(1.) The Punjab State Electricity Board ('PSEB') in the year 2009 conducted an international competitive bidding for selection of developer through tariff based bidding process for procurement of power on long term basis from a power station to be set up at Village Nalash, Rajpura, District Patiala, Punjab. This power station was envisaged as a Case-2 bid project (Case-2, Scenario-4) criteria by PSEB in terms of the competitive bidding guidelines issued by the Government of India as per Sec. 63 of the Electricity Act, 2003 (hereinafter referred to as the 'EA').
(2.) The significance of the aforesaid is that Part-7 of the EA, which contains the provisions for tariff, provides for tariff regulations to be determined by the appropriate commission as per guiding principles set out in the Sec. of the EA. The tariff is determined under Sec. 62 of the EA. However in a scenario such as the present case, the determination is as per the provisions of Sec. 63 of the EA, which reads as under:
(3.) In order to facilitate the implementation of the project the PSEB incorporated Nabha Power Limited ('NPL/Appellant') on 9.4.2007 as a special purpose vehicle ('SPV') for implementation of the project and the successful bidder was to acquire 100 per cent shareholding of the NPL and enter into a 25 year Power Purchase Agreement ('PPA') with PSEB.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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