IN RE: CHAIRMAN AND MANAGING DIRECTOR, PUNJAB STATE TRANSMISSION CORPORATION LTD. (PSTCL) AND ORS. Vs. STATE

JUDGEMENT

(1.) IN our order dated 14.3.2012, we had directed as under:

(2.) THE respondents had not complied with our directions contained in our order dated 14.3.2012 and 21.8.2012. Accordingly, vide order dated 6.3.2013, respondents were directed to show cause as to why appropriate action under Section 142 of the Electricity Act, 2003 should not be taken against them for non -compliance of the Commission's directions dated 14.3.2012 and 2.8.2012.

(3.) THE respondents in their replies have sought time to file petitions for determination of transmission tariff.