Section 17 in Regular Licence under Haryana Electricity Regulatory Reforms Act
17.
During the course of the hearing on 12th January, 1999, HVPN filed replies to the objections previously filed by the objectors. Four objectors filed additional objections at the hearing, and the Commission directed HVPN to file replies to these additional objections at the hearing of 15th January, 1999. Intervenors were directed that they might file rejoinders to these replies, and that these rejoinders must be submitted to the Commission by 21st January, 1999.
