Venkatraya Power Ltd, vs Transmission Corporation Of ...
2022 Latest Caselaw 205 AP

            THE HON'BLE SRI JUSTICE A.V.SESHA SAI

                    WRIT PETITION No.7221 OF 2004

ORDER:

It is submitted that the demand raised by the respondents, in

terms of the orders of the Andhra Pradesh Electricity Regulatory

Commission, came to be challenged in the Writ Petition. It is

further submitted that the issue reached the Hon'ble Supreme

Court in Civil Appeal No.4569 of 2003 and Batch and the Hon'ble

Supreme Court, vide judgment dated 29.11.2019, upheld the

jurisdiction of the Andhra Pradesh Electricity Regulatory

Commission.

In view of the above submissions, the Writ Petition is

dismissed. Interim order granted earlier stands vacated.

As a sequel, interlocutory applications pending, if any, in this

Writ Petition shall stand closed. There shall be no order as to costs

of the Writ Petition.

___________________ A.V.SESHA SAI, J Date: 18.01.2022 siva

THE HON'BLE SRI JUSTICE A.V.SESHA SAI

WRIT PETITION No.7221 OF 2004

Date: 18.01.2022

siva