Tanot Wind Power Ventures Pvt. Ltd vs Rajasthan Electricity ...
2022 Latest Caselaw 5743 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Review Petition (Writ) No. 116/2019

Tanot Wind Power Ventures Pvt. Ltd.

----Petitioner Versus Rajasthan Electricity Regulatory Commission (RERC) & Ors.

----Respondents

For Petitioner(s) : Mr. Sanjeev Johari, Sr. Advocate, assisted by Mr. Lalit Parihar & Tammana Trivedi

HON'BLE MR. JUSTICE DINESH MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA Order

20/04/2022

1. Inviting Court's attention towards para No.67 of the

judgment under consideration, Mr. Johari, learned Sr. Counsel

submits that though petitioner's contention that the regulation 18

is ultra vires the provisions of Electricity Act, 2003 has been

noted, but no finding in relation thereto has been recorded.

2. Though, the prayer clause of the writ petition does not

reflect any such stand of the petitioner Company but in view of

the memo of petition and what has been noted in para No.67 of

the judgment dated 29.05.2019, let notice, returnable within six

weeks be issued, to the limited extent of recording finding (if

required) in relation to petitioner's contention noted in para

No.67.

(DEVENDRA KACHHAWAHA),J (DINESH MEHTA),J

1-Ramesh/-

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