BAJAJ FINSERV LIMITED Vs. STATE

JUDGEMENT

(1.) M/s Bajaj Finserv Ltd. (BFL), c/o M/s Bajaj Auto Ltd., Akurdi, Pune has filed a Petition on 16 July, 2014 seeking exemption from certain provisions of the MERC (Distribution Open Access (DOA)) Regulations, 2014 for non -firm wind energy for captive use / third party sale under Regulation 44.4.

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

(3.) The facts as stated in the Petition are summarized as below: