FEDERATION OF KARNATAKA CHAMBERS OF COMMERCE & INDUSTRY Vs. BANGALORE ELECTRICITY SUPPLY COMPANY LIMITED & ANOTHER

JUDGEMENT

(1.) Federation of Karnataka Chambers of Commerce and Industry is the Appellant herein.

(2.) Challenging the Order dated 6.5.2013 passed by the Karnataka Electricity Regulatory Commission, the present Appeal has been filed by the Appellant.

(3.) The basic facts that are relevant to decide the issues raised in this Appeal are as follows: