SHREE RENUKA SUGARS LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Cluster of these petitions raise a common issue of interpretation of a contract - Power Purchase Agreement PPA- for Short entered into between the Karnataka Power Transmission Corporation Ltd., KPTCL - for Short and the petitioners.

(2.) The petitioners are companies engaged in the business of manufacturing sugar and its allied products and also produces steam and electricity through its bagasse based cogeneration units situated at respective places.

(3.) Since all the petitions raise a common issue, they are taken up together and disposed by this judgment.