V MAHESH Vs. TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LTD
LAWS(NCLT)-2017-11-598
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 20,2017

V Mahesh Appellant
VERSUS
Tamil Nadu Generation And Distribution Corporation Ltd Respondents

JUDGEMENT

- (1.) Counsel for RP present and submitted that the charges of the electricity have been paid and for further period of time the payment shall be continued to be made. In the light of the submissions made by the Counsel for the RP, the memo stands disposed of.;


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