JINDAL POWER LTD Vs. GUJARAT VIKAS NIGAM LTD

JUDGEMENT

(1.) THESE petitions filed by M/s. Jindal Power Ltd. and p. T. C. India Limited challenge the communications dated 12-1-2007 of Gujarat urja Vikas Nigam Ltd. (hereinafter referred to as "the first respondent" or "the corporation") cancelling the Letters of Intent which were awarded to the petitioners on 8-12-2006 for entering into Power Purchase Agreements.

(2.) M/s. Jindal Power Ltd. (petitioner in Spl. C. A. No. 2186 of 2007)is engaged in the business of the generation and sale of electricity. P. T. C. India ltd. (formerly known as Power Trading Corporation of India Ltd.- petitioner in Spl. C. A. No. 3514 of 2007) is a Government of India initiated Public Private partnership, whose primary focus is to develop a commercially vibrant power market in the country.

(3.) ORDERS in the Petition of M/s. Jindal Powers Ltd. :