- (1.) The Tata Power Company Limited's Distribution Business (hereinafter referred to as the Petitioner or TPC -D) filed a Petition on 13 August, 2013 under Regulation 85 of the Maharashtra Electricity Regulatory Commission (Conduct of Business) Regulations, 2004 seeking review of the Commission's Order dated 28 June, 2013 in Case No. 179 of 2011 (hereinafter referred to as MYT Order) in the matter of TPC -D's Petition for truing up for FY 2011 -12 and Multi Year Tariff for the period from FY 2012 -13 to FY 2015 -16.
(2.) The main prayers of the Petitioner are as under: "a) To allow the past recovery considering the impact of ATE judgment to the extent of Rs 78.18 Crores and allow to recover the past recovery of Rs 1029.11 Crores instead of Rs 950.93 Crores. b) To review the disallowance of employee expenses to the extent of Rs 3.61 Crores. c) To consider the revised capitalization of Rs. 187.93. Crores for FY 2011 -12 instead of Rs.183.33 Crores as considered for the ROE and interest computation. Further the Hon'ble Commission to permit capitalization to the extent of Rs. 3.93 Crores towards the capitalization in FY 2008 -09. d) To allow additional A&G Expense of Rs.0.45 crore in order to rectify the double accounting of DSM expenses and provision for doubtful debts. e) To allow an additional Rs.0.43 crore to rectify the double adjustment for disallowance of CSR expenses. f) To revise the existing ToD Rate differential. g) To review the tariffs for certain categories for compliance with the National Tariff Policy, 2006. h) Appropriate directions from the Hon'ble Commission it deems fit."
(3.) The Commission, vide its notice dated 23 September, 2013 scheduled a hearing in the matter on 20 November, 2013 in the presence of authorized Consumer Representatives.;