IN RE: POWER DEVELOPMENT DEPARTMENT, JAMMU AND KASHMIR SECRETARY, POWER DEVELOPMENT DEPARTMENT, JAMMU AND KASHMIR Vs. STATE

JUDGEMENT

(1.) IT was noticed that first respondent has not paid the penalty of ' one lakh for each of the six instances of non -compliance of the message by NRLDC, which was payable by 22.10.2011 despite issue of reminder dated 8.2.2012. The Commission in its order dated 8.6.2012 had observed as under:

(2.) THE respondents had not filed any reply to the show cause notice. The Commission in its order dated 9.7.2012 had further directed as under:

(3.) THE respondents have complied with our order dated 20.7.2011 and remitted the penalty of Rs. 6 lakh. Accordingly, we discharge the notice against the respondents under Section 142 of the Electricity Act, 2003. Petition No. 139/2012 (suo -motu) is disposed of in terms of the above.