- (1.) It is stated by Shri C. A. Sundaram, learned Senior Counsel appearing for the appellants that no surplus amount held by the Bihar State Electricity Board was transferred to the appellants - Distribution Companies. It is urged that the said fact was laid before the Regulatory Commission as well as before the Appellate Tribunal for Electricity (for short "Appellate Tribunal"). We have also been taken through the relevant findings of the learned Appellate Tribunal in this regard.
(2.) In our considered view, the issue raised does not appear to have been comprehensively considered and decided by the learned Appellate Tribunal. The appellants, therefore, will be at liberty to move the learned Appellate Tribunal for rectification, modification, etc. if so advised. The appellants will also be at liberty to approach this Court once again, if required.
(3.) Consequently and in the light of the above the appeals shall stand disposed of.;