Supreme Court - Daily Orders
Wind World (India) Limited vs Indian Renewable Energy Development ... on 18 October, 2024
Author: Sanjay Kumar
Bench: Sanjay Kumar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 11036 OF 2024
WIND WORLD (INDIA) LIMITED ..... APPELLANT(S)
VERSUS
INDIAN RENEWABLE ENERGY DEVELOPMENT ..... RESPONDENT(S)
AGENCY LIMITED & ANR.
O R D E R
In view of the peculiar facts of the present case, we do not think it is necessary to issue notice in the present appeal. However, it will be open to the appellant, Wind World (India) Limited, to move the adjudicating authority to ensure that the Facility Use Agreement, which enables the appellant to transmit electricity to the substations owned by respondent no. 2, Wind World (India) Infrastructure Private Limited, is not disturbed or cancelled.
If any such application is filed, it will be considered and decided in accordance with law.
We also record the statement made by the learned counsel appearing for respondent no. 1, Indian Renewable Energy Development Agency Limited, that if any such application is filed, the said Signature Not Verified respondent will take a practical and objective view. Digitally signed by Deepak Guglani Date: 2024.10.21 17:12:55 IST Reason:
Recording the aforesaid, the present appeal is dismissed. 1 Pending application(s), if any, shall stand disposed of.
..................J. (SANJIV KHANNA) ..................J. (SANJAY KUMAR) NEW DELHI;
OCTOBER 18, 2024.
2
ITEM NO.19 COURT NO.2 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. 11036 OF 2024
WIND WORLD (INDIA) LIMITED ..... APPELLANT(S)
VERSUS
INDIAN RENEWABLE ENERGY DEVELOPMENT ..... RESPONDENT(S)
AGENCY LIMITED & ANR.
(FOR ADMISSION and IA No.231164/2024-EX-PARTE STAY) Date : 18-10-2024 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE SANJAY KUMAR For Appellant(s) Mr. Nakul Dewan, Sr. Adv. Ms. Neha Naik, Adv.
Ms. Sanaea Laskari, Adv. Mr. Sahil Tagotra, AOR For Respondent(s) Mr. Abhishek Ghai, Adv.
Mr. Abhinandan Sharma, Adv. Mr. Faisal Sherwani, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR (signed order is placed on the file) 3