Judgment Text
N.K. Patil, Judicial Member
1. We have heard learned counsel, Mr. Anand K. Ganesan, appearing for the Appellant and the learned counsel, Mr. S. Venkatesh, appearing for the Respondent Commission.
2. The learned counsel for the Appellant, at the outset, submitted that, in the light of the Tariff Order dated 21.12.2018 passed in, being No. SMP- 18/2018, on the file of the M.P. Electricity Regulatory Commission, Bhopal regarding procurement of power from Small Hydro Power Projects in Madhya Pradesh, the reliefs sought in the instant Appeal does not survive for consideration. Hence, the same may kindly be disposed of reserving liberty to the Appellant to redress their grievances before appropriate Legal Forum for change of law.
3. Per-contra, the learned counsel, Mr. S. Venkatesh, appearing for the Respondent Commission, inter-alia, contended and fairly submitted that, the submissions made by the learned counsel for the Appellant, as stated supra, may be placed on record and in the light of the Tariff Order dated 21.12.2018 passed in, being No. SMP-18/2018, on the file of the M.P. Electricity Regulatory Commission, Bhopal regarding procurement of power from Small Hydro Power Projects in Madhya Pradesh and for the reasons stated therein, the instant Appeal may be disposed of as having become infructuous. Further, he submitted that, regarding change of law, liberty may be reserved for the Appellant to redress their grievances before the appropriate Legal Forum in accordance with law, if they so advised or need arises.
4. Submissions of the learned counsel appearing for the Appellant and the Respondent Commission, as stated supra, are placed on record.
5. In the light of the Tariff Order dated 21.12.2018 passed in, being No. SMP-18/2018, on the file of the M.P. Electricity Regulatory Commission, Bhopal regarding procurement of power from Small Hydro Power Projects in Madhya Pradesh, Bhopal and for the reasons stated therein, the instant appeal, being Appeal No. 126 of 2018, filed by the Appellant on the file of the Appellate Tribunal for Electricity, New Delhi stands disposed of reserving liberty to the Appellant to redress their grievances for change of law, if they so advised or need arises in accordance with law.
6. With these observations, the instant appeal, being Appeal No. 126 2018, filed by the Appellant on the file of the Appellate Tribunal for Electricity, New Delhi stands
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disposed of. IA NO. 354 OF 2018 (For Stay) In view of the Appeal No. 126 of 2018 on the file of the Appellate Tribunal for Electricity, New Delhi, being disposed of, the relief sought in IA No. 354 of 2018 does not survive for consideration.