Andhra Pradesh High Court - Amravati
M/S Mytrah Energy India Private Limited vs Southern Power Distribution Company Of ... on 29 September, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
SESUMSLANCaS S se tee in the affidavit fied thera
woke
IN THE HIGH COURT OF ANDHRA PRADESH = AMARAVAT
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY THE TYE ne YY vx NTH OY OF SEPTEN
TWO THOUSAND AND TWENTY TWO
: PRESENT. ape
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA -
WRIT PETITION NG: 20285 OF 2049,
Er
Mis Mytrah Energy (inclal Pavate Linvied, having hs registered office af 8th Floor, R
city, Survey No, 108. Gashibow!, Nanakramouca Vikage, Seriingampaly Ma ndal,
x
_
0032 Repr egented by te Authorized Reprasantative, Mr. 2.
gs
Hyderabad, Telangana
Nagarajuna Radey
Mis Mytrah Vayu (indravatl) Private Limited, having ts registered office at Sth Floor,
& Chy, Survey Na. 708, Gachibeaw, Nanakramguda Village, Seriingamy ally Masdal,
Hydersbad, Felan gana -SO0082 Reorasanted by ds Authorized Representa ative, Mr S.
Buns Reddy
iytrah Vayu (Tungabhad a) Pr wate | Lim Bee Raving URS se fegistores foe at Bth
city, Survey No
Man lal Hyderabad, ;
Reoresentativea, Mr. S. Nagaraiur 2 a Redd ay
Southern Power Distibuden Company of Andhra Pradesh Lid, Represented by ifs
Chairman and Managing Directer #39-13-S5/A, Srinivasapuram, Tiruchanoor Road,
Tirumall -87 7509 .
Unian af india, Represented by - te Secrefary, Ministry of New and Renewable
Energy, Slock-}4, CGO Ceormplex, Lodhi Road, New Osthi- T1O00S
Cantal Electricity Authority, Represented by is Chairperson Sews Bhawan,
RN. Puram, Sectar], New Delhi - 170 56
Reserve Bank of india, Represents nc by i
Reguiation, Office al oentral Offiee, Tain Fis
Mumbai, Maharashtra ~ 400003 7
Foaver Finance Corporation Lie,
Baraxhemta Lane, Gonnaugh it Plas
of
fa Secretary, Deparirmnent of Sanrking
or, Shahi Bhagat Sings Marg, Fart,
ts General Mariager, 'Uriantdhr, 4,
- 4
3
" i a
od
AN,
YES Bank Lirnitecd, Represented 56 eS Manager r, &Sround Flea, Mayank TOASTS,
Raibhavan Road, Sernaliquda, Nyderabad-Sgo82
Asian UGevelopment Bank, Represented by Ss Manager, 4. San Marin Marg,
Chanakyapur, New Delhi ~ FFOoGS
iReapondent No.' deleted for the array of the parifes in Writ Petition vide order df
O.OS.2027 in LA. No. 2020 In WP.No. 80288 QF 2049 in the petiiigners and
affidavit}
SS mo Samer g
Nespondens
(Respondents reco}
Patios under Anice af ihe Ganettution af India ig fled praying that in ths
th, the High Court may be pleased fo issue.
Cipwrit, ¢ © of direction in ihe nature of Mancarnus directing {he Respondent No. 7,
ha, APSPDCL to make pe aymient af an amount of Re. OF 58 Crores fo the Petitioner
No. 2 and Re. 174.38 Crores fo the Petitioner No. 3 under the respe paective Mytrah
PE Ss (including iste payment! surcharge} as par this Hon'ike Court's judgment dated
24.09.2019 in WP No. 10244/2019, at. 'the- interim rate of Rs. 2. 43/-per unit within a
period of 7 days from the date of the order, without prejudice to the rights and
contentions of the Petitioners under law, PPA, equity or otherwise.
(ii)direct the Respondents No. 5 to; 7 to refrain from taking any precipitative
steps/actions against the Petitioners in relation to their respective loan facilities
extended to the Petitioner Companies till APSPDCL makes payment of the
outstanding dues to the Petitioner Companies | in terms of prayer (i) above.
(iii)declare that the statutory period of 90 days for declaring an account as NPA under
the RBI Master Circular dated 01.07.2015 shall commence after the subject matter of
O.P. No. 17 of 2019 is finally decided.
IA NO: 1 OF 2019:
Petition under Section 151 CPC praying _ that in the circumstances stated in the affidavit
filed in support of the petition, the High Court may be pleased to restrain the Respondents
from taking any coercive action against the Petitioners, pending disposal of WP No. 20285
of 2019 on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and affidavit filed
therein and the order of the High Court dated. 12-12-2019, 26-12-2019, 07-01-2020, 19-02-
2020 , 12-03-2020 , 1.9.2021, 29.09.2021, 26.10.2021, 10.11.2021, 22.11.2021 6.12.2021,
13.12.2021, 3.01.2022, 25.1.2022 ,17.02.2022, 11.3.2022,07.04.2022, 06.05.2022.
24.06.2022 & 18.08.2022 made in WP. No. 20285 of 2019 and upon hearing the arguments
of Sri P.Vikram, Advocate for the Petitioners, Sri Y.Nagi Reddy, Advocate for the
Respondent No.1 and of Sri N. Harinath, Asst. Solicitor General for the Respondent No.2 ,
Sri Krishna Rao Mannam Advocate for Respondent No.4 Sri Avinash Desai, Advocate for
Respondent No.6, ,Sri. K. B. Ramanna Dora counsel for the Respondent No. 5 the Court
made the following.
ORDER:a List this case along with W.P. No. 2170 of 2021 after four (4) weeks. Interim order granted on the earlier occasion is extended by eight (8) weeks. . Sd/- M. SRINIVAS 4 ASSISTANT REGISTRAR HTRUE COPY// oe SECTION OFFICER To
1. One CC to Sri P.Vikram, Advocate (OPUC)
2. Two CCs to Sri N. Harinath, Asst. Solicitor General, High Court, A.P.
3. One CC to Sri Y.Nagi Reddy, Advocate (OPUC)
4. One CC to Sri Avinash Desai, Advocate (OPUC
5. One CC to Sri K. B. Ramanna Dora, Advocate (OPUC)
6. One CC to Sri Krishna Rao Mannam Advocate (OPUC)
7. The Section officer, Posting Section, High Court of A.P.
8. One spare copy nbr HGH COURT ciges NUS 6 of S021 after four (4) weeks ay f @ along with WLP. Nat WRIT PETITION NO 20285 of 2049, INTERIM ORDER EXTENDED te, Mar ios ft tess me 448 2