Global Energy Limited v. Central Electricity Regulatory Commission .

1. Learned counsel for the appellant fairly submitted that the appellant shall furnish the requisite details, within two weeks, as desired by the Commission, in its Order, dated 28 September, 2004.

2. Learned counsel for the Commission states that the Commission shall continue the interim Order, till the final decision is taken with regard to the question whether the trading licence should be granted to the appellant or not, subject to the condition that in case the appellant would like to enter into a fresh contract for supply of power to a party, prior permission shall be taken by the appellant from the Commission before execution of the contract.

3. Learned counsel for the parties are satisfied with the arrangement. Learned counsel for the appellant, in the circumstances, therefore, withdraws the appeal. Accordingly, the appeal is allowed to be withdrawn. The arrangement, as appears from the statements of the learned counsel for the parties, shall be given effect to.

4. The appeal and the interim application are accordingly disposed of.