M.KARPAGA VINAYAGAM,J. - (1.) NTPC Limited is the Appellant. The Central Commission is the First Respondent. GRIDCO Limited is the Second Respondent.
(2.) THE Appellant has filed this Appeal as against the impugned order dated 23.3.2007 passed by the Central Commission which relates to the tariff of Talcher Thermal Power Station which is a dedicated station from which the entire power is supplied to the State of Odisha. Since some of the claims have been disallowed by the Central Commission, the Appellant has filed this Appeal raising the following issues: (a) Treating Depreciation available as Deemed Loan Repayment (b) Cost of Maintenance Spares (c) Non -consideration of Normative Transit Loss for coal received through Railway System (d) Admissibility of Depreciation upto 90% (e) Computation of Interest on loan (f) Loss on account of de -capitalisation of assets - its impact on allowable O&M Expenditure for the period 2004 -2009 (g) Depreciation (h) Non recovery of full depreciation and interest on loan in tariff due to de -capitalisation of certain assets.
(3.) ACCORDING to the Appellant some of the issues referred to above, have been dealt by this Tribunal and allowed those issues in favour of the Appellant and the said decision has been followed by this Tribunal in several other subsequent decisions and therefore, a similar order may be passed in respect of those issues in this Appeal as well. We have heard the Learned Counsel for the Appellant as well as the learned Counsel for the Respondent on these issues.;