APPELLATE TRIBUNAL FOR ELECTRICITY

Q1. What is APTEL and what is its primary function?

Ans: APTEL stands for the Appellate Tribunal for Electricity. It was established in 2005 under the Electricity Act, 2003. Its main function is to hear and decide appeals against the orders passed by the Central and State Electricity Regulatory Commissions or adjudicating officers.

Q2. Does APTEL only handle electricity-related cases?

Ans: Initially, it was strictly for electricity cases. However, since 2007, APTEL has also been granted the jurisdiction to hear appeals against the orders of the Petroleum and Natural Gas Regulatory Board (PNGRB).

Q3. How can I check my "Case Status" using the website?

Ans: Checking your case status is quite simple:

Step 1: Visit the APTEL homepage.

Step 2: Click on the 'Case Status' button or link available on the main menu.

Step 3: Enter your case number, year, or other required details to instantly get the current status and history of your case.

Q4. What is a 'Cause List' and where can I find it on the website?

Ans: A 'Cause List' is a schedule that lists all the cases to be heard in the court (Court-I or Court-II) on a particular day. You can click on the 'Cause List' icon on the homepage to view or download the daily hearing schedule in PDF format.

Q5. Can I file my cases online at APTEL?

Ans: Yes, absolutely. The website offers an 'e-Filing' portal. Through this service, advocates and parties can register and submit their cases, appeals, and documents online without needing to physically visit the court registry.

Q6. What is the purpose of the 'Display Board' on the website?

Ans: The 'Display Board' acts as a live court tracker. When court proceedings are ongoing, you can click on the 'Display Board' feature to see exactly which Item Number or Case is currently being heard in real-time across Court-I and Court-II.

Q7. Where can I find past Judgments and Daily Orders?

Ans: There is an 'Orders/Judgements' tab in the main menu and quick links section of the website. By clicking here, you can easily search for, read, and download past judgments and daily orders using the date, case number, or party name.

Q8. What is the next legal step if I am not satisfied with APTEL's final decision?

Ans: If you disagree with APTEL's final judgment, a "Second Appeal" can be filed directly in the Hon'ble Supreme Court of India. However, please note that this appeal is generally only entertained if there is a substantial question of law involved in the case.

Q9. Where can I find the latest court notices, sittings, or holiday updates?

Ans: On the left side of the homepage, there is a dedicated scrolling section for 'NEW UPDATES' and 'NOTICES/NOTIFICATIONS'. Here, you will find all recent information regarding non-sitting dates of the courts, urgent notices, and gazetted court holidays.

Q10. What is the official address of APTEL and how can I contact them?

Ans: The main office of APTEL is located in New Delhi.

Address: 7th Floor, CORE-4, Scope Complex, Lodhi Road, New Delhi- 110003

Phone Number: 011-2436 8477

Fax: 011-24368479

Email: registrar-aptel[at]nic[dot]in

Q11. Are there accessibility options if I have trouble reading the website?

Ans: Yes, the website is accessibility-friendly. In the top header menu, you have the option to increase or decrease the text size (A-, A, A+). There is also a screen reader access feature available for visually impaired users.