Delhi High Court - Orders
Reliance Nu Bess Ltd vs Solar Energy Corporation Of India Ltd on 23 May, 2025
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~86
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 17732/2024
RELIANCE NU BESS LTD .....Petitioner
Through: Mr. Rajiv Nayar, Mr. Sandeep Sethi,
Senior Advocates with Mr. Rishi
Agarwal, Mr. Daksh Arora, Mr.
Parminder Singh, Ms. Devika Mohan
and Mr. Aroon Menon, Advocates for
the applicant.
versus
SOLAR ENERGY CORPORATION OF INDIA LTD.....Respondent
Through: Ms. Babita Kushwaha, Advocate
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 23.05.2025 CM APPL. 31666/2025 (for direction by Reliance NU Energies Private Ltd)
1. By way of present application, the applicant/Reliance NU Energies Private Limited seeks the following directions:-
"...A. Pass an order/direction that the bids submitted by the Applicant, namely Reliance NU Energies Private Ltd. (an „affiliate‟ of the Petitioner), in response to ongoing and future tenders of any government and public authority as listed in ANNEXURE H shall not be rejected/disqualified solely on account of the Impugned Order dated 06.11.2024 bearing number SECI/C&P/ESS-2/MEGL/68676 and Impugned Public Notice dated 06.11.2024 (to the extent applicable to the Petitioner) passed against the Petitioner;
B. Pass an order/direction declaring that the participation of Reliance NU Energies Private Ltd. in the bidding processes of the authorities listed in ANNEXURE H, and any consequential rights, obligations, contracts, or awards arising therefrom, shall not be affected, impaired, or invalidated solely due to the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/06/2025 at 19:22:42 Impugned Order dated 06.11.2024 bearing number SECI/C&P/ESS-2/MEGL/68676 and the Impugned Public Notice dated 06.11.2024 (to the extent applicable to the Petitioner) passed against the Petitioner..."
2. Issue notice.
3. Notice is accepted by learned counsel for the non- applicant/respondent.
4. Learned Senior Counsels appearing for the applicant refer to the order dated 26.11.2024, passed by the Coordinate Bench of this Court in W.P.(C) No.16344/2024 vide which the impugned order in the subject writ petition being debarment order dated 06.11.2024 bearing number SECI/C&P/ESS- 2/RPL/68677 was restricted only to the petitioner-M/s Reliance NU BESS Limited. Insofar as the other affiliates/subsidiaries of petitioner were concerned, the impugned order was stayed. It is stated that the aforesaid order subsists till date.
5. It is further contended by learned Senior Counsels that the applicant intends to participate in certain tenders and it apprehends that the aforesaid debarment order may not be held against it. The details of such tenders floated by different authorities are extracted hereunder:-
ANNEXURE-H S.No Entity Proposed RFS No. RFS Title/Code/ Tend RFS Bid Date Name Bidder Name er . date Auth ority
1. SJVN Reliance SJVN/CC Selection of RE Power SJVN 06-Dec- 27-May NU - Developers for supply Limit 2024 2025 Energies Delhi/REI of 6000 MWh (1500 ed Private MWx4 Hours) A/ Limited Assured Peak Power 2024/FD from ISTS-connected This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/06/2025 at 19:22:42 RE Renewable Energy (RE) Power Projects with Energy Storage System (ESS) anywhere in India under Tariff-Based Competitive Bidding
2. NVV Reliance- NVVN/C Procurement under NVV 22-Feb- 20-May-
N NU &M/2024 Tariff-Based Global N
2025 2025
Energies -25/RE- Competitive Bidding
Private 373/BESS Request for Selection
Limited -02 (RFS) Document For
Supply of Energy from
250 MW/1000 MWH
Standalone Battery
Energy Storage
Systems in India to be
established with
Viability Gap Funding
Support (VGF) with
Greenshoe option of
Additional Capacity
up to 250 MW/1000
MWH.
3. SJVN Reliance SJVN/CC Setting up of 375 SJVN 21-Feb- 23-May-
NU Delhi/ MW/1500 MWh
2025 2025
Energies REIA/202 Standalone Battery
Private 5/BESS- Energy Storage
Limited 1 Systems (BESS) in
Uttar Pradesh
with Viability Gap
Funding under
Tariff-Based
Competitive Bidding
4. RUMS Reliance F/RUM/2 DEVELOPMENT OF RUM 25-Sep- 26-May-
L NU 024/REP/ 600 MWAC SL
2024 2025
Energies 10- GRID-CONNECTED
Private 007/2045 GROUND
Limited MOUNTED SOLAR
PHOTO
VOLTAIC PROJECT
WITH
BATTERY ENERGY
STORAGE
SYSTEMS (BESS)
ASSURING 440
MW OF PEAK
POWER SUPPLY,
TO BE SET UP IN
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/06/2025 at 19:22:42 MORENA SOLAR PARK AT MORENA, MADHYA PRADESH
5. Tata Reliance TPCD/FD Selection of RE Power Tata 29-Aprl- 04-Jun-
Power NU RE/FY26/ Developers
2025 2025
Energies 301 for Supply of 250 MW
Private Firm and
Limited Dispatchable Power
from Grid
Connected Renewable
Energy (RE)
Power Projects with
Energy Storage
System in India under
Tariff based
Competitive Bidding
6. Considering the import of the order dated 26.11.2024, it is clarified that applicant/Reliance NU Energies Pvt. Ltd. shall not be treated as disqualified solely on the basis of the order dated 26.11.2024.
7. List on 17.09.2025, the date already fixed. W.P.(C) 17732/2024 & CM APPL 31691/2025 List on 17.09.2025, the date already fixed.
DASTI MANOJ KUMAR OHRI, J MAY 23, 2025/rd This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/06/2025 at 19:22:42