Andhra Pradesh High Court - Amravati
M/S Mytrah Energy India Private Ltd. vs Power Finance Corporation Ltd. on 12 February, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI [ 3209 ]
(Special Original Jurisdiction)
MONDAY ,THE TWELFTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO: 9042 OF 2021
Between:
1. M/S MYTRAH ENERGY INDIA PRIVATE LTD., 8001, Q Q-City,
City, S. No. 109,
Nanakramguda Village, Serilingampally Mandal, Gachibowli, Hyderabad-
Hyderabad
500032 Through its Authorised Signatory
2. M/s Mytrah Vayu (INdravati) Pvt. Ltd., 8001, Q-City,
Q City, S. No. 109,
Nanakramguda Village, Serilingampally Mandal, Gachibowli, Hyderabad-
Hyderabad
500032 Through its Authorised Signatory
...PETITIONER(S)
AND
1. POWER FINANCE CORPORATION LTD, LTD, URJANIDFIF, 1, Barakhamba
Lane, Cannought Place, New Delhi-110001
Delhi 110001 Through General Manager
2. ICRA LIMITED, Formerly Investment Information and Credit Rating Agency of
India Limited 4th Floor, Shobhan, 6-3-927/AandB,
6 927/AandB, Somajiguda, Raj Bhavan
Road, Hyderabad-500500 082 Through Assistant Vice President Associate Head
- Corporate Ratings
3. YES BANK LIMITED Ground, Floor, Mayank Towers, Rajbhavan Road,
Somajiguda, Hyderabad-500082
Hyderabad Represented by its Manager
4. Southern Power Digtribution Company of Andhra Pradesh, 19
19-13--65/A,
Srinivasapuram, Tiruchanoor Road, Tirupati
Tirupati-517503
517503 Through Chairman and
Managing Director
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High C Court ourt may be pleased toprayed that, this Honble Court may be pleased to - a.Issue a writ of Mandamus or any other appropriate writ, order s or direction s quashing and setting aside the reports dated 05.03.2021 and 08.03.2021 issued by Respondent No. 2 b.Issuesue a writ of Mandamus or any other appropriate writ, order/s or direction s restraining the Respondents from taking any further coercive/precipitative action against the Petitioners in furtherance to the downgrade of the credit ratings, till the date of realization of the legitimate pending dues of the Petitioners from the Respondent No.4 c.Pass any other further order/s which this Honble Court may deem fit and proper in the facts and circumstances of the present case.
IA NO: 1 OF 2021 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased Counsel for the Petitioner(s):SRI. VIKRAM POOSERLA Counsel for the Respondents:
The Court made the following:
Mr.D.Prudhvi Teja, learned counsel representing the learned counsel for the petitioners seeks permission of this Court to withdraw the writ petition with liberty to avail the other remedies available in Law. A letter dated 07.2.2024 to that effect was also addressed to the Registrar (Judicial). Permission is granted.
2. Accordingly, the writ petition is dismissed as withdrawn granting liberty as prayed for. No order as to costs. Miscellaneous petitions pending, if any, shall stand closed.
________________________ NINALA JAYASURYA, J February 12, 2024.
vasu