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Tata Power Company Limited vs Maharashtra Electricity Regualatory ... on 21 March, 2023

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

                                                   1

     ITEM NO.1                         COURT NO.1                     SECTION XVII

                              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).   1356-1358/2017

     TATA POWER COMPANY LIMITED                                            Appellant(s)

                                                  VERSUS

     MAHARASHTRA ELECTRICITY REGUALATORY COMMISSION(MERC)                  Respondent(s)

     (WITH IA No. 118035/2019 - APPLICATION U/O 39 RULE 1 AND 2, IA No.
     48639/2021 - APPROPRIATE ORDERS/DIRECTIONS, IA No. 3/2017 -
     PERMISSION TO FILE ANNEXURES)

     WITH
     C.A. No. 5732/2019 (XVII)
     (WITH IA No. 110882/2019                 -     PERMISSION   TO     FILE   ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     C.A. No. 9408/2017 (XVII)

     (WITH   IA  No.   62451/2017             -    PERMISSION    TO    FILE    ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     C.A. No. 2806/2018 (XVII)
     (WITH IA No. 95228/2019 – CLARIFICATION/DIRECTION, IA No.
     20589/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     C.A. No. 2805/2018 (XVII)
     (WITH IA No. 95220/2019 – CLARIFICATION/DIRECTION, IA No.
     19797/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 21-03-2023 These appeals were called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA

     For Appellant(s)              Mr. Basava Prabhu Patil, Sr. Adv.
                                   Mr. Aman Anand, Adv.
                                   Mr. Aman Dixit, Adv.
                                   Mr. Geet Ranjan, Adv.
                                   Mr. Amit Kumar Singh, AOR
Signature Not Verified


                                   Mr. Dhruv Mehta, Sr. Adv.
Digitally signed by
Sanjay Kumar
Date: 2023.03.21
17:05:09 IST
Reason:                            Mr. Basava Prabhu Patil, Sr. Adv.
                                   Mr. Abhishek Munot, Adv.
                                   Mr. Pukhrambam Ramesh Kumar, AOR
                                   Mr. Samikrith Rao, Adv.
                                   Mr. Kunal Kaul, Adv.
                                          2

                         Mr. Karun Sharma, Adv.
                         Ms. Anupama Ngangom, Adv.

                         Mr. M.G. Ramachandran, Sr. Adv.
                         Mr. Shubham Arya, Adv.
                         Ms. Poorva Saigal, Adv.
                         Mr. Pramod Dayal, Adv.
                         Mr. Nikunj Dayal, AOR
                         Mr. Ravi Nair, Adv.
                         Ms. Reeha Singh, Adv.
                         Ms. Shikha Sood, Adv.
                         Ms. Anumeha Smiti, Adv.
                         Mr. Aneesh Bajaj, Adv.
                         Ms. Pallavi Saigal, Adv.

For Respondent(s)        Mr. S. K. Rungta, Sr. Adv.
                         Ms. Pratiti Rungta, Adv.
                         Mr. Prashant Singh, Adv.
                         Mr. Sumit Pragal, Adv.
                         Mr. Shivankur Shukla, Adv.
                         Ms. Amita Singh Kalkal, AOR

       UPON hearing the counsel the Court made the following
                              O R D E R

1    Appeals admitted.


2    Hearing expedited.


3    List the appeals in the third week of August, 2023.




        (SANJAY KUMAR-I)                                   (SAROJ KUMARI GAUR)
        DEPUTY REGISTRAR                                   ASSISTANT REGISTRAR