- (1.) HEARD the representatives of the parties.
(2.) It has been noticed that the petitioner has claimed capital expenditure of Rs. 26.99 crore towards power station switchyard. It also transpires that switchyard has been constructed by PGCIL and is yet to be transferred to the petitioner. The representative of the petitioner explained that the capital expenditure of Rs. 26.99 core claimed is in addition to the expenditure incurred by PGCIL. The petitioner is directed to file an affidavit to clarify the position in this regard. The affidavit shall be filed latest by 31.1.2006.
(3.) SUBJECT to above, order reserved.;