GIRIRAJ ENTERPRISES Vs. RAJASTHAN ELECTRICITY REGULATORY COMMISSION

JUDGEMENT

(1.) In the batch of writ applications, several applications have been filed for amendment in the writ petitions. Amendment applications are allowed, as amendments have already been carried out.

(2.) Copies of the amended writ application have also been served on the respondents and replies thereto have also been filed by the respective parties.

(3.) Heard learned Additional Solicitor General Mr.RD Rastogi, who represents the Ministry of New and Renewable Energy, which had been impleaded as proforma respondent in the matter.