The petitioner seeks review of O&M expenses approved by the Commission by its order dated 23.7.2003 in Petition No. 39/2001, based on weighted average escalation rate as per WPI and CPI. The petitioner's prayer for review is in terms of the Commission's notification dated 26.3.2001 on terms and conditions for determination of tariff.
2. With permission of the Commission, the amended petition has been filed by the petitioner on 9.9.2004 The first respondent has not filed its reply. Shri V.B.K Jain, who appeared for the first respondent, has submitted that the reply could not be filed since the authenticated data on WPI and CPI for the year 2003-2004 is not yet published by the Central Government. He informed that certain details relating to WPI and CPI for 2003-2004 have been informally obtained from Ministry of Industry. He prayed for three weeks' time to place on record its own calculations on admissible O&M charges based on the authentic data of WPI and CPI for the year 2003-2004. Time prayed for is allowed. Let the details be filed by 24.11.2004 In case these details are not filed by that date, the Commission shall proceed with re-determination of O&M charges in respect of Singrauli STPS based on the data available with the Commission.