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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.  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.