64/TT/2012

Approval under Regulation 86 for transmission tariff for combined assets for (i) Combined asset of 400 kV D/C Mundra-Bachchau (Triple Snowbird) transmission line alongwith associated bays at Bachchau Substation (Extn.) (Ant. DOCO 1.6.2011), 400 kV D/C Bachao-Ranchodpura TL with associated bays at Bachau and Ranchodpura S/S (Ant. DOCO 1.1.2012), 400 kV D/C Mundra-Limbdi TL (Triple Snowbird) with associated bays at Limbdi S/S (Ant. DOCO 1.1.2012) and 400 kV D/C Mundra-Jetpur line with associated bays at Jetpur S/S (GETCO) (Ant. DOCO 1.3.2012) (Notional DOCO 1.3.2012) (ii) Combined asset of New 400/220kV Bachchau Substation (Gujarat) and 1*63 MVAR Bus Reactor at Bachchau Substation (New) alongwith associated bays (Ant. DOCO 1.6.2011), 400 kV Gandhar (NTPC)-Navsari line along with associated bays at Gandhar (NTPC) and Navsari (GIS) S/S, Navsari GIS S/S (New) (Ant. DOCO 1.3.2012) (Notional DOCO: 1.3.2012) and (iii) Combined asset of 400/220 kV ICT-1 at Bachchau substation along with associated 400kV and 220 kV bays (Ant. DOCO 1.6.2011), 400/220kV ICT-2 at Bachchau substation along with associated 400kV and 220kV bays (Ant. DOCO 1.7.2011), LILO of 220kV D/C Kawas-Navsari line at Navsari GIS S/S and 400/220kV ICT I and ICT II alongwith associated bays at Navsari GIS S/S (Ant. DOCO 1.3.2012) (Notional DOCO 1.3.2012) under ATS for Mundra (400 MW) UMPP for the period from DOCO to 31.3.2014.Power Grid Corporation of India Ltd.

81/TT/2012

Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of Transmission Tariff for 1 no. 400kV 63 MVAR Line Reactor at Cochin (DOCO 1.1.2012) for the period from DOCO to 31.3.2014 under Kudankulam ATS in SR for tariff block 2009-14.Power Grid Corporation of India Limited.

105/TT/2012

Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of Transmission Tariff from DOCO to 31.3.2014 for (a) Kalpakkan PFBR – Sirucheri, D/C 230 kV line anticipated DOCO 1.11.2011 (b) Kalpakkam PFBR-Arani, D/C 230 kV line anticipated DOCO 1.3.2012 (c) Kalpakkam PFBR-Kanchipuram D/C 230kV lines anticipated DOCO 1.3.2012 under Transmission System associated with Kalpakkam PFBR (500 MW) in Southern Region.Power Grid Corporation of India Limited.

193/TL/2013

Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, terms and conditions for Grant of Transmission License and other related matters) Regulation, 2009 in respect of Grant of Transmission License to Vizag Transmission Limited Vizag Transmission Limited.

187/MP/2013

Non-compliance of Regulations 6.4.6, 6.4.9 and 2.3.1.5 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2010 and Regulations 7.2 of Central Electricity Regulatory Commission (Unscheduled Interchange charges and related matters) (second amendment) Regulations 2012 endangering the secured grid operation in Southern Region by consistent under injection of power by M/s. Meenakshi Energy Private Limited (MEPL), Nellore .Southern Regional Load Despatch Centre, Bangalore

174/MP/2013

Petition to relax the performance parameters stated in the CERC (Standard of Performance of inter-State transmission licensees) Regulations, 2012.Power Grid Corporation of India Limited, Gurgaon.

191/TL/2013

Application for grant of transmission licence to Kudgi Transmission Limited .Kudgi Transmission Limited (KTL).

183/MP/2013

Petition under section 79 (1) (b) and (f) and other applicable provisions of the Electricity Act, 2003 and Regulations of the Central Commission in respect of sale and purchase of power from the Gas Power Station (1967.08MW) of the petitioner to Maharashtra State Electricity Distribution Company Limited.Ratnagiri Gas and Power Private Limited, Noida.

130/MP/2013

Petition for compliance of section 39 of the Electricity Act, 2003 read with Regulations 2.8.1 (c) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) (first amendment), Regulations, 2012 to ensure development of an efficient, co-ordinate and economical system of intra-State transmission lines for smooth flow of electricity from a generating station to the load centers and for providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulations 5.2 (i) of CERC (Indian Electricity Grid Code) (first amendment) Regulations, 2010 for ensuring security of the Eastern Regional grid as well as the interconnected Indian grid.Eastern Regional load Despatch Centre, Kolkata.

167/MP/2013

Petition under section 66, 79 and other applicable provisions of the Electricity Act, 2003 read with Regulations 14 of Central Electricity Regulatory Commission (Terms and Conditions for recognitions and issuance of Renewal Energy Certificate for renewal energy generation) Regulations, 2010 for directions and orders as considered appropriate to National Load Despatch Centre, on the issue of renewable Energy Certificate to the petitioner.Urjankur Shree Datta Power Co. Ltd., Mumbai.

46/TT/2013

Determination of transmission tariff for Nellore-Gooty 400 kV D/C (Quad) line under ATS of Krishnapatnam UMPP Part-A for the period from anticipated DOCO to 31.3.2014 in SR for tariff block 2009-14.PGCIL.

112/TT/2012

Approval of transmission tariff form notional DOCO to 31.3.2014 for Northern Region System Strengthening Scheme-V, for tariff block 2009-14 period in Northern Region .PGCIL.

107/TT/2012

Determination of transmission tariff of (i) one Ckt. of part of 400 kV Korba-Birsinghpur D/C line (from Korba gantry to LILO point) Loc.-179/2 of Balco TPS; (ii) Combined assets of (i) & one Ckt. of part of 400 kV Korba-Birsinghpur D/C line (from Korba Gantry to LILO point) Loc. 179/2 alongwith bays at Korba and D/C line from Loc 179/2 to 176/0 of Vandana TPS & (iii) Combined Assets of (ii) & balance portion of 400 kV D/C Korba-Birsinghpur TL from LILO point 176/0 (take off for Vandana Vidyut) to Birsinghpur (MP) under WRSS-II, SET D scheme of Western Region for tariff block 2009-14.PGCIL.

194/TT/2012

Approval of transmission tariff of elements for associated line bays for 765 kV S/C Fatehpur Agra T/L at Fatehpur and Agra S/S under Common Scheme for 765 kV Pooling Stations and Network for NR, Import by NR from ER and Common Scheme for Network for WR and Import by WR from ER and from NER/SR/WR via ER in Northern Region for tariff block 2009-14.Power Grid Corporation of India Ltd.

198/TT/2012

Approval of transmission tariff for Asset I : 400 kV, 125 MVAR Bus Reactor I at Sasaram S/S along with associated bays; Asset II : 400 kV, 125 MVAR Bus Reactor II at Sasaram S/S along with associated bays; Asset III : 2 Nos. 50 MVAR Switchable Line Reactors at Maithon S/S 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 for tariff block 2009-14 period.Power Grid Corporation of India Ltd.

