RAVI STEEL INDUSTRIES Vs. MAHARASHTRA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard Shri M. G. Bhangde, learned Senior Advocate with Shri Mayank Agnihotri, learned counsel for the petitioners and Shri R.E. Moharir, learned counsel for the respondents.

(2.) Oral leave to join successors of respondent No.1 granted. Necessary amendment be carried out immediately.

(3.) Shri Moharir, learned counsel waives notice for added respondents.