STEEL FURNACE ASSOCIATION OF INDIA C/O UPPER INDIA MFG & ENGG CO. LTD. & OTHERS Vs. PUNJAB STATE ELECTRICITY REGULATORY COMMISSION

JUDGEMENT

(1.) This batch of Appeals have been filed by the Industrial Consumers challenging the Impugned Order dated 16.7.2012 passed by the Punjab State Commission in Annual Revenue Requirement Petition filed by the Punjab State Power Corporation Limited, the Respondent.

(2.) M/s. Mawana Sugars Limited is the Appellant in Appeal No.176 of 2012. It is engaged in production of caustic soda and chlorine by electro chemical process where power costs contribute to around 60% of the total manufacturing cost. As such, the Appellant is a large Supply power intensive consumer of Punjab State Power Corporation Limited, the Distribution Licensee.

(3.) M/s. Mandi Govindgarh Industry Furnaces is the Appellant in Appeal No.191 of 2012. The members of the Appellant are large Industrial Consumers which price their product as per the cost inputs including the cost of electricity.