1. The appeal is admitted.
2. Until further orders, the impugned order 2020 SCC OnLine APTEL 3 passed by the Appellate Tribunal for Electricity New Delhi in Appeal No. 41/2019 shall remain stayed.
3. List for hearing after four weeks.
Supreme Court Of India
(Jul 14, 2020)
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Southern Power Distribution Power Company Limited Of Andhra Pradesh (apspdcl) And Another (s) v. Hinduja National Power Corporation Limited And Another (s).
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