JUDGEMENT
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(1.) THE main petition for approval of tariff was heard on 31.1.2006. THE Commission by its order dated 21.2.2006 directed the petitioner to place on record certain additional details, by 20.3.2006. THE present application has been filed for extension of time up to four weeks for filing of the details called for. Let the details be filed by 17.4.2006 with a copy to the respondents.
(2.) With this order, IA stands disposed of.;
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