Section 19 in Regular Licence under Haryana Electricity Regulatory Reforms Act
19.
In the hearing of 15th January, 1999, HVPN filed replies to the additional objections submitted by intervenors in the course of the hearing on 12th January, 1999. It was announced by the Commission that arguments on the objections to grant of licences to HVPN would be heard on 27th January, 1999, and that, if necessary, this hearing would be continued on 28th January, 1999. By 21st January, 1999, two intervenors had filed rejoinders to HVPN's replies to their original objections; both rejoinder related to grant of Distribution and Retail Supply licence. By the same date, HVPN and four of the intervenors had filed objections to one or both HERC draft licences.
