IN RE: INDIAN ENERGY EXCHANGE Vs. STATE

JUDGEMENT

(1.) INDIAN Energy Exchange (IEX) has filed this petition for modification of Business Rules of the Exchange for giving effect to the directions of the Commission in order dated 8.4.2015 in Petition No. 006/SM/2015 allowing introduction of Extended Market Session in Power Exchanges.

(2.) THE Commission vide order dated 8.4.2015 in Petition No. 006/SM/2015 directed the Power Exchanges to operationalize the Extended Market Session within three months from the date of order. The operative portion of the said order is extracted as under:

(3.) AFTER detailed discussion with the staff of the Commission, IEX filed a revised proposal on 29.6.2015. Subsequently, IEX has sought amendment of the original petition vide affidavit dated 30.6.2015 and has requested to ignore the affidavit dated 29.6.2015.