GUJARAT STATE PETRONET LIMITED Vs. TORRENT POWER LTD

JUDGEMENT

(1.) RULE. Learned Advocate Mr.Salil Thakore waives service of Rule on behalf of respondent No.1 and learned Advocate Mr.Bomi Sethna waives service of Rule on behalf of respondent No.2 in Civil Application No.1 of 2019 in Special Civil Application No.19028 of 2018 and learned Advocate Mr.Premal Joshi waives service of Rule on behalf of respondent No.1, learned Advocate Mr.Bomi Sethna waives service of Rule on behalf of respondent No.2 and learned Advocate Mr.Munjal Bhatt waives service of Rule on behalf of respondent No.3 in Civil Application No.3 of 2019 in Special Civil Application No.17174 of 2018

(2.) These applications are filed in their respective main writ petitions with a prayer to vacate the ad interim relief granted by orders dated 10.12.2018 and 20.11.2018 respectively. Both these applications are arising out of the same subject matter and the contentions raised are also identical. Hence, with the consent of all, both these applications are taken up for joint hearing. The parties will be addressed for the sake of convenience as per their status in the main petitions. The facts are taken from Civil Application No.1 of 2019 in Special Civil Application No.19028 of 2018.

(3.) The original petition is filed by respondent No.1 in the present application with a prayer to quash and set aside tariff order dated 27.09.2018 and zonal tariff order dated 10.12.2018 passed by the Petroleum and Natural Gas Regulatory Board. While issuing notice, by way of ad interim relief, the impugned order dated 27.09.2018 was ordered to be stayed and the respondents were restrained from taking any coercive steps qua the petitioner.