OSHO INTERNATIONAL FOUNDATION Vs. MAHARASHTRA ELECTRICTY REGULATORY

JUDGEMENT

(1.) P.C. Rule, returnable forthwith.

(2.) Heard finally by consent of the parties.

(3.) The Petitioners herein claim to be Educational Institution and/or Spiritual Institutions. Both the Petitioners had approached the Appellate Tribunal by filing Appeal Nos. 81 and 82 of 2010, alongwith the other Institutions like Hospitals and Educational Institutions contending that the respective Institutions should not be treated as "Commercial" for the purpose of the electricity tariff in their Judgment dated 20 October, 2011 the Appellant Tribunal held as under :