M.KARPAGA VINAYAGAM, J. - (1.) THIS is an application to condone the delay of 279 days in refiling the Appeal filed by the Applicant/Appellant.
(2.) HARYANA Vidyut Prasaran Nigam Limited is the Appellant Applicant. The Applicant is a Transmission Company.
(3.) IT submitted its Annual Revenue Requirement for transmission business for the Financial Year 2011 -12 on 6.12.2010. After observing the procedure, the State Commission passed the impugned order on 26.4.2011 approving the Annual Revenue Requirement of the Applicant for Rs.8687.18 million as against the proposal of the Applicant to the tune of Rs.12,936.33 million.;