- (1.) THE petitioner, NTPC Limited, had filed this petition for approval of tariff in respect of Ramagundam STPS (2100 MW) (hereinafter referred to as "the generating station") for the period 1.4.2001 to 31.3.2004. On completion of pleadings and after hearing the parties, final tariff in respect of the generating station was awarded vide the Commission's order dated 6.8.2003 which was subsequently revised on 24.8.2004 keeping in view the Review Petition (77/2003) filed by TNEB. However, due to the mistake in calculation of interest rate, the order dated 24.8.2004 was corrected by order dated 21.12.2004. THE summary of the annual fixed charges awarded is given hereunder: JUDGEMENT_352_TLET0_20080.htm JUDGEMENT_352_TLET0_20081.htm
(2.) The interest on loan worked out in the said order dated 21.12.2004, is as under: JUDGEMENT_352_TLET0_20082.htm JUDGEMENT_352_TLET0_20083.htm Details of the computation of interest on working capital awarded in the above order are as under: JUDGEMENT_352_TLET0_20082.htm JUDGEMENT_352_TLET0_20084.htm
(3.) SUBSEQUENTLY, the Appellate Tribunal for Electricity (hereinafter referred to as "the Appellate Tribunal") vide its order dated 14.11.2006 in Appeal No. 96/2005 relating to Kawas Gas Power station owned by the petitioner directed, interalia, that: The Central Commission shall adopt normative debt repayment methodology for working out the interest on loan liability for the period 01.04.1998 to 31.03.2001. The adjustment arising out of this be made in the future years.;