M.KARPAGA VINAYAGAM, J. - (1.) THIS is an Application filed by the Appellant/Applicant to condone the delay of 433 days in filing the Appeal as against the impugned order dated 18.9.2010.
(2.) GRIDCO Limited is the Appellant. M/s. Global Energy Private Limited is the 1st Respondent.
(3.) THE Appellant GRIDCO Limited is wholly owned Company of the Government of Orissa. It is carrying on the functions of Bulk Supply of Electricity to four Distribution Companies in the State of Odhisha. M/s.Golbal Energy Private Limited, the Respondent filed an Application before the State Commission praying for grant of Intra -State Trading Licence.;