NATIONAL HYDROELECTRIC POWER CORPORATION Vs. PSEB
LAWS(P&H)-2006-2-179
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 14,2006

NATIONAL HYDROELECTRIC POWER CORPORATION Appellant
VERSUS
PSEB Respondents

JUDGEMENT

- (1.) COUNSEL for the appellant states that review application filed by the appellant before the Central Electricity Regulatory Commission was allowed and in view of this, appellant wishes to withdraw this appeal. Ordered accordingly.;


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