MODERN PETROFILS Vs. GUJARAT ELECTICITY REGULATORY COMMISIONER

JUDGEMENT

(1.) Rule. Service of rule is waived by learned advocate Shri Gaurav Mathur for respondent No. 1 and learned advocate Shri Premal Joshi for respondent No. 2.

(2.) The present petition has been filed by the petitioners under Articles 14, 19(1)(g) and 226 of the Constitution of India as well as under the Gujarat Electricity Regulatory Commission (Security Deposit) Regulations, 2005 (hereinafter referred to as 'the GERC Regulations') read with the Security Deposit (Removal of Difficulties) Order, 2008, for the prayers, inter alia, that appropriate order or direction may be issued quashing and setting aside the order dated 11.4.2008 passed by respondent No. 1 and also that appropriate writ, order or direction may be issued quashing and setting aside the impugned Notices dated 6.6.2012, 21.7.2012 and 14.9.2012 issued by respondent No.2 on the grounds stated in the memo of petition.

(3.) The facts of the case, briefly summarized, are as follows: