Surinder Singh Nijjar, J. - (1.) In these two appeals the appellants are aggrieved by the order passed by the Appellate Tribunal for Electricity (hereinafter referred to as 'the Tribunal') in Appeal No. 3/2007 dated October 31, 2007. The present Appeal No. 805 of 2008 is at the instance of West Bengal Electricity Regulatory Commission (hereinafter referred to as 'the Commission'). Appeal No. 3341/2008 has been filed by the Calcutta Electricity and Supply Company Limited (hereinafter referred to as 'CE SC ').
(2.) We propose to decide the two appeals by this common judgment as they arise out of the aforesaid common order passed by the Tribunal.
(3.) The controversy between the parties revolves around the methodology, criteria/formula that has to be applied in determining the wheeling charges in accordance with the applicable Rregulations framed under the Electricity Act 2003.;