Punjab-Haryana High Court
M/S Atlantic Power Private Ltd vs Punjab Energy Development Agency on 29 August, 2014
Author: Ashutosh Mohunta
Bench: Ashutosh Mohunta
SATYAWAN
IN THE PUNJAB AND HARYANA HIGH COURT AT 2014.08.29 16:11
"I attested to the accuracy and
integrity of this document"
CHANDIGARH High Court Chandigarh
ARB-3-2014
Date of Decision : 29.08.2014
M/s Atlantic Power Private Ltd.
.......... Petitioner
Versus
Punjab Energy Development Agency
...... Respondent
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CORAM : HON'BLE MR. JUSTICE ASHUTOSH MOHUNTA, ACTING CHIEF JUSTICE
Present : Mr. P.S. Rana, Advocate
for the petitioner.
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1. Whether Reporters of Local papers may be allowed to see the
judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
ASHUTOSH MOHUNTA, ACJ. (Oral)
Learned counsel for the petitioner states that the petitioner has approached the Punjab State Regulatory Commission for determination of tariff and, therefore, he has instructions to withdraw this arbitration case with liberty to file a fresh one if the tariff is not determined in accordance with law.
Dismissed as withdrawn with the liberty aforesaid.
(ASHUTOSH MOHUNTA) ACTING CHIEF JUSTICE 29.08.2014 'SP'