The applicant, Abhijeet Power 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) read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading licence and other related matters) Regulations, 2009, for grant of Category-II licence for inter-State trading in electricity in whole of India, except the State of Jammu and Kashmir.
2. The applicant in its letter dated 19.10.2011 has sought the permission of the Commission to withdraw the present petition and approach the Commission at a later stage with fresh application.
3. The prayer of the applicant is accepted. Accordingly, petition No. 295/2010 is disposed of as withdrawn.