Delhi High Court - Orders
Ptc India Limited & Ors vs Central Electricity Regulatory ... on 11 September, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Sanjeev Narula
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13178/2022 & CM APPLs. 39896/2022, 34403/2023
PTC INDIA LIMITED & ORS. ..... Petitioners
Through: Mr. Janmali Manikala and Ms. Juhi
Senguttuvan, Advocates.
versus
CENTRAL ELECTRICITY REGULATORY COMMISSION &
ORS. ..... Respondents
Through: Mr. Nikhil Nayyar, Senior Advocate
with Mr. T.V.S. Rsreyas, Mr.
Dhananjay Baijal, Mr. Siddharth
Vasudev and Ms. Sugandha Batra,
Advocates for R-1.
Mr. Anand K.G, Ms. Harsha V. Rao
and Ms. Aishwarya S., Advocates for
R-2.
Mr. Tushar Jain, Mr. Vaibhav
Choudhary and Mr. Parvesh Sharma,
Advocates for R-4.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 11.09.2023 C.M. No. 34404/2023 (seeking amendment of writ petition)
1. After hearing learned counsel for parties, the present application for amendment is allowed and the amended writ petition is taken on record.
2. Let a copy of amended writ petition be served to all Respondents.
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 16/09/2023 at 15:14:31
3. Disposed of.
W.P.(C) 13178/2022
4. Respondents are granted four weeks' time to file counter-affidavits in the matter. Rejoinder thereto, if any, be filed before the next date of hearing.
5. List on 2nd November, 2023.
SATISH CHANDRA SHARMA, CJ SANJEEV NARULA, J SEPTEMBER 11, 2023 as 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 16/09/2023 at 15:14:31