Appellate Tribunal For Electricity
M/S Wardha Power Co. Ltd vs Reliance Infrastructure Ltd. & Anr. Rn & ... on 9 January, 2015
COURT-II
Before the Appellate Tribunal for Electricity
(Appellate Jurisdiction)
Appeal No. 101 of 2014 & IA-22 of 2015
And
Appeal No. 202 of 2013 & IA-21 of 2015 & IA-284 of 2014
Dated : 9th January, 2015
Present: Hon'ble Mr. Rakesh Nath, Technical Member
Hon'ble Mr. Justice Surendra Kumar, Judicial Member
In the matter of :
M/s Wardha Power Co. Ltd. ... Appellant(s)
Versus
Reliance Infrastructure Ltd. & Anr. ... Respondent(s)
Counsel for the Appellant(s) : Ms. Meghana Aggarwal
Counsel for the Respondent(s) : Mr. Hasan Murtaza for R-1
Mr. Buddy A. Ranganadhan for MERC
Mr. M.Y. Deshmukh for R-3
ORDER
The letter in the shape of Consent Terms in Appeal Nos. 101 of 2014 and 202 of 2013 has been filed on 2.1.2015 indicating that the parties have mutually agreed and settled the issues among themselves by entering into Consent terms dated 30.12.2014. The Consent letter has been appended with the application signed by the learned counsel for the Reliance Infrastructure Ltd. & Anr. The Appellants have also filed Application for Withdrawal of the Appeals being Appeal Nos. 101 of 2014 and 202 of 2013.
The learned counsel for the parties, on our query, agreed to the said terms. Accordingly, the Appeals are disposed off in terms of the Consent terms letter entered into between the parties, as per the request of the learned counsel for the parties.
No order as to costs.
(Justice Surendra Kumar) ( Rakesh Nath ) Judicial Member Technical Member vt