M.KARPAGA VINAYAGAM, CHAIRPERSON J. - (1.) BOTH these Applications have been filed by the Applicant to condone the delay of 360 days in filing the Appeal and to condone the delay of 83 days in re -filing the said Appeal.
(2.) TAMIL Nadu Electricity Board is the Applicant/Appellant.
(3.) M /s MMS Steel and Power Private Ltd the 1st Respondent is a captive generating plant. The Applicant has been supplied power by the 1st Respondent M/s MMS Steel and Power Private Ltd. Since payment of charges had not been made by the Appellant in time, the 1st Respondent filed a petition before the State Commission for a direction to the Applicant/Appellant for payment of the suitable charges at the minimum rate of Rs.6.70/ - per unit amounting to Rs.4,75,90,341/ - for the power supplied by the Respondent -1 (M/s MMS Steel and Power Private Ltd) to the Appellant/Applicant between the period 01.10.2008 and 31.01.2009.;