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[Cites 4, Cited by 0]

Bombay High Court

Essel Mining And Industries Limited vs Maharashtra Electricity Regulatory ... on 25 September, 2025

Author: M.S. Sonak

Bench: M.S. Sonak

                                                 12-WP-762-2021.DOCX


                                                                      Chaitanya


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            ORDINARY ORIGINAL CIVIL JURISDICTION

                     WRIT PETITION NO. 762 OF 2021

 Orange Maha Wind Energy Private
 Limited And Anr.                ... Petitioners
               Versus
 Maharashtra Electricity           Regulatory
 Commission And 2 Ors.                           ... Respondents

                             WITH
              INTERIM APPLICATION NO. 146 OF 2021
                               IN
                 WRIT PETITION NO. 762 OF 2021
                             WITH
                 WRIT PETITION NO. 1744 OF 2021
                             WITH
                 WRIT PETITION NO. 825 OF 2025
                             WITH
                 WRIT PETITION NO. 1476 OF 2025
                             WITH
            INTERIM APPLICATION(L) NO. 24442 OF 2025
                               IN
                 WRIT PETITION NO. 1476 OF 2025
                             WITH
                 WRIT PETITION NO. 1676 OF 2025
                             WITH
                 WRIT PETITION NO. 1862 OF 2021
                             WITH
              INTERIM APPLICATION NO. 125 OF 2021
                               IN
                 WRIT PETITION NO. 1862 OF 2021
                             WITH
                 WRIT PETITION NO. 4991 OF 2024
                             WITH
                 WRIT PETITION NO. 5211 OF 2024
                             WITH

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                    WRIT PETITION NO. 5153 OF 2024
                                WITH
                    WRIT PETITION NO. 5150 OF 2024
                                WITH
                    WRIT PETITION NO. 5121 OF 2024
                                WITH
                    WRIT PETITION NO. 5102 OF 2024
                                WITH
                    WRIT PETITION NO. 5171 OF 2024
                                WITH
                     WRIT PETITION NO. 73 OF 2025

 ______________________________________________________

 Mr. Sakya Singha Chaudhuri, a/w. Mr. Sangeeth Narayanan,
     Ms. Debasmita Goswami i/b. Neeti Niyaman , for the
     Petitioner In WP/762/2021.
 Mr. Sakya Singha Chaudhuri, a/w. Mr. Sangeeth Narayanan,
     Ms. Debasmita Goswami i/b. Neeti Niyaman, for the
     Petitioner In WP/1744/2021.
 Mr. Sakya Singha Chaudhuri , a/w. Ms. Debasmita Goswami
     i/b. Mr. Sangeeth Narayanan, for the Petitioner In
     WP/825/2025.
 Mr. Sakya Singha Chaudhuri a/w. Ms. Debasmita Goswami
     i/b. Mr. Sangeeth Narayanan, for the Petitioner In
     WP/1476/2025.
 Mr. Sakya Singha Chaudhuri a/w. Ms. Debasmita Goswami
     i/b. Mr. Sangeeth Narayanan, for the Petitioner In
     WP/1676/2025.
 Mr. Sakya Singha Chaudhuri a/w. Ms. Debasmita Goswami
     i/b. Mr. Sangeeth Narayanan, for the Petitioner In
     WP/1862/2021.
 Mr. Sakya Singha Chaudhuri a/w. Ms. Debasmita Goswami
     i/b. Mr. Sangeeth Narayanan, for the Petitioner In
     WP/4991/2024.
 Mr. Sakya Singha Chaudhuri a/w. Ms. Debasmita Goswami
     i/b. Mr. Sangeeth Narayanan, for the Petitioner In
     WP/5211/2024.
 Mr. Sakya Singha Chaudhuri a/w. Ms. Debasmita Goswami
     i/b. Mr. Sangeeth Narayanan, for the Petitioner In


