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Judgment
Both sides have preferred these writ appeals against the order dated November 29, 2016, passed by the Hon''ble Single Judge, in Writ Petition No.61187 of 2016.
By the order impugned, the Hon''ble Single Judge passed an interim order granting stay of the operation of the order dated November 21, 2016 and the order passed by the Karnataka Electricity Regulatory Commission, on the basis of which the approval was conveyed to the Power Company of Karnataka Limited.
We are informed by the members of the Bar that certain applications filed by the rival claimants for supply of electricity at a cheaper rate are pending.
It is not for us to decide what rate is to be accepted and to whom the contract should be granted.
We direct the Karnataka Electricity Regulatory Commission to consider all the requests of all the persons, in accordance with law, within a period of one month from the date of communication of this order. We, however, express no opinion on the rival claims and the contentions of the parties.
The writ appeals stand disposed of.
In view of the disposal of the writ appeals, I.A.No.II of 2016 in Writ Appeal No.5082 of 2016 does not survive for consideration and is, also, disposed of.
We make no order as to costs.