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Torrent Power Limited vs U.P. Electricity Regulatory ... on 14 July, 2025

                                                                             C.A. No. 23514/2017




     ITEM NO.1502                              COURT NO.9                     SECTION XVII

                                 S U P R E M E C O U R T O F         I N D I A
                                         RECORD OF PROCEEDINGS


                                       Civil Appeal      No. 23514/2017


     TORRENT POWER LIMITED                                                   Appellant(s)

                                                      VERSUS

     U.P. ELECTRICITY REGULATORY COMMISSION & ORS.                           Respondent(s)

[HEARD BY : HON. J.B. PARDIWALA AND HON. R. MAHADEVAN, JJ.] Date : 14-07-2025 This appeal was called on for pronouncement of judgment today.

For Appellant(s) : Mr. Sudhir Naagar, AOR Mr. Hardik Luthra, Adv.

Ms. Reshma Ray, Adv.

Mr. Arun Kumar Nagar, Adv.

For Respondent(s) :Mr. Pradeep Misra, AOR Mr. Daleep Dhyani, Adv.

Mr. Suraj Singh, Adv.

Mr. Manoj Kumar Sharma, Adv.

Mr. Nikunj Dayal, AOR Mr. Pramod Dayal, Adv.

1. Hon’ble Mr. Justice J.B. Pardiwala pronounced the judgment of the Bench comprising His Lordship and Hon’ble Mr. Justice R.Mahadevan.

2. The appeal is allowed in terms of the signed reportable judgment.

3. The relevant part of the order reads thus:-

“2. In the overall view of the matter, we have reached the conclusion that the UPERC fell in serious error in entertaining the petition filed by the respondent no. 4 and passing the order constituting an expert committee. The APTEL also failed to look into the error committed by the UPERC and dismissed the appeal filed by the appellant-herein.

In the result, the appeal succeeds and is hereby allowed. The impugned order passed by the APTEL is hereby set aside. As a consequence, the report of the Expert Committee also pales into insignificance.”

4. Pending application(s), if any, stands disposed of.

(CHANDRESH)                                  (POOJA SHARMA)
ASTT. REGISTRAR-cum-PS                      COURT MASTER (NSH)

(Signed reportable judgment is placed on the file) 2