Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 12324 OF 2016
[@CIVIL APPEAL D. NO. 32409 OF 2016]
HARYANA VIDHYUT PRASARAN NIGAM LTD. Appellant(s)
VERSUS
HARYANA ELECTRICITY REGULATORY
COMMISSION AND ANR. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Delay condoned.
2. It is seen that the APTEL has left the issue
regarding impact on tariff under Section 63 of the
Electricity Act, 2003 to be decided by the Arbitral
Tribunal.
3. We make it clear that the Tribunal will take an
independent decision, uninfluenced by any of the
observations and findings in the impugned Judgment.
JUDGMENT
4. The Arbitral Tribunal is directed to decide the
impact on tariff as a preliminary issue.
5. In view of the above, the appeal is disposed of.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
December 14, 2016.
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