POWER GRID CORPORATION OF INDIA LIMITED, GURGAON Vs. MADHYA PRADESH POWER TRADING COMPANY LTD., JABALPUR

JUDGEMENT

(1.) THIS petition has been filed seeking approval for determination of transmission tariff for Vindyachal Stage -I Additional Transmission System in Western Region (hereinafter referred to as "transmission system") for the period from 1.4.2009 to 31.3.2014, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, (hereinafter referred to as "the 2009 regulations"). The petitioner has also sought the following reliefs:

(2.) THE petition was filed on 10.7.2009. Later the petitioner filed an I.A. No.7/2010 submitting that inadvertently the impact of additional capital expenditure already incurred/projected to be incurred was not considered while filing the petition and sought permission to file revised petition with requisite details. Subsequently, the petitioner filed I.A. No.21/2010, wherein it had prayed for extension of time up to 31.7.2010 for filing the revised petition as the details relating to additional capital expenditure were not firmed up. The petitioner filed a revised petition on 2.7.2010. The details submitted in the revised petition have been considered for the purpose of tariff calculations.

(3.) THE assets included in the transmission system and their notional date of commercial operation is as under: