Bombay High Court
Captive Power Producers Association ... vs Maharashtra Electricity Regulatory ... on 7 June, 2022
Author: M.G. Sewlikar
Bench: G.S. Patel, M.G. Sewlikar
26-OSWP-269-2019-WITH-WP-2513-2021.DOC
Pradip
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 269 OF 2019
Captive Power Producers Association & Anr ...Petitioners
Versus
Maharashtra Electricity Regulation Commission ...Respondents
& Anr
WITH
WRIT PETITION NO. 2513 OF 2021
Captive Power Producers Association & Anr ...Petitioners
Versus
Maharashtra Electricity Regulation Commission ...Respondents
& Anr
WITH
INTERIM APPLICATION (L) NO. 13820 OF 2022
IN
WRIT PETITION NO. 2513 OF 2021
PRADIPKUMAR
PRAKASHRAO
Captive Power Producers Association & Anr ...Applicants
DESHMANE Versus
Digitally signed by
PRADIPKUMAR
PRAKASHRAO
Maharashtra Electricity Regulation Commission ...Respondents
& Anr
DESHMANE
Date: 2022.06.08 16:34:04
+0530
Dr Milind Sathe, with Deepa Chawan, Sangam Sahasarabudhe, i/b
AS Dayal & Associates, for the Petitioners.
Mr Ratnakar Singh, for Respondent No. 1.
Mr Niranjan Shimpi, for Respondent No. 2.
Page 1 of 2
7th June 2022
26-OSWP-269-2019-WITH-WP-2513-2021.DOC
CORAM G.S. Patel &
M.G. Sewlikar, JJ.
DATED: 7th June 2022 PC:-
1. In both Writ Petitions, Rule.
2. Issue notice to the Advocate General since there is a constitutional challenge in prayer clause (a).
3. We permit an afdavit in reply to be fled by 5th July 2022. A rejoinder does not appear to us to be necessary.
4. We list the matters on 6th July 2022. The previous order dated 28th April 2022 will continue until further orders.
(M.G. Sewlikar, J) (G. S. Patel, J) Page 2 of 2 7th June 2022