Petitions Status
As on
31/10/2026
S. No.
Petition No.
Petitioner
Subject
Status
1
571/RC/2026
PACHORA POWER TRANSMISSION LIMITED (PPTL)
REGULATORY COMPLIANCE APPLICATION IN TERMS OF REGULATION 15(1)(E) OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS 2023 READWITH SECTION 79 OF THE ELECTRICITY ACT, 2003 SEEKING CHANGE IN NAME OF THE TRANSMISSION LICENSEE FROM �PACHORA POWER TRANSMISSION LIMITED� TO �PACHORA POWER TRANSMISSION PRIVATE LIMITED�
Disposed of
2
570/RC/2026
Bijapur REZ Transmission Limited (BRTL)
REGULATORY COMPLIANCE APPLICATION IN TERMS OF REGULATION 15(1)(E) OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS 2023 READWITH SECTION 79 OF THE ELECTRICITY ACT, 2003 SEEKING CHANGE IN NAME OF THE TRANSMISSION LICENSEE FROM ?BIJAPUR REZ TRANSMISSION LIMITED? TO ?BIJAPUR REZ TRANSMISSION PRIVATE LIMITED?
Disposed of
3
16/SM/2026
Suo Motu
Directions for removal of difficulty in implementation of the provision in Regulation 9(7) of
the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related
Matters) Regulations, 2024
Disposed of
4
489/TD/2026
Terra Clean Limited (TCL)
Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license.
Disposed of
5
408/TD/2026
Nefa Power Trading Pvt Ltd (NPTPL)
Application under Section 14 and Section 15 (1) of Electricity Act, 2003 read with Regulation 15 (1) and Regulation 9 (4) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters), Regulations, 2020 for upgradation of inter-state trading licence in electricity from Category �V� to Category �IV�.
Disposed of
6
392/TD/2026
Assam Power Generation Corporation Limited (APGCL)
PETITION UNDER SECTIONS 14 AND 15(1) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 6 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (PROCEDURE, TERMS AND CONDITIONS FOR GRANT OF TRADING LICENSE AND OTHER RELATED MATTERS), REGULATIONS, 2020 FOR GRANT OF A CATEGORY-II INTER-STATE TRADING LICENCE
Disposed of
7
387/MP/2026
RAJGARH NEEMUCH POWER TRANSMISSION LIMITED (RNPTL)
Petition seeking approval under Section 17 of the Electricity Act, 2003 for bringing on record the appointment of Vardhman Trusteeship Pvt. Ltd./ Respondent No. 2 as the Security Trustee and for creation of security interest over the assets of Petitioner in favour of the Security Trustee, acting on behalf of and for the benefit of the Lenders (and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project), by way of hypothecation and equitable mortgage on the Project assets, pursuant to unattested Deed of Pledge, Declaration, Undertaking and other Financing Agreements, for the development of the Transmission Project
Disposed of
8
357/MP/2026
Khaba Renewable Energy Private Limited (KREPL)
Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 19(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2024 seeking extension of time for injection of infirm power for the balance capacity and extend or direct NRLDC to extend the time for First Time Charging for the balance capacity; and under Regulation 57 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking relaxation/condonation of delay for filing the present Petition.
Disposed of
9
12/SM/2026
Suo Motu
"Determination of levellised generic tariff for third year of the Control Period (for FY 26-27) under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2024."
Disposed of
10
348/TD/2026
EXCEL Energy Trading Solutions (EETS)
Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license.
Disposed of
11
324/TD/2026
Svaryu Energy Limited (formerly Refex Energy Limited)
PETITION FOR SURRENDER OF THE CATEGORY V TRADING LICENCE UNDER REGULATION 20(3) OF TRADING LICENCE REGULATIONS, 2020.
Disposed of
12
322/TD/2026
PI GREEN CONSULTING PVT LTD (PIGCPL)
Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state Category ? V trading license.
Disposed of
13
294/TD/2026
RPG Power Trading Company Limited (RPTCL)
Application under Sections 14(c), 15 and 79(1)(k) of the Electricity Act, 2003 read with Regulation 15(1) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other related matters) Regulations, 2020, seeking upgradation of the existing Category II Inter-State Trading Licence to Category I Inter-State Trading Licence.
Disposed of
14
289/MP/2026
Tata Power Renewable Energy Ltd (TPREL)
Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of Scheduled Commercial Operation Date for 190 MW Solar Project at Gadag-II PS for the purpose of extension in waiver from payment of ISTS Charges under Regulation 13(2)(h)(ii) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) (Fourth Amendment) Regulations, 2025 read with Office Order dated 30.07.2025, Committee?s Report dated 22.04.2026 and Addendum dated 14.01.2026 issued by this Hon?ble Commission.
Disposed of
15
287/MP/2026
Azure Power India Private Limited (APIPL)
Petition under Section 79(1)(c) & (f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, inter alia, seeking extension of time for submission of land documents under Regulation 11A(1) of the GNA Regulations (as amended) with directions to Central Transmission Utility of India Ltd. to not take any coercive action in the interregnum in relation to connectivity granted to the Petitioners along with consequential relief(s) thereof.
Disposed of
16
281/TD/2026
Infinite Voltx Trading Private Limited (IVTPL)
Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license.
Disposed of
17
277/MP/2026
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under section 79(1) of the Electricity Act, 2003 read with Regulation 36(3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 seeking approval for reimbursement of expenditure towards establishment of Centralized Security Operation Centre (OT SOC) for substations as additional Operation and Maintenance expense
Disposed of
18
271/AT/2026
NERGS III Siang Basin Transmission Limited (NSBTL)
Application under Section 63 of Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System ?NERGS-III Siang Basin? being established by NERGS III Siang Basin Transmission Limited
Disposed of
19
259/MP/2026
Central Transmission Utility (CTU)
Petition under Section 79 (1) (c) & (k) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking directions and/or guidelines for the implementation of Regulation 11A and Regulation 24.6, concerning nature and treatment of extensions or delayed commissioning by Renewable Energy Implementing Agencies (REIAs) or Distributions Licensees.
Disposed of
20
252/MP/2026
Kishtwar Transmission Limited (KITL)
Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003, for the creation of security interest over all the movable and immovable assets of the Petitioner in favour of Respondent No. 1, as the Security Trustee, acting for the benefit of the Lender, Respondent No. 2.
Disposed of
21
247/MP/2026
Nuclear Power Corporation of India Ltd. (NPCIL)
Drawal of DSM based commissioning power
Disposed of
22
241/MP/2026
Pace Digitek Limited (PDL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, seeking relaxation in the time period stipulated under Regulation 8.2(c) of the said Regulations for submission of the Connectivity Bank Guarantees against Intimation of In-Principle Grant of Connectivity (Intimation No. CTU/S/5/Conn/INT-1A-2200001607 dated 27.03.2026), condonation of the delay of two (2) days in submission of such Bank Guarantees, and a direction to Central Transmission Utility of India Limited to take the said Bank Guarantees on record and issue the Final Grant of Connectivity for 100 MW (with 50 MW BESS) at NP Kunta Pooling Station, Andhra Pradesh.
Disposed of
23
239/TL/2026
Bhadla III Transmission Limited (BIIITL)
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) Regulations, 2024 for amendment of existing RTM Transmission License to POWERGRID Bhadla III Transmission Limited.
Disposed of
24
236/AT/2026
SOUTH KALAMB POWER TRANSMISSION LIMITED (SKPTL)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by South Kalamb Power Transmission Limited
Disposed of
25
234/AT/2026
SJVN LIMITED (SJVNREIA)
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 600 MW ISTS-connected Wind Power Projects (Wind-3) in India under Tariff-Based Competitive Bidding.
Disposed of
26
233/AT/2026
SJVN LIMITED (SJVNREIA)
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Supply of 1200 MW Firm and Dispatchable Power (Round the- Clock (RTC)) from ISTS- Connected Renewable Energy (RE) Power Projects in India under Tariff-based Competitive Bidding.
Disposed of
27
232/MP/2026
Tata Steel Limited (TSL)
Petition under Section 79 of the Electricity Act, 2003
and Regulations 65 of the Central Electricity Regulatory
Commission (Conduct of Business) Regulations, 2023
along with Regulations 41 and 42 of the CERC
(Connectivity and General Network Access to the interState
Transmission System) Regulations, 2022 (as
amended) seeking approval from this Hon'ble
Commission for transfer of General Network Access
Renewable Energy from the Petitioner no. 1 i.e., Tata
Steel Limited to Petitioner no. 2 i.e., Indian Metals and
Ferro Alloys Limited.
Disposed of
28
231/RC/2026
M/s Hindustan Power Exchange Ltd (HPX)
Petition under Section 66 of the Electricity Act read with Regulation 17(3) of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking approval of the Hon?ble CERC for proposed candidates for appointment as Independent Director on the Board of Hindustan Power Exchange Ltd. (HPX)
Disposed of
29
228/MP/2026
AMP Energy Green Private Ltd. (AMPEnergyGreen)
Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of Scheduled Commercial Operation Date for 50 MW Wind-Solar Hybrid Project having connectivity at Fatehgarh-lV ISTS Pooling Station until 28.02.2026 and consequent waiver from payment of ISTS Charges under Regulation 13(2)(h)(ii) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) (Fourth Amendment) Regulations, 2025 read with this Hon�ble Commission�s Office Order dated 30.07.2025 and its addendum dated 14.01.2026 and Committee Recommendation Report dated 26.03.2026.
Disposed of
30
227/MP/2026
Serentica Renewables India Private Limited (SRIPL)
Petition under Section 79 of the Electricity Act, 2003, seeking approval of Serentica Renewables India Private Limited's applications dated 16.10.2025 submitted for change of source in terms of Regulation 9.3 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, as amended from time to time and consequential relief thereto.
Disposed of
31
226/MP/2026
Ambuja Cements Limited
Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 (?Act?), challenging the regulation of open access and consequent curtailment of power from Petitioner?s 300 MW generation project
Disposed of
32
215/MP/2026
LAKADIA BANASKANTHA TRANSCO LIMITED (LBTL)
Petition under Section 17(3) and (4) of the Electricity Act, 2003 read with Article 15 of the Transmission Services Agreement, seeking approval for creation of security interest over all immoveable and movable assets of the Petitioner, in favour of the Debenture Trustee.
Disposed of
33
214/TD/2026
PRMK Energy
Application for grant Category V Trading Licence
Disposed of
34
213/TD/2026
Oasis Greenway Power Trading Private Limited (OGPTPL)
PETITION UNDER SECTION 14 OF ELECTRICITY ACT 2003 READWITH REGULATION 6 OF THE CERC (PROCEDURE, TERMS AND CONDITIONS FOR GRANT OF TRADING LICENCE AND OTHER RELATED MATTERS) REGULATIONS, 2020 FOR CATEGORY V INTER-STATE TRADING LICENSE
Disposed of
35
207/MP/2026
WRSS XXI (A) Tranco Limited (WRSS21A)
Petition under Section 17(3) and (4) of the Electricity Act, 2003 read with Article 15 of the Transmission Services Agreement, seeking approval for creation of security interest over all immoveable and movable assets of the Petitioner, in favour of the Debenture Trustee
Disposed of
36
203/MP/2026
Bijapur REZ Transmission Limited (BRTL)
Petition seeking approval under Section 17 of the Electricity Act, 2003 for bringing on record the appointment of Vardhman Trusteeship Pvt. Ltd./ Respondent No. 2 as the Security Trustee and for creation of security interest over the assets of Petitioner in favour of the Security Trustee, acting on behalf of and for the benefit of the Lenders (and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project), by way of hypothecation and equitable mortgage on the Project assets, pursuant to unattested Deed of Pledge, Declaration, Undertaking and other Financing Agreements, for the development of the Transmission Project
Disposed of
37
202/TL/2026
Dhule Power Transmission Limited (DPTL)
Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 seeking grant of a separate Transmission Licence to Dhule Power Transmission Limited for the project to be implemented under the Regulated Tariff Mechanism.
Disposed of
38
199/MP/2026
Raghanesda RE Transmission Limited RRETL
Petition seeking approval under Section 17 (3) and (4) of the Electricity Act, 2003 for bringing on record the appointment of IDBI Trusteeship Services Limited ? Respondent No. 2 as a Security Trustee and for creation of security interest by way of hypothecation over the assets of Petitioner and pledge of 51% equity share capital of the Petitioner held by the promoter in favour of the IDBI Trusteeship Services Limited ? Respondent No. 2 acting on behalf of and for the benefit of the lenders ? Respondent Nos. 3 to 5 (and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project), pursuant to the Facility Agreement dated 20.03.2026, the Security Trustee Agreement dated 20.03.2026, the unattested Deed of Hypothecation dated 20.03.2026 and Agreement for Pledge of Shares dated 20.03.2026, Sponsor?s Undertaking dated 20.03.2026 and other financing agreements, for the development of the Transmission Project
Disposed of
39
11/SM/2026
Suo Motu
Mechanism for treatment of connectivity granted under the GNA Regulations based on the LoA where the PPA has not been signed within a period of 12 months from the date of issuance of the LoA
Disposed of
40
196/TD/2026
Carbon Resources Pvt Ltd (CRPL)
Application for Grant of interstate trading license
Disposed of
41
195/TL/2026
KPS3 TRANSMISSION LIMITED
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) Regulations, 2024 for amendment of existing RTM Transmission License to POWERGRID KPS3 Transmission Limited
Disposed of
42
193/MP/2026
Tata Power Renewable Energy Ltd (TPREL)
Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of Scheduled Commercial Operation Date for 189 MW Solar Project at Koppal-II PS for the purpose of extension in waiver from payment of ISTS Charges under Regulation 13(2)(h)(ii) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) (Fourth Amendment) Regulations, 2025 read with Office Order dated 30.07.2025, Committee?s Report dated 07.04.2026 and Addendum dated 14.01.2026 issued by this Hon?ble Commission.
Disposed of
43
191/MP/2026
JINDAL STEEL & POWER LIMITED (JSPL)
Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 together with subsequent amendments thereto and the Procedure for Grant of Temporary General Network Access (T-GNA) to the inter-State Transmission System through National Open Access Registry (NOAR), seeking setting aside of the untenable and unwarranted conditions placed by TP Central Odisha Distribution Limited  on the grant of NoC to Jindal Steel Limited for onward supply of power on the ISTS and against obstruction to grant of open access/ standing clearance for short-term power trading by Jindal Steel Limited�s Angul plant.
Disposed of
44
187/MP/2026
Tata Power Renewable Energy Ltd (TPREL)
Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of Scheduled Commercial Operation Date for 111.8 MW Wind Project at Kallam, District Osmanabad, Maharashtra for the purpose of extension in waiver from payment of Inter-State Transmission System Charges under Regulation 13(2)(h)(ii) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) (Fourth Amendment) Regulations, 2025 read with the Office Order dated 30.07.2025, Committee?s Report dated 23.01.2026 and Addendum dated 14.01.2026 issued by this Hon?ble Commission.
Disposed of
45
185/TD/2026
Railway Energy Management Co.Ltd. (REMCL)
Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020.
Disposed of
46
5/SM/2026
Suo Motu
Procedure for levying compensation charges for permitting additional time to achieve milestones under the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022.
Disposed of
47
179/AT/2026
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for the adoption of the tariff of Wind Projects (Tranche XIX) connected to the Inter-State Transmission System (ISTS) and selected through the Competitive Bidding Process as per the Guideline dated 12.02.2025.
Disposed of
48
178/MP/2026
JSW RENEW ENERGY LIMITED (JSWRE)
Petition under Section 79(l)(c) and 79(1)(k) of the Electricity Act, 2003, read with Regulation 19(3) of the CERC (Indian Electricity Grid Code) (First Amendment) Regulations, 2024 (seeking extension of time for Infirm Power Injection) and Regulation 57 Of the CERC (Indian Electricity Grid Code) Regulations, 2023 read with Regulation 65 Of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023, seeking relaxation/extension of the time prescribed for filing the present Petition.
Disposed of
49
170/MP/2026
Fatehgarh-Bhadla Transmission Limited (FBTL)
Petition under Sections 17(3) & 17(4) of Electricity Act, 2003 seeking approval for creation of security interest over all of the Petitioner�s Assets in favour of Respondent No. 2 (as the Security Trustee acting for the benefit of the Lender (as defined hereinbelow in the Petition) in respect of the Petitioner�s transmission project
Disposed of
50
168/MP/2026
Tata Power Renewable Energy Ltd (TPREL)
Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of Scheduled Commercial Operation Date for 288 MW Wind Project at Koppal for the purpose of extension in waiver from payment of Inter-State Transmission System Charges under Regulation 13(2)(h)(ii) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) (Fourth Amendment) Regulations, 2025 read with Office Order dated 30.07.2025, Committee�s Report dated 23.01.2026 and Addendum dated 14.01.2026 issued by this Hon�ble Commission.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
51
154/MP/2026
Ayana Renewable Power Private Limited
PETITION UNDER SECTION 79(1)(C), SECTION 79(1)(F) AND SECTION 79(1)(K) OF THE ELECTRICITY ACT, 2003 R/W REGULATION 65 OF CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023 FOR SEEKING EXTENSION IN THE DATE OF EFFECTIVENESS OF 100 MW CONNECTIVITY AT KOPPAL-II FROM 31.12.2025 TO 31.12.2026.
Disposed of
52
151/MP/2026
AMPINENERGY UTILITY PRIVATE LIMITED (AMPIN UTILITY)
Petition under Section 79 of the Electricity Act, 2003 and Regulations 41 and 42 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (as amended) seeking approval of intra-group transfer of shareholding of the Petitioner No. 1, AMPIN Energy C&I Thirteen Pvt. Ltd. (AMPIN C&I 13) from Petitioner No. 2, AMPIN C&I Pvt. Ltd. (AMPIN C&I) to Petitioner No. 3, AMPIN Energy Utility Pvt. Ltd. (AEUPL).
Disposed of
53
3/SM/2026
Suo Motu
Extension of Order dated 09.07.2025 in Petition No. 6/SM/2025�
Disposed of
54
2/SM/2026
Suo Motu
Directions for removal of difficulty in implementation of the provision in Regulation 9(7) of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2024
Disposed of
55
148/MP/2026
VEH Jayin Renewables Private Limited
Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking relaxation and condonation of delay in furnishing Conn-BG1 and Conn-BG3 under Regulation 37(10)(d)(ii) of the CERC (Connectivity and General Network Access to the inter-State Transmission System) (Third Amendment) Regulations, 2025 and protection of approval granted for additional 45 MW generation capacity forming part of the Petitioner�s Hybrid Power Project.
Disposed of
56
147/MP/2026
SOLAPUR TRANSMISSION LIMITED (STL)
PETITION UNDER SECTION 17(3) & 17(4) OF THE ELECTRICITY ACT SEEKING APPROVAL FOR CREATION OF SECURITY INTEREST OVER PETITIONER?S ASSETS IN FAVOUR OF RESPONDENT NO. 3 (WHO IS ACTING AS THE SECURITY TRUSTEE FOR THE PURPOSE OF HOLDING THE SECURITIES ON BEHALF OF AND FOR BENEFIT OF THE LENDER IN TERMS OF THE SECURITY TRUSTEE AGREEMENT DATED 25.09.2025 (INCLUDING ITS ASSIGNEES, TRANSFEREES, NOVATES) IN RESPECT OF THE PETITIONER?S TRANSMISSION PROJECT
Disposed of
57
146/AT/2026
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Inter-State Transmission System (ISTS)-connected Solar PV Power Projects with 600 MW/3600 MWh Energy Storage Systems (ESS) and selected through competitive bidding process (SECI-ISTS-XXI) as per the guidelines of the Government of India
Disposed of
58
145/AT/2026
Bhakra Beas Management Board (BBMB)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Rs. 3.39/kWh in respect of 1 MW (4x250KW) Surface Hydrokinetic Power Project to be established in Nangal Hydel Channel , downstream of Kotla Hydro Power Station, BBMB for period of 40 years seeking adoption of tariff discovered through a transparent, competitive bidding process.
Disposed of
59
143/RC/2026
Power Exchange India Limited (PXIL)
Petition seeking approval to appoint Independent Directors on the Board of Power Exchange India Limited
Disposed of
60
136/TD/2026
GREENKO ENERGIES PRIVATE LIMITED
Application/ Petition under Section 15 of the Electricity Act, 2003 readwith Regulation 15 (1), Regulation 3 and 6 of Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License And other Related Matters) Regulations 2020, seeking upgradation of Trading License of Greenko Energies Private Limited from Category III to Category I Trading License
Disposed of
61
134/AT/2026
BELLARY DAVANAGERE POWER TRANSMISSION LIMITED (BDPTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the BELLARY DAVANAGERE POWER TRANSMISSION LIMITED (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
62
133/TL/2026
BELLARY DAVANAGERE POWER TRANSMISSION LIMITED (BDPTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Bellary Davanagere Power Transmission Limited
Disposed of
63
132/AT/2026
Morena-I SEZ Transmission Limited M1STL
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 SEEKING ADOPTION OF TRANSMISSION CHARGES DISCOVERED THROUGH TARIFF BASED COMPETITIVE BIDDING
Disposed of
64
131/TL/2026
Morena-I SEZ Transmission Limited M1STL
PETITION UNDER SECTION UNDER SECTIONS 14, 15, 79 (1) (e) OF THE ELECTRICITY ACT, 2003 FOR GRANT OF TRANSMISSION LICENSE
Disposed of
65
130/MP/2026
CONTINUUM POWER TRADING (TN) PRIVATE LIMITED (CTN)
PETITION UNDER SECTION 79(1)(c) 79(1)(h) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 15 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999, REGULATIONS 42 AND 44 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 AND REGULATIONS 57 AND 58 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (INDIAN ELECTRICITY GRID CODE) REGULATIONS, 2023 SEEKING RELAXATION OF REGULATION 22(3)(c) OF THE INDIAN ELECTRICITY GRID CODE, 2023 FOR PERMITTING COMMISSIONING OF WIND TURBINE GENERATORS (WTGs) IN TRANCHES OF AT LEAST 5 MW FOR THE PETITIONER?S WIND POWER PROJECT
Disposed of
66
125/TL/2026
ERES-XXXIX Power Transmission Limited ERES XXXIX PTL
Application under Section 14, 15, 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other Related Matters) Regulation, 2024 and any other amendments thereon issued from time to time by this Hon'ble Commission for grant of Transmission License to TP Gopalpur Transmission Limited (earlier known as ERES-XXXIX Power Transmission Limited.
Disposed of
67
124/AT/2026
ERES-XXXIX Power Transmission Limited ERES XXXIX PTL
Petition under Section 63 read with Section 79(1)(c) & (d) of the Electricity Act, 2003 seeking adoption of Transmission Charges of the �Eastern Region Expansion Scheme-XXXIX� to be established by TP Gopalpur Transmission Limited (earlier known as ERES-XXXIX Power Transmission Limited)
Disposed of
68
121/TL/2026
SR AND ER POWER TRANSMISSION LIMITED (SRERPTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to SR and ER Power Transmission Limited
Disposed of
69
120/AT/2026
SR AND ER POWER TRANSMISSION LIMITED (SRERPTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the SR and ER Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
70
107/MP/2026
PERCENTUM RENEWABLES PRIVATE LIMITED (PRPL)
Petition under Section 79 of the Electricity Act, 2003, seeking appropriate direction(s) to Central Transmission Utility of India Limited to approve PRPL�s application dated 08.12.2025 submitted  for change of source in terms of Regulation 9.3 of the GNA Regulations.
Disposed of
71
99/MP/2026
Karera Power Transmission Limited (KPTL24)
Petition seeking approval under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with Article 15.2.2 of the Transmission Service Agreement dated 09.02.2024, for creation of security interest by way of hypothecation of the assets of Karera Power Transmission Limited in favour of the Respondent No. 2, i.e., Axis Trustee Services Limited, the Security Trustee of the Lender(s).
Disposed of
72
93/TD/2026
Neufo Technologies Private Limited (Neufin)
Petiton for grant of CATEGORY V Inter-state Electricity Trading License.
Disposed of
73
92/TD/2026
EKI Energy Service Limited (EESL)
Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license.
Disposed of
74
91/MP/2026
Ayana Renewable Power Private Limited
Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 19(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2024 seeking extension of infirm power injection and Regulation 57 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations
Disposed of
75
89/MP/2026
ACME Solar Holdings Ltd. (ASHL)
Petition under Sections 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking directions to Central Transmission Utility of India Limited to forthwith process the application made by the Petitioners for installation of additional generation capacity and Energy Storage System under Regulation 5.2 of the GNA Regulations (as amended)
Disposed of
76
87/MP/2026
UDUPI KASARGODE TRANSMISSION LIMITED (UKTL)
Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the creation of security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No. 1, as the Security Trustee, acting for the benefit of the Lenders, Respondent No. 2, and Respondent No. 3.
Disposed of
77
81/RC/2026
maheshwaram transmission limited (mtl)
Regulatory Compliance Application on account of change in name of the transmission licensee from �Maheshwaram Transmission Limited� to �Maheshwaram Transmission Private Limited�.
Disposed of
78
78/MP/2026
NAVINAL TRANSMISSION LIMITED (NNTL)
Petition under Sections 17(3) & 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the assets of Navinal Transmission Limited in favour of Catalyst Trusteeship Limited for the benefit of Power Finance Corporation Limited (including its Assignees, Transferees, Novatees) in respect of the Network Expansion Scheme in Navinal (Mundra) area of Gujarat for drawl of power in the area.
Disposed of
79
2/RP/2026 in 446/GT/2020
NTPC Limited
PETITION UNDER SECTION 94(1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 52 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023 AND ORDER 47 RULE 1 OF THE CODE OF CIVIL PROCEDURE, FOR REVIEW OF THE ORDER DATED 28.11.2024 PASSED IN PETITION NO. 446/GT/2020 FOR DETERMINATION OF TARIFF OF MUZAFFARPUR THERMAL POWER STATION, STAGE-II (390 MW) FOR THE PERIOD 2019-24.
Disposed of
80
66/TD/2026
Ideal Energy Solutions Private Limited (IdealEnergy)
Application under Section 14 and Section 15 (1) of Electricity Act, 2003 read with Regulation 15 (1) and Regulation 9 (4) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters), Regulations, 2020 for upgradation of inter-state trading licence in electricity from Category ?V? to Category ?IV?
Disposed of
81
65/MP/2026
NER Expansion Transmission Limited (NERES 25)
Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the creation of security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No. 2, for the benefit of the Lender, Respondent No. 3
Disposed of
82
50/TD/2026
TOP NOTCH ENERGY SOLUTIONS
Application for Grant of License under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020
Disposed of
83
48/MP/2026
Pune - III Transmission Limited (PUNE3TL)
Petition under Sections 17(3) & 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the assets of Pune-III Transmission Limited in favour of Catalyst Trusteeship Limited for the benefit of REC Limited (including its Assignees, Transferees, Novates) in respect of the Transmission System for evacuation of power from potential renewable energy zone in Khavda area of Gujarat under Phase-IV (7GW): Part D.
Disposed of
84
46/TD/2026
GREENNSURE TRADING PRIVATE LIMITED (GREENNSURETRADING)
Petition under Section 14 of Electricity Act 2003 readwith Regulation 6 of the CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of Category V Inter-state Trading License
Disposed of
85
35/MP/2026
AMPINENERGY UTILITY PRIVATE LIMITED (AMPIN UTILITY)
PETITION UNDER SECTION 79(1)(C) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 11A ALONG WITH REGULATIONS 41 AND 42 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022, SEEKING RELAXATION OF THE TIMELINE FOR SUBMISSION OF LAND DOCUMENTS AND EXERCISE OF POWER TO RELAX AND POWER TO REMOVE DIFFICULTY.
Disposed of
86
34/MP/2026
TEQ GREEN POWER XI PRIVATE LIMITED
PETITION UNDER SECTIONS 79(1)(C) and 79(1)(K) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 19(3) OF THE CERC (INDIAN ELECTRICITY GRID CODE) (FIRST AMENDMENT) REGULATIONS, 2024 SEEKING EXTENSION OF INFIRM POWER INJECTION AND REGULATION 57 OF THE CERC (INDIAN ELECTRICITY GRID CODE) REGULATIONS, 2023 AND REGULATION 65 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS,2023, SEEKING RELAXATION/EXTENSION OF THE TIME PRESCRIBED FOR FILING THE PRESENT PETITION
Disposed of
87
32/TD/2026
Energy Advisory Services Private Limited (EASPL)
Application under Section 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license
Disposed of
88
31/AT/2026
SJVN LIMITED (SJVNREIA)
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff
discovered through Competitive Bidding Process for Supply of 6000 MWh (1500 MW
x 4 hours) Assured Peak Power from ISTS- connected Renewable Energy (RE) Power
Projects with Energy Storage System (ESS) anywhere in India.
Disposed of
89
28/AT/2026
Adani Transmission Limited (ATL)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by KPS III HVDC Transmission Limited
Disposed of
90
27/TL/2026
Adani Transmission Limited (ATL)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to KPS III HVDC Transmission Limited
Disposed of
91
21/MP/2026
Enfinity Global Clean Energy Private Limited (EGCEPL)
Petition under Section 79(1)(c) and (k) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-state Transmission System) Regulations, 2022 inter alia seeking relaxation from submission of Conn-BG 2 in terms of Regulation 37.10(b) read with Regulation 8.2(a)
Disposed of
92
14/TD/2026
Elsa Consultancy Private Limited
Application under Section 14 and Section 15 (1) of Electricity Act, 2003 read with Regulation 15 (1) and Regulation 9 (4) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters), Regulations, 2020 for upgradation of inter-state trading licence in electricity from Category ?V? to Category ?IV?.
Disposed of
93
13/TD/2026
STATKRAFT MARKETS PVT. LTD. (SMPL)
Application under Section 14 and Section 15(1) of the Electricity Act, 2003 read with Regulation 15(3) and Regulation 9 (4) of the CERC (Procedure, terms and Conditions for grant of trading licence and other related matters), Regulations 2020 for downgradation of inter-state trading licence in electricity from Category I to Category V
Disposed of
94
11/TD/2026
Adarsh Stainless Private Limited (ASPL)
Petition for upgradation of Interstate trading licence in electricity from category IV to category III
Disposed of
95
10/MP/2026
Mumbai Urja Marg Limited (MUML)
Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the creation of security interest over the Petitioner?s Assets in favour of Respondent No.15 as the Debenture Trustee acting for the benefit of the Debenture Holders.
Disposed of
96
7/MP/2026
Prerak Greentech Solar Private Limited (PGSPL)
Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 (as amended) and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 2023, seeking directions to Central Transmission Utility of India Limited to consider the documents furnished by Prerak Greentech Solar Private Limited as compliance of the Financial Closure requirement under Regulation 11A(2) of the GNA Regulations, 2022 (as amended) or, in the alternative, to communicate the firm start date of Connectivity and grant a period of 06 (six) months prior thereto for achieving Financial Closure
Disposed of
97
6/MP/2026
Rajasthan IV A Transmission Limited (Rajasthan IVA)
Petition seeking approval under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with Article 15.2.2 of the Transmission Service Agreement dated 21.08.2024, for creation of security interest by way of hypothecation of the assets of Rajasthan IV A Power Transmission Limited in favour of the Respondent No. 2, i.e., Axis Trustee Services Limited, the Security Trustee of the Lender(s).
Disposed of
98
1021/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Transmission System of Vindhyachal-IV & Rihand-III (1000 MW) Generation Project�
Disposed of
99
1015/MP/2025
DATTA POWER INFRA PVT LTD (DPIPL)
Petition under Section 79(1)(c) and 79(1)(f) of the
 Electricity Act, 2003 read with Regulation 41 and 42
 of the CERC (Connectivity and General Network
 access to the Inter-State Transmission System)
 Regulations, 2022 (as amended) seeking Extension in
 respect to timeline for achieving Financial Closure as
 a �condition subsequent� to be satisfied by the
 Connectivity Grantee under Regulation 11A(2) thereof
 and extension of start date of connectivity pursuant to
 Regulation 11A(2A)
Disposed of
100
14/SM/2025
Suo Motu
Removal of Difficulties in giving effect to certain provisions of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
101
975/AT/2025
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 2000 MW Inter-State Transmission System (ISTS) Solar PV Power Projects with 1000 MW/4000 MWh Energy Storage Systems (ESS) and selected through competitive bidding process (SECI-ISTS-XX) as per the guidelines of the Government of India
Disposed of
102
972/MP/2025
ASSAM POWER DISTRIBUTION COMPANY LIMITED (APDCL)
PETITION UNDER SECTION 79 (1)(C) OF THE ELECTRICITY ACT, 2003 SEEKING RETURN OF CONN � BG2 SUBMITTED BY THE PETITIONER TO THE CENTRAL TRANSMISSION UTILITY OF INDIA LIMITED UNDER REGULATION 8 (ii) OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022, IN VIEW OF SURRENDERING OF CONNECTIVITY ON ACCOUNT OF WITHDRAWAL OF GENERATION PROJECT
Disposed of
103
964/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under "Transmission System Strengthening in WR-NR transmission corridor for IPPs in Chhattisgarh� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
104
962/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Transmission assets under �Sub-station works associated with Strengthening of Transmission System beyond Vemagiri�    in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
105
951/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under "Sipat-II Supplementary Transmission System in Western Region" under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
106
931/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under 765kV System for Central Part of Northern Grid- Part-II in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
107
930/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under �Creation of 400/220kV Sub-stations in NCT of Delhi during 12th plan period (Part-B1)� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
108
929/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for LILO of both circuits of Mundra UMPP� Limbdi 400 kV D/C line (triple snowbird) at Bachau Sub-station along with extension of 400 kV Bachau Sub-station under �Transmission System Strengthening associated with Mundra UMPP (Part-A)� in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
109
927/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Fixed Series Capacitor (40%) on Circuit-I & II of 400 kV Tumkur (Pavagada) - Tumkur (Vasantharapura) D/c Quad Line at Tumkur (Pavagada) PS end  under �Transmission System for Ultra Mega Solar Power Park at Tumkur (Pavagada), Karnataka -Phase-II (Part C)� in Southern Region  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
110
926/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined asset under �System strengthening � XXVI� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
111
924/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset-1: 3x110 MVAR Line reactor for 765 kV D/C Raipur PS-Wardha Line 1 Ckt-2 to be charged as Bus reactor at Wardha Sub-station, Asset-2a: 765 kV 3X110 MVAR Bus Reactor at Wardha Sub-station, Asset-2b: 3x110 MVAR Line Reactor for 765 kV D/C Raipur-Wardha Line 1 Ckt-1 charged as Bus Reactor at Wardha Sub-station, Asset-2c: 765 kV D/C Raipur Pooling StationWardha line-I Transmission Line, Asset-2d: 765 kV 240 MVAR Switchable Line Reactor of Wardha I bay at Raipur Pooling Station (Charged as a Bus Reactor), Asset-2e: 765 kV 240 MVAR Switchable Line Reactor of Wardha II bay at Raipur Pooling Station (Charged as a Bus Reactor) under �Integration of Pooling Stations in Chhattisgarh with central part of WR for IPP generation projects in Chhattisgarh� in Western Region (IPP-C)
Disposed of
112
923/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 1x1500 MVA, 765/400 kV ICT at Vindhyachal Pooling Station along with associated bays, under �Transmission System associated with Vindhyachal-V (500 MW) Project of NTPC (Part-A)� in Western Region
Disposed of
113
921/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Assets under �System Strengthening Scheme-XIII� in the Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
114
920/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Transmission System for Ultra Mega Solar Power Park at Tumkur (Pavagada), Karnataka-Phase-I� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
115
910/MP/2025
M/s Hindustan Power Exchange Ltd (HPX)
Petition under Regulation 54, 55 and 56 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for grant of time to one of the Promoter Shareholders for diluting its stake in the Petitioner Company to meet the requirement/ compliance under Regulation 15 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021.
Disposed of
116
23/RP/2025 in 45/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
PETITION UNDER SECTION 94 (1) (F) OF THE ELECTRICITY ACT, 2003, ALONG WITH THE ORDER 47 RULE 1 OF THE CODE OF CIVIL PROCEDURE, 1908, READ WITH REGULATION 52 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023, FOR SEEKING REVIEW OF THE ORDER DATED 19.07.2025
Disposed of
117
908/RC/2025
Gurgaon Palwal Transmission Limited (GPTL)
Regulatory Compliance Application on account of change in name of the transmission licensee from ?Gurgaon-Palwal Transmission Limited? to ?Gurgaon-Palwal Transmission Private Limited'.
Disposed of
118
22/RP/2025 in 263/MP/2024
DHARIWAL INFRASTRUCTURE LIMITED (DIL)
Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Section 114 and Order 47 Rule 1 of the Civil Procedure Code, 1908 and Regulations 52 (1) and (2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking partial review of the Order dated 16.08.2025 passed by this Hon?ble Commission in Petition No. 263/MP/2024.
Disposed of
119
906/MP/2025
Khavda IVA Power Transmission Limited (KPS VIA)
PETITION UNDER SECTION 17(3) & 17(4) OF THE ELECTRICITY ACT SEEKING APPROVAL FOR CREATION OF SECURITY INTEREST OVER PETITIONER�S ASSETS IN FAVOUR OF RESPONDENT NO. 3 (WHO IS ACTING AS THE SECURITY TRUSTEE FOR THE PURPOSE OF HOLDING THE SECURITIES ON BEHALF OF AND FOR BENEFIT OF THE LENDERS IN TERMS OF THE SECURITY TRUSTEE AGREEMENT DATED 19.09.2025) (INCLUDING ITS ASSIGNEES, TRANSFEREES, NOVATES) IN RESPECT OF THE PETITIONER�S TRANSMISSION PROJECT
Disposed of
120
887/AT/2025
VINDHYACHAL VARANASI TRANSMISSION LIMITED (VVTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the VINDHYACHAL VARANASI TRANSMISSION LIMITED(a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
121
886/TL/2025
VINDHYACHAL VARANASI TRANSMISSION LIMITED (VVTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Vindhyachal Varanasi Transmission Limited
Disposed of
122
885/TL/2025
SR WR POWER TRANSMISSION LIMITED (SRWRPTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to SR WR POWER TRANSMISSION LIMITED
Disposed of
123
884/AT/2025
SR WR POWER TRANSMISSION LIMITED (SRWRPTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the SR WR POWER TRANSMISSION LIMITED (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
124
877/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff for ?Establishment of 765/400/220 kV Substation at Kurnool-III, Extension of 765 kV Kurnool (New) substation, and 765 kV Kurnool III- Kurnool (New) D/C Line? under "Transmission System for Kurnool Wind Energy Zone/Solar Energy Zone(AP)-Part-A & Part-B?? in Southern Region under Section 62 read with Section 79(1)(d) of Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations),2024.
Disposed of
125
876/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets in Eastern Region Strengthening  Scheme XII Project  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
126
874/MP/2025
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition under Section 142 of the Electricity Act, 2003 read with Regulations 65 and 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the execution of Order dated 25.11.2024 passed by this Hon'ble Commission and directions and initiation of appropriate action against the Respondent for non-compliance of the directions issued under Order dated 25.11.2024 in Petition No. 75/MP/2022.
Disposed of
127
873/AT/2025
ANANTHAPURAM II POWER TRANSMISSION LIMITED (APTL)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR THE ADOPTION OF TRANSMISSION CHARGES WITH RESPECT TO THE TRANSMISSION SYSTEM BEING ESTABLISHED BY ANANTAPUR II POWER TRANSMISSION LIMITED (A WHOLLY OWNDED SUBSIDIARY OF SHIVALAYA CONSTRUCTION LTD.)
Disposed of
128
872/TL/2025
ANANTHAPURAM II POWER TRANSMISSION LIMITED (APTL)
PETITION UNDER SECTIONS 14 AND 15 (1) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 5 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (PROCEDURE, TERMS AND CONDITIONS FOR GRANT OF TRANSMISSION LICENCE AND OTHER RELATED MATTERS), REGULATIONS, 2024 FOR GRANT OF TRANSMISSION LICENCE TO ANANTHAPURAM II POWER TRANSMISSION LTD.
Disposed of
129
871/TD/2025
KPI GREEN ENERGY LIMITED (KPIGEL)
Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license
Disposed of
130
870/AT/2025
MANDSAUR I RE TRANSMISSION LIMITED (MIRTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the MANDSAUR I RE TRANSMISSION LIMITED (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
131
869/TL/2025
MANDSAUR I RE TRANSMISSION LIMITED (MIRTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to MANDSAUR I RE TRANSMISSION LIMITED
Disposed of
132
868/TD/2025
K.P. Energy Limited (KPE)
Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license.
Disposed of
133
13/SM/2025
Suo Motu
Reduction of GST rate on procurement of renewable energy devices and parts for their manufacture from 12% to 5%
Disposed of
134
863/MP/2025
Anantapur II REZ Transmission Limited (ARTL)
Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the creation of security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No. 2, for the benefit of the Lender, Respondent No. 3.
Disposed of
135
862/MP/2025
AMPLUS EVEREST SOLAR PRIVATE LIMITED (Amplus Everest)
Petition under Section 79(1)(c) & (f) of the Electricity Act, 2003 read with Regulations 41 & 42 of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking extension of time for submission of land documents under Regulation 5.8(xi)(b) with directions to Central Transmission Utility of India Ltd. to not take any coercive action in the interregnum in relation to connectivity granted to the Petitioners from Kurnool-III Pooling Sub-station on 06.11.2024.
Disposed of
136
861/AT/2025
RAJGARH NEEMUCH POWER TRANSMISSION LIMITED (RNPTL)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Rajgarh Neemuch Power Transmission Limited.
Disposed of
137
860/TL/2025
RAJGARH NEEMUCH POWER TRANSMISSION LIMITED (RNPTL)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to Rajgarh Neemuch Power Transmission Limited
Disposed of
138
858/AT/2025
DAVANAGERE POWER TRANSMISSION LIMITED (DPTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the DAVANAGERE POWER TRANSMISSION LIMITED (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
139
857/TL/2025
DAVANAGERE POWER TRANSMISSION LIMITED (DPTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to DAVANAGERE POWER TRANSMISSION LIMITED
Disposed of
140
21/RP/2025 in 137/GT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 94(1)(F) OF THE ELECTRICITY ACT, 2003 READ WITH ORDER 47 RULE 1 OF THE CODE OF CIVIL PROCEDURE, 1908 ALONG WITH CHAPTER VII ? REGULATION 52 AND 54, 65 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023 FOR REVIEW OF THE ORDER DATED 08.09.2025 PASSED IN PETITION?NO.137/GT/2024
Disposed of
141
856/MP/2025
Acme Cleantech Solutions Pvt Ltd
Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 inter alia seeking directions to the Central Transmission Utility of India
Disposed of
142
855/MP/2025
WARORA-KURNOOL TRANSMISSION LIMITED (WKTL)
Application under section 17 of the electricity act, 2003
Disposed of
143
12/SM/2025
Suo Motu
Determination of the Buyout Price as an alternate compliance mechanism towards fulfilment of Renewable Consumption Obligation (RCO).
Disposed of
144
854/MP/2025
NTPC Renewable Energy Limited (NTPCREL)
Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 19(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2024 seeking extension of infirm power injection and Regulation 57 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations
Disposed of
145
849/TD/2025
ENERGYEDGE POWER TRADING PRIVATE LIMITED (EEPTPL)
Application under Section 14 and Section 15 (1) of Electricity Act, 2003 read with Regulation 15 (1) and Regulation 9 (4) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters), Regulations, 2020 for upgradation of inter-state trading licence in electricity from Category �V� to Category �IV�.
Disposed of
146
845/MP/2025
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of Power Purchase Agreement dated 18.12.2013 (Procurers PPA) and Schedule I (VIII) of the Power Purchase Agreement dated 19.12.2013 (PTC PPA) seeking compensation/consequential reliefs on account of occurrence of Change in Law event impacting revenues and costs during operating period.
Disposed of
147
841/MP/2025
India Power Corporation Limited (IPCLD)
Petition under Section 66 of the Electricity Act, 2003 read with Regulations 17 of the CERC (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 and related provisions, seeking directions against the Respondent, National Load Despatch Centre, regarding the issuance of reduced Renewable Energy Certificates (RECs) to the Petitioner for the FY 2024-25 based on the Renewable Energy Consumption Obligations targets notified by the Ministry of Power, in contravention of the statutory framework established by the Hon�ble Commission.
Disposed of
148
20/RP/2025 in 359/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
PETITION UNDER SECTION 94 (1) (f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 52 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023 SEEKING REVIEW OF THE ORDER DATED 16.12.2024 PASSED BY THIS HON?BLE COMMISSION IN PETITION NO. 359/TT/2023
Disposed of
149
840/MP/2025
RAJGARH TRANSMISSION LIMITED (RTL)
Petition by Rajgarh Transmission Limited under Section 17 of the Electricity Act 2003 read with Article 7 of Part B of Debenture Trust Deed dated 03.06.2025 read with Article 15 of the Transmission Service Agreement dated 02.12.2021 for approval/ bringing on record the issuance of debentures (INR denominated, senior, rated, listed, unsecured and redeemable non-convertible) and appointment of Vardhman Trusteeship Pvt. Ltd. as the Debenture Trustee and creation of security in favour of the said Debenture Trustee.
Disposed of
150
835/MP/2025
ACME Solar Holdings Ltd. (ASHL)
PETITION UNDER SECTION 79(1)(c) & 79(1)(k) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023, REGULATION 11 & 12 OF CENTRAL ELECTRICITY REGULATORY COMMISSION (DEVIATION SETTLEMENT MECHANISM AND RELATED MATTERS) REGULATIONS, 2024, REGULATION 41 & 42 OF CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 (�GNA REGULATION 2022�) AND ANY OTHER RELEVANT LAWS SEEKING INTER ALIA THE APPROVAL OF THE METERING SCHEME PROPOSED BY THE PETITIONER IN RELATION TO THE BESS PROJECT BEING SET-UP PURSUANT TO REGULATION 5.2 OF THE GNA REGULATIONS, 2022 TO OPTIMIZE THE OF USAGE ALREADY GRANTED CONNECTIVITY QUANTUM OF 1200 MW TO THE PETITIONER / ITS SPVS
Disposed of
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S. No.
Petition No.
Petitioner
Subject
Status
151
834/MP/2025
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
For approval of proposal for Renovation & Modernization for life extension beyond the normal useful life in respect of Khandong Power Station (2 X 23 MW = 46 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong
Disposed of
152
10/SM/2025
Suo Motu
Abolition of GST compensation Cess and increase in the GST rate on procurement of coal from 5% to 18%
Disposed of
153
829/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset 1: 63 MVAR, 400 kV Switchable Line Reactor along with 500 Ohms NGR at Rajgarh (POWERGRID) end of Khargone TPS-Rajgarh (POWERGRID) 400 kV line, Asset 2: 2 Nos 765 kV line bays at 765/400 kV Indore Sub-station of POWERGRID (for Khandwa PS(TBCB)-Indore 765 kV D/C line) & 240 MVAr, 765 kV Switchable Line Reactors along with 700 Ohms NGR at 765/400 kV Indore Sub-station end of each ckt of Khandwa Pool- Indore 765 kV D/C line (line being implemented under TBCB) under �POWERGRID Works associated with Transmission system Strengthening in WR associated with Khargone TPS� in Western Region
Disposed of
154
828/AT/2025
SJVN LIMITED (SJVNREIA)
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 1200 MW ISTS-connected Solar PV Power Projects with 600 MW/2400 MWh Energy Storage Systems (ESS) anywhere in India.
Disposed of
155
827/TD/2025
Enerparc Power Trading Private limited (EPTPL)
Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020
Disposed of
156
825/AT/2025
ANGUL SUNDARGARH TRANSMISSION LIMITED (ERGS1)
Petition u/s 63 Electricity Act 2003 for Adoption of Transmission Charges
Disposed of
157
824/TL/2025
ANGUL SUNDARGARH TRANSMISSION LIMITED (ERGS1)
petition u/s 14, 15 and 79(1)(e) of the Electricity Act, 2003 for Transmission License
Disposed of
158
819/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for asset: 1x500MVA, 400/220kV ICT (3rd) at 400/220kV Sohawal (PG) Substation under �1x500MVA, 400/220kV ICT Augmentation (3rd) at Sohawal (PG) under System Strengthening� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
159
818/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-1: 400 kV D/C Mohindergarh-Bhiwani Transmission Line along with communication equipment at both ends and OPGW in place of one earth wire under �Northern Region System Strengthening Scheme (NRSSS)-XXXV� and Asset-2: 2 Nos. 400 kV line bays at Bhiwani (POWERGRID) Substation under the �Construction of two Nos. 400 kV line bays at Bhiwani (POWERGRID) Substation� schemes in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
160
815/MP/2025
WELSPUN NARMADA PRIVATE LIMITED WNPL
Petition under Regulation 41 (Power to Relax) and Regulation 42 (Power to Remove Difficulty) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking extension of the Financial Closure of the 250 MW capacity Wind-Solar Hybrid Power Project at Bidar, Karnataka, where the in-principle connectivity has been granted on 22.07.2024
Disposed of
161
814/MP/2025
Waaree Forever Energies Private Limited WFEPL
PETITION UNDER SECTION 79(1)(C), (F) AND (K)  OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 41 AND 42 OF THE CERC (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 (AS AMENDED) SEEKING EXTENSION OF CONNECTIVITY START DATE AND CORRESPONDING MILESTONES (INCLUDING FINANCIAL CLOSURE) FOR THE 700 MW SOLAR POWER PROJECT AT SOLAPUR, MAHARASHTRA.
Disposed of
162
812/RC/2025
Power Exchange India Limited (PXIL)
Petition under Regulation 17 read with Regulation 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for seeking approval of appointment of Mr. Deepak Amitabh as an Independent Director on the Board of Power Exchange India Limited and seeking relaxation from the requirement of proposing two names for the said appointment
Disposed of
163
809/MP/2025
Airpower Windfarms Private Limited
Petition under Section 79 of the Electricity Act 2003 read with Regulations 11A, 41 and 42 of the Central Electricity Regulatory Commission (General Network Access) Regulations 2022 (as amended from time to time), inter-alia seeking for quashing/ setting aside of the letter dated 03.09.2025 issued by the Central Transmission Utility of India Limited thereby revoking the 175 MW connectivity granted to the Petitioner under Regulation 11B(1) of the CERC (General Network Access) (First Amendment) Regulations 2023.
Disposed of
164
807/MP/2025
THDC India Limited (THDCIL)
Petition under with Section 79 (1) (a), (f) and (k) of the Electricity Act, 2003 read with Regulation 102   of   Central   Electricity   Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 (�CERC Tariff Regulations, 2024)   seeking   relaxation   of   the   Normative Plant Availability Factor for THDC Koteshwar Hydro   Electric   Project   provided   in   terms   of Regulation   71(A)(4)   of   the   CERC   Tariff Regulations, 2024
Disposed of
165
795/GT/2025
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL- TPS I Expansion (2x210 MW) - Petition seeking determination of Tariff on account of Truing up under CERC (Terms and Conditions of Tariff) Regulations 2019 for the period 2019-24
Disposed of
166
9/SM/2025
Suo Motu
Determination of value of  ?X? for computation of the deviation (in %) for Wind and Solar (WS) Sellers from 01.04.2026 onwards under the provisions of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2024
Disposed of
167
789/TL/2025
BARMER I TRANSMISSION LIMITED (BITL)
Petition under section 14 of the Electricity Act, 2003 read with CERC grant of Transmission License Regulation, 2024 for grant of separate RTM License to POWERGRID Barmer I Transmission Limited
Disposed of
168
780/TD/2025
ACME Greentech Eighth Private Limited (AGEPL)
Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license.
Disposed of
169
779/MP/2025
MOUNTING RENEWABLE POWER LIMITED (MRPL)
PETITION UNDER REGULATION 13(2)(H) READ WITH REGULATION 13(2)(A) OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (SHARING OF INTER-STATE TRANSMISSION CHARGES AND LOSSES) REGULATIONS, 2020 SEEKING EXTENSION OF THE SCHEDULED COMMERCIAL OPERATION DATE AND CONSEQUENTLY THE 100% WAIVER OF INTER STATE TRANSMISSION SYSTEM (�ISTS�) CHARGES
Disposed of
170
778/TD/2025
Energyminds Power Solutions Private Limited (EPSPL)
Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an inter-state trading licence
Disposed of
171
776/AT/2025
REWA ULTRA MEGA SOLAR LIMITED (RUMSL)
Petition under section 63 of the Electricity Act, 2003 for adoption of tariff for the 170 MW grid connected solar photovoltaic power project selected through competitive bidding process as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects (Resolution No.27/01/2023-RCM) issued by the Ministry of Power, Government of India on 28.07.2023 (as amended from time to time).
Disposed of
172
14/RP/2025 in 87/AT/2025
NHPC LTD
Review of the order dated 19.06.2025, passed by the Hon?ble Commission in Petition No. 87/AT/2025 titled as ?NHPC Limited v. M/s Jevargi Solar Power Private Limited and Ors.?
Disposed of
173
13/RP/2025 in 241/AT/2025
CESC LIMITED
Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Section 114 & Order 47 Rule 1 of the Civil Procedure Code, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 on behalf of the Review Petitioner, CESC Limited, seeking review of the final Order dated 09.07.2025 passed by the Hon�ble Commission in Petition No. 241/AT/2025
Disposed of
174
774/AT/2025
NTPC Limited
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF OF 1200 MW WIND-SOLAR HYBRID POWER PROJECTS WITH GREENSHOE OPTION OF ADDITIONAL CAPACITY UPTO 600MW CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH A COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES DATED 21.08.2023 OF THE MINISTRY OF POWER, GOVERNMENT OF INDIA AS AMENDED FROM TIME TO TIME
Disposed of
175
773/AT/2025
NHPC LTD
Petition under Section 63 of the Electricity Act?2003 for Adoption of Tariff for ISTS Grid connected Solar Power Projects of 1200 MW with 600 MW / 2400 MWh Energy Storage System (ESS) and with additional capacity upto 1200 MW with ?Greenshoe Option? on anywhere in India basis selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by Ministry of Power, Govt. of India on 09.06.2023 and its amendments thereof. (NHPC-Tranche-XI-Solar with Storage (2024-25), Tender ID: 2025_NHPC_849707_1).
Disposed of
176
771/AT/2025
NTPC Limited
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF OF 1200 MW WIND-SOLAR HYBRID POWER PROJECTS CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH A COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES DATED 21.08.2023 OF THE MINISTRY OF POWER, GOVERNMENT OF INDIA AS AMENDED FROM TIME TO TIME
Disposed of
177
769/MP/2025
SARJAN REALITIES PRIVATE LIMITED SRPL
Petition under Section 79 of the Electricity Act 2003 readwith Regulations 11A, 41 and 42 of the CERC (General Network Access) Regulations 2022 (and its subsequent amendments), inter-alia seeking for quashing/ setting aside of the letter dated 01.09.2025 issued by the Central Transmission Utility of India Limited (CTUIL) thereby revoking the connectivity of 1250 MW of the Petitioner under Regulation 11B(2) of the CERC (General Network Access) (Second Amendment) Regulations 2024, amongst other relief(s)
Disposed of
178
768/MP/2025
Adani Green Energy Limited (AGEL)
Petition under Section 79 of the Electricity Act 2003 readwith Regulations 11A, 41 and 42 of the CERC (General Network Access) Regulations 2022 (and its subsequent amendments), inter-alia seeking for quashing/ setting aside of the letter dated 01.09.2025 issued by the Central Transmission Utility of India Limited (CTUIL) thereby revoking the connectivity of 1250 MW of the Petitioner under Regulation 11B(2) of the CERC (General Network Access) (Second Amendment) Regulations 2024, amongst other relief(s)
Disposed of
179
763/MP/2025
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL - Petition seeking in-principle approval from CERC for claiming Mineral Bearing Land Tax of Neyveli Mines to be paid under Tamil Nadu Mineral Bearing Land Tax Act, 2024 Dt 20.02.2025 as a statutory charges and to be recovered through the Input Price of Lignite of Neyveli Mines from DISCOMs of linked Thermal Stations
Disposed of
180
10/RP/2025 in 281/GT/2020
NTPC Limited
Review of the Order dated 02.05.2025 passed by Hon�ble Commission in Petition No. 281/GT/2020 in respect of approval of tariff of Tanda Super Thermal Power Station, Stage-II (1320 MW) for the period from COD of Unit-I (i.e. 7.11.2019) to 31.3.2024.
Disposed of
181
761/MP/2025
AESPL Private Limited (formerly Atria Energy Services Private Limited)
Change in Name of the Company to AESPL private limited
Disposed of
182
758/AT/2025
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR THE ADOPTION OF THE TARIFF OF 300 MW WIND POWER PROJECT (TRANCHE XVIII) CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES DATED 26.07.2023 OF THE MINISTRY OF POWER, GOVERNMENT OF INDIA AS AMENDED FROM TIME TO TIME
Disposed of
183
756/AT/2025
NER Expansion Transmission Limited (NERES 25)
Petition under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system to be implemented by NER Expansion Transmission Limited
Disposed of
184
755/TL/2025
NER Expansion Transmission Limited (NERES 25)
Petition under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for grant of transmission license to NER Expansion Transmission Limited.
Disposed of
185
9/RP/2025 in 306/MP/2022
Kreate Energy (I) Private Limited (formerly Mittal Processors Private Limited)
Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the Order dated 19.05.2025 passed in Petition No. 306/MP/2022.
Disposed of
186
754/RC/2025
Power Exchange India Limited (PXIL)
Petition under Section 66 of The Electricity Act, 2003 and in compliance with directions issued by Hon�ble CERC in order dated 28.04.2025 in Petition No. 08/SM/2024 for approval of the pre-specified slots in the Term Ahead Market, Green Term Ahead Market and the High Price Term Ahead Market at Power Exchange India Limited.
Disposed of
187
753/RC/2025
M/s Hindustan Power Exchange Ltd (HPX)
Petition in compliance of the directions issued by the Commission vide order dated 28.04.2025 in Suo-motu petition no. 08/SM/2024 for approval of the pre-specified slots in Term Ahead Market (TAM), Green Term Ahead Market (G-TAM) and High Price Term Ahead Market (HP-TAM) on Petitioner�s Exchange Platform
Disposed of
188
8/RP/2025 in 87/MP/2024
Kreate Energy (I) Private Limited (formerly Mittal Processors Private Limited)
Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the Order dated 05.06.2025 passed in Petition No. 87/MP/2024.
Disposed of
189
752/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for various assets under �Green Energy Corridors-Inter State Transmission Scheme (ISTS) Part-B� in Western Region and Northern Region
Disposed of
190
751/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Augmentation of Transformers in Northern Region-Part B in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
191
749/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset transmission assets covered under �Transmission System associated with Krishnapatnam UMPP-PART B in Western Region
Disposed of
192
748/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under Mundra UMPP, Part-B Scheme.
Disposed of
193
739/MP/2025
M.P. Power Management Co. Ltd. (MPPMCL)
Filing of Petition under Regulation 77 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2024 and Clause 5.1. of Part A- Scope of the Tariff Based Competitive Bidding Guidelines for Procurement of Storage Capacity/ Stored Energy From Pump Storage Plants by Ministry of Power dated 6th February 2025for seeking approval of Tender Documents with the deviations for Long Term Procurement of 500 MW (For 6 Hours discharge with maximum 4 Hours continuous discharge per day) Power for 40 Years from ISTS Connected Pump Storage Plant/s through Competitive Bidding.
Disposed of
194
735/AT/2025
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Supply of 1200 MW ISTS-Connected Solar PV Power Projects Anywhere in India with �Greenshoe Option� of Additional Capacity upto 600 MW
Disposed of
195
728/MP/2025
Ganeko One Energy Private Limited
Petition under Section 79(1)(c) and (f) of the Electricity Act read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking appropriate directions to CTUIL for allowing the conversion of the Connectivity granted under the Land-BG route to LOA/PPA route.
Disposed of
196
727/MP/2025
Rajasthan IV 4B Power Transmission Limited RIV4BPTL
Petition under Section 17 (3) and (4) of the Electricity Act, 2003, seeking approval for the creation of security interest by way of mortgage, hypothecation, and other encumbrances over the movable and immovable assets, present and future, of the Petitioner, Rajasthan IV 4B Power Transmission Limited
Disposed of
197
725/TL/2025
Raghanesda RE Transmission Limited RRETL
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Raghanesda RE Transmission Limited
Disposed of
198
724/AT/2025
Raghanesda RE Transmission Limited RRETL
Application under Section 63 of Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System ?Transmission system for evacuation of RE power from Raghanesda Area of Gujarat-3GW under Phase-I? being established by Raghanesda RE Transmission Limited.
Disposed of
199
723/AT/2025
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 100 MW Solar PV Power Project (Tranche � VIII) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India
Disposed of
200
722/AT/2025
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 420 MW RTC power from ISTS- connected Renewable Energy Power Projects (SECI-RTC-IV) and selected through competitive bidding process as per the guidelines dated 09.06.2023 issued by the Ministry of Power, Government of India
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
201
714/MP/2025
ZENATARIS RENEWABLE ENERGY PRIVATE LIMITED (ZREPL)
PETITION UNDER SECTION 79(1)(C) AND SECTION 79(1)(K) OF THE ELECTRICITY ACT, 2003 R/W REGULATION 27 AND 28 OF CERC (SHARING OF INTER-STATE TRANSMISSION CHARGES AND LOSSES) REGULATIONS,
2020 AND REGULATION 42 AND 44 OF CERC (CONNECTIVITY AND GENERAL'-NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM '
REGULATIONS, 2022 FOR SEEKING. EXTENSION IN
COMMISSIONING DATE, START DATE OF THE . CONNECTIVITY AND CONSEQUENTIAL WAIVER OF 100% INTER-STATE TRANSMISSION CHARGES
Disposed of
202
706/GT/2025
NTPC Limited
Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Chapter-3, Regulation-13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of tariff  of Jhanor Gandhar Gas Power Station (657.39 MW) for the period from 01.04.2019 to 31.03.2024 after the truing up exercise
Disposed of
203
702/GT/2025
NTPC Limited
Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Tanda Super Thermal Power Station Stage-I (4x110 MW) for the period from 01.04.2024 to 31.03.2029.
Disposed of
204
701/GT/2025
NTPC Limited
Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023  and Chapter-3, Regulation-13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of tariff  of Tanda Super Thermal Power Station, Stage-I (440 MW) for the period from 01.04.2019 to 31.03.2024 after the truing up exercise
Disposed of
205
700/GT/2025
SJVN Limited
Petition under Section 62 and 79(1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for approval of generation tariff of Rampur Hydro Power Station (6x68.67 MW) for the period 01.04.2024 to 31.03.2029
Disposed of
206
699/GT/2025
SJVN Limited
Petition under Section 62 and 79(1) (a) of the Electricity Act, 2003 read with                    Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for approval of generation tariff of Nathpa Jhakri Hydro Power Station (6x250 MW) for the period 01.04.2024 to 31.03.2029.
Disposed of
207
697/GT/2025
NTPC Limited
Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Chapter-3, Regulation-13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of tariff  of Rihand Super Thermal Power Station St-III (1000 MW) for the period from 01.04.2019 to 31.03.2024 after the truing up exercise
Disposed of
208
693/MP/2025
First Energy Private Limited (FEPL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking relaxation of time for submission of proof of ownership or lease rights under Regulation 11(A)(1) of the regulations.
Disposed of
209
690/AT/2025
MEL Power Transmission Limited MPTL
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the MEL Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
210
8/SM/2025
Suo Motu
Directions by the Commission for Implementing Market Coupling in terms of the provisions of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021
Disposed of
211
689/TL/2025
RAJASTHAN IV H1 POWER TRANSMISSION LIMITED (RIVH1PTL)
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) Regulations, 2024 for grant of separate RTM Transmission License to POWERGRID Kurawar Transmission Limited to implement transmission project ?Network expansion at 765/400/220kV Kurawar S/s for drawal of power by MPPTCL?.
Disposed of
212
688/TL/2025
Bhuj-II Transmission Limited (BTL)
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) Regulations, 2024 for grant of separate RTM 
Transmission License to POWERGRID Bhuj Transmission Limited to implement 
transmission project ?Augmentation of transformation capacity at Bhuj-II PS (GIS) & 
Provision of ICT Augmentation and Bus Reactor at Bhuj-II Pooling Station through 
Regulated Tariff Mechanism  (RTM) Mode
Disposed of
213
687/MP/2025
DHARIWAL INFRASTRUCTURE LIMITED (DIL)
Miscellaneous Petition under Section 79(1)(b) and Section 142 of the Electricity Act, 2003 read with Regulation 65(1) and Regulation 70(2) of the CERC (Conduct of Business) Regulations, 2023, for execution/enforcement of the Order dated 22.03.2025 passed in Petition No. 338/MP/2022 and initiation of appropriate action against the Respondent for non-compliance of the directions therein
Disposed of
214
686/TL/2025
BIKANER A POWER TRANSMISSION LIMITED (BAPTL)
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) Regulations, 2024 for grant of 
separate RTM Transmission License to POWERGRID Bikaner IV Transmission 
Limited to implement transmission project t ?Augmentation of 2x500 MVA (7th & 
8th), 400/220 kV ICTs along with 220 kV Sectionalizer bay (1 set), 220 kV BC (1 
no.) bay and 220 kV TBC (1 no.) bay at Bikaner-IV PS & Implementation of 3 nos. 
of 220 kV line bays for interconnection of M/s Furies Solren Private Limited 
(300MW) [1 no. bay] & M/s SJVN Green Energy Limited (500MW) [2 no. bays] RE 
power projects at 765/400/220kV Bikaner-IV PS under ?Regulated Tariff 
Mechanism? (RTM) Mode.
Disposed of
215
684/AT/2025
SJVN LIMITED (SJVNREIA)
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Tariff Based Competitive Bidding Process for setting up of 1200 MW ISTS-Connected Wind-Solar Hybrid Power Projects (HYBRID-3) in India under the Bidding Guidelines issued by the Ministry of Power, Govt. of India on 21.08.2023 and its amendments thereof.
Disposed of
216
679/AT/2025
WRNES Talegaon Power Transmission Limited WRNES
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by WRNES Talegaon Power Transmission Limited
Disposed of
217
678/TL/2025
WRNES Talegaon Power Transmission Limited WRNES
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to WRNES Talegaon Power Transmission Limited
Disposed of
218
674/RC/2025
Indian Energy Exchange Ltd. (IEX)
Petition in compliance with the directions issued by the Hon'ble Central Electricity Regulatory Commission in Order dated 28.04.2025 in Suo-motu Petition No. 08/SM/2024 for approval of the pre-specified slots in the Term Ahead Market, Green Term Ahead Market and the High Price Term Ahead Market at Indian Energy Exchange Ltd.
Disposed of
219
673/MP/2025
Simbhaoli Power Pvt Ltd (SPPL)
Seeking regulatory compliance by issuing direction to National Load   Dispatch Centre, the Central Agency under Regulation-17 of the CERC (Terms and Condition for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 to allowing the Petitioner to trade Renewable Energy Certificate issued to the Petitioner against self-consumption of electricity at its co-generation facilities located at vill. Chilwaria, district Bahraich, UP and vill. Simbhaoli, district Hapur UP.
Disposed of
220
672/MP/2025
Khavda Bhuj Transmission Limited (KBTL)
Petition under Section 17(3) & 17(4) of the Electricity Act seeking approval for Creation of Security Interest over petitioner's assets in favour of Respondent No. 4 (who is acting as the security trustee for the Purpose of holding the securities on behalf of and for benefit of the Lender) in terms of the security trustee agreement dated 25.03.3035 (including its assignees, transferees, novates) in respect of the petitioner's transmission project
Disposed of
221
671/MP/2025
Bikaner - Khetri Transmission Limited (BKTL)
Petition under Section 17(3) & 17(4) of the Electricity act seeking approval for creation of security interest over petitioner's assets in favour of Respondent No. 9 ( who is acting as the security trustee for the purpose of holding the securities on behalf of and for benefit of the lender) in terms of the security trustee agreement dated 25.03.2025 (including its assignees, transferees,novates) in respect of the Petitioner's Transmission Project
Disposed of
222
668/TD/2025
JSW Power Trading Company Limited (formerly JSW Green Energy Limited) (JSWPTC)
Application for up-gradation of inter-State trading license in electricity from Category III to Category II under Regulation 15(1) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading license and other related matters) Regulations, 2020 and amendments thereof.
Disposed of
223
666/MP/2025
Saurya Urja Company of Rajasthan (SUCRL)
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003 READWITH REGULATIONS 5.8(VII) AND REGULATIONS 11A AND 11B READWITH REGULATIONS 41 AND 42 OF CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022
Disposed of
224
664/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Eastern Region Strengthening Scheme � XIV (ERSS-XIV)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
225
661/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset-1: 765 kV D/C Srikakulam-Angul Transmission Line under ?Common System associated with East Coast Energy Private Limited and NCC Power Projects Limited LTOA Generation Projects in Srikakulam Area-Part-A? in Southern Region and Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
226
650/GT/2025
NHPC LTD
Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023 and Regulation 13, 25,26,31(3), 34(3), 35(2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2019-24 in respect of Uri-II Power Station.
Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 9(2), 10(1), 12, 25, 26,36 (2), 65(7), 65(8) & 91 and other relevant Regulations of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 in respect of Uri-II Power Station.
Disposed of
227
648/GT/2025
NTPC Limited
Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Chapter-3, Regulation-13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of tariff  of Singrauli Super Thermal Power Station  (2000 MW) for the period from 01.04.2019 to 31.03.2024 after the truing up exercise
Disposed of
228
647/GT/2025
NTPC Limited
Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Singrauli Super Thermal Power Station  (2000 MW) for the period from 01.04.2024 to 31.03.2029.
Disposed of
229
643/AT/2025
NHPC LTD
Petition under Section 63 of the Electricity Act?2003 for Adoption of Tariff for the ISTS Grid connected Solar Power projects of 1200 MW and with additional capacity upto 1200 MW with Greenshoe Option selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by Ministry of Power, Govt. of India on 28.07.2023 and its amendments thereof. (NHPC Tranche-IX, Tender ID: 2024_NHPC_825552_1)
Disposed of
230
637/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Northern Region System Strengthening Scheme-XXIV under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
231
635/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Raipur Pooling Station-Wardha 765 kV D/C second line along with bay extension and equipment at 765 kV Raipur Pooling station & Wardha Sub-station under �System Strengthening in Raipur-Wardha Corridor for IPP Projects in Chhattisgarh (IPP-F)� in Western Region
Disposed of
232
634/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under �Fiber Optic Communication system for central sector Sub-stations & Generating Stations� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
233
630/MP/2025
Nuclear Power Corporation of India Ltd. (NPCIL)
Anticipated delay in commissioning of Unit # 8 of the 2*700 MWe Rajasthan  Atomic  Power Project-7&8 (RAPP-8) , Nuclear Power Corporation of India Limited (NPCIL)
Disposed of
234
629/GT/2025
NTPC Limited
Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Ramagundam Super Thermal power Station Stage-III (500 MW) for the period from 01.04.2024 to 31.03.2029
Disposed of
235
628/GT/2025
ONGC Tripura Power Company (OTPC)
OTPC Palatana - True-Up petition for FY 19-24
Disposed of
236
627/GT/2025
NTPC Limited
Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Chapter-3, Regulation-13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of tariff of Ramagundam Super Thermal Power Station Stage-III (500MW) for the period from 01.04.2019 to 31.03.2024 after the truing up exercise
Disposed of
237
624/GT/2025
NHPC LTD
Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023 and Regulation 13, 24,25,26,31(3), 34(3), 35(2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2019-24 in respect of Kishanganga Power Station.
Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 9(2), 10(1), 12, 25, 26,36 (2), 65(7), 65(8) & 91 and other relevant Regulations of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 in respect of Kishanganga Power Station.
Disposed of
238
623/GT/2025
NHPC LTD
Petition under  Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a),18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 13, 25,26,31(3), 34(3), 35(2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2019-24 in respect of  Dulhasti Power Station.

Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 9(2), 10(1), 12, 25, 26,36 (2), 65(7) , 65(8) & other relevant Regulations of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 in respect of Dulhasti Power Station.
Disposed of
239
621/GT/2025
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL- Barsingsar Thermal Power Station (2x125 MW) - Petition seeking determination of Tariff on account of Truing up under Tariff Regulations 2019 for the period 2019-24
Disposed of
240
618/GT/2025
MEJA URJA NIGAM (P) LIMITED (MUNPL)
Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Chapter-3, Regulation-13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of tariff  of Meja Thermal Power Station Stage-I (2x660 MW) for the period from date of Commercial Operation of Unit-I (i.e. 30.04.2019) to 31.03.2024 after the truing up exercise
Disposed of
241
617/AT/2025
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 79 (1) (a) OF THE ELECTRICITY ACT, 2003 READ WITH
PART VII OF THE ELECTRICITY ACT, 2003 (SECTION 63) FOR ADOPTION OF THE
USAGE CHARGES FOR 1200 MW SOLAR PHOTOVOLTAIC (PV) POWER STATION
(TRANCHE-III) CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM
(ISTS)/STATE TRANSMISSION SYSTEM (STU) UNDER CENTRAL POWER SECTOR
UNDERTAKING SCHEME PHASE-II AS PER THE GUIDELINES DATED 05.03.2019 AS
AMENDED ON 13.04.2020 ISSUED BY THE CENTRAL GOVERNMENT.
Disposed of
242
616/MP/2025
Sprng Vayu Vidyut Private Limited (SVVPL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022
Disposed of
243
615/MP/2025
First Energy Private Limited (FEPL)
PETITION UNDER SECTIONS 79 (1)(C) & (F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATIONS 41 AND 42 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS) REGULATIONS, 2022 CHALLENGING CTUIL?S COMMUNICATIONS DATED 17.04.2025, 05.05.2025 AND 13.05.2025 IN RELATION TO TIMELINES FOR SUBMISSION OF LAND-RELATED DOCUMENTS FOR 100 MW CONNECTIVITY GRANTED ON 30.12.2024 AT BIKANER-III POOLING STATION
Disposed of
244
613/MP/2025
Tata Power Renewable Energy Ltd (TPREL)
Petition under Section 79(1)(c)of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 inter alia seeking relaxation of the Regulation 11A read with Regulation 5.8 (xi) pertaining to submission of documents demonstrating ownership of land for return of Bank Guarantee submitted under Regulation 5.8(xi)(c) as well as relaxation of the conditions stipulated for submission of documents pertaining to Financial Closure with regards to 288 MW connectivity at Koppal-II pooling station.
Disposed of
245
610/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset: 2 Nos. of 400 kV GIS Line bays at Chamera Sub-station under Northern Region System Strengthening-XLI (NRSS-XLI) under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
246
609/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under "Spare 765/400 kV Transformers for Northern Region" in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
247
608/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Eastern Region Strengthening Scheme � XVII Part A (ERSS-XVII Part-A)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
248
607/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset 1: Procurement of 3 Numbers Spare Converter Transformers (234 MVA, 1-ph, 3 winding) at Bhadrawati HVDC Back to Back Station, Asset 2: Sub-station extension for 400/200 kV ICT at Bhadrawati HVDC Back-to-Back Station and Asset 3: 400/220 kV 250 MVA transformer shifted from Moga Sub-station under �Installation of Transformer and Procurement of Spare Converter Transformer at Bhadrawati HVDC Back-to-Back Station� in Western Region
Disposed of
249
601/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset-I: 400 kV D/C Solapur (STPP) - Solapur (PG) Transmission Line along with bay extension at Solapur (PG) Sub-station & Asset-II: Extension of 400/220 kV Solapur Sub-station - Augmentation of Sub-station by 500 MVA (3rd) Transformer (by Shifting of 500 MVA Transformer from Wardha to Solapur) under �Transmission System for Solapur STPP (2x660 MW)� in the Western Region
Disposed of
250
600/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 tariff block and determination of Transmission Tariff for 2024-29 tariff block for Combined asset under �Common System associated with East Coast Energy Private Limited and NCC Power Projects Limited LTOA generation projects in Srikakulam Area-Part-C� in Southern Region & Eastern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
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S. No.
Petition No.
Petitioner
Subject
Status
251
598/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 tariff block and determination of Transmission Tariff for 2024-29 tariff block for Extension of Kudankulam APP-Tirunelveli 400kV (Quad) D/C line to Tuticorin Pooling Station along with associated bays and equipments at Tuticorin Pooling Station under ?Connectivity for Kudankulam 3&4 (2X1000MW) with ISTS? in Southern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
252
597/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset-I: 400 kV S/C line-2 Ramagundam-Hyderabad in Southern Region and Asset-II: Bhadrawati (Chandrapur) HVDC back-to-back station (2x500 MW) between Western Region and Southern Region associated with Chandrapur HVDC back-to-back project (2x500 MW) under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
253
596/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset comprising of Asset-I: Vallur TPS-Melakottaiyur 400kV D/C line and Asset-II: Chitoor-Thiruvalam 400kV D/C Quad line and new 400kV Thiruvalam SS along with 1X63 MVAr Bus reactor at Thiruvalam SS and associated bays and equipments at Thiruvalam and Chittoor  under "Supplementary Transmission System associated with Vallur TPS� in Southern Region  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
254
594/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Salal?II Transmission System associated with Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
255
593/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �System Strengthening-XXIV in the Southern Region� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
256
592/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under System Strengthening in Northern Region for Sasan and Mundra UMPP in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
257
590/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Sub-station extension works associated with transmission system required for evacuation of power from Kudgi TPS (3 X 800 MW in Phase -I) of NTPC Limited� in Southern Region  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
258
589/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined asset 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 Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
259
588/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Conversion of Fixed Line Reactors into Switchable Line Reactors in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
260
587/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Supplementary Transmission System associated with DVC & Maithon Right Bank Project in Eastern and Northern Regions under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
261
586/MP/2025
Nangalbibra-Bongaigaon Transmission Limited (NBTL)
Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003
Disposed of
262
583/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Augmentation of Transformation Capacity at Raebareli and Sitarganj 220/132 kV Sub-stations in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
263
582/AT/2025
SJVN LIMITED (SJVNREIA)
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 600 MW ISTS-connected Wind Power Projects (Wind-2) in India under Tariff-Based Competitive Bidding.
Disposed of
264
580/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 400/220 kV Bhiwadi Sub-station along with LILO of Ballabhgarh-Bassi 400 kV S/C line and ICT-I & ICT-II at Bhiwadi in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
265
577/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for asset: 500 MVA, 400/220 kV ICT-8 along with associated 400 kV and 220 kV bays at Bhadla Sub-station under �Implementation of the 1x500 MVA, 400/220 kV ICT (8th) at Bhadla Pooling Station Scheme in Northern Region� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
266
576/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under �Static VAR Compensator (SVCs)� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
267
575/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �LILO of 400kV D/C Bongaigaon- Malda Transmission Line at Purnea and Sub-station at Purnea (New)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
268
572/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Transmission system associated with �Tanakpur Transmission System� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
269
570/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Northern Regional System Strengthening Scheme-XXX in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
270
569/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Northern Region System Strengthening Scheme-III in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
271
567/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Northern Region System Strengthening Scheme-XIII in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
272
566/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �POWERGRID works associated with Transmission System Strengthening in Indian System for transfer of power from new HEPs in Bhutan� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
273
564/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Northern Region System Strengthening Scheme-XVI under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
274
561/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Northern Region System Strengthening Scheme-XVIII under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
275
560/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Transmission System for Phase-I Generation Projects in Jharkhand & West Bengal-Part-A2� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
276
559/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined asset under ?Augmentation of Transformation capacity at existing Hiriyur and Kochi Sub-stations? in Southern Region in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
277
7/RP/2025 in 346/GT/2023
DAMODAR VALLEY CORPORATION (DVC)
REVIEW PETITION AGAINST THE ORDER DATED 23.03.2025 PASSED IN PETITION NO. 346/GT/2023 UNDER SECTION 94(1)(F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 52 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023.
Disposed of
278
558/MP/2025
nrssxxix transmission company limited (NRSSXXIX)
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023.
Disposed of
279
557/TD/2025
Reliance Industries Limited (RIL)
Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Pro-cedure, Terms and Conditions for grant of Trading License and oth-er related matters) Regulations, 2020, for grant of an Inter- State Trading License.
Disposed of
280
556/AT/2025
SJVN GREEN ENERGY LIMITED (SGEL)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF USAGE CHARGES FOR 1000 MW SOLAR PHOTOVOLTAIC (PV) POWER STATION (TRANCHE-III) CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS UNDER CENTRAL POWER SECTOR UNDERTAKING SCHEME PHASE-II AS PER THE GUIDELINES DATED 05.03.2019 ISSUED BY THE CENTRAL GOVERNMENT.
Disposed of
281
6/SM/2025
Suo Motu
Determination of levellised generic tariff for second year of Control Period (for FY 25-26) under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2024
Disposed of
282
553/TD/2025
Operative Save Urja Solutions Pvt. Ltd. SAVE URJA
Application for Grant of Trading License Category-V
Disposed of
283
548/MP/2025
SJVN GREEN ENERGY LIMITED (SGEL)
PETITION UNDER SECTION 79 (1)(a) and (f) OF THE ELECTRICITY ACT, 2003
Disposed of
284
547/MP/2025
GRID Controller of India Limited (NRLDC)
Petition under Section 79  and Section 142 of the Electricity Act 2003 read with Regulation 12 �Power to Remove Difficulty� of Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2024, read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 dealing with persistent default in payment of Deviation charges applicable under the CERC (Deviation Settlement Mechanism and related matters) Regulations 2024 and other associated issues.
Disposed of
285
546/MP/2025
Tumkur  II REZ Power Transmission Ltd. TRPTL
Petition seeking approval under Section 17 of the Electricity Act, 2003 for bringing on record the appointment of Vardhman Trusteeship Pvt. Ltd./ Respondent No. 2 as the Security Trustee and for creation of security interest over the assets of Petitioner in favour of the Security Trustee, acting on behalf of and for the benefit of the Lenders (and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project), by way of hypothecation and equitable mortgage on the Project assets, pursuant to unattested Deed of Pledge, Declaration, Undertaking and other Financing Agreements, for the development of the Transmission Project
Disposed of
286
544/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Transmission System Strengthening in Wardha-Aurangabad corridor for IPP projects in Chhattisgarh (IPP-G)� in Western Region. under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
287
543/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �System Strengthening - XI� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
288
542/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Eastern Region Strengthening Scheme-III (ERSS-III)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
289
541/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Transmission System associated with Bairasuil in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
290
540/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under Transmission System for Ultra Mega Solar Power Park (700 MW) at Banaskantha (Radhanesda), Gujarat� in Western Region
Disposed of
291
538/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under Installation of Bus Reactor and ICT in Western Region
Disposed of
292
537/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Provision of Series Reactors in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
293
536/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under Korba-Budhipadar Transmission System in Western Region
Disposed of
294
535/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Transmission System for Phase-1 Generation projects in Orissa Part-B� in Western Region
Disposed of
295
534/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset-1: Augmentation of 500 MVA 400/220 kV ICT at Wardha Sub-station; Asset-2: Augmentation of 500 MVA 400/220 kV ICT at Seoni Sub-station; Asset-3: Augmentation of 500 MVA 400/220 kV ICT at Morena Sub-station and Asset-4: Conversion of 50 MVAr fixed line reactor at Bina (PG) end of Sagar (MP)-Bina (PG) 400 kV line into switchable line reactor under Western Region System Strengthening Scheme-WRSS XXIII
Disposed of
296
532/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for the Combined Asset consisting of assets under Transmission System for IPP Generation Projects in Madhya Pradesh and Chhattisgarh� in the Western Region
Disposed of
297
527/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �North Eastern Region Strengthening Scheme-VII� in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
298
526/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under �Immediate Evacuation System associated with Barh-II TPS� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
299
520/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset-1: 01 no. of 230 KV line Bay at Tuticorin-II GIS PS under ��Implementation of 1 no. of 230 KV Bay at Tuticorin-II GIS PS�� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
300
518/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Transmission System for Phase-I Generation projects in Orissa Part-C� in Western Region
Disposed of
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S. No.
Petition No.
Petitioner
Subject
Status
301
517/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 tariff block and determination of Transmission Tariff for 2024-29 tariff block for 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 under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
302
516/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 400 kV D/C Kakrapar APP-Navsari Transmission Line along with associated bays at Navsari GIS and 400 kV D/C Kakrapar APP-Vapi Transmission Line along with associated bays at Vapi Sub-station in the Western region
Disposed of
303
514/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under ?Korba Transmission System? in Western Region
Disposed of
304
513/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under �Supplementary Transmission System for Ultra Mega Solar Power Park (700 MW) at Banaskantha (Radhanesda), Gujarat� in Western Region
Disposed of
305
512/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Northern Region System Strengthening Scheme-II in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
306
505/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 765 KV line bays at Jabalpur Pooling Station for 765 kV D/C Gadarwara STPS (NTPC)-Jabalpur Pooling Station TL under "POWERGRID Works associated with Part A of Transmission system for Gadarwara STPS of NTPC" in Western Region". under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
307
504/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset-1: 765 kV D/C Bhuj Pool Sub-station-Banaskantha Transmission Line along with associated bays at both ends, 2x330 MVAR Switchable Line Reactors along with associated bays at both ends, 1 number 1500 MVA, 765/400 kV ICT-2 and 1 number 765 kV, 330 MVAR Bus Reactor along with associated bays at Bhuj Pooling Station, Asset-2: 1 number 1500 MVA, 765/400 kV ICT-1 along with associated bays at Bhuj Pooling Station, Asset-3: 1 number 400 kV, 125 MVAR Bus Reactor along with associated bays at Bhuj Pooling Station and Asset-4: 2 numbers 500 MVA, 400/220 kV ICTs along with associated bays at Bhuj Pooling Station covered under ?Green Energy Corridors- Inter-State Transmission Scheme (ISTS)- Part-C? in the Western Region
Disposed of
308
502/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset comprising of 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 Sub-station and Asset 4: �300 MVAR STATCOM at 400 kV Solapur Sub-station under Installation of STATCOMs in Western Region
Disposed of
309
501/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Transmission System Associated with URI Hydroelectric Project (4x120 MW) in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
310
500/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset consisting of Asset-I: 400 kV D/C Mauda-Wardha line (Ckt.-I) along with bays at Wardha and Asset-II: 400 kV D/C Mauda-Wardha line (Ckt.-II) along with bays at Wardha under Mauda Transmission system in Western Region
Disposed of
311
499/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset of Transmission system associated with SEWA-II HEP in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
312
498/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Transmission System associated with Nabinagar-II TPS (3X660 MW)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
313
497/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for combined asset of Transmission System associated with Meja TPS in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
314
494/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for POWERGRID works associated with System Strengthening for IPPs in Chhattisgarh and other generation projects in Western Region
Disposed of
315
493/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for ?combined asset for Northern Region System Strengthening Scheme-XIX in Northern Region?  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
316
491/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under Scheme to control fault level at Wardha Substation in Western Region
Disposed of
317
487/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for �315 MVA ICT-III at Nagarjunasagar sub-station with associated bay equipments� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
318
485/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for ?combined asset Northern Region System Strengthening Scheme - XXI?  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
319
484/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for transmission asset under ?Transmission system for controlling high Short Circuit Current level at 400kV Thiruvalam S/s? in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
320
482/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset 1:1 no. 125 MVAr, 400 kV Bus Reactor along with associated 400 kV bay at 400/220 kV Khandwa Sub-station, Asset 2: 1 no. 240 MVAr Bus Reactor along with 765kV bay at 765kV Solapur Sub-station, Asset 3: 1 no. 125 MVAR, 400 kV Bus Reactor along with associated 400 kV bays at 400/220 kV Rajgarh Sub-station, Asset 4: 1 no. 330 MVAr Bus Reactor along with 765kV bays at 765kV Wardha Sub-station, Asset 5: 1 no. 240 MVAr Bus Reactor along with 765kV bays at 765kV Aurangabad Substation, Asset 6: 1 no. 125MVAr 400kV Bus Reactor along with associated 400 kV bays at 400/220 kV Champa Pooling split section, Asset 7: 1 no. 400/220 kV 500 MVA ICT along with associated Bays at 400/220 kV Jabalpur Sub-station, Asset 8: 1 no. 400/220 kV 500 MVA ICT along with associated bays at 400/220 kV Itarsi Sub-station under Western Region System Strengthening-XX (WRSS-XX)
Disposed of
321
481/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Northern Region System Strengthening Scheme XXXIV in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
322
480/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined asset under ?System strengthening ? XXV? in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
323
478/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under  Green Energy Corridors: Inter-State Transmission Scheme (ISTS)- Part-D in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
324
477/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Provision of STATCOM at Nalagarh and Lucknow in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
325
476/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under system strengthening scheme for Eastern Region (Formerly part of Tala Supplementary Scheme)in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
326
474/GT/2025
NHPC LTD
Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023 and Regulation 13, 25,26,31(3), 34(3), 35(2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2019-24 in respect of Uri-I Power Station.
Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 9(2), 10(1), 12, 25, 26,36 (2), 65(7), 65(8) & other relevant Regulations of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 in respect of Uri-I Power Station.
Disposed of
327
473/AT/2025
BANASKANTHA TRANSCO LIMITED (BTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Banaskantha Transco Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
328
472/TL/2025
BANASKANTHA TRANSCO LIMITED (BTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Banaskantha Transco Limited
Disposed of
329
471/AT/2025
KURNOOL-IV TRANSMISSION LIMITED (KIVTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Kurnool-IV Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
330
470/TL/2025
KURNOOL-IV TRANSMISSION LIMITED (KIVTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Kurnool-IV Transmission Limited
Disposed of
331
469/AT/2025
CHITRADURGA BELLARY REZ TRANSMISSION LIMITED (CBRTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Chitradurga Bellary REZ Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
332
468/TL/2025
CHITRADURGA BELLARY REZ TRANSMISSION LIMITED (CBRTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Chitradurga Bellary REZ Transmission Limited
Disposed of
333
467/AT/2025
RAJASTHAN V POWER TRANSMISSION LIMITED (RVPTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the RAJASTHAN V POWER TRANSMISSION LIMITED (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
334
466/TL/2025
RAJASTHAN V POWER TRANSMISSION LIMITED (RVPTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to RAJASTHAN V POWER TRANSMISSION LIMITED
Disposed of
335
465/AT/2025
KURNOOL III PS RE TRANSMISSION LIMITED (KPRTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Kurnool III PS RE Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
336
464/TL/2025
KURNOOL III PS RE TRANSMISSION LIMITED (KPRTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Kurnool III PS RE Transmission Limited
Disposed of
337
463/TL/2025
Anantapur II REZ Transmission Limited (ARTL)
Petition under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for grant of transmission license to Anantapur II REZ Transmission Limited
Disposed of
338
462/AT/2025
Anantapur II REZ Transmission Limited (ARTL)
Petition under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system to be implemented by Anantapur II REZ Transmission Limited
Disposed of
339
461/AT/2025
FATEHGARH II AND BARMER I PS TRANSMISSION LIMITED (FIIB1TL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Fatehgarh II and Barmer I PS Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
340
460/TL/2025
FATEHGARH II AND BARMER I PS TRANSMISSION LIMITED (FIIB1TL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Fatehgarh II and Barmer I PS Transmission Limited
Disposed of
341
458/GT/2025
NTPC Limited
Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023  and Chapter-3, Regulation-13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of tariff  of Simhadri Super Thermal power Station Stage-I (1000 MW) for the period from 01.04.2019 to 31.03.2024 after the truing up exercise
Disposed of
342
457/AT/2025
NHPC LTD
Petition under Section 63 of the Electricity Act' 2003 for Adoption of Tariff of 1200 MW (1.2 GW) ISTS Grid connected Wind - Solar Hybrid Power projects on anywhere in India basis with "Green-Shoe Option" selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by Ministry of Power, Govt. of India on 21.08.2023 and its amendments thereof. (NHPC-Tranche-X- Hybrid(2024-25), Tender ID: 2024_NHPC_835426_1) dated 17.12.2024.
Disposed of
343
456/TD/2025
Aayuda Energy Ventures LLP (Aayuda Energy VentureS LLP)
Application under Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) of CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 for grant of Category V license for inter-State trading of Electricity in all States and Union Territories of India in accordance with CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 amended from time to time.
Disposed of
344
455/MP/2025
M/s Avaada Energy Private Limited
Petition under Section 79 (1)(c) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking invocation of this Hon'ble Commission's 'Power to Relax' and 'Power to Remove Difficulty' for relaxation of fulfilment of conditions subsequent and directions to CTUIL/Respondent to accept the 'conditions subsequent' documents in the name of AMSPL/Petitioner No. 2 for utilisation of Connectivity dated 08.04.2024.
Disposed of
345
453/MP/2025
OYSTER RENEWABLE ENERGY PRIVATE LIMITED (OREPL)
Petition under Section 79 (1)(c) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking relaxation of the conditions stipulated for submission of land documents under Regulation 5.8 (xi) (b)
Disposed of
346
452/MP/2025
ACME Solar Holdings Ltd. (ASHL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and Regulations 65 to 69 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 along with other provisions under applicable law seeking extension of time in complying with the directions stipulated under Order dated 25.11.2024 in Petition No. 326/MP/2024 issued by this Hon?ble Commission vis-?-vis commissioning of the 300 MW Solar Power Project located at Nokhadhaya, Kolya, Bikaner, Rajasthan
Disposed of
347
451/MP/2025
Support Properties Private Limited (SPPL)
Petition under Section 79, including 79 (1)(c), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, seeking continuation of its GNA/ Connectivity of 700 MW. The Petitioner is also seeking consequent directions upon the Respondent/ CTUIL to consider Connectivity Bank Guarantees already furnished by the Petitioner with respect to its GNA applications dated 30.05.2024 to 22.06.2024 as sufficient for the purpose of such continuation, with no requirement to submit fresh Connectivity Bank Guarantees.
Disposed of
348
6/RP/2025 in 413/MP/2024
Power Exchange India Limited (PXIL)
REVIEW PETITION UNDER SECTION 94(1)(F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATIONS 52 AND 65 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023 SEEKING RECALL OF THE RECORD OF PROCEEDINGS (ROP) DATED 21.01.2025.
Disposed of
349
5/RP/2025 in 436/GT/2020
NTPC Limited
Review of the order dated 17.02.2025 passed by the Hon'ble commission in petition no 436/GT/2020 in Talcher STPS-I (1000 MW) for the Tariff period of 2019-24.
Disposed of
350
445/TD/2025
MAHAGENCO RENEWABLE ENERGY LIMITED (MREL)
Application for grant of inter-state trading license of Category-IV
Disposed of
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S. No.
Petition No.
Petitioner
Subject
Status
351
444/TL/2025
Bikaner II Bhiwadi Transco Limited (BBTL)
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) Regulations, 2024 for amendment of existing RTM Transmission License to POWERGRID Bikaner Transmission System Ltd. to include transmission projects ?Augmentation of transformation capacity at 400/220kV Bikaner-II PS in Rajasthan by 1x500 MVA, 400/220kV ICT (10th)?.
Disposed of
352
443/TD/2025
CLEAN RENEWABLE ENERGY HYBRID FIFTEEN PRIVATE LIMITED CREHFPL
Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. for grant of an Inter-State Trading License.
Disposed of
353
442/TL/2025
BIKANER III NEEMRANA TRANSMISSION LIMITED B3NTL
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) Regulations, 2024 for amendment of existing RTM Transmission License to POWERGRID Bikaner Neemrana Transmission Limited to include transmission project �Augmentation of transformation capacity at 765/400/220kV Bikaner-III PS in Rajasthan by 1x500 MVA, 400/220kV ICT (6th)�
Disposed of
354
441/TL/2025
MUNDRA I TRANSMISSION LIMITED (MUTL)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to Mundra I Power Transmission Limited
Disposed of
355
440/AT/2025
MUNDRA I TRANSMISSION LIMITED (MUTL)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Mundra I Transmission Limited.
Disposed of
356
439/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �System Strengthening in Southern Region � XIV� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
357
436/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff for 2024-29 tariff block for asset under �Requirement of additional FOTE of STM-16 capacity at Bhuj PS to cater to connectivity of RE Gencos� in Western Region
Disposed of
358
435/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under "Inter-Regional System Strengthening Scheme for Western Region and Northern Region (Part-A)" under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
359
434/AT/2025
Ratle Kiru Power Transmission Limited (RKPTL)
Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges of the ?Transmission scheme for evacuation of power from Ratle HEP (850MW) & Kiru HEP (624) MW: Part-A?? being established by the Petitioner.
Disposed of
360
433/TL/2025
Ratle Kiru Power Transmission Limited (RKPTL)
Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking grant of Transmission License for Ratle Kiru Power Transmission Limited.
Disposed of
361
431/MP/2025
Powerica Limited
Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation of Regulation 22(3)(c) for permitting trial runs and commissioning of Wind Turbine Generators (WTGS) in tranches of at least 10 MW for the Petitioner's Wind Power Project
Disposed of
362
429/MP/2025
Halvad Renewables Private Limited (HRPL)
Petition under Section 79(1 )(f) of the Electricity Act, 2003 read with Regulation 42 of the
Central Electricity Regulatory Commission (Connectivity and General Network Access to the
inter-State Transmission System) Regulations, 2022 (as amended) and Connectivity Sharing
Agreement dated 24.02.2025 entered between Halvad Renewables Private Limited and Azure
India Private Limited for seeking limited modification of in principle grant of connectivity
issued by Central Transmission Utility of India for 130 MW at Gadag Pooling Station and
thereby allowing the Petitioner to construct the dedicated transmission infrastructure
Disposed of
363
428/TL/2025
Mumbai Urja Marg Limited (MUML)
Application under Sections 14, 15 and 79 (1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to grant of a separate Transmission License to Mumbai Urja Marg Limitedfor implementation of an ISTS project under the RTM Route.
Disposed of
364
427/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for ?combined asset for 765kV System for  Central Part of Northern Grid Part-I in Northern Region?  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
365
426/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff for Implementation of 1 No. 400kV line bay at Kurnool New S/s for providing Connectivity to M/s Greenko AP01 IREP Pvt Ltd (2nd 400kV line bay for M/s Greenko) (Bay No.412) in Southern Region under Section 62 read with Section 79(1)(d) of Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations),2024
Disposed of
366
425/MP/2025
HALVAD TRANSMISSION LIMITED (HTL)
PETITION UNDER SECTION 17(3) & 17(4) OF THE ELECTRICITY ACT SEEKING APPROVAL FOR CREATION OF SECURITY INTEREST OVER PETITIONER?S ASSETS IN FAVOUR OF RESPONDENT NO. 3 (WHO IS ACTING AS THE SECURITY TRUSTEE FOR THE PURPOSE OF HOLDING THE SECURITIES ON BEHALF OF AND FOR BENEFIT OF THE LENDERS IN TERMS OF THE SECURITY TRUSTEE AGREEMENT DATED 23.12.2024) (INCLUDING ITS ASSIGNEES, TRANSFEREES, NOVATES) IN RESPECT OF THE PETITIONER?S TRANSMISSION PROJECT
Disposed of
367
424/MP/2025
NTPC Limited
Petition Under 79 (1) (a) & (k) r/w Section 62 of the Electricity Act, 2003 read with Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 & 2023 and Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for allowing expenditure towards procurement and capitalization of wagons for Kahalgaon Super Thermal Power Station, Stage-I (840 MW).
Disposed of
368
423/MP/2025
Everest Power Private Limited (EPPL)
PETITION UNDER SECTION 79(1)(F) OF THE ELECTRICITY ACT, 2003 SEEKING RECOVERY OF ILLEGALLY DEDUCTED TRADING MARGIN AMOUNTS FROM MONTHLY TARIFF PAYMENTS BY PTC INDIA LIMITED
Disposed of
369
420/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under WRSS-V
Disposed of
370
419/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under "Western Region System Strengthening Scheme XVII" under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
371
418/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under WRSS-XIV
Disposed of
372
417/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under System Strengthening Scheme at Tuticorin- II and Bhuj PS� in the Western and Southern Region
Disposed of
373
416/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for �50 MVAR Reactor along with associated equipment at Chandrapur Sub-station" under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
374
413/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �North Eastern Region Strengthening Scheme-IV� in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
375
409/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Northern Region System Strengthening Scheme-XXXI(Part-B)� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
376
408/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under WRSS-IV Transmission Scheme in Western Region
Disposed of
377
407/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under Establishment of 400/220 kV GIS Sub-station at Kala in UT of DNH� in Western Region
Disposed of
378
406/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Transmission Network Expansion in Gujarat to increase its ATC from ISTS (Part A)� in western region.
Disposed of
379
404/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Transmission System associated with Kishenganga HEP in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
380
403/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for under Western Region system Strengthening Scheme (XVIII) in Western Region.
Disposed of
381
402/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Bus Reactors In Northern Region (Phase-II) in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
382
401/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �765 kV System for Central Part of Northern Grid-Part III� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
383
398/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of the transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under SIPAT-I transmission system in Western Region
Disposed of
384
395/MP/2025
Bhakra Beas Management Board (BBMB)
Petition seeking exercise of Power to Remove Difficulty and Power to relax under Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 as read with Section 79 of the Electricity Act, 2003 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023.
Disposed of
385
5/SM/2025
Suo Motu
Extension of Order dated 02.08.2024 in Petition No. 5/SM/2024 Generic Tariff Order
Disposed of
386
394/MP/2025
NHPC LTD
Petition under section 79(1)(k) of the Electricity Act, 2003 read with Regulation 13 of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and Regulation 19(2) & 19(3) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking permission for injection of infirm power beyond 31.03.2025 in case of Parbati�II Hydroelectric Project (800MW)
Disposed of
387
393/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Establishment of pooling stations at Champa and Raigarh (near Tamnar) for IPP Generation projects in Chattisgarh (IPP-B)� in the Western Region
Disposed of
388
392/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Transmission system associated with Unchahar Stage-II in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
389
391/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �System Strengthening - XII� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
390
390/TT/2025
ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)
Petition Under Section 62 and 79 (1) (d) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,  2023  and Chapter-3, Regulation-13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024  for revision of Transmission tariff for period of 01.04.2019 to 31.03.2024  and for approval of Transmission tariff for the period from 01.04.2024 to 31.03.2029 of Jhajjar-Mundka 400 KV D/C ISTS Line
Disposed of
391
388/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Northern Region System Strengthening Scheme XXXII in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
392
387/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �POWERGRID works associated with Eastern Region Strengthening Scheme XVIII� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
393
386/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under �Line Bays and Reactor Provisions at POWERGRID Sub-stations associated with System Strengthening common for Western Region and Northern Region". under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
394
385/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under ?Establishment of Fibre Optic communication system in Northern Region? under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
395
384/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �SYSTEM STRENGTHENING�XX� in Southern Region  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
396
382/TT/2025
DAMODAR VALLEY CORPORATION (DVC)
Petition Under Section 62 and 79 (1) (d) of the Electricity Act, 2003 read with Chapter-3, Regulation 13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and with Chapter-3, Regulation 9 (2) and 10 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of annual fixed charges for the period 2019-24 and determination of tariff for 2024-29 period of New Transmission & Distribution Asset/Element added in between 01.04.2014 to 31.03.2019 with Transmission & Distribution asset of Damodar Valley Corporation.
Disposed of
397
381/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset of System Strengthening Scheme- XXIX in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
398
380/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for �Removal of Constraints in 400 kV Bays Extensions at 400 kV Vemagiri Sub-station� in Southern Region under Section 62 read with Section 79(1)(d) of Electricity Act,2003 and under the Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations),2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations),2024
Disposed of
399
378/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Barh Transmission System� in Northern, Eastern and Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
400
377/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for combined asset under the scheme "Provision of Bus Reactors in the Northern Region" under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
401
376/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under URI- II HEP Transmission System in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
402
374/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under "Western Region System Strengthening- XVI (WRSS XVI)" under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
403
373/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
: Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under WRSS-X
Disposed of
404
372/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Assets under �Expansion/Upgradation of SCADA/EMS System at SLDCs of Western Region� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
405
371/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 132 kV S/C Ranganadi-Ziro Transmission System in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
406
363/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under ?Common Scheme for 765 kV Pooling Station 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, Eastern & Western Region? under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
407
362/TD/2025
Dhara Power
Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020.
Disposed of
408
361/RC/2025
Power Exchange India Limited (PXIL)
PETITION SEEKING APPROVAL TO APPOINT INDEPENDENT DIRECTORS ON THE BOARD OF POWER
EXCHANGE INDIA LIMITED
Disposed of
409
358/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under  Eastern Region Strengthening scheme-XI under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
410
357/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Northern Region System Strengthening Scheme-XV in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
411
356/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under POWERGRID works associated with the new WR-NR 765 kV inter regional corridor
Disposed of
412
355/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined assets in Eastern Region Strengthening  Scheme IX Project  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
413
353/MP/2025
ODISHA POWER TRANSMISSION CORPORATION LIMITED (OPTCL)
Petition  under Section 79 (1) (c) of the Electricity Act 2003 (hereinafter referred to as �the Act�) read with Regulation 41 of  Central Electricity Regulatory
Commission (Connectivity and General Network Access to the inter-State
Transmission System) Regulations, 2022 for  seeking relaxation of the date of 30.09.2024 which is stipulated under Regulation 19.2 of the GNA Regulations for submission of the application for additional GNA for the financial year 2025-26, 2026-27 and 2027-28
Disposed of
414
352/TL/2025
BIDAR TRANSCO LIMITED (BTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Bidar Transco Limited
Disposed of
415
351/AT/2025
BIDAR TRANSCO LIMITED (BTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bidar Transco Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
416
350/TL/2025
KHAVDA V-B1B2 POWER TRANSMISSION LIMITED (KVB1B2PTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to KHAVDA V-B1B2 POWER TRANSMISSION LIMITED
Disposed of
417
349/AT/2025
KHAVDA V-B1B2 POWER TRANSMISSION LIMITED (KVB1B2PTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the KHAVDA V-B1B2 POWER TRANSMISSION LIMITED (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
418
347/MP/2025
ReNew Green Energy Solutions Private Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging Revocation Notices dated 10.03.2025 (received on 11.03.2025) issued by Central Transmission Utility of India Limited to ReNew Green Energy Solutions Pvt. Ltd. and seeking directions against revocation of connectivity.
Disposed of
419
346/MP/2025
ReNew Green Energy Solutions Private Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging Revocation Notice dated 10.03.2025 (received on 11.03.2025) issued by Central Transmission Utility of India Limited to ReNew Green (MHP One) Pvt. Ltd. and seeking directions against revocation of connectivity.
Disposed of
420
345/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under ?Common Transmission Scheme associated with ISGS in nagapattinam Cuddalore area of Tamil Nadu part A1(a)? in Southern Region  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
421
343/TT/2025
DELHI TRANSCO LIMITED (DTL)
Petition for truing up of Transmission Tariff for period 2019-24 and determination of Transmission Tariff for period 2024-29 for 400 kV Bawana ? Mandaula Double Ckt. and 400 kV Bamnauli ? Ballabhgarh Double Ckt. Transmission Lines under Section 62 read with Section 79 of Electricity Act, 2003, and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
422
342/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under �Establishment of 400/220 kV GIS at Magarwada in Union Territory of Daman & Diu� in Western Region. under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
423
338/MP/2025
Indian Energy Exchange Ltd. (IEX)
Petition under Section 66 of the Electricity Act 2003 read with Regulation 25 and 19 of the CERC (Power Market) Regulations, 2021 for approval of the revision in Green Contracts at Indian Energy Exchange Ltd. to align them with the Renewable Energy (RE) consumption framework as per the Ministry of Power Notification dated 20.10.2023
Disposed of
424
336/MP/2025
SEIL Energy India Limited SEIL
Petition under Section 79 of the Electricity Act, 2003 seeking execution/implementation of Order dated 07.11.2023 passed by this Hon?ble Commission in Petition No. 270/MP/2022 against Telangana Discoms.
Disposed of
425
329/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 2 Nos. 765 kV line bays at Raigarh (Tamnar) POWERGRID Pooling Station and 2 Nos. 765 kV line bays at 765kV Dharamajaygarh POWERGRID Pooling Station (For Termination of Dharamajaygarh PS section B � Raigarh (Tamnar) PS 765 kV D/c line, Under TBCB) under �Additional System for Power Evacuation from Generation Projects pooled at Raigarh (Tamnar) Pool� in Western Region. under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
426
328/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined asset under �Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh - Part B (Phase-II) � in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
427
4/RP/2025 in 440/GT/2020
NTPC Limited
Review of the Order dated 08.11.2024 passed by Hon?ble Commission in Petition No. 440/GT/2020 in respect of approval of tariff of Kahalgaon Super Thermal Power Station, Stage-I (840 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
428
326/MP/2025
SB Energy Three Private Limited (SBTPL)
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023 INVOKING THE ADJUDICATORY, GENERAL REGULATORY, AND INHERENT JURISDICTION OF THIS HONBLE COMMISSION FOR SEEKING DIRECTIONS AGAINST THE RESPONDENTS FOR RELEASE DEFICIT PAYMENT ALONG WITH LATE PAYMENT SURCHARGE FOR THE CHANGE IN LAW COMPENSATION ALLOWED BY THIS HON?BLE COMMISSION VIDE ORDER DATED 30.06.2023 IN PETITION NO. 72/MP/2020.
Disposed of
429
324/MP/2025
M/s Avaada Energy Private Limited
Petition under Section 79 (1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Clause 5(xiii) of Detailed Procedure issued under Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking direction to CTUIL/Respondent to process AEPL?s request for renewable energy source change with respect to Connectivity dated 01.02.2024.
Disposed of
430
319/MP/2025
ACME Solar Holdings Ltd. (ASHL)
Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 2023 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking exercise of this Hon�ble Commission�s �Power to Relax� and �Power to Remove Difficulty� inter alia, seeking appropriate reliefs pertaining to compliance by way of submitting financial closure documents
Disposed of
431
318/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under Fiber Optic Communication System in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave Links in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
432
316/MP/2025
GRID Controller of India Limited (POSOCO)
Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 and in compliance to the Central Electricity Regulatory Commission order dated 28.03.2023 for approval of Performance Linked Incentive for NLDC and RLDCs for the Financial Year 2023-24
Disposed of
433
315/MP/2025
NHPC LTD
Petition under Section 79 (1) (a) and (f) of the Electricity Act, 2003, read with relevant provisions of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and amendments thereof regarding wrongful levy of Transmission Deviation Charges on injection of infirm power from Parbati-II HEP 800 MW Project.
Disposed of
434
314/MP/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Section 79(1)(c) and 79(1)(d) read with Sections 62 and 64 of The Electricity Act, 2003 and under the Regulation 15 (1) (d) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Regulations 67 of The Tariff Regulations, 2024 in regard to the certification of transmission system availability of 220kV Faridabad Gas Based Combined Cycle Power Project (NTPC) - Sector 58 (HVPNL) Transmission Line - Ckt 1 of the Petitioner.
Disposed of
435
313/TD/2025
CleanMax Fusion Power LLP (CleanMaxFusion)
Petition for Grant of Category V License for inter-state trading in electricity in all the States and Union Territories of India under Regulation 6(1) of Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of trading license and other related matters) Regulations, 2020 and the Electricity Act, 2003
Disposed of
436
312/AT/2025
SJVN LIMITED (SJVNREIA)
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Supply of 1200 MW Firm and Dispatchable Power (FDRE-2) from ISTS- Connected Renewable Energy (RE) Power Projects with Energy Storage Systems With "Greenshoe Option" Of Additional capacity up to 1200 MW.
Disposed of
437
311/MP/2025
Khavda IV C Power Transmission Limited
Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of the Petitioner in favour of the Security Trustee, Respondent No. 2 for the benefit of the Lender
Disposed of
438
310/AT/2025
NHPC LTD
Petition under Section 63 of the Electricity Act?2003 for Adoption of Tariff for the ISTS Grid connected Solar Power projects of 1200 MW with 600 MW / 1200 MWh Energy storage system (ESS) and with additional capacity upto 1200 MW with Greenshoe Option selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by Ministry of Power, Govt. of India on 09.06.2023 and its amendments thereof. (NHPC Tranche -VIII, Tender ID: 2024_NHPC_821806_1)
Disposed of
439
309/MP/2025
Mumbai Urja Marg Limited (MUML)
Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the creation of security interest over the Petitioner�s Assets in favour of the Respondent No. 15 as the Debenture Trustee acting for the benefit of the Debenture Holders
Disposed of
440
306/RC/2025
Amp Energy Markets Private Limited
APPLICATION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 15(1)(E) AND REGULATION 65 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023
Disposed of
441
301/MP/2025
TP SAURYA LIMITED (TPSL)
PETITION UNDER SECTION 79 (1) (K) OF THE ELECTRICITY ACT 2003 READ WITH REGULATION 19 (3) OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (INDIAN ELECTRICITY GRID CODE) (FIRST AMENDMENT) REGULATIONS, 2024 SEEKING EXTENSION OF INFIRM POWER INJECTION FOR 100 MW SOLAR COMPONENT OUT OF THE SECI 600 MW HYBRID PROJECT.
Disposed of
442
300/TL/2025
Lakadia B Power Transmission Limited (LBPTL)
Application under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 and its subsequent Clarification and amendments, if any, with respect to grant of Transmission License to Lakadia B Power Transmission Limited.
Disposed of
443
299/AT/2025
Lakadia B Power Transmission Limited (LBPTL)
Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges of Rs. 596.21 million up to the validity of TSA for the �Transmission system for Augmentation of transformation capacity at 765/400 kV Lakadia S/s (WRSS XXI(A) Transco Ltd.) in Gujarat Part B� being established by the Petitioner.
Disposed of
444
298/TL/2025
Rajasthan IV C Power Transmission Limited (RIVCPTL)
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) Regulations, 2024 for grant of separate RTM Transmission License to POWERGRID Mandsaur Transmission Limited.
Disposed of
445
297/TD/2025
clickpower India Limited
PETITION UNDER SECTIONS 14 AND 15 (1) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 6 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (PROCEDURE, TERMS AND CONDITIONS FOR GRANT OF TRADING LICENCE AND OTHER RELATED MATTERS), REGULATIONS, 2020 FOR GRANT OF A CATEGORY-V INTER-STATE TRADING LICENCE
Disposed of
446
295/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Unified Load Despatch & Communication Scheme (POWERGRID portion i.e. Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in Western Region
Disposed of
447
294/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Misc. Petition for Approval under sub-section(4) of Section 28 of Electricity Act 2003 for  determination of  
i. Truing up of Charges for the period 2019-24 block.
ii. Fees and Charges for the period 2024-29 block

