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Ayana Ananthapuramu ... v. Andhra Pradesh Elect...

Appellate Tribunal For Electricity

Feb 27, 2020

Judgment

Subsequent
References

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Case Information

CITATION CODES

citation codes

CASE NO.

Appeal No. 368 of 2019, Appeal No. 369 of 2019, Appeal No. 370 of 2019, Appeal No. 371 of 2019, Appeal No. 372 of 2019 and Appeal No. 373 of 2019

Attorney(S)

Mr. Basava Prabhu S. Patil, Sr. Advocate, Mr. Nived Veerapaneni, Mr. Apoorva Misra, Mr. Nitish Gupta, Mr. Aditya K. Singh, Ms. Jyotsna Khatri, Ms. Parichita Chowdhury, Mr. Samart Kashyap, Mr. Shreshth Sharma, Ms. Puja Priyadarshini, Ms. Molshree Bhatnagar, Ms. Anukriti Jain and Ms. Soumya Prakash, ;

Mr. Basava Prabhu S. Patil, Sr. Advocate and Mr. Nived Veerapaneni, Mr. Apoorva Misra, Mr. Nitish Gupta, Mr. Aditya K. Singh, Ms. Jyotsna Khatri, Ms. Parichita Chowdhury, Mr. Samart Kashyap, Mr. Shreshth Sharma, Ms. Puja Priyadarshini, Ms. Molshree Bhatnagar, Ms. Anukriti Jain and Ms. Soumya Prakash, ;

Mr. Basava Prabhu S. Patil, Sr. Advocate and Mr. Nived Veerapaneni, Mr. Apoorva Misra, Mr. Nitish Gupta, Mr. Aditya K. Singh, ;

Mr. M.G. Ramachandran, Sr. Advocate, Ms. Ranjitha Ramachandran, Ms. Poorva Saigal, Ms. Anushree Bardhan, Mr. Shubham Arya, Ms. Tanya Sareen and Mr. Arvind Kumar Dubey for R-4,

Mr. M.G. Ramachandran, Sr. Advocate, Ms. Ranjitha Ramachandran, Ms. Poorva Saigal, Ms. Anushree Bardhan, Mr. Shubham Arya and Mr. Arvind Kumar Dubey for R-4,

Mr. M.G. Ramachandran, Sr. Advocate, Ms. Ranjitha Ramachandran, Ms. Poorva Saigal, Ms. Anushree Bardhan, Mr. Shubham Arya and Ms. Tanya Sareen for R-4,

Mr. M.G. Ramachandran, Sr. Advocate, Ms. Ranjitha Ramachandran, Ms. Poorva Saigal, Ms. Anushree Bardhan, Mr. Shubham Arya, Mr. Arvind Kumar Dubey and Ms. Tanya Sareen for R-4,

Mr. M.G. Ramachandran, Sr. Advocate, Ms. Ranjitha Ramachandran, Ms. Poorva Saigal, Ms. Anushree Bardhan, Mr. Shubham Arya and Ms. Tanya Sareen for R-4,

Mr. Rakesh Kumar Sharma for R-2 & 3

Mr. Rakesh Kumar Sharma for R-2 & 3.

Mr. Rakesh Kumar Sharma for R-2 & 3

JUDGES

Manjula Chellur

Chairperson

S.D. Dubey, Member (Technical)

ACTS

No Acts

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Smart Summary (Beta)

Summary of Judgment — Appellate Tribunal for Electricity (Original Petitions Nos. 1–6 of 2019)

Factual and Procedural Background

These proceedings consist of Original Petition Nos. 1, 2, 3, 4, 5 and 6 of 2019 filed by the named petitioners (including Ayana Ananthapuramu Solar Private Limited; SB Energy Solar Private Limited; SB Energy Seven Private Limited; Sprng Agnitra Private Limited; Sprng Soura Kiran Vidyut Private Limited; and Ayana Kadapa Renewable Power Private Limited) against various respondents (including the Andhra Pradesh Electricity Regulatory Commission; distribution companies of Andhra Pradesh; NTPC Limited or Solar Energy Corporation of India Limited in some matters; Andhra Pradesh Solar Power Corporation Private Limited; and the Ministry of New and Renewable Energy).

