CHHATTISGARH STATE POWER DISTRIBUTION COMPANY LTD Vs. CHHATTISGARH STATE ELECTRICITY REGULATORY COMMISSION

JUDGEMENT

(1.) These appeals challenge the judgment dtd. 6/12/2007 passed by the Appellate Tribunal for Electricity (hereinafter referred to as the "APTEL"), thereby dismissing the appeals filed by the present appellant.

(2.) The facts in brief giving rise to the present appeals are as under:

(3.) The said petition came to be resisted by the appellant. It was contended by the appellant that SBPIL holds more than 72% of the shares of the company. However, its consumption would be limited only to 14.16% (13.22 MU), whereas the consumption of SBMPL holding 26.67% shares, would be 57.87% (54 MU). It was submitted that this was not proportionate to the ownership of the power plant.