for Unified Load Dispatch & Communication Scheme (POWERGRID portion i.e. Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in Eastern Region.
Disposed of
448
293/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: New EMS/SCADA at SLDCs of UPPTCL, RRVPNL, DTL, HVPNL, BBMB, PSPTCL, HPSEBL and J&K PDD, Asset-II: New EMS/SCADA at SLDCs of UPPTCL and J&K PDD under �Expansion and Replacement of existing SCADA/EMS System at SLDC�s of Northern Region (NRULDC Phase-II)� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
449
292/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of fees and charges for 2019-24 for Unified Load Despatch & Communication Scheme (POWERGRID portion i.e. Communication system portion and SLDC system retained by the Petitioner after formation of POSOCO) in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019.
Disposed of
450
291/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of fees & charges for 2019-24 and determination of fees & charges for 2024-29 tariff block for Communication Scheme under National Load Dispatch center (POWERGRID portion) under Sub-section(4) of Section 28 of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
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S. No.
Petition No.
Petitioner
Subject
Status
451
290/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under "Transmission System associated with Koteshwar HEP� in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
452
289/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under Line bays and Reactor Provisions at POWERGRID Sub-stations associated with System Strengthening for Western Region
Disposed of
453
288/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Subject matter: Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Rangit Transmission System� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
454
287/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Kahalgaon Stage-II, Phase-I Transmission System� in Eastern, Northern and Inter Regional link between Northern & Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
455
286/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Unified Load Despatch & Communication Scheme (POWERGRID portion i.e. Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024..
Disposed of
456
285/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under �Fibre Optic communication system (847.124 km) in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links� in Southern Region under sub section (4) of section 28 & Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
457
281/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Start-up Power to DVC and Maithon Right Bank Generation Projects in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
458
279/MP/2025
M/s Avaada Energy Private Limited
Petition under Section 79 (1)(c) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking invocation of this Hon�ble Commission�s �Power to Relax� and �Power to Remove Difficulty� for relaxation of fulfilment of conditions subsequent and directions to CTUIL/Respondent to accept the �condition subsequent� documents in the name of AGPL/Petitioner No. 2 for utilisation of Connectivity dated 01.02.2024
Disposed of
459
278/MP/2025
NHPC LTD
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT 2003, READ WITH REGULATIONS 57 AND 58 OF THE CERC (INDIAN ELECTRICITY GRID CODE/IEGC) REGULATIONS, 2023, SEEKING APPROPRIATE RELIEF FOR RELAXATION AGAINST DIFFICULTY FACED BY THE PETITIONER IN IMPLEMENTING REGULATION 24(2) OF CERC (INDIAN ELECTRICITY GRID CODE/IEGC) REGULATIONS, 2023 AND CONDUCT OF BUSINESS REGULATIONS 2023, TO DECLARE ?COD? WITHOUT THE INSTALLATION AND ENABLEMENT OF AUTOMATIC GENERATION CONTROL (?AGC?) AND SUBSEQUENTLY ALLOW TIME FOR IMPLEMENTATION OF  AGC  IN RESPECT OF 2000 MW SUBANSIRI LOWER HE PROJECT  (8X250MW).
Disposed of
460
277/MP/2025
NHPC LTD
Petition under Section 79 of the Electricity Act 2003, read with Regulations 57 and 58 of the CERC (Indian Electricity Grid Code/IEGC) Regulations, 2023, seeking appropriate relief for relaxation due to difficulty faced by the Petitioner in implementing Regulation 24(2) of CERC (Indian Electricity Grid Code/IEGC) Regulations, 2023 and Conduct of Business Regulations 2023, to declare ?COD? without the implementation of Automatic Generation Control (?AGC?) and allow time to the Petitioner for implementation of AGC for Parbati HE Project Stage-II 800 MW (4X200 MW).
Disposed of
461
276/MP/2025
Serentica RENEWABLES INDIA 4 PRIVATE LIMITED (SRI4PL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging Notices dated 24.01.2025 issued by Central Transmission Utility of India Limited to Serentica Renewables India 4 Private Limited and seeking directions against revocation of 200 MW connectivity.
Disposed of
462
275/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff for 1X500 MVA, 400/220 KV ICT (4th) along with associated bays and equipments at Mysore sub-station under ?Augmentation of transformation capacity by 1X500 MVA, 400kV/220KV ICT (4th) at Mysore sub-station in Karnataka? in Southern Region under Section 62 read with Section 79(1)(d) of Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations),2024
Disposed of
463
274/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
50 MVA Auto Transformer at Malda in Eastern Region
Disposed of
464
273/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff for assets (05 nos) under �Communication System under Eastern Region Fibre Optic Expansion Project (Additional Requirement)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019
Disposed of
465
272/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Madurai-Trivandrum 400 kV D/C Transmission System in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
466
271/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Wardha-Hyderabad 765 kV link� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
467
270/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �East Coast Energy Pvt. Ltd. and NCC Power Projects Ltd. LTOA Generation Projects in Srikakulam Area Part-B� in Eastern, Western and Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
468
269/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block 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 under "Sub-station Extensions for Transmission System associated with Vindhyachal-V Project of NTPC (Part-B) in the Western Region" under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
469
268/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 1x500 MVA, 400/220 kV ICT augmentation along with associated bays at Shujalpur (PG) substation under "ICT augmentation at 2x315 MVA, 400/220 kV Shujalpur (PG) substation� in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
470
267/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under "WRSS IX Transmission Scheme in Western Region". under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
471
266/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff for assets (03 nos) under �Fibre Optic communication system under Expansion of Wideband Communication Network� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019.
Disposed of
472
265/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff for assets (04 nos) under �Upgradation of SCADA/ RTUs/ SAS in Central Sector Stations and Strengthening of OPGW network� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019.
Disposed of
473
264/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for Reconductoring of 400kV Jodhpur (Surpura) (RVPN) - Kankroli S/c (twin moose) line with twin HTLS Conductor along with OPGW installation under �Scheme to relieve High Loading of WR-NR Inter Regional Corridor (400kV Bhinmal- Zerda line) in Northern Region�.
Disposed of
474
263/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for Augmentation of 1x500 MVA, 400/220 kV ICT (3rd) at Raigarh (PG) along with associated ICT bays under ?Augmentation of Transformation capacity by 1x500MVA, 400/220kV ICT (3rd) at Raigarh (PG) substation?.
Disposed of
475
262/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 for Asset-1:  01 No. 765kV 80 MVAR Single Phase Reactor at Bilaspur S/S under  ?PROCUREMENT OF TRANSFORMER AND REACTOR AS PER ERPC & WRPC RECOMMENDAIONS"
Disposed of
476
260/AT/2025
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Petition under Section 63 of the Electricity Act, 2003 seeking adoption of usage charges for 510 MW Solar Photovoltaic (PV) Power Station (Tranche �III) connected to the Inter-State Transmission System and selected through competitive bidding process under Central Power Sector Undertaking Scheme Phase-II dated 05.03.2019 as per the Standard Bidding Guidelines of MoP dated 03.08.2017.
Disposed of
477
258/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff for 2024-29 tariff block for ?Transmission system strengthening scheme for evacuation of power from solar energy zones in Rajasthan (8.1GW) under Phase-II- Part-A1? under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
478
257/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff for 1X500 MVA, 400/230 KV ICT (4th) along with associated bays and equipments at Arasur sub-station under ?Augmentation of transformation capacity by 1X500 MVA, 400kV/230KV ICT (4th) at Arasur sub-station? under Section 62 read with Section 79(1)(d) of Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations),2024
Disposed of
479
256/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination cum truing up of Transmission tariff for 2019-24  tariff block and determination of transmission tariff for 2024-29 tariff block for Assets under North Eastern Region Strengthening Scheme XII  under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
480
254/AT/2025
NTPC Limited
Tariff Adoption Petition
Disposed of
481
253/AT/2025
RAJASTHAN PART I POWER TRANSMISSION LIMITED (RPTL)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Rajasthan Part I Power Transmission Limited.
Disposed of
482
252/TL/2025
RAJASTHAN PART I POWER TRANSMISSION LIMITED (RPTL)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to Rajasthan Part I Power Transmission Limited.
Disposed of
483
251/TL/2025
GADAG II AND KOPPAL II TRANSMISSION LIMITED (GIIKIITL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Gadag II and Koppal II Transmission Limited
Disposed of
484
250/AT/2025
GADAG II AND KOPPAL II TRANSMISSION LIMITED (GIIKIITL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Gadag II and Koppal II Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited
Disposed of
485
249/MP/2025
EKI Power Trading Pvt. Ltd. (EKIPTPL)
Application for revocation of license in Category - IV
Disposed of
486
248/AT/2025
Bijapur REZ Transmission Limited (BRTL)
Petition under Section 63 readwith Section 79, including Section 79(1)(c) and (d) of Electricity Act, 2003 seeking adoption of Transmission Charges payable by Central Transmission Utility of India Ltd./ Respondent No. 1 for implementation of the �Transmission Scheme for integration of Bijapur REZ in Karnataka� by the Petitioner
Disposed of
487
247/TL/2025
Bijapur REZ Transmission Limited (BRTL)
Application under Section 14, 15, 79(1)(e) of the Electricity Act, 2003 readwith Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 seeking Transmission License for Bijapur REZ Transmission Limited
Disposed of
488
246/AT/2025
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 200 MW capacity awarded for assured Peak Supply of 800 MWh (200 MW x 4 Hrs.) from ISTS- connected Renewable Energy Power Projects (SECI-FDRE-VI) and selected through competitive bidding process as per the guidelines dated 09.06.2023 issued by the Ministry of Power, Government of India
Disposed of
489
245/TL/2025
KUDANKULAM ISTS TRANSMISSION LIMITED (KITL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to KUDANKULAM ISTS TRANSMISSION LIMITED
Disposed of
490
244/AT/2025
KUDANKULAM ISTS TRANSMISSION LIMITED (KITL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Kudankulam ISTS Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
491
243/AT/2025
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for the adoption of the tariff of 600 MW Solar Power PV Projects (Tranche XVIII) connected to the Inter-State Transmission (ISTS) and selected through competitive bidding process as per the Guidelines dated 28.07.2023 of the Ministry of Power, Government of India
Disposed of
492
242/AT/2025
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 600 MW Inter-State Transmission System (ISTS) connected Wind-Solar Hybrid Power Projects and selected through competitive bidding process (SECI-ISTS-IX) as per the guidelines of the Government of India
Disposed of
493
241/AT/2025
CESC LIMITED
Petition under Section 63 read with Section 79(1)(k) of the Electricity Act, 2003 for adoption of tariff for Long Term Procurement of Solar Power of  300 MW Power from Grid Connected Wind-Solar Hybrid  Project under tariff Based Competitive Bidding for meeting Renewable Purchase Obligation (RPO) as per applicable regulations, which has been discovered through a transparent process by way of a competitive bidding conducted in terms of the competitive bidding guidelines issued by the Ministry of Power
Disposed of
494
240/AT/2025
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for procurement of power from the 1200MW ISTS- Connected Wind-Solar Hybrid Power Projects as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind-Solar Hybrid Power Projects, Ministry of Power, Government of India dated 21.08.2023 and its amendments thereof
Disposed of
495
239/AT/2025
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff of 1200 MW Solar Power Projects Connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process for the procurement of power from grid connected Solar PV Projects, dated 28.07.2023 of the Ministry of Power, Government of India as amended from time to time
Disposed of
496
238/AT/2025
NTPC Limited
Petition under Section 63 of the Electricity Acct, 2003 for adoption of tariff of 1500 MW Solar PV Power Projects Connected to the Inter-State Transmission System (ISTS) and selected through a competitive bidding process as per the guidelines dated 28.07.2023 of the Ministry of Power, Government of India as amended from time to time
Disposed of
497
237/TL/2025
RAJASTHAN IV 4A POWER TRANSMISSION LIMITED (RIV4APTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Rajasthan IV 4A Power Transmission Limited
Disposed of
498
236/AT/2025
RAJASTHAN IV 4A POWER TRANSMISSION LIMITED (RIV4APTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Rajasthan IV 4A Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
499
235/AT/2025
NHPC LTD
Petition under Section 63 of the Electricity Act 2003 for Adoption of Tariff 2100 MW (including capacity of 900 MW under Greenshoe Option) Firm & Despatchable Power from ISTS connected RE Power Projects coupled with Energy Storage System selected through Competitive Bidding Process under Bidding Guidelines issued by Ministry of Power, Govt. of India on 09.06.2023 and its amendments thereof. (Tender ID: 2024_N HPC_800202_1)
Disposed of
500
234/AT/2025
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 2000 MW Inter-State Transmission System (ISTS) Solar PV Power Projects with 1000 MW/4000 MWh Energy Storage Systems (ESS) and selected through competitive bidding process (SECI-ISTS-XVII) as per the guidelines of the Government of India
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
501
232/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 220 kV Anta Transmission System in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
502
231/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �WRSS XI Scheme in Western Region� under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
503
230/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under ?Provision of 400 kV bays at Shujalpur for Part ATS of RAPP 7&8? in Western Region. under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
504
229/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset comprising of 400 kV D/C Ranchi - Sipat Transmission Line with associated bays at Ranchi and Sipat Substations and 40% FSC on 400 kV Ranchi - Sipat Transmission Line at Ranchi Substation under Kahalgaon -II, Phase II Transmission System in the Western Region. under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
505
228/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 125 MVAR Bus Reactor at 400/220 kV Rajgarh Sub-station along with associated Bays at Rajgarh under Installation of 125 MVAR Bus Reactor at 400 kV Rajgarh Sub-station under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
506
227/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under "Provision of Spare ICTs and Reactors in the Western Region".
Disposed of
507
226/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Tarapur Transmission System associated with Tarapur Atomic Station Stages-3 and 4 in Western Region. under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
508
225/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Transmission System associated with Neyveli Lignite Corporation � II (NLC-II) Expansion Project� in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
509
224/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset consisting of (i): 765 kV S/C Bina-Gwalior Transmission Line; (ii) 315 MVA, 400/220/33 kV ICT-I along with associated bays at Gwalior Sub-station; (iii): LILO of 400 kV S/C Korba-Raipur line at Bhatapara Sub-station along with associated bays; (iv): 400 kV Khandwa Rajgarh Circuit-II along with associated bays and 765/400 kV ICT-III at Seoni Sub-station; (v): 400 kV Khandwa-Rajgarh Circuit-I along with associated bays and 63 MVAR Bus Reactor at Bina Sub-station, Asset-II: 400 kV ICT-II at Gwalior Sub-station; and AssetIII: 400/220 kV ICT-II at Bhatapara Sub-station under Sipat-II Transmission System in the Western Region
Disposed of
510
223/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under Korba III Transmission System in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024.
Disposed of
511
222/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for combined asset of Transmission System associated with Rampur HEP under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
512
221/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Transmission Asset: The Bus splitting scheme at Moga Substation under Transmission Scheme for controlling high loading and high short circuit level at Moga Sub-station in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
513
220/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under "Transmission System associated with Rihand Stage-Il� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
514
219/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 400 kV S/C Kankroli-Jodhpur Transmission Line along with associated bays under �System Strengthening Scheme in South-Western Part of Northern Grid (Part-B)� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
515
218/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset comprising of Asset-1: Kalpakkam PFBR-Sirucheri 230 kV D/C Line and Asset-2: Kalpakkam PFBR-Arani 230 kV D/C Line, and Asset-3: Kalpakkam PFBR? Kanchipuram 230 kV D/C Line under ?Transmission system associated with Kalpakkam PFBR (500 MW) project? in Southern Region under Section 62 read with Section 79(1)(d) of Electricity Act,2003 and under the Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations),2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations),2024
Disposed of
516
217/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Line bays associated with various Regional Strengthening Schemes in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
517
215/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Northern Region System Strengthening Scheme-VIII in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
518
214/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset: 02 numbers 400 kV GIS Line Bays at 765/400 kV Varanasi Sub-station under "Construction of 2 numbers of 400 kV Hybrid/GIS Line bays at Varanasi (PG) Sub-station" in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
519
213/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Transmission System Associated with North-West Transmission Corridor Strengthening Scheme in both Western and Northern Regions under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
520
212/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under "Northern Region System Strengthening Scheme-V� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
521
211/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset of 1X125 MVAr Bus Reactor at Khandwa along with associated bays and 1X125 MVAr Bus Reactor at Dehgam along with associated bays under Western Region System Strengthening Scheme VII in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
522
210/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Transmission Asset: 2 number of 220 kV Line Bays at Samba Sub-station under "Northern Region System Strengthening-XLII" in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
523
209/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for ?Fixed and Thyristor Controlled Series Compensation for 400 kV D/C Raipur-Rourkela transmission Line at Raipur in Western region?
Disposed of
524
208/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Transmission System associated with 400 kV Bina- Nagda D/C Line in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
525
207/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Transmission System associated with Sasan Ultra Mega Power Project (UMPP)
Disposed of
526
206/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block in respect of Spare Converter Transformer at Rihand for Rihand-Dadri HVDC Bipole Terminal in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
527
205/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Transmission Asset: 400/220/33 kV, 500 MVA ICT-4 along with associated bays at Amritsar (PG) Sub-station under Additional 1X500 MVA, 400/220kV (4th ) transformer at Amritsar (Balachak) Sub-station under ISTS under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
528
204/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Transmission Asset: RAPP�Kota 400 kV D/C line (part of RAPP-Jaipur (South) 400 kV D/C line with one ckt LILOed at Kota) along with associated bay at Kota under Transmission System associated with Rapp 7 and 8 Part-A under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
529
203/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Northern Region System Strengthening Scheme-XXVII under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
530
202/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Northern Region System Strengthening Scheme-XXVIII under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
531
201/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset: Meerut-Moga 765 kV S/C Transmission Line along with associated bays at Meerut and Moga 765/400 kV Sub-stations with 02 Numbers 240 MVAR line reactors (01 Number switchable and 01 Number non switchable line reactor) each at Meerut and Moga under Northern Region System Strengthening Scheme-XXVI under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
532
200/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Northern Region System Strengthening Scheme-XX under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
533
199/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Northern Region System Strengthening Scheme-VI under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
534
198/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Northern Region System Strengthening Scheme-XXV under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
535
197/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined Asset for Transmission System  associated with Northern Region Strengthening Scheme-XXII in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
536
196/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: 50 MVAR Line Reactor at Jaipur (South) in 400 kV D/C Kota - Jaipur (South) line (Part of 400 kV D/C RAPP- Jaipur TL) utilized as Bus Reactor at Jaipur (South) Sub-station and Asset-II: 400 kV D/C Kota - Jaipur (South) line along with associated bays at Kota and Jaipur (South) (Part of RAPP-Jaipur (S) 400 kV D/C line with one Ckt LlLO at Kota) under ?Transmission System associated with RAPP 7 & 8, Part-B? in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
537
195/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 for Stage-1 of 400 kV Thyristor controlled series compensation project (Fact Device) on Kanpur-Ballabgarh 400 kV S/C line at Ballabgarh in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019.
Disposed of
538
194/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Augmentation of Transformation capacity at Fatehabad (PG) in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
539
193/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Northern Region System Strengthening Scheme- XXIII in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
540
192/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Transmission Asset: 2 Nos. 220 kV Line bays at Saharanpur under scheme named as 2 Nos. 220 kV Line bays at Saharanpur (PG) in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
541
190/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Baharampur (POWERGRID) � Bheramara (BANGLADESH) 02ND 400 kV D/C transmission line (INDIAN PORTION)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
542
188/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 for the asset: Bypassing of 400kV Kankroli-Bhinmal-Zerda line at Bhinmal to form 400kV Kankroli-Zerda (direct) line under �Scheme to relieve High Loading of WR-NR Inter Regional Corridor (400kV Bhinmal- Zerda line) in Northern Region�.
Disposed of
543
187/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 400 kV line bays at Bhiwani Sub-station for termination of 400 kV Babai-Bhiwani D/C Line under ?Provision of 400 kV Line bays at Bhiwani (PG)? in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
544
186/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 400 kV S/C Chamera II Pooling Station Transmission Line, 400/220 kV GIS Pooling Station at Rajera with 400/220 kV 315 MVA ICT-I and ICT-II under Chamera II System and 400 kV S/C Chamera II Pooling Station Transmission Line, 400/220 kV GIS Pooling Station at Rajera with 80 MVAr Bus Reactor at Pooling Point under Chamera II System in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
545
184/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset-I:400 kV D/C Lara STPS-I to Raigarh (Kotra) Pooling Station Transmission Line along with associated bays at Raigarh (Kotra) Pooling Station and Asset-II: 400 kV D/C (Quad) Lara STPS-I - Champa Transmission Line along with associated bays at Champa Pooling Station under �Transmission System associated with Lara STPS-I (2x800 MW) Generation Project of NTPC� in Western Region
Disposed of
546
183/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset associated with System Strengthening Scheme in Uttaranchal in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
547
182/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset Transmission System associated with System Strengthening Scheme (Formerly Tala Supplementary Scheme) in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
548
181/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under Expansion/ Upgradation of SCADA/EMS System of SLDCs System in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
549
176/AT/2025
Rajasthan IV 4B Power Transmission Limited RIV4BPTL
Application under Section 63 of Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System Transmission system for evacuation of power from Rajasthan REZ Ph-IV (Part-4: 3.5 GW): Part B being established by Rajasthan IV 4B Power Transmission Limited
Disposed of
550
175/TL/2025
Rajasthan IV 4B Power Transmission Limited RIV4BPTL
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Rajasthan IV 4B Power Transmission Limited
Disposed of
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S. No.
Petition No.
Petitioner
Subject
Status
551
174/MP/2025
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 79(1)(a) of the Electricity Act,2003 read with Chapter V, Regulation 96 and 102 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for extension of the date 30.11.2024, which has been prescribed for filing the truing up petition for the period 2019-24, in respect of Chandrapura Thermal Power Station, Unit-III (130 MW)
Disposed of
552
173/MP/2025
GRID Controller of India Limited (NERLDC)
Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 13 (1) of Central Electricity                                                         Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of NERLDC Fees & Charges for the control period 2019-24.
Disposed of
553
172/MP/2025
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 79(1)(a) of the Electricity Act,2003 read with Chapter V, Regulation 96 and 102 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for extension of the date 30.11.2024, which has been prescribed for filing the truing up petition for the period 2019-24, in respect of Durgapur Thermal Power Station, Unit-IV (210 MW)
Disposed of
554
169/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Tumkur (Pavagada) Pooling station � Devanahally (KPTCL) 400kV D/C (Quad) line along with associated bays and equipment�s at Tumkur (Pavagada) Pooling station & Devanahally (KPTCL) under �Additional ATS for Tumur (Pavagada) under Transmission system for Ultra Mega Solar Power Park at Tumkur (Pavgada), Karnataka - Phase II (Part B)� in Southern Region  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
555
168/MP/2025
GRID Controller of India Limited (NRLDC)
Truing up application under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 13 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of NRLDC Fees and Charges for control period 2019-24
Disposed of
556
167/MP/2025
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 79(1)(a) of the Electricity Act,2003 read with Chapter V, Regulation 96 and 102 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for extension of the date 30.11.2024, which has been prescribed for filing the truing up Petition for the period 2019-24, in respect of Bokaro -B Thermal Power Station, Unit III
Disposed of
557
166/MP/2025
Andhra Pradesh Central Power Distribution Corporation Limited APCPDCL
Petition under Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 17 and 18 of the CERC (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 seeking condonation of delay in complying with the procedure of issuance of Renewable Energy Certificates for FY 2023-24 and other consequential reliefs.
Disposed of
558
165/MP/2025
GRID Controller of India Limited (ERLDC)
Truing up application under Regulation 13 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of ERLDC Fees and Charges for control period 2019-24
Disposed of
559
164/MP/2025
GRID Controller of India Limited (SRLDC)
Truing up application under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 13 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of SRLDC fees and charges for control period 2019-24.
Disposed of
560
163/MP/2025
GRID Controller of India Limited (POSOCO)
Truing up application under Regulation 13 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of NLDC fees and charges for control period 2019-24
Disposed of
561
162/MP/2025
GRID Controller of India Limited (WRLDC)
Truing up application under Regulation 13 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of WRLDC Fees and Charges for control period 2019-24
Disposed of
562
158/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset-I (Eastern Region) and Combined Asset-II (Northern Region) under �Transmission System associated with TALA HEP East-North Inter connector and Northern Region Transmission System�, an inter-regional asset between Northern Region and Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
563
157/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Special Protection Scheme (SPS) for Northern Regional Grid Stage-II in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
564
156/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Agra (POWERGRID)-Agra (UPPCL) 400 kV D/C Interconnection in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
565
155/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset consisting of Asset I: Koldam Nalagarh 400 kV D/C (Quad) line along with bays at Nalagarh Sub-station and Asset II: 400 kV line bays at Ludhiana Sub-station covered under �Transmission System associated with Koldam Hydro-electric Project� in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
566
154/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for LILO of 220 kV S/C Panki-Naubasta Transmission Line at Kanpur in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
567
152/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 07 Nos of Asset under "North Eastern Region Strengthening Scheme-VI? in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
568
150/TD/2025
SUNSURE POWER MARKETS PRIVATE LIMITED
Petition under Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) of CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 for grant of Category V license for Inter-State trading of Electricity in all States and Union Territories of India in accordance with CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 amended from time to time.
Disposed of
569
149/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined Assets under Transmission System for connectivity of MB Power (M.P.) Limited in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024.
Disposed of
570
148/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset consisting of Asset-I: Ckt-III of 400 kV D/C Vindhyachal-Satna Transmission Line alongwith associated bays; Asset-II: 400/220 kV, 315 MVA ICT-II at Satna Sub-station; Asset-III: Ckt-IV of 400 kV D/C Vindhyachal-Satna line along with associated bays; Asset-IV: LILO of 400 kV SatnaBina Ckt-I & II at Bina (POWERGRID) Sub-station; Asset-V: Circuit IV of 400 kV D/C Satna-Bina Transmission Line; Asset-VI: Circuit III of 400 k V D/C Satna-Bina Transmission Line; Asset-VII: LILO of 400 kV D/C Raipur-Rourkela Transmission Line alongwith associated bays; Asset-VIII: 400/220 kV, 315 MVA ICT-II along with associated bay equipment at Raigarh Sub-station under �Vindhyachal-III Transmission System� in Western Region
Disposed of
571
147/MP/2025
SAEL INDUSTRIES LIMITED (SIL)
PETITION UNDER SECTION 79 AND SECTION 94 OF THE ELECTRICITY ACT, 2003 READ WITH APPLICABLE PROVISIONS OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 ALONG WITH REGULATION 65-68 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023 SEEKING ISSUANCE OF APPROPRIATE ORDER(S) / DIRECTION(S) IN RELATION TO 2X300 MW CONNECTIVITY AT KURNOOL � III POOLING SUBSTATION, STATE OF ANDHRA PRADESH GRANTED IN FAVOUR OF M/S SAEL INDUSTRIES LIMITED AND CONSEQUENT ORDER(S).
Disposed of
572
142/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under "East-West Transmission Corridor Strengthening Scheme in Western Region".
Disposed of
573
141/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-1: 400 kV S/C Chamera-1 Kishenpur Transmission System in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
574
140/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset: 315 MVA ICT-IV along with associated bays at Moga Sub-station, ICT-II along with associated bays and 2 nos PSEB feeder bays at Amritsar Sub-station and 2 nos. PSEB line bays at Moga Sub-station under �Augmentation of transformation capacity at Amritsar and Moga Sub-stations� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
575
139/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: 132 kV S/C Mau-Balia Transmission System in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
576
138/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined assets under System Strengthening-IV in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
577
137/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined assets under System Strengthening-III in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
578
136/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 05 Nos of Asset under "North Eastern Region Strengthening Scheme-VIII� in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
579
135/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of fees and charges for 2019-24 for Sub-Load Dispatch Centre at Modipuram under UPPCL in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019.
Disposed of
580
134/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset consisting of Asset-1: 315 MVA 400/220 kV Spare Inter-Connecting Transformer at 400/220 kV Hisar Sub-station, Asset-2: 315 MVA 400/220 kV Spare Inter-Connecting Transformer at 400/220 kV Lucknow Substation; and Asset-3: 315 MVA, 400/220 kV ICT at Bhiwadi in Northern Region under �Provision of spare ICTs and reactors in Eastern, Northern, Southern and Western Regions� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
581
133/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under �System Strengthening Scheme in Singrauli-Vindhyachal corridor in the Northern Region� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
582
132/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Transmission System associated with immediate evacuation system for Nabinagar TPS in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
583
131/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: LILO of 400 kV S/C Chamera -I Kishenpur transmission line at Chamera-II under transmission system associated with Chamera HEP Stage-II Transmission System in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
584
130/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: 400 kV D/C Meerut-Kaithal (Quad) Transmission Line along with associated bays under �Northern Region System Strengthening Scheme-XI� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
585
129/GT/2025
NHPC LTD
Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023 and Regulation 13, 25,26,31(3), 34(3), 35(2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2019-24 in respect of Salal Power Station.
Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 9(2), 10(1), 12, 25, 26,36 (2), 65(7), 65(8) & 91 and other relevant Regulations of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 in respect of Salal Power Station.
Disposed of
586
3/RP/2025 in 326/MP/2024
ACME Solar Holdings Ltd. (ASHL)
Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Section 114 and Order 47 of the Civil Procedure Code, 1908, and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the Order dated 25.11.2024 passed by this Hon�ble Commission in Petition No. 326/MP/2024.
Disposed of
587
128/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Special Energy Meters in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
588
125/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset: 400 kV D/C Twin Conductor Kanpur-Ballabgarh Transmission Line along with its associated Bays; and 40% FSC at Ballabgarh on 400 kV D/C Kanpur-Ballabgarh Transmission Line covered under �Northern Region System Strengthening Scheme-IX� in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
589
124/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: 400 kV D/C Neemrana-Sikar Transmission Line along with its associated bays under �Northern Region System Strengthening Scheme � XVII� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
590
123/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 400 kV D/C Dhauliganga HEP - Bareilly (UPPCL) Transmission Line along with its associated bays at Bareilly (UPPCL) in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
591
122/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for for Combined Asset under Installation of Reactors (Part-II) in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024.
Disposed of
592
121/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under ?Split Bus Arrangement and Reconfiguration/Shifting of Terminating Lines at Raipur 400 kV Sub-station? in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024.
Disposed of
593
120/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Special Protection Scheme for Rihand-Dadri HVDC Bi-pole and Gorakhpur-Muzzafarpur 400 kV line in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
594
119/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under transmission system associated with 220 kV System Strengthening Scheme in UP in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
595
118/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Unchahar-III Transmission System� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
596
114/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Transmission System associated with Chamera-III HEP� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
597
112/MP/2025
NHPC LTD
Petition under section 79(1)(k) of the Electricity Act, 2003 read with Regulation 13 of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and Regulation 19(2) & 19(3) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking permission for injection of infirm power beyond 30.09.2024 in case of Parbati�II Hydroelectric Project (800MW).
Disposed of
598
111/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under �400/220 kV Khandwa S/S and LILO of 400 kV D/C Itarsi-Dhule Transmission Line at Khandwa in Western Region.
Disposed of
599
110/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 400 kV S/C Vindhyachal - Korba Ckt-II along with associated bay equipment at Vindhyachal and Korba under ?Korba Vindhyachal Transmission System? in Western Region
Disposed of
600
109/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �LILO of Bongaigaon � Malda at Siliguri and Sub-station at Siliguri (New)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
601
108/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Augmentation of Transformer and Bays in Western Region
Disposed of
602
107/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
asset (A) LILO of Nagarjunasagar- Gooty 400 kV S/C line at Kurnool (New) Sub-station, (B) Kurnool (New) ? Kurnool (APTRANSCO) 400 kV D/C quad line, (C) Establishment of new 765/400 kV Substation at Kurnool with 2x1500 MVA transformers, (D) Extension of Kurnool (APTRANSCO) Sub-station and (E) 1x240 MVAR bus reactor at Kurnool (New) Sub-station under ?Transmission System associated with Krishnapatnam UMPP Part-C1?in Southern Region
Disposed of
603
106/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Northern Region System Strengthening Scheme-I in Northern Region� under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
604
105/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under ?System Strengthening?VII in Southern Regional Grid? under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
605
104/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
: Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined elements comprising of Kaiga - Narendra 400 kV D/C Transmission Line, 400/220 kV Sub-station at Narendra with one 315 MVA ICT and 2nd 315 MVA ICT at Narendra Sub-station under �Kaiga-Narendra Transmission System� in the Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
606
103/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for � Combined Asset: 765/400kV ,1500MVA ICT-1 & ICT-2 along with associated bays at Dharamjaygarh Substation under Supplementary Transmission Scheme of IPP Projects in Chattisgarh in Western Region
Disposed of
607
101/TT/2025
POWERGRID KALA AMB TRANSMISSION LTD. (PKATL)
Petition for determination cum truing up of Transmission tariff for 2019-24  tariff block and determination of transmission tariff for 2024-29 tariff block for One no. 125 MVAr, 420 kV Bus Reactor at Kala Amb Substation in Northern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003, Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
608
100/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �North Eastern Region Strengthening Scheme-II (NERSS-II) Part-A� in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
609
98/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Tala � Siliguri Transmission System in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
610
97/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �315 MVA Transformer at Jeypore Sub-station along with associated bays� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
611
96/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �LILO of Kolaghat � Rengali 400kV S/C line at Baripada and establishment of new 400/220/132 kV Sub-station at Baripada� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
612
95/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �400kV S/C Meramundali � Jeypore Transmission Line alongwith extension of Meramundali and Jeypore Sub-stations� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
613
94/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �400kV D/C Talcher - Meramundali Transmission Line� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
614
93/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under Eastern Region Strengthening Scheme � XIII (ERSS-XIII) in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
615
92/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets consisting of Asset-I: 400 kV 125 MVAr Bus Reactor with associated bays at Abdullapur and Asset-II: 400 kV D/C Abdullapur Sonepat Transmission Line alongwith 400 kV associated bays at Abdullapur and Sonepat Sub-station under �System Strengthening in Northern Region Grid for Karcham Wangtoo HEP� in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
616
91/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-1: 2 No. 400 kV line bays at Fatehpur 400/220 kV Sub-station under �Provision of 400 kV bays at Fatehpur for ATS under Unchahar TPS� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
617
90/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-1: Series Capacitors on Circuits-I and II of 220 kV D/C Kishanpur-Pampore Transmission Line at Kishanpur Sub-station in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
618
89/MP/2025
Tata Power Renewable Energy Ltd (TPREL)
Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking relaxation in the time period for submission of the appropriate Bank Guarantees in terms of Regulation 8.2 (c) of the said regulations.
Disposed of
619
88/AT/2025
NHPC LTD
Petition under, Section 63 of the Electricity Act, 2003 for Adoption of Tariff for the ISTS Grid connected 1400 MW Firm & Despatchable Power from ISTS connected Renewable Energy Power Projects coupled with Energy Storage System selected through Competitive Bidding Process as per the Guidelines issued by Ministry of Power, Govt. of India on 09.06.2023 and its amendments thereof
Disposed of
620
87/AT/2025
NHPC LTD
Petition under Section 63 of the Electricity Act?2003 for Adoption of Tariff 1200 MW Firm & Despatchable Power with Greenshoe Option of additional capacity upto 1200 MW from ISTS connected RE Power Projects coupled with Energy Storage System selected through Competitive Bidding Process under Bidding Guidelines issued by Ministry of Power, Govt. of India on 09.06.2023 and its amendments thereof. (Tender: 2024_NHPC_813414_1 dated 28.06.2024
Disposed of
621
86/AT/2025
NHPC LTD
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff of 960 MW from ISTS connected Wind-Solar Hybrid Power Projects system on anywhere in India basis under Tariff Based Competitive Bidding (TBCB) process as per the Guidelines issued by Ministry of Power, Govt. of India on 21.08.2023 and its amendments thereof
Disposed of
622
85/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under Augmentation of transformation capacity and reactive compensation in Eastern Region  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
623
84/TD/2025
KVK Energy & Infrastructure Private Limited (KEIL)
WE KVKENERGY APPLYING FOR POWER TRADING LICENSE
Disposed of
624
83/MP/2025
HINDALCO INDUSTRIES LIMITED (Hindalco)
Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003, and appliable provisions of the
CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 and
the CERC (Conduct of Business) Regulations, 2023 seeking revision of Effective Date of 100 MW General
Network Access granted in favour of Petitioner
Disposed of
625
82/MP/2025
IND BARATH ENERGY UTKAL LIMITED (IBEUL)
Petition under Section 79 of the Electricity Act 2003, read with Regulations 57 and 58 of the CERC (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation in implementing Regulation 24(2) of the CERC (Indian Electricity Grid Code) Regulations, 2023 with respect to Unit-2 (350 MW) of the Thermal Power Plant of the Petitioner at Sahajbahal, Jharsuguda in the State of Orissa.
Disposed of
626
81/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Radial Interconnection between India (NER) and Bangladesh-Indian Portion� in North-Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
627
2/SM/2025
Suo Motu
Measures to mitigate the  risks on the power system under Clause (2) and (3) of Regulation 30 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023.
Disposed of
628
78/TL/2025
Pune - III Transmission Limited (PUNE3TL)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License
Disposed of
629
77/MP/2025
AMP Energy Green Private Ltd. (AMPEnergyGreen)
Petition under Section 79 (1)(c) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking invocation of this Hon�ble Commission�s �Power to Relax� and �Power to Remove Difficulty� for relaxation of the conditions stipulated for submission of documents pertaining to Financial Closure and directions to CTUIL/Respondent to accept the �condition subsequent� documents in the name of AEGSPL/Petitioner No. 2 for utilization of Connectivity dated 14.06.2024 under Regulation 11 A (2) of Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022.
Disposed of
630
1/SM/2025
Suo Motu
Recovery of Legacy dues in the Deviation Settlement Mechanism (DSM) Pool account in pursuance of DSM Regulations, 2024
Disposed of
631
76/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: Additional Converter Transformer (Spare) for Rihand-Dadri Bipole in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
632
75/AT/2025
Pune - III Transmission Limited (PUNE3TL)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Pune - III Transmission Limited
Disposed of
633
74/AT/2025
Paradeep Transmission Limited (PTL)
Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges of Rs. 2,561.83 million per annum up to the validity of TSA for the �Transmission system for evacuation of power from �EASTERN REGION EXPANSION SCHEME-XXXIV (ERES-XXXIV)� being established by the Petitioner.
Disposed of
634
73/TL/2025
Paradeep Transmission Limited (PTL)
Application under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 and its subsequent Clarification and replacement, if any, with respect to grant of Transmission License to Paradeep Transmission Limited
Disposed of
635
72/AT/2025
Khavda V-A Power Transmission Limited KVAPTL
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the KHAVDA V-A POWER TRANSMISSION LIMITED (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
636
71/TL/2025
Khavda V-A Power Transmission Limited KVAPTL
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to KHAVDA V-A POWER TRANSMISSION LIMITED
Disposed of
637
70/AT/2025
BIKANER B POWER TRANSMISSION LIMITED (BBPTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bikaner B Power Transmission Limited    (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
638
69/TL/2025
BIKANER B POWER TRANSMISSION LIMITED (BBPTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Bikaner B Power Transmission Limited
Disposed of
639
68/AT/2025
NHPC LTD
Petition under Section 63 of the Electricity Act 2003 for Adoption of Tariff for the ISTS Grid connected Solar Photo Voltaic projects of 2400 MW including capacity of 1200 MW with Greenshoe Option selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by Ministry of Power, Govt. of India on 28.07.2023 and its amendments thereof
Disposed of
640
67/TD/2025
PFC CONSULTING LIMITED (PFCCL)
Petition under Section 14 of the Electricity Act, 2003 for grant of Pan India Trading License in Category III
Disposed of
641
66/MP/2025
SEIL Energy India Limited SEIL
Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 14.3.1 of the Power Purchase Agreement dated 01.04.2013, seeking directions to the Respondents for payment of outstanding Late Payment Surcharge on account of the delayed payment of Change in Law invoices raised by the Petitioner.
Disposed of
642
64/AT/2025
BIKANER A POWER TRANSMISSION LIMITED (BAPTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bikaner A Power Transmission Limited   (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
643
63/TL/2025
BIKANER A POWER TRANSMISSION LIMITED (BAPTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Bikaner A Power Transmission Limited
Disposed of
644
62/AT/2025
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for the Adoption of the Tariff of Wind Power Projects (Tranche XVII) connected to the Inter-State Transmission System (ISTS) and Selected through Competitive Bidding Process as per the Guidelines dated 26.07.2023 of the Ministry of Power, Government of India
Disposed of
645
61/TL/2025
Khavda IVA Power Transmission Limited (KPS VIA)
Application under Section-14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for Grant of separate Transmission License for Augmentation of transformation capacity at KPS3 (GIS) S/s under Khavda Phase ? V Part B3 Scheme on Regulated Tariff Mechanism (RTM) route
Disposed of
646
60/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �Transmission system associated with Darlipalli TPS�  in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
647
59/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff for assets (09 nos) under �Strengthening of OPGW network within ER Grid and Connectivity with Other regions� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019
Disposed of
648
58/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Transfer of Power from Generation Projects in Sikkim to NR / WR Part-A� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
649
57/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset-1: Conversion of existing 2x63 MVAR line reactors at Bhachau end of Bhachau ? EPGL 400kV D/c line to switchable line reactors along with two nos. of 400kV Reactor bays associated with Part A: PG works associated with Western Region Strengthening Scheme - 21 and Asset-2: 1 No. 220 kV GIS Line Bays at Bhuj s/s associated with part-B: Extension works at Bhuj PS for interconnection of RE projects in Western Region
Disposed of
650
56/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset comprising of Asset-I: Extension of 400/220 kV Kolhapur (MSEB) Sub-station, Asset-II: 220 kV D/C Vapi-Magarwada Transmission Line along with associated bays and Asset-III: 220 kV D/C Vapi Khardpada Transmission Line along with associated bays) under WRSS-III Transmission System in Western Region
Disposed of
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S. No.
Petition No.
Petitioner
Subject
Status
651
54/GT/2025
SJVN Limited
Petition under Section 62 and 79(1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for approval of generation tariff of Nathpa Jhakri Hydro Power Station (6x250 MW) for the period 01.04.2019 to 31.03.2024- Truing-up of tariff determined by the Hon?ble Commission vide its order dated 16.09.2021 in petition No. 30/GT/2020 and its order dated 04.04.2023 in Review Petition No. 27/RP/2021.
Disposed of
652
50/GT/2025
SJVN Limited
Petition under Section 62 and 79(1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for approval of generation tariff of Rampur Hydro Power Station (6x68.67 MW) for the period 01.04.2019 to 31.03.2024- Truing-up of tariff determined by the Hon?ble Commission vide its order dated 24.01.2022 in petition No. 28/GT/2020.
Disposed of
653
47/GT/2025
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 
and 

(a) Chapter-3 Regulation 13 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019  for carrying out truing up exercise for the period 2019-24 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2019-24  
and 
 (b) Chapter-3  Regulation 9 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Determination of Tariff for the period 01.04.2024 to 31.03.2029  
In respect of Kopili Hydro Electric Project Stage-II (25 MW) (hereinafter referred to as generating station) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.
Disposed of
654
46/GT/2025
NHPC LTD
Petition under Section 62(1)(a) read with Section 79(1) of the Electricity Act, 2003, under Regulation 15(1)(a) and 23 of the CERC (Conduct of Business), Regulations, 2023, and Regulation 10, 13, 31(3), 34(3) & 35(2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2019-24 in respect of Chamera-I Power Station.
AND
Petition under Section 62(1)(a) read with Section 79(1) of the Electricity Act, 2003, under Regulation 15(1)(a) and 23 of the CERC (Conduct of Business), Regulations, 2023, and Regulation 9, 10, 12, 34(3) & 36(2) of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 in respect of Chamera-I Power Station.
Disposed of
655
41/GT/2025
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 
and 
(a)Chapter-3 Regulation 13 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019  for carrying out truing up exercise for the period 2019-24 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2019-24  
and 
( b) Chapter-11 Regulation 65 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 of  truing up exercise for determination of shortfall of energy charges beyond the control of the Generating Station during 2019-24  which has already been billed to Respondent no-1 
and
(c) Chapter-3  Regulation 9 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Determination of Tariff for the period 01.04.2024 to 31.03.2029  
In respect of Doyang Hydro Power Station (75 MW) (hereinafter referred to as DHPS) of              North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.
Disposed of
656
39/GT/2025
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 and with relevant Regulations under Chapter-3 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for:

(a) Carrying out truing up exercise for the period 2019-24 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2019-24 in respect of Agartala Gas Based Power Station (135 MW) (hereinafter referred to as AgGBPS) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong. 

AND 

(b) Determination of Tariff for the period 01.04.2024 to 31.03.2029 in respect of AgGBPS
Disposed of
657
38/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for asset under Fixed Series Compensation on 400 kV lines in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
658
37/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 400 kV D/C Kaiga-Sirsa transmission line in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
659
36/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for LILO of Alamathy-Siperumbudur 400 kV DC line at North Chennai TPS switchyard under �transmission system associated with Chennai NTPC �TNEB JV TPS�   in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
660
35/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Procurement of Spare converter Transformer for VIZAG HVDC system� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
661
34/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Provision of line bays for the Scheme-Connectivity lines for Maheshwaram (Hyderabad) 765/400 kV Pooling Station� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
662
33/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �System Strengthening - X� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
663
32/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Neelamangala-Mysore 400 kV D/C Transmission Line along with 2 X 315 MVA, 400/220 kV ICTs at Mysore Sub-station  in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
664
29/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 2 nos. 400 kV line bays at Muzaffarpur Substation for termination of Muzaffarpur (PG)-   Darbhanga (TBCB) 400 kV D/C (Triple snowbird) line under Eastern Region Strengthening Scheme VI Project  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
665
28/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under ERSS-IV in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
666
27/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under �WRSS-I Transmission System� in the Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024.
Disposed of
667
26/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for for combined asset associated with �Western Region Strengthening Scheme VI� in the Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024.
Disposed of
668
25/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under ?Line bays and reactor at POWERGRID Sub-station for Raichur ? Sholapur transmission line for Synchronous interconnection between SR and WR? in Western Region? under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation 2024
Disposed of
669
24/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Eastern Region Strengthening Scheme � II (ERSS-II) in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
670
23/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under LILO of both the circuit of Patratu � Hatia - Chandil 220 kV D/C line at Ranchi Sub-station associated with 220 kV Interconnection with Jharkhand State Electricity Board (JSEB) System at Ranchi Sub-Station in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
671
22/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �Eastern Region Strengthening Scheme � X (ERSS-X)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
672
21/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �Eastern Region Strengthening Scheme � XXIV (ERSS-XXIV)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
673
20/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under Provision of Spare ICTs and Reactors for Eastern, Northern, Southern and Western Regions in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
674
19/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Transmission system associated with Sub-station works Associated with System Strengthening in Southern Region for Import of Power from Eastern Region� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
675
18/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Interconnection between India and Bangladesh Electrical Grids for India portion in Eastern region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
676
17/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under POWERGRID works associated with �TBCB lines under common transmission system for Phase-II generation projects in Odisha� in Eastern & Western Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
677
16/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part A1� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
678
15/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 03 Nos of Asset under "POWERGRID works associated with North Eastern Region Strengthening Scheme-II, Part-B (NERSS-II-B)� in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
679
14/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 220/132 kV 100 MVA ICT and associated bays at Raebareli under �Augmentation of 220/132 kV Transformation capacity at Raebareli by 1x100 MVA Transformer� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
680
13/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: 400 kV D/C Kota-Merta Transmission Line (Ckt.-I and II) along with associated bays under System Strengthening in South West Part of Northern Grid (Part-A) Transmission System in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
681
12/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff for the assets under "Western Region Communication Strengthening Scheme (WRCSS)? scheme
Disposed of
682
11/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
combined assets under Transmission Schemes for enabling import of NER/ER surplus power by NR in Eastern Region
Disposed of
683
10/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �63 MVAR Line Reactor on 400kV Kolaghat � Rengali line at Rengali Sub-station� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
684
9/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �02nd 315 (3X105) MVA, 400/220 kV Transformer at Indravati (OHPC) Switchyard� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
685
8/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset: comprising of Asset-1: 315 MVA ICT-III at Ludhiana Sub-station; and Asset-2: Bay extension work at Wagoora Substation under �Northern Region System Strengthening Scheme-VII (NRSS-VII)� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
686
7/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: 220 kV Jallandhar-Hamirpur D/C Transmission Line along with associated bays in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
687
6/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset-A: 1 number 765 kV line bay at 765/400 kV Bilaspur Pooling Station for Sipat STPS (NTPC) - Bilaspur PS (PG) 765 kV 3rd S/C) and Asset-B: 2 Numbers 765 kV line bays at 765/400 kV Bilaspur Pooling Station (POWERGRID) for Bilaspur PS (PG)-Rajnandgaon(TBCB) 765 kV D/C line along with 2 Numbers 240 MVAR, 765 kV Switchable Line Reactors at 765/400 kV Bilaspur Pooling Station end under �POWERGRID Works associated with Additional System Strengthening for Sipat STPS� in Western Region
Disposed of
688
5/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset: comprising of Asset-I: 315 MVA, 400/220 kV ICT at Mandola and Asset-II: 315 MVA, 400/220 kV ICT at Ludhiana under �Spare ICT Scheme in the Northern Region� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
689
4/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under �System Strengthening Scheme in Roorkee in Northern Region� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
690
3/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under "Transmission System associated with Solapur STPP (2x660 MW) Part-A" in the Western Region. under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
691
2/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �400 kV D/C Raipur-Chandrapur (Bhadrawati) Transmission Line including bay extensions at Raipur and Bhadrawati Sub-stations in the Western Region. under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
692
1/TT/2025
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 02 Nos. 400 kV line Bays at Parli (POWERGRID) Switching Station (for Parli New (TBCB)-Parli (POWERGRID) 400 kV D/C (Quad) line under TBCB) and 2 Nos. 765 kV line Bays at Solapur (POWERGRID) Sub-station (for Parli New (TBCB)-Solapur (POWERGRID) 765 kV D/C line under TBCB route) under "POWERGRID works associated with Western Region Strengthening Scheme XV" in Western Region
Disposed of
693
518/RC/2024
PATRAN TRANSMISSION COMPANY LIMITED (PTCL)
Regulatory Compliance Application on account of change in name of the transmission licensee from Patran Transmission Company Limited to Patran Transmission Company Private Limited
Disposed of
694
517/MP/2024
Solairepro Urja Private Limited
PETITION SEEKING HUMBLE INDULGENCE OF THIS HON�BLE COMMISSION INVOKING ITS REGULATORY AND INHERENT POWERS UNDER THE APPLICABLE PROVISIONS OF THE ELECTRICITY ACT 2003 READ WITH CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 2023, TO ISSUE APPROPRIATE ORDER(S) / DIRECTION(S) TO THE RESPONDENTS TO IMMEDIATELY COMPLY WITH THE DIRECTIONS PASSED BY THIS HON�BLE COMMISSION DATED 01.01.2024 IN PETITION NO. 176/MP2019 AND PASS CONSEQUENTIAL ORDERS.
Disposed of
695
11/SM/2024
Suo Motu
Removal of difficulties (Third Order) in giving effect to certain provisions of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023.
Disposed of
696
514/AT/2024
ERES-XXXIX Power Transmission Limited ERES XXXIX PTL
Petition under Section 63 of the Electricity Act, 2003 seeking adoption of the Transmission Charges of the Eastern Region Expansion Scheme XXXIX to be established by ERES-XXXIX Power Transmission Limited
Disposed of
697
513/TL/2024
ERES-XXXIX Power Transmission Limited ERES XXXIX PTL
Application under Section 14, 15, 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other Related Matters) Regulation, 2024 and any other amendments thereon issued from time to time by this Hon'ble Commission, if any, for grant of Transmission License to Eastern Region Expansion Scheme - XXXIX Power Transmission Limited.
Disposed of
698
512/TD/2024
GREENNSURE POWER PRIVATE LIMITED
Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. for grant of an Inter-State Trading License.
Disposed of
699
510/AT/2024
BARMER I TRANSMISSION LIMITED (BITL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Barmer I Transmission Limited  (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
700
509/TL/2024
BARMER I TRANSMISSION LIMITED (BITL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Barmer I Transmission Limited
Disposed of
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S. No.
Petition No.
Petitioner
Subject
Status
701
508/AT/2024
KHAVDA PS1 AND 3 TRANSMISSION LIMITED (KPS1AND3TL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Khavda PS1 and 3 Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
702
507/TL/2024
KHAVDA PS1 AND 3 TRANSMISSION LIMITED (KPS1AND3TL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Khavda PS1 and 3 Transmission Limited
Disposed of
703
506/MP/2024
AMP Energy Green Seventeen Private Limited (AMP Green Seventeen)
A petition under Section 79 of the Electricity Act, 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and Article 4.5 of the Power Purchase Agreement dated 28.06.2023 executed between AMP Energy Green Seventeen Pvt. Ltd and CESC Limited.
Disposed of
704
504/MP/2024
DAMODAR VALLEY CORPORATION (DVC)
PETITION UNDER SECTION 28(4) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATIONS 2, 6, 7, 35 AND 36 OF THE CERC (FEES AND CHARGES OF REGIONAL LOAD DESPATCH CENTRE AND OTHER RELATED MATTERS) REGULATIONS, 2015 AND REGULATIONS 2, 10, 39 AND 40 OF THE CERC (FEES AND CHARGES OF REGIONAL LOAD DESPATCH CENTRE AND OTHER RELATED MATTERS) REGULATIONS, 2019 FOR DETERMINATION OF THE FEES AND CHARGES TO BE RECOVERED BY DVC SLDC FOR THE CONTROL PERIODS FY 2016-2019 AND FY 2019-2024
Disposed of
705
503/MP/2024
Tata Power Renewable Energy Ltd (TPREL)
Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 inter alia seeking relaxation of the conditions stipulated for submission of documents pertaining to Financial Closure
Disposed of
706
502/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff for assets under Provision of Spare Transformer & Reactor in North Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019.
Disposed of
707
500/MP/2024
Vataman Transmission Limited (VTL123)
PETITION UNDER SECTION 17 (1) AND 17(3) OF ELECTRICITY ACT, 2003 FOR AMALGAMATION/MERGER OF POWERGRID BHADLA III TRANSMISSION LIMITED, POWERGRID RAMGARH II TRANSMISSION LIMITED, POWERGRID BEAWAR DAUSA TRANSMISSION LIMITED, POWERGRID BIKANER NEEMRANA TRANSMISSION LIMITED, POWERGRID SIKAR KHETRI TRANSMISSION LIMITED AND POWERGRID VATAMAN TRANSMISSION LIMITED AND ASSIGNMENT/ TRANFER OF TRANSMISSION LICENCES PURSUANT TO AMALGAMATION/MERGER
Disposed of
708
499/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination cum truing up of Transmission tariff for 2019-24  tariff block and determination of transmission tariff for 2024-29 tariff block for assets under �Northern Region OPGW Strengthening Scheme� under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 202
Disposed of
709
498/TD/2024
Visan Infrastructure Pvt. Ltd (VIPL)
Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license.
Disposed of
710
497/MP/2024
THDC India Limited (THDCIL)
Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003, read with the applicable provisions of CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 and CERC (Grant of Connectivity, Long-Term Access and Medium-Term Open Access in Inter-State Transmission and Related Matters) Regulations, 2009 for evacuation of power from Unit-1 (660 MW) of Khurja STPP (1320 MW).
Disposed of
711
10/SM/2024
Suo Motu
Methodology for Transitiion from Six-Monthly Escalation Rates to Monthly Escalation Rates for imported coal
Disposed of
712
495/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Northern Region System Strengthening Scheme � XII� in the Northern Region� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
713
494/TL/2024
SOUTH OLPAD TRANSMISSION LIMITED (SOTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to South Olpad Transmission Limited
Disposed of
714
493/AT/2024
SOUTH OLPAD TRANSMISSION LIMITED (SOTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the South Olpad Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
715
492/AT/2024
RAJASTHAN IV H1 POWER TRANSMISSION LIMITED (RIVH1PTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Rajasthan IV H1 Power Transmission Limited(a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
716
491/TL/2024
RAJASTHAN IV H1 POWER TRANSMISSION LIMITED (RIVH1PTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Rajasthan IV H1 Power Transmission Limited
Disposed of
717
490/AT/2024
JAM KHAMBHALIYA TRANSMISSION LIMITED (JKTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Jam Khambhaliya Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
718
489/TL/2024
JAM KHAMBHALIYA TRANSMISSION LIMITED (JKTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Jam Khambhaliya Transmission Limited
Disposed of
719
487/TL/2024
Bikaner II Bhiwadi Transco Limited (BBTL)
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) Regulations, 2024 for amendment of existing RTM Transmission License to POWERGRID Bikaner Transmission System Ltd. to include transmission projects �Implementation of Bus Sectionalizer at 400 kV level of 400/220 kV Bikaner-II PS� and �Augmentation of Transformation Capacity at 400/220 kV Bikaner-II PS in Rajasthan by 400/220 kV, 1*500 MVA ICT (9th)� .
Disposed of
720
486/TL/2024
Ramgarh New Transmission Limited (RNTL)
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) Regulations, 2024 for amendment of existing RTM Transmission License to POWERGRID Ramgarh Transmission Limited to include transmission project �Augmentation of transformation Capacity at 400/220 kV Fatehragh-III PS(Section-1) by 400/200 kV, 1x500 MVA ICT(5th)�.
Disposed of
721
485/GT/2024
THDC India Limited (THDCIL)
Petition under Sections 62, 64 and 79(1) (a) of the Electricity Act, 2003 and in terms of Regulation 13, 25, 26, 31(3), 34(c)(3), 35(2),76,77 of Hon�ble CERC (Terms & Conditions of tariff) Regulation, 2019 for truing up of tariff for tariff period 2019-24 in respect of Koteshwar Hydro Electric Project (KHEP) (4x100MW).

AND 

Petition under Sections 62, 64 and 79(1) (a) of the Electricity Act, 2003 and in terms of Regulation 9(2), 10(1), 12, 25, 26, 36(2), 77, 94, 102, 103 of Hon�ble CERC (Terms & Conditions of tariff) Regulation, 2024 for determination of tariff for tariff period 2024-29 in respect of Koteshwar Hydro Electric Project (KHEP) (4x100MW).
Disposed of
722
484/MP/2024
Power and Electricity Department Mizoram (PEDM)
PETITION UNDER SECTION 79 (1) (a) AND (f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 (1) OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023
Disposed of
723
481/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Hathidah River Crossing Section of 220 kV Biharsharif� Begusarai Transmission Line in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
724
480/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under LILO of Purnea - Dalkola 132 kV S/C line and extension at Purnea (PG) Sub-station in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
725
479/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under 02nd 400kV D/C Kahalgaon � Biharshariff Transmission line in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
726
478/TL/2024
BIKANER III NEEMRANA TRANSMISSION LIMITED B3NTL
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) Regulations, 2024 for grant of separate RTM Transmission License to POWERGRID Bikaner Neemrana Transmission Limited.
Disposed of
727
477/TL/2024
Neemuch Transmission Limited (NTL)
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) Regulations, 2024 for grant of separate RTM Transmission License to POWERGRID Neemuch Transmission System Limited.
Disposed of
728
33/RP/2024 in 328/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
PETITION UNDER SECTION 94 (1) (f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 52 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023 SEEKING REVIEW OF THE ORDER DATED 23.09.2024 PASSED BY THIS HON?BLE COMMISSION IN PETITION NO. 328/TT/2023
Disposed of
729
476/MP/2024
Powerpulse Trading Solutions Limited (PPTSL)
Petition under Section 79 readwith Section 17 of the Electricity Act 2003 for taking on record the change of name of the Petitioner Company from �Adani Energy Solutions Step-Thirteen Limited� to �Powerpulse Trading Solutions Limited�
Disposed of
730
475/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under ?System Strengthening-XXI in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
731
474/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Eastern Region Strengthening Scheme � VII (ERSS-VII)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
732
473/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �Strengthening of Farakka � Malda Transmission Link and Additional 315 MVA Transformer at Malda� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
733
472/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under LILO of Siliguri-Gangtok section of 132 kV Rangit-Siliguri transmission line at Melli under �Integration of Sikkim Transmission System� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
734
471/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �LILO of one circuit of 132kV D/C Siliguri � Rangit Transmission line at Gangtok� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
735
470/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Transmission System associated with Farakka-III in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
736
468/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined Asset under � System Strengthening-II � in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
737
467/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Provision of Spare Transformers and Reactors� in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
738
466/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Assets under ?Expansion/Upgradation of SCADA/EMS System of SLDCs? in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
739
465/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Up-gradation of Transfer Capacity of Talcher-Kolar HVDC Bipole in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
740
464/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Common Transmission scheme associated with ISGS projects in Nagapattinam/ Cuddalore area of Tamil Nadu -Part-A1 (b)� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
741
463/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Substation works associated with additional inter-regional AC link for import of power into Southern Region i.e., Warora- Warangal and Chilakaluripeta-Hyderabad - Kurnool 765kV Link� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024
Disposed of
742
462/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under Missing Link Transmission System? in North-Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
743
461/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Augmentation of transformation capacity� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
744
460/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under �Installation of Bus reactors at Cuddapah, Nellore PS, Kurnool, Raichur and Thiruvalam� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
745
459/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Conversion of fixed line Reactors to Switchable line Reactors� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
746
458/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Common System associated with ISGS projects in Krishnapatnam area of Andhra Pradesh� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
747
457/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset under �Transmission System for controlling High Loading of Nellore (PG)-Nellore PS 400 kV (Quad) D/C line� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
748
456/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �System Strengthening XIX scheme� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
749
455/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined assets under ERSS-I in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
750
453/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Northern Region System Strengthening Scheme-X� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
751
452/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset-A  under ?Transmission System associated with RAPP 5&6? in Northern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
752
451/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Augmentation of Transformation Capacity (Part-I) in Northern and Eastern Region� under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
753
450/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Additional Special Energy Meters in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.
Disposed of
754
449/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Unified Load Despatch & Communication Scheme (POWERGRID portion i.e. Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in North Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
755
448/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff for asset under ?Eastern Region Expansion Scheme ? XXVIII (ERES-XXVIII)? in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019
Disposed of
756
447/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff for asset under �ESTABLISHMENT OF STATE-OF-THE-ART UNIFIED CENTRALIZED NETWORK MANAGEMENT SYSTEM U-NMS FOR ISTS AND STATE UTILITY COMMUNICATION NETWORK� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019
Disposed of
757
446/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-1: 500 MVAr Thyristor Controlled Reactor (TCR) at Kurukshetra under �Implementation of 500 MVAr Thyristor Controlled Reactor at Kurukshetra 400kV bus�.
Disposed of
758
444/RC/2024
Indian Energy Exchange Ltd. (IEX)
Application for approval of the Independent Director for appointment on the Board of Indian Energy Exchange Ltd.
Disposed of
759
443/MP/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous Petition under Regulation-102 �Power to Relax� and under Regulation-103 �Power to Remove Difficulty� of the CERC (Terms & Conditions of Tariff), Regulations, 2024, read with read with Regulation 65 and 69 of CERC (Conduct of Business) Regulations, 2023 for relaxation of CERC (Terms and Conditions of Tariff)  Regulations, 2024 as detailed in the petition
Disposed of
760
439/MP/2024
KHAVDA II-C TRANSMISSION LIMITED (KCTL)
PETITION UNDER SECTION 17 (1) AND 17(3) OF ELECTRICITY ACT, 2003 FOR AMALGAMATION/MERGER OF POWERGRID KHAVDA II-B TRANSMISSION LIMITED,  POWERGRID KHAVDA RE TRANSMISSION SYSTEM LIMITED, POWERGRID KPS2 TRANSMISSION SYSTEM LIMITED, POWERGRID KPS3 TRANSMISSION LIMITED, POWERGRID ERWR POWER TRANSMISSION LIMITED, POWERGRID RAIPUR POOL DHAMTARI TRANSMISSION LIMITED, POWERGRID DHARAMJAIGARH TRANSMISSION LIMITED, POWERGRID BHADLA SIKAR TRANSMISSION LIMITED, POWERGRID ANANTHPURAM KURNOOL TRANSMISSION LIMITED, POWERGRID NEEMRANA BAREILLY TRANSMISSION LIMITED, POWERGRID KOPPAL GADAG TRANSMISSION LIMITED, POWERGRID BIDAR TRANSMISSION LIMITED AND POWERGRID KHAVDA II-C TRANSMISSION LIMITED AND ASSIGNMENT/ 
TRANSFER OF TRANSMISSION LICENCES PURSUANT TO AMALGAMATION/MERGER
Disposed of
761
437/TL/2024
Bhadla III Transmission Limited (BIIITL)
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) Regulations, 2024 for grant of separate RTM Transmission License to POWERGRID Bhadla III Transmission Limited.
Disposed of
762
436/TL/2024
Vataman Transmission Limited (VTL123)
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) Regulations, 2024 for grant of separate RTM Transmission License to POWERGRID Vataman Transmission Limited.
Disposed of
763
435/MP/2024
ACME Jodhpur Solar Power Private Limited (AJSPPL)
Petition under Section 79(1)(f) of the Electricity Act, 2003; read with the applicable provisions of the Power Purchase Agreements dated 26.09.2017 seeking directions to the Respondents to reinstate the already reconciled amount pertaining to the ?Change in Law? compensation towards GST Laws and SGD Notification respectively payable to the Petitioners pursuant to the common Order dated 05.02.2019 in Petition Nos. 178/MP/2018 and 189/MP/2018 and the common Order dated 02.05.2019 in Petition Nos. 342/MP/2018 and 343/MP/2018 passed by this Hon?ble Commission respectively; and to forthwith release the already deducted amount by the Respondents towards the same to the Petitioners along with interest.
Disposed of
764
434/MP/2024
GUJARAT ENERGY TRANSMISSION CORPORATION LTD. (GETCO)
PETITION UNDER SECTION 79 (1) (c) OF THE ELECTRICITY ACT
2003, READ WITH REGULATIONS 41 AND 42 OF THE CERC
(CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-
STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 AND THE
RELEVANT PROVISIONS OF THE CONDUCT OF BUSINESS
REGULATIONS, 2023.
Disposed of
765
433/MP/2024
NTPC Limited
Petition under Section 79(1) (a) and 79 (1) (b) of the Electricity Act, 2003 seeking approval of the Amendment Agreement dated 16.08.2024 of the Power Purchase Agreement dated 14.08.2024 between NTPC and MSEDCL and the Amendment Agreement dated 16.08.2024 of the Power Sale Agreement dated 14.08.2024 between NTPC and ACME Renewtech Private Limited.
Disposed of
766
432/MP/2024
KPS1 TRANSMISSION LIMITED (KPS1TL)
Petition under Sections 17(3) & 17(4) of Electricity Act, 2003 seeking approval for creation of security interest over all of the Petitioner's Assets in favour of Respondent No. 2 (as the Security Trustee acting for the benefit of the Lender (as defined hereinbelow in the Petition) in respect of the Petitioner?s transmission project (as defined hereinbelow).
Disposed of
767
429/MP/2024
KOHIMA-MARIANI TRANSMISSION LIMITED (KMTL)
Petition for approval under Section 17 (3) and Section 17 (4) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2024 for creation of security interest by way of hypothecation, charge or assignment over rights, title, interest, claims, demands, benefits under, clearance, project documents (except fixed assets), agreements and approvals of Kohima-Mariani Transmission Limited in favour of the Debenture Trustee, i.e., Axis Trustee Services Limited (Respondent No. 8)  and for approval of documents creating security and of other documents in relation to the financing of the Transmission Project build, owned, operated and maintained by Kohima-Mariani Transmission Limited.
Disposed of
768
428/MP/2024
INOX GREEN ENERGY SERVICES LIMITED (IGESL)
Petition under Section 79 of the Electricity Act, 2003 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions to the Respondent to refrain from revoking the 300 MW Stage II Connectivity and Long-Term Access granted to the Petitioner pursuant to Long Term Access Agreement dated 20th January 2022, or taking any other coercive measures and seeking consequent relief thereto
Disposed of
769
427/AT/2024
NAVINAL TRANSMISSION LIMITED (NNTL)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Navinal Transmission Limited.
Disposed of
770
426/TL/2024
NAVINAL TRANSMISSION LIMITED (NNTL)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to Navinal Transmission Limited
Disposed of
771
424/TL/2024
JAMNAGAR TRANSMISSION LIMITED (JMTL)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to Jamnagar Transmission Limited
Disposed of
772
423/AT/2024
JAMNAGAR TRANSMISSION LIMITED (JMTL)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Jamnagar Transmission Limited.
Disposed of
773
421/MP/2024
TP SAURYA LIMITED (TPSL)
Petition under Section 79 (1) (k) of the Electricity Act 2003 read with Regulation 57 and 58 of the Indian Electricity Grid Code 2023 read with Regulation 67 and 68 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking relaxation of Regulation 19 (2) (b) amended by way of Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2024
Disposed of
774
420/AT/2024
SJVN LIMITED (SJVNREIA)
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 600 MW ISTS-connected Wind Power Projects (Wind-1) in India under Tariff-Based Competitive Bidding.
Disposed of
775
418/MP/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Section 17(3) of the Electricity Act, 2003 seeking approval for sharing of corridor of 24.2 km of existing 400 KV S/C Kolar-Somanahally (Bangalore) Transmission Line with Karnataka Power Transmission Corporation Limited.
Disposed of
776
417/MP/2024
NTPC Limited
PETITION UNDER SECTION 79 (1) (A) AND 79 (1) (F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023 AND ARTICLE 12 OF POWER PURCHASE AGREEMENT DATED 24.08.2023 FOR APPROVAL OF CHANGE IN LAW AND CONSEQUENTIAL DETERMINATION OF QUANTUM AND MECHANISM OF COMPENSATION ON ACCOUNT OF CHANGE IN LAW EVENTS
Disposed of
777
416/RC/2024
VIRYAM POWER TRADING PRIVATE LIMITED VPTPL
Application in terms of Regulation 15 ( e) and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking to bring on record change in name of the Applicant company read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 and Order dated 11.01.2024 passed in Petition No. 317/TD/2023 by the Hon'ble Commission.
Disposed of
778
32/RP/2024 in 110/MP/2019
HARYANA POWER PURCHASE CENTRE (HPPC)
PETITION UNDER SECTION 94(1)(F) OF THE ELECTRICITY ACT, 2003 READ WITH ORDER 47 RULE 1 AND 2 OF THE CODE OF CIVIL PROCEDURE, 1908 SEEKING REVIEW OF ORDER DATED 22.11.2022 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO.110/MP/2019 TO THE EXTENT IT DIRECTS THE PETITIONER TO CONTINUE TO SCHEDULE POWER TO THE EXTENT OF 200 MW I.E. THE CONTRACTED CAPACITY OF THE PETITIONER FROM RESPONDENT NO.2 AS BEING UNIMPLEMENTABLE ON ACCOUNT OF THE DAMAGE SUFFERED BY THE HYDRO PLANT OF RESPONDENT NO.2 THEREBY MAKING IT IMPOSSIBLE TO GENERATE ANY POWER.
Disposed of
779
414/MP/2024
Bikaner III Neemrana II Transmission Limited B III N II TL
PETITION UNDER SECTION 17(3) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 6(8) OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (PROCEDURE, TERMS AND CONDITIONS FOR GRANT OF TRANSMISSION LICENCE AND OTHER RELATED MATTERS) REGULATIONS, 2024 AND ARTICLE 15.2 OF THE TRANSMISSION SERVICE AGREEMENT DATED 27.12.2023 SEEKING APPROVAL OF THIS HON?BLE COMMISSION FOR CREATING CHARGE OVER THE ASSETS (IMMOVABLE & MOVABLE), LICENSES/PERMITS/APPROVALS, CURRENT ASSETS AND BANK ACCOUNTS OF THE PETITIONER IN FAVOUR OF AXIS BANK LIMITED, KOTAK MAHINDRA BANK LIMITED AND ICICI BANK, THE LENDERS
Disposed of
780
413/MP/2024
Power Exchange India Limited (PXIL)
Petition under Regulation 54, 55 and 56 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for seeking grant of additional time period for compliance of ownership structure of Petitioner in order to achieve the compliances set out under Regulation 15 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021.
Disposed of
781
412/MP/2024
THDC India Limited (THDCIL)
Petition under Section 79 of the Electricity Act 2003, read with Regulations 57 and 58 of the CERC (Indian Electricity Grid Code) Regulations, 2023 seeking appropriate relief for seeking relaxation due to difficulty faced by the Petitioner in implementing Regulation 24 (2) of CERC (Indian Electricity Grid Code) Regulations, 2023 and Conduct of Business Regulations 2023, to declare �COD� without the implementation of Automatic Generation Control (AGC) and allow time to the Petitioner for implementation of  �AGC�  of Unit # 1 (660 MW) of Khurja Super Thermal Power Station (2X660 MW).
Disposed of
782
407/TD/2024
AVAADA POWER TRADING PRIVATE LIMITED (APTPL)
Application under Section 14 & Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license & other related matters), Regulations, 2020 for grant of an inter-state trading license.
Disposed of
783
406/TD/2024
ENGIE Energy Marketing India Private Limited (EEMIPL)
Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license.
Disposed of
784
405/TD/2024
ERO POWER LLP
Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state Category-IV trading license.
Disposed of
785
404/AT/2024
SJVN LIMITED (SJVNREIA)
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 1200 MW ISTS-connected Solar PV Power Projects (Solar-2) Anywhere in India under Tariff-Based Competitive Bidding.
Disposed of
786
402/AT/2024
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff of 1000 MW Wind-Solar Hybrid Power Projects connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the Guidelines dated 21.08.2023 of the Ministry of Power, Government of India as amended from time to time
Disposed of
787
401/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for installation of 1X315 MVA 400/220kV Autotransformer (ICT-III) along with associated bays at 400/220 kV Vapi (POWERGRID) substation in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024.
Disposed of
788
400/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Installation of Reactors in Western Region
Disposed of
789
399/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Hassan-Mysore 400 kV D/C transmission line and extension of 400/220 kV Hassan & Mysore Sub-station under System Strengthening-IX in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
790
397/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Thermal Powertech Corporation India Ltd. Switchyard to Nellore Pooling Station 400 kV D/C (quad) Line along with associated bay extensions at Nellore Pooling Station under �Transmission System for connectivity of Thermal Powertech Corporation India Ltd� in the Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
791
395/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff for asset under North Eastern Region Strengthening Scheme XII under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
792
394/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Spare Converter Transformer for Vizag back to back HVDC terminal in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
793
393/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Special Energy Meters in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
794
392/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for asset under Transmission System associated with �Neyveli TS-I under Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
795
391/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination cum truing up of Transmission tariff for 2019-24  tariff block and determination of transmission tariff for 2024-29 tariff block for �1 X 500MVA, 400KV/230KV ICT (4th) along with associated bays and equipment�s at Hosur Substation� under �Augmentation of transformation capacity by 1X500 MVA, 400KV/230KV ICT (4th) at Hosur Substation� under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
796
388/MP/2024
Neyveli Uttar Pradesh Power Lim (NUPPL)
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003, READ WITH REGULATION 19 OF THE CERC (INDIAN ELECTRICITY GRID CODE) REGULATIONS, 2023, AND THE RELEVANT PROVISIONS OF THE CONDUCT OF BUSINESS REGULATIONS, 2023.
Disposed of
797
387/AT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 900 MW Solar PV Power Projects (Tranche ? XI) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India
Disposed of
798
30/RP/2024 in 193/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review of Order dated 30.05.2024 passed in Petition No. 193/TT/2023 whereby the Hon?ble Commission has determined Transmission Tariff from Actual DOCO to 31-03-2024 for Asset under ?Regional Strengthening Scheme to mitigate the overloading of 400 kV NP Kunta -Kolar S/C line? in Southern Region
Disposed of
799
386/MP/2024
THDC India Limited (THDCIL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 19 (3) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking approval for allowance of the drawl of start-up power from the grid for a period of six months from 28.11.2024 for Unit 1 of Khurja Super Thermal Power Station (2x660 MW) at Khurja in Bulandshahar District, Uttar Pradesh.
Disposed of
800
385/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for LILO of Vemagiri-Gajuwaka 400 kV D/C line at Simhadri-II TPS under �Transmission System associated with Simhadri-II generation project�in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
801
384/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Nellore-Gooty 400 kV D/C (Quad) line with associated bay extension at Nellore and Gooty Sub-station under Transmission System associated with SRSS XVIII-A (Formerly KUMPP Part A)  in Southern Region
Disposed of
802
383/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under Ramagundam Stage-III Transmission System  in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
803
382/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Bhadrawati-Chandrapur 400 kV D/C transmission line including bays at Bhadrawati (Powergrid) Switching Station (Extensions) and Chandrapur (MSEB) Switchyard in Western Region
Disposed of
804
381/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 765 kV Single Circuit Kurnool-Raichur Transmission Line along with associated bay extensions at 765/400 kV Kurnool Sub-station and 765/400 kV Raichur Sub-station under ?System Strengthening Scheme-XXII?  in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
805
377/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for NCC Generation Switchyard to Nellore Pooling Station and associated bays under �Transmission System for Connectivity for NCC Power Projects Ltd.� in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
806
376/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset comprising of Asset-I: LILO of both circuits of 400kV D/C Gazuwaka-Vijayawada Transmission Line at Vemagiri and Asset-II: Extension of 400/220 kV sub-station at Vijayawada under System Strengthening-VI of Southern Region Grid in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
807
375/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 2nd Spare Converter Transformers at Kolar and Talcher of Talcher-Kolar HVDC Link in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
808
374/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �System Strengthening�VIII in Southern Regional Grid� under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
809
373/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff for �2 nos of 400kV Line bays at Ariyalur  SS (TANTRANSCO) for terminating NNTPS Switchyard � Ariyalur (Villupuram) 400kV D/C line� under �Transmission system for evacuation of power from 2X500MW Neyveli Lignite Corp. Ltd TS-1(Replacement) (NNTPS)� in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019
Disposed of
810
370/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under �Western Region System Strengthening Scheme-XIII (WRSS-XIII)�
Disposed of
811
369/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �System associated with Enhancement of Transmission Capacity of East-West Corridor of Northern Region� under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
812
368/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Northern Region System Strengthening Scheme-XIV (NRSS-XIV)� in Northern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
813
366/AT/2024
NHPC LTD
Adoption of Tariff for the ISTS Grid connected Solar Photo Voltaic projects of 3000 MW selected through Competitive Bidding Process
Disposed of
814
365/AT/2024
CESC LIMITED
Petition under Section 63 read with Section 79(1)(k) of the Electricity Act, 2003 for adoption of tariff for Long Term Procurement of Solar Power of  300 MW from Grid Connected Project under tariff Based Competitive Bidding for meeting Renewable Purchase Obligation (RPO) as per applicable regulations, which has been discovered through a transparent process by way of a competitive bidding conducted in terms of the competitive bidding guidelines issued by the Ministry of Power
Disposed of
815
29/RP/2024 in 113/MP/2020
Central Transmission Utility (CTU)
PETITION UNDER SECTION 94(1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 52 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023 AND SECTION 114 AND ORDER 47 RULE 1 OF THE CODE OF CIVIL PROCEDURE, 1908 SEEKING REVIEW OF ORDER DATED 20.1.2024 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO.113/MP/2020.
Disposed of
816
361/MP/2024
Fatehgarh IV Transmission Limited (FatehgarhIV)
Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 read with Articles 15.2.2, 15.2.3 and 15.3.2 of the Transmission Service Agreement dated 02.08.2023 seeking approval for creation of security interest over the assets of the Petitioner in favour of Axis Trustee Services Limited, the Security Trustee for the Lender.
Disposed of
817
359/MP/2024
Central Railway (CR)
Petition under Section 79(1)(c) of the Electricity Act, 2003 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking appropriate directions to the Central Transmission Utility of India to accept the Reserve Bank of India�s Letter of Mandate for the purpose of granting connectivity.
Disposed of
818
358/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Transmission system associated with Contingency plan for evacuation of power from IL&FS (2x600 MW)� in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
819
357/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset comprising of Asset-1: 80 MVAR bus reactor along with Nellore 400 kV bay extension; Asset-2: 315 MVA ICT with Cuddapah 400 kV bay extension; Asset-3: 315 MVA ICT with Gooty Extension and IInd 3X167 MVA auto transformer at Kolar and switching arrangement for reactor at Somanahalli; Asset-4: 315 MVA ICT with Gazuwaka Sub-station bay extension; Asset-5: 315 MVA ICT with Munirabad Sub-station bay extension and Asset 6: 315 MVA ICT with Khammam Sub-station bay extension under System Strengthening Scheme-V in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
820
356/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Provision of Spare ICTs and Reactors for Southern Region forming part of Provision of Spare ICTs and Reactors for Eastern, Northern, Southern and Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
821
355/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Tuticorin JV �Madurai 400 kV D/C (Quad Conductor) Line and extension of 400/220 kV Madurai Sub-station under ATS of Tuticorin JV TPS under Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.
Disposed of
822
354/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined assets under Southern Region System strengthening Scheme- XVIII in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024
Disposed of
823
8/SM/2024
Suo Motu
Directions by the Commission to the Power Exchanges registered under the Central Electricity Regulatory Commission (Power Market) Regulations, 2021
Disposed of
824
353/AT/2024
Bhadla-III Power Transmission Limited (BIIIPTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bhadla-III Power Transmission Limited  (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
825
352/TL/2024
Bhadla-III Power Transmission Limited (BIIIPTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Bhadla-III Power Transmission Limited
Disposed of
826
351/TD/2024
Altilium Energie Pvt Ltd.
Application/ Petition under Section 15 of the Electricity Act, 2003 readwith Regulation 15 (1), Regulation 3 and 6 of Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License And other Related Matters) Regulations 2020 seeking upgradation of Trading License of Altilium Energies Private Limited from Category V to Category III Trading License
Disposed of
827
350/MP/2024
India Power Corporation Limited (IPCLD)
PETITION UNDER SECTION 79(1)(C), 79(1)(F), OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 41, 42, 44 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (?CERC?) (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM), REGULATIONS, 2022 & AMENDMENTS THEREOF READ WITH CLAUSE 65 OF THE CERC CONDUCT OF BUSINESS REGULATIONS, 2023 SEEKING DEFERMENT OF EFFECTIVE DATE OF GENERAL NETWORK ACCESS (GNA) OF 100 MW; ALTERNATIVELY SEEKING ADDITIONAL 100 MW GNA THROUGH THE INTRA-STATE TRANSMISSION SYSTEM OF STATE TRANSMISSION UTILITY CONNECTED TO THE ISTS TILL THE COMPLETION OF THE COMMISSIONING OF THE OVERHEAD LINE BY THE PETITIONER.
Disposed of
828
348/MP/2024
TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION (TANGEDCO)
A petition under Section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 and Regulation 6(6) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, to disallow the belated claim of the Respondent, M/s. NLCIL
Disposed of
829
347/TL/2024
Tumkur  II REZ Power Transmission Ltd. TRPTL
Application under Section 14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 seeking Transmission License for Tumkur � II REZ Power Transmission Ltd.
Disposed of
830
346/AT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 450 MW Solar PV Power Projects (Tranche � XVI) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines dated 28.07.2023 issued by the Ministry of Power, Government of India
Disposed of
831
345/AT/2024
Tumkur  II REZ Power Transmission Ltd. TRPTL
Petition under Section 63 readwith Section 79 of Electricity Act, 2003 seeking adoption of Transmission Charges payable by Central Transmission Utility of India Ltd./ Respondent No. 1 for implementation of the �Transmission Scheme for Integration of Tumkur � II REZ in Karnataka� by the Petitioner.
Disposed of
832
343/TL/2024
BHADLA-III & BIKANER-III TRANSMISSION LIMITED (BIIIBIIITL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Bhadla-III & Bikaner-III Transmission Limited
Disposed of
833
342/AT/2024
BHADLA-III & BIKANER-III TRANSMISSION LIMITED (BIIIBIIITL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bhadla-III & Bikaner-III Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
834
341/AT/2024
Khavda IV C Power Transmission Limited
Petition under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system to be implemented by Khavda IV C Power Transmission Limited
Disposed of
835
340/TL/2024
Khavda IV C Power Transmission Limited
Petition under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for grant of transmission license to Khavda IV C Power Transmission Limited
Disposed of
836
339/AT/2024
Khavda IVA Power Transmission Limited (KPS VIA)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Khavda IVA Power Transmission Limited
Disposed of
837
338/TL/2024
Khavda IVA Power Transmission Limited (KPS VIA)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to Khavda IVA Power Transmission Limited
Disposed of
838
333/MP/2024
M/s Avaada Energy Private Limited
Petition under Sections 79(1)(c) & (f) of Electricity Act, 2003 seeking quashing/setting aside of the letters dated 15.07.2024 issued by the Respondent whereby Petitioner?s in-principle connectivity with respect to 50 MW & 150 MW capacity has been cancelled on the purported ground that the Petitioner has not furnished the requisite CONN-BG2 within the prescribed timelines.
Disposed of
839
329/MP/2024
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 inter alia seeking reimbursement of the RLDC/ SLDC Charges from the Respondent and compensation on account of Change in Law event namely introduction of Composition User Fee
Disposed of
840
326/MP/2024
ACME Solar Holdings Ltd. (ASHL)
Petition under Section 79 of the Electricity Act, 2003 seeking extension of time for commissioning the 300 MW Solar Power Project from 20.10.2024 to 25.01.2025 in terms of this Hon�ble Commission�s Order dated 21.04.2024 in Petition No. 283/MP/2024 and Order dated 12.07.2024 in Petition No. 192/MP/2024.
Disposed of
841
324/TL/2024
BEAWAR - MANDSAUR TRANSMISSION LIMITED (BMTL)
Application under Section 14 & 15 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, 2024 with respect to Transmission License to Beawar - Mandsaur Transmission Limited
Disposed of
842
323/AT/2024
BEAWAR - MANDSAUR TRANSMISSION LIMITED (BMTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Beawar - Mandsaur Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
843
322/TL/2024
NERGS-I POWER TRANSMISSION LIMITED (NERGSI)
Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 r/w Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking grant of Transmission License to NERGS-I Power Transmission Limited.
Disposed of
844
321/AT/2024
Sirohi Transmission Limited (SIRTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Sirohi Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
845
320/TL/2024
Sirohi Transmission Limited (SIRTL)
Application under Section 14 & 15 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, 2024 with respect to Transmission License to Sirohi Transmission Limited
Disposed of
846
319/AT/2024
NERGS-I POWER TRANSMISSION LIMITED (NERGSI)
Petition under Section 63 of the Electricity Act, 2003 seeking adoption of Transmission Tariff discovered pursuant to tariff based competitive bidding with respect to development and operation of "Transmission Scheme for North Eastern Region Generation Scheme-I (NERGS-I)"
Disposed of
847
318/AT/2024
Rajasthan IV C Power Transmission Limited (RIVCPTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Rajasthan IV C Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
848
317/TL/2024
Rajasthan IV C Power Transmission Limited (RIVCPTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Rajasthan IV C Power Transmission Limited
Disposed of
849
316/TL/2024
Rajasthan IV A Transmission Limited (Rajasthan IVA)
Application under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2024 with respect to Grant of Transmission License to Rajasthan IV A Power Transmission Limited
Disposed of
850
315/AT/2024
Rajasthan IV A Transmission Limited (Rajasthan IVA)
Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges with respect to the transmission system being established by Rajasthan IV A Power Transmission Limited (100% wholly owned subsidiary of Apraava Energy Private Limited)
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
851
314/AT/2024
Rajasthan IV E Power Transmission Limited (RIVEPTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Rajasthan IV E Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
852
313/TL/2024
Rajasthan IV E Power Transmission Limited (RIVEPTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Rajasthan IV E Power Transmission Limited
Disposed of
853
312/AT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 630 MW Firm and Dispatchable Power from ISTS- connected Renewable Energy Power Projects (SECI-FDRE-IV) and selected through competitive bidding process as per the guidelines dated 09.06.2023 issued by the Ministry of Power, Government of India.
Disposed of
854
311/AT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Wind Solar Hybrid Power Projects with assured Peak Power Supply (Tranche ? VI) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India
Disposed of
855
310/RC/2024
ODISHA POWER TRANSMISSION CORPORATION LIMITED (OPTCL)
Petition under Regulation 27 (1) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Approval of Investment Proposal of OPTCL taken up in FY 2023-24 & FY 2024-25 for conversion of ACSR Zebra Conductor to High Temperature Low Sag (HTLS, for short) in existing 220 kV Rourkela (PGCIL) - Tarkera (OPTCL) DC Line (Line Length -15.34 kms approx.).
Disposed of
856
7/SM/2024
Suo Motu
Removal of Difficulties (Fifth Order) in giving effect to certain provisions of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022.
Disposed of
857
306/MP/2024
SolarOne Energy Private Limited
PETITION UNDER SECTION 79 & 94 OF THE ELECTRICITY ACT READ WITH APPLICABLE PROVISIONS OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 ALONG WITH REGULATION 65-69 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 2023, SEEKING HUMBLE INDULGENCE OF THIS HON?BLE COMMISSION CONCERNING THE LIMITED DIRECTIONS ISSUED VIDE THE ORDER DATED 21.04.2024 IN PETITION NO. 292/MP/2023 READ WITH ORDER DATED 04.05.2024 PASSED IN IA (DIARY) NO. 231 OF 2024 IN PETITION NO. 292/MP/2023 IN RELATION TO ACHIEVING THE FINANCIAL CLOSURE AND SCHEDULED COMMISSIONING OF THE KOPPAL 300 MW PROJECT AND CONSEQUENTIALLY TO SEEK AN EXTENSION OF TIME FOR COMPLIANCE WITH THE SAID LIMITED DIRECTION(S).
Disposed of
858
305/MP/2024
SolarOne Energy Private Limited
PETITION UNDER SECTION 79 & 94 OF THE ELECTRICITY ACT READ WITH APPLICABLE PROVISIONS OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 ALONG WITH REGULATION 65-69 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 2023, SEEKING HUMBLE INDULGENCE OF THIS HON?BLE COMMISSION CONCERNING THE LIMITED DIRECTIONS ISSUED VIDE THE ORDER DATED 21.04.2024 IN PETITION NO. 291/MP/2023 READ WITH ORDER DATED 04.05.2024 PASSED IN IA (DIARY) NO. 230 OF 2024 IN PETITION NO. 291/MP/2023 IN RELATION TO ACHIEVING THE FINANCIAL CLOSURE AND SCHEDULED COMMISSIONING OF THE GADAG 300 MW PROJECT AND CONSEQUENTIALLY TO SEEK AN EXTENSION OF TIME FOR COMPLIANCE WITH THE SAID LIMITED DIRECTION(S).
Disposed of
859
303/MP/2024
UDUPI KASARGODE TRANSMISSION LIMITED (UKTL)
Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework and Articles 11 and 12 of the Transmission Service Agreement dated 28.02.2019 executed between Udupi Kasargode Transmission Limited and its Long-Term Transmission Customers inter alia seeking  in-principle? approval/declaration recognizing the Change in Law and Force Majeure events that impacted the implementation of the Project and the Petitioner?s right to consequential relief.
Disposed of
860
301/MP/2024
MB Power (Madhya Pradesh) Limited (MBPMPL)
Petition under Section 79 of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021, for directions to Haryana Power Purchase Centre to pay Change in Law compensation along-with Carrying Cost in terms of Order dated 20.01.2024 passed by this Hon�ble Commission in Petition No. 242/MP/2023.
Disposed of
861
300/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff for assets (02 nos) under �Establishment of Reliable Communication Scheme under Central Sector� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019
Disposed of
862
299/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
TRANSMISSION SYSTEM FOR EVACUATION OF POWER FROM RE PROJECTS IN WIND ENERGY ZONES IN OSMANABAD AREA OF MAHARASHTRA (1 GW):CONVERSION OF 50 MVAR FIXED LINE REACTORS ON EACH
CIRCUIT OF PARLI (PG) � PUNE (GIS) 400 KV D/C LINE ATPARLI (PG) END INTO SWITCHABLE LINE REACTORS�
Disposed of
863
298/TD/2024
CleanMax Fusion Power LLP (CleanMaxFusion)
Petition for Grant of Category V License for inter-state trading in electricity in all the States and Union Territories of India under Regulation 6(1) of Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of trading license and other related matters) Regulations, 2020 and the Electricity Act, 2003
Disposed of
864
295/MP/2024
SJVN Limited
Petition seeking recovery/adjustment of Transmission Deviation Charges paid by SJVN Limited with regard to Nathpa Jhakri Hydro Power Station (6 x 250 MW) and Rampur Hydro Power Station (6 X 68.67 MW) in terms of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 during the period of 01.11.2020 to 30.09.2023 while providing primary response to the Grid.
Disposed of
865
294/MP/2024
Avaada Sunrays Energy Private Limited (AvaadaSunrays)
Petition under Section 79 of Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 19.10.2020 between Avaada Sunrays Energy Pvt. Ltd. and NHPC Ltd. seeking declaration that (i) change in Goods and Services Tax from 5% to 12% and 13.8%, respectively w.e.f. 01.10.2021 by way of GST Amendment Notifications dated 30.09.2021, and (ii) requirement of installation of bird diverters on overhead transmission lines in terms of the order dated 19.04.2021 issued by the Hon?ble Supreme Court in W.P. (C) No. 838 of 2019 qualifies as ?Change in Law? events under Article 12 of the PPA and consequently, directions to NHPC Ltd. to compensate the Petitioner towards additional expenditure incurred on account of the ?Change in Law? events along with carrying cost.
Disposed of
866
293/MP/2024
PACHORA POWER TRANSMISSION LIMITED (PPTL)
Petition seeking approval under Section 17 of the Electricity Act, 2003 for bringing on record the appointment of Axis Trustee Services Limited/ Respondent No. 2 as the Security Trustee and for creation of security interest over assets of Petitioner in favour of the Security Trustee, acting on behalf of and for the benefit of the Lender(s) (and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project), by way of hypothecation and equitable mortgage on the Project assets, pursuant to unattested Deed of Pledge, Declaration, Undertaking and other Financing Agreements, for the development of the Transmission Project
Disposed of
867
291/RC/2024
M/s Hindustan Power Exchange Ltd (HPX)
Petition under Section 66 of the Electricity Act read with Regulation 17(3) of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking approval of the Hon?ble CERC for proposed candidates for appointment as Independent Director on the Board of Hindustan Power Exchange Ltd.
Disposed of
868
286/MP/2024
RAJGARH TRANSMISSION LIMITED (RTL)
Petition by Rajgarh Transmission Limited under Section 17 of the Electricity Act 2003 readwith Clause 11.6 of the Security Trustee Agreement dated 25.06.2024 alongwith Article 15 of the Transmission Service Agreement dated 02.12.2021 for grant of approval in relation to change/ substitution of the Existing Lender(s) already approved by this Hon?ble Commission vide its order dated 10.03.2023 in Petition No. 10/MP/2023, with the New Lender.
Disposed of
869
283/AT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Inter-State Transmission System (ISTS) Solar PV Power Projects with 600 MW/1200 MWh Energy Storage Systems (ESS) and selected through competitive bidding process (SECI-ISTS-XV) as per the guidelines of the Government of India
Disposed of
870
282/MP/2024
Halvad Renewables Private Limited (HRPL)
Petition under Section 79 of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 along with Regulation 65-68 of the CERC (Conduct of Business) Regulations, 2023 seeking reliefs(s) against the Central Transmission Utility of India Limited in connection with the 160 MW Connectivity at Koppal District in State of Karnataka, granted to the Petitioner
Disposed of
871
281/TD/2024
REC Power Development and Consultancy Limited (RECPDCL)
Application for grant of inter-state trading license in Category-I
Disposed of
872
276/MP/2024
Maharashtra State Electricity Distribution Company Limited (MSEDCL)
Petition under section 79(1)(f) of the Electricity Act, 2003 seeking quashing of invoices raised by the Respondent No. 1 on the Petitioner for being void, illegal and non-est, and seeking appropriate directions against the Respondent No. 1 to withdraw the invoices uploaded on the PRAAPTI portal and restraining it from issuing or uploading any further invoices on the said portal and from taking any coercive actions in furtherance of such invoices, including by way of seeking regulation of open access under the Electricity (Late Payment Surcharge and Related Matters) Rules, 2022.
Disposed of
873
275/MP/2024
JUNIPER GREEN ENERGY PRIVATE LIMITED
Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, filed pursuant to the liberty granted by this Hon?ble Commission vide order dated 02.08.2024 in Petition No. 193/AT/2024, seeking declaration that (i) Petitioner?s bid dated 17.09.2023 stands expired on 30.06.2024 and Petitioner is not required to execute PPA with Respondent No. 1 and (ii) directions to Respondent No. 2 for return of the Bank Guarantee deposited by Petitioner towards Earnest Money Deposit.
Disposed of
874
6/SM/2024
Suo Motu
Directions by the Commission to the Power Exchanges in accordance with the Regulation 27(1) of the Power Market Regulation, 2021
Disposed of
875
274/AT/2024
SJVN LIMITED (SJVNREIA)
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 1500 MW ISTS-connected Solar PV Power Projects (Solar-1) Anywhere in India under Tariff-Based Competitive Bidding.
Disposed of
876
273/MP/2024
Layer Hybren Private Limited (LHPL)
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT READ WITH APPLICABLE PROVISIONS OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 ALONG WITH REGULATION 65 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 2023, SEEKING RELIEF(S) AGAINST CENTRAL TRANSMISSION UTILITY OF INDIA LIMITED IN CONNECTION WITH THE IN-PRINCIPLE GRANT OF CONNECTIVITY FOR 140 MW TO THE PETITIONER HEREIN AT DAVANGERE DISTRICT IN STATE OF KARNATAKA,
Disposed of
877
271/MP/2024
ALTRA XERGI POWER PRIVATE LIMITED (AXPPL)
PETITION UNDER SECTION 79(1) (C) AND 79 (1) (F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023
Disposed of
878
270/MP/2024
LANCO KONDAPALLI POWER LIMITED (LANCOKONDAPALLI)
Petition under Section 79, including Section 79 (1)(c) of the Electricity Act 2003 read with Regulation 41 and 42 of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking directions upon the Central Transmission Utility of India Limited to grant/ issue GNA to the Petitioner by deferring the furnishing of Conn-BG till 30.06.2025
Disposed of
879
27/RP/2024 in 377/MP/2022
Khetri Transco Limited
PETITION UNDER SECTION 94 (1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 52 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023  SEEKING REVIEW OF THE ORDER DATED 19.05.2024 PASSED BY THIS HON?BLE COMMISSION IN PETITION NO. 377/MP/2022.
Disposed of
880
268/AT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Wind Solar Hybrid Power Projects (Tranche � VIII) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India
Disposed of
881
264/MP/2024
NHPC LTD
Application under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2021-22 in respect of Chutak Power Station
Disposed of
882
263/MP/2024
DHARIWAL INFRASTRUCTURE LIMITED (DIL)
Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Article 10 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 along with Addendum No. 1 dated 20.12.2013, as well as the Order of this Hon�ble Commission dated 13.08.2021 in Petition No. 06/SM/2021 and Order dated 08.01.2024 in Petition No. 261/MP/2022, seeking approval of the final Capital Cost of the De-NOx System and the Auxiliaries and determination of the Supplementary Tariff on account of the same.
Disposed of
883
262/MP/2024
WR-NR Power Transmission Limited (WRNRPTL)
Petition under Sections 63 and 79 of the Electricity Act, 2003 for relief under Force Majeure, (Article 11) and Change in Law, (Article 12) of Transmission Service Agreement dated 27.04.2017, related to NEW WR-NR 765 kV Inter-Regional Corridor.
Disposed of
884
26/RP/2024 in 249/MP/2023
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 94(1)(F) OF THE ELECTRICITY ACT, 2003 READ WITH ORDER 47 RULE 1 OF THE CODE OF CIVIL PROCEDURE, 1908 ALONG WITH CHAPTER VII � REGULATION 52 AND 54, 65 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023 FOR REVIEW OF THE ORDER DATED 16.05.2024 PASSED IN PETITION NO. 249/MP/2023
Disposed of
885
259/MP/2024
Acme Cleantech Solutions Pvt Ltd
PETITION UNDER SECTION 79 (1)(c) OF THE ELECTRICITY ACT, 2003 READ WITH CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022.
Disposed of
886
25/RP/2024 in 387/GT/2020
NTPC Limited
Review of the order dated 19.05.2024 passed by the Hon'ble commission in petition no 387/GT/2020 in Talcher STPS-I (1000 MW) for the truing up period of 2014-19.
Disposed of
887
256/AT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for the adoption of the tariff of 1500 MW Solar Power Projects (Tranche XIV) connected to the Inter0State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines dated 28.07.2023 of the Ministry of Power, Government of India
Disposed of
888
255/AT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for the adoption of the tariff of 1500 MW Solar Power Projects (Tranche XIII) connected to theatre-State Transmissions System (ISTS) and selected through competitive bidding process as per the guidelines dated  of the Ministry of Power, Government of India as amended from time to time
Disposed of
889
253/MP/2024
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition under Section 79 of the Electricity Act, 2003 read with Clause 7 of the Letter of Intent
dated 14.01.2016 issued by Brihan Mumbai Electric Supply and Transport Undertaking
(BEST) to Tata Power Trading Company Ltd. seeking directions of payment of late payment
surcharge on account of delay by BEST in honoring the invoice(s) raised by Petitioner
towards claiming additional expenditure incurred by it on account of increase in Clean
Energy Cess (CEC) and interest thereupon.
Disposed of
890
251/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission tariff for 2019-24  tariff block for 07 Nos of assets (OPGW links along with associated communication equipment) under ?Establishment of Communication system under Expansion/ Up gradation of SCADA/ EMS System at SLDCs of Eastern Region (BSPTCL).
Disposed of
891
24/RP/2024 in 563/GT/2020
NTPC Limited
Review of the Order dated 24.04.2024 passed by this Hon�ble Commission in Petition No. 563/GT/2020 titled as �NTPC Limited v. AP Eastern Power Distribution Company Limited & Ors.
Disposed of
892
246/MP/2024
Reliance Industries Limited (RIL)
Petition under Section 79 of the Electricity Act, 2003, read with Section 38 and Regulations 4.1, 5.6 and 17.1(iii) of the General Network Access Regulations, 2022, thereby imploring this Hon?ble Commission to exercise its regulatory powers, for the purpose of facilitating the Petitioner to obtain General Network Access for the Petitioner?s Petrochemical Plant located at Dahej, Gujarat at the DGEN Switchyard and DGEN dedicated Transmission Line of Torrent Power Limited.
Disposed of
893
23/RP/2024 in 450/GT/2020
NTPC Limited
Review of the Order dated 16.04.2024 in Petition No. 450/GT/2020 in respect of revision of tariff of Tanda Stage-I (440 MW) for the period from 01.04.2014 to 31.03.2019
Disposed of
894
244/MP/2024
DB Power Limited (DBPL)
Petition under Section 142 read with Section 146 of the Electricity Act 2003, seeking execution/compliance of the order dated 30.12.2023, passed by this Hon�ble Commission in Petition No. 26/MP/2023, by the Respondent No. 1/ PTC India Ltd.
Disposed of
895
22/RP/2024 in 96/GT/2020
Punjab State Power Corporation limited (PSPCL)
PETITION UNDER SECTION 94(1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 14 (11) AND 52 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023 SEEKING REVIEW OF THE ORDER DATED 31.03.2024 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 96/GT/2024
Disposed of
896
242/MP/2024
Adani Renewable Energy Holding Seventeen Limited (AREJ17L)
Petition under Sections 79 of the Electricity Act, 2003 seeking for quashing of the 3 Bills/ Invoices dated (i) 22.03.2024; (ii) 22.03.2024 and (iii) 02.04.2024 issued by the Central Transmission Utility of India Limited (CTUIL), cumulatively of Rs. 2,62,71,559/- and for a declaration that the Petitioner has no liability towards payment of transmission charges corresponding to its Long Term Open Access/ General Network Access Quantum of 600 MW.
Disposed of
897
21/RP/2024 in 54/MP/2024
Khandukhal Rampura Transmission Limited (KRTL)
REVIEW PETITION UNDER SECTION 94(1)(F) OF ELECTRICITY ACT, 2003 OF READ WITH REGULATION 52 OF THE CENTRAL ELECTRICITY REGULATION COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023, CHALLENGING THE ORDER PASSED IN PETITION NO 54/MP/2024 BEFORE LD. CENTRAL ELECTRICITY REGULATORY COMMISSION
Disposed of
898
241/MP/2024
BOREAS RENEWABLE ENERGY PRIVATE LIMITED
Petition under Section 79(1)(f) of the Electricity Act seeking return of Payment of Order Instrument given under the Power Purchase Agreement dated 05/04/2019 entered into between the Petitioner and the Respondent No. 1 for supply of power from its Wind Power Project
Disposed of
899
20/RP/2024 in 114/MP/2023
Central Transmission Utility (CTU)
Review of Order dated 30.04.2024 in Petition No 114/MP/2023
Disposed of
900
238/MP/2024
UDUPI POWER CORPORATION LTD (UPCL)
Clarification Petition under Section 79(1)(f) and Section 94 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Section 151 of Code of Civil Procedure seeking clarification of order dated 13.1.2023 passed by this Commission in Petition No. 155/MP/2019.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
901
237/AT/2024
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process regarding selection of Hybrid Power Generators for Supply of 1000 MW power ISTS-Connected Wind-Solar Hybrid Power Projects Anywhere in India (NTPC-Tranche-V) on Build-Own-Operate (BOO) basis.
Disposed of
902
236/TD/2024
Juniper Green Power Trading Private Limited (JGPTPL)
Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license.
Disposed of
903
235/AT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 900 Wind Solar Hybrid Power Projects (Tranche � VII) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India
Disposed of
904
234/AT/2024
Khavda IV-E2 Power Transmission Limited KIVE2PTL
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Khavda IV-E2 Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
905
233/TL/2024
Khavda IV-E2 Power Transmission Limited KIVE2PTL
Application under Section 14 & 15 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 Khavda IV-E2 Power Transmission Limited
Disposed of
906
231/MP/2024
Khandukhal Rampura Transmission Limited (KRTL)
Petition under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 along with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking appropriate reliefs with regard to extension of scheduled commissioning date and stay off any coercive measures.
Disposed of
907
4/SM/2024
Suo Motu
Revision of the mechanism as set out in the order dated August 13, 2021, in Suo-Motu Petition No. 6/SM/2021  for recovery through tariff of the expenditure incurred on account of installation of emission control system by the generating companies in compliance of the revised emission standards of the Ministry of Environment, Forest & Climate Change, Government of India for the electricity supplied by the Coal based Thermal Power Generating station whose tariff is determined through competitive bidding under section 63 of the Electricity Act, 2003
Disposed of
908
230/MP/2024
NEEMRANA II KOTPUTLI TRANSMISSION LIMITED (N2KTL)
Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of the Petitioner in favour of the Security Trustee, Respondent No. 2 for the benefit of the Lender.
Disposed of
909
229/TL/2024
NERES XVI POWER TRANSMISSION LIMITED (NERESXVI)
Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 r/w Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking grant of Transmission License to NERES XVI Power Transmission Limited.
Disposed of
910
228/AT/2024
NERES XVI POWER TRANSMISSION LIMITED (NERESXVI)
Petition under Section 63 of the Electricity Act, 2003 seeking adoption of Transmission Tariff discovered pursuant to tariff based competitive bidding with respect to development and operation of �Transmission Scheme for North Eastern Region Expansion Scheme-XVI (NERES-XVI)�.
Disposed of
911
226/AT/2024
NTPC Limited
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF OF 3000 MW RENEWABLE ENERGY (RE) POWER PROJECTS CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH A COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES DATED 09.06.2023 OF THE MINISTRY OF POWER, GOVERNMENT OF INDIA AS AMENDED FROM TIME TO TIME
Disposed of
912
225/TL/2024
Karur Transmission Limited (KTL)
Application under Section-14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for Grant of separate Transmission License for Augmentation of 2x500 MVA, 400/230kV transformation capacity (3rd & 4th ICTs) at Karur PS on Regulated Tariff Mechanism (RTM) route
Disposed of
913
224/AT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for the adoption of the tariff of 1175 MW Wind Power projects (Tranche-XVI) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the Guidelines dated 26.07.2023 of the Ministry of Power, Government of India as amended from time to time.
Disposed of
914
223/AT/2024
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for procurement of power from the 1500 MW ISTS-Connected Solar PV Power Projects as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects, MOP, GOI dated 28.07.2023 and its amendments thereof.
Disposed of
915
222/AT/2024
NTPC Limited
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF OF 1500 MW WIND-SOLAR HYBRID POWER PROJECTS CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH A COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES DATED 21.08.2023 OF THE MINISTRY OF POWER, GOVERNMENT OF INDIA AS AMENDED FROM TIME TO TIME
Disposed of
916
221/MP/2024
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 72 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for seeking ?in principle? approval of additional capital expenditure for Implementation of Enterprise Resource Planning (ERP) Solution of  SAP ERP Project in DVC
Disposed of
917
220/MP/2024
Adani Power Limited (APL)
Adjudication of disputes related to legitimate dues payable to Adani Power Limited (Formerly known as Udupi Power Corporation Limited) towards differential energy charge for the period June & July 2021.
Disposed of
918
219/MP/2024
Central Transmission Utility (CTU)
PETITION UNDER REGULATION 111-113 OF THE CENTRAL ELECTRICITY
REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 1999
SEEKING DIRECTIONS FROM THIS LD. COMMISSION ON ISSUES PERTAINING
TO CHANGE IN SOURCE ON BEHALF OF PETITIONER, CENTRAL TRANSMISSION
UTILITY OF INDIA LIMITED
Disposed of
919
218/MP/2024
Central Transmission Utility (CTU)
PetitionUNDER REGULATION 111-113 OF THE CENTRAL ELECTRICITY
REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 1999
SEEKING DIRECTIONS FROM THIS LD. COMMISSION ON ISSUES PERTAINING
TO CHANGE IN SOURCE ON BEHALF OF RESPONDENT NO. 1, CENTRAL
TRANSMISSION UTILITY OF INDIA LIMITED
Disposed of
920
216/MP/2024
Renew Solar Power pvt Ltd (RSPPL)
Petition under Section 79 of the Electricity Act, 2003 challenging the levy of Bills of Supply for Bilateral Charges raised by Central Transmission Utility of India Ltd. being contrary to the CERC (Sharing of Inter-State Transmission Charges and losses) Regulations, 2020 and CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022.
Disposed of
921
215/TL/2024
Ramgarh New Transmission Limited (RNTL)
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) Regulations, 2009 for amendment of existing RTM Transmission License to POWERGRID Ramgarh Transmission Limited for Implementation of 1 no. of 220 kV line bay at 400/220 kV Fatehgarh-III PS (Sec-1) for interconnection of BESS of JSW Renew Energy Five Ltd.
Disposed of
922
214/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
ESTABLISHMENT OF STATE-OF-THE-ART UNIFIED CENTRALIZED NETWORK MANAGEMENT SYSTEM U-NMS FOR NORTHERN REGION (NR) ISTS AND STATE UTILITY COMMUNICATION NETWORK
Disposed of
923
212/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Seven No. of Assets under �Provision of Spare ICT�s in Northern region �.
Disposed of
924
210/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations?2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Asset under ?Transmission System for Power evacuation from ARUN-3 (900MW) HEP, NEPAL of M/s SAPDC ? Indian Portion'' in Eastern Region.
Disposed of
925
18/RP/2024 in 10/TT/2019
Karnataka Power Transmission Corporation Limited (KPTCL)
Review the Order dated 21.06.2023 in Petition No. 10/TT/2019 to the extent of line length and commercial operation date of Asset XXIV as declared by the APTRANSCO.
Disposed of
926
209/MP/2024
Nuclear Power Corporation of India Ltd. (NPCIL)
Anticipated delay in Commissioning of Unit#7 of 2*700 MWe Rajasthan Atomic Power Project -7&8 (RAPP-7) , Nuclear Power Corporation of India Ltd (NPCIL)
Disposed of
927
208/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Asset-1: 1 no. 400kV Bay at 765/400kV Kurnool (New) Substation under implementation of 1 no. 400kV Bay at 765/400kV Kurnool (New) Substation in Southern Region
Disposed of
928
206/MP/2024
SolarOne Energy Private Limited
PETITION UNDER SECTION 79 & 94 OF THE ELECTRICITY ACT READ WITH APPLICABLE PROVISIONS OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 ALONG WITH REGULATION 65-69, 111-113 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 1999, SEEKING RELIEF(S) AGAINST CENTRAL TRANSMISSION UTILITY OF INDIA LIMITED IN CONNECTION WITH THE 300 MW CONNECTIVITY AT GADAG DISTRICT IN STATE OF KARNATAKA, GRANTED TO THE PETITIONER HEREIN AND ALSO SEEKING HUMBLE INDULGENCE OF THIS HON�BLE COMMISSION CONCERNING CLARIFICATION ON CERTAIN ASPECTS OF THE ORDER DATED 21.04.2024 ISSUED IN PETITION NO. 291/MP/2023 AND CONSEQUENTIALLY SEEK AN EXTENSION OF TIME FOR COMPLIANCE WITH CERTAIN LIMITED DIRECTION(S).
Disposed of
929
202/MP/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 79(1) (b) READ WITH SECTION 63 OF THE ELECTRICITY ACT, 2003 TO PLACE ON RECORD SUBSEQUENT DEVELOPMENTS AFTER PASSING OF THE ORDER DATED 02.04.2022 BY THIS HON?BLE COMMISSION IN PETITION NO. 286/AT/2021 FOR THE ADOPTION OF TARIFF OF SOLAR POWER PROJECTS OF 8900 MW CONNECTED TO INTER-STATE TRANSMISSION SYSTEM LINKED WITH SETTING-UP OF SOLAR MANUFACTURING PLANT, SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES DATED 03.08.2017 OF THE CENTRAL GOVERNMENT AS AMENDED FROM TIME TO TIME .
Disposed of
930
201/AT/2024
Kallam Transco Limited (KTL2)
Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges of the ?Western Region Network Expansion Scheme in Kallam area of Maharashtra? being established by the Petitioner.
Disposed of
931
200/TL/2024
Kallam Transco Limited (KTL2)
Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking grant of Transmission License for Kallam Transco Limited.
Disposed of
932
199/MP/2024
Fatehgarh III Transmission Limited (Fategarh3)
Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 read with Articles 15.2.2, 15.2.3 and 15.3.2 of the Transmission Service Agreement dated 02.08.2023 seeking approval for creation of security interest over the assets of the Petitioner in favour of IDBI Trusteeship Services Limited, the Security Trustee for the Lenders.
Disposed of
933
198/MP/2024
SolarOne Energy Private Limited
PETITION UNDER SECTION 79 & 94 OF THE ELECTRICITY ACT READ WITH APPLICABLE PROVISIONS OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 ALONG WITH REGULATION 65-69, 111-113 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 1999, SEEKING RELIEF(S) AGAINST CENTRAL TRANSMISSION UTILITY OF INDIA LIMITED IN CONNECTION WITH THE 300 MW CONNECTIVITY AT GADAG DISTRICT IN STATE OF KARNATAKA, GRANTED TO THE PETITIONER HEREIN AND ALSO SEEKING HUMBLE INDULGENCE OF THIS HON�BLE COMMISSION CONCERNING CLARIFICATION ON CERTAIN ASPECTS OF THE ORDER DATED 21.04.2024 ISSUED IN PETITION NO. 292/MP/2023 AND CONSEQUENTIALLY SEEK AN EXTENSION OF TIME FOR COMPLIANCE WITH CERTAIN LIMITED DIRECTION(S).
Disposed of
934
197/MP/2024
Government of Sikkim Energy & Power Department (E&PDepttGoS)
Relaxation under the Regulation 17.1(iii) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 exercising the power under Regulation 41 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and allow connectivity from PGCIL, Samardong Pooling Station for power supply to the Rangpo railway yard for the upcoming Sivok-Rangpo New Broad Gauge Railway project
Disposed of
935
196/MP/2024
Solairepro Urja Private Limited
Petition under Section 79 of the Electricity Act, 2003 and Regulations 1.5(iv), 5.2(u) and 6.5(11) of the CERC (Indian Electricity Grid Code) Regulations, 2010 read with Regulations 49(1)(f)(iii), 49(3)(a)(A)(ii)(III), 49(3)(a)(A)(iii)(II) and 56(k) of the CERC (Indian Electricity Grid Code) Regulations, 2023 and Rule 3 of the Electricity (Promotion of Generation of Electricity from Must-Run Power Plant) Rules, 2021 seeking directions to State Load Dispatch Centre to implement the Must Run status accorded to the Petitioner�s Solar Power Project in letter and spirit and to compensate the Petitioner for generation loss for unlawful and arbitrary curtailment of generation from Petitioner�s Solar Project.
Disposed of
936
193/AT/2024
DAMODAR VALLEY CORPORATION (DVC)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF OF RS. 3.58/UNIT FROM 50 MW WIND POWER PROJECT OF M/S. JUNIPER GREEN ENERGY PRIVATE LIMITED AND TARIFF OF RS. 3.59/UNIT FROM 50 MW WIND POWER PROJECT OF M/S. AVAADA ENERGY PRIVATE LIMITED, FILED ON BEHALF OF DAMODAR VALLEY CORPORATION.
Disposed of
937
3/SM/2024
Suo Motu
Directions by the Commission to the Power Exhanges registered under the Central Electricity Regulatory Commission (Power Market) Regulations, 2021
Disposed of
938
192/MP/2024
ACME Solar Holdings Ltd. (ASHL)
Petition under Section 79 (1)(c) of the Electricity Act, 2003 read with read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking exercise of this Hon�ble Commission�s �Power to Relax� and �Power to Remove Difficulty� and to declare that ASSPL / Petitioner No. 2 fulfils all conditions for utilisation of Connectivity dated 10.05.2022 under Regulation 5.8(xi)(b) of Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 in light of Order dated 21.04.2024.
Disposed of
939
191/MP/2024
R.K.M Powergen Private Limited (RKMPPL)
Petition under Section 79, including Sections 79 (1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, read with Article 10 of the PPA dated 15.02.2016 executed between RKM Powergen Private limited and the Uttar Pradesh Power Corporation Limited, seeking in-principle approval for the estimated cost to be incurred installation of FGD system and hold an declare the occurrence which is due to Ministry of Power Notification dated 07.12.2016 as a change in law event within the meaning of Article 10 of the above PPA.
Disposed of
940
189/MP/2024
Beempow Energy Private Limited
The present Petition has been filed by the Petitioner i.e., M/s Beempow Energy Private Limited (?Petitioner?) under Section 79(1)(b) & (f) of the Electricity Act, 2003 (?EA, 2003?/?Act?) read with Chapter IV of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 (?COB Regulations?) and Article 17 of the Tripartite Power Purchase Agreement dated 25.11.2021  executed between the Petitioner, Rewa Ultra Mega Solar Limited (?RUMSL?) and The President of India through West Central Railways (?West Railways?) and Tripartite Power Purchase Agreement dated 25.11.2021 executed between the Petitioner, RUMSL and the Madhya Pradesh Power Management Company Limited (?MPPMCL?) (collectively referred to as the ?PPAs?) seeking an appropriate adjustment/compensation to offset financial/commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5% to 12%/18% by way of Notification No. 8/2021- Central Tax (Rate) and Notification No. 8/2021- Integrated Tax (Rate) dated 30.09.2021 as a Change in Law Event, and consequently devise an appropriate mechanism for compensation to the Petitioner alongwith carrying costs and interest on carrying cost.
Disposed of
941
188/MP/2024
KSK Mahanadi Power Company Limited (kskmahanadi)
Petition under section 79 (1) (b) for approval of the amendment of tariff and PPA on
account of allocation of coal linkage under the SHAKTI scheme of the Government of
India
Disposed of
942
187/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for �Provision of SPARE ICTs� in Eastern Region
Disposed of
943
186/TT/2024
Power Transmission Corporation of Uttarakhand Limited (PTCUL)
Approval under Sections 61, 62, 79 (1)(c) and 79 (1)(d) of the Electricity Act, 2003, Regulation-86 of CERC (Conduct of Business) Regulations, 1999, CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for approval of True Up from CoD to FY 2018-19 and Determination of Tariff for FY 2019-24 period for 400 kV Substation Srinagar (Asset-1:- 400/220 kV 02X03X105 ICT, 220/132 kV 02X160 MVA ICT along with bays  and Asset-2:- 1X80 MVAR Reactor) (Deemed ISTS) under UITP Scheme.
Disposed of
944
185/TT/2024
POWERGRID Southern Interconnector Transmission System Limited (PSITSL)
Approval under Regulation 23 of CERC (Conduct of Business) Regulations,2023 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from Actual DOCO to 31-03-2024 for 
Asset-1: 765kV Spare (1-ph) Reactor unit at 765kV Chilakaluripeta Substation and   
Asset-2: Scheme to bypass NGR to use Switchable line reactor as Bus reactor at 765kV Chilakaluripeta Substation in Southern Region.
Disposed of
945
184/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Asset:-1: 1x500MVA, 400/220kV ICT along with associated bays at Kurukshetra (PG) Substation and Asset:-2: 1x500MVA, 400/220kV ICT along with 400kV & 220kV Bays at Patiala (PG) Substation under �Augmentation of Transformation Capacity at 400/220kV Kurukshetra (PG) & Patiala (PG) Substation�.
Disposed of
946
183/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Asset: 1 no. 220kV Line bay (209) for Termination of Gola (UP) - Shahjahanpur (PG) Ckt-1 at Shahjahanpur (PG) 400/220kV Substation under �Implementation of 220kV Bay at Shahjahanpur (PG) 400/220kV Substation�.
Disposed of
947
182/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from Proposed DOCO to 31-03-2024 for Transmission Assets: Asset-1: - 4 nos. of 220kV line bays at Khatkar (Jind) substation for LILO of both circuit of 220kV Jind HVPNL to PTPS D/C line at 400kV PGCIL Khatkar (Jind) substation and Asset-2:- 2 nos. of 220kV line bays at Naggal (Panchkula) substation for 220kV D/C line from 400kV PGCIL (Panchkula) to proposed 220kV substation Sadhaura under �220kV Bays at 400kV Substation PG Khatkar (Jind) & Naggal (Panchkula) Substation�
Disposed of
948
181/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset -1 02 No, 420 kV, 3-phase 63MVAr Switchable Line Reactor one in each circuit of Silchar (POWERGRID) ? Imphal (POWERGRID) 400 kV D/C line at Imphal end and Asset-2 100 MVA, 220/132 kV ICT (3rd) along with associated bays at Salakati Sub-station under Project ? " North Eastern Region Strengthening Scheme-XI".
Disposed of
949
179/TD/2024
ENFINITY GLOBAL POWER MANAGEMENT PRIVATE LIMITED (EGPMPL)
Petition under Section 15(1) of the Electricity Act, 2003 read with Regulation 6(1) of CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 for grant of Category V trading license for inter-State trading of electricity in all States and Union Territories of India.
Disposed of
950
178/TL/2024
WRSS XXI (A) Tranco Limited (WRSS21A)
Application under Section-14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for Grant of separate Transmission License for Augmentation of transformation capacity at 765/400 kV Lakadia S/s (WRSS XXI(A) Transco Ltd) in Gujarat � Part A on Regulated Tariff Mechanism (RTM) route
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
951
176/TL/2024
POWERGRID Parli Transmission Limited (PPTL)
Application 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) Regulations, 2009 for grant of separate Transmission License to POWERGRID Parli Transmission Limited for implementation of 400 kV line bay at 765/400 kV Parli (New) S/s for interconnection of RE project through ?Regulated Tariff Mechanism? (RTM) mode
Disposed of
952
175/GT/2024
DAMODAR VALLEY CORPORATION (DVC)
Petition under Sections 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 along with "CERC (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020" for determination of levelized tariff for "8 MW Ground Mounted Solar Photo Voltaic Power Project" at DVC Panchet, West Bengal.
Disposed of
953
174/MP/2024
BSES YAMUNA POWER Ltd. (BYPL)
Petition Under Section 79 (I) (f) of the Electricity Act, 2003
Disposed of
954
173/MP/2024
Powerpulse Trading Solutions Limited (formerly Adani Enterprises Ltd.) AEL
Application under Section 17(3) of the Electricity Act, 2003 readwith Regulation 9(21) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 and other applicable Regulations seeking approval of this Hon?ble Commission to transfer the inter-state trading license held by the Applicant to Adani Energy Solutions Limited.
Disposed of
955
172/TL/2024
Ananthpuram Kurnool Transmission Limited (AKTL)
Application 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) Regulations, 2009 for grant of separate Transmission License to POWERGRID Ananthpuram Kurnool Transmission Limited for Implementation of 3 nos. of 400kV line bays at Ananthpuram PS for integration of RE generation projects under ?Regulated Tariff Mechanism? (RTM) mode?.
Disposed of
956
170/TD/2024
Saranyu Power Trading Private Limited (SPTPL)
Down-gradation of Inter-State Trading License under the Central Electricity Regulatory Commission
(Procedures, Terms and Conditions for Grant of trading license and other related matters) Regulations,
2020 ("2020 Regulations")
Disposed of
957
168/TL/2024
KPS2 TRANSMISSION LIMITED
Application 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) Regulations, 2009 for grant of separate Transmission License to POWERGRID KPS2 Transmission System Limited for Inter connection of RE developer?s Dedicated Transmission Line at Khavda Pooling station-2 (KPS-2) under ?Regulated Tariff Mechanism? (RTM) mode?.
Disposed of
958
166/MP/2024
Beawar Transmission Limited (BTL)
Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for creation of security interest
Disposed of
959
163/MP/2024
Fatehgarh III Beawar Transmission Limited (F3BTL)
Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of the Petitioner in favour of the Security Trustee, Respondent No. 2 for the benefit of the Lender
Disposed of
960
162/MP/2024
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
PETITION UNDER SECTIONS 61, 62, 64 AS READ WITH SECTION 79(1)(A) OF THE ELECTRICITY ACT, 2003, AND THE PROVISO TO REGULATION 3(73) AS READ WITH REGULATION 27 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2019, AND REGULATION 65 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023 FOR APPROVAL OF PROPOSAL FOR LIFE EXTENSION BEYOND THE USEFUL LIFE IN RESPECT OF THE 291 MW ASSAM GAS BASED POWER STATION OF NORTH EASTERN ELECTRIC POWER CORPORATION
Disposed of
961
161/MP/2024
Reliance Industries Limited (RIL)
Petition under Section 79 of the Electricity Act, 2003, read with Section 38 and Regulations 15.1 and 23.1 readwith 4.1 and 17.1 of the General Network Access Regulations, 2022, thereby imploring this Hon?ble Commission to exercise its regulatory powers, for the purpose of facilitating the Petitioner?s subsidiaries and group companies in utilizing the existing GNA/ connectivity of the Petitioner at Jam Khambhaliya ISTS substation, in part or full
Disposed of
962
160/MP/2024
RENEW SURYA OJAS PRIVATE LIMITED
Petition under Section 79 of the Electricity Act, 2003 challenging levy of penalty by Southern Regional Power Committee for alleged deviation by Renew Surya Ojas Private Limited from the schedule, being contrary to Central Electricity Regulatory Commission (Deviation settlement mechanism and related matters) Regulations, 2022.
Disposed of
963
159/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission tariff from DOCO to 31.03.2024 under Establishment of Fibre Optic Communication System in Western Region under Master Communication Plan (Additional Requirement)?
Disposed of
964
157/MP/2024
Lakadia Vadodara Transmission Projects Limited (LVTPL)
Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of the Petitioner in favour of the Security Trustee, Respondent No. 4
Disposed of
965
156/TL/2024
WARORA-KURNOOL TRANSMISSION LIMITED (WKTL)
Application for Amendment of Transmission Licence of Warora Kurnool Transmission Limited granted u/s 14 & 15 of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009.
Disposed of
966
154/AT/2024
NHPC LTD
Petition under Section 63 of the Electricity Act, 2003 for adoption of usage charges for 1000 MW Solar Photovoltaic (PV) Power Stations connected to the Inter-State Transmission System and selected through competitive bidding process under Central Public Sector Undertaking (CPSU) Scheme Phase-II (Tranche-III) dated 05.03.2019 as per the Standard Bidding Guidelines of Ministry of Power dated 03.08.2017
Disposed of
967
152/MP/2024
HIMACHAL PRADESH STATE ELECTRICITY BOARD LIMITED (HPSEBL)
PETITION UNDER SECTION 79, 66, AND OTHER APPLICABLE PROVISIONS OF THE ELECTRICITY ACT, 2003 READ WITH CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS FOR RECOGNITION AND ISSUANCE OF RENEWABLE ENERGY CERTIFICATE FOR RENEWABLE ENERGY GENERATION) REGULATIONS, 2010 SEEKING DIRECTION FOR ISSUANCE OF RENEWABLE ENERGY CERTIFICATE FOR THE PERIOD FY 2019-20, FY 2020-21, AND FY 2021-22
Disposed of
968
151/MP/2024
UDUPI POWER CORPORATION LTD (UPCL)
Petition Under Section 142 of the electricity Act 2003 seeking implementation of CERC Order dated 13.01.2023 in Petition Nos. 160/GT/2012, 7/GT/2016 & 251/GT/2017).
Disposed of
969
150/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset 1: Conversion of 240 MVAr Non-switchable Line reactor at Raipur PS (associated with Raipur PS-Champa PS 765kV Ckt- 1) into Switchable Line reactor along with NGR bypass arrangement  and Asset 2: Conversion of 240 MVAr Non-switchable Line reactor at Raipur PS (associated with Raipur PS-Champa PS 765kV Ckt- 2) into Switchable Line reactor along with NGR bypass arrangement under �Western Region Expansion Scheme- XXIV (WRES-XXIV)� in Western Region
Disposed of
970
149/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for 2 nos. of 400kV line bays at Padghe (PG) GIS for termination of Padghe (PG) � Kharghar 400 kV D/c (quad) line under Western Region System Strengthening Scheme � XIX
Disposed of
971
148/MP/2024
M/s Hindustan Power Exchange Ltd (HPX)
Petition under Section 66 of the Electricity Act read with Regulation 17(12), 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking additional time period for meeting the compliances as set out under Regulation 17 of the said Regulations.
Disposed of
972
147/AT/2024
SOLAPUR TRANSMISSION LIMITED (STL)
Petition under section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system to be implemented by Solapur Transmission Limited.
Disposed of
973
146/TL/2024
SOLAPUR TRANSMISSION LIMITED (STL)
Petition under section 14, 15 and 79(1) (e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for grant of transmission license to Solapur Transmission Limited for establishing Inter-state Transmission system for evacuation of power from RE Projects in Solapur (1500 MW) SEZ in Maharashtra.
Disposed of
974
145/MP/2024
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition under 79(1)(b) and 79(1)(f) for approval of the discount in tariff on account of allocation of coal linkage under the SHAKTI Scheme of the Government of India
Disposed of
975
144/MP/2024
Meghalaya Power Distribution Corporation Limited (MePDCL)
Petition under Section 19 of the Electricity Act, 2003 read with Regulation 9,19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020, seeking directions from this Hon?ble Commission to the Respondent for return of banking power as per Banking Agreement executed between the Petitioner and the Respondent and, for revocation of the inter-state trading license granted to M/S Kreate Energy (I) Private Limited (Formerly M/S Mittal Processors Private Limited)
Disposed of
976
14/RP/2024 in 197/GT/2017,364/GT/2020,3/GT/2021
NTPC Limited
PETITION UNDER SECTION 94(1) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 17 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999 and Section 114 read with Order 47, Rule 1 of the Civil Procedure Code.
Disposed of
977
140/MP/2024
Renew Solar Power pvt Ltd (RSPPL)
Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and Section 151 of the Code of Civil Procedure, 1908 seeking issuance of directions to CTUIL to grant of final connectivity.
Disposed of
978
138/AT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Pilot Projects of 500 MW/1000MWh Standalone Battery Energy Storage Systems in India under Tariff-Based Global Competitive Bidding (ESS-I) process as per the guidelines of the Government of India
Disposed of
979
137/GT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 79(1)(a), 62 and 64 of the Electricity Act, 2003 read
with Regulations 7 and 8 of the Central Electricity Regulatory Commission
(Terms And Conditions For Tariff Determination From Renewable Energy
Sources) Regulations, 2020 for determination of project specific tariff for
100 MW(AC)/155.02 MWp (DC) Solar PV power plant with 40/120 MWh of
Battery Energy Storage at Rajnandgaon, Chhattisgarh for a period of 25
years from Commercial Operation Date (?COD?) of the project.
Disposed of
980
136/GT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 79(1)(a), 62 and 64 of the Electricity Act, 2003 read with Regulations 7 and 8 of the Central Electricity Regulatory Commission (Terms And Conditions For Tariff Determination From Renewable Energy Sources) Regulations, 2020 for determination of project specific tariff in respect 1.7 MW Solar PV Power Plant with 1.4 MWh of battery energy storage system of Solar Energy Corporation Of India Limited at Union Territory, Lakshadweep of for a period of 25 years from actual cod of the project in terms of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020.
Disposed of
981
13/RP/2024 in 17/IA/2024 in 92/MP/2024
Indosol Solar Private Limited
PETITION UNDER SECTION 94 (1) (F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATIONS 17 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 27.02.2024 PASSED BY THIS HON�BLE COMMISSION IN IA (DIARY) NO. 105 OF 2024 IN PETITION (DIARY) NO. 89 OF 2024
Disposed of
982
135/AT/2024
Bhakra Beas Management Board (BBMB)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR THE CUMULATIVE CAPACITY OF 18 MW GROUND MOUNTED SOLAR PHOTO-VOLTAIC (PV) PROJECT CONNECTED TO THE BBMB INTER-STATE TRANSMISSION SYSTEM AND SELECTED THROUGH THE COMPETITIVE BIDDING PROCESS IN TERMS OF THE STANDARD BIDDING GUIDELINES DATED 03.08.2017 AND AMENDMENTS/CLARIFICATIONS THEREOF.
Disposed of
983
134/TL/2024
KPS1 TRANSMISSION LIMITED (KPS1TL)
Application under Section-14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Separate Transmission License to KPS1 Transmission Limited under RTM route
Disposed of
984
133/TL/2024
Western Transco Power Limited (WTPL)
Application under Section-14, 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for Grant of separate Transmission License for Supply and Installation of OPGW on existing Line 765/400kV Pune (PG)(GIS)-400kV Parli (PG) line which is to be LILOed at Kallam Substation under TBCB project namely Transmission System for Evacuation of Power from potential renewable energy zone in Osmanabad area (1 GW)  of Maharashtra on Regulated Tariff Mechanism (RTM) route
Disposed of
985
132/MP/2024
Reliance Industries Limited (RIL)
Petition under Section 79 of the Electricity Act, 2003, read with Section 38 and Regulations 4.1 and 5.6 of the General Network Access Regulations, 2022, thereby imploring this Hon�ble Commission to exercise its regulatory powers, for the purpose of facilitating the Petitioner to obtain connectivity of its Wind and Solar hybrid power plant of 254.5 MW to the ISTS/CTU network at nearest receiving sub-station located at Petitioner�s oil refinery located at 50 KMs from the project site i.e., Moti Khavadi, Jamnagar, Gujarat.
Disposed of
986
131/MP/2024
Mumbai Urja Marg Limited (MUML)
Petition under Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 read with Article 12 of the Transmission Service Agreement dated 07.12.2018 executed between Mumbai Urja Marg Limited/Petitioner and its Long-Term Transmission Customers, and Sections 61 and 63 of the Electricity Act, 2003, seeking verification of the calculation of the impact due to change in law events on the cost of implementation of the Petitioner?s transmission project, and consequent adjustment in the monthly transmission charges.
Disposed of
987
130/TD/2024
FUSIONX ASIA PACIFIC PRIVATE LIMITED (FXE)
Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 for grant of an inter-state trading license.
Disposed of
988
129/MP/2024
EIDPARRYINDIALIMITED
PETITION UNDER SECTION 79, 142 R/W SECTION 146 AND 149 OF THE ELECTRICITY ACT, 2003 AND REGULATION 111 AND 119 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 AGAINST THE RESPONDENT NO.1 FOR NON-COMPLIANCE WITH THE ORDER DATED 30.10.2023 PASSED BY THE HON?BLE COMMISSION IN PETITION NO. 230/MP/2022.
Disposed of
989
128/GT/2024
NTPC Green Energy Limited (NGEL)
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, 2023 along with Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020 for determination of project specific levelized tariff for 40 MW solar photo voltaic plants at Ayodhya, Uttar Pradesh.
Disposed of
990
12/RP/2024 in 391/GT/2020
GRIDCO LTD.
Review Petition under Section 94 (1) (f) of the Electricity Act, 2003 Read With Regulation 52, 53 And 54 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for Review of order dated 11.01.2024 passed by the Commission In Petition No. 391/GT/2020
Disposed of
991
127/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset 1: 01 No 400/220KV, 500 MVA ICT along with associated bays at Bhatapara substation under �Augmentation of 1x500 MVA, 400/220 kV ICT (3rd) at Bhatapara (PG)� in Western Region.
Disposed of
992
126/MP/2024
Gujarat Industries Power Company Ltd. (GIPCL)
Petition under Section 29(5) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
Disposed of
993
125/MP/2024
New Delhi Municipal Council (NDMC)
Petition under Sections 79(1)(f) of the Electricity Act, 2003 read with Regulation 17 of CERC (Terms and Conditions of Tariff), Regulations, 2019
Disposed of
994
123/MP/2024
NTPC Vidyut Vyapar Nigam Limited (NVVN)
Miscellaneous Petition seeking exercise of Power to Remove Difficulty under Regulation 42 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and under Section 178 (2) and 79 (1) (h) & (g) of the Electricity Act to remove difficulties AND amend certain provisions of the of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022
Disposed of
995
122/TL/2024
Fatehgarh IV Transmission Limited (FatehgarhIV)
Application under Section 14, 15, 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 seeking Transmission Licence to Fatehgarh IV Transmission Limited for the Transmission Project to be constructed through regulated tariff mechanism (RTM).
Disposed of
996
120/MP/2024
WRSR Power Transmission Limited (WSPTL)
Petition under Sections 17(3) & 17(4) of Electricity Act, 2003 seeking approval for creation of security interest over all of the Petitioner?s Assets in favour of Respondent No. 2 (as the Security Trustee acting for the benefit of the Lender) in respect of the Petitioner?s Project .
Disposed of
997
119/AT/2024
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for adoption of usage charges for 1990 MW Solar Photovoltaic (PV) Power Station (Tranche ?III) connected to the Inter-State Transmission System and selected through competitive bidding process under Central Power Sector Undertaking Scheme Phase-II dated 05.03.2019 as per the Standard Bidding Guidelines of MoP dated 03.08.2017.
Disposed of
998
118/AT/2024
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff for procurement of 1200 MW power from ISTS-Connected Solar PV Power Projects in India under Scheme for flexibility in Generation and Scheduling of Thermal/ Hydro Power Stations through bundling with Renewable Energy and Storage Power notified by Ministry of Power, Government of India vide its Gazette Notification dated 26.08.2022.
Disposed of
999
117/AT/2024
Bidar Transmission Limited (BTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bidar Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1000
116/TL/2024
Bidar Transmission Limited (BTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Bidar Transmission Limited
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1001
115/AT/2024
Sikar Khetri Transmission Limited (SKTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Sikar Khetri Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1002
114/TL/2024
Sikar Khetri Transmission Limited (SKTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Sikar Khetri Transmission Limited
Disposed of
1003
113/MP/2024
Khavda II-A Transmission Limited (KATL)
Petition under Sections 17(3) & 17(4) of Electricity Act, 2003 seeking approval for creation of security interest
Disposed of
1004
11/RP/2024 in 23/GT/2017
BHARTIYA RAIL BIJLEE COMPANY LTD. (BRBCL)
Review Petition in order dated 20.01.2024 in petition no. 23/GT/2017 for Nabinagar Thermal Power Project of BRBCL from COD of Unit#1 to 31.03.2019
Disposed of
1005
10/RP/2024 in 391/GT/2020
NTPC Limited
Petition for truing up of tariff of Farakka Super Thermal Power Station, Stage-III (500 
MW) for the period from 1.4.2014 to 31.3.2019, after truing up exercise
Disposed of
1006
110/MP/2024
Captive Power Producers Association (CPPA2019)
Revision in Methodology for estimation of electricity generated from biomass in co-generation power plant
Disposed of
1007
109/AT/2024
PACHORA POWER TRANSMISSION LIMITED (PPTL)
Petition under Section 63 readwith Section 79, including Section 79(1)(c) and (d) of Electricity Act, 2003 seeking adoption of Transmission Charges payable by Central Transmission Utility of India Ltd./ Respondent No. 1 for implementation of the ?Transmission system for Evacuation of Power from RE Projects in Rajgarh (1000 MW) SEZ in Madhya Pradesh-Phase II? by the Petitioner.
Disposed of
1008
108/TL/2024
PACHORA POWER TRANSMISSION LIMITED (PPTL)
Application under Section 14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking Transmission License for Pachora Power Transmission Ltd.
Disposed of
1009
105/MP/2024
SJVN Limited
Petition under section 79 (1) (k) read with Section 63 of the Electricity Act, 2003 along with Regulation 67 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions with respect to the Bid Evaluation and Selection of Bidders in terms of the Request for Selection Documents issued by SJVN Limited for selection of RE Power Developers for Supply of 1500 MW Firm and Dispatchable Power from ISTS- Connected Renewable Energy (RE) Power Projects with Energy Storage Systems in India under Tariff-based Competitive Bidding, on Build-Own Operate (BOO) basis With �Greenshoe Option� Of Additional capacity up to 1500 MW
Disposed of
1010
104/TT/2024
TRANSMISSION CORPORATION OF ANDHRA PRADESH LIMITED (APTRANSCO)
Determination of tariff for 4 Nos. interstate Transmission Lines namely 400kV Uravakonda - Veltoor I&II, 400 kV Kamavarapukota-Suryapeta I&II for 4 th Control Period i.e. from FY2019-20 to FY 2023-24.
Disposed of
1011
103/AT/2024
Ishanagar Power Transmission Limited (IPTL)
Tariff Adoption
Disposed of
1012
102/TL/2024
Ishanagar Power Transmission Limited (IPTL)
Transmission Licence
Disposed of
1013
101/AT/2024
Dhule Power Transmission Limited (DPTL)
Adoption of Transmission Tariff
Disposed of
1014
100/TL/2024
Dhule Power Transmission Limited (DPTL)
Application for Grant of Transmission Licence
Disposed of
1015
99/AT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Solar PV Power Projects (Tranche ? XI) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India
Disposed of
1016
97/MP/2024
Adani Green Energy Limited (AGEL)
Petition under section 79 of the Electricity Act, 2003 read with Regulations 41 & 42 of CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 as amended from time to time, seeking connectivity as a Renewable Energy/ Power Park Developer in phases.
Disposed of
1017
96/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-1: Phase -I Unified Real Time Dynamic State Measurement (URTDSM) For NLDC, Backup NLDC And NTAMC System-Phase -I Unified Real Time Dynamic State Measurement (URTDSM) For NLDC, Backup NLDC And NTAMC System-Phasor Data Concentrator (PDC) At NLDC, Backup NLDC And NTAMC System and Asset-2: URTDSM System (Control Center equipment, PMUs and associated equipment integrated and commissioned at ERLDC (07 PMUs) under ?Phase-I- Unified Real Time Dynamic State Measurement (URTDSM)?
Disposed of
1018
95/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for combined assets under Reliable Communication Scheme under Central Sector for Western Region.
Disposed of
1019
94/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset 1- Reconductoring of 400kV Kolhapur (PG) � Kolhapur (MSETCL) TL - Ckt 1 along with upgradation of 400kV bays at Kolhapur (MSETCL) substation and Asset 2- Reconductoring of 400kV Kolhapur (PG) � Kolhapur (MSETCL) TL - Ckt 2 along with upgradation of 400kV bays at Kolhapur (MSETCL) substation  under �Transmission system strengthening beyond Kolhapur for export of power from Solar & Wind energy zones in Southern Region - Re-conductoring of Kolhapur (PG) - Kolhapur 400 kV D/c line�.
Disposed of
1020
93/AT/2024
MB Power (Madhya Pradesh) Limited (MBPMPL)
Petition under Section 63 read with Section 79 of the Electricity Act, 2003 for adoption of tariff for supply of power from 1200 MW Anuppur Thermal Power Project of MB Power (Madhya Pradesh) Limited to MP Power Management Company Limited selected through competitive bidding process conducted by PFC Consulting Ltd. under Ministry of Power?s Guidelines for procurement of power on Finance, Own and Operate basis issued under Para B(v) of the SHAKTI Policy, 2017.
Disposed of
1021
92/MP/2024
Indosol Solar Private Limited
Petition under Section 79 (1) (c), (f) and (k) of the Electricity Act, 2003 read with Regulation 41 & 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 for an appropriate decision on the submission of Payment on Order Instrument in lieu of Connectivity Bank Guarantee
Disposed of
1022
90/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Asset: 1x500MVA, 400/220kV ICT (3rd) at 400/220kV Sohawal (PG) Substation under �1x500MVA, 400/220kV ICT Augmentation (3rd) at Sohawal (PG) under System Strengthening�.
Disposed of
1023
89/MP/2024
GRID Controller of India Limited (POSOCO)
Submission of Petition for approval of additional Human Resource (HR) Requirement of NLDC and RLDCs for the control period 2024-29 under Regulation 24 (9) of Central Electricity Regulatory Commission (RLDC Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
Disposed of
1024
88/AT/2024
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff for procurement of 1500 MW power from ISTS-connected Solar PV Power Projects as per the Guidelines for Tariff Based Competitive Bidding Process notified by the Ministry of Power, Government of India vide its Gazette Notification dated 28.07.2023
Disposed of
1025
86/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset I- 132 kV D/C Roing (PG) - Chapakhowa (AEGCL) Transmission Line alongwith associated line bays at Roing (PG) and - Chapakhowa (AEGCL) end under Project � " North Eastern Region Strengthening Scheme-X".
Disposed of
1026
85/TT/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from Anticipated DOCO to 31-03-2024 for 03 Nos of Assets under �Augmentation of Transformation Capacity� in Southern Region.
Disposed of
1027
84/MP/2024
NTPC Limited
Petition under Section 79 of the Electricity Act 2003 read with Regulation 57 and 58 of the CERC (Indian Electricity Grid Code) Regulations, 2023  seeking appropriate relief due to difficulty faced by the Petitioner in implementing regulation 24 (2) of CERC (Indian Electricity Grid Code) Regulations, 2023 to declare ?COD? without implementation of Automatic Generation Control (AGC) and allow time to petitioner for implementation of  ?AGC?  of Unit #2 (660 MW) of  North Karanpura Super Thermal Power Project (3X660 MW)
Disposed of
1028
83/MP/2024
GRID Controller of India Limited (POSOCO)
Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 and in compliance to the Central Electricity Regulatory Commission order dated 28.03.2023 for approval of Performance Linked Incentive for NLDC and RLDCs for the Financial Year 2022-23
Disposed of
1029
8/RP/2024 in 238/GT/2020
NTPC Limited
Review of the Order dated 13.11.2023 passed by Hon�ble Commission in Petition No. 238/GT/2020 in respect of truing-up of tariff of Rihand Super Thermal Power Station, Stage-III (1000 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
1030
79/AT/2024
SJVN Limited
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Supply of 1500 MW Firm and Dispatchable Power from ISTS- Connected Renewable Energy (RE) Power Projects with Energy Storage Systems on Build-Own Operate (BOO) basis With ?Greenshoe Option? Of Additional capacity up to 1500 MW.
Disposed of
1031
7/RP/2024 in 114/MP/2019
GMR ENERGY TRADING LIMITED (GMRETL)
Petition under Section 94 of the Electricity Act, 2003 read with Section 114 of the Coder of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review and modification of Order dated 18.01.2024 passed by this Hon�ble Commission in Petition No. 114/MP/2019.
Disposed of
1032
77/MP/2024
Renew Solar Power pvt Ltd (RSPPL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking exercise of this Hon�ble Commission�s �Power to Relax� and �Power to Remove Difficulty� and allow utilisation of Petitioners� existing Connectivity dated 10.09.2021 for another project to be connected to the same substation.
Disposed of
1033
76/TL/2024
Karera Power Transmission Limited (KPTL24)
Application under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to Karera Power Transmission Limited.
Disposed of
1034
75/AT/2024
Karera Power Transmission Limited (KPTL24)
Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges with respect to the transmission system being established by the Karera Power Transmission Limited (100% wholly owned subsidiary of Apraava Energy Private Limited)
Disposed of
1035
6/RP/2024 in 223/GT/2021
NHPC LTD
Review of the Order dated 08.12.2023 passed by this Hon?ble Commission in Petition No. 223/GT/2021 titled as ?NHPC Limited v. West Bengal State Electricity Distribution Company Limited?
Disposed of
1036
2/SM/2024
Suo Motu
Directions by the Commission to the Power Exhanges registered under the Central Electricity Regulatory Commission(Power Market) Regulations, 2021
Disposed of
1037
73/TT/2024
Meghalaya  Power Transmission Corporation Limited (MePTCL)
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  2009 for Truing up Transmission Tariff for 2009-14 Tariff Block, Central Electricity Regulatory Commission  (Terms and Conditions of Tariff) Regulations  2014 for Truing up Transmission Tariff for 2014-19 Tariff Block, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations  2019 for determination of Transmission Tariff for 2019-24 Tariff Block for 
Asset I: 132 kV D/C Umtru- Sarusajai 17.72 Kms, Double Circuit-Single Conductor (DOCO: 01.04.1990) 
Asset II: 132 kV D/C Kahelipara- Umtru 11.68 Kms, Double Circuit- Single Conductor (DOCO:01.04.1960) 
Asset III: 132 kV Panchgram-Lumshnong 23.80 Kms, Single Circuit-Single Conductor (DOCO: 01.04.1960)
Asset IV: 220 kV D/C Misa-Killing, 113.42 Km, Double Circuit- Single Conductor (DOCO: 25.01.2011)   
Asset V: LILO of 400 kV D/C Pallatana-Bongaigaon at 400/220 kV Killing Substation, 2.324 Km (DOCO:25.02.2015)
Disposed of
1038
72/MP/2024
NTPC Limited
Petition under Section 79 of the Electricity Act 2003, read with Regulations 57 and 58 of the CERC (Indian Electricity Grid Code) Regulations, 2023,  seeking appropriate relief due to difficulty faced by the Petitioner in implementing regulation 24 (2) of CERC (Indian Electricity Grid Code) Regulations, 2023, to declare COD without implementation of Automatic Generation Control (AGC) and allow time to petitioner for implementation of  AGC  of Unit #2(800 MW) of Telangana Super Thermal Power Station Stage-I (2X800 MW).
Disposed of
1039
71/AT/2024
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff for procurement of 1080 MW power from ISTS-connected Wind Solar Hybrid Power Projects as per the Guidelines for Tariff Based Competitive Bidding Process notified by the Ministry of Power, Government of India vide its Gazette Notification dated 21.08.2023
Disposed of
1040
70/MP/2024
MYTRAH VAYU (SABARMATI) PRIVATE LIMITED (MVSPL)
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 111 AND 119 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING EXECUTION/IMPLEMENTATION OF ORDER DATED 05.12.2023 PASSED IN PETITION NO. 117/MP/2021 AND SEEKING INITIATION OF PROCEEDINGS UNDER SECTION 142 OF THE ELECTRICITY ACT, 2003 AGAINST THE WILLFUL, DELIBERATE AND CONTINUOUS NON-COMPLIANCE OF THIS HON�BLE COMMISSION�S ORDER DATED 05.12.2023.
Disposed of
1041
69/TD/2024
Essar Electric Power Development Corporation Limited (EEPDCL)
Application of surrendering the existing trading license under Regulation 20(3) of Trading License Regulations
Disposed of
1042
68/AT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Solar PV Power Projects (Tranche � XII) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India
Disposed of
1043
67/MP/2024
Maithon Power Limited (MPL)
PETITION UNDER SECTION 79(1)(F) READ WITH RELEVANT PROVISIONS OF THE ELECTRICITY ACT, 2003 AND REGULATION 119 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING COMPLIANCE OF THE ORDER DATED 12.01.2023 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 221/MP/2021
Disposed of
1044
66/GT/2024
NTPC Limited
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 along with Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020 for determination of project specific levelized tariff for 92 MW floating solar Photo Voltaic Plants in two phases (first phase 22 MW and second phase 70 MW) at Rajiv Gandhi Combined Cycle Power Project (RGCCP), Kayamkulam, Kerala.
Disposed of
1045
65/MP/2024
HARYANA POWER PURCHASE CENTRE (HPPC)
Petition under Section 79 (1)(b) of the Electricity Act, 2003 seeking approval of this Hon�ble Commission for the Supplemental Power Purchase Agreements dated 28.02.2023
Disposed of
1046
64/AT/2024
KOPPAL II GADAG II TRANSMISSION LIMITED (KGTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Koppal II Gadag II Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited).
Disposed of
1047
62/AT/2024
HALVAD TRANSMISSION LIMITED (HTL)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Halvad Transmission Limited.
Disposed of
1048
61/TL/2024
HALVAD TRANSMISSION LIMITED (HTL)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to Halvad Transmission Limited
Disposed of
1049
60/GT/2024
THDC India Limited (THDCIL)
Petition seeking Revision of Tariff of Koteshwar Hydro Electric Project (KHEP) (4x100MW) for the period 01.04.2019 to 31.03.2024 on account of interim truing up limited to meet the liabilities as per the arbitration award dated 17.12.2010 read with the orders of Hon?ble Delhi High Court dated 13.12.2019, 12.07.2023, 28.07.2023 paid by THDCIL on 27.01.2020 and 31.08.2023, in terms of Regulations 13(3) and 76 & 77 of the Tariff Regulations, 2019.
Disposed of
1050
59/AT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Solar PV Power Projects (Tranche � IX) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1051
58/TL/2024
KPS3 TRANSMISSION LIMITED
Application 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) Regulations, 2009 for grant of separate Transmission License to POWERGRID KPS3 Transmission Limited for implementation of transmission system for evacuation of power from potential renewable energy zone in Khavda area of Gujarat under Phase-IV (7GW): Part E3 through �Regulated Tariff Mechanism� (RTM) mode
Disposed of
1052
56/AT/2024
NEEMRANA II BAREILLY TRANSMISSION LIMITED N2BTL
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Neemrana II Bareilly Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited).
Disposed of
1053
55/TL/2024
NEEMRANA II BAREILLY TRANSMISSION LIMITED N2BTL
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Neemrana II Bareilly Transmission Limited.
Disposed of
1054
54/MP/2024
Khandukhal Rampura Transmission Limited (KRTL)
Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Article 12.3 of the Transmission Service Agreement dated 07.10.2022 executed between the Petitioner and Central Transmission Utility of India Limited, for seeking approval of Change in Law event due to increase in construction cost based on the increase in the Circle Rate for Khandukhal and Rampura.
Disposed of
1055
5/RP/2024 in 18/GT/2021
NHPC LTD
Review of the order dated 27.11.2023, passed by this Hon'ble Commission in Petition No. 18/GT/2021 titled 'NHPC Limited vs. Punjab State Power Corporation Limited and Ors.'
Disposed of
1056
53/AT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 seeking adoption of tariff for 690 MW Wind Power Projects (Tranche - XIV) connected to ISTS
Disposed of
1057
52/TL/2024
KOPPAL II GADAG II TRANSMISSION LIMITED (KGTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Koppal II Gadag II Transmission Limited.
Disposed of
1058
51/AT/2024
Vataman Transmission Limited (VTL123)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Vataman Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1059
50/TL/2024
Vataman Transmission Limited (VTL123)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Vataman Transmission Limited
Disposed of
1060
48/AT/2024
BIKANER III NEEMRANA TRANSMISSION LIMITED B3NTL
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bikaner III Neemrana Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited).
Disposed of
1061
47/TL/2024
BIKANER III NEEMRANA TRANSMISSION LIMITED B3NTL
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Bikaner III Neemrana Transmission Limited.
Disposed of
1062
46/MP/2024
NHPC LTD
Application under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of the generating station during the FY 2021-22 in respect of  Parbati-III Power Station.
Disposed of
1063
44/TL/2024
Bhuj-II Transmission Limited (BTL)
Application 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) Regulations, 2009 for grant of separate Transmission License to POWERGRID Bhuj Transmission Limited (earlier known as Bhuj-II Transmission Limited) for implementation of communication system � �Requirement of additional FOTE of STM-16 capacity at Bhuj-II substation to cater to connectivity of RE Gencos� through �Regulated Tariff Mechanism� (RTM) mode
Disposed of
1064
42/MP/2024
JSW RENEW ENERGY LIMITED (JSWRE)
PETITION UNDER SECTION 79(1)(c) & 79(1)(f) OF THE ELECTRICITY ACT, 2003 AND ALL OTHER ENABLING PROVISIONS
Disposed of
1065
39/MP/2024
Electro Solaire Private Limited
PETITION UNDER SECTION 29(5) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999
Disposed of
1066
38/TD/2024
Nefa Power Trading Pvt Ltd (NPTPL)
Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state category - V trading license.
Disposed of
1067
37/RC/2024
M/s Hindustan Power Exchange Ltd (HPX)
Petition under Section 66 of the Electricity Act, 2003 read with the Regulation 19(2) of the CERC (Power Market) Regulations, 2021 and Regulation 11(3) of the CERC (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 seeking approval for certain amendments in Business Rules of Hindustan Power Exchange Ltd.
Disposed of
1068
35/MP/2024
RENEW SURYA VIHAN PRIVATE LIMITED (RSVPL)
A petition under Section 79 of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and amendments thereof praying before this Hon�ble Commission to exercise its powers to �Remove Difficulty� arising out of the operation of the said Regulations.
Disposed of
1069
34/TL/2024
NEEMRANA II KOTPUTLI TRANSMISSION LIMITED (N2KTL)
Petition under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for grant of transmission license to Neemrana II Kotputli Transmission Limited
Disposed of
1070
33/AT/2024
NEEMRANA II KOTPUTLI TRANSMISSION LIMITED (N2KTL)
Petition under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system to be implemented by Neemrana II Kotputli Transmission Limited
Disposed of
1071
32/TL/2024
Gadag Transmisssion Limited (RGTL)
Application under Sections 14, 15, 79(l)(e) of the Electricity Act, 2003 read with Regulation 7 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking Transmission License for Gadag Transmission Limited for the Transmission Project to be constructed through regulated tariff mechanism (RTM)
Disposed of
1072
31/MP/2024
Tata Power Delhi Distribution Limited (TPDDL)
PETITION UNDER SECTION 79(1)(F) AND 79(1)(B) OF THE ELECTRICITY ACT, 2003 IN CONNECTION WITH THE DISPUTES ARISEN BETWEEN THE PETITIONER AND RESPONDENT VIDE RESPONDENT�S LETTER DATED 27.09.2023 REGARDING APPLICABLE REBATE UNDER REGULATION 58 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2019
Disposed of
1073
30/TL/2024
Koppal-Narendra Transmission Limited (KNTL)
Application under Sections 14, 15, 79(l)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking Transmission License for Koppal-Narendra Transmission Limited for the Transmission Project to be constructed through regulated tariff mechanism (RTM).
Disposed of
1074
1/SM/2024
Suo Motu
Direction by the Commission for implementing a shadow Pilot on Power System and Cost Optimization through Market Coupling.
Disposed of
1075
29/MP/2024
Green Infra Clean Solar Farms Limited (GICSFL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 5.8(xi)(b) of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking quashing and setting aside of Letter dated 11.01.2024 issued by Central Transmission Utility of India Ltd. and directions for grant of connectivity pursuant to Green Infra Clean Solar Farms Ltd.?s Connectivity Application dated 18.12.2023.
Disposed of
1076
28/MP/2024
NTPC Limited
IN THE MATTER OF :- Petition under Regulation 19 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023

