Andhra Pradesh High Court - Amravati
M/S Mytrah Energy India Pvt. Ltd. 8001, ... vs Southern Power Distribution Company Of ... on 12 February, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI [ 3209 ]
(Special Original Jurisdiction)
MONDAY ,THE TWELFTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO: 17357 OF 2020
Between:
1. M/S MYTRAH ENERGY (INDIA) PVT. LTD. 8001, Q
Q-CITY,,
CITY,, S. NO. 109,
NANAKRAMGUDA VILLAGE, SERILINGAMPALLY MANDAL, GACHIBOWLI,
HYDERABAD-500032
500032 THROUGH ITS AUTHORISED SIGNATORY
2. M/S MYTRAH VAYU (TUNGABHADRA) PVT. LTD., 8001, Q-CITY,
Q CITY, S. NO.
109, NANAKRAMGUDA VILLAGE, SERILINGAMPALLY MANDAL,
GACHIBOWLI, HYDERABAD
HYDERABAD-500032
500032 THROUGH ITS AUTHORISED
SIGNATORY
...PETITIONER(S)
AND
1. SOUTHERN POWER DISTRIBUTI
DISTRIBUTION
ON COMPANY OF ANDHRA PRADESH,
19-13-65/A,
65/A, SRINIVASAPURAM, TIRUCHANOOR ROAD, TIRUPATI-517503
TIRUPATI
THROUGH CHAIRMAN AND MANAGING DIRECTOR
2. ICRA LIMITED, (FORMERLY INVESTMENT INFORMATION AND CREDIT
RATING AGENCY OF INDIA LIMITED) 4TH FLOOR, SHOBHAN, 6
6-3-927/A
and B,, SOMAJIGUDA, RAJ BHAVAN ROAD, HYDERABAD
HYDERABAD-500
500 082
THROUGH ASSISTANT VICE PRESIDENT (ASSOCIATE HEAD -
CORPORATE RATINGS)
3. BANK OF BARODA, CORPORATE FINANCIAL SERVICES, FORT 3RD
FLOOR, 10/12 MUMBAI SAMACHAR MARG, FORT, MUMBAI
MUMBAI- 400 001
THROUGH MANAGER
4. POWER FINANCE
ANCE CORPORATION LTD, URJANIDHI, 1, BARAKHAMBA
LANE, CANNOUGHT PLACE, NEW DELHI-110001
DELHI 110001 THROUGH GENERAL
MANAGER
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed there therewith, with, the High Court may be pleased topleased to (a) Issue a writ of Mandamus or in the nature of Mandamus or any other appropriate writ, order(s) or direction(s) quashing and setting aside the reports dated 21.09.2020 and 22.09.2020 issued by Respondent No. 2 (b) Issue a writ of Mandamus or in the nature of Mandamus or any other appropriate writ, order(s) or direction(s) restraining the Respondents from taking any further coercive/precipitative action against the Petitioners till the date of realization of the legitimate pending dues of the Petitioners from the Respondent No. 1
(c)Pass IA NO: 1 OF 2020 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 pleased to stay the reports dated 21.09.2020 and 22.09.2020 issued by Respondent No. 2 pending disposal of the above writ petition and pass Counsel for the Petitioner(s):SRI. VIKRAM POOSERLA Counsel for the Respondents: V R REDDY KOVVURI(SC FOR APSPDCL) The Court made the following:
Mr.D.Prudhvi Teja, learned counsel representing the learned counsel for the petitioners seeks permission of this Court to withdraw the writ petition with liberty to avail the other remedies available in Law. A letter dated 07.2.2024 to that effect was also addressed to the Registrar (Judicial). Permission is granted.
2. Accordingly, the writ petition is dismissed as withdrawn granting liberty as prayed for. No order as to costs. Miscellaneous petitions pending, if any, shall stand closed.
________________________ NINALA JAYASURYA, J February 12, 2024.
vasu