Supreme Court - Daily Orders
Biomass Energy Developers Association vs Andhra Pradesh Electricity Regulatory ... on 23 October, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.9 COURT NO.6 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.13832/2015
BIOMASS ENERGY DEVELOPERS ASSOCIATION & ORS. Appellant(s)
VERSUS
ANDHRA PRADESH ELECTRICITY REGULATORY
COMMISSION & ORS. Respondent(s)
Date : 23-10-2024 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Appellant(s) Mr. K. Gopal Choudary, Adv.
Ms. Sonali Jain, AOR
For Respondent(s) Mr. K. V. Mohan, AOR
Mr. Nishant, AOR
Mr. Sravan Kumar Karanam, AOR
Ms. Tayade Pranali Gowardhan, Adv.
Mr. Aniket Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No.241532/2024
In view of the averments made in the application, the same is allowed. Amended cause title shall be filed by the appellants within a period of two weeks from today.
Issue notice to the added parties returnable on 29th November, 2024.
If service is effected, appropriate date will be fixed for Signature Not Verified final hearing.
Digitally signed by KAVITA PAHUJA Date: 2024.10.24 17:30:25 IST Reason: (KAVITA PAHUJA) (AVGV RAMU)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)