- (1.) We have heard Mr. M.G. Ramachandran, learned counsel appearing for the appellant and the learned counsel appearing for Respondent No.2 at length today.
(2.) As it appears from the facts that the Tanda Thermal Power Station was acquired by the appellant - herein under a Statutory Transfer Scheme notified by the Government of Uttar Pradesh in exercise of the powers vested under the Uttar Pradesh Electricity Reforms Act, 1999 on 14-1-2000 from the Uttar Pradesh State Electricity Board which is the predecessor of Respondent No.2 - herein, at a cost of Rs.607.00 Crores.
(3.) It is not in dispute that the transaction between the parties before us is a bona fide one and there is no dispute at all with regard thereto.;