- (1.) The prayers of the Petitioner are as under: "A.That MSEDCL should allow permission for availing partial open Access for required power of 3 MW( 3000 KVA) through IEX as per the application submitted for petitioner's plant at MIDC Chincholi, tq - Mohol dist. Solapur from immediate effect. B. The MSEDCL may be penalized for non compliance of statutory requirement of allowing open access within prescribed period and for not answering application of the petitioner. The MSEDCL may be penalised for non compliance of provision of EA 2003 and MERC, Regulations. C. Any other relief in the interest of justice."
(2.) The facts of the case as stated in Petition are summarized as below: a. Petitioner is a HT industrial consumer of MSEDCL and has submitted application for grant of Open Access for availing power through IEX to MSEDCL, Mumbai on 22 October, 2013. Along with processing fee of Rs.15, 000 by DD, Electricity bills for last three months, Affidavit verifying the Petition, Copy Certificate of Membership, Member -client agreement. b. Petitioner has applied for Open Access for the period 01.01.2014 to 31.03.2015.Petitioner had not received any acknowledgement to their application which was supposed to be issued within 7 days time.
(3.) The Commission vide Notice dated 5 January, 2014, scheduled a hearing in the matter on 13 February, 2014 along with similar other 28 cases of Open Access through IEX. .;