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     WP/5153/2024.
 Mr. Sakya Singha Chaudhuri a/w. Ms. Debasmita Goswami
     i/b. Mr. Sangeeth Narayanan, for the Petitioner In
     WP/5150/2024.
 Mr. Sakya Singha Chaudhuri a/w. Ms. Debasmita Goswami
     i/b. Mr. Sangeeth Narayanan, for the Petitioner In
     WP/5121/2024.
 Mr. Sakya Singha Chaudhuri a/w. Ms. Debasmita Goswami
     i/b. Mr. Sangeeth Narayanan, for the Petitioner In
     WP/5102/2024.
 Mr. Sakya Singha Chaudhuri a/w. Ms. Debasmita Goswami
     i/b. Mr. Sangeeth Narayanan, for the Petitioner In
     WP/5171/2024.
 Mr. Sakya Singha Chaudhuri a/w. Ms. Debasmita Goswami
     i/b. Mr. Sangeeth Narayanan, for the Petitioner In
     WP/73/2025.
 Mr. Ratnakar Singh for the Respondent No. 1 In All Petitions.
 Mr. Soham Bhalerao i/b. DSK Legal for the Respondent-
     MSEDCL.      In     WP/1862/2021,       WP/4991/2024,
     WP/5150/2024, WP/5121/2024, WP/5171/2024.
 Mr. Abhijeet Joshi for the Respondent - MSLDC. In
     WP/762/2021,        WP/1744/2021,       WP/1862/2021,
     WP/5153/2024,       WP/5121/2024,       WP/5102/2024,
     WP/73/2025.
 Mr. Himanshu Takke AGP, for the Respondent No. 3 In
     WP/762/2021.
 Mr. Mohit Jadhav Addl GP, for the Respondent No. 3 In
     WP/1744/2021.
 Mr. Atul Vanarse AGP, for the Respondnet No. 3 In
     WP/825/2025.
 Ms. Varsha Sawant AGP, for the Respondent No. 3 In
     WP/1470/2025.
 Ms. Vaishali Chaudhari Addl GP, for the Respondent No. 3 In
     In WP/1676/2025.
 Mr. Milind More Addl. GP, for the Respondent No. 3 In
     WP/1862/2025.
 Ms. Rita Joshi AGP, for the Respondent No. 3 In
     WP/4991/2024.
 Ms. Vrushali Kabre AGP, for the Respondent No. 3 In


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     WP/5211/2024.
 Ms. Sheetal Malvankar AGP, for the Respondent No. 3 In
     WP/5153/2024.
 Mr. S. B. Gore, AGP, for he Respondent No. 3 In
     WP/5150/2024.
 Ms. Gaurangi Pail AGP, for the Respondent No. 3 In
     WP/5121/2024.
 Mr. Suraj Gupte AGP, for the Respondent No. 3 In
     WP/5102/2024.
 Ms. Prachi Takke Addl GP, for the Respondent No. 3 In
     WP/5171/2024.
 Mr. Mohit Jadhav Addl Gp. a/w. Mr. Vikrant Parshurami AGP,
     for the Respondent No. 3 In WP/73/2025.
 Ms. Lavia Philip ( Through VC) i/b. Sakskya Law, for the
     Petitioner.
 ______________________________________________________

                               CORAM : M.S. Sonak &
                                       Advait M. Sethna, JJ.

DATED : 25 September 2025 PC:-

1. Heard the learned counsel for the parties.
2. In these Petitions, the Petitioners have challenged the Maharashtra Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement for Solar and Wind Generation) Regulations, 2018, as ultra vires and violative of Articles 14, 19(1)(g) and 300A of the Constitution, and the Electricity Act, 2003, to the extent as assailed in this batch of Petitions.
3. Though, no formal Rule has been issued, the learned counsel for the parties agree that in the lead Petition i.e. Writ Petition No. 762 of 2021, the pleadings are complete and therefore, these Petitions should be taken up for final disposal Page 4 of 5 ::: Uploaded on - 29/09/2025 ::: Downloaded on - 03/10/2025 23:23:50 ::: 12-WP-762-2021.DOCX at the admission stage itself.
4. The learned counsel for the parties agree to file synopsis of their arguments along with compilation of the decisions that they seek to rely upon, latest by 07 November 2025.
5. Besides, the learned counsel for the parties are also permitted to file a convenience compilation along with their written submissions, latest by 07 November 2025.
6. We post these matters for final disposal at the admission stage on 13 November 2025 at 3.00 p.m., subject to overnight part-heard matters.
 (Advait M. Sethna, J)                                (M.S. Sonak, J)




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