PER HONBLE MR.JUSTICE M.KARPAGA VINAYAGAM, CHAIRPERSON J. - (1.) THESE two applications to condone the delay in refiling the two Appeals in IA No.187 of 2012 and 188 of 2012 are being disposed of through this common order as the issue in both the matters is common.
(2.) M/S. OPG Power Generation Private Limited filed a Petition before the Tamil Nadu State Commission seeking for a direction against the TANTRANSCO, 2nd Respondent to make payment to the Applicant for the infirm power supplied to them.
(3.) SIMILARLY, the same Company filed another application before the Tamil Nadu State Commission praying for the fixation of the rates at which Tamil Nadu Electricity Board should make the payments for the infirm power supply from the date of commissioning till the commercial operation date and for the direction for the payment of such amount.;