Sks Ispat And Power Ltd vs Chhattisgarh State Electricity ...
2023 Latest Caselaw 133 Chatt

                                           1


                                                                             NAFR
                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                 MCC No. 7 of 2023

    SKS Ispat And Power Ltd., A Company Incorporation Under The Companies
    Act, 1956, Through Its Authorized Signatory, Shri Gopal Garg, Having Its
    Office At 501b, Elegant Business Park, Andheri Kurla Road, J.B Nagar.
    Andheri (E), Mumbai- 400059 And Factory At Siltara, Industrial Growth
    Centre , Phase-Ii, 18th Milestone, Bilaspur Road, Raipur, Chhattisgarh.
                                                                     ---- Petitioner
                                        Versus
    1.   Chhattisgarh State Electricity Regulatory Commission. Through Its
         Secretary, Having Its Regd. Office At Civil Lines, G.E. Road, Raipur,
         Chhattisgarh -492001.
    2.   State of Chhattisgarh Through The Secretary, Department Of Energy,
         Mantralaya, Naya Raipur, Chhattisgarh.
    3.   Chhattisgarh State Power Distribution Company Ltd. Through The
         Managing Director, 4th Floor, Vidyut Sewa Bhawan, Daganiya, Raipur,
         Chhattisgarh- 492013.
    4.   Chhattisgarh State Power Transmission Company Ltd. Through Its
         Managing Director, Vidyut Sewa Bhawan, Daganiya, Raipur,
         Chhattisgarh.
    5.   Power Grid Corporation of India Ltd. Through Its Director B-9, Qutub
         Institutional Area, Katwaria Sarai, New Delhi- 110016.
                                                                  ---- Respondents

(Cause-title taken from Case Information System) ______________________________________________________________ For Petitioner : Mr. Ankit Singhal, Advocate For Respondent No.1 : None appears For Respondent No.2 : Mr. H.S. Ahluwalia, Deputy A.G. For Respondent Nos.3 & 4 : Mr. K.R. Nair, Advocate Hon'ble Shri Arup Kumar Goswami, Chief Justice Hon'ble Shri Sanjay Agrawal, Judge

Order on Board

Per Arup Kumar Goswami, Chief Justice

06.01.2023

This case is listed on office reference.

2. Names of the counsel are shown in the cause-list.

3. Mr. Ankit Singhal, learned counsel for the writ petitioner, Mr. H.S.

Ahluwalia, learned Deputy Advocate General, appearing for respondent No.2

and Mr. K.R. Nair, learned counsel, appearing for respondent Nos. 3 & 4, are

present. None appears for respondent No.1.

4. This case is listed for correction in the judgment dated 15.12.2022

passed in WPC No. 36 of 2017.

5. In the dates of hearing, it was recorded "18.11.2022, 22.11.2022 and

17.12.2022". Date "17.12.2022" is wrongly recorded. The same shall be

read as "07.12.2022".

6. Name of "Hon'ble Shri Sanjay Agrawal, Judge" was also wrongly

recorded as "Sajay Agrawal". The same shall be read as "Hon'ble Shri

Sanjay Agrawal, Judge".

7. If any certified copy is applied for the judgment dated 15.12.2022, the

order passed today shall also be furnished.

8. MCC stands disposed of.

                        Sd/-                                      Sd/-
                (Arup Kumar Goswami)                        (Sanjay Agrawal)
                    Chief Justice                               Judge


Chandra