M/S CHADHA SUGARS & INDUSTRIES PVT LTD., Vs. PUNJAB STATE ELECTRICITY REGULATORY COMMISSION & OTHERS

JUDGEMENT

(1.) The present Appeal has been has been filed by M/s Chadha Sugars & Industries Pvt. Ltd. (in short, the 'Appellant -Petitioner'), under Section 111 of the Electricity Act, 2003, against the impugned order, dated 16.8.2013, passed by the Punjab State Electricity Regulatory Commission (in short, the 'State Commission') in Petition No. 23 of 2013 filed by the Appellant for revision of tariff rate in respect of sale of surplus power to the Distribution Licensee/ Punjab State Power Corporation Limited (PSPCL Respondent No. 2 herein) under Section 86(1)(e) and Section 61 of the Electricity Act, 2003, whereby the said petition of the Appellant -petitioner has been dismissed by the State Commission on the following grounds:

(2.) The relevant facts giving rise to the present Appeal are stated as under:

(3.) We have heard Shri Rakesh Mittra, the learned counsel for the Appellant, Shri Sakesh Kumar, the learned counsel for Respondent No.1, Shri Anand K. Ganesan and Ms. Swapna Seshadri, the learned counsel for Respondent No.2. We have deeply gone through the evidence and other material available on record including the impugned order passed by the State Commission and written submissions.