KARNATAKA POWER TRANSMISSION CORPORATION LIMITED Vs. JSW ENERGY LIMITED (EARLIER KNOWN AS JINDAL THERMAL POWER COMPANY LIMITED & JINDAL TRACTABEL POWER COMPANY LIMITED)

JUDGEMENT

(1.) Leave granted. Being connected, the appeals are being disposed of by a common judgment.

(2.) The appellant, in appeal arising out of SLP (C) No. 18607/04, is the Karnataka Power Transmission Corporation Limited and hereinafter referred to as 'the appellant '.

(3.) By the impugned judgment, the High Court has allowed Miscellaneous First Appeal No. 4795 of 2002 filed by the first respondent herein, viz., JSW Energy Ltd., earlier known as Jindal Thermal Power Company Limited (hereinafter referred to as the first respondent). The appeal was filed by first respondent under Sec. 41 of the Karnataka Electricity Reforms Act, 1999 (hereinafter referred to as the 'Act ' for brevity).