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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 7383 OF 2016             

M/S. ANJANEY FERRO ALLOYS LTD.  APPELLANT                                         VERSUS

JHARKHAND STATE ELECTRICITY REGULATORY  COMMISSION AND ORS.       RESPONDENTS  

                         J U D G M E N T

KURIAN, J.

1 On 17.08.2016, it was recorded on the submission of the learned counsel for the appellant that the State Commission had not taken up the true-up issue for the last more than eight  years.  Therefore,  a  limited  notice  on  the  above submission was issued.

2 The  learned  counsel  for  the  Commission  submits that  the  true-up  issue  has  not  been  taken  up  by  the Commission on account of pendency of Civil Appeal No. 4881 of 2010.  It is not in dispute that there is no stay on the true-up issue in the said C.A. No. 4881 of 2010.

3 However,  the  learned  counsel  for  the  Commission submits that in case the said civil appeal is allowed, it may have some impact on the true-up issue in later years. We  do  not  find  any  justification  for  the  above apprehension.  The Commission should take up the true-up issue  and  decide  it  making  the  decision  subject  to  the result of Civil Appeal No.4881 of 2010.  

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4 Therefore,  this  appeal  is  disposed  of  with  a direction to Respondent No.1 –Jharkhand State Electricity Regulatory Commission to take up the true-up issue and pass the  required  orders  within  a  period  of  six  months  from today.

5 However,  the  Commission  is  free  to  make  the decision subject to the result of Civil Appeal No. 4881 of 2010  in  case  the  said  civil  appeal  is  not  disposed  of before the said period.

No costs.

......................J.      [KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  NEW DELHI OCTOBER 26, 2016.