M.KARPAGA VINAYAGAM J. - (1.) TAMIL Nadu Electricity Board (TNEB) is the Appellant. Neyveli Lignite Corporation Limited(NIL) is the first Respondent, Central Electricity Regulatory Commission (Central Commission) is the 2nd Respondent.
(2.) THE Tamil Nadu Electricity Board has filed these two Appeals Nos.132/2010 and 133/2010 against the impugned orders dated 19.10.2005 and 14.9.2006 respectively, passed by the Central Commission. Even though the impugned orders were passed on 19.10.2005 and 14.9.2006, the Appellant had not chosen to file the Appeals as against those orders within 45 days as prescribed in Section 111 of the Electricity Act, 2003 but has now chosen to file these Appeals as against those orders on 14.5.2010 i.e. nearly after 4 or 5 years
(3.) SINCE there is a long delay, the Appellant has filed two separate applications to condone the delay in filing these two Appeals. As far as the Appeal No.132/2010 is concerned, there is a delay of 1668 days in filing the appeal. Therefore, the Appellant has filed I.A. No.182 of 2010 to condone the said delay of 1668 days in filing the Appeal as against the Order dated 19.10.2005 passed by the Central Commission. As far as the Appeal No.133/2010 is concerned, there is a delay of 1338 days in filing the said Appeal. So, the Appellant has filed I.A. No.184 of 2010 to condone the said delay of 1338 days in filing the Appeal as against the order dated 14.9.2006 passed by the Central Commission.;