K.N.Sinha, - (1.) HEARD the representatives of the parties present at the hearing.
(2.) One of the issues debated is regarding the debt-equity ratio to be considered for the purpose of tariff. The petitioner is directed to place on record detailed submissions in this regard latest by 23.1.2006 with a copy to the respondents who may file their response latest by 30.1.2006 with a copy to the petitioner. List for further directions on 8.2.2006 at 10.30. AM.;