JEEVAGAN NARAYANA SWAMI NADAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner - Jeevagan Narayana Swami Nadar, who is a suspended Director of Sinnar Thermal Power Limited (hereinafter "STPL") has filed the present petition seeking relief against South Eastern Coalfields Limited/Respondent No.3 (hereinafter "SECL"). The grievance of the Petitioner is with respect to the letter dtd. 22/11/2022, by which show cause notice was issued by SECL, as to why the Fuel Supply Agreement dtd. 3/9/2013, executed between STPL and SECL (hereinafter "FSA"), ought not to be terminated and consequential forfeiture of the security deposit ought not to be resorted to.

(3.) The said FSA was for the supply of 27,16,000 tonnes of coal for four units of the Petitioner's Nasik Thermal Power Project, Sinnar, Dist. Nasik (Maharashtra). Various bank guarantees for a total sum of approximately Rs.25.00 crores were furnished in terms of the FSA. However, for various reasons which are not relevant for the present purposes, there was a delay in the formal commissioning of the plant.