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    1. Power Development Department, Jammu and Kashmir 2. Shri B. R. Sharma, Principal Secretary, Power Development Department, Jammu and Kashmir

    Ord

    DATE O

    In the m

    D

    energy Departm

    And In the m

    1

    2

    D

    Parties p

    It Centre outstan

    er in Petitio

    CE

    F HEARING

    atter of

    efault in p drawn in ent, Jam

    atter of

    . Power De

    . Shri B. epartmen

    resent:

    None

    was notic

    (NERLDC)

    ding ag

    n No. 155/

    NTRAL ELE

    Petiti

    : 20.10.20

    ayment access mu and K velopme R. Shar t, Jammu ed from that an ainst the

    2011 (Suo

    CTRICITY R

    NEW

    on No. 155 Coram

    1. Dr.

    2. Shr

    3. Sh

    11

    of Unsche of the dr ashmir. nt Departm ma, Princ and Kash the rep amount o Power D

    motu)

    EGULATOR

    DELHI

    /2011 (Su Pramod D i S.Jayara ri M.Deena

    duled inte awn sche ent, Jam ipal Sec mir

    ORDE

    ort of Nort f ` 307.24 evelopme

    Y COMM

    o-motu) eo, Chairp man, Mem Dayalan

    DATE O

    rchanges dule by mu and K retary, P

    R

    hern Reg crore incl nt Depar

    ISSION

    erson ber

    , Member

    F ORDER: 2

    (UI) char Power De ashmir

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    ional Load uding surc tment, Ja

    Page

    5.10.2011

    ges for th velopmen velopmen

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    in its or cretary, r referred Commis

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    cretary, P ected to is absenc on 31.5.2 the first and Kash Electricity ted aga

    Electricity d related s'). In res ause notic None app der dated Power De to as 't sion on 20 ns of UI

    11.

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    6. Th

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    m the re of ` 276. ondent o e note w ood the awing po t the cos e promp to other under UI ents of th on of the violated t ent has n ated 26.7. ondent un m the dat e second 11 as dire pearance been ma

    n No. 155/

    port of NR 79 crore n account ith conce UI mech wer from t t of other t paymen constituen , the first eir legitim commer

    he provis ot compli 2011. Acc der Sectio e of issue respond

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    . Therefore de out ag

    2011 (Suo

    LDC, reg including of arrears rn that so anism in it he grid ov constituen t for con ts. By not respond

    ate UI due cial mech ions of Re ed with th ordingly, w n 142 of t of this ord ent did n had he file , a clear-c ainst the

    motu)

    arding UI surcharge of UI dra me of th s correct er and ab ts. Conse suming t making p ent has s, but ha anism. Th gulation e directio e impose he Act wh er.

    ot appea d any af ut case o second re charges, is still ou wl as on 1 e constitu prospect ove its sc quently, he power rompt pa not only s created e respond 10 of the n of the C a penalty ich shall b r before fidavit listin f violation spondent

    it is evide tstanding

    7.10.2011

    ent State ive. Any hedule is it is unde , which l yment for deprived impedime ents have UI regu ommission of ` one e deposite the Com g the rea of Section for non-c

    Page

    nt that a against th

    .

    s have no constituen getting th r obligatio egitimate the powe the othe nts in th therefore lations. Th as per th lakh on th d within 1 mission o sons for h 142 of th omplianc

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    with the ` one la pay for

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    order o kh on the non-comp SD/-

    EENA DAY

    EMBER

    n No. 155/

    f the Com second r liance of

    ALAN)

    2011 (Suo

    mission. A esponden the order

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    ccording t which h of the Com D/-

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    r. PRAMO

    CHAIRPER

    Page

    penalty o ly liable t

    D DEO)

    SON

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    Comments

    1. Power Development Department, Jammu and Kashmir...
    (Oct 25, 2011)