Appellate Tribunal For Electricity
Union Of India, South Central Railways ... vs A.P.E.R.C. & Ors on 23 May, 2011
Before the Appellate Tribunal for Electricity
( Appellate Jurisdiction )
DFR No. 1986 of 2010
Dated : 23rd May, 2011
Present: Hon'ble Mr. Justice M. Karpaga Vinayagam, Chairperson
Hon'ble Mr. V.J. Talwar, Technical Member
Union of India, South Central Railways & Ors. ...Appellant(s)
Versus
A.P.E.R.C. & Ors. ....Respondent(s)
Counsel for the Appellant(s): Mr. V.S. R. Krishna, Sr. Adv. with
Mr. Abhishek Yadav
ORDER
The learned counsel for the Appellant has filed a Memo seeking for the permission to withdraw this Petition as well as the Appeal in view of the fact that the South Central Railway decided not to pursue further with the Appeal in view of the competitive tariff offered by the Andhra State Commission for the year 2011-12.
Permission is granted. Accordingly, the Petition and the Appeal are dismissed as withdrawn.
( V.J. Talwar) (Justice M. KarpagaVinayagam ) Technical Member Chairperson TS/KS