SHRI MAHALAKSHMI METEL AND SCRAP PROCESSING P LTD Vs. TAMIL NADU ELECTRICITY REGULATORY COMMISSION CHENNAI

JUDGEMENT

(1.) HEARD Mr.K.Seshadri, the learned counsel appearing for the petitioner and Mr.A.Selvendran, the learned counsel appearing for the second and the third respondents.

(2.) BY consent of both the parties, the writ petition is taken up for final hearing and disposal.

(3.) IN view of the submissions made by the learned counsels appearing on either side, the third respondent is directed to dispose of the representation, dated 8.1.2010, on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order.