POWER GRID CORPORATION OF INDIA LTD. Vs. ASSAM STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner, Power Grid Corporation of India Limited, had filed this petition for approval of transmission charges for the transmission lines of the transmission system associated with Kathalguri GBPP (the transmission system) in North Eastern Region for the period from 1.4.2004 to 31.3.2009, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, (hereinafter referred to as "the 2004 regulations"). On completion of pleadings and after hearing the parties, final tariff in respect of the transmission system was awarded vide order dated 16.4.2008 for the period 1.4.2007 to 31.3.2009.

(2.) THE transmission lines included in the transmission system and the date of commercial operation thereof are as stated below:

(3.) THE petitioner filed Appeal No. 81/2008 before the Appellate Tribunal for Electricity against order dated 16.4.2008. The Appellate Tribunal vide its judgment dated 4.11.2008 set aside the said order dated 16.4.2008 and directed to re -determine the transmission tariff for the period from 1.4.2004 in accordance with the 2004 regulations.