RAKESH NATH,J. - (1.) APPEAL no. 26 of 2011 has been filed by Bihar State Electricity Board challenging the order passed by the Bihar Electricity Regulatory Commission ('State Commission') on 06.12.2010 in case No.T.P.3 of 2010 determining the Aggregate Revenue Requirement ('ARR') and retail supply tariff for the FY 2010 -11.
(2.) APPEAL No.14 of 2011 has been filed by Bihar Industries Association, an association of induction furnaces taking supply at 33 kV voltage under HTSS category from the Bihar State Electricity Board against the same the order of the State Commission dated 6.12.2010.
(3.) APPEAL No.27 of 2011 has been filed by Kalyanpur Cements Ltd., a consumer taking power supply at 132 kV level from the Bihar State Electricity Board against the same order of the State Commission dated 6.12.2010. The appellant in appeal No.26 of 2011 is the State Electricity Board responsible for generation, transmission, distribution and supply of electricity in the State of Bihar. The State Commission is the first Respondent. The respondent nos.2 to 27 are the consumers and their associations, including the appellants in appeal nos. 14 and 27 of 2011. The appellant Electricity Board is aggrieved by disallowances of expenditure under the Employees Expenses, Administration and General Expenses and Interest and Finance charges and revenue from sale of power as assessed by the State Commission.;