M/S Bhushan Power And Steel Limited vs Odisha Electricity Regulatory ... on 13 March, 2026

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Supreme Court - Daily Orders

M/S Bhushan Power And Steel Limited vs Odisha Electricity Regulatory ... on 13 March, 2026

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

                                                              1

                                           IN THE SUPREME COURT OF INDIA

                                            CIVIL ORIGINAL JURISDICTION


                                  TRANSFER PETITION (CIVIL) NO. 1155 OF 2025

                         M/S BHUSHAN POWER AND STEEL LIMITED                          Petitioner(s)

                                                             VERSUS

                         ODISHA ELECTRICITY REGULATORY
                         COMMISSION (OERC) & ORS.                                     Respondent(s)



                                                        O R D E R

1. The petitioner has filed this petition under Article 139(1) of the Constitution seeking transfer of Writ Petition Civil No. 27048 of 2024 titled as “M/s Bhushan Power and Steel Limited & Anr. Vs. Odisha Electricity Regulatory Commission and Ors.” pending in the High Court of Orissa at Cuttak to this Court.

2. Heard Mr. Jaideep Gupta, learned senior counsel appearing for the petitioner and Mr. Ganeshan Umapathy, learned senior counsel appearing for the respondents.

3. While we are not inclined to entertain this Transfer Petition, we request the High Court to take up and dispose of the pending writ petition as expeditiously as possible, preferably within a period of three months from today.

4. With these observations, the Transfer Petition is Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2026.03.16 dismissed.

18:21:57 IST

Reason: 2

5. Pending interlocutory application(s), if any, is/are disposed of.

……………………………………………………………………….J. [PAMIDIGHANTAM SRI NARASIMHA] …………………………………………………………………...J. [ALOK ARADHE] NEW DELHI;

MARCH 13, 2026.

                                   3

ITEM NO.48                 COURT NO.6                   SECTION XI-A

                 S U P R E M E C O U R T O F        I N D I A
                         RECORD OF PROCEEDINGS

             Transfer Petition(s)(Civil)   No(s).    1155/2025

M/S BHUSHAN POWER AND STEEL LIMITED                      Petitioner(s)

                                  VERSUS

ODISHA ELECTRICITY REGULATORY COMMISSION (OERC) & ORS.Respondent(s) IA No. 229244/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES Date : 13-03-2026 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ALOK ARADHE For Petitioner(s) : Mr. Jaideep Gupta, Sr. Adv.

Mr. Sakya Singha Chaudhuri, AOR Mr. Avijeet Lala, Adv.

Ms. Astha Sharma, Adv.

Ms. Asmita Narula, Adv.

Mr. Aditya Pratap Singh, Adv.

Ms. Racheeta Chawla, Adv.

For Respondent(s) : Mr. Ganeshan Umapathy, Sr. Adv.

Mr. Rutwik Panda, AOR Ms. Nikhar Berry, Adv.

Ms. Anshu Malik, Adv.

UPON hearing the counsel the Court made the following O R D E R

1. The Transfer Petition is dismissed terms of the signed order.

2. Pending interlocutory application(s), if any, is/are disposed of.

(JAYANT KUMAR ARORA) (NIDHI WASON) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)

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