UTTAR HARYANA HARYANA BIJLI VITRAN NIGAM LTD & ANOTHER Vs. CENTRAL ELECTRICITY REGUALTORY COMMISSION & OTHERS

JUDGEMENT

(1.) Uttar Haryana Bijli Vitran Nigam Limited and Dakshin Haryana Bijli Vitran Nigam Limited (Haryana Utilities) are the Applicants/Appellants herein. This is an Application filed by them for a direction to Adani Power, the 2nd Respondent to restore the supply of electricity to the Applicants pending the disposal of the Appeal filed by them.

(2.) Haryana Utilities have filed this Appeal in Appeal No.98 of 2014 against the order dated 21.2.2014 passed by the Central Commission in the Petition filed by Adani Power Limited determining the additional compensatory tariff payable by the Applicants/Appellants on the contracted capacity of 1424 MW to be generated from its project and supplied to the Applicants/Appellants. This Appeal has already been admitted and posted for final hearing. In the meantime, interim directions were issued by this Tribunal granting partial stay and the Appeals as against those interim directions have been filed by the Applicants before the Hon'ble Supreme Court which in turn disposed of the same after recording some undertaking given by Adani Power and requesting this Tribunal to dispose of the main Appeal as expeditiously as possible. At that point of time, the supply of electricity to Applicants was suddenly stopped by Adani Power.

(3.) Aggrieved by the same, the Haryana Utilities have filed this Interim Application in IA No.343 of 2014 pending disposal of this Appeal seeking for the direction to Adani Power Limited, the Generating Company to generate and to restore the supply of electricity to the Haryana Utilities.