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

JUDGEMENT

(1.) IN these petition the petitioner, Power Grid Corporation of India Limited (PGCIL) has sought approval for tariff in respect of various transmission system in Western Region for tariff block 2009 -14 period, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, as amended from time to time (hereinafter referred to as "the 2009 regulations"). Further, the petitioner has requested to approve provisional tariff as per 2009 regulations. Regulation 5 of the 2009 regulations provides as under:

(2.) AS per Regulation 5 (4) of the 2009 regulations, the Commission may in its discretion grant provisional tariff if an application has been filed under Regulation 5 (1) and (2) of the 2009 regulations. Regulation 5 (1) of the 2009 regulations provides that the application for tariff should be made in accordance with the Central Electricity Regulatory Commission (Procedure for making of application for determination of tariff, publication of the application and other related matters) Regulations, 2004 (hereinafter referred to as "2004 regulations"). Regulation 5 (2) of 2009 regulations provides that the application shall be made as per Appendix to the 2009 regulations.

(3.) THE details claimed by petitioner and provisional tariff awarded by the Commission are given Annexure I to III of this order.