IN RE: JAI INTERNATIONAL PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THE petitioner, Jai International Private Limited, a company registered under the Companies Act, 1956 (1 of 1956) has made the present application under sub -section (1) of Section 15 of the Electricity Act, 2003 (36 of 2003) (hereinafter referred to as "the Act") read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading licence and other related matters) Regulations, 2009 (hereinafter referred to as "Trading Licence Regulations") amended from time to time, for grant of Category 'III' licence for inter -State trading in electricity in whole of India.

(2.) REGULATION 6 of the Trading Licence Regulations provides for the procedure for grant of trading licence as under:

(3.) THE petitioner has posted the application for grant of trading licence on its website in terms of Regulation 6(3) of the Trading Licence Regulations. The petitioner has placed on record the relevant copies of the newspapers in original in which notice of its application has been issued. The notices under sub -section (2) of Section 15 of the Act read with clause (4) of Regulation 6 of the Trading Licence Regulations have been published by the petitioner on 8/9.3.2013 in all editions of 'Business Standard' and 'The Indian Express.' No objection has been received in response to the public notices.