STEEL AUTHORITY OF INDIA LTD. Vs. WESTERN REGIONAL LOAD DESPATCH CENTRE, POWER SYSTEM OPERATION CORPORATION

JUDGEMENT

(1.) THIS petition has been filed by Bhilai Steel Plant of Steel Authority of India Limited (SAIL -BSP) under Regulation 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter -State Transmission Charges and Losses) Regulations, 2010 (hereinafter "the Sharing Regulations"). The petitioner has prayed for the following reliefs, namely -

(2.) THE respondent, WRLDC in its affidavit dated 1.2.2012 has filed certain documents with regard to the background of the dispute. Further, WRLDC, vide its affidavit dated 10.5.2012 has filed a joint reply on behalf of NLDC and WRLDC. The submissions of WRLDC are discussed as under:

(3.) WE have heard learned counsel for the petitioner and the representatives of the respondent and considered the pleadings of the parties.