M.KARPAGAVINAYAGAM, J. - (1.) GAIL India Limited is the Appellant herein. Five Consumers who use to receive the supply of Gas from the Appellant, namely (1) M/s. Haldyn Glass Gujarat Limited (2) Bharat Glass Tube Limited (3) SchottGlass Industries India Limited (4) Shyam Industries Limited and (5) Punjab SteelRolling Mills (Baroda) Pvt Limited are the Respondents. The Petroleum Board is the other Respondent.
(2.) ONE of the Respondent Consumers M/s. Shyam Industries filed a complaint on 15.6.2010 before the Petroleum Board complaining against GAIL, the Appellant with regard to excess Gas Transportation Charges levied on them and praying for the refund of the said excess charges.
(3.) SIMILARLY , on 9.12.2010, all the five Respondent consumers jointly filed a similar complaint praying for the same relief. Since the issues raised in both the complaints were same, both the complaints were heard together by the Petroleum Board which in turn, passed the final order on 25.5.2011 holding that the collection of transportation charges levied by GAIL was excess and arbitrary and directing the GAIL to re -compute the applicable transportation charges and refund the excess charges levied with interest w.e.f 1.10.2007 to the Respondent Consumers.;