Karnataka High Court
State Of Karnataka vs M/S Rays Power Infra Limited on 8 October, 2025
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NC: 2025:KHC:39561-DB
WA No. 1938 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF OCTOBER, 2025
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
WRIT APPEAL NO. 1938 OF 2024 (GM-RES)
BETWEEN:
1. STATE OF KARNATAKA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY
DEPARTMENT OF ENERGY
VIKASA SOUDHA
BENGALURU - 560 001.
...APPELLANT
(BY SMT. NAMITHA MAHESH, AGA)
AND:
Digitally signed 1.
by PRABHAKAR M/S RAYS POWER INFRA LIMITED
SWETHA
KRISHNAN A COMPANY INCORPORATED UNDER
Location: High
Court of THE PROVISIONS OF THE COMPANIES ACT, 2013
Karnataka
HAVING ITS REGISTERED OFFICE AT 1ST -21
EVERSHINE MALL
NORTH METER CABIN 1
MALAD WEST MUMBAI - 400 064
REPRESENTED BY ITS AUTHORIZED SIGNATORY
MR. SANNA THIPPESWAMY.
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HC-KAR
2. RAYSALFA POWER PRIVATE LIMITED
A COMPANY INCORPORATED UNDER
THE PROVISIONS OF THE COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE AT 605
SIXTH FLOOR, MANJUSHA BULIDING
57 NEHRU PLACE DELHI
SOUTH DELHI - 110 019
REPRESENTED BY ITS AUTHORIZED SIGNATORY
MR. SANNA THIPPESWAMY.
3. DADUR SOLAR POWER PRIVATE LIMITED
A COMPANY INCORPORATED UNDER
THE PROVISIONS OF THE COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE AT D-43
JANPATH, SHYAM NAGAR, JAIPUR - 302 019
REPRESENTED BY ITS AUTHORIZED SIGNATORY
MR. SANNA THIPPESWAMY.
4. NILAJ SOLAR POWER PRIVATE LIMITED
A COMPANY INCORPORATED UNDER
THE PROVISIONS OF THE COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE AT P.NO. 65
SARDAR PATEL MARG, C-SCHEME
ASHOK NAGAR, JAIPUR - 302 001
REPRESENTED BY ITS AUTHORIZED SIGNATORY
MR. SANNA THIPPESWAMY
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5. ANNIGERI SOLAR POWER PRIVATE LIMITED
A COMPANY INCORPORATED UNDER
THE PROVISIONS OF THE COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE AT 65
SARDAR PATEL MARG, C SCHEME
ASHOK NAGAR, JAIPUR - 302 001
REPRESENTED BY ITS AUTHORIZED SIGNATORY
MR. SANNA THIPPESWAMY.
6. SIRA SOLAR POWER PRIVATE LIMITED
A COMPANY INCORPORATED UNDER
THE PROVISIONS OF THE COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE AT 65
SARDAR PATEL MARG, C SCHEME
ASHOK NAGAR, JAIPUR - 302001
REPRESENTED BY ITS AUTHORIZED SIGNATORY
MR. SANNA THIPPESWAMY.
7. KARNATAKA RENEWABLE
ENERGY DEVELOPMENT LTD.
GOVERNMENT OF KARNATAKA UNDERTAKING
#6/13/1, 10TH BLOCK
2ND STAGE, NAGARABHAVI, BANGALORE - 560 072.
REPRESENTED BY ITS MANAGING DIRECTOR.
8. CENTRAL TRANSMISSION UTILITY OF INDIA LIMITED
HAVING ITS REGISTERED OFFICE AT
PLOT NO.2, SECTOR-29
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HC-KAR
NEAR IFFCO CHOWK METRO STATION
GURAGON -122 001
REPRESENTED BY ITS MANAGING DIRECTOR.
9. UNION OF INDIA
REPRESENTED BY SECRETARY
MINISTRY OF NEW AND RENEWABLE ENERGY
BLOCK 14 C.G.O. COMPLEX
LODHI ROAD, NEW DELHI - 110 003.
...RESPONDENTS
(BY SRI G.S. KANNUR, SENIOR ADVOCATE FOR
SRI SHIVASHANKAR C., ADVCOATE FOR C/R-1,
SRI PIYUSH JAIN D. KUMAR, ADVOCATE FOR R-7 &
SMT. SADHANA S. DESAI, CGC. FOR R-9)
THIS WRIT APPEAL FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO CALL FOR THE
RECORDS IN WRIT PETITION No. 35002/2024 AS WELL AS WRIT
PETITION No. 15113/2022 AND WRIT PETITION No. 21533/2024 AND
GRANT THE APPELLANT THE FOLLOWING RELIEFS i) SET ASIDE
THE ORDER DATED 19.12.2024 PASSED BY THE LEARNED SINGLE
JUDGE IN WRIT PETITION No.35002/2024 & ETC.
THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C.M. POONACHA
ORAL JUDGMENT
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1. The learned Additional Government Advocate appearing for the appellant states that the present appeal has been rendered infructuous as it was preferred against the interim order dated 19.12.2024 in W.P.No.35002/2024 and the said petition has been disposed of.
2. In view of the above, the present appeal is closed.
3. Pending application stands disposed of.
Sd/-
(VIBHU BAKHRU) CHIEF JUSTICE Sd/-
(C.M. POONACHA) JUDGE KPS List No.: 1 Sl No.: 19