IA No.39/2005 - (1.) THE interlocutory application has been made for amendment of the petition. Amendment not opposed. Amended petition has been taken on record. IA stands disposed of. Petition No.148/2004
(2.) Heard the representatives of the parties on the amended petition. The petitioner is directed to file the Auditor's Certificate in support of details of price and GCV of fuel considered in the main petition as also the interlocutory application latest by 5.1.2006 with a copy to the respondents, who may file their comments thereon latest by 24.1.2006 :
(3.) SUBJECT to above, order on the amended petition is reserved.;