- (1.) Having considered the averments made in CAN 10875 of 2014 being application under section 5 of the Limitation Act in connection with MAT No. 1984 of 2014 and being satisfied with regard thereto delay of 327 days in preferring the appeal (MAT No. 1984 of 2014) is condoned.
(2.) Appeal being MAT No. 1984 of 2014 is directed against the order dated 20.12.2013 passed by the learned Single Judge in WP No. 35245 (W) of 2013 so far as it relates to the direction of the learned Single Judge that the respondent/writ petitioners be given an opportunity of oral hearing at the time of determination of retail/distribution tariff of the licensee Damodar Valley Corporation by the appellant West Bengal Electricity Regulatory Commission (hereinafter referred to as "State Commission").
(3.) Appeal being FMA No. 4319 of 2014 is directed against the order dated 31.07.2014 disposing of review petition RVW No. 33 of 2014 preferred by the State Commission seeking review of the aforesaid order in that regard. Both the appeals have been heard analogously and are being disposed of by a common judgement and order.;