JUDGEMENT
M .KARPAGA VINAYAGAM, J. -
(1.) M/s Balmukund Sponge and Iron Private Ltd. and others are the Applicants/Appellants.
(2.) DAMODAR Valley Corporation, the 1st Respondent herein, being a Licensee is engaged in the business of generation and transmission of electricity.
(3.) THE Appellants/Applicants are the high tension consumers of Damodar Valley Corporation having the supply of electricity between 33 and 132 KV through primary dedicated transmission lines.
On 26.3.2011 the Central Commission passed order determining the provisional tariff for Damodar Valley Corporation for the period from 2009 to 2014.;
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