|
S. No.
|
Petition No.
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Petitioner
|
Subject
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Status
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Related IA's
|
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251
|
142/MP/2019
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KSK Mahanadi Power Company Limited (kskmahanadi)
|
Memorandum of Review Petition
|
Additional information as per Interim Order to be filed by Petitioner,Respondent
|
|
|
252
|
141/TT/2019
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ODISHA POWER TRANSMISSION CORPORATION LIMITED (OPTCL)
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Petition for approval of Tariff for inclusion of Transmission Assets in Computation of Point of Connection (PoC) Charges and Losses as per Hon�ble Commission�s order dated 12.05.2017 in Petition No. 07/SM/2017 for inclusion in PoC charges in accordance with Central Electricity Regulatory Commission (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2010 and amendments made thereto.
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Preliminary Scrutiny
|
|
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253
|
140/MP/2019
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TRN ENERGY PRIVATE LIMITED
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Petition under section 79 (1) (f) of the Electricity Act, 2003 seeking various reliefs against Respondent No. 1 in terms of Power Purchase Agreement dated 25.7.13 along with Affidavit.
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Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
254
|
138/MP/2019
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ACME Kurukshetra Solar Energy Private Limited (AKSEPL)
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Non-compliance of order 09.10.2018 passed by the Hon'ble Commission
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Order Reserved- Additional information for final order to be filed by Petitioner,Respondent
|
|
|
255
|
137/MP/2019
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Torrent Power Limited (TPL)
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Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 27 and 33 (A) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and Medium term Open Access in inter-State Transmission and related matters) Regulations, 2009for granting time extension as provided in this petition including to achieve financial closure required under Clause 9.3.2of the detailed procedure issued by Central Electricity Regulatory Commission for �Grant of Connectivity To Projects based on renewable energy sources To Inter-State Transmission System� dated 15.05.2018.
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Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
256
|
136/MP/2019
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ACME Rewari Solar Power Private Limited (ARSPPL)
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Petition under Section 79 (1) (c) and Section 79(1) (k) of the Electricity Act, 2003 seeking directions to Karnataka Solar Power Development Corporation Limited to not place any restrictions in evacuation of the power from solar generating stations of ACME Rewari Solar Power Private Limited and ACME Kurukshetra Solar Energy Private Limited having 100 MW (50 MW*2) capacity in Pavagada Solar Park under National Solar Mission Phase-II Batch-II Tranche-I
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Hearing
|
|
|
257
|
135/MP/2019
|
CLEAN SOLAR POWER GULBARGA PRIVATE LIMITED (CSPGULBARGA)
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PETITION UNDER SECTION 79(1)(b) READ WITH SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 AND ARTICLE 12.2.1 OF THE POWER PURCHASE AGREEMENT DATED 02.08.2016 ON BEHALF OF M/S. CLEAN SOLAR POWER (GULBARGA) PRIVATE LIMITED SEEKING THIS HON�BLE COMMISSION TO ACKNOWLEDGE AND APPROVE PROMULGATION OF THE CENTRAL GOODS AND SERVICES TAX ACT, 2017, THE INTEGRATED GOODS AND SERVICES TAX ACT, 2017, AND THE KARNATAKA GOODS AND SERVICES TAX ACT, 2017 AS EVENTS OF �CHANGE IN LAW� WITH EFFECT FROM 01.07.2017 AND SEEKING RELIEF FOR THE NON-RECURRING ADDITIONAL EXPENSE INCURRED BY THE PETITIONER ON ACCOUNT OF THE SAID �CHANGE IN LAW� EVENTS AMOUNTING TO INR 10,36,76,660.18, AS ALSO THE CARRYING COSTS ASSOCIATED THEREWITH.
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
258
|
134/MP/2019
|
CLEAN SOLAR POWER GULBARGA PRIVATE LIMITED (CSPGULBARGA)
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PETITION UNDER SECTION 79(1)(b) READ WITH SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 AND ARTICLE 12.2.1 OF THE POWER PURCHASE AGREEMENT DATED 02.08.2016 ON BEHALF OF M/S. CLEAN SOLAR POWER (GULBARGA) PRIVATE LIMITED SEEKING THIS HON�BLE COMMISSION TO ACKNOWLEDGE AND APPROVE PROMULGATION OF THE CENTRAL GOODS AND SERVICES TAX ACT, 2017, THE INTEGRATED GOODS AND SERVICES TAX ACT, 2017, AND THE KARNATAKA GOODS AND SERVICES TAX ACT, 2017 AS EVENTS OF �CHANGE IN LAW� WITH EFFECT FROM 01.07.2017 AND SEEKING RELIEF FOR THE NON-RECURRING ADDITIONAL EXPENSE INCURRED BY THE PETITIONER ON ACCOUNT OF THE SAID �CHANGE IN LAW� EVENTS AMOUNTING TO INR 7,09,35,542.34, AS ALSO THE CARRYING COSTS ASSOCIATED THEREWITH.
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
259
|
132/MP/2019
|
Indian Railways ECR
|
Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Clause 7.0 of the Bulk Power Purchase Agreement executed between Indian Railways and Bharatiya Rail Bijlee Company Limited dated 16.12.2010 seeking relief on account of Force Majeure events being suffered by the Indian Railways.
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
260
|
8/RP/2019 in 238/MP/2017
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Darbhanga Motihari Transmission Company Limited (DMTCL)
|
Review Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 29.03.2019 passed in Petition No. 238/MP/2017
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Order reserved
|
|
|
261
|
7/RP/2019 in 195/MP/2017
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NRSS XXXI (B) Transmission Limited (NRSSXXXIB)
|
Review Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 29.03.2019 passed in Petition No. 195/MP/2017
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Order reserved
|
|
|
262
|
131/MP/2019
|
BSES YAMUNA POWER Ltd. (BYPL)
|
Petition invoking Section 79(1)(e), 79(1)(i) and Section 79(1)(k) read with Sections 129 & 130 of the Electricity Act, 2003 read with Regulation 7, 8 and 13 of Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 seeking appropriate directions against Global Energy Private Ltd..
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
263
|
130/MP/2019
|
CLEAN SOLAR POWER GULBARGA PRIVATE LIMITED (CSPGULBARGA)
|
PETITION UNDER SECTION 79(1)(b) READ WITH SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 AND ARTICLE 12.2.1 OF THE POWER PURCHASE AGREEMENT DATED 02.08.2016 ON BEHALF OF M/S. CLEAN SOLAR POWER (GULBARGA) PRIVATE LIMITED SEEKING THIS HON�BLE COMMISSION TO ACKNOWLEDGE AND APPROVE PROMULGATION OF THE CENTRAL GOODS AND SERVICES TAX ACT, 2017, THE INTEGRATED GOODS AND SERVICES TAX ACT, 2017, AND THE KARNATAKA GOODS AND SERVICES TAX ACT, 2017 AS EVENTS OF �CHANGE IN LAW� WITH EFFECT FROM 01.07.2017 AND SEEKING RELIEF FOR THE NON-RECURRING ADDITIONAL EXPENSE INCURRED BY THE PETITIONER ON ACCOUNT OF THE SAID �CHANGE IN LAW� EVENTS AMOUNTING TO INR 18,19,37,667.74, AS ALSO THE CARRYING COSTS ASSOCIATED THEREWITH.
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
264
|
129/MP/2019
|
CLEAN SOLAR POWER GULBARGA PRIVATE LIMITED (CSPGULBARGA)
|
PETITION UNDER SECTION 79(1)(b) READ WITH SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 AND ARTICLE 12.2.1 OF THE POWER PURCHASE AGREEMENT DATED 02.08.2016 ON BEHALF OF M/S. CLEAN SOLAR POWER (GULBARGA) PRIVATE LIMITED SEEKING THIS HON?BLE COMMISSION TO ACKNOWLEDGE AND APPROVE PROMULGATION OF THE CENTRAL GOODS AND SERVICES TAX ACT, 2017, THE INTEGRATED GOODS AND SERVICES TAX ACT, 2017, AND THE KARNATAKA GOODS AND SERVICES TAX ACT, 2017 AS EVENTS OF ?CHANGE IN LAW? WITH EFFECT FROM 01.07.2017 AND SEEKING RELIEF FOR THE NON-RECURRING ADDITIONAL EXPENSE INCURRED BY THE PETITIONER ON ACCOUNT OF THE SAID ?CHANGE IN LAW? EVENTS AMOUNTING TO INR 4,54,46,778.78, AS ALSO THE CARRYING COSTS ASSOCIATED THEREWITH.
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
265
|
128/MP/2019
|
ODISHA POWER GENERATION CORPORATION LIMITED (OPGC)
|
Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 of Connectivity Regulations, 2009 challenging the legality of Bill Nos. OGPTL-OPGC-01 dated 15.10.2018 and OPGTL-OPGC-02 dated 08.03.2019 raised by Respondent No. 1, Central Transmission Utility
|
Order Reserved- Additional information for final order to be filed by Petitioner,Respondent
|
|
|
266
|
127/MP/2019
|
CLEAN SOLAR POWER GULBARGA PRIVATE LIMITED (CSPGULBARGA)
|
PETITION UNDER SECTION 79(1)(b) READ WITH SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 AND ARTICLE 12.2.1 OF THE POWER PURCHASE AGREEMENT DATED 02.08.2016 ON BEHALF OF M/S. CLEAN SOLAR POWER (GULBARGA) PRIVATE LIMITED SEEKING THIS HON�BLE COMMISSION TO ACKNOWLEDGE AND APPROVE PROMULGATION OF THE CENTRAL GOODS AND SERVICES TAX ACT, 2017, THE INTEGRATED GOODS AND SERVICES TAX ACT, 2017, AND THE KARNATAKA GOODS AND SERVICES TAX ACT, 2017 AS EVENTS OF �CHANGE IN LAW� WITH EFFECT FROM 01.07.2017 AND SEEKING RELIEF FOR THE NON-RECURRING ADDITIONAL EXPENSE INCURRED BY THE PETITIONER ON ACCOUNT OF THE SAID �CHANGE IN LAW� EVENTS AMOUNTING TO INR 10,72,24,792.20, AS ALSO THE CARRYING COSTS ASSOCIATED THEREWITH.
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
267
|
126/MP/2019
|
Fatehgarh-Bhadla Transmission Limited (FBTL)
|
Petition under Section 79 (1) (c) and (f) and other applicable provisions of the Electricity Act, 2003 seeking declaration that the event namely, notification of the GIB Arc coordinates vide letter dated 28.02.2019 by the Deputy Conservator of Forest, Jaisalmer on account of which Petitioner is required to re-route the 765 kV D/C Fatehgarh - Bhadla Transmission Line, is a �Change in Law� event under Article 12 of the TSA dated 10.01.2018, with liberty to approach this Hon�ble Commission to assess the actual impact of such �Change in Law� event, based on the actual and audited expenditure incurred by the Petitioner as per formula specified under Article 12.2.1 of the TSA and other consequential reliefs.
|
Order Reserved- Additional information for final order to be filed by Petitioner,Respondent
|
|
|
268
|
125/MP/2019
|
Welspun Energy Private Limited (WelspunEnergy)
|
Petition under Section 79 of the Electricity Act, 2003 for seeking extension of time for commissioning of balance capacity of 72 MW (out of 100 MW) Solar PV project in terms of the order dated 17.12.2018 passed by this Hon?ble Commission.
|
Order Reserved- Additional information for final order to be filed by Petitioner,Respondent
|
63/IA/2019
|
|
269
|
124/MP/2019
|
Sasan Power Limited (SPL)
|
Petition pursuant to Judgment of the Hon�ble Appellate Tribunal for Electricity dated 06.03.2019 in Appeal No. 149 of 2017 and under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the Power Purchase Agreement dated 07.08.2007 executed between Sasan Power Limited and the Procurers for awarding of Carrying Cost on the compensation payable for allowed Change in Law events.
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
270
|
122/MP/2019
|
Essar Power M.P. Ltd. (EPMPL)
|
Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in raising Bill-3 in contravention of Regulation 11 of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
271
|
121/TT/2019
|
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
|
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from Proposed DOCO to 31.03.2019 for 400kV D/C Kameng - Balipara Transmission Lines along with associated bays at Balipara Substation under �North East - Northern / Western Interconnector - I� in North-Eastern Region
|
Preliminary Scrutiny
|
|
|
272
|
120/MP/2019
|
KSK Mahanadi Power Company Limited (kskmahanadi)
|
Petition under Section 79 (1) (c) & (f) of the Electricity Act, 2003 read with the provisions of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations), 2010 to set aside the bills dated, 07.12.2018, 07.01.2019, 08.02.2019 and 08.03.2019 of the Central Transmission Utility (PGCIL) towards Transmission Charges (POC and HVDC charges)
|
Order reserved
|
|
|
273
|
119/MP/2019
|
NTPC Limited
|
Petition under Section 79(1)(a) and Section 79(1)(f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of a Change in Law affecting Stage II of the Badarpur Thermal Power Station.
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
274
|
117/MP/2019
|
Azure Power India Private Limited (APIPL)
|
Petition under Section 79 of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreement dated 27.04.2018 under the National Solar Mission Phase-II, Batch-IV, Tranche-XII seeking extension of the Scheduled Commissioning Date and stay of any coercive measures including stay of encashment of Performance Bank Guarantees.
|
Hearing
|
|
|
275
|
116/MP/2019
|
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
|
Petition under Section 79 (1)(f) of the Electricity Act, 2003 read with CERC Tariff Regulations, 2014 for resolution of disputes regarding payment of capacity charges for the allocated capacity for Muzaffarpur Thermal Power Station (MTPS) Stage-II ( 2 X 195 MW)
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
276
|
115/MP/2019
|
GMR Kamalanga Energy Limited (GKEL)
|
Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recovery of dues owed by GRIDCO to GMR Kamalanga Energy Limited under Revised Power Purchase Agreement dated 04.01.2011
|
Hearing
|
|
|
277
|
114/MP/2019
|
GMR WARORA ENERGY LIMITED (GMRWEL)
|
Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 for adjudication of disputes arising out of Power Purchase Agreement dated 27.11.2013 executed between the Petitioners and the Respondent.
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
278
|
113/TT/2019
|
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
|
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1: Banaskantha-Chittorgarh 765 kV D/C line along with associated bays and 240 MVAR Switchable Line reactors at both ends, 765/400 kV Banaskantha ( New) S/S along with 765/400 KV ICT -1 & 2, 765 kV, 330 MVAr Bus reactor & 400 kV, 125 MVAr Bus reactor alongwith bays and Asset 2: Banskantha-Sankhari 400 kV D/C line along with associated bays at both ends under �Green Energy Corridors-Inter State Transmission Scheme (ISTS) Part-B� for tariff block 2014-19 period.
|
Preliminary Scrutiny
|
|
|
279
|
112/MP/2019
|
Tadas Wind Energy Private Limited (TWEPL)
|
Petition under Section 66 & 79 of the Electricity Act, 2003 read with Regulations 14 & 15 CERC (Terms and Conditions for recognition & issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondents to effect accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and grant / issue the RECs.
|
Order Reserved- Additional information for final order to be filed by Petitioner,Respondent
|
55/IA/2019
|
|
280
|
111/MP/2019
|
GMR Vemagiri Power Generation Ltd. (GVPGL)
|
Petition under Section 79 of the Electricity Act, 2003 read with PPA dated 31.03.1997 against the illegal and unlawful refusal of the Respondents to accept declaration of availability from the 370 MW combined cycle power station at Vemagiri, East Godavari District, Andhra Pradeh and consequent refusal to schedule power from the Project and pay applicable tariff including capacity charges for deemed generation.
|
Order Reserved- Additional information for final order to be filed by Petitioner,Respondent
|
|
|
281
|
110/MP/2019
|
PTC India Limited PTC
|
Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising out of and in relation to the power purchase of 200 MW of power by Haryana Power Purchase Centre from Teesta-II Hydroelectric Project of Teesta Urja Ltd. through PTC India Ltd.
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
53/IA/2019 ,37/IA/2019
|
|
282
|
109/MP/2019
|
ACME Solar Holdings Ltd. (ASHL)
|
Petition under Section 79(1)(c) read with section 79(1)(f) of the Electricity Act 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations 2009.
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
283
|
108/MP/2019
|
ACME Solar Holdings Ltd. (ASHL)
|
Petition under Section 79(1)(c) read with section 79(1)(f) of the Electricity Act 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations 2009.
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
284
|
107/MP/2019
|
RATEDI WIND POWER PRIVATE LIMITED (RWPPL)
|
Petition under Section 66 & 79 of the Electricity Act, 2003 read with Regulations 14 & 15 CERC (Terms and Conditions for recognition & issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondent, National Load Despatch Centre to effect accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and consequent reliefs.
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
285
|
106/MP/2019
|
Power Transmission Corporation of Uttarakhand Limited (PTCUL)
|
Petition under Sections 79 (1)(c) and 79(1)(f) of the Electricity Act, 2003 read with the regulatory framework under the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access to the Inter-State Transmission and related matters), Regulations 2009, as amended from time to time, seeking issuance of appropriate directions to the generators, which are impleaded herein as Respondents, to execute the revised Implementation Agreements with fresh timelines for the expedient and efficient execution of the generation plants and the associated transmission system, which is being implemented by the Petitioner under the Uttarakhand Integrated Transmission Project (�UITP�) as Deemed Inter State Transmission System (�ISTS�), that is required for providing Long Term Open Access (�LTA�) for evacuation of power from the said generation plants and to also enter into tripartite Long Term Access Agreements (�LTA Agreements�) with the Petitioner and the Central Transmission Utility (�CTU�).
|
Reply / additional information as per ROP to filed by
|
|
|
286
|
105/TT/2019
|
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
|
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for �Tuticorin Pooling Station � Salem Pooling Station 765kV D/C line (initially charged at 400kV) along with Bay extensions at Salem PS and Tuticorin Pooling Station and 80 MVAR Line Reactors at each end of both circuits of Tuticorin Pooling Station � Salem Pooling Station 765kV D/C line (initially charged at 400kV) under Transmission System associated with Common System Associated with Coastal Energen Private Limited & Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area � Part-B� in Southern Region in pursuance to direction of Hon�ble commission in Review Petition No. 40/RP/2017
|
Preliminary Scrutiny
|
|
|
287
|
6/RP/2019 in 278/TT/2015
|
ODISHA POWER TRANSMISSION CORPORATION LIMITED (OPTCL)
|
REVIEW PETITION UNDER SECTION 94 (1)(F) OF ELECTRICITY ACT, 2003 READ WITH REGULATION 103, 111 AND 114 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999, FOR REVIEW OF THE ORDER DATED 20.09.2017 IN PETITION NO. 278/TT/2015.
|
Hearing
|
|
|
288
|
104/TT/2019
|
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
|
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: Extension of Kota 400/220 kV Substation (POWERGRID) ? Shifting of 400 kV, 50 MVAR line reactor from Merta to Kota Substation for its use as Bus Reactor and 400 kV Bus reactor bay; Asset-II: Extension of Koteshwar 400/220kV Substation (THDC) ? installation of 400 kV, 125 MVAR bus reactor along with associated bay at Koteshwar; Asset-III: Extension of Dehar 400/220kV Substation (BBMB)- installation of 400kV, 1x63 MVAR bus Reactor-II through a single 400kV hybrid GIS bay and Asset-IV: Replacement of 250MVA ICT with 4x105MVA, 1-phase ICT & retrofitting of associated 400/220kV bay equipment and protection relays at Dehar. under ?Strengthening Scheme in Region?.
|
Preliminary Scrutiny
|
|
|
289
|
5/RP/2019 in 214/TT/2017
|
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
|
Memorandum of Review Petition
|
Additional information as per Interim Order to be filed by Petitioner,Respondent
|
|
|
290
|
103/TT/2019
|
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
|
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31-03-2019 for 2x1500MVA 765/400kV ICT�s along with associated bays at Srikakulam Pooling station under �Common System associated with East Coast Energy private limited and NCC power projects limited LTOA generation projects in Srikakulam Area -part-C� in Southern Region and Eastern region.
|
Preliminary Scrutiny
|
|
|
291
|
101/MP/2019
|
DAMODAR VALLEY CORPORATION (DVC)
|
Petition under Section 62(a) and 79(1) (a) of the Electricity Act, 2003 read with Regulation 8(3) (ii) and 8 (7) of the CERC (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 for recovery of additional expenditure incurred due to sharing of transportation cost of fly ash consequent to Ministry of Environment and Forest, Government of India Notification dated 25.01.2016 as �Change in Law� Event.
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
292
|
100/MP/2019
|
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
|
Petition Under Section 79 (1)(b) and 79 (a)(f) of the Electricity Act, 2003 seeking adjudication of disputes arising out of the Agreement for Procurement of Power ("APP" dated 13.04.2016 and Supplementary Agreement dated 08.11.2017 executed between the Petition and the Respondent No.1
|
Hearing
|
|
|
293
|
97/MP/2019
|
MAGADH SUGAR & ENERGY LTD UNIT HASANPUR SUGAR MILLS (MAGADHSUGAR)
|
Petition under Section 79(1) of the Electricity Act, 2003 and Section 14 & 15 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, challenging the illegal and arbitrary rejection of the Petitioner by Respondents, seeking change of name and/or re-accreditation.
|
Order reserved
|
|
|
294
|
96/TT/2019
|
Teestavalley Power Transmission Limited TPTL
|
PETITION UNDER SECTION 62 AND 79(1)(d) OF THE ELECTRICITY ACT 2003 READ WITH REGULATION 86 OF CERC (CONDUCT OF BUSINESS) REGULATIONS FOR DETERMINATION OF TRANSMISSION TARIFF OF THE 400 kV D/C RANGPO-KISHANGANJ SECTION, 2 NO. OF LINE BAYS AND 2 NO. OF 63 MVAR REACTORS OF 400 kV TEESTA III - KISHANGANJ TRANSMISSION SYSTEM FOR CONTROL PERIOD FY 2014-19 UNDER CERC (TERMS AND CONDITIONS OF TARIFF) REGULATIONS 2014
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
295
|
94/MP/2019
|
DAMODAR VALLEY CORPORATION (DVC)
|
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 14 (3) (ii) and Regulation 8 (3) (ii) of the CERC (Terms and Condition of Tariff) Regulations 2014 for approval of Expenditure on installation of various Emission control systems as detailed in this Petition for compliance of Ministry of Environment and Forests and Climate Change, Government of India Notification dated 07.12.2015.
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
296
|
93/MP/2019
|
NTPC Limited
|
PETITION UNDER SECTION 79(1) (C) AND (F) OF THE ELECTRICITY ACT, 2003 FOR RESOLUTION OF DISPUTES REGARDING PAYMENT OF TRANSMISSION CHARGES FOR THE GADARWARA ATS.
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
297
|
90/MP/2019
|
sks power generation (chhattisgarh) limited (SPGCL)
|
PETITION UNDER CLAUSE 12 AND 13 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (DEVIATION SETTLEMENT MECHANISM AND RELATED MATTERS) REGULATIONS, 2014 AS AMENDED FROM TIME TO TIME READ WITH REGULATIONS 2(1) (ff) AND (gg) OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (INDIAN ELECTRICITY GRID CODE) REGULATIONS, 2010 FOR WAIVER OF VIOLATION AND ADDITIONAL DSM CHARGES ON ACCOUNT OF FORCE MAJEURE
|
Reply / additional information as per ROP to filed by Petitioner,Respondent
|
|
|
298
|
87/TT/2019
|
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-1: 1 no. 500MVA 400/220kV Transformer along with associated bays at NP Kunta Sub-Station, Asset-2: 02 nos 220kV Line bays (Bay No 210 & 212) at NP Kunta sub-station and Asset-3: 02 nos 220kV Line bays (Bay No 209 & 211) at NP Kunta sub-station under �Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh - Part C (Phase-III)
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Preliminary Scrutiny
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299
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86/TT/2019
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POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 02 Nos. 220kV Line bays at 765/400/220kV Fatehpur S/s(DOCO:28.05.2018) and Asset-II: 02 Nos. 400kV Line bays of 400kV D/C Barmer(RRVPNL)-Bhinmal(PG) line at Bhinmal S/s(Anticipated DOCO:31.01.2019) under � Line bays associated with various Regional Strengthening Schemes in NR�
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Preliminary Scrutiny
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300
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85/TT/2019
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POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: +/-200 MVAR STATCOM at 400/220 kV Nalagarh S/s (Anticipated DOCO: 01.02.2019) and Asset-II: +/-300 MVAR STATCOM at 400kV Lucknow S/s (Anticipated DOCO: 01.02.2019) under �Provision of STATCOM at Nalagarh & Lucknow in Northern region�.
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Preliminary Scrutiny
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