Gujarat Urja Vikas Nigam Ltd. v. National Thermal Power Corporation Ltd., New Delhi

Heard the representative of the petitioner.

2. Admit.

3. The petitioner is directed to supply a copy of the petition to the respondents latest by 10.4.2006 The respondents may file their reply by 30.4.2006 with a copy to the petitioner who may file its rejoinder, if any, by 10.5.2006

4. List this petition for further directions on 18th May, 2006