- (1.) By our order dated 20.09.2018, we had disposed of contempt petitions in which we had made it clear that the State Commission will go into the question of adoption of tariff with regard to L-5 after which the PPA has to be signed.
(2.) On 04.01.2019, after hearing counsel for both sides, we had allowed the petitioner to file a review petition bringing on record the Standard Bidding Guidelines. This has since been done. We find that as per the Standard Bidding Guidelines the PPA is first to be signed after which the question of adoption of tariff has to be taken up.
(3.) With this clarification of the 20.09.2018 order, we dispose of the review and the M.A.;