Haryana Vidhyut Prasaran Nigam Ltd. - Appellants @HASH Haryana Electricity Regulatory Commission and Another

SUPREME COURT OF INDIA 14 Dec 2016 Civil Appeal No. 12324 of 2016 (@Civil Appeal D. No. 32409 of 2016). (2016) 12 SC CK 0064
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Civil Appeal No. 12324 of 2016 (@Civil Appeal D. No. 32409 of 2016).

Hon'ble Bench

Kurian Joseph and Rohinton Fali Nariman, JJ.

Advocates

Dr. Aniruddha Rajput, Yashraj Bundela, Karunakar Mahalik, Advocates, for the Appellants; Dr. A. M. Singhvi, Sr. Adv., Mahesh Agarwal, Rishi Agrawala, Sunil Kumar Mittal, Manu Sahni, Abhinav Agrawal, Rishabh Parikh, Vikrant Pachnanda, E.C. Agrawala, Advocates, for the Respondents

Final Decision

Disposed Of

Acts Referred
  • Electricity Act, 2003 - Section 63

Judgement Text

Translate:

Kurian, J. - Delay condoned.

2. It is seen that the APTEL has left the issue regarding impact on tariff under Section 63 of the Electricity Act, 2003 to be decided by the Arbitral Tribunal.

3. We make it clear that the Tribunal will take an independent decision, uninfluenced by any of the observations and findings in the impugned Judgment.

4. The Arbitral Tribunal is directed to decide the impact on tariff as a preliminary issue.

5. In view of the above, the appeal is disposed of.

6. No costs.

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Case Metadata
  • Citation: (2017) 1 Scale 512
  • Ck Citation: (2016) 12 SC CK 0064
  • Coram: Kurian Joseph and Rohinton Fali Nariman, JJ.
  • Bench: Division Bench
  • Advocates: Dr. Aniruddha Rajput, Yashraj Bundela, Karunakar Mahalik, Advocates, for the Appellants; Dr. A. M. Singhvi, Sr. Adv., Mahesh Agarwal, Rishi Agrawala, Sunil Kumar Mittal, Manu Sahni, Abhinav Agrawal, Rishabh Parikh, Vikrant Pachnanda, E.C. Agrawala, Advocates, for the Respondents
  • Result: Disposed Of
Referenced Acts & Sections
  • Electricity Act, 2003 - Section 63
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