V.J.TALWAR, J. - (1.) SHREE Krishna Captive Energy Pvt. Ltd., is the Appellant herein. The Haryana Vidyut Parasaran Nigam Limited is the Transmission Licensee in the State of Haryana and is the 1st Respondent herein. 2nd and 3rd Respondents are the Distribution Licensees in the state of Haryana. 4th Respondent is the Government of Haryana. Haryana Electricity Regulatory Commission (Commission) is the 5th Respondent.
(2.) THE Appellant, Shree Krishna Captive Energy is a Biogas based Generating Company and is developing five 400 KW Otto cycle based Biogas projects with the support of five gaushala trusts in the State of Haryana. The Appellant filed a petition before the State Commission for determination of tariff for its proposed Biogas plants.
(3.) THE State Commission through its Impugned Order 5.7.2011 determined the tariff for the Biogas based generating projects of the Appellant. Aggrieved by this Impugned Order dated 5.7.2011 of the State Commission, the Appellant has filed this Appeal. The Appellant has raised the following issues in the present Appeal for our consideration: i. Capital cost ii. Operation and Maintenance (O and M) Expenses iii. Auxiliary consumption iv. Interest on Term Loan v. Projects Life of the plant ;