NLC LTD., CHENNAI Vs. JODHPUR VIDYUT VITARAN NIGAM LTD., JODHPUR,

JUDGEMENT

(1.) IN Petition No. 171/2009 filed by the petitioner, NLC for fixation of tariff for Circulating Fluidized Bed Combustion (CFBC) Technology based Barsingsar Thermal Power Plant (2 x 125 MW) ('the generating station') for the period from 2009 -14, the Commission by its order dated 20.6.2011 disposed of the same as under:

(2.) THE petitioner vide its letter dated 26.6.2012 has prayed for the grant of provisional tariff for the generating station till the final tariff is determined.

(3.) THE petitioner has filed this petition in compliance with Clauses (1) and (2) of Regulation 5 of the 2009 Tariff Regulations. The petitioner has also published the notice in the newspapers as regards the filing of tariff petition and has served copies of the petition on the beneficiaries, in line with Regulation 3(6) of the Central Electricity Regulatory Commission (Procedure for making of application for determination of tariff, publication of the application and other related matters) Regulations, 2004 ('the Procedure Regulations'). Reply to the petition has been filed by the respondents. In addition to this, separate comments on the petition have been filed by Shri Shanti Prasad and Shri G.L. Sharma, Consumers from Jaipur. The petitioner has filed its rejoinder to the replies filed by the respondents and its response to the comments filed by the above said consumers.