M/S Bhilangana Hydro Power Ltd vs Uttarakhand Electricity Regulatory ...
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Uttarakhand High Court

M/S Bhilangana Hydro Power Ltd vs Uttarakhand Electricity Regulatory ... on 1 March, 2024

               IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                       HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                                          AND
                       HON'BLE SRI JUSTICE VIVEK BHARTI SHARMA

                   WRIT PETITION (M/S) NO. 1829 OF 2021
                               01ST MARCH, 2024
M/s Bhilangana Hydro Power Ltd.                                   .....Petitioner.
                            Versus
Uttarakhand Electricity Regulatory Commission & another
                                                                   ....Respondents.
Counsel for the Petitioner                 :       None.

Counsel for the Respondent No.1            :       Mr. Maneesh Bisht, proxy counsel
                                                   for Mr. Vipul Sharma, learned
                                                   counsel.

Counsel for the Respondent No.2            :       Mr.   Vinay      Kumar,    learned
                                                   counsel.

The Court made the following:

JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

Mr. Maneesh Bisht, learned counsel, on instructions

from Mr. Vipul Sharma, learned counsel for respondent no.1,

states that the representation of the petitioner has been decided

by the authorities in its favour.

2. Keeping in view this statement, the writ petition is

being disposed of.

3. However, it is made clear that if any cause of action

survives, the petitioner can file an application for recall of the

order, within a period of one month.

4. Pending application, if any, also stands disposed of.

(RITU BAHRI, C.J.)

(VIVEK BHARTI SHARMA, J.) Dated: 01st March, 2024 NISHANT