- (1.) BY order dated 27.8.2008, the respondents were directed to show cause latest by 25.9.2008, as to why action under Section 142 of the Electricity Act, 2003 (the Act) for non-compliance of Clauses (3) and (4) of Regulation 8 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 (the open access regulations) be not taken against them.
(2.) The respondents have not filed their reply. Learned Counsel for the respondents has requested for a short adjournment to enable it to file its reply. In response to a query, the learned Counsel informed that copy of the order was received on 3.9.2008. Learned Counsel explained that the respondents propose to file an application for review of the order dated 27.8.2008, and the reply to the show cause notice will be filed thereafter.
(3.) WE are dismayed to point out that despite availability of sufficient time no reply has been filed.;