Delhi High Court - Orders
Fortune Five Hydel Power Projects ... vs Central Electricity Regulatoy ... on 21 February, 2023
Author: Manmohan
Bench: Manmohan
$~3 & 4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4554/2018 & C.M.No.17657/2018
FORTUNE FIVE HYDEL POWER
PROJECTS PRIVATE LIMITED ..... Petitioner
Through: Mr.Sumant Nayak with Mr.Mohit
Chadha and Mr.Nishikant Nayak,
Advocates.
versus
CENTRAL ELECTRICITY REGULATOY
COMMISSION AND ORS. ..... Respondents
Through: Mr.TVS Raghavendra Sreyas,
Advocate for CERC.
Mr.Dev P.Bhardwaj with Ms.Anubha
Bhardwaj, Mr.Sachin Singh and
Mr.Sarthak Anand, Advocates for
UOI.
+ W.P.(C) 11528/2018
GANGDARI HYDRO
POWER PVT. LTD. AND ANR. ..... Petitioners
Through: Mr.Sumant Nayak with Mr.Mohit
Chadha and Mr.Nishikant Nayak,
Advocates.
versus
CENTRAL ELECTRICITY REGULATORY
COMMISSION AND ORS. ..... Respondents
Through: Mr.TVS Raghavendra Sreyas,
Advocate for CERC.
Mr.Dev P.Bhardwaj with Ms.Anubha
Bhardwaj, Mr.Sachin Singh and
Mr.Sarthak Anand, Advocates for
UOI.
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:22.02.2023
17:36:49
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 21.02.2023 In view the subsequent Regulations-2020 and Notifications issued by the Ministry of Power, Government of India in 2022, learned counsel for the petitioners states that the present writ petitions have become infructuous as the Regulations and Amendments impugned in the present writ petitions are no longer in operation. In the event, the petitioners are aggrieved by the new Regulations and Notifications, they shall be at liberty to file fresh writ petition(s), if the need so arises.
With the aforesaid liberty, present writ petitions along with pending applications stand disposed of.
MANMOHAN, J SAURABH BANERJEE, J FEBRUARY 21, 2023 KA Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:22.02.2023 17:36:49