RAKESH NATH, J. - (1.) THESE Appeals have been filed against the various orders passed by the Central Electricity Regulatory Commission ("CERC") dealing with determination of capital cost and tariff for 2 x 600 MW Thermal Power Project of Udupi Power Corporation Limited ("Udupi Power").
(2.) Appeal No. 108 of 2014 has been filed by Power Company of Karnataka Limited and the distribution licensees (hereinafter referred to as 'PCKL') procuring power from Udupi Power challenging orders dated 20.02.2014 and 21.02.2014 passed by CERC in regard to tariff for generation and sale of electricity from Udupi Power and demand of Rs. 731.38 crores raised by PCKL on Udupi Power as compensation for difference in price of coal respectively. CERC is the first Respondent and Udupi Power is Respondent No. 2. Punjab State Power Corporation Limited ("PSPCL"), the distribution licensee in Punjab also procuring power from Udupi Power is Respondent No. 3. Janajagrithi Samithi, Karnataka, an NGO, is Respondent No. 4. In this Appeal, determination of capital cost and tariff for Udupi Power for the period 11.11.2010 to 31.03.2014 in regard to the first unit and for the period 19.08.2012 to 31.03.2014 in regard to second unit of Udupi project by order dated 20.02.2014 has been challenged. Also order dated 21.02.2014 setting aside the demand raised by PCKL on Udupi Power for difference in coal price has been challenged.
(3.) APPEAL No. 122 of 2014 has been filed by Janajagrithi Samithi, Karnataka challenging the same order dated 20.02.2014 passed by CERC.;