AND 
IN THE MATTER OF  

Seeking Hon'ble Commission permission to Allow the drawl of startup power and injection of infirm power to grid for Unit #2(800 MW) of Telangana STPS Ph-I (2x800 MW) for one year from the date of first synchronization till 22.08.2024 as per CERC (Indian Electricity Grid Code) Regulations, 2023 Chapter-5, Commissioning and Commercial Operation Code Regulation 19
Disposed of
1077
27/MP/2024
GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)
Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 for adjudication of disputes in relation to the change in law claims of Adani Power Limited in terms of the Power Purchase Agreement dated 02.02.2007 read with the Supplemental Power Purchase Agreement dated 05.12.2018 and consequential reliefs
Disposed of
1078
26/MP/2024
SCATEC INDIA RENEWABLES ONE PRIVATE LIMITED (SIROPL)
PETITION UNDER SECTION 79(1)(b) and (f) OF THE ELECTRICITY ACT, 2003 SEEKING DECLARATION OF CHANGE IN LAW AND ENTITLEMENT OF COMPENSATION FOR THE CHANGE IN LAW UNDER THE POWER PURCHASE AGREEMENT AND FOR APPROPRIATE DIRECTIONS.
Disposed of
1079
24/MP/2024
Khavda Bhuj Transmission Limited (KBTL)
Petition under Sections 17(3) & 17(4) of Electricity Act, 2003 seeking approval for creation of security interest over all of the Petitioner�s Assets in favour of Respondent No. 2 (as the Security Trustee acting for the benefit of the Lender
Disposed of
1080
23/AT/2024
Bikaner III Neemrana II Transmission Limited B III N II TL
Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges of the �Transmission system for evacuation of power from Rajasthan REZ Ph-IV (Part-1) (Bikaner Complex): PART-C� being established by the Petitioner
Disposed of
1081
22/TL/2024
Bikaner III Neemrana II Transmission Limited B III N II TL
Application under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of Transmission License to Bikaner III Neemrana II Transmission Limited
Disposed of
1082
21/AT/2024
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Solar PV Power Projects (Tranche ? XI) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India
Disposed of
1083
20/MP/2024
DAMODAR VALLEY CORPORATION (DVC)
PETITION FOR EXECUTION OF THE ORDER DATED 01.11.2019 READ WITH ORDER DATED 27.01.2022 PASSED IN PETITION NO. 298/MP/2018 PASSED BY THIS HON?BLE COMMISSION IN PETITION NO. 298/MP/2018.
Disposed of
1084
19/MP/2024
M/s Avaada Energy Private Limited
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 7.1, 8.1, 8.2, 9, 41 AND 42 OF THE CERC (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 READ WITH REGULATION 111 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING RELIEF IN THE NATURE OF RELAXING THE TIME PERIOD FOR SUBMISSION OF THE APPROPRIATE BANK GUARANTEES THEREBY ENABLING THE PETITIONER TO EXECUTE ITS PROJECT.
Disposed of
1085
18/MP/2024
Bhadla Three SKP Green Ventures Private Limited
Enlargement of Time for filing Bank Guarantee
Disposed of
1086
15/MP/2024
Tata Power Renewable Energy Ltd (TPREL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 & 42 of CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 as amended from time to time read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking relief in the nature of relaxing the time period as specified in the CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 for submission of the appropriate bank guarantees thereby enabling the Petitioner to execute its Project(s)
Disposed of
1087
14/MP/2024
ABC RJ LAND 01 PRIVATE LIMITED
PETITION UNDER SECTION 79 (1) (c) OF THE ELECTRICITY ACT, 2003
READ WITH REGULATION 42 FOR GRANT OF CONNECTIVITY UNDER
THE CENTRAL ELECTRICITY REGULATORY COMMISSION
(CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-
STATE TRANSMISSION SYSTEM) REGULATIONS, 2022
Disposed of
1088
13/MP/2024
Tata Power Renewable Energy Ltd (TPREL)
PETITION UNDER SECTION 29(5) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 111 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999 AND REGULATION 2.3.1(7) OF THE CERC (INDIAN ELECTRICITY GRID CODE) REGULATIONS, 2010
Disposed of
1089
11/MP/2024
Power Exchange India Limited (PXIL)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of Renewable Energy Certificates single sided reverse auction contract, Renewable Energy Certificates single sided forward auction contract and continuous matching mechanism for REC trading.
Disposed of
1090
10/MP/2024
NHPC LTD
Petition under section 79(1)(k) of the Electricity Act, 2003 read with Regulation 13 of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and Regulation 19(2) &19(3) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking permission for injection of infirm power beyond 31.12.2023 in case of Parbati-II Hydroelectric Project�(800MW).
Disposed of
1091
9/MP/2024
Acme Cleantech Solutions Pvt Ltd
A petition under Section 79 of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 praying before this Hon?ble Commission to exercise its powers to ?Remove Difficulty? arising in giving effect to Regulation 11A(4) read with Regulation 11A(1) of the GNA Regulations, 2022 which was inserted in the GNA Regulations, 2022 vide Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) (First Amendment) Regulations, 2023 issued by this Hon?ble Commission on 01.04.2023.
Disposed of
1092
8/MP/2024
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111, 112 and 119 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for enforcement / execution of the Tariff Order dated 04.03.2021 passed by this Hon?ble Commission in Petition No 148/TT/2019 directing bilateral billing and payment of Transmission Charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its transmission network.
Disposed of
1093
6/MP/2024
HARYANA POWER PURCHASE CENTRE (HPPC)
Seeking recovery of the impact amounting to Rs. 47,59,05,435/- along with carrying cost on account of the benefit directly accrued upon Respondent No. 1 due to such reduction in Safeguard Duty.
Disposed of
1094
5/MP/2024
Adani Renewable Energy Holding Fifteen Limited (AREH15L)
Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 & 42 of CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 as amended from time to time, seeking a return of the cumulative Bank Guarantee amounting to Rs. 3.50 Crores from Central Transmission Utility of India Limited, which had been furnished by the Petitioner for grant of Stage-II Connectivity at Koppal Pooling Station in terms of the Connectivity Agreement
Disposed of
1095
3/TL/2024
BUTWAL-GORAKHPUR CROSS BORDER POWER TRANSMISSION LIMITED (BGCPTL)
Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for grant of Transmission License to Butwal-Gorakhpur Cross Border Power Transmission Limited (BGCPTL) for implementation of Indian portion of New Butwal- Gorakhpur 400 kV Double Circuit Cross-border interconnection transmission line and associated bay extension work.
Disposed of
1096
2/RP/2024 in 142/GT/2022
NHPC LTD
Review of the Order dated 19.10.2023 passed by this Hon'ble Commission in Petition No. 142/GT/2022 titled as NHPC Limited v. Punjab State Power Corporation Limited.
Disposed of
1097
1/RP/2024 in 363/GT/2020
NTPC Limited
Review of the Order dated 05.10.2023 passed by the Hon?ble Commission in Petition No. 363/GT/2020 for truing up of tariff of Koldam HEP (800 MW) for the period from COD (18.7.2015) to 31.3.2019
Disposed of
1098
1/TD/2024
REVAYU SYSTEMS PRIVATE LIMITED
Application for Grant of Inter - State Trading License
Disposed of
1099
392/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from proposed DOCO  to 31-03-2024 for Asset I- LILO of Palatana � Surajmaninagar (ISTS) 400 kV D/C line at 400/132 kV Surajmaninagar (TSECL) Substation under Project � " Transmission System for North Eastern Region Strengthening Scheme-XIV".
Disposed of
1100
391/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of tariff & truing up of transmission tariff for 2014-19 tariff block for Asset-1 
and
Determination of transmission tariff for 2019-24 tariff block for Asset-1 and from DOCO to 31-03-2024 for Asset 2 to Asset 15 
under 
?Establishment of Fibre Optic Communication System in Northern Region under fibre optic expansion project (Additional Requirement)?.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1101
390/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from Proposed DOCO to 31-03-2024 for Asset-I: 400kV D/C Mohindergarh-Bhiwani TL along with communication equipment at both ends and OPGW in place of one earth wire under �Northern region System Strengthening Scheme (NRSSS)-XXXV� scheme in Northern Region and Asset-II: 02 Nos. 400kV Line bays at Bhiwani (POWERGRID) sub-station under �Construction of two Nos. 400kV Line bays at Bhiwani (POWERGRID) sub-station� scheme in Northern Region.
Disposed of
1102
389/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Asset: 500MVA, 400/220kV ICT-8 along with associated 400kV and 220kV bays at Bhadla Substation under �Implementation of the 1x500MVA, 400/220kV ICT (8th) at Bhadla Pooling Station Scheme in Northern Region�
Disposed of
1103
388/GT/2023
NTPC Limited
Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems at Feroze Gandhi Unchahar Thermal Power Station, Stage-IV (500MW) in compliance of Revised Emission Standards.
Disposed of
1104
41/RP/2023 in 20/MP/2021
Vaayu Renewable Energy (Mevasa) Private Limited (vaayumevasa)
REVIEW PETITION UNDER SECTION 94 (1) (f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 103 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999
Disposed of
1105
386/MP/2023
NTPC Limited
Petition under Regulation 22 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 ("Tariff Regulations 2019�) read with Regulation 9 (4) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2021 (�Second Amendment 2021�) seeking condonation of delay of 22.5 months in declaring Commercial Operation Date of Talaipalli Coal Mine and approval of input price of coal supplied from Talaipalli Coal Mine to end use generating station i.e., Lara STPS for the period from Commercial Operation Date i.e., 01.10.2023 to 31.03.2024.
Disposed of
1106
385/MP/2023
SLS POWER CORPORATION LTD
PETITION UNDER SECTIONS 79(1)(c) AND (f) READ WITH SECTIONS 32, 33 38, 39 AND 40 OF THE ELECTRICITY ACT, 2003 AND THE CENTRAL ELECTRICITY REGULATORY COMMISSION (OPEN ACCESS IN INTER-STATE TRANSMISSION) REGULATIONS, 2008 FOR REDRESSAL OF NON GRANT OF NO OBJECTION CERTIFICATE FOR BY THE RESPONDENT NO. 1, TELANGANA STATE LOAD DISPATCH CENTRE TO THE PETITIONER- M/S SLS POWER CORPORATION LIMITED FOR SALE OF POWER FROM ITS HYDRO POWER PROJECT IN THE POWER EXCHANGE
Disposed of
1107
18/SM/2023
Suo Motu
Removal of difficulties (Second Order) in giving effect to certain provisions of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023.
Disposed of
1108
382/MP/2023
DHARIWAL INFRASTRUCTURE LIMITED (DIL)
Petition filed under Section 79(1)(b) and Section 79(1)(f) of the Electricity
Act, 2003 read with Regulation 111 and 113 of the Central Electricity
Regulatory Commission (Conduct of Business) Regulations, 1999 of this
Hon�ble Commission for seeking correction of the error in date mentioned as
01.10.2013 instead of 01.06.2014 as Commencement Date of First Contract
Year (i.e. Scheduled Delivery Date) under Schedule 8 of the PPA dated
27.11.2013 and hence bring it in alignment with Scheduled Delivery Date,
which is mentioned as 01.06.2014 under Article 4 of the PPA, and accordingly
grant consequential relief.
Disposed of
1109
381/MP/2023
ALTRA XERGI POWER PRIVATE LIMITED (AXPPL)
CIL
Disposed of
1110
379/TD/2023
SERENTICA RENEWABLES INDIA 2 PRIVATE LIMITED (SRIPL2)
Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an inter-State trading licence
Disposed of
1111
40/RP/2023 in 632/GT/2020
NHPC LTD
Review of the Order dated 14.10.2023 passed by this Hon�ble Commission in Petition No. 632/GT/2020 titled as �NHPC Limited v. West Bengal State Electricity Distribution Company Limited�
Disposed of
1112
39/RP/2023 in 366/GT/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL - BTPS (2 x 152 MW) - Petition seeking Review of the Order dated 06.10.2023 passed by the Hon?ble Commission in Petition No. 366/GT/2020 in the matter regarding approval of trued up tariff Barsingsar Thermal Power Station for the period 2014-19
Disposed of
1113
38/RP/2023 in 252/MP/2021
Haryana Vidyut Prasaran Nigam Limited (HVPNL)
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 orders dated 08.02.2023 passed by this Hon�ble commission in Petition no. 252/MP/2021
Disposed of
1114
377/MP/2023
Solitaire Powertech Private Limited (SPPL)
PETITION UNDER SECTION 79(1)(b) & 79(1)(f) OF THE ELECTRICITY ACT, 2003 SEEKING CARRYING COST ON THE ADDITIONAL CAPITAL EXPENDITURE INCURED BY THE PETITIONER DUE TO INTRODUCTION OF THE CENTRAL GOODS AND SERVICES ACT, 2017, THE INTEGRATED GOODS AND SERVICES TAX ACT, 2017 & STATE GOODS AND SERVICES ACT, 2017, PURSUANT TO THE ORDERS DATED 23.08.2022 & 25.11.2022 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 52/MP/2019 AND ORDER DATED 20.08.2021 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 536/MP/2020.
Disposed of
1115
375/AT/2023
Beawar Dausa Transmission Limited (BDTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Beawar Dausa Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1116
374/TL/2023
Beawar Dausa Transmission Limited (BDTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Beawar Dausa Transmission Limited
Disposed of
1117
373/MP/2023
Indosol Solar Private Limited
PETITION UNDER SECTION 79(1)(F) FOR ADJUDICATION OF DISPUTE THAT HAVE ARISEN ON THE AND CHANGE OF TIME STAMPING OF THE APPLICATION RECEIVED AND DOCUMENTATION REQUIRED AS PROOF OF LEASE RIGHTS FOR GRANT OF CONNECTIVITY UNDER THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022
Disposed of
1118
372/MP/2023
Medinipur-Jeerat Transmission Limited (MJTL)
Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relief under Force Majeure, (Article 11) and Change in Law, (Article 12) of Transmission Service Agreement dated 17.11.2016, related to 765 kV Strengthening in Eastern Region (ERSS-XVIII)
Disposed of
1119
371/TD/2023
JSW Power Trading Company Limited (formerly JSW Green Energy Limited) (JSWPTC)
Application for up-gradation of inter-State trading licence in electricity from Category IV to Category III under Regulation 15(1) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading licence and other related matters) Regulations, 2020 and amendments thereof
Disposed of
1120
37/RP/2023 in 72/MP/2020
Rajasthan Urja Vikas Nigam Limited (RUVNL)
PETITION UNDER SECTION 94(1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 17 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 30.06.2023 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 72/MP/2020
Disposed of
1121
369/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Asset: Replacement of 1X250 MVA, 400/220 kV ICT at 765/400/220 kV Moga (PG) Substation with 1X500 MVA, 400/220kV ICT along with associated works at 220kV level under �Replacement of 1X250 MVA, 400/220 kV ICT at 765/400/220 kV Moga (PG) Substation with 1X500 MVA, 400/220kV ICT along with associated works at 220kV level.
Disposed of
1122
17/SM/2023
Suo Motu
Removal of Difficulties for Recovery of Fee and Charges of Load Despatch Centre (LDC) charges in pursuance of the provisions of the Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
Disposed of
1123
367/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset ?1: 02 nos.  220 kV Line bays at Navsari Sub-station (GIS) (for Navsari-Bhestan 220kV D/c line),  Asset ?2:  1X125MVAr,400kV Bus Reactor at Vododara Sub Station along with associated 400kV bus reactor bay and Asset-3: 01 number 400 kV Line bay at 400 kV Vadodara (GIS) Sub-station under ?Transmission System associated with DGEN TPS (1200 MW) of Torrent Power Limited?.
Disposed of
1124
366/MP/2023
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 72 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for seeking approval of additional capital expenditure for setting up of the Administrative Building of the Petitioner
Disposed of
1125
365/AT/2023
Ramgarh II Transmission Limited (RIITL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Ramgarh II Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1126
364/TL/2023
Ramgarh II Transmission Limited (RIITL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Ramgarh II Transmission Limited
Disposed of
1127
363/MP/2023
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 72 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for seeking ?in principle? approval of additional capital expenditure for Renovation and Augmentation of T&D System (Phase-I)
Disposed of
1128
361/MP/2023
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems in Bokaro-A Thermal Power Station (1x500 MW) of Damodar Valley Corporation (DVC) in compliance of Revised Emission Standards.
Disposed of
1129
360/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Asset: Replacement of 1x315 MVA, 400/220kV ICT (ICT-1) at 400/220kV Ludhiana (PG) Substation with 1x500MVA, 400/220kV ICT under �Replacement of 1x315 MVA 400/220kV ICT (ICT-1) at 400/220kV Ludhiana (PG) S/s with 1x500MVA 400/220kV ICT.
Disposed of
1130
359/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset (01 nos) under �Northern Region System Strengthening - XL� in Northern Region
Disposed of
1131
357/MP/2023
Kerala State Electricity Board Limited (KSEB Ltd.)
Fixation of final tariff for 92MW floating solar project at RGCCPP, Kayamkulam
Disposed of
1132
36/RP/2023 in 45/TT/2022
KOHIMA-MARIANI TRANSMISSION LIMITED (KMTL)
Seeking review of Order dated 28.06.2023 passed by this Hon?ble Commission in Petition 45/TT/2022 as per Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
Disposed of
1133
354/MP/2023
Power Company of Karnataka Limited (PCKL)
Petition under Regulation 10 & 18 of CERC (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulation 2022 for grant of Renewable Energy Certificate.
Disposed of
1134
353/TT/2023
Karnataka Power Transmission Corporation Limited (KPTCL)
Claiming Yearly Transmission Charges for 9 Nos. of 220 kV lines for Fiscal Year 2021
Disposed of
1135
352/TL/2023
Kishtwar Transmission Limited (KITL)
Application under Sections 14, 15 and 79 (1)(e) of the Electricity Act, 2003 read with the applicable provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 and the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking grant of a Transmission License to Kishtwar Transmission Limited.
Disposed of
1136
351/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC Conduct of Business Regulations 1999 and CERC Terms and Conditions of Tariff Regulations 2019 for determination of Transmission Tariff from DOCO to 31 03 2024 for Eastern Region Expansion Scheme  XXVI in Eastern Region
Disposed of
1137
350/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset-1: Scheme for fault level control at Dehgam (PG) & Ranchhodpura (GETCO) S/s in Western Region.
Disposed of
1138
349/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for Assets under �Transmission System Associated with Parbati-III HEP� in Northern Region.
Disposed of
1139
347/MP/2023
WIND THREE RENERGY LTD (W3RL)
Petition under Section 79 of the Electricity Act, 2003, seeking direction upon the Respondent No. 1 to pay Late Payment Surcharge, compounded on monthly rest, on the delayed payments, in terms of the PPA dated 21.07.2017.
Disposed of
1140
346/GT/2023
DAMODAR VALLEY CORPORATION (DVC)
Petition under Sections 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 along with �CERC (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020� for determination of levelized tariff for �10 MW Solar Photo Voltaic Power Project� at Koderma Thermal Power Station, Koderma, Jharkhand.
Disposed of
1141
35/RP/2023 in 369/GT/2020
NTPC Limited
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 and Order 47 Rule 1 of the Code of Civil Procedure, 1908 for Review of the order dated 10.07.2023 passed by Honorable Commission in Petition No. 369/GT/2020 in respect of approval of tariff of Anta Gas Power Station (419.33 MW) for the period from 01.04.2014 to 31.03.2019..
Disposed of
1142
34/RP/2023 in 237/GT/2020
NTPC Limited
Review of the Order dated 26.07.2023 passed by the Hon�ble Commission in Petition No. 237/GT/2020 for truing up of tariff of Ramagundam STPS Stage-I&II (2100 MW) for the period from 01.04.2014 to 31.03.2019
Disposed of
1143
344/TL/2023
Bhadla III Transmission Limited (BIIITL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Bhadla III Transmission Limited
Disposed of
1144
343/AT/2023
Bhadla III Transmission Limited (BIIITL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bhadla III Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1145
341/RC/2023
Power Exchange India Limited (PXIL)
Petition seeking approval to appoint Independent Directors on the Board of Power Exchange India Limited.
Disposed of
1146
340/TL/2023
Ananthpuram Kurnool Transmission Limited (AKTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Ananthpuram Kurnool Transmission Limited
Disposed of
1147
339/AT/2023
Ananthpuram Kurnool Transmission Limited (AKTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Ananthpuram Kurnool Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1148
338/AT/2023
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition under Section 63 read with Section 79 of the Electricity Act, 2003 for adoption of tariff of thermal generating stations selected through competitive bidding process conducted by PFC Consulting Ltd. under Ministry of Power�s Guidelines for procurement of power on Finance, Own and Operate basis issued under Para B(v) of the SHAKTI Policy, 2017
Disposed of
1149
337/AT/2023
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 seeking adoption of tariff for 600 MW Wind Power Projects (Tranche - XIII) connected to the ISTS
Disposed of
1150
336/MP/2023
Adani Renewable Energy Holding Four Limited (AREH4L)
Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 & 42 of CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 as amended from time to time, seeking a return of the Bank Guarantee of Rs. 12.5 Crores from Central Transmission Utility of India Limited, which had been paid by the Petitioner for grant of Stage-II Connectivity at 400 kV & 220kV Bays at Fatehgarh-III PS proposed under the scope of ISTS.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1151
334/AT/2023
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for Wind Power Projects (Tranche ? XII) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India.
Disposed of
1152
333/MP/2023
Southern Power Distribution Company of Andhra Pradesh Ltd (APSPDCL)
PETITION UNDER SECTION 79(1)(k) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATIONS17 AND 18 OF THE CERC (TERMS AND CONDITIONS FOR THE RENEWABLE ENERGY CERTIFICATES FOR RENEWABLE ENERGY GENERATION) REGULATIONS 2022 SEEKING CONDONATION OF DELAY IN COMPLING WITH THE PROCEDURE FOR ISSUANCE OF RENEWABLE ENERGY CERTIFICATES FOR FY 2021-2022 AND OTHER CONSEQUENTIAL RELIEFS.
Disposed of
1153
332/TL/2023
Beawar Transmission Limited (BTL)
Petition under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for grant of transmission license to Beawar Transmission Limited
Disposed of
1154
331/AT/2023
Beawar Transmission Limited (BTL)
Petition under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system to be implemented by Beawar Transmission Limited
Disposed of
1155
329/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
02 Nos of 132 kV GIS line bays at Nirjuli S/s for termination of LILO of one circuit of Pare HEP ? North Lakhimpur (AEGCL) 132 kV D/C line (Line works under TBCB) under Project ?"North Eastern Region Strengthening Scheme-IX"
Disposed of
1156
328/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from Proposed DOCO to 31-03-2024 for Transmission Assets under �Establishment of 220/66kV, 2x160MVA GIS S/s at UT Chandigarh along with 220kV D/c line from Chandigarh GIS to 400/220kV Panchkula (PG) S/s�.
Disposed of
1157
327/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from Proposed DOCO to 31-03-2024 for Asset-I: 2 Nos. 400kV GIS line bays at Koteshwar S/s under �Line bays associated with Northern region System Strengthening Scheme-XXXVI�.
Disposed of
1158
326/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
IN THE MATTER OF: Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for assets under ?Reliable Communication Scheme under Central Sector for Southern Region?
Disposed of
1159
325/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset-1: �Scheme to control fault level control at Wardha substation� in Western Region
Disposed of
1160
324/TT/2023
WEST BENGAL STATE ELECTRICITY TRANSMISSION COMPANY LIMITED (WBSETCL)
PETITION UNDER SECTION 62 READ WITH SECTION 79 OF THE ELECTRICITY ACT, 2003 ALONG WITH REGULATION 111-113 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999, FOR DETERMINATION OF TRANSMISSION TARIFF OF THE DEEMED INTER-STATE TRANSMISSION LINES OWNED BY WEST BENGAL STATE ELECTRICITY TRANSMISSION COMPANY LIMITED WITH 
THE TRANSMISSION SYSTEM OPERATED BY CENTRAL TRANSMISSION UTILITY OF INDIA LIMITED FOR INCLUSION IN POC TRANSMISSION CHARGES FOR THE PERIOD FY 2019-20 TO FY 2023-24 UNDER THE CERC (TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2019.
Disposed of
1161
323/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Asset 1-  OPGW link  for Betul -Khandwa under Central Sector, Asset 2: OPGW link (125km) for Mauda-Wardha under Central Sector, Asset 3: 6 no. OPGW link (92.66km) under State   Sector, Asset 4A: 3 no. OPGW link (656.926km) under Central Sector, Asset 4B: OPGW link for Korba-Birsinghpur under Central Sector, Asset 5A: OPGW link (15.462km) for 400kV Xeldom-Madgaon under State sector , Asset 5B: OPGW link for 400kV Vapi�Magarwada under Central Sector and Asset 6: 9 no. of OPGW link under State Sector- OPGW link (169km) for) associated �Establishment of Fibre Optic Communication System in Western Region under Master Communication Plan (Additional Requirement)�.
Disposed of
1162
322/TL/2023
Gurgaon Palwal Transmission Limited (GPTL)
Application under Sec 14 of Electricity Act 2003 for Grant of Transmission License
Disposed of
1163
321/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset-1: 1x500 MVA, 400/220 kV ICT augmentation along with associated bays at Shujalpur (PG) substation
Disposed of
1164
320/TT/2023
DAMODAR VALLEY CORPORATION (DVC)
Petition for approval of Tariff for New T&D Element namely - (a) 220 kV DSTPS Sub-Station along with D/C LILO Lines to DSTPS , (b) 220 kV Transmission Line [210 KM S/C MTPS-Ramgarh Line] , (c) 220 kV Transmission Line [230 KM S/C MTPS-Ranchi (PG) Line & One No. Bay at Ranchi (PG) end], and  (d) 220 kV Transmission Line [95 KM S/C Ramgarh-Ranchi (PG) Line & One No. Bay at Ranchi (PG) end]
Disposed of
1165
317/TD/2023
VIRYAM POWER TRADING PRIVATE LIMITED VPTPL
Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license.
Disposed of
1166
314/MP/2023
Power Exchange India Limited (PXIL)
Petition under Section 66 of the Electricity Act, seeking deferment of Temporary General Network Open Access under General Network Access Regulations 2022 issued by the Central Electricity Regulatory Commission
Disposed of
1167
33/RP/2023 in 402/GT/2019
NTPC Limited
REVIEW PETITION UNDER SECTION 94(1) (f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 103 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999 AND ORDER XLVII RULE 1 OF THE CODE OF CIVIL PROCEDURE, 1908
Disposed of
1168
313/TD/2023
Instinct Infra And Power Ltd (IIPL)
Petition under Regulation 15 (1) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for up-gradation of the inter-state trading license from Category �V� to Category �IV�
Disposed of
1169
312/TD/2023
YGGDRASIL COMMODITIES INDIA PRIVATE LIMITED
Application for Grant of Trading License
Disposed of
1170
310/TL/2023
Khavda Bhuj Transmission Limited (KBTL)
Application under Section-14, 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for Grant of separate Transmission License for implementation of Transmission System for Evacuation of Power from potential renewable energy zone in Khavda area of Gujarat under Phase-IV (7 GW): Part E1 on Regulated Tariff Mechanism (RTM) route
Disposed of
1171
309/TT/2023
WEST BENGAL STATE ELECTRICITY TRANSMISSION COMPANY LIMITED (WBSETCL)
PETITION UNDER SECTION 62 READ WITH SECTION 79 OF THE ELECTRICITY ACT, 2003 ALONG WITH REGULATION 111-113 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999, FOR DETERMINATION OF TARIFF OF THE DEEMED INTER-STATE TRANSMISSION LINES OWNED BY WEST BENGAL STATE ELECTRICITY TRANSMISSION COMPANY LIMITED WITH THE TRANSMISSION SYSTEM OPERATED BY CENTRAL TRANSMISSION UTILITY OF INDIA LIMITED IN TERMS OF COMMISSION?S ORDER 
DATED 05.09.2018 IN PETITION NO. 07/SUO-MOTU/2017 FOR INCLUSION IN POC TRANSMISSION CHARGES FOR THE PERIOD FY 2014-15 TO FY 2018-19 IN ACCORDANCE WITH THE CERC (TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2014.
Disposed of
1172
308/MP/2023
M.P. Power Management Co. Ltd. (MPPMCL)
Petition under Section 79 (1) (f) of the Electricity Act 2003 for adjudication of disputes between the petitioner and the Respondent and for directions to desist from uploading bills relating of differential AFC on the PRAPTI Portal
Disposed of
1173
307/MP/2023
Shree Cement Limited (SCL)
PETITION UNDER SECTION 79(1)(F) FOR ADJUDICATION OF DISPUTE ON THE ISSUE OF PAYMENT OF INTEREST ON DELAYED PAYMENT BY THE RESPONDENTS
Disposed of
1174
305/TD/2023
Radiance Green Markets Private Limited (RGMPL)
Petition under Section 14 of the Electricity Act 2003 read with Regulation 6 of CERC (Procedure, Terms and Conditions for Grant of Trading license and other related matters) Regulations 2020 for grant of Category V license for inter-state trading of electricity in all States and Unition Territories of  India in accordance with CERC (Procedure, Terms and Conditions for Grant of Trading license and other related matters) Regulations 2020 amended from time to time.
Disposed of
1175
304/TD/2023
EKI Power Trading Pvt. Ltd. (EKIPTPL)
Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure,Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license.
Disposed of
1176
16/SM/2023
Suo Motu
Removal of Difficulties (Fourth Order) in giving effect to certain provisions of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022
Disposed of
1177
302/MP/2023
TP SAURYA LIMITED (TPSL)
PETITION UNDER SECTION 79(1)(b) & (f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 111 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999 AND ARTICLE 12 OF POWER PURCHASE AGREEMENT DATED 08.12.2021 FOR APPROVAL OF CHANGE IN LAW AND DETERMINATION OF QUANTUM AND MECHANISM OF COMPENSATION ON ACCOUNT OF CHANGE IN LAW EVENT
Disposed of
1178
299/MP/2023
India Power Corporation Limited (IPCLD)
PETITION UNDER REGULATION 18 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS FOR RENEWABLE    ENERGY CERTIFICATES FOR RENEWABLE ENERGY GENERATION), REGULATIONS, 2022 SEEKING CONDONATION OF DELAY IN SUBMITTING APPLICATION TO THE CENTRAL AGENCY FOR ISSUANCE OF RENEWABLE ENERGY CERTIFICATES FOR FY 2022-23 FOR ADDITIONAL  DAYS BEYOND THE SPECIFIED DUE DATE OF 30TH JUNE 2023 FOR INDIA POWER CORPORATION LIMITED
Disposed of
1179
298/MP/2023
M/s Hindustan Power Exchange Ltd (HPX)
Petition under Section 66 of the Electricity Act, 2003 read with Regulation 41 and Regulation 42 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 for deferment of effective date of the provisions pertaining to T-GNA Regulations under Chapter 6 of the said Regulations
Disposed of
1180
297/MP/2023
sks power generation (chhattisgarh) limited (SPGCL)
Petition under Section 79 of the Electricity Act, 2003 readwith Regulations 4.1, 18, 22, 41 and 42 of the CERC (Connectivity and General Network Access to the Inter-State Transmission System), 2022 imploring this Hon?ble Commission to direct the Respondent, Central Transmission Utility of India Limited, to grant connectivity to the Petitioner for a quantum of 545 MW, in terms as elaborated in the present petition.
Disposed of
1181
296/MP/2023
IL&FS Tamil Nadu Power Company Limited (ITPCL)
Petition under Section 79 of the Electricity Act, 2003 readwith Regulations 4.1, 18, 22, 41 and 42 of the CERC (Connectivity and General Network Access to the Inter-State Transmission System), 2022 imploring this Hon�ble Commission to direct the Respondent, Central Transmission Utility of India Limited, to grant connectivity to the Petitioner for a quantum of 610 MW, in terms as elaborated in the present petition.
Disposed of
1182
15/SM/2023
Suo Motu
Removal of Difficulties (Third Order) in giving effect to certain provisions of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022.
Disposed of
1183
14/SM/2023
Suo Motu
Removal of difficulties (First Order) in giving effect to certain provisions of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023
Disposed of
1184
13/SM/2023
Suo Motu
Removal of Difficulties (Second Order) in giving effect to certain provisions of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022.
Disposed of
1185
12/SM/2023
Suo Motu
Removal of Difficulties (First Order) in giving effect to certain provisions of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022.
Disposed of
1186
31/RP/2023 in 255/GT/2020
NHPC LTD
Review Petition against the order dated 28.07.2023 in Petition No. 255/GT/2020 passed by the Hon�ble Commission in the matter of truing up of tariff for period 2014-19 and determination of tariff for the period 2019-24 in respect of Uri-I Power Station (480 MW) under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of Business), Regulations, 1999.
Disposed of
1187
295/MP/2023
Adani Renewable Energy Park Rajasthan Limited (AREPRL)
Petition under section 79 of the Electricity Act, 2003 read with
Regulations 41 & 42 of CERC (Connectivity and General Network
Access to the Inter-State Transmission System) Regulations, 2022 as
amended from time to time, seeking return of the Bank Guarantees
from Central Transmission Utility of India Limited, which had been
furnished by the Petitioner for grant of Stage-II Connectivity at
Fatehgarh-II PS and against corresponding Long Term Access worth
Rs 6.5 Cr and Rs. 7.5 Crores, respectively.
Disposed of
1188
294/MP/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Regulation 4(1) of Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2020 for (a) intimation about continuation of business for offering its transmission towers for placement of telecom & radio antenna, power & telecom equipment and drawing power from earth wire and (b) seeking approval to undertake the business either by Petitioner or through its wholly owned subsidiary company-POWERGRID TELESERVICES LIMITED.
Disposed of
1189
30/RP/2023 in 18/MP/2023
Teestavalley Power Transmission Limited (TPTL)
PETITION UNDER SECTION 94(1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 17 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 18/07/2023 PASSED IN PETITION NO. 18/MP/2023
Disposed of
1190
293/TL/2023
Ramgarh New Transmission Limited (RNTL)
Application 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) Regulations, 2009 for grant of separate Transmission License to POWERGRID Ramgarh Transmission Limited for implementation of scope of work as detailed in the Petition through the RTM mode.
Disposed of
1191
292/MP/2023
SolarOne Energy Private Limited
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT READ WITH APPLICABLE PROVISIONS OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 ALONG WITH REGULATION 111-113 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 1999, SEEKING RELIEF(S) AGAINST CENTRAL TRANSMISSION UTILITY OF INDIA LIMITED IN CONNECTION WITH THE 300 MW CONNECTIVITY AT KOPPAL DISTRICT IN STATE OF KARNATAKA, GRANTED TO THE PETITIONER HEREIN.
Disposed of
1192
291/MP/2023
SolarOne Energy Private Limited
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT READ WITH APPLICABLE PROVISIONS OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 ALONG WITH REGULATION 111-113 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 1999, SEEKING RELIEF(S) AGAINST CENTRAL TRANSMISSION UTILITY OF INDIA LIMITED IN CONNECTION WITH THE 300 MW CONNECTIVITY AT GADAG DISTRICT IN STATE OF KARNATAKA, GRANTED TO THE PETITIONER HEREIN.
Disposed of
1193
290/MP/2023
Teesta Urja Limited (TUL)
PETITION UNDER SECTION 142, 146, 149 AND OTHER APPLICABLE PROVISIONS OF THE ELECTRICITY ACT, 2003 FOR NON � COMPLIANCE BY THE RESPONDENTS NO. 1 TO 3 OF THE ORDER DATED 22.11.2022 PASSED BY THE HON�BLE COMMISSION IN PETITION NO.  110/MP/2019
Disposed of
1194
289/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for �Eastern Region Strengthening Scheme - XXIV� in Eastern Region
Disposed of
1195
288/TT/2023
ODISHA POWER TRANSMISSION CORPORATION LIMITED (OPTCL)
Petition for approval of Tariff for inclusion of Transmission Assets in Computation of Point of Connection (PoC) Charges and Losses as per Commission�s order dated 12.05.2017 in Petition No. 07/SM/2017 for inclusion in PoC charges in accordance with Central Electricity Regulatory Commission (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2010 and amendments made thereto read with Regulation 111 to 113 of CERC (Conduct of Business) Regulations, 1999.
Disposed of
1196
285/TT/2023
Assam Electricity Grid Corporation Limited (AEGCL)
APPROVAL OF TRANSMISSION TARIFF FOR NATURAL INTER-STATE AND INCIDENTAL LINES FOR FY 2014-15 TO FY 2018-19
Disposed of
1197
283/MP/2023
ACME Solar Holdings Ltd. (ASHL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking exercise of this Hon?ble Commission?s ?Power to Relax? and ?Power to Remove Difficulty? and allow utilisation of Petitioners? existing Connectivity dated 10.05.2022 for other project to be connected to the same substation.
Disposed of
1198
281/MP/2023
Adani Power (Mundra) Limited (APMuL)
Petition under Section 79 of the Electricity Act, 2003 seeking a declaration that the Petitioner is liable towards payment of transmission charges corresponding to the LTA quantum of 1495 MW only and for quashing of the invoice dated 01.08.2023 issued by the Central Transmission Utility of India Limited.
Disposed of
1199
280/MP/2023
RAJGARH TRANSMISSION LIMITED (RTL)
Petition under Sections 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, readwith Articles 11, 12 and 16 of the Transmission Service Agreement dated 02.12.2021, seeking extension of time period for achieving Scheduled Date of Commercial Operation (SCOD) of the Project on account of occurrence of force majeure events and change in law event and other consequential reliefs
Disposed of
1200
277/MP/2023
NTPC Limited
IN THE MATTER OF            : Petition under Regulation 8 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. 

AND 
IN THE MATTER OF  Seeking Hon?ble Commission?s permission to allow the drawl of start-up power for Unit #1 (800 MW) of Telangana STPS Ph-I (2x800 MW) from the grid beyond the period of 23.9.2023 till 23.03.2024)
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1201
11/SM/2023
Suo Motu
Review of the Composite Index used for Computing the Escalation Rate for Imported Coal for Bid Evaluation and Payment
Disposed of
1202
276/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for(i)Truing up of Transmission tariff for 2014-19 tariff block and (ii)Determination of Transmission tariff for 2019-24 tariff block for 400 kV Kahalgaon Transmission System in Eastern Region.(Filing of Fresh application as mentioned in para no 57 of order in Petition No 733/TT/2020 dt. 20.05.2022).
Disposed of
1203
275/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-1: ?Replacement of 1*315 MVA, 400/220 kV ICT by 1*500 MVA, 400/220 kV ICT at Ludhiana (PG) Substation? covered under "AUGMENTATION OF TRANSFORMATION CAPACITY AT 400/220 KV LUDHIANA (PG) SUBSTATION " in Northern Region.
Disposed of
1204
273/MP/2023
AMP Energy Green Private Ltd. (AMPEnergyGreen)
Petition under Section 79 of the Electricity Act read with Regulation 41 and Regulation 42 of Central Electricity Regulatory Commission (Connectivity And General Network Access To The Inter-State Transmission System) Regulations, 2022, inter-alia, seeking exercise of this Hon�ble Commission�s �Power to Relax� and �Power to Remove Difficulty� and allow utilisation of Petitioners� existing Connectivity dated 09.07.2020 for other project to be connected to the same substation.
Disposed of
1205
271/MP/2023
Goa-Tamnar Transmission Project Limited (GTTPL)
Petition under Sections 17(3) & 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over Petitioner No. 1's assets, in favour of Petitioner No. 2 (including its assignees, transferees, novates) in respect of Petitioner No. 1's transmission project
Disposed of
1206
10/SM/2023
Suo Motu
Extension of Order dated 7.11.2022 in Petition No. 14/SM/2022
Disposed of
1207
270/MP/2023
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 seeking deemed availability for the period the from 01.06.2020 to 30.08.2020 in respect of Singrauli Super Thermal Power Station  (2000 MW)  under  Regulation (76) ?Power to Relax? and Regulation (77) Power to Remove Difficulty?  of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019.
Disposed of
1208
269/MP/2023
Eden Renewable Passy Private Limited (ERPPL)
Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003
Disposed of
1209
268/MP/2023
Eden Renewable Bercy Private Limited (ERBPL)
Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003
Disposed of
1210
266/MP/2023
Acme Cleantech Solutions Pvt Ltd
Petition under Section 79 of the Electricity Act, 2003 to issue clarification cum direction to the effect that change in location of the project land while keeping the same substation is permissible even in case of connectivity obtained through land route under the Detailed Procedure for Connectivity and General Network Access to the Inter State Transmission System issued in accordance with Sub-section (1) of Regulation 39 of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and further direction  to the Respondent to not take any coercive actions qua any change in the location of land in future without any change in the substation subsequent to grant of connectivity applied through land route.
Disposed of
1211
263/MP/2023
Adani Power Limited (APL)
Petition under Section 79 of the Electricity Act, 2003 seeking a declaration that no State Transmission Charges and Losses can be imposed upon the Petitioner towards the supply of power to the M/s MPSEZ Utilities Limited, amongst other reliefs.
Disposed of
1212
262/TL/2023
JSW Hydro Energy Limited (formerly Himachal Baspa Power Company Limited) (JSWHEL)
Application for transmission license in respect of Karcham Wangtoo Jhakri portion of Baspa Jhakri D/C transmission line
Disposed of
1213
29/RP/2023 in 441/GT/2020
NTPC Limited
Review of the Order dated 27.04.2023 passed by the Honourable Commission in Petition No. 441/GT/2020 for tariff of Talcher STPS Stage-II (2000 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
1214
28/RP/2023 in 257/GT/2020
NHPC LTD
Review of the order dated 22.06.2023, passed by this Hon�ble Commission in Petition No. 257/GT/2020 titled as �NHPC Limited vs West Bengal State Electricity Distribution Company Limited and Ors.
Disposed of
1215
261/MP/2023
JSW RENEW ENERGY LIMITED (JSWRE)
PETITION UNDER SECTION 79(1)(C), SECTION 79(1)(F) AND SECTION 79(1)(K) OF THE ELECTRICITY ACT, 2003 SEEKING REVISION OF THE DATE OF OPERATIONSALISATION OF THE LONG-TERM ACCESS GRANTED TO JSW RENEW ENERGY LIMITED (PETITIONER) BY CENTRAL TRANSMISSION UTILITY (CTU) IN TERMS OF THE LONG-TERM ACCESS AGREEMENT DATED 17.09.2021 EXECUTED BETWEEN PETITIONER AND CENTRAL TRANSMISSION UTILITY AND ALIGN THE DATE OF OPERATIONALISATION WITH THE SCHEDULED COMMERCIAL OPERATION DATE OF THE PROJECT
Disposed of
1216
260/TD/2023
APECO Infrastructure (India) Pvt. Ltd. (APECO INFRA)
Application for Grant of Trading License
Disposed of
1217
9/SM/2023
Suo Motu
Directions under Clause (2) of Part-7 Miscellaneous of the Central Electricity
Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010, in special
circumstances.
Disposed of
1218
27/RP/2023 in 411/GT/2020
NTPC Tamil Nadu Energy Company Limited (NTECL)
PETITION UNDER SECTION 94(1) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 17 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999 FOR REVIEW OF THE ORDER DATED 30.05.2023
Disposed of
1219
259/MP/2023
Indian Energy Exchange Ltd. (IEX)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of the High Price Segment in Intra-Day, Day Ahead Contingency and Term Ahead Market (HP-ITD, HP-DAC & HP-TAM) at Indian Energy Exchange Ltd.
Disposed of
1220
257/TD/2023
Elsa Consultancy Private Limited
Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with 
Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and 
Conditions for grant of trading license and other related matters), Regulations, 2020 for 
grant of an inter-state trading license.
Disposed of
1221
256/MP/2023
Lakadia Vadodara Transmission Projects Limited (LVTPL)
Petition under Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021
Disposed of
1222
255/MP/2023
NHPC LTD
Application under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of the generating station during the FY 2021-22 in respect of  Rangit Power Station
Disposed of
1223
254/MP/2023
Powerlinks Transmission Limited (PTL)
PETITION UNDER SECTION 79(1)(d) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 3(9)(a) AND 8(5)(ii) OF THE CERC (TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2014 AND REGULATION 3(10)(a) OF THE CERC(TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2019.
Disposed of
1224
253/TL/2023
Fatehgarh III Beawar Transmission Limited (F3BTL)
Petition under Sections 14, 15 and 79 (1) (e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of transmission license to Fatehgarh III Beawar Transmission Limited
Disposed of
1225
252/AT/2023
Fatehgarh III Beawar Transmission Limited (F3BTL)
Petition under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system to be implemented by Fatehgarh III Beawar Transmission Limited
Disposed of
1226
250/MP/2023
Central Transmission Utility (CTU)
Petition preferred under 79 (1)(c) and Section 79(1)(f) of the Electricity Act, 2003 and Regulation 41 and Regulation 42 read with Regulation 44 of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (�GNA Regulations�) along with Regulation 110, Regulation 111 and Regulation 112 of the CERC (Conduct of Business) Regulations, 1999 read with Regulation 6(3) of the CERC (Payment of Fees) Regulations, 2012, seeking directions/intervention of this Hon�ble Commission for (i) increasing the timelines and application fee for scrutiny of Connectivity/GNA applications, (ii) adoption of process of prior scrutiny by external experts for effective verification of the land/financial documents and (iii) regulatory clarity regarding the land documents to be accepted under the head of �Land-Use Rights� for grant of Connectivity to applicants and (iv) the threshold/yardstick w.r.t minimum land requirements per MW, which applicants shall meet and submit along with their applicants, in support of the eligibility conditions as per Regulation 5.8 of GNA Regulations.
Disposed of
1227
249/MP/2023
GRID Controller of India Limited (POSOCO)
Petition under Regulation 24 and 25 of CERC Ancillary Service Regulations, 2022 seeking directions for advance procurement and despatch of 150 MW / 300 MWh Battery Energy Storage Systems out of the 500 MW / 1000 MWh (2 hours storage) standalone ISTS connected BESS pilot project at 400/220 kV Fatehgarh-III (Rajasthan) substation of Northern Region.
Disposed of
1228
247/MP/2023
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Section 79 of the Electricity Act, 2003 seeking directions for payment of compensation towards allowed Change in Law events (in terms of supplementary invoices raised by GMR Warora Energy Limited) and execution/implementation of Orders passed by this Hon�ble Commission in terms of Judgment dated 03.03.2023 passed in Civil Appeal No. 684 of 2021 and Judgment dated 20.04.2023 passed in Civil Appeal No. 11095 of 2018 & Batch, and order dated 03.07.2023 and 12.07.2023 in MA No. 1325 of 2023 in Civil Appeal No. 39 of 2021 and Order dated 14.07.2023 in MA No. 1479 of 2023 in Civil Appeal No. 39 of 2021 and initiation of proceedings under Section 142 of the Electricity Act, 2003 against DNH.
Disposed of
1229
246/TL/2023
Fatehgarh III Transmission Limited (Fategarh3)
Application under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to Fatehgarh III Transmission Limited.
Disposed of
1230
245/AT/2023
Fatehgarh III Transmission Limited (Fategarh3)
Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges payable by the long-term transmission customers of the �Transmission System for Evacuation of Power from REZ (20 GW) under Phase III-Part A3 in Rajasthan� being established by the Petitioner.
Disposed of
1231
244/TL/2023
Fatehgarh IV Transmission Limited (FatehgarhIV)
Application under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to Fatehgarh IV Transmission Limited.
Disposed of
1232
243/AT/2023
Fatehgarh IV Transmission Limited (FatehgarhIV)
Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges payable by the long-term transmission customers of the �Transmission System for Evacuation of Power from REZ (20 GW) under Phase III-Part A1 in Rajasthan� being established by the Petitioner.
Disposed of
1233
26/RP/2023 in 642/GT/2020
NHPC LTD
Review of the order dated 09.06.2023, passed by the Hon?ble Commission in Petition No. 642/GT/2020 titled as ?NHPC Limited v. Punjab State Power Corporation Limited and Ors.
Disposed of
1234
242/MP/2023
MB Power (Madhya Pradesh) Limited (MBPMPL)
Petition under Section 79(1)(b), (f) & (k) of the Electricity Act, 2003 read with Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 seeking declaration of Change in Law event in terms of Article 26.1 of the Agreement for Procurement of Power dated 18.05.2022 and compensation on account of increase in cost of power generation by MB Power (Madhya Pradesh) Limited due to non-allocation of linkage coal under the FSA corresponding to 150 MW.
Disposed of
1235
241/MP/2023
Central Transmission Utility (CTU)
Petition under Sections 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 44 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (�GNA Regulations�) along with Regulations 110, 111 and 112 of the CERC (Conduct of Business) Regulations, 1999 read with Regulation 6(3) of the CERC (Payment of Fees) Regulations, 2012 seeking appropriate directions administering applications filed by Renewable Power Park Developers applying for Connectivity under GNA Regulations
Disposed of
1236
240/MP/2023
TP SAURYA LIMITED (TPSL)
PETITION UNDER SECTION 79(1)(b) & (f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 111 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999 AND ARTICLE 12 OF POWER PURCHASE AGREEMENT DATED 08.12.2021 FOR APPROVAL OF CHANGE IN LAW AND DETERMINATION OF QUANTUM AND MECHANISM OF COMPENSATION ON ACCOUNT OF CHANGE IN LAW EVENT
Disposed of
1237
237/MP/2023
DB Power Limited (DBPL)
Petition under Section 79(1)(b) read with 79(1)(f) of the Electricity Act, 2003 for recovery of Late Payment Surcharge under the Power Purchase Agreement dated 01.11.2013 (for non-payment as also belated payment of capacity charges) and carrying cost.
Disposed of
1238
235/MP/2023
Tata Power Delhi Distribution Limited (TPDDL)
PETITION UNDER SECTION 79(1) (F) OF THE ELECTRICITY ACT, 2003.
Disposed of
1239
234/MP/2023
Tadas Wind Energy Private Limited
Petition under Section 66 and 79 of the Electricity Act, 2003, read with Regulation 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, thereby imploring this Hon?ble Commission for setting aside the communication dated 13.03.2023 issued by Respondent No.1 rejecting the Renewabale Energy Certificate for the month of July, 2022 and by relaxing the timeline provided in Regulation 7 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and direct the Respondent No.1 to issue REC to the Petitioner corresponding to the generation of power for the month of July, 2022.
Disposed of
1240
233/AT/2023
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff for procurement of 1250 MW power from ISTS-connected Solar PV Power Projects in India  for utilization under scheme for flexibility in Generation and Scheduling of Thermal/Hydro Power Stations through bundling with Renewable Energy and Storage Power as per the Guidelines for Tariff Based Competitive Bidding Process notified by  the Ministry of Power, Government of India vide its Gazette Notification dated 27.08.2022.
Disposed of
1241
8/SM/2023
Suo Motu
Directions by the Commission to the Power Exhanges in accordance with the Regulation 27(1) of the Power Market Regulation 2021
Disposed of
1242
231/MP/2023
NTPC Limited
Petition under Regulation 8 of CERC (Grant of    Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. 

AND 
IN THE MATTER OF  Seeking Hon?ble Commission?s permission to allow the drawl of start up power for Unit #2(800 MW) of Telangana STPS Ph-I (2x800 MW) from the grid beyond the period of 16.08.2023 till 16.02.2024
Disposed of
1243
25/RP/2023 in 296/TT/2022
Goa-Tamnar Transmission Project Limited (GTTPL)
Petition for review and modification of the order dated 28.04.2023 passed by this Hon'ble Commission in Petition No. 296/TT/2022.
Disposed of
1244
229/TL/2023
nrssxxix transmission company limited (NRSSXXIX)
Application for Grant of Transmission License under Sec 14 of electricity Act 2003
Disposed of
1245
226/MP/2023
Teestavalley Power Transmission Limited (TPTL)
Submission under Regulation-86 of Central Electricity Regulatory Commission ( Conduct of Business) Regulations' 1999 and Regulation-25 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations' 2019 seeking approval for establishment of Transmission Lines Stores alongwith associated infrastructure for 400 kV D/C Teesta-III - kishanganj Transmission Line of Teestavalley Power Transmission Limited.
Disposed of
1246
224/AT/2023
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR THE 334 MW SOLAR POWER PLANTS  CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) LINKED WITH SETTING UP OF SOLAR MANUFACTURING PLANT, SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES DATED 03.08.2017 OF THE CENTRAL GOVERNMENT AS AMENDED FROM TIME TO TIME AND INTERPETTED AND MODIFIED BY THE CENTRAL GOVERNMENT VIDE SUBSEQUENT COMMUNICATIONS
Disposed of
1247
223/MP/2023
Tadas Wind Energy Private Limited
Petition under Sections 79 (1)(f) and 79(1)(c) of the Electricity Act, 2003, read with Regulation 8 and Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Detailed Procedure framed thereunder and approved by this Hon�ble Commission, in relation to arbitrary, unlawful and mala fide acts on part of Respondent No.1 SLDC in refusing to process Petitioner�s Application for Standing Clearance for grant of Short Term Open Access (STOA) for August 2023 and grant the same within timelines stipulated in the Detailed Procedure
Disposed of
1248
222/AT/2023
DAMODAR VALLEY CORPORATION (DVC)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF OF RS. 2.69/UNIT FROM 200 MW SOLAR PV POWER PROJECT OF M/S. RENEW SOLAR POWER PRIVATE LIMITED AND TARIFF OF RS. 2.70/UNIT FROM 300 MW SOLAR PV POWER PROJECT OF M/S. AVAADA ENERGY PRIVATE LIMITED, FILED ON BEHALF OF DAMODAR VALLEY CORPORATION
Disposed of
1249
221/MP/2023
Kanchanjunga Power Company Private Limited (KPCPL)
Petition under Section 79 of the Electricity Act, 2003
Disposed of
1250
220/MP/2023
DB Power Limited (DBPL)
Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 seeking a direction against Respondent No. 1 to pay compensation, being the increase in cost of Tariff due to blending of imported coal.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1251
219/MP/2023
NTPC Green Energy Limited (NGEL)
Petition under section 79 (1) (a) of the Electricity Act, 2003 read with Article 10 of the Power Usage Agreements executed between NTPC Ltd. and Telangana State Distribution Companies  Limited, seeking compensation due to increase in costs on account of change in rate of Goods & Services Tax as well as increase in basic custom duty amounting to a Change in Law event with respect to the 7 Solar PV Power Project having Project capacity of totalling to 1616 MW under CPSU scheme phase-II tranche-I & II and the tariff was adopted by CERC vide order dated 13.12.2021 in Petition no 174/AT/2021.
Disposed of
1252
218/MP/2023
Acme Cleantech Solutions Pvt Ltd
Petition under Section 79 of the Electricity Act, 2003 seeking a direction to Central Transmission Utility of India Ltd. for grant of connectivity for Hybrid Project comprising of Solar 400 MW, Wind 400 MW and Energy Storage System 380 MWh of ACME Cleantech Solutions Pvt. Ltd.
Disposed of
1253
217/TL/2023
Torrent Power Grid Ltd (TPGL)
Amendment of the Transmission Licence No. 2/Transmission/CERC granted by this Hon'ble Commission to the Petitioner by its order dated 16.05.2007 and further amended by its order dated 03.11.2010 (read with corrigendum dated 01.12.2010).
Disposed of
1254
216/MP/2023
JHARKHAND URJA SANCHARAN NIGAM LIMITED (JUSNL)
PETITION UNDER SECTION 79(1)(C), SECTION 79(1)(F) AND SECTION 79(1)(K) OF THE ELECTRICITY ACT, 2003 BEFORE THIS HON'BLE COMMISSION SEEKING TO SET ASIDE THE MONTHLY BILATERAL BILLS FOR TRANSMISSION CHARGES RAISED BY CTUIL ON JUSNL SINCE AUGUST 2021 ONWARDS.
Disposed of
1255
214/AT/2023
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR THE 600 MW SOLAR POWER PROJECTS (TRANCHE-VIII) CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES  OF GOVERNMENT OF INDIA
Disposed of
1256
213/AT/2023
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR 1170 MW WIND-SOLAR HYBRID POWER PROJECTS (TRANCHE-V) CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES OF THE GOVERNMENT OF INDIA
Disposed of
1257
212/MP/2023
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition under Section 11 and Section 79 of the Electricity Act 2003 seeking directions to Kerala State Electricity Board Limited to make payment of the cost of imported coal used by Jindal India Thermal Power Limited for generation and supply of power to KSEBL in compliance of Ministry of Power statutory directions dated 28.04.2022 and 26.05.2022 issued under Section 11 of the Electricity Act and clarification dated 21.03.2023.
Disposed of
1258
211/MP/2023
ReNew Vikram Shakti Pvt Ltd
Petition under Section 79 of the Electricity Act, 2003 seeking setting aside of Central Transmission Utility of India Ltd.?s letter dated 17.05.2023 closing the Petitioners Application for grant of connectivity and for issuance of directions to CTUIL for grant of connectivity of 1710 MW for Hybrid Project comprising of Solar 810 MW, Wind 900 MW and Energy Storage System 600MWh to the Petitioner.
Disposed of
1259
209/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CECERC (Terms and Conditions of Tariff) Regulations,2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for Assets under �Transmission System for Phase-I Generation Projects in Jharkhand & West Bengal-Part-A2�.
Disposed of
1260
206/MP/2023
Azure Power Forty One Private Limited (APFOPL)
A petition under section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon�ble Supreme Court of India�s Order dated 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. whereby it has issued certain directions in terms of which all existing and future overhead low and high voltage power lines in the Priority and Potential habitats of Great-Indian Bustard are necessarily required to be laid under-ground, in terms of Article 12 of the Power Purchase Agreement dated 17.09.2019 between M/s Azure Power Forty-One Private Limited and Solar Energy Corporation of India Limited.
Disposed of
1261
204/MP/2023
MORJAR WINDFARM DEVELOPMENT PRIVATE LIMITED (MWDPL)
Petition under Section 79 of the Electricity Act, 2003 for approval of ?Change in Law‟ on account of financial/ commercial impact of the ?Change in Law‟ event i.e., increase in the rate of Goods and Services Tax from 5% to 12 % by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by Ministry of Finance, Government of India, in terms of Article 12 of the Power Purchase Agreement executed with Solar Energy Corporation of India Limited
Disposed of
1262
201/MP/2023
NHPC LTD
Application under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2021-22 in respect of  Nimoo Bazgo Power Station
Disposed of
1263
200/MP/2023
MB Power (Madhya Pradesh) Limited (MBPMPL)
Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 seeking declaration to the effect that MB Power ought not to be substituted by another party under the Power Purchase Agreement executed between HPPC and IIPL for supply of power for the period 01.07.2023 till 30.09.2023.
Disposed of
1264
199/MP/2023
ACME Solar Holdings Ltd. (ASHL)
A petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 praying before this Hon�ble Commission to exercise its �Power to Relax� and thereby remove the hardship arising out of the operation of the said Regulations.
Disposed of
1265
24/RP/2023 in 392/GT/2020
NTPC Limited
Review of the Order dated 29.03.2023 passed by the Hon?ble Commission in Petition No. 392/GT/2020 for truing up of tariff of Talcher STPS Stage-II (2000 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
1266
197/MP/2023
Azure Power Maple Private Limited (APMPL)
A petition under section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon�ble Supreme Court of India�s Order dated 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. whereby it has issued certain directions in terms of which all existing and future overhead low and high voltage power lines in the Priority and Potential habitats of Great-Indian Bustard are necessarily required to be laid under-ground, in terms of Article 12 of the Power Purchase Agreement dated 27.11.2019 between M/s Azure Power Maple Private Limited and Solar Energy Corporation of India Limited.
Disposed of
1267
195/TD/2023
ENERGYEDGE POWER TRADING PRIVATE LIMITED (EEPTPL)
GRANT OF INTER-STATE ELECTRICITY TRADING LICENCE - CATEGORY  V
Disposed of
1268
194/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for ASSET-I: Yelahanka- Tumkur (73.412KM) OPGW communication link along with associated Communication Equipment?s and ASSET-II: NCTPS (TNEB) - Tondiarpet (TNEB) (17.893 KM) OPGW communication link along with associated Communication Equipment's under ?Fiber Optic Communication system for central sector Sub-stations & Generating Stations in Southern Region.?
Disposed of
1269
193/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission Tariff from Actual DOCO to 31-03-2024 for Asset under ?Regional Strengthening Scheme to mitigate the overloading of 400 kV NP Kunta -Kolar S/C line? in Southern Region
Disposed of
1270
192/MP/2023
Bharat Aluminium Company Limited (BALCO)
Petition under Section 79, including 79 (1)(c), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, in order to allow the said Petitioner to convert and continue its old connectivity under the new regime without the need of applying for GNA. In the alternative, if open access is to be availed by the Petitioner as a pre-condition for continuing its connectivity, then the same be permitted alongwith T-GNARE.
Disposed of
1271
21/RP/2023 in 576/GT/2020
NTPC Tamil Nadu Energy Company Limited (NTECL)
Review of the Order dated 20.03.2023 passed by the Hon?ble Commission in Petition No. 576/GT/2020 for truing up of tariff of NTECL - Vallur TPS (3x500 MW) for the period from 01.04.2014 to 31.03.2019
Disposed of
1272
20/RP/2023 in 698/GT/2020
GRIDCO LTD.
REVIEW PETITION UNDER SECTION 94 (1) (F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 103, 111 AND 114 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 FOR REVIEW OF ORDER DATED 17.04.2023 PASSED BY THE COMMISSION IN PETITION NO. 698/GT/2020.
Disposed of
1273
191/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset �1:- Extension of 400kV Bachau substation with line reactor along with associated line bays and Asset �2:- Essar Gujarat TPS-Bachau 400 kV  D/C  (triple) line under �Transmission System for connectivity of Essar Power Gujarat Limited� in Western Region�.
Disposed of
1274
190/AT/2023
KPS1 TRANSMISSION LIMITED (KPS1TL)
Application under Section 63 read with Section 79(1)(c) & (d) of the Electricity Act, 2003 for adoption of Transmission Charges with respect to the Transmission System being established by KPS1 Transmission Ltd.
Disposed of
1275
189/TL/2023
KPS1 TRANSMISSION LIMITED (KPS1TL)
Application under Section 14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking Transmission License for KPS1 Transmission Limited.
Disposed of
1276
17/RP/2023 in 6/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
PETITION UNDER SECTION 94 (1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATIONS 17 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 24.02.2023 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 6/TT/2020
Disposed of
1277
16/RP/2023 in 392/GT/2020
GRIDCO LTD.
REVIEW PETITION UNDER SECTION 94 (1) (F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 103, 111 AND 114  OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 FOR REVIEW OF ORDER DATED 29.03.2023 IN PETITION NO. 392/GT/2020.
Disposed of
1278
188/MP/2023
Kishtwar Transmission Limited (KITL)
Petition under Sections 17(3) & 17(4) of the Electricity Act, 2003 seeking approval for the creation of security interest over Petitioner No. 1's assets in favour of Petitioner No. 2 (including its assignees, transferees, novates) in respect of Petitioner No. 1's Transmission Project.
Disposed of
1279
187/MP/2023
Essar Power Transmission Company Limited (EPTCL)
PETITION UNDER SECTIONS 79 (1) (c), (c) AND (k) READ WITH 17 (3) AND 18 OF THE ELECTRICITY ACT, 2003 AND REGULATION 19 OF TRANSMISSION LICENSE REGULATIONS, 2009, SEEKING AMENDMENT AND TRANSFER OF THE PETITIONER'S INTERSTATE TRANSMISSION LICENSE
Disposed of
1280
186/MP/2023
Nuclear Power Corporation of India Ltd. (NPCIL)
Anticipated delay in the declaration of Commercial Operation Date of Unit-3 of 2x700MWe Kakrapar Atomic Power Project-3 (KAPP-3), Nuclear Power Corporation of India Limited (NPCIL), Mumbai 400094.
Disposed of
1281
183/TL/2023
Serentica RENEWABLES INDIA 4 PRIVATE LIMITED (SRI4PL)
Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Regulation 6 and Regulation 24 (Power to relax) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of transmission license to Serentica Renewables India 4 Private Limited.
Disposed of
1282
182/MP/2023
Central Transmission Utility (CTU)
PETITION UNDER SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 SEEKING APPROPRIATE DIRECTIONS TO RECOVER THE OUTSTANDING DUES OF TRANSMISSION CHARGES OF THE RESPONDENTS.
Disposed of
1283
181/TL/2023
Bikaner II Bhiwadi Transco Limited (BBTL)
Application 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) Regulations, 2009 for grant of separate Transmission License to POWERGRID Bikaner Transmission System Ltd. for "Implementation of 1 no. of 220 kV line bay at 400/220 kV Bikaner-II PS for interconnection of solar project (M/s NHPC Ltd.)"  , "Implementation of 2 no. of 220 kV line bays at 400/220 kV Bikaner-II PS for interconnection of RE power park of M/s ALF Solar Amarsar Pvt. Ltd." and "Transmission system for evacuation of power from Rajasthan REZ Ph IV (Part-1) (Bikaner Complex) Part-E" through Regulated Tariff Mechanism mode
Disposed of
1284
178/MP/2023
ECHANDA URJA PRIVATE LIMITED (EUPL)
PETITION UNDER SECTION 142 AND 146 READ WITH SECTION 66 OF THE
ELECTRICITY ACT, 2003, SEEKING APPROPRIATE DIRECTIONS AGAINST
THE WILFUL AND DELIBERATE NON-COMPLIANCE OF CENTRAL
ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS FOR
RENEWABLE ENERGY CERTIFICATES FOR RENEWABLE ENERGY
GENERATION) REGULATIONS, 2022 BY THE RESPONDENT.
Disposed of
1285
15/RP/2023 in 144/GT/2020
NHPC LTD
Review of the order dated 05.04.2023, passed by the Hon'ble Commission in Petition No. 144/GT/2020 titled as 'NHPC Limited v. Punjab State Power Corporation Limited and Ors.'
Disposed of
1286
7/SM/2023
Suo Motu
Expansion of scope for procurement of Ancillary Services under shortfall conditions of  CERC (Ancillary Services) Regulations, 2022
Disposed of
1287
177/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from Actual/Anticipated DOCO to 31-03-2024 for Asset-1: 1 x 500 MVA, 400/220kV Transformer along with associated bays at Hiriyur Substation and Asset-2: 1 x 500 MVA, 400/220kV Transformer along with associated bays at Kochi Substation under Augmentation of Transformation capacity at existing Hiriyur and Kochi Substations in Southern Region.
Disposed of
1288
176/MP/2023
M/s Hindustan Power Exchange Ltd (HPX)
Petition under Section 66 of the Electricity Act, 2003 read with the Regulations 39, 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking inter alia implementation of Market Coupling in Day Ahead and Real Time Market segments on power exchanges registered with this Hon�ble Commission.
Disposed of
1289
175/MP/2023
Nuclear Power Corporation of India Ltd. (NPCIL)
Anticipated delay in synchronisation of Unit-4 of 2x700MWe Kakrapar Atomic Power Project (KAPP-3&4), Nuclear Power Corporation of India Ltd. (NPCIL), Mumbai 400094
Disposed of
1290
174/MP/2023
Gadag II-A Transmission Limited (GTLTWO)
Approval under Section 17(3) & 17(4) of Electricity Act 2003, for assignment of licence granted to Gadag II-A Transmission Limited pursuant to order dated 26.02.2023 bearing license no. 86/Transmission/2023/CERC (the "Transmission License") by way of hypothecation/assignment by way of security in favour of Catalyst Trusteeship Limited acting as the security trustee ("Security Trustee", which term shall mean and include its successors, transferees, novatees and assigns from time to time), for the benefit of YES Bank Limited (including its successors, transferees, novatees, and assigns, the "Lender"/ "Lenders") and other secured parties (viz. Lenders' Agent and the Security Trustee) and creation of other security by way of mortgage/ hypothecation/assignment of rights, title, interest, claims, demands, benefits of Gadag II-A Transmission Limited in the project under "Transmission Scheme for Solar Energy Zone in Gadag (1500 MW), Karnataka: Part A-Phase-II" on build, own, operate and transfer basis, as detailed in the schedule to the Transmission License (the "Project"), Project assets, clearances, project documents, agreements, approvals and rights, accounts, receivables of Gadag II-A Transmission Limited
Disposed of
1291
172/MP/2023
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 79 of the Electricity Act, 2003 read with Regulations 9(2) and 27 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 seeking in-principle approval of additional expenditure on account of Renovation and Modernization and up-rating in respect of Units 1 & 3 (2x20 MW) of existing Maithon Hydel Power Station.
Disposed of
1292
171/MP/2023
Punjab State Power Corporation limited (PSPCL)
PETITION UNDER SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 SEEKING QUASHING OF INVOICE DATED 28.2.2023 ISSUED BY THE RESPONDENT CLAIMING CHARGES FOR FLY-ASH TRANSPORTATION FOR THE PERIOD FROM 23.2.20217 TO 26.3.2018 FROM BOKARO THERMAL POWER STATION-A.
Disposed of
1293
170/MP/2023
Power Exchange India Limited (PXIL)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of High Price bilateral market segment with contracts operating under provisions of Regulation 5(2) and 5(3) of PMR 2021
Disposed of
1294
169/GT/2023
SJVN Limited
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 for approval of Generation tariff of Naitwar Mori Hydro Electric Project (60 MW) for the period from actual COD of first Unit to 31.03.2024
Disposed of
1295
166/MP/2023
NHPC LTD
Application under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2021-22 in respect of  Chamera-II Power Station.
Disposed of
1296
165/MP/2023
NTPC Limited
Petition on behalf of NTPC Limited under Section 79(1)(f) of the Electricity Act, seeking directions against KSEBL and TANGEDCO for release of the amount due and payable towards the Bill dated 06.01.2022 along with the Late Payment Surcharge
Disposed of
1297
164/MP/2023
NHPC LTD
Application under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2021-22 in respect of  Chamera-III Power Station.
Disposed of
1298
163/MP/2023
ONGC Tripura Power Company (OTPC)
Petition under Section 79 of the Electricity Act, 2003 as read with Regulation 26 and Regulation 76 and 77 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Regulation 111, 112 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking approval of the additional capital expenditure in respect of the Compressor Enhancement Package for the 726.6 (2 x 363.3) MW Combined Cycle Gas Based Palatana Power Project of ONGC Tripura Power Company Limited
Disposed of
1299
14/RP/2023 in 292/GT/2020
NTPC Limited
Review of the Order dated 22.02.2023 passed by the Hon�ble Commission in Petition No. 292/GT/2020 for truing up of tariff of Simhadri STPS Stage-I (1000 MW) for the period from 01.04.2014 to 31.03.2019
Disposed of
1300
162/MP/2023
OSTRO KANNADA POWER PRIVATE LIMITED (OKPPL)
A Petition under Section 79 of the Electricity Act, 2003 before the Central Electricity Regulatory Commission for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of increase in the rate of goods and services tax from 5% to 12 % by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021, in terms of Article 12 of the Power Purchase Agreement dated 30.10.2019 between M/s Ostro Kannada Power Private Limited and Solar Energy Corporation of India Limited.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1301
160/MP/2023
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL - Barsingsar Thermal Power Station - 2x125 MW - Miscellaneous Petition seeking Hon'ble Commission's intervention to allow NLCIL to claim LPS for the period from 01.01.2018 till date of disbursement of LPS on account of delay in payment against Order dated 19.03.2019 in Petition no. 54/MP/2018
Disposed of
1302
13/RP/2023 in 92/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
PETITION UNDER SECTION 94 (1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 17 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 30.11.2022 PASSED BY THIS HON?BLE COMMISSION IN PETITION NO. 92.TT.2022
Disposed of
1303
159/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for Asset-1: LILO of Gladni � Hiranagar 220 kV S/C line at 400/220 kV Samba (POWERGRID) Sub-station (the lines are to be terminated at existing 220 kV line bays at samba Substation); Asset-2: LILO of 400 kV Amritsar-Hamirpur Line at Jalandhar (One circuit of Parbati Pooling station-Amritsar Line) ; Asset-3: 2 nos. of 220 kV Line bays at Bhinmal Sub-station; Asset-4: LILO of Agra Bharatpur 220 kV S/C Line at Agra (POWERGRID) Sub-station along with line bays ; Asset-5: Associated bays of �1X315 MVA 400/220 kV ICT� at Agra Substation (ICT to be shifted from Ballabgarh); Asset-6: Associated bays of �1X315 MVA 400/220 kV ICT� at kaithal Substation (ICT to be shifted from Ballabgarh); and Asset-7: 2 numbers 220 kV bays at Kaithal Sub-station; Asset-8: 1X315 MVA 400/220 kV ICT at Agra Substation (Only ICT shifted from Ballabgarh SS covered under Rihand Transmission System); Asset-9: 1X315 MVA 400/220 kV ICT at kaithal Substation (Only ICT shifted from Ballabgarh SS covered under Rihand Transmission System) under �Northern Region System Strengthening Scheme XXXIV� in Northern Region.
Disposed of
1304
158/MP/2023
Darbhanga Motihari Transmission Company Limited (DMTCL)
Petition under Section 79(1)(f) read with Section 79(1)(c) of the Electricity Act, 2003 for recovery of deemed transmission charges from the date of Deemed Commercial Operation being 31.03.2017 up to 15.04.2017 of  2 x 500 MVA, 400/220kV Darbhanga sub-station And  Muzaffarpur-Darbhanga 400kV D/C line with triple snowbird forming part of the ?Eastern Region System Strengthening Scheme-VI? established under tariff based competitive bidding, which remained unrecovered due to non-availability of 220 kV Downstream transmission Network developed by Bihar State Power Transmission Company Limited.
Disposed of
1305
157/MP/2023
WRSS XXI (A) Tranco Limited (WRSS21A)
Petition under Sections 17(3) & 17(4) of Electricity Act, 2003 seeking approval for creation of security interest over the Petitioner�s Assets in favour of Respondent No. 4 (as the Security Trustee acting for the benefit of the Hedge Banks) in respect of the Petitioner�s Transmission Project.
Disposed of
1306
156/TD/2023
Wind World (India) Power Development Private Limited (WWIPDPL)
Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license.
Disposed of
1307
12/RP/2023 in 123/MP/2021
SJVN Limited
Review of the order dated 16.03.2023 passed by the Hon?ble Commission in the matter of recovery of additional cost incurred consequent to Pay & Wages revision of SJVN/ RHPS Employees, Central Industrial Security Forces (CISF) as well as impact of Revision in Minimum Wages and Implementation of GST Act in respect of Rampur Hydro Power Station.
Disposed of
1308
153/MP/2023
ALIPURDUAR TRANSMISSION LIMITED (ATL)
Petition under Sections 17(3) & 17(4) of Electricity Act, 2003 seeking approval for creation of security interest over the Petitioner?s Assets in favour of Respondent No. 10 (as the Debenture Trustee acting for the benefit of the Debenture Holders)
Disposed of
1309
152/MP/2023
Nuclear Power Corporation of India Ltd. (NPCIL)
Anticipated delay in Commissioning of Unit-7 of the 2x700MWe Rajasthan Atomic Power Project-7&8 (RAPP-7), Nuclear Power Corporation of India Limited (NPCIL), Mumbai 400094.
Disposed of
1310
151/TD/2023
Embassy Classic Private Limited (ECPL)
Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of Central Electricity Regulatory Commission(Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 for grant of an inter-state trading license
Disposed of
1311
150/AT/2023
BHADLA SIKAR TRANSMISSION LIMITED (BSTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bhadla Sikar Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1312
149/TL/2023
BHADLA SIKAR TRANSMISSION LIMITED (BSTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Raipur Pool Dhamtari Transmission Limited
Disposed of
1313
148/AT/2023
RAIPUR POOL DHAMTARI TRANSMISSION LIMITED (RPDTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Raipur Pool Dhamtari Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1314
147/TL/2023
RAIPUR POOL DHAMTARI TRANSMISSION LIMITED (RPDTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Raipur Pool Dhamtari Transmission Limited
Disposed of
1315
146/AT/2023
KPS3 TRANSMISSION LIMITED
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the KPS3 Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1316
145/TL/2023
KPS3 TRANSMISSION LIMITED
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to KPS3 Transmission Limited
Disposed of
1317
144/AT/2023
KHAVDA RE TRANSMISSION LIMITED (KRETL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Khavda RE Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1318
143/TL/2023
KHAVDA RE TRANSMISSION LIMITED (KRETL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Khavda RE Transmission Limited
Disposed of
1319
142/AT/2023
KHAVDA II-B TRANSMISSION LIMITED (KBTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Khavda II-B Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1320
141/TL/2023
KHAVDA II-B TRANSMISSION LIMITED (KBTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Khavda II-B Transmission Limited
Disposed of
1321
140/AT/2023
DHARAMJAIGARH TRANSMISSION LIMITED (DTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Dharamjaigarh Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1322
139/TL/2023
DHARAMJAIGARH TRANSMISSION LIMITED (DTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Dharamjaigarh Transmission Limited
Disposed of
1323
138/MP/2023
MEGA SURYAURJA PRIVATE LIMITED (MEGASURYA)
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for (i) approval of �Change in Law�; and (ii) consequential relief to compensate for the increase in capital cost due to promulgation of Notification No. 08/2021 ̶ Integrated Tax (Rate) dated 30.09.2021 issued by Ministry of Finance, Government of India increasing in the rate of Goods and Services Tax (GST) on solar power-based devices (including solar cells and modules) in terms of Article 12 of the power purchase agreement dated 31.05.2020 between Mega SuryaUrja Private Limited and Solar Energy Corporation of India Limited.
Disposed of
1324
137/MP/2023
IL&FS Tamil Nadu Power Company Limited (ITPCL)
Petition under Section 79 and Section 11(2) of the Electricity Act, 2003 readwith Regulation 111-113 of the CERC Conduct of Business Regulations, 1999 seeking recovery of Energy Charges from Respondent No. 1/ TANGEDCO for the power procured in the month of December, 2022, in terms of the Directions issued by the Ministry of Power, Government of India under Section 11 of the Electricity Act, 2003
Disposed of
1325
136/MP/2023
Ayana Renewable Power One Private Limited (AyanaPowerOne)
Petition under Section 79(1)(b) and (k) of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 18.11.2019 between the Petitioner and Respondent No. 1 seeking relief on account of Change in Law events, viz., increase in the Central Goods and Services Tax and State Goods and Services Tax, and grant of consequential reliefs therefor.
Disposed of
1326
135/MP/2023
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL - Commercial � Petition under section 79(1)(a) &  79(1)(f) of the Electricity act, 2003 read with other applicable provisions of law, seeking adjudication of dispute  arising due to non-payment of Income Tax by beneficiaries which was paid by the petitioner under Direct Tax Vivad Se Vishwas Act, 2020
Disposed of
1327
134/TT/2023
U.P. POWER TRANSMISSION  CORPORATION LIMITED (UPPTCL)
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 Truing up Transmission Tariff for 2014-19 Tariff Block and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations' 2019 for determination of Transmission Tariff for 2019-24 Tariff Block for in respect of Uttar Pradesh Power Transmission Corporation Limited (UPPTCL) owned Transmission Lines/System conveying electricity to other States.
Disposed of
1328
133/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-1: �02 nos 400 KV GIS Line Bays at 765/400 kV Varanasi sub station� covered under "Construction of 2 nos. of 400 kV Hybrid/GIS Line bays at Varanasi (PG) Substation" in Northern Region.
Disposed of
1329
132/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I: Combined Asset of (1) LILO of one circuit of Bamnauli- Jattikalan 400 kV D/C line along with associated bays at Dwarka-I substation, (2) 400/200 kV, 500 MVA ICT-I, II & III along with associated bays at Dwarka-I substation, (3) 400 kV, 125 MVAR bus reactor along with associated bay at Dwarka-I substation;Asset-II: 400/200kV, 500 MVA ICT-IV along with associated bays at Dwarka-I substation; Asset-III: LILO of circuit-2 of 400 kV D/C Bawana-Mandola line at Maharanibagh substation along with associated bays; Asset-IV:  LILO of circuit-1 of 400 kV D/C Bawana-Mandola line at Maharanibagh substation along with associated bays ; Asset-V:  By passing of LILO of one circuit of 400 kV Dadri�Ballabhgarh D/C line at Maharanibagh (existing) (to be used during emergency) under �Creation of 400/220 kV Substations in NCT of Delhi during 12th plan period (Part-A)�.
Disposed of
1330
131/AT/2023
ERWR POWER TRANSMISSION LIMITED (ERWRTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the ERWR Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1331
130/TL/2023
ERWR POWER TRANSMISSION LIMITED (ERWRTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to ERWR Power Transmission Limited
Disposed of
1332
129/AT/2023
KHAVDA II-C TRANSMISSION LIMITED (KCTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Khavda II-C Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1333
128/TL/2023
KHAVDA II-C TRANSMISSION LIMITED (KCTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Khavda II-C Transmission Limited.
Disposed of
1334
127/AT/2023
KPS2 TRANSMISSION LIMITED
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the KPS2 Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1335
126/TL/2023
KPS2 TRANSMISSION LIMITED
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to KPS2 Transmission Limited
Disposed of
1336
125/AT/2023
Khavda II-A Transmission Limited (KATL)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Khavda II-A Transmission Limited
Disposed of
1337
124/TL/2023
Khavda II-A Transmission Limited (KATL)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to Khavda II-A Transmission Limited
Disposed of
1338
123/TL/2023
Kallam Transmission Limited (KTL)
Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking Transmission License for Kallam Transmission Limited for the Transmission Project to be constructed through regulated tariff mechanism (RTM).
Disposed of
1339
122/MP/2023
M/s Hindustan Power Exchange Ltd (HPX)
Petition under Section 66 of the Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking approval for introduction of High Price contracts in High Price Day Ahead Market (HP-DAM), High Price Term Ahead Market (HP-TAM), and High Price Contingency Contracts.
Disposed of
1340
6/SM/2023
Suo Motu
Reserve Regulations Ancillary Services (RRAS) under CERC(Ancillary Services Operations), Regulations 2015
Disposed of
1341
121/RC/2023
M/s Hindustan Power Exchange Ltd (HPX)
Petition under Section 66 of the Electricity Act, 2003 read with the Regulation 19(2) of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking approval for certain amendments in Business Rules of Hindustan Power Exchange Ltd.
Disposed of
1342
11/RP/2023 in 229/GT/2020
NHPC LTD
Review of the order dated 13.02.2023, passed by the Hon'ble Commission in Petition No. 229/GT/2020 titled as NHPC Limited vs Punjab State Power Corporation Limited and Ors.
Disposed of
1343
119/GT/2023
NTPC Limited
Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems at National Capital Thermal Power Station (NCTPS), Dadri Stage-I (840MW) in compliance of Revised Emission Standards.
Disposed of
1344
118/MP/2023
Punjab State Power Corporation limited (PSPCL)
PETITION UNDER SECTION 79 (1) (F)OF THE ELECTRICITY ACT, 2003 SEEKING QUASHING OF THE INVOICES DATED 06/02/2023 AND 06/03/2023 TO THE EXTENT OF INTEREST COMPONENT LEVIED BY BY NTPC LIMITED
Disposed of
1345
116/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff block and 
(ii) Determination of Transmission tariff for 2019-24 tariff block 

for Asset 1- OPGW link for 765kV Sasan-Satna Ckt-1under Central Sector, Asset 2- OPGW link for 220kV Indore-Pithampura (MPPTCL) under State Sector & Asset 3- OPGW link for Satna Gwalior Ckt-1 under Central Sector under �Establishment of Fibre Optic Communication System under Master Communication Plan in Western Region�.
Disposed of
1346
115/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset-1: 1x1500MVA, 765/400 kV ICT (3rd) along with associated bays at Vadodara substation under �Transmission Network Expansion in Gujarat to increase its ATC from ISTS (Part A)�.
Disposed of
1347
114/MP/2023
SOLTOWN INFRA PVT. LTD.
Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 read with Regulation 32 of the CERC (Grant of Connectivity, Long term Access and Medium term Open Access in inter-State Transmission and related matters) Regulations, 2009 for setting aside the letter dated 23.03.2023 issued by the Central Transmission Utility of India Ltd.
Disposed of
1348
113/MP/2023
NTPC Limited
Petition under section 79 (1) (a) of the Electricity Act, 2003 read with Article 10 of the Power Usage Agreements (As per the Table-I) executed between NTPC Ltd. and Telangana State Distribution Companies  Limited, seeking compensation due to increase in costs on account of change in rate of Goods & Services Tax as well as increase in basic custom duty amounting to a Change in Law event with respect to the Solar PV Power Project having Project capacity of totalling to 76 MW under CPSU scheme phase-II tranche-I & II and the tariff was adopted by CERC vide order dated 13.12.2021 in Petition no 174/AT/2021.
Disposed of
1349
111/MP/2023
GRID Controller of India Limited (POSOCO)
Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive for NLDC for the financial year 2021-22.
Disposed of
1350
110/MP/2023
GRID Controller of India Limited (SRLDC)
SRLDC PLI petition for 2021-22
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1351
109/MP/2023
Adani Solar Energy Jaisalmer One Private Limited (ASEJ1PL)
Petition under Section 79 of the Electricity Act, 2003 read with Articles 12.2 of the Power Purchase Agreements dated 31.12.2019 for the development of 450 MW ISTS connected Wind-Solar Hybrid power project, entered between Adani Solar Energy Jaisalmer One Private Limited (formerly known as SBE Renewables Ten Projects Private Limited) and Solar Energy Corporation of India Ltd. seeking Change in Law compensation along with Carrying Cost.
Disposed of
1352
5/SM/2023
Suo Motu
Directions in the interest of grid security, in pursuance of the provisions of the Electricity Act, 2003 and the provisions of the Central Electricity Regulatory Commission(Deviation settlement Mechanism and Related Matters) Regulation, 2022
Disposed of
1353
10/RP/2023 in 393/GT/2020
NTPC Limited
Review of the Order dated 19.09.2022 passed by the Hon�ble Commission in Petition No. 393/GT/2020 for truing up of tariff of Mauda STPS Stage-I (1000 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
1354
9/RP/2023 in 420/GT/2020
NTPC Limited
Review of the Order dated 04.06.2022 passed by the Hon�ble Commission in Petition No. 420/GT/2020 for determination of tariff of Gandhar GPS (657.39 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
1355
108/MP/2023
INOX GREEN ENERGY SERVICES LIMITED (IGESL)
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003 ALONG WITH REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING TO SET ASIDE TRANSMISSION CHARGES/BILLS RAISED BY CTUIL AGAINST PETITIONER NO.2.  THE SAID BILLS WERE RAISED FOR THE PERIOD JULY, 2021 TO DECEMBER, 2022 TOTALING INR11,51,36,621/-.  
PERTINENTLY THE ENTIRE PROJECT OF PETITIONER NO.2 WAS OF 250 MW. THE SAID PETITIONER NO.2 HAS FIVE WHOLLY OWNED SUBSIDIARIES EACH SUBSIDIARY WAS TO EXECUTE 50 MW EACH OUT OF THE TOTAL 250 MW. PETITIONER NO.1 IS ONE SUCH WHOLLY OWNED SUBSIDIARY. THE 50 MW PROJECT BELONGING TO PETITIONER NO.1 IS COMMISSIONED AND READY TO SUPPLY POWER.
PERTINENTLY, THE PROJECT OF 250MW IS UNEXECUTABLE AS A WHOLE DUE TO FORCE MAJEURE CONDITIONS. HOWEVER, WITH THE BEST EFFORTS OF THE PETITIONER, 50MW PROJECT RELATING TO PETITIONER NO.1 IS COMMISSIONED AND READY TO GENERATE POWER. 
HOWEVER, THE RESPONDENTS ARE ACTING MALICIOUSLY AND NOT ALLOWING PETITIONER NO.1 TO GENERATE POWER BY NOT ALLOWING EVACUATION OF THE POWER. THE RESPONDENTS ARE PRESSING THE PETITIONER TO PAY UP AS A PRE-CONDITION THE TRANSMISSION CHARGES OF INR 11,51,36,621/- , EVEN WHEN THE RESPONDENTS ARE AWARE OF THE PREVALENCE OF FORCE MAJEURE CONDITIONS AND ARE FULLY AWARE THAT THE ENTIRE DEMAND OF THE TRANSMISSION CHARGES ARE LIABLE TO BE SET ASIDE.
Disposed of
1356
106/MP/2023
SJVN Limited
Revision of the scheduled generation of Nathpa Jhakri Hydro Power Station (6 x 250 MW) and Rampur Hydro Power Station (6 X 68.67 MW) of SJVN Limited with actual generation during force majeure conditions and for consequential directions
Disposed of
1357
8/RP/2023 in 52/MP/2019
Solitaire Powertech Private Limited (SPPL)
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 ALONG WITH THE APPLICABLE PROVISIONS OF LAW, SEEKING REVIEW OF ORDERS DATED 23.08.2022 AND 25.11.2022 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 52/MP/2019 IN VIEW OF (1) MATERIAL SUBSEQUENT EVENTS; AND (2) JUDICIAL PRECEDENTS GOVERNING THE LAW AND ERRORS APPARENT ON THE FACE OF RECORD WHILE PASSING THE ORDERS DATED 23.08.2022 & 25.11.2022.
Disposed of
1358
103/TL/2023
PATRAN TRANSMISSION COMPANY LIMITED (PTCL)
Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking Transmission License for Patran Transmission Company Limited for the Transmission Project to be constructed through regulated tariff mechanism (RTM).
Disposed of
1359
102/MP/2023
JHAJJAR POWER LIMITED (JPL)
Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 and Article 13 of the Power Purchase Agreement dated 07.08.2008 (as subsequently amended from time to time) with Haryana Discoms and Power Purchase Agreement dated 20.01.2009 (as subsequently amended from time to time) with Tata Power Trading Company Limited seeking declaration of change in law event and consequent relief on account of increase in compensation for acquisition of land for Jhajjar Power Limited�s 1,320 MW Power Project located in Haryana.
Disposed of
1360
101/MP/2023
GRID Controller of India Limited (ERLDC)
Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive for ERLDC for the financial year 2021-22.
Disposed of
1361
100/MP/2023
GRID Controller of India Limited (WRLDC)
Application for approval of Performance Linked Incentive for WRLDC for the financial year 2021-22
Disposed of
1362
99/MP/2023
GRID Controller of India Limited (NERLDC)
Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive for NERLDC for the financial year 2021-22
Disposed of
1363
97/AT/2023
Bhakra Beas Management Board (BBMB)
Petition under section 63 of the Electricity Act, 2003  for adoption of tariff for the 15 MW Floating Solar PV Project connected to the BBMB Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the standard bidding guidelines dated 03.08.2017 including its amendments/clarifications issued thereof.
Disposed of
1364
96/MP/2023
CROSS BORDER POWER TRANSMISSION COMPANY LTD (CPTC)
allow transfer / sell of spare 2 nos. 220kV bays and one no. 400kV tower to BSPTC at mutually agreed consideration, terms and conditions for gainful utilisation of idle assets and (ii) modification in the Transmission License no. 12/ Transmission/2010/CERC dated 10-01-2019 granted to "cross border power transmission Co Ltd for 400 kV D/C Muzaffarpur-Sursand transmission line, 2 Nos. 400kV line bays & 2 nos. 220 kV line bays at Muzaffarpur substation of Powergrid
Disposed of
1365
95/MP/2023
Power Exchange India Limited (PXIL)
Petition under Regulations 54, 55 And 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for reporting compliance in terms of the order of the Hon�ble Commission dated 26.04.2011 in Petition No. 285/MP/2021 and for seeking additional time period in order to achieve the compliances set out under Regulation 15 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021.
Disposed of
1366
93/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Assets Asset 1: Shifting of 400 kV,125 MVAR Bus Reactor to Patna end  in 400 kV Barh-II Line at Patna S/s as switchable line reactor along-with associated bay (DOCO:02.04.2020) and Asset 2: Installation of 1 No 315 MVA, 400/220 kV ICT at Farakka along with associated bays (DOCO:25.04.2022) under ?Eastern Region Strengthening Scheme-XII" in Eastern Region.
Disposed of
1367
89/GT/2023
NTPC Limited
Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-V of the CERC (Conduct of Business) Regulations, 1999, CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for Truing up of tariff for 2014-19 tariff  block and determination of tariff for 2019-24  tariff block of National Capital Thermal Power Station, Stage-II (980 MW)
Disposed of
1368
7/RP/2023 in 157/GT/2020
ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)
PETITION UNDER SECTION 94(1) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 17 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999.
Disposed of
1369
88/RC/2023
Indian Energy Exchange Ltd. (IEX)
Petition under Regulation 25 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021 read with Central Electricity Regulatory Commission (Ancillary Services) Regulations, 2022 for approval of introduction of the Ancillary Services Market segments at IEX.
Disposed of
1370
87/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Application under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination and approval of   Transmission Tariff for Transmission Assets under �220 kV Srinagar-Leh Transmission System (SLTS)� from 31.10.2019 to 31.03.2024.
Disposed of
1371
4/SM/2023
Suo Motu
Directions by the Commission to the Power Exchanges registered under the Power market Regulation, 2021
Disposed of
1372
86/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff block and 
(ii) Determination of Transmission tariff for 2019-24 tariff block 
for Asset-1: +/-200 MVAR STATCOM at 400/220 kV Nalagarh Sub-station  under �Provision of STATCOM at Nalagarh and Lucknow in Northern Region�.
Disposed of
1373
3/SM/2023
Suo Motu
Petition Extension of Order dated 7.11.2022 in Petition No 14/SM/2022
Disposed of
1374
85/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-1: 2 Nos. 400kV GIS Line bays at Chamera S/s under �Northern Region System Strengthening-XLI (NRSS-XLI)�.
Disposed of
1375
84/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff block and 
(ii) Determination of Transmission tariff for 2019-24 tariff block 

For Assets of Southern & Northern region under project �Phase-I- Unified Real Time Dynamic State Measurement�.
Disposed of
1376
83/MP/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Sections 17(3) of the Electricity Act, 2003 read with the Regulation 5(1)(b) of Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2020, read with the directions given in the Order dated 30.11.2022 of the Hon?ble Commission in petition 247/MP/2021, seeking approval for providing on Lease/License basis the Land at various substations of Petitioner to its Wholly Owned Subsidiary Company (WOS)-POWERGRID TELESERVICES LIMITED for undertaking Data Center activities viz. Trivandrum, Yelahanka, Chennai, Puducherry, Hyderabad, Mapusa, Pune, Padghe, Indore, Bachau, Jhatikara, Kishenpur, Subhashgram, Pandiabili, Silchar.
Disposed of
1377
82/MP/2023
Power Exchange India Limited (PXIL)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of Ancillary Service Contracts on PXIL�s PRATYAY Platform along with Affidavit.
Disposed of
1378
81/RC/2023
M/s Hindustan Power Exchange Ltd (HPX)
Petition under Section 66 of the Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking approval for introduction of Ancillary Service in Day ahead Market (AS-DAM) & in Real Time Market (AS-RTM).
Disposed of
1379
6/RP/2023 in 378/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
PETITION UNER SECTION 94(1)(f) OF THE ELECTRCITY ACT, 2003 READ WITH REGULATION 17,103, 111, 112 AND 113 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 01/03/2022 PASSED IN PETITION NO. 378/TT/2020
Disposed of
1380
80/MP/2023
GRID Controller of India Limited (NRLDC)
Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive for NRLDC for the financial year 2021-22.
Disposed of
1381
78/MP/2023
Thar Surya 1 Private Limited (Tharsurya)
Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 20.08.2021 executed by the Petitioner and Solar Energy Corporation of India, seeking relief on account of a Change in Law viz. increase in the rate of Goods and Services Tax.
Disposed of
1382
77/MP/2023
Serentica RENEWABLES INDIA 4 PRIVATE LIMITED (SRI4PL)
PETITION UNDER SECTION 79 READ WITH SECTION 38 OF THE ELECTRICITY ACT, 2003 AND REGULATIONS 33A (Power to Relax) AND 33B (Power to Remove Difficulty) OF THE CERC (GRANT OF CONNECTIVITY, LONG-TERM ACCESS AND MEDIUM-TERM OPEN ACCESS IN INTERSTATE TRANSMISSION AND RELATED MATTERS) REGULATIONS, 2009
Disposed of
1383
76/MP/2023
LAKADIA BANASKANTHA TRANSCO LIMITED (LBTL)
Petition under Sections 17(3) & 17(4) of Electricity Act, 2003 seeking approval for creation of security interest over the Petitioner�s Assets in favour of Respondent No. 2 (as the Security Trustee acting for the benefit of the Hedge Banks) in respect of the Petitioner�s Transmission Project.
Disposed of
1384
75/MP/2023
Coastal Energen Private Limited (CEPL)
Petition under Section 79 and Section 11(2) of the Electricity Act, 2003 readwith Regulation 111-113 of the CERC Conduct of Business Regulations, 1999 seeking recovery of Energy Charges from Respondent No. 1/ TANGEDCO for the power procured in the month of December, 2022, in terms of the Directions issued by the Ministry of Power, Government of India
Disposed of
1385
5/RP/2023 in 287/GT/2020
NTPC Limited
Review of the Order dated 01.10.2022 passed by Hon'ble Commission in Petition No. 287/GT/2020 in respect of revision of Tariff of Feroze Gandhi Unchahar Thermal Power Station, Stage-III (210 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
1386
4/RP/2023 in 302/GT/2020
NTPC Limited
Review of the Order dated 01.10.2022 passed by Hon�ble Commission in Petition No. 302/GT/2020 in respect of revision of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-I (420 MW) for the period from 01.04.2014 to 31.03.2019
Disposed of
1387
73/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset 1- 09 Nos. of Central Sector Communication Links (DOCO-30.06.2020), Asset 2- 01 Nos. of Central Sector Communication Links (DOCO-19.03.2021), Asset 3 -09 Nos. of State Sector Communication Links (DOCO-19.03.2021) Asset 4- 03 Nos. of State Sector Communication Links (DOCO-19.04.2021), Asset 5 -02 Nos. of State Sector Communication Links (DOCO-20.04.2021) and Asset 6 -05 Nos. of State Sector Communication Links (DOCO-11.05.2021) under Project- �Establishment of Fiber Optic Communication system under wide band  Communication expansion plan in North Eastern region.�
Disposed of
1388
72/TD/2023
Adarsh Stainless Private Limited (ASPL)
Application under the Section 14 of The Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading License and other related matters) Regulations, 2020 for grant of an Inter-State Trading License
Disposed of
1389
70/MP/2023
Southern Power Distribution Company of Andhra Pradesh Ltd (APSPDCL)
PETITION UNDER SECTION 79(1)(k) OF THE ELECTRICITY ACT, 2003 READ WITH SECTION 178(2)(Y) AND SECTION 66 ALONG WITH REGULATIONS 17, 18 AND 19 OF THE CERC (TERMS AND CONDITIONS FOR RENEWABLE ENERGY CERTIFICATES FOR RENEWABLE ENERGY GENERATION) REGULATIONS 2022 AS WELL AS 111 AND 113 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS 1999, SEEKING ISSUANCE OF RENEWABLE ENERGY CERTIFICATES FOR FY 2019-2020 AND 2020-2021 AND OTHER RELIEFS
Disposed of
1390
69/MP/2023
NHPC LTD
Petition under 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 and Regulation 43.3(a) Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking permission for injection of infirm power beyond 31.03.2023 in case of Parbati�II Hydroelectric Project (800MW).
Disposed of
1391
68/MP/2023
SEI Sunshine Power Private Limited (SEISunshine)
Petition under Sections 79 of the Electricity Act, 2003, seeking for quashing/ setting aside of the invoice dated 27.04.2022 issued by the Central Transmission Utility of India Limited (CTUIL), and the consequent email dated 21.01.2023 & letter dated 17.02.2023 issued by the Grid Controller of India Limited
Disposed of
1392
67/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from Proposed DOCO to 31-03-2024 for Asset-1: 1 no. of 230 KV line Bay at Tuticorin-II GIS PS under Implementation of 1 no. of 230 KV Bay at Tuticorin-II GIS PS in Southern Region.
Disposed of
1393
66/MP/2023
AMP Energy Green Private Ltd. (AMPEnergyGreen)
Petition under Sections 79(1) (c) and (f) of the Electricity Act, 2003 read with Regulations 27, 33A and 33B of the CERC (Grant of Connectivity, Long-Term Access and Medium-Term Open Access in inter-State Transmission and related matters) Regulations, 2009, seeking recognition of force majeure events and issuance of appropriate orders
Disposed of
1394
65/MP/2023
GRT Jewellers (India) Private Limited
A petition under Section 79 of the Electricity Act 2003 read with Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 before the Central Electricity Regulatory Commission for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of increase in the rate of goods and services tax from 5% to 12 % by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 and on account of increase in the rate of goods and services tax paid (impact) at the rate of 4.9% (70% of 7% GST increase) as per the Notification No.24/2018 ? Central Tax (Rate) dated 31.12.2018, in terms of Article 12 of the Power Purchase Agreement dated 11.02.2020 between GRT Jewellers (India) Private Limited and Solar Energy Corporation of India Limited.
Disposed of
1395
64/MP/2023
Siddhayu Ayurvedic Research Foundation Pvt. Ltd. (SIddhayu)
Seeking Allowance/Approval for making REC applications for the period from September-2021 to February-2022
Disposed of
1396
63/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for 2 nos. of 400kV line bays at Banaskantha(PG) for termination of LILO of second circuit of Zerda � Ranchodpura 400 kV D/c line at Banaskantha (PG) PS under Western Region System Strengthening Scheme � XIX
Disposed of
1397
62/TD/2023
RENESYS SOLAR PRIVATE LIMITED
Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an Inter-State Trading License
Disposed of
1398
60/MP/2023
Bharat Aluminium Company Limited (BALCO)
Petition under Sections 79, 142, 146 and 149 of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduction of Business) Regulations, 1999 against the Respondent/ Kerala State Electricity Board Limited for wilful disobedience and the execution of this Hon�ble Commission�s final Order dated 31.12.2021 passed in Petition No. 317/MP/2019.
Disposed of
1399
59/MP/2023
DHANASHREE AGRO PRODUCTS PVT. LTD.
Petition under Section 79 (1) of the Electricity Act, 
2003 read with Regulation 6, 8, 17 & 18 of the 
Central Electricity Regulatory Commission (Terms 
and Conditions for Renewable Energy Certificates 
for Renewable Energy Generation) Regulations, 
2022 seeking directions for re-accreditation and 
registration of the Petitioner under Renewable 
Energy Certificates mechanism and consequent 
reliefs.
Disposed of
1400
55/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset-1: Navsari (PG) � Bhestan 220 kV D/C line (with minimum capacity of 400MVA per circuit), Asset-2: Conversion of 80 MVAr fixed line reactor at Boisar end of Aurangabad- Boisar 400 kV D/c line to switchable line reactors along with NGR bypass arrangement and under Western Region System Strengthening Scheme � WRSS XXII.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1401
54/MP/2023
Adani Power (Mundra) Limited (APMuL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 13.2(b) of the Power Purchase Agreement dated 02.02.2007, Article 3.7 of the Supplemental Power Purchase Agreement dated 05.12.2018 and Recital O(d) of the Supplemental Power Purchase Agreement dated 30.03.2022 entered with Gujarat Urja Vikas Nigam Ltd. seeking Change in Law compensation.
Disposed of
1402
2/SM/2023
Suo Motu
Blending of Imported Coal with Domestic coal
Disposed of
1403
52/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Assets under �Northern Region System Strengthening-XL(NRSS-XL)�
Disposed of
1404
51/MP/2023
NTPC Limited
IN THE MATTER OF            : Petition under Regulation 8 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009.

