Appellate Tribunal For Electricity
Rattanindia Power Ltd vs Maharashtra Electricity Regulatory ... on 11 March, 2015
Court-II
Before the Appellate Tribunal for Electricity
(Appellate Jurisdiction)
Appeal No. 259 of 2014 & IA Nos. 424 of 2014, 446 of 2014 and 93 of
2015
Dated : 11th March, 2015
Present :Hon'ble Mr. Justice Surendra Kumar, Judicial Member
Hon'ble Mr. T. Munikrishnaiah, Technical Member
In the matter of:
RattanIndia Power Ltd. .... Appellant(s)
Versus
Maharashtra Electricity Regulatory Commission & Ors. .... Respondent(s)
Counsel for the Appellant (s) : Mr. Anurag Sharma for Mr. Sanjay
Sen, Sr. Advocate
Counsel for the Respondent (s) : Ms Ramni Taneja for Resp.No.1,
MSEDCL
Mr. Buddy A. Ranganadhan and
Mr.D.V. Raghu Vamsy
ORDER
The Appeal No. 259 of 2014 is taken up for hearing. Mr. Anurag Sharma, advocate for the appellant and Mr. Buddy A. Ranganadhan for respondent No.1, State Commission and Ms.Ramni Taneja for respondent No.2 are present.
It has been pointed out by the learned counsel for the appellant that an application being IA No. 93 of 2015 seeking permission to withdraw the appeal, in appeal No. 259 of 2014, has already been moved. It has been mentioned in the application that the appellant company has reached an understanding with the respondent No.2, namely MSEDCL / distribution Page 1 of 2 licensee, the appellant wants to with draw the present appeal. There is no objection from the side of the respondents in allowing withdrawal of the said appeal. Accordingly, the application being IA No. 93 of 2015 seeking permission to withdraw the appeal No. 259 of 2014 is hereby allowed and the appeal No. 259 of 2014 is withdrawn. No order as to cost.
( T. Munikrishnaiah ) ( Justice Surendra Kumar )
Technical Member Judicial Member
sh/jps
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