Delhi High Court - Orders
Tata Power Delhi Distribution Ltd vs Government Of Nct Of Delhi & Anr on 6 May, 2025
$~30 & 31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 422/2018 & CM APPL. 12708/2021, CM APPL.
12709/2021, CM APPL. 31602/2022, CM APPL. 51740/2022
TATA POWER DELHI DISTRIBUTION LTD. .....Petitioner
Through: Mr. Sandeep Sethi, Sr. Adv. with Mr.
Anupam Varma, Mr. Nikhil Sharma,
Ms. Simran Kohli, Advocates
(M:9140852741)
versus
GOVERNMENT OF NCT OF DELHI & ANR .....Respondents
Through: Mr. Dhruv Rohatgi, Ms. Chandrika
Sachdev, Mr. Dhruv Kumar,
Advocates (M:9643400939)
Mr. Anirudh Dusaj, ASC for
Respondent-DERC
31
+ W.P.(C) 3448/2023 & CM APPL. 13289/2023, CM APPL.
13290/2023
BSES RAJDHANI POWER LIMITED & ANR. .....Petitioners
Through: Mr. Anupam Varma, Mr. Aditya
Gupta, Mr. Yash Srivastava, Mr.
Adamya Ojha, Advocates
(M:9140852741)
versus
GOVERNMENT OF NCT OF DELHI & ORS. .....Respondents
Through: Mr. Dhruv Rohatgi, Ms. Chandrika
Sachdev, Mr. Dhruv Kumar,
Advocates (M:9643400939)
Mr. Anirudh Dusaj, ASC for
Respondent-DERC
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
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 29/06/2025 at 19:56:55
ORDER
% 06.05.2025
1. Learned counsel for respondent/Government of NCT of Delhi "GNCTD"), submits that they have received comments from the Delhi Electricity Regulatory Commission ("DERC"), as regards the Standard Operating Procedure ("SOP"), for release of the amount of subsidy to petitioner and other electricity companies recently.
2. This Court notes that the matter had been kept today for the purposes of compliance by GNCTD for release of subsidy for first quarter of the financial year 2025-26, to the petitioners.
3. This Court further notes the submissions made by learned Senior Counsel for the petitioner in W.P.(C) no. 422/2018 that subsidy had become due to the petitioner on 15th April, 2025.
4. Responding to the same, learned counsel for GNCTD submits that that the said decision is pending with the competent authority of GNCTD.
5. Noting the submissions made by learned Senior Counsel for the petitioner that subsidy for each quarter has to be paid in advance and that the same has already become due on 15th April, 2025, it is directed that the subsidy amount shall be released to the petitioners, on or before the next date of hearing.
6. Re-notify on 27th May, 2025.
MINI PUSHKARNA, J MAY 6, 2025/au 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 29/06/2025 at 19:56:55