M/S Walwhan Renewable Energy ... vs State Of Andhra Pradesh,
2022 Latest Caselaw 1980 AP

Citation : 2022 Latest Caselaw 1980 AP
Judgement Date : 22 April, 2022

Andhra Pradesh High Court - Amravati

M/S Walwhan Renewable Energy ... vs State Of Andhra Pradesh, on 22 April, 2022

HIGH COURT OF ANDHRA PRADESH : AMARAVATI

MAIN CASE: W.A. No. 383, 384, 388, 392, 393, 394, 396, 401, 423, 424, 433, 435, 436, 440, 441, 443, 444, 445, 446, 447, 452, 463, 470 and 477 of 2019; W.A. Nos.6, 70, 75, 105, 110, 114, 138, 143, 156, 168, 172, 174, 175, 176, 190, 191 of 2020; W.P. No.11461 of 2021; W.A. Nos.880, 909, 910, 935 and 936 of 2021.

                                     PROCEEDINGS SHEET


Sl.     DATE                                        ORDER                                         OFFICE
No.                                                                                                NOTE


                                           (Through Physical Mode)

      22.04.2022          Registry has pointed out some typographical mistakes in the

common judgment dated 15.03.2022 passed in this batch, which are required to be corrected as under:

(i) In para No.71, in 13th line, the word 'Commission' has been wrongly typed instead of the word 'DISCOMS'. Accordingly, the word 'Commission' should be replaced with the word 'DISCOMS'.

(ii) In para No.86, 6th line starts with the word 'To'. As it is not the beginning of the sentence, the same should be in small letter i.e., 'to'. Accordingly, the word 'To' should be replaced with the word 'to'.

(iii) In para No.66, in 11th line, instead of 'periodic', it has been mentioned as 'period'. Hence, the word 'period' should be replaced with the word 'periodic'.

The aforesaid typographical mistakes shall be corrected as indicated above before issuance of certified copy of the judgment.

It is also pointed out that in the web copy of the judgment available in the High Court website, in the operative portion, at para No.101, the number of the O.P. has been mentioned as O.P. No.27 of 2019 whereas it should be mentioned as O.P. No.67 of 2019. However, in the original copy of the judgment signed by us, there is no such mistake of mentioning of O.P. No.27 of 2019 instead of O.P. No.67 of 2019.

The Registry shall take steps to get the corrected order uploaded.

PRASHANT KUMAR MISHRA, CJ NINALA JAYASURYA, J