Karnataka High Court
M/S Solarone Energy Private Limited vs Central Electricity Regulatory ... on 22 September, 2025
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NC: 2025:KHC:38126-DB
WA No. 1569 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF SEPTEMBER, 2025
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C M JOSHI
WRIT APPEAL NO. 1569 OF 2025 (GM-KEB)
BETWEEN:
1. M/S SOLARONE ENERGY PRIVATE LIMITED
A COMPANY INCORPORATED UNDER
THE PROVISION OF COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE AT:
1A, VANDANA BUILDING, TOLSTOY MARG
NEW DELHI - 110 001
AND AT: PLOT NO. 3, SIRIGIRI NILAYA
7TH WARD, BESIDE DC OFFICE
SRI NAGARA COLONY, KOPPAL
KARNATAKA - 583 231
Digitally REPRESENTED BY ITS AUTHORIZED
signed by SIGNATORY - MR MANOJ GUPTA
SRIDEVI S
AGED 50 YEARS
Location:
High Court FATHER NAME: MAHESH CHAND GUPTA
of Karnataka ...APPELLANT
(BY SRI PRABHULING K. NAVADGI, SENIOR ADVOCATE
A/W MR. SAMARTH KASHYAP, ADVOCATE)
AND:
1. CENTRAL ELECTRICITY REGULATORY COMMISSION
6TH - 8TH FLOOR, TOWER B
WORLD TRADE CENTER
NAUROJI NAGAR
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WA No. 1569 of 2025
HC-KAR
NEW DELHI - 110 029
REPRESENTED BY ITS SECRETARY.
2. CENTRAL TRANSMISSION
UTILITY OF INDIA LIMITED
HAVING ITS REGISTERED OFFICE AT
PLOT NO. 2, SECTOR-29
NEAR IFFCO CHOWK METRO STATION
GURAGON - 122 001
PHONE NO. 011-23721487
REPRESENTED BY ITS
MANGING DIRECTOR.
3. STATE OF KARNATAKA
DEPARTMENT OF ENERGY
VIKASA SOUDHA
DR. B.R. AMBEDKAR VEEDHI
BANGALORE - 560 001
REPRESENTED BY THE ADDITIONAL CHIEF
SECRETARY TO THE GOVERNMENT.
...RESPONDENTS
(BY SRI K.S. HARISH, GOVERNMENT ADVOCATE FOR R-3)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961, PRAYING TO DISMISS
THE ORDER PASSED BY THE LEARNED SINGLE JUDGE IN
WRIT PETITION NO.9952 OF 2025 DATED 09.09.2025 & ETC.
THIS APPEAL, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, JUDGMENT WAS DELIVERED THEREIN
AS UNDER:
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NC: 2025:KHC:38126-DB
WA No. 1569 of 2025
HC-KAR
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C M JOSHI
ORAL JUDGMENT
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1. The appellant has filed the present appeal impugning an
order dated 09.09.2025 passed by the learned Single Judge in
WP.No.9952/2025 (GM - KEB).
2. The appellant had filed the said writ petition challenging an
order dated 21.04.2024 in Petition No.291/MP/2023 and Petition
No.292/MP/2023 read with common order dated 30.03.2025
passed in Petition Nos.305/MP/2024 and 306/MP/2024. The said
orders were passed by the Central Electricity Regulatory
Commission [CERC]. Concededly the appellant had an efficacious
remedy of an appeal before the Appellate Tribunal for Electricity,
under Section 111 of the Electricity Act, 2003.
3. In the aforesaid circumstance, the learned Single Judge had
declined to entertain the writ petition. There is no dispute that the
appellant has a statutory remedy of an appeal, as noted by the
NC: 2025:KHC:38126-DB
HC-KAR
learned Single Judge. In view of the above, we find no infirmity
with the impugned order.
4. The appeal is accordingly dismissed.
5. Pending applications stand disposed of.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C M JOSHI)
JUDGE
SD
