HARYANA VIDHYUT PRASARAN NIGAM LTD. Vs. HARYANA ELECTRICITY REGULATORY COMMISSION AND ANR.
LAWS(SC)-2016-12-67
SUPREME COURT OF INDIA
Decided on
December 14,2016
Haryana Vidhyut Prasaran Nigam Ltd.
Appellant
VERSUS
Haryana Electricity Regulatory Commission and Anr.
Respondents
JUDGEMENT
Kurian,J. -
(1.) Delay condoned.
(2.) It is seen that the APTEL has left the issue regarding impact on tariff under Section 63 of the Electricity Act, 2003 to be decided by the Arbitral Tribunal.
(3.) We make it clear that the Tribunal will take an independent decision, uninfluenced by any of the observations and findings in the impugned Judgment.;
(2.) It is seen that the APTEL has left the issue regarding impact on tariff under Section 63 of the Electricity Act, 2003 to be decided by the Arbitral Tribunal.
(3.) We make it clear that the Tribunal will take an independent decision, uninfluenced by any of the observations and findings in the impugned Judgment.;
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