HIMACHAL PRADESH STATE Vs. HIMACHAL PRADESH ELECTRICITY

JUDGEMENT

(1.) HIMACHAL Pradesh State Electricity Board (Electricity Board) is the Appellant in Appeal No.9 of 2011. Jai Prakash Power Ventures Ltd, a successor company of M/s Jai Prakash Hydro Power Limited is the Appellant in Appeal No.178 of 2010.

(2.) THE Himachal Pradesh Electricity Regulatory Commission and M/s Jai Prakash Hydro Power Limited (Hydro Power) are the 1st and 2nd Respondents respectively in Appeal No.9 of 2011. The Himachal Pradesh Electricity Regulatory Commission and the Himachal Pradesh State Electricity Board are the 1st and 2nd Respondents respectively in Appeal No.178 of 2010.

(3.) THE Appellant, Himachal Pradesh State Electricity Board has filed the Appeal in Appeal No.9 of 2011 as against the correctness of the MYT order dated 30.3.2009 determining the tariff for sale of electricity generated by Baspa II HEP of 2nd Respondent Hydro power to the Appellant for the MYT control period of 2008 - 2011 as well as against the Clarificatory order dated 23.6.2010 passed by the State Commission.