Delhi High Court - Orders
Agp City Gas Private Limited & Anr vs Petroleum And Natural Gas Regulatory ... on 12 May, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5283/2021 & CM APPLs. 16256-58/2021
AGP CITY GAS PRIVATE LIMITED & ANR. ..... Petitioners
Through: Mr. Parag P. Tripathi, Sr. Advocate
with Mr. Piyush Joshi, Ms. Sumiti
Yadava, Ms. Meghna Sengupta, Ms.
Manali Joshi & Mr. Srinivasan
Ramaswamy, Advocates.
versus
PETROLEUM AND NATURAL GAS REGULATORY BOARD &
ORS. ..... Respondents
Through: Mr. Utkarsh Sharma, Mr. Mohit
Budhiraja & Ms. Pinki Mehra,
Advocates for R-1.
Mr. Jatin Puniyani, GP for R-2.
Mr. Ajay Digpaul, CGSC with Mr.
Kamal R. Digpaul, Advocate for R-
2&3.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 12.05.2021
1. This hearing has been done through video conferencing. CM APPLs. 16257/2021 & 16258/2021 (for exemptions)
2. Allowed, subject to all just exceptions. Applications are disposed of. W.P.(C) 5283/2021 & CM APPL. 16256/2021 (for interim relief)
3. The present petition has been filed by the Petitioners challenging the impugned letter dated 10th March, 2021, bearing No. PNGRB/Monitoring/7/Misc-Consumer/(6)/2018, issued by the Petroleum and Natural Gas Regulatory Board (hereinafter 'PNGRB').
4. The grievance of the Petitioner is that by the impugned letter, private parties have been permitted to obtain Natural Gas from alternate sources or suppliers, which according to Mr. Tripathi, ld. Sr. Counsel appearing for the Petitioner, is violative of the exclusivity held by the Petitioner.
5. Ld. counsel appearing for PNGRB submits that this is an appealable order, to the Appellate tribunal under the PNGRB Act, 2006. He submits that he wishes to seek instructions in respect of the same.
6. Mr. Tripathi, ld. Senior Counsel for the Petitioner, also wishes to seek instructions on the queries raised by the Court.
7. List on 19th May, 2021.
PRATHIBA M. SINGH, J MAY 12, 2021 Rahul/Ak