Green Energy Association vs Maharashtra Electricity ...
2022 Latest Caselaw 1447 Bom

Osk                                                    3-WP-2565-2019.odt



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                ORDINARY ORIGINAL CIVIL JURISDICTION

                    WRIT PETITION NO. 2565 OF 2019
                                WITH
                 INTERIM APPLICATION NO. 2316 OF 2020

Green Energy Association                       ... Petitioner
     Versus
Maharashtra Electricity Regulatory
Commission & Ors.                              ... Respondents

                                WITH
                    WRIT PETITION NO. 3042 OF 2021

Captive Power Producers Association & Anr.     ... Petitioners
      Versus
Maharashtra Electricity Regulatory
Commission & Ors.                              ... Respondents

                                WITH
                    WRIT PETITION NO. 2594 OF 2019

Indian Wind Power Association -
Maharashtra State Council                      ... Petitioners
      Versus
Maharashtra Electricity Regulatory
Commission & Ors.                              ... Respondents


                                 ******
Dr.Milind Sathe, Senior Advocate a/w. Mr.Gaurav Thakur, Mr.Sangam
Sahasrabudhe i/b. M/s. A.S. Dayal Associates for Petitioner in
WP/3042/2021.
Mr.Kaazvin Kapadia a/w. Ms.Deepa Rao i/b. M/s. Tri Legal for Petitioner in
WP/2365/2019.
Ms.Dipali Sheth a/w. Mr.Shubham Mehta i/b. M/s. Eternity Legal for
Petitioner in WP/2594/2019.
Mr.Ratnakar Singh for Respondent No.1 in all Writ Petitions.

                                                                            1/2
                           Osk                                                          3-WP-2565-2019.odt



                          Mr.Rahul Sinha a/w. Mr.Jahaan Dastur, Mr.Shrey Sancheti, Ms.Prerna Gandhi
                          and Mr.Ravi Prakash i/b. M/s. DSK Legal for MSEDCL in WP/481/2020 and
                          WP/2594/2019.
                          Mr.Amit Shastri, AGP for State in WP/3042/2021.
                          Mr.Rajiv Mane, AGP for State in WP/2594/2019.
                          Mr.Y.R. Mishra for Respondent-U.O.I.
                                                             ******

                                                                 CORAM : R. D. DHANUKA &
                                                                         S. M. MODAK, JJ.

                                                                 DATE      : 10th FEBRUARY 2022.
                                                                 (Through Video Conference)


                          P.C. :-

1. Place these matters on board at 2.30 pm on 9 th March 2022 and if

the arguments are not concluded on that day, the matter would be taken also

on 10th March 2022 at 2.30 pm.

2. It is made clear that, no further adjournment would be granted.

3. Parties are at liberty to file a brief written proposition of law

along with relevant Judgments in support of their rival contentions with a

copy to be served thereof to the other side in advance.

                                    [S. M. MODAK, J.]                         [R. D. DHANUKA, J.]




             Digitally signed by
OMKAR        OMKAR SHIVAHAR
SHIVAHAR     KUMBHAKARN
KUMBHAKARN   Date: 2022.02.10
             18:19:20 +0530