Supreme Court - Daily Orders
Delhi Elect. Regult. Commission vs Bses Rajdhani Power Ltd. on 6 May, 2014
^)ITEM NO.202 COURT NO.7 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(s). 884 OF 2010
DELHI ELECTRICITY REGULATORY COMMISSION Appellant (s)
VERSUS
B.S.E.S RAJDHANI POWER LTD. & ORS. Respondent(s)
(With appln(s) for directions,c/delay in filing counter affidavit,
vacating interim order,c/delay in filing rejoinder,permission to
file additional documents and office report ))
WITH W.P(C) NO. 104 of 2014
(With appln.(s) for interim relief) (For final disposal)
W.P(C) NO. 105 of 2014
(With appln.(s) for interim relief)
Civil Appeal NO. 1854-1855 of 2014
(With appln.(s) for exemption from filing C/C of the impugned
judgment and office report) (For final disposal)
Civil Appeal NO. 4010 of 2014
(With appln.(s) for exemption from filing C/C of the impugned
judgment )
WITH
Civil Appeal NO. 4011 of 2014
(With appln.(s) for ex-parte stay and exemption from filing C/C of
the impugned judgment and office report)
Civil Appeal NO. 4012 of 2014
(With appln.(s) for ex-parte stay and exemption from filing C/C of
the impugned judgment and office report)
Civil Appeal NO. 4013 of 2014
(With appln.(s) for exemption from filing C/C of the impugned
judgment and office report)
Civil Appeal NO. 980 of 2010
(With appln.(s) for stay and c/delay in filing rejoinder and
c/delay in filing counter affidavit and directions and permission
to file additional documents and vacating interim order and office
report) (For final disposal)
Civil Appeal No. 9003-9004 of 2011
(With appln.(s) for vacating interim order and directions and
office report)
Date: 06/05/2014 These Appeals were called on for hearing today.
-2-
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For the appearing parties:-
For DERC Mr. Meet Malhotra, Sr.Adv.
(Appellant) Mr. Subramonium Prasad,Adv.
Mr. Sanjeev Sharma, Adv.
Mr. Ravi Chauhan, Adv.
Mr. Prateek Dahiya, Adv.
Ms. Palak Singh, Adv.
Mr. Rajiv Dalal, Adv.
Mr. Anand Ramdhyani, Adv.
For BSES Rajdhani Mr. Mukul Rohatgi, Sr.Adv.
BSES Yamuna Mr. U.U. Lalit, Sr.Adv.
Mr. Amit Kapur, Adv.
Mr. Anupam Varma, Adv.
Mr. Vishal Anand, Adv.
Mr. Gaurav Dudeja, Adv.
Mr. Rahul Kinra, Adv.
Mr. Pukhrambam Ramesh Kumar,Adv.
CA 884/2010 & Mr. Mukul Rohatgi, Sr.Adv.
CA 980/2010 Ms. Tarunima Vijra, Adv.
(for Respondent) Mr. Vishal Nijhawan, Adv.
for M/S Suresh A. Shroff & Co.,Adv.
Mr. Subramonium Prasad ,Adv
For RR-5 Mr. K.K. Venugopal, Sr.Adv.
NTPC Ltd. Mr. M.G. Ramachandran, Adv.
Mr. K.V.Mohan, Adv.
Mr. Ankur Talwar, Adv.
Mr. Pukhrambam Ramesh Kumar,Adv.
For Damodar Valley Mr. Swetketu Mishra, Adv.
Corporation in Mr. Siddhartha Chowdhury, Adv.
WP 104 and 105/2014
For Respondent(s) Mr. Sidharth Luthra, ASG
Mr. S. Wasim A. Qadri, Adv.
Mr. Harsha, Adv.
Mr. Zaid Ali, Adv.
Mr. Lakshmi Raman Singh, Adv.
For RR-6 Mr. M.G. Ramachandran, Adv.
PGCIL Mr. Pramod Dayal, Adv.
Mr. Nikunj Dayal, Adv.
Ms. Payal Dayal, Adv.
-3-
For RR-7 Mr. Vivek Singh, Adv.
For RR-9 Mr. Uttam Datt, Adv.
Mr. Shubham Aggarwal, Adv.
Mr. T.V.S. Raghevendra Sreyas,
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the parties at length. On the last date we had requested the parties to sit together and to arrive at some consensus with regard to the amounts which are due and payable from 1st January, 2014. The figures have been made available which are duly signed by the representative of the parties. The aforesaid figures are, therefore, accepted.
The petitioners are directed to make the payments, as indicated in the documents, which have been placed on record today, in accordance with our Order dated 26th March, 2014.
We make it clear that if the aforesaid amounts are not paid by 31st May, 2014, the stay shall stand vacated.
Let these documents be made part of the order. List these matters for further orders on 3rd July, 2014.
(Sukhbir Paul Kaur) (Indu Bala Kapur)
Court Master Court Master