LAWS(P&H)-2018-5-327

POWER GRID CORPORATION OF INDIA AND ANR Vs. GUJARAT ENVIRO PROTECTION & INFRASTRUCTURE HARYANA (PVT ) LTD AND ORS

Decided On May 29, 2018
Power Grid Corporation Of India And Anr Appellant
V/S
Gujarat Enviro Protection And Infrastructure Haryana (Pvt ) Ltd And Ors Respondents

JUDGEMENT

(1.) Vide this common order Civil Revision Nos.3444 and 3456 of 2018 are being decided.

(2.) The first petition i.e. Civil Revision No.3444 of 2018 has been filed against the order dated 18.05.2018 passed by the Addl. District Judge, Faridabad vide which status quo was granted with regard to installation of electricity lines till the next date of hearing i.e. 18.07.2018. Simultaneously parties were directed to place on record the scientific research and study material in support of their respective claims so that matter can be decided in an appropriate manner.

(3.) The second petition i.e. Civil Revision No.3456 of 2018 has been filed against the order dated 17.04.2018 passed by the Civil Judge (Jr. Divn.) Faridabad whereby the application filed by the petitioner under Order 7 Rule 11 read with Section 151 CPC was dismissed.