Supreme Court - Daily Orders
Delhi Elect. Regult. Commission vs Bses Rajdhani Power Ltd. on 3 July, 2014
ZV 1
ITEM NO.201 COURT NO.1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 884/2010
DELHI ELECTRICITY REGULATORY COMMISSION Appellant(s)
VERSUS
B.S.E.S RAJDHANI POWER LTD. & ORS. Respondent(s)
(with appln. (s) for directions and permission to file additional
documents and vacating interim order and office report)
[FOR FINAL DISPOSAL]
WITH
C.A. No. 980/2010
(With appln.(s) for c/delay in filing counter affidavit and
c/delay in filing rejoinder and directions and permission to file
additional documents and stay and vacating interim order and
Office Report)
C.A. No. 9003-9004/2011
(With prayer for and vacating interim order and Office Report)
W.P.(C) No. 104/2014
(With appln.(s) for directions and extension of time and interim
relief and permission to place on record addl. Affidavit.)
W.P.(C) No. 105/2014
(With appln.(s) for directions and permission to place on record
addl. Affidavit)
C.P. (C) No. 141/2014 in I.A. No. 4 in W.P.(C) No. 328/1999
(With appln.(s) for permission for urging additional facts and
Signature Not Verified
Office Report)
Digitally signed by
Rajesh Dham
Date: 2014.07.05
10:23:39 IST
Reason:
C.A. No. 1854-1855/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
2
C.A. No. 4010/2014
(With appln.(s) exemption from filing c/c of the impugned judgment
and Office Report)
C.A. No. 4011/2014
(With appln.(s) for ex-parte stay and exemption from filing c/c of
the impugned judgment and Office Report)
C.A. No. 4012/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and and ex-parte stay)
C.A. No. 4013/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
Date : 03/07/2014 This matters were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Appellant(s)
DERC Mr. Meet Malhotra, Sr. Adv.
Mr. Subramonium Prasad , Adv.
Mr. Rajiv Dalal, Adv.
Mr. Sanjeev Sharma, Adv.
Mr. Chauhan, Adv.
Ms. Pallak, Adv.
NTPC Mr. K.K. Venugopal, Sr. Adv.
Mr. M.G. Ramachandran, Adv.
Mr. K. V. Mohan , Adv.
Mr. K.V. Balakrishnan, Adv.
Mr. Ankur Talwar, Adv.
BSES Yamuna &
BSES Rajdhani Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Amit Kapur, Adv.
Mr. Anupam Varma, Adv.
Mr. Visal Anand, Adv.
Mr. Rahul Kumar, Adv.
Mr. Pukhrambam Ramesh Kumar , Adv.
3
Damodar Valley
Corporation Mr. H.P. Raval, Sr. Adv.
Mr. Swetketu Mishra, Adv.
Mr. Anando Mukerjee, Adv.
Mr. Siddhartha Chowdhury , Adv.
Ms. Divya Anand, Adv.
Mr. Ritin Ray, Adv.
For Respondent(s) Ms. Tarunima Vijra, Adv.
Mr. Vishal Nijhawan, Adv.
M/s Suresh A. Shroff & Co.
Mr. Tushar Mehta, A.S.G.
Mr. S. Wasim A. Qadri, Adv.
Mr. Harsh Pichara, Adv.
Mr. Zaid Ali, Adv.
Mr. Lakshmi Raman Singh, Adv.
BSES Yamuna &
BSES Rajdhani Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Amit Kapur, Adv.
Mr. Anupam Varma, Adv.
Mr. Visal Anand, Adv.
Mr. Rahul Kumar, Adv.
Mr. Pukhrambam Ramesh Kumar , Adv.
Mr. Uttam Datt, Adv.
Mr. Shubhan Aggarwal, Adv.
Mr. T.V.S. Raghavendra Sreyas, Adv.
PGCIL Mr. M.G. Ramachandran, Adv.
Mr. Pramod Dayal, Adv.
Mr. Nikunj Dayal, Adv.
Ms. Paayal Dayal, Adv.
DERC Mr. Meet Malhotra, Sr. Adv.
Mr. Subramonium Prasad , Adv.
Mr. Rajiv Dalal, Adv.
Mr. Sanjeev Sharma, Adv.
Mr. Chauhan, Adv.
Ms. Pallak, Adv.
4
Damodar Valley
Corporation Mr. H.P. Raval, Sr. Adv.
Mr. Swetketu Mishra, Adv.
Mr. Anando Mukerjee, Adv.
Mr. Siddhartha Chowdhury , Adv.
Ms. Divya Anand, Adv.
Mr. Ritin Ray, Adv.
Mr. Vivek Singh, Adv.
Ms. Manali Singhal, Adv.
Mr. Santosh Sachin, Adv.
Mr. Abhijat P. Medh, Adv.
Mr. Abhikalp P. Singh, Adv.
Mr. S. Wasim A. Qadri, Adv.
Ms. Harsha Pichara, Adv.
Mr. B.K. Prasad, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. K.V. Vishwanathan, learned senior counsel for the BSES Yamuna Power Limited.
In the course of arguments, Mr. K.V. Vishwanathan, learned senior counsel, placed before us a statement indicating the power purchase dues and payments in compliance of this Court’s order upto 30.06.2014. The statement shown to us reads as under :-
5
Power Purchase Due and Payment as per SC upto 30-06-14 Jun-14 Total Dues O/s as Current Dues O/s as on Due in % Subsidy current cleared on Dues for cleared 30-06-14 July Payment Adjustment Dues from upto 31-05-14 June’14 in till not Jan’14 to 31-05-2014 June’14 3rd considered May’14 in the statement Central Generating/Transmission Utilities NTPC Ltd.** 672 672 - 134 134 - - 100% NHPC Ltd 11 11 - 14 3 12 - 54% Power Grid Corp. of India Ltd. 40 40 - 22 22 - - 100% Damodar Valley Corporation 40 40 - 24 24 - 63% Satluj Jal Vidyut Nigam Ltd., 4 4 - 2
2 - 63% THDC Ltd. 6 6 - 3 3 - 67% Aravali Power Company Private Ltd 49 39 9 7 16 - 71% Nuclear Power Corp. of India Ltd. Kota 11 11 - 3 3 - 77% Nuclear Power Corp. Ltd. Narora 4 4 - 1 1 - 78% Tata Power thru PTC 0.52 0.11 - 0 0 - 22% SASAN 3 3 - 4 4 - - 100% 840 830 9 213 162 60 - 94% -
State Generating/Transmission Utilities Indraprastha Power Generation Co. Ltd 38 4 34 14 48 - 8% 34 Delhi Transco Ltd. 30 6 24 13 3 35 - 20% 24 Pragati Power Corp. Ltd. 35 3 32 16 48 - 6% 39 Bawana 46 46 18 64 - 0% Delhi Transco Ltd. SLDC Charges 1 1 - 0 0 - - 100% 149 14 136 61 3 195 - 8% 96 Bilateral Other Bilateral 31 31 - 31 29 2 - 97% 31 31 - 31 20 2 - 82% Grand Total 1,020 875 145 306 185 257 - 80% 96 6 The diverse issues raised by Mr. K.V. Vishwanathan, learned senior counsel, shall be considered later on.
However, we are satisfied that BSES Yamuna Power Limited must make payment of due amount as on 30.06.2014 as shown in the above statement to the transmission and generating companies immediately and, in no case, later than July 15, 2014. BSES Yamuna Power Limited shall continue to pay recurring monthly payments to the generating/transmission companies having the same basis as indicated in the order dated 6th May, 2014.
All the contentions and disputes (including figures) are kept open to be considered at a later stage.
List the matters after two months. (RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER