Reiterating previously established conditional liabilities does not constitute a fresh determination or violation of insolvency moratoriums.

The Appellant (formerly ESSAR Steel India Ltd., "ESIL") was granted regional entity status and connected to the Central Grid by the Central Electricity Regulatory Commission (CERC) in 2013, subject to paying Cross Subsidy Surcharge (CSS) as per State Commission regulations

While disputes regarding the CSS liability were pending before the Gujarat Electricity Regulatory Commission (GERC), ESIL was admitted into Corporate Insolvency Resolution Process (CIRP) on 02.08.2017, and a moratorium under Section 14 of the Insolvency and Bankruptcy Code (IBC) was declared

Respondent No. 1 filed Petition No. 151/2016 before the CERC seeking to recall the Appellant's regional status and initiate penal proceedings for non-payment of CSS

The CERC, in its impugned order dated 06.11.2018, held it could not grant the prayers due to the IBC moratorium but made observations in Paragraphs 19, 22, and 30 reiterating the Appellant's liability to pay CSS

The Appellant challenged these specific observations as being prejudicial and beyond jurisdiction during a moratorium

The Tribunal applied Section 14(1)(a) of the Insolvency and Bankruptcy Code, 2016, which prohibits the institution or continuation of suits or proceedings against a corporate debtor, including execution of judgments, during the moratorium period

It also relied on Section 79(1)(c) of the Electricity Act, 2003, and the principle of res judicata/consistency in judicial orders, noting that the CERC’s prior orders (dated 08.06.2013 and 06.07.2016) had already established the framework for CSS liability subject to GERC regulations

The Tribunal reasoned that the CERC did not create any "fresh liability" or "fresh determination" in the impugned order; rather, it merely recapitulated and reiterated findings from its own previous final orders passed in 2013 and 2016, which predated the CIRP

The Tribunal found that the CERC correctly recognized the statutory bar under Section 14 of the IBC by refusing to grant the Respondent's prayers for enforcement or penal action

The observations in Paragraphs 19, 22, and 30 were viewed not as new adjudications, but as a factual summary of the existing legal position—that CSS liability is contingent upon GERC's computation and the 2013 grant of regional status

Since the CERC did not actually compute the dues or direct payment during the moratorium, it did not violate the IBC

The CERC acted within its bounds by acknowledging the IBC stay on enforcement while noting that the underlying liability (as defined by previous orders) remained a subject for GERC or NCLT proceedings. The appeal was dismissed as devoid of merit