The written order in the provided opinion is dated 27th February, 2020. The Tribunal disposed of these Original Petitions in reliance upon an earlier judgment of the same date referenced in the order (see the "Precedents Cited" section below). The order also directs that a copy of that earlier judgment be placed on the files of each Original Petition, disposes of any pending interlocutory applications, and makes no order as to costs.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

Precedent	Rule or Principle Cited For	Application by the Court
Judgment dated 27th February, 2020 in Appeal Nos. 368, 369, 370, 371, 372 and 373 of 2019	Not specified in the provided opinion.	The Tribunal disposed of these Original Petitions "in the light of" that Judgment; it directed that a copy of that Judgment be kept in each Original Petition file and disposed of pending interlocutory applications. No further application of legal principles from that Judgment is detailed in the provided text.

Court's Reasoning and Analysis

The written disposition is succinct. The Tribunal's stated basis for disposing the Original Petitions is its prior Judgment dated 27th February, 2020 in Appeal Nos. 368–373 of 2019. Beyond stating that the instant petitions are disposed "in the light of" that Judgment, the order does not set out additional factual findings, legal analysis, or reasoning within the provided text.

The order includes administrative directions that follow from that disposition: to keep a copy of the referenced Judgment in each Original Petition file and to dispose of any pending interlocutory applications (IAs). The Tribunal expressly records that there is no order as to costs.

Holding and Implications

Holding: The Original Petitions Nos. 1, 2, 3, 4, 5 & 6 of 2019 are disposed of.

Immediate consequences for the parties (as stated in the opinion):

A copy of the Tribunal's Judgment dated 27th February, 2020 in Appeal Nos. 368–373 of 2019 is to be placed on the file of each Original Petition.
Pending interlocutory applications (if any) in these Original Petitions are disposed of.
No order as to costs was made.

The provided opinion does not discuss any broader legal implications or articulate the legal principles in the referenced prior Judgment; it does not purport to establish a new, separate precedent within the text before us.

Show all summary ...

APPELLATE TRIBUNAL FOR ELECTRICITY AT NEW DELHI

(ORIGINAL JURISDICTION)

ORIGINAL PETITION NOS. 1, 2, 3, 4, 5 & 6 OF 2019 Dated : 27^th February, 2020

PRESENT: HON'BLE MRS. JUSTICE MANJULA CHELLUR, CHAIRPERSON HON'BLE MR. S.D. DUBEY, TECHNICAL MEMBER

IN THE MATTERS OF :

ORIGINAL PETITION NO. 1 OF 2019

Ayana Ananthapuramu Solar Private Limited

3^rdFloor, Sheraton Grand Hotel, Brigade Gateway,

26/1, Dr. Rajkumar Road, Malleswaram (West),

Bangalore - 560 055. .... PETITIONER Versus

1. Andhra Pradesh Electricity Regulatory Commission,

Through Secretary 11-4-660, 4^thFloor, Singareni Bhavan, Red Hills Road, Khairatabad, Hyderabad, Telangana - 500 004.

2. NTPC Limited

Through Chairperson / Managing Director 7, Institutional Area, Core - 7,

Page 1 of 12

SCOPE Complex, Lodhi Road, New Delhi - 110 003.

3. Southern Power Distribution Company of Andhra Pradesh Limited

Through Chairperson / Managing Director 19-13-65/A, Srinivasapuram

Tiruchanoor Road, Tirupati - 517 503.

4. Eastern Power Distribution Company of Andhra Pradesh Limited

Through Chairperson / Managing Director P & T Colony, Seethammadhara, Visakhapatnam,

Andhra Pradesh.

5. Andhra Pradesh Solar Power Corporation Private Limited

Through Chairperson / Managing Director H. No. 6-3-856/A/3, Sadat Manzil Compound, Neeraj Public School Lane,

Opposite to Green Park Hotel, Ameerpet, Hyderabad - 500016.

