ASSAM POWER DISTRIBUTION COMPANY LTD & ANOTHER Vs. ASSAM ELECTRICITY REGULATORY COMMISSION & OTHERS

JUDGEMENT

(1.) The Appeal no. 76 of 2013 has been filed by Assam Power Distribution company Ltd. challenging order dated 12.2.2013 passed by the Assam Electricity Regulatory Commission in review petition no. 6 of 2012 as merged with the main order dated 20.10.2011 in Petition no. 14 of 2008 regarding determination of Tariff for Adamtilla and Banskandi power plants of Eastern India Powertech Limited for the FY 2008 -09.

(2.) Appeal no. 82 of 2013 has been filed by Eastern Indian Powertech Limited challenging the same order.

(3.) Assam Power Distribution company Ltd., the Appellant in Appeal no. 76 of 2013, hereinafter referred to as Assam Discom, is a distribution company. Eastern India Powertech Ltd., the Appellant in Appeal No. 82 of 2013 is a generating company which has set up two gas based power plants in the State of Assam at Adamtilla and Banskandi and has been supplying power to the distribution company against the Power Purchase Agreement.