D.Y. Chandrachud, Hemant Gupta - (1.) This batch of appeals arises on a difference of opinion between the Chairperson and the Member (Petroleum and Natural Gas) of the Appellate Tribunal for Electricity ("APTEL"), reflected in their judgments dated 28 February 2019.
(2.) Following the difference of opinion, the Chairperson directed that the proceedings in the appeal should be placed before the Judicial Member of APTEL.
(3.) The Judicial Member has recused from hearing the appeals. This has led to the institution of the present appeals.;