Supreme Court - Daily Orders
Energy Watchdog vs Government Of Nct Of Delhi on 25 May, 2026
ITEM NO.26 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 626/2026
ENERGY WATCHDOG Petitioner(s)
VERSUS
GOVERNMENT OF NCT OF DELHI & ANR. Respondent(s)
Date : 25-05-2026 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
HON'BLE MR. JUSTICE VIPUL M. PANCHOLI
For Petitioner(s) :Mr. Pranav Sachdeva, Adv.
Mr. Praveen Gaur, AOR
For Respondent(s) :Ms. Swati Ghildiyal, AOR
Mr. Adarsh Dubey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. The matter pertains to the appointment of Chairperson and Members of the Delhi Electricity Regulatory Commission. Learned counsel for the petitioner points out that the Commission has remained defunct for the past one year as no Chairperson, who is expected to be a former Judge of the High Court, has been appointed. Presently, only two Technical Members are serving.
2. Learned counsel for the Government of NCT of Delhi states that, as per the limited instructions received so far, a proposal to constitute the Selection Committee under Section 85 of the Electricity Act, 2003, has been moved on 04.05.2026. Signature Not Verified
3. Digitally signed by NITIN TALREJA Date: 2026.05.25 It is, however, not clear as to how many days will be required 16:57:15 IST Reason:
to constitute and notify this Selection Committee, so that 1 appropriate directions can be issued to the Selection Committee with a view to ensuring that the selection process is completed within a time-bound manner. For this purpose, learned State counsel seeks time to have clear instructions from the competent authority.
4. List on 29.05.2026.
(NITIN TALREJA) (PREETHI DILEEP KUMAR)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
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