KERALA STATE ELECTRICITY BOARD Vs. INDIAN ENERGY EXCHANGE LIMITED AND POWER EXCHANGE OF INDIA LIMITED

JUDGEMENT

(1.) THE petitioner, Kerala State Electricity Board has filed the present petition with following prayers to:

(2.) THE prayer of the petitioner is allowed. Accordingly, Petition No. 8/MP/2013 is disposed of as withdrawn. The petitioner is at liberty to file a fresh petition, if so advised, in accordance with law.