6. Ministry of New and Renewable Energy

Through Principal Secretary Block-14, CGO Complex, Lodhi Road, New Delhi - 110003. .... RESPONDENTS Counsel for the Petitioner(s) : Mr. Basava Prabhu S. Patil, Sr. Adv. Mr. Hemant Sahai

Mr. Aditya K. Singh

Ms. Anukriti Jain

Ms. Molshree Bhatnagar

Ms. Puja Priyadarshini

Counsel for the Respondent(s) : Mr. M. G. Ramachandran, Sr. Adv. Ms. Ranjitha Ramachandran

Ms. Poorva Saigal

Ms. Anushree Bardhan

Mr. Shubham Arya

Ms. Tanya Sareen

Mr. Arvind Kumar Dubey for R-2

Mr. B. Adinarayana Rao, Sr. Adv. Mr. Rakesh Kumar Sharma Mr. Nishant for R-3 & 4

Mr. Brahmanandam (Rep.) for R-5

ORIGINAL PETITION NO. 2 OF 2019

SB Energy Solar Private Limited

1^stFloor, Worldmark-2, Asset Area-8, Hospitality District, Aerocity, NH-8, Delhi - 110037. .... PETITIONER Versus

1. Andhra Pradesh Electricity Regulatory Commission,

Through Secretary 11-4-660, 4^thFloor, Singareni Bhavan, Red Hills Road, Khairatabad, Hyderabad, Telangana - 500 004.

2. NTPC Limited

Through Chairperson / Managing Director 7, Institutional Area, Core - 7, SCOPE Complex, Lodhi Road,

New Delhi - 110 003.

3. Southern Power Distribution Company of Andhra Pradesh Limited

Through Chairperson / Managing Director 19-13-65/A, Srinivasapuram

Tiruchanoor Road, Tirupati - 517 503.

4. Eastern Power Distribution Company of Andhra Pradesh Limited

Through Chairperson / Managing Director P & T Colony, Seethammadhara, Visakhapatnam,

Andhra Pradesh - 531022.

5. Andhra Pradesh Solar Power Corporation Private Limited

Through Chairperson / Managing Director H. No. 6-3-856/A/3, Sadat Manzil Compound, Neeraj Public School Lane,

Opposite to Green Park Hotel, Ameerpet, Hyderabad - 500016.

6. Ministry of New and Renewable Energy

Through Principal Secretary Block-14, CGO Complex, Lodhi Road, New Delhi - 110003. .... RESPONDENTS Counsel for the Petitioner(s) : Mr. Basava Prabhu S. Patil, Sr. Adv. Mr. Hemant Sahai

Mr. Aditya K. Singh

Ms. Anukriti Jain

Ms. Molshree Bhatnagar

Ms. Puja Priyadarshini

Counsel for the Respondent(s) : Mr. M. G. Ramachandran, Sr. Adv. Ms. Ranjitha Ramachandran

Ms. Poorva Saigal

Ms. Anushree Bardhan

Mr. Shubham Arya

Ms. Tanya Sareen

Mr. Arvind Kumar Dubey for R-2

Mr. B. Adinarayana Rao, Sr. Adv. Mr. Rakesh Kumar Sharma Mr. Nishant for R-3 & 4

Mr. Brahmanandam (Rep.) for R-5

ORIGINAL PETITION NO. 3 OF 2019

SB Energy Seven Private Limited

Through Authorised Signatory, 1^stFloor, Worldmark-2, Asset Area-8, Hospitality District, Aerocity, NH-8, New Delhi - 110037. .... PETITIONER

Versus

1. Andhra Pradesh Electricity Regulatory Commission,

Through Secretary 11-4-660, 4^thFloor, Singareni Bhavan, Red Hills Road, Khairatabad, Hyderabad, Telangana - 500 004.

2. Solar Energy Corporation of India Limited. Through Managing Director

1^stFloor, A-Wing, D-3,

District Centre, Saket,

New Delhi - 110017.

3. Southern Power Distribution Company of Andhra Pradesh Limited

Through Chairperson / Managing Director 19-13-65/A, Srinivasapuram

Tiruchanoor Road, Tirupati - 517 503.

4. Eastern Power Distribution Company of Andhra Pradesh Limited

Through Chairperson / Managing Director P & T Colony, Seethammadhara, Visakhapatnam,

Andhra Pradesh - 531022.

5. Andhra Pradesh Solar Power Corporation Private Limited

Through Chairperson / Managing Director H. No. 6-3-856/A/3, Sadat Manzil Compound, Neeraj Public School Lane,

Opposite to Green Park Hotel, Ameerpet, Hyderabad - 500016.

