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    National Thermal Power Corporation Ltd. v. Uttar Pradesh Power Corporation Ltd.

    This petition for review of order dated 4.10.2002 in Petition No. 30/2002 was listed for hearing after notice to the respondents. Shri K.K Mittal appearing for RRVPNL, Respondent No. 2, submitted that a Civil Miscellaneous Appeal No. 133/2002 was filed by that Respondent before the Rajasthan High Court, Jaipur Bench, against the said order dated 4.10.2002 and that Rajasthan High Court had already stayed on 10.1.2003 operation of the said order. He further submitted that another Miscellaneous Application was also filed before the High Court for modification of the stay order. This application had not been taken up for hearing by the High Court so far.

    2. In view of the above circumstances, hearing of the review petition is adjourned sine die and may be taken up after modification/vacation of stay order dated 10.1.2003 or disposal of the appeal, for which the parties are at liberty to approach the Commission.

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    National Thermal Power Corporation Ltd. v. Uttar Pradesh Power Corporation Ltd.
    (Apr 9, 2003)