Bombay High Court
Atc Telecom Infrastructure Pvt. Ltd vs Maharashtra State Electricity ... on 26 July, 2022
Author: Gauri Godse
Bench: G.S. Patel, Gauri Godse
3-WPL-31639-2021-4-ASWP-2615-2022.DOC
Arun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 31639 OF 2021
ATC Telecom Infrastructure Pvt Ltd ...Petitioner
Versus
Maharashtra State Electricity Distribution ...Respondents
Company Ltd (MSEDCL) & Ors
WITH
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2615 OF 2022
Indus Towers Ltd (Formerly Bharti Infratel Ltd) ...Petitioner
Versus
Maharashtra State Electricity Distribution ...Respondents
Company Ltd (MSEDCL) & Ors
Mr Hafeezur Rahman, for the Petitioner in WPL/31639/2021.
Mr Sugandh Deshmukh, with Irvin D'Souza, for the Petitioner in
WP/2615/2022.
Ms Deepa Chavan, with Rahul Sinha, i/b DSK Legal, for the
Respondents in both the Petitions.
ARUN
RAMCHNDRA
SANKPAL
Digitally signed by
ARUN RAMCHNDRA
CORAM G.S. Patel &
SANKPAL
Date: 2022.07.28
09:47:31 +0530
Gauri Godse, JJ.
DATED: 26th July 2022
PC:-
Page 1 of 2
26th July 2022
3-WPL-31639-2021-4-ASWP-2615-2022.DOC
1. Ms Chavan for the Maharashtra State Electricity Distribution Company Ltd ("MSEDCL") states that both Petitioners have submitted representations. The same officer of MSEDCL will consider these. However, he needs time. The reason is that Indus Towers Ltd, the Petitioner in Writ Petition No. 2615 of 2022, has over 15000 installations or installation sites. ATC Telecom Infrastructure, the Petitioner in Writ Petition (L) No. 31639 of 2021, has about 6000. The cut-off or change-over date may be common to all, but for each site it will have to be checked what is the amount of demand and for what period in the past before the cut-off date. Obviously this exercise is going to take some time.
2. We grant MSEDCL further time and, for the present, list these matters for directions on 13th September 2022.
3. Previous order/s to continue until the next date.
4. Writ Petition (L) No. 31639 of 2021 is to be got finally numbered by that date and all objections removed, failing which we will summarily dismiss the Writ Petition.
(Gauri Godse, J) (G. S. Patel, J)
Page 2 of 2
26th July 2022