M/S. JINDAL STAINLESS Vs. STATE OF ORISSA

JUDGEMENT

(1.) M/s. Jindal Stainless Ltd. (JSL) has filed the present writ application against the North Eastern Electricity Supply Company of Orissa Ltd. (NESCO)-opposite party No.2, alleging arbitrary and discriminatory Tariff being levied on the petitioner and further alleging violation of Orissa Electricity Regulatory Commission Distribution (Condition of Supply) Code, 2004 (in short '2004 Code') and the Tariff Review order dated 20.4.2005 (Annexure-6) passed by the Orissa Electricity Regulation Commission-opposite party No.3. The petitioners have also sought to challenge the notice dated 18.4.2006 issued by the NESCO threatening to disconnect power supply to the petitioner's plant (Annexure-1) as well as the demand notice dated 19.4.2006 issued by the NESCO calling upon the petitioners to make additional security deposit of Rs.27,00,00,000/- (Twenty seven crores) vide Annexure-1 A.

(2.) In light of aforesaid submissions though the petitioners have made various prayers in the writ petition, in course of argument the petitioners have restricted their prayer to the following reliefs :

(3.) In course of hearing, the issues that arose for consideration, are noted herein below: