Saurabh Lavania, J. - (1.) Heard Sri Hari Shankar Jain, learned counsel for the petitioners.
(2.) Learned counsel for the petitioners submits that the order dated 29.03.2019 passed in the Petition No. 1403 of 2019 [State Bank of India v. U.P. Power Corporation Limited] by the U.P. Electricity Regulatory Commission, at Lucknow, was challenged by M/s Renascent Power Venture Pvt. Ltd. by filing the Writ Petition No. 11778 (M/B) of 2019 [M/s Renascent Power Venture Pvt. Ltd. v. U.P. Electricity Regulatory Commission]. The aforesaid writ petition was disposed by means of the order dated 25.04.2019, relevant portion of which reads as under:- "It is a case where petitioner has agreed to induce finances for revival of the company which would be in the public interest apart from the State so as the State Bank of India. It is for the reason that petitioner proposed for revival of the respondent Company and settle the dues of the Bank. On the revival of the company involved in generation of electricity, respondents apart from others may be benefitted. To save the aforesaid, parties may be be directed to maintain status quo till the appellate Tribunal for electricity passes an order on the application for interim relief.A further prayer is made to direct the appellate Tribunal for electricity to expedite the hearing of matter in case appeal is filed by the petitioner company.If such a direction is given, the petitioner would approach the Appellate Tribunal for electricity under Section 111 of the Act, 2003."
(3.) Learned counsel for the petitioners further submits that in pursuance to the said direction, an appeal No. 183 of 2019 was filed by M/s Renascent Power Venture Pvt. Ltd. before the Appellate Tribunal for Electricity, New Delhi (in short "Tribunal"). In the said matter on 26.07.2019, the petitioners along with three other persons, moved an application for impleadment for giving opportunity of hearing to them but the Registry of the Appellate Tribunal refused to receive the same on the ground that the judgment has been reserved. Thereafter, the petitioners sent the application for impleadment by Speed Post (Speed Post No. ED293542109IN) from the Supreme Court post office to the Registry of the Tribunal.;