Andhra Pradesh High Court - Amravati
M/S Mytrah Energy India Private Ltd. vs Southern Power Distribution Company Of ... on 29 September, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
". Between:
~
™ GN THE HIGH COURT OF ANDHRA PRADESH o: AMARAVATI
(SPECIAL ORIGINAL JURISDICTION}
THURSDAY THE TWENTY NINTH DAY OF SEPTEMAE R ,
. TMI THOUSAND AND TWENTY TWO ,
: PRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO: 2170 OF 2024
}. Mis Mytrah Energy {india} Private Lich, S001, Q-Cay, SNe. 1G9.
Village. Seriingampaily Mandal, Gach bow', Hycerab pac SO003%
Authorised Suynatory
Wis Mytrah Vayu (Tungabhadra) Pvt. Lid. 8001, Q-Oky, S.No. 109, Nanakramguda
Vilage, Ser ehgampally Mandal, Gavhibow' i, Hyderahad-500032 through is
.
NS
Authorised Signatory
he
Petitioners
AND
Sauinem Power Distributian Company of Andhra Pradesh, 16-13-Q8/A
Srinvasapuram, Tiruchanoor Road, Tirupat-S¢7S02 Through Chairman and
Managing Director
2. Bank of Barada, Corporate Financia' Services, Fort 3° Fleer, 10/492 Mumbai
Samachar Marg, Fort, Mumbai- 400 001 through Manager
3. Reserve Bank of India, represented by its Secretary, Department of Banking
Regulation, Office af Central Offing, 42 Floar, Shahid Shagat 8 ingh Marg, Fort,
Mumbal, Maharashtra - 400004
Respondents
Petition under Ariicie 228 of the Constitution of Indie is fled praying that in the
circumetances stated in the affidavit filed therewith, the High Court may be pleased to issues
Wat, Order(s} or Direction(s} one in nature of Wit of Mandamus or any other appropriate
restraining the Respondent No.2 from taking any coersive/precipitative action agains! the
Pethioners as inreatened | in ihe e-mail dated 24.77.2020 of the Respondent Nog, i the
dale of realization of the legitimate pending dues of the Peliioners from the Res gpet ment
No.1
IA NO: 1 OF 2031
Petition under Section 161 CPC is. Hed praying thatin the circumstances stated In
the affidavit Med in support of the petiiion, the High Court may be pleased te restrain the
Respondent No.2 from declaring the Petitioner as an NA and taking any coercive action
against the Petitioners with respect to the invocation of the Corporate Guarantee, pending
Sisposal af WP No.2370 of 2021, an the file of tha High Cour.
~~ TRe petiton: coming on for hearing and upen ¢ perusing ihe petition and affidavit fied
herein and order af the High Courl dated 03.02.2021, 36.06.2021, 71.09.2024.
2822027, 7074. 3021. 22.44. 2024,.6.12. 2085 13.18 2021,.05.01.2022,25.1.2022
47.02.2022, 6.05 2022 &16.08.2022 ane upan heanng ihe arguments of Sri Vikram
Pooserla Advacate for the Petitioners and of Sri Dhara Satyaneraysna, Standing Counsel for
Respondent No.2, the Court mare the following
ORDER:a Counter of the reepandant-bank has not yet been Aled, List this case along with WP No. g0385 of 2019 after four (4} weeks. interim order granted on the earlier occasion is extended by sight (8} weeks. ~ 3 oon Sel. 8. CHITTY JOSEPH i ASSISTANT REGISTRAR #YRUE COPYY _SEGTION OFFICER "To,
1. One CC to SRI VIKRAM POOSERLA Advocate [OPUC]
2. One Cc to Sri. Dnara Satyanarayana, Advocate, (OPUC)
3. One spare copy nbr ee Ss HIGH COURT NUS d DATE ZS 08.2082 List this case along with W.P No. 20286 of 2019 after four (4) weeks. WP No. 2178 of 2024 INTERIM ORDER EXTENDED