- (1.) I.A No. 3366 of 2015 in L.P.A No. 324 of 2015 The present I.A is filed for condonation of delay of 03 days in filing of appeal on the ground that company secretary was on leave during that period. Reason as set out is found to be genuine. I.A. Allowed. L.P.A No. 305 of 2015 and L.P.A No. 324 of 2015 The present appeals arise out of a common judgment dated 08.05.2015 passed in C.W.J.C No. 2758 of 2000 (R) with analogous cases which were filed for quashing the Circular No. 345 dated 11.07.2000 and Circular No. 428 dated 16.08.2000 and also for quashing the supplementary bills issued on the basis of the impugned circular.
(2.) Since the issues involved in both the cases are common, they are being heard together. Brief Facts of Case:
(3.) In exercise of the power conferred by section 49 of the Electricity (Supply) Act, 1948, the B.S.E.B had framed a Tariff vide Notification dated 21.06.1993, superseding the earlier tariff Notification dated 26.08.1991 and 03.07.1992.;