REGENT COMPUTRONICS PVT. LTD.

Rakhee Gupta Appellant

V/S

THE STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SHER SINGH ALIAS PARTAPA V/S. STATE OF HARYANA [REFERRED TO]
MEMBER BOARD OF REVENUE VS. ARTHUR PAUL BENTHALL [REFERRED TO]
VIDYACHARAN SHUKLA VS. KHUBCHAND BAGHEL [REFERRED TO]
K VENKATESWARA RAO VS. BEKKAM NARASIMHA REDDI [REFERRED TO]
HUKUMDEV NARAIN YADAV VS. LALIT NARAIN MISHRA [REFERRED TO]
BUTA SINGH VS. UNION OF INDIA [REFERRED TO]
MUKRI GOPALAN VS. CHEPPILAT PUTHANPURAYIL ABOOBACKER [REFERRED TO]
UNION OF INDIA VS. POPULAR CONTRUCTION CO [REFERRED TO]
G V SREERAMA REDDY VS. RETURNING OFFICER [REFERRED TO]
CHHATTISGARH STATE ELECTRICITY BOARD VS. CENTRAL ELECTRICITY REGULATORY COMMISSION [REFERRED TO]
KETAN V PAREKH VS. SPECIAL DIRECTOR DIRECTORATE OF ENFORCEMENT [REFERRED TO]
DSR STEEL P LTD VS. STATE OF RAJASTHAN [REFERRED TO]
UCO BANK VS. KANJI MANJI KOTHARI AND CO [REFERRED TO]
BALESHWAR DAYAL JAISWAL VS. BANK OF INDIA & ORS [REFERRED TO]

JUDGEMENT

(1.) The writ jurisdiction of this Court under Article 226 of the Constitution of India is invoked against the order dated 18/01/2016 passed by the Appellate Authority i.e. the Superintendent Engineer, Mumbai Regional Electric Inspection Committee, Industry, Energy and Labour Department, Mumbai by which order, the Appeal filed by the Petitioner under Section 127 of the Indian Electricity Act, 2003 came to be rejected for the reasons mentioned therein.

(2.) The facts giving rise to filing of the above Petition can in a nutshell be stated thus :-

(3.) The Respondent No.3 in response to the said letter communicated to the Petitioner that it has no objection to the Petitioner filing an Appeal under Section 127 of the said Act.

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RAKHEE GUPTA Vs. THE STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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