- (1.) Maharashtra Airport Development Co. Ltd. (hereinafter referred as 'MADC' or 'the Petitioner') submitted the Petition on 11 March, 2014 seeking directions under Section 23, 86 (1) (b) (k) of the Electricity Act, 2003 (herein after referred as 'the EA, 2003' or 'the Act') read with Regulation 92 of the MERC (Conduct of Business) Regulations, 2004 and Regulation 8.6.8 of the MERC (General Conditions of Distribution License) Regulations, 2006 for seeking relief relating to supply of Power.
(2.) The prayers of the Petitioner in the Petition filed on 11 March 2014 are as under: "i) Suitable directions may be passed to secure the supply Power to the consumers in the MIHAN area and to prevent a complete blackout in the MIHAN area; ii) Pass any other/ further order(s) in the interest of justice."
(3.) MADC in its Petition dated 11 March, 2014 submitted that AMNEPL has shut down their DG sets and stopped supplying Power to MIHAN SEZ area. The following are the details of Power cut off to MIHAN area were also submitted in the Petition: Shut Down Period Sr. Date No. From To Total 7 March, 2014 1915 hrs 2400 hrs 1 12.45 hrs 8 March, 2014 0000 hrs 0800 hrs 8 March, 2014 2200 hrs 2400 hrs 2 9 March, 2014 0000 hrs 2400 hrs 35.20 hrs 10 March, 2014 0000 hrs 0920 hrs ;