Madras High Court
Arkay Energy (Rameswaram) Limited vs Tamil Nadu Generation And Distribution ... on 11 January, 2019
Author: V.Bhavani Subbaroyan
Bench: V.Bhavani Subbaroyan
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BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 11.01.2019
CORAM
THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN
W.P.(MD) No.14423 of 2016
and
W.M.P.(MD) No.10686 of 2016
Arkay Energy (Rameswaram) Limited,
Valuthur Village,
Valantharavai Post,
Ramnad District - 623 536
represented by its
President,
(Commercial & Admin) / Authorised Signatory
...Petitioner
Vs.
1.Tamil Nadu Generation and Distribution Corporation Ltd.,
represented by its Chairman & Managing Director,
No.144, Anna Salai,
Chennai - 2.
2.Tamil Nadu Transmission Corporation Ltd.,
represented by its Chairman & Managing Direcotor,
No.144, Anna Salai,
Chennai - 2.
3.The Director Finance,
TANGEDCO,
No.144, Anna Salai,
Chennai - 2.
4.The Director,
Distribution,
TANGEDCO,
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No.144, Anna Salai,
Chennai - 2.
5.The Chief Finance Controller,
Revenue,
TANGEDCO,
No.144, Anna Salai,
Chennai - 2.
6.The State Load Despatch Centre (SLDC),
represented by Director (Operations),
No.144, Anna Salai,
Chennai - 2.
7.The Superintending Engineer,
Ramnad Electrical Distribution Circle,
Ramnad,
Ramnad District.
8.M.Sasikumar, I.A.S.,
Chairman & Managing Director,
Tamil Nadu Generation and Distribution
Corporation Ltd., (TANGEDCO),
144, Anna Salai,
Chennai - 2.
9.Tamil Nadu Electricity Regulatory Commission,
19-A, Rukmani Lakshmipathy Salai,
Egmore,
Chennai - 8. ...Respondents
PRAYER: Writ petition filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus, directing the respondents to
forthwith settle the sum of Rs.267,93,08,472.00 towards the pending
bills being the cost of electricity supplied to the first respondent, the
surcharge and compensation in LOA dated 19.08.2014 in Tender No.6
of 2014 and LOA dated 11.01.2016 in Tender No.7 of 2015.
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For Petitioner :Mr.B.Benjamin George
For Respondents :Mrs.M.Rajeswari for
Mr.S.M.S.Johnny Basha
ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition and he has also made en endorsement to the effect.
2.In view of the endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn. However, there shall be no order as to costs. Consequently, the connected miscellaneous petition is closed.
Index :Yes/No 11.01.2019
Internet :Yes/No
mm
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V.BHAVANI SUBBAROYAN, J.
mm
W.P.(MD) No.14423 of 2016
11.01.2019
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