AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
To access the original judgment, please Sign In or Subscribe.

    Jaipur Vidyut Vitran Nigam Ltd. v. Adani Power Rajasthan Ltd.

    1

    COURT-I In the Appellate Tribunal for Electricity (Appellate Jurisdiction)

    APPEAL NO. 42 of 2015 &

    IA NOs. 44, 306, 307 of 2015 Dated : 11th May, 2016

    Present: Hon'ble Mrs. Justice Ranjana P. Desai, Chairperson Hon'ble Mr. T. Munikrishnaiah, Technical Member Hon'ble Mr. I.J. Kapoor, Technical Member In the matter of:-

    M/s Jaipur Vidyut Vitran Nigam Ltd. & Ors. -Appellant(s) Vs.

    Adani Power Rajasthan Ltd. & Ors. -Respondent(s)

    Counsel for the Appellant(s) : Mr. Sanjay Jain, ASG Mr. Nitish Gupta

    Mr. Soyaib Qurishi

    Counsel for the Respondent(s) : Mr. Raj Kumar Mehta Mr. Abhishek Upadhyay and

    Ms. Himanshi Andley for R.2/RERC

    Mr. Amit Kapur

    Ms. Poonam Verma

    Mr. Gaurav Dudeja

    Mr. Akshat Jain for Adani

    Mr. Malav Deliwala (Rep.) for Adani

    O R D E R

    The present appeal is filed against Order dated 30/5/2014 passed by the Rajasthan Commission in Case No.RERC-392/2013. By the impugned order, the Rajasthan Commission has held that Adani Power Rajasthan has not made out a case of Force Majeure and Change in Law under the PPA dated 28/1/2010. However, by the said impugned order, the Rajasthan Commission has held that the Adani Power Rajasthan nevertheless is entitled to be compensated for the

    2

    increase in cost of coal. The Rajasthan Commission has constituted a Committee to recommend a reasonable compensatory tariff that can be considered by the Commission in the facts of the case. The Rajasthan Commission has, as an interim measure, granted compensatory tariff of 25p per unit under Section 94(2) of the Electricity Act ("the said Act"). In our Judgment dated 7/4/2016 in Appeal No.100 of 2013 and batch matters, we have held that the Appropriate Commission has no regulatory power to grant compensatory tariff to the generating companies where the tariff is discovered by a competitive bidding process under Section 63 of the said Act. We have also held that if a case of Force Majeure or Change in Law is made out, relief available under the PPA can be granted under the adjudicatory power of the Appropriate Commission.

    Therefore, the Rajasthan Commission could not have granted any compensatory tariff under Section 94(2) of the said Act. Pertinently, in this case, the Rajasthan Commission has held that a case of Force Majeure or Change in Law is not made out.

    In the circumstances, the Appeal is partly allowed. Impugned Order dated 30/5/2014 passed by the Rajasthan Commission in Case No.RERC-392/2013 is set aside except to the extent it holds that there is no Force Majeure and Change in Law under the Power Purchase Agreement dated 28/01/2010. We, however, make it clear that we have not examined whether a case of Force Majeure or Change in Law is made out or not. Accordingly, all connected IAs are also disposed of.

    I.J. Kapoor T. Munikrishnaiah Justice Ranjana P. Desai [Technical Member] [Technical Member] [Chairperson]

    Use AI to get other relevant cases.

    Comments

    Jaipur Vidyut Vitran Nigam Ltd. v. Adani Power Rajasthan Ltd.
    (May 11, 2016)