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Supreme Court - Daily Orders

Hindustan Petroleum Corporation Ltd vs Kerala State Electricity Regulatory ... on 9 December, 2016

Bench: Ranjan Gogoi, L. Nageswara Rao

                                                                                          1


     ITEM NO.12                             COURT NO.5                    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).     11150/2016

     HINDUSTAN PETROLEUM CORPORATION LTD                                   APPELLANT(S)

                                                    VERSUS

     KERALA STATE ELECTRICITY REGULATORY
     COMMISSION AND ANR.                             RESPONDENT(S)
     (WITH APPLN. (S) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS AND
     STAY AND OFFICE REPORT)

     Date : 09/12/2016 This appeal was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE L. NAGESWARA RAO

     For Appellant(s)                      Mr.   Mukul Rohatgi, AG
                                           Mr.   Sanjay Kapur, Adv.
                                           Mr.   Anmol Chandan, Adv.
                                           Ms.   Megha Karnwal, Adv.
                                           Ms.   Shubhra Kapur, Adv.
     For Respondent(s)

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

Permission to file additional documents is granted. The appeal is disposed of in terms of the signed order.

[VINOD LAKHINA] [TAPAN KR. CHAKRABORTY] COURT MASTER COURT MASTER Signature Not Verified [SIGNED ORDER IS PLACED ON THE FILE] Digitally signed by VINOD LAKHINA Date: 2016.12.09 16:44:30 IST Reason: 1 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(S). 11150/2016 HINDUSTAN PETROLEUM CORPORATION LTD. ...APPELLANT VERSUS KERALA STATE ELECTRICITY REGULATORY COMMISSION AND ANR. ...RESPONDENTS ORDER

1. We have heard Shri Mukul Rohatgi, learned Attorney General. We have also taken into account the additional documents filed in Court on 6th December, 2016.

2. In view of the aforesaid additional documents we are of the view that the matter should be reconsidered in the light of the said documents by the primary fact finding authority i.e. Kerala State Electricity Regulatory Commission. Hence 2 without expressing any opinion on merits we leave to the said body to go into the matter afresh on an approach being made by the appellant along with the documents and information filed before this Court.

3. The appeal is disposed of in the above terms.

....................,J.

(RANJAN GOGOI) ...................,J. (L. NAGESWARA RAO) NEW DELHI DECEMBER 09, 2016