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Karnataka High Court

M/S Aavanti Renewable Energy vs Bangalore Electricity Supply Company ... on 23 March, 2018

Author: Raghvendra S.Chauhan

Bench: Raghvendra S. Chauhan

     IN THE HIGH COURT OF KARNATAKA, AT BENGALURU

            DATED THIS THE 23RD DAY OF MARCH, 2018

                                 BEFORE

     THE HON'BLE MR. JUSTICE RAGHVENDRA S. CHAUHAN

              WRIT PETITION No. 45017/2017 (GM-RES)

Between:

M/s. Aavanti Renewable Energy
Private Limited,
A Company registered under the
Companies Act, 1956/ 2013,
Having its registered office
At "Temple Steps" 3rd Floor,
Block No. A, Unit-B, 184-187,
Anna Salai, Little Mount,
Chennai -600015.
Represented by its Chief Executive Officer
Mr. Sunil Kumar Singh
                                                      ... PETITIONER

(By Sri./Smt : ADITYA VIKRAM BHAT., Advocate)



AND

1.    Bangalore Electricity Supply Company Limited,
      A Company incorporated
      Under the Companies Act, 1956,
      Having its corporate office at,
      K.R.Circle,
      Bangalore - 560001.
      Represented Managing Director,
                                                                 ...2
                                         2                 W.P. No. 45017/2017

2.      The Karnataka Renewable Energy Development Limited
        (KREDL)
        No 39, "Shanthigruha",
        Bharath Scouts and Guides Building,
        Palace Road,
        Bangalore-560001
        Represented by its Managing Director

                                                           ... RESPONDENTS


     This Writ Petition is filed under Articles 226 & 227 of the Constitution of

India praying to declare that the 'Effective Date' as prescribed in the Power

Purchased Agreement dated: 03.06.2016 vide (Annexure-G) shall stand

extended by 98 days i.e., from 14.10.2016 to 20.01.2017 and the 'Effective

Date' shall commence from 20.01.2017 instead of 14.10.2016 as is prescribed in

the Power Purchase Agreement dated: 03.06.2016. Direct the Respondent

No.1 to accordingly amend the Supplementary Power Purchase Agreement

dated: 24.08.2017 vide Annexure-T executed between the parties.



     This Writ Petition coming on for orders on this day the court made the

following order.



                                                                            ...3
                                        3                 W.P. No. 45017/2017




                                   ORDER

The learned counsel for the petitioner is granted four weeks time to comply with the office objections, failing which, the petition shall stand dismissed automatically without reference to the Bench.

Sd/-

JUDGE T By : JAY C By : R R By : JAY COPY Sd/-

ASSISTANT REGISTRAR