Appellate Tribunal For Electricity
Transmission Corporation Of A.P vs Gridco Of Orissa & Ors on 18 February, 2010
Before the Appellate Tribunal for Electricity
(Appellate Jurisdiction)
Appeal No. 4 of 2009
Dated: 18th February, 2010
Present : Hon'ble Mr. Justice M. Karpaga Vinayagam, Chairperson
Hon'ble Mr. H.L. Bajaj, Technical Member
Transmission Corporation of AP .... Appellant (s)
Versus
GRIDCO of Orissa & Ors. ... Respondent (s)
Counsel for the Appellant (s) : Mr. Sanjay Sen, Ms. Shikha Ohri &
Mr. Achintya Dvivedi
Counsel for the Respondent (s) : Mr. R.K. Mehta,
Mr. Antaryami Upadyay & Mr. Lakhi singh
for Resp. No.1
Mr. Shibashish Misra for Resp. No.3
Appeal No. 241 of 2006 &
I.A. No. 149 of 2007
GRIDCO of Orissa Ltd. & Ors. ... Appellant(s)
Versus
Transmission Corporation of A.P. Ltd. & Ors. ...Respondent(s)
Counsel for the Appellant(s) : Mr. R.K Mehta, Mr. Antaryami Upadyay &
Mr. Lakhi Singh
Counsel for the Respondent (s) : Mr. Shibashish Misra for OHPC
Mr. R.Santhana Krishnan for A.P. Transco
Appeal No. 242 of 2006
GRIDCO of Orissa Ltd. & Ors. ... Appellant(s)
Versus
Transmission Corporation of A.P. & Ors. ...Respondent(s)
Counsel for the Appellant(s) : Mr. R.K Mehta, Mr. Antaryami Upadyay &
Mr. Lakhi Singh
Counsel for the Respondent (s) : Mr. Shibashish Misra for R.3
Mr. R.Santhana Krishnan for A.P. Transco
-2-
ORDER
Today, a Joint memo has been filed on behalf of all the four Companies, viz., (1)GRIDCO Limited; (2) Transmission Corporation of Andhra Pradesh Limited (APTRANSCO); (3) Andhra Pradesh Generation Corporation Ltd. (APGENCO) & (4) Orissa Hydro Corporation Limited (OHPC).
It is stated in the Joint Memo that all the outstanding issues have been settled as per the Minutes of the Meeting held on 09.02.2010 and it was decided to file a Joint memo by all the parties before this Tribunal, requesting this Tribunal to dispose of all the three Appeals in terms of the Settlement arrived at, as recorded in the Minutes of Meeting dated 09.02.2010.
We have heard the learned counsel for the parties and also perused the Joint Memo signed by all the learned counsel for the parties and gone through the Minutes of the Meeting signed by all the parties.
In view of this Joint Memo, the Appeals are disposed of in terms of the Settlement as recorded in the Minutes of the Meeting dated 09.02.2010. This Joint Memo filed by the parties today forms part of this Order.
(H.L. Bajaj) (Justice M. Karpaga Vinayagam)
Technical Member Chairperson
Surekha/Zaheer