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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5133 OF 2006

PUNJAB STATE ELECTRICITY BOARD              Appellant(s)                                 VERSUS

POWERGRID CORPORATION OF INDIA & ORS.       Respondent(s)

WITH

CIVIL APPEAL NO. 256 OF 2007  

J U D G M E N T

KURIAN, J. 1. Despite the very persuasive submissions advanced  by Mr. Pradeep Mishra, learned counsel appearing for  the appellant, we find it difficult to appreciate the  submissions.    2. What has been done by the respondents is only to  correct  an  obvious  error  that  has  crept  in  while  applying the norms in the matter of depreciation on  equities.    3. That there is no depreciation on equity, cannot  be disputed.  In the subsequent years, it is seen  that the mistake has been corrected also.   

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4. In that view of the matter, we do not find any  merit  in  these  appeals  which  are,  accordingly,  dismissed.   

No costs.        .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; February 24, 2016.