- (1.) Wardha Power Company Ltd. (WPCL), has submitted a Petition along with Interim Application, against the MSEDCL and MSETCL under Section 86(1) (c), (f) of the Electricity Act, 2003 for seeking directions to the Respondents in regard to the application for open access by the Petitioner for the period from 1 April, 2014.
(2.) The prayers of the Petitioner in its Petition are as under: " a) Hold and declare that the refusal of MSEDCL to forthwith scrutinize and process the application dated 10/2/2014 and 15/2/2014 for renewal of open access from 1/4/2014 is illegal; b) Quash the communication dated 19/03/2014 of the MSEDCL and direct the MSEDCL to consider and grant renewal of the open access for the Petitioner for the period from 01/04/2014; c) Pass an ex -parte ad -interim order directing the Respondents to grant open access from 01/04/2014 pending the disposal of the present petition; d) Confirm the above order after notice to the Respondents; e) Grant costs of the present proceedings to the Petitioner and against MSEDCL; f) Pass such other and further order(s) as the Hon'ble Commission may deem just in the facts of the present case."
(3.) Additional Interim Relief prayers in Interim Application dated 25 March 2014 are as under: " a) pass an interim order for the Respondent No.1 to give no objection for open access for the period from 01/04/2014 to the Petitioner and not withhold the same for any unilateral claim of the Respondent No.1; b) Pass an interim order to stay any unilateral claims of the Respondent No.1 on account of which the open access consent is being withheld by the Respondent No. 1; c) Pass an ad -interim ex parte order in terms of prayer (a) and (b) above and confirm the same after notice to the respondent; d) Pass such other further Order(s) as the Hon'ble Commission may deem just in the facts of the present case." ;