1. Heard.
2. By order dated 14.07.2020 Civil Appeal No. 1844 of 2020, we directed the stay of impugned order passed by the Appellate Tribunal for Electricity, New Delhi, in Hinduja National Power Corpn. Ltd. v. A.P. Electricity Regulatory Commission 2020 SCC OnLine APTEL 3.
3. We clarify that there shall be no stay of the order dated 16.03.2018 IA No. 211 of 2018 in Appeal No. 41 of 2018 passed by the the Appellate Tribunal for Electricity, New Delhi, providing for interim measure.
4. Order accordingly.
5. The instant interlocutory application stands disposed of accordingly.
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