MEGHALAYA POWER DISTRIBUTION CORPORATION Vs. MEGHALAYA STATE ELECTRICITY COMMISSION

JUDGEMENT

(1.) The writ petition is directed against an order dated December 6, 2022 passed by the Meghalaya State Electricity Regulatory Commission at an interim stage of the proceedings instituted before it by the private respondents herein.

(2.) There is no dispute that the order impugned is amenable to an appeal under Sec. 111 of the Electricity Act, 2003.

(3.) However, the petitioning power company submits that the alternative remedy is neither efficacious nor appropriate in the present case, particularly since the primary prayer in the petition before the State Electricity Regulatory Commission is contrary to a finding rendered in an order dated September 5, 2022 passed by this Court.