Central Electricity Regulatory Commission

Orders - 2019

Pet. No.	Subject	Date of Order	Date of posting Order on website	Category
Review Petition No. 6/RP/2019 in Petition No. 278/TT/2015	Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 20.9.2017 in Petition No. 278/TT/2015. Odisha Power Transmission Corporation Ltd.	31.12.2019	31.12.2019	Review
280/GT/2018	Revision of tariff of Teesta Low Dam Hydroelectric Power Station-III (132 MW) for the period from 1.4.2013 to 31.3.2014-Truing-up of tariff determined by Commission’s order dated 22.1.2015 in Petition No. 115/GT/2013. NHPC Limited	31.12.2019	31.12.2019	Generation
55/MP/2019	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 27 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for time extension of achieving financial closure as provided under Clause 9.3.2 of the Detailed Procedure issued by the Central Commission for ‘Grant of Connectivity to projects based on Renewable sources to the inter-State Transmission System’ dated 15.5.2018. Vaayu Renewable Energy (Mevasa) Private Limited	30.12.2019	30.12.2019	Misc
4/MP/2019 352/MP/2018 355/MP/2018 358/MP/2018 359/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between Petitioners and the Respondents, for seeking approval of Change in Law events due to enactment of the GST Laws. Parampujya Solar Energy Pvt. Ltd. (PSEPL)	30.12.2019	30.12.2019	Misc
13/SM/2019	Extension of validity of Renewable Energy Certificates (RECs) due to expire between November, 2019 and March, 2020	30.12.2019	30.12.2019	Misc
284/RC/2019	Petition under Section 79(1)(a) and 79(1)(b) of the Electricity Act, 2003 read with Regulation 8(6) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 111 to 113 & 115 of CERC (Conduct of Business Regulations) 1999 seeking regulatory compliance of sharing of gains between generating company and the beneficiaries by NTPC in the monthly energy bills of the generating stations. Tamil Nadu Generation and Distribution Corporation Limited	30.12.2019	30.12.2019	Misc
Review Petition No. 25/RP/2018 in Petition No. 108/TT/2016	Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 15.5.2018 in Petition No. 108/TT/2016. Teestavalley Power Transmission Ltd.	30.12.2019	30.12.2019	Review
277/TT/2018	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 actual / anticipated DOCOs to 31.3.2019 for Assets (06 nos) under “Eastern Region Strengthening Scheme XII (ERSS-XII)” in Eastern Region. Power Grid Corporation of India Limited	30.12.2019	30.12.2019	Transmission
112/MP/2019 along with I.A. No. 55 of 2019	Petition under Section 66 & 79 of the Electricity Act, 2003 read with Regulations 14 & 15 of CERC (Terms and Conditions for recognition & issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondent to effect accreditation and registration of the Petitioner under the Renewable Energy Certificates mechanism and issue RECs along with consequent reliefs. Tadas Wind Energy Private Ltd.	30.12.2019	30.12.2019	Misc
409/TL/2019	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to grant of Transmission Licence to WRSS XXI (A) Transco Limited. WRSS XXI (A) Transco Limited	27.12.2019	27.12.2019	Licensing
335/TL/2019	Application under Sections 14, 15, 79 (1) (a) and (e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 for grant of Transmission Licence to Udupi Kasargode Transmission Limited. Udupi Kasargode Transmission Limited	27.12.2019	27.12.2019	Licensing
345/AT/2019	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by Bikaner-Khetri Transmission Limited. Bikaner-Khetri Transmission Limited	27.12.2019	27.12.2019	Misc
205/TD/2019	Petition for change of name and further necessary changes in documents held in the name of ‘IPCL Power Trading Private Limited’ to ‘Saranyu Power Trading Private Limited’ under Section 17 (3) of the Electricity Act, 2003 read with Regulation 7 (t) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other related matters) Regulations, 2009. IPCL Power Trading Private Limited	27.12.2019	27.12.2019	Trading
344/TL/2019	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Bikaner-Khetri Transmission Limited. Bikaner-Khetri Transmission Limited	27.12.2019	27.12.2019	Licensing
436/MP/2019	Anticipated delay in the declaration of Commercial Operation Date of Unit I and II of the 2×500 MW NLCIL- Neyveli New Thermal Power Project (NNTPP). NLC India Limited	27.12.2019	27.12.2019	Misc
234/TT/2018	Approval under Regulation-86 of CERC (Conduct of Business) Regulations,1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of, (i) Truing up Transmission tariff for 2009-14 tariff block & (ii) Transmission tariff for 2014-19 tariff block... Power Grid Corporation of India Limited	27.12.2019	27.12.2019	Transmission
128/MP/2019	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. Odisha Power Generation Corporation Limited	26.12.2019	26.12.2019	Misc
Review Petition No. 5/RP/2019 in Petition No. 214/TT/2017	Petition for review and modification of the order dated 9.10.2018 in Petition No. 214/TT/2017. Powergrid Corporation of India Limited	26.12.2019	26.12.2019	Review
Review Petition No. 16/RP/2019 in Petition No. 242/MP/2017	Review Petition under Section 94 of the Electricity Act, 2003 read with Regulations 103, 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 for review of order dated 3.12.2018 in Petition No. 242/MP/2017. Power Grid Corporation of India Limited	26.12.2019	26.12.2019	Review
Review Petition No. 15/RP/2019 in Petition No. 327/MP/2018	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 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of order dated 1.7.2019 in Petition No. 327/MP/2018. Dhariwal Infrastructure Limited (DIL)	23.12.2019	23.12.2019	Review
392/MP/2019	Petition under Section 79(1)(a), 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 seeking directions of this Commission for pre-commissioning activities, synchronization and commissioning of Dhukwan Small Hydro Electric Project (3X8 MW) and also for the necessary directions in relation to the Tariff as provided under Article 5 of the Power Purchase Agreement dated 05.12.2016 executed between the Petitioner and the Respondent No. 1 and payment of tariff to the Petitioner in terms of Article 5 of the Power Purchase Agreement dated 05.12.2016. THDC India Limited	23.12.2019	23.12.2019	Misc
Corrigendum to 363/TT/2018	Corrigendum to order dated 17.12.2019 in Petition No. 363/TT/2018 Power Grid Corporation of India Limited	23.12.2019	23.12.2019	Transmission
297/AT/2019	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by Powergrid Khetri Transmission System Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Powergrid Khetri Transmission System Limited	23.12.2019	23.12.2019	Misc
438/MP/2019	Petition under Regulation 8 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for seeking permission to allow the drawal of start-up power for Unit-II of Lara STPP (2X800 MW) from the grid beyond the period of fifteen months. NTPC Limited	20.12.2019	23.12.2019	Misc
328/TD/2019	Application for Surrender of inter-State Trading Licence granted to Amplus Energy Solution Pvt. Ltd. Amplus Energy Solution Pvt. Ltd.	20.12.2019	21.12.2019	Trading
303/TL/2019	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission License to Powergrid Khetri Transmission System Limited. Powergrid Khetri Transmission System Limited	19.12.2019	19.12.2019	Licensing
196/MP/2018	Petition under Section 142 of the Electricity Act, 2003 for action against Respondent No.1 for continuous non-compliance with the order dated 20.6.2017 in Petition No. 124/MP/2017. A. D. Hydro Power Ltd.	17.12.2019	19.12.2019	Misc
406/MP/2019	Petition for execution of Power Purchase Agreements and directions for payment of tariff by the allocated beneficiaries and/or Procurers of electricity from the two Generating units of 150 MW each of the 600 MW (4 x 150 MW) Kameng Hydro Electric Project scheduled for commissioning in November, 2019. North Eastern Electric Power Corporation Ltd	19.12.2019	19.12.2019	Misc
401/MP/2019 440/MP/2019	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 withholding three Performance Bank Guarantees of Rs. 3.75 Crore each (Rupees Three Crore Seventy Five lacs only each) despite the relegation of the status of the Petitioner to ‘deemed Stage-I grantee’ as per the Detailed Procedure notified by Commission in accordance with Regulation 27 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access & Medium-Term Open Access in Inter State Transmission & related matters) Regulations, 2009. Suzlon Power Infrastructure Limited	19.12.2019	19.12.2019	Misc
180/MP/2018	Petition under Section 79 (1) (f) and other applicable provisions of the Electricity Act, 2003, by the Petitioners against NTPC Ltd., which has levied penalty/liquidated damages and illegally threatened to invoke the Performance Bank Guarantees on account of delay in commissioning of the Projects. 1. Suzlon Energy Ltd., 2. Aalok Solarfarms Ltd. ...	18.12.2019	18.12.2019	Misc
39/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with PPA dated 21.3.2013 for (i) resolution of bill dispute (ii) recovery of amounts due to GMR pursuant to supplementary bill raised; and (iii) implementation of the Commission Order dated 1.2.2017 in Petition No. 8/MP/2014, Order dated 14.3.2018 in Petition No.13/SM/2017, Order dated 16.3.2018 in Petition No. 1/MP/2017 and Order dated 15.11.2018 in Petition No. 88/MP/2018. GMR Warora Energy Limited	18.12.2019	18.12.2019	Misc
378/MP/2018	Petition under Section 79 (f) of the Electricity Act, 2003 for adjudication of dispute between the Petitioner and Respondent or reference of dispute for arbitration. Rajasthan Sun Technique Energy Pvt. Ltd.	17.12.2019	17.12.2019	Misc
363/TT/2018	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for approval of transmission tariff from COD to 31.3.2019 for Asset-I: ± 800 kV HVDC Biswanath Chariali-Agra Pole-I (1500 MW HVDC Terminals each at Biswanath Chariali and Agra with ± 800 kV Hexa Lapwing Transmission Line), Asset-II: Loop In and Loop Out (LILO) of 400 kV Ranganadi-Balipara-I transmission line at Biswanath Chariali pooling station alongwith associated bays at Biswanath Chariali pooling station, Asset-III: Loop In and Loop Out (LILO) of 400 kV Ranganadi-Balipara-II transmission line at Biswanath Chariali pooling station alongwith associated bays at Biswanath Chariali pooling station, Asset-IV: 132 kV D/C Biswanath Chariali (PG)-Biswanath Chariali (AEGCL) transmission line alongwith associated bays at Biswanath Chariali (AEGCL) and Biswanath Chariali Pooling Station (PGCIL), Asset-V: 200 MVA, 400/132/33 kV ICT-I at Biswanath Chariali pooling station, Asset-VI: ±800 kV Biswanath Chariali-Agra HVDC POLE-II (1500 MW HVDC Terminal at Biswanath Chariali and Agra) along with Earth Electrode line and Earth Electrode Station for both Biswanath Chariali and Agra upon determination of final transmission tariff as per directive of the Commission vide order dated 12.7.2018 in Petition No. 43/RP/2017 Under “Transmission system associated with North East-Northern/Western Inter Connector-I” project for tariff 2014-19 period. Power Grid Corporation of India Limited Corrigendum in 363/TT/2018 Dated: 23 December, 2019	17.12.2019	17.12.2019	Transmission
407/MP/2019	Petition under Sections 28, 29, 79 and 129 of the Electricity Act, 2003 seeking appropriate direction for implementation of the Ministry of Power`s order dated 28.6.2019 on the issuance of unconditional, irrevocable and revolving Letter of Credit. Dhursar Solar Power Private Limited	12.12.2019	17.12.2019	Misc
13/RP/2019 Along with IA 26/2019 in Petition No. 35/MP/2018	Review Petition under Section 94 of the Electricity Act, 2003 read with regulations 103, 111 and 114 of the Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 read with order 47, rule 1 of the code of civil procedure, 1908 for review of order dated 19.3.2019 passed by this Hon'ble Commission in petition no. 35/MP/2018. The Central Transmission Utility	13.12.2019	13.12.2019	Review
14/RP/2019 in 318/MP/2018 alongwtih I.A. No.80/IA/2019	Petition under Section 94 of the Electricity Act, 2003 read with Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 for review of order dated 9.4.2019 in Petition No.318/MP/2018. The Central Transmission Utility	12.12.2019	12.12.2019	Review
238/TT/2018	Approval under Regulation-86 of CERC (Conduct of Business) Regulations, 1999 and Regulation-6 of CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (Terms and Conditions of Tariff) Regulations, 2014. PGCIL	12.12.2019	12.12.2019	Transmission
91/MP/2016	Petition under Section 79(1)(f)(k) of the Electricity Act 2003 read with Regulation 54 & 55 of Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2014 along with Regulation 111 & 115 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, seeking re-determination of gross station heat rate of Badarpur TPS as provided under Regulation 36 (C) (a (ii) of the CERC (Terms & Conditions of Tariff) Regulations, 2014. Tata Power Delhi Distribution Limited	11.12.2019	11.12.2019	Misc
05/MP/2019	Petition under section 79 (1) of the Electricity Act, 2003 and sections 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, challenging the rejection of renewable energy certificate application of the Petitioner by the Respondent ITC Limited, India Tobacco Division	11.12.2019	11.12.2019	Misc
Review Petition No. 2/RP/2019 In Petition No. 95/MP2017	Petition under Section 94 of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103, 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the judgment and order dated 17.12.2018 passed in Petition No. 95/MP/2017. Solar Energy Corporation of India Limited	11.12.2019	11.12.2019	Review
252/MP/2019	Petition under setion 79(1)(c) read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking direction for impending order dated 8.3.2019 passed by this hon’ble commission in petition no.92/MP/2015. Central Transmission Utility (PGCIL)	11.12.2019	11.12.2019	Misc
Review Petition No. 12/RP/2019 In Petition No. 102/TT/2018	Petition for review and modification of the order dated 2.5.2019 in Petition No. 102/TT/2018. NTPC Limited	11.12.2019	11.12.2019	Review
19/MP/2018	Petition under Section 79(1)(f) of the Electricity Act, 2003 and the other applicable provisions of the Act in relation to the disputes having arisen under the Power Purchase Agreement dated 11.04.2016 between Talettutayi Solar Projects Four Private Limited (TSPFPL) and Solar Energy Corporation of India. M/s Talettutayi Solar Projects Four Private Limited (TSPFPL)	11.12.2019	11.12.2019	Misc
175/TT/2018	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 COD to 31.3.2019 for 8 nos. of transmission assets for 2014-19 Tariff block period under “North Eastern Region Strengthening Scheme-VII (NERSS-VII)” in North Eastern Region. Power Grid Corporation of India Limited	10.12.2019	10.12.2019	Transmission
19/RP/2019 In Petition No. 269/MP/2018	Review of the judgment and order dated 8.7.2019 passed in Petition No. 269/MP/2018. 1) Uttar Haryana Bijli Vitaran Nigam Limited, 2) Dakshin Haryana Bijli Vitaran Nigam Limited	09.12.2019	10.12.2019	Review
7/SM/2019	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. Parshavnath Power Projects Private Limited	09.12.2019	10.12.2019	Misc
Review Petition No.20/RP/2019 in Petition No. 23/MP/2019	Review under Section 94(1)(f) read with Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 of Order dated 9.8.2019 of the Central Electricity Regulatory Commission in Petition No. 23/MP/2019 with regard to grant of regulatory approval for execution of transmission system for solar energy zones in Rajasthan. 1. Ajmer Vidyut Vitran Nigam Limited, 2. Jaipur Vidyut Vitran Nigam Limited, 3. Jodhpur Vidyut Vitran Nigam Limited	09.12.2019	09.12.2019	Review
379/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Wind Power Projects (Tranche-V) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the Guidelines issued by Ministry of Power on 8.12.2017. Solar Energy Corporation of India Limited	06.12.2019	09.12.2019	Misc
197/GT/2017	Approval of tariff of Feroze Gandhi Unchahar Thermal Power Station, Stage- IV (500 MW) for the period from the actual date of commercial operation of Unit-I (30.9.2017) to 31.3.2019 NTPC Ltd	06.12.2019	06.12.2019	Generation
369/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1000 MW (Tranche-II) Wind Power Projects connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the Guidelines issued by Ministry of New and Renewable Energy on 4.5.2017. Solar Energy Corporation of India Limited	03.12.2019	04.12.2019	Misc
213/MP/2018	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003, inter alia, seeking compensation on account of ‘Change in Law’ events under Article 10 of the Power Purchase Agreements both dated 1.11.2013 entered into between the Petitioner and the Respondents. D B Power Limited Corrigendum dated:-27-01-2020	03.12.2019	04.12.2019	Misc
340/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the Scheme for setting up of 1000 MW Inter-State Transmission System (ISTS) connected Wind Power selected through competitive bidding process as per the Guidelines issued by Ministry of New and Renewable Energy on 14.6.2016 and 22.10.2016. PTC India Limited	03.12.2019	04.12.2019	Misc
200/TT/2018	Approval under Regulation-86 of CERC (Conduct of Business) Regulations,1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of (i) Truing up Transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block ... Power Grid Corporation of India Limited	03.12.2019	03.12.2019	Transmission
194/TT/2018	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Regulation 6 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for the assets of “Transmission System associated with Mundra Ultra Mega Power Project (UMPP)” (a) Covered in order dated 1.12.2014 in Petition No. 72/TT/2012; (b) Covered in order dated 15.10.2015 in Petition No. 296/TT/2013; (c) Covered in order dated 31.12.2015 in Petition No. 101/TT/2014; and (d) Covered in order dated 15.3.2016 in Petition No. 57/TT/2013. Power Grid Corporation of India Limited	02.12.2019	02.12.2019	Transmission
Review Petition No. 40/RP/2018 in Petition No. 175/TT/2017	Petition for review and modification of order dated 29.6.2018 in Petition No. 175/TT/2017 under section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Delhi Transco Limited	29.11.2019	29.11.2019	Review
183/MP/2018	Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 seeking extension of Scheduled Delivery Date on account of force majeure events falling within the scope of the Power Purchase Agreement dated 01.11.2013 (PTC-PPA) executed between the Petitioner and the Respondent No. 5 and as per the terms of the back to back Power Purchase Agreement executed by PTC with Jaipur Vidyut Vitran Nigam Limited (“JVVNL”), Ajmer Vidyut Vitran Nigam Limited (“AVVNL”), Jodhpur Vidyut Vitran Nigam Limited (“JVVNL”) dated 01.11.2013. Maruti Clean Coal and Power Limited	27.11.2019	28.11.2019	Misc
137/TT/2018	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 anticipated COD to 31.03.2019 for Asset-I: 1X160 MVA ICT-I along with associated bays at Daltonganj Sub-station, 1X160 MVA ICT-II along with associated bays at Daltonganj Sub-station and 2X132 kV line bays at Daltonganj Sub-station Asset-II: 02 Nos of 132 kV line bays at Daltonganj Sub-station under ERSS XVII Part-A in Eastern Region. Power Grid Corporation of India Limited	28.11.2019	28.11.2019	Transmission
220/MP/2018	Petition under Section 79(1) (c), 79(1) (d), 79(1) (f) of the Electricity Act, 2003 and Regulation 8 of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010, for adjudication of dispute on the recovery of transmission charges of Element-II and Element-III of Kudgi Associated Transmission system from the beneficiaries before the Commercial Operation of the Kudgi STPS. Kerala State Electricity Board Limited.	27.11.2019	27.11.2019	Misc
No.L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of October to December, 2019 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. NLDC.	27.11.2019	27.11.2019	Misc
12/SM/2019	Proposed Methodology for Estimation of Electricity Generated from Biomass in Biomass Co-fired Thermal Power Plants. Public Hearing on proposed methodology will be held on 17.12.2019 .	26.11.2019	27.11.2019	Misc
344/TL/2019	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Bikaner-Khetri Transmission Limited. Bikaner-Khetri Transmission Limited	26.11.2019	27.11.2019	Licensing
303/TL/2019	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission License to Khetri Transco Limited. Khetri Transco Limited	26.11.2019	27.11.2019	Licensing
I.A. No. 100/IA/2018 in Petition No. 275/MP/2018	Interlocutory Application under Section 79(1) of the Electricity Act, 2003 for seeking dismissal of the Petition under Section 79 of the electricity Act. Tata Power Trading Company Limited	26.11.2019	26.11.2019	Misc
221/GT/2015	Petition for determination of tariff of Pragati-III Combined Cycle Power Station (1371.2 MW) for the period 2014-19 Pragati Power Corporation Limited	26.11.2019	26.11.2019	Generation
82/TT/2019	Approval of transmission tariff from anticipated COD to 31.3.2019 for Asset-I: 02 nos 765 kV Line Bays at 765 kV Jharsuguda (Sundargarh) Sub-station alongwith 02x240 MVAR Switchable Line Reactor (SLR) with 700 ohm NGR (Neutral Grounding Reactor) for termination of Jharsuguda (Sundargarh)-Raipur pool 765 kV D/C line (under TBCB); Asset-II: 02 nos 765 kV Line Bays at 765 kV Raipur Pool station alongwith 02x240 MVAR Switchable Line Reactor (SLR) with 700 ohm NGR (Neutral Grounding Reactor) for termination of Jharsuguda (Sundargarh)-Raipur pool 765 kV D/C line (under TBCB) under POWERGRID works associated with “TBCB lines under common transmission system for Phase-II generation projects in Odisha” in Eastern Region under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	26.11.2019	26.11.2019	Transmission
76/MP/2018	Petition under Regulations 14, 5(3) and (4) of the Central Electricity Regulatory Commission (Terms and conditions for Recognition and issuance of Renewable Energy Generation) Regulations, 2010 for grant of renewable energy certificates to the Petitioner from the date of the commissioning of the 24 MW Bhilangana–III Hydro Electric Project. Bhilangana Hydro Power Ltd.	21.11.2019	21.11.2019	Misc
IA No. 75/IA/2019 In Petition No. 253/MP/2019	Interlocutory Application for urgent listing and interim order in the Petition under Section 79(1)(c)(d) and (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking directions to Respondent No.1 to allow scheduling of power from the Petitioner No. 1’s Jorethang Loop Hydro Electric Project and Petitioner No.2’s Tashiding Hydro Electric Project under Long-term Access in terms of Bulk Power Transmission Agreement dated 24.2.2010 and Long-term Access Agreement dated 19.10.2011 respectively. 1. DANS Energy Private Limited 2. SHIGA Energy Private Limited	21.11.2019	21.11.2019	Misc
316/MP/2018	Application under Regulation-31(6) and Regulation – 54&55 of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station (Teesta Low Dam – IV Power Station) and recovery of shortfall in capacity charges under Regulation – 545&55 due to agitation by GJMM in FY 2017-18. NHPC Limited	21.11.2019	21.11.2019	Misc
158/TT/2018	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from anticipated / actual COD to 31.03.2019 for Asset-1: 400/220 kV, 3 x 105 MVA ICT along with associated bays at Hamirpur Sub-station; Asset-2: 220 kV, 2 nos. Line bays at Hamirpur Sub-station; Asset-3: 220 kV, 2 nos. Line bays at Jallandhar Sub-station; and Asset-4: 1 x 500 MVA, 400/220 kV ICT-IV at GIS Gurgaon Sub-station, under "Augmentation of Transformers in Northern Region-Part B" in Northern Region. Power Grid Corporation of India Limited	21.11.2019	21.11.2019	Transmission
105/TT/2018	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 31.3.2019 for Asset I: Combined assets of (a) 400 KV D/C Sasaram - Daltonganj Transmission Line alongwith 2 x 50 MVAR Line Reactors at Daltonganj Sub-station; (b) 400 /220 KV, 315 MVA ICT -I alongwith bays at Daltonganj Sub-station; (c) 400 KV 80 MVAR BR at Daltonganj Sub-station; & (d) 400 /220 KV, 315 MVA ICT -II alongwith bays at Daltonganj Sub-station; Asset II: 04 Nos. 220 KV Bays at Daltonganj Sub-station; Asset III: Provision of Circuit Breakers for making line reactors at Biharshariff Sub-station switchable; Asset IV: 01 No. 80 MVAR Bus Reactor At Duburi Sub station; Asset V: LILO of 2nd Ckt. of 400kV D/C Jamshedpur-Rourkela TL at Chaibasa S/s (non-bussed at Chaibasa); and Asset VI: 01 No. 500MVA, 3 phase 400/220kV, Transformer (2nd) and associated bays at Pandiabilli substation under “Eastern Region Strengthening Scheme-III (ERSS-III)” in Eastern Region. Power Grid Corporation of India Limited	21.11.2019	21.11.2019	Transmission
120/MP/2019	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), 2010to set aside the bills dated, 7.12.2018, 7.1.2019, 8.2.2019 and 8.3.2019 of the Central Transmission Utility (PGCIL) towards Transmission Charges (POC and HVDC charges). KSK Mahanadi Power Limited	21.11.2019	21.11.2019	Misc
215/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the 1200 MW (Tranche-VI) Wind Power Projects connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the Standard Bidding Guidelines dated 8.12.2017. Solar Energy Corporation of India Limited	20.11.2019	21.11.2019	Misc
204/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the 1200 MW (Tranche-III) Solar PV Projects connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the Standard Bidding Guidelines dated 3.8.2017. Solar Energy Corporation of India Limited	20.11.2019	21.11.2019	Misc
144/MP/2018	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2014-15 in respect of Rangit Power Station. NHPC Limited	20.11.2019	20.11.2019	Misc
265/MP/2018 Along with I.A. No. 80/2018	Petition under Section 79 (1)(f) read with Section 142 of the Electricity Act, 2003 for issuance of direction for quashing of the letter dated 2.8.2018 issued by Power Grid Corporation of India Limited whereby, PGCIL has wrongful and arbitrarily proceeded to impose transmission charges to the tune of Rs. 6.41 Crore upon the Petitioner towards Long Term Access capacity8.4 MW and also, through a subsequent letter dated 14.8.2018 threatened curtailment of Short Term Open Access with effect from 23.8.2018, which is in direct contravention of the final Order dated 31.5.2018 passed by the Commission in Petition No. 190/MP/2016. Greenko Budhil Hydro Power Private Limited	20.11.2019	20.11.2019	Misc
346/MP/2018	Petition under Section 79 (1) (b) of the Electricity Act, 2003 read with Regulation 14 (3) (ii) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, Articles 1.1 (Change in law) and 6.12 of the Power Purchase Agreements seeking regulatory certainty with respect to treatment of such cost for mandatory installation of additional systems in compliance with the Environment (Protection) Amendment Rules , 2015 issued by the Ministry of Environment, Forest and Climate Change dated 7.12.2015 for thermal power stations. Udupi Power Corporation Ltd.	20.11.2019	20.11.2019	Misc
50/MP/2019	Petition seeking condonation of delay in complying with the procedure for issuance of renewable energy certificates, and to thereafter direct the Respondent to issue the certificates due to the Petitioner. Balrampur Chini Mills Limited (Chemical Division)	20.11.2019	20.11.2019	Misc
188/MP/2018 185/MP/2018 190/MP/2018 191/MP/2018 184/MP/2018	Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between Petitioners and the Respondents, for seeking approval of Change in Law events due to enactment of the GST Laws. Azure Solar Private Limited	19.11.2019	20.11.2019	Misc
337/TT/2018	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 31.3.2019 for Asset-I: 3x5 MVA (132/33 kV), 1-ph, ICT-I alongwith associated bays at Tezu Sub-station, Asset-II: 4x5 MVA (132/33 kV) (01 no spare), 1-ph, ICT-II alongwith associated bays at Tezu Sub-station, Asset-III: 132 kV S/C (on D/C Tower) Tezu-Namsai Transmission Line alongwith associated bays at Tezu and Namsai Sub-station, 4X6.67 MVAR, 145 kV, 1-ph Bus Reactor, 3X5 MVA, 132/33 kV, 1-ph ICT-I and 4X5 MVA, 132/33 kV 1-ph ICT-II (01 no spare phase) at Namsai Sub-station under “Transmission System Associated with Pallatana GBPP and Bongaigaon TPS” in North Eastern Region. Power Grid Corporation of India Limited	20.11.2019	20.11.2019	Transmission
309/GT/2015	Revision of tariff of Pragati-III Combined Cycle Power Station (1371.2 MW) for the period from COD of GT-1 to 31.3.2014 after truing up exercise Pragati Power Corporation Limited	19.11.2019	19.11.2019	Generation
152/MP/2019	Petition under Regulations 11 and 29 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 read with other relevant provisions and this Hon’ble Commission’s directions in the Order dated 20.03.2017 in Petition no. 72/MP/2016. Maithon Power Limited (MPL)	11.11.2019	11.11.2019	Misc
17/MP/2018	Petition under Section 79 (1) (f) read with Section 79 (1) (a) and other applicable Provisions of The Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondents 1 to 3.NTPC Vidyut Vyapar Nigam Limited	08.11.2019	08.11.2019	Misc
361/TT/2018	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 31.3.2019 for Asset-1: LILO of 400 kV S/C Neelmangla-Hoody Transmission Line at new 400/220 kV GIS Substation at Yelahanka with 1X63 MVAR 420 kV Bus Reactor along with associated bays and equipments and Asset-2: 2X500MVA, 400/220kV ICT’s along with associated bays and equipments at 400/220kV Yelahanka Substation under “System Strengthening XII in Southern Region”..PGCIL.	08.11.2019	08.11.2019	Transmission
18/RP/2019 in 315/GT/2018	Petition for review of Commission’s order dated 26.6.2019 in Petition No. 315/GT/2018 for approval of tariff of Rampur Hydroelectric Project (412 MW) for the period from actual COD of first unit (13.5.2014) to 31.3.2019.SJVN Limited.	08.11.2019	08.11.2019	Review
11/SM/2019	Proposed Methodology for Computing the Escalation Rate for Transportation of Imported Coal/Gas on account of Implementation of MARPOL Regulation with effect from 1.1.2020.	08.11.2019	08.11.2019	Misc
190/MP/2019	Petition under Section 79 of the Electricity Act, 2003 to give a framework on the issue of advance being paid by NTPC to Indian Railways for transportation of coal from coal mines to thermal coal stations of NTPC for the period 2018-19 and 2019-20.NTPC	08.11.2019	08.11.2019	Misc
324/MP/2018 325/MP/2018	Petition filed under Section 79 (1) (b) of the Electricity Act, 2003 read with Article 7(2) (b) of the Power Purchase Agreement dated 26.12.2005.Udupi Power Corporation Ltd	08.11.2019	08.11.2019	Misc
27/MP/2018	Petition under Section 79 (1) (f) read with Section 79 (1) (b) of the Electricity Act, 2003 in relation to the disputes arising out of the Power Purchase Agreement dated 03.08.2016 between Krishna Wind farms Developers Private Limited and Solar Energy Corporation of India Limited.M/s Krishna Windfarms Developers Pvt. Ltd.	08.11.2019	08.11.2019	Misc
85/MP/2014 Along with I.A. No. 43/2019	Petition read with appropriate provisions 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 and Central Electricity Regulatory Commission (Sharing of Interstate Transmission Charges and Losses) Regulations, 2010 and in the matter of Non-payment of transmission charges pertaining to LTA of 119.19 MW power from Mejia Unit#8 (DVC) by Damodar Valley Corporation (DVC), Kolkata (Received by way of Remand from APTEL)..PGCIL	08.11.2019	08.11.2019	Misc
17/RP/2019	Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the order dated 30.5.2019 read with corrigendum dated 26.6.2019 passed in Petition No. 227/MP/2017.Lanco Amarkantak Power Limited	07.11.2019	08.11.2019	Review
11/RP/2019 in 74/GT/2017	Petition seeking review of Commission’s order dated 29.4.2019 in Petition No. 74/GT/2017 regarding approval of tariff of Muzaffarpur Thermal Power Station, Stage-II (2 x 195 MW) from COD of Unit-I (18.3.2017) to 31.3.2019.Kanti Bijlee Utpadan Nigam Limited	07.11.2019	08.11.2019	Review
203/TT/2016	Revision of Commission’s order dated 5.10.2017 in Petition No. 203/TT/2016 in the light of APTEL's Judgment dated 28.9.2018 in Appeal No. 6 of 2018.PGCIL	07.11.2019	08.11.2019	Transmission
288/TT/2019 300/TT/2019 301/TT/2019 and 305/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for (i) Revision of Transmission Tariff for 2001-04 tariff period, 2004-09 tariff period, 2009-14 tariff period (ii) Truing-up of transmission tariff for 2014-19 tariff period and (iii) Determination of transmission tariff for 2019-24 tariff period for LILO of 400 kV S/C Chamera-1 Kishenpur transmission line at Chamera-II under transmission system associated with Chamera HEP Stage-II Transmission System in Northern Region.PGCIL	06.11.2019	06.11.2019	Transmission
173/TT/2018	Approval of transmission tariff for Asset I - STATCOM System (+/-) 300MVAR complete in all respect including Coupling transformer, Mechanically switched compensation (2x125 MVAR reactor), cooling system & STATCOM protection/ controller etc. at Rourkela Substation and Asset II - STATCOM System (+/-) 200MVAR complete in all respect including Coupling transformer, Mechanically switched compensation (2x125 MVAR reactor and 2x125 MVAR Capacitor), cooling system & STATCOM protection/ controller etc. at Jeypore Substation under “Eastern Region Strengthening Scheme –XI (ERSS-XI)” in Eastern Region from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.PGCIL	01.11.2019	01.11.2019	Transmission
367/TT/2018	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 31.3.2019 for “Salem Pooling Station – Madhugiri Pooling Station 765 kV S/C Line (initially charged at 400 kV) along with associated Bays & equipments at Salem PS and Madhugiri PS and 400 kV 63 MVAR line reactor at Madhugiri end only of the Salem Pooling Station – Madhugiri 765 kV S/C Line (Initially charged at 400 kV) under Common System Associated with Coastal Energen Private Limited & Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area – Part-B” in Southern Region. PGCIL	01.11.2019	01.11.2019	Transmission
182/TT/2018	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 31.3.2019 for 400 kV, 125 MVAR Bus Reactor at Bina under “Installation of Bus Reactor and ICT in Western Region”. PGCIL	01.11.2019	01.11.2019	Transmission
111/TT/2018	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 COD to 31.3.2019 for Asset 1: ±300 MVAR STATCOM at 400 kV Aurangabad Sub-station, Asset 2: ±200 MVAR STATCOM at 400 kV Gwalior Sub-station, Asset 3: ±300 MVAR STATCOM at 400 kV Satna Substation, and Asset 4: ±300 MVAR STATCOM at 400 kV Solapur Sub-station under “Installation of STATCOMs in Western Region”. PGCIL	01.11.2019	01.11.2019	Transmission
298/MP/2018	Petition seeking adjudication of disputes between the Petitioner and the Respondent for claim of fixed charges due to unilateral termination of PPA by WBSEDCL in regard to supply of power from Koderma TPS of DVC. Damodar Valley Corporation	01.11.2019	01.11.2019	Misc
338/TT/2018	Approval under Regulation-86 of Central Electricity Regulatory Commission(Conduct of Business) Regulations1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 for determination of Transmission Tariff from COD to 31.03.2019 for “Asset-I: Combined assets: 1) LILO of both circuits of Bamnauli-Samaypur 400kV line at Tughlakabad along with associated bays; 2) 400/220 kV, 2x500 MVA ICT-I and II at 400 /220 kV GIS at TughlakabadSub-station along with associated bays; 3) 400kV, 125 MVAR Bus reactor at GIS TughlakabadSub-station along with associated bays and Asset-II: 400/220 kV, 2x500 MVA ICT-III and IV at 400 /220 kV GIS at TughlakabadSub-station along with associated bays under “Creation of 400/220 kV Substations in NCT of Delhi during 12th plan period (Part-B1) in Northern Region”. Power Grid Corporation of India Limited	31.10.2019	31.10.2019	Transmission
176/MP/2016	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising under the Power Purchase Agreement dated 31.7.2012 between KSK Mahanadi Power Company Limited and the distribution licensees of erstwhile State of Andhra Pradesh. KSK Mahanadi Power Company Limited	28.10.2019	30.10.2019	Misc
332/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 (Change in law) of the Power Purchase Agreements dated 6.2.2007 (Bid: 01) and 2.2.2007 (Bid: 02) executed between Gujarat Urja Vikas Nigam Limited and Adani Power (Mundra) Ltd. and the PPAs dated 7.8.2008 executed with Uttar Haryana Bijili Vitran Nigam Limited and Dakshin Haryana Bijili Vitran Nigam Limited in respect of mandatory installation of additional system in compliance with the Environment (Protection) Amendment Rules, 2015 issued by Ministry of Environment, Forest and Climate Change dated 7.12.2015 for thermal power stations. Adani Power (Mundra) Limited	28.10.2019	30.10.2019	Misc
331/MP/2019	Miscellaneous petition under Regulation 76 “Power to Relax” and under Regulation 77 “Power to Remove Difficulty” of the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2019, read with Regulation 24 and 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relaxation of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 as detailed in the petition. Power Grid Corporation of India Limited	28.10.2019	28.10.2019	Misc
313/MP/2018	Petition under Section 79(1)(c), (d) and (f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 and Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for re-determination of Slab Rates for the period January, 2016 to March, 2016 i.e. Quarter Q 4 of FY 2015-16 determined vide order dated 12.3.2016. GRIDCO Limited	28.10.2019	28.10.2019	Misc
Review Petition No. 4/RP/2019 in Petition No. 16/TT/2017	Review Petition for review of order dated 9.1.2019 in Petition No. 16/TT/2017 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Rajasthan Urja Vikas Nigam Limited	28.10.2019	28.10.2019	Review
43/GT/2018	Approval of tariff of Kishanganga HE Project (330 MW) for the period from anticipated COD of Units- I & II to 31.3.2019 in terms of the CERC (Terms and Conditions of Tariff) Regulations, 2014 NHPC Limited	28.10.2019	28.10.2019	Generation
IA No. 78/2019 in Petition No. 308/MP/2019	Petition under Section 63 and 79(1)(c) and 79 (1)(f) of the Electricity Act, 2003 seeking an extension in the Scheduled Commercial Operation Date along with compensatory and declaratory relief under the Transmission Services Agreement dated 14.3.2016 on account of Force Majeure and Change in Law events. Application seeking interim relief	21.10.2019	22.10.2019	Misc
Suo Motu Petition No. 10/SM/2019	Methodology for Compilation of Coal Price Index applicable for Power Sector	18.10.2019	22.10.2019	Suo Motu
209/MP/2017	Petition for approval of transmission charges, transmission losses and other conditions for use of 176.50 km D/C 220 kV Transmission Line of Allain Duhangan Hydro Power Limited (ADHPL) from Prini (generating station of ADHPL) to Nalagarh (Sub-station of CTU). A. D. Hydro Power Ltd.	17.10.2019	18.10.2019	Misc
19/MP/2019 46/MP/2019	Petition under section 79(1)(b) read with section 79(1)(f) of the Electricity Act, 2003 for (i) declaration of ‘change in law’ event; and (ii) grant of consequential relief to compensate for the increase in capital cost due to introduction and imposition of Safe Guard Duty by way of notification no. 01/2018- Customs-SG dated 30.07.2018 issued by the Department of Revenue, Ministry of Finance, in terms of Article 17 of the Power Purchase Agreements between Petitioners and Respondents viz. M.P. Power Management Company Limited and Delhi Metro Rail Corporation. ACME Jaipur Solar Power Private Limited Corrigendum (Order Date:- 19-02-2020)	15.10.2019	16.10.2019	Misc
198/TT/2017	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 COD to 31.3.2019 for Asset-I: ±800 kV 3000 MW HVDC POLE-III and LILO of Bishwanath Chariali-Agra HVDC line for parallel operation of the HVDC station at Alipurduar, Asset-II: ±800 kV 3000 MW HVDC POLE-IV along with Earth electrode station and Earth Electrode line at Alipurduar and Agra end, Asset-III: LILO of Bongaigaon-Siliguri 400 kV D/c line (quad) (under Private Sector) along with associated bays at Alipurduar, Asset-IV: LILO of Birpara-Salakati 220 kV D/c line along with associated bays at new pooling station in Alipurduar, Asset-V: 1x315 MVA 400/220 kV, ICT-I at Alipurduar, Asset-VI: 1x315 MVA 400/220 kV ICT-II at Alipurduar, Asset-VII: 1x125 MVAR 400 kV Bus Reactor-I at Alipurduar and Asset-VIII: 1x125 MVAR 400 kV Bus Reactor-II at Alipurduar under the transmission system associated with "Transmission system for development of pooling station in Northern part of West Bengal and transfer of power from Bhutan to NR/WR". Power Grid Corporation of India Limited	15.10.2019	15.10.2019	Transmission
No.L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of July 2019 to September 2019 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. 1. National Load Despatch Centre, New Delhi, 2. Central Transmission Utility, New Delhi	10.10.2019	10.10.2019	Misc
No.L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of April 2019 to June 2019 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. 1. National Load Despatch Centre, New Delhi, 2. Central Transmission Utility, New Delhi	10.10.2019	10.10.2019	Misc
No.L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of January 2019 to March 2019 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. 1. National Load Despatch Centre, New Delhi, 2. Central Transmission Utility, New Delhi	10.10.2019	10.10.2019	Misc
No.L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of October 2018 to December 2018 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. 1. National Load Despatch Centre, New Delhi, 2. Central Transmission Utility, New Delhi	10.10.2019	10.10.2019	Misc
No.L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of July 2018 to September 2018 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. 1. National Load Despatch Centre, New Delhi, 2. Central Transmission Utility, New Delhi	10.10.2019	10.10.2019	Misc
No.L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of April 2018 to June 2018 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. 1. National Load Despatch Centre, New Delhi, 2. Central Transmission Utility, New Delhi	10.10.2019	10.10.2019	Misc
No.L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of January 2018 to March 2018 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. 1. National Load Despatch Centre, New Delhi, 2. Central Transmission Utility, New Delhi	10.10.2019	10.10.2019	Misc
No.L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of October 2017 to December 2017 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. 1. National Load Despatch Centre, New Delhi, 2. Central Transmission Utility, New Delhi	10.10.2019	10.10.2019	Misc
No.L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of July 2017 to September 2017 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. 1. National Load Despatch Centre, New Delhi, 2. Central Transmission Utility, New Delhi	10.10.2019	10.10.2019	Misc
197/MP/2019	Petition under Section 38(2) of the of the Electricity Act, 2003 read with Section 79(1)(c) and Section 79(1)(k) of the Act, alongwith (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulation 111 & 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Grant of Regulatory Approval for execution of the Transmission System for Evacuation of Power from potential Solar and Wind energy zones in Western Region – Phase I & II (REZ Phase I & II) and Transmission System for providing Immediate Connectivity to Dholera UMSP. Power Grid Corporation of India Limited	10.10.2019	10.10.2019	Misc
142/MP/2018	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations,2014 for recoupment of under recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during FY 2016-17 in respect of Parbati-III Power Station.NHPC Limited	10.10.2019	10.10.2019	Misc
250/TT/2017	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 31.3.2019 for 765 kV Line bays at Jabalpur Pooling Station for 765 kV D/C Gadarwara STPS (NTPC)-Jabalpur pooling Station transmission line under "POWERGRID Works associated with Part A of Transmission system for Gadarwara STPS of NTPC" in Western Region. Power Grid Corporation of India Limited	10.10.2019	10.10.2019	Transmission
140/MP/2018	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations,2014 for recoupment of under recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during FY 2015-16 in respect of Chamera-III Power Station. NHPC Limited	09.10.2019	09.10.2019	Misc
171/TT/2018	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.3.2019 for Asset: Replacement of 1 No. of 1 x 315 MVA, 400/220 kV ICT with 1 x 500 MVA, 400/220 kV ICT (2nd) at 400 kV Maithon Sub-station under Transmission System for "Eastern Region System Strengthening Scheme-IX" in Eastern Region. Power Grid Corporation of India Limited	30.09.2019	09.10.2019	Transmission
L-1/18/2010-CERC	Approval of the "Methodology of settlement of accounts for bilateral short term and collective transactions, for the period of Grid Disturbance" under Regulation 6.5.17 of Central Electricity Regulatory Commission (Indian Electricity Grid Code), Regulation 2010	09.10.2019	09.10.2019	Misc
326/MP/2018	Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 for declaration that the factor/event, namely, delay in obtaining forest clearance for implementing the “Additional System Strengthening Scheme for Chhattisgarh IPPS - Part B”, is a force majeure event under the TSA dated 19.5.2015 and further seeking extension of time period for achieving the commercial operation date of project and other consequential reliefs under the TSA dated 19.5.2015. Raipur Rajnandgaon Warora Transmission Limited	09.10.2019	09.10.2019	Misc
118/TL/2019	Application for Amendment of Transmission Licence No. 20/Transmission/2013/CERC of Adani Transmission (India) Limited granted under Section 14 of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009. Adani transmission (India) Limited	07.10.2019	07.10.2019	Licensing
223/MP/2018	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations,2014 for recoupment of under recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during FY 2014-15 in respect of Teesta Low Dam – III Power Station. NHPC Limited	07.10.2019	07.10.2019	Misc
222/MP/2018	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations,2014 for recoupment of under recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during FY 2016-17 in respect of Teesta Low Dam – III Power Station. NHPC Limited	07.10.2019	07.10.2019	Misc
221/MP/2018	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations,2014 for recoupment of under recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during FY 2015-16 in respect of Teesta Low Dam – III Power Station. NHPC Limited	07.10.2019	07.10.2019	Misc
187/MP/2017	Relinquishment of 1100 MW of Long Term Access out of 1200 MW granted under the Bulk Power Transmission Agreement dated 7.1.2009 under Regulation 18 read with Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 or otherwise, of the identified transmission system by Essar Power M.P. Limited (2x600 MW) having its Thermal Power Plant, near Village Bandhora, Post Karsualal, Tehsil Mada, Dist. - Singrauli, in the State of Madhya Pradesh. Essar Power M.P. Limited	07.10.2019	07.10.2019	Misc
330/MP/2019	Petition under Section 79 (1) (c) read with Section 79 (1) (f) of the Electricity Act, 2003 and Regulation 7 (1) (aa) 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. 1. ACME Solar Holdings Limited, 2. ACME Chittorgarh Solar Energy Private Limited	04.10.2019	04.10.2019	Misc
271/TT/2018	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 31.3.2019 for Assets (07 Nos) under “Eastern Region Strengthening Scheme XIV in Eastern Region”. Power Grid Corporation of India Limited	04.10.2019	04.10.2019	Transmission
14/MP/2019 69/MP/2019 27/MP/2019 13/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement executed between the Petitioners and Respondents for seeking declaration of and relief for 'Change in Law' and seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset commercial impact of change in law events on account of imposition of safeguard duty on the import of solar cells and modules. Renew Solar Power Pvt. Ltd.	04.10.2019	04.10.2019	Misc
255/TT/2018	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: 400/220 kV 500MVA ICT-I at Mandola s/s (COD: 28.3.2016), Asset-II: 400/220 kV 500MVA ICT-II at Mandola s/s (COD: 16.10.2016), Asset-III: 400/220 kV 500MVA ICT-III at Mandola s/s (COD: 10.4.2016), Asset-IV: 400/220 kV 500MVA ICT-IV at Mandola s/s (COD: 8.5.2016), Asset-V: 400/220 kV 500MVA ICT-I at Ballabhgarh s/s (COD: 28.3.2016) and Asset-VI: 400/220 kV 500MVA ICT-II at Ballabhgarh s/s (COD: 16.9.2016) under NRSS-XXXII in Northern Region. Power Grid Corporation of India Limited	04.10.2019	04.10.2019	Transmission
268/TT/2018	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 31.3.2019 for Asset-I: One No. 220kv line Bays (205 no. Bay) associated with Baghpat GIS Substation (COD: 3.7.2016), Asset-II: One No. 220kv line Bays (210 no. Bay) associated with Baghpat GIS Substation (COD: 3.7.2016), Asset-III: One No. 220kv line Bays (206 no. Bay) associated with Baghpat GIS Substation (COD: 20.8.2016), Asset-IV: One No. 220kv line Bays (207 no. Bay) associated with Baghpat GIS Substation (COD: 26.1.2017) and Asset-V: One No. 220kv line Bays (212 no. Bay) associated with Baghpat GIS Substation (COD: 26.1.2017) under “Northern Region System Strengthening Scheme- XIX” in Northern Region. Power Grid Corporation of India Limited	01.10.2019	01.10.2019	Transmission
309/MP/2019	Seeking Commission`s permission to allow interchange of power for testing including full load testing of trial run operation of Unit-I of Darlipalli STPS (2X800 MW), beyond the period of six months from the date of its first synchronization, i.e. beyond 3.10.2019. NTPC Limited	01.10.2019	01.10.2019	Misc
152/GT/2015	Revision of tariff for the period 2011-14 and determination of tariff for the period 2014-19 in respect of 1050 MW unit of Maithon Power Limited in terms of Commission’s Order dated 17.7.2019 in Petition No. 285/MP/2018 (MPL V TPDDL & ors) Maithon Power Ltd.	01.10.2019	01.10.2019	Generation
181/TT/2018	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 31.3.2019 for Main SCADA EMS System (05 assets) under project – “Expansion/ Up-gradation of SCADA/ EMS System of SLDCs of Eastern Region”. Power Grid Corporation of India Limited	30.09.2019	30.09.2019	Transmission
360/TT/2018	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 31.3.2019 for Assets (02 nos) associated with “East Coast Energy Pvt. Ltd. and NCC Power Projects Ltd. LTOA Generation Projects in Srikakulam Area Part-B” in Eastern and Western Region. Power Grid Corporation of India Limited	30.09.2019	30.09.2019	Transmission
269/MP/2017	Petition under Section 79 (1) (c) and Section 79 (1) (c) of the Electricity Act, 2003 read with clause 9 of the BPTA, clause 11 of the TSA 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 for deferment of operationalization of LTA on account of force majeure events. Korba West Power Company Limited	25.09.2019	27.09.2019	Misc
98/MP/2018	Petition for extension of cut-off date in respect of the Civil Works related to residential township for Palatana project from 31.3.2018 to 31.3.2020. ONGC Tripura Power Company Limited	26.09.2019	26.09.2019	Misc
IA No. 73/IA/2019 In Petition No. 175/MP/2019	Interlocutory Application under Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for modification of order dated 16.7.2019 and for passing of appropriate directions. Raichur Sholapur Transmission Company Private Limited	25.09.2019	25.09.2019	Misc
102/GT/2019	Petition for interim truing-up with respect to un-discharged liability, return on equity and consequent tariff fixation for the period from COD to 31.3.2018 of NLC Tamilnadu Power Limited in terms of the Commission’s order dated 11.7.2017 in Petition No. 135/GT/2015 and Commission’s order dated 26.12.2018 in Petition No. 38/RP/2017 . NLC Tamilnadu Power Limited	25.09.2019	25.09.2019	Generation
116/MP/2018	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation on account of events pertaining to change in law as per the terms of Power Purchase Agreement dated 1.11.2013 (PTC-PPA) executed between the Petitioner and the Respondent No. 5 and as per the terms of the back to back Power Purchase Agreement executed by PTC with Jaipur Vidyut Vitran Nigam Limited (“JVVNL”), Ajmer Vidyut Vitran Nigam Limited (“AVVNL”), Jodhpur Vidyut Vitran Nigam Limited (“JdVVNL”) [hereinafter referred to as the “RVPN PPA”] dated 01.11.2013. Maruti Clean Coal and Power Limited	25.09.2019	25.09.2019	Misc
Review Petition No. 10/RP/2019 In Petition No.168/TT/2018	Petition for review and modification of the order dated 20.2.2019 in Petition No. 168/TT/2018. Power Grid Corporation of India Limited	24.09.2019	24.09.2019	Review
Review Petition No. 12/RP/2019 In 102/TT/2018	Petition for review and modification of the order dated 2.5.2019 in Petition No. 102/TT/2018. NTPC Limited NTPC Bhawan	23.09.2019	23.09.2019	Review
16/RP/2019 along with IAs No. 76/2019 and 77/2019 in 242/MP/2017	Review Petition under Section 94 of the Electricity Act, 2003 read with Regulations 103, 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 for review of order dated 3.12.2018 passed by the Commission in Petition No. 242/MP/2017. Central Transmission Utility	18.09.2019	18.09.2019	Review
143/MP/2018	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations,2014 for recoupment of under recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during FY 2016-17 in respect of Sewa-II Power Station. NHPC Limited	17.09.2019	18.09.2019	Misc
169/MP/2016	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 for adjudication of claims towards Compensation arising out of Change in Law and consequential reliefs as per provisions of the PPA dated 31.7.2012 between KSK Mahanadi Power Company Limited and the distribution licensees of erstwhile State of Andhra Pradesh during the operation period. KSK Mahanadi Power Company Limited	16.09.2019	17.09.2019	Misc
112/MP/2015	Petition 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 7.8.2007 executed between GMR Kamalanga Energy Limited and Bihar State Power (Holding) Company Limited for compensation due to change in law impacting revenues and costs during the operating period. GMR-Kamalanga Energy Limited	16.09.2019	16.09.2019	Misc
139/MP/2018	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2015-16 in respect of Dhauliganga Power Station. NHPC Limited	16.09.2019	16.09.2019	Misc
259/TT/2018	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 31.3.2019 for Assets (04 nos) associated with Eastern Region Strengthening Scheme – XV (ERSS-XV)” in Eastern Region. Power Grid Corporation of India Limited	12.09.2019	12.09.2019	Transmission
08/SM/2019 (Suo-Motu)	Extension of Pilot on Security Constrained Economic Dispatch (SCED) of Inter-State Generating Stations (ISGS) Pan India.	11.09.2019	11.09.2019	Suo-Motu
217/MP/2019	Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 8 (7) 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 seeking permission for injection of infirm power beyond six months in case of Parbati Hydroelectric Project-Stage-II. NHPC Limited	06.09.2019	06.09.2019	Misc
312/TT/2018	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 31.3.2019 for Combined Asset : (i) 1 No. of 12 ῼ Series Bus reactor at Mandola 400/220 kV (POWERGRID) Sub-station along with associated bays, (ii) 1 No. of 12 ῼ Series Bus reactor at Ballabhgarh 400/220 kV (POWERGRID) Sub-station along with associated bays, (iii) 1 no. Series Line Reactor of 12ῼ in Dadri-Mandola 400 kV, Ckt-I and (iv) 1 no. Series Line Reactor of 12ῼ in Dadri-Mandola 400 kV, Ckt-II under “Provision of Series Reactors in Northern Region”. Power Grid Corporation of India Limited	04.09.2019	05.09.2019	Transmission
197/MP/2016	Petition seeking requirement of revenue in relation of pension and gratuity contribution for the control period 1.4.2014 to 31.3.2019 in respect of the employees of all the generating stations, transmission activity, including retired personnel of DVC. Damodar Valley Corporation	04.09.2019	04.09.2019	Misc
7/SM/2019	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.	04.09.2019	04.09.2019	Misc
21/MP/2013 390/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 and 17 of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation due to “Change in Law” during the Construction Period. Sasan Power Limited	03.09.2019	04.09.2019	Misc
IA No. 71/IA/2018 in Petition No. 121/MP/2017	Application under Section 79(1) of the Electricity Act, 2003 for clarification of the order dated 21.2.2018 in Petition No. 121/MP/2017. 1. Gujarat Urja Vikas Nigam Limited 2. Punjab State Power Corporation Limited and more...	03.09.2019	04.09.2019	Misc
155/MP/2018	Petition under Section 79 (1) (a) & (f) and other applicable provisions of the Electricity Act, 2003 read with Regulation 110 & 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking adjudication of dispute between the Petitioner and Respondent NTPC Ltd. regarding excess recovery of Annual Fixed Costs for various generating stations of the Respondent during FY 2014-19: BSES YAMUNA POWER LTD	30.08.2019	30.08.2019	Misc
122/MP/2017	Petition for relinquishment of 250 MW of Long Term Access Agreement dated 14.12.2011 under Regulation 18 read with Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium Term Open Access in inter-State Transmission system and related matters) Regulations, 2009 (Connectivity Regulations) of the identified transmission system by the Essar Power Gujarat Limited (4X660 Phase-II) Thermal Power Plant at District Jamnagar in the State of Gujarat. ESSAR Power Gujarat Limited	30.08.2019	30.08.2019	Misc
73/TD/2019	Application for down gradation of inter-State trading licence in electricity from Category I to Category II. Shree Cement Limited	29.08.2019	30.08.2019	Trading
152/MP/2018	Petition under Section 79 (1) (a) & (f) and other applicable provisions of the Electricity Act, 2003 read with Regulation 110 & 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking adjudication of dispute between the Petitioner and Respondent NTPC Ltd. regarding excess recovery of Annual Fixed Costs for various generating stations of the Respondent during FY 2014-19: BSES Rajdhani Power Limited	28.08.2019	29.08.2019	Misc
115/MP/2018	Petition under Section 79 (1) (a) & (f) and other applicable provisions of the Electricity Act, 2003 read with Regulation 110 & 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking adjudication of dispute between the Petitioner and Respondent NTPC Ltd. regarding excess recovery of Annual Fixed Costs for various generating stations of the Respondent during FY 2014-19: TATA Power Delhi Distribution Limited	28.08.2019	28.08.2019	Misc
383/MP/2018	Petition under Section 142 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, inter alia seeking initiation of appropriate action against the Respondents for non-compliance of the order dated 27.4.2018 passed by the Commission in Petition No. 126/MP/2016. Bharat Aluminium Company Limited	28.08.2019	28.08.2019	Misc
46/MP/2018	Petition under section 79 (1) (a) read with section 62 and 64 of the Electricity Act, 2003 and Regulations 36 (a) and 54 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relaxation of the Normative Annual Plant Availability Factor (NAPAF) for specific NTPC thermal generating stations on account of non-availability of coal. NTPC Limited	28.08.2019	28.08.2019	Misc
319/RC/2018	Automatic Generation Control (AGC) implementation in India. National Load Despatch Centre	28.08.2019	28.08.2019	Misc
377/MP/2018	Petition under Section 142 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, inter alia seeking initiation of appropriate action against the Respondents for non-compliance of the order dated 18.4.2018 passed by the Commission in Petition No. 18/MP/2017. Bharat Aluminium Company Limited	23.08.2019	26.08.2019	Misc
133/MP/2019	Petition under Regulation 79(1) and 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8(3)(ii) and 52(3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for reimbursement of additional tax paid by NHPC Power Stations dues to implementation of Goods and Services Tax Act, 2017. NHPC Limited	22.08.2019	23.08.2019	Misc
118/TL/2019	Application for Amendment of Transmission Licence No. 20/Transmission/2013/CERC of Adani Transmission (India) Limited granted under Section 14 of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 1. Adani Power Limited 2. Adani Transmission (India) Limited	20.08.2019	22.08.2019	Licensing
I. A. No. 11/IA/2019 in Petition No. 184/TT/2011	Interlocutory Application pursuant to the order dated 30.11.2018 in Appeal No. 101 of 2015 of Appellate Tribunal for Electricity. NTPC Ltd	22.08.2019	22.08.2019	Misc
228/MP/2017	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with 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. Bhushan Power & Steel Limited	21.08.2019	21.08.2019	Misc
17/MP/2019	Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003, inter alia, seeking compensation on account of occurrence of Change in Law events relating to Power Purchase Agreements dated 18.12.2013 and 19.12.2013 entered into between the Petitioner and the Respondents. Adhunik Power and Natural Resources Limited	19.08.2019	19.08.2019	Misc
Review Petition Nos.10 /RP/2017alongwith I.A No. 16 of 2017 and 16/RP/2017 in Petition No. 384/TT/2014	Review Petition under section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, seeking review of order dated 16.1.2017 in Petition No. 384/TT/2014. Parbati Koldam Transmission Company Limited	19.08.2019	19.08.2019	Review
26/TT /2017	Transmission tariff in respect of RVPN owned transmission lines/system connecting with other States and Intervening transmission lines incidental to inter-State transmission of electricity as per Central Electricity Regulatory Commission’s order dated 14.3.2012 in Petition No. 15/SM/2012, for inclusion in the POC transmission charges in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Rajasthan Rajya Vidyut Prasaran Nigam Limited	19.08.2019	19.08.2019	Transmission
I.A. No. 71/IA/2019 in Petition No. 124/MP/2017	Application under Section 94 (2) of the Electricity Act, 2003 read with Regulations 111, 112 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Interim Protection and Stay of the impugned letter dated 2.8.2019 issued by the Respondent No. 1,Himachal Pradesh Power Transmission Corporation Limited. Kanchanjunga Power Company Limited	09.08.2019	13.08.2019	Misc
393/MP/2018	Petition under Section 79(1)(f) of the Electricity Act, 2003 for direction Respondent No.1, PTC to establish the Payment Security Mechanism in favour of the Petitioner. JSW Hydro Energy Ltd	09.08.2019	09.08.2019	Misc
150/TT/2018	Approval of tariff for Transmission and Distribution system activities of the network in respect of Damodar Valley Corporation for the tariff period 2014-19. Damodar Valley Corporation	09.08.2019	09.08.2019	Transmission
23/MP/2019	Petition under Section 38(2) of the of the Electricity Act, 2003 read with Section 79(1)(c) and Section 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulation 111 & 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Grant of Regulatory Approval for execution of the Transmission system for Solar Energy Zones in Rajasthan. Power Grid Corporation of India Limited	09.08.2019	09.08.2019	Misc
L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of July to September, 2019 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto.	08.08.2019	08.08.2019	Misc
131/MP/2018 along with IA No. 70 of 2019	Interlocutory Application for seeking withdrawal of Petition. Sasan Power Limited	06.08.2019	07.08.2019	Misc
6/SM/2019	Non-compliance of the direction of the Commission in order dated 17.5.2019 in Petition No. 211/MP/2016 by Global Energy Private Limited (GEPL). Global Energy Private Limited	05.08.2019	06.08.2019	Misc
172/TT/2018	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from COD to 31.3.2019 for Asset I: Combined Assets of (1) 400 kV D/C Ajmer (New)- Ajmer (RVPN) TL along with associated bays at both ends; (2) 400 kV, 125 MVAR Bus Rector along with associated bay at Ajmer (New) Sub-station; (3) 765/400 kV, 3X500 MVA ICT-I along with associated bays at Ajmer (New) Sub-station; (4) 400 kV D/C Chittorgarh (New)-Chittorgarh (RVPN) TL along with associated bays at both ends; (5) 765 kV, 240 MVAR Bus Reactor along with associated bay at Chittorgarh (New) Sub-station; (6) 400 kV, 125 MVAR Bus Reactor along with associated bay at Chittorgarh (New) Sub-station ;(7) 765/400 kV, 3X500 MVA ICT-I along with associated bays at Chittorgarh (New) Sub-station; (8) 765/400 kV, 3X500 MVA ICT-II along with associated bays at Chittorgarh (New) ; Asset-II: Combined Assets of (1) 765 kV, 240 MVAR Bus Rector along with associated bay at Ajmer (New) Sub-station; (2) 765/400 kV, 3X500 MVA ICT-II along with associated bays at Ajmer (New) Sub-station; Asset-III: 2X400 kV D/C(Quad) Tirunelveli Pooling Station-Tuticorin Pooling station line along with new 400/230KV (GIS) Tirunelveli Pooling Sub-station with 2X 125 MVAR 400 kV Bus reactors and associated bays at 400/230 kV Tuticorin Pooling station; Asset-IV: 2X500 MVA 400/230 kV transformers along with associated bays and equipments at new 400/230 kV (GIS) Tirunelveli Pooling Sub-station, under Transmission System Associated with "Green Energy Corridors: Inter State Transmission Scheme (ISTS)- Part A”. Power Grid Corporation of India Limited	06.08.2019	06.08.2019	Transmission
7/MP/2019	Petition under Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 and the Detailed Procedure 2018 for directing PGCIL to inter alia grant revised LTA to the Petitioner. Srijan Energy Systems Private Limited	06.08.2019	06.08.2019	Misc
236/TT/2018	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from COD to 31.3.2019 for Asset 1 - Part of 400 kV D/C Navsari-Boisar T/L from AP 18 to AP 38/0 through LILO point of 400 kV D/C Navsari-Boisar at Magarwada GIS (23B/0) (D/C portion strung on M/C Twin-Twin portion comprising of 400 kV D/C Navsari - Boisar and 400 kV D/C Vapi-Kudus) & Part of 400 kV D/C Vapi - Kudus T/L from AP 38/0 to AP 44 - COD – 1.3.2015 and Asset 2 - Part of 400 kV D/C Vapi - Kudus T/L from 104/0 to Kudus (MSETCL) S/S and associated bays at Kudus (MSETCL) S/S - COD – 31.12.2017 under “Western Region System Strengthening Scheme- V” for tariff block 2014-19 in Western Region. Power Grid Corporation of India Limited	06.08.2019	06.08.2019	Transmission
270/TT/2018	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of transmission tariff from 23.3.2018 to 31.3.2019 for procurement of 3 Nos. Spare Converter Transformers (234 MVA, 1-ph, 3 winding) at Bhadrawati HVDC Back to Back Station under “Installation of Transformer and Procurement of Spare Converter Transformer at Bhadrawati HVDC Back to Back Station” for tariff block 2014-19 in Western Region. Power Grid Corporation of India Limited	02.08.2019	02.08.2019	Transmission
141/MP/2018	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations,2014 for recoupment of under recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during FY 2016-17 in respect of Chamera-III Power Station. NHPC Limited	01.08.2019	01.08.2019	Misc
87/TT/2017	Determination of transmission tariff for 400 kV Seoni (MP)-Sarni (MP) line and 400 kV Seoni (MP)-Bhilai (Chattisgarh) line in accordance with the directions in order dated 16.7.2018 in Petition No. 2/RP/2018. Madhya Pradesh Power Transmission Company Limited	01.08.2019	01.08.2019	Transmission
Review Petition No. 20/RP/2018 along with I.A. Nos. 46/IA/2019, 48/IA/2019 and 49/IA/2019 and Review Petition No.3/RP/2019	Petition for review and modification of the order dated 22.2.2018 passed in Petition No. 13/TT/2017 under section 94(1)(f) of the Electricity Act, 2003. Power Grid Corporation of India Limited	31.07.2019	31.07.2019	Review
64/TT/2015 alongwith I.A. No.23/2015	Determination of transmission tariff for Essar Gujarat TPS-Bachau 400 kV D/C (triple) line and Extension of Bachau Sub-station under Transmission System for connectivity of Essar Power Gujarat Limited in Western Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	29.07.2019	31.07.2019	Transmission
257/TT/2018	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 COD to 31.3.2019 for Transmission asset (i) LILO of Kurnool-Thiruvalam 765 kV D/C line at Cuddapah, (ii) Cuddapah-Hindupur 400 kV (Quad) D/C line, (iii) Establishment of 765/400 kV sub-station at Cuddapah with 2x1500 MVA Transformer (GIS) along with associated bays and 2x240 MVAR Bus Reactors, (iv) 2x80 MVAR switchable line reactor and 2 nos. 400 kV line bays at Hindupur sub-station under “System Strengthening-XXIV in Southern Region”. Power Grid Corporation of India Limited	29.07.2019	30.07.2019	Transmission
36/MP/2018	Petition under Regulation 5 read with Regulations 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking directions for issuance of pending RECs and re-accreditation of the Petitioner's project under the Renewable Energy Certificate Mechanism. M/s Rana Sugars Limited	29.07.2019	29.07.2019	Misc
248/MP/2018	Petition for approval of Renovation and Modernization of 105 MW Loktak Power Station in the State of Manipur NHPC Limited	24.07.2019	24.07.2019	Misc
Review Petition Nos. 8/RP/2017 and 9/RP/2017 alongwith I.A. No.15/IA/2017 in Petition No. 312/TT/2014	Review Petition for review of order dated 19.12.2016 in Petition No. 312/TT/2014 under Section 94 of the Electricity Act, 2003 read with order 47 Rule 1 of the Code of Civil Procedure, 1908, Regulations 103, 111 and 114 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. NTPC	24.07.2019	24.07.2019	Review
222/MP/2017	Petition under Section 79(1) (b) read with Section 79 (1) (f) and other provisions of the Electricity Act, 2003 for adjudication of disputes with the Respondents with regard to the tariff payable under the Power Purchase Agreement dated 27.11.2013. M/s. KSK Mahanadi Power Company Limited	23.07.2019	23.07.2019	Misc
240/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for interim true up of transmission tariff for 5 nos. of assets under Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part-B” in Northern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	23.07.2019	23.07.2019	Transmission
186/MP/2019	Seeking Commission`s permission to allow interchange of power for testing including full load testing of trial run operation of Unit-I of Nabinagar STPS Stage-I (3X660 MW), beyond the period of six months from the date of its first synchronization, i.e beyond 13.7.2019 maintain status-quo for drawal of start-up power and injection of infirm power under UI mechanism till declaration of COD of Unit-I and Unit-II or 31.12.2019, whichever is earlier. Nabinagar Power Generating Company Limited	22.07.2019	23.07.2019	Misc
167/MP/2019	Anticipated delay in the declaration of Commercial Operation Date (COD) of Unit 1 and Unit-II of the 2x500 MW NLCIL-Neyveli New Thermal Power Project (NNTPP). NLC India Limited	17.07.2019	23.07.2019	Misc
236/MP/2017 78/MP/2018	Petition under Section 79(1)(f) of the Electricity Act, 2003 against unilateral surrender of 100 MW power from Durgapur Steel Thermal Power Station in violation of the provisions of the PPA dated 14.5.2007 between DVC and MPPMCL. Damodar Valley Corporation	23.07.2019	23.07.2019	Misc
117/MP/2017	Petition under Section 79(1) (b) read with Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking direction to the Respondent to pay the Tariff considering 1.8.2015 to 31.3.2016 as the First Contract Year in terms of Schedule 8 of the Power Purchase Agreement 19.08.2013 executed between the Petitioner and the Respondent. DB Power Ltd.	22.07.2019	23.07.2019	Misc
I.A No. 58/2019 in Petition No. 255/MP/2017	Interlocutory Application seeking modification of the order dated 30.4.2019 in Petition No. 255/MP/2017. Adhunik Power and Natural Resources Limited	22.07.2019	22.07.2019	Misc
185/MP/2019 With IA No. 62/2019	Petition under the fourth proviso to sub-clause (b) of Clause (7) of Regulation 8 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and medium term open access in inter-State transmission and related matters) Regulations, 2009, as amended from time to time, seeking permission for allowing drawal of start-up power and injection of infirm power from Unit-4 of the Petitioner`s Thermal Power Plant at Jharsuguda to complete the auto loop tuning and unit stabilization on full load for the period beyond 6 months upto 23.10.2019 or the declaration of commercial operation of Unit-4, whichever is earlier. Odisha Power Generation Corporation Limited	22.07.2019	22.07.2019	Misc
314/GT/2018	Approval of tariff of Nathpa Jhakri Hydro Electric Power Station (6 x 250 MW) for the period 1.4.2014 to 31.3.2019 SJVN Limited	19.07.2019	19.07.2019	Generation
285/MP/2018	Petition for inclusion of liquidated damages deducted from capital cost and re-computation of tariff for the period 2011-14 and 2014-19 pursuant to Commission’s order dated 26.12.2017 in Petition No. 152/GT/2015 in respect of Maithon Right Bank Thermal Power Plant (Units I and II) (1050 MW) of Maithon Power Ltd. Maithon Power Ltd.	17.07.2019	17.07.2019	Misc
370/TT/2018	Determination of transmission tariff for 400 kV S/C Singrauli-Allahabad Line along with associated bays at both ends including 1X50 MVAR Line Reactor at Allahabad end under Northern Regional System Strengthening Scheme-XXX under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	15.07.2019	16.07.2019	Transmission
235/TT/2018	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 2 Nos 765 kV line Bays along with 2 nos. 330 MVAR Line reactor at Vindhyachal Pooling Station and 2 Nos 765 kV line Bays along with 2 nos. 330 MVAR Line reactor at Jabalpur Pooling Station for 765 kV D/C Vindhyachal Pooling Station-Jabalpur Pooling Station TL (TBCB) under “Substation Extensions for Transmission system associated with Vindhyachal-V Project of NTPC (Part-B)” for tariff block 2014-19 period. Power Grid Corporation of India Limited	12.07.2019	12.07.2019	Transmission
36/MP/2019	Petition under Section 17(3) and 17(4) of Electricity Act 2003 read with Clauses 10.1.1 of the Facility Agreement dated 28.9.2016 along with Clause 10.6.1 o the Security Trustee Agreement dated 28.9.2016 along with Article 15 of the Transmission Service Agreement dated 23.6.2015, for grant of approval in relation to change of the constitution of the consortium of existing lenders in line with the order dated 6.12.2016 passed by the Commission in Petition No. 219/MP/2016. Sipat Transmission Limited	11.07.2019	11.07.2019	Misc
349/MP/2018	Petition under Section 17(3) and (4) of the Electricity Act, 2003 read with Clause 15.8.3 of the Rupee Loan Agreement dated 29.6.2016 along with Clause 11.9 of the Security Trustee Agreement dated 29.6.2016 along with Article 15 of the Transmission Service Agreement dated 23.6.2015, for the purpose of recognition by this Commission of the change in the constitution of the consortium of existing lenders, which were already approved by this Commission vide order dated 16.8.2016 in Petition No. 109/2016. Chhattisgarh-WR- Transmission Limited	09.07.2019	11.07.2019	Misc
219/TD/2018	Application for grant of inter-State trading licence in electricity. NTPC Limited	08.07.2019	09.07.2019	Trading
269/MP/2018	Petition under Section 142 of the Electricity Act, 2003 for non-compliance of direction dated 28.9.2017 in Petition No. 97/MP/2017. Adani Power (Mundra) Limited	08.07.2019	09.07.2019	Misc
237/TT/2018	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 COD to 31.3.2019 for 5 nos of Transmission assets under “North Eastern Region Strengthening Scheme-IV (NERSS-IV)”. Power Grid Corporation of India Limited	05.07.2019	08.07.2019	Transmission
247/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for nine assets under WRSS XVII for 2014-19 period under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	05.07.2019	05.07.2019	Transmission
239/TT/2018	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 31.3.2019 for Asset I: 01 Nos. of OPGW link under Central Sector (10.70 Km); Asset II: 05 Nos. of OPGW link under DVC Sector portion (52.527 Km); Asset III : 04 Nos.. of OPGW link under WBSETCL Sector (4.794 Km); Asset IV: 01 Nos. of OPGW link under BSPTCL Sector (6.00 km); Asset V: 02 Nos. of OPGW link under OPTCL Sector (5.50 Km) and Asset VI: 01 Nos. of OPGW link under DVC Sector (69.182 Km) under the project fibre optical communication system in lieu of existing Unified Load Dispatch and Communication (ULDC) Microwave links in Eastern Region. Power Grid Corporation of India Limited	04.07.2019	05.07.2019	Transmission
3/MP/2019	Petition under Section 17 (3) and (4) of the Electricity Act 2003 read with Clause 17.8.3 of the Rupee Loan Agreement dated 17.5.2016 along with Clause 11.9 of the Security Trustee Agreement dated 17.5.2016 along with Article 15 of the Transmission Service Agreement dated 24.6.2015 for grant of approval in relation to change of the constitution of the consortium of existing lenders already approved by this Commission vide its order dated 28.7.2016 in Petition No. 87/MP/2016. Raipur-Rajnandgaon-WaroraTransmission Limited	04.07.2019	05.07.2019	Misc
241/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 765 kV, 2x330 MVAR Switchable Line Reactors to be charged as Bus Reactor at Dharamjaygarh end in both ckt. of Jharsuguda-Dharamjaygarh 765 kV D/C Line under “Common System Associated with East Coast Energy Private Limited and NCC Power Projects Limited LTOA Generation Projects in Srikakulam Area-B” in Western Region. Power Grid Corporation of India Limited	02.07.2019	02.07.2019	Transmission
327/MP/2018 Alongwith IA No. 87/2018	Petition under Section 79(1)(f) of the Electricity Act, 2003 for claiming compensation on account of occurrence of 'Change in Law' events as per Article 10.1.1 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 read with Addendum No. 1 dated 20.12.2013 entered into between Dhariwal Infrastructure Limited and Tamil Nadu Generation and Distribution Corporation Limited thereby resulting into additional recurring/non-recurring expenditure by Dhariwal Infrastructure Limited for supply of 100 MW Contracted Capacity from Unit 2 of its 2 x 300 MW coal based thermal generating station located at Tadali, Chandrapur in the State of Maharashtra to Tamil Nadu Generation and Distribution Corporation Limited. Dhariwal Infrastructure Limited	01.07.2019	01.07.2019	Misc
385/MP/2018	Petition under Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with the Regulation 14 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and in order dated 30.03.2017 in Petition No. 2/SM/2017. 1. Reliance Industries Limited, 2. Reliance Jio Infocomm Limited	28.06.2019	28.06.2019	Misc
72/MP/2019	Petition under Section 28(4) of Electricity Act, 2003 read with Regulation 6 and Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Dispatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked Incentive for NLDC for the financial year 2017-18 with reference to NLDC Charges for the control period 1.4.2014 to 31.3.2019. National Load Dispatch Centre	28.06.2019	28.06.2019	Misc
92/MP/2019	Petition under Section 28(4) of Electricity Act, 2003 read with Regulation 6 and Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked Incentive for WRLDC for the financial year 2017-18 with reference to WRLDC Charges for the control period 1.4.2014 to 31.3.2019. Western Regional Load Despatch Centre	28.06.2019	28.06.2019	Misc
79/MP/2019	Petition under Section 28(4) of Electricity Act, 2003 read with Regulation 6 and Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked Incentive for NRLDC for the financial year 2017-18 with reference to NRLDC Charges for the control period 1.4.2014 to 31.3.2019. Northern Regional Load Despatch Centre	27.06.2019	28.06.2019	Misc
174/TT/2018	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for assets under Conversion of Fixed Line Reactors to Switchable Line Reactors in Southern Region. Power Grid Corporation of India Limited	28.06.2019	28.06.2019	Transmission
91/MP/2019	Petition under Section 28(4) of Electricity Act, 2003 read with Regulation 6 and Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked Incentive for SRLDC for the financial year 2017-18 with reference to SRLDC Charges for the control period 1.4.2014 to 31.3.2019. Southern Regional Load Despatch Centre	27.06.2019	27.06.2019	Misc
160/GT/2012	Revision of tariff of Units I & II of Udupi Thermal Power Station (1200 MW) for the period from 11.11.2010 to 31.3.2014 in terms of the judgment of the Appellate Tribunal for Electricity dated 6.2.2019 in Review Petition No.19/2015 & Review Petition No. 22/2015 in Appeal No. 108 of 2014. Udupi Power Corporation Ltd	27.06.2019	27.06.2019	Generation
99/MP/2019	Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 6 & Regulation 29 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked Incentive for NERLDC for the financial year 2017-18 with reference to NERLDC Charges for the control period 1.4.2014 to 31.3.2019. North Eastern Regional Load Despatch Centre	27.06.2019	27.06.2019	Misc
98/MP/2019	Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 6 & Regulation 29 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked Incentive for ERLDC for the financial year 2017-18 with reference to ERLDC Charges for the control period 1.4.2014 to 31.3.2019. Eastern Regional Load Despatch Centre	27.06.2019	27.06.2019	Misc
68/MP/2018	Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and with Regulations 36 & 54 of CERC (Terms and Condition of Tariff) Regulation, 2014 for Revision of NAPAF for Vallur Thermal Power Station (3X500MW) for the period from 01.04.2017 to 31.03.2019. NTECL (NTPC Tamil Nadu Energy Company Ltd.)	26.06.2019	27.06.2019	Misc
27/RP/2018	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the order dated 28.5.2018 in Petition No. 146/MP/2017. Power Grid Corporation of India Limited	26.06.2019	26.06.2019	Review
315/GT/2018	Approval of tariff of Rampur Hydroelectric Project (412 MW) for the period from actual COD of first unit (13.5.2014) to 31.3.2019 SJVN Limited	26.06.2019	26.06.2019	Generation
Corrigendum in 227/MP/2017	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Lanco Amarkantak Power Limited (LAPL)	26.06.2019	26.06.2019	Misc
253/TT/2018	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 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 anticipated DOCO to 31-03-2019 for ASSET-I: 01x500MVA, 400/220kV/33 ICT and associated bays each at Warangal S/S, Khammam S/S, Gooty S/S and Kadapa S/S under System strengthening-XX in Southern Region under “System strengthening-XX” in Southern region. Power Grid Corporation of India Limited	25.06.2019	25.06.2019	Transmission
242/TT/2018	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 COD to 31.3.2019 for Asset I : 2X80 MVAR, 400 kV Switchable Line Reactors for 400 kV D/C Agra-Sikar TL at Agra Substation (COD: 1.8.2017), Asset II : 63 MVAR Line Reactor (to be used as Bus Reactor) connected to 400 kV Lower Subansiri-BNC-I Line Bay along with associated bays at ± 800 kV Biswanath Chariali HVDC Converter Terminal and Asset III : 63 MVAR Line Reactor (to be used as Bus Reactor) connected to 400 kV Lower Subansiri-BNC-III Line Bay at ± 800 kV Biswanath Chariali HVDC Converter Terminal under the transmission system associated with “NORTH EAST – NORTHERN/WESTERN INTERCONNECTOR–I PROJECT". Power Grid Corporation of India Limited	25.06.2019	25.06.2019	Transmission
29/TT/2019	Approval of transmission tariff from anticipated COD to 31.3.2019 for Asset-I: 1X125 MVAR 400 kV Bus reactor alongwith associated bays at Cuddapah Sub-station, 1X240 MVAR 765 kV Bus reactor alongwith associated bays at Kurnool Sub-station, 1X240 MVAR 765 kV Bus reactor alongwith associated bays at Nellore PS Sub-station, 1X240 MVAR 765 kV Bus reactor alongwith associated bays at Raichur Sub-station, Asset-II: 2X240 MVAR 765 kV Bus Reactors alongwith associated bays at Thiruvalam Sub-station under Installation of Bus reactors at Cuddapah, Nellore PS , Kurnool, Raichur and Thiruvalam in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	25.06.2019	25.06.2019	Transmission
I.A No.56/2019 in Petition No. 7/MP/2019	Application for seeking interim reliefs. Srijan Energy Systems Pvt. Limited	24.06.2019	25.06.2019	Misc
I.A. No.51/2019 in Petition No. 81/MP/2019	Petition under Section 79 (1) (c) and (f) and other applicable provisions of the Electricity Act, 2003, inter alia, seeking a declaration that the factor/event, namely, direction of Power Grid Corporation Limited to re-route the LILO of One Circuit of 765 kV D/C Aurangabad-Padghe Transmission Line at Shikarpur GIS, is a Force Majeure event under the TSA dated 24.6.2015 and further seeking extension of time period for achieving the SCoD of the Project under Article 4.4.2 of the TSA and other consequential reliefs. Chhattisgarh-WR Transmission Limited	24.06.2019	25.06.2019	Misc
263/MP/2018	Petition under Section 79(1) of the Electricity Act, 2003 and Sections 14 and 15 of the 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 grant of REC application of the Petitioner by Respondents. M/s ENN ENN CORP LIMITED	24.06.2019	24.06.2019	Misc
139/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding (“Competitive Bidding Guidelines”) and Article 10 of the Power Purchase Agreements dated 17.03.2010, 21.03.2013 and 27.11.2013 executed between GMR Warora Energy Limited and the Distribution Companies in the States of Maharashtra, Dadra and Nagar Haveli and Tamil Nadu respectively for compensation due to levy of charges for transportation of fly ash. GMR Warora Energy Limited	24.06.2019	24.06.2019	Misc
156/MP/2019	Petition seeking permission to continue withdrawl of start-up power from the Grid as per Deviation Settlement Mechanism (DSM) till first synchronization of KAPP-3 or 31.3.2020, whichever is earlier. Nuclear Power Corporation of India Limited (NPCIL)	21.06.2019	24.06.2019	Misc
166/MP/2019	Petition under Regulation 8 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for seeking permission to allow interchange of power for testing including full load testing and trial run operation of Unit-I of Lara STPP (2X800 MW), beyond the period of six months from the date of first synchronization. National Thermal Power Corporation	20.06.2019	20.06.2019	Misc
162/MP/2017	Petition under Section 79 (1)(c), (d) & (f) and other applicable provisions of the Electricity Act, 2003 seeking directions against the Respondent in relation to the Medium Term Open Access for transfer of power from the Western Region to Northern Region. KSK Mahanadi Power Company Limited	19.06.2019	20.06.2019	Misc
10/RP/2018 in Petition No. 39/TT/2015	Petition for review of order dated 12.12.2017 passed in Petition No. 39/TT/2015 under Section 94 of the Electricity Act, 2003 Power Grid Corporation of India Limited	18.06.2019	19.06.2019	Review
200/MP/2017 along with IA No.78/2018	Payment of outstanding dues towards the power sold to Telangana State Power Corporation Committee (TSPCC). Nirani Sugars Limited	17.06.2019	17.06.2019	Misc
I.A. No. 52/IA/2019 in Petition No. 209/MP/2017	Application for taking on record the latest developments pertaining to the dedicated transmission line of the Petitioner and for directions to HPSEBL and HPPTCL. AD Hydro Power Limited	17.06.2019	17.06.2019	Misc
251/MP/2018	Petition under Sections 79(1)(f) of the Electricity Act, 2003 read with Article 13 of the PPAs dated 7.8.2008 for payment of compensation pursuant to the relief of Change in Law granted by Commission’s order dated 31.5.2018. Adani Power (Mundra) Limited	13.06.2019	13.06.2019	Misc
24/TT/2018	Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Tariff of Transmission Lines Connecting between Karnataka and other Neighbouring States (Natural Inter State Transmission Lines) pertaining to Karnataka Power Transmission Corporation Limited, namely a) 220 kV S/C Line from Ambewadi - Ponda, b) 220 kV S/C Line from Ambewadi - Xyldom, c) 220 kV S/C Line from Sedam - Tandur, d) 220 kV S/C Line from Allipura - Ragalapadu, e) 220 kV S/C Line from Yerandanahalli – Hosur, f) 220 kV S/C Line from Kadakola - Kaniyampet and g) 110 kV S/C Line from Konaje - Manjeshwar for the period from 1.4.2014 to 31.3.2019. Karnataka Power Transmission Corporation Limited	12.06.2019	12.06.2019	Transmission
237/MP/2017 Along with I. A No.11/2018	Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 111 and 116 of CERC (Conduct of Business Regulations),1999 for seeking extension of time prescribed for implementation of the Commission’s Order dated 5.1.2016 in Petition No. 420/MP/2014 in the matter of ‘Endangering grid security due to non-implementation of contingency demand disconnection scheme for sudden loss of wind generation, non-availability of LVRT protection, non-scheduling of wind generation as per CERC (Indian Electricity Grid Code) Regulations, 2010 (IEGC) 6.5.23 (i), lack of necessary demand estimation as per IEGC Regulation 5.3 and not providing real time SCADA data to LDC.’, and for seeking relief to specific provisions of the aforementioned Order. Suzlon Energy Limited	12.06.2019	12.06.2019	Misc
295/TT/2018	Petition for determination of transmission tariff for Asset-1: Replacement of existing 1 no.50 MVA, 220/132 kV ICTs by 160 MVA, 220/132 kV ICT at Balipara Sub-station along with replacement of 132 kV equipment Asset-2: 2nd 400/220 kV, 315 MVA ICT, new 220 kV Bus arrangement (GIS) with 4 nos. of 220 kV Bays at Bongaigaon Sub- station of POWERGRID along with stringing of 2nd Circuit of 220 kV D/C Bongaigaon-Salakati TL and 1 no. of 220 kV line bay at Salakati Sub-station(for 220kV D/C Bongaigaon-Salakati TL) Power Grid Corporation of India Limited	12.06.2019	12.06.2019	Transmission
118/MP/2018	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation on account of events pertaining to change in law as per the terms of Power Purchase Agreement dated 25.7.2013 (PTC-PPA) executed between the Petitioner and the Respondent No. 6 and as per the terms of the back to back Power Purchase Agreement executed by PTC with Paschimanchal Vidyut Vitran Nigam Ltd (“PaVVNL”), Purvanchal Vidyut Vitran Nigam Ltd (“PuVVNL”), Madhyanchal Vidyut Vitran Nigam Ltd (“MVVNL”), Dakshinanchal Vidyut Vitran Nigam Ltd (“DVVNL”) dated 25.7.2013. TRN Energy Private Limited	12.06.2019	12.06.2019	Misc
11/RP/2018 In Petition No. 88/TT/2017	Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 19.12.2017 in Petition No. 88/TT/2017. Madhya Pradesh Power Transmission Company Limited	12.06.2019	12.06.2019	Review
177/TT/2018	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 132kV D/C Silchar- Hailakandi (AEGCL) Transmission line (Balance portion beyond LILO point) along with associated bays at Hailakandi (AEGCL) Substation from DOCO to 31.03.2019 under “Transmission system associated with Pallatana GBPP and Bongaigaon TPS”. Power Grid Corporation of India Limited	12.06.2019	12.06.2019	Transmission
272/TT/2018	Petition for determination of transmission tariff for Asset I -STATCOM System (+/-) 300 MVAR complete in all respect including Coupling transformer, Mechanically switched compensation (2x125 MVAR reactor), cooling system & STATCOM protection / controller etc at Ranchi Sub-station and Asset II - STATCOM System (+/-) 200MVAR complete in all respect including Coupling transformer, mechanically switched compensation (2x125 MVAR reactor and 2x125 MVAR Capacitor), cooling system and STATCOM protection / controller etc at Kishanganj Substation under “Eastern Region Strengthening Scheme –XI (ERSS-XI)” Power Grid Corporation of India Limited	11.06.2019	11.06.2019	Transmission
9/SM/2018	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. DGEN Transmission Company Limited	11.06.2019	11.06.2019	Misc
18/MP/2018	Petition under Section 79 (1) (c) and (f) and other applicable provision of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in the inter-State transmission and related matters) Regulations, 2009 against the action of the respondent in threatening to cancel the open access and encashment of bank guarantee. Adani Green Energy Limited	11.06.2019	11.06.2019	Misc
Corrigendum in 74/GT/2017	Corrigendum to order dated 29.4.2019 in Petition No. 74/GT/2017	11.06.2019	11.06.2019	Generation
344/MP/2018 Along with IA 26/2019	Miscellaneous petition filed under Regulation 24 read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) (Amendment) Regulations, 2009, Regulation no. 35 (Power to Relax) and Regulation no. 36 (Removal of Difficulty) of RLDC fees and Charges Regulation 2015 and in compliance of the directions of the Commission issued vide Orders in Petition nos. 240/TT/2015 by NERLDC, 241/TT/2015 by WRLDC, 242/TT/2015 by SRLDC, 243/TT/2015 by NRLDC, 244/TT/2015 by NLDC and 245/TT/2015 by ERLDC- Approval of the additional expenses on account of Wage Revision, Additional Manpower, Certification Linked Incentive, Increase in Performance Related Pay Kitty and additional O&M expenses for the control period 2014-19. Power System Operation Corporation Limited	10.06.2019	10.06.2019	Misc
214/MP/2018 along with IA Nos. 70/2018 and 101/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 of the PPAs dated 7.8.2008 in order dated 28.3.2018 in Case No. 104/MP/2017. Adani Power (Mundra) Limited	06.06.2019	07.06.2019	Misc
05/SM/2019	Calculation of Average Power Purchase Cost (APPC) at the national level	06.06.2019	06.06.2019	Misc
110/TT/2018	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 anticipated DOCO to 31-03-2019 for Transmission Asset ASSET-1: 1X500 MVA 400/230kV ICT along with associated bays and equipment at Arasur Substation, ASSET-2: 1X500 MVA 400/230kV ICT along with associated bays and equipment at Karaikudi Substation, ASSET-3: 1X500 MVA 400/230kV ICT along with associated bays and equipment at Tirunelveli Substation, ASSET-4: 1 X500 MVA 400/230kV ICT along with associated bays and equipment at Pondicherry Substation, ASSET-5: 1 X500 MVA 400/220kV ICT along with bays and equipment at Kozhikode Substation under “Augmentation of transformation capacity in Southern Region”. Power Grid Corporation of India Limited	06.06.2019	06.06.2019	Transmission
393/MP/2018	Petition under Section 79(1)(f) of the Electricity Act, 2003 directing PTC to establish the Payment Security Mechanism JSW Hydro Energy Limited	06.06.2019	06.06.2019	Misc
336/TT/2018	Approval of transmission tariff from COD to 31.03.2019 for 220 kV Kishanganga-Wagoora D/C line Partially on M/C tower along with associated bays at Wagoora Sub-station under “Transmission system associated with Kishenganga HEP” under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014. Power Grid Corporation of India Limited	04.06.2019	04.06.2019	Transmission
Review Petition No. 47/RP/2018 In Petition No. 117/GT/2018	Review of the order dated 09.10.2018 passed by the Hon’ble Commission in the matter of Approval of Generation Tariff of Koteshwar Hydro Electric Project (4x100 MW) for the period 01.04.2014 to 31.3.2019. THDC India Limited	04.06.2019	04.06.2019	Review
1/RP/2019 In Petition No. 7/TT/2018	Review under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of Business) Regulations, 1999 for review of the order dated 5.11.2018 passed by the Hon’ble Commission in Petition No. 7/TT/2018. Power Grid Corporation of India Limited	31.05.2019	03.06.2019	Review
156/MP/2018	Petition under Section 79(1)(b) and 79 (f) of the Electricity Act, 2003 seeking compensation/ relief for increased expenses due to certain events of Change in Law as per the applicable provisions of the PPAs dated 18.1.2014 and 20.1.2014. MB Power (Madhya Pradesh) Limited	03.06.2019	03.06.2019	Misc
227/MP/2017	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 read with regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999. Lanco Amarkantak Power Limited (LAPL) Corrigendum (Dated: 26.06.2019)	30.05.2019	30.05.2019	Misc
142/MP/2019 along with I.A. No. 47 of 2019	Petition under Section 94(1) (f) of the Electricity Act, 2003 for review and modification of the order dated 6.2.2019 in Petition No.L-1/44/2010-CERC. KSK Mahanadi Power Limited	29.05.2019	30.05.2019	Misc
163/TT/2018	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I Modification of 132 kV bus arrangement including switchgear to Double Main (DM) scheme with GIS at 220/132 kV Birpara Sub-station under Eastern Region Strengthening Scheme XIV in Eastern Region. Power Grid Corporation of India Limited	29.05.2019	29.05.2019	Transmission
Corrigendum of 255/MP/2017	Corrigendum to Commission’s order dated 30.4.2019.	29.05.2019	29.05.2019	Misc
94/MP/2017 Along with IA No. 22/2017	Petition under Section 79 (1)(f) of the Electricity Act, 2003 read with the relevant provisions of CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for seeking quashing of notices dated 16.3.2017, 24.3.2017, 6.4.2017 and email dated 19.4.2017 sent by the PGCIL and refund of the payments made under protest by the petitioner against the impugned invoices. Bharat Aluminum Company Ltd.	28.05.2019	28.05.2019	Misc
Review Petition No. 20/RP/2018 along with I.A. Nos. 46/IA/2019, 48/IA/2019 and 49/IA/2019 and Review Petition No.3/RP/2019	Petition of review and modification of the order dated 22.2.2018 passed in Petition No. 13/TT/2017 under section 94(1)(f) of the Electricity Act, 2003. Power Grid Corporation of India Limited	28.05.2019	28.05.2019	Review
180/MP/2017	Petition under Section 41 of the Electricity Act, 2003 read alongwith Central Electricity Regulatory Commission (Sharing of Revenue derived from utilization of Transmission Assets for other business) Regulations, 2007 for intimation to engage in other business for optimum utilization of transmission assets. Power Grid Corporation of India Limited	28.05.2019	28.05.2019	Misc
219/TD/2018	Application for grant of inter-State trading licence in electricity. NTPC Limited	27.05.2019	27.05.2019	Trading
Corrigendum in 16/RP/2018 in Petition No. 152/GT/2015	Corrigendum to order dated 25.4.2019 in Petition No. 16/RP/2018	24.05.2019	24.05.2019	Review
88/AT/2019	Application under Section 63 and Section 79 (1) (b) of the Electricity Act, 2003 for adoption of tariff for supply of power to NBPDCL and SBPDCL by JITPL and SKS Power Generation (Chhattisgarh) Ltd. with back to back agreement with the PTC India Ltd. Bihar State Power (Holding) Company Ltd.	24.05.2019	24.05.2019	Misc
323/GT/2018	Determination of tariff of Neyveli New Thermal Power Station (2 x 500 MW) of NLC India Limited for the period from anticipated date of commercial operation of Units I & II to 31.3.2019 NLC India Limited	23.05.2019	24.05.2019	Generation
Corrigendum in 144/MP/2017	Corrigendum to order dated 9.4.2019	23.05.2019	23.05.2019	Misc
217/TT/2017	Truing up of transmission tariff for 2009-14 tariff period under Regulation 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset-I: LILO of 400 kV D/C Baspa-Nathpa-Jhakri transmission line and Asset-II: Karcham Wangtoo Abdullapur 400 kV D/C Quad transmission line under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Jaypee Powergrid Limited	22.05.2019	22.05.2019	transmission
309/GT/2018	Revision of tariff of Nathpa Jhakri Hydro Electric Power Station (6 x 250 MW) for the period 1.4.2009 to 31.3.2014- Truing-up of the tariff determined by Commission’s order dated 20.6.2014 in Petition No. 168/GT/2013 SJVN Limited	22.05.2019	22.05.2019	Generation
38/TT/2017	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 COD to 31.3.2019 for Asset-I: 01 No. of 01x125 MVAR Bus Reactor (1st) and associated bay equipment at 400 KV Durgapur S/S, Asset-II: 01 No. of 1x125 MVAR Bus Reactor (2nd) and associated bay equipment at 400 KV Durgapur S/S , Asset-III: 01 Nos. of 125 MVAr Bus Reactor (1st) at Rengali Substation, Asset-IV: 01 Nos. of 125 MVAr Bus Reactor (2nd) at Rengali Substation, Asset-V: Installation of 01x125 MVAR Bus Reactor by replacing existing 1x50 MVAR Bus Reactor at 400 KV Rourkela S/S Asset-VI: Installation of 01x125 MVAR Bus Reactor in Parallel with existing 50(3X16.67) MVAR Bus Reactor at Biharshariff S/S Asset-VII: Installation of 2x125 MVAR Bus Reactor in Parallel with existing 2X50 MVAR Bus Reactor at Jamshedpur S/S Asset-VIII: Procurement of one 500 MVA, Single phase unit of 765/400 kV ICT for Eastern Region to be stationed at Gaya Sub-station (diverted to Ranchi) Asset-IX: Installation of 1X125 MVAR Bus Reactor at 400 kV Gazuwaka S/S and Asset-X: Converting 2X80 MVAr Line reactor to 2X80 MVAr switchable line reactor at Gorakhpur end for 400 kV Barh-II-Gorakhpur transmission line under Eastern Region Strengthening Scheme IX in Eastern Region”. Power Grid Corporation of India Limited	22.05.2019	22.05.2019	Transmission
258/TT/2018	Approval of transmission tariff for 2 Nos. Of 400 kV line bays at Srikakulam for termination of Srikakulam Pooling Station-Garividi 400 kV Quad D/C line under ''Sub-station works associated with strengthening of Transmission System beyond Vemagiri'' in Southern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	21.05.2019	21.05.2019	Transmission
256/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for 1 nos. 400 kV bay each at Salem New (Dharmapuri) and Madhugiri for terminating Salem New (Dharmapuri)-Madhugiri 765 kV S/C Line-2 (Initially charged at 400 kV) being implemented under tariff based bidding and 1 no. 63 MVAR line reactor at Madhugiri end of Salem New (Dharmapuri)-Madhugiri 765 kV S/C Line-2 (Initially charged at 400 kV) being implemented under tariff based bidding under "Common Transmission Scheme associated with ISGS projects in Nagapattinam / Cuddalore area of Tamil Nadu Part-A1 (b)" in Southern Region. Power Grid Corporation of India Limited	20.05.2019	20.05.2019	Transmission
Corrigendum in 102/TT/2018	Corrigendum to order dated 02.05.2019 in Petition No.102/TT/2018 Essar Power Transmission Company Limited	20.05.2019	20.05.2019	Misc
211/MP/2016	Petition under Section 19 of the Electricity Act, 2003 read with Regulation 14 and Regulation 7 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 seeking revocation of the Inter-State Trading Licence granted to M/s Global Energy Private Limited. Jindal Power Limited	17.05.2019	17.05.2019	Misc
8/MP/2014 284/MP/2018	Petition for evolving a mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law during Construction and Operating period GMR Warora Energy Limited	16.05.2019	16.05.2019	Misc
25/MP/2019	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Green Term Ahead Market (Renewable Energy) contracts at IEX. Indian Energy Exchange Limited	14.05.2019	15.05.2019	Misc
9/SM/2018	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. DGEN Transmission Company Limited	14.05.2019	15.05.2019	Misc
77/MP/2018	Petition under Section 79 (1) (b) read with Section 79(1)(f) of the Electricity Act, 2003 seeking directions for applicability of the provisions of PTC-PPA signed between Petitioner & PTC and Procurer PPA signed between PTC & discoms of UP, both on 25.7.2013 for the purpose of calculation of Penalties due to less than 80% availability for a Contract year. TRN Energy Private Limited	14.05.2019	14.05.2019	Misc
Petition No. (Review): 34/RP/2018 in Petition No. 229/MP/2019	Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of Business) regulations, 1999 for review of the Order dated 20.07.2018 passed by the Commission in Petition No. 229/MP/2017 Power Company of Karnataka Ltd.	14.05.2019	14.05.2019	Review
379/TD/2018	Application for grant of inter-State trading licence to Rajasthan Urja Vikas Nigam Limited. Rajasthan Urja Vikas Nigam Limited	13.05.2019	14.05.2019	Trading
Review Petition No. 20/RP/2018 In Petition No. 13/TT/2017	Petition of review and modification of the order dated 22.2.2018 passed in petition no. 13/TT/2017 under section 94(1)(f) of the Electricity Act, 2003. Power Grid Corporation of India Limited	13.05.2019	13.05.2019	Review
65/RP/2016 in Petition No.18/TT/2015 66/RP/2016 in Petition No.528/TT/2014 18/RP/2017 in Petition No. 92/TT/2011 19/RP/2017 in Petition No. 94/TT/2011	Application under Sections 79(1)(c), 79(1)(d), 79(1)(f), 79(1)(k) and 94 of the Electricity Act, 2003 read with Regulations 111, 112 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking recall of order dated 23.2.2016 in Petition No.18/TT/2015 Greenko Budhil Hydro Power Pvt. Ltd.	10.05.2019	10.05.2019	Review
96/MP/2018	Petition under Sections 79 (1)(c), Section 79 (1)(f) and Section 79 (1)(k) of the Electricity Act, 2003 read with the Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium term Open Access in inter-state transmission and related matters) Regulations, 2009 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking directions against Power Grid Corporation of India Limited for (i) payment of amounts due to the Petitioner in compliance of the Order dated 15.12.2017 of this Hon’ble Commission in Petition No. 141/TT/2015; and (ii) return of Bank Guarantee of ₹ 60 Crore furnished as per the extant regulations read with the Transmission Agreement dated 14.6.2010 and Long Term Access Agreement dated 17.6.2011. MB Power (Madhya Pradesh) Limited	10.05.2019	10.05.2019	Misc
Corrigendum in 92/MP/2015	Petition seeking directions with regard to difficulties in implementing some of the directions given in the order dated 16.2.2015 in Petition Nos. 92/MP/2014 along with IA Nos. 43/2014, 51/2014, 52/2014, 54/2014, 56/2014 and 59/2014, Petition No. 376/MP/2014, Petition No. 382/MP/2014, Petition No.393/MP/2014 and Review Petition No. 25/RP/2014 Power Grid Corporation of India Limited	10.05.2019	10.05.2019	Misc
130/MP/2018	Petition under section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Regulation 3(13) of CERC Tariff Regulations, 2014, Regulation 111 and 115 of the CERC (Conduct of Business) Regulations, 1999 and Regulation 3(13) of CERC Tariff Regulations, 2014 for extension of Cut-off date of Vindhyachal STPS, Stage- V (1×500 MW) from 31.03.2018 to 31.03.2019 NTPC Ltd.	09.05.2019	10.05.2019	Misc
Review Petition No. 36/RP/2018 in Petition No. 122/MP/2018	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 23.7.2018 in Petition No. 122/MP/2018. Lanco Anpara Power Limited	10.05.2019	10.05.2019	Review
Review Petition No. 3/RP/2019 in Petition No. 205/TT/2017	Petition for review and modification of the order dated 6.11.2018 in Petition No. 205/TT/2017. Powergrid Corporation of India Limited	09.05.2019	09.05.2019	Review
127/TT/2018	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 COD to 31.3.2019 for Asset-I: Combined Asset of 400 kV D/C Orai-Orai (UPPTCL) line and associated bays at both ends; 1000 MVA,765/400 kV ICT-I along with associated bays at Orai(GIS) Sub-station; 330 MVAR, 765 kV Bus Reactor-I along with bay at Orai Sub-station; Asset-II: 330 MVAR, 765 kV Bus Reactor-II along with bay at Orai Sub-station; Asset-III: 1000 MVA, 765/400 kV ICT-II along with associated bays at Orai(GIS) Sub-station; Asset-IV: 765 kV D/C Orai-Aligarh Line with associated bays including 240 MVAR Line Reactor in both Ckt at both end; Asset-V: Combined Asset of LILO of 765 kV S/C Kanpur-Jhatikara Line at Aligarh with associated bays; 330 MVAR, 765 kV Bus Reactor-I along with bay at Aligarh Sub-station; 330 MVAR switchable L/R in 765 kV S/C Kanpur-Aligarh Line at Aligarh; Asset-VI: Combined Asset of 330 MVAR, 765 kV Bus Reactor-II along with bay at Aligarh Sub-station; LILO of 765 kV S/C Agra-Meerut Line at Aligarh with associated bays; Asset-VII: Bay extension at Jhatikara end to convert line reactor of 765 kV S/C Kanpur-Jhatikara TL into switchable line reactor; Asset-VIII: Conversion of existing line reactor at Gwalior end of Satna-Gwalior Ckt-1 TL (to be LILO at Orai) in to switchable line reactor; Asset-IX: 765 kV D/C Jabalpur Pooling station - Orai TL along with 2x330 MVAR line reactor along with Bay Extension at 765/400 kV Jabalpur Pooling Station and 02 nos. 765 Jabalpur Line bays along with 2x330 MVAR line reactor at Orai S/s; Asset-X: LILO of one circuit of 765 kV Satna-Gwalior TL along with 765 kV Satna Line Bay at Orai Sub Station and 240 MVAR Line Reactor at Orai S/s and 765 kV Gwalior bay at Orai S/s under "Inter-Regional System Strengthening Scheme in WR and NR (Part-B) in Northern Region and Western Region”. Power Grid Corporation of India Limited	09.05.2019	09.05.2019	Transmission
Review Petition No. 6/RP/2019 in Petition No. 278/TT/2015	Petition for review and modification of the order dated 20.9.2017 in Petition No. 278/TT/2015. Odisha Power Transmission Corporation Limited	09.05.2019	09.05.2019	Review
157/MP/2018 alongwith I.A. No. 2 of 2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 18.05.2016 executed between Prayatna Developers Pvt. Ltd. and NTPC Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws. Prayatna Developers Private Ltd.	09.05.2019	09.05.2019	Misc
89/TD/2019	Petition for surrender of inter-State trading licence in Category -I granted to IL&FS Energy Development Limited. IL&FS Energy Development Company Limited	08.05.2019	09.05.2019	Trading
Review Petition No. 5/RP/2019 in Petition No. 214/TT/2015 alongwith IA No. 34 of 2019	Petition for review and modification of the order dated 9.10.2018 in Petition No. 214/TT/2017. Powergrid Corporation of India Limited	09.05.2019	09.05.2019	Review
29/MP/2018	Petition under section 79(1)(f) of the Electricity Act, 2003 read with Regulation 33(a) and 33(b) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and Medium Term Open Access in Interstate Transmission and related matters) Regulations, 2009 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking directions to PGCIL to facilitate connectivity and long term open access to the special purpose vehicles incorporated by the petitioner to implement the wind power projects awarded to it under the scheme of government of India, Ministry of New and Renewable Energy dated 28.10.2016 for setting up of 1000 MW ISTS-connected wind power projects subject to the provisions of the said scheme dated 28.10.2016. Inox Wind Infrastructure Services Ltd. (IWISL)	08.05.2019	08.05.2019	Misc
05/SM/2019	Calculation of Average Power Purchase Cost (APPC) at the national level	07.05.2019	08.05.2019	Misc
340/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreements executed between the Petitioners and NTPC Limited dated 12.05.2016, seeking release of Performance Bank Guarantees arbitrarily and illegally retained by NTPC Limited and seeking extension of time and deferral of the Scheduled Commissioning Date for the commissioning of two 70 MW solar power projects in accordance with Power Purchase Agreements dated 12.05.2016 executed under the National Solar Mission Phase-II, Batch-II, Tranche-I. Rising Sun Energy Private Limited	07.05.2019	07.05.2019	Misc
170/TT/2018	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset: NLC-KaraiKal 230 kV D/C Line (through LILO of the 230 kV Neyveli-Bahour S/C line at Karaikal) under NLC-Karaikal 230 kV D/C Line” in Southern Region. Power Grid Corporation of India Limited	07.05.2019	07.05.2019	Transmission
342/MP/2018 343/MP/2018	Petition under Section 79 of the Indian Electricity Act, 2003 seeking that the imposition of safeguard duty on the import of solar modules is covered as event of Change in Law in terms of the Article 12 of PPA which have led to an increase in the non-recurring expenditure for the Project and to evolve a suitable mechanism to compensate the Petitioners. ACME Rewa Solar Energy Private Limited	02.05.2019	03.05.2019	Misc
375/TT/2018	Petition for determination of transmission tariff from COD to 31.3.2019 for 10 nos. of assets under “Northern Regional Transmission Strengthening Scheme” in Northern Region” under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	03.05.2019	03.05.2019	Transmission
277/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Asset I: Shifting of 1x315 MVA, 400/220 kV ICT from any suitable location (after replacement by 1x500 MVA ICT) and install it at Jamshedpur 400/220 kV Sub-station as 3rd ICT along with associated bays, Asset- II: Modification of 132 kV Bus arrangement with GIS bays at 220/132 kV Purnea Sub-station, Asset-III: Spare 1 no unit of 765 kV,110 MVAR Single Phase Reactor stationed at Sasaram, Asset-IV: 3rd 500 MVA, 400/220 kV ICT at Patna (Powergrid) Sub-station along with associated bay Asset-V: 01 No. 500 MVA Single phase spare unit of 765/400 kV ICT at Angul Sub-station Asset-VI: 01 No. 500 MVA Single phase spare unit of 765/400 kV ICT at Sundergrah Sub-station under Eastern Region Strengthening Scheme XII in Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	03.05.2019	03.05.2019	Transmission
341/GT/2018	Petition for approval of tariff of Meja Thermal Power Station Stage-I (2 x 660 MW) for the period from anticipated date of commercial operation of Unit-I (i.e. 31.10.2018) to 31.3.2019 Meja Urja Nigam private Limited	02.05.2019	02.05.2019	Generation
L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of April to June, 2019 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. National Load Despatch Centre	02.05.2019	02.05.2019	Misc
102/TT/2018 along with 60/IA/2018	Determination of tariff of two bays at Gandhar Switchyard owned by NTPC for the period i.e. 23.2.2013 to 31.3.2014 under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and for the period 1.4.2014 to 31.3.2019 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 Essar Power Transmission Company Limited Corrigendum (Dated: 20.05.2019)	02.05.2019	02.05.2019	Transmission
367/TT/2018	Approval of transmission tariff from actual/anticipated COD to 31.3.2019 for “Salem Pooling Station – Madhugiri Pooling Station 765 kV S/C Line (initially charged at 400 kV) along with associated Bays & equipments at Salem PS and Madhugiri PS and 400 kV 63 MVAR line reactor at Madhugiri end only of the Salem Pooling Station – Madhugiri 765 kV S/C Line (Initially charged at 400 kV) under Common System Associated with Coastal Energen Private Limited & Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area – Part-B” in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	30.04.2019	01.05.2019	Transmission
4/SM/2019	Extension of validity of Renewable Energy Certificates (RECs) due to expire between April, 2019 and October, 2019	30.04.2019	30.04.2019	Misc
289/MP/2018	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 seeking payment of Capacity Charges and Transmission Charges as per the applicable provisions of the PPAs dated 18.1.2014 and 20.1.2014. MB Power (Madhya Pradesh) Limited	30.04.2019	30.04.2019	Misc
255/MP/2017	Petition under section 79(1) (b) and 79 (1) (f) of the Electricity Act, 2003 for claiming compensation on account of events pertaining to change in law as per the terms of Power Purchase Agreement dated 25.3.2011 (PPA) executed between the Petitioner and the Respondent No. 2 and as per the terms of the Power Supply Agreement (PSA) dated 05.01.2011 executed between Respondent No.1 and Respondent No. 2. Adhunik Power and Natural Resources Limited Corrigendum (Dated: 29.05.2019)	30.04.2019	30.04.2019	Misc
368/TT/2018	Approval under Sections 62 and 79(1)(d) of the Electricity Act, 2003 read with Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff for circuit 1(b) of 400 kV D/C Teesta III-Rangpo Section upto LILO point at Rangpo for control period 2014-19 under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Teestavalley Power Ltd.	30.04.2019	30.04.2019	Transmission
28/TT/2019	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset- 1: 2 nos. 220 kV line bays at 400/220 kV Damoh Sub-station, Asset-2 : 400/220 kV, 500 MVA, ICT 1 & 2 with associated bays and 2 nos. 220 kV downstream bays at Vadodara Sub-station and Asset-3: 2 nos. 220 kV downstream bays at Vadodara Sub-station under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	30.04.2019	30.04.2019	Transmission
312/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Combined Asset:(i) 1 No. of 12ῼ Series Bus reactor at Mandola 400/220 kV (Powergrid) Sub-station along with associated bays, (ii) 1 No. of 12ῼ Series Bus reactor at Ballabhgarh 400/220 kV (Powergrid) Sub-station along with associated bays, (iii) 1 no. Series Line Reactor of 12ῼ in Dadri-Mandola 400 kV, Ckt-I and (iv) 1 no. Series Line Reactor of 12ῼ in Dadri-Mandola 400 kV, Ckt-II under “Provision of Series Reactors in Northern Region” for tariff block 2014-19 period under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd.,	30.04.2019	30.04.2019	Transmission
306/GT/2018	Petition for approval of tariff of Lara Super Thermal Power Station (2 x 800 MW) for the period from anticipated date of commercial operation of Unit-I (i.e. 30.9.2018) to 31.3.2019 NTPC Limited	30.04.2019	30.04.2019	Generation
376/GT/2018	Petition for approval of tariff of Gadarwara Super Thermal Power Station (2 x 800 MW) for the period from anticipated date of commercial operation of Unit-I (i.e. 10.12.2018) to 31.3.2019 NTPC Limited	30.04.2019	30.04.2019	Generation
262/MP/2017	Petition seeking amendment to the transmission license granted to the Petitioner vide order dated 9.5.2011, passed in Petition No. 105 of 2010, for including the 2 nos. 400 kV line bays, 2 nos. 400 kV tie bays and part of 400/220 kV substation equipment at Raipur Sub-station of PGCIL. Jindal Power Ltd.	30.04.2019	30.04.2019	Misc
74/GT/2017	Petition for approval of tariff of Muzaffarpur Thermal Power Station, Stage-II (2 x 195 MW) from COD of Unit-I (18.3.2017) to 31.3.2019. Kanti Bijlee Utpadan Nigam Limited Corrigendum (Dated: 11.06.2019)	29.04.2019	29.04.2019	Generation
37/MP/2019 Along with I.A. No. 19/2019	Petition under Section 38 (2) of the Electricity Act, 2003 read with Section 79 (1) (c) and Section 79 (1) (k), along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, and (iii) Central Electricity Regulatory Commission (Sharing of inter-State Transmission charges and Losses) Regulations, 2010 for grant of Regulatory Approval for execution of the Transmission System for evacuation of power from potential solar and wind energy zones in Western Region. Power Grid Corporation of India Limited	26.04.2019	26.04.2019	Misc
271/TT/2018	Approval of transmission tariff from COD to 31.3.2019 of five assets under “Eastern Region Strengthening Scheme XIV in Eastern Region“ under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	25.04.2019	26.04.2019	Transmission
244/TT/2018	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: Chittorgarh – Ajmer 765 KV D/C line along with associated bays and 240 MVAR Switchable Line reactors at both end under “Green Energy Corridors: Inter State Transmission Scheme (ISTS)- Part-B” in Northern Region. Power Grid Corporation of India Limited	25.04.2019	26.04.2019	Transmission
261/TT/2018	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 COD to 31.3.2019 for Asset 1- 1 no. 765 kV line bay at 765/400kV Bilaspur Pooling Station (for Sipat STPS (NTPC) - Bilaspur PS (PG) 765kV 3rd S/C) under “POWERGRID Works associated with Additional System Strengthening for Sipat STPS” in Western Region. Power Grid Corporation of India Limited	25.04.2019	26.04.2019	Transmission
124/TT/2018	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 31.3.2019 for Asset-I: 220kV Kishanganga-Amargarh D/C line on M/C tower under “Transmission system associated with Kishenganga HEP” in Northern Region. Power Grid Corporation of India Limited	25.04.2019	26.04.2019	Transmission
96/TT/2019 alongwith I.A. No.33/IA/2019	Petition under Sections 62 and 79(1)(d) of the Electricity Act, 2003 read with Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff of the 400 kV D/C Rangpo-Kishanganj Section, 2 nos. of line bays and 2 nos. of 63 MVAR reactors of 400 kV Teesta III - Kishanganj Transmission System for the control period 2014-19 under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Teestavalley Power Ltd.	25.04.2019	26.04.2019	Transmission
67/MP/2018	Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and with Regulation 54 of CERC (Terms and Condition of Tariff) Regulation, 2014 for Relaxation of cut -off date of Vallur Thermal Power Station (3X500MW). NTECL (NTPC Tamil Nadu Energy Company Ltd.)	25.04.2019	25.04.2019	Misc
95/RC/2019	Approval of the panel for appointment as Independent Directors on the Board of Indian Energy Exchange Ltd. Indian Energy Exchange Ltd	25.04.2019	25.04.2019	Misc
162/TT/2018	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset: 02 Nos 400 kV line bays at Ranchi 400 kV Sub-station for Raghunathpur TPS - Ranchi 400 kV D/C Transmission Line under Common Scheme for 765 kV Pooling Stations and Network for NR, Import by NR from ER and from NER/SR/WR via ER and Common scheme for network for WR and Import by WR from ER and from NER/SR/WR via ER in Eastern Region. Power Grid Corporation of India Limited	25.04.2019	25.04.2019	Transmission
16/RP/2018 in Petition No. 152/GT/2015	Review of Commission’s Order dated 26.12.2017 in Petition No.152/GT/2015 pertaining to truing-up of tariff for the period 2011-14 and determination of tariff for the period 2014-19 in respect of 1050 MW unit of Maithon Power Limited Maithon Power Limited Corrigendum (Dated: 24.05.2019)	25.04.2019	25.04.2019	Review
364/TT/2018	Approval of transmission tariff from actual/anticipated COD to 31.3.2019 for Asset-I: 400 kV D/C Silchar-Melriat transmission line (Charged at 132 kV) alongwith associated bays, Asset-II: LILO of 132 kV S/C Aizawl-Zemabawk Transmission Line along with associated bays at Melriat Sub-station (New), Asset-III: 132 kV D/C Melriat (New)– Sihhmui Transmission Line alongwith associated bays, Asset-IV: 4x5 MVAR (including 01 no hot spare), 132 kV, 1-ph, Bus Reactor at Melriat S/S alongwith Melriat (PG) GIS Sub-station under the transmission system associated with “Transmission system associated with Pallatana GBPP and Bongaigaon TPS” under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	24.04.2019	25.04.2019	Transmission
302/MP/2018	Petition seeking additional time period to comply with the Commission`s directions regarding Networth Norms and Shareholding Pattern as prescribed under Regulations 18(i), 19(1) and 20 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010. Power Exchange India Limited	24.04.2019	25.04.2019	Misc
Suo Motu Petition No. 18/SM/2015 Along with IA Nos. 50/2017 and 44/2018	Suo-motu Petition in the matter of declaration of commercial operation of Units 20 to 50 of Mundra Ultra Mega Power project developed by Coastal Gujarat Power Limited.	25.04.2019	25.04.2019	Suo-motu
297/MP/2018	Petition under Sections 63 and 79(1)(f) read with Section 79(1)(c) of the Electricity Act, 2003 seeking compensatory and declaratory relief under the Transmission Services Agreement dated 7.12.2010 on account of certain Change in Law events inter alia pursuant to the liberty granted by this Commission vide its order in Petition No. 216/MP/2016 dated 25.6.2018. Bhopal Dhule Transmission Company Ltd.	24.04.2019	24.04.2019	Misc
64/TT/2018	Revision of order dated 20.7.2018 in Petition No. 64/TT/2018 consequent to order dated 16.04.2019 in Petition No. 39/RP/2018. Power Grid Corporation of India Limited	23.04.2019	24.04.2019	Transmission
Review Petition No.5/RP/2018 in Petition No. 70/TT/2017	Review of Commission’s order dated 21.11.2017 in Petition No. 70/TT/2017 regarding determination of transmission charges for assets viz- 765 kV line bays at Jharsuguda (Sundergarh) PS under the Transmission System Associated with Darlipalli TPS in Eastern Region. Power Grid Corporation of India Limited	23.04.2019	24.04.2019	Review
6/GT/2017	Approval of tariff of Parbati Hydroelectric Project, Stage-III (520 MW) for the period from 1.4.2014 to 31.3.2019 NHPC Ltd	23.04.2019	24.04.2019	Generation
77/MP/2019	Petition for revocation of inter-State trading licence granted to Jindal Poly Films Limited. Jindal Poly Films Limited	18.04.2019	24.04.2019	Misc
204/MP/2018	Petition for directions to the Respondents, National Load Despatch Centre and Tamil Nadu Transmission Corporation Limited - State Nodal Agency for the revalidation of accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and consequent reliefs Eingur Wind Energy Private Limited	23.04.2019	24.04.2019	Misc
Review Petition No. 21/RP/2018 in Petition No. 110/MP/2016	Review Petition under Section 94 of the Electricity Act, 2003 read with Regulations 103, 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with order 47 Rule 1 of the Code of Civil Procedure, 1908 for review of order dated 3.4.2018 read with corrigendum dated 26.4.2018 in Petition No. 110/MP/2016. Power Grid Corporation of India Limited	23.04.2019	24.04.2019	Review
224/MP/2017	Petition under Section 79(1) (d) of the Electricity Act, 2003 read with Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 seeking relaxation in the O&M norms specified under Regulation 29 (4) of the Tariff Regulations, 2014. North East Transmission Company Ltd.	16.04.2019	23.04.2019	Misc
106/TT/2018	Approval under Regulation- 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of transmission tariff from CODto 31.3.2019 for Asset: 400kV D/C (Quad) Nabinagar-II-Gaya transmission line with 02 nos associated bays at Gaya Sub-station associated with Transmission System for Nabinagar-II TPS under Eastern Region. Power Grid Corporation of India Limited	22.04.2019	23.04.2019	Transmission
164/MP/2018 alongwith I.A. 5 of 2019 165/MP/2018 alongwith I.A. 6 of 2019	Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between Parampujya Solar Energy Pvt. Ltd. and the Respondents, for seeking approval of Change in Law events due to enactment of the GST Laws. Parampujya Solar Energy Pvt. Ltd. (PSEPL)	18.04.2019	18.04.2019	Misc
230/MP/2018	Petition under Section 142 of the Electricity Act, 2003 for violation of Regulation 10 of the DSM Regulations, 2014 and for persistent default in payment of ERLDC charges stipulated under CERC (RLDC Fees & Charges and related matters) Regulations, 2015 by M/s Ind-Barath Energy (Utkal) Ltd. Eastern Regional Load Despatch Centre	16.04.2019	18.04.2019	Misc
170/GT/2017 171/GT/2017 234/MP/2017	Petition for approval of generation tariff for shared hydro projects of Rajasthan & Madhya Pradesh installed in Rajasthan namely Jawahar Sagar Hydel Power Station for the years 2012-13 & 2013-14 Rajasthan Rajya Vidyut Prasaran Nigam Ltd.	16.04.2019	16.04.2019	Generation
Review Petition No. 29/RP/2018 Alongwith IA No.64/2018 in Petition No. 216/MP/2016	Petition for review of the order dated 25.6.2018 in Petition No. 216/MP/2016 under Section 94 of the Electricity Act, 2003 read with Order 47 Rule 1 of the CPC and Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited	15.04.2019	16.04.2019	Review
Review Petition No. 39/RP/2018 in Petition No. 64/TT/2018	Petition for review and modification of the order dated 20.7.2018 in Petition No. 64/TT/2018 under section 94(1)(f) of the Electricity Act, 2003. Power Grid Corporation of India Limited	16.04.2019	16.04.2019	Review
Corrigendum in 169/TT/2018	Corrigendum to order dated 22.2.2019 in Petition No. 169/TT/2018 Power Grid Corporation of India Limited	16.04.2019	16.04.2019	Transmission
Review Petition No. 48/RP/2018 along with IA No. 103/2018 in Petition No. 261/MP/2017	Review of Commission’s order dated 6.11.2018 in Petition No. 261/MP/2017Kudgi Transmission Limited	16.04.2019	16.04.2019	Review
Review Petition No. 41/RP/2018 In Petition No. 165/GT/2017	Petition seeking review of order dated 5.9.2018 in Petition No. 165/GT/2017 regarding approval of tariff of Koteshwar Hydroelectric project (400 MW) for the period from 1.4.2011 to 31.3.2014. THDC India Limited	16.04.2019	16.04.2019	Review
138/MP/2018	Petition under Section 79 of the Electricity Act 2003 read with Regulation 14 & 15 of the Central Electricity Regulatory Commission (Terms and Conditions of Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 challenging the illegal and arbitrary rejection of grant of REC application of the Petitioner by the Respondent. DCM Shriram Ltd.	12.04.2019	12.04.2019	Misc
Corrigendum in 310/GT/2018	Corrigendum to Commission’s Order dated 9.4.2019. SJVN Limited.	12.04.2019	12.04.2019	Generation
233/TT/2018	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 anticipated DOCO to 31-03-2019 for Transmission Asset-LILO of existing Neyveli TS-II – Pondicherry 400KV S/c at NNTPS generation switchyard under “Transmission system for evacuation of power from 2X500MW Neyveli Lignite Corporation Ltd. TS-1(Replacement) (NNTPS)” in Southern Region. PGCIL.	12.04.2019	12.04.2019	Transmission
292/MP/2018	Petition under Section 66 & 79 of the Electricity Act, 2003 read with Regulations 14 & 15 of CERC (Terms and Conditions for recognition & issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondents, National Load Despatch Centre and the State Load Despatch Centre, to effect accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and consequent reliefs. Gokak Power & Energy Limited.	12.04.2019	12.04.2019	Misc
206/MP/2018 alongwith I.A. 4 of 2019 209/MP/2018 alongwith I.A. 7 of 2019 226/MP/2018 212/MP/2018 alongwith I.A. 8 of 2019 207/MP/2018 alongwith I.A. 1 of 2019 210/MP/2018 alongwith I.A. 3 of 2019	Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between Petitioners Ltd. and the Respondents, for seeking approval of Change in Law events due to enactment of the GST Laws. Parampujya Solar Energy Pvt. Ltd.	11.04.2019	12.04.2019	Misc
128/MP/2018	Revision of Transmission Tariff for Asset-I : 400 kV D/C Palatana - Silchar Twin Moose Conductor Transmission Line - 247.39 km, Asset-II: 400 kV D/C Silchar- Byrnihat (one circuit on D/C towers) Twin Moose Conductor Transmission Line : 214.41 km, Asset-III: 400 kV D/C Byrnihat-Bongaigaon (one circuit on D/C towers) Twin Moose Conductor Transmission Line -201 km, Asset IV: 400 kV D/C Silchar Azara (one circuit on D/C towers) Twin Moose Conductor Transmission Line- 256.41 km and Asset-V: 400 kV D/C Azara - Bongaigaon (one circuit on DIC towers) Twin Moose Conductor Transmission Line-159 km under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. North East Transmission Company Limited.	11.04.2019	12.04.2019	Misc
243/TT/2018	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 Expansion and Replacement of existing SCADA/EMS System at SLDC’s of Northern Region (NR ULDC Phase-II)”. PGCIL.	11.04.2019	12.04.2019	Transmission
374/MP/2018	Petition under Section 79 (1)(b) of the Electricity Act, 2003 read with Article 18.1 of the Power Purchase Agreements (PPAs) dated 6.2.2007 and 2.2.2007 under 1000 MW Bid-01 and 1000 MW Bid-02 respectively, executed between Gujarat Urja Vikas Nigam Limited and Adani Power (Mundra) Limited for approval of amendments to the PPAs by way of Supplemental PPAs. Gujarat Urja Vikas Nigam Limited.	12.04.2019	12.04.2019	Misc
318/MP/2018	Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 7 of the 5th amendment of the CERC (Sharing of Inter State Transmission Charges and Losses) Regulation 2010 thereby seeking quashing of the letters dated 28.3.2018, 29.3.2018 and 3.10.2018 issued by PGCIL. M/s SEI Sunshine Power Private Limited.	09.04.2019	10.04.2019	Misc
144/MP/2017	Petition under Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations 2016 and Central Electricity Regulatory Commission's DOP on Reserve Shutdown and Compensation Mechanism dated 5.5.2017 for seeking upward revision of the Technical Minimum fixed for schedule of operation of NLCIL lignite based Generating Stations (TPS I Expn, TPS II stage 1 & 2, TPS II Expn) and other related issues. NLCIL. Corrigendum (Dated: 23.05.2019)	09.04.2019	09.04.2019	Misc
13/RP/2018 in 187/MP/2015 with IA No 13/IA/2018	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 seeking review of the order dated 11.10.2017 in Petition No. 187/MP/2015. PGCIL.	09.04.2019	09.04.2019	Review
310/GT/2018	Revision of annual fixed charges of Nathpa Jhakri Hydro Power Station (1500 MW) for the period from 1.4.2004 to 31.3.2009. SJVN Limited. Corrigendum (dated: 12.04.2019)	09.04.2019	09.04.2019	Generation
331/MP/2018	Petition for recovery of unpaid dues and implementation of orders dated 31.8.2017 in Petition No. 28/MP/2016 read with order dated 20.3.2018 in Petition No. 192/MP/2016 and order dated 26.12.2017 in Petition No. 152/GT/2015 for (a) recovery of unpaid bills and imposition of late payment surcharge thereon and (b) recovery of ash disposal expenses. Maithon Power Ltd.	08.04.2019	08.04.2019	Misc
125/TT/2018	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: 400 kV D/C Allahabad – Kanpur Line along with associated bays at both ends including 2x50 MVAR Line Reactor at Kanpur end (DOCO: 28.09.2017) under Northern Regional System Strengthening Scheme – XXX. Power Grid Corporation of India Limited	08.04.2019	08.04.2019	Transmission
Review Petition No. 30/RP/2018 In Petition No. 133/TT/2017	Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 29.6.2018 in Petition No. 133/TT/2017. Power Grid Corporation of India Limited	05.04.2019	05.04.2019	Review
Review Petition No. 43/RP/2018 in Petition No. 215/TT/2016	Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 9.7.2018 in Petition No. 215/TT/2016. Power Grid Corporation of India Limited	05.04.2019	05.04.2019	Review
107/TT/2018	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 communication system for DVC under Expansion/ Up gradation of SCADA/ EMS System of SLDCs of Eastern Region (BSPTCL & DVC). Power Grid Corporation of India Limited	05.04.2019	05.04.2019	Transmission
7/GT/2017	Approval of tariff of Parbati Hydroelectric Project, Stage-III (520 MW) for the period from 24.3.2014 to 31.3.2014 NHPC Ltd	05.04.2019	05.04.2019	Generation
142/GT/2016	Approval of tariff of Mauda STPS, Stage-II (2 x 660 MW) for the period from actual date of commercial operation of Units-I & II till 31.3.2019 NTPC Ltd	05.04.2019	05.04.2019	Generation
Review Petition No. 19/RP/2018 in Petition No. 62/MP/2017	Petition for review of the order dated 26.3.2018 in Petition No. 62/MP/2017 under Section 94 of the Electricity Act, 2003 read with order 47 Rule 1 of the CPC and Regulation 103 (1) of the Central Electricity Regulatory Commissions (Conduct of Business) Regulations, 1999. Powergrid NM Transmission Limited	04.04.2019	05.04.2019	Review
290/MP/2018	Petition under Section 79 (1) (c) read with 79 (1) (k) of the Electricity Act, 2003 for allowing M/s S.V. Power Private Limited to use the dedicated transmission line (Petitioner`s plant to Bharari, Bilaspur Pooling Station of PGCIL) on sharing basis along with other beneficiaries. ACB India Limited	03.04.2019	05.04.2019	Misc
15/RP/2018 in Petition No. 98/TT/2016	Petition for review and modification of the order dated 30.8.2016 in Petition No. 98/TT/2016 under section 94(1)(f) of the Electricity Act, 2003 Power Grid Corporation of India Limited	04.04.2019	05.04.2019	Review
128/GT/2017	Petition for approval of tariff of Tripura Gas Based Power Plant 101 MW for the period from COD of its Gas Turbine unit to 31.3.2019. North Eastern Electric Power Corporation Ltd	04.04.2019	04.04.2019	Generation
23/MP/2018	Petition under Section 79(1) (c), Section 18 and Section 17(3) of the Electricity Act, 2003 and invoking all other enabling powers of the Central Electricity Regulatory Commission permitting the amendment of the Transmission License dated 14.11.2014 granted to the NRSS XXIX Transmission Limited for establishing Transmission System for Northern Region System Strengthening Scheme NRSSXXIX. NRSS XXIX Transmission Limited	02.04.2019	03.04.2019	Misc
392/MP/2018	Approval under Section 17 (3) and (4) of the Electricity Act, 2003 by way of creation of security interest in favour of Security Trustee/Lenders and other security creating documents/financing agreements by way of mortgage/hypothecation/assignment of mortgage properties and project assets of Fatehgarh-Bhadla Transmission Limited. Fatehgarh-Bhadla Transmission Limited	02.04.2019	02.04.2019	Misc
386/TD/2018	Petition for change of name of trading licensee from JSW Green Energy Limited to JSW Power Trading Company Limited. JSW Power Trading Company Limited	02.04.2019	02.04.2019	Trading
371/MP/2018	Petition for in-principle approval for inclusion of Additional capitalization expenditure for refurbishment/replacement of equipments of SVC at Kanpur sub-station under Section 14 (3) (vii) and 14 (3) (ix) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Rihand Transmission System in Northern Region for the Tariff block 2014-19. Power Grid Corporation of India Limited	02.04.2019	02.04.2019	Misc
71/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding ("Competitive Bidding Guidelines") and Article 10 of the PPA dated 17.3.2010 between Maharashtra State Electricity Distribution Company Limited and EMCO Energy, PPA dated 21.3.2013 with Electricity Department of Union Territory of Dadra and Nagar Haveli and EMCO Energy, PPA dated 27.11.2013 between GMR Energy Trading Limited and the Tamil Nadu Generation and Distribution Corporation Limited through EMCO Energy Limited for compensation due to Change in Law. GMR Warora Energy Limited	02.04.2019	02.04.2019	Misc
72/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding ("Competitive Bidding Guidelines") and Article 10 of the PPA dated 9.11.2011 between GMR Kamalanga Energy Ltd. and Bihar State Electricity Board and (b) Article 13 of the PPA dated 12.3.2009 between GMR Energy Ltd. (on behalf of GMR Kamalanga Energy Limited) and PTC India Ltd. with back to back PPA between PTC India Ltd. and Haryana Distribution companies for compensation due to Change in Law. GMR Kamalanga Energy Limited	02.04.2019	02.04.2019	Misc
Corrigendum in 248/MP/2016 with IA No. 64/2016	Corrigendum to order dated 24.1.2019 Kudgi Transmission Limited	02.04.2019	02.04.2019	Misc
Review Petition No. 45/RP/2018 in Petition No. 213/TT/2017	Petition for review and modification of the order dated 20.9.2018 in Petition No. 213/TT/2017 under section 94(1)(f) of the Electricity Act, 2003. Power Grid Corporation of India Limited	02.04.2019	02.04.2019	Review
238/MP/2017	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 seeking extension of the scheduled COD and increase in transmission charges due to unforeseen and uncontrollable events post award of ERSS-VI Transmission Scheme implemented by Darbhanga-Motihari Transmission Co. Ltd. under Tariff Based Competitive Bidding guidelines. Darbhanga-Motihari Transmission Company Limited	29.03.2019	30.03.2019	Misc
195/MP/2017	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with statutory framework for tariff based competitive bidding for transmission services. NRSS XXXI (B) Transmission Limited	29.03.2019	30.03.2019	Misc
59/MP/2019	Petition under Regulation 8 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for seeking permission to allow interchange of power for testing including full load testing and trial run operation of Unit-I of Lara STPP (2X800 MW), beyond the period of six months from the date of first synchronization. NTPC Limited	22.03.2019	25.03.2019	Misc
Review Petition No. 31/RP/2018 in Petition No. 110/TT/2017	Petition for review and modification of order dated 29.6.2018 in Petition No. 110/TT/2017 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited	25.03.2019	25.03.2019	Review
249/GT/2016	Approval of tariff in respect of Teesta III Hydroelectric Power Project (1200 MW) for the period from the anticipated date of commercial operation (COD) of the units till 31.3.2019 Teesta Urja Ltd	25.03.2019	25.03.2019	Generation
194/MP/2017 I.A. No. 23/2019	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with Article 16 of the TSA and tariff based competitive bidding guidelines for transmission service, for claiming relief under TSA dated 14.3.2016 relating to implementation of the transmission project elements. North Karanpura Transco Limited	20.03.2019	22.03.2019	Misc
300/MP/2018	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Regulation 14 (3) (ii) and Regulation 8 (3) (ii) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff)Regulations, 2014 and read with statutory framework governing procurement of power through Competitive Bidding and Article 10 and 13 of the respective Power Purchase Agreements executed between GMR Kamalanga Energy Limited and its beneficiaries, seeking compensation on account of Change in Law events impacting revenues and costs during the Operating Period. GMR Kamalanga Energy Limited	20.03.2019	20.03.2019	Misc
54/MP/2018	Miscellaneous Petition seeking adjudication of dispute between NLC and Rajasthan Discoms on the issue of non-implementation of ABT from the date of COD of Barsingsar Thermal Power station in Rajasthan from November, 2011 to December, 2017 and consequential short admittance of the bills thereof. NLC India Limited	19.03.2019	20.03.2019	Misc
1/SM/2019 (Suo-Motu)	Determination of levellised generic tariff for FY 2019-20 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2017.	19.03.2019	20.03.2019	Suo-Motu
Review Petition No. 28/RP/2018 in Petition No. 183/TT/2016 alongwith I.A. No. 61/2018 and IA No. 62/2018	Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 14.11.2017 in Petition No. 183/TT/2016. DANS Energy Private Limited	19.03.2019	20.03.2019	Review
114/MP/2017 alongwith I.A No. 73/2018	Petition under Section 79 (1) (c) read with Section 28 and 29 of the Electricity Act, 2003 and the applicable Regulations notified by the Commission in respect of transmission capacity allocation to the generating projects in Sikkim qua Teesta-V 400 kV line i.e Rangpo- Siliguri 400 kV d/C line inter-State Transmission system of PGCIL pending the construction and completion of the Teesta-III Kishanganj 400 kV D/C quad-moose line by Teesta Valley Power Transmission Limited. DANS Energy Private Limited	19.03.2019	19.03.2019	Misc
Review Petition No. 46/RP/2018 In Petition No. 192/TT/2017	Review Petition No. 46/RP/2018 seeking review of order dated 9.10.2018 in Petition No. 192/TT/2017. Power Grid Corporation of India Limited	19.03.2019	19.03.2019	Review
35/MP/2018	Petition under Section 79 (1) (f) read with CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking refund of the POC charges for 260 MW in Eastern Region granted under the Bulk Power Transmission Agreement dated 1.7.2016. M/S GMR Kamalanga Energy Limited	19.03.2019	19.03.2019	Misc
37/RP/2018 In Petition No. 1/TT/2018	Review Petition under Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Section 94 (1)(f) of the Electricity Act, 2003 for Review of the Order dated 23.7.2018 passed by the Hon’ble Commission in Petition No.1/TT/2018. Power Grid Corporation of India Limited	19.03.2019	19.03.2019	Review
130/GT/2014	Determination of tariff of Barh Super Thermal Power Station, Stage-II (2 x 660 MW) from the anticipated COD of first unit [Unit-IV] (30.6.2014) till 31.3.2019 NTPC Limited	18.03.2019	18.03.2019	Generation
368/TT/2018	Approval under section 62 and 79(1)(d) of the Electricity Act, 2003 read with regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff for circuit 1 (b) of 400 kV D/C Teesta III-Rangpo Section upto LILO point at Rangpo for control period 2014-19 under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Teestavalley Power Transmission Ltd.	14.03.2019	15.03.2019	Transmission
145/TT/2018 alongwith IA No. 89/IA/2018	Approval of transmission tariff from COD to 31.3.2019 for 400 kV D/C Mahan-Sipat line alongwith associated bays at Mahan and Sipat and 2x50 MVAR line reactors at Sipat pooling Sub-station, 2x50 MVAR line reactors at Mahan pooling Sub-station and 1x80 MVAR, 420 kV switchable bus reactor at Mahan TPS along with its associated 400 kV bay under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Essar Power Transmission Co. Ltd.	14.03.2019	15.03.2019	Transmission
Review Petition No. 26/RP/2017 in Petition No. 85/TT/2015	Petition for review and modification of the order dated 24.2.2017 in Petition No. 85/TT/2015. Power Grid Corporation of India Limited	13.03.2019	13.03.2019	Review
228/MP/2018	Petition for extension of cut-off date of Koldam Hydroelectric Power Project (4 x 200 MW) from 31.3.2018 to 31.3.2020 NTPC Limited	13.03.2019	13.03.2019	Misc
381/MP/2018	Petition for approval seeking approval under Section 73 (3) and (4) of the Electricity Act, 2003 for creation of security interest by way of mortgage, hypothecation, charge or assessment over all the movable and immovable assets of Kohima-Mariani Transmission Ltd. and assignment of transmission licence in favour of the security trustee, acting on behalf of the lenders and for approval of documents creating security and of other documents in relation to the financing or refinancing of the transmission project build, owned, operated and maintained by Kohima Mariana Transmission Limited. Kohima-Mariani Transmission Limited	12.03.2019	12.03.2019	Misc
250/RC/2018	Petition for the Regulatory Compliance on account of change of name and further necessary changes in documents held in the name of Mittal Processors Pvt. Ltd. to Kreate Energy (I) Pvt. Ltd. Mittal Processors Pvt. Limited	12.03.2019	12.03.2019	Misc
257/TT/2018	Approval of transmission tariff from anticipated COD to 31.3.2019 for transmission asset (i) LILO of Kurnool-Thiruvalam 765 kV D/C line at Cuddapah (ii) Cuddapah-Hindupur 400 kV (Quad) D/C line (iii) Establishment of 765/400 kV sub-station at Cuddapah with 2X1500 MVA Transformer (GIS) alongwith associated bays and 2X240 MVAR Bus Reactors (iv) 2X80 MVAR Switchable Line Reactor and 02 nos 400 kV line bays at Hindupur Sub-station under “System Strengthening-XXIV in Southern Region” under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	12.03.2019	12.03.2019	Transmission
199/MP/2018	Petition under Sections 63 and 79(1)(f) of the Electricity Act, 2003 read with the statutory framework and Article 12 of the Transmission Service Agreement dated 10.6.2015 executed between Maheshwaram Transmission Limited and its Long Term Transmission Customers for claiming compensation due to Changes in Law. Maheshwaram Transmission Limited	11.03.2019	12.03.2019	Misc
249/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreements dated 7.8.2008 for approval of carrying cost in terms of the order dated 31.5.2018. Adani Power (Mundra) Limited	11.03.2019	12.03.2019	Misc
53/MP/2019	Petition under Regulation 8 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for seeking permission to allow interchange of power for testing including full load testing and trial run operation of Unit-I of Gadarwara STPP (2X800 MW), beyond the period of six months from the date of first synchronization, i.e., beyond 28.2.2019.NTPC Limited	11.03.2019	12.03.2019	Misc
92/MP/2015	Petition seeking directions with regard to difficulties in implementing some of the directions given in the order dated 16.2.2015 in Petition Nos. 92/MP/2014 along with IA Nos. 43/2014, 51/2014, 52/2014, 54/2014, 56/2014 and 59/2014, Petition No. 376/MP/2014, Petition No. 382/MP/2014, Petition No.393/MP/2014 and Review Petition No. 25/RP/2014 Power Grid Corporation of India Limited Corrigendum (Dated: 10.05.2019)	08.03.2019	08.03.2019	Misc
62/TT/2018	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 COD to 31.03.2019 for Asset-I: 400 kV D/C Kishenpur- New Wanpoh Line alongwith associated bays at both ends under “Northern Region System Strengthening Scheme XVI” in Northern Region. Power Grid Corporation of India Limited	07.03.2019	07.03.2019	Transmission
357/MP/2018	Petition for approval for creation of security interest under Section 17 (3) and (4) of the Electricity Act, 2003 over Petitioner No. 1`s assets in favour of Petitioner No. 2 for the benefit of lenders and their agents for the purpose of financing Petitioner No.1`s transmission project. Goa Tamnar Transmission Project Limited	06.03.2019	07.03.2019	Misc
286/MP/2018	Petition under Section 79 of the Electricity Act, 2003 for execution of orders dated 14.3.2018 passed in Petition No. 13/SM/2017 and 16.3.2018 passed in Petition No. 1/MP/2017; and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Tamil Nadu Generation and Distribution Corporation Ltd. in relation thereto. GMR Warora Energy Limited	06.03.2019	07.03.2019	Misc
73/MP/2018	Petition under Section 79(1) (f) and (c ) and other applicable provisions of the Electricity Act, 2003 read with Regulation 12 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, against the arbitrary acts and omissions of Teestavalley Power Transmission Limited. Sneha Kinetic Power Projects Private Ltd.	28.02.2019	28.02.2019	Misc
235/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 2 Nos 765 kV line Bays along with 2 nos. 330 MVAr Line reactor at Vindhyachal Pooling Station and 2 Nos 765 kV line Bays along with 2 nos. 330 MVAr Line reactor at Jabalpur Pooling Station for 765 kV D/C Vindhyachal Pooling Station-Jabalpur Pooling Station TL (TBCB) under “Substation Extensions for Transmission system associated with Vindhyachal-V Project of NTPC (Part-B)” for tariff block 2014-19 period under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Power Grid Corporation of India Limited	28.02.2019	28.02.2019	Transmission
296/MP/2018	Petition under Section 79 (1) (f) and Section 79 (1) (k) of the Electricity Act, 2003 read with Section 79 (1) (c) of the Electricity Act, 2003 challenging the illegal and unlawful conduct of PGCIL of wrongfully raising invoices for transmission charges upon the Petitioner in a manner inconsistent with applicable regulations and orders of this Commission and seeking directions against PGCIL to comply with its statutory and contractual obligations. Meenakshi Energy Limited	28.02.2019	28.02.2019	Misc
90/MP/2018	Petition under Section 142 and Section 146 of the Electricity Act, 2003 against Nuclear Power Corporation of India Limited`s willful, deliberate, contumacious and continuous non-compliance of the Commission’s order dated 21.9.2016 in Petition No. 43/MP/2016. RAPP Transmission Company Limited	22.02.2019	26.02.2019	Misc
05/TT/2018	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 14 numbers OPGW links (1513.362 kms) (DOCO - 22.09.2015), 27 numbers OPGW links (1892.58 kms) (DOCO - 21.10.2016), 21 numbers OPGW links (2217.94 kms) (Ant. DOCO - 01.10.2017) under Central Sector, 10 numbers OPGW links (258.37 kms) (Ant. DOCO - 01.10.2017) under State Sector (MPPTCL) and 9 numbers OPGW links (1326.19 kms) (Ant. DOCO - 01.11.2017) under Central Sector under "Establishment of Fibre Optic Communication System under Master Communication Plan in Western Region" tariff block 2014-19 period. Power Grid Corporation of India Limited	22.02.2019	22.02.2019	Transmission
169/TT/2018	Petition for Approval under Section 28(4) & Section 79(1)(d) of Electricity Act 2003 and regulation-86 of CERC (Conduct of Business) Regulations’ 1999 for determination of i) Trued up Fees and Charges for 2009-14 block ii) Fees and Charges for the period 2014-19 block. For 1) Assets covered in order dated 15.01.2016 in Petition No 181/TT/2013 2) Assets covered in order dated 31.05.2016 in petition No 487/TT/2014 Under Fibre Optic Communication System in Lieu of existing Unified Load Dispatch & Communication (ULDC) Microwave Links in Southern Region Power Grid Corporation of India Limited Corrigendum (Dated: 16.04.2019)	22.02.2019	22.02.2019	Transmission
03/TT/2018	Approval of transmission tariff from COD to 31.03.2019 “Bunching of Tirunelveli- Edamon section of the Tirunelveli-Muvathapuza (Cochin) 400 kV quad D/C line initially (and temporarily) at 220 kV with existing Tirunelveli-Edamon 400 kV twin D/C line (400 kV line charged at 220 kV) under Transmission System associated with Kudankulam Atomic Power Project” in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014. Power Grid Corporation of India Limited	22.02.2019	22.02.2019	Transmission
89/MP/2018	Petition under section 79(1)(a)read with section 62 and 64 of the Electricity Act, 2003 and Regulations 36 (A) and 54 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) (Amendment) Regulations, 1999 for relaxation of the Normative Annual Plant Availability Factor of Indira Gandhi Super Thermal Power Station (3×500 MW) of Aravali Power Company Private Limited on account of non-availability of coal. Aravali Power Company Private Ltd	21.02.2019	21.02.2019	Misc
10/SM/2017	Non-compliance of the provision of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 Teestavellay Power Transmission Limited	21.02.2019	21.02.2019	Misc
Review Petition No. 4/RP/2018 In Petition No.419/MP/2014	Corrigendum to order dated 24.1.2019 in Review Petition No.4/RP/2018 in Petition No.419/MP/2014. Raichur Sholapur Transmission Company Private Limited	20.02.2019	21.02.2019	Review
168/TT/2018	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 assets under “Fiber Optic Communication system for central sector Sub-stations & Generating Stations” in Southern Region. Power Grid Corporation of India Limited	20.02.2019	21.02.2019	Transmission
Petition No. 33/MP/2016 along with IA No. 6 of 2016	Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with CERC (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of ‘Change in Law’ affecting Badarpur Thermal Power Station. NTPC Limited	20.02.2019	21.02.2019	Misc
75/MP/2018	Petition seeking directions against the Respondent, National Load Dispatch Centre in the matter of issuances of the Renewable Energy Certificates to the Petitioner for the specified period. Olam Agro India Pvt. Ltd	18.02.2019	19.02.2019	Misc
Petition No. 32/RP/2017 in 325/GT/2014	Review of Commission’s order dated 10.4.2017 in Petition No.325/GT/2014regarding determination of tariff ofJhanorGandhar GPS (657.39 MW) for the period from 1.4.2014 to 31.3.2019. NTPC	19.02.2019	19.02.2019	Review
Petition No. 38/MP/2019 alongwith I.A. No. 20/2019	Petition under Section 79 (1) (f) of the Electricity Act, 2003 and invoking all other enabling power of the Hon’ble Central Electricity Regulatory Commission seeking directions against the Respondent Nos. 1 to 5 from illegally terminating the Power Purchase Agreement dated 8.8.2013 and quashing the illegal demand notice dated 16.1.2019 thereof. M/s Lanco Babandh Power Limited	15.02.2019	15.02.2019	Misc
166/MP/2018	Petition under Section 79(1)(f) read with Section 79 (1) (c) of the Electricity Act, 2003 and Regulation 33B of the Grant Of Connectivity (Long Term Access, Medium Term Open Access in Inter-State Transmission and Related Matters) Regulations, 2009 and the Detailed Procedure issued there under. Power Grid Corporation of India Limited	14.02.2019	15.02.2019	Misc
59/TT/2018	Approval Under Regulation86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations,2014 of transmission tariff from COD to 31.03.2019 for Asset-I: LILO of both Circuit of 400 kV D/C Rourkela-Raigrah (02nd Line) along with 04 Nos of 400 kV Line bays at Jharsuguda (Sundargarh) Substation; Asset-II: Split Bus arrangement at 400 kV Bus at Jharsuguda (Sundargarh) Substation and Asset-III: 02 Nos of 400 kV Line bays for termination of OPGC (IB TPS) - Jharsuguda 400 kV D/C line (Under TBCB) at Jharsuguda (Sundargarh) under work associated with common transmission system for Phase-II Generation project in Odisha under Eastern Region.Power Grid Corporation of India Limited	14.02.2019	14.02.2019	Transmission
205/MP/2018	Petition under Section 79(1) (c) of the Electricity Act, 2003 read with the Indian Electricity Grid Code seeking direction for scheduling overload capacity. Himachal Baspa Power Company Limited	12.02.2019	14.02.2019	Misc
Review Petition No. 42/RP/2018 in Petition No.264/TT/2017 along with IA No. 91/IA/2018	Petition for review and modification of order dated 20.7.2018 in Petition No. 264/TT/2017 under section 94(1)(f) of the Electricity Act, 2003. Power Grid Corporation of India Limited	13.02.2019	14.02.2019	Review
353/RC/2018	Approval of the panel for appointment as Independent Directors on the Board of Indian Energy Exchange Ltd.Indian Energy Exchange Ltd	12.02.2019	13.02.2019	Misc
22/MP/2018	Petition for directions to the Respondents, National Load Despatch Centre and Tamil Nadu Transmission Corporation Limited - State Nodal Agency for the revalidation of accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and consequent reliefs. M/s Mirra and Mirra Industries	11.02.2019	13.02.2019	Misc
198/MP/2018	Petition under Section 61 read with Section 66 of the Electricity Act, 2003 read alongwith Regulation 3, 5, 7, 8, 10, 14 and 15 of the CERC (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and Regulation 111 (Inherent Powers) and Regulation 115 (Power To Remove Difficulties) of the CERC (Conduct of Business) Regulations, 1999. HPCL Bio-Fuels Ltd	11.02.2019	13.02.2019	Misc
Review Petition No. 26/RP/2018 in Petition No. 222/TT/2016	Petition for review and modification of order dated 14.5.2018 in Petition No. 222/TT/2016 under Section 94(1)(f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited	12.02.2019	12.02.2019	Review
129/MP/2018	Petition under sections 66, 79 and other applicable provisions of The Electricity Act, 2003 read with The Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010. M/s Shalimar Visuals Private Limited	11.02.2019	11.02.2019	Misc
173/TT/2018	Approval of transmission tariff for Asset I-STATCOM System (+/-) 300 MVAR complete in all respect including coupling transformer, mechanically switched compensation (2x125 MVAR reactor), cooling system and STATCOM protection/controller etc. at Rourkela Sub-station and Asset II - STATCOM System (+/-) 200 MVAR complete in all respect including coupling transformer, mechanically switched compensation (2x125 MVAR reactor and 2x125 MVAR capacitor), cooling system and STATCOM protection/controller etc. at Jeypore Sub-station under “Eastern Region Strengthening Scheme–XI (ERSS-XI)” under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	11.02.2019	11.02.2019	Transmission
264/MP/2018	Petition under Section 79 (1) (c), 79(1) (b) and 79(1) (f) of the Electricity Act, 2003 against the Respondent No. 1 challenging the Notice dated 30.7.2018 for regulating power supply by the Petitioner to its procurers. KSK Mahanadi Power Company Ltd.	08.02.2019	11.02.2019	Misc
Review Petition No. 38/RP/2018 in Petition No. 116/TT/2017 alongwith IA No. 93/IA/2018	Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 20.7.2018 in Petition No. 116/TT/2017. Power Grid Corporation of India Limited	07.02.2019	08.02.2019	Review
175/TT/2018	Approval of transmission tariff from COD to 31.3.2019 of 08 nos. of transmission assets under “North Eastern Region Strengthening Scheme-VII (NERSS-VII)” for 2014-19 Tariff Period in North-Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Power Grid Corporation of India Limited	07.02.2019	08.02.2019	Transmission
Review Petition No. 39/RP/2018 in Petition No. 64/TT/2018	Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 20.7.2018 in Petition No. 64/TT/2018. Power Grid Corporation of India Limited	07.02.2019	08.02.2019	Review
Review Petition No. 49/RP/2018 in Petition No. 208/TT/2017	Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the order dated 20.9.2018 passed by the Commission in Petition No. 208/TT/2017.	07.02.2019	08.02.2019	Review
Review Petition No. 43/RP/2018 in Petition No. 215/TT/2016 alongwith IA No. 92/IA/2018	Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 9.7.2018 in Petition No. 215/TT/2016. Power Grid Corporation of India Limited	07.02.2019	08.02.2019	Review
Review Petition No. 46/RP/2018 in Petition No. 192/TT/2017	Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 9.10.2018 in Petition No. 192/TT/2017. Power Grid Corporation of India Limited	07.02.2019	08.02.2019	Review
187/MP/2018 192/MP/2018 193/MP/2018 178/MP/2018 189/MP/2018	A Petition under Section 79(1)(b) of the Electricity Act, 2003 for the approval of ' Change in Law' and consequent revision in capital cost due to introduction of the Central Goods and Services Tax Act, 2017 promulgated by the Department of Revenue, Ministry of Finance notified by way of notification dated 28.06.2017. M/s Renew Wind Energy (TN2) Private Limited	05.02.2019	07.02.2019	Misc
No.L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of January to March, 2019 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. NLDC	06.02.2019	06.02.2019	Misc
147/TT/2018	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 Aurangabad (POWERGRID) - Padghe (POWERGRID) 765kV D/C line & Padghe (POWERGRID) - Padghe/kudus (MSETCL) 400kV D/C (QUAD) line along with associated bays and Establishment of 765/400 kV 2x1500 MVA Padghe GIS SS under System Strengthening in North/West Part of Western Region for IPP Projects in Chhattisgarh (IPP-E) Power Grid Corporation of India Limited	05.02.2019	05.02.2019	Transmission
Review Petition No. 17/RP/2018 in Petition No.89/MP/2016 along with IA No. 29/2018	Review of Commission’s order dated 2.11.2017 in Petition No. 89/MP/2016 seeking adjudication of disputes between BRPL & BYPL with PPCL regarding declaration of Availability by Pragati –III Combined Cycle Power Project. BSES Yamuna Power Limited	05.02.2019	05.02.2019	Review
49/TT/2018	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:400kV Transmission Line for Swapping of Kahalgaon # 1 bay with Sasaram # 1 bay at Biharsharif Sub-station; Asset II: 400KV Transmission Line for Swapping of Purnea (1&2) Bays with Sasaram bays (3&4) at Biharsharif Sub-station and Asset III: Split Bus arrangement with tie line Breaker for 400KV Biharsharif Sub-station under Split Bus arrangement for various substations in Eastern Region. Power Grid Corporation of India Ltd. (PGCIL)	04.02.2019	05.02.2019	Transmission
Review Petition No. 45/RP/2018 in Petition No. 213/TT/2017	Petition for review and modification of the order dated 20.9.2018 in Petition No. 213/TT/2017 under section 94(1)(f) of the Electricity Act, 2003. Power Grid Corporation of India Limited	04.02.2019	05.02.2019	Review
262/MP/2018	Petition under Section 17(3) and (4) of the Electricity Act, 2003 read with Article 14.2 of the Power Transmission Agreement dated 16.1.20098 and Article 17.2.2 of the Transmission Service Agreement dated 17.10.2017 as well as Articles 19.1.14 and 10.1.2015 of the debenture trust deed dated 18.6.2018 entered into between the WTGL and Catalyst Trusteeship Limited acting for the benefit of the debenture holders and also Article 6.1.14 and 6.1.25 of the Common Rupee Loan Agreement dated 27.12.2017 entered into between, inter alia, the WTGL and HDFC Bank Limited, seeking approval for creation of security interest in favour of Catalyst Trusteeship Limited acting as Common Security Trustee for the benefit of inter alia the debenture holders, the term lenders and the working capital lender for the Project ‘Western Region System Strengthening Scheme-Part C”. Western Transmission (Gujarat) Limited	04.02.2019	05.02.2019	Misc
Corrigendum No. L-1/44/2010-CERC	Corrigendum of Approval of slab rates for POC Charges and losses for the period January to March 2016, under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. National Load Dispatch Centre	04.02.2019	04.02.2019	Transmission
123/TT/2018	Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999 and Regulation-6 of CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (Terms and Conditions of Tariff) Regulations 2014 for determination of (i) Truing up Transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block For the assets of “Transmission System associated with Sasan Ultra Mega Power Project (UMPP)” Power Grid Corporation of India Limited	31.01.2019	01.02.2019	Transmission
02/SM/2019 (Suo-Motu)	Suo-motu Order for Pilot on Security Constrained Economic Dispatch (SCED) of Inter-State Generating Stations (ISGS) Pan India	31.01.2019	31.01.2019	Suo-Motu
Review Petition No. 40/RP/2018 in Petition No. 175/TT/2017 alongwith IA No.84 of 2018	Petition for review and modification of order dated 29.6.2018 in Petition No. 175/TT/2017 under section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Delhi Transco Limited	30.01.2019	31.01.2019	Review
25/RP/2018 In Petition No. 108/TT/2016	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, seeking review/modification of the order dated 15.5.2018 in the Petition No. 108/TT/2016. Teestavalley Power Transmission Limited,	30.01.2019	31.01.2019	Review
267/MP/2017	Petition under Section 79 of the Electricity Act, 2003 read with Part.7, Clause.4 of the CERC (Indian Electricity Grid Code) Regulations, 2010 with regard to difficulties faced in implementation of the Detailed Operating Procedure for taking unit(s) under Reserve Shutdown and Mechanism for Compensation for Degradation of Heat Rate, Auxiliary Energy Consumption and Secondary Fuel Consumption due to Part Load Operation and Multiple start/stop of units dated 05.05.2017 notified by this Hon’ble Commission pursuant to the CERC(Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016. Tamil Nadu Generation and Distribution Corporation Limited	30.01.2019	31.01.2019	Misc
Corrigendum in 126/TT/2018	Corrigendum to order dated 10.12.2018 in Petition No. 126/TT/2018 Power Grid Corporation of India Limited	30.01.2019	30.01.2019	Transmission
Review Petition No. 47/RP/2018 in Petition No. 117/GT/2018	Review of Order dated 9.10.2018 in Petition No. 117/GT/2018 with regard to determination of generation tariff of Koteshwar Hydro Electric Project (4x100 MW) for the period 1.4.2014 to 31.3.2019. THDC India Limited	30.01.2019	30.01.2019	Review
99/TT/2018	Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999 and Regulation-6 of CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (Terms and Conditions of Tariff) Regulations’ 2014 for determination of (i) Truing up Transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for (a) Kalpakkam PFBR-Sirucheri 230 kV D/C Line (b) Kalpakkam PFBR-Arani 230 kV D/C Line under Transmission System associated with Kalpakkam PFBR (500 MW) in Southern Region covered in CERC order dated 29.04.2015 in petition no. 105/TT/2012. POWER GRID CORPORATION OF INDIA LTD.	29.01.2019	30.01.2019	Transmission
Review Petition No. 4/RP/2018 in Petition No. 419/MP/2014	Petition for review of the order dated 27.6.2016 in Petition No. 419/MP/2014 under Section 94 of the Electricity Act, 2003 read with Order 47 Rule 1 of the CPC and Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 pursuant to order dated 1.12.2017 passed by APTEL in Appeal No.193/2016. Raichur Sholapur Transmission Company Private Limited	24.01.2019	24.01.2019	Review
248/MP/2016 with IA No. 64/2016	Petition to set aside the demand letter dated 5.12.2016 issued by Bangalore Electricity Supply Company Ltd and for a declaration that Kudgi Transmission Limitedis entitled for day to day extension of Scheduled COD for Elements 2 and 3 due to non-availability of interconnection facilities and for delay in handing over land notified by KIADB. Kudgi Transmission Limited Corrigendum (Dated: 02.04.2019)	24.01.2019	24.01.2019	Misc
Review Petition Nos. 32/RP/2018 in Petition No. 241/TT/2016 and 33/RP/2018 in Petition No. 6/TT/2016	Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 seeking review of the order dated 21.6.2018 in Petition No. 241/TT/2016. Power Grid Corporation of India Limited	23.01.2019	24.01.2019	Review
261/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 1 no. 765 kV line bay at 765/400 kV Bilaspur Pooling Station (for Sipat STPS (NTPC) Bilaspur PS (PG) 765 kV 3rd S/C) under “POWERGRID Works associated with Additional System Strengthening for Sipat STPS” in Western Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	23.01.2019	24.01.2019	Transmission
177/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 132 kV D/C Silchar-Hailakandi (AEGCL) Transmission line (Balance portion beyond LILO point) along with associated bays at Hailakandi (AEGCL) Sub-station under “Transmission system associated with Pallatana GBPP and Bongaigaon TPS” under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	18.01.2019	23.01.2019	Transmission
260/MP/2018	Petition under Section 79 (1) (c), 79(1) (b) and 79(1)(f) of the Electricity Act, 2003 against the Respondent No. 1 challenging the Notice dated 30.7.2018 for regulating power supply by the Petitioner to its procurers. KSK Mahanadi Power Company Ltd.	21.01.2019	21.01.2019	Misc
I.A. No. 90 of 2018 in Petition No. 235/MP/2015	Interlocutory Application for recall of order dated 17.9.2018 Adani Power (Mundra) Limited	18.01.2019	18.01.2019	Misc
I.A. No.7/IA/2018 in Petition No. 187/MP/2015	Application under Section 94(2) of the Electricity Act, 2003 for expunging portions of the order dated 11.10.2017 passed in Petition No. 187/MP/2015 Power Grid Corporation of India Limited,	18.01.2019	18.01.2019	Misc
227/MP/2018	Petition under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulations 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking initiation of appropriate action against the Respondents for non-compliance of the order dated 19.12.2017 in Petition No. 229/MP/2016. DB Power Ltd.	18.01.2019	18.01.2019	Misc
317/TD/2018	Application for up-gradation of inter-State trading licence in electricity from Category II to Category I. Manikaran Power Limited	18.01.2019	18.01.2019	Trading
224/MP/2018	Petition under sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking directions for applicability of the provisions of PPAs dated 18.1.2014 and 20.1.2014 for the purpose of calculation of penalties for maintaining Availability below 80% for a contract year. MB Power (Madhya Pradesh) Limited	18.01.2019	18.01.2019	Misc
254/MP/2018	Petition under Section 79 (1) (c) and 79 (1) (f) of the Electricity Act, 2003 seeking open access/evacuation of the entire installed capacity of 110 MW of the Petitioner`s Chuzachen HEP Plant. Gati Infrastructure Private Limited	18.01.2019	18.01.2019	Misc
121/2007	Misc. Petition under Sections 64(5) and 79 of the Electricity Act, 2003 Read with Regulations 110, 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for revision of tariff for the block years 2001-04 and 2004-09 in terms of the interpretation of Tariff Regulations by the Appellate Tribunal for Electricity. Power Grid Corporation of India Limited	18.01.2019	18.01.2019	Misc
6/MP/2019	Petition under Section 79 (1) (f) along with Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 8 (7) of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking permission for extension of the period for injection of infirm power for commissioning and testing of Phase-II (Unit-III) of thermal power project near Thaminapatnam, Chilakur (Mandalam), SPS Nellore, State of Andhra Pradesh for the further period of six months i.e from 1.1.2019 to 30.6.2019. Meenakshi Energy Limited	17.01.2019	18.01.2019	Misc
1/SM/2019 (Suo-Motu)	Determination of levellised generic tariff for FY 2019-20 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2017.	11.01.2019	11.01.2019	Misc
167/MP/2018	Petition under Section 79(1) (c) of the Electricity Act, 2003 seeking permission of the Commission to transfer and /or assign the rights and obligations of Sembcorp Gayatri Power Limited under the Transmission service Agreement dated 11.06.2014 to Sembcorp Energy India Limited, as stipulated under the scheme of Amalgamation. Sembcorp Gayatri Power Limited	10.01.2019	10.01.2019	Misc
195/MP/2018	Petition for modification in the Transmission Licence No. 12/Transmission/2010/CERC dated 1st December 2010 granted to “Cross Border Power Transmission Company Limited’ for 400 kV D/C Muzaffarpur-Sursand Transmission Line and 2 (two) nos. of 220 kV Line bays at 400 kV Muzaffarpur sub-station. Cross Border Power Transmission Company Ltd.	10.01.2019	10.01.2019	Misc
Review Petition No. 22/RP/2018 in Petition No. 101/MP/2017 alongwith I.A. No. 47/2018 Review Petition No. 23/RP/2018 in Petition No. 229/MP/2017 alongwith I.A.No. 48/2018	Petition for review of Order dated 19.12.2017 in Petition No. 101/MP/2017. DB Power Limited	10.01.2019	10.01.2019	Review
253/TT/2018	Approval of transmission tariff from anticipated COD to 31.3.2019 for Asset- I:01x500MVA, 400/220kV/33 ICT and associated bays each at Warangal Sub-station, Khammam Sub-station, Gooty Sub-station and Kadapa Sub-station under System strengthening-XX” in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	09.01.2019	09.01.2019	Transmission
16/TT/2017	Petition under 79(1) and 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Section 62 (1) (b) of the Electricity Act, 2003 and Regulation 7 (3) and 14 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, for determination of Tariff for the period 2014-19 in respect of BBMB Transmission Systems and Regulation 6 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Dispatch Centre and other related matters) Regulations, 2015. Bhakra Beas Management Board (BBMB)	09.01.2019	09.01.2019	Transmission
161/TT/2018	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. 400 kV Line bay (at POWERGRID, Sikar end) along with 50 MVAR Non- Switchable line reactor for Ckt-I of 400 kV D/C Bikaner (RVPNL)- Sikar (PG) line and Asset 2: 1 no. 400 kV Line bay (at POWERGRID, Sikar end) along with 50 MVAR Non- Switchable line reactor for Ckt-II of 400 kV D/C Bikaner (RVPNL)- Sikar (PG) line under “ Line bays associated with various Regional Strengthening Schemes in NR” . Power Grid Corporation of India Limited	03.01.2019	09.01.2019	Transmission
53/TT/2018	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 31.3.2019 for Asset-I: 06 Nos. of OPGW links under central sector (562.873 Km) Asset-II: 07 Nos. of OPGW links (664.53 Km) and Asset-III: 07 Nos.OPGW links under Central Sector (1076.57 km) under the project Fibre Optic communication system in ER under Expansion of wide-band communication network in Eastern Region. Power Grid Corporation of India Limited	08.01.2019	08.01.2019	Transmission
242/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Asset-I: 2X80 MVAR, 400 kV Switchable Line Reactors for 400 kV D/C Agra-Sikar transmission line at Agra Sub-station, Asset-II: 63 MVAR Line Reactor (to be used as Bus Reactor) connected to 400 kV Lower Subansiri-BNC-I Line Bay alongwith associated bays at ± 800 kV Biswanath Chariali HVDC Converter terminal and Asset-III: 63 MVAR Line Reactor (to be used as Bus Reactor) connected to 400 kV Lower Subansiri-BNC-III Line Bay at ±800 kV Biswanath Chariali HVDC Converter terminal under the transmission system associated with “North East-Northern/Western Interconnector-I Project’’ under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	08.01.2019	08.01.2019	Transmission
236/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Asset 1-Part of 400 kV D/C Navsari Boisar transmission line from AP 18 to AP 38/0 through LILO point of 400 kV D/C Navsari Boisar at Magarwada GIS (23B/0) (D/C portion strung on M/C Twin-Twin portion comprising of 400 kV D/C Navsari-Boisar and 400 kV D/C Vapi-Kudus) and Part of 400 kV D/C Vapi-Kudus transmission line from AP 38/0 to AP 44 and Asset 2-Part of 400 kV D/C Vapi-Kudus transmission line from 104/0 to Kudus (MSETCL) Sub-station and associated bays at Kudus (MSETCL) Sub-station under “Western Region System Strengthening Scheme-V” in Western Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	04.01.2019	07.01.2019	Transmission
109/TT/2018	Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999 and Regulation-6 of CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (Terms and Conditions of Tariff) Regulations’ 2014 for determination of (i) Truing up Transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for the asset: Two nos. 63 MVAR 400kV line reactor at 400kV Balia (PG) sub-station (extension) (actual COD: 1.2.2014), under Northern region system strengthening scheme-XXIV in northern region. Power Grid Corporation of India Limited	31.12.2018	07.01.2019	Transmission
Review Petition No. 30/RP/2018 in Petition No. 133/TT/2017	Petition for approval for creation of security interest under Section 17 (3) and (4) of the Electricity Act, 2003 over Petitioner 1`s assets in favour of the Petitioner No. 2, the Security Trustee, for the benefit of lenders and their agents for the purpose of financing Petitioner 1`s transmission project. NER II Transmission Limited	02.01.2019	03.01.2019	Review
347/MP/2018	Petition for approval for creation of security interest under Section 17 (3) and (4) of the Electricity Act, 2003 over Petitioner 1`s assets in favour of the Petitioner No. 2, the Security Trustee, for the benefit of lenders and their agents for the purpose of financing Petitioner 1`s transmission project. NER II Transmission Limited	01.01.2019	02.01.2019	Misc
201/TD/2018	Surrender of inter-State Trading Licence granted to Reliance Energy Trading Limited. Reliance Energy Trading Limited	31.12.2018	02.01.2019	Trading
Corrigendum in 01/SM/2018	Corrigendum to order dated 17.12.2018 in Petition No. 01/SM/2018.	17.12.2018	01.01.2019	Misc