GLOBAL ENERGY PRIVATE LIMITED Vs. KARNATAKA ELECTRICITY REGULATORY

JUDGEMENT

(1.) Both sides have preferred these writ appeals against the order dated November 29, 2016, passed by the Hon'ble Single Judge, in Writ Petition No.61187 of 2016.

(2.) By the order impugned, the Hon'ble Single Judge passed an interim order granting stay of the operation of the order dated November 21, 2016 and the order passed by the Karnataka Electricity Regulatory Commission, on the basis of which the approval was conveyed to the Power Company of Karnataka Limited.

(3.) We are informed by the members of the Bar that certain applications filed by the rival claimants for supply of electricity at a cheaper rate are pending.