M.KARPAGA VINAYAGAM, J. - (1.) IA No.91 of 2012 and IA No. 90 of 2012 are being disposed of through this common order as the issue in both these matters involving two Appeals, is the same.
(2.) IN both these Appeals, these Applications have been filed by the Appellant/Applicant for condoning the delay of 463 days in representing and refiling these two Appeals in the Registry.
(3.) IA No.91 of 2010 is relating to the impugned order dated 8.9.2010. This order was passed by the Maharashtra State Commission in the Petition filed by the Maharashtra State Electricity Distribution Company for truing -up for the Financial Year 2006 -07, Annual Performance Review 2007 -08 and 2008 - 09 and for Tariff Determination for the year 2009 -10. As against this order dated 8.9.2010, the Appeal has been filed by the Applicant/Appellant before this Tribunal on 25.10.2010. On 12.11.2010, the Registry of this Tribunal issued a defect notice pointing out certain defects and asking the Learned Counsel for Appellant to rectify the said defects within 7 days. This Notice was received by the Applicant's Counsel on 16.11.2010 but the defects have not been rectified in time. On the other hand, in December, 2011, i.e. after nearly one year later, the Applicant/Appellant gave an information in respect of these two Appeals returned with defects notice to their present Counsel.;