Rakesh Nath, J. - (1.) THE above Appeals have been filed by Reliance Infrastructure Ltd. ("RInfra") against the various orders of Maharashtra Electricity Regulatory Commission ("State Commission"). Appeal No. 160 of 2012 is against the order in case No. 180 of 2011 regarding ARR for FY 2011 -12 for the distribution business of the Appellant (RInfra -D). Appeal Nos. 4, 3, 57 of 2013 have been filed challenging the orders in case Nos. 156, 159 and 158 of 2012 respectively for Business Plan in respect of generation, transmission and distribution businesses of the Appellant (RInfra -G/T/D). Appeal Nos. 121, 166 and 164 of 2013 have been filed against the orders in case Nos. 122, 123 and 124 of 2012 for truing up of FY 2011 and FY 2012 in respect of generation, transmission and distribution businesses of Appellant (RInfra -G/T/D). Appeal Nos. 211, 215 and 274 of 2013 have been filed in case No. 1 of 2013, 141 of 2012 and 9 of 2013 for MYT order in respect of generation, transmission and distribution businesses of the Appellant (RInfra -G/T/D).
(2.) A total of 51 issues have been raised in these Appeals out of which a number of issues are covered in the various judgments of this Tribunal and some issues do not survive as a result of a subsequent orders of the State Commission. The details of the issues as submitted by the Appellant are as under: The following remaining issues argued by the Learned Counsel for the Appellant before us are as under: -
(3.) ON the above 15 issues we have heard Mr. J.J. Bhatt, Learned Sr. Advocate and Ms. Anjali Chandurkar, Learned Counsel for the Appellant, Mr. Buddy A. Ranganadhan, Learned Counsel for the State Commission and Mr. Ramji Srinivasan, Learned Sr. Counsel for Tata Power.;