NTPC-SAIL POWER COMPANY PRIVATE LTD. Vs. ELECTRICITY DEPARTMENT, UT OF DADRA & NAGAR HAVELI, ELECTRICITY DEPARTMENT, UT OF DAMAN & DIU, CHHATTISGARH STATE POWER DISTRIBUTION COMPANY LTD. AND STEEL AUTHORITY OF INDIA LTD.

JUDGEMENT

(1.) THE petitioner, NTPC SAIL Power Company Private Ltd. (hereinafter referred to as 'NSPCL'), has filed this petition with the following specific prayers:

(2.) OUT of total capacity of 500 MW, only 170 MW of power is utilized for the captive requirements of SAIL and the remaining 330 MW of power is supplied to the beneficiaries as under:

(3.) THE Commission by its order dated 29.7.2010 in Petition No. 308/2009 had approved the generation tariff of Unit -I (250 MW) for the period 22.4.2009 to 20.10.2009 and for the generating station (Unit -I and Unit -II) (500 MW) for the period from 21.10.2009 to 31.3.2014, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 ('the 2009 Tariff Regulations').