Supreme Court - Daily Orders
Biomass Power Producers Association vs Punjab State Electricity Regulatory ... on 9 January, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
DIARY NO. 38844/2022
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2023
(@ DIARY NO. 38844/2022)
BIOMASS POWER PRODUCERS ASSOCIATION ..... APPELLANT
VERSUS
PUNJAB STATE ELECTRICITY REGULATORY ..... RESPONDENTS
COMMISSION & OTHERS
O R D E R
Delay condoned.
In view of the findings recorded by the Appellate Tribunal for Electricity at New Delhi, in paragraph ‘5’ of the impugned judgment, we are not inclined to issue notice in present appeal on behalf of the association. It is to be noted that the association had not filed the list of members or their affidavits.
Recording the aforesaid, the appeal is dismissed. We clarify that the dismissal of the present appeal would not affect an appeal preferred by the ‘person aggrieved’. We Signature Not Verified Digitally signed by POOJA SHARMA Date: 2023.01.10 further clarify that we have not made any comments on merits on 16:02:26 IST Reason:
other aspects.1 DIARY NO. 38844/2022
Pending application(s), if any, shall stand disposed of.
……………………………………………………………J. (SANJIV KHANNA) ……………………………………………………………J. (M.M. SUNDRESH) NEW DELHI;
JANUARY 09, 2023.
ps 2 DIARY NO. 38844/2022 ITEM NO.18 COURT NO.7 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 DIARY NO(S). 38844/2022 (Arising out of impugned judgment and order dated 02-08-2022 in AN No. 284/2016 passed by the Appellate Tribunal For Electricity At New Delhi) BIOMASS POWER PRODUCERS ASSOCIATION PETITIONER(S) VERSUS PUNJAB STATE ELECTRICITY REGULATORY COMMISSION & OTHERS RESPONDENT(S) (IA No.195706/2022-CONDONATION OF DELAY IN FILING ) Date : 09-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Mr. S. K. Verma, AOR For Respondent(s) UPON hearing the counsel, the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(POOJA SHARMA) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file.) 3