KURIAN, J. - (1.) The appellant is aggrieved by the concurrent findings recorded by the Maharashtra Electricity Regulatory Commission (in short 'the Commission') and the Appellate Tribunal for Electricity (in short 'the Tribunal').
(2.) The appellant had entered into an agreement to generate and supply power to Respondent No.1. Since the appellant could not keep up the time schedule, it made an adhoc arrangement for purchase of power from other sources.
(3.) Whether such adhoc supply should be at the actual cost incurred by the appellant or at the agreed rate for the generated power is the short question.;