Supreme Court - Daily Orders
Eastern Power Distribution Company Of ... vs Gmr Vemagiri Power Generation Ltd on 4 February, 2020
Bench: Arun Mishra, Vineet Saran, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 3788-3790/2019
EASTERN POWER DISTRIBUTION COMPANY OF
ANDHRA PRADESH LTD. & ANR. APPELLANT(S)
VERSUS
GMR VEMAGIRI POWER GENERATION LTD & ORS. ETC. RESPONDENT(S)
WITH
CIVIL APPEAL NO……………………………………………………………
@ SLP(C)…………………………………………...@ DIARY NO.44511/2019
O R D E R
1. Diary No.44511/2019 is taken on board.
2. Delay of 254 days in filing the special leave petition, in Diary No. 44511/2019, is condoned. Leave granted.
3. Heard learned counsel for the parties.
4. As the controversy involves State of Andhra Pradesh as well as the State of Telangana and ultimate effect is going to be on more than one State, considering the provisions contained in Section 105 of the Andhra Pradesh (Reorganization) Act, 2014, CERC is appropriate authority to hear and decide the dispute. In the facts and circumstances of the case, we find no ground to interfere with the decision of the High Court.
5. Let the dispute be decided by CERC, in accordance with Signature Not Verified law, after hearing the parties, as expeditiously as possible, Digitally signed by NARENDRA PRASAD Date: 2020.02.10 16:07:21 IST Reason: within an outer limit of six months. 1
6. The appeals are, accordingly, disposed of.
7. Pending application(s), if any, shall stand disposed of.
...........................J. [ARUN MISHRA] ...........................J. [VINEET SARAN] ...........................J. [M.R. SHAH] NEW DELHI;
FEBRUARY 04, 2020.
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ITEM NO.3 COURT NO.3 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(S). 3788-3790/2019 EASTERN POWER DISTRIBUTION COMPANY OF ANDHRA PRADESH LTD. & ANR. APPELLANT(S) VERSUS GMR VEMAGIRI POWER GENERATION LTD & ORS. ETC. RESPONDENT(S) (ONLY I.A. NO. 122693/2019 AND IA NO.143545/2019 TO BE LISTED IA No. 143545/2019 - MODIFICATION IA No. 122693/2019 - MODIFICATION OF COURT ORDER) Date : 04-02-2020 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE M.R. SHAH For Appellant(s) Mr. B. Adinarayana Rao,Sr.Adv.
Mr. Nishant Sharma,Adv. Mr. Rakesh K. Sharma, AOR For Respondent(s) Mr. Maninder Singh,Sr.Adv.
Ms. Amrita Narayan,Adv. Mr. Samarth Kashyap,Adv. Mr. Prabhas Bajaj,Adv. Ms. Ashita Chawla,Adv. Mr. Mohit D. Ram, AOR Mr. Nitish Gupta,Adv. Ms. Monisha Handa,Adv.
Mr. Madhur Mahajan,Adv. Ms. Sindoora VNL,Adv. Ms. Kanti,Adv.
Ms. Aditi Tripathi,Adv. Mr. Rohit Venkat,Adv. Mr. V. Mukerjee,Adv.
Mr. E.C. Agrawala, AOR Mr. P. Venkat Reddy,Adv. Mr. Prashant Tyagi,Adv. Mr. P. Srinivas Reddy,Adv. For M/s. Venkat Palwai Law Associates Mrs. D. Bharathi Reddy, AOR 3 UPON hearing the counsel the Court made the following O R D E R The appeals are disposed of in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) A.R-CUM-P.S. COURT MASTER
(Signed order is placed on the file) 4