IN RE: DEPARTMENT OF POWER, GOVT. OF MANIPUR, IMPHAL AND SECRETARY (POWER), DEPARTMENT OF POWER, GOVT. OF MANIPUR, IMPHAL Vs. STATE

JUDGEMENT

(1.) REGULATION 10 of the Central Electricity Regulatory Commission (Unscheduled Interchange charges and related matters) Regulations, 2009 (hereinafter referred to as 'the UI Regulations) provides for the schedule of payment of unscheduled interchange charges and payment security for settlement of UI dues as under:

(2.) NORTH Eastern Regional Load Despatch Centre (NERLDC) has reported that a sum of '. 1.93 crore including surcharge is outstanding against Department of Power, Govt. of Manipur towards UI payment as on 31.8.2012.

(3.) THE matter shall be listed on 20.11.2012 for further directions. Officer -in -charge of NERLDC or his representative shall assist the Commission in the proceedings.