SOUTHERN REGIONAL LOAD DESPATCH CENTRE Vs. SR. VICE PRESIDENT (FINANCE), MEENAKSHI ENERGY PRIVATE LIMITED AND ORS.

JUDGEMENT

(1.) THE petitioner, Southern Regional Load Despatch Centre, has filed the present petition seeking direction to the respondent, Meenakshi Energy Private Limited, to maintain the injection of power strictly as per the schedule in terms of the provisions of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (Grid Code) and the Central Electricity Regulatory Commission (Unscheduled Interchange Charges and related matters) Regulations, 2012 (Ul Regulations).

(2.) THE petitioner has submitted as under:

(3.) THE petition was heard on 24.10.2013. The parties were directed to complete the pleadings. Reply to the petition has been filed by Meenakshi Energy Private Limited (MEPL) and APTRANSCO.