Delhi High Court - Orders
Fortune Five Hydel Power Projects ... vs Central Electricity Regulatoy ... on 21 November, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~8, 9 & 10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4554/2018 & CM APPL. 17657/2018
FORTUNE FIVE HYDEL POWER PROJECTS
PRIVATE LIMITED ..... Petitioner
Through: Mr. Mohit Chadha and
Mr. Tushar Srivastava,
Advs.
versus
CENTRAL ELECTRICITY REGULATOY
COMMISSION AND ORS. ..... Respondents
Through: Ms. Gayatri Gulati and
Mr. T. V. S. Raghavendra
Sreyas, Advs. for R-1.
Mr. Dev P. Bhardwaj,
Mr. Anubha Bhardwaj and
Mr. Madhulak Bhardwaj,
Advs. for R-2 & 3.
+ W.P.(C) 10181/2018
SANDHYA HYDRO POWER PROJECTS BALARGHA
PRIVATE LIMITED ..... Petitioner
Through: Mr. Mohit Chadha and
Mr. Tushar Srivastava,
Advs.
versus
CENTRAL ELECTRICITY REGULATORY
COMMISSION AND ORS. ..... Respondents
Through: Ms. Gayatri Gulati and
Mr. T. V. S. Raghavendra
Sreyas, Advs. for R-1.
Mr. Dev P. Bhardwaj,
Mr. Anubha Bhardwaj and
Mr. Madhulak Bhardwaj,
Advs. for R-2 & 3.
+ W.P.(C) 11528/2018
GANGDARI HYDRO POWER PVT.
Signature Not Verified
LTD. AND ANR. ..... Petitioners
Digitally Signed
Through: Mr. Mohit Chadha and
By:HARMINDER KAUR
Signing Date:23.11.2022
16:44:05
Mr. Tushar Srivastava,
Advs.
versus
CENTRAL ELECTRICITY REGULATORY
COMMISSION AND ORS. ..... Respondent
Through: Ms. Gayatri Gulati and
Mr. T. V. S. Raghavendra
Sreyas, Advs. for R-1.
Mr. Dev P. Bhardwaj,
Mr. Anubha Bhardwaj and
Mr. Madhulak Bhardwaj,
Advs. for R-2 & 3.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 21.11.2022
1. A request for an adjournment is made by the learned counsel for the petitioner. He states that Mr. Sumant Nayak, the main counsel who is to argue the matter, is unwell.
2. The request is not opposed.
3. At his request, list on 31.01.2023.
VIBHU BAKHRU, J AMIT MAHAJAN, J NOVEMBER 21, 2022 'KDK' Signature Not Verified Digitally Signed By:HARMINDER KAUR Signing Date:23.11.2022 16:44:05