Section 16 in Regular Licence under Haryana Electricity Regulatory Reforms Act
16.
HVPN's application and the objections to it were taken up for hearing on 12th January, 1999. At the hearing, the Commission determined that for the purpose of later hearings three of the objectors would be recognised as interveners in relation to the Transmission and Bulk Supply Licence, namely Gurgaon CCI, PHD CCI, and G.T. Road IA, and five of the objectors would be recognised as intervenors in relation to the Distribution and Retail Supply Licence, namely, Gurgaon CCI, PHD CCI, Faridabad CCI, FIA, and G.T. Road IA. It also announced that it would hold its next hearing on 15th January, 1999.
