Delhi High Court - Orders
Bajaj Hindustan Sugar Limited vs Central Electricity Regulatroy ... on 11 March, 2024
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Amit Bansal
$~13-19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5883/2017
BAJAJ HINDUSTAN SUGAR LIMITED ..... Petitioner
Through:
versus
CENTRAL ELECTRICITY
REGULATROY COMMISSION AND ORS ..... Respondents
Through:
+ W.P.(C) 4519/2018 and CM APPL. 17477/2018
UTTAM SUGAR MILLS LIMITED ..... Petitioner
Through:
versus
CENTRAL ELECTRICITY
REGULATORY COMMISSION AND ORS. ..... Respondents
Through: Mr Ravi Prakash, CGSC.
+ W.P.(C) 12399/2018 and CM APPL. 2912/2019
SHRI BAJRANG POWER AND ISPAT LTD ..... Petitioner
Through: Mr Aashish Anand Bernard and Mr
Paramhans Sahani, Advocates.
versus
CENTRAL ELECTRICITY
REGULATORY COMMISSION & ORS ..... Respondents
Through: Mr Pradeep Misra and Mr Daleep
Dhyani, Advocates.
+ W.P.(C) 12401/2018 and CM APPL. 7246/2019
M/S SHREE NAKODA ISPAT LIMITED ..... Petitioner
Through: Mr Aashish Anand Bernard and Mr
Paramhans Sahani, Advocates.
versus
W.P.(C) 5883/2017 & connected Page 1 of 3
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 13/03/2024 at 20:57:15
CENTRAL ELECTRICITY
REGULATORY COMMISSION & ORS ..... Respondents
Through: Mr Pradeep Misra and Mr Daleep
Dhyani, Advocates.
+ W.P.(C) 12404/2018
HANUMAN AGRO INDUSTRIES LTD ..... Petitioner
Through:
versus
CENTRAL ELECTRICITY
REGULATORY COMMISSION & ORS ..... Respondents
Through: Mr Pradeep Misra and Mr Daleep
Dhyani, Advocates.
+ W.P.(C) 2011/2019
TRIDENT LIMITED & ANR ..... Petitioners
Through: Mr Matrugupta Mishra, Ms Ritika
Singhal and Ms Sonakshi, Advocates.
versus
CENTRAL ELECTRICITY
REGULATORY COMMISSION & ORS ..... Respondents
Through: Mr H.M. Singh and Ms Shabana,
Advocates for respondent Nos. 4 & 5.
+ W.P.(C) 12814/2019
M/S GLOBAL ENERGY PVT. LTD ..... Petitioner
Through:
versus
CENTRAL ELECTRICITY
REGUGLATORY COMMISSION & ORS ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE AMIT BANSAL
W.P.(C) 5883/2017 & connected Page 2 of 3
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 13/03/2024 at 20:57:15
ORDER
% 11.03.2024 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 24547/2017 in W.P.(C) 5883/2017
1. Allowed, subject to the petitioner filing legible copies of the annexures, at least three days before the next date of hearing. CM APPL. 24546/2017 [Application filed on behalf of the petitioner to file lengthy list of dates] in W.P.(C) 5883/2017
2. This is an application filed on behalf of the petitioner seeking permission to file lengthy list of dates, beyond the prescribed number of pages.
3. Given the reasons articulated in the application, the prayer made therein is allowed.
4. The application is, accordingly, disposed of. W.P.(C) 5883/2017 and CM APPL. 24545/2017 [Application filed on behalf of the petitioner seeking interim relief] W.P.(C) 4519/2018 and CM APPL. 17477/2018 W.P.(C) 12399/2018 and CM APPL. 2912/2019 W.P.(C) 12401/2018 and CM APPL. 7246/2019 W.P.(C) 12404/2018 W.P.(C) 2011/2019 W.P.(C) 12814/2019
5. List the matters on 02.09.2024, along with W.P.(C) 1442/2017.
RAJIV SHAKDHER, J AMIT BANSAL, J MARCH 11, 2024/kd Click here to check corrigendum, if any W.P.(C) 5883/2017 & connected Page 3 of 3 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 13/03/2024 at 20:57:15