IN RE: DEPARTMENT OF POWER, GOVERNMENT OF ARUNACHAL PRADESH, ITANAGAR AND SECRETARY (POWER), DEPARTMENT OF POWER, GOVERNMENT OF ARUNACHAL PRADESH, ITANAGAR Vs. STATE

JUDGEMENT

(1.) IN our order dated 17.10.2012, we had directed as under:

(2.) DURING the course of hearing, the representative of the NERLDC submitted that a sum of Rs. 11.28 crore is outstanding against Department of Power, Government of Arunachal Pradesh towards UI payment as on 20.11.2012.

(3.) THE petition shall be listed on 8.1.2013 for further directions. Officer -in -charge of NERLDC or his representative shall assist the Commission in the proceedings.