 

AND

IN THE MATTER OF Seeking Honourable Commission's permission to allow the drawl of start up power for U#1 (800 MW) of Telangana STPS Ph-I (2x800 MW) from the grid beyond the period of fifteen months (after 15.02.2023)
Disposed of
1405
50/MP/2023
NTPC Limited
IN THE MATTER OF            : Petition under Regulation 8 of CERC (Grant of    Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009.

 

AND

IN THE MATTER OF  Seeking Hon�ble Commission�s permission to allow the drawl of start up power for U#1 (800 MW) of Telangana STPS Ph-I (2x800 MW) from the grid beyond the period of fifteen months (after 15.02.2022)
Disposed of
1406
3/RP/2023 in 145/GT/2020
NHPC LTD
Review of the order dated 30.11.2022, passed by the Hon'ble Commission in Petition No. 145/GT/2020 titled as NHPC Limited v. Punjab State Power Corporation Limited and Ors.
Disposed of
1407
2/RP/2023 in 79/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition
Disposed of
1408
49/MP/2023
Vena Energy Vidyuth Private Limited (VenaEnergy)
PETITION UNDER SECTION 79(1)(F) AND SECTION 79(1)(K) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 111 � 113 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 1999 ALONG WITH ARTICLE 12 OF THE POWER PURCHASE AGREEMENT DATED 03.05.2021 EXECUTED BETWEEN THE PETITIONER HEREIN WITH SOLAR ENERGY CORPORATION OF INDIA LIMITED, INTER ALIA SEEKING DECLARATORY RELIEF / IN -PRINCIPLE APPROVAL OF THE CHANGE IN LAW EVENTS PRAYED BY THE PETITIONER IN THE PRESENT PETITION TO BE RECOGNISED AS CHANGE IN LAW EVENTS UNDER THE PPA AND PASS CONSEQUENTIAL ORDER(S).
Disposed of
1409
48/MP/2023
Jaiprakash Power Ventures Limited (JPVL)
PETITION UNDER SECTION 79(1)(b) & (f) OF THE ELECTRICITY ACT, 2003 READ WITH ARTICLE 5.2.3 OF THE POWER PURCHASE AGREEMENTS (�PPA�) DATED 22.12.2021 AND 19.01.2022 EXECUTED BETWEEN THE PARTIES
Disposed of
1410
47/MP/2023
sks power generation (chhattisgarh) limited (SPGCL)
Petition under Sections 79, 142, 146 and 149 of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduction of Business) Regulations, 1999 against the Respondent No. 1/ Bihar State Power Holding Company Limited and the Respondent No. 2/ PTC India Limited for wilful disobedience and the execution of this Hon?ble Commission?s final Order dated 16.12.2022 passed in Petition No. 94/MP/2022
Disposed of
1411
1/SM/2023
Suo Motu
Directions in the interest of grid security, in pursuance of the provisions of the Electricity Act, 2003 and the provisions of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2022
Disposed of
1412
45/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Assets : 400kV D/C (quad) Alipuduar-Jigmeling Transmission line (Indian Portion) and 02 nos 400kV line bays at Alipurduar Substation under "Transmission System Strengthening in Indian System for Transfer of power from Mangdechhu Hydroelectric Project in Bhutan�.
Disposed of
1413
44/TL/2023
WRSR Power Transmission Limited (WSPTL)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to WRSR Power Transmission Limited
Disposed of
1414
43/AT/2023
WRSR Power Transmission Limited (WSPTL)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by WRSR Power Transmission Limited
Disposed of
1415
42/MP/2023
Central Transmission Utility (CTU)
Petition under Section 79(1)(c) of the Electricity Act, 2003 seeking appropriate directions for the mode and manner for compliance of direction issued by the Hon'ble Appellate Tribunal for Electricity in its Judgment dated 6.10.2022 passed in Appeal No.196/2019 and Appeal No.73/2018,
Disposed of
1416
40/MP/2023
Adani Hybrid Energy Jaisalmer Two Limited (AHEJ2L)
Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 and Article 16.3.1 of the Power Purchase Agreement dated 21.01.2020 for the development of 300 MW ISTS connected Wind-Solar Hybrid power project, entered between Adani Hybrid Energy Jaisalmer Two Limited (earlier known as Adani Green Energy Seven Limited, an SPV of Adani Renewable Energy Park (Gujarat) Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events.
Disposed of
1417
39/MP/2023
INOX GREEN ENERGY SERVICES LIMITED (IGESL)
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003 ALONG WITH REGULATION 111 OF THE CENTRAL
ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING TO SET
ASIDE TRANSMISSION CHARGES BILLS RAISED BY CTUIL AND _ DECLARATION THAT THE PETITIONERS STAND
DISCHARGED FROM _ PERFORMANCE UNDER, THE AGREEMENT FOR LONG TE ACCESS DATED 04.12.2017
SUPPLEMENTARY AGREEMENT FOR LONG TERM ACCESS DATED 09.05.2019, AND TRANSMISSION SERVICE
AGREEMENT DATED 64.12.2017 EXECUTED BETWEEN PETITIONER AND CENTRAL TRANSMISSION UTILITY OF
INDIA LTD. (EARLIER POWER GRID CORPORATION OF INDIA LTD.) ON ACCOUNT OF FORCE MAJEURE AND
IMPOSSIBILITY OF PERFORMANCE UNDER THE POWER PURCHASE AGREEMENTS DATED 27.12.2017 AND SEEKING CONSEQUENT RELIEF THERETO.
Disposed of
1418
38/MP/2023
HIMACHAL PRADESH POWER TRANSMISSION CORPORATION LTD. (HPPTCL)
Petition for approval of Central Electricity Regulatory Commission (hereinafter referred to as CERC) for inclusion of 400/220/66 kV GIS Pooling Sub-Station Wangtoo (Sherpa Colony) of H.P. Power Transmission Corporation Limited under PoC mechanism for recovery of transmission charges under CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 (hereinafter referred to as CERC Sharing Regulations, 2020).
Disposed of
1419
37/TD/2023
THDC India Limited (THDCIL)
Application for Grant of Licence for inter-state trading in electricity under Category IV under the Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Trading licence and other related matters) Regulations,2020
Disposed of
1420
36/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset under �POWERGRID works associated with Eastern Region Strengthening Scheme XVIII� in Eastern Region.
Disposed of
1421
35/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Determination & Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for Assets (02 nos)  under �Fibre Optic communication system under Expansion of Wideband Communication Network� scheme in Eastern Region
Disposed of
1422
34/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-1:
(i). Installation of 12Ω, 420 kV fault limiting bus series reactors at Thiruvalam S/s between Bus section-A and bus section-B & Bus Section-B and bus section-C along with 4 nos. 400 KV bays for 2 nos. series bus reactors + 1no tie bay (Note: Any substation element viz. ICTs, bus reactors, switchable line reactors, etc. requires one main bay and a tie bay for their operation. In case of each series reactor, 2 main breakers and 2 tie breakers are required for their reliable operation. Therefore, 4 nos. of bays has been considered as main bays (2 main bays per bus series reactor) in the current scheme).
(ii). Opening of the one of the bus (other than on which fault limiting bus series reactors are being installed) between the above-mentioned bus sections through suitable arrangement.
(iii). Bypass of Kolar-Thiruvalam and Thiruvalam-Sriperumbudur 400 kV S/c line to form Kolar � Sriperumbudur 400 kV S/c direct line
under Transmission system for controlling high Short Circuit Current level at 400kV Thiruvalam S/s in Southern Region.
Disposed of
1423
33/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset-1: 1x500 MVA, 400/220 kV ICT (3rd) along with the associated bays and 2 no 220 KV Bus sectionalizer bay (Hybrid/MTS) at Indore (POWERGRID) substation, Asset-2: 1 no. 220 kV Hybrid/MTS Line Bay at Indore S/S under �Connectivity and LTA for 325 MW Wind Project of M/S SBESS Services Projects Pvt. Ltd.� in Western Region.
Disposed of
1424
32/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-1: �02 Nos 220 KV Line Bays at Samba sub station�  covered under "Northern Region System Strengthening - XLII" in Northern Region.
Disposed of
1425
31/MP/2023
Adani Hybrid Energy Jaisalmer Three Limited (AHEJ3L)
Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 and Article 16.3.1 of the Power Purchase Agreement dated 21.01.2020 for the development of 300 MW ISTS connected Wind-Solar Hybrid power project, entered between Adani Hybrid Energy Jaisalmer Three Limited (earlier known as Adani Green Energy Nine Limited, an SPV of Adani Renewable Energy Park (Gujarat) Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events.
Disposed of
1426
30/MP/2023
Sitac Kabini Renewables Private Limited (SitacKabini)
Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 29.01.2019 entered between Sitac Kabini Renewables Private Limited and the Solar Energy Corporation of India Limited seeking compensation/ revision in tariff due to a Change in Law event.
Disposed of
1427
29/MP/2023
NRSS XXXVI Transmission Limited (NRSSXXXVI)
Petition seeking approval of this Hon�ble Commission under Section 17(3) and 17(4)
of the Electricity Act, 2003; read with Articles 15.2.1 read with 15.2.4 of the
Transmission Service Agreement dated 13.01.2016 along with Articles 17.2.1 read
with 17.2.4 of the Supplementary TSA dated 03.07.2017 for creating security interest
over the assets (immovable & movable), licenses/permits/approvals, current assets,
bank accounts as well pledge of equity shares of the Petitioner in favour of SBICAP
Trustee Company Ltd., the Security Trustee on behalf of Kotak Mahindra Bank and
ICICI Bank, the lenders
Disposed of
1428
28/TL/2023
Kishtwar Transmission Limited (KITL)
Application under Sections 14, 15 and 79 (1) (e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of transmission license to Kishtwar Transmission Limited.
Disposed of
1429
27/AT/2023
Kishtwar Transmission Limited (KITL)
Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system to be implemented by Kishtwar Transmission Limited.
Disposed of
1430
26/MP/2023
DB Power Limited (DBPL)
Petition under Section 79 including 79(1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act 2003, with respect to the Power Purchase Agreement (PPA) dated 01.11.2013 executed between the Petitioner (DB Power Ltd.) and the Respondent No. 1 (PTC), and  the Power Purchase Agreement dated 01.11.2013 executed between Respondent No. 1/ PTC and Respondent No. 2 to 5 seeking payment of the outstanding dues towards Late Payment Surcharge on account of delayed reimbursement of transmission charges/ Point of Connection Charges (POC) paid by the Petitioner to PGCIL on behalf of Respondents , in terms of the aforesaid PPA
Disposed of
1431
25/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Revision of truing up of Transmission tariff for 2014-19 tariff block and 
(ii) Revision/ Determination of Transmission tariff for 2019-24 tariff block 
 For Transmission asset under �Removal of Constraints in 400kV Bays Extensions at 400kV Vemagiri S/S� in Southern Region (DOCO 29.03.2018)
Disposed of
1432
24/TT/2023
Essar Power Transmission Company Limited (EPTCL)
Tariff Determination for Stage-2 Assets of EPTCL
Disposed of
1433
22/MP/2023
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 79(1)(b) AND 79 (1)(f) OF THE ELECTRICITY ACT, 2003 SEEKING ISSUANCE OF DIRECTION(S)/ORDER(S) AGAINST THE RESPONDENT FOR PAYMENT OF OUTSTANDING PRINCIPAL AMOUNT AND APPLICABLE LATE PAYMENT SURCHARGE FOR RENEWABLE POWER SUPPLIED DURING THE PERIOD FROM 01.04.2020 TO 07.04.2020 UNDER POWER SALE AGREEMENTS DATED 31.03.2015, 24.11.2017, 23.03.2018 EXECUTED BETWEEN THE PETITIONER AND RESPONDENT
Disposed of
1434
21/MP/2023
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL- Petition seeking approval for determination of  Lignite Input Price for the period 01.04.2019 to 31.03.2024 in respect of Barsingsar Mines as per CERC (Terms and conditions of Tariff)  Second  Amendment Regulations 2021
Disposed of
1435
19/MP/2023
MB Power (Madhya Pradesh) Limited (MBPMPL)
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act 2003 and CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 challenging the arbitrary and illegal actions of PTC India Limited to wrongly appropriate Late Payment Surcharge amounting to Rs. 18.82 Crores paid by Uttar Pradesh Power Corporation Limited on the outstanding tariff amount of MB Power (Madhya Pradesh) Limited along with supporting Affidavit.
Disposed of
1436
18/MP/2023
Teestavalley Power Transmission Limited (TPTL)
PETITION UNDER SECTION 79(1)(C) AND 79(1)(D) OF THE ELECTRICITY ACT 2003 READ WITH REGULATIONS 76 CERC (TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2019 SEEKING RELAXATION OF OPERATION AND MAINTENANCE NORMS SPECIFIED UNDER CLAUSE 35(3) OF CERC (TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2019
Disposed of
1437
17/MP/2023
JHAJJAR POWER LIMITED (JPL)
Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 13 and Article 17 of the Power Purchase Agreement dated 07.08.2008 (as amended vide amendment agreements dated 17.09.2008 and 27.05.2022) executed between the Petitioner and Uttar Haryana Bijli Vitran Nigam Limited & Dakshin Haryana Bijli Vitran Nigam Limited; as well as Article 13 and Article 17 of the Power Purchase Agreement dated 20.01.2009 (as amended vide amendment agreement dated 21.10.2010) between the Petitioner and Tata Power Trading Company Limited; inter alia seeking approval of Change in Law event, i.e., enactment of the Integrated Goods and Services Tax Act, 2017, the Central Goods and Services Tax Act, 2017, the State Goods And Services Tax Act, 2017, and the Union Territory Goods and Services Tax Act 2017; and compensation for additional expenses incurred by the Petitioner with respect to operation and maintenance of the Project on account of the same along with carrying cost.
Disposed of
1438
16/MP/2023
GRIDCO LTD.
Petition under Section 79 (1) (c), (d) and (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 and Regulation 111 and 114 of CERC
(Conduct of Business) Regulations, 1999 for
redetermination of Slab Rates for the period January 2020 to March 2020 i.e., Quarter 4 of F.Y.2019-20 determined vide CERC Order No. L1/44/2010-CERC dated 04.02.2020.
Disposed of
1439
15/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
IN THE MATTER OF: Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Assets Asset 1: Bypassing of 400 kV D/C Farakka - Kahalgaon (Ckt-3 & Ckt-4) and 400 kV S/C Farakka - Durgapur (Ckt-1 & Ckt-2) existing Transmission Line from NTPC, Farakka so as to form 400 kV D/C Kahalgaon - Durgapur along with upgraded bays at Durgapur SS and Kahalgaon SS (DOCO:02.01.2022), Asset 2: 01 no. 500 MVA, 400/220 kV Transformer (4th ICT) along with 01 no. 400 kV ICT bay (AIS) & 01 No. 220 kV ICT bay (GIS) along with 220 kV Cable from ICT to GIS bay at Muzaffarpur (POWERGRID) 400/220 kV sub-station (DOCO:08.04.2022) and Asset 3: LILO of both Circuits of Kishanganj (POWERGRID) -Darbhanga (DMTCL) 400 kV D/C (Quad) Line at Saharsa New (POWERGRID) sub-station along with associated 04 nos 400kV Line Bays at Saharsa New (POWERGRID) sub-station (DOCO:28.04.2022) under ?Eastern Region Strengthening Scheme-XXIII" in Eastern Region.
Disposed of
1440
1/RP/2023 in 190/GT/2020
NTPC Limited
Review petition against CERC order dated 21.05.2022 in petition no 190/GT/2020
Disposed of
1441
14/MP/2023
Power Exchange India Limited (PXIL)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of High Price Day Ahead Market on PXIL�s PRATYAY Platform.
Disposed of
1442
13/TT/2023
Adani Transmission (India) Limited (ATIL)
Determination of capital cost and transmission tariff pertaining to FY 2021-22 to FY 2023-24 for 12 Ohm series line reactors in Mohindergarh - Dhanonda 400 kV D/C line Circuit-I & Circuit-II at Mohindergarh end
Disposed of
1443
12/TT/2023
DAMODAR VALLEY CORPORATION (DVC)
Petition for approval of Tariff for New T&D Element namely 1. 80 MVA 132/34.5 KV Transformer at ASP sub-station, 2. 160 MVA, 220KV/132KV/6.9KV ATS-IV at DTPS with refurbishment of 132KV & 220KV bays 3. 132KV Jamuria sub-station to Ramkanali sub-station line (L#61 & 90), 4. 132kV D/C line from  Dhanbad sub-station to JSEB Govindpur line (21.729*2 Ckm) in respect of Damodar Valley Corporation for the tariff period 2019 � 24
Disposed of
1444
11/MP/2023
Maithon Power Limited (MPL)
Petition under Section 79 (1)(b) of the Electricity Act 2003 seeking approval of this Hon?ble Commission for entering into an Agreement with the Indian Railways for Gati Multi-modal Cargo Terminal under Gati Shakti Multi-Modal Cargo Terminal (GCT) Policy 2021.
Disposed of
1445
10/MP/2023
RAJGARH TRANSMISSION LIMITED (RTL)
Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for bringing on record the appointment of Vardhman Trusteeship Pvt. Ltd./ Respondent No. 2 as the Security Trustee and for creation of security interest over assets of Petitioner in favour of the Security Trustee, acting on behalf of and for the benefit of the Lenders (and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project), by way of hypothecation and equitable mortgage on the Project assets, pursuant to unattested deed of Hypothecation, Declaration and Undertaking and other Financing Agreements, for the development of the Transmission Project
Disposed of
1446
9/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2019 for determination of Transmission Tariff from DOCOs to 31-03-2024 for Transmission Assets under �Eastern Region Strengthening Scheme XX (ERSS � XX)'' in Eastern Region
Disposed of
1447
8/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff block and 
(ii) Determination of Transmission tariff for 2019-24 tariff block 

For �Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh - Part B (Phase-II) under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.
Disposed of
1448
7/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset ?A :- 2 Nos 400KV Line Bays at 400 kV Mapusa S/s (For termination of Xeldem ? Mapusa 400kV D/c (Quad) Line, (Line under TBCB)). Asset ?B :- 1x80MVAR, 420kV fixed line reactor along with 500 Ohms NGR and its auxiliaries at Narendra (New) (Kudgi ? GIS) S/s. [for Narendra (New) ?Xeldem  400kV Quad line formed after LILO of one circuit of Narendra (Existing) ? Narendra (New) 400kV D/c quad line at Xeldem] under POWERGRID works Associated with Additional 400KV feed to Goa
Disposed of
1449
6/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from Actual DOCO to 31-03-2024 for Asset-1: a) Shifting of 125 MVAR and 80 MVAR line reactors at Nellore (PG) from Nellore PS- Nellore (PG) 400kV D/c Line to Nellore (PG) - Sriperumbudur 400kV D/c Line (with suitable arrangement) and b) Bypassing Nellore PS- Nellore (PG) 400kV D/c (Quad) line and Nellore (PG)- Thiruvalam 400kV D/c Quad line at Nellore (PG) for making direct Nellore PS- Thiruvalam 400kV D/c (Quad) Line under Transmission System for controlling High Loading of Nellore (PG)- Nellore PS 400kV (Quad) D/C line in Southern Region.
Disposed of
1450
5/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  Truing up of Transmission tariff for 2014-19 tariff  block and Determination of Transmission tariff for 2019-24  tariff block for Transmission Asset-1: 02 nos of 220 kV bays at Alipurduar Substation 
AND
Approval under Regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission Tariff from 31.03.2019/DOCO to 31-03-2024 for Transmission Asset-2: ?800kV 3000MW HVDC POLE-III and LILO of Bishwanath Chariali ? Agra HVDC line for parallel operation of the HVDC station at Alipurduar and Earth electrode station and Earth Electrode line at Alipurduar and Agra end and ?800kV 3000MW HVDC POLE-IV at Alipurduar and Agra, Asset-3: LILO of Bongaigaon ? Binaguri (Siliguri) 400kV D/c line (quad), LILO of Birpara-Salakati 220kV D/c line, 315MVA 400/220kV ICT-I & II and 125MVAr 400kV Bus Reactor-I & II alongwith associated bays at Alipurduar HVDC station and Asset-4: 400 kV D/C Alipurduar- Punatsangchung alongwith associated bays at Alipurduar substation under ?Transmission system for development of pooling station in Northern part of West Bengal and transfer of power from Bhutan to NR/WR?.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1451
4/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Assets under �POWERGRID works associated with immediate evacuation for North Karanpura (3x660 MW) generation project of NTPC'' in Eastern Region.
Disposed of
1452
3/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset-1: 2 no. 400kV 80 MVAr line reactors of 400kV Wardha-Aurangabad D/C line (upgradable to 1200kV S/C) charged as bus reactors at Wardha Substation and Asset-2: Wardha-Aurangabad 400kV D/C (quad) line with provision to upgrade the line to 1200kV at a later date under Transmission System associated with Mundra Ultra Mega Power Project
Disposed of
1453
2/TT/2023
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for  

(v) Truing up of Transmission tariff for 2014-19 tariff  block and 
(vi) Determination of Transmission tariff for 2019-24  tariff block 
Asset A1 : Sub-station extension for 400/200 kV ICT at Bhadrawati HVDC Back-to-Back Station and Asset A2: 400/220 kV250 MVA transformer shifted from Moga Sub-station under ?Installation of Transformer and Procurement of Spare Converter Transformer at Bhadrawati HVDC Back to Back Station? in WR.
Disposed of
1454
380/MP/2022
GNA Energy Private Limited
GNA Energy Private Limited (?GNA?), being a company incorporated in terms of the Companies Act 2013 has preferred the present Petition to seek the approval of this Hon?ble Commission to establish and operate an Over the Counter (?OTC?) Platform in terms of the CERC (Power Market) Regulations, 2021 (?PMR 2021?) read with the Guidelines for Registration and Filing Application for Establishing and Operating Over the Counter Platform, 2022 (?OTC Guidelines
Disposed of
1455
379/MP/2022
Power Exchange India Limited (PXIL)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of the single sided reverse auction and single sided forward auction for renewable energy certificates at Power Exchange India Limited along with Affidavit
Disposed of
1456
378/MP/2022
M.P. Power Management Co. Ltd. (MPPMCL)
Miscellaneous Petition under Section 79 (f) & 94 of the Electricity Act, 2003 read with Regulations 74, 82,111 & 112 of CERC (Conduct of Business) Regulations, 1999 for considering unit of water utilization for irrigation ?Q? from BM3 to ?MAFt? in the Tariff orders of Indira Sagar Hydro Electric Project issued by this Hon?ble Commission from time to time, in accordance with the corrigendum against the Techno Economic Clearance (TEC) to Revised Cost Estimate (RCE) of Indira Sagar Hydro Electric Project issued by CEA, New Delhi on 29.03.2022.
Disposed of
1457
17/SM/2022
Suo Motu
Directions by the Commissions to the Power exchanges registered under the Power Market Regulation, 2021
Disposed of
1458
377/MP/2022
Bikaner - Khetri Transmission Limited (BKTL)
Petition under Sections 79 of the Electricity Act, 2003, read with Articles 11, 12 and 16 of the Transmission Services Agreement dated 23.04.2019, seeking extension of time period for achieving CoD of the Project and compensation on account of occurrence of force majeure and change in law events, and other consequential reliefs, and for seeking recovery transmission tariff/ charges from the Respondent No. 1, on bilateral basis, from 04.09.2021 till 03.10.2021, in terms of Regulation 13(12) of the CERC Sharing Regulations, 2020.
Disposed of
1459
376/RC/2022
Power Exchange India Limited (PXIL)
PETITION SEEKING APPROVAL TO APPOINT INDEPENDENT DIRECTOR ON THE BOARD OF POWER EXCHANGE INDIA LIMITED
Disposed of
1460
51/RP/2022 in 30/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review petition on behalf of PowerGrid Corporation of India Limited
Disposed of
1461
16/SM/2022
Suo Motu
Directions in the Interest of Grid Security under Regulation 11  Power to Relax and Regulation 12 Power to Remove Difficulty in Pursuance of the Provisions of the Electricity Act,2003and the Provisions of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2022
Disposed of
1462
375/MP/2022
Indian Energy Exchange Ltd. (IEX)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 5(4) and 25 of the CERC (Power Market) Regulations, 2021 for approval of amendments in Renewable Energy Certificate Contracts at Indian Energy Exchange in accordance with the CERC (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022.
Disposed of
1463
50/RP/2022 in 482/TT/2020
DAMODAR VALLEY CORPORATION (DVC)
Review of the order dated 10.06.2022 in petition no 482/TT/2020 passed by the Honorable Commission in the matter of True-up of 2014-19 period and Approval of tariff for the 2019-24 period for Transmission and Distribution system activities in respect of Damodar Valley'Corporation.
Disposed of
1464
374/MP/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111, 112 and 119 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for enforcement / execution of the Tariff order dated 21.11.2019 passed by the Hon?ble Commission in Petition No. 158/TT/2018 directing bilateral billing and payment of Transmission Charges by Respondent No.1 to the Petitioner on account of delay in commissioning of its downstream transmission networks.
Disposed of
1465
373/MP/2022
UDUPI POWER CORPORATION LTD (UPCL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulations 11 and 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 seeking approval of additional expenditure on account of installation of Emission Control System to comply with the Notification dated 07.12.2015 issued by Ministry of Environment and Forest and Climate Change
Disposed of
1466
372/MP/2022
Srijan Energy Systems Private Limited (SESPL)
Petition under Section 79(1)(c) & section 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Grant Of Connectivity, Long Term And Medium Term Open Access in Inter State Transmission and Related Matters) Regulations, 2009 along with Regulation 24 and 111 of the Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999 challenging the levy of relinquishment charges by Power Grid Corporation of India Limited along with return of construction phase bank guarantee.
Disposed of
1467
371/MP/2022
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of Additional Expenditure on Renovation and Modernisation of ESP at Mejia Thermal Power Station Unit-1,2 & 3 having an installed capacity of 630 MW (3x210 MW) in compliance of Ministry of Environment and Forest and Climate Change, Government of India Notification dated 07.12.2015.
Disposed of
1468
370/MP/2022
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 seeking deemed availability for the period the from 01.06.2021 to 30.08.2021 in respect of Singrauli Super Thermal Power Station  (2000 MW)  under  Regulation (76) �Power to Relax� and Regulation (77) Power to Remove Difficulty�  of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019
Disposed of
1469
369/MP/2022
M.P. Power Management Co. Ltd. (MPPMCL)
Misc. Petition ? Regarding refund of incentive amount paid to NHDC on account of 
Capacity index for period 01.04.2009 to 31.03.2021
Disposed of
1470
368/MP/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111, 112 and 119 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for enforcement / execution of the Tariff Order dated 21.11.2019 passed by the Hon?ble Commission in Petition No. 105/TT/2018 directing bilateral billing and payment of Transmission Charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its downstream transmission networks.
Disposed of
1471
365/MP/2022
SLDC-GETCO (GETCOSLDC)
Petition under Section 142 of the Electricity Act, 2003 read with Regulation 6.4 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 in regard to the non-compliance by the Respondents No. 1 - 5 with the provisions of the Indian Electricity Grid Code and other allied Regulations of this Hon�ble Commission and directives issued by the Petitioner - State Load Despatch Centre, Gujarat under Section 33 of the Electricity Act, 2003
Disposed of
1472
364/TD/2022
Svaryu Energy Limited (formerly Refex Energy Limited)
Petition seeking for Downgradation of the Inter State trading license from category �I� to category �V� as granted to the Petitioner and for change in name of the Inter State trading licence of the Petitioner
Disposed of
1473
363/MP/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111, 112 and 119 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for enforcement / execution of the Tariff Order dated 28.11.2019 passed by the Hon?ble Commission in Petition No. 137/TT/2018 directing bilateral billing and payment of Transmission Charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its downstream transmission networks
Disposed of
1474
362/MP/2022
IndiGrid Solar-II (AP) Private Limited IGS-II
A petition under Section 79 (1) (b), 79 (1) (f) and Section 79 (1) (f) (k) of the Electricity Act, 2003 before the Central Electricity Regulatory Commission for seeking compensation against additional cost incurred on account of implementation of the Goods and Services Tax Law vide Notification No. 12/2017 as a �Change in Law Event� in terms of Article 12 of the Power Purchase Agreements dated 05.10.2016 executed between INDIGRID SOLAR-II (AP) PRIVATE LIMITED and Solar Energy Corporation of India Limited.
Disposed of
1475
361/MP/2022
Sprng Agnitra Private Limited (SprngAgnitra)
PETITION UNDER SECTION 79(1)(C), 79(1)(F) AND 79 (1)(K) 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 ALONG WITH REGULATION 111 ? 113 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999, INVOKING THE REGULATORY AND ADJUDICATORY JURISDICTION OF THIS HON?BLE COMMISSION FOR ISSUANCE OF APPROPRIATE DIRECTION(S) / ORDER(S) AGAINST THE RESPONDENT(S) AND RESTRAIN THEIR ACTION(S) THREATENING REGULATION OF POWER SUPPLY FROM THE POWER PROJECT ESTABLISHED BY THE PETITIONER ALONG WITH SEEKING COMPLIANCE UNDER SECTION 142 OF THE ELECTRICITY ACT, 2003 OF SPECIFIC DIRECTIONS OF THIS HON?BLE COMMISSION VIDE ORDER DATED 18.07.2022 IN PETITION NO. 171/TT/2019.
Disposed of
1476
360/MP/2022
Coastal Energen Private Limited (CEPL)
Petition under Section 79, including 79(1) (b),79 (1)(f) and 79 (1)(k) of the Electricity Act 2003, seeking payment of Capacity Charges by the Respondent (TANGEDCO), in terms of the Declared Capacity, especially in terms of MOP directive dated 28.06.2019 and subsequent clarifications.
Disposed of
1477
359/MP/2022
Indian Energy Exchange Ltd. (IEX)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of the High Price Day Ahead Market (HP-DAM) in Integrated Day Ahead Market (I-DAM) segment at IEX.
Disposed of
1478
358/MP/2022
GRACE INFRASTRUCTURE PRIVATE LIMITED (GIPL)
Application filled for relaxation of time limit and issuance for Renewable Energy Certificate
Disposed of
1479
357/MP/2022
Leo Fasteners (LFA)
Appliation for Relaxatino of time limit and condonatino of delay
Disposed of
1480
356/MP/2022
MB Power (Madhya Pradesh) Limited (MBPMPL)
Petition under Section 79(1)(f) of the Electricity Act 2003 seeking declaration/ approval of Change in Law events and compensation on account of increase in cost of power generation by MB Power (Madhya Pradesh) Limited due to mandatory blending of domestic coal with imported coal in compliance of the directives issued by Ministry of Power, Government of India, which constitute as Change in Law event in terms of Article 21 of the Agreement for Procurement of Power dated 18.05.2022.
Disposed of
1481
355/MP/2022
GRACE INFRASTRUCTURE PRIVATE LIMITED (GIPL)
Application for relaxation of time limit and for issuance of Renewable Energy Certificate
Disposed of
1482
354/AT/2022
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR 1200 MW WIND-SOLAR HYBRID POWER PROJECTS (TRANCHE-IV) CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES OF THE GOVERNMENT OF INDIA
Disposed of
1483
353/AT/2022
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR THE WIND POWER PROJECTS (TRANCHE-XI) CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES OF THE GOVERNMENT OF INDIA
Disposed of
1484
352/AT/2022
Gadag II-A Transmission Limited (GTLTWO)
Application under Section 63 of Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System "Transmission Scheme for Solar Energy Zone in Gadag (1500 MW), Karnataka: Part A-Phase-II' being established by Gadag II-A Transmission Limited
Disposed of
1485
351/TL/2022
Gadag II-A Transmission Limited (GTLTWO)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Gadag II-A Transmission Limited.
Disposed of
1486
350/MP/2022
IL&FS Tamil Nadu Power Company Limited (ITPCL)
Petition under Section 79 of the Electricity Act, 2003 read with Section 11(2), along with Regulation 111-113 of the CERC Conduct of Business Regulations, 1999 seeking quashing of impugned letters dated 23.11.2022 and 30.11.2022 issued by TANGEDCO qua discontinuation of power procurement, contracted under long-term on pass through basis w.e.f. 01.12.2022, in contravention to the Directions issued by the Ministry of Power, Government of India
Disposed of
1487
349/MP/2022
Coastal Energen Private Limited (CEPL)
Petition under Section 79 of the Electricity Act, 2003 read with Section 11(2), along with Regulation 111-113 of the CERC Conduct of Business Regulations, 1999 seeking quashing of impugned letters dated 23.11.2022 and 30.11.2022 issued by TANGEDCO qua discontinuation of power procurement, contracted under long-term on pass through basis w.e.f. 01.12.2022, in contravention to the Directions issued by the Ministry of Power, Government of India
Disposed of
1488
15/SM/2022
Suo Motu
Determination of Fees and Charges payable Under Regulation 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022.
Disposed of
1489
348/GT/2022
NTPC Limited
Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for determination of tariff on installation of various Emission Control Systems at National Capital Thermal Power Station (NCTPS), Dadri Stage-II (980MW) in compliance of Revised Emission Standards.
Disposed of
1490
347/MP/2022
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 79(1)(f) of the Electricity Act, 2003 (Act) imploring this Hon'ble Commission to intervene, as Kerala Electricity Board Limited ('KSEBL') has illegally withheld payment of an amount in tune of Rs. 2,10,95,916/- (Rupees two crores ten lakhs ninety five thousand nine hundred sixteen only) from the bills raised by the Petitioner for the month of June 2022 and July 2022
Disposed of
1491
346/MP/2022
Nuclear Power Corporation of India Ltd. (NPCIL)
Extension of DSM based Commissioning power for 3rd Unit of Kakrapar Atomic Power Project
Disposed of
1492
345/MP/2022
Adani Hybrid Energy Jaisalmer One Limited (AHEJ1L)
Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 and Article 16.3.1 of the Power Purchase Agreements dated 28.11.2019 for the development of 390 MW (2 X 195 MW) ISTS connected Wind-Solar Hybrid power project(s), entered between Adani Hybrid Energy Jaisalmer One Limited (earlier known as Adani Green Energy Eighteen Limited, an SPV of Mahoba Solar (UP) Private Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events.
Disposed of
1493
344/MP/2022
Gadag Transmisssion Limited (RGTL)
Approval under Section 17(3) & 17(4) of Electricity Act 2003, for assignment of licence granted to Gadag Transmission Limited pursuant to order dated 18.07.2022 bearing license no. 76/Transmission/2022/CERC (the "Transmission License") by way of hypothecation for creation of security interest in favour of Axis Trustee Services Limited acting as the security trustee ("Security Trustee"), for the benefit of  Axis Bank Limited ("Axis Bank") (including their respective successors, transferees, novatees, and assigns) (collectively the "Lender"/ "Lenders") and other secured parties (viz. Lender's Agent and the Security Trustee) and creation of other security by way of mortgage / hypothecation / assignment of rights, title, interest, claims, demands, benefits of Gadag Transmission Limited in the project under "Transmission Scheme for Solar Energy Zone in Gadag (2500 MW), Karnataka - Part A" on build, own, operate and maintain basis, as detailed in the schedule to the Transmission License (the "Project"), Project assets, clearances, Project documents, agreements, approvals and rights, accounts, receivables of Gadag Transmission Limited
Disposed of
1494
343/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  

(i) Revision/ Determination of Transmission tariff for 2019-2024 Tariff block 

For Bhadrawati (Chandrapur) HVDC back to back station (2x500 MW) in Southern Region and Western Region
Disposed of
1495
49/RP/2022 in 365/GT/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL-TS - I Expn (2 X 210 MW) - Petition seeking review of  CERC Order dated 30.09.2022 in petition 365/GT/2020 on account of Truing-Up in determination of Annual fixed charges for control period 2014 -19.
Disposed of
1496
342/MP/2022
Essar Power Transmission Company Limited (EPTCL)
PETITION UNDER SECTIONS 79 (1) (C), (E) AND (K) READ WITH 17 (3) AND 18 OF THE ELECTRICITY ACT, 2003 SEEKING AMENDMENT AND TRANSFER OF THE PETITIONER�S INTERSTATE TRANSMISSION LICENSE
Disposed of
1497
338/MP/2022
DHARIWAL INFRASTRUCTURE LIMITED (DIL)
Miscellaneous Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 14.3.1 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 read with Addendum No. 1 dated 20.12.2013, seeking refund of the amount wrongfully deducted by Tamil Nadu Generation and Distribution Corporation Limited along with the applicable Carrying Cost, towards the Change in Law compensation payable to Dhariwal Infrastructure Limited.
Disposed of
1498
48/RP/2022 in 673/TT/2020
THDC India Limited (THDCIL)
Review petition under Section 94(1)(f) Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulation, 1999 seeking reivew of order dated 24.08.2022 passed in Petition 673/TT/2020
Disposed of
1499
336/MP/2022
GRID Controller of India Limited (ERLDC)
Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 13 (3) of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for Mid-term truing up of ERLDC Fees & Charges for the control period 2019-24
Disposed of
1500
335/MP/2022
Teestavalley Power Transmission Limited (TPTL)
Seeking in-principle approval for the procurement of Emergency Restoration System (ERS)
Disposed of
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S. No.
Petition No.
Petitioner
Subject
Status
1501
334/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from Actual/Proposed DOCO to 31-03-2024 for Asset-1: 500 MVA, 400/220kV ICT along with associated bays at Gazuwaka Substation, Asset-2: 1X125 MVAR, 420 kV Bus Reactor along with associated bays at Madhugiri (Tumkur) 400kV Substation, Asset-3: 1X125 MVAR, 420 kV Bus Reactor along with associated bays at Dharampuri 400kV Substation, Asset-4: 1X125 MVAR, 420 kV Bus Reactor along with associated bays at Hosur 400kV Substation, Asset-5: 1X125 MVAR, 420 kV Bus Reactor along with associated bays at Hiriyur 400kV Substation, Asset-6: 1X125 MVAR, 420 kV Bus Reactor along with associated bays at Pugalur 400kV Substation and Asset-7: 2X125 MVAR, 420 kV Bus Reactor along with associated bays at Pugalur HVDC (GIS) 400kV Substation under System Strengthening-XXV in Southern Region
Disposed of
1502
333/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for revision of Transmission tariff for 2019-24 tariff block for Stage-1 of 400 kV Thyristor controlled series compensation project (Fact Device) on Kanpur-Ballabgarh 400 kV S/C line at Ballabgarh in Northern Region.
&
Approval under Regulation 76 and Regulation 77 of CERC (Terms and Conditions of Tariff) Regulations� 2019, �Power to Relax� and �Power to Remove Difficulty� for one-time reimbursement of unrecovered depreciation for Stage-1 of 400 kV Thyristor controlled series compensation project (Fact Device) on Kanpur-Ballabgarh 400 kV S/C line at Ballabgarh in Northern Region.
Disposed of
1503
332/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset-1: Augmentation of 500 MVA 400/220kV ICT at Wardha Substation; Asset-2: Augmentation of 500 MVA 400/220kV ICT at Seoni Substation; Asset-3: Augmentation of 500 MVA 400/220kV ICT at Morena Substation and Asset-4: Conversion of 50 MVAr fixed line reactor at Bina (PG) end of Sagar (MP) � Bina (PG) 400 kV line into switchable line reactor under Western Region System Strengthening Scheme � WRSS XXIII
Disposed of
1504
331/MP/2022
Maithon Power Limited (MPL)
PETITION UNDER SECTION 79 (1) (b) OF THE ELECTRICITY ACT, 2003 SEEKING APPROVAL OF THE SECONDARY SUPPLEMENTARY POWER PURCHASE AGREEMENT DATED 10.02.2022 EXECUTED BETWEEN MAITHON POWER LIMITED (MPL) AND DAMODAR VALLEY CORPORATION (DVC) AS WELL AS SEEKING APPROVAL TO SIGN AND EXECUTE SUPPLEMENTARY/AMENDMENT POWER PURCHASE  AGREEMENTS WITH KERALA STATE ELECTRICITY BOARD (KSEB), TATA POWER DELHI DISTRIBUTION LIMITED (TPDDL) AND TATA POWER TRADING COMPANY LIMITED (TPTCL) FOR SUPPLY TO WEST BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED (WBSEDCL) TO PASS ON THE BENEFITS OF RATIONALIZED COAL LINKAGE TO THE DISTRIBUTION COMPANIES
Disposed of
1505
330/TT/2022
TRANSMISSION CORPORATION OF TELANGANA LTD (TSTRANSCO)
Determination of ATC of Intra state lines of Telangana having more than 50% Interstate power.
Disposed of
1506
329/TT/2022
MADHYA PRADESH POWER TRANSMISSION COMPANY LIMITED (MPPTCL)
Petition for determination of Transmission Tariff for the Transmission Lines owned by the Petitioner (MPPTCL) which have been held to be ISTS lines for the FY 2019-20 to FY 2023-24 for inclusion of these Assets in computation of Point of Connection Charges and Losses in accordance with the CERC (Terms & Conditions of Tariff) Regulations 2019 and (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2020
Disposed of
1507
328/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
various assets covered under �Green Energy Corridors-Inter State Transmission Scheme (ISTS) Part-B� in WR & NR.
Disposed of
1508
327/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset 1: 1 no. 125 MVAr, 400 kV Bus Reactor along with associated 400 kV bay at 400/220 kV Khandwa S/S, Asset 2: 1 no. 240 MVAr Bus Reactor along with 765kV bay at  765kV Solapur S/S, Asset 3: 1 no. 125 MVAR, 400  kV Bus Reactor along with associated 400 kV bays at 400/220 kV Rajgarh S/s , Asset 4: 1 no. 330 MVAr Bus Reactor along with 765kV bays at 765kV Wardha S/s, Asset 5: 1 no. 240 MVAr Bus Reactor along with 765kV bays at 765kV Aurangabad S/s, Asset 6: 1 no. 125MVAr 400kV Bus Reactor along with associated 400 kV bays at 400/220 kV  Champa Pooling split section, Asset 7: 1 no.  400/220 KV 500 MVA ICT along with associated Bays at 400/220 kV Jabalpur S/s, Asset 8: 1 no. 400/220 kV 500 MVA ICT along with associated bays at 400/220 kV Itarsi S/S under Western Region System Strengthening -XX (WRSS-XX).
Disposed of
1509
326/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for assets covered under "Transmission System for providing connectivity to RE projects at Bikaner (PG), Fatehgarh-II & Bhadla-II� in Northern Region.
Disposed of
1510
325/TT/2022
TRANSMISSION CORPORATION OF TELANGANA LTD (TSTRANSCO)
Petition under Section 79(1)(c) and (d) of the Electricity Act, 2003 for determination of tariff of the inter-State transmission lines connecting two states for the TSTRANSCO-owned transmission lines/system as per this Hon?ble Commission?s order dated 05.09.2018 in Petition No. 07/Suo-Motu/2017 and order dated 13.01.2020 in Petition No. 2/TT/2019 for inclusion in POC Transmission charges for the period FY 2014-15 to FY 2018-19 in accordance with the CERC (Terms and Conditions of Tariff) Regulations, 2014.
Disposed of
1511
323/TL/2022
Khandukhal Rampura Transmission Limited (KRTL)
APPLICATION UNDER SECTION 14, 15, 79 (1) (e) OF THE ELECTRICITY ACT, 2003 FOR GRANT OF TRANSMISSION LICENSE
Disposed of
1512
322/AT/2022
Khandukhal Rampura Transmission Limited (KRTL)
APPLICATION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TRANSMISSION TARIFF
Disposed of
1513
321/MP/2022
SHRI SURYAKANT GUPTA PROPRIETOR M/S RAJARAM MAIZE PRODUCTS SOLAR POWER DIVISION (RAJARAMMAIZE)
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 for grant of certificate of re-accreditation for RE-Generating Station to the Petitioner from 18.5.2021 and issue the Renewable Energy Certificates for energy generated from 18.5.2021 onwards.
Disposed of
1514
320/MP/2022
M.P. Power Management Co. Ltd. (MPPMCL)
Petition under Section 79 of the Electricity Act, 2003 for direction to UP Power Corporation Ltd (UPPCL) to make payment of balance outstanding, accumulated out of part payment of twelve quarter interest free instalments, along with interest (to be applicable from commencement of payment of instalments) to the petitioner.
Disposed of
1515
318/MP/2022
nrssxxix transmission company limited (NRSSXXIX)
PETITION UNDER SECTION 79(1)(c) & 79(1)(f) OF THE ELECTRICITY ACT, 2003 AND ALL OTHER ENABLING PROVISIONS IN THIS REGARD, SEEKING A DIRECTION TO NRPC TO CERTIFY AVAILABILITY FACTOR FOR THE MONTHS OF JANUARY 2022 AND FEBRUARY 2022 BY EXCLUDING THE OUTAGE OF THE TRANSMISSION LINE (FROM 20.01.2022 TO 08.02.2022) FROM THE TOTAL TIME OF THE SAID TRANSMISSION LINE, IN ACCORDANCE WITH APPENDIX II - CLAUSE 5(i) OF THE CERC TARIFF REGULATIONS (PROCEDURE FOR CALCULATION OF TRANSMISSION SYSTEM AVAILABILITY FACTOR FOR A MONTH).
Disposed of
1516
317/AT/2022
ER NER Transmission Limited (ETL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the ER NER Transmission Limited   (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1517
316/TL/2022
ER NER Transmission Limited (ETL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to ER NER Transmission Limited
Disposed of
1518
315/MP/2022
SEIL Energy India Limited SEIL
Petition under Section 38 read with Section 79(1)(c), Section 79(1)(f), Section 79(1)(k) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010, Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and Clause 10.3 (g) of the Billing, Collection and Disbursement Procedure issued by CTUIL under CERC Sharing Regulations 2020 dated 01.01.2021 for recovery of interest from Central Transmission Utility of India on delay in reimbursement of excess Transmission Charges paid by Sembcorp Energy India Limited towards Bill of Supply for PoC Bill-1 for the month of October 2020 and November 2020 raised by CTUIL.
Disposed of
1519
314/MP/2022
Netra Wind Private Limited (NWPL)
Petition under Section 79 of the Electricity Act, 2003 for (i) approval of "Change in Law"; and (ii) consequential relief to offset the financial/ commercial impact of the "Change in Law" event i.e., increase in the rate of Goods and Services Tax from 5% to 12% by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by Ministry of Finance, Government of India, in terms of Article 12 of the Power Purchase Agreement dated 21.01.2019 between Netra Wind Private Limited and Solar Energy Corporation of India Limited
Disposed of
1520
313/MP/2022
M/s Hindustan Power Exchange Ltd (HPX)
Petition under Regulation 14 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 and under Regulations 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking additional time period to achieve and maintain the Net Worth criteria as set out under Regulations 14of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021.
Disposed of
1521
312/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset-1: OPGW link for LILO of Lonikhand-Kalwa at Navi Mumbai TL (Central sector), Asset 2: OPGW link for Vapi-Kudus (upto LILO of Kala from Vapi) TL (Central sector), Asset 3: OPGW link for 220kV Kawas-Vav and 220kV Kawas � Navsari TL (Central sector) & Asset 4: OPGW link for 220kV Bhopal-Govindpur SLDC (MPPTCL) TL (State sector) under Establishment of Fibre Optic Communication System under Master Communication Plan in Western Region.
Disposed of
1522
311/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for assets covered under "Transmission system for Solar Energy Zone in Rajasthan" in Northern Region.
Disposed of
1523
47/RP/2022 in 676/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition
Disposed of
1524
310/MP/2022
IndiGrid Solar-I (AP) Private Limited FRVAP
A petition under Section 79 (1) (b), 79 (1) (f) and Section 79 (1) (f) (k) of the Electricity Act, 2003 before the Central Electricity Regulatory Commission for seeking compensation against additional cost incurred on account of implementation of the Goods and Services Tax Law vide Notification No. 12/2017 as a �Change in Law Event� in terms of Article 12 of the Power Purchase Agreements dated 05.10.2016 executed between INDIGRID SOLAR-I (AP) PRIVATE LIMITED and Solar Energy Corporation of India Limited
Disposed of
1525
309/MP/2022
Teestavalley Power Transmission Limited (TPTL)
Petition under Regulation 35(3)(c) of the CERC (Terms and Condition of Tariff) Regulations. 2019 for approval and recovery of Security Expenses for the Transmission System for the period from 1.04.2019 to 31.03.2024.
Disposed of
1526
308/MP/2022
Avaada Sustainable RJProject Private Limited (AvaadaSustainableRJProject)
Petition under Section 79 of Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 08.06.2020 filed on behalf of Avaada Sustainable RJProject Private Limited and Solar Energy Corporation of India Limited seeking declaration that change in Goods and Services Tax from 5% to 12% w.e.f. 01.10.2021 on account of amendment to Notification Nos. 1/2017- Central Tax (Rate), 01/2017- Integrated Tax (Rate) dated 28.06.2017 and Finance Department (Govt. of Rajasthan) Notification No. F.12(56)FD/Tax/2017-Pt- I-40 dated 29.06.2017 by way of Notification No. 8/2021- Central Tax (Rate), Notification No. 8/2021- Integrated Tax (Rate) dated 30.09.2021 and Finance Department (Govt. of Rajasthan) Notification No. F.12(1)FD/Tax/2021-60 dated 30.09.2021 as a Change in Law event under Article 12 of the PPA and to direct Solar Energy Corporation of India Limited to compensate along with applicable carrying cost towards additional expenditure incurred on account of increase in rate of Goods and Services tax, paid by the Petitioner and to restitute Avaada Sustainable RJProject Private Limited to the same economic position as it would have been prior to the Notifications dated 30.09.2021
Disposed of
1527
307/MP/2022
GRID Controller of India Limited (NERLDC)
Mid-term true-up Petition under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 13 (3) of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for Mid-term truing up of NERLDC Fees & Charges for the control period 2019-24
Disposed of
1528
46/RP/2022 in 373/MP/2019
SB ENERGY FOUR PRIVATE LIMITED (SBEFPL)
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 alongwith the applicable provisions of law, seeking review of the Order dated 23.08.2022 passed by this Hon?ble Commission in Petition No. 373/MP/2019 in light of the error apparent on the face of the record
Disposed of
1529
305/MP/2022
R.K.M Powergen Private Limited (RKMPPL)
PETITION UNDER SECTION 79, INCLUDING SECTIONS 79(1)(B) AND 79(1)(F) OF THE ELECTRICITY ACT, 2003 SEEKING SETTING ASIDE OF THE NOTICES DATED 04.10.2022 AND 19.10.2022 ISSUED BY RESPONDENT NO. 1/ HARYANA POWER PURCHASE CENTRE PURPORTEDLY TO TERMINATE THE POWER PURCHASE AGREEMNT (PPA) DATED 18.05.2022 EXECUTED BETWEEN PETITIONER AND RESPONDENT NO. 1, BEING UNLAWFUL AND INCONSISTENT WITH ARTICLE 19(2) AND ARTICLE 19(1) OF PPA
Disposed of
1530
45/RP/2022 in 279/GT/2020
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Review petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulations 103(1) and 103 (2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, and Regulations 76 (Power to Relax) and 77 (Power to Remove Difficulty) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, seeking review of Order dated 29.08.2022 passed by the Hon?ble Commission in Petition No. 279/GT/2020 for revision of Auxiliary Energy/Power Consumption (AEC/APC) allowed for the Tripura Gas Based Power Plant (101MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong for the period 01.04.2019 to 31.03.2024.
Disposed of
1531
44/RP/2022 in 143/GT/2020
NHPC LTD
Review petition against part of the order dated 29.08.2022 in petition no 143/GT/2020 passed by the Hon'ble Commission in the matter of truing up of tariff for the tariff period 2014-19 in respect of Bairasiul Power Station (180 MW),  under section 94(1)(f) of the Electricity Act, 2003 and Regulation 113 of the CERC Conduct of Business Regulations, 1999.
Disposed of
1532
304/MP/2022
NHPC LTD
Petition under section 61(d), 79 & 94 of the Electricity Act, 2003 read with regulations 79, 86, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 44 of CERC (Terms & Conditions of Tariff) Regulations, 2009, Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 and Regulation 76 & 77 of CERC (Terms & Conditions of Tariff) Regulations, 2019 for recovery of additional income tax paid by NHPC Limited on account of Advance Against Depreciation (AAD) since 01.04.2009 from the beneficiaries of 8 generating stations.
Disposed of
1533
303/TT/2022
Essar Power Transmission Company Limited (EPTCL)
Petition under section 79(1)(b) of the Electricity Act, 2003
Disposed of
1534
43/RP/2022 in 282/GT/2020
NHPC LTD
Review of the part of the order dated 14.08.2022 in petition no. 282/GT/2020, passed by the Hon?ble Commission in the matter of truing up of tariff for the tariff period 2014-19 and determination of tariff for the period 2019-24 in respect of Nimoo Bazgo Power Station (45 MW), under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the CERC (Conduct of Business), Regulations, 1999.
Disposed of
1535
301/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I: The Bus splitting scheme at Moga Substation under �Transmission Scheme for controlling high loading and high short circuit level at Moga Substation�
Disposed of
1536
300/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For 765 kV Line Bays and 240 MVAr Switchable Line Reactor at Raichur and Sholapur Sub-stations Under ?Line bays and reactor at POWERGRID sub-station for Raichur ? Sholapur transmission line for Synchronous interconnection between SR and WR?
Disposed of
1537
299/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Fibre Optic communication system (847.124 km) in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links
Disposed of
1538
298/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for Assets under Strengthening Scheme in Northern Region in Northern Region.
Disposed of
1539
297/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revised Petition, as directed vide order dated 24.12.2021 in Petition no. 135/TT/2020, for approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
of combined asset associated with Western Region Strengthening Scheme VI  in Western region.
Disposed of
1540
296/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for 2 Nos. 765 kV line bays at Raigarh (Tamnar) POWERGRID pooling station And 2 Nos. 765 kV line bays at 765kV Dharamajaygarh  POWERGRID pooling station (For Termination of Dharamajaygarh PS section B ? Raigarh (Tamnar) PS 765 kV D/c line, Under TBCB) under Additional System for Power Evacuation from Generation Projects pooled at Raigarh (Tamnar) Pool.
Disposed of
1541
295/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CECERC (Terms and Conditions of Tariff) Regulations,2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for Series Compensation on Panki- Muradnagar 400 KV S/C line of UPPCL in Northern Region
&
Approval under Regulation 76 and Regulation 77 of CERC (Terms and Conditions of Tariff) Regulations� 2019, �Power to Relax� and �Power to Remove Difficulty� for one-time reimbursement of unrecovered depreciation for Series Compensation on Panki- Muradnagar 400 KV S/C line of UPPCL in Northern Region
Disposed of
1542
294/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  
 
(i) Truing up of transmission tariff for 2014-19 tariff block and
(ii) Determination of transmission tariff for 2019-24 tariff block 

In respect of Assets under the scheme �Fiber Optic Communication system for central sector Sub-stations & Generating Stations in Southern Region.�
Disposed of
1543
293/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset-1: Conversion of existing 2x63MVAR Line Reactors at Bhachau end of Bhachau ? EPGL 400kV D/c line to Switchable Line Reactors along with two nos. of 400kV Reactor bays associated with Part A: PG works associated with Western Region Strengthening Scheme - 21 and Asset-2: 1 No. 220 kV GIS Line Bay at Bhuj S/S associated with Part-B: Extension works at Bhuj PS for interconnection of RE projects under ?Extension works at POWERGRID Substations for interconnection of RE projects?
Disposed of
1544
292/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I: 2 Nos. 220kV Line bays at Saharanpur S/s under scheme named as 2 Nos. 220kV Line bays at Saharanpur (PG).
Disposed of
1545
291/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Asset (01 nos) under �Transmission System for Transfer of Power from generation projects in Sikkim to NR/WR (Part � B)'' in Eastern Region.
Disposed of
1546
290/TT/2022
ODISHA POWER TRANSMISSION CORPORATION LIMITED (OPTCL)
Petition for approval of Tariff of two nos of non- ISTS Lines, namely 220kv Joda-Ramchandrapur (SC) and 220kv SC Jindal-Jamshedpur(DVC) lines of OPTCL  and inclusion in PoC(Point of Connection) Charges and Losses  in accordance with CERC(Sharing of Inter-State Transmission Charges and Losses) Regulations,2010  as per order dated 12.05.2017 in Suo-Motu Petition No-12/SM/2017.
Disposed of
1547
289/MP/2022
THE TATA POWER COMPANY LIMITED (TATAPOWER)
PETITION UNDER SECTION 79(1)(b) & (f) OF THE ELECTRICITY ACT, 2003 READ WITH THE PROVISIONS OF THE POWER PURCHASE AGREEMENT DATED 22.04.2007 BETWEEN THE PARTIES
Disposed of
1548
42/RP/2022 in 284/GT/2020
NHPC LTD
Review of the part of the order dated 18.08.2022, passed by the Hon'ble Commission in the matter of truing up of tariff for the tariff period 2014-19 and determination of tariff for the period 2019-24 in respect of Dhauliganga Power Station (280 MW), under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the CERC (Conduct of Business), Regulations, 1999.
Disposed of
1549
288/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revised petition for approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for Asset I- 400kV D/C Solapur (STPP) - Solapur (PG) T/L along with bay extension at Solapur (PG) S/S & Asset II-Extension of 400/220kV Solapur S/S - Augmentation of Substation by 500 MVA (3rd) Transformer (by Shifting of 500 MVA Transformer from Wardha to Solapur) under �Transmission System for Solapur STPP (2x660 MW)� in Western Region.
Disposed of
1550
287/MP/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Regulation 4(1) of Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2020, read with the directions given in the (a) Order dated 30.06.2021 of the Hon?ble Commission in 495/MP/2020 intimating about continuation of Telecommunications and Digital Technology Businesses in accordance with the approvals granted by the Hon?ble Commission under Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2007 and other relevant orders & (b) Order dated 10.07.2021 of the Hon?ble Commission in 494/MP/2020 seeking prior approval of the Hon?ble Commission to undertake existing Telecommunications and Digital Technology business of Petitioner, through its  wholly owned subsidiary company.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1551
286/MP/2022
JSW RENEW ENERGY LIMITED (JSWRE)
JSW RENEW ENERGY LIMITED VERSUS SOLAR ENERGY CORPORATION OF INDIA LIMITED AND ORS. - CHANGE IN LAW
Disposed of
1552
285/TD/2022
VEH GLOBAL INDIA PRIVATE LIMITED (VEHGlobal)
Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020.
Disposed of
1553
284/MP/2022
NTPC Renewable Energy Limited (NTPCREL)
PETITION UNDER SECTION 79(1)(a) & (f) OF THE ELECTRICITY ACT, 2003 AND  REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 READ WITH ARTICLE 8 OF THE POWER PURCHASE AGREEMENT DATED 23.04.2021
Disposed of
1554
283/MP/2022
JSW RENEW ENERGY LIMITED (JSWRE)
JSW RENEW ENERGY LIMITED VERSUS SOLAR ENERGY CORPORATION OF INDIA LIMITED AND ANR. -CHANGE IN LAW
Disposed of
1555
281/MP/2022
GRID Controller of India Limited (POSOCO)
Application under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 13 (3) of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for Mid-term truing up of NLDC Fees & Charges for the control period 2019-24.
Disposed of
1556
41/RP/2022 in 159/TT/2021
Haryana Vidyut Prasaran Nigam Limited (HVPNL)
Petition under section 94 of electricity act read with rule 104 of CERC (Conduct of business regulations, 2013) for review
Disposed of
1557
14/SM/2022
Suo Motu
Determination of Levelised generic tariff for FY 2022-23 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Condition for Tariff determination from Renewable Energy Sources)  Regulations, 2020
Disposed of
1558
280/MP/2022
Power Company of Karnataka Limited (PCKL)
Petition under Section 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 13(11) of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations,2020, Procedure No.5.12 of NLDC�s Procedure for Computation and sharing of Inter-State Transmission System Charges and Regulation 111 to 113 & 115 of CERC ( Conduct of Business Regulations) 1999 for directions to NLDC to implement the provisions of Sharing Regulations 2020 and detailed procedure and to exclude the quantum of power drawn using State Transmission Lines from the bus-bar of the Generating Station TPS (3X800 MW in phase-1) of NTPC Limited, drawn through State Transmission Network from the total LTA considered for computation of ISTS charges and losses.
Disposed of
1559
279/MP/2022
NTPC Renewable Energy Limited (NTPCREL)
PETITION UNDER SECTION 79(1a) & (f) OF THE ELECTRICITY ACT, 2003 AND  REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999  READ WITH ARTICLE 8 OF THE POWER PURCHASE AGREEMENT DATED 30.01.2021 EXECUTED BETWEEN THE PARTIES
Disposed of
1560
278/MP/2022
HARYANA POWER PURCHASE CENTRE (HPPC)
Petition under Section 79(1)(f) read with Section 19 of the Electricity Act, 2003 read with Regulation 9,19 & 20  of the CERC (Procedure, Terms and Conditions for Grant of Trading License and Other Related Matters) Regulations, 2020 Seeking recovery of penalty for less return of power by the respondent as per Banking agreement Dated 17.03.2022 and Seeking Revocation of the Inter-State Trading License Granted to M/s M/s Arunachal Pradesh Power Corp. Pvt. Ltd.
Disposed of
1561
277/MP/2022
HARYANA POWER PURCHASE CENTRE (HPPC)
Petition under Section 79(1)(f) read with Section 19 of the Electricity Act, 2003 read with Regulation 9,19 & 20  of the CERC (Procedure, Terms and Conditions for Grant of Trading License and Other Related Matters) Regulations, 2020 Seeking recovery of penalty for less return of power by the respondent as per Banking agreement Dated 29.03.2022 and Seeking Revocation of the Inter-State Trading License Granted to M/s Svaryu Energy Ltd. (Formerly Refex Energy Limited.).
Disposed of
1562
276/MP/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition for in - principle approval for incurring Additional capital expenditures (ACE) during 2019-24 block towards Reconstruction of Residential/Non-Residential Buildings under clause 25 (2) (c) of the CERC (Terms and Conditions of Tariff) Regulations, 2019
Disposed of
1563
275/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff block and 
(ii) Determination of Transmission tariff for 2019-24 tariff block 
For Transmission Asset ?Replacement of existing 4 x 105 MVA, 400/220 KV, 1-Ph ICTs with 1x500 MVA, 400/220Kv, 3Ph ICT at Misa Sub-station? under ?North eastern Region Strengthening Scheme-IV (NERSS-IV)? in North-Eastern Region.
Disposed of
1564
274/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I:+/-300 MVAR STATCOM at 400kV Lucknow S/s (DOCO: 25.12.2020) under �Provision of STATCOM at Nalagarh & Lucknow in Northern region�.
Disposed of
1565
273/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For various assets covered under �Installation of Bus Reactor & ICT in Western Region� in Western Region.
Disposed of
1566
272/TD/2022
Gita Power & Infrastructure Private Limited (GPIPL)
Application on behalf of Gita Power & Infrastructure Private Limited under Regulation 3(4) and Regulation 15(3) read with Regulation 3(3) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 seeking down-gradation of license from Category III to Category V.
Disposed of
1567
271/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Establishment of Two 765kV GIS Bays along with Line Reactor (non ? Switchable) at Varanasi GIS end and Two 765kV AIS Bays at Vindhayachal Pooling S/S for termination of  D/C 765KV Vindhayachal Pooling- Varanasi GIS Line.
Disposed of
1568
270/MP/2022
SEIL Energy India Limited SEIL
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Purchase Orders dated 04.02.2016 and 20.07.2018 for recovery of Late Payment Surcharge payable by distribution companies of State of Telangana to Sembcorp Energy India Limited for delayed payment.
Disposed of
1569
269/MP/2022
Azure Power Maple Private Limited (APMPL)
A petition under section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5% to 12 % by way of Notification No. 8/2021- central tax (rate) dated 30.09.2021, in terms of Article 12 of the Power Purchase Agreement dated 17.09.2019 between M/s Azure Power Forty-One Private Limited and Solar Energy Corporation of India Limited.
Disposed of
1570
268/MP/2022
Azure Power Forty Three Private Limited (Azure43)
A petition under section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5% to 12 % by way of Notification No. 8/2021- central tax (rate) dated 30.09.2021, in terms of Article 12 of the Power Purchase Agreement dated 17.09.2019 between M/s Azure Power Forty-One Private Limited and Solar Energy Corporation of India Limited.
Disposed of
1571
267/MP/2022
Azure Power Forty One Private Limited (APFOPL)
A petition under section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5% to 12 % by way of Notification No. 8/2021- central tax (rate) dated 30.09.2021, in terms of Article 12 of the Power Purchase Agreement dated 17.09.2019 between M/s Azure Power Forty-One Private Limited and Solar Energy Corporation of India Limited.
Disposed of
1572
266/MP/2022
NRSS XXXVI Transmission Limited (NRSSXXXVI)
Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Article 4, 11, 12 and 16 of the Transmission Service Agreement (?TSA?) dated 13.01.2016 seeking extension of the Scheduled Commercial Operation Date (?SCOD?) and account of occurrences of Force Majeure Events and Change in Law events which were beyond the control of the Petitioner.
Disposed of
1573
40/RP/2022 in 192/GT/2020
NTPC SAIL POWER COMPANY  LIMITED (NSPCL)
Review of the Order dated 04.08.2022 passed by the Hon?ble Commission in Petition No. 192/GT/2020 titled as 'NTPC SAIL Power Company Ltd. v. DNH Power Distribution Corporation Ltd. & Ors.'.
Disposed of
1574
264/MP/2022
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition under Section 79 of the Electricity Act, 2003 for execution of Order dated 15.08.2020 passed in Petition No. 158/MP/2019; and initiation of proceedings/ appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the Order dated 15.08.2020 passed by the Commission in Petition No. 158/MP/2019
Disposed of
1575
13/SM/2022
Suo Motu
Directions by the Commission to the Power Exchanges under the Power Market Regulations 2021
Disposed of
1576
262/MP/2022
Rising Sun Energy K Private Limited (RSEKPL)
Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 30.03.2021 executed by the Petitioner and NTPC Limited, seeking relief on account of Change in Law viz. Notifications issued by the Government of India and Government of Rajasthan increasing the Goods and Services Tax rates relating to setting up of solar power projects with effect from 01.10.2021 and Office Memorandum No. 283/3/2018-GRID SOLAR dated 09.03.2021 issued by the Ministry of New and Renewable Energy, Government of India imposing Basic Customs Duty on the import of solar photovoltaic cells and modules with effect from 01.04.2022
Disposed of
1577
261/MP/2022
DHARIWAL INFRASTRUCTURE LIMITED (DIL)
Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Article 10 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 along with Addendum No. 1 dated 20.12.2013 seeking an in-principle approval of the additional Capital Expenditure to be incurred on account of installation of De-NOx System necessitated by a ?Change in Law? event i.e., Environment (Protection) Amendment Rules, 2015 dated 07.12.2015, Environment (Protection) Amendment Rules, 2018 dated 28.06.2018, Environment (Protection) Amendment Rules, 2020 and Environment (Protection) Amendment Rules, 2021 issued by the Ministry of Environment, Forest and Climate Change read with the letter dated 01.10.2021 issued by Maharashtra Pollution Control Board.
Disposed of
1578
260/MP/2022
Nangalbibra-Bongaigaon Transmission Limited (NBTL)
Petition for approval for creation of security interest under Sections 17(3) & 17(4) of Electricity Act, 2003 over Petitioner No. 1�s Assets in favour of Petitioner No. 2 (including its assignees, transferees, novates) for the purpose of Petitioner No. 1�s Transmission Project.
Disposed of
1579
259/MP/2022
NHPC LTD
Petition under section 61(d), 79 & 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 3(9), 31(8), 42(2), 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 and Regulation 3(10), 44(10), 55(2), 56, 76 & 77 of CERC (Terms & Conditions of Tariff) Regulations, 2019 for recovery of Service Tax on Free Power and Goods and Service Tax (GST) on Free Power and Water Usage Charges to be paid by NHPC Limited in respect of NHPC Hydro Power Stations.
Disposed of
1580
258/MP/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition for in principle approval for inclusion of Additional Capitalization expenditure for replacement of equipment�s at Vindhyachal S/s under section 25(2) of the CERC (Terms and Conditions of Tariff) Regulations, 2019 in the matter of 400 kV S/C Singrauli-Vindhyachal Transmission Link alongwith (2x250 MW) HVDC Back to Back at Vindhyachal between NR and WR for tariff block 2019-24 and beyond.
Disposed of
1581
257/MP/2022
Rajasthan Steel Chamberr (RSC)
APPLICATION UNDER SECTION 142 AND 146 OF THE ELECTRICITY ACT, 2003 FOR ISSUING NECESSARY DIRECTIONS AGAINST THE ABOVE NAMED RESPONDENTS FOR NON ? COMPLIANCE OF THE ORDER DATED 29/09/2017 OF THIS HON?BLE COMMISSION IN PETITION NO. 15/MP/2016 AND INITIATING PENAL ACTION AGAINST THE RESPONDENTS.
Disposed of
1582
39/RP/2022 in 482/TT/2020
Damodar Valley Power Consumers Association (DVPCA)
Review Petition against Order dated 10.6.2022 passed by ld. CERC in Petition No. 482/TT/2020.
Disposed of
1583
38/RP/2022 in 112/GT/2020
NTPC Limited
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 and Order 47 Rule 1 of the Code of Civil Procedure, 1908 for Review of the order dated 22.03.2022 passed by Hon?ble Commission in Petition No. 112/GT/2020 in respect of revision of tariff of Rihand Super Thermal Power Station Stage-II (1000 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
1584
37/RP/2022 in 362/GT/2020
NTPC Limited
Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of Business) Regulations, 1999 and Order 47 Rule 1 of the Code of Civil procedure , 1908 for review of the Order dated 21.04.2022 passed by Hon?ble Commission in Petition No 362/GT/2020  in the matter of approval of truing up of tariff of Kahalgaon Super  Thermal Power Station, Stage-II (1500 MW) for the period 1.4.2014 to 31.3.2019.
Disposed of
1585
256/MP/2022
Punjab State Power Corporation limited (PSPCL)
PETITION UNDER SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 SEEKING (I) RECOVERY OF FIXED CHARGES PAID BY THE PETITIONER TO THE RESPONDENT FOR THE ANTA, AURIYA AND DADRI POWER PLANTS OF THE RESPONDENT FOR THE PERIOD FROM 12.8.2021 TILL 12.2.2022 AND OTHER INCIDENTAL CHARGES AND (II) A DECLARATION THAT THE PETITIONER IS NOT LIABLE TO BEAR ANY SHARE IN THE TAKE-OR-PAY LIABILITY THAT MAY BE IMPOSED ON THE RESPONDENT BY GAS AUTHORITY OF INDIA LTD. IN FUTURE FOR THE ANTA, AURIYA AND DADRI POWER PLANTS OF THE RESPONDENT.
Disposed of
1586
255/MP/2022
TORRENT SOLARGEN LIMITED (TPL_Solargen)
Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the long-term Power Purchase Agreement dated 03.05.2019 entered into between Torrent Solargen Limited and Solar Energy Corporation of India Limited for approval of Change in Law events and consequential compensation.
Disposed of
1587
254/AT/2022
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for procurement of power from the 1200 MW Grid-Connected Solar PV Power Project at Village- Kalijal & Matuon ki dhani, Tehsil- Shiv, District- Barmer and at Village Rawadi Chak, Tehsil- Fatehgarh, District- Jaisalmer in Rajasthan as per the Standard Bidding Guidelines of Ministry of Power, GOI dated 03.08.2017 and its amendments thereof.
Disposed of
1588
253/MP/2022
MB Power (Madhya Pradesh) Limited (MBPMPL)
Petition under Section 79 of the Electricity Act, 2003 read with Articles 11 & 22 of the Pilot Agreement for Procurement of Power dated 25.02.2019 and Pilot Power Supply Agreement dated 26.02.2019 seeking directions to PTC/Haryana Power Purchase Centre to make payment of Rs. 12,64,54,644/- claimed under Tariff Invoice dated 02.05.2020 raised by MB Power for the month of April 2020 in terms of the PPA.
Disposed of
1589
250/MP/2022
LANCO KONDAPALLI POWER LIMITED (LANCOKONDAPALLI)
Miscellaneous Petition
Disposed of
1590
249/MP/2022
LANCO KONDAPALLI POWER LIMITED (LANCOKONDAPALLI)
Miscellaneous Petition
Disposed of
1591
248/AT/2022
Neemuch Transmission Limited (NTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Neemuch Transmission Limited  (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1592
247/TL/2022
Neemuch Transmission Limited (NTL)
Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Neemuch Transmission Limited
Disposed of
1593
36/RP/2022 in 182/MP/2020
Odisha Generation Phase II Transmission Limited (ogptl)
Review petition seeking review of Order dated 28.08.2022 in Petition 182/MP/2020 as per Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
Disposed of
1594
35/RP/2022 in 625/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition on behalf of Power Grid seeking review of the Order dated 31.05.2022 passed in Petition No. 625/TT/2020
Disposed of
1595
12/SM/2022
Suo Motu
Non Compliance of the Central Electricity Regulatory Commission(Payment of Fees) Regulations,2012 and the  Central Electricity Regulatory Commission(Procedure, Terms and Conditions for grant of trading licence and other related matters)Regulations,2020
Disposed of
1596
245/AT/2022
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR THE SOLAR POWER PROJECTS (TRANCHE-IX) CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES OF GOVERNMENT OF INDIA
Disposed of
1597
244/MP/2022
GRID Controller of India Limited (POSOCO)
Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive for NLDC for the financial year 2020-21
Disposed of
1598
243/MP/2022
DB Power Limited (DBPL)
Petition under Section 79(1)(f) of the Electricity Act, 2003 for recovery of Late Payment Surcharge on the Monthly Bills of the Petitioner
Disposed of
1599
242/MP/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
In - principle approval for incurring Additional capital expenditures (ACE) during 2019-24 block towards replacement of transformers /Reactors under clause 25 (2) (c) of the CERC (Terms and Conditions of Tariff) Regulations, 2019.
Disposed of
1600
241/MP/2022
NHPC LTD
Miscellaneous Petition against Approval of Tariff under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 220 kV Kishenganga-Amargarh D/C line on M/C tower under the scheme ?Transmission System associated with Kishenganga HEP? in the Northern Region
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1601
240/MP/2022
Tata Power Delhi Distribution Limited (TPDDL)
Petition under Section 79(1)(a), (b) & (f) of the Electricity Act, 2003 read with Regulation 17 of CERC (Terms and Conditions of Tariff) Regulations, 2019 owing to completion of 25 years of operations from Commercial Operations Date of NTPC�s three (3) Gas Power Stations namely Anta, Auraiya & Dadri
Disposed of
1602
239/MP/2022
GRID Controller of India Limited (NERLDC)
Application for approval of Performance Linked Incentive for NERLDC for the financial year 2019-20.
Disposed of
1603
238/MP/2022
GRID Controller of India Limited (WRLDC)
Application under sub-section (4) of section 28 of Electricity Act 2003 read with  Regulation 32 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive for WRLDC for the financial year 2020-21
Disposed of
1604
237/MP/2022
GRID Controller of India Limited (NERLDC)
Application for approval of Performance Linked Incentive for NERLDC for the financial year 2020-21
Disposed of
1605
236/MP/2022
GRID Controller of India Limited (ERLDC)
Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive for ERLDC for the financial year 2020-21.
Disposed of
1606
235/AT/2022
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR RENEWABLE ENERGY PROJECTS CONNECTED TO INTER-STATE TRANSMISSION SYSTEM (ISTS) WITH ASSURED PEAK POWER SUPPLY IN INDIA AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES OF THE GOVERNMENT OF INDIA
Disposed of
1607
234/MP/2022
PTC India Limited
Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, read with the Pilot Power Supply Agreement (PPSA) dated 27.10.2018 executed between the Petitioner and the Respondent No.1/TANGEDCO for supply of 550 MW of power from the power plant of Respondent No.2/IL & FS Tamil Nadu Power Company Ltd, seeking (i) payment of the outstanding amount on account of  monthly supply bills along with  late payment surcharge;  (ii) quashing of the termination notice dated 29.03.2022 and (iii) payment of  Interest on Debt and O & M expenses  as determined by this Hon?ble Commission
Disposed of
1608
233/MP/2022
HPCL BIOFUELS LIMITED (HBL)
Petition under Section 79(1)(k) of the Electricity Act, 2003 and Regulations 3, 10 & 17 and 18 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2022, 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.
Disposed of
1609
232/MP/2022
GRID Controller of India Limited (SRLDC)
SRLDC PLI petition for 2019-20
Disposed of
1610
34/RP/2022 in 426/GT/2020
NTPC Limited
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 and Order 47 Rule 1 of the Code of Civil Procedure, 1908 for Review of the order dated 08.04.2022 passed by Hon�ble Commission in Petition No. 426/GT/2020 in respect of approval of  tariff of Rihand Super Thermal Power Station Stage-II (1000 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
1611
231/MP/2022
GRID Controller of India Limited (SRLDC)
SRLDC PLI petition for 2020-21
Disposed of
1612
230/MP/2022
EIDPARRYINDIALIMITED
Petition under Section 79 (1) (f) of the Electricity Act, 2003 in relation to non-payment of Fixed charges by truing annualized threshold PLF of 55% as per the Tariff determined by the Hon'ble State Commission to M/s. E1D Parry (India) Limited under Power Purchase Agreement.
Disposed of
1613
228/MP/2022
M/s Hindustan Power Exchange Ltd (HPX)
Petition under Regulation 17(12) of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021  and under Regulations 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking additional time period in order to meet the compliances set out under Regulations 17 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021.
Disposed of
1614
227/MP/2022
ReNew wind energy (AP2) private limited (ReNewAP2)
Petition under Section 79 of the Electricity Act, 2003  seeking to set aside Transmission Charges bills raised by CTUIL and declaration that the Petitioners stands discharged from performance under, Transmission Service Agreement dated 29.01.2018, LTA Agreement dated 29.01.2018 (Tranche 1), Agreement for Long Term Access dated 06.09.2018 (Tranche 2) and Bipartite Connection Agreement dated 11.01.2019 executed between ReNew Power Pvt. Ltd. and Central Transmission Utility of India Ltd. (earlier Power Grid Corporation of India Ltd.) on account of Force Majeure and impossibility of performance under the Power Purchase Agreement dated 23.05.2022 executed with Solar Energy Corporation of India Ltd and consequential relief thereto.
Disposed of
1615
226/MP/2022
NARMADA SWITCHGEAR PVT LTD (NSPL)
PETITION UNDER SECTION 79 (1) (k) READ WITH REGULATION 15 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS FOR RECOGNITION AND ISSUANCE OF RENEWABLE ENERGY CERTIFICATE FOR RENEWABLE ENERGY GENERATION) REGULATIONS, 2010 DATED 14.01.2010 READ WITH THE DETAILED PROCEDURE ISSUED IN TERMS OF REGULATION 3 (3) OF THE SAID REGULATIONS AND ITS SUBSEQUENT AMENDMENTS/REVISIONS FOR RELAXATION OF THE PROVIONS OF THE MODIFIED DETAILED PROCEDURE DATED 16.03.2018
Disposed of
1616
225/MP/2022
NTPC Limited
Petition under Section 79(1)(a) of the Electricity Act, 2003 read with 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 praying for declaration of Deemed Availability for the period from  10.05.2021 to 22.06.2021 in respect of Rihand Super Thermal Power Station Stage-II (2X500 MW).
Disposed of
1617
224/MP/2022
Power Company of Karnataka Limited (PCKL)
Failure to take into account the quantum of electricity drawn using STU network directly from the bus bar or the generator as mandated under Sharing Regulations 2020. and billing the same on the petitioner .
Disposed of
1618
222/AT/2022
Fategarh Bhadla Tranco Limited (FBTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the POWERGRID Bhadla Transmission Limited (formerly Fatehgarh Bhadla Transco Limited
Disposed of
1619
221/TL/2022
Fategarh Bhadla Tranco Limited (FBTL)
Application 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) Regulations, 2009 with respect to Transmission License to POWERGRID Bhadla Transmission  Limited (formerly Fatehgarh Bhadla Transco Limited
Disposed of
1620
220/MP/2022
M.P. Power Management Co. Ltd. (MPPMCL)
Misc. Petition ? Regarding to consider the unit of water utilization for irrigation ?Q? from ?BM3? to ?MAFt? and Reservoir level of Omkareshwar Sagar Project at EL 192.97 M achieved on 4th October 2017 & at EL 196.59 M achieved on 5th November 2019.
Disposed of
1621
219/MP/2022
Ayana Renewable Power One Private Limited (AyanaPowerOne)
Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 18.11.2019 between the Petitioner and the Respondent No. 1 seeking relief on account of Change in Law events, viz., the imposition of Safeguard Duty as well as increase in the Integrated Goods and Services Tax, and grant of consequential reliefs therefor.
Disposed of
1622
217/MP/2022
NTPC Limited
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 for reimbursement of Ash Transportation charges in Simhadri Super Thermal Power Station, Stage-II (2X500MW) in terms of Ministry of Environment and Forest, Government of India Notification dated 25.01.2016
Disposed of
1623
33/RP/2022 in 367/GT/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL- TSII Expn (2 X 250 MW)  - Petition seeking review of Order in petition 367/GT/2020 dated 09.06.2022 on account of trued up in determination of Annual fixed charges for the period 2014-19
Disposed of
1624
216/MP/2022
ABC RENEWABLE ENERGY (RJ-01) PRIVATE LIMITED (ABCRJ01)
Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 13.06.2020 executed between ABC Renewable Energy (RJ-01) Pvt. Ltd. And NTPC Ltd. seeking declaration that change in rate of Goods and Services Tax from 5% to 12% w.e.f. 01.10.2021 on account of amendment to Notification Nos. 1/2017-Central Tax (Rate), 01/2017-Intergrated Tax (Rate) dated 28.06.2017 and Finance Department (Govt. of Rajasthan) Notification No. F.12(56)FD/Tax/2017-Pt-I-40 dated 29.06.2017 by way of Notification No. 8/2021-Central Tax (Rate), Notification No. 8/2021- Intergrated Tax (Rate) dated 30.09.2021 and Finance Department (Govt. of Rajasthan) Notification No. F.12(1)FD/Tax/2021-60 dated 30.09.2021 as a �change in law� event under Article 12 of the PPA and to further direct NTPC Ltd. to pay the compensation along with applicable carrying cost towards additional expenditure incurred on account of increase in rate of Goods and Services Tax and paid by the Petitioner, in order to restitute the Petitioner to the same economic position as it would have been prior to the Notifications dated 30.09.2021
Disposed of
1625
215/MP/2022
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL - Seeking approval for input price of coal supplied from Talabira Mines to end use generating stations for the period from date of commercial operation  i.e. 01.04.2021 to 31.03.2024 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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 Second amendment notification dated 13.09.2021
Disposed of
1626
214/MP/2022
GRID Controller of India Limited (NRLDC)
Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive of NRLDC for the financial year 2020-21.
Disposed of
1627
213/TD/2022
VISUAL PERCEPT SOLAR PROJECTS PRIVATE LIMITED (VisualPercept_TL)
Application/Petition under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an inter-State trading licence in electricity
Disposed of
1628
212/TT/2022
RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED (RVPN)
Determination of Tariff for the year 2020-21 to 2023-24 in respect of RVPN owned transmission lines/system connecting with other States and Intervening transmission lines incidental to inter-State transmission of electricity for Inclusion in the POC transmission charges in accordance with the CERC (Terms and Condition of Tariff) Regulation 2019 and CERC (Sharing of Inter-State Transmission Charges and Losses) Regulation, 2020 and its subsequent amendments.
Disposed of
1629
11/SM/2022
Main Respondent (Not Registered)
Directions by the Commission to the Power Exchanges in accordance with the Regulation 27(1) of the Power Market Regulation, 2021.
Disposed of
1630
32/RP/2022 in 301/GT/2020
NTPC Limited
Review of the Order dated 13.05.2022 passed by the Honorable Commission in Petition No. 301/GT/2020 for revision of tariff of Jhanor Gandhar GPS for the period from 01.04.2014 to 31.03.2019 after truing up
Disposed of
1631
31/RP/2022 in 241/GT/2020
NTPC Limited
Review of the Order dated 07.05.2022 passed by the Hon?ble Commission in Petition No. 241/GT/2020 for truing up of tariff of VSTPS-II (1000MW) for the period from 01.04.2014 to 31.03.2019
Disposed of
1632
211/MP/2022
MB Power (Madhya Pradesh) Limited (MBPMPL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 8.4.1, 8.4.2 and 8.4.11 of Schedule I of Power Purchase Agreement dated 20.01.2014 read with CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 seeking directions to PTC India Ltd. to comply with its statutory and contractual obligation to establish and operate a valid Escrow Arrangement and Letter of Credit as Payment Security Mechanism in favour of MB Power (Madhya Pradesh) Limited.
Disposed of
1633
210/MP/2022
Koppal-Narendra Transmission Limited (KNTL)
Approval under Section 17(3) & 17(4) of Electricity Act 2003, for assignment of licence granted to Koppal-Narendra Transmission Limited pursuant to order dated 28.03.2022 bearing license no. 69/Transmission/2022/CERC (the "Transmission License") by way of hypothecation for creation of security interest in favour of Axis Trustee Services Limited acting as the security trustee ("Security Trustee"), for the benefit of  Axis Bank Limited ("Axis Bank") (including their respective successors, transferees, novatees, and assigns) (collectively the "Lender"/ "Lenders") and other secured parties (viz. Lenders' Agent and the Security Trustee) and creation of other security by way of mortgage/ hypothecation/assignment of rights, title, interest, claims, demands, benefits of Koppal-Narendra Transmission Limited in the project under "Evacuation of power from RE sources in Koppal Wind Energy Zone (Karnataka) (2500MW)" on build, own, operate and maintain basis, as detailed in the schedule to the Transmission License (the "Project"), Project assets, clearances, Project documents, agreements, approvals, accounts, receivables  and rights of Koppal-Narendra Transmission Limited
Disposed of
1634
209/MP/2022
Ostro Energy Private Limited (OEPL)
A petition under Section 79 of the Electricity Act 2003 read with Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 before the Central Electricity Regulatory Commission for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of increase in the rate of goods and services tax from 5% to 12 % by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021, in terms of Article 12 of the Power Purchase Agreement dated 25.10.2019 between M/s Ostro Energy Private Limited and Solar Energy Corporation of India Limited
Disposed of
1635
208/MP/2022
NTPC Limited
Petition under Regulation 8 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. Seeking Hon�ble Commission�s permission to allow the drawl of start up power for U#1 (800 MW) of Telangana STPS Ph-I (2x800 MW) from the grid till 15.02.2023.
Disposed of
1636
207/MP/2022
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under Section 178, 79(1)(k) of the Electricity Act, 2003 read with regulation 4(2) and 18 (Power to Relax) of Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 seeking issuance of appropriate order(s) / direction(s) / declaration from the Hon�ble Commission that sale of united (without PPA) power from 600 MW (4x150 MW) Kameng Hydro Electric Project of the petitioner under DAM/RTM becomes eligible for issuance of HEC (Non-Solar REC) under the Hydro Power Obligation from 2021-22 to 2029-30 as per the order dated 8 March 2019 and 29 January 2021 of MoP, GOI.
Disposed of
1637
206/MP/2022
M/s Hindustan Power Exchange Ltd (HPX)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of Hydropower Contracts in Green Contingency Contracts and Green Term Ahead Contracts and additional Term Ahead Contracts and Green Term Ahead Contracts beyond T + 11 days.
Disposed of
1638
205/MP/2022
Maruti Clean Coal and Power Limited (MCCPL)
Petition under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003, for the payment of outstanding dues towards the reimbursement of POC charges for the power supplied to Rajasthan Discoms through Power Trading Corporation of India within the scope of the Power Purchase Agreement dated 01.11.2013 (PTC-PPA) executed between the Petitioner and PTC and as per the terms of back-to-back Power Purchase Agreement executed by PTC with Rajasthan Urja Vikas Nigam Ltd. (RUVNL) referred to as the Procurers� PPA dated 01.11.2013.
Disposed of
1639
203/TD/2022
REL Power Trading LLP (RELPOWER)
Application under Section 14 of the Electricity Act,2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an Inter-State Trading license.
Disposed of
1640
30/RP/2022 in 173/MP/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL- Barsingsar Mines - Petition seeking review of Order in petition 173/MP/2020 - Lignite Transfer Price for the Period 2014-19 on account of trued up in respect of Barsingsar Mines as per MoC guidelines for control period 2014-19.
Disposed of
1641
202/MP/2022
NTPC Limited
Petition under Section 62(a) and 79(1)(a) of the Electricity Act, 2003 read with Regulation 8(3)(ii) and 8 (7) of the CERC (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 for Recovery of Additional Expenditure, in Sipat STPS Stage-I (3x660 MW) and Sipat STPS Stage-II (2x500 MW), incurred due to sharing of transportation cost of fly ash consequent to Ministry of Environment and Forest, Government of India Notification dated 25.01.2016 as ?Change in Law? event and in terms of Hon?ble Commission?s Order dated 05.11.2018 in Petition No 172/MP/2016, Order dated 14.04.2022 in Petition No 240/GT/2020 and Order dated 29.05.2022 in Petition No 452/GT/2020.
Disposed of
1642
201/MP/2022
Adani Solar Energy RJ Two Private Limited (ASERJ2PL)
Petition under Sections 79 of the Electricity Act, 2003, read-with Article 4.5(a) of the Power Purchase Agreements (PPA) dated 14.02.2020 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI) for supply of 180 MW and 150 MW respectively, read-with the back-to-back Power Sale Agreement (PSA) dated 05.02.2020 executed between SECI and Bihar State Power (Holding) Company Limited seeking extension of Scheduled Commercial Operation Date (SCOD).
Disposed of
1643
200/MP/2022
GRID Controller of India Limited (WRLDC)
Application for approval of Performance Linked Incentive for Western Regional Load Despatch Centre for the FY 2019-20
Disposed of
1644
199/MP/2022
GRID Controller of India Limited (ERLDC)
Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive for ERLDC for the financial year 2019-20.
Disposed of
1645
198/MP/2022
GRID Controller of India Limited (NRLDC)
Application under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive for NRLDC for the financial year 2019-20
Disposed of
1646
29/RP/2022 in 471/TT/2020,81/IA/2021 in 471/TT/2020
NHPC LTD
Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 220 kV Kishenganga-Amargarh D/C line on M/C tower under the scheme �Transmission System associated with Kishenganga HEP� in the Northern 
Region.
Disposed of
1647
10/SM/2022
Suo Motu
Blending of imported coal with domestic coal to mitigate the domestic coal shortage.
Disposed of
1648
28/RP/2022 in 253/GT/2020
NTPC Limited
Review of the order dated 14.04.2022 passed by Hon'ble Commission in Petition No. 253/GT/2020 in respect of revision of tariff of Kawas GPS after truing up for the period from 01.04.2014 to 31.03.2019.
Disposed of
1649
197/MP/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition is being filed by Power Grid Corporation of India Limited under Section 79 (1) (c) and (d) of the Electricity Act, 2003 read with the applicable provisions of the CERC (Terms and Conditions of Tariff) Regulations, 2014 seeking recovery of IDC & IEDC for the period from 31/08/2016
Disposed of
1650
27/RP/2022 in 145/TT/2018
Mahan Energy Limited MEL
Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of Business) Regulations, 1999 read with Order 47 of the Civil Procedure Code, 1908 seeking review/ recall of the order dated 14.03.2022 passed by this Hon?ble Commission in Petition No. 145/TT/2018, and consequently quashing of the letter and invoice dated 23.05.2022 issued by the Central Transmission Utility of India Limited (CTUIL)
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1651
26/RP/2022 in 719/TT/2020
MEJA URJA NIGAM (P) LIMITED (MUNPL)
Review of the order dated 25.11.2021 passed by the Hon?ble Commission in Petition no. 719/TT/2020   approving the truing-up of transmission tariff  for ATS of  Meja  Thermal  Power Project for the tariff period for  2014-19 tariff period and and determination of Transmission tariff for 2019-24 period
Disposed of
1652
196/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission Tariff from Actual DOCO to 31-03-2024 for Asset-1: 2No.s of 220kV line bays at 400/220KV cochin East (pallikkara) substation for termination of Cochin East (Pallikara) ? Aluva 220kV D/c line , to be implemented by KSEBL and Asset-2: 2 No.s of 400kV line bays at Kozhikode (Areakode) substation for termination of North Trissur (Madakkathara) - Kozhikode (Areakode) 400kV (Quad) D/c line, to be implemented by KSEBL under System strengthening ? XXVI in Southern Region
Disposed of
1653
25/RP/2022 in 88/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
PETITION UNER SECTION 94(1)(f) OF THE ELECTRCITY ACT, 2003 READ WITH REGULATION 17 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 22/04/2022 PASSED IN PETITION NO. 88/TT/2020
Disposed of
1654
195/MP/2022
Essar Power Transmission Company Limited (EPTCL)
PETITION UNDER SECTION 79 (1) (c), (d) AND (f) READ WITH 142 OF THE ELECTRICITY ACT, 2003 SEEKING ADJUDICATION OF DISPUTES AS WELL AS COMPLIANCE OF ORDER DATED 14/03/2022 PASSED BY THIS HON?BLE COMMISSION IN PETITION NO. 145/TT/2018
Disposed of
1655
193/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

for Asset-1 (a): Associated bays of ?315 MVA, 400/220 kV ICT? at Fatehabad Substation (ICT to be shifted from Ballabgarh) and Asset-1 (b): 315 MVA ICT at Fatehabad Substation (Only ICT shifted from Ballabgarh SS under ICT-IV at Ballabgarh) under ?Augmentation of Transformation capacity at Fatehabad (PG)? in Northern Region.
Disposed of
1656
192/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset 1- 11 Nos. of Central Sector Communication Links (DOCO-17.07.2020) and Asset 2- 01 Nos. of Central Sector Communication Links (Anticipated DOCO-31.01.2021) under project- �Fibre Optic Communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in North Eastern region.�
Disposed of
1657
191/MP/2022
NHPC LTD
Petition under 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 and Regulation 43.3(a) Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking permission for injection of infirm power beyond 31.07.2022 in case of Parbati?II Hydroelectric Project (800MW)
Disposed of
1658
24/RP/2022 in 146/GT/2020
NHPC LTD
Review of the part of the order dated 09.05.2022, passed by the Hon'ble Commission in the matter of revision of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Dulhasti Power Station (390 MW), under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the CERC (Conduct of Business), Regulations, 1999.
Disposed of
1659
23/RP/2022 in 451/GT/2020
NTPC Limited
Review of the Order dated 16.04.2022 passed by the Honorable Commission in Petition No. 451/GT/2020 for truing up of tariff of Korba STPS Stage-I&II (2100 MW) for the period from 01.04.2014 to 31.03.2019
Disposed of
1660
22/RP/2022 in 486/GT/2020
NTPC Limited
Review of the Order dated 21.04.2022 passed by the Hon�ble Commission in Petition No. 486/GT/2020 for approval of Tariff of Korba STPS Stage-I&II (2100 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
1661
21/RP/2022 in 240/GT/2020
NTPC Limited
Review of the Order dated 14.04.2022 passed by the Honorable Commission in Petition No. 240/GT/2020 for truing up of tariff of Sipat STPS Stage-I (1980 MW) for the period from 01.04.2014 to 31.03.2019
Disposed of
1662
20/RP/2022 in 283/GT/2020
NHPC LTD
Review of the part of the order dated 23.02.2022, passed by the Hon'ble Commission in the matter of truing up of tariff for the tariff period 2014-19 and determination of tariff for the period 2019-24 in respect of Chutak Power Station (44 MW), under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the CERC (Conduct of Business), Regulations, 1999.
Disposed of
1663
19/RP/2022 in 296/GT/2020
NHPC LTD
Review of the part of the order dated 30.04.2022, passed by the Hon�ble Commission in the matter of revision of tariff for the period 2014-19 in respect of Loktak Power Station (105 MW), under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the CERC (Conduct of Business), Regulations, 1999.
Disposed of
1664
18/RP/2022 in 395/GT/2020
NTPC Limited
Review of the Order dated 21.03.2022 passed by the Hon�ble Commission in Petition No. 395/GT/2020 for truing up of tariff of Korba STPS Stage-III (500 MW) for the period from 01.04.2014 to 31.03.2019
Disposed of
1665
190/MP/2022
NTPC Limited
PETITION UNDER SECTION 79(1)(A) & 79(1)(F) OF THE ELECTRICITY ACT, 2003 READ WITH CLAUSE 10.2.2 OF THE POWER PURCHASE AGREEMENT DATED 31.03.2016 (BHADLA QCA CHARGES)
Disposed of
1666
189/MP/2022
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under Sections 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 27(1) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations , 2019 for approval of proposal for Reconstruction, Renovation & Modernization for life extension beyond the normal useful life in respect of  Kopili Power Station (4x50 MW = 200 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.
Disposed of
1667
188/MP/2022
SEIL Energy India Limited SEIL
Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Power Purchase Agreement dated 31.05.2019 between Sembcorp Energy India Ltd. and NTPC Vidyut Vyapar Nigam Ltd. for recovery of pending Energy Compensation Bills for the months of April � June 2020 along with Late Payment Surcharge on the pending amounts.
Disposed of
1668
187/MP/2022
Powerica Limited
Petition  under  Section  79  of  the  Electricity  Act,  2003  along with statutory framework and the Transmission Service Agreement dated 23.10.2019 executed between Jam  Khambaliya  Transco  Ltd.  and  Powerica  Ltd.;   and the  Long-Term  Access  Agreement  dated  17.10.2019 executed between Power Grid Corporation of India Ltd. and Powerica Ltd.       seeking directions  to JKTL/CTU/PGCIL not to raise invoices for transmission charges till the SCOD of the Petitioner�s Project.
Disposed of
1669
186/MP/2022
JHAJJAR POWER LIMITED (JPL)
Petition seeking direction to approve and take on record the Supplementary Agreement executed between JPL and Haryana DISCOMs on 27.05.2022 amending the Power Purchase Agreement dated 07.08.2008 (as amended vide Amendment Agreement dated 17.09.2008) signed between JPL and Haryana DISCOMs in terms of Article 18.1 thereof; and to take on record the Supplementary Agreement to be executed between JPL and TPTCL in terms of Article 18.1 of the Power Purchase Agreement dated 20.01.2009 (as amended vide Amendment Agreement dated 21.10.2010) pursuant to the same getting executed.
Disposed of
1670
9/SM/2022
Suo Motu
Directions by the Commission to the Power Exchanges registered under the Power Market Regulations 2021
Disposed of
1671
185/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff block and 
(ii) Determination of Transmission tariff for 2019-24 tariff block 

For �Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh - Part C (Phase-III)�
Disposed of
1672
184/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission Tariff from Anticipated DOCO to 31-03-2024 for Transmission Assets under Project ? "North Eastern Region Strengthening Scheme-VIII".
Disposed of
1673
183/GT/2022
MEJA URJA NIGAM (P) LIMITED (MUNPL)
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 for approval of tariff of Meja Thermal Power Station Stage-I (2x660 MW) for the period from date of Commercial Operation of Unit-I (i.e. 30.04.2019) to 31.03.2024.
Disposed of
1674
182/MP/2022
Jhabua Power Limited (JhabuaPower)
MEMORANDUM OF PETITION UNDER SECTION 79(1)(F) OF THE ELECTRICITY ACT, 2003 FOR ADJUDICATION OF DISPUTES
Disposed of
1675
181/MP/2022
DB Power Limited (DBPL)
Petition under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the Order dated 26.05.2022 passed in Petition No. 32/MP/2022
Disposed of
1676
180/MP/2022
GRID Controller of India Limited (POSOCO)
Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive for NLDC for the financial year 2019-20
Disposed of
1677
179/MP/2022
Mr. RAVI SHANKER KAPOOR
PETITION UNDER SECTION 79(1)(b) AND 79(1)(f)  OF THE ELECTRICITY ACT, 2003 FOR RECALL OF THE ORDER DATED 22ND FEBRUARY, 2022 PASSED BY THE HON'BLE CERC IN PETITION NO. 250/ MP/ 2019 ALONG IA NO. 3/2022.
Disposed of
1678
178/MP/2022
Power Exchange India Limited (PXIL)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 23 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of transaction fee to be charged from transacting parties for trading on Power Exchange India Limited.
Disposed of
1679
177/MP/2022
HIMACHAL PRADESH STATE ELECTRICITY BOARD LIMITED (HPSEBL)
Petition seeking recovery of amounts arbitrarily and illegally claimed by Respondent No.1 (Power Grid) on account of deferred tax liability (DTL) and foreign exchange rate variation (FERV)
Disposed of
1680
176/MP/2022
ITC Limited - Paperboards & Specialty Papers Division (itcpspd)
Registration in the NOAR for inter-state short term open access for the energy
generated by ITC Ltd at the wind power project in Anantapur District, Andhra Pradesh, for
captive consumption at its factories at Bollaram and Bhadrachalam, Telangana.
Disposed of
1681
175/MP/2022
SEIL Energy India Limited SEIL
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Purchase
Orders dated 06.07.2018 issued by distribution companies of State of Telangana pursuant to Request
for Proposal dated 08.06.2018 for recovery of Late Payment Surcharge on delayed payments of invoices raised by Sembcorp Energy India Limited.
Disposed of
1682
174/MP/2022
Clean Solar Power (Jodhpur) Private Limited (CSPJodhpur)
Petition under Section 79 of the Electricity Act, 2003 and Article 12 of the power purchase agreement dated 15.11.2018 filed on behalf of M/s. Clean Solar Power (Jodhpur) Private Limited seeking declaration that change in rate of Goods and Services Tax from 5% to 12% on solar cells and modules w.e.f. 01.10.2021 on account of amendment to Notification No. 01/2017-Central Tax (Rate) and Notification No. 01/2017-Integrated Tax (Rate) dated 28.06.2017 by way of Notification No. 6/2021-Central Tax (Rate) and Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 as a ?change in law? event under Article 12.1 of the PPA and to further direct the Respondent (Solar Energy Corporation of India Limited) to pay compensation alongwith carrying cost towards additional amount incurred on account of increment in Goods and Services Tax paid by the Petitioner pursuant to notifications dated 30.09.2021 and to restitute the Petitioner to the same financial position as it would have been before the notifications dated 30.09.2021.
Disposed of
1683
173/MP/2022
SEIL Energy India Limited SEIL
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Purchase Orders dated 18.09.2018 and 29.10.2018 issued by distribution companies of the State of Andhra Pradesh for recovery of Late Payment Surcharge on delayed payments of invoices raised by Sembcorp Energy India Limited.
Disposed of
1684
172/MP/2022
IL&FS Tamil Nadu Power Company Limited (ITPCL)
PETITION UNDER SECTIONS 79(1)(b) AND 79(1)(f) OF ELECTRICITY ACT, 2003
Disposed of
1685
171/TL/2022
RAJGARH TRANSMISSION LIMITED (RTL)
Application under Section 14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking Transmission License for Rajgarh Transmission Ltd.
Disposed of
1686
170/AT/2022
RAJGARH TRANSMISSION LIMITED (RTL)
Petition under Section 63 readwith Section 79(1)(c) and (d) of Electricity Act, 2003 seeking adoption of Transmission Charges payable by the long-term transmission customers of the �Transmission System for Evacuation of Power from RE Projects in Rajgarh (2500 Mw) SEZ in Madhya Pradesh� being established by the Petitioner.
Disposed of
1687
168/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

for Asset-1: Bhiwani-Hisar 400 kV D/C line along with associated bays at Bhiwani and Hisar; Asset-2: LILO of Moga Bhiwadi 400 kV D/C line at Hisar along with associated bays and Asset-3: 765 kV S/C Jaipur (RVPN)- Bhiwani TL (CKT-II) along with associated bays under �Northern Region system Strengthening Scheme XXV� in Northern Region�.
Disposed of
1688
167/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Assets under Project � "POWERGRID works associated with North Eastern Region Strengthening Scheme-V�.
Disposed of
1689
166/TT/2022
ODISHA POWER TRANSMISSION CORPORATION LIMITED (OPTCL)
Petition under Section 62(1)(c) of the Electricity Act, 2003 for determination of Wheeling Charges in respect of Transmission System of Odisha Power Transmission Corporation Limited comprising the 220kV D/C Rourkela - Tarkera - Budhipadar - Korba (Odisha portion) Line and associated Sub-station Bays for the Tariff Block Period 2019-24 for transmission of surplus power from NTPC Power Stations in Eastern Region (ER) to Western Region (WR).
Disposed of
1690
165/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission assets 400kV D/C Kameng- Balipara transmission line along with associated bays at Balipara Substation under �Transmission system associated with North East-Northern/Western Inter Connector-I�.
Disposed of
1691
164/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under sub-section (4) of Section 28 & 79(1)(d) of Electricity Act 2003 and Regulation, 86 of CERC (Conduct of Business) Regulations, 1999 for determination of

(i) Truing up of Annual Fees and Charges for 2014-19 tariff block
(ii) Fees and Charges for the period 2019-24 tariff block

in respect of Transmission Assets (02 Nos.) under the scheme �Fibre Optic Communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in North Eastern region.�
And
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  
 
(i) Truing up of transmission tariff for 2014-19 tariff block and
(ii) Determination of transmission tariff for 2019-24 tariff block 

In respect of Assets (04 Nos.) under �Fibre Optic Communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in North Eastern region.�
Disposed of
1692
163/MP/2022
Rising Bhadla 1 Pvt Ltd (RB1PL)
Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioners and NTPC Limited dated 12.05.2016, inter alia seeking relief on account of Change in Law viz. the introduction of the Goods and Services Tax laws, and seeking refund of amounts wrongfully sought to be deducted from the monthly tariff payable to the Petitioners putatively in lieu of Change in Law compensation paid earlier.
Disposed of
1693
162/MP/2022
IL&FS Tamil Nadu Power Company Limited (ITPCL)
Petition under Section 79 of the Electricity Act, 2003 read with Section 11(2), along with Regulation 111-113 of the CERC Conduct of Business Regulations 1999 inter alia seeking pass through of actual energy charges  for the power supplied to the Respondent Nos. 1/ TANGEDCO under the Power Purchase Agreement dated 12.12.2013, in terms of the directions dated 05.05.2022, 13.05.2022, 20.05.2022 and 27.05.2022 issued by the Ministry of Power, Government of India under Section 11(1) of the Electricity Act, 2003.
Disposed of
1694
8/SM/2022
Suo Motu
SuoMoto in Compliance of Directions by Honble APTEL dated 5.4.2022in original Petition No 1/2022 for restoration of the Petition Disposed of Pursuant to Notification of Change in Rules
Disposed of
1695
161/MP/2022
Coastal Energen Private Limited (CEPL)
Petition under Section 79 of the Electricity Act, 2003 read with Section 11(2), along with Regulation 111-113 of the CERC Conduct of Business Regulations, 1999 inter-alia seeking pass through of energy charges (ECR) for the power supplied to the Respondent No. 1/ TANGEDCO under the Power Purchase Agreement dated 19.12.2013, in terms of the directions dated 05.05.2022, 13.05.2022, 20.05.2022 and 27.05.2022 issued by the Ministry of Power, Government of India under Section 11(1) of the Electricity Act, 2003.
Disposed of
1696
17/RP/2022 in 452/MP/2019
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Petition seeking Review of Order dated 24.03.2022, read with Corrigendum dated 26.04.2022 passed by the Hon?ble Commission in Petition No. 452/MP/2019 in the matter regarding approval for revision of Lignite Transfer Price of NLCIL Mines for the period 1.4.2014 to 31.3.2019 on account of truing up as per MoC guidelines 2014-19
Disposed of
1697
160/MP/2022
Khargone Transmission Limited (KTL)
Petition under Sections 79(1)(c), 79(1)(d) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 4 of the Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulations, 2020 for giving prior intimation of undertaking the telecommunication business by the Petitioners in compliance with the Hon?ble Commission?s letter dated 04.05.2022
Disposed of
1698
159/MP/2022
M/s Hindustan Power Exchange Ltd (HPX)
PETITION UNDER REGULATION 28 OF CENTRAL ELECTRICITY REGULATORY COMMISSION (POWER MARKET) REGULATION 2021, FOR APPROVAL OF THE TECHNOLOGY TO BE USED BY THE PETITIONER. THE PETITION IS BEING FILED IN ACCORDANCE WITH THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999AND  IN COMPLIANCE OF ORDER DATED 16.02.2022 OF THIS HON?BLE COMMISSION IN PETITION No 160/MP/2021
Disposed of
1699
158/MP/2022
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Section 79 of the Electricity Act, 2003 seeking execution/implementation of the Order dated 22.10.2021 passed by this Hon�ble Commission in Petition No. 174/MP/2020 and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Maharashtra State Electricity Distribution Company Limited and Tamil Nadu Generation and Distribution Corporation Limited in relation thereto.
Disposed of
1700
16/RP/2022 in 108/GT/2020
ONGC Tripura Power Company (OTPC)
Petition under Section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103 (1) of the CERC (Conduct of Business) Regulations, 1999 for review of Order dated 18.12.2021 in Petition No. 108/GT/2020
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1701
157/MP/2022
New Age Markets in Electricity Private Limited (NAME)
Petition under Regulation 40 of Central Electricity Regulatory Commission Power Market) Regulation, 2021 and Clause 8 of Guidelines for Registration and Filing Application for Establishing and Operating Over the Counter (OTC) Platform, as amended for grant of registration to establish and operate the OTC Platform.
Disposed of
1702
156/MP/2022
GRID Controller of India Limited (NRLDC)
Petition under Sections 28. (1), 28. (3), 29 of the Electricity Act 2003 read with Regulation 1.5(i), 2.3, 5.2 (m), and 5.4.2 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2010 (as amended) in the matter of dealing with Over drawal from the grid by regional entities leading to insecure operation of the grid and other associated matters.
Disposed of
1703
154/MP/2022
Nangalbibra-Bongaigaon Transmission Limited (NBTL)
Creation of security by Petitioner No. 1 in favour of Petitioner no. 2
Disposed of
1704
153/MP/2022
Khargone Transmission Limited (KTL)
Petition seeking creation of security of licensee's assets u/Section 17 of the Electricity Act in favour of debenture trustee
Disposed of
1705
7/SM/2022
Suo Motu
Methodology for computing the escalation rate for payment on monthly basis
Disposed of
1706
152/MP/2022
KOHIMA-MARIANI TRANSMISSION LIMITED (KMTL)
Petition for approval under Section 17 (3) and 17 (4) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms And Conditions For Grant Of Transmission License And Other Related Matters) Regulations, 2009 for creation of security interest by way of mortgage, hypothecation, charge or assignment over all the movable and immovable assets including over rights, title, interest, claims, demands, benefits under mortgaged properties, project assets, clearance, project documents, agreements and approvals of the Kohima-Mariani Transmission Limited in favour of the Security Trustee, i.e., Axis Trustee Services Limited (Respondent No. 8) and for approval of documents creating security and of other documents in relation to the financing of long term loan requirements of the Transmission Project built, owned, operated and maintained by Kohima-Mariani Transmission Limited.
Disposed of
1707
151/RC/2022
Mumbai Urja Marg Limited (MUML)
Regulatory Compliance Application for bringing on record the change in the name of the inter-state transmission licensee - Vapi-II North Lakhimpur Transmission Limited and seeking necessary directions
Disposed of
1708
150/AT/2022
KHETRI-NARELA TRANSMISSION LIMITED (KNTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Khetri-Narela Transmission Limited  (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
1709
149/TL/2022
KHETRI-NARELA TRANSMISSION LIMITED (KNTL)
Application 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) Regulations, 2009 with respect to Transmission License to Khetri-Narela Transmission Limited
Disposed of
1710
148/MP/2022
SEI Sriram Power Private Limited (SSPPL)
PETITION UNDER SECTION 66 AND SECTION 79 OF ELECTRICITY ACT, 2003 READ WITH REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 AS AMENDED, READ WITH REGULATIONS 5 & 14 OF CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS FOR RECOGNITION AND ISSUANCE OF RENEWABLE ENERGY CERTIFICATE FOR RENEWABLE ENERGY GENERATION) REGULATIONS, 2010 TO QUASH EMAI ORDER DATED 18.11.21 ISSUED BY RESPONDENT NO. 1 AND FOR SEEKING DIRECTIONS TO THE RESPONDENT NO.1 FOR ISSUANCE OF RENEWABLE ENERGY CERTIFICATES (RECs) AND OTHER APPROPRIATE DIRECTIONS ALONG WITH AFFIDAVIT
Disposed of
1711
147/TD/2022
POWERFULL ENERGY TRADING PRIVATE LIMITED (PETPL)
Application form for grant of Licence for Inter-State Trading.
Disposed of
1712
146/TL/2022
Ramgarh New Transmission Limited (RNTL)
Application 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) Regulations, 2009 for grant of separate Transmission License for Implementation of scope of work as detailed in the Petition through the RTM mode by POWERGRID Ramgarh Transmission Limited.
Disposed of
1713
145/TL/2022
WARORA-KURNOOL TRANSMISSION LIMITED (WKTL)
Application under Section-14, 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for Grant of separate Transmission License for implementation of 80 MVAR reactor at 765 kV Warangal New on the RTM route to Warora Kurnool Transmission Limited
Disposed of
1714
144/MP/2022
Nuclear Power Corporation of India Ltd. (NPCIL)
Seeking Commission's permission to continue interchange of infirm power including drawl of Start Up power under DSM beyond 09/07/2022 till declaration of commercial operation date of KAPP-3 or 09/01/2023 whichever is earlier
Disposed of
1715
143/MP/2022
Indian Energy Exchange Ltd. (IEX)
Petition for approval of the Transaction Fee of the Indian Energy Exchange in compliance with the provisions of Central Electricity Regulatory Commission (Power Market) Regulations, 2021.
Disposed of
1716
142/GT/2022
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9, 10 &  27 of CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff for the period 2019-24 after Renovation and Modernisation in respect of Bairasiul Power Station.
Disposed of
1717
140/MP/2022
NTPC SAIL POWER COMPANY  LIMITED (NSPCL)
Petition under Section 79 of the Electricity Act, 2003 as read with Regulation 111, 113 and 119 of the CERC (Conduct of Business) Regulations, 1999 seeking compliance of the orders dated 01.10.2014 and 19.02.2016 passed in Petition No. 53/MP/2012 and 462/MP/2016 and/or Section 142 of the Electricity Act, 2003
Disposed of
1718
139/MP/2022
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition seeking execution of the Order dated 05.11.2018 read with corrigendum dated 03.12.2018 passed by this Hon?ble Commission in Petition No. 159/MP/2017 and initiation of proceedings/action under Section 142,  and Section 149 of the Electricity Act, 2003 read with Regulation 111 and Regulation 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against Respondent No. 1 i.e., Brihan Mumbai Electric Supply and Transport Undertaking for the non-compliance of the aforesaid order dated 05.11.2018 read with corrigendum dated 03.12.2018 passed by this Hon?ble Commission in Petition No. 159/MP/2017.
Disposed of
1719
138/MP/2022
Nuclear Power Corporation of India Ltd. (NPCIL)
Seeking Commission's permission to continue drawl of Start Up Power from the grid as per Deviation Settlement Mechanism (DSM) beyond 02/07/2022 till first synchronization of KAPP-4 of Kakrapar Atomic Power Project (KAPP-3&4) or 02/07/2023 whichever is earlier.
Disposed of
1720
137/TL/2022
Bikaner II Bhiwadi Transco Limited (BBTL)
Application 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) Regulations, 2009 for grant of separate Transmission License to POWERGRID Bikaner Transmission System Ltd. ( Formerly known as Bikaner-II Bhiwadi Transmission System) for ?Implementation of 220 kV bays for RE generators and 400/220kV ICTs at Bikaner-II PS? through ?Regulated Tariff Mechanism? (RTM) mode.
Disposed of
1721
136/MP/2022
GMR Energy Trading Limited (GETL)
Petition under Sections 79, 142, 146 and 149 of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduction of Business) Regulations, 1999 against the Respondent/ Tamil Nadu Generation and Distribution Corporation Limited for wilful disobedience of this Hon�ble Commission�s final Order dated 04.02.2022 passed in Petition No. 114/MP/2019.
Disposed of
1722
135/MP/2022
BSES YAMUNA POWER Ltd. (BYPL)
Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking adjudication of dispute with THDC India Ltd.
Disposed of
1723
134/MP/2022
WIND FIVE RENERGY LIMITED (W5RL)
Petition under Section 79(1)(f) of the Electricity Act, 2003 read with inter alia Articles 9 and 16 of the Power Purchase Agreement dated 21.07.2017 (PPA) and applicable laws seeking amongst others declaration that the unilateral reduction of tariff by the Respondent No. 1 is arbitrary, illegal, violative of the provisions of the PPA, and non-est and direction to the Respondent No. 1 to reinstate and make payment to the Petitioner at the tariff of Rs 3.46/- per unit, in terms of the PPA.
Disposed of
1724
133/MP/2022
NHPC LTD
Application under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2019-20 & 2020-21 in respect of  Chutak Power Station.
Disposed of
1725
132/MP/2022
GRID Controller of India Limited (SRLDC)
Petition under Sections 28. (1), 28. (3), 29 of the Electricity Act 2003 read with Regulation 1.5(i), 2.3, 5.2 (m), and 5.4.2 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2010 (as amended) in the matter of dealing with over drawl from the grid by regional entities leading to insecure operation of the grid and other associated matters.
Disposed of
1726
131/MP/2022
JHAJJAR POWER LIMITED (JPL)
Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 seeking implementation of Order dated 07.01.2022 in Petition 283/MP/2019 and for directions to the Respondents to make payments towards additional expenditure incurred / to be incurred on account of increased auxiliary consumption, O&M expenditure, consumption of raw material & waste/contaminated water disposal cost and additional working capital costs.
Disposed of
1727
130/MP/2022
Torrent Power Limited (TPL)
Treatment for sharing of transmission charges of Torrent Power Grid Limited?s transmission System.
Disposed of
1728
129/MP/2022
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition under 79 (1)(b) and (f) for approval of the discount in tariff on account of allocation of coal linkage under the SHAKTI Scheme of the Government of India
Disposed of
1729
128/MP/2022
THE TATA POWER COMPANY LIMITED (TATAPOWER)
Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the CERC Conduct of Business Regulations 1999 inter alia seeking directions to Respondent Nos. 1 to 8 to procure the power generated and supplied by the Petitioner from 06.05.2022 onwards in terms of directions as issued by Ministry of Power on 05.05.2022 under Section 11 of the Electricity Act, 2003. The present Petition in addition seeks a declaration/direction with regard to rate/compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 06.05.2022 to 31.10.2022, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003.
Disposed of
1730
127/TT/2022
TRANSMISSION CORPORATION OF TELANGANA LTD (TSTRANSCO)
Petition under Section 79(1)(c) and (d) of the Electricity Act, 2003 for determination of tariff of the inter-State transmission lines connecting two states for the TSTRANSCO-owned transmission lines/system as per this Hon�ble Commission�s order dated 05.09.2018 in Petition No. 07/Suo-Motu/2017 and order dated 13.01.2020 in Petition No.2/TT/2019 for inclusion in POC Transmission charges for the period FY 2019-20 to                     FY 2023-24 in accordance with the CERC (Terms and Conditions of Tariff) Regulations, 2019.
Disposed of
1731
126/MP/2022
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Section 79 of the Electricity Act, 2003 seeking execution/implementation of Order dated 20.01.2022 read with Corrigendum Order dated 04.02.2022 passed by this Hon?ble Commission in Petition No. 594/MP/2020 and initiation of proceedings under Section 142 of the Electricity Act, 2003 against DNH Power Distribution Corporation Limited in relation thereto.
Disposed of
1732
125/TD/2022
Saini Power Transactor (SPT)
Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020
Disposed of
1733
6/SM/2022
Suo Motu
Transmission Corridor Allocation among Power exchanges for Collective Transmission
Disposed of
1734
15/RP/2022 in 644/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
PETITION UNER SECTION 94(1)(f) OF THE ELECTRCITY ACT, 2003 READ WITH REGULATION 17 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 18/02/2022 PASSED IN PETITION NO. 644/TT/2020
Disposed of
1735
14/RP/2022 in 652/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Memorandum of Review Petition
Disposed of
1736
13/RP/2022 in 660/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition under regulation 103 (1) of the CERC (Conduct of Business) Regulations 1999 against CERC Order dated 03.01.2022 in petition No. 660/TT/2020 for asset:- 1 X 500MVA, 400/220/33 kV, 3-Ph ICT-3 with GIS bays in 400 Kv side and AIS bays in 220 Kv side at Misa Substation under �North Eastern Region Strengthening Scheme-IV (NERSS-IV)� in North-Eastern Region for determination of transmission tariff for 2019-24 block.
Disposed of
1737
5/SM/2022
Suo Motu
Directions by the Commission to the Power Exchanges registered under Power Market Regulations, 2021
Disposed of
1738
122/MP/2022
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 18.11(g) of the Request for Proposal for purchase of power bearing Tender Specification No. 24/SPATC-155/2015 dated 22.12.2015 and read with terms and conditions of the Letter of Intents dated 18.01.2016, 28.01.2016 and 30.01.2016 issued by Uttar Pradesh Power Corporation Ltd. (UPPCL) to Tata Power Trading Company Ltd.  seeking direction of payment of late payment surcharge on account of delay by UPPCL in honouring the invoice(s) raised by Petitioner in terms of Order dated 17.09.2018 in Petition No. 158/MP/2017 issued by this Hon?ble Commission.
Disposed of
1739
121/MP/2022
Jindal Power Limited (JPL)
Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 read with Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 for claiming compensation on account of the event pertaining to change in law as per Article 10 of the Power Purchase Agreement dated 29.06.2012 read with Addendum I to PPA, dated 27.09.2017 executed between Petitioner and TANGEDCO for 200 MW Medium term power supply (PPA-I) and as per the terms of Power Purchase Agreement dated 23.08.2013 executed between the Petitioner and TANGEDCO for 400 MW long term power supply (PPA-II).
Disposed of
1740
120/MP/2022
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 22 of the Agreement for Procurement of Power dated 25.10.2021 seeking directions to Southern Regional Load Despatch Centre seeking revision of schedule in accordance with notified declared Availability by Jindal India Thermal Power Limited
Disposed of
1741
12/RP/2022 in 308/TT/2020
North East Transmission Company Ltd. (NETC)
Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of CERC (Conduct of Business) Regulations 1999 and Order 47 Rule 1 of the Code of Civil Procedure, 1908, seeking review/modification of the Order dated 28.02.2022 passed by this Hon'ble Central Electricity Regulatory Commission in the Petition No. 308/TT/2020.
Disposed of
1742
119/MP/2022
KSK Mahanadi Power Company Limited (kskmahanadi)
PETITION UNDER SECTION 79(1)(f) AND (k) OF THE ELECTRICITY ACT,
2003 FOR ADJUDICATION OF DISPUTES AND FOR DIRECTIONS
SEEKING RETURN OF PERFORMANCE BANK GUARANTEE
Disposed of
1743
118/MP/2022
Viento Renewables Pvt Ltd (VRPL)
Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 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 and the revised procedure for �Grant of Connectivity to Projects based on Renewable Sources to inter � State Transmission System� dated 20.02.2021.
Disposed of
1744
117/MP/2022
KSK Mahanadi Power Company Limited (kskmahanadi)
PETITION UNDER SECTION 79(1)(b) OF THE ELECTRICITY ACT SEEKING AMENDMENT OF THE TARIFF FOR SUPPLY OF ELECTRICITY BY THE PETITIONER TO THE RESPONDENTS PURSUANT TO THE ALLOCATION OF COAL UNDER THE SCHEME FOR HARNESSING AND ALLOCATING KOYALA TRANSPARENTLY IN INDIA (SHAKTI) TO THE PETITIONER
Disposed of
1745
11/RP/2022 in 401/GT/2020
NTPC Limited
Review of the Order dated 31.01.2022 passed by Hon?ble Commission in Petition No. 401/GT/2020 in respect of revision of  tariff of Vindhyachal Super Thermal Power Station Stage-I (1260 MW) for the period from 01.04.2019 to 31.03.2024
Disposed of
1746
115/MP/2022
Green Infra Renewable Energy Limited (GIREL)
Petition under Section 79 (1) (f) read with Section 79 (1) (b) of the Electricity Act, 2003 filed by Green Infra  Wind Energy Limited seeking to install additional 5% capacity for its  250 MW Wind Power Project located in Gujarat in accordance with the Guidelines for transparent bidding process for Implementation of Scheme for Setting up of 1000 MW ISTS-connected Wind Power Projects dated 04.05.2017 issued by the Ministry of New & Renewable Energy and Request for Selection Document for Scheme for setting up of 1000 MW ISTS - connected Wind Power Projects dated 31.05.2017.
Disposed of
1747
114/MP/2022
Green Infra Renewable Energy Limited (GIREL)
Petition under Section 79 (1) (f) read with Section 79 (1) (b) of the Electricity Act, 2003 filed by Green Infra Renewable  Energy Limited seeking to install additional 5% capacity for its 249.9 MW Wind Power Project located in Tuticorin District, Tamil Nadu in accordance with the Scheme for setting up of 1000 MW ISTS - connected Wind Power Projects dated 22.10.2016 issued by the Ministry of New & Renewable Energy and Request for Selection Document for Scheme for setting up of 1000 MW ISTS - connected Wind Power Projects dated 28.10.2016.
Disposed of
1748
113/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for assets under POWERGRID works associated with System Strengthening for IPPs in Chhattisgarh and other generation projects in Western Region?.
Disposed of
1749
112/MP/2022
Nuclear Power Corporation of India Ltd. (NPCIL)
Commissioning Power under Deviation Settlement Regulation for RAPP-7
Disposed of
1750
111/MP/2022
GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)
Petition under section 79 (1) (b) of the Electricity Act, 2003 read with clause 5 (b) of the Settlement Deed dated 03-01-2022 and SPPAs dated 30-03-2022 entered into between the Petitioner and the Respondent in regard to Base Rate as on 15-10-2018
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1751
110/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for various assets covered under System Strengthening Scheme at Tuticorin- II and Bhuj PS.
Disposed of
1752
109/MP/2022
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking for quashing of the communications containing letters dated 16.12.2020 and 11.02.2022, issued by the Respondents thereby misinterpreting the provision of �Misdeclaration� provided under the Article 11 of the Pilot Agreement for Procurement of Power (PAPP)/ Pilot Power Supply Agreement (PPSA), and accordingly seeking directions upon the said Respondent to refund the amount of Rs. 46.16 Lakhs already deducted & to not deduct any amount (including Rs. 25.35 crores as indicated in PTC letter dated 11.02.2022) on this account from the monthly energy bills issued / to be issued by the Petitioner alongwith interest/ carrying cost, and consequent directions to adhere to the provisions of the PAPP/ PPSA in their letter and spirit.
Disposed of
1753
108/MP/2022
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 22 of the Agreement for Procurement of Power dated 25.10.2021 seeking directions to PTC India /Kerala State Electricity Board Limited to make payment of entire Capacity Charges to Jindal India Thermal Power Limited in terms of the APP dated 25.10.2021.
Disposed of
1754
10/RP/2022 in 157/MP/2015,121/MP/2017
HARYANA POWER PURCHASE CENTRE (HPPC)
Petition under Section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103 (1) of the CERC (Conduct of Business) Regulations, 1999 for Review of Common Order dated 20.12.2021 of Central Electricity Regulatory Commission in Petition No. 157/MP/2015 along with IA No. 53 of 2021 and in Petition No. 121/MP/2017 along with IA No. 64 of 2021 filed by Coastal Gujarat Power Limited.
Disposed of
1755
9/RP/2022 in 157/MP/2015,121/MP/2017
Rajasthan Urja Vikas Nigam Limited (RUVNL)
Petition under Section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103 (1) of the CERC (Conduct of Business) Regulations, 1999 for Review of Common Order dated 20.12.2021 of Central Electricity Regulatory Commission in Petition No. 157/MP/2015 along with IA No. 53 of 2021 and in Petition No. 121/MP/2017 along with IA No. 64 of 2021 filed by Coastal Gujarat Power Limited.
Disposed of
1756
107/TL/2022
Khavda Bhuj Transmission Limited (KBTL)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to Khavda - Bhuj Transmission Limited
Disposed of
1757
106/AT/2022
Gadag Transmisssion Limited (RGTL)
Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to the Transmission System "Transmission Scheme for Solar Energy Zone in Gadag (2500 MW), Karnataka -Part A" being established by Gadag Transmission Limited.
Disposed of
1758
105/TL/2022
Gadag Transmisssion Limited (RGTL)
Application 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) Regulations, 2009 with respect to Transmission License to Gadag Transmission Limited
Disposed of
1759
103/AT/2022
Karur Transmission Limited (KTL)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Karur Transmission Limited
Disposed of
1760
102/TL/2022
Karur Transmission Limited (KTL)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to Karur Transmission Limited
Disposed of
1761
101/AT/2022
Khavda Bhuj Transmission Limited (KBTL)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Khavda � Bhuj Transmission Limited
Disposed of
1762
100/MP/2022
WRSS XXI (A) Tranco Limited (WRSS21A)
Petition under Sections 17(3) & 17(4) of Electricity Act, 2003 seeking approval for creation of security interest over the Petitioner�s Assets in favour of Respondent No. 6 (as the Security Trustee acting for the benefit of the Lenders) in respect of the Petitioner�s Transmission Project.
Disposed of
1763
99/MP/2022
LAKADIA BANASKANTHA TRANSCO LIMITED (LBTL)
Petition under Sections 17(3) & 17(4) of Electricity Act, 2003 seeking approval for creation of security interest over the Petitioner?s Assets in favour of Respondent No. 2 (as the Security Trustee acting for the benefit of the Lenders) in respect of the Petitioner?s Transmission Project.
Disposed of
1764
98/MP/2022
NHPC LTD
Application under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2019-20 & FY 2020-21 in respect of  Chamera-II Power Station.
Disposed of
1765
97/MP/2022
A D Hydro Power Limited (ADHPL)
Petition filed under Section 79(1)(c), 79(1) (f) and 79(1)(k) of the Electricity Act, 2003 inter alia challenging firstly, the computation of relinquishment charges determined by Central Transmission Utility;  and secondly, the methodology published by CTU for determining relinquishment charges pursuant to order dated 8.2.2019 in 92/MP/2015.
Disposed of
1766
96/MP/2022
NTPC Limited
Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 13(3) & 13(8) of Sharing of Interstate Transmission Charges and Losses Regulation 2020, Regulation 8(6) of Sharing of Interstate Transmission Charges and Losses Regulation 2010 and Regulation 6(A) of CERC Tariff Regulation 2019 thereby seeking quashing of the �Non POC Bill� dated 04.11.2019 raised by CTU for Lara STPS (2X800MW).
Disposed of
1767
95/MP/2022
INOX GREEN ENERGY SERVICES LIMITED (IGESL)
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003 ALONG WITH REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING ISSUANCE OF APPROPRIATE ORDERS/DIRECTION TO SOLAR ENERGY CORPORATION OF INDIA LIMITED PURSUANT TO THE ISSUES ARISING OUT OF THE POWER PURCHASE AGREEMENTS DATED 27.12.2017 AND SEEKING CONSEQUENT RELIEF FOR RELEASING THE BANK GUARANTEES ISSUED BY THE PETITIONERS IN FAVOUR OF SOLAR ENERGY CORPORATION OF INDIA LIMITED.
Disposed of
1768
4/SM/2022
Suo Motu
Directions by the Commission to the Power Exchanges registered under the Power Market Regulations, 2021
Disposed of
1769
3/SM/2022
Suo Motu
Extension of Implementation Pilot on Security Constrained Economic Dispatch (SCED)
Disposed of
1770
94/MP/2022
sks power generation (chhattisgarh) limited (SPGCL)
PETITION ON BEHALF OF THE PETITIONER UNDER SECTIONS 79(1)(b) and 79(1)(f) OF THE ELECTRICITY ACT, 2003
Disposed of
1771
93/MP/2022
NHDC LIMITED
PETITION UNDER SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 27 OF THE  CENTRAL ELECTRICITY REGULATION COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 AND REGULATION 56 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2019 SEEKING DIRECTIONS FROM THIS HON�BLE COMMISSION TO ALLOW PASS THROUGH IN THE GENERATION TARIFF, OF INTEREST LEVIED ON ELECTRICITY DUTY AND ENERGY DEVELOPMENT CESS PAID BY THE PETITIONER IN RESPECT OF ENERGY SUPPLIED FROM ITS GENERATING STATIONS
Disposed of
1772
8/RP/2022 in 691/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition in regard to CERC order dated 30.11.2021 in petition No. 691/TT/2020
Disposed of
1773
92/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff block and 
(ii) Determination of Transmission tariff for 2019-24 tariff block 

For Asset (01 number) under �Split Bus arrangement for various substation� in Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.
Disposed of
1774
91/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission System associated with Kudankulam Atomic Power Project in Southern Region
Disposed of
1775
7/RP/2022 in 293/GT/2020
NTPC Limited
Review of the order dated 11.01.2022 passed by the Hon�ble Commission in Petition No. 293/GT/2020 revising the tariff of Simhadri STPS Stage-II (1000 MW) for the period from 01.04.2014 to 31.03.2019
Disposed of
1776
90/MP/2022
Customized Energy Solutions India Pvt Ltd (CESIPL)
Change of Trading License Category from Category III to Category V
Disposed of
1777
89/MP/2022
Madhya Bharat Power Corporation Limited (MBPCL)
Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, before this Hon�ble Commission, seeking revision of operationalization of the LTA, granted to Petitioner vide Agreement for long term access without system strengthening, dated 17.06.2020, and supplementary Agreement for long term access, dated 01.07.2021, executed between the Petitioner and the Respondent, with effect from 04.07.2021, on account of events beyond the control of the Petitioner
Disposed of
1778
88/MP/2022
M/s Hindustan Power Exchange Ltd (HPX)
Petition under Regulation 23 ofCentral Electricity Regulatory Commission (Power Market) Regulation 2021, for approval of the Transaction Fees. The Petition is being filed in accordance with the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.
Disposed of
1779
6/RP/2022 in 157/MP/2015,121/MP/2017
GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)
Petition under section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103 (1) of the CERC (Conduct of Business) Regulations, 1999 for Review of Common Order dated 20.12.2021 of Central Electricity Regulatory Commission in Petition No. 157/MP/2015 along with IA No. 53 of 2021 and in Petition No. 121/MP/2017 along with IA No. 64 of 2021 filed by Coastal Gujarat Power Limited.
Disposed of
1780
87/MP/2022
Fatehgarh-Bhadla Transmission Limited (FBTL)
Petition under Sections 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Articles 11, 12 and 16 of the Transmission Services Agreement dated 10.01.2018, seeking declaration, extension of time period for achieving CoD of the Project and compensation on account of occurrence of force majeure and change in law events, and other consequential reliefs.
Disposed of
1781
5/RP/2022 in 345/MP/2020
Torrent Power Limited (TPL)
Petition under Section 94(1)(f) of the Electricity Act read with Regulation 103 of the CERC (Conduct of Business) Regulations 1999 seeking review of the PoC Order dated 06.03.2020 in Petition No. L-1/44/2010-CERC.
Disposed of
1782
86/MP/2022
M/s Avaada Energy Private Limited
Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking a direction against direction against Respondent No. 1 to extend the start date of MTOA, as sought for by Petitioner No.1 vide its letter dated 10.01.2022, and further restrain Respondent No. 1 from taking any coercive and precipitative measures, including but not limited to levying any penalty/ charges etc. for non-operationalisation of 114.25 MW out of the total 240 MW, on the Premise of the start date of MTOA being taken as 01.02.2022, till the final disposal of the present proceedings.
Disposed of
1783
4/RP/2022 in 408/GT/2020
Maithon Power Limited (MPL)
Review of Order dated 08.01.2022 passed by this Hon�ble Commission in Petition No. 408/GT/2020 for truing-up of Generation Tariff for FY 2014-19 tariff period and determination of  Generation Tariff for FY 2019-24 tariff period in respect of Maithon Right Bank Thermal Power Project (1050 MW) of Maithon Power Limited.
Disposed of
1784
84/MP/2022
M/s Avaada Energy Private Limited
Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking a direction against Respondent No. 1 to extend the start date of LTA, as sought for by Petitioner No. 1 vide its letter dated 10.01.2022, and further restrain Respondent No. 1 from taking any coercive and precipitative measures, including but not limited to levying any penalty/ charges etc. for non-operationalisation of 150 MW out of the total 300 MW, on the premise of the start date of LTA being taken as 23.04.2022, till the final disposal of the present proceedings.
Disposed of
1785
3/RP/2022 in 156/TT/2015
Parbati Koldam Transmission Company Limited (PKTCL)
Review of the Order dated 09.02.2021 passed by this Hon�ble Commission in Petition 156/TT/2015 titled as �PKTCL vs. RRVPPL & Ors.�
Disposed of
1786
83/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-1: Tumkur (Pavagada) Pooling station � Devanahally (KPTCL) 400kV D/C (Quad) line along with associated bays and equipment�s at Tumkur (Pavagada) Pooling station & Devanahally (KPTCL) under Additional ATS for Tumur (Pavagada) under Transmission system for Ultra Mega Solar Power Park at Tumkur (Pavgada), Karnataka - Phase II (Part B) in Southern Region
Disposed of
1787
82/TT/2022
MAHARASHTRA STATE ELECTRICITY TRANSMISSION COMPANY LIMITED (MSETCL)
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 Truing up Transmission Tariff for 2014-19 Tariff Block and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations' 2019 for determination of Transmission Tariff for 2019-24 Tariff Block for in respect of Maharashtra State Electricity Transmission Company Limited (MSETCL) owned Transmission Lines/System conveying electricity to other States.
Disposed of
1788
81/MP/2022
DAMODAR VALLEY CORPORATION (DVC)
Miscellaneous Petition under section 79 of the Electricity Act, 2003 read with Regulations 9(2) and 27 (1) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of proposed additional capitalisation on account of renovation modernization and up-rating (RM&U) in respect of Unit- 1 (40 MW) of existing Panchet Hydel Power Station (PHS) Unit 1 &2 (2x40 MW)
Disposed of
1789
80/MP/2022
MAHINDRA SUSTEN PRIVATE LIMITED
Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulations 27 and 28 of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2020 and provisions of the Transmission Service Agreement dated 13.02.2019, Long Term Access Agreement dated 26.11.2019 and the Supplementary Long-Term Access Agreement dated 31.08.2021 executed between Central Transmission Utility (erstwhile, Power Grid Corporation of India Limited) and Mahindra Susten Private Limited, seeking directions to Central Transmission Utility of India Limited, to extend the start date of long-term access for Mahindra Susten Private Limited and align the same with Scheduled Commercial Operation Date of the project as extended by Solar Energy Corporation of India Limited,or with further extensions as may be granted as per the terms of the PPA.
Disposed of
1790
78/MP/2022
MASAYA SOLAR ENERGY PRIVATE LIMITED (MSEPL)
Petition under Section 79 of the Electricity Act, 2003 read with the relevant provisions of Power Purchase Agreement dated 03.07.2020 executed between M/s Masaya Solar Energy Private Limited and Solar Energy Corporation of India Ltd. inter alia seeking extension of time for achieving Financial Closure, Land Acquisition and extension of the Scheduled Commissioning Date of the 300 MW solar power project in terms of Power Purchase Agreement dated 03.07.2020, on account of the Force Majeure event beyond the reasonable control of the Petitioner, i.e., inordinate delay/time taken by the Government of India in allowing the Petitioner�s Foreign Direct Investment application
Disposed of
1791
77/MP/2022
bhopal dhule transmission company limited (BDTCL)
PETITION UNDER SECTIONS 79 (1)(C) AND 79(1)(F) OF THE ELECTRICITY ACT 2003 FOR SEEKING APPROPRIATE ORDERS FROM THIS HON�BLE COMMISSION DIRECTING THE RESPONDENT - KHARGONE TRANSMISSION LIMITED TO PAY OPERATIONS AND MAINTENANCE CHARGES FOR THE ELEMENTS � BAYS THAT HAVE BEEN CHARGED AND IN USE AS WELL AS ALL AMOUNTS DUE UNDER THE TRANSMISSION SERVICE AGREEMENT DATED 14.03.2016    TO BHOPAL DHULE TRANSMISSION COMPANY LIMITED.
Disposed of
1792
76/MP/2022
Vivid Solaire Energy Private Limited (VSEPL)
Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 inter alia seeking directions against the Central Transmission Utility of India Limited to extend the commencement of the Petitioner?s Long-Term Access under the Long-Term Access Agreement dated 20.09.2018 to coincide with the revised Scheduled Commissioning Date under the Petitioner?s Power Purchase Agreement dated 04.09.2018.
Disposed of
1793
75/MP/2022
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, readwith the Letter of Intent dated 13.02.2021, and Bid Document dated 17.12.2020, thereby seeking directions from this Hon�ble Commission for quashing erroneous Compensation Bills/ Tax Invoices raised upon the Petitioners by the Respondent qua levy of alleged liquidated damages, and also to restrain the said Respondent from levying IGST on such liquidated damages, payment of illegally withheld amongst with applicable Delay Payment surcharge and amongst other consequential reliefs.
Disposed of
1794
74/MP/2022
DELHI INTERNATIONAL AIRPORT LTD (DIAL)
Petition seeks relaxation for issuance of renewable energy certificate by the Respondents that stopped issuance of Renewable Energy Certificate on the mere ground of change of name despite no change in legal status.
Disposed of
1795
73/MP/2022
DB Power Limited (DBPL)
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter alia seeking recovery of compensation from the Respondent for deviation from the scheduled power under the Power Purchase Agreement dated  07.03.2019 entered into between the Petitioner and the Respondent
Disposed of
1796
72/MP/2022
SEIL Energy India Limited SEIL
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Letter of Awards dated 10.01.2020 issued by TANGEDCO for supply of power from Sembcorp Energy India Limited, for recovery of Late Payment Surcharge on delayed payments including Tax Collection at Source (TCS).
Disposed of
1797
71/RC/2022
Indian Energy Exchange Ltd. (IEX)
Application for approval of the Independent Director for appointment on the Board of Indian Energy Exchange Ltd.
Disposed of
1798
70/MP/2022
NHPC LTD
Application under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2020-21 in respect of  Nimoo Bazgo Power Station.
Disposed of
1799
69/TL/2022
POWERGRID Southern Interconnector Transmission System Limited (PSITSL)
Application 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) Regulations, 2009 for grant of separate Transmission License for implementation of scope of work as detailed in the Petition through ?Regulated Tariff Mechanism? (RTM)   mode to POWERGRID Southern Interconnector Transmission System Limited.
Disposed of
1800
68/MP/2022
GRID Controller of India Limited (WRLDC)
Petition under Sections 28. (1), 28. (3), 29 of the Electricity Act 2003 read with Regulation 2.3 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2010 (as amended) in the matter of dealing with over drawal from the grid by regional entities leading to insecure operation of the grid and other associated matters.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1801
67/MP/2022
ACME Jaipur Solar Power Private Limited (AJSPPL)
Petition under Section 142 read with Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 for seeking urgent direction(s) and action against Respondent No.1 ? Madhya Pradesh Power Management Company Ltd. for being in non-compliance of the specific and express directions/orders of this Hon?ble Commission dated 20.08.2021 in Petition No. 373/MP/2020 and the provisions of the Electricity Act, 2003, and seeking issuance of directions against the Respondent No. 1 to comply with the unequivocal directions of  this Hon?ble Commission by virtue of the said Order
Disposed of
1802
66/MP/2022
NHPC LTD
Application under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2019-20 & 2020-21 in respect of  Parbati-III Power Station.
Disposed of
1803
65/MP/2022
Dalmia Cement (Bharat) Limited (DCBL)
PETITION UNDER SECTION 79 (1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 26 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (OPEN ACCESS IN INTER-STATE TRANSMISSION) REGULATIONS, 2008 SEEKING A DECLARATION THAT THE RESPONDENT NO.1 IS NOT ENTITLED TO LEVY AND COLLECT WHEELING CHARGES FROM THE PETITIONER AND OTHER APPROPRIATE RELIEFS.
Disposed of
1804
64/MP/2022
Punjab State Power Corporation limited (PSPCL)
PETITION UNDER SECTION 79(1)(b) OF THE ELECTRICITY ACT, 2003 SEEKING REDUCTION IN TARIFF UNDER THE POWER PURCHASE AGREEMENT DATED 29.12.2017 EXECUTED BETWEEN RESPONDENT NOS.1 AND 2 READ WITH POWER SALE AGREEMENT DATED 24.11.2017 EXECUTED BETWEEN THE PETITIONER AND RESPONDENT NO.2 FOR PURCHASE OF 50 MW OF WIND POWER.
Disposed of
1805
63/MP/2022
NHPC LTD
Application under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2020-21 in respect of  Rangit Power Station.
Disposed of
1806
62/MP/2022
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Petition under Section 142 of the Electricity Act, 2003 read with Regulations 111, 113 and 119 of the Conduct of Business Regulations, 1999 for execution of Order dated 19.03.2019 passed by this Hon?ble Commission and directions and initiation of appropriate action against the Respondent No.1 to 4 for non-compliance of the directions issued under Order dated 19.03.2019 in Petition No. 54/MP/2018.
Disposed of
1807
61/MP/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Section 79(1)(c) and 79(1)(d) read with Sections 62 and 64 of The Electricity Act, 2003, Regulations 54 and 55 of The Tariff Regulations, 2014 and Regulations 76 and 77 of The Tariff Regulations, 2019 in regard to the non-inclusion/ decapitalisation of assets which are not in use in the course of technical upgradations or modification of the Transmission Systems.
Disposed of
1808
60/MP/2022
NTPC Limited
Approval of input price of coal supplied from Pakri Barwadih mine for the period from 01.04.2019 to 31.03.2024
Disposed of
1809
57/MP/2022
HIMACHAL PRADESH POWER TRANSMISSION CORPORATION LTD. (HPPTCL)
Petition for inclusion of 220kV D/C Charor-Banala Transmission line under PoC mechanism for recovery of Transmission charges under CERC(Sharing of Inter-State Transmission Charges and Losses) Regulations,2020
Disposed of
1810
2/SM/2022
Suo Motu
An interim mechanism for meeting and accounting the manpower and other
expenses of Central Transmission Utility of India Limited (CTUIL) pursuant to
segregation of CTU function from Power Grid Function of India Limited vide Gazette
Notification dated 9.3.2021
Disposed of
1811
55/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CECERC (Terms and Conditions of Tariff) Regulations,2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for Assets under NRSS-XXXII in Northern Region.
Disposed of
1812
54/MP/2022
NHPC LTD
Application under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of the generating station during the FY 2019-20 & 2020-21 in respect of  Kishanganga Power Station.
Disposed of
1813
53/MP/2022
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of Additional Expenditure on installation of various Emission Control Systems at Chandrapura Thermal Power Station Unit-7 & 8 having an installed capacity of 500 MW (2x250 MW) in compliance of Ministry of Environment and Forest and Climate Change, Government of India Notification dated 07.12.2015.
Disposed of
1814
52/MP/2022
NHPC LTD
Miscellaneous petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of dispute between NHPC Ltd. & Power Grid Corporation of India Limited (PGCIL) regarding interpretation of Regulation-6(5) of CERC (Terms and Conditions of Tariff) Regulations, 2009.
Disposed of
1815
51/AT/2022
Sikar-II Aligarh Transmission Limited (SATL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the POWERGRID Aligarh Sikar Transmission Limited (Formerly Sikar-II Aligarh Transmission Limited).
Disposed of
1816
50/TL/2022
Sikar-II Aligarh Transmission Limited (SATL)
Application 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) Regulations, 2009 with respect to Transmission License to POWERGRID Aligarh Sikar Transmission Limited (Formerly Sikar-II Aligarh Transmission Limited).
Disposed of
1817
49/AT/2022
Sikar New Transmission Limited (SNTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the POWERGRID Sikar Transmission Limited (formerly Sikar New Transmission Limited)
Disposed of
1818
48/TL/2022
Sikar New Transmission Limited (SNTL)
Application 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) Regulations, 2009 with respect to Transmission License to POWERGRID Sikar Transmission Limited (formerly Sikar New Transmission Limited).
Disposed of
1819
47/MP/2022
Meghalaya Power Distribution Corporation Limited (MePDCL)
Petition under Section 79 (1) (f) of the Electricity Act,
2003 read with Article 7 of the Power Purchase
Agreement (�PPA�) dated 13.07.2007
Disposed of
1820
46/MP/2022
Indian Energy Exchange Ltd. (IEX)
Petition for approval of the revised Bye-Laws, Rules & Business Rules of Indian Energy Exchange in compliance with the provisions of Central Electricity Regulatory Commission (Power Market) Regulations, 2021.
Disposed of
1821
45/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Assets under Project � "POWERGRID works associated with North Eastern Region Strengthening Scheme-VI�.
Disposed of
1822
44/MP/2022
Tata Power Delhi Distribution Limited (TPDDL)
Petition under Sections 60, 61, 79(1)(f), 86(1)(e) and 29(5) of the Electricity Act, 2003 read with Regulation 17 of CERC (Terms and Conditions of Tariff), Regulations, 2019 seeking adjudication of dispute with NTPC Ltd. in terms of the Order dated 17.01.2022 passed in WP (C) 10026 of 2020.
Disposed of
1823
2/RP/2022 in 468/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
PETITION UNDER SECTION 94(1)(f) READ WITH REGULATION 103 (1) OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS 1999 AND IRDER 47 RULE 1 OF THE CIDE OF CIVIL PROCEDURE, 1908 FOR THE REVIEW OF THE ORDER DATED 19.08.2021 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 468/TT/2020
Disposed of
1824
43/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for (i) Truing up of transmission tariff for 2014-19 tariff block and (ii) Determination of transmission tariff for 2019-24 tariff block for Hot Line Speech Communication (Computer Dialing) System for Grid Operation consisting of PABX & Associated items as installed and commissioned in NERLDC & 07 nos. SLDCs (Assam, Meghalaya, Tripura, Nagaland, Mizoram, Ar. Pradesh, Manipur) of North Eastern Region under project- Establishment of Fiber Optic Communication under Wide band Communication Expansion plan in North Eastern Region.
Disposed of
1825
42/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for assets under �Green Energy Corridors-Inter State Transmission Scheme (ISTS) Part-C� in Western Region.
Disposed of
1826
41/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset I- 420 kV, 1 X 80MVAR, 3-Ph Bus Reactor in existing GIS bays at 400/220 kV Misa GIS Substation (Extn.), Asset II- 2 nos. 132 kV line bays at Biswanath Chariali Substation (for termination of Biswanath Chariyali � Itanagar (Arunachal Pradesh) 132 kV D/C (Zebra Conductor) line- line under TBCB) and Asset III-  2 nos. 400 kV (GIS) bays at Silchar and 2 nos. 400 kV (GIS) bays along with 2X 80 MVAR Switchable Line Reactors at Misa for 400 kV D/C (Quad) Silchar-Misa Tr. line (Line under TBCB scope) under Project � "POWERGRID works associated with North Eastern Region Strengthening Scheme-II, Part-B (NERSS-II-B)"
Disposed of
1827
40/MP/2022
NTPC Limited
PETITION UNDER 79 (1) (a) AND (f)OF THE ELECTRICITY ACT, 2003
Disposed of
1828
39/MP/2022
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking issuance of appropriate order(s) / direction(s) / declaration from the Hon?ble Commission that purchase of power from 600 MW (4x150 MW) Kameng Hydro Electric Project of the petitioner which becomes eligible for Non-Solar REC under the Hydro Power Obligation from 2021-22 to 2029-30 as per the order dated 29th January 2021 of MoP, GOI.
Disposed of
1829
37/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for

(i) Determination & Truing up of Transmission tariff for 2014-19 tariff block and
(ii) Determination of Transmission tariff for 2019-24 tariff block


In respect of Asset I: LILO of one circuit of 400 KV D/C Vapi- Navi Mumbai line transmission line along with 400/220 KV GIS KALA Substation (NEW) in UT DNH 315 MVA 400/220 KV  ICT-I & ICT-II and 80 MVAR, 420 KV Bus Reactor alongwith 4 Nos. of 220kV downstream bays and Asset 2: LILO of 2nd Ckt of 400KV D/C Vapi-Navi Mumbai TL alongwith associated bays at Kala substation  under Establishment of 400/220kV GIS Substation at Kala in UT of D&NH in Western Region.
Disposed of
1830
36/MP/2022
ACME Solar Holdings Ltd. (ASHL)
Petition under Section 79 of the Electricity Act, 2003 and the Power Purchase Agreement dated 07.12.2018 executed between ACME Deoghar Solar Power Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 07.12.2018 executed between ACME Dhaulpur Powertech Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Tripartite Transmission Agreement dated 28.10.2018 executed between Power Grid Corporation of India Limited, ACME Solar Holdings Ltd and Fatehgarh-Bhadla Transmission Ltd., the Transmission Service Agreement dated 28.01.2019 executed between ACME Solar Holdings Ltd. and Power Grid Corporation of India Ltd. and the Long-Term Access Agreement dated 03.06.2019 executed between Power Grid Corporation of India Ltd. and ACME Solar Holdings Ltd. seeking extension of Scheduled Commissioning Date of the Projects and seeking directions to PGCIL to extend start date of LTA/commencement of LTA for ACME Deoghar Solar Power Pvt. Ltd., ACME Dhaulpur Powertech Pvt. Ltd. and align the same with the SCOD of the Projects
Disposed of
1831
35/MP/2022
ACME Solar Holdings Ltd. (ASHL)
Petition under Section 79 of the Electricity Act, 2003 and the Power Purchase Agreement dated 06.12.2018 executed between ACME Phalodi Solar Energy Pvt. and Solar Energy Corporation of India Ltd., the Power Purchase Agreement dated 06.12.2018 executed between ACME ACME Raisar Solar Energy Pvt. Ltd. and Solar Energy Corporation of India Ltd., the Tripartite Transmission Agreement dated 25.09.2018 executed between Power Grid Corporation of India Limited, ACME Solar Holdings Ltd and Fatehgarh-Bhadla Transmission Ltd., the Transmission Service Agreement dated 28.01.2019 executed between ACME Solar Holdings Ltd. and Power Grid Corporation of India Ltd. and the Long-Term Access Agreement dated 16.05.2019 executed between Power Grid Corporation of India Ltd. and ACME Solar Holdings Ltd. seeking extension of Scheduled Commissioning Date of the Projects and seeking directions to PGCIL to extend start date of LTA/commencement of LTA for ACME Phalodi Solar Energy Pvt. Ltd. and ACME Raisar Solar Energy Pvt. Ltd. and align the same with the SCOD of the Projects.
Disposed of
1832
34/MP/2022
NTPC Limited
Petition under Regulation 8 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009
Seeking Hon�ble Commission�s permission to allow the drawl of start up power for U#1 (800 MW) of Telangana STPS Ph-I (2x800 MW) from the grid beyond the period of fifteen months (after 15.02.2022)
Disposed of
1833
33/TL/2022
Nangalbibra-Bongaigaon Transmission Limited (NBTL)
Application under Sections 14, 15 and 79 (1) (e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of transmission license to Nangalbibra - Bongaigaon Transmission Limited.
Disposed of
1834
32/MP/2022
DB Power Limited (DBPL)
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for recovery of amounts payable by the Respondent to the Petitioner against the Monthly Bills and the Late Payment Surcharge thereon under the Power Purchase Agreement dated 19.08.2013 entered into between the Petitioner and the Respondent
Disposed of
1835
31/AT/2022
Kallam Transmission Limited (KTL)
Petition under Section 63 of Electricity Act, 2003 for adoption of transmission charges with respect to inter-state transmission system to be established and operated by Kallam Transmission Limited.
Disposed of
1836
30/TL/2022
Kallam Transmission Limited (KTL)
Application under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the provisions of Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of inter state transmission license to Kallam Transmission Limited
Disposed of
1837
29/MP/2022
DB Power Limited (DBPL)
Petition under Section 79 of the Electricity Act, 2003 for execution of Order dated 19.12.2017 passed in Petition No. 229/MP/2016 and Order dated 06.01.2020 passed in Petition No. 208/MP/2018; and initiation of proceedings/ appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the Order dated 19.12.2017 passed in Petition No. 229/MP/2016 and Order dated 06.01.2020 passed in Petition No. 208/MP/2018
Disposed of
1838
28/MP/2022
GRID Controller of India Limited (POSOCO)
Petition under Regulation 13 ?Power to issue directions? of Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014, read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 in the matter of dealing with persistent default in payment of Deviation charges applicable under the CERC (Deviation Settlement Mechanism and related matters) Regulations 2014 and Regulation 40 ?Removal of Difficulty? of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019  by regional entities and other associated issues.
Disposed of
1839
27/MP/2022
SEIL Energy India Limited SEIL
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Power Purchase Agreement dated 01.04.2013 (as amended) executed between Sembcorp Energy India Limited and distribution companies of Andhra Pradesh for recovery of amounts wrongly deducted towards rebate and for payment of Late Payment Surcharge on delayed payments towards reimbursement of transmission charges and rebate wrongly deducted.
Disposed of
1840
26/MP/2022
Jain Farm Fresh Food Limited (JFFFL)
PETITION UNDER SECTION 79(1)(F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 14 AND 15 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS FOR RECOGNITION AND ISSUANCE OF RENEWABLE ENERGY CERTIFICATE FOR RENEWABLE ENERGY GENERATION) REGULATION, 2010
Disposed of
1841
25/MP/2022
TRANSMISSION CORPORATION OF ANDHRA PRADESH LIMITED (APTRANSCO)
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 111 AND 113 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS 1999, SEEKING ISSUANCE OF APPROPRIATE DIRECTIONS TO THE RESPONDENT TO INCLUDE THE YEARLY TRANSMISSION CHARGES AS DETERMINED BY LD. APERC VIDE ORDER DATED 07.07.2021 IN THE PoC TRANSMISSION CHARGES FOR THE BILLING PERIOD OF FY 2015-16, 2016-17 AND 2020-2021, AS PER THE CERC (SHARING OF INTER-STATE TRANSMISSION CHARGES AND LOSSES) REGULATIONS, 2010.
Disposed of
1842
24/AT/2022
Nangalbibra-Bongaigaon Transmission Limited (NBTL)
Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system to be implemented by Nangalbibra - Bongaigaon Transmission Limited
Disposed of
1843
1/RP/2022 in MP/156/2014
Adani Power (Mundra) Limited (APMuL)
Review Petition under Regulation 103 of Conduct of Business Regulations, 1999 seeking review of Order dated 24.10.2021 passed by this Hon?ble Commission in Petition No. 156/MP/2014 on remand from the Hon?ble Appellate Tribunal?s Judgment dated 07.06.2021.
Disposed of
1844
23/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff block and 
(ii) Determination of Transmission tariff for 2019-24 tariff block 
For Transmission Asset �2 nos of 240 MVAR, 765kV Switchable Line Reactors (6x80MVAR, 765kV, 1-Ph Shunt Reactor), along with Reactor Bays & 2 Nos 765kV Line Bays excluding PLCC, Telecom equipment and Line Terminal equipment such as LA, CVT & Wave Trap" at 765/400kV Kurnool S/s� under �Substation works associated with additional inter-regional AC link for import of power into Southern Region i.e., Warora- Warangal and Chilakaluripeta- Hyderabad - Kurnool 765kV Link''.
Disposed of
1845
22/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I:765/400 kV , 333 MVA single phase auto transformer at Bhiwani Substation under �Spare Transformers in Northern Region�.
Disposed of
1846
21/TT/2022
Parbati Koldam Transmission Company Limited (PKTCL)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations, 1999, CERC (Term and conditions of Tariff), Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for: 
i. Approval of Truing up of Transmission Tariff for 2014-19 Tariff Block and
ii. Determination of Transmission Tariff for 2019-24 Tariff Block
for transmission line elements covered under the Transmission Project of Parbati Koldam Transmission Company Limited.
Disposed of
1847
1/SM/2022
Suo Motu
Ease of  doing business-Regulatory Compliance portal of Department of promotion of industry and Internal Trade , Government of India -Removal of difficulty and relaxation of Provisions of Regulation
Disposed of
1848
20/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

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 ; 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 and Asset-3: 02 Nos. 220kV Line bays at 765/400/220kV Fatehpur S/s under � Line bays associated with various Regional Strengthening Schemes in Northern Region�.
Disposed of
1849
19/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission assets under �Transmission system associated with Kalpakkam PFBR (500 MW) project� in Southern Region.
Disposed of
1850
18/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  

(i) Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset-1: Central Sector Portion for 660.145 KM of Fibre Optic Communication System; Asset-2: UPPTCL Portion for 252.913 KM of Fibre Optic Communication System , Asset-3: Establishment of Fiber Optic Communication System in  Region Kishenpur-New Wanpoh Link (137.52 kms) (Central Sector Portion); Asset-4: Establishment of Fiber Optic Communication System in  Region Bairasul-Pong Link (96.77 kms) (Central Sector Portion)  under ?Establishment of  Fibre Optic Communication System  in  Region under fibre optic expansion project (Additional Requirement )?.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1851
17/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I: 2 Nos. 400kV GIS line bays at Koteshwar S/s under Extension of 400/220kV Koteshwar pooling station  and Asset-II: 1 Nos. 220kV line bay at 400/220kV Roorkee S/s under Line bays associated with Northern region System Strengthening Scheme-XXXVI
Disposed of
1852
16/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff block and 
(ii) Determination of Transmission tariff for 2019-24 tariff block 
For �400 kV Dharmapuri (Salem New) � Somanahalli 400kV D/C Quad Line along with Bay Extensions at Dharmapuri (Salem New) and Somanahalli Substations� under Transmission System associated with �System Strengthening in Southern Region � XIV�.
Disposed of
1853
15/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For 2x1500 MVA 765/400 kV ICTs along with associated bays at Srikakulam Pooling station under �Common System associated with East Coast Energy private limited and NCC power projects limited LTOA generation projects in Srikakulam Area -part-C� in Southern Region and Eastern region.
Disposed of
1854
14/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff block and 
(ii) Determination of Transmission tariff for 2019-24 tariff block 

For Assets (04 nos) under ? Region Strengthening Scheme ? V (ERSS-V)? in  Region under   Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
Disposed of
1855
13/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset under �POWERGRID works associated with Eastern Region Strengthening Scheme XVIII� in Eastern Region
Disposed of
1856
12/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

for Combined Asset: (i) LILO of Korba-Raipur at Sipat, (ii) 765 kV Sipat-Seoni Ckt-I & 765/400 KV ICT-I at Seoni and LILO of 400 kV Bhilai-Satpura line along with bay equipment at Seoni (iii) 400/220 kV ICT-I along with two 220 kV line bays at Seoni (iv) Ckt-II of 400 kV Nagda-Dehgam Line, (v) Ckt-I of Nagda-Dehgam Line, (vi) 400 kV D/C Seoni-Khandwa T/L alongwith associated bays, 80 MVAR Bus Reactor, 765/400 kV ICT-II at Seoni S/S, LILO of Sardar-Sarovar-Nagda Line & 315MVA, 400/220kV ICT-I at Rajgarh, (vii) 765 kV Sipat-Seoni Ckt-II and (viii) 315 MVA, 400/220 kV ICT-II at Seoni S/S, ICT-I at Rajgarh and (ix) 315 MVA, 400/220kV ICT-II at Rajgarh under Sipat-I Transmission System in Western Region
Disposed of
1857
11/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I: 400kV line bays at Bhiwani S/s for termination of 400kV Babai-Bhiwani D/C Line under Provision of 400kV Line bays at Bhiwani (PG)
Disposed of
1858
10/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I: 400/220/33kV, 500MVA ICT-4 along with associated bays at Amritsar(PG) Substation under Additional 1X500 MVA, 400/220kV (4th) transformer at Amritsar(Balachak) substation under ISTS
Disposed of
1859
9/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Asset  under �Eastern Region Strengthening Scheme XV (ERSS � XV)'' in Eastern Region.
Disposed of
1860
8/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I: 2 Nos. 400kV Line bays of 400kV D/C Barmer(RRVPNL)- Bhinmal(PG) line at Bhinmal  S/s under �Line bays associated with various regional strengthening schemes in NR�
Disposed of
1861
7/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Asset  under �Baharampur (POWERGRID) - Bheramara (BANGLADESH) 02nd 400kV D/C transmission line (INDIAN PORTION)'' in Eastern Region.
Disposed of
1862
6/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission Asset 1: Replacement of 3x167 MVA, 400/220KV ICTs with 1X500 MVA ICT at Somanhalli substation, Asset 2: Replacement of 4x167 MVA, 400/220KV ICTs with 1X500 MVA ICT at Somanhalli substation, Asset 3: Replacement of 1x50MVAr Bus reactor with 1x125MVAr Bus reactor at 400/220kV Narendra Substation,  Asset 4: 01 Nos. 500MVA, 765/400kV Regional Spare ICTs at Thiruvalam substation and Asset 5:  01 Nos. 500MVA, 765/400kV Regional Spare ICTs at Raichur substation under System strengthening-XXIII?  in  Southern Region
Disposed of
1863
5/MP/2022
HIMACHAL PRADESH POWER TRANSMISSION CORPORATION LTD. (HPPTCL)
Petition before CERC for inclusion of 33/220kV Karian Substation alongwith 220kV Transmission line from Karian to Rajera under POC mechanism
Disposed of
1864
4/MP/2022
NHPC LTD
Application under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2019-20 & 2020-21 in respect of  Chamera-III Power Station
Disposed of
1865
3/TD/2022
REFEX INDUSTRIES LIMITED (RIL)
Application form for grant of Category I license for Inter-State Trading
Disposed of
1866
2/TT/2022
TRANSMISSION CORPORATION OF ANDHRA PRADESH LIMITED (APTRANSCO)
Petition for Determination of tariff for (1) 400KV Uravakonda - Veltoor I & II feeders for FY 2016-17 to FY 2018-19  in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.
Disposed of
1867
1/TT/2022
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
11 Nos of assets (OPGW links along with associated communication equipment) under ?Establishment of Communication system under Expansion/ Up gradation of SCADA/ EMS System at SLDCs of Eastern Region (BSPTCL).
Disposed of
1868
286/AT/2021
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff for the 8800 MW Solar Power Plants connected to the Inter-State Transmission System (ISTS) linked with setting up of Solar Manufacturing Plant, selected through Competitive Bidding process as per the Guidelines dated 03.08.2017 of the Central Government as amended from time to time and interpreted and modified by the Central Government vide subsequent communications
Disposed of
1869
285/MP/2021
Power Exchange India Limited (PXIL)
Petition under Regulation 12 (5) Of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking approval for changes in the Rules, Bye Laws, Business Rules, Energy Saving Certificates (ESCERT) Business Rules and Renewable Energy Certificate (REC) Business Rules of the Power Exchange to bring them in alignment with the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 and Petition under Regulations 54, 55 And 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking additional time period in order to achieve the compliances set out under various regulations of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021.
Disposed of
1870
284/TD/2021
AEI New Energy Trading Private Limited
Application for grant of inter state trading license
Disposed of
1871
283/AT/2021
Koppal-Narendra Transmission Limited (KNTL)
Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to the Transmission System "Evacuation of power from RE sources in Koppal Wind Energy Zone (Karnataka) (2500MW)" being established by Koppal-Narendra Transmission Limited
Disposed of
1872
281/MP/2021
MB Power (Madhya Pradesh) Limited (MBPMPL)
Petition under Sections 61 read with 79 of the Electricity Act 2003 and Regulation 6.3.B of CERC (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016 and this Hon�ble Commission�s Order No. L-1/219/2017-CERC dated 05.05.2017 seeking directions to Uttar Pradesh Power Corporation Limited for making payment for Technical Minimum Compensation on account of Part Load Operation of MB Power�s 1200 MW (2x600 MW) Anuppur Thermal Power Project.
Disposed of
1873
28/RP/2021 in 347/MP/2020
THDC India Limited (THDCIL)
Review of the Order dated 23.10.2021 passed by Hon'ble CERC in petition no. 347/MP/2020 with regard to recovery of impact in wage revision of employee, impact of GST, Minimum wages and Security expenses (CISF) in Tehri HPP (1000MW) during the period 01.01.2016 to 31.03.2019
Disposed of
1874
280/TL/2021
Koppal-Narendra Transmission Limited (KNTL)
Application 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) Regulations, 2009 with respect to Transmission License to Koppal-Narendra Transmission Limited
Disposed of
1875
279/TD/2021
Kundan International Pvt. Ltd. (KIPL)
Application for Grant of Trading License
Disposed of
1876
278/AT/2021
REWA ULTRA MEGA SOLAR LIMITED (RUMSL)
Petition under section 63 of the Electricity Act, 2003 for adoption of tariff for the 550 MW grid connected solar PV power projects selected through competitive bidding process as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects (Resolution number 23/27/2017-R&R.) issued by the Ministry of Power, Government of India on 03.08.2017 as amended from time to time.
Disposed of
1877
277/AT/2021
REWA ULTRA MEGA SOLAR LIMITED (RUMSL)
Petition under section 63 of the Electricity Act, 2003 for adoption of tariff for the 450 MW grid connected solar PV power projects selected through competitive bidding process as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects (Resolution number 23/27/2017-R&R.) issued by the Ministry of Power, Government of India on 03.08.2017 as amended from time to time.
Disposed of
1878
276/AT/2021
REWA ULTRA MEGA SOLAR LIMITED (RUMSL)
Petition under section 63 of the Electricity Act, 2003 for adoption of tariff for the 500 MW grid connected solar PV power projects selected through competitive bidding process as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects (Resolution number 23/27/2017-R&R.) issued by the Ministry of Power, Government of India on 03.08.2017 as amended from time to time.
Disposed of
1879
275/MP/2021
SB ENERGY FOUR PRIVATE LIMITED (SBEFPL)
Petition under Section 79 of the Electricity Act 2003 read with Article 12 of the Power Purchase Agreements dated 27.04.2018 seeking in-principal approval for Change in Law event i.e., Finance Department (Tax Division), Government of Rajasthan Notifications dated 19.11.2019 and 30.03.2020 in terms of which Land Tax is to be imposed upon the Project land of 2 x 100 MW (200 MW) Solar PV Power Plants established by SB Energy Four Private Limited in the State of Rajasthan having land admeasuring 20,23,430 Sq. meter each with effect from 19.11.2019.
Disposed of
1880
274/MP/2021
SB Energy Three Private Limited (SBTPL)
Petition under Section 79 of the Electricity Act 2003 read with Article 12 of the Power Purchase Agreements dated 06.10.2017 seeking in-principal approval for Change in Law event i.e., Finance Department (Tax Division), Government of Rajasthan Notifications dated 19.11.2019 and 30.03.2020 in terms of which Land Tax is to be imposed upon the Project land of 2 x 50 MW (100 MW) Solar PV Power Plants established by SB Energy Three Private Limited in the State of Rajasthan.
Disposed of
1881
273/MP/2021
NTPC Limited
Petition under section 79 (1) (a) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 21.12.2018 executed between NTPC Ltd. and Uttar Pradesh Power Corporation Limited, seeking compensation due to increase in costs on account of change in rate of Goods & Services Tax amounting to a Change in Law event with respect to the Solar PV Power Project having Project capacity of 140 MW at Bilhaur, Uttar Pradesh.
Disposed of
1882
272/MP/2021
MB Power (Madhya Pradesh) Limited (MBPMPL)
Petition under Section 79 of the Electricity Act 2003 read with Clause 9 and 10 of Billing, Collection & Disbursement Procedure dated 01.01.2021 seeking directions to quash and set aside the Bilateral Bills issued by Central Transmission Utility of India Limited on behalf of Power Grid Corporation of India Limited towards Bilateral Transmission Charges for the Connectivity Transmission Line (i.e., 400 kV Anuppur-Jabalpur Transmission Line) for the Billing Months January 2021 to December 2021.
Disposed of
1883
271/MP/2021
Central Transmission Utility (CTU)
PETITION UNDER SECTION 79(1)(c) AND (f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING DIRECTIONS FOR IMPLEMENTATION AND ESTABLISHMENT OF NEW POOLING STATION AT FATEHGARH-II CONNECTED THROUGH LILO OF FATEHGARH POOLING STATION-BHADLA 765 kV D/C LINE.
Disposed of
1884
270/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I: 400kV S/C Tehri (Generation) �Tehri (Koteshwar) (Quad) line along with associated bays at both ends under �Transmission system associated with Tehri Pump Storage Plant (PSP)�.
Disposed of
1885
27/RP/2021 in 30/GT/2020
SJVN Limited
Petition under Section 94 (2) Of The Electricity Act, 2003 read with Regulation 103 of The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 2009 and Section 114 read with order 47 rule 1 of the Code of Civil Procedure, 1908 for Review of the order dated 16.09.2021 (Petition No. 30/GT/2020) passed by the Hon�ble Commission in the matter of determination of tariff of Nathpa Jhakri Hydro Power Station (1500 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
1886
26/RP/2021 in 560/MP/2020
Jindal Power Limited (JPL)
REVIEW PETITION UNDER SECTION 94 (1) (f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 103 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999.
Disposed of
1887
269/MP/2021
Southern Power Distribution Company of Andhra Pradesh Ltd (APSPDCL)
PETITION UNDER SECTION 79(1) (b), (c) and (k) OF THE ELECTRICITY ACT, 2003 SEEKING APPROVAL OF THE TERMS OF THE TRIPARTITE POWER SALE AGREEMENT DATED 01.12.2021 BETWEEN SECI, APDISCOMS AND GoAP, FOR PURCHASE OF 7000MW SOLAR POWER WITH AN ANNUAL CEILING QUANTUM OF 17000 MU FOR 25 YEARS
Disposed of
1888
268/MP/2021
Powerica Limited
Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the long-term Power Purchase Agreement dated 17.10.2019 entered into between M/s Powerica Limited and Solar Energy Corporation of India Limited for approval of Change in Law events and consequential compensation
Disposed of
1889
267/MP/2021
PTC India Financial Services Limited (PFS)
Petition seeking approval of this Hon'ble Commission under Section 17(3) and 17(4) of the Electricity Act, 2003; read with Article 15.3 of the Transmission Service Agreement dated 13.01.2016, Article 17.3 of the Supplementary TSA dated 03.07.2017 and Regulation 12 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009.
Disposed of
1890
266/TD/2021
NATIONAL ENERGY TRADING AND SERVICES LIMITED (NETS)
Application for down gradation of the Trading Licence under Regulations 9(4) and 15(3)(a) of Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020
Disposed of
1891
265/MP/2021
ALIPURDUAR TRANSMISSION LIMITED (ATL)
Alipurduar Transmission Limited versus South Bihar Distribution Company Limited & Ors.
Disposed of
1892
264/GT/2021
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff of Muzaffarpur Thermal Power Station Stage-I (2x110 MW) for the period from 01.04.2014 to 31.03.2019 after the truing up exercise
Disposed of
1893
263/GT/2021
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of MTPS Stage-I (2x110 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
1894
262/TD/2021
Ideal Energy Solutions Private Limited (IdealEnergy)
Application for Grant of License for Inter State Trading_Ideal Energy Solutions Private Limited
Disposed of
1895
261/MP/2021
Jhabua Power Limited (JhabuaPower)
Petition Under Section 79(1)(B) for approval of the Supplementary Agreements (Amendments) of PPAs on account of Rationalization of Coal.
Disposed of
1896
260/AT/2021
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR THE 1200 MW WIND POWER PROJECTS (TRANCHE-X) CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES DATED 08.12.2017 OF THE MINISTRY OF POWER, GOVERNMENT OF INDIA
Disposed of
1897
259/MP/2021
SBSR POWER CLEANTECH ELEVEN PRIVATE LIMITED (SBSRELEVEN)
Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, seeking deferment of operationalization of Long-Term Access (LTA) granted by the Central Transmission Utility (CTU) to the Petitioner.
Disposed of
1898
258/AT/2021
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR THE 400 MW RENEWABLE ENERGY PROJECTS CONNECTED TO INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES DATED
03.08.2017 (SOLAR), 08.12.2017 (WIND), 11.10.2019(Draft)/14.10.2020 (notified) [WIND-SOLAR HYBRID] OF THE GOVERNMENT OF INDIA
Disposed of
1899
257/TL/2021
POWERGRID KALA AMB TRANSMISSION LTD. (PKATL)
Application 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) Regulations, 2009 with respect to grant of Transmission License for implementation of 125 MVAR,420 kV Bus Reactor at Kala Amb on the RTM route to NRSS XXXI (A) Transmission Limited ( now known as POWERGRID Kala Amb Transmission Limited)
Disposed of
1900
256/MP/2021
Adani Solar Energy Four Private Limited (ASEFPL)
Petition under Section 86 of the Electricity Act 2003 read with Article 12 of the Power Purchase Agreement dated 30.11.2018 seeking in-principal approval for Change in Law event i.e., Finance Department (Tax Division), Government of Rajasthan Notifications dated 19.11.2019 and 30.03.2020 in terms of which Land Tax is to be imposed upon Adani Solar Energy Four Private Limited (ASEFPL) 50 MW Solar Power Plant?s land measuring 10,11,715 Sq. meter with effect from 19.11.2019.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1901
255/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Assets (04 nos) under �Eastern Region Strengthening Scheme V (ERSS-V)� in Eastern Region
Disposed of
1902
254/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for

(i) Determination & Truing up of Transmission tariff for 2014-19 tariff block and
(ii) Determination of Transmission tariff for 2019-24 tariff block