93/TT/2012

Approval of Transmission Tariff of 420 kV, 80 MVAR, Bus Reactor at Kishenpur S/S alongwith bays associated with URI-2 Transmission System for tariff block 2009-14 period in Northern Region.Power Grid Corporation of India Ltd.

101/TT/2012

Approval of transmission tariff for Asset I : 400 kV D/C (Quad) LILO of Barh- Balia line at Patna along with associated bays at Patna S/S; Asset II : 765/415 kV, 3x500 MVA ICT I Ranchi along with associated bays at 765 kV Ranchi S/S; Asset III : Combined Assets of 400 kV D/C (Quad) Ranchi (New) - Ranchi (Old) - I T/L and associated 400 kV line bays at Ranchi (New) S/S & Ranchi (Old) S/S; and 400 kV D/C (Quad) Ranchi (New) - Ranchi (Old) - II T/L and associated 400 kV line bays at Ranchi (New) S/S & Ranchi (Old) S/S; and 765/415 kV, 3x500 MVA ICT II at Ranchi along with associated bays at 765 kV Ranchi S/S; Asset IV: 765/415 kV, 3x500 MVA ICT at Sasaram along with associated bays 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 for tariff block 2009-14 period.Power Grid Corporation of India Ltd.

224/TT/2013

Approval of Transmission Tariff for (a) LILO of 400 kV Simhapuri & Meenakshi- Nellore D/C Quad line; (b) Associated bays and common systems at Nellore Pooling station for ISGS projects in Krishnapatnam area of Andhra Pradesh for the period from DOCO to 31.3.2014 in SR for tariff block 2009-14.Power Grid Corporation of India Ltd.

86/MP/2013

Petition under regulation 12 and 13 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2004 for recovery of additional cost incurred consequent to pay revision of employees and Central Industrial Security Force (CISF) for generating station of the petitioner- THDC India Limited during 22.9.2006 to 31.3.2009.THDC India Limited, Rishikesh.

304/2009

Approval of tariff of Talcher TPS (460 MW) for the period from 01.04.2009 to 31.03.2014.NTPC Ltd.

159/MP/2013

Petition under section 62,79 (1) (c) and (d) and other applicable provisions of the Electricity Act, 2003 read with chapter V of the Central Electricity Regulatory Commission (Conduct of Business ) Regulations, 1999 for revision of Unscheduled Interchange Accounts in respect of dispatch of electricity from the Indira Gandhi Super Thermal Power Project of Aravali Power Company Limited at Jhajjar.Aravali Power Company (P) Limited.

160/MP/2013

Petition under section 62,79 (1) (a) (b) and (f) and other applicable provisions of the Electricity Act, 2003 read with the Indian Electricity Grid Code notified by Central Commission in of scheduling and dispatch of electricity from the Indira Gandhi STPP of the petitioner at Jhajjar.Aravali Power Company Private Limited.

159/MP/2012

Petition under Section 79 of the Electricity Act, 2003 evolving a mechanism for Regulating including changing and-or revising tariff on account of frustration and-or of occurrence of force majeure (Article 12) and-or change in law (article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulation by Indonesian Government.Coastal Gujarat Power Limited .

285/MP/2013

Petition under section 79 (f) of the Electricity Act, 203 for adjudicating the dispute on the secondary fuel oil consumption rate adopted in the energy charge bills of NTPC station violating the provisions of the regulation 21 (6) (a) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009.Kerala State Electricity Board, Thiruvananthapuram.

188/GT/2013

Approval of revised tariff of Singrauli Super Thermal Power Station (2000 MW) for the period from 01.04.2009 to 31.03.2014 after the truing up exercise.NTPC Ltd., New Delhi .

82/TT/2012

Determination of transmission tariff for Asset I: 765 kV Moga- Bhiwani T/L(anticipated DOCO 1.4.2012) and Asset II 765 kV Jattikalan-Bhiwani T/L (anticipated DOCO 1.7.2012) associated with 765 kV system for Central part of Northern Grid part-I, for tariff block 2009-14 in Northern region.PGCIL.

160/MP/2013

Petition under section 62,79 (1) (a) (b) and (f) and other applicable provisions of the Electricity Act, 2003 read with the Indian Electricity Grid Code notified by Central Commission in of scheduling and dispatch of electricity from the Indira Gandhi STPP of the petitioner at Jhajjar.Aravali Power Company Private Limited.

189/GT/2013

Revision of Tariff of Ramagundam Super Thermal Power Station, Stage I & II (2100 MW) for the period from 1.4.2009 to 31.3.2014.NTPC Ltd., New Delhi.

170/MP/2013 with I.A. No. 33/2013

Dispute pertaining to the composite scheme of supply for power to respondent Nos. 1 and 2 (situate in the State of Haryana).Jhajjar Power Limited.

155/MP/2012

Application under Section 79 of the Electricity Act, 2003 evolving a mechanism for Regulating including changing and/or revising tariff on account of frustration and/or of occurrence of force majeure (Article 12) and/or change in law (Article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulation by Indonesian Government.Adani Power Limited, Ahmedabad.

49/TT/2013

Approval of transmission tariff for Installation of 400/220 kV, 1x315 MVA Auto Transformer at 400/220 kV S/s at Vapi under WR.PGCIL.

73/TT/2012

Approval of fee and charges for Sub-Load Dispatch Centre at Modipuram under UPPCL for the period 2009-14 .PGCIL.

78/TT/2012

Determination of transmission tariff for 765 kV S/C Seoni-Wardha TL (Ant. DOCO 1.3.2012) under WRSS-II, Set A Scheme of Western Region from DOCO to 31.3.2014.PGCIL.

217/2010

Determination of transmission tariff for 3X 110 MVAR, I -phase 765 kV shunt Reactor including Surge Arrestor and NGR at Sasaram Sub-station (DOCO:1.4.2012) under Sasan UMPP TS in Northern Region for tariff block 2009-14 period.PGCIL, New Delhi.

159/MP/2012

Petition under Section 79 of the Electricity Act, 2003 evolving a mechanism for Regulating including changing and-or revising tariff on account of frustration and-or of occurrence of force majeure (Article 12) and/or change in law (article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulation by Indonesian Government .Coastal Gujarat Power Limited .

153/MP/2013

Petition for grant of regulatory approval for execution of transmission system required in connection with grant of connectivity to NCC Power Projects Ltd .Power Grid Corporation of India Limited , Gurgaon.

282/MP/2013

Petition seeking payment of the Unscheduled Interchange Payment of Unscheduled Interchanges (UI) payable from Northern Region Unscheduled Interchange Pool Account Fund.BSES Yamuna Power Limited, Delhi.

229/GT/2013

Revision of tariff in respect of Dhauliganga Hydroelectric Project for the period 2009-14.NHPC Ltd.

130/MP/2013

Petition to ensure development of an efficient, co-ordinated and economical system of intra-State transmission lines for smooth flow of electricity from a generating station to the load centers and pproviding protection systems having reliability, selectivity, speed and sensitivity and keeping them in functional in terms of Regulation 5.2 (l) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read with Regulation 3 (1) (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of the Eastern Regional grid as well as the interconnected India grid.Eastern Regional Load Despatch Centre, Kolkata.

143/MP/2013

Payment of Unscheduled Interchanges (UI) payable from Northern Region Unscheduled Interchange Pool Account Fund.TATA Power Delhi Distribution Limited, New Delhi.

171/SM/2013

Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawl schedule by Uttar Pradesh Power Corporation Limited.

155/MP/2012

Application under Section 79 of the Electricity Act, 2003 evolving a mechanism for Regulating including changing and/or revising tariff on account of frustration and/or of occurrence of force majeure (Article 12) and/or change in law (Article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulation by Indonesian Government.Adani Power Limited, Ahmedabad.

118/MP/2013

Revision Petition under Section 79(1)(c) and section 67(4) of the Electricity Act, 2003 read with Rule 3(3) of the Works of Licensees Rules, 2006 seeking directions for construction of 400 kV D/C Byrinihat to Bongaigaon section of Palatana-Bongaigaon transmission line as per the approved alignment passing through extension of the Regional Institute of Science and Technology, 9th Mile Campus at Technocity, Baridua, Raid Marwet, Ri Bhoi District, Meghalaya.North East Transmission Company Limited, Shillong .

11/RP/2013 in Petition No. 269/2009

Review of order dated 28.05.2013 in Petition No 269/2009 for Talcher Super Thermal Power Station, Stage-II (2000 MW) for determination of tariff of the period 1.4.2009 to 31.3.2014.NTPC Ltd., New Delhi.

29/TDL/2013

Application for grant of inter-State trading licence to Jai International Pvt. Limited . Jai International Pvt. Limited (JIPL), Mumbai .

91/MP/2013

Petition under section 79 (1) (c) (k) read with section 29 (5) and section 142 of the Electricity Act, 2003 . Chhattisgarh State Power Distribution Company Limited .

267/2010 227/2013

Determination of transmission tariff for Barh-Balia 400 kV D/C (Quad) line under transmission system associated with Barh Generation Project (3X660 MW) in Eastern Region from date of commercial operation (1.7.2010) to 31.3.2014.PGCIL, New Delhi.

271/2010

Approval of generation tariff of Muzzafarpur TPS, Stage-I, Unit-II (110 MW) of Kanti Bijlee Utpadan Nigam Ltd for the period from 15.10.2010 to 31.3.2014.Kanti Bijlee Utpadan Nigam Ltd (KBUNL).

10/RP/2013

Review of Order dated 08.05.2013 in Petition No.272/2010 filed by Damodar Valley Corporation (DVC) for determination of deferred elements of tariff for generation and inter-State transmission of electricity in respect of Damodar Valley Corporation for the period 1.4.2006 to 31.3.2009.DVC Ltd.

168/GT/2013

Approval of generation tariff of Nathpa Jhakri Hydro Electric Power Station for the period from 1.4.2009 to 31.3.2014.SJVNL Limited, New Shimla.

62/MP/2013

Petition under section 79 (1) (f) of the Electricity Act, 2003 for adjudication of the dispute between the Kanti Bijlee Utpadan Nigam Limited and Bihar State Power Holding Company Limited.Kanti Bijlee Utpadan Nigam Limited.

68/MP/2013

Petition for revision of pooled lignite price on account of inclusion of Mine-II Expansion lignite cost for the period from 2010-11 to 2013-14.Neyveli Lignite Corporation Limited, Chennai.

114/MP/2013

Petition under Sections 29 and 79 of the Electricity Act, 2003 and the applicable provisions of the Indian Electricity Grid Code.NTPC Limited, New Delhi.

65/MP/2013

Increase in O & M Expenses on account of wage revision and other pay hikes to employees (Executive and Workmen) of NLC Mines linked to NLC`s power stations, Pay revision to CISF personnel posted in NLC mines-Recovery from the beneficiaries of NLC Stations.Neyveli Lignite Corporation Limited, Chennai.

6/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13.2.(b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the procurers for compensation due to change in law impacting and costs during the operating period.Sasan Power Limited, Mumbai.

75/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13.2.(b) of the Power Purchase Agreement dated 07.08.2007 executed between Sasan Power Limited and the procurers for compensation due to change in law impacting revenues and costs during the operating period.Sasan Power Limited, Mumbai.

14/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13.2.(b) of the Power Purchase Agreement dated 07.08.2007 executed between Sasan Power Limited and the procurers for compensation due to unprecedented, unforeseen and uncontrollable depreciation of the Indian Rupees.Sasan Power Limited, Mumbai.

155/MP/2012

Application under Section 79 of the Electricity Act, 2003 evolving a mechanism for Regulating including changing and/or revising tariff on account of frustration and/or of occurrence of force majeure (Article 12) and/or change in law (article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulation by Indonesian Government. .Adani Power Limited, Ahmedabad.

21/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13.2.(b) of the Power Purchase Agreement dated 07.08.2007 executed between Sasan Power Limited and the procurers for compensation due to change in law during the construction period.Sasan Power Limited, Mumbai.

304/2009

Approval of tariff of Talcher TPS (460 MW) for the period from 01.04.2009 to 31.03.2014.NTPC Ltd.

187/MP/2013

Petition for non-compliance of Regulations 6.4.6, 6.4.9 and 2.3.15 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010, Central Electricity Regulatory Commission (Unscheduled Interchange charges and related matters) (Second Amendment) Regulations, 2012 endangering the secured grid operation in Southern Region by consistent under-injection of Power by Meenakshi Energy Private Limited.Southern Regional Load Despatch Centre, Bangalore.

146/MP/2013 with I.A 36/2013

Petition for providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2.(I) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read with Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010 and following best practices of O & M of transmission elements for ensuring security of the SR grid and Indian Grid.Southern Regional Load Despatch Centre, Bangalore.

177/GT/2013

Revision of tariff for the period 2009-14 in respect of Tanakpur HE Project.NHPC Ltd.

172/MP/2013 with I.A. No. 29/2013

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 10.9.2008 executed between Jharkhand Integrated power Limited and Jharkhand State Electricity Board and 17 others for compensation due to Change in Law during the construction period.Jharkhand Integrated Power Limited (JIPL).

79/MP/2013 81/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13 and 17 of the Power Purchase Agreement dated 07.08.2007 executed between the Distribution Companies in the State of Haryana and PTC India Limited and the back to back PPA dated 12.3.2009 entered into between GMR Energy Limited and PTC Indian Limited for compensation due to change in law impacting revenues and costs during the operating period.GMR-Kamlanga Energy Limited, Bangalore.

190/TT/2013 191/TL/2013

Application under Section 63 of the Electricity Act, 2003 for the adoption of tariff (transmission charges) in respect of the transmission system being established by Kudgi Transmission Limited (a wholly owned subsidiary of L&T Infrastructure Development Projects Limited) under tariff based competitive bidding process.Kudgi Transmission Limited (KTL).

192/TT/2013 193/TT/2013

Petition under Section 63 of the Electricity Act, 2003 for the Adoption of Tariff (Transmission Charges) in respect of the transmission system being established by Vizag Transmission Limited (A wholly owned subsidiary of Power Grid Corporation of India Limited).Vizag Transmission Limited.

12/RP/2013

Review of order dated 9.5.2013 in Petition Nos. 2/TT/2011 and 57/TT/2011 in the matter of approval of transmission tariff for Koldam-Nalagarh 400 kV D/C(quad) line along with bays at Nalagarh S/S and bays at Ludhiana under transmission system associated with Koldam Hydro-Electric Project for the tariff block 2009-14.PGCIL, New Delhi.

I.A. No. 32/2013 in Docket No. 104/2013

Interlocutory Application for impleadment of the distribution companies namely, HPGCL, UPPCL, three discoms of Rajasthan and PSPCL. (I.A. has been filed by PTC).PTC Ltd.

184/TT/2013

Approval of transmission tariff for (i) +_500KV Mundra - Mohindergarh HVDC bipole transmission line with associated substations, bays, electrode lines and associated 400 KV lines, (ii) 400 KV D/C Mundra-Dehgam transmission line with associated system for control period 2009-2014 from date of grant of transmission Licence to 31.03.2014.Adani Power Limited.

182/GT/2013

Revision of tariff of Vindhyachal Super Thermal Power Station Stage I (1260 MW) for the period from 01.04.2009 to 31.03.2014-Truing up of tariff determined by order dated 12.09.2012 in Petition No. 227/2009.NTPC Ltd., New Delhi.

25/TT/2011

Petition under section 62(1) (c) of the Electricity Act, 2003 for determination of Wheeling Charges in respect of transmission system of Orissa Power Transmission Corporation Limited (OPTCL) comprising the 220 kV D/C Rourkela-Tarkera-Budhipadar-Korba (Odisha portion) line and associated sub-station bays with effect from 1.4.2004 to 31.3.2009 for transmission of surplus power from NTPC power stations in Eastern Region (ER) to Western Region (WR) . Orissa Power Transmission Corporation Ltd. (OPTCL).

88/TT/2012

Determination of transmission tariff from anticipated DOCO to 31.3.2014 for (a) LILO of 400 kV S/C Neelmangal-Hoody transmission line, LILO of 400 kV S/C Somanhally-Hoody transmission line at Yelahanka with 1X63 MVAR 420 kV Bus Reactor at Yelahanka (anticipated DOCO 21.7.2012) and (b) 400/220 kV, 2X500 MVA ICT's alongwith associated bays and 220 kV downstream system at Yelahanka GIS S/S (anticipated DOCO 1.7.2012) under system strengthening-XII in Southern Regional Grid. PGCIL, New Delhi.

85/TT/2012

Determination of transmission tariff for 400/220 kV New GIS S/S at Navi Mumbai along with LILO of Lonikhand-Kalwa TL (anticipated DOCO 1.4.2012) under WRSS-V transmission system in WR Region for the period from DOCO to 31.3.2014.. PGCIL, New Delhi.

202/TT/2012

Determination of transmission tariff of Asset I: LILO of 400 kV D/C Khalgaon-Biharshariff T/L (2nd line) and along with associated bays at Banka S/s Asset II: 400/220 kV, 200MVA ICT-I along with associated bays at Banka S/s Asset III: one 400/132 kV, 200 MVA ICT-II along with associated bays at Banka S/s and Asset IV: 400 kV, 80 MVAR, Bus Reactor and along with associated Bays at Banka S/s associated with ER Strengthening Scheme–III in ER. PGCIL, New Delhi.

213/TT/2012

Determination of transmission tariff of Asset I: LILO of 400 kV S/C Baripada-Rengali T/L and associated bays at Keonjhar; Asset II :01 No. of 400/220 kV, 315MVA (1st) ICT along with associated bays and 2 Nos. 220 kV line bays at Keonjhar Asset III :One 400/220 kV. 315 MVA (2nd) ICT along with associated bays and two 220 kV line bays at Kenonjhar: Asset IV: One 80 MVAR, 420 kV Bus Reactor and associated Bays at Keonjhar associated with ERSS-III in ER from anticipated DOCO (1.2.2012) TO 31.3.2014.PGCIL, New Delhi.

145/MP/2013

Petition for adjudication of dispute arising out of Power Purchase Agreement dated 18.12.2012 entered between the petitioner and the respondent.DNH Power Distribution Company Limited.

58/TT/2012

Petition for determination of transmission tariff for 765/400 Bilaspur Pooling Station (near Sipat) alongwith LILO of Sipat-Seoni Ckt-1 with 3x80 MVAR Switchable Line Reactor, 3x80 MVAR Bus Reactor and 765/400 kV, 1500 MVA Auto-transformer 1&2 under WRSS- X Scheme in Western Region.PGCIL.

176/GT/2013

Approval of tariff of Rihand Super Thermal Power Station Stage-I (1000MW) from 01.04.2009 to 31.03.2014 after the truing up exercise.NTPC.

82/TT/2012

Determination of transmission tariff for Asset I: 765 kV Moga-Bhiwani T/L (anticipated DOCO 1.4.2012) and Asset II 765 kV Jattikalan-Bhiwani T/L (anticipated DOCO 1.7.2012) associated with 765 kV system for Central part of Northern Grid Part-I for tariff block 2009-14 in Northern region.Power Grid Corporation India Limited.

85/MP/2013

Declaration of date of commercial operation and scheduling in respect of Sasan UMPP.Western Regional Load Despatch Centre , Mumbai.

12/MP/2013

Application filed under Section 79 (I) of the Electricity Act, 2003 read with the Central Electricity regulatory Commission (Conduct of business) Regulations.Udupi Power Corporation Ltd, Bangalore .

Petition No. 170/MP/2013 with I.A. No. 33/2013

Dispute pertaining to the composite scheme of supply for power to respondent Nos. 1 and 2 (situate in the State of Haryana). Jhajjar Power Limited .

175/GT/2013

Determination of tariff of 382.5 MW UNOSUGEN Power Plant of Torrent Power Ltd for the periof from the determination of Commercial operation till 31.3.2014. . Torrent Power Ltd .

118/MP/2013

Revision petition under section 79 (1) (c ) and Section 67 (4) of the Electricity Act, 2003 read with Rule 3 (3) of the Works of Licensees Rules, 2006 seeking direction for construction of 400 kV D/C Byrinihat to Bongaigoan section of Palatana-Bongaigaon transmission line as per the approved alignment passing through the extension of the Regional Institute of Science and technology, 9th Mile Campus at Technocity, Baridua, Raid Marwet, Ri Bhoi District, Meghalaya.North East transmission Company Limited.

83/MP/2013

Illegal denial of Open Access by the respondent in violation of Central Electricity Regulatory Commission (Open Access in Inter-State transmission) Regulations, 2008.Sagar Power (Neerukatte) Private Limited.

62/MP/2013

Petition under section 79 (1) (f) of the Electricity Act, 2003 for adjudication of the dispute between the Kanti Bijlee Utpadan Nigam Limited and Bihar State Power Holding Company Limited.Kanti Bijlee Utpadan Nigam Limited.

108/TT/2012

Determination of transmission tariff of two 220 kV bays at Trivandrum (DOCO: 1.9.2011) for the period from DOCO to 31.3.2014 under transmission system associated with Kudankulam in Southern Region for tariff block 2009-14.PGCIL, New Delhi.

6/RP/2013

Review petition against order dated 3.9.2012 and its Corrigendum dated 2.4.2013 in Petition No 184/2009 regarding approval of revised fixed charges of Talcher Thermal Power Station.NTPC.

102/TT/2012

Petition for determination of transmission tariff for Combined Assets for transmission system associated with Northern Region Bus Reactor Scheme in Northern Region for tariff block 2009-14.PGCIL.

216/TT/2012

Determination of transmission tariff for 400 kV line bays at Silchar Sub-station and Bongaigaon Sub-Sation for 400 kV D/C Silchar and Bongaigaon line of NETC along with 2 no. of switchable line Rector at Silchar and Bongaigaon Sub-station each under transmission system associated with Pallatana GBPP and Bongaigaon TPS, for tariff block 2009-14 in NER Region. Power Grid Corporation of India Limited, New Delhi.

167/MP/2013

Petition under Section 66, 79 and other applicable provisions of the Electricity Act read with Regulations 14 of CERC’s (Terms and Conditions for Recognitions and Issuance of Renewal Energy Certificate for renewal energy generation) Regulations, 2010 for directions and orders as considered appropriate to National Load Despatch Centre, on the issue of Renewable Energy Certificates to the Petitioner.Urjankur Shree Datta Power Co. Ltd., Mumbai.

154/GT/2013

Revision of tariff for the tariff period from 2009-14 in respect of Rangit HE Project.NHPC.

138/GT/2013

Approval of Tariff in respect of Mejia Thermal Power Station Extn. Unit 5 & 6 (2x250 MW) for 2009-14 along with Additional Capital Expenditure for the period from 1.4.2009 to 31.3.2014.DVC Ltd.

155/GT/2013

Revision of tariff for the tariff period 2009-14 in respect of Loktak Power Station.NHPC Limited.

118/2009 162/2009 179/2009 196/2009

Approval of incentive based on availability of transmission system of Southern Region for the year 2008-09.Power Grid Corporation India Limited, Gurgaon.

Corrigendum in 155/MP/2012

Application under Section 79 of the Electricity Act, 2003 evolving a mechanism for Regulating including changing and/or revising tariff on account of frustration and/or of occurrence of force majeure (Article 12) and/or change in law (article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulation by Indonesian Government.Adani Power Limited, Ahmedabad.

Corrigendum in 159/MP/2012

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 for establishing an appropriate mechanism to offset in tariff the adverse impact of the unforeseen, uncontrollable and unprecedented escalation in the imported coal price due to enactment of new coal pricing Regulation by Indonesian Government and other factors..Coastal Gujarat Power Limited.

185/TT/2011

Determination for transmission tariff for 400 kV D/C Andal (DVC) Jamshedpur section of Durgapur-Jamshedpur Transmission line and associated bays at Jamshedpur Sub-station under ERSS-I from anticipated date of commercial operation (1.1.2012) to 31.3.2014.Power Grid Corporation India Limited.

117/MP/2013

Petition filed under regulation 24 read with regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) (Amendment) Regulations, 2009 and regulation 29- Power to Relax of Central Electricity Regulatory Commission (Fee and Charges of Regional Load Dispatch Centre and other related matters) regulations, 2009.Power System Operation Corporation Ltd.

156/GT/2013

Approval of Generation Tariff of URI-II HE Project for the period from the anticipated COD of 01.12.2011 to 31.03.2014.NHPC Limited.

58/TT/2012

Petition for determination of transmission tariff for 765/400 Bilaspur Pooling Station (near Sipat) alongwith LILO of Sipat-Seoni Ckt-1 with 3x80 MVAR Switchable Line Reactor, 3x80 MVAR Bus Reactor and 765/400 kV, 1500 MVA Auto-transformer 1&2 under WRSS- X Scheme in Western Region.PGCIL.

127/MP/2013

Petition for grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and related matters.EMCO Energy Limited, Mumbai.

119/MP/2013

Petition under Section 79 (1)(k) of the Electricity Act read with Regulations 3(4) and 14 of CERC’s (Terms and Conditions for Recognitions and Issuance of Renewal Energy Certificate for renewal energy generation) Regulations, 2010.M/s. Peethambra Granites Private Limited.

160/MP/2013

Petition under Sections 62, 79 91) (a), (b) and (f) and other applicable provisions of the Electricity Act, 2003 read with the Indian Electricity Grid Code notified by the Central Commission in respect of Scheduling and Despatch of electricity from the Indira Gandhi Super Thermal Power Project of the petitioner at Jhajjar.Aravali Power Company (P) Limited.

160/GT/2012

Determination of Tariff of Udupi Thermal Power Station for the period from COD of Unit–I i.e from 11.11.2010 to 31.3.2014 and from COD of Unit-II i.e. from 19.8.2012 to 31.3.2014.Udupi Power Corporation Ltd (UPCL).

84/TT/2012

Petition for determination of transmission tariff for LILO of one ckt of 400 kV D/C Baripada-Mendhasal T/L at Dubri and associated bays at Dubri alongwith one no. Bus Reactor at Dubri associated with Eastern Region Strengthening Scheme-III.PGCIL.

152/TT/2013

Determination of revised transmission tariff for LILO of Kahalgaon-Patna 400 kV D/C (Quad) line at Barh Sub-station after approval of revised cost estimate under transmission system associated with Barh Generation Project(3X660 MW) in Eastern Region from date of commercial operation (1.11.2009) to 31.3.2014.Power Grid Corporation India Limited.

213/TT/2012

Petition for determination of transmission tariff of Asset I: LILO of 400 kV S/C Baripada-Rengali T/L and associated bays at Keonjhar; Asset II: 1 No. of 400/220 kV, 315 MVA (1st) ICT along with associated bays and 2 Nos. 220 kV line bays at Keonjhar; Asset III: 1 No. of 400/220 kV, 315 MVA (2nd) ICT along with associated bays and 2 Nos. 220 kV line bays at Keonjhar; and Asset IV: 1 No. of 80 MVAR, 420 kV Bus Reactor and associated bays at Keonjhar associated with ERSS-III in Eastern Region.PGCIL.

202/TT/2012

Petition for determination of transmission tariff of Asset I: LILO of 400 kV D/C Kahalgaon- Biharshariff T/L (2nd line) and associated bays at Banka S/S; Asset II: 400/132 kV, 200 MVA ICT-I along with associated bays at Banka S/S; Asset III: 400/132 kV, 200 MVA ICT-II along with associated bays at Banka S/S; and Asset IV: 400 kV, 80 MVAR, Bus Reactor with associated bays at Banka S/S associated with ERSS-III in Eastern Region.PGCIL.

84/TT/2011

Approval for transmission tariff of 400 kV Patiala - Ludhaina T/L and LILO of Patiala Hissar Line at Kaithal Sub-station alongwith associated bays under transmission system associated with Rampur HEP for 2009-14 period in Northern Region.PGCIL, New Delhi.

10/RC/2013

Application under section 142 of the Electricity Act, 2003 for non- compliance of Commission's directions.Shamanur Sugars Ltd.

143/MP/2013

Payment of UI payable from the Northern Region Unscheduled interchange Pool Account Fund.Tata Power Delhi Distribution Limited, Delhi.

136/SM/2013

Default in opening of Letter of Credit in accordance with Central Electricity Regulatory Commission (Unscheduled interchanges and related matters) Regulation, 2009.

140/GT/2013

Revision of tariff for the tariff period 2009-14 in respect of Baira Siul Power Station.NHPC.

141/GT/2013

Revision of tariff for the tariff period 2009-14 in respect of Dulhasti Power Station.NHPC.

142/GT/2013

Revision of tariff for the tariff period 2009-14 in respect of URI-I HE Project.NHPC.

167/MP/2011

Approval for revision of Lignite transfer price of NLC mines for the period from 01.04.2014 to 31.03.2014 based on guidelines issued by mines.NLC.

19/MP/2013 20/MP/2013

Petition under Section 79 (1) (c) read with Section 19 of the Electricity Act, 2003 for revocation of licence and for vesting of the projects in the Central Transmission Utility.Power Grid Corporation of India Limited, Gurgaon.

79/MP/2013 81/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13 and 17 of the Power Purchase Agreement dated 07.08.2007 executed between the Distribution Companies in the State of Haryana and PTC India Limited and the back to back PPA dated 12.3.2009 entered into between GMR Energy Limited and PTC Indian Limited for compensation due to change in law impacting revenues and costs during the operating period.GMR-Kamlanga Energy Limited, Bangalore.

145/MP/2013

Petition for adjudication of disputes arising out of Power Purchase Agreement (Supplemental) dated 18.12.2012 entered into between the petitioner and respondent..DNH Power Distribution Company Limited.

159/MP/2012

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 for establishing an appropriate mechanism to offset in tariff the adverse impact of the unforeseen, uncontrollable and unprecedented escalation in the imported coal price due to enactment of new coal pricing Regulation by Indonesian Government and other factors.Coastal Gujarat Power Limited.

155/MP/2012

Application under Section 79 of the Electricity Act, 2003 evolving a mechanism for Regulating including changing and/or revising tariff on account of frustration and/or of occurrence of force majeure (Article 12) and/or change in law (article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulation by Indonesian Government.Adani Power Limited, Ahmedabad.

25/TT/2011

Determination of Transmission charges in respect of Transmission System of Orissa Power Transmission Corporation Limited (OPTCL) Comprising the 220 kV D/C Rourkela - Tarkera - Budhipadar - Korba (Orissa portion) line and associated substation bays with effect from 01.04.2004 to 31.03.2009 for transmission of power from NTPC power stations in Eastern Region (ER) to Western Region (WR).Orissa Power Transmission Corporation Limited.

114/MP/2013

Petition under section 29 and 79 of the Electricity Act, 2003 and the applicable provisions of the Indian Electricity Grid Code.NTPC Limited.

124/MP/2013

Petition under Regulation 63 (1) and 64 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for making changes in the CERC (Open Access) Regulation pertaining to NLDC operating charges.Power Exchange India Limited (PXIL), Mumbai.

6/MP/2013 14/MP/2013 21/MP/2013 75/MP/2013

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 Sasan Power Limited and the Procurers for compensation due to Change in Law impacting revenues and costs during the Operating period.Sasan Power Limited, Mumbai.

4/MP/2012

Petition under Sections 79 (1) (c), 79(1) (f) and 142 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008.Aarti Steels Limited, Cuttack.

91MP/2013

Petition under section 79 (1) (c) (k) read with section 29 (5) and section 142 of the Electricity Act, 2003.Chhattisgarh State Power Distribution Company Limited.

253MP/2012

Petition for adjudication of issues relating to PPA between PTC India Limited and Lanco Budhil HPPL.PTC India Limited.

7/RP/2013

Review of order dated 16.4.2013 in Petition No 250/2010 for Tehri HPP (1000 MW) for determination of tariff for the period from 22.9.2006 to 31.3.2009.THDC Ltd.

116/GT/2013

Approval of generation tariff of Koteshwar Hydroelectric Power Project (4x100 MW) for the period from 1.4.2011 to 31.3.2014.THDC Ltd.

135/GT/2013

Approval of tariff of Kahalgaon Super Thermal Power Station, Stage-I (840 MW) from 1.4.2009 to 31.3.2014 after truing up exercise.NTPC Limited.

127/MP/2013

Petition under section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 32 of the CERC (Grant of Connectivity, Long Term Access and Medium term Access and Medium term Open Access in inter-state transmission and related matters) Regulations, 20009.EMCO Energy Limited.

283/MP/2012

Petition under section 61, 63 and 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding, including the PPA.Coastal Andhra Power Limited.

142/MP/2012

Petition under Regulation 20 of the CERC (Regulation of Power Supply) Regulations, 2010-Non-payment of transmission charges by the beneficiaries to the petitioner.Power Grid Corporation of India Limited.

90/TT/2012

Petition for determination of transmission tariff for Assets (part-III) under Common Scheme for 765 kV Pooling Stations and Network for NR, Import by NR from ER and Common Scheme for Network for WR and Import by WR from ER and from NER/SR/WR via ER in Northern Region for tariff block 2009-14.Power Grid Corporation of India Ltd. (PGCIL).

110/TT/2012

Petition for determination of transmission tariff for (a) LILO of both circuits of Udumalpet-Madakathara (North Trichur) 400 kV D/C line at Chulliar (Palakkad) 400 kV S/S (new) and 1x63 MVAR Bus Reactor alongwith associated bays, and (b) 2x315 MVA 400/220 kV ICTs at Chulliar (Palakkad) S/S alongwith associated bays and 220 kV downstream system under System Strengthening-XI in Southern Regional Grid.Power Grid Corporation of India Ltd. (PGCIL).

92/MP/2013

Petition for recovery of additional cost incurred consequent to pay/wage revision of employees, Central Industrial Security Force and Delhi Public School staff in respect of Nathpa Jhakri Station w.e.f. 1.1.2006 to 31.3.2009.Satluj Jal Vidyut Nigam Limited.

56/SM/2013

Non-compliance of Commission’s direction dated 26.9.2012 in Petition No. 168/MP/2011..

186/TT/2011

Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of Transmission Tariff from projected date of commercial operation: 1.1.2012 to 31.3.2014 for 220/132kV 100 MVA ICT and associated bays at Raibareli under the Augmentation of 220/132kV transformation capacity at Raibareli (POWERGRID) by 1x100 MVA transformer, for tariff block 2009-14 period in Northern Region. Power Grid Corporation of India Ltd.

103/TT/2012

Determination of transmission tariff for 400 kV D/C (Quad) Mauda-Wardha TL with associated bays at Wardha S/S (anticipated DOCO 1.2.2012) under Mauda TS in Western Region for tariff block 2009-14 period. PGCIL, New Delhi .

137/GT/2013

Revision of tariff of Ramagundam Super Thermal Power Station, Stage-III (500 MW) from 01.04.2009 to 31.03.2014 . NTPC Limited.

337/2010

Petition for removal of the difficulties arising on account of billing, collection and disbursement of transmission charges activity entrusted to the petitioner. Power Grid Corporation of India Limited.

139/GT/2013

Revision of tariff of Anta gas Power Station, (419.33MW) from 01.04.2009 to 31.03.2014 after truing up exercise. NTPC Limited.

136/SM/2013

Default in opening of Letter of Credit in accordance with Central Electricity Regulatory Commission (Unscheduled Interchange Charges and related matters) Regulations, 2009.

121/TL/2012

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 licence to Nagapattinm-Madhugiri Transmission Company Limited. POWERGRID NM TRANSMISSION LIMITED (PNTL).

8/RP/2013

Review of order dated 9.5.2013 in Petition No.147/TT/2011in the matter of approval of transmission tariff for Combined Elements of 315 MVA 400 kV/220 kV ICT-I and ICT-II at GIS Sub-station at Gurgaon (New) along with associated bays under Transmission System associated with NRSS-VI. PGCIL, New Delhi.

148/GT/2013

Approval of tariff of Vindhyachal Super Thermal Power Station Stage III (1000 MW) from 01.04.2009 to 31.03.2014 after truing up exercise. NTPC Ltd., New Delhi.

163/MP/2012

Petition towards unpaid unscheduled inter-change charges for the period ranging from 28.8.2005 to 31.12.2006. Bhushan Power and Steel Limited.

152/TT/2013

Petition for determination of revised transmission tariff for LILO of Kahalgaon-Patna 400 kV D/C (Quad) line at Barh S/S after approval of revised cost estimate under Transmission System associated with Barh Generation Project (3x660MW) in Eastern Region.Power Grid Corporation of India Ltd. (PGCIL).

62/MP/2013

Petition under section 79 (1) (f) of the Electricity Act, 2003 for adjudication of the dispute between the Kanti Bijlee Utpadan Nigam Limited and Bihar State Power Holding Company Limited.Kanti Bijlee Utpadan Nigam Limited.

149/MP/2013

Petition under section 79(I) (K) of the electricity Act, 2003 read with Regulations 3(4), 14 and 15 of CERC (Terms and Conditions for recognition and issuance of renewable energy certificate for Renewable Energy Generation) Regulations, 2010. Bajaj Hindustan Limited.

143/MP/2013

Petition seeking payment of the Unscheduled Interchange (UI) payable to the petitioner from the Northern Region Unscheduled Interchange Pool Account Fund. TATA Power Delhi Distribution Limited, Delhi.

150/TT/2013

Petition for re-determination of transmission tariff for Pole-1 of +/-500 kV, 2500 MW Ballia-Bhiwadi HVDC Bi-Pole including HVDC transmission line under Transmission System associated with Barh Generation Project (3x660 MW) in Northern Region. Power Grid Corporation of India Ltd. (PGCIL).

274/2010

Approval & Determination of Generation Tariff of the 2x525 MW Generating units of Maithon Power Limited, for the period from the date of commercial operation of Unit I and Unit II to 31.03.2014. Maithon Power limited (MPL).

148/GT/2011 138/GT/2013

Approval of tariff in respect of Mejia Thermal Power Station Extension, Unit No. 5 and Unit No. (2x250MW) in consideration with Additional Capital Expenditure for the period 24.9.2008 to 31.3.2009. DVC Ltd.

144/MP/2013

Petition for seeking approval for extension of period of injection of infirm power into the grid beyond six months from the date of first synchronization of unit-I of 726.6 MW (2x363.3 MW) Palatana Combined Cycle Gas based power project of OPTCL.ONGC Tripura Power Company Limited, New Delhi. (Amendment of Record of Proceedings)

344/MP/2010

Petition seeking exercise of powers under Electricity Act, 2003 for issuing appropriate directions to the Central Generating Stations. North Delhi Power Limited, Delhi.

19/MP/2013 20/MP/2013

Petition under Section 79 (1) (c) read with Section 19 of the Electricity Act, 2003 for revocation of licence and for vesting of the projects in the Central Transmission Utility.Power Grid Corporation of India Limited, Gurgaon.

134/MP/2013

Petition under Section 79 of the Electricity Act, 2003. Venkateshwara Power Projects Ltd, Belgaum.

10/RC/2013

Application under section 142 of the Electricity Act, 2003 for non- compliance of Commission's directions. Shamanur Sugars Ltd.

248/2010

Petition Under Section 79 of Electricity Act 2003 Praying for Direction to U.P. Power Corporation Limited (UPPCL) for payment of compensation amount to M.P. Power Trading Company Limited (M.P. Tredco) due to retention of MPs share of Power/Non-supply of it from Rihand and Matatila Hydel Power station to MPSEB. MP. Power Trading Company Limited, Jabalpur.

96/TT/2012

Determination of transmission tariff for Pole-II of +/- 500 kV, 2500 MW Balia-Bhiwadi HVDC Bipole associated with Barh Generation project (3X660 Mw) in Northern Region from anticipated DOCO (1.7.2012) to 31.3.2014. PGCIL, New Delhi.

117/MP/2013

Petition filed under regulation 24 read with regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) (Amendment) Regulations, 2009 and regulation 29- Power to Relax of Central Electricity Regulatory Commission (Fee and Charges of Regional Load Dispatch Centre and other related matters) regulations, 2009. Power System Operation Corporation Ltd. (POSOCO).

79/TT/2012

Petition for approval of tariff for Asset I: 400 kV Gurgaon-Manesar (quad) line along with associated bays; Asset II: 500 MVA 400/220 kV ICT I & II at Manesar along with bays associated with Northern Region System Strengthening-XIII (NRSS-XIII) of Northern Region for tariff block 2009-14 period. Power Grid Corporation of India Ltd. (PGCIL).

74/MP/2013

Petition under section 79 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, long term access and medium term open access and inter-state transmission and related matters) regulations, 2009 as amended from time to time read with Central Electricity Regulatory Commission (unscheduled interchange charges and other related matters) Regulations 2009 as amended on 28.4.2010.. Lanco Budhil Hydro Power Private Limited, Gurgaon.

62/TT/2012

Petition for approval of tariff for Extension of 765/400 Bilaspur Poling Station (near Sipat) along with LILO of Sipat-Seoni Ckt-2 with 3x80 MVAR Switchable Line Reactor and 765/400 kV, 1500 MVA Auto-transformer 3 under WRSS XI Scheme in WR for tariff block 2009-14.Power Grid Corporation of India Ltd. (PGCIL).

144/MP/2013

Petition for seeking approval for extension of period of injection of infirm power into the grid beyond six months from the date of first synchronization of unit-I of 726.6 MW (2x363.3 MW) Palatana Combined Cycle Gas based power project of OPTCL. ONGC Tripura Power Company Limited, New Delhi.

117/MP/2013

Petition filed under regulation 24 read with regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) (Amendment) Regulations, 2009 and regulation 29- Power to Relax of Central Electricity Regulatory Commission (Fee and Charges of Regional Load Dispatch Centre and other related matters) regulations, 2009. Power System Operation Corporation Ltd. (POSOCO).

127/MP/2013

196/TT/2012

205/TT/2012

195/TT/2012

133/GT/2013

77/GT/2013

115/GT/2013

95/MP/2013

76/TT/2012

6/MP/2013 14/MP/2013 21/MP/2013 75/MP/2013

79/MP/2013 81/MP/2013

84/MP/2013

83/MP/2013

82/MP/2013

125/GT/2013

135/GT/2013

4/RP/2013

71/GT/2013

27/GT/2013

126/MP/2013

118/MP/2013

122/MP/2013 123/MP/2013 129/MP/2013

193/MP/2012

74/TT/2012

25/TT/2011

65/TT/2012

2/RP/2013

76/MP/2013

284/2010

116/GT/2013

7/RP/2013

127/MP/2012 with I.A No. 20/2013

08/MP/2013

62/MP/2013

63/MP/2013 with I.A. No.10/2013

188/SM/2012

77/TT/2012

259/MP/2012

4/MP/2012

91/MP/2013

162/MP/2011

167/MP/2011

121/MP/2013

4/RP/2012

132/GT/2013

129/MP/2013

160/GT/2012

74/MP/2013

19/MP/2013 20/MP/2013

114/MP/2013

104/TT/2012

88/TT/2011

170/TL/2012

121/MP/2011

5/RP/2013 in 39/TT/2013

97/TT/2011

149/MP/2012

95/MP/2013

122/MP/2013 123/MP/2013

126/MP/2013

124/MP/2013

119/MP/2013

17/GT/2013

89/GT/2013

56/TT/ 2012

115/GT/2013

9/TDL/2013

83/MP/2013

253/MP/2012

94/MP/2013

314/ 2010

85/TT/2011

166/MP/2012

204/GT/2011

16/GT/2013

93/MP/2013 96/MP/2013

140/MP/2012

91/TT/2011 145/TT/2011

92/MP/2013

10/RC/2013

18/GT/2013

84/MP/2013

82/MP/2013

 

64/MP/2013

79/MP/2013 81/MP/2013

 

4/RP/2013

 

2/RP/2013

 

160/GT/2012

 

6/MP/2013

 

283/MP/2012

 

114/MP/2013

 

95/MP/2013

 

63/MP/2013

 

3/RP/2013

 

62/MP/2013

 

94/MP/2013

 

1/RP/2013

 

93/MP/2013 96/MP/2013

 

77/GT/2013

 

6/MP/2013

 

78/MP/2013

 

19/MP/2013 20/MP/2013

 

30/MP/2013

 

74/MP/2013

 

65/MP/2013

 

151/MP/2012

 

160/GT/2012 with I.A.No.49/2012

 

14/MP/2013 21/MP/2013

 

75/MP/2013

 

85/MP/2013

 

6/MP/2013

 

221/MP/2012 263/MP/2012

 

221/MP/2012 263/MP/2012

 

221/MP/2012 263/MP/2012

 

221/MP/2012 263/MP/2012

 

23/GT/2013

 

6/MP/2013

 

14/MP/2013

 

21/MP/2013

 

167/SM/2012

 

240/MP/2012

 

253/MP/2012

 

249/MP/2012

 

160/GT/2012 with I.A.No.49/2012

 

142/MP/2012

25/TT/2011

160/GT/2012

57/TT/2012

246/MP/2012

129/MP/2012

52/MP/2013

257/MP/2012

5/MP/2013

193/MP/2012

10/RC/2013

27/GT/2013

26/GT/2013

268/GT/2012 269/GT/2012 270/GT/2012 271/GT/2012 272/GT/2012 273/GT/2012 274/GT/2012 275/GT/2012 276/GT/2012

253/MP/2012

19/MP/2013 20/MP/2013

Petition under Section 79 (1) (c) read with Section 19 of the Electricity Act, 2003 for revocation of licence and for vesting of the projects in the Central Transmission Utility. Power Grid Corporation of India Limited, Gurgaon .

240/MP/2012

78/2001

30/MP/2013

104/TT/2012

265/MP/2012

28/GT/2013

268/GT/2012
269/GT/2012
270/GT/2012
271/GT/2012
272/GT/2012
273/GT/2012
274/GT/2012
275/GT/2012
276/GT/2012

25/GT/2013

170/TL/2012

277/MP/2012
278/MP/2012
279/MP/2012
280/MP/2012
281/MP/2012
282/MP/2012

160/GT/2012 12/MP/2013

78/2001

14/MP/2013

19/MP/2013

4/MP/2012

06/MP/2013

18/GT/2013

17/GT/2013

16/GT/2013

73/TT/2011

167/SM/2012

253/MP/2012

169/2011

104/TT/2012

151/MP/2012

28/GT/2011

22/MP/2013

259/2010

255/MP/2012

08/MP/2013

283/MP/2012

4/MP/2012

258/MP/2013

263/MP/2012

78/2001

212/2010

221/MP/2012

15/MP/2013

170/TL/2012

227/MP/2012

257/MP/2012

23/GT/2013

155/MP/2012

155/MP/2012

155/MP/2012

240/MP/2012

1/MP/2013

193/MP/2012

75/TT/2012

4/MP/2012

8/MP/2013

188/SM/2012

259/2010

10/RC/2013

259/MP/2012

246/MP/2012

140/MP/2012

267/2010

151/MP/2012

159/MP/2012

2/MP/2013

244/MP/2012

3/GT/2013

248/GT/2012

245/MP/2012

268/GT/2012

169/MP/2011

25/TT/2011

162/MP/2011

71/TT/2012

06/MP/2013

77/TT/2012

166/MP/2012

246/MP/2012

283/MP/2012

220/MP/2011

160/GT/2012

227/MP/2012

170/TL/2012

167/SM/2012

261/MP/2012

212/2010

220/MP/2012

188/SM/2012

155/MP/2012

204/TT/2012

218/MP/2012

260/MP/2012

277/MP/2012

221/MP/2012

240/MP/2012

193/MP/2012

259/MP/2012

189/MP/2012

267/SM/2012

239/2010

244/MP/2012

169/MP/2011

163/MP/2012

265/MP/2012

170/TL/2012

258/MP/2012

151/MP/2012

137/MP/2011

229/GT/2012

45/2010

159/MP/2012

159/MP/2012

155/MP/2012

25/TT/2011

162/MP/2011

221/MP/2012

188/SM/2012

253/MP/2012

22/RP/2012

220/MP/2012

255/MP/2012

152/MP/2012

137/MP/2011

267/2010

189/MP/2012

249/MP/2012

193/MP/2012

166/MP/2012

250/MP/2012

165/MP/2012
with
I.A.41/2012

45/2010

239/2010

212/2010

203/TT/2012

183/TT/2011

25/TT/2011

I.A.53/2012
In
P.No.155/MP/2012,
R.P.26/2012
In
P.No.155/MP/2012

159/MP/2012

238/2012
(Suo-motu)

167/SM/2012

245/MP/2012

244/MP/2012

246/MP/2012

218/MP/2012

4/MP/2012 with I.A.No. 3/2012

227/MP/2012

189/MP/2012

240/MP/2012 with I.A. No.52/2012

83/TT/2012

269/2009

152/MP/2012

241/MP/2012

147/TT/2011

7/RP/2012
In
P.No.136/2010

216/PX/2011

248/GT/2012

163/MP/2012

13/RP/2012

229/GT/2012

151/MP/2012

221/MP/2012

227/MP/2012
228/MP/2012

244/MP/2012

239/2010

44/TL/2012

162/MP/2011

Petition No. 45/2010

Petition No. 17/RP/2012

Petition No. 91/2004

Petition No. 83/TT/2012

Petition No. 155/MP/2012 with IA No. 53/2012

Petition No. 25/TT/2011

108/TT/2012

13/RP/2012

163/MP/2012

244/MP/2012

131/MP/2012

230/MP/2012