6. Ministry of New and Renewable Energy

Through Principal Secretary Block-14, CGO Complex, Lodhi Road, New Delhi - 110003. .... RESPONDENTS

Counsel for the Petitioner(s) : Mr. Basava Prabhu S. Patil, Sr. Adv. Mr. Hemant Sahai

Mr. Aditya K. Singh

Ms. Anukriti Jain

Ms. Molshree Bhatnagar

Ms. Puja Priyadarshini

Counsel for the Respondent(s) : Mr. M. G. Ramachandran, Sr. Adv. Ms. Ranjitha Ramachandran

Ms. Poorva Saigal

Ms. Anushree Bardhan

Mr. Shubham Arya

Ms. Tanya Sareen

Mr. Arvind Kumar Dubey for R-2

Mr. B. Adinarayana Rao, Sr. Adv. Mr. Rakesh Kumar Sharma Mr. Nishant for R-3 & 4

Mr. Brahmanandam (Rep.) for R-5

ORIGINAL PETITION NO. 4 OF 2019

Sprng Agnitra Private Limited

Unit No. FF-48 A, First Floor, Omaxe Square, Plot No. 14, Jasola District Centre, New Delhi. .... PETITIONER Versus

1. Andhra Pradesh Electricity Regulatory Commission,

Through Secretary 11-4-660, 4^thFloor, Singareni Bhavan, Red Hills Road, Khairatabad, Hyderabad, Telangana - 500 004.

2. Southern Power Distribution Company of Andhra Pradesh Limited

Through Chairperson / Managing Director

19-13-65/A, Srinivasapuram Tiruchanoor Road, Tirupati - 517 503.

3. Eastern Power Distribution Company of Andhra Pradesh Limited

Through Chairperson / Managing Director P & T Colony, Seethammadhara, Visakhapatnam,

Andhra Pradesh - 531022.

4. NTPC Limited

Through Chairperson / Managing Director 7, Institutional Area, Core - 7, SCOPE Complex, Lodhi Road,

New Delhi - 110 003.

5. Andhra Pradesh Solar Power Corporation Private Limited

Through Chairperson / Managing Director H. No. 6-3-856/A/3, Sadat Manzil Compound, Neeraj Public School Lane,

Opposite to Green Park Hotel, Ameerpet, Hyderabad - 500016.

6. Ministry of New and Renewable Energy

Through Principal Secretary Block-14, CGO Complex, Lodhi Road, New Delhi - 110003. .... RESPONDENTS Counsel for the Petitioner(s) : Mr. Basava Prabhu S. Patil, Sr. Adv. Mr. Hemant Sahai

Mr. Aditya K. Singh

Ms. Anukriti Jain

Ms. Molshree Bhatnagar

Ms. Puja Priyadarshini

Counsel for the Respondent(s) : Mr. B. Adinarayana Rao, Sr. Adv. Mr. Rakesh Kumar Sharma

Mr. Nishant for R-2 & 3

Mr. M. G. Ramachandran, Sr. Adv. Ms. Ranjitha Ramachandran

Ms. Poorva Saigal Ms. Anushree Bardhan Mr. Shubham Arya Ms. Tanya Sareen Mr. Brahmanandam (Rep.) for R-5

ORIGINAL PETITION NO. 5 OF 2019

Sprng Soura Kiran Vidyut Private Limited

Unit No. FF-48 A, First Floor, Omaxe Square, Plot No. 14, Jasola District Centre, New Delhi. .... PETITIONER Versus

1. Andhra Pradesh Electricity Regulatory Commission,

Through Secretary 11-4-660, 4^thFloor, Singareni Bhavan, Red Hills Road, Khairatabad, Hyderabad, Telangana - 500 004.

2. Southern Power Distribution Company of Andhra Pradesh Limited

Through Chairperson / Managing Director 19-13-65/A, Srinivasapuram

Tiruchanoor Road, Tirupati - 517 503.

3. Eastern Power Distribution Company of Andhra Pradesh Limited

Through Chairperson / Managing Director P & T Colony, Seethammadhara, Visakhapatnam,

Andhra Pradesh - 531022.

4. Solar Energy Corporation of India Limited. Through Chairperson / Managing Director 1^stFloor, A-Wing, D-3,

District Centre, Saket,

New Delhi - 110017.