In respect of Asset I: 02 Nos. of 220 kV equipped line bays at 400 kV Subhasgram S/S under Transmission System for ? Region Strengthening Scheme ? VIII? in  Region
Disposed of
1903
253/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from Actual DOCO to 31-03-2024 for 02 nos. 63 MVAr Bus Reactor along with associated bays and equipments at Yelahanka GIS under System Strengthening -XXIII in Southern Region
Disposed of
1904
252/MP/2021
Haryana Vidyut Prasaran Nigam Limited (HVPNL)
A petition under Section 79(1)(f) and 79 (1) (c) read with Section 158 of the Electricity Act, 2003 and Regulation 111 of the CERC (Conduct of Business) Regulation, 1999.
Disposed of
1905
251/TD/2021
AESPL Private Limited (formerly Atria Energy Services Private Limited)
Petition under Section 15 of the Electricity Act, 2003 read with Regulation 15 (3), Regulation 3 and 6 of Central Electricity Regulatory Commission (Procedure, Terms And Conditions for Grant of Trading License And other Related Matters) Regulations 2020 seeking Downgradation of Trading License of M/S Atria Energy Services Private Limited from Category IV to Category V Trading License
Disposed of
1906
250/MP/2021
GMR Kamalanga Energy Limited (GKEL)
Petition under Section 79 of the Electricity Act, 2003 for execution/implementation of the Order dated 22.03.2021 passed in Petition No. 405/MP/2019; and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Dakshin Haryana Bijli Vitran Nigam Limited, Uttar Haryana Bijli Vitran Nigam Limited, Haryana Power Generation Corporation Limited, and PTC India Limited in relation thereto.
Disposed of
1907
249/AT/2021
PTC India Limited
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR THE PROCUREMENT OF AGGREGATEDPOWER OF 2500 MW UNDER PILOT SCHEME -II FOR THREE YEARS (COVEREDUNDER MEDIUM TERM)AS NOTIFIED BY GOVERNMENT OF INDIA
Disposed of
1908
248/MP/2021
GRID Controller of India Limited (POSOCO)
Petition filed for approval of manpower plan and associated HR expenses of POSOCO for the control period 2019-24 in compliance of the directions of the Central Electricity Regulatory Commission in Petition No. 375/MP/2019, 374/MP/2019, 376/MP/2019, 378/MP/2019, 400/MP/2019 and 399/MP/2019.
Disposed of
1909
247/MP/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition Under Sections 17(3)of the Electricity Act, 2003 read with the Regulation 62 of the Central Electricity Regulatory Commission (Terms and Conditions for determination of tariff), 2019  seeking approval for providing on Lease/License basis the Land and/or space in Building of Petitioner to its Wholly Owned Subsidiary Company (WOS) for undertaking Data Center activities.
Disposed of
1910
25/RP/2021 in 135/MP/2021
WARORA-KURNOOL TRANSMISSION LIMITED (WKTL)
Review Petition seeking review of Order dated 31.08.2021 passed in Petition No.  135/MP/2021 under Regulation 103 of Conduct of Business Regulation, 1999.
Disposed of
1911
246/GT/2021
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Solapur Super Thermal Power Station (2x660 MW)for the period from 01.04.2019 to 31.03.2024
Disposed of
1912
243/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission Tariff from anticipated DOCO to 31.03.2024 for Asset-1) Pugalur HVDC station ?Edayarpalayam (TANTRANSCO) 400KV (Quad) D/c transmission line along with associated bays at Pugalur HVDC Station &   Edayarpalayam (TANTRANSCO)- Udumalpet 400KV (Quad) D/c transmission line along with associated bays at Udumalpet S/S (Pugalur HVDC? Edayarpalayam line and Edayarpalayam ? Udumalpet line are bypassed at Edayarpalayam S/s to make Pugalur HVDC ? Udumalpet line as an interim arrangement) and 
Asset-2) Pugalur (HVDC Station) ? Thiruvallam 400kV (Quad) D/C Transmission line along with associated bays and equipments at both ends and 2 nos. 80 MVAR line Reactors at Pugalur (HVDC Station) & 2 nos. 63 MVAR line reactors at Thiruvallam (existing 63 MVAR Bus reactor at Thiruvallam shall be utilized as line reactor in one circuit and second circuit shall have new 63 MVAR Line Reactor) 
Under ?HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu) ? North Trichur (Kerala) ? Scheme #2 AC System strengthening at Pugalur end? in Southern Regional grid.
Disposed of
1913
242/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from anticipated DOCO to 31.03.2024 for  Asset-1: �800kV 1500 MW (Pole-IV) HVDC terminals each at Raigarh (HVDC Station) & Pugalur (HVDC Station) under �HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu) � North Trichur (Kerala) � Scheme #1: Raigarh - Pugalur 6000MW HVDC System� in Southern Regional grid.
Disposed of
1914
241/MP/2021
Nuclear Power Corporation of India Ltd. (NPCIL)
Seeking Commission?s permission to continue inter-change of infirm power including drawl of start-up power under Deviation Settlement Mechanism (DSM) beyond 09/01/2022 till declaration of Commercial Operation Date of KAPP-3 or 09/07/2022, whichever is earlier.
Disposed of
1915
240/MP/2021
Powerica Limited
Petition For Grant Of Stage II Connectivity To The Petitioner Under 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 (�Connectivity Regulations�) And Petition For Seeking Appropriate Directions By This Hon�ble Commission On Respondent No. 1 To Grant Physical Connectivity For The Petitioner�s Project With Present Transformer Capacity Of 55 Mva For Achieving Early Commissioning Of Approx. 27 Mw Out Of The Total Project Capacity Of 50.6 Mw
Disposed of
1916
238/MP/2021
NTPC Limited
Petition under Section 79(1)(f) read with Section 142 of the Electricity Act, 2003 in terms of the Orders dated 09.10.2018, 12.04.2019 and 18.04.2019 passed by this Hon�ble Commission in Petition No. 188/MP/2017 and Batch, Petition No. 206/MP/2018 and Batch and Petition No. 164/MP/2018 and Batch respectively seeking consequential recovery of the amount of Rs. 22.71 Crores from Karnataka-DISCOMS, paid by the Petitioner as an Intermediary Procurer to Solar Power Developers towards the claim of �Change in Law� allowed by this Hon�ble Commission.
Disposed of
1917
237/MP/2021
Khargone Transmission Limited (KTL)
Petition under Sections 63 and 79 of the Electricity Act, 2003 read with the statutory framework governing Inter-state Transmission Systems, and Articles 11 and 12 of the Transmission Service Agreement dated 14.03.2016 executed between Khargone Transmission Limited and its Long-Term Transmission Customers for inter alia claiming compensation due to Change in Law and seeking extension in the scheduled commercial operation date of the relevant elements of the Project on account of Force Majeure.
Disposed of
1918
235/MP/2021
Betam Wind Energy Private Limited
Petition under Section 79(1)(f) read with section 79 (1)(a) and (b) of the Electricity Act, 2003 read with the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind Power Projects, 2017 as amended from time to time seeking declaration of discharge from any obligation and liability to the Respondent under the Request for Selection No. SECI/C&P/WPD/1200MW/T7/RfS/022019 dated 22.02.2019, Letter of Award dated 19.06.2019 or otherwise.
Disposed of
1919
234/MP/2021
Roquette India Pvt. Ltd.
Seeking condonation of delay in sending hard copy of energy injection report data for the months of April and May, 2020 and consequently delay in complying with the procedure for issuance of Renewable Energy Certificates and to further direct the Respondent to issue the Certificates due to the Petitioner.
Disposed of
1920
233/MP/2021
ADANI WIND ENERGY KUTCHH FIVE LIMITED (AWEK5L)
Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003, seeking release of the Connectivity Bank Guarantee No. 007BG07192980002, amounting INR 5,00,00,000/- (Rupees Five Crores Only) issued on 25-10-2019 by the Petitioner to the Respondent No. 1
Disposed of
1921
232/MP/2021
NTPC Limited
Petition under Section 79(1)(f) read with Section 142 of the Electricity Act, 2003 in terms of the Orders passed by this Hon�ble Commission vide Order dated 09.10.2018 passed in Petition No. 232/MP/2017, Petition No. 233/MP/2017 & Petition No. 13/MP/2018, Order dated 12.04.2019 passed in Petition No. 209/MP/2018, Order dated 27.03.2020 passed in Petition No. 395/MP/2018 and Order dated 05.02.2019 passed in Petition No. 187/MP/2018 , seeking recovery of the amount to the tune of Rs. 52 Crores approx. from Distribution Companies of Telangana, paid by the Petitioner as an Intermediary Procurer to the various Solar Power Developers towards the Claim on account of the �Change in Law� allowed by this Hon�ble Commission.
Disposed of
1922
231/MP/2021
ADANI WIND ENERGY KUTCHH THREE LIMITED (AWEK3L)
Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003, seeking release of the Connectivity Bank Guarantee No. 007BG07192980001, amounting INR 5,00,00,000/- (Rupees Five Crores Only) issued on 18.12.2020 by the Petitioner to PGCIL/ CTUIL
Disposed of
1923
230/TD/2021
INSTANT VENTURES PRIVATE LIMITED (IVPL)
Application under section 15(1) of the Electricity Act, 2003 read with regulations 6(1) CERC (Procedure, Terms and Conditions for grant of Category V License for Inter-State trading of Electricity in all the States and Union Territories of India for grant of Trading License and other related matters) Regulations, 2020 amended time to time
Disposed of
1924
229/MP/2021
Power Exchange India Limited (PXIL)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of Month(s) Ahead Contracts at Power Exchange India Limited.
Disposed of
1925
228/MP/2021
MAHINDRA RENEWABLES PRIVATE LIMITED (MRPL)
Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement(s) dated 28.12.2018 seeking issuance of appropriate order(s) / direction(s) / declaration from this Hon�ble Commission that the imposition of safeguard duty on the import of solar cells, whether or not assembled in modules or panels, vide Notification No. 2/2020-Customs (SG) dated 29.07.2020 issued by the Department of Revenue, Ministry of Finance (Government of India) is an event of Change in Law and for seeking approval of the quantum and mechanism of compensation (along with interest) as submitted along with the present Petition in line with the methodology provided by this Hon�ble Commission vide its order dated 20.08.2021 in Petition No. 536/MP/2020.
Disposed of
1926
227/MP/2021
Azure Power Maple Private Limited (APMPL)
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT 2003 FOR APPROVAL OF CHANGE IN LAW AND SEEKING AN APPROPRIATE MECHANISM FOR GRANT OF AN APPROPRIATE ADJUSTMENT/ COMPENSATION TO OFFSET FINANCIAL/ COMMERCIAL IMPACT OF CHANGE IN LAW EVENT ON ACCOUNT OF RESCISSION OF NOTIFICATION NO. 1/2011 - CUSTOMS DATED 06.01.2011 VIDE NOTIFICATION NO. 7/2021 - CUSTOMS DATED 01.02.2021, WHICH HAS RESULTED IN INCREASE IN RATE OF BASIC CUSTOMS DUTY ON SOLAR INVERTERS IMPORTED INTO INDIA, IN TERMS OF ARTICLE 12 OF THE POWER PURCHASE AGREEMENT DATED 27.11.2019 EXECUTED BETWEEN AZURE POWER MAPLE PRIVATE LIMITED AND SOLAR ENERGY CORPORATION OF INDIA LIMITED.
Disposed of
1927
226/MP/2021
Azure Power Forty One Private Limited (APFOPL)
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT 2003 FOR APPROVAL OF CHANGE IN LAW AND SEEKING AN APPROPRIATE MECHANISM FOR GRANT OF AN APPROPRIATE ADJUSTMENT/ COMPENSATION TO OFFSET FINANCIAL/ COMMERCIAL IMPACT OF CHANGE IN LAW EVENT ON ACCOUNT OF RESCISSION OF NOTIFICATION NO. 1/2011 - CUSTOMS DATED 06.01.2011 VIDE NOTIFICATION NO. 7/2021 - CUSTOMS DATED 01.02.2021, WHICH HAS RESULTED IN INCREASE IN RATE OF BASIC CUSTOMS DUTY ON SOLAR INVERTERS IMPORTED INTO INDIA, IN TERMS OF ARTICLE 12 OF THE POWER PURCHASE AGREEMENT DATED 17.09.2019 EXECUTED BETWEEN AZURE POWER FORTY ONE PRIVATE LIMITED AND SOLAR ENERGY CORPORATION OF INDIA LIMITED.
Disposed of
1928
225/MP/2021
Adani Green Energy (MP) Limited (AGEMPL)
Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003, seeking release of the Connectivity Bank Guarantee No. 007GM07182250002, amounting INR 5,00,00,000/- (Rupees Five Crores Only) issued on 13.08.2018 by the Petitioner to the Respondent No. 1/ CTUIL
Disposed of
1929
224/MP/2021
Adani Green Energy (MP) Limited (AGEMPL)
Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003, seeking release of the Connectivity Bank Guarantee No. 007GM07182250003, amounting INR 5,00,00,000/- (Rupees Five Crores Only) issued on 13.08.2018 by the Petitioner to the Respondent No. 1/ CTUIL
Disposed of
1930
223/GT/2021
NHPC LTD
Petition for truing up of tariff for the period 11.03.2016 (COD of 1st unit) to 31.03.2019 and tariff petition for the period 2019-21 in respect of Teesta Low Dam-IV Power Station.
Disposed of
1931
222/MP/2021
Indian Energy Exchange Ltd. (IEX)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of Cross Border Contracts at Indian Energy Exchange Ltd.
Disposed of
1932
221/MP/2021
Maithon Power Limited (MPL)
Present Petition has been filed under Section 79 of the Electricity Act, 2003 read with Part 7 of the CERC (Indian Electricity Grid Code) Regulations, 2010 (�IEGC�), seeking clarification on the methodology of sharing of compensation amongst the beneficiaries as per Regulation 6.3B of the IEGC and the Compensation Mechanism approved by the Hon�ble Commission in its Order dated 05.05.2017
Disposed of
1933
220/MP/2021
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
Petition under Section 79(1)(a) of the Electricity Act, 2003read with Regulation 3 (25), 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 praying for declaration of Deemed Availability for the period from 24.07.2020 to 02.10.2020 in respect of MTPS Stage-II (2X195 MW).
Disposed of
1934
219/MP/2021
Indian Energy Exchange Ltd. (IEX)
Petition under Section 66 of the Electricity Act 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of additional Term Ahead Contracts and Green Term Ahead Contracts beyond T+11 days at Indian Energy Exchange Ltd.
Disposed of
1935
218/MP/2021
Indian Energy Exchange Ltd. (IEX)
Application in compliance of Regulation 19 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of amendments in Business Rules of the Indian Energy Exchange (IEX).
Disposed of
1936
24/RP/2021 in 373/MP/2020
M.P. Power Management Co. Ltd. (MPPMCL)
Review Petition  filed under Regulation 103(1) of the CERC (Conduct Of Business) (Amendment) Regulations, 2013 against the order dated 20.08.2021 passed by this Hon?ble Commission in Petition No. 373/MP/2020
Disposed of
1937
217/MP/2021
M/s Cosmos Hydro Power Private Limited (CHANJU-II)
Petition under Section 79 (1) (b) & (f) Of the Electricity Act, 2003 read with Article 8 of the PPA dated 07.09.2016
Disposed of
1938
216/MP/2021
DB Power Limited (DBPL)
Petition under Section 79(1)(f) of the Electricity Act, 2003 for seeking recovery of amount deducted by Maharashtra State Electricity Distribution Company Limited (MSEDCL) and Tata Power Trading Company Limited (TPDCL) and, with respect to a tender, being Tender Event No. MSEDCL/Short/18-19/ET/58 dated 05.07.2018.
Disposed of
1939
214/MP/2021
ReNew Solar Urja Private Limited (RSUPL6)
A petition under section 79 of the Electricity Act 2003 before the Central Electricity Regulatory Commission for (i) approval of ?Change in Law? and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law event on account of rescission of Notification No. 1/2011 ? Customs dated 06.01.2011 vide Notification No. 7/2021 ? Customs dated 01.02.2021, which has resulted in increase in rate of basic customs duty on import of solar inverters, increase in quantum of social welfare surcharge and IGST in terms of Article 12 of the Power Purchase Agreement dated 10.08.2020 between M/s ReNew Solar Urja Private Limited and Solar Energy Corporation of India Limited
Disposed of
1940
213/MP/2021
ECOREN ENERGY INDIA PVT. LTD.
Petition under Section 79 (1) (c) & (f) of the Electricity Act, 2003, read with the Central Electricity Regulatory Commission (Grant of Connectivity, Medium-Term Open Access and Long-Term Access in Inter-State Transmission and Related Matters) Regulations, 2009 and Revised Detailed Procedure for Grant of Connectivity to Projects Based on Renewable Energy Sources to Inter-State Transmission Systems dated 20.02.2021 seeking directions in respect of the Connectivity Bank Guarantee submitted by  Petitioner for setting up a 175 MW power plant in Bellary District, Karnataka as part of the 1200 MW ISTS-connected wind projects of the Solar Energy Corporation of India
Disposed of
1941
212/GT/2021
NHPC LTD
Application under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 66 and 77 of CERC (Terms and Conditions of Tariff) Regulations, 2019 for approval of Tariff in deviation from norms specified in CERC (Terms and Conditions of Tariff) Regulations, 2019 in respect of Teesta Low Dam -IV Power Station.
Disposed of
1942
211/AT/2021
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR THE 2000 MW SOLAR POWER PROJECTS (TRANCHE-IX) CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES DATED 03.08.2017 OF MINISTRY OF POWER, GOVERNMENT OF INDIA
Disposed of
1943
210/AT/2021
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for procurement of power from the 190 MW Grid-Connected Solar PV Power Project at Nokh Solar Park (Under Open Category) in Rajasthan as per the Standard Bidding Guidelines of Ministry of Power, GOI dated 03.08.2017 and its amendments thereof.
Disposed of
1944
209/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for (i) Truing up of Transmission tariff for 2014-19 tariff block and (ii) Determination of Transmission tariff for 2019-24 tariff block For Asset-1) 2 nos 400 kV line bays and 2 nos. 50 MVAR Switchable line reactors each at Cuddapah GIS and Madhugiri ends for terminating Cuddapah Madhugiri 400 kV (quad) D/c line and Asset 2) 2 nos 765 kV line bays and 1 no. 240 MVAR Switchable line reactor on each circuit of Vemagiri II- Chilakaluripeta 765 KV D/c line at Vemagiri II Pooling Station (2 nos. 240 MVAR Switchable line reactors) under ''Substation Works Associated with Strengthening of Transmission System beyond Vemagiri'' in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.
Disposed of
1945
23/RP/2021 in 132/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
PETITION UNDER SECTION 94(1)(f) OF THE ELECTRCITY ACT, 2003 READ WITH REGULATION 17 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 02/06/2021 PASSED IN PETITION NO. 132/TT/2020
Disposed of
1946
208/TD/2021
SHELL ENERGY MARKETING AND TRADING INDIA PRIVATE LIMITED (SEMTIPL)
Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an inter-state trading license.
Disposed of
1947
207/MP/2021
Eden Renewable Cite Private Limited
Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement(s) dated 25.06.2019 seeking issuance of appropriate order(s) / direction(s) / declaration from this Hon�ble Commission that the imposition of safeguard duty on the import of solar cells, whether or not assembled in modules or panels, vide Notification No. 2/2020-Customs (SG) dated 29.07.2020 issued by the Department of Revenue, Ministry of Finance (Government of India) is an event of Change in Law and for seeking approval to the quantum and mechanism of compensation (along with interest) as submitted along with the present Petition in line with the methodology as settled by this Hon�ble Commission vide its order dated 20.08.2021 in Petition No. 536/MP/2020.
Disposed of
1948
206/MP/2021
NTPC Limited
Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with Article 12.1.1 of the PPA dated 25.10.2019.
Disposed of
1949
205/MP/2021
NTPC Limited
Recovery of Additional Expenditure incurred due to Ash Transportation Charges consequent to MOEF&CC Notification dated 03.11.2009 & notification dated 25.01.2016 on a recurring basis
Disposed of
1950
204/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  

(i) Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset-1: Central Sector Portion for 89.148 KM & Telecom Sharing of 903.892 KM of  Establishment of  Fiber Optic Communication System; Asset-2: DTL Portion for 264.294 KM of Establishment of Fiber Optic Communication System ; Asset-3: UPPTCL Portion of 96.335 KM of Establishment of Fiber Optic Communication System , Asset-4: PSTCL portion of 215.548 KM of Establishment of Fiber Optic Communication System; Asset-5: HPSEB portion of 360.571 KM of Establishment of Fiber Optic Communication System under ?Establishment of  Fiber Optic Communication System  in Northern Region?.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
1951
203/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for 400kV Banaskantha (Radhanesda) Pooling Station � Banaskantha (PG) D/c line alongwith 2 nos. 400 kV line bays at Bansakanta (PG) under Transmission System for Ultra Mega Solar Power Park (700MW) at Banaskantha (Radhanesda), Gujarat.
Disposed of
1952
202/MP/2021
MB Power (Madhya Pradesh) Limited (MBPMPL)
Petition for execution/ implementation of the Order dated 03.06.2019 passed under Section 79 of the Electricity Act, 2003 by this Hon�ble Commission in Petition No. 156/MP/2018; and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Uttar Pradesh Power Corporation Limited and Uttar Pradesh Discoms in relation thereto.
Disposed of
1953
201/MP/2021
Leo Fasteners (LFA)
Application filed for relaxation of time limit and for issuance of Renewable Energy Certificate and application for relaxation & condonation of delay
Disposed of
1954
200/MP/2021
GRACE INFRASTRUCTURE PRIVATE LIMITED (GIPL)
application filed for relaxation of time limit and for issuance of Renewable Energy Certificate and application for relaxation & condonation of delay
Disposed of
1955
199/MP/2021
Jindal Power Limited (JPL)
Petition under Section 79(1)(f) of the Electricity Act, 2003 and Article 8 of the Power Purchase Agreements dated 29.06.2012 and 23.08.2013 entered into between the Petitioner and the Respondent, for recovery of Late Payment Surcharge on the Monthly Bills of the Petitioner
Disposed of
1956
11/SM/2021
Suo Motu
Extension of Pilot on Security Constrained Economic Dispatch (SCED)
Disposed of
1957
198/TD/2021
ReNew Energy Markets Private Limited (REMPL)
Application for grant of trading licence Category IV
Disposed of
1958
197/TT/2021
Jindal Power Limited (JPL)
Approval under Sections 61, 62 and 86 (1) (a) of the Electricity Act, 2003, the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 (hereinafter referred to as ?CERC Tariff Regulations 2014?), the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 (hereinafter referred to as ?CERC Tariff Regulations 2019?) and the Central Electricity Regulatory Commission (Procedure for making of application for determination of tariff, publication of the application and other related matters) Regulations, 2004 and its amendments for approval of Annual Fixed Cost and determination of tariff for the Licensed Transmission Business for the FY 2019-20, FY 2020-21, FY 2021-22, FY 2022-23 and FY 2023-24 and truing up for the FY 2014-15, FY 2015-16, FY 2016-17, FY 2017-18 and FY 2018-19.
Disposed of
1959
196/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I: 400kV D/C Mohindergarh-Bhiwani TL along with communication equipment at both ends and OPGW in place of one earth wire under ?Northern region System Strengthening Scheme(NRSSS)-XXXV?.
Disposed of
1960
195/MP/2021
Power Exchange India Limited (PXIL)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of the Hydro Two Day Ahead Contracts, Hydro Green Term Ahead Contracts, Weekly Uniform Price Contracts and, Uniform Price Auction to Contracts in Term Ahead Market, Green Term Ahead Market as well as in Hydro Green Term Ahead Market at Power Exchange India Limited.
Disposed of
1961
193/MP/2021
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 inter alia seeking a direction to the Respondents to refund the amounts wrongfully deducted by the Respondents from the Bills raised by the Petitioner and a direction to the Respondents to execute Supplementary Power Purchase Agreements  under Round (iii) of the Shakti Scheme before 30.09.2021
Disposed of
1962
192/MP/2021
SBSR POWER CLEANTECH ELEVEN PRIVATE LIMITED (SBSRELEVEN)
Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Article 4.5(a) of the Power Purchase Agreement (PPA) dated 20.08.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), read with the back-to-back Power Sale Agreements (PSAs) dated 17.06.2019 and 26.06.2019 executed between SECI and BSES Yamuna Power Limited (BYPL) and Tata Power Delhi Distribution Limited (TPDDL), respectively, seeking extension of Scheduled Commercial Operation Date (SCOD). 

AND IN THE MATTER OF:

Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, based on the extension of SCOD sought in the present petition, seeking consequent deferment of operationalization of Long-Term Access (LTA) granted by the Central Transmission Utility (CTU) to the Petitioner.
Disposed of
1963
191/MP/2021
KOHIMA-MARIANI TRANSMISSION LIMITED (KMTL)
Kohima Mariani Transmission Limited & Anr. vs Deapartment of Power, Government of Arunachal Pradesh & Ors. 
PETITION FOR SEEKING APPROVAL UNDER SECTION 17 (3) AND (4) OF THE ELECTRICITY ACT, 2003 FOR CREATION/EXTENTION OF ECURITY INTEREST BY WAY OF CHARGE, HYPOTHECATION OR ASSIGNMENT OVER ALL THE MOY ABLE AND IMMOVABLE ASSETS OF KOHIMA MARIANI TRANSMISSION LIMITED AND FOR APPROVAL OF DOCUMENTS CREATING SECURITY AND OF OTHER DOCUMENTS IN RELATION TO THE FINANCING OF WORKING CAPITAL REQUIREMENTS OF THE TRANSMISSION PROJECT BUILD, OWNED, OPERATED AND MAINTAINED BY KOHIMA MARIANI TRANSMISSION LIMITED
Disposed of
1964
190/MP/2021
NABINAGAR POWER GENERATING COMPANY PRIVATE LIMITED (NPGCPL)
Seeking permission to allow interchange of power for testing including full load testing and trial run operation of Unit-III of Nabinagar TPS Stage-l (3X660 MW), beyond the period of six months from the date of its first synchronization.
Disposed of
1965
189/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-1: URTDSM Systems (PDCs & its associated parts) supplied and installed at NERLDC and SLDCs of Assam, Meghalaya and Tripura and PMUs along with 51 PMUs & its associated items (in 14 stations) and Asset-2: URTDSM System(Control Center Equipment, PMU�s and associated equipment�s) integrated and commissioned at WRLDC, Mumbai & SLDCs of Madhya Pradesh and Gujarat under �Phase-I- Unified Real Time Dynamic State Measurement (URTDSM)�
Disposed of
1966
187/MP/2021
Maharashtra State Electricity Distribution Company Limited (MSEDCL)
PETITION UNDER SECTION 94 (1) (g) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 76 AND 77 OF THE CERC (TERMS AND CONDITIONS OF TARFF) REGULATIONS 2019; REGULATION 111, 112 AND 113 OF CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999
Disposed of
1967
186/MP/2021
Dakshin Gujarat Vij Company Limited (DGVCL)
PETITION UNDER SECTION 79 (1) (c) READ WITH SECTIONS 142 AND 146 OF THE ELECTRICITY ACT, 2003 REGARDING NON COMPLIANCE OF THE ORDER DATED 08.06.2013 IN PETITION NO. 245/MP/2012 PASSED BY THE HON'BLE COMMISSION AND FOR CONSEQUENTIAL DIRECTIONS
Disposed of
1968
185/MP/2021
R.K.M Powergen Private Limited (RKMPPL)
PETITION UNDER SECTIONS 79 (1)(b), 79 (1)(f) AND 79 (1)(k) OF THE ELECTRICITY ACT, 2003
Disposed of
1969
184/MP/2021
UDUPI KASARGODE TRANSMISSION LIMITED (UKTL)
Petition under Sections 17(3) & 17(4) of Electricity Act, 2003 seeking approval for creation of security interest over the Petitioner�s Assets in favour of Respondent No. 14 (acting for the benefit of the Lender) in respect of the Petitioner�s Transmission Project.
Disposed of
1970
183/MP/2021
TRANSMISSION CORPORATION OF ANDHRA PRADESH LIMITED (APTRANSCO)
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 111 AND 113 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS 1999, SEEKING DIRECTIONS TO SOUTHERN REGIONAL POWER COMMITTEE TO PROVIDE NECESSARY INFORMATION REGARDING INTRA-STATE TRANSMISSION LINES FALLING UNDER REGULATION 2(1)(ee) CERC (SHARING OF INTER-STATE TRANSMISSION CHARGES AND LOSSES) REGULATIONS, 2020.
Disposed of
1971
182/MP/2021
NTPC Limited
Seeking permission to allow interchange of power for testing including full load testing and trial run operation of Unit -1 of (660 MW) of  Barh Super Thermal Power  Station Stage-I (3x660 MW) till 24.03.2022
Disposed of
1972
180/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I: LILO of 400kV S/C  Lonikhand (MSETCL) - Kalwa(MSETCL) Line at Navi-Mumbai alongwith 400/220 KV Navi Mumbai ( GIS Substation)  at Navi Mumbai under ?Western Region System Strengthening Scheme V?
Disposed of
1973
179/AT/2021
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR THE 1110 MW WIND-SOLAR HYBRID POWER PROJECTS (TRANCHE-III) CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES DATED 14.10.2020 OF MNRE, GOVERNMENT OF INDIA
Disposed of
1974
178/AT/2021
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR THE 970 MW WIND POWER PROJECTS (TRANCHE-IX) [WITH OPTION OF BLENDING SOLAR POWER] CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES DATED 25.06.2020 OF MNRE, GOVERNMENT OF INDIA
Disposed of
1975
177/MP/2021
ALIPURDUAR TRANSMISSION LIMITED (ATL)
Petition by Alipurduar Transmission Limited under Sections 17 (3) and (4) of the Electricity Act 2003 readwith Clause 11.6 of the Security Trustee Agreement dated 28.12.2020 along with Article 15 of the Transmission Service Agreement dated 22.09.2015 for grant of approval in relation to change of the constitution of the consortium of existing lenders already approved by this Hon?ble Commission vide its order dated 10.04.2018 in Petition No. 86/MP/2018.
Disposed of
1976
176/MP/2021
Sprng Agnitra Private Limited (SprngAgnitra)
PETITION UNDER SECTION 79(1)(B) READ WITH SECTION 79(1)(F) OF THE ELECTRICITY ACT, 2003 ALONG WITH SECTION 79(1)(K) OF THE ELECTRICITY ACT, 203 FOR (I) DECLARATION OF THE EVENT OF INTRODUCTION AND IMPOSITION OF SAFEGUARD DUTY BY WAY OF NOTIFICATION NO. 01/ 2018 ? CUSTOMS SG DATED 30.07.2018 AND NOTIFICATION NO. 2/ 2020- CUSTOMS SG DATED 29.07.2020 ISSUED BY THE DEPARTMENT OF REVENUE, MINISTRY OF FINANCE AS ?CHANGE IN LAW? AND (II) GRANT OF CONSEQUENTIAL RELIEF TO COMPENSATE FOR THE INCREASE IN CAPITAL COST DUE TO THE CHANGE IN LAW, IN TERMS OF ARTICLE  12 OF THE POWER PURCHASE AGREEMENT DATED 05.07.2018 EXECUTED BETWEEN SPRNG AGNNITRA PRIVATE LIMITED AND NTPC LIMITED.
Disposed of
1977
175/MP/2021
Gati Infrastructure Pvt. Ltd.
Petition under Section 79 (1) (c), and 79 (1) (k) of the Electricity Act, 2003 read with Clause 6.4.3 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 seeking approval for scheduling of power for Chuzachen Hydro Electric Power Plant from Eastern Regional Load Dispatch Centre.
Disposed of
1978
174/AT/2021
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for Adoption of usage charges for 1,692 MW Solar Photovoltaic (PV) Power Station (Tranche ?I & II) connected to the Inter- State Transmission System and selected through competitive bidding process under Central Power Sector Undertaking (?CPSU?) Scheme Phase -II dated 05.03.2019 as per the Standard Bidding Guidelines of MoP dated 03.08.2017
Disposed of
1979
173/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from anticipated DOCO to 31.03.2024 for  Asset-1: �800kV 1500 MW (Pole-II) HVDC terminals each at Raigarh (HVDC Station) & Pugalur (HVDC Station) and Asset-2: �800kV 1500 MW (Pole-III) HVDC terminals each at Raigarh (HVDC Station) & Pugalur (HVDC Station) under �HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu) � North Trichur (Kerala) � Scheme #1: Raigarh - Pugalur 6000MW HVDC System� in Southern Regional grid.
Disposed of
1980
172/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from anticipated DOCO to 31.03.2024 for Transmission Assets under �HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu) � North Trichur (Kerala) � Scheme #3: Pugalur-Trichur 2000MW VSC based HVDC System�.
Disposed of
1981
171/MP/2021
Renew Sun Waves Private Limited (RSWPL)
A petition under section 79 of the Electricity Act 2003 before the Central Electricity Regulatory Commission for (i) approval of ?Change in Law? and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of imposition of safeguard duty on solar cells/modules and rescission of Notification No. 1/2011 - Customs dated 06.01.2011 vide Notification No. 7/2021 - Customs dated 01.02.2021, which has resulted in increase in rate of basic customs duty on import of solar inverters, in terms of Article 12 of the Power Purchase Agreements dated 13.08.2019 between M/s ReNew Sun Waves Private Limited. and Solar Energy Corporation of India Limited
Disposed of
1982
170/MP/2021
KSK Mahanadi Power Company Limited (kskmahanadi)
Petition under Section 79(1)(b) for approval of the amendment of tariff and PPA on account of allocation of coal linkage under the SHAKTI Scheme of the Government of India.
Disposed of
1983
169/MP/2021
Indian Energy Exchange Ltd. (IEX)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of the Hydropower Contracts in Green Term-Ahead Market (GTAM) at Indian Energy Exchange Ltd. to facilitate Hydropower Purchase Obligation (HPO) compliance of obligated entities.
Disposed of
1984
168/MP/2021
ReNew Solar Energy (Jharkhand three) Pvt Ltd (RSEJTPL)
A petition under section 79 of the Electricity Act 2003 before the Central Electricity Regulatory Commission for (i) approval of ?Change in Law? and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of imposition of safeguard duty on solar cells/modules and rescission of Notification No. 1/2011 - Customs dated 06.01.2011 vide Notification No. 7/2021 - Customs dated 01.02.2021, which has resulted in increase in rate of basic customs duty on import of solar inverters, in terms of Article 12 of the Power Purchase Agreement dated 18.11.2019 between M/s ReNew Solar Energy (Jharkhand Three) Private Limited and Solar Energy Corporation of India Limited
Disposed of
1985
167/MP/2021
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
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
Disposed of
1986
166/MP/2021
NTPC Limited
Petition under Section 79 (1) (a) and (f) of the Electricity Act, 2003 read with Regulation 7 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (?IEGC?) for payment of Compensation of De-gradation to the Petitioner
Disposed of
1987
165/TD/2021
SJVN Limited
Application under sub-section (1) of Section 15 of the Electricity Act, 2003 for grant of Category I license for inter State trading in electricity in PAN India before the Hon'ble Central Electricity Regulatory Commission, New Delhi
Disposed of
1988
164/MP/2021
KOHIMA-MARIANI TRANSMISSION LIMITED (KMTL)
Petition under Section 79 of the Electricity Act, 2003 read with statutory framework for tariff based competitive bidding for transmission services, the relevant provisions of the Transmission Service Agreement dated 20.09.2016 and the applicable laws forinter alia seeking extension of Scheduled Commercial Operation Date of the Transmission Project from 31.07.2020 till 31.12.2020, without any adverse consequences, in accordance with the relevant provisions of the Transmission Service Agreement dated 20.09.2016 and particularly the Ministry of Power�s Circular dated 27.07.2020 which mandated grant of 5 months� time extension for under construction ISTS projects affected on account of COVID-19 pandemic.
Disposed of
1989
163/RC/2021
Shiga Energy Private Limited (SEPL)
PETITION UNDER SECTIONS 79 (1)(c) AND (h) OF THE ELECTRICITY ACT, 2003 READ WITH THE INDIAN ENERGY GRID CODE
Disposed of
1990
162/MP/2021
Mumbai Urja Marg Limited (MUML)
Petition for approval for creation of security interest under Sections 17(3) & 17(4) of Electricity Act, 2003 over Petitioner No. 1?s Assets in favour of Petitioner No. 2 (including its assignees, transferees, novates) for the purpose of Petitioner No. 1?s Transmission Project.
Disposed of
1991
22/RP/2021 in 29/GT/2020
SJVN Limited
Review of the order dated 4.6.2021 passed by the Hon?ble Commission in the matter of truing up of generation tariff of Rampur Hydro Power Station (412 MW) for the period from actual COD of first Unit (i.e. 13.5.2014) to 31.3.2019.
Disposed of
1992
21/RP/2021 in 104/TT/2020
Power Transmission Corporation of Uttarakhand Limited (PTCUL)
Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of Order dated 31.03.2021 passed by this Hon?ble Commission in Petition No. 104/TT/2020
Disposed of
1993
161/TT/2021
RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED (RVPN)
Determination of Tariff for the year 2019-20 in respect of RVPN owned transmission lines/system connecting with other States and Intervening transmission lines incidental to inter-State transmission of electricity for Inclusion in the POC transmission charges in accordance with the CERC (Terms and Condition of Tariff) Regulation 2019 and CERC (Sharing of Transmission Charges and Losses) Regulation, 2010 and its subsequent amendments.
Disposed of
1994
160/MP/2021
M/s Hindustan Power Exchange Ltd (HPX)
Petition under Regulation 21 of Central Electricity
Regulatory Commission (Power Market) Regulation
2010, as amended or substituted, for grant of
registration to establish and operate a power exchange
and permit the petitioner to commence the operation of
the power exchange alongwith supporting affidavit
Disposed of
1995
159/TT/2021
Haryana Vidyut Prasaran Nigam Limited (HVPNL)
Petition under Section 79 (1) (c) & (d) of the Electricity Act, 2003 read with the provisions of the CERC (Terms and Conditions of Tariff) Regulations, 2019 for seeking determination of tariff for the inter-state transmission lines of the Petitioner for FY 2019-20 to 2023-24
Disposed of
1996
158/MP/2021
Lakadia Vadodara Transmission Projects Limited (LVTPL)
Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework and Article 11, Article 12 and Article 16.3 of the Transmission Service Agreement dated 23.04.2019 executed between Lakadia-Vadodara Transmission Project Limited and its Long-Term Transmission Customers inter alia claiming compensation due to Change in Law events, extension to the scheduled commissioning date of the transmission project on account of the Force Majeure events adversely impacting its implementation and declaratory relief with respect to the Petitioner?s scope of work.
Disposed of
1997
20/RP/2021 in 614/MP/2020
GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)
Petition under Section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103 (1) of the CERC (Conduct of Business) Regulations, 1999 for Review of Order dated 28.06.2021 of the Central Electricity Regulatory Commission in I.A. No. 64/IA/2020 in Petition no. 614/MP/2020filed by Adani Power (Mundra) Limited.
Disposed of
1998
10/SM/2021
Suo Motu
Non Compliance of Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 to Essar Electric Power Development Corporation Limited.
Disposed of
1999
157/MP/2021
Nuclear Power Corporation of India Ltd. (NPCIL)
Petition filed by the Nuclear Power Corporation of India, Petitioner under Section 79 (1) (f), (c) and (k) and other applicable provisions of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 along with Regulation 12 read with Regulation 32 and Regulation 33A 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, against the arbitrary acts and omissions of Power Grid Corporation of India Limited, Respondent inter-alia towards cancellation of the Agreement for Long Term Access dated 31.07.2020 and the encashment of Application Bank Guarantee No. 0479119BG0000167 dated 30.05.2019 of Rs. 2.8 Crores furnished by Petitioner to the Respondent.
Disposed of
2000
156/MP/2021
Ayana Ananthapuramu Solar Private Limited
Petition under Section 79(1)(a) and (b) of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 17.07.2018 between the Petitioner and NTPC Limited seeking relief on account of Change in Law event, viz., the imposition of Safeguard Duty by Notification No. 01/2018 Customs (SG) dated 30.07.2018 issued by the Department of Revenue, Ministry of Finance, Government of India
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2001
155/MP/2021
NHPC LTD
Petition under 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 injection of infirm power beyond 31.08.2021 in case of Parbati Hydroelectric Project � Stage II (800MW).
Disposed of
2002
154/MP/2021
NTPC Limited
Petition under Section 79(1)(a) of the Electricity Act, 2003 read with 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 praying for declaration of Deemed Availability for the period from 01.04.2020 to 30.04.2020 in respect of Ramagundam Super Thermal Power Station Stage-III (1X500 MW) with Affidavit.
Disposed of
2003
153/MP/2021
Punjab State Power Corporation limited (PSPCL)
PETITION UNDER SECTION 79 (1) (A) AND (F) AND OTHER APPLICABLE PROVISIONS OF THE ELECTRICITY ACT, 2003 FOR DECIDING THE NAPAF ISSUE AND CONSEQUENT ADJUDICATION OF DISPUTES BETWEEN THE PETITIONER AND THE RESPONDENT NO. 1 WITH RESPECT TO THE PARBATI ? III (HEP)
Disposed of
2004
152/TD/2021
Essar Electric Power Development Corporation Limited (EEPDCL)
PETITION UNDER REGULATION 15 OF THE CERC (PROCEDURE, TERMS AND CONDITIONS FOR GRANT OF TRADING LICENCE AND OTHER RELATED MATTERS) REGULATIONS, 2020
Disposed of
2005
151/MP/2021
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition U/S 79 of The Electricity Act for adjudicating the Dispute between JITPL and NR Delhi
Disposed of
2006
150/MP/2021
WARORA-KURNOOL TRANSMISSION LIMITED (WKTL)
Petition under Sections 79(1)(c) of the Electricity Act, 2003 for implementation of Ministry of Power?s Order No. 3/7/2017-Trans-Pt(6) dated 25.03.2021 read with Regulation 111 of CERC (Conduct of Business) Regulations, 2009 read with the application provisions of Transmission Service Agreement dated 26.01.2016.
Disposed of
2007
148/MP/2021
Central Transmission Utility (CTU)
PETITION UNDER SECTION 38(2) READ WITH SECTION 79(1)(C) AND SECTION 79(1)(K) OF THE ELECTRICITY ACT, 2003 AND REGULATIONS 3 AND 4 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (GRANT OF REGULATORY APPROVAL FOR EXECUTION OF INTER-STATE TRANSMISSION SCHEME TO CENTRAL TRANSMISSION UTILITY) REGULATIONS, 2010, REGULATION 111 AND 114 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 AND THE CENTRAL ELECTRICITY REGULATORY COMMISSION (SHARING OF TRANSMISSION CHARGES AND LOSSES FOR INTER- STATE TRANSMISSION SYSTEM) REGULATIONS, 2020 FOR GRANT OF REGULATORY APPROVAL FOR EXECUTION OF TRANSMISSION SYSTEM FOR EVACUATION OF POWER FROM PAKALDUL HYDRO ELERECTRIC POWER PROJECT IN CHENAB VALLEY IN THE STATE OF JAMMU & KASHMIR.
Disposed of
2008
147/MP/2021
Bharat Aluminium Company Limited (BALCO)
Petition under Section 79 (1) (b), 79 (1)(f) and 79 (1)(k) of the Electricity Act 2003, read with Regulation 6.3B of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016 seeking payment of the outstanding amount on account of illegal deductions made by TANGEDCO from the Monthly Bills raised by the Petitioner herein; AND for quashing the impugned letters dated 19.01.2021, 04.02.2021 and 03.03.2021
Disposed of
2009
146/MP/2021
Indian Energy Exchange Ltd. (IEX)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Green Day Ahead Contract in Day Ahead Market segment at Indian Energy Exchange Ltd.
Disposed of
2010
145/MP/2021
KSK Mahanadi Power Company Limited (kskmahanadi)
PETITION UNDER SECTION 79(1)(B), 79(1)(F) AND OTHER APPLICABLE PROVISIONS OF THE ELECTRICITY ACT, 2003 FOR ADJUDICATION OF DISPUTES WITH THE RESPONDENT WITH REGARD TO THE TARIFF PAYABLE UNDER THE POWER PURCHASE AGREEMENT DATED 27/11/2013
Disposed of
2011
144/MP/2021
M.P. Power Management Co. Ltd. (MPPMCL)
Miscellaneous Petition under Section 129 of the Electricity Act, 2003 for securing compliance of the judgment and order dated 05.09.2019 passed by the Hon'ble Supreme Court of India in Civil Appeal no. 13452 of 2015.
Disposed of
2012
143/MP/2021
Power Exchange India Limited (PXIL)
Petition under Sections 66 and Section 178 (2) (y) of the Electricity Act, 2003 read with the Regulation 6 and 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for introduction and approval of Integrated Day Ahead Market at Power Exchange India Limited
Disposed of
2013
9/SM/2021
Suo Motu
Non Compliance of Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 to Atria Energy Services Private Limited.
Disposed of
2014
8/SM/2021
Suo Motu
Non Compliance of Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 to National Energy  Trading Service Limited.
Disposed of
2015
142/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For 400kV D/C Mundra UMPP � Bhuj (Triple Snowbird) Ckt -2 Transmission Line alongwith extension of 400kV Mundra UMPP Switchyard and 400kV Bhuj Pooling Station under Transmission System Strengthening Associated with Mundra UMPP (Part-B) in Western Region
Disposed of
2016
141/AT/2021
Fategarh Bhadla Tranco Limited (FBTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Fatehgarh Bhadla Transco Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
2017
140/AT/2021
Sikar-II Aligarh Transmission Limited (SATL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Sikar-II Aligarh Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
2018
139/TL/2021
Sikar-II Aligarh Transmission Limited (SATL)
Application 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) Regulations, 2009 with respect to Transmission License to Sikar-II Aligarh Transmission Limited
Disposed of
2019
138/AT/2021
Sikar New Transmission Limited (SNTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Sikar New Transmission Limited
Disposed of
2020
137/TL/2021
Sikar New Transmission Limited (SNTL)
Application 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) Regulations, 2009 with respect to Transmission License to Sikar New Transmission Limited
Disposed of
2021
136/TL/2021
Fategarh Bhadla Tranco Limited (FBTL)
Application 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) Regulations, 2009 with respect to Transmission License to Fatehgarh Bhadla Transco Limited
Disposed of
2022
135/MP/2021
WARORA-KURNOOL TRANSMISSION LIMITED (WKTL)
Petition seeking approval under Section 17(3) and 17(4) of the Electricity Act, 2003 read with Article 15 of the Transmission Service Agreement dated 06.01.2016 for creation of security interest in the transmission project assets and other relevant documents of Warora Kurnool Transmission Limited in favor of new Security Trustee
Disposed of
2023
134/MP/2021
NER II Transmission Limited (nerii)
Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 27.12.2016 executed between NER-II Transmission Limited (?Petitioner?/ ?NER-II?) and its Long-Term Transmission Customers for inter alia claiming compensation due to Changes in Law and seeking an extension to the scheduled commissioning date of the relevant elements of the Project on account of Force Majeure events.
Disposed of
2024
133/MP/2021
ReNew Power Private Limited (RPPL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111 of the
Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and
the relevant provisions of the PPA, inter alia seeking extension/ deferment of Scheduled
Commissioning Date for 45.6 MW out of the total 250 MW wind power project on account
of Force Majeure events which delayed the Petitioner in performing its obligations under
the Power Purchase Agreement dated 02.01.2018 (�PPA�); declaration that the Petitioner�s
Termination Notice dated 20.06.2021 claiming discharge by way of termination of the PPA
with respect to the limited un-commissioned capacity of 19.9 MW out of the Project, in
accordance with Article 4.5.3 read with Article 13.5 of the PPA is valid and binding; and
consequential reliefs in relation thereto.
Disposed of
2025
132/MP/2021
Urjankur Shree Tatyasaheb Kore Warana Power Company Limited (USTKWPCL)
Petition seeking condonation of delay in complying with the procedure for issuance of Renewable Energy Certificates for the month of February, 2020 and to further direct the Respondent to issue the certificates due to the Petitioner.
Disposed of
2026
131/MP/2021
Refex Industries Limited
Petition under Section 79(1)(b) along with Section 79(1)(f) of Electricity Act, 2003 read with Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 (?CERC DSM Regulations?) for declaring that Article 10.2.1 of the PPAs dated 25.01.2012 and 15.10.2010 along with its amendments between Petitioner and Respondent stands superseded by Regulation 5(i)(v) and (vi) of the DSM Regulations and for consequent direction on the Respondent to proceed accordingly for payment of tariff under the PPAs.
Disposed of
2027
130/MP/2021
GRID Controller of India Limited (WRLDC)
Application under Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of Performance Linked Incentive for WRLDC for control period 2014-19.
Disposed of
2028
129/MP/2021
Madhya Bharat Power Corporation Limited (MBPCL)
Petition under Section 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003
Disposed of
2029
128/MP/2021
Indian Energy Exchange Ltd. (IEX)
Petition Under Section 79 (1)(c) and (d) of The Electricity Act, 2003 read With Regulations 11, 27 and 28 and other Regulations of the Central Electricity Regulatory Commission [Sharing of Inter State Transmission Charges and Losses] Regulations 2020 for Clarification and Directions in regard to the Computation and Levy of Transmission Charges for Collective Transaction.
Disposed of
2030
127/TD/2021
ReNew Solar Services Private Limited (RSSPL)
Surrender of Category IV Trading License
Disposed of
2031
126/AT/2021
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for inter-State Transmission System connected 1200 MW, ISTS Connected Solar PV Power Projects under open category and selected through competitive bidding process as per the Standard Bidding Guidelines issued by Ministry of Power dated 3.8.2017.
Disposed of
2032
125/MP/2021
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under Sections 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of Regulations 48 (1)(a), 48 (1)(b), 54 and 55 under Chapter-10 (Miscellaneous Provisions), of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations,2014 and Regulations 66 (1), 66 (2), 76 and 77 under Chapter-15 (Miscellaneous Provisions) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations , 2019 for approval of   Determination of Normative Plant Availability Factor (NAPAF) and Relaxation of Norms for Auxiliary Energy Consumption (AEC) in respect of 60 MW Tuirial Hydro Electric Plant.
Disposed of
2033
124/MP/2021
Reliance Industries Limited (RIL)
Petition under Section 79 of the Electricity Act, 2003, read with Section 38 and Regulations 33A and 33B of the CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) (Sixth Amendment) Regulations, 2017, thereby imploring this Hon?ble Commission to exercise its regulatory powers, as well as its Power to Relax and to Remove Difficulties, for the purpose of facilitating the Petitioner to obtain connectivity for its oil refinery located at Moti Khavadi, Jamnagar, Gujarat to the CTU network, at the nearest ISTS pooling station, which is located at Jam Khambhaliya, in order to source/ procure 500 MW of renewable power for its refinery.
Disposed of
2034
123/MP/2021
SJVN Limited
Petition under Regulation 12 & 13 of CERC (Terms and Conditions of Tariff) Regulations, 2004; Regulation 44 of CERC (Terms and Conditions of Tariff) Regulations, 2009 and Regulation  8 (3) & (7) and 29 (4) (b), 54 & 55 of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recovery of additional cost incurred consequent to Pay & Wages revision of SJVN/ RHPS Employees, Central Industrial Security Forces (CISF) as well as impact of Revision in Minimum Wages and Implementation of GST Act in respect of Rampur Hydro Power Station (RHPS).
Disposed of
2035
122/MP/2021
Tata Power Delhi Distribution Limited (TPDDL)
Petition under Section 79(1)(f) read alongwith Section 79 (1)(b) and 79(1)(c) of the Electricity Act, 2003 seeking adjudication of disputes between Tata Power Delhi Distribution Limited and Pragati Power Corporation Limited, (Pragati, Unit-III, 1371 MW Power Plant-Bawana) regarding forceful power scheduling and consequent violation of Merit Order Dispatch principle
Disposed of
2036
121/MP/2021
GRID Controller of India Limited (POSOCO)
Application under Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of Performance Linked Incentive for NLDC for control period 2014-19.
Disposed of
2037
120/MP/2021
GRID Controller of India Limited (ERLDC)
Truing up application under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of Performance Linked Incentive of ERLDC for control period 2014-19.
Disposed of
2038
119/MP/2021
Tata Power Delhi Distribution Limited (TPDDL)
Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 23.03.2011 seeking Appointment of Arbitrator for resolution of disputes between Tata Power Delhi Distribution Limited and THDC Limited to arbitration
Disposed of
2039
118/MP/2021
Sprng Wind Energy Prvate Limited (SWEPL)
Petition under Section 79(1)(f) read with section 79(1)(a), (b) and (k) of the Electricity Act, 2003 seeking inter alia a declaration that the Power Purchase Agreement dated 16.03.2020 stands validly terminated and/ or discharged, and seeking the release of the Performance Bank Guarantee issued to the Respondent
Disposed of
2040
117/MP/2021
MYTRAH VAYU (SABARMATI) PRIVATE LIMITED (MVSPL)
PETITION UNDER SECTION 79(1)(F) READ WITH SECTION 79(1)(K) OF THE ELECTRICITY ACT, 2003 ALONG WITH REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING RECOGNITION OF  FORCE MAJEURE EVENTS IMPACTING THE IMPLEMENTATION OF THE PROJECT BY THE PETITIONER AND SEEKING APPROPRIATE RELIEFS WITH REGARD TO EXTENSION OF SCHEDULED COMMISSIONING DATE AND STAY OF ANY COERCIVE MEASURES INCLUDING STAY OF ENCASHMENT OF PERFORMANCE BANK GUARANTEE.
Disposed of
2041
116/MP/2021
NABINAGAR POWER GENERATING COMPANY PRIVATE LIMITED (NPGCPL)
Seeking Hon?ble Commission?s permission to allow interchange of power for declaring COD of Unit-II of Nabinagar STPP Stage-l (3X660 MW), beyond 31.05.2021
Disposed of
2042
115/MP/2021
Nuclear Power Corporation of India Ltd. (NPCIL)
Praying for extension of DSM based commissioning power for 3rd unit of 2*700 MWe Kakrapar Atomic Power Project 3&4 (KAPP-3&4) post 1st synchronisation
Disposed of
2043
114/TD/2021
SHUBHEKSHA ADVISORS PVT LTD (SAPL)
APPLICATION FOR GRANT OF AN INTER-STATE TRADING LICENCE
Disposed of
2044
19/RP/2021 in 312/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition
Disposed of
2045
18/RP/2021 in 33/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition
Disposed of
2046
17/RP/2021 in 85/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review under Section 94(1)(f) read with Regulation 103 (1) of the CERC (Conduct of Business) Regulations 1999 of Order dated 08.02.2021 of the Central Electricity Regulatory Commission in Petition no. 85/TT/2020 for true up of transmission tariff for 2014-19 tariff period and transmission tariff for 2019-24 block for Transmission assets under �System Strengthening-XXIV in Southern Region.
Disposed of
2047
16/RP/2021 in 36/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review under Section 94(1)(f) read with Regulation 103 (1) of the CERC (Conduct of Business) Regulations 1999 of Order dated 08.02.2021 of the Central Electricity Regulatory Commission in Petition no. 36/TT/2020 for true up of transmission tariff for 2014-19 tariff period and transmission tariff for 2019-24 block for �Sub-Station extension works associated with transmission system required for evacuation of power from Kudgi TPS (3X800 MW in Phase-I) of NTPC Limited� in Southern Region�.
Disposed of
2048
15/RP/2021 in 84/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition
Disposed of
2049
113/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations?2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Assets (03 nos) under ?POWERGRID works associated with Transmission system strengthening in Indian System for transfer of power from new HEPs in Bhutan? in  Region
Disposed of
2050
112/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-1: 400 kV D/C Hiriyur ? Mysore transmission line along with associated bays and 2X80 MVAR switchable line reactors along with associated bays at 400/220 kV Mysore S/S, Asset-2: 1X500 MVA 400/220 kV  ICTs along with  associated bays at Tumkur (Pavagada)S/S, Asset-3: 1X125 MVA 400kV  Bus Reactor along with  associated bays at Tumkur (Pavagada) pooling S/S and Asset-4: 1X500 MVA 400/220 kV  ICT along with associated bays and equipments at Tumkur (Vasantnarsapur) S/S under Transmission system for Ultra Mega Solar Power Park at Tumkur (Pavgada), Karnataka - Phase II (Part A).
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2051
110/TD/2021
RENEURJA POWER LLP (RUPL)
Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020
Disposed of
2052
109/MP/2021
ReNew Wind Energy (TN2) Private Limited
Clarification Petition under Section 79 (1) (f) and Section 94 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Section 151 of Code of Civil Procedure seeking clarification of Order dated 05.02.2019 passed by this Hon?ble Commission in Petition No. 187/MP/2018 and 193/MP/ 2018
Disposed of
2053
108/MP/2021
Nuclear Power Corporation of India Ltd. (NPCIL)
Extension of DSM Based Commissioning Power for RAPP-7
Disposed of
2054
107/MP/2021
Avikiran Solar India Private Limited (avikiransolar)
Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 seeking directions against Power Grid Corporation of India Limited to comply with the Ministry of Power�s Order bearing Reference No. 23/12/2016-R&R dated 15.01.2021 and extend the commencement of the Petitioner�s Long Term Access under the LTA Agreement dated 15.10.2018 to coincide with the revised Scheduled Commissioning Date under the Petitioner�s Power Purchase Agreement dated 04.09.2018.
Disposed of
2055
106/TD/2021
Shyam Indus Power Solutions P. Ltd. (SIPS)
Application under Regulations 9(4) and 15(3)(a) of Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for the downgradation of licence from Category III to Category V in the Financial Year 2020-21.
Disposed of
2056
7/SM/2021
Suo Motu
Methodology for computing the Escalation Factors and other Parameters for the purpose of Bid Evaluation and Payment for procurement of power from renewable energy projects Complemented with firm power from any other source through competitive bidding.
Disposed of
2057
105/TD/2021
AESPL Private Limited (formerly Atria Energy Services Private Limited)
Downgrading of Trading License of M/s Atria Energy Services Private Limited from Category IV to Category V
Disposed of
2058
6/SM/2021
Suo Motu
A mechanism to determine Compensation on account of installation of Emission Control System by the generating companies in compliance with the Revised Emission Standards issued by Ministry of Environment, Forest & Climate Change (MoEFCC), Government of India, vide Environment (Protection) Amendment Rules, 2015 on 7th December, 2015 in respect of the Thermal Power Generating stations whose tariff is determined through competitive bidding under Section 63 of the Electricity Act, 2003.
Disposed of
2059
104/MP/2021
ACME Solar Holdings Ltd. (ASHL)
Petition under Section 79 of the Electricity Act, 2003 along with statutory framework and the Tripartite Transmission Agreement dated 25.09.2018 executed between Power Grid Corporation of India Limited, ACME Solar Holdings Pvt Ltd and Fatehgarh-Bhadla Transmission Ltd., the Transmission Service Agreement dated 28.01.2019 executed between ACME Solar Holdings Pvt Ltd. and Power Grid Corporation of India Ltd. and the Long-Term Access Agreement dated 16.05.2019 executed b Power Grid Corporation of India Ltd. and ACME Solar Holdings Pvt Ltd. seeking directions to PGCIL to extend start date of LTA/commencement of LTA for ACME Phalodi Solar Energy Pvt. Ltd., ACME Raisar Solar Energy Pvt. Ltd. and align the same with the SCOD of the Projects, as extended by SECI.
Disposed of
2060
103/MP/2021
ACME Solar Holdings Ltd. (ASHL)
Petition under Section 79 of the Electricity Act, 2003 along with statutory framework and the Tripartite Transmission Agreement dated 28.10.2018 executed between Power Grid Corporation of India Limited, ACME Solar Holdings Pvt Ltd and Fatehgarh-Bhadla Transmission Ltd., the Transmission Service Agreement dated 28.01.2019 executed between ACME Solar Holdings Pvt Ltd. and Power Grid Corporation of India Ltd. and the Long-Term Access Agreement dated 03.06.2019 executed between Power Grid Corporation of India Ltd. and ACME Solar Holdings Pvt Ltd. seeking directions to PGCIL to extend start date of LTA/commencement of LTA for ACME Deoghar Solar Power Pvt. Ltd., ACME Dhaulpur Powertech Pvt. Ltd. and align the same with the SCOD of the Projects, as extended by SECI.
Disposed of
2061
14/RP/2021 in 328/MP/2018
NHPC LTD
Review of the order dated 09.02.2021 passed by the Hon�ble Commission in the matter of recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2017-18 in respect of Sewa-II Power Station under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the CERC (Conduct of Business), Regulations, 1999.
Disposed of
2062
102/MP/2021
DAMODAR VALLEY CORPORATION (DVC)
PETITION FOR EXECUTION OF THE ORDER DATED 10.01.2020 IN PETITION NO. 236/MP/2017 PASSED BY THIS HONOURABLE COMMISSION
Disposed of
2063
101/MP/2021
Western Transco Power Limited (WTPL)
Petition under Section 17, read with Section 79(1)(c) of the Electricity Act, 2003 for creation of security interest by Western Transco Power Limited (�Petitioner�/�Borrower�) in favour of Catalyst Trusteeship Limited, acting on behalf of ICICI Bank Limited, and seeking approval of substitution of lenders, namely, IDFC First Bank Limited and NIIF Infrastructure Finance Limited (erstwhile IDFC Infrastructure Finance Limited).
Disposed of
2064
13/RP/2021 in 348/MP/2018
NHPC LTD
Review of the order dated 04.02.2021 passed by the Hon?ble Commission in the matter of recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2016-17 in respect of Chamera-II Power Station under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the CERC (Conduct of Business), Regulations, 1999.
Disposed of
2065
100/MP/2021
DAMODAR VALLEY CORPORATION (DVC)
PETITION FOR EXECUTION OF THE ORDER DATED 13.01.2020 IN PETITION NO. 78/MP/2018 PASSED BY THIS HON'BLE COMMISSION
Disposed of
2066
99/TL/2021
Bikaner II Bhiwadi Transco Limited (BBTL)
Application 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) Regulations, 2009 with respect to Transmission License to Bikaner-II Bhiwadi Transco Limited
Disposed of
2067
98/AT/2021
Bikaner II Bhiwadi Transco Limited (BBTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bikaner-II Bhiwadi Transco Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
2068
5/SM/2021
Suo Motu
Determination of Fee and Charges payable under Regulation 11 of the Central
Electricity Regulatory Commission (Terms and Conditions for Recognition and
Issuance of Renewable Energy Certificate for Renewable Energy Generation)
Regulations, 2010.
Disposed of
2069
4/SM/2021
Suo Motu
Determination of Fees and Charges payable under Regulation 12 of the Central Electricity Regulatory Commission (Terms and Conditions for Dealing in Energy Savings Certificates) Regulations, 2016
Disposed of
2070
12/RP/2021 in 167/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition
Disposed of
2071
97/MP/2021
Aravalli Surya (Project 1) Private Limited (Aravallisurya)
Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 seeking appropriate directions to the Respondent, Central Transmission Utility of India Limited, to provide the Petitioner the precise location of the proposed Bhadla-III sub-station  at which the Petitioner has since been granted Stage-II Connectivity in place of earlier Stage-I Connectivity granted at the Bhadla-II sub-station, and to allow time to the Petitioner to open Bank Guarantee(s), and to sign a Transmission Agreement for Connectivity until such precise location of the Bhadla III S/s is intimated to the Petitioner.
Disposed of
2072
96/MP/2021
NTPC Vidyut Vyapar Nigam Limited (NVVN)
Petition under Section 79 and 142 of the Electricity Act, 2003 read with Regulation 111, 113 and 119 of the Conduct of Business Regulations, 1999 for execution of Order dated 8.11.2019 passed by the Hon�ble Commission and directions and initiation of appropriate action against the Respondent no. 1 to 3 for non-compliance of the directions issued under order dated 8.11.2019 in Petition No. 17/MP/2018.
Disposed of
2073
95/MP/2021
SB ENERGY SIX PRIVATE LIMITED (SBE6)
Petition filed under Section 79(1) (f) and 79(1)(k) of the Electricity Act, 2003 along with Regulation 68 of CERC Conduct of Business Regulations 1999 read with terms of Power Purchase Agreement dated 08.04.2019 and Power Sale Agreement dated 25.03.2019 (along with supplementary agreements) inter alia seeking directions qua extension of timelines for fulfilment of Conditions Precedent   along with interim relief from any coercive / precipitative action by Respondents against the Petitioner.
Disposed of
2074
94/MP/2021
Central Transmission Utility (CTU)
PETITION UNDER SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING DIRECTIONS FOR INSTALLATION OF OPTICAL GROUND WIRE ON THE 400kV KURUKSHETRA-MALERKOTLA TRANSMISSION LINE ESTABLISHED UNDER THE NORTHERN REGION SYSTEM STRENGTHENING SCHEME XXXI(B).
Disposed of
2075
93/MP/2021
RENEW SURYA AAYAN PRIVATE LIMITED (RSAPL)
Petition under Section 79(1)(c) of the Electricity Act, 2003 and Regulation 33A 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 extension of the time-period of three (3) months as stipulated under Clause 1.0(c) of the Agreements for Long Term Access for furnishing Construction Phase Bank Guarantee.
Disposed of
2076
92/MP/2021
Essar Power Transmission Company Limited (EPTCL)
For implementation of direction issued pursuant to 2nd Meeting of validation committee
Disposed of
2077
11/RP/2021 in 85/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review and modification of this Hon�ble Commission�s Order dated 25.1.2021 in Petition No. 85/TT/2019 filed by Power Grid Corporation of India Limited.
Disposed of
2078
91/MP/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Section 79(1)(c) AND Section 38(2)(b) & (c) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking allowance of interest during construction (IDC) and incidental expenses during construction (IEDC) for the period from 21.5.2015 to 21.9.2015 for ?220 kV D/c New Melli-Rangpo line and Associated bays at New Melli and Rangpo alongwith 1 No.220 kV bus coupler bay each at Rangpo and New Melli? implemented as part of the transmission system for transfer of power from generating station in Sikkim,
Disposed of
2079
90/AT/2021
Ramgarh New Transmission Limited (RNTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Ramgarh New Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
2080
3/SM/2021
Suo Motu
Extension of Pilot on Security Constrained Economic Dispatch (SCED)
Disposed of
2081
89/TL/2021
Ramgarh New Transmission Limited (RNTL)
Application 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) Regulations, 2009 with respect to Transmission License to Ramgarh New Transmission Limited
Disposed of
2082
88/MP/2021
Maruti Clean Coal and Power Limited (MCCPL)
Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming for compensation due to levy of charges of transportation of fly ash as per the terms of Power Purchase Agreement dated 01.11.2013
Disposed of
2083
87/MP/2021
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section79 (1)(d)  of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Open Access in Inter-state Transmission) Regulations, 2008 and its amendments for redetermination of Open Access charges for transmission and wheeling of power using Transmission and Distribution network of Damodar Valley Corporation for FY 2017-18 and FY 2018-19
Disposed of
2084
86/MP/2021
Maithon Power Limited (MPL)
Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with applicable Regulations against the unilateral surrender of 150 MW power by Damodar Valley Corporation
Disposed of
2085
84/MP/2021
SJVN Limited
Petition under Regulation 12, 13, 31 (xviii) & 38(iv) of CERC (Terms and Conditions of Tariff) Regulations, 2004; Regulation 19 f (iv) & 44 of CERC (Terms and Conditions of Tariff) Regulations, 2009 and Regulation  8 (3) & (7) and 29 (4) (b), 54 & 55 of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recovery of additional cost incurred consequent to Pay & Wages revision of SJVN/ NJHPS Employees, Central Industrial Security Forces (CISF) as well as impact of Minimum wage Revision and GST in respect of Nathpa Jhakri Hydro Power Station (NJHPS).
Disposed of
2086
83/RC/2021
Essar Electric Power Development Corporation Limited (EEPDCL)
Downgrading of Transmission License
Disposed of
2087
10/RP/2021 in 209/MP/2019
SOUTHERN POWER DISTRIBUTION COMPANY OF TELANGANA LIMITED (TSSPDCL)
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 06.05.2020 passed by this Hon�ble Commission in Petition No. 209/MP/2019.
Disposed of
2088
9/RP/2021 in 210/MP/2019
SOUTHERN POWER DISTRIBUTION COMPANY OF TELANGANA LIMITED (TSSPDCL)
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 18.05.2020 passed by this Hon�ble Commission in Petition No. 210/MP/2019.
Disposed of
2089
8/RP/2021 in 191/MP/2019
North East Transmission Company Ltd. (NETC)
Review 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 of Order dated 27.01.2021 passed in Petition No. 191/MP/2019 filed by the Petitioner seeking relaxation of Operation and Maintenance norms specified under Regulation 29 (4) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
Disposed of
2090
81/MP/2021
SBG CLEANTECH PROJECTCO FIVE PRIVATE LIMITED (SBGCPFPL)
PETITION UNDER SECTION 79(1)(F) READ WITH SECTION 79(1)(K) OF THE ELECTRICITY ACT, 2003 ALONG WITH REGULATION 68 AND 111-113 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1994 SEEKING PAYMENT OF CHANGE IN LAW COMPENSATION FROM SOLAR ENERGY CORPORATION OF INDIA LIMITED AS A CONSEQUENCE OF IMPOSITION OF SAFEGUARD DUTY BY THE CENTRAL GOVERNMENT AND SAME BEING TREATED AS AN EVENT OF CHANGE IN LAW UNDER THE TERMS OF THE POWER PURCHASE AGREEMENT DATED 04.01.2019 READ WITH MINISTRY OF NEW AND RENEWABLE ENERGY DIRECTIONS DATED 12.03.2020 AND 23.03.2020.
Disposed of
2091
80/MP/2021
NTPC Limited
Extension of time for interchange of power of Unit -1 (660 MW) of  Barh Super Thermal Power  Station Stage-I (3x660 MW) beyond six months from initial synchronization
Disposed of
2092
79/MP/2021
INOX WIND INFRASTRUCTURE SERVICES LIMITED (IWISL)
PETITION UNDER SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 8A OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (GRANT OF CONNECTIVITY, LONG-TERM ACCESS AND MEDIUM-TERM OPEN ACCESS IN INTER-STATE TRANSMISSION AND RELATED MATTERS) (SEVENTH AMENDMENT) REGULATIONS, 2019 AND REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING DIRECTIONS TO RESPONDENT TO ALLOW TRANSFER OF LTA AND CONNECTIVITY FROM THE PETITIONER TO ITS FOUR 100% SUBSIDIARY SPVs IN ACCORDANCE WITH REGULATION 8A OF THE AFORESAID REGULATIONS OF 2019.
Disposed of
2093
78/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Rihand Transmission System in Northern Region.
Disposed of
2094
7/RP/2021 in 77/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 the Order dated 16.08.2020 in Petition No. 77/TT/2020 passed by this Hon?ble Commission for truing-up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for transmission assets under Common System associated with ISGS projects in Krishnapatnam area of Andhra Pradesh in the Southern Region.
Disposed of
2095
77/MP/2021
ReNew Solar Energy (Jharkhand Five) Pvt. Ltd (RSEJFPL)
A petition under section 79 of the Electricity Act 2003 before the Central Electricity Regulatory Commission for (i) approval of ?Change in Law? and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of imposition of safeguard duty on solar cells/modules in terms of Article 12 of the Power Purchase Agreements dated 04.06.2019 between M/s ReNew Solar Energy (Jharkhand Five) Pvt. Ltd. and Solar Energy Corporation of India Limited
Disposed of
2096
76/TD/2021
Altilium Energie Pvt Ltd.
Application form for grant of Licence for Inter-State Trading Category V
Disposed of
2097
6/RP/2021 in 136/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review under Section 94(1)(f) read with Regulation 103 (1) of the CERC (Conduct of Business) Regulations 1999 of Order dated 20.08.2020 of the Central Electricity Regulatory Commission in Petition no. 136/TT/2017 for determination of transmission tariff for 2014-19 tariff period of four assets under transmission system associated with Parbati-III-HEP in Northern Region.
Disposed of
2098
75/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from Actual DOCO to 31-03-2024 for Transmission Asset �NNTPS switchyard � Ariyalur (Villupuram) 400kV D/C Twin line� and �2 nos of 400kV Line bays at Ariyalur  SS (TANTRANSCO) for terminating NNTPS Switchyard � Ariyalur (Villupuram) 400kV D/C line� under �Transmission system for evacuation of power from 2X500MW Neyveli Lignite Corp. Ltd TS-1(Replacement) (NNTPS)�  in southern regional grid"
Disposed of
2099
74/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Establishment of 2x500 MVA, 400/220 kV pooling station at Banaskantha (Radhanesda) [GIS] along with 1X125 MVAR bus reactor, 2 nos. of 400kV line bays at Banaskantha (Radhanesda) [GIS] for interconnection of Banaskantha (Radhanesda) Pooling Station ?Bansakantha (PG) 400 kV D/c (twin AL59) line and 4 nos 220 kV line bays at 400/220 kV at Banaskantha (Radhanesda) pooling station under Supplementary Transmission System for Ultra Mega Solar Power Park (700MW) at Banaskantha (Radhanesda), Gujarat.
Disposed of
2100
73/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

for the assets of �Transmission System for Phase-1 Generation projects in Orissa Part-C
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2101
72/GT/2021
Bhakra Beas Management Board (BBMB)
Determination of tariff of Generating Stations operated and managed by Bhakra Beas Management Board (BBMB) for the control period 1.04.2019 to 31.03.2024
Disposed of
2102
71/MP/2021
NILE LIMITED
Pending payment of 50% of the bills from August, 2011 to December, 2012 from the Respondents.
Disposed of
2103
70/TD/2021
Ms. Saini Power Transactor Represented by Saroj Bala Saini
Application for  Category V Trading License under Section 14 R/w  CERC (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020.
Disposed of
2104
69/MP/2021
ALIPURDUAR TRANSMISSION LIMITED (ATL)
Approval under Section 17(3) & 17(4) of Electricity Act 2003, for Assignment of Licence by way for creation of security interest in favour of Security Trustee/ Lenders (defined below) and other security creating documents/financing agreements by way of mortgage/ hypothecation/assignment of rights, title, interest, claims, demands, benefits, mortgage properties, project assets, clearances, project documents, agreements, approvals and rights of Alipurduar Transmission Limited.
Disposed of
2105
5/RP/2021 in 266/TT/2018
MAHARASHTRA STATE ELECTRICITY TRANSMISSION COMPANY LIMITED (MSETCL)
Review under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 (1) of the CERC (Conduct of Business) Regulations 1999 of order dated 27.01.2020 of the Central Electricity Regulatory Commission in Petition No.266/TT/2018
Disposed of
2106
68/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31-03-2019 for Transmission Asset �Replacement of existing 4 x 105 MVA, 400/220 KV, 1-Ph ICTs with 1x500 MVA, 400/220Kv, 3Ph ICT at Misa Sub-station� under �North eastern Region Strengthening Scheme-IV (NERSS-IV)� in  North-Eastern Region.
Disposed of
2107
4/RP/2021 in 68/MP/2017
Central Transmission Utility (CTU)
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 21.1.2020 PASSED BY THIS HON�BLE COMMISSION IN PETITION 68/MP/2017.
Disposed of
2108
3/RP/2021 in 172/TT/2018
Mytrah Energy (India) Private Limited (MEIPL)
PETITION FILED UNDER SECTION 94 of ELECTRICITY ACT, 2003 read with REGULATIONS 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 06.08.2019 PASSED BY THE HON�BLE COMMISSION IN PETITION NO. 172/TT/2018 IN VIEW OF MATERIAL IRREGULARTIES WHILE PASSING THE ORDER DATED 06.08.2019.
Disposed of
2109
66/MP/2021
BHARTIYA RAIL BIJLEE COMPANY LTD. (BRBCL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Nabinagar Thermal Power Station (4x250) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2110
65/MP/2021
BSES Rajdhani Power Limited (BRPL)
Petition under Sections 60, 61, 79(1)(f), 86(1)(e) and 29(5) of the Electricity Act, 2003 read with Regulation 17 of CERC (Terms and Conditions of Tariff), Regulations, 2019 seeking adjudication of dispute with NTPC Ltd. and Northern Regional Load Despatch Centre.
Disposed of
2111
64/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  

(i) Truing up of transmission tariff for 2014-19 tariff  block and 
(ii) Determination of transmission tariff for 2019-24  tariff block 

in respect of combined Asset-A consisting of: Asset-I:   Two nos. Bays at Nalagarh Extension, Asset-II: Two nos. Bays at Kota Extension, Asset-III: 400 kV D/C Bahadurgarh- Sonepat Line along with its associated bays at Bahadurgarh & Sonepat, Asset-IV: 315 MVA ICT-II at Sonepat, Asset -V: 315 MVA ICT-I at Sonepat, Asset -VI: Two nos. Bays at Bhiwadi Extension and Asset -VII: 125 MVAR 400 kV Bus-Reactor at Sonepat along with its associated bay under �Northern Region System Strengthening Scheme � XII� in Northern Region.
Disposed of
2112
63/MP/2021
ReNew wind energy (TN) private limited (RenewTN)
Petition under Section 79 of the Electricity Act, 2003  seeking declaration that the Transmission Agreement for Connectivity dated 07.08.2018, Transmission Service Agreement dated 06.09.2018 and Agreement for Long Term Access dated 06.09.2018 executed between ReNew Wind Energy (TN) Pvt. Ltd. and Power Grid Corporation of India Ltd. stand frustrated on account of Force Majeure Event and impossibility of performance along with directions to restrain Power Grid Corporation of India Limited from invoking bank guarantees and levying relinquishment charges.
Disposed of
2113
62/MP/2021
ALTRA XERGI POWER PRIVATE LIMITED (AXPPL)
Petition under Section 79(1)(f) and 79(1)(c) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in seeking submission of construction phase bank guarantee under the Agreement for Long Term Access with system strengthening dated 08.10.2020 in contravention of the provisions of the Detailed Procedures of Central Transmission Utility under Regulation 27 (1) 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 dated 31.12.2009.
Disposed of
2114
60/MP/2021
BSES YAMUNA POWER Ltd. (BYPL)
Petition under Sections 60, 61, 79(1)(f), 86(1)(e) and 29(5) of the Electricity Act, 2003 read with Regulation 17 of CERC (Terms and Conditions of Tariff), Regulations, 2019 seeking adjudication of dispute with NTPC Ltd. and Northern Regional Load Despatch Centre.
Disposed of
2115
59/MP/2021
Power Exchange India Limited (PXIL)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 6 and 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of, Month(s) Ahead Contracts at Power Exchange India Limited.
Disposed of
2116
58/MP/2021
Power Exchange India Limited (PXIL)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 6 and 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Hydro Two Day Ahead Contracts, Hydro Green Term Ahead Contracts, Weekly Uniform Price Contracts and, Uniform Price Auction to Contracts in Term Ahead Market, Green Term Ahead Market as well as in Hydro Green Term Ahead Market at Power Exchange India Limited
Disposed of
2117
57/MP/2021
GRID Controller of India Limited (NRLDC)
Truing up application under Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of Performance Linked Incentive for NRLDC for control period 2014-19
Disposed of
2118
56/MP/2021
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additionalexpenditure on account of installation of various Emission Control Systems at Muzaffarpur Thermal Power Station, Stage-II (2X195 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2119
55/MP/2021
DB Power Limited (DBPL)
Petition under Section 79 of the Electricity Act, 2003 for execution of the Order dated 15.01.2020 passed by this Hon?ble Commission in Petition No. 63/MP/2019; and initiation of proceedings/ appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the Order dated 15.01.2020 passed by the Hon?ble Commission in Petition No. 63/MP/2019
Disposed of
2120
54/MP/2021
BSES Rajdhani Power Limited (BRPL)
Petition under Section 79 (1) (f) of the
Electricity Act, 2003 seeking adjudication of dispute with THDC Ltd
Disposed of
2121
52/AT/2021
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR THE 150 MW GRID CONNECTED FLOATING SOLAR POWER PROJECTS SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE STANDARD BIDDING GUIDELINES DATED 03.08.2017
Disposed of
2122
51/GT/2021
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
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 Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff of Kameng Hydro Electric Power Plant (KaHEP) (4 X 150 = 600 MW) for the period from COD (Actual for U#1 & 2 and projected for U#3 & 4) to 31.03.2024
Disposed of
2123
50/MP/2021
JAM KHAMBALIYA TRANSCO LIMITED (JKTL1)
The application filed for Approval under Section 17(3) & 17(4) of Electricity Act 2003, for Assignment of Licence by way for creation of security interest in favour of Security Trustee/Lenders (defined below) and other security creating documents/financing agreements by way of mortgage/hypothecation/assignment of rights, title, interest, claims, demands, benefits, mortgage properties, project assets, clearances, project documents, agreements, approvals and rights of Jam Khambaliya Transco Limited.
Disposed of
2124
49/MP/2021
nrssxxix transmission company limited (NRSSXXIX)
Petition under Section 61, 63 and 79(1)(f) of the Electricity Act, 2003 read with the statutory framework and the Transmission Service Agreement dated 02.01.2014 executed between NRSS-XXIX Transmission Limited and its Long-Term Transmission Customers for inter alia seeking relief for certain change in law events that have impacted the Project and reimbursement of additional expenditure incurred towards necessary use of helicrane for implementation of the Project.
Disposed of
2125
48/MP/2021
ACB (India) Limited
Petition under Section 79 (1) (b) and (k) of the Electricity Act, 2003 read with Regulation 49 (C) (a) and (b) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of Station Heat Rate, on actual basis, of the Units of the Petitioner�s 2 x 135 MW Thermal Power Plant at village: Kasaipali, Dist. Korba, Chhattisgarh
Disposed of
2126
47/MP/2021
REWA ULTRA MEGA SOLAR LIMITED (RUMSL)
CERC SHARING REGULATIONS 2010
Disposed of
2127
46/MP/2021
BSES Rajdhani Power Limited (BRPL)
Violation of CERC Order dated 29.05.2020 in Petition no. 225/RC/2020
Disposed of
2128
45/MP/2021
GMR Kamalanga Energy Limited (GKEL)
Petition under Section 79 of the Electricity Act, 2003 read with CERC (Sharing of Transmission Charges) Regulations, 2010, CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter- State Transmission and related matters) Regulations, 2009, and CERC (Regulation of Power Supply) Regulations 2010 seeking quashing demand of approximately Rs. 39.23 Crore as transmission charges (under Non-PoC mechanism) by Power Grid Corporation of India Ltd. vide letter dated 21.09.2020 and seeking to restrain PGCLI from curtailing open access/regulation of power pursuant to Regulation Notice dated 26.11.2020
Disposed of
2129
44/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  

(i) Truing up of transmission tariff for 2014-19 tariff  block and 
(ii) Determination of transmission tariff for 2019-24  tariff block 

in respect of Combined Assets consisting of assets under �765KV System for Central Part of Northern Grid- Part-II� in Northern Region
Disposed of
2130
43/MP/2021
Adani Green Energy (MP) Limited (AGEMPL)
Petition under Section 79 of the Electricity Act, 2003 read with Articles 11 and 13 of the Power Purchase Agreements dated 28.06.2018 executed between the Petitioner and Solar Energy Corp. of India Ltd
Disposed of
2131
42/TD/2021
NATIONAL ENERGY TRADING AND SERVICES LIMITED (NETS)
Application for downgradation of Licence
Disposed of
2132
41/MP/2021
NTPC Limited
Petition under Regulation 8 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. Seeking Hon?ble Commission?s permission to allow interchange of infirm power forbalance activities anddeclaration of commercial operation of Unit-II of Gadarwara STPS (2X800 MW), beyond the period of six months from the date of its first synchronization, i.e., beyond 25.02.2021.
Disposed of
2133
40/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for   ASSets under Rapp 7 & 8 Part B
Disposed of
2134
39/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from Anticipated DOCO to 31.03.2024 for Asset 1: Splitting of Dharamjaygarh Pool 765kV Bus with necessary switching arrangement, installation of 765kV 1x330 MVAr Bus Reactor alongwith associated bay at 765 kV Bus Section B of Dharamjaygarh Pool and installation of 420kV 1x125 MVAr Bus Reactor alongwith associated bay at 400kV Bus of Dharamjaygarh Pool, Asset 2: Splitting of Raigarh (Kotra) Pool 765kV and 400kV Bus with necessary switching arrangement, installation of 765kV 1x240MVAr Bus Reactor alongwith associated bay at 765 kV Bus Section A of Raigarh (Kotra) Pool and installation of 765kV Bus Reactor Bay at 765 kV Bus Section A of Raigarh (Kotra) Pool and installation of 420kV, 1x125MVAr Bus Reactor alongwith associated bay at 400kV Bus Section A of Raigarh (Kotra) Pool & Asset 3: Installation of 765kV 1X240 MVAr Bus Reactor alongwith associated bay at 765kV Bus Section A of Champa Pool under WRSS -XVIII.
Disposed of
2135
2/SM/2021
Suo Motu
Determination of levellised generic tariff for FY 2021-22 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020
Disposed of
2136
1/SM/2021
Suo Motu
Calculation of Average Power Purchase Cost applicable for FY 2021-22
Disposed of
2137
38/MP/2021
NABINAGAR POWER GENERATING COMPANY PRIVATE LIMITED (NPGCPL)
Seeking Hon�ble Commission�s permission to allow interchange of power for testing including full load testing and trial run operation of Unit-II of Nabinagar STPP Stage-l (3X660 MW), beyond 11.02.2021
Disposed of
2138
37/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
       For assets under Establishment of Fibre Optic Communication System under Master Communication Plan.
Disposed of
2139
36/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for Approval under sub-section(4) of Section 28 of Electricity Act 2003 for  determination of 
1) Truing up of Annual Fees and Charges for 2014-19 tariff block
2) Determination of Annual Fees and Charges for 2019-24 tariff block 

for Communication Scheme under National Load Dispatch Centre (POWERGRID portion).
Disposed of
2140
35/TT/2021
Teestavalley Power Transmission Limited (TPTL)
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 Truing up Transmission Tariff for 2014-19 Tariff Block and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations' 2019 for determination of Transmission Tariff for 2019-24 Tariff Block
Disposed of
2141
34/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I: Combined Asset of a)  765KV  D/C Ajmer(New)- Bikaner (New)  line along with 240 MVAR, 765KV switchable line reactor and associated bays at Ajmer end  and 330 MVAR, 765KV switchable line reactor and associated bays at Bikaner end; b)  2 Nos. of 765/400KV 3*500 MVA ICT along with  associated bays at Bikaner S/S; c) 1 no. 765KV,  3*110 MVAR Bus Reactor along with associated bays at Bikaner (New)S/S; d) 1 no. of 400KV,  125MVAR Bus Reactor along with associated bay at Bikaner(New) S/S ; e) LILO of  01ckt. Of 400KVBadhla (RVPNL) - Bikaner (RVPNL) D/C line at Bikaner (New) along with associated Bays ; Asset-II: 765 kv D/C Bikaner( new)-Moga line along with 2 nos. 330 MVAR, 765 KV  Switchable line reactor and associated bays at Bikaner end and 2 nos. 330 MVAR, 765kv switchable line reactor and associated bays at Moga end under �Green Energy Corridor ISTS-Part-D� in Northern Region.
Disposed of
2142
33/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
       for Asset-I: Pole-I of the �800 kV, 3000 MW Champa Pooling Station & Kurukshetra HVDC Terminals along with �800 kV Champa Pooling station -Kurukshetra HVDC Transmission Line (DOCO 24.3.2017) Asset-II: 02 Nos. 400/220 kV, 500 MVA ICTs along with associated bays at 400/220 kV GIS substation at Kurukshetra (DOCO 25.3.2017) , Asset-III: 8 nos. 220 kV Line Bays at 400/220 kV GIS substation at Kurukshetra (DOCO 25.3.2017) , Asset-IV: Pole-II of the �800 kV, 3000 MW Champa & Kurukshetra HVDC Terminals along with associated bays (DOCO:16.9.2017); Asset-V:  Kurukshetra (NR) - Jallandhar 400 kV D/C (Quad) line, one ckt. via 400/220 kV Nakodar (PSTCL) Sub-station along with associated bays (2 nos. GIS bays at Kurukshetra, 2 nos. conventional bays at Jallandhar, 2 nos. conventional bays at Nakodar, 1 no. 50 MVAR Line Reactor at Nakodar and 1 no. 50 MVAR Line Reactor at Jallandhar), LILO of Abdullapur-Sonepat 400 kV D/C (Triple) at Kurukshetra Substation along with associated bays (4 nos. GIS Bays at Kurukshetra) and, 1 no. 400 kV 125 MVAR Bus Reactor at Kurukshetra along with 1 no. associated GIS Bay at Kurukshetra (DOCO: 3.12.2015)     under �WR-NR HVDC interconnector for IPP projects in Chattisgarh� in Northern Region & Western Region.
Disposed of
2143
32/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for 

                         Truing up of transmission tariff for 2014 19 tariff  block and
Determination of transmission tariff for 2019 24  tariff block

in respect of Asset A Combined asset of Extension of both ckt. of 400 kV D/C (Quad) Biharsharif-Sasaram line to Varanasi bypassing Sasaram & associated bays including 50 MVAR line Reactor in each circuit at Varanasi GIS Sub station and 765kV Gaya Bay of LILO (Loop in portion) of 765kV S/C Gaya Fatehpur T/L including 240MVAR non switchable line reactor at Varanasi GIS Sub station, Asset B One ckt of 400 kV D/C Sasaram-Allahabad line to be shifted from NR to ER bus at Sasaram Sub-station and Asset C 765kV Fatehpur Bay of LILO (Loop in portion) of 765kV S/C Gaya-Fatehpur Line at Varanasi GIS Sub-station under Northern Region System Strengthening Scheme- XXVIII in Northern Region
Disposed of
2144
31/MP/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
PETITION UNDER SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATION COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING DIRECTIONS FOR RECOVERY OF TRANSMISSION CHARGES FOR IMPLEMENTATION OF CERTAIN WORKS UNDER POWERGRID WORKS ASSOCIATED WITH ADDITIONAL SYSTEM STRENGTHENING SCHEME FOR CHHATTISGARH IPPS (PART-B) FOR THE PERIOD BETWEEN 30.11.2018 TO 30.3.2019
Disposed of
2145
2/RP/2021 in 129/MP/2017
Central Transmission Utility (CTU)
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 5.2.2020 IN PETITION NO.129/MP/2017 PASSED BY THIS HON�BLE COMMISSION.
Disposed of
2146
29/GT/2021
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Kudgi Super Thermal Power Station Stage- I ( 3X800 MW ) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2147
28/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
       for assets under WRSS XVI.
Disposed of
2148
27/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for Raipur Pooling Station � Wardha 765 kV D/C second line with bay extension and equipment at 765kV Raipur Pooling station & Wardha substation under System Strengthening in Raipur - Wardha Corridor for IPP Projects in Chhattisgarh (IPP-F) in Western Region
Disposed of
2149
26/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-1: Replacement of existing 1 no. 220/132kV, 50MVA, ICT(existing) by 160MVA, 220/132kV ICT-I at Balipara(PG) Substation along with replacement of 132kV equipments and Asset-2: 2nd 400/220kV, 315MVA ICT, new 220kVBus arrangement (GIS) with 4 nos. of 220kV Bays at Bongaigaon Substationof POWERGRID along with stringing of 2nd Circuit of 220kV D/C Bongaigaon-Salakati TL and 1 no. of 220kV line bay at Salakati Substation(for 220kV D/C Bongaigaon-Salakati TL) under �North Eastern Region Strengthening Scheme-III� in North-Eastern Region.
Disposed of
2150
25/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Up-gradation of transfer capacity of Talcher-Kolar HVDC Bi-pole in Southern Region.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2151
24/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

  For Asset-A : 1 no. 765 kV line bay at 765/400kV Bilaspur Pooling Station (for Sipat STPS (NTPC) - Bilaspur PS (PG) 765kV 3rd S/c)  & Asset-B: 2 Nos. 765 kV line bays at 765/400kV Bilaspur Pooling Station(POWERGRID) (for Bilaspur PS (PG)-Rajnandgaon(TBCB) 765kV D/c line) alongwith 2 Nos. 240MVAR, 765kV switchable line Reactors at 765/400kV Bilaspur Pooling Station end under under �POWERGRID Works associated with Additional System Strengthening for Sipat STPS� in Western Region.
Disposed of
2152
23/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission assets under �SYSTEM STRENGTHENING�XX� in Southern Region.
Disposed of
2153
22/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset-I: 220kV Kishanganga-Wagoora D/C line Partially on M/C tower along with associated bays at Wagoora S/s under �Transmission system associated with Kishenganga HEP
Disposed of
2154
21/GT/2021
UDUPI POWER CORPORATION LTD (UPCL)
PETITION SEEKING TRUING UP OF TARIFF FOR THE PERIOD 01.04.2014 TO 31.03.2019 UNDER REGULATIONS 20, 25 & 27  OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999; REGULATION 8 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS OF TARIFF) REGULATIONS 2014 AND PETITION SEEKING DETERMINATION OF TARIFF UNDER SECTION 62 AND 79(1)(B) OF THE ELECTRICITY ACT, 2003; REGULATION 8 AND 9 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS OF TARIFF) REGULATIONS 2019 FOR DETERMINATION OF TARIFF FOR THE CONTROL PERIOD STARTING FROM 01.04.2019 AND ENDING ON 31.03.2024.
Disposed of
2155
1/RP/2021 in 96/TT/2019
Teestavalley Power Transmission Limited (TPTL)
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 the Order dated 09.08.2020 in Petition No. 96/TT/2019.
Disposed of
2156
20/MP/2021
Vaayu Renewable Energy (Mevasa) Private Limited (vaayumevasa)
Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 33A 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 Section 56 of the Indian Contract Act, 1872 for relinquishment of connectivity and for release of the Bank Guarantee dated 16.08.2018 (and amendment/ extension thereof), in light of events subsequent which has rendered the Transmission Agreement for Connectivity dated 03.08.2018 frustrated/ impossible to perform.
Disposed of
2157
19/MP/2021
NTPC Tamil Nadu Energy Company Limited (NTECL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Vallur Thermal Power Station  (3X500 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015
Disposed of
2158
18/GT/2021
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8 & 14(3), 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Uri-II Power Station.
AND
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9(2), 10(1), 12, 25, 26 & 35 (2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 of CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of tariff for the period 2019-24 in respect of Uri-II Power Station.
Disposed of
2159
17/MP/2021
Bikaner - Khetri Transmission Limited (BKTL)
Approval under Section 17(3) & 17(4) of Electricity Act 2003, for Assignment of Licence by way for creation of security interest in favour of Security Trustee/ Lenders and other security creating documents/financing agreements by way of mortgage/ hypothecation/assignment of rights, title, interest, claims, demands, benefits, mortgage properties, project assets, clearances, project documents, agreements, approvals and rights of Bikaner - Khetri Transmission Limited.
Disposed of
2160
16/MP/2021
SEIL Energy India Limited SEIL
Petition under Section 79 (1) (b) and 79 (1) (f) of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 01.04.2013 and amended Power Purchase Agreement dated 10.04.2015 entered into between Sembcorp Energy India Ltd. (formerly Thermal Powertech Corporation India Ltd.) and the distribution licensees of States of Andhra Pradesh and Telangana, seeking compensation on account of  change in law event due to the levy of Evacuation Facility Charges and Rapid Loading Charges imposed by Coal India Limited.
Disposed of
2161
15/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Truing up 2014-19 Tariff for 2019-24 for Asset 1: 2 No. 400kV Line Bays at Samba S/s & 2 No. 400kV Line Bays at Jallandhar S/s and Asset 2 : 2 No. 400kV Line bays at Samba S/s & 2 No. 50 MVAR Line Reactor at Samba S/s  under Northern Region System Strengthening Scheme-XXIX
Disposed of
2162
14/MP/2021
DHARIWAL INFRASTRUCTURE LIMITED (DIL)
Petition filed under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 and Regulation 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 of this Hon�ble Commission for adjudication of disputes with the Respondent regarding payment of tariff considering the period from 16.12.2015 to 31.03.2016 as the First Contract Year in terms of Schedule 8 of the Power Purchase Agreement dated 27.11.2013 read with the Addendum No. 1 dated 20.12.2013, and for extension of Expiry Date under the Power Purchase Agreement.
Disposed of
2163
13/MP/2021
POWERGRID Southern Interconnector Transmission System Limited (PSITSL)
Petition under Sections 63 and 79  of the Electricity Act, 2003 read with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relief under Force Majeure, (Article 11) and Change in Law, (Article 12) of Transmission Service Agreement dated 31.08.2015, related to Strengthening of Transmission System beyond Vemagiri.
Disposed of
2164
12/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for filing of petition under sub-section(4) of Section 28 & 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 2014-19 block
(ii) Fees and Charges for the period 2019-24 block 

In respect of Assets (04 nos) under �Fibre Optic communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links�  scheme in Eastern Region.

