Through this interlocutory application, the petitioner, Power Grid Corporation of India Limited prays for extension of time up to 30.6.2010 for filing a fresh petition for approval of final transmission charges for the assets covered under Petition No. 202/2009.
2. While approving the provisional transmission charges, the Commission vide its order dated 22.10.2009, the petitioner was directed to file fresh petition for approval of final tariff on the subject, latest by 31.3.2010
3. The petitioner has submitted that while approving the provisional transmission tariff, Hon'ble Commission has restricted the tariff to apportioned approved cost. According to the petitioner, the revised cost estimate is under approval and it will take some more time. Accordingly, the petitioner has sought extension of time up to 30.6.2010
4. The prayer made by the petitioner is allowed. The petitioner may file a petition for approval of final tariff in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004 on the subject, latest by 30.6.2010
5. I.A stands disposed of in the above terms.
Comments