Section 63 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
63. Review of the decision, directions and order.
(1)Any person aggrieved by a directions, decision or order of the Commission, from which -(a)no appeal has been preferred; or(b)from which no appeal is allowed,may, upon the discovery of new and important matter of evidence which, after the exercise of due diligence, was not within his knowledge or could not be produced by him at the time when the direction, decision or order was passed or on account of some mistake or error apparent from the face of the record, or for any other sufficient reasons desires to obtain a review of the directions, decision or order made against him, may apply for a review of such direction, decision or order, as the case may be, to the Commission.(2)An application for such review shall be filed in the same manner as a petition under these regulations.(3)When it appears to the Commission that there is no sufficient ground for review, the Commission shall reject such review application.(4)When the Commission is of the opinion that the review application should be granted, it shall grant the same provided that no such application will be granted without previous notice to the opposite side or party to enable him to appear and to be heard in support of the decision or order, the review of which is applied for.
