M/S Indrani Patnaik vs Rajasthan Electricity ...
2023 Latest Caselaw 335 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Review Petition (Writ) No. 56/2018

Chetak Tiles Private Limited, Having Its Registered Office
Located At E-52, New Riico Industrial Area, Chittorgarh-312021,
Through     Its   Authorized      Representative            Mr.   Krishan   Gopal
Pungalia.
                                                                     ----Petitioner
                                    Versus
1.     The Rajasthan Electricity Regulatory Commission Through
       Its Chairman, Sahkar Marg, Jaipur.
2.     The State Of Rajasthan Through Its Energy Secretary,
       Govt. Of Rajasthan, Secretariat, Jaipur.
3.     Rajasthan     Urja      Vikas       Nigam        Limited     Through     Its
       Managing Director, Vidyut Bhawan, Janpath, Jyoti Nagar,
       Jaipur-302005
4.     Jodhpur Discom Through Its Managing Director, Having
       Its Registered Office Located At New Power House, Heavy
       Industrial Area, Jodhpur-342003.
                                                                  ----Respondents

Connected With S.B. Review Petition (Writ) No. 57/2018 M/s Indrani Patnaik, Having Its Registered Office Located At A/6, Commercial Estate, Civil Township, Rourkela Odisha 769004 Through Its Authorized Representative, Mr. Anupam Banerjee.

----Petitioner Versus

1. The Rajasthan Electricity Regulatory Commission Through Its Chairman, Sahkar Marg, Jaipur.

2. The State Of Rajasthan Through Its Energy Secretary, Govt. Of Rajasthan, Secretariat, Jaipur.

3. Rajasthan Urja Vikas Nigam Limited Through Its Managing Director, Vidyut Bhawan, Janpath, Jyoti Nagar, Jaipur-302005

4. Jaipur Discom Through Its Managing Director, Having Its Registered Office Located At Vidyut Bhawan, Jyoti Nagar, Jaipur 302005.

                                                                  ----Respondents


                                                (2 of 3)               [WRW-56/2018]




For Petitioner(s)        :     Mr. Virendra Lodha, Sr. Adv. assisted
                               by Mr. Rachit Sharma
For Respondent(s)        :     Mr. Ravi Chirania



             HON'BLE MR. JUSTICE SAMEER JAIN

                                    Order

11/01/2023

1. The review petition is filed seeking review of the order

dated 05.02.2018. It is submitted that the order dated

05.02.2018 was a consent order, according to which 50% of the

amount in dispute was to be paid within a period of 30 days, and

remainder amount i.e. remaining 50% was to be paid within a

period of 12 months.

2. Learned Senior Counsel, Mr. Virendra Lodha, appearing

on behalf of the petitioner has submitted that they have filed the

present review petition seeking exemption of interest on the

payment of money/arrears, which was to be paid within a period

of 12 months i.e. remaining 50%.

3. Learned counsel for the respondent has relied upon Co-

ordinate Bench judgment of this court dated 14.12.2022 passed in

S.B. Review Petition (Writ) No.64/2018 in S.B. Civil Writ

Petition No.1733/2018 titled as Traini Minerals Pvt. Ltd. Vs.

The Rajasthan Electricity Regulatory Commission & Ors., to

submit that in similar type of matters, Co-ordinate Bench of this

court, after considering the matter, was not inclined to exempt the

interest for the remainder amount of 50%.

4. Considering the facts of the case, judgment of Co-

ordinate Bench of this court referred above (supra), this court is

not inclined to entertain the present petition.

(3 of 3) [WRW-56/2018]

5. Accordingly, the review petition is dismissed. Pending

applications, if any, stand disposed of.

(SAMEER JAIN),J

JKP/126-127

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