REGENT COMPUTRONICS PVT. LTD.

Adani Power Limited Appellant

V/S

Gujarat Electricity Regulatory Respondents

Referred Judgements :-

V S RICE AND OIL MILLS VS. STATE OF ANDHRA PRADESH [REFERRED TO]
K RAMANATHAN VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF UTTAR PRADESH LUCKNOW DEVELOPMENT AUTHORITY VS. MAHARAJA DHARMANDER PRASAD SINGH:MAHARANI RAJLAXMI KUMARI DEVI [REFERRED TO]
DEEPAK THEATRE DHURI VS. STATE OF PUNJAB [REFERRED TO]
MORGAN STANLEY MUTUAL FUND DRARVINDGUPTA VS. KARTICK DAS:SECURITIES AND EXCHANGE BOARD OF INDIA [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
N C DHOUNDIAL VS. UNION OF INDIA [REFERRED TO]
HOTEL AND RESTAURANT ASSOCN VS. STAR INDIA PVT LTD [REFERRED TO]

JUDGEMENT

(1.) ADANI Power Limited, the Petitioner/Appellant has filed this Petition seeking review of the judgement of this Tribunal rendered on 7.9.2011.

(2.) WE have heard the Learned Counsel for the parties.

(3.) GUJARAT State Commission, in the Petition filed by the Gujarat Urja Vikas Nigam Limited passed the impugned order dated 31.8.2010 setting aside the termination notice sent by Adani Power Limited to Gujarat Urja Vikas Nigam Limited and Page 1 of 10 RP No.6 OF 2011 in Appeal No.184 of 2011 directing the Adani Power Limited to supply power to the Gujarat Urja Vikas Nigam Limited as per the PPA.

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ADANI POWER LIMITED Vs. GUJARAT ELECTRICITY REGULATORY

Referred Judgements :-

JUDGEMENT

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