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    Powerlinks Transmission Ltd., New Delhi v. Power Grid Corporation Of India Limited, Gurgaon

    Through this interlocutory application, the petitioner, Powerlinks Transmission Ltd. prays for extension of time up to 31.10.2007 for filing fresh petition for approval of final transmission tariff in respect of 400 kV D/C Gorakhpur-Lucknow transmission line associated with Tala Hydro Electric Power, East-North inter-connector and Northern Region transmission system for the period from 1.8.2006 to 31.3.2009

    2. The Commission by its order dated 21.12.2006 had allowed the annual transmission charges of Rs. 2699.08 lakh on provisional basis from the date of commercial operation. The petitioner was also directed to file a fresh petition for approval of final tariff in accordance with the Commission's regulations on the subject latest by 30.6.2007

    3. The interlocutory application has been considered by circulation.

    4. The petitioner has submitted that the accounts for the year 2006–2007 are likely to be finalised by September 2007 and accordingly the petition would be filed thereafter based on audited accounts.

    5. The prayer made by the petitioner is accepted. Time is allowed up to 31.10.2007 for filing the fresh petition for approval of final tariff.

    6. With the above, I.A No. 24/2007 stands disposed of.

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    Powerlinks Transmission Ltd., New Delhi v. Power Grid Corporation Of India Limited, Gurgaon
    (Jun 28, 2007)