M.KARPAGA VINAYAGAM,J. - (1.) GRIDCO Limited is the Appellant herein.
(2.) ORISSA Electricity Regulatory Commission (State Commission) is the First Respondent. WESCO, NESCO, SOUTHCO and Central Electricity Supply Utility of Orissa, the Distribution licensees, are the other Respondents -2 to 5.
(3.) THE GRIDCO is a trading licensee. On 13.11.2009, the GRIDCO filed its application before the State Commission for the approval for its Annual Revenue Requirements and for Determination of Bulk Supply Price on the estimated bulk sale of electricity to the distribution licensees Respondent 2 to 5 during the Financial Year 2010 -11. The State Commission ultimately passed the impugned order dated 20.3.2010, determining the Annual Revenue Requirements and Bulk Supply Price of the Appellant for the year 2010 -11. Challenging the disallowances of certain claims, the Appellant has filed this Appeal as against the order dated 20.3.2010. The present Appeal has been filed by the Appellant on the following issues: (a) Disallowance of Interest on Loan (b) Disallowance of Employees Expenses (c) Disallowance of Special Appropriation (d) Repair and Maintenance and Administrative and General expenses (e) Bridging of the Revenue gap (f) Fixation of price cap (g) Other inconsistencies in the impugned order;