V.J.TALWAR,J. - (1.) HARYANA Vidyut Prasaran Nigam Limited is the Appellant. The Haryana Electricity Regulatory Commission (Commission) is the 1st Respondent herein. 2nd and 3rd Respondents are the distribution licensees in Northern and Southern Parts of Haryana respectively.
(2.) THE Appellant, Haryana Vidyut Prasaran Nigam Limited is a Transmission Licensee and State Transmission Utility in the State of Haryana. The Appellant is fully owned by the Government of Haryana. The Commission had passed an order dated 16.4.2010 determining the Annual Fixed Charges recoverable by the Appellant from its transmission system users including the 2nd and 3rd Respondents.
(3.) THE Appellant filed a review petition before the Commission seeking review of the order dated 16.4.2010 in respect of certain issues. The Commission passed the impugned order on 30.10.2010 affording relief on some of the issues and rejected the remaining one raised by the Appellant in review petition. Aggrieved by the Commission's impugned orders dated 16.4.2010 and 31.10.2010, the Appellant has filed this Appeal. The Appellant has raised the following issues in the present Appeal for our consideration: i. Depreciation; ii. Debt redemption obligation and other interest cost; iii. Financial Impact of the judgment of this Tribunal in Appeal No. 27 of 2007; iv. Interest on working capital; v. Rate of Return on Equity; vi. Interest on Capital Works; vii. Income from Short term Open Access Customers; viii. Depreciation on BBMB and IP Station assets; ix. Incentive ;