REGENT COMPUTRONICS PVT. LTD.

Southern Power Distribution Company Of Andhra Pradesh Limited Appellant

V/S

CENTRAL ELECTRICITY REGULATORY COMMISSION Respondents

Referred Judgements :-

BABUBHAI MULJIBHAI PATEL VS. NANDLAL KHODTDAS BAROT [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
HARBANSLAL SAHNIA VS. INDIAN OIL CORPORATION LIMITED [REFERRED TO]
SETH CHAND RATAN VS. PANDIT DURGA PRASAD [REFERRED TO]
L K VARMA VS. H M T LTD [REFERRED TO]
RAJASTHAN STATE ELECTRICITY BOARD VS. UNION OF INDIA [REFERRED TO]
CHHATTISGARH STATE ELECTRICITY BOARD VS. CENTRAL ELECTRICITY REGULATORY COMMISSION [REFERRED TO]
KANAIYALAL LALCHAND SACHDEV VS. STATE OF MAHARASHTRA [REFERRED TO]
EXECUTIVE ENGINEER VS. SRI SEETARAM RICE MIL [REFERRED TO]
CICILY KALLARACKAL VS. VEHICAL FACTORY [REFERRED TO]
UNION OF INDIA (UOI) AND ORS. VS. SHRI KANT SHARMA AND ORS. [REFERRED TO]
ENERGY WATCHDOG VS. CENTRAL ELECTRICITY REGULATORY COMMISSION AND ORS. ETC. [REFERRED TO]
RADHA KRISHAN INDUSTRIES VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) The petitioners pray for a Writ of Certiorari calling for records relating to the orders in petition No.176/MP/2019 dtd. 5/2/2020 passed by the 1st respondent holding that the 2nd respondent / NTPC has to pay safeguard duty and GST to the 3rd respondent and that the 2nd respondent is entitled to claim the said amount from the petitioner DISCOMs on back-to-back basis and quash the said order as illegal, arbitrary, discriminative and without jurisdiction and contrary to the provisions of the Electricity Act, 2003 and agreement entered into by the parties and pass such other order.

(2.) The factual matrix of the case in nut shell is thus:

(3.) The 2nd respondent filed counter and opposed the writ petition inter alia contending thus:

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SOUTHERN POWER DISTRIBUTION COMPANY OF ANDHRA PRADESH LIMITED Vs. CENTRAL ELECTRICITY REGULATORY COMMISSION

Referred Judgements :-

JUDGEMENT

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