MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO. LTD Vs. STATE

JUDGEMENT

(1.) Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL) has filed a Petition on 19 May, 2014 seeking review of the Commission's Order dated 29 October, 2013 in Case No. 107 of 2013 regarding re -determination of Cross Subsidy Surcharge (CSS), citing Sections 42(2) and 86(1) of the Electricity Act, 2003, Regulation 13 of the MERC (Distribution Open Access) Regulations, 2005 and Regulation 85 of the MERC (Conduct of Business) Regulations, 2004.

(2.) MSEDCL's prayers are as follows:

(3.) At the hearing on 11 December, 2014, it was submitted on behalf of MSEDCL that the Order dated 29 October, 2013 in Case No. 107 of 2013 of which review was sought has been set aside and remanded by the Appellate Tribunal for Electricity vide its Order dated 11 September, 2014 in Appeal Nos. 23 and 65 of 2014. Hence, MSEDCL sought leave to withdraw its review Petition.