Punjab-Haryana High Court
Jindal Stainless Ltd vs State Of Haryana & Ors on 9 April, 2015
Bench: Satish Kumar Mittal, Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.17872 of 2014
Date of Decision:-09.04.2015
Jindal Stainless Limited .....Petitioner
Versus
State of Haryana and others .....Respondents
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL.
HON'BLE MR. JUSTICE HARINDER SINGH SIDHU.
Present:- Mr. Rose Gupta, Advocate
for the petitioner.
Mr. Sandeep Moudgil, Addl. AG Haryana.
Mr. Samir Malik, Advocate
for respondents No. 4 and 5.
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SATISH KUMAR MITTAL, J.(Oral)
Petitioner has filed this writ petition for quashing the clause 5.2 and 5.3 of Impugned Orders dated 29.5.2014 passed by respondent No.2.
Learned counsel for the respondents pointed out that under Section 111 of the Electricity Act, 2003 the petitioner has alternative effective remedy to challenge the same by filing an appeal before the Electricity Tribunal which has been constituted and is working.
In view of the above facts, the learned counsel for the petitioner states that the petitioner may be permitted to withdraw the writ petition with liberty to avail the said remedy.
Dismissed as withdrawn with the aforesaid liberty. If such appeal is filed within a period of 15 days from today, the Electricity Tribunal shall consider and decide the said appeal on merit expeditiously.
( SATISH KUMAR MITTAL)
JUDGE
09.04.2015 (HARINDER SINGH SIDHU)
reema JUDGE
REEMA SAINI
2015.04.13 12:30
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh