GADARWARA (B) TRANSMISSION LIMITED Vs. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED AND ORS.

JUDGEMENT

(1.) THE petitioner, Gadarwara (B) Transmission Limited (GBTL) has filed the present petition under Section 63 of the Electricity Act, 2003 (hereinafter referred to as the 'Act') for adoption of transmission charges in respect of transmission system for "Transmission System Associated with Gadarwara STPS (2X800 MW) of NTPC (Part -B)'' (hereinafter referred to as 'the Project') and to allow the project to be a part of the Transmission Service Agreement approved by the Commission under the Central Electricity Regulatory Commission (Sharing of Inter -state Transmission Charges and Losses) Regulations, 2010.

(2.) THE Section 63 of the Electricity Act, 2003 provides as under:

(3.) IN the light of the above provisions of the Guidelines, we have to examine whether the transparent process of international competitive bidding has been adopted in the present case for arriving at the lowest levelized transmission charges and for selection of the successful bidder.