Delhi High Court - Orders
Salawa Hydel Project Pvt. Ltd & Anr vs Uttar Pradesh Power Corporation Ltd on 5 August, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~O-66 & 67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 310/2025
SALAWA HYDEL PROJECT PVT. LTD & ANR. .....Petitioners
Through: Mr. Jayant Mehta, Sr. Adv. with Mr.
Pranjit Bhattacharya and Ms. Salonee
Shukla, Advs.
versus
UTTAR PRADESH POWER CORPORATION LTD .....Respondent
Through: None.
O-67
+ O.M.P.(I) (COMM.) 311/2025
NIRGAJINI HYDEL PROJECT PVT LTD & ANR. .....Petitioners
Through: Mr. Jayant Mehta, Sr. Adv. with Mr.
Pranjit Bhattacharya and Ms. Salonee
Shukla, Advs.
versus
UTTAR PRADESH POWER CORPORATION LTD
.....Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 05.08.2025 I.A. 18955/2025 in O.M.P.(I) (COMM.) 310/2025 I.A. 18956/2025 in O.M.P.(I) (COMM.) 311/2025
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/08/2025 at 22:27:04 O.M.P.(I) (COMM.) 310/2025 O.M.P.(I) (COMM.) 311/2025
1. Heard Mr. Jayant Mehta, learned senior counsel appearing for the petitioners.
2. On the petitioners taking necessary steps, let notice be issued to the respondent through all permissible modes, returnable on 03.09.2025.
3. Additionally, dasti service is also permitted. Let the requisites be filed within the course of the day. Notice be handed over by tomorrow.
4. Let a service affidavit be placed before the next date of hearing.
5. Mr. Mehta, learned senior counsel points out that the petitioners received a communication wherein, a meeting has been arranged between the petitioners and the respondent on 07.08.2025 at 03:30 PM.
6. Let the matter be listed on 03.09.2025 awaiting the outcome of the meeting proposed to be held.
7. In the meantime, if any precipitative steps are taken by the respondent, the petitioners shall be at liberty to approach this Court.
PURUSHAINDRA KUMAR KAURAV, J AUGUST 5, 2025/P/SPH This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/08/2025 at 22:27:04