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

JUDGEMENT

(1.) THIS petition has been filed by Power Grid Corporation of India Ltd. (PGCIL) for determination of transmission tariff in respect of 315 MVA ICT -II at Bhattapara sub -station (date of commercial operation: 1.1.2009) under Sipat -II transmission system in Western Region (hereinafter referred to "as the transmission asset") 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 Tariff Regulations"). Transmission tariff for the transmission assets from the date of commercial operation to 31.3.2009 was approved by the Commission's order dated 18.6.2010 in Petition No. 242/2009. In the instant petition, the petitioner has sought transmission tariff for the period 2009 -14 taking into account the additional capital expenditure projected to be incurred during the above period.

(2.) THE instant petition covers determination of tariff based on estimated additional capital expenditure projected to be incurred from 1.4.2009 to 31.3.2014. The details of costs including additional capital expenditure projected to be incurred during 2009 -14 period for the above mentioned asset, as claimed by the petitioner, is as below: -

(3.) THE details submitted by the petitioner in support of its claim for interest on working capital are given hereunder: -