IN RE: DEFAULT IN PAYMENT OF UNSCHEDULED INTERCHARGES (UI) CHARGES FOR THE ENERGY DRAW IN EXCESS OF THE DRAW SCHEDULE BY TAMIL NADU ELECTRICITY BOARD, CHENNAI Vs. IN RE: TAMIL NADU ELECTRICITY BOARD, CHENNAI AND CHAIRMAN-CUM-MANAGING DIRECTOR, TAMIL NADU ELECTRICITY BOARD, CHENNAI

JUDGEMENT

(1.) THE Commission in its order dated 21.20.2011 has directed as under:

(2.) THE learned counsel appearing for the respondents submitted that the respondents have deposited the outstanding UI dues along the penalty imposed by the Commission. Tendering apology on behalf of the second respondent, the learned counsel submitted that the second respondent could not appear before the Commission due to some personal difficulty.

(3.) THE representative of the SRLDC has also submitted that the as per Regulation 10 (4) of UI regulations, all regional entities which has at any time during the previous financial year failed to make payment of UI charges within the time specified, are required to open a Letter of Credit (LC) in favour of the concerned RLDC, but the first respondent has not opened LC in terms of Regulation 10 (4) of UI regulations.