- (1.) The Government of Maharashtra Water Resources Department (hereinafter referred to as 'the Petitioner' or 'GoMWRD') submitted a Petition on 19 February, 2014 under Regulation 85(a) of MERC (Conduct of Business) Regulations, 2004 to review the arithmetical computation of rate of interest of loan and methodology adopted for calculations of recovery of lease amount till Q -2 of FY 2012 -13, noticed in the Order dated 27 December, 2012 in the Case No. 2 of 2012 passed by the Commission, for approval of lease rent for Ghatghar Pumped Storage Hydro Power Station operated and maintained by MSPGCL and owned by GoMWRD.
(2.) The main prayers of the Petitioner are as under - "1. Hon'ble Commission is requested to condone the delay for not submitting review petition to the Commission within stipulated time frame of forty ­ five (45) days of order with reference to provisions as per conduct of business regulation (CBR) clause 85(a). 2. Review of arithmetical computation of rate of interest for repayment of loan and methodology adopted for calculation of recovery of Lease amount till Q ­ 2 of FY 2012 ­ 13, and to issue directives on rejection of insurance claim of Rs 100 Cr by GIF 3. Any errors / omissions may please be condoned, and opportunity be given to rectify the same.
(3.) The Petitioner submitted that in Commission's Order dated 27 December, 2012 in Case No 2 of 2012, it has noticed discrepancy in arithmetical computation of rate of interest for repayment of loan and methodology adopted for calculation of recovery of Lease amount till Q -2 of FY 2012 -13. It is also contended that Government Insurance Fund (GIF) has rejected the insurance claim of Rs. 100 crore, which was deleted / written -off by the Commission in Lease rent computation from opening balance of FY 2006 -07.;