5. Andhra Pradesh Solar Power Corporation Private Limited

Through Chairperson / Managing Director H. No. 6-3-856/A/3, Sadat Manzil Compound, Neeraj Public School Lane,

Opposite to Green Park Hotel, Ameerpet, Hyderabad - 500016.

6. Ministry of New and Renewable Energy

Through Principal Secretary Block-14, CGO Complex, Lodhi Road, New Delhi - 110003. .... RESPONDENTS Counsel for the Petitioner(s) : Mr. Basava Prabhu S. Patil, Sr. Adv. Mr. Hemant Sahai

Mr. Aditya K. Singh

Ms. Anukriti Jain

Ms. Molshree Bhatnagar

Ms. Puja Priyadarshini

Counsel for the Respondent(s) : Mr. B. Adinarayana Rao, Sr. Adv. Mr. Rakesh Kumar Sharma

Mr. Nishant for R-2 & 3

Mr. M. G. Ramachandran, Sr. Adv. Ms. Ranjitha Ramachandran Ms. Poorva Saigal

Ms. Anushree Bardhan

Mr. Shubham Arya

Ms. Tanya Sareen

Mr. Arvind Kumar Dubey for R-4

Mr. Brahmanandam (Rep.) for R-5

ORIGINAL PETITION NO. 6 OF 2019

Ayana Kadapa Renewable Power Private Limited

Through authorized Signatory 3^rdFloor, Sheraton Grand Hotel, Brigade Gateway Campus, 26/1, Dr. Rajkumar Road, Malleswaram (West), Bangalore, Karnataka - 560055. .... PETITIONER

Versus

1. Andhra Pradesh Electricity Regulatory Commission,

Through Secretary 11-4-660, 4^thFloor, Singareni Bhavan, Red Hills Road, Khairatabad, Hyderabad, Telangana - 500 004.

2. Solar Energy Corporation of India Limited. Through Managing Director

1^stFloor, A-Wing, D-3,

District Centre, Saket,

New Delhi - 110017.

3. Southern Power Distribution Company of Andhra Pradesh Limited

Through Chairperson / Managing Director 19-13-65/A, Srinivasapuram

Tiruchanoor Road, Tirupati - 517 503.

4. Eastern Power Distribution Company of Andhra Pradesh Limited

Through Chairperson / Managing Director P & T Colony, Seethammadhara, Visakhapatnam,

Andhra Pradesh - 531022.

5. Andhra Pradesh Solar Power Corporation Private Limited

Through Chairperson / Managing Director H. No. 6-3-856/A/3, Sadat Manzil Compound, Neeraj Public School Lane,

Opposite to Green Park Hotel, Ameerpet, Hyderabad - 500016.

6. Ministry of New and Renewable Energy

Through Principal Secretary Block-14, CGO Complex, Lodhi Road, New Delhi - 110003. .... RESPONDENTS Counsel for the Petitioner(s) : Mr. Basava Prabhu S. Patil, Sr. Adv. Mr. Hemant Sahai

Mr. Aditya K. Singh Ms. Anukriti Jain Ms. Molshree Bhatnagar Ms. Puja Priyadarshini

Counsel for the Respondent(s) : Mr. M. G. Ramachandran, Sr. Adv. Ms. Ranjitha Ramachandran

Ms. Poorva Saigal

Ms. Anushree Bardhan

Mr. Shubham Arya

Ms. Tanya Sareen

Mr. Arvind Kumar Dubey for R-2

Mr. B. Adinarayana Rao, Sr. Adv. Mr. Rakesh Kumar Sharma Mr. Nishant for R-3 & 4

Mr. Brahmanandam (Rep.) for R-5

J U D G M E N T

PER HON'BLE MRS. JUSTICE MANJULA CHELLUR, CHAIRPERSON

In the light of our Judgment dated 27^thFebruary, 2020 in Appeal Nos. 368, 369, 370, 371, 372 and 373 of 2019, these instant Original Petitions are disposed of.

Keep a copy of the Judgment dated 27^thFebruary, 2020 in each of these Original Petitions.

Pending IAs if any, shall stand disposed of. No order as to costs.

Pronounced in the Open Court on this the 27^th day of February,

2020.

(S.D. Dubey) (Justice Manjula Chellur) Technical Member Chairperson REPORTABLE / NON-REPORTABLE

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