PAT SPIN INDIA LTD Vs. CHAIRMAN AND MANAGING DIRECTOR TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LIMITED

JUDGEMENT

(1.) The order of cancellation of the benefit of Deemed Demand Charges issued by the second respondent in proceedings dated 29.07.2013 is sought to be quashed in all these batch of writ petitions.

(2.) The writ petitioners are the High Tension Electricity Consumers and they are purchasing the electricity power from the third parties for generating power and adjusting the same for the benefit of petitioners establishments.

(3.) In this regard certain terms and agreements were agreed upon between the parties by way of adjudicative process before the Tamil Nadu Electricity Regulatory Commission.