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Tata Power Company Limited vs Maharashtra Electricity Regualatory ... on 5 November, 2019

Bench: R. Banumathi, A.S. Bopanna, Hrishikesh Roy

                                                  1

     ITEM NO.1                           COURT NO.6                SECTION XVII

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

     Civil Appeal            No(s).   1356-1358/2017

     TATA POWER COMPANY LIMITED                                        Appellant(s)

                                                 VERSUS

     MAHARASHTRA ELECTRICITY REGUALATORY COMMISSION(MERC)Respondent(s)
     (IA No. 118035/2019 - APPLICATION U/O 39 RULE 1 AND 2
      IA No. 3/2017 - PERMISSION TO FILE ANNEXURES)

     WITH
     C.A. No. 9408/2017 (XVII)
     IA    No.   62451/2017    -               PERMISSION     TO   FILE      ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     C.A. No. 2806/2018 (XVII)
     (IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
     20589/2018 FOR CLARIFICATION/DIRECTION ON IA 95228/2019
     IA No. 95228/2019 - CLARIFICATION/DIRECTION
     IA No. 20589/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     C.A. No. 2805/2018 (XVII)
     (IA EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
     19797/2018 FOR CLARIFICATION/DIRECTION ON IA 95220/2019
     IA No. 95220/2019 - CLARIFICATION/DIRECTION
     IA No. 19797/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     C.A. No. 5732/2019 (XVII)
     (FOR ADMISSION)

     Date : 05-11-2019 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MRS. JUSTICE R. BANUMATHI
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Appellant(s)              Mr.   Basava Prabhu Patil,Sr.Adv.
                                   Mr.   Geet Ahuja,Adv.
Signature Not Verified
                                   Mr.   Karun Sharma,Adv.
                                   Mr.   S. Rao,Adv.
Digitally signed by
MADHU BALA
Date: 2019.11.06
16:31:45 IST
Reason:                            Mr.   Amit Kumar Singh, AOR
                                   2

                    Mr.   M.G. Ramachandran,Sr.Adv.
                    Ms.   Ranjitha Ramachandran,Adv.
                    Mr.   Nikunj Dayal, AOR
                    Mr.   Pramod Dayal,Adv.
                    Ms.   Payal Dayal,Adv.

                    Mr.   Maninder Singh,Sr.Adv.
                    Mr.   Pukhrambam Ramesh Kumar,AOR
                    Mr.   Abhishek Munot,Adv.
                    Mr.   Kunal Kaul,Adv.
                    Mr.   S. Rao,Adv.
                    Mr.   Karun Sharma,Adv.

                    Mr.   Basava Prabhu Patil,Sr.Adv.
                    Mr.   Pukhrambam Ramesh Kumar,AOR
                    Mr.   Abhishek Munot,Adv.
                    Mr.   Geet Ahuja,Adv.
                    Mr.   Karun Sharma,Adv.
                    Mr.   S. Rao,Adv.

For Respondent(s)   Mr.   S.K. Rungta,Sr.Adv.
                    Ms.   Pratiti Rungta,Adv.
                    Mr.   Sumit Pargal,Adv.
                    Mr.   Prashant Singh,Adv.
                    Mr.   Shivankar Shukla,Adv.
                    Ms.   Amita Singh Kalkal, AOR


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

List the matters on 22nd January, 2020.

(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER