(1.)
(2.) THESE two appeals can be disposed of by a common order because they challenge the same order dated 16/2/2015 passed by the Central Electricity Regulatory Commission ("CERC") and also because common questions are involved in them.
(3.) JINDAL Power's case needs to be shortly stated:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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