And 

Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  
 
(i) Truing up of transmission tariff for 2014-19 tariff  block and
(ii) Determination of transmission tariff for 2019-24  tariff block 

In respect of Assets (12 nos) under �Fibre Optic communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links� scheme in Eastern Region.
Disposed of
2165
11/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

for Asset-I: 2 No. Line bays at Amritsar 400/220 kV Sub-station, Asset-II (a): 2 No. Line bays at Malerkotla GIS 400/220 kV Sub-station, Asset-II (b): 2 No. Line bays at Malerkotla GIS 400/220 kV Sub-station, Asset -III: 2 nos. 400 kV Malerkotla Bays at 400/220 kV GIS Substation at Kurukshetra  under Northern Region System Strengthening Scheme-XXXI(Part-B)
Disposed of
2166
10/MP/2021
Adani Green Energy (MP) Limited (AGEMPL)
Extension of Scheduled Date of Commissioning of the project without the levy of the penalty
Disposed of
2167
9/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
APPROVAL   OF   TRANSMISSION TARIFF 
For

 Asset-1: Combined Asset of a)      400KV D/C  Bhadla (POWERGRID)- Bhadla (RVPNL) Ckt -1 & 2  along with associated bays; b)      1 no. of 400KV, 125 MVAR Bus Reactor along with associated bays at Bhadla (POWERGRID) Substation; c)      400KV, 500 MVA ICT-2 along with associated bays at Bhadla (POWERGRID) Substation; d)      220KV, Adani Bhadla (Pooling station) line-1 bay at Bhadla (POWERGRID) Substation, Asset-2: 220 KV Sourya Urja line-2 Bay at Bhadla (POWERGRID) Substation, Asset-3: 500 MVA ICT-3 along with associated bays at Bhadla (POWERGRID) Substation, Asset-4: 500 MVA ICT-1 along with associated bays at Bhadla (POWERGRID) Substation, Asset-5: 2 nos. 220 kV line bays (205 & 206) at badhla (POWERGRID) Substation , Asset-6: 02 no. 400 kV line bays at Bhadla (POWERGRID) Substation, Asset-7: Combined Asset of a) 765KV D/C Bhadla (POWERGRID)- Bikaner (POWERGRID) along with 2 nos. 240 MVAR  Switchable Line Reactors along with associated bays at Bhadla (POWERGRID) S/s and 2 nos. 240MVAR  Switchable Line Reactors along with associated bays at Bikaner (POWERGRID) S/s ; b)  765/400KV, 1500MVA ICT-1, 2 and 3 along with associated bays at Bhadla (POWERGRID) Substation; c) 1 no. of 240MVAR Bus Reactor along with associated bays at Bhadla (POWERGRID) Substation under "Transmission System for Solar Power Park at Bhadla" in Northern Region.
Disposed of
2168
8/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for 240 MVAr Switchable line reactor along with 850 ohm NGR and 765kV switchable line reactor bay (GIS) at 765/400kV Pune (GIS) substation under Western Region System Strengthening Scheme XVII.
Disposed of
2169
7/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for the assets of �Transmission System of Vindhyachal -IV & RIHAND - III {1000MW} Generation Project 

a. covered in CERC order dated 05.09.2018 in petition no. 09/TT/2018
b. covered in CERC order dated 31.05.2016 in petition no. 71/TT/2015
c. covered in CERC order dated 23.05.2016 in petition no. 201/TT/2014
d. covered in CERC order dated 13.11.2017 in Petition no. 204/TT/2016
Disposed of
2170
6/TT/2021
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and  CERC (Terms and Conditions of Tariff) Regulations 2009 CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

                     Truing up of Transmission tariff for 2009 14 tariff block 
                    Truing up of Transmission tariff for 2014 19 tariff block and 
                    Determination of Transmission tariff for 2019 24 tariff block

For Transmission System associated Northern Region System Strengthening Scheme  XXIII in Northern Region consisting of assets

Asset 1 and 2 Combined Assets of 500 MVA 400/220 kV ICT III & 500 MVA 400/220 kV ICT IV along with associated bay at Maharanibagh Sub-Station  

Asset 3 500MVA 400/220 kV ICT II along with associated bays at Lucknow 

Asset 4 400/220 kV ICT along with associated bays at Bahadurgarh Sub Station
Disposed of
2171
5/TD/2021
KNOWLEDGE INFRASTRUCTURE SYSTEMS PVT. LTD. (KISPL)
DOWNGRADING OF TRADING LICENSE FROM CATEGORY I TO CATEGORY IV AS PER 2020 TRADING REGULATIONS
Disposed of
2172
4/MP/2021
ROSHINI POWERTECH PRIVATE LIMITED
Petition filed under Section 66 & 79 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulations 14 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, seeking directions to the Respondent for issuance of Renewable Energy Certificates.
Disposed of
2173
3/GT/2021
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage IV (500 MW) for the period  from 01.04.2019 to 31.03.2024
Disposed of
2174
2/GT/2021
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of National Capital Thermal Power Station, Stage-II  (980 MW) for the period  from 01.04.2019 to 31.03.2024.
Disposed of
2175
1/RC/2021
Essar Electric Power Development Corporation Limited (EEPDCL)
Petition for Upgradation of license
Disposed of
2176
733/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For 400 kV Kahalgaon Transmission System in Eastern Region
Disposed of
2177
732/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  
(i)   Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii)  Determination of Transmission tariff for 2019-24  tariff block 

For Assets under ?Common Scheme for 765 kV Pooling Station 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, Eastern & Western  Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.
Disposed of
2178
731/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1-  OPGW link  for Betual -Khandwa under Central Sector, Asset 2: OPGW link (125km) for Mauda-Wardha under Central Sector, Asset 3: 6 no. OPGW link (92.66km) under State l Sector Asset 4A: 3 no. OPGW link (656.926km) under Central Sector, Asset 4B: OPGW link for Korba-Birsinghpur under Central Sector, Asset 5A: OPGW link (15.462km) for 400kV Xeldom-Madgaon under State sector , Asset 5B: OPGW link for 400kV Vapi?Magarwada under Central Sector and Asset 6: 9 no. of OPGW link under State Sector- OPGW link (169km) for) associated ?Establishment of Fibre Optic Communication System in Western Region under Master Communication Plan (Additional Requirement)? tariff block 2014-19 period.
Disposed of
2179
730/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29  of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on installation of various Emission Control Systems at Ramagundam Super Thermal Power Station Stage-I & II (3X200+ 3X500 MW)  in compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015
Disposed of
2180
729/MP/2020
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition under Section 79 of the Electricity Act, 2003 for execution of Order dated 19.08.2019 passed in Petition No. 17/MP/2019 and initiation of proceedings/ appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the Order dated 19.08.2019 passed in Petition No. 17/MP/2019
Disposed of
2181
728/MP/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition under Regulation-24, 111 & 113 of the CERC (Conduct of Business) Regulations, 1999 and Regulation-76 (Power to Relax) & Regulation-77 (Power to Remove Difficulty) of CERC (Terms & Conditions of Tariff) Regulations, 2019 for removal of difficulty with regard to tariff recovery for Unified Network Management System (U-NMS) project.
Disposed of
2182
727/MP/2020
Mytrah Energy (India) Private Limited (MEIPL)
PETITION UNDER SECTION 79(1)(C) & SECTION 79(1)(F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 32 AND 33A CENTRAL ELECTRICITY REGULATORY COMMISSION (GRANT OF CONNECTIVITY, LONG TERM 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 INTER ALIA RELAXATION OF CLAUSE 11.2 OF THE DETAILED PROCEDURE ISSUED BY THE CENTRAL ELECTRICITY REGULATORY COMMISSION FOR �GRANT OF CONNECTIVITY TO PROJECTS BASED ON RENEWABLE SOURCES TO THE INTER STATE TRANSMISSION SYSTEM� DATED 15.05.2018 AND ADJUDICATING THE DISPUTE THAT HAS ARISEN IN RELATION TO THE AGREEMENTS ENTERED BETWEEN CENTRAL TRANSMISSION UTILITY AND THE PETITIONER HEREIN.
Disposed of
2183
726/MP/2020
GRID Controller of India Limited (NERLDC)
Truing up application under Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of Performance Linked Incentive for NERLDC for control period 2014-19.
Disposed of
2184
725/MP/2020
GRID Controller of India Limited (POSOCO)
PETITION FILED IN COMPLIANCE TO CERC's ORDER IN PETITION NO. 61/MP/2019 DATED 27th JAN, 2020, WHEREBY IT HAS DIRECTED POSOCO TO FILE THE PETITION BEFORE COMMISSION WITH ALL THE FACTS OF CASE FOR COMMISSION TO TAKE THE APPROPRIATE ACTION.
Disposed of
2185
724/MP/2020
GRID Controller of India Limited (SRLDC)
SRLDC PLI truing up petition for for control period 2014-19.
Disposed of
2186
723/MP/2020
Azure Power Maple Private Limited (APMPL)
PETITION UNDER SECTION 79(1)(B) READ WITH SECTION 79(1)(F) OF THE ELECTRICITY ACT, 2003 FOR THE DECLARATION OF 'CHANGE IN LAW' EVENT DUE TO INTRODUCTION AND IMPOSITION OF SAFEGUARD DUTY BY WAY OF  NOTIFICATION NO. 2/2020-CUSTOMS (SG) DATED 29.07.2020 ISSUED BY THE DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, IN TERMS OF ARTICLE 12 OF THE POWER PURCHASE AGREEMENT DATED 27.11.2019 EXECUTED BETWEEN THE PETITIONER AND THE RESPONDENT NO. 1.
Disposed of
2187
722/MP/2020
Azure Power Forty One Private Limited (APFOPL)
PETITION UNDER SECTION 79(1)(B) READ WITH SECTION 79(1)(F) OF THE ELECTRICITY ACT, 2003 FOR THE DECLARATION OF 'CHANGE IN LAW' EVENT DUE TO INTRODUCTION AND IMPOSITION OF SAFEGUARD DUTY BY WAY OF  NOTIFICATION NO. 2/2020-CUSTOMS (SG) DATED 29.07.2020 ISSUED BY THE DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, IN TERMS OF ARTICLE 12 OF THE POWER PURCHASE AGREEMENTS DATED 17.09.2019 EXECUTED BETWEEN THE PETITIONER AND THE RESPONDENT NO. 1.
Disposed of
2188
721/AT/2020
NHPC LTD
Petition under, Section 63 of the Electricity Act, 2003 for adoption of Tariff for the ISTS Grid connected Solar Photo Voltaic projects of 2000 MW selected through Competitive Bidding Process as per the Guidelines issued by Ministry of Power, Govt. of India on 03.08.2017 and its amendments thereof.
Disposed of
2189
720/MP/2020
Coastal Gujarat Power Limited (CGPL)
Petition under Sections 79 and 94 of the Electricity Act 2003 read with the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
Disposed of
2190
719/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
 
for Asset-1(a): 400 kV Allahabad-Meja line-1 alongwith 1 no 400 kV Allahabad bay (DOCO: 10.11.2016), Asset-1(b): 400 kV Allahabad-Meja line-II alongwith 1 no 400 kV Allahabad bay (DOCO: 10.2.2017) under �Transmission System Associated With Meja TPS�.
Disposed of
2191
718/MP/2020
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Regulations8(3) (Chapter-3), 54 (Power to Relax), and 55 (Power to Remove Difficulty) (Chapter-10) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff ) Regulations, 2014,  for recovery of the impact of enhancement of gratuity limit during the financial year 2017-18 in respect of  all the eight power stations of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.
Disposed of
2192
717/MP/2020
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under Sections 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 27(1) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations , 2019 forapproval of proposal for Reconstruction, Renovation & Modernization for life extension beyond the normal useful life in respect of  Kopili Power Station (4x50 MW = 50 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.
Disposed of
2193
716/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Combined Assets of Transmission System associated with Northern Region   Strengthening Scheme-XXII in Northern Region

Asset I: 400 kV D/C Kishenpur-Samba transmission line along   with        bays at both ends, 01 no. 315 MVA, 400/220 kV ICT-I along with associated bays at Samba and 03 nos. 220 kV line bays.(DOCO: 01.04.2013)

Asset II:  400/220 kV, 315 MVA ICT-II at Samba Sub-Station along with associated bays and three nos. 220 kV line bays. (DOCO: 01.04.2013)

Asset III: One no. 400 kV, 80 MVAR Bus Reactor at Samba Sub-Station along with associated bays (DOCO: 01.04.2013
Disposed of
2194
715/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For 400 kV S/C Chamera II pooling Station Transmission Line  400/220kV GIS Pooling Station at Rajera with 400/220kV 315 MVA ICT I and ICT II under Chamera II System and 400kV S/C Chamera II pooling Station Transmission Line 400/220kV GIS Pooling Station at Rajera with 80 MVAR Bus Reactor at Pooling Point under Chamera II System.
Disposed of
2195
714/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For system associated with Enhancement of Transmission Capacity of East-West Corridor of Northern Region consisting of  

Asset I Combined Elements of (a) 30% FSC on 400 kV Bareilly-Mandola CKT 1 & CKT 2 at Bareilly (b) 45% FSC on 400 kV D/C Unnao Bareilly CKT 1 & CKT 2 at Unnao and (c) 30% FSC on 400 kV Gorakhpur Lucknow CKT 1 at Lucknow and

Asset-II 30% FSC on 400 kV Gorakhpur-Lucknow CKT 2 at Lucknow
Disposed of
2196
713/TT/2020
DAMODAR VALLEY CORPORATION (DVC)
NEW T&D ASSET/ELEMENT ADDED AFTER 31.03.2014 AND COMBINED WITH EXISTING T&D SYSTEM (AS ON 31/03/2014)  ASSET BASE: TRUE-UP TARIFF PETITION FOR 2014-19 AND TARIFF PETITION FOR 2019-24 FOR COMBINED TRANSMISSION AND DISTRIBUTION SYSTEM OF DVC ( NEW T&D ELEMENT ADDED WITH ASSET BASE OF EXISTING T&D SYSTEM)
Disposed of
2197
712/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block
For transmission system associated with Bairasuil in Northern Region
Disposed of
2198
711/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

        for Asset-I: New EMS/SCADA at SLDCs of UPPTCL, RRVPNL, DTL, HVPNL, BBMB, PSPTCL, HPSEBL and J&K PDD (DOCO 31.12.2015) , Asset-II: New EMS/SCADA at SLDCs of UPPTCL and J&K PDD under �Expansion and Replacement of existing SCADA/EMS System at SLDC�s of Northern Region (NR ULDC Phase-II)
Disposed of
2199
710/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  

(i)         Truing up of Transmission tariff for 2009-14 tariff block and
            (ii)        Truing up of Transmission tariff for 2014-19 tariff block and 
            (iii)       Determination of Transmission tariff for 2019-24 tariff block 

in respect of combined Assets consisting of Asset-1: 765 kV S/C Moga-Bhiwani transmission line (DOCO: 1.6.2012), Asset-2:765 kV S/C Jattikalan-Bhiwani transmission line associated with 765 kV system (DOCO: 1.10.2012), Asset-3: LILO of both circuits of 400 kV D/C Bamnauli-Mundka/Bawana at  Jatikalan 765/400 kV Sub-station, (DOCO: 1.10.2012), Asset-4: Agra � Jatikalan 765 kV S/C Transmission Line, (DOCO :1.5.2013), Asset-5: Agra � Meerut 765 kV S/C Transmission Line (DOCO 1.6.2013) covered under �765 kV System for central part of Northern Grid Part-I in Northern Region�.
Disposed of
2200
709/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i)   Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii)  Determination of Transmission tariff for 2019-24  tariff block 

For Assets under �Transmission System for phase �I Generation projects in Orissa - Part A� in Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2201
708/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
 for Asset-I: Replacement of 1X100MVA, 220/132kV ICT-II by 1X200MVA,220/132kV ICT-II at Raebareli S/s (DOCO: 19.02.2018), Asset-II: Replacement of 1X100MVA, 220/132kV ICT-III by 1X200MVA,220/132kV ICT-III at Raebareli S/s (DOCO: 01.12.2017) under �Augmentation of Transformation Capacity at Raebareli & Sitarganj 220/132kV Substations
Disposed of
2202
707/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from Actual DOCO to 31-03-2024 for Madhugiri � Yelahanka 400kV D/C (Quad) Line with a small portion to be strung on multi-circuit tower of the SRSS-XII scheme with high ampacity conductor in Bengaluru area along with associated bays & equipments at Madhugiri Substation and Yelahanka GIS under "Transmission system associated with System strengthening -XIII in southern regional grid"
Disposed of
2203
706/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For transmission system associated with Auraiya Gas Power Project in Northern Region
Disposed of
2204
705/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  
 
(i) Truing up of transmission tariff for 2014-19 tariff  block and
(ii) Determination of transmission tariff for 2019-24  tariff block 

in respect of Asset -I: Central Sector Portion of 1030.426 km (DOCO � 01.08.2014), Asset-II: Central sector portion of 2186.339 kms (DOCO � 01.04.2016), Asset-III: BBMB portion of 208.438 kms (DOCO � 01.04.2016), Asset-IV: Central sector portion of 1646.039 kms (DOCO � 20.01.2018) & Asset-V: BBMB portion of 2.35 kms (DOCO � 20.01.2018) under �Establishment of Fibre Optic communication system in Northern region.
Disposed of
2205
704/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

 For Asset A1: 2 Nos. Line bays along with 2 Nos. 50 MVAR Line Reactors (charged as bus reactor) at Jabalpur Pooling Station and Asset B1 : MB TPS (Anuppur)-Jabalpur Pooling Station 400 kV D/C (triple Snowbird) line under Transmission System for connectivity of MB Power(M.P.) Limited� in Western Region.
Disposed of
2206
703/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For 04 nos of Assets under Eastern Region Strengthening scheme I in Eastern Region.
Disposed of
2207
702/GT/2020
NHPC LTD
Application under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 66 and 77of CERC (Terms and Conditions of Tariff) Regulations, 2019 for approval of Tariff in deviation from norms specified in CERC (Terms and Conditions of Tariff) Regulations, 2019 in respect of TLDP-III Power Station.
Disposed of
2208
32/RP/2020 in 107/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review under Section 94(1)(f) read with Regulation 103 (1) of the CERC (Conduct of Business) Regulations 1999 of Order dated 17.08.2020 of the Central Electricity Regulatory Commission in Petition no. 107/TT/2017 for Truing up of transmission tariff of 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period of four assets under transmission system associated with Parbati-III-HEP in Northern Region.
Disposed of
2209
701/MP/2020
Shapoorji Pallonji Infrastructure Capital Company Private Limited (SPICCPL)
petition under section 79 of the Electricity Act, 2003 seeking declaration that the Transmission Service Agreement dated 28.08.2019, Transmission Connectivity Agreement dated 05.03.2019 and Long Term Access Agreement dated 28.08.2019 are rendered impossible to perform and thereby void and directions to restrain the Respondent from invoking the bank guarantees and return the same to the Petitioner
Disposed of
2210
700/MP/2020
Jindal Power Limited (JPL)
PETITION UNDER SECTIONS 79(1)(b) AND 79(1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH ARTICLE 10 OF THE PPA-I AND PPA-II
Disposed of
2211
699/MP/2020
PTC India Limited
Petition under Section 79 (1) (c) & (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 in respect of an alleged LTOA of 144 MW granted to PTC India Limited in respect of �Free Power� share of Government of Sikkim from 1200MW Teesta-III Hydroelectric Project in terms thereof.
Disposed of
2212
698/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Farakka Super Thermal Power Station, Stage-I & II (1600 MW) for the period from 01.04.2014 to 31.03.2019 after the truing up exercise
Disposed of
2213
697/TT/2020
ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)
Truing up of Transmission tariff for 2014-19 tariff  block and determination of Transmission tariff for 2019-24  tariff block of Jhajjar-Mundka 400 KV D/C ISTS Line
Disposed of
2214
696/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

in respect of assets under Transmission System associated with Northern Region System Strengthening Scheme � V
Disposed of
2215
695/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

 Truing up of Transmission tariff for 2014 19 tariff  block and 
 Determination of Transmission tariff for 2019 24  tariff block 

For Salal II Transmission System associated with Northern Region.
Disposed of
2216
694/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
determination of Transmission Tariff from DOCO to 31.03.2024 for Asset 1:  2 Nos 765kV line bays at 765/400kV Indore Substation of POWERGRID (for Khandwa PS(TBCB)-Indore 765 kV D/c line)  & 240MVAr, 765 KV  Switchable Line Reactors along with 700 Ohms NGR at 765/400KV Indore Substation end of each ckt of Khandwa Pool- Indore 765kV D/c line (line being implemented under TBCB) under ?POWERGRID Works associated with Transmission system Strengthening in WR associated with Khargone TPS? in Western Region
Disposed of
2217
693/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from anticipated DOCO to 31.03.2024 for a) 400kV Pugalur (HVDC Station) -  Pugalur (Existing) (Quad) D/C Transmission line along with associated bays at Pugalur (HVDC Station) & Pugalur (Existing) Substation and b) 400kV Pugalur (HVDC Station) � Arasur (Quad) D/C Transmission line along with associated bays at Pugalur (HVDC Station) & Arasur station under �HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu) � North Trichur (Kerala) � Scheme #2 AC System strengthening at Pugalur end� in Southern Regional grid.
Disposed of
2218
692/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Misc. Petition for Approval under sub-section(4) of Section 28 of Electricity Act 2003 for  determination of 
 
i. Truing up of Charges for the period 2014-19 block.
ii. Fees and Charges for the period 2019-24 block

for Unified Load Despatch & Communication  Scheme (POWERGRID portion i.e. Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in Southern Region
Disposed of
2219
691/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

for Combined Asset-I : (i) 765kV S/C Bina -Gwalior Transmission Line; (ii) 315MVA, 400/220/33kV ICT-I alon with associated bays at Gwalior S/S; (iii) LILO of 400kV S/C Korba-Raipur    line at Bhatapara Substation along with associated bays; (iv) 400kV Khandwa Rajgarh Ckt-II along withh associated bays and 765/400kV ICT-III at Seoni S/S; (v) 400kV Khandwa Rajgarh Ckt-I along with associated bays and 63MVAR Bus Reactor Bina S/S; (vi) 400kV ICT-II at Gwalior Substation; (viii) 400/220kV ICT-II at Bhatapara Substation under Sipat-II Transmission System in Western region. (Effective DOCO: 05.05.2008).
Disposed of
2220
690/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I: Pole-III(1500MW) Extension of ? 800 kV Champa & Kuruchetra HVDC stations for up gradation of existing HVDC convertor stations from 3000MW to 6000MW and Asset-II: Pole-IV(1500MW) Extension of ? 800 kV Champa & Kuruchetra HVDC stations for up gradation of existing HVDC convertor stations from 3000MW to 6000MW under ?Transmission System Strengthening in WR-NR Transmission Corridor for IPPs in Chhattisgarh?
Disposed of
2221
689/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset: 01 No. 160 MVA, 220/132kV, 3-Phase ICT at Baripada Sub-station (Shifted to Purnea Sub-Station) under Provision of Spare ICTs and Reactors for Eastern, Northern, Southern and Western Regions Eastern Region under   Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.
Disposed of
2222
688/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For assets under �Installation of Reactors in Western Region�.
Disposed of
2223
687/TT/2020
DELHI TRANSCO LIMITED (DTL)
Approval under Regulation - 86 of CERC (Conduct of Business) Regulations, 1999 and Regulation - 9 of CERC (Terms and Conditions of Tariff) Regulations, 2019 read with Section - 62 & 79 of Electricity Act, 2003 for determination of

(i) Transmission Tariff for 2019 - 24 Tariff Block

For 400 kV Mandaula � Bawana Double Ckt. and 400 kV Ballabhgarh � Bamnauli Double Ckt. Transmission Lines.
Disposed of
2224
686/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for  �500 MVA single phase unit of 765/400 kV ICT (cold spare) Stationed at Ranchi (new)� under � Eastern Region strengthening scheme IX'' in Eastern Region.
Disposed of
2225
685/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from anticipated DOCO to 31.03.2024 for � 800KV 6000MW Raigarh (HVDC Station)-Pugalur (HVDC Station) HVDC Link along with � 800KV 1500 MW (Pole-I) HVDC terminals each at Raigarh (HVDC Station) & Pugalur (HVDC Station) under �HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu) � North Trichur (Kerala) � Scheme #1: Raigarh - Pugalur 6000MW HVDC System� in Southern Regional grid.
Disposed of
2226
684/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for 400kV D/C Mundra UMPP � Bhuj (Triple Snowbird) Ckt-1 Transmission Line alongwith extension of 400kV Mundra UMPP Switchyard and 400kV Bhuj Pooling Station under Transmission System Strengthening Associated with Mundra UMPP (Part-B).
Disposed of
2227
683/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

         Revision of Transmission Tariff for 200409 tariff  block 2009 14 tariff  block
Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For Asset I Moga Hissar D/C transmission line alongwith 220 kV Hissar-Hissar (BBMB) D/C line and 400 kV S/C Hissar Bhiwani Ckt I transmission line alongwith associated bays at Hissar and Bhiwani Sub stations and Asset II One bay at Bhiwani Substation for termination of one Ckt. Of 400 kV Bawana Bhiwani transmission line and 400 kV Bawana Bhiwani transmission line and 400 kV S/C of Hissar Bawana transmission line upto Bhiwani alongwith associated bays at Hissar under Moga Hissar Bhiwani Transmission System.
Disposed of
2228
682/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

        for Asset I(A) extension of 400/220 kV Sikar Sub-station with 1X500 MVA, 400/220/33 kV auto transformer along with associated bays, Asset I(B) extension of 400/220 kV Sikar Sub-station with 2 nos. 220 kV line bays , Asset II(A) 400/220 kV, 500 MVA ICT along with associated bays at 400/220 kV Mainpuri Sub-station and Asset II(B) 2 No. 220 kV line bays at 400/220 kV Mainpuri Sub-station under Augmentation of Transformation Capacity at Mainpuri and Sikar in Northern Region
Disposed of
2229
681/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission assets under �Transmission system associated with North East-Northern/Western Inter Connector-I�.
Disposed of
2230
680/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,2009, CERC (Terms and Conditions of Tariff) Regulations,2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i)    Truing up of Transmission tariff for 2009-14 tariff block and 
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 
for Assets under �765 kV System for Central Part of Northern Grid-Part III" in Northern Region.
Disposed of
2231
679/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Tuticorin Pooling Station-Salem Pooling Station 765 kV D/C line (initially charged at 400 kV) along with Bay extensions at Salem Pooling Station and Tuticorin Pooling Station and 80 MVAR Line Reactors at each end of both circuits of Tuticorin Pooling Station-Salem Pooling Station 765 kV D/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.
Disposed of
2232
678/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

Asset-I: URTDSM System (Control Center Equipment, PMU�s and associated equipments) integrated and commissioned at ERLDC Kolkata, SLDCs WBSETCL & DVC, Asset-II: URTDSM System (Control Center Equipment, PMU�s and associated equipments) integrated and commissioned at SLDCs of OPTCL of Eastern Region under �Phase-I- Unified Real Time Dynamic State Measurement (URTDSM)�
Disposed of
2233
677/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for
(i) Determination & Truing up of Transmission tariff for 2014-19 tariff block and
(ii) Determination of Transmission tariff for 2019-24 tariff block
For Asset: 02 nos. 400kV GIS line bays along-with 01 nos 80MVAR switchable line reactor (with 400 ohm NGR) alongwith associated bay at Kishanganj GIS substation associated with 400kV D/C (Quad) Kishanganj ? Dharbhanga 400kV D/C line (line under TBCB) under ?POWERGRID works associated with Transmission system strengthening in Indian System for transfer of power from new HEPs in Bhutan? in  Region
Disposed of
2234
676/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for Assets under �Augmentation of Transformers in Northern region Part-A" in Northern Region.
Disposed of
2235
675/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I: 400 kV D/C Nabinagar - Patna line along with 2X80 MVAR switchable line reactor and associated bays at Patna Sub-station, Asset-II: 765/400 kV 3X500 MVA ICT-IV along with  Associated bays at Gaya Substation and Asset-III:  80 MVAR switchable Line reactor in 400 kV Barh-I line at Patna Sub-Station alongwith associated bay under Transmission system associated with Nabinagar-II TPS (3X660 MW) under Eastern Region.
Disposed of
2236
674/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for �2X1500 MVA 765/400 kV ICTs along with associated bays and split bus arrangement at 765 kV Bus at Jharsugura (Sundargrah) GIS� under POWERGRID work associated with common transmission system for Phase-II generation projects in odisha under Eastern Region.
Disposed of
2237
673/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset I and Asset II under Transmission system associated with Tehri Pump Storage Plant (PSP)
Disposed of
2238
672/MP/2020
REWA ULTRA MEGA SOLAR LIMITED (RUMSL)
Petition under Guideline 18 of the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects (Resolution number 23/27/2017-R&R.) issued by the Ministry of Power, Government of India on 03.08.2017 under section 63 of the Electricity Act, 2003, seeking certain deviations from the aforementioned guidelines.
Disposed of
2239
671/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  
Truing up of Transmission tariff for 2014-19 tariff  block and 
Determination of Transmission tariff for 2019-24  tariff block 
       for assets under WRSS XIV
Disposed of
2240
670/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For 21 nos of Assets under Eastern Region Strengthening scheme XII in Eastern Region.
Disposed of
2241
669/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission assets under ?Installation of Bus reactors at Cuddapah, Nellore PS, Kurnool, Raichur and Thiruvalam? in Southern Region.
Disposed of
2242
668/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  
 Truing up of Transmission tariff for 2014 19 tariff  block and 
 Determination of Transmission tariff for 2019 24  tariff block 

For Transmission assets under Augmentation of transformation capacity in Southern Region.
Disposed of
2243
667/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission assets �Radial Interconnection between India (NER) and Bangladesh-Indian Portion� in North-Eastern Region.
Disposed of
2244
666/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for �Replacement of existing 315 MVA, 400/220 kV ICT II with 500 MVA, 400/220 kV ICT-II at Pusauli Sub-station� under �Eastern Region strengthening scheme XII'' in Eastern Region.
Disposed of
2245
665/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Assets under POWERGRID works associated with �TBCB lines under common transmission system for Phase-II generation projects in Odisha� in Eastern & Western Region.
Disposed of
2246
664/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from actual/anticipated DOCO to 31-03-2024 for Asset 1- 01 No. Spare 201 MVA, 1 ph 3 winding Converter Transformer and Asset 2- 01 No. Spare 234 MVA, 1ph 3 winding Converter Transformer at Vizag HVDC Terminal Station under �Procurement Of Spare Converter Transformer For Vizag HVDC System in Southern Region.�
Disposed of
2247
663/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
APPROVAL   OF   TRANSMISSION TARIFF for �Circuit-I of Tirunelveli-Muvathapuza (Cochin) 400kV quad D/C line (Tirunelveli to Edmon on Multi Ckt line and Edmon to Cochin on D/C line) (Asset-I) and  Circuit-II of Tirunelveli-Muvathapuza (Cochin) 400kV quad D/C line (Tirunelveli to Edmon on Multi Ckt line and Edmon to Cochin on D/C line) (Asset-II) under Transmission System associated with Kudamkulam Atomic Power Project (2X1000 MW)�  in Southern Region.
Disposed of
2248
662/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset 1- Installation of +/- 200 MVAR Dynamic Compensation (STATCOM) along with 2x125 MVAR Mechanically Switched Reactor (MSR) and 1x125 MVAR Mechanically Switched Capacitor (MSC) and co-ordinated control mechanism of MSCs and MSRs at 400kV Hyderabad Substation, Asset 2- Installation of +/- 200 MVAR STATCOM along with 2x125 MVAR Mechanically Switched Reactor (MSR) and 1x125 MVAR Mechanically Switched Capacitor (MSC) and co-ordinated control mechanism of MSCs and MSRs at 400/230 kV Udumalpet Substation and Asset 3-  Installation of +/- 200 MVAR STATCOM along with 2x125 MVAR Mechanically Switched Reactor (MSR) and 1x125 MVAR Mechanically Switched Capacitor (MSC) and co-ordinated control mechanism of MSCs and MSRs at 400/230 kV Trichy Substation under �System Strengthening in Southern Region XXI� in Southern Region.
Disposed of
2249
661/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for �2 nos 765 kV line bays and 1 no. 240 MVAR Switchable line reactor on each circuit of Chilakaluripeta - Cuddapah 765 D/c line at Cuddapah (2 nos. 240 MVAR Switchable line reactors)� under ''Substation Works Associated with Strengthening of Transmission System beyond Vemagiri'' in Southern Region.
Disposed of
2250
660/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Asset �1 X 500MVA, 400/220/33 kV, 3-Ph ICT-3 with GIS bays in 400 Kv side and AIS bays in 220 KV side at Misa Substation under �North eastern Region Strengthening Scheme-IV (NERSS-IV)� in  North-Eastern Region.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2251
659/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset-1: 63 MVAR, 400 KV Switchable Line Reactor along with 500 Ohms NGR at Rajgarh (POWERGRID) end of Khargone TPS ? Rajgarh (POWERGRID) 400 kV line under ?POWERGRID Works associated with Transmission system Strengthening in WR associated with Khargone TPS? in Western Region.
Disposed of
2252
658/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For 04 nos of Assets under Eastern region strengthening Scheme XI in Eastern Region.
Disposed of
2253
657/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission assets under �Transmission System Associated with Pallatana Gas Based Power Project (GBPP) and Bongaigaon Thermal Power Station (TPS)� in North Eastern Region.
Disposed of
2254
656/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission asset-1X500 MVA 400/220 kV ICTs along with associated bays at Tumkur (Pavagada) S/s under Transmission system for Ultra Mega Solar Power Park at Tumkur (Pavgada), Karnataka - Phase II (Part A).
Disposed of
2255
655/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval True up 2014-19 and Tariff For for Asset I 1X500 MVA,765/400 kV Transformer as spare ICT at Agra Sub-station, Asset-II: 1X500 MVA, 765/400 kV Transformer as spare ICT at Fatehpur Sub-station, Asset-III: 765/400 kV,500 MVA, single phase Auto Transformer as spare ICT at Jhatikra sub-station under �Spare 765/400 kV Transformers for Northern
Region�.
Disposed of
2256
654/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I: Conversion of 02 No�s 400kV,50MVAR line reactors into switchable line reactors at Abdullapur Substation, Asset-II: Conversion of 63 MVAR Fixed Line Reactor of 400kV Balia (PG)-Sohawal (PG) Line Circuit -1  & 2 to Switchable Line Reactor at Balia (PG) and  Conversion of 50 MVAR Fixed Line Reactor of 400kV Balia (PG)-Sohawal (PG) Line Circuit -1 & 2 to Switchable Line Reactor at Sohawal (PG) and Asset-III: Conversion of 50 MVAR Fixed Line Reactor of 400kV Kankroli-Zerda Line to Switchable Line Reactor at kankroli Substation under �Conversion of Fixed Line Reactors into Switchable Line Reactors in Northern Region�
Disposed of
2257
653/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission asset-Tumkur (Pavagada) Pool-Hiriyur 400 kV D/C line along with associated bays and equipment at both ends under �Transmission System for Ultra mega Solar Power Park at Tumkur (Pavagada), Karnataka-Phase-I�
Disposed of
2258
652/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Fixed Series Capacitor (40%) on Circuit-I & II of 400 kV Tumkur (Pavagada) - Tumkur (Vasantharapura) D/c Quad Line at Tumkur (Pavagada) PS end  under Transmission System for Ultra Mega Solar Power Park at Tumkur (Pavagada), Karnataka -Phase-II (Part C) in Southern Region (SRTS II)
Disposed of
2259
651/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Asset-A: 400kV D/C Neemrana-Sikar T/L along with its associated bays under under Northern Region System Strengthening Scheme-XVII in Northern Region
Disposed of
2260
650/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset-I: Extension of 765/400KV Bilaspur Pooling Station (near Sipat) alongwith LILO of Sipat-Seoni Ckt 2 with 240 MVAR Line reactor and Asset II: Installation of 765/400KV, 1500MVA ICT-3 at Bilaspur Pooling Station under WRSS XI Scheme.
Disposed of
2261
649/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission tariff for 2019-24 tariff block for

Asset I - 1X1500 MVA 765/400kV ICT-II alongwith associated bays and 2 Nos. 400kV Line Bays for  termination of 400kV D/C Aligarh - Pritala TBCB Line at Aligarh 765kV Switching Substation; Asset II - 1X1500 MVA 765/400kV ICT-I at Aligarh 765kV Switching Substation
Under
ICTs and Bays Associated with Northern Region System Strengthening Scheme (NRSS-XXXVIII)
Disposed of
2262
648/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  

(i) Truing up of transmission tariff for 2014-19 tariff  block and 
(ii) Determination of transmission tariff for 2019-24  tariff block 

in respect of Asset-I: Meerut-Moga 765 kV S/C Transmission Line along with associated bays at Meerut & Moga 765/400 kV Sub-stations with 2 Nos. 240 MVAR line reactors (1 no. switchable and 1 no. non-switchable line reactor) each at Meerut & Moga under �Northern Regional Strengthening Scheme�XXVI� in Northern Region.
Disposed of
2263
647/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  
 
(i) Truing up of transmission tariff for 2014-19 tariff  block and 
(ii) Determination of transmission tariff for 2019-24  tariff block
 
in respect of Combined Assets consisting of Asset-I: 400 kV D/C Manesar-Neemrana Line along with associated bays (DOCO: 01/06/2012), Asset-II: 500 MVA, 400/220 kV ICT-1 at Neemrana (DOCO: 01/04/2012), Asset- III: 315 MVA, 400/220 kV ICT-2 at Neemrana (DOCO: 01/01/2012), Asset IV: 400 kV D/C Bhiwadi - Neemrana Transmission line along with associated bays  (DOCO: 01/01/2012), Asset V:  80 MVAR Bus Reactor at Neemrana Sub-station (DOCO: 01/04/2012), Asset- VI: LILO of 400 kV S/C Bhiwadi-Bassi TL at Kotputli Sub-station (DOCO: 01/04/2014), Asset-VII: 315 MVA 400/220 kV ICT-1&II with 02 nos 220 kV line bays at Kotputli Sub-station (DOCO: 01/04/2014), Asset VIII: 04 Nos 220 kV line bays at Kotputli (DOCO: 10/09/2014) and Asset-IX: 80 MVAR Bus reactor at Kotputli Sub-station (DOCO: 10/09/2014) under �Northern Region System Strengthening Scheme-XV� in Northern Region.
Disposed of
2264
646/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission asset: 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 under �North Eastern Region Strengthening Scheme-III (NERSS-III)� in North Eastern Region.
Disposed of
2265
645/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1- OPGW link (242km) for 765kV Sasan-Satna Ckt-1under Central Sector, Asset 2- OPGW link (36km) for 220kV Indore-Pithampura (MPPTCL) under State Sector & Asset 3- OPGW link (336km) for Satna Gwalior Ckt-1 under Central Sector under �Establishment of Fibre Optic Communication System under Master Communication Plan in Western Region� tariff block 2014-19 period.
Disposed of
2266
644/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I: Singrauli � Allahabad 400kV S/c Line along with associated bays at both ends including 1X50 MVAR Line Reactor at Allahabad end under NRSS-XXX.
Disposed of
2267
643/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8, 14 & 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Sewa-II Power Station 
& 
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9(2), 10(1), 12, 25, 26 & 35 (2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff for the period 2019-24 in respect of Sewa-II Power Station.
Disposed of
2268
642/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8 & 14(3), 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Chamera-III Power Station 
&
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9(2), 10(1), 12, 25, 26 & 35 (2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff for the period 2019-24 in respect of Chamera-III Power Station
Disposed of
2269
641/GT/2020
Teesta Urja Limited (TUL)
PETITION FOR TRUING UP OF TARIFF FOR THE PERIOD 2016-19 AND MULTI-YEAR TARIFF PETITION FOR THE PERIOD 2019-24
Disposed of
2270
640/MP/2020
HARYANA POWER PURCHASE CENTRE (HPPC)
PETITION SEEKING CLARIFICATION REGARDING LEVY OF CARRYING COST INTER ALIA IN TERMS OF REGULATION 7 AND 52 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2014 AND AMENDMENT THEREOF UNDER REGULATION 55 OF THE SAID REGULATIONS READ WITH SECTION 79 OF THE ELECTRICTY ACT,2003
Disposed of
2271
639/MP/2020
NTPC Limited
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 76 & 77 of CERC (Terms and Condition of Tariff) Regulation, 2019 for Relaxation of cut-off date of Feroze Gandhi Unchahar Thermal Power Station Stage IV (1X500MW)
Disposed of
2272
638/MP/2020
NATIONAL HIGH POWER TEST LABORATORY PVT LTD (NHPTL)
Petition under Section 79 (1) (c) (d) and (f) of the Electricity Act, 2003 seeking rationalisation of Reliability Support Charges (RSC) being charges by Respondent No.1 & 2, Central Transmission Utility and Power System Operation Corporation Limited in terms of the Para 33 of the Order dated 16.05.2016 in 9/MP/2016 and Para 24 of the Order dated 04.04.2018 in Petition No. 142/MP/2017
Disposed of
2273
637/MP/2020
JHAJJAR POWER LIMITED (JPL)
Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with Articles 12.3, 12.3(ii)(1)(b), 12.7(e) and 17 of the Haryana PPA dated 07.08.2008 (as amended vide Amendment Agreement dated 17.09.2008) and under Articles 12.3, 12.3(ii)(1)(b), 12.7(e) and 17 of the TPTCL PPA dated 20.01.2009 (as amended vide Amendment Agreement dated 21.10.2010) respectively, seeking recovery of the deemed Capacity Charges by Jhajjar Power Limited from the Procurers for the Contract Year 2018-19.
Disposed of
2274
636/MP/2020
DHARIWAL INFRASTRUCTURE LIMITED (DIL)
Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Article 10 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 along with Addendum No. 1 dated 20.12.2013 entered into between Dhariwal Infrastructure Limited and Tamil Nadu Generation and Distribution Corporation Limited for the 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, seeking an in-principle approval of the additional Capital Expenditure to be incurred on account of installation of Limestone based Wet Flue Gas De-Sulphurization system necessitated by a Change in Law event i.e., Environment (Protection) Amendment Rules, 2015 dated 07.12.2015 and Environment (Protection) Amendment Rules, 2018 dated 28.06.2018 issued by the Ministry of Environment, Forest and Climate Change read with the letter issued by Central Pollution Control Board dated 11.12.2017.
Disposed of
2275
635/RC/2020
Indian Energy Exchange Ltd. (IEX)
Application in compliance of Regulation 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 and Ministry of Power Order dated 10.07.2020 for approval of introduction of additional Term Ahead Contracts and Green Term Ahead Contracts beyond T+11 days at Indian Energy Exchange Ltd
Disposed of
2276
634/MP/2020
Gurgaon Palwal Transmission Limited (GPTL)
Petition for approval for creation of security interest under Sections 17(3) & 17(4) of Electricity Act, 2003 over Petitioner No. 1's Assets in favour of Petitioner No. 2 for the benefit of Lenders and their assignees, transferees and novatees for the purpose of Petitioner No. 1's Transmission Project.
Disposed of
2277
633/MP/2020
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under Sections 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 27(1) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations , 2019 forapproval of proposal for Renovation & Modernization for life extension beyond the normal useful life in respect of  Khandong Power Station(2 X 25 MW = 50 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.
Disposed of
2278
31/RP/2020 in 187/AT/2019
Tata Power Delhi Distribution Limited (TPDDL)
PETITION UNDER SECTION 94(1)(F) OF THE ELECTRICITY ACT, 2003 READ WITH ORDER 47 RULE 1 OF CPC AND REGULATIONS 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REUGLATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 28.02.2020 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 187/AT/2019.
Disposed of
2279
632/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8 & 14(3), 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of TLDP-III Power Station.
Disposed of
2280
631/MP/2020
REWA ULTRA MEGA SOLAR LIMITED (RUMSL)
Petition under Guideline 18 of the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects (Resolution number 23/27/2017-R&R.) issued by the Ministry of Power, Government of India on 03.08.2017 under section 63 of the Electricity Act, 2003, seeking certain deviations from the aforementioned guidelines.
Disposed of
2281
630/MP/2020
DHARIWAL INFRASTRUCTURE LIMITED (DIL)
Petition for seeking appropriate dispensation and guidance in terms of the Minutes of Meeting dated 10.01.2020 between the Petitioner and Respondents herein for implementation of closed bus operation of Unit 1 (connected to STU) and Unit 2 (connected to ISTS) at Petitioner�s 2x300 MW coal-based thermal generating station located at Tadali, Chandrapur, in the State of Maharashtra.
Disposed of
2282
629/TD/2020
Amp Energy Markets Private Limited
Petition under Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) of CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 for grant of Category V license for inter-State trading of Electricity in all States and Union Territories of India in accordance with CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 amended from time to time.
Disposed of
2283
628/MP/2020
Azure Power India Private Limited (APIPL)
PETITION UNDER SECTION 79(1)(C), SECTION 79(1)(F) AND SECTION 79(1)(K) OF THE ELECTRICITY ACT, 2003 SEEKING DIRECTIONS FROM THIS HONORABLE COMMISSION TO POWER GRID CORPORATION OF INDIA LIMITED TO EXTEND THE LONG TERM ACCESS START DATE AND EXTEND THE DEADLINE FOR COMPLETION OF THE DEDICATED TRANSMISSION LINE AND POOLING SUBSTATION
Disposed of
2284
627/MP/2020
HARYANA POWER PURCHASE CENTRE (HPPC)
PETITION UNDER SECTION 79 (1)(c) and (d)  OF THE ELECTRICITY ACT, 2003 READ WITH REGULATIONS 11(4) AND OTHER REGULATIONS OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION [SHARING OF INTER STATE TRANSMISSION CHARGES AND LOSSES] REGULATIONS 2010 AS AMENDEDBY THE THIRD AMENDMENT EFFECTIVE 01.04.2016AND ORDERS, FOR DIRECTIONS  IN REGARD TO THE LEVY AND COLLECTION OF CHARGES AND LOSSES FROM THE PETITIONERS FOR THE 500 KV BIPOLE MUNDRA � MOHINDERGARH HVDC TRANSMISSION LINE ALONG WITH ITS ASSOCIATED FACILITIES
Disposed of
2285
626/MP/2020
SB ENERGY SOLAR PRIVATE LIMITED (SBESPL)
Petition under Section 79 (a) and (b) of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 05.07.2018 between the Petitioner and NTPC Limited seeking relief on account of Change in Law event, viz., the imposition of Safeguard Duty by Notification No. 01/2018 Customs (SG) dated 30.07.2018 issued by the Department of Revenue, Ministry of Finance, Government of India.
Disposed of
2286
625/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for Assets under �Northern Regional Transmission Strengthening Scheme� in Northern Region.
Disposed of
2287
624/MP/2020
Nuclear Power Corporation of India Ltd. (NPCIL)
DSM Based Commissioning Power for 1st unit (Unit 3) of Kakrapar Atomic Power Project 3&4(KAPP-3&4,2*700MWe)
Disposed of
2288
623/MP/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL-NNTPP- Seeking Commission�s permission to maintain status-quo for drawal of startup power &injection of infirm power under UI mechanism till declaration of COD of Unit 2 or 31.03.2021 whichever is earlier
Disposed of
2289
622/GT/2020
NTPC Limited
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 along with �CERC (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020� for determination of project specific levelised tariff for 25 MW Floating Solar Photo Voltaic Plant at NTPC Simhadri in Andhra Pradesh under the �Flexibility in Generation and Scheduling of Thermal Power Stations to reduce emissions� notified by the Ministry of Power on 05.04.2019.
Disposed of
2290
621/MP/2020
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 8.3 of Power Purchase Agreement dated 27.11.2013 between GMR Energy Trading Limited and TANGEDCO read with Power Purchase Agreement dated 03.05.2014 between GMR Energy Trading Limited and GMR Warora Energy Limited (as back-to-back arrangement for supply of power), for recovery of Late Payment Surcharge on account of delay in payment of Monthly Bills and Supplementary Bills (transmission charges) raised by GWEL on TANGEDCO
Disposed of
2291
620/MP/2020
Clean Solar Power (Jodhpur) Private Limited (CSPJodhpur)
Petition filed under Section 79(1)(f) along with Section 79(1)(k) of the Electricity Act, 2003 read with Regulations 32 and 33A 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 indulgence of this Hon�ble Commission and permission for extension of the period for completion of the Hero Solar Generation Switchyard - dedicated transmission line connecting the 250 MW Solar Power Plant in Jodhpur alongwith terminal bays at both end with 765/400/220 kV Bhadla Pooling Station from 13.09.2020 till such time that the effects of the force majeure event on the Project ceases to exist.
Disposed of
2292
619/MP/2020
DB Power Limited (DBPL)
Petition under Section 79 of the Electricity Act, 2003 for execution of the Orders dated 19.12.2017 and 14.03.2018 passed by this Hon�ble Commission in Petition No. 101/MP/2017 and 13/SM/2017 respectively; and initiation of proceedings/ appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the Orders dated 19.12.2017 and 14.03.2018 passed by this Hon�ble Commission in Petition No. 101/MP/2017 and 13/SM/2017 respectively
Disposed of
2293
616/MP/2020
Central Transmission Utility (CTU)
Grant of Regulatory Approval for execution of the Transmission System for evacuation of 8 GW power from potential Renewable Energy Zone (REZ) in Khavda Area and Dholera UMSP (Phase-I : 2GW) in Gujarat.
Disposed of
2294
615/MP/2020
MEJA URJA NIGAM (P) LIMITED (MUNPL)
Petition under Regulation 8 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations 2009 as amended. Seeking Hon'ble Commission's permission to allow interchange of power for testing including full load testing and trial run operation of Unit-II of Meja TPS Stage-l (2X660 MW), beyond the period of six months from the date of its first synchronization, i.e., beyond 17.09.2020.
Disposed of
2295
614/MP/2020
Adani Power (Mundra) Limited (APMuL)
Petition filed under Section 79 (1) (f) of the Electricity Act, 2003 read with Article 3.2.4 of the Supplementary Power Purchase Agreement dated 05.12.2018 (�SPPA�) and Article 17.3 of the Power Purchase Agreement dated 06.02.2007 (�Bid-01 PPA�) seeking adjudication of disputes qua unilateral amendment of the approved PPA/SPPA provisions and non-payment of actual cost incurred by Adani Power (Mundra) Limited ("APMuL�) to supply power to Gujarat Urja Vikas Nigam Limited ("GUVNL�).
Disposed of
2296
613/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Kudgi Super Thermal Power Station Stage-I (3X800 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2297
612/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Ramagundam Super Thermal Power Station Stage-III (1X500 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2298
611/MP/2020
RIHAND FLOATING SOLAR PRIVATE LIMITED (RFSPL)
A petition under section 79 of the Electricity Act, 2003 and the statutory framework governing the procurement of power through competitive bidding and Article 11 read with Article 13.5 and Article 4.5.3 of the Power Purchase Agreement dated 17.12.2019 executed between Solar Energy Corporation of India Limited and Rihand Floating Solar Private Limited seeking directions to restrain SECI from invoking the bank guarantee and for returning the bank guarantee.
Disposed of
2299
610/MP/2020
POWERGRID JABALPUR TRANSMISSION COMPANY LIMITED (PJTL)
Petition under Sections 63 and 79 (1) (c) and (d) of the Electricity Act, 2003 read with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for providing relief under Force Majeure, (Article 11) and Change in Law, (Article 12) of Transmission Service Agreement dated 19.11.2014, for Transmission System Strengthening associated Vindhyachal-V
Disposed of
2300
609/MP/2020
SJVN Limited
Petition under Regulation 44(6), (7) & (8) of The Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for recovery of unrecovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018-19 in respect of Rampur Hydro Power Station (RHPS).
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2301
608/MP/2020
NTPC Limited
Petition Under Section 79 (1) (A) AND (F) of the Electricity Act, 2003 with Affidavit.
Disposed of
2302
30/RP/2020 in 168/MP/2019
Coastal Gujarat Power Limited (CGPL)
Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure (�CPC�) and Regulation 103 of CERC (Conduct of Business) Regulations, 1999 for seeking review of this Hon�ble Commission�s Order dated 22.06.2020 in Petition No. 168/MP/2020
Disposed of
2303
607/MP/2020
Coastal Gujarat Power Limited (CGPL)
Petition under Section 79(1) of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreement dated 22.04.2007 executed between the Petitioner with the Procurers across five States, namely Maharashtra, Gujarat, Rajasthan, Haryana and Punjab, Clause 4.7 of the Competitive Bidding Guidelines and this Hon�ble Commission�s Order dated 17.09.2018 in Petition No. 77/MP/2016.
Disposed of
2304
606/MP/2020
Maithon Power Limited (MPL)
Petition under Regulations 11, 26 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.
Disposed of
2305
29/RP/2020 in 14/MP/2019
Renew Solar Power pvt Ltd (RSPPL)
Review Petition under Section 79 read with 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 04.10.2019 passed by this Hon?ble Commission in Petition No. 14/MP/2019
Disposed of
2306
15/SM/2020
Suo Motu
Extension of time for submission of Audited Special Balance Sheet required under the CERC Trading licence Regulation, 2020
Disposed of
2307
605/MP/2020
ARINA SOLAR PRIVATE LIMITED (ASPL)
A petition under section 79 of the Electricity Act, 2003 and the statutory framework governing the procurement of power through competitive bidding and Article 11 read with Article 13.5 and Article 4.5.3 of the Power Purchase Agreement dated 22.11.2018 executed between Solar Energy Corporation of India Limited and Arina Solar Power Limited seeking directions to restrain SECI from invoking the bank guarantees and for returning the bank guarantees.
Disposed of
2308
604/MP/2020
POWERGRID KALA AMB TRANSMISSION LTD. (PKATL)
Application for Amendment under section 18 of the Electricity Act 2003 of Transmission Licence No. 30/Transmission/2014/CERC dated 04.09.2014 of NRSS XXXI (A) Transmission 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
Disposed of
2309
603/RC/2020
Indian Energy Exchange Ltd. (IEX)
Application in compliance of Regulation 24 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of amendments in Business Rules of the Indian Energy Exchange (IEX).
Disposed of
2310
602/MP/2020
NTPC Limited
Petition under Regulation 8 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. 

Seeking Hon�ble Commission�s permission to allow interchange of infirm power forbalance activities anddeclaration of commercial operation of Unit-II of Lara STPS  (2X800 MW), beyond the extension period of six months from the date of its first synchronization, i.e., beyond 13.08.2020.
Disposed of
2311
601/GT/2020
THDC India Limited (THDCIL)
PETITION UNDER SECTION 79(1)(a), 62 AND 64 OF THE ELECTRICITY ACT, 2003 READ WITH REGULATIONS 7 AND 8 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS FOR TARIFF DETERMINATION FROM RENEWABLE ENERGY SOURCES) REGULATIONS, 2017 FOR DETERMINATION OF PROJECT SPECIFIC TARIFF
Disposed of
2312
600/MP/2020
NABINAGAR POWER GENERATING COMPANY PRIVATE LIMITED (NPGCPL)
Seeking Hon�ble Commission�s permission to allow interchange of power for testing including full load testing and trial run operation of Unit-II of Nabinagar STPP Stage-l (3X660 MW), beyond the period of six months from the date of its first synchronization, i.e. 11.08.2020.
Disposed of
2313
599/TL/2020
Mumbai Urja Marg Limited (MUML)
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 License and other related matters) Regulations, 2009 with respect to grant of transmission license to Vapi-II North Lakhimpur Transmission Limited.
Disposed of
2314
598/MP/2020
Bharat Aluminium Company Limited (BALCO)
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 Article 34 of the Power Supply Agreement dated 26.12.2014 read with Article 39.1 of the Power Supply Agreement
Disposed of
2315
28/RP/2020 in 308/GT/2018
Punjab State Power Corporation limited (PSPCL)
PETITION UNDER SECTION 94(1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 17 OF CENTRAL ELECTRICITY REGULATORY COMMISION (CONDUCT OF BUSINESS) REGULATIONS, 1999.
Disposed of
2316
597/MP/2020
NTPC SAIL POWER COMPANY  LIMITED (NSPCL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on installation of various Emission Control Systems at NSPCL Bhilai Expansion Plant (2x250 MW) in compliance of Ministry of
Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2317
596/AT/2020
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR THE 440.8 MW WIND POWER PROJECTS (TRANCHE-VIII) CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES DATED 08.12.2017
Disposed of
2318
27/RP/2020 in 57/AT/2020
Punjab State Power Corporation limited (PSPCL)
PETITION UNER SECTION 94(1)(f) OF THE ELECTRCITY ACT, 2003 READ WITH REGULATION 17 OF THE CENTRAL ELECTRCITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 24/02/2020 PASSED IN PETITION NO. 57/AT/2020
Disposed of
2319
26/RP/2020 in 69/IA/2019 in 202/MP/2018
Central Transmission Utility (CTU)
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 9.6.2020 IN PETITION NO.202/MP/2018 PASSED BY THIS HON?BLE COMMISSION.
Disposed of
2320
595/MP/2020
Dalmia Cement (Bharat) Limited (DCBL)
Petition for directions to Respondents, National Load Dispatch Centre and Odisha Renewable Energy Development Agency - State Nodal Agency for the fresh accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and consequential reliefs.
Disposed of
2321
594/MP/2020
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Section 79 (1)(f)  of the Electricity Act, 2003 along with statutory framework governing procurement of power through competitive bidding and Articles 4 and 9 of the Power Purchase Agreement dated 21.03.2013 executed between GMR Warora Energy Ltd. and DNH Power Distribution Corporation Limited (DNH) seeking directions to DNH to pay Capacity Charges to GWEL based on capacity declared by GWEL on day ahead basis.
Disposed of
2322
25/RP/2020 in 446/MP/2019
Rajasthan Urja Vikas Nigam Limited (RUVNL)
Petition for (a) Allow the Review Petition and modify/clarify the Order dated 23.04.2020 passed in Petition No. 446/MP/2019 to the extent stated in the present Review Petition;
(b) pass any such further order or orders as this Hon?ble Commission may deem just and proper in the circumstances of the case.
Disposed of
2323
593/MP/2020
Central Transmission Utility (CTU)
PETITION UNDER SECTION 79(1)(F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 33B OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (GRANT OF CONNECTIVITY, LONG-TERM ACCESS AND MEDIUM-TERM OPEN ACCESS) REGULATIONS, 2009 AND REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING DIRECTIONS REGARDING SUBMISSION OF BANK GUARANTEESBY POWER GENERATORS SEEKING GRANT OF LONG TERM ACCESS INTO THE INTER-STATE TRANSMISSION SYSTEM.
Disposed of
2324
24/RP/2020 in 367/MP/2019
West Bengal State Electricity Distribution Company Limited (WBSEDCL)
Review Petition under Section 94(1)(f) of the Electricity Act, 2003 and Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 on behalf of West Bengal State Electricity Distribution Company Ltd. seeking review of the Order/ directions dated 30.06.2020 passed by this Hon�ble Commission in Petition No. 367/MP/2019 recorded in the ROP for the hearing on 30.06.2020
Disposed of
2325
591/MP/2020
NER II Transmission Limited (nerii)
Petition for approval under Sections 17(3) & 17(4) of Electricity Act, 2003 for creation of security interest over Petitioner No. 1?s Assets in favour of Catalyst Trusteeship Limited for the benefit of  a new lender and its assignees, transferees, novatees for the purpose of Petitioner No. 1?s Transmission Project
Disposed of
2326
23/RP/2020 in 188/AT/2020
Punjab State Power Corporation limited (PSPCL)
PETITION UNER SECTION 94(1)(f) OF THE ELECTRCITY ACT, 2003 READ WITH REGULATION 17 OF THE CENTRAL ELECTRCITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 18/03/2020 PASSED IN PETITION NO. 188/AT/2020
Disposed of
2327
590/TT/2020
Powerlinks Transmission Limited (PTL)
Tariff Petition for approval of Annual Transmission Charges for the period FY 2019-24 under
Regulation 8 (1) of CERC (Terms and Conditions of Tariff) Regulations 2019 and Truing-up of
FY 2014-19 under Regulation 8 of CERC (Terms and Conditions of Tariff) Regulations 2014,
Regulation 86 of CERC (Conduct of Business) Regulations 1999 and Section 79 of the Electricity
Act 2003, for 400 KV Double Circuit Gorakhpur-Lucknow Transmission Line and 400 KV Double
Circuit Bareilly-Mandola Transmission Line, in Northern Region associated with Tala Hydro
Electric Project, East � North Interconnector and Northern Region Transmission System.
Disposed of
2328
589/TT/2020
Powerlinks Transmission Limited (PTL)
Tariff Petition for approval of Annual Transmission Charges for the period FY 2019-24 under
Regulation 8 (1) of CERC (Terms and Conditions of Tariff) Regulations 2019 and Truing-up of
FY 2014-19 under Regulation 8 of CERC (Terms and Conditions of Tariff) Regulations 2014,
Regulation 86 of CERC (Conduct of Business) Regulations 1999 and Section 79 of the Electricity
Act 2003, for 400 kV Double Circuit Siliguri-Purnea Transmission Line, 400 kV Double Circuit
Purnea-Muzaffarpur Transmission Line and 220 kV Double Circuit Muzaffarpur (PGCIL) �
Muzaffarpur (BSEB) Transmission Line, in Eastern Region associated with Tala Hydro Electric
Project, East � North Interconnector and Northern Region Transmission System.
Disposed of
2329
588/TT/2020
Powerlinks Transmission Limited (PTL)
Tariff Petition for approval of Annual Transmission Charges for the period FY 2019-24 under Regulation 8 (1) of CERC (Terms and Conditions of Tariff) Regulations 2019 and Truing-up of FY 2014-19 under Regulation 8 of CERC (Terms and Conditions of Tariff) Regulations 2014, Regulation 86 of CERC (Conduct of Business) Regulations 1999 and Section 79 of the Electricity Act 2003, for 400 KV Double Circuit Muzaffarpur-Gorakhpur Transmission Line in Eastern- Northern Inter-region associated with Tala Hydro Electric Project, East-North Inter-Connector and Northern Region Transmission System of Powerlinks Transmission Limited.
Disposed of
2330
587/MP/2020
NHPC LTD
Petition under 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 injection of infirm power beyond 31.08.2020 in case of Parbati Hydroelectric Project ? Stage II (800MW).
Disposed of
2331
586/MP/2020
Vaayu Renewable Energy (Mevasa) Private Limited (vaayumevasa)
Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 27 and 33a of the Connectivity Regulations and the applicable provisions of the Detailed Procedure for further extension of time for achieving the milestones, including achieving the conditions of Financial Closure, in light of COVID-19
Disposed of
2332
585/MP/2020
SBE RENEWABLES TEN PRIVATE LIMITED (SBERTPL)
Petition under Section 79(1)(c) of the Electricity Act, 2003 and Regulation 33A 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 return of Bank Guarantee bearing no. A25BG07191780002 for an amount of Rs. 10,00,00,000/- furnished by the Petitioner pursuant to the revoked Stage-II Connectivity dated 25.05.2019 against the Letter of Award dated 25.01.2019 issued by Solar Energy Corporation of India for development of 450 MW ISTS connected Wind-Solar Hybrid Power Project.
Disposed of
2333
583/MP/2020
Saurya Urja Company of Rajasthan (SUCRL)
PETITION UNDER SECTIONS 79(1)(b), 79(1)(c) AND 79(1)(f) AND OTHER APPLICABLE PERMISSIONS, APPROVALS AND LEGAL AND REGULATORY PROVISIONS.
Disposed of
2334
22/RP/2020 in 69/MP/2019
Phelan Energy India RJ Private Limited (PEIRJ)
Review Petition under Section 79 (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 04.10.2019 passed by this Hon�ble Commission in Petition No. 69/MP/2019
Disposed of
2335
582/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of tariff  of Solapur STPS  for the period from COD of the 1st Unit ( i.e. 25.09.2017) to 31.03.2019 after the truing up exercise
Disposed of
2336
581/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  
 
(i) Truing up of transmission tariff for 2014-19 tariff  block and 
(ii) Determination of transmission tariff for 2019-24  tariff block
 
in respect of Combined Asset-A consisting of Asset-I - 1 No. of 12ῼ Series Bus reactor at Mandola 400/220 kV (POWERGRID) Substation along with associated bays, Asset-II - 1 No. of 12ῼ Series Bus reactor at Ballabhgarh 400/220 kV (POWERGRID) Substation along with associated bays, 1 no. Series Line Reactor of 12ῼ in Dadri-Mandola 400 kV, Ckt-I and 1 no. Series Line Reactor of 12ῼ in Dadri-Mandola 400 kV, Ckt-II under the scheme �Provision of Series Reactors in Northern Region�.
Disposed of
2337
580/MP/2020
ReNew wind energy (TN) private limited (RenewTN)
Petition under Sections 63 and 79 of the Electricity Act, 2003 read with the Competitive Bidding Guidelines and Articles 11 and 13 of the Power Purchase Agreement dated 04.09.2018 executed between ReNew Wind Energy (TN) Pvt. Ltd. and Solar Energy Corp. of India Ltd
Disposed of
2338
13/SM/2020
Suo Motu
Suo-motu order for Determination of levellised generic tariff for FY 2020-21 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020
Disposed of
2339
579/AT/2020
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the the 1150 MW Solar PV Power projects (Tranche-IV) connected to the Inter-State Transmission system (ISTS) and selected through competitive bidding process as per the Standard Bidding Guidelines dated 03.08.2017
Disposed of
2340
578/GT/2020
DAMODAR VALLEY CORPORATION (DVC)
True-Up Petition for 2014-19 and Tariff Petition for 2019-24 in respect of Maithon Hydel Station
Disposed of
2341
577/GT/2020
DAMODAR VALLEY CORPORATION (DVC)
MTPS UNIT-1 TO 3 : TRUE-UP TARIFF PETITION FOR 2014-19 AND TARIFF PETITION FOR 2019-24
Disposed of
2342
576/GT/2020
NTPC Tamil Nadu Energy Company Limited (NTECL)
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 Chapter-3 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Vallur Thermal Power Station (3X500 MW) for the period from 01.04.2014 to 31.03.2019 after the truing up exercise
Disposed of
2343
575/GT/2020
DAMODAR VALLEY CORPORATION (DVC)
RAGHUNATHPUR (RTPS)  TRUE-UP PETITION 2014-19 AND TARIFF PETITION 2019-24
Disposed of
2344
574/GT/2020
DAMODAR VALLEY CORPORATION (DVC)
BTPS-A : TRUE-UP TARIFF PETITION FOR 2014-19 AND TARIFF PETITION FOR 2019-24
Disposed of
2345
573/GT/2020
DAMODAR VALLEY CORPORATION (DVC)
DSTPS UNIT-1&2: TRUE-UP TARIFF PETITION FOR 2014-19 AND TARIFF PETITION FOR 2019-24
Disposed of
2346
572/GT/2020
DAMODAR VALLEY CORPORATION (DVC)
THS: TRUE-UP TARIFF PETITION FOR 2014-19 AND TARIFF PETITION FOR 2019-24 FOR TILAIYA HYDEL POWER STATION
Disposed of
2347
571/GT/2020
DAMODAR VALLEY CORPORATION (DVC)
MTPS-5&6 : TRUE-UP TARIFF PETITION FOR 2014-19 AND TARIFF PETITION FOR 2019-24
Disposed of
2348
570/GT/2020
DAMODAR VALLEY CORPORATION (DVC)
CTPS-7&8: TARIFF PETITION FOR TRUING UP FOR 2014-19 AND TARIFF PETITION FOR 2019-24
Disposed of
2349
569/GT/2020
DAMODAR VALLEY CORPORATION (DVC)
TRUE-UP PETITION FOR 2014-19 FOR BTPS UNIT-1,2 & 3 FOR 2014-19 AND TARIFF PETITION FOR 2019-24 FOR BTPS UNIT-3
Disposed of
2350
568/GT/2020
DAMODAR VALLEY CORPORATION (DVC)
MTPS-7&8: TRUE-UP TARIFF PETITION FOR 2014-19 AND TARIFF PETITION FOR 2019-24 FOR MEJIA THERMAL POWER STATION UNIT-7 & 8
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2351
567/GT/2020
DAMODAR VALLEY CORPORATION (DVC)
DTPS: TRUE UP TARIFF PETITION FOR 2014-19 FOR UNIT-3&4 AND TARIFF PETITION FOR 2019-24 FOR UNIT-4
Disposed of
2352
566/GT/2020
DAMODAR VALLEY CORPORATION (DVC)
TRUE-UP TARIFF PETITION FOR 2014-19 AND TARIFF PETITION 2019-24 IN RESPECT OF PANCHET HYDEL STATION
Disposed of
2353
565/GT/2020
DAMODAR VALLEY CORPORATION (DVC)
CTPS UNIT-1 TO 3 : TRUE -UP TARIFF PETITION FOR 2014-19 AND TARIFF PETITION FOR 2019-24
Disposed of
2354
564/GT/2020
DAMODAR VALLEY CORPORATION (DVC)
KTPS UNIT-1 & 2 : TRUE-UP TARIFF PETITION FOR 2014-19 AND TARIFF PETITION FOR 2019-24
Disposed of
2355
563/GT/2020
NTPC Limited
True up of Petition No. 199/GT/2017 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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Kudgi Super Thermal Power Station St-I (3X 800 MW) for the period from  Unit-I COD i.e. 31.07.2017 to 31.03.2019 after the truing up exercise
Disposed of
2356
562/MP/2020
JHAJJAR POWER LIMITED (JPL)
PETITION UNDER SECTION 79(1) (b) & (f) OF THE ELECTRICITY ACT, 2003 READ WITH CLAUSE 4.7 OF THE COMPETITIVE BIDDING GUIDELINES AND ARTICLE 13 OF THE POWER PURCHASE AGREEMENTS DATED 07.08.2008 AND 20.01.2009 ENTERED INTO BY JHAJJAR POWER LIMITED WITH UTTAR HARYANA BIJLI VITRAN NIGAM LIMITED, DAKSHIN HARYANA BIJLI VITRAN NIGAM LIMITED AND TATA POWER TRADING COMPANY LIMITED RESPECTIVELY IN RELATION TO SEEKING COMPENSATION FOR DECREASE IN REVENUES AND INCREASE IN THE COSTS AS A RESULT OF �CHANGE IN LAW� EVENTS.
Disposed of
2357
561/AT/2020
Mumbai Urja Marg Limited (MUML)
Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system to be established by Vapi-II North Lakhimpur Transmission Limited
Disposed of
2358
560/MP/2020
Jindal Power Limited (JPL)
Petition under Section 79(1) (b) and (f) of the Electricity Act, 2003 read with Article 10 of the PPA dated 23.08.2013 and in terms of the liberty granted by the Hon�ble Commission in its Order dated 13.12.2017 passed in Petition No. 189/MP/2016 for recovery of Additional Expenditure incurred due to the occurrence of various Change in Law events.
Disposed of
2359
559/MP/2020
SEIL Energy India Limited SEIL
Petition under Section 79(1)(b) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 63 and 64 of Power Market Regulations 2010 seeking intervention of this Hon?ble Commission for devising suitable mechanism/guidelines for participation of Thermal Power Plants without long-term Power Purchase Agreement which have implemented FGD in accordance in compliance of existing law, i.e., Ministry of Environment Forest and Climate Change Notification dated 07.12.2015 in power markets and uniformity in price discovery and level playing for sale of power on Power Exchange and Deep E-Bidding Portal during the implementation period of FGD, i.e. till 2022
Disposed of
2360
558/MP/2020
East North Interconnection Company Limited (ENICL)
Approval under Section 17(3) & 17(4) of the Electricity Act, 2003 for creation of security interest in favour of Security Trustee pursuant to Rupee Term Loan Facility Agreement, and other security creating documents/financing agreements by way of hypothecation/assignment of Project  assets of East North Interconnection Company Limited.
Disposed of
2361
21/RP/2020 in 446/MP/2019
Sasan Power Limited (SPL)
Review Petition on behalf of Sasan Power Ltd, seeking review of the Order dated 23.04.2020 passed by this Hon?ble Commission in Petition No. 446/MP/2019 on the limited issue of the in principal approval of O&M expenses  under Section 94(1)(f) of the Electricity Act, 2003 and Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with the Central Electricity Regulatory Commission (Conduct of Business) Amendment Regulations, 2013
Disposed of
2362
20/RP/2020 in 446/MP/2019
HARYANA POWER PURCHASE CENTRE (HPPC)
Review under Section 94(1)(f) read with Regulation 103(1) of the of the CERC (Conduct of Business) Regulations 1999 of the Order dated 23.04.2020 passed in Petition No. 446/MP/2019
Disposed of
2363
557/TD/2020
Shree Cement Limited (SCL)
Downgradation of Trading License from Category II to Category IV
Disposed of
2364
556/MP/2020
GRID Controller of India Limited (NERLDC)
Petition under section 28 (3) (e) of the Electricity Act, 2003 read with clause 1.5 of IEGC 2010 for establishment and maintenance of Communication facilities by the users of the North-Eastern Region in terms of Clause 4.6.2 of IEGC, 2010, read with Regulation 6(3) of CEA (Technical Standards for Connectivity to the Grid) Regulation, 2007 to ensure availability of reliable real time data at NERLDC.
Disposed of
2365
555/MP/2020
Ratnagiri Gas and Power Private Limited (RGPPL)
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003 READ WITH THE REGULATIONS 49, 76 AND 77 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS FOR DETERMINATION OF TARIFF) REGULATIONS, 2019 AND REGULATIONS 111-115 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 FOR RELAXATION OF THE NORMATIVE STATION HEAT RATE
Disposed of
2366
19/RP/2020 in 284/RC/2019
NTPC Limited
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.
Disposed of
2367
554/MP/2020
UTTAR PRADESH POWER CORPORATION LIMITED (UPPCL)
Petition under section 79(1) C and 94 (1) (f) of the Electricity Act 2003, read with clause 12 and 13 of the CERC (Deviation Settlement Mechanism and related matter) Regulation 2014 for the Prayer by the petitioner to the Hon'ble Commission to make necessary amendment/relax/review in clause 7 (10) of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matter) Regulation 2014 as amended vide Central electricity Regulatory commission (Deviation Settlement Mechanism and related matter) (Fourth Amendment) Regulation 2018 notified by the Central Electricity Commission on 20-11-2018 and came in the operation w.e.f. 01-01-2019
Disposed of
2368
553/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at  Feroze Gandhi Unchahar Thermal Power Station Stage IV (1 x 500 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2369
552/AT/2020
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR THE 900 MW SOLAR PV PROJECTS (TRANCHE-VI) CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE STANDARD BIDDING GUIDELINES DATED 03.08.2017
Disposed of
2370
551/MP/2020
Avikiran Solar India Private Limited (avikiransolar)
Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 27, 33A and 33B 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 the Detailed Procedure for Grant of Connectivity to Projects based on Renewable Sources to Inter-state Transmission System seeking relaxation of time period stipulated under Clause 11.2 of the Detailed Procedure and attendant Forms and Agreements for construction of dedicated transmission line and associated pooling substation.
Disposed of
2371
550/MP/2020
SJVN Limited
Petition under Regulation 44(6), (7) & (8) of The Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for recovery of unrecovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018-19 in respect of Nathpa Jhakri Hydro Power Station (NJHPS).
Disposed of
2372
549/AT/2020
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff for the 3000 MW grid connected Solar PV Power project selected through competitive bidding process as per the guidelines issued by MNRE on 10.3.2015
Disposed of
2373
548/GT/2020
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under Sections 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of Regulations 48 (1)(a), 48 (1)(b), 54 and 55 under Chapter-10 (Miscellaneous Provisions), of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations,2014 and Regulations 66 (1), 66 (2), 76 and 77 under Chapter-15 (Miscellaneous Provisions) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations , 2019 for approval of  tariff in respect of 110 MW Pare H.E Project for the useful plant life of 40 years
Disposed of
2374
547/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  

(i) Truing up of transmission tariff for 2014-19 tariff  block and 
(ii) Determination of transmission tariff for 2019-24  tariff block 

in respect of Combined Asset under the scheme �Provision of Bus Reactors in Northern Region�
Disposed of
2375
18/RP/2020 in 10/TT/2019
TRANSMISSION CORPORATION OF ANDHRA PRADESH LIMITED (APTRANSCO)
Review petition under Section 94(1) (f) of Electricity Act, 2003 seeking review of   Order dated 05.02.2020 of Central Electricity Regulatory Commission in Petition no.10/TT/2019 in the matter of approval of Determination of tariff of the                   inter-State transmission lines connecting two states for the APTRANSCO owned transmission lines/system for inclusion in POC Transmission charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.
Disposed of
2376
546/MP/2020
Lakadia Vadodara Transmission Projects Limited (LVTPL)
Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation
of security interest over all the movable and immovable assets of Petitioner No 1 in favour
of Petitioner No. 2
Disposed of
2377
545/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Rihand Super Thermal Power Station Stage I (2x 500 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2378
544/MP/2020
Sterlite Power Grid Ventures Limited (SPGVL)
Petition under Regulation 4 and 10 of the Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulations, 2020 read with Regulation 111, 112 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for giving prior intimation of undertaking telecommunication business by the Petitioner and for determination of revenue sharing mechanism.
Disposed of
2379
543/MP/2020
ACME Yamunanagar Solar Power Private Limited (AYSPPL)
Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 09.08.2016 executed between the Petitioner and NTPC for seeking approval of Change in Law events due to enactment of Telangana Tax on Entry of Goods into Local Areas Act, 2001 read with Judgment dated 11.11.2016 titled �Jindal Stainless Limited & Anr. Vs. State of Haryana & Ors. and Batch (Civil Appeal Nos. 3453 of 2002) read with Show Cause Notice dated 02.01.2020 issued by Commercial Taxes Department, Government of Telangana and Assessment Order dated 11.02.2020 pronounced by Commercial Tax Officer, Mahboobnager Circle, Nalgonda Division, Telangana read with Hon�ble Telangana High Court Order dated 04.03.2020.
Disposed of
2380
542/MP/2020
JAIPRAKASH ASSOCIATES LIMITED (JAL)
PETITION FOR REVOCATION ITS CATEGORY- I TRADING LICENCE UNDER REGULATION 20(3) OF CERC (PROCEDURE, TERMS AND CONDITIONS FOR GRANT TO TRADING LICENCE AND OTHER RELATED MATTERS) REGULATIONS, 2020 READ WITH SECTION 19 OF THE ELECTRICITY ACT, 2003.
Disposed of
2381
541/MP/2020
Phelan Energy India RJ Private Limited (PEIRJ)
Clarification Petition under Section 79 (1) (f) and Section 94 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Section 151 of Code of Civil Procedure seeking clarification of Order dated 05.02.2019 passed by this Hon�ble Commission in Petition No. 192/MP/2018
Disposed of
2382
540/MP/2020
GRID Controller of India Limited (NERLDC)
Providing protection systems having reliability, selectivity,  speed and sensitivity and keeping them functional in terms of Regulation 5.2 (l) of the CERC (Indian Electricity Grid Code) Regulations 2010 read along with Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010, and ensuring proper inspection & patrolling and maintenance of substation and lines in terms of Regulation 5 read along with regulation 23 & regulation 24 of the Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of the North Eastern Grid as well as the interconnected Indian Grid.
Disposed of
2383
539/MP/2020
GRID Controller of India Limited (NERLDC)
Providing protection systems having reliability, selectivity,  speed and sensitivity and keeping them functional in terms of Regulation 5.2 (l) of the CERC (Indian Electricity Grid Code) Regulations 2010 read along with Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010 , ensuring proper inspection & patrolling and maintenance of substation and lines in terms of Regulation 5 read along with regulation 23 & regulation 24 of the Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of the North Eastern Grid as well as the interconnected Indian Grid and reliable operation as per clause no. 6.2 of Central Electricity Authority (Manual on Transmission Planning Criteria), 2013.
Disposed of
2384
538/MP/2020
Chhattisgarh WR Transmission Limited (CWRTL)
Petition invoking Section 79(1)(d) and (f) of the Electricity Act, 2003 read with Regulation 5(3) of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010  seeking compensation/ relief for increased construction cost due to certain events of Change in Law as per the applicable provisions of Transmission Service Agreement dated 24.06.2015.
Disposed of
2385
537/MP/2020
NHDC LIMITED
Petition under Section 94 of Electricity Act� 2003 read with Regulations 79, 111 and 114 of CERC (Conduct of Business) Regulations� 1999 and Regulation 54 and 55 of CERC (Terms and Conditions of Tariff) Regulations�2014 for recovery of additional O&M expenses incurred against impact of Pay revision of NHDC employees and employees of Central Industrial Security Force (CISF), impact of wage revision (change in minimum wages) and implementation of Goods & Service Tax (GST) at Omkareshwar Power Station (OSPS) during the tariff period 2014-19.
Disposed of
2386
536/MP/2020
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 79 (1) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations1999 for clarification and modification of the GST/Safeguard Duty Orders, issuance of directions to the Buying Utilities/Distribution Utilities for immediate payment and application of the orders commonly to all the similar placed project developers and Buying Utilities/ Distribution Companies
Disposed of
2387
535/MP/2020
GRID Controller of India Limited (NERLDC)
Providing protection systems having reliability, selectivity,  speed and sensitivity and keeping them functional in terms of Regulation 5.2 (l) of the CERC (Indian Electricity Grid Code) Regulations 2010 read along with Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010, providing adequate load shedding through automatic under frequency relays(UFRs) in Tripura Power System, keeping them functional in terms of Regulation 5.2 (n) of the CERC (Indian Electricity Grid Code) Regulations 2010 read along with Regulation 9 of the Central Electricity Authority (Grid Standards) Regulations, 2010 and ensuring proper inspection & patrolling and maintenance of substation and lines in terms of Regulation 5 read along with regulation 23 & regulation 24 of the Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of the North Eastern Grid as well as the interconnected Indian Grid.
Disposed of
2388
534/MP/2020
DHARIWAL INFRASTRUCTURE LIMITED (DIL)
Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 10 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 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, and in compliance with the directions of the Hon?ble Commission in the Order dated 29.03.2020 passed in Petition No. 327/MP/2018 along with IA No. 87/2018.
Disposed of
2389
533/MP/2020
Raipur Rajnandgaon Warora Transmission Limited (RRWTL)
Petition invoking Section 79(1)(d) and (f) of the Electricity Act, 2003 read with Regulation 5(3) of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010  seeking compensation/ relief for increased construction cost due to certain events of Change in Law as per the applicable provisions of Transmission Service Agreement dated 24.06.2015
Disposed of
2390
532/MP/2020
Kerala State Electricity Board Limited (KSEB Ltd.)
Dispute on Lignite transfer price
Disposed of
2391
531/MP/2020
NHDC LIMITED
Petition under Section 94 of Electricity Act� 2003 read with Regulations 79, 111 and 114 of CERC (Conduct of Business) Regulations� 1999 and Regulation 54 and 55 of CERC (Terms and Conditions of Tariff) Regulations�2014 for recovery of additional O&M expenses incurred against impact of Pay revision of NHDC employees and employees of Kendriya Vidyalaya & Central Industrial Security Force (CISF), impact of wage revision (change in minimum wages) and implementation of Goods & Service Tax (GST) at Indira Sagar Power Station (ISPS) during tariff period 2014-19.
Disposed of
2392
530/MP/2020
KSK Mahanadi Power Company Limited (kskmahanadi)
PETITION UNDER SECTION 79 (1)(C), 79(1)(f) AND OTHER APPLICABLE PROVISIONS OF THE ELECTRICITY ACT, 2003 SEEKING DIRECTIONS AGAINST THE RESPONDENTS IN RELATION TO WRONGFUL REJECTION OF THE APPLICATION FOR SHORT TERM OPEN ACCESS FOR TRANSFER OF POWER FROM THE WESTERN REGION TO SOUTHERN REGION
Disposed of
2393
529/MP/2020
Srijan Energy Systems Private Limited (SESPL)
Petition under Section 79 1(c) of the Electricity Act, 2003 and Regulation 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-State transmission system and related matters) Regulation, 2009 seeking relaxation of Regulation 8A of the said Regulation to remove the hardship being faced by Srijan Energy System Private Limited in transferring Stage-II Connectivity and Long Term Open Access granted to it by way of Stage-II Connectivity Intimation bearing no. C/CTU/Con St-II/WR/1200000312 dated 14-06-2018 and LTA Intimation bearing no. (C/CTU/W/07/LTA/1200002251) dated 29-11-2019), respectively by PGCIL
Disposed of
2394
528/GT/2020
NLC Tamilnadu Power Ltd (NTPL)
NLC TAMILNADU POWER LIMITED (NTPL) - 2 x 500 MW Coal based Thermal Power Station - Petition seeking fixation of trued up Tariff under Regulations 2014 - for the period 2014-19
Disposed of
2395
527/MP/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL-NNTPP. � Filing of miscellaneous petition�Maintaining status-quo in the injection of infirm power and drawal of start-up power - Reg.
Disposed of
2396
12/SM/2020
Suo Motu
Implementation of Realtime Market (RTM) for Electricity in India � Transmission Corridor Allocation
Disposed of
2397
526/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Mauda Super Thermal Power Station Stage-I (2X500 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2398
525/MP/2020
Sprng Renewable Energy Private Limited (SprngRenewableEnergy)
Petition under Section 79 read with Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010, read with Regulation 33A and 33B 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 Regulations 111 and 112 of the CERC (Conduct of Business) Regulations, 1999 invoking the jurisdiction of this Hon?ble Commission for inter alia resolving discrepancies arising on account of conflict between the SCOD under the PPA and the date of operationalisation of connectivity and long term access, for seeking recognition of Change in Law and Force Majeure events impacting the implementation of the Project by the Petitioner and seeking appropriate reliefs with regard to exemption from payment of transmission charges, opening a Letter of Credit for PoC charges and quashing of the Default Notice issued by the CTU.
Disposed of
2399
524/MP/2020
BSES YAMUNA POWER Ltd. (BYPL)
Petition under Section 79 seeking relaxation of Orders passed by this Hon?ble Commission pursuant to directions issued by the Hon?ble Delhi Electricity Regulatory Commission
Disposed of
2400
523/MP/2020
Shapoorji Pallonji Infrastructure Capital Company Private Limited (SPICCPL)
Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 read with Regulation 33A of the CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 (?Connectivity Regulations, 2009?) seeking relaxation of the procedure set out under Clause 10.11 of Detailed Procedure for ?Grant of Connectivity to Projects Based on Renewable Sources to Inter-State Transmission System?.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2401
522/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Kahalgaon Super Thermal Power Station Stage-I (4x210 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2402
521/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Korba Super Thermal Power Station Stage-III (1X500 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2403
520/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29  of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on installation of various Emission Control Systems at Talcher Super Thermal Power Station Stage-II (4X500 MW) in compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015
Disposed of
2404
519/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Vindhyachal Super Thermal Power Station Stage-II (2X500 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015
Disposed of
2405
518/MP/2020
SLS POWER CORPORATION LTD
Non-grant of accreditation to RE Generator and consequential dis-entitlement to REC.
Disposed of
2406
517/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Kahalgaon Super Thermal Power Station, Stage-II (1500 MW)   in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2407
516/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Vindhyachal Super Thermal Power Station Stage-IV (2X500 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2408
515/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Solapur Super Thermal Power Station (2X660 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2409
514/MP/2020
East North Interconnection Company Limited (ENICL)
Petition under Section 63 and 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 along with Affidavit
Disposed of
2410
513/MP/2020
Adani Power (Mundra) Limited (APMuL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreements dated 07.08.2008 entered with Haryana Utilities; Guidelines for Determination of Tariff by Bidding Process for Procurement of Power by Distribution Licensees dated 19.01.2005, amended from time to time and revised Tariff Policy 2016, seeking compensation due to certain change in law events.
Disposed of
2411
512/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Mouda Super Thermal Power Station Stage-II (2X660 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015
Disposed of
2412
511/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Revision of Transmission Tariff for 2004-09 and 2009-14 tariff block
(ii) Truing up of Transmission tariff for 2014-19 tariff block and 
(iii) Determination of Transmission tariff for 2019-24 tariff block 
       for  Combined elements of Kaiga - Narendra 400 kV D/C Transmission Line, 400/220 kV Sub-station at Narendra with one 315 MVA ICT and 2nd 315 MVA ICT at Narendra Sub-station under Kaiga-Narendra Transmission System in Southern Region
Disposed of
2413
509/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Vindhyachal Super Thermal Power Station Stage-III (2X500 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2414
508/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Farakka Super Thermal Power Station, Stage-I & II (1600 MW)   in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2415
510/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Singrauli Super Thermal Power Station  (2000 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2416
17/RP/2020 in 368/TT/2018
Teestavalley Power Transmission Limited (TPTL)
Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of CERC (Conduct of Business) Regulations 1999, seeking review/modification of the Order dated 22.01.2020 in the Petition No. 368/TT/2018, in the matter of approval of transmission tariff for Circuit 1(b) of 400 kV D/C Teesta III ? Rangpo Section with Quad Moose Conductor up to LILO Point at Rangpo for the Tariff Period 2014-19.
Disposed of
2417
11/SM/2020
Suo Motu
Removal of difficulties for giving effect to certain provisions of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) (Fifth Amendment) Regulations, 2014
Disposed of
2418
10/SM/2020
Suo Motu
Implementation of Real-time Market for Electricity in India (RTM)  Transmission Corridor Allocation
Disposed of
2419
507/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  

 Revision of Transmission Tariff for 2004 09 and 2009 14 tariff block
 Truing up of Transmission tariff for 2014 19 tariff block and 
 Determination of Transmission tariff for 2019 24 tariff block 

       for 500 MW HVDC back to back station at Gazuwaka (Asset I), Vijayawada Gazuwaka 400 kV D/C Line & 50 percent FSC Jeypore Gazuwaka 400 kV D/C T/L at Jeypore (Asset II) and (a) 40 percent FSC on Rengali Indravati 400 kV S/C T/L  & (b) 40 percent FSC on Meramundali Jeypore 400 kV S/C T/L at Jeypore  (Asset III) under Augmentation of capacity of Gazuwaka HVDC back to back project (500 MW) in Southern Region and Eastern Region
Disposed of
2420
506/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Revision of Transmission Tariff for 2004-09 and 2009-14 tariff block
(ii) Truing up of Transmission tariff for 2014-19 tariff block and 
(iii) Determination of Transmission tariff for 2019-24 tariff block 

for Combined elements of (a) 80 MVAR bus reactor along with Nellore 400 kV bay extension; (b) 315 MVA ICT with cuddapah 400 kV bay extension; (c) 315 MVA ICT with Gooty Extension and IInd 3X167 MVA auto transformer at Kolar and switching arrangement for reactor at Somanahalli; (d) 315 MVA ICT with Gazuwaka sub-station bay  extension; (e) 315 MVA ICT with Munirabad sub-station bay extension; and (f) 315 MVA ICT with Khammam sub-station bay extension under System Strengthening Scheme V in Southern Region
Disposed of
2421
505/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from anticipated DOCO to 31-03-2019 for Transmission Asset 1: Replacement of 3x167 MVA, 400/220KV ICTs with 1X500 MVA ICT at Somanhalli substation, Asset 2: Replacement of 4x167 MVA, 400/220KV ICTs with 1X500 MVA ICT at Somanhalli substation, Asset 3: Replacement of 1x50MVAr Bus reactor with 1x125MVAr Bus reactor at 400/220kV Narendra Substation,  Asset 4: 01 Nos. 500MVA, 765/400kV Regional Spare ICTs at Thiruvalam substation and Asset 5:  01 Nos. 500MVA, 765/400kV Regional Spare ICTs at Raichur substation under System strengthening-XXIII�  in  Southern Region.
Disposed of
2422
504/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission assets under �North Eastern Region Strengthening Scheme-VII (NERSS-VII) in North Eastern Region�.
Disposed of
2423
503/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission assets under �Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh - Part A (Phase-I)�
Disposed of
2424
502/GT/2020
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition under Section 62 and 79(1)(b) of the Electricity Act, 2003 read with Chapter V of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for approval of Multi-Year Tariff of 540 (2 x 270) MW Coal based Thermal Power Project of Adhunik Power and Natural Resources Limited (APNRL) for the control period 01.04.2019 to 31.03.2024
Disposed of
2425
501/MP/2020
NTPC Limited
Petition for approval of additional expenditure on account of installation of various Emission Control Systems at Feroze Gandhi Unchahar Thermal Power Station Stage-III  (1 x 210 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015
Disposed of
2426
500/MP/2020
NTPC Limited
Petition under section 79 (1) (a) & (f) of the Electricity Act, 2003 read with Article 10 of the PPA dated 30.03.2016.
Disposed of
2427
499/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on installation of various Emission Control Systems at National Capital Thermal Power Station, Stage-II  (980 MW) in compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2428
498/MP/2020
GMR Kamalanga Energy Limited (GKEL)
Petition under Section 79 read with Section 142 of the Electricity Act, 2003 for execution/implementation of the Order dated 04.02.2020 passed in Petition No. 115/MP/2019 including directions to State Load Despatch Centre, Odisha to comply with directions in said Order and directions for payment of amounts due to GKEL
Disposed of
2429
497/MP/2020
GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)
Petition under Section 79(1)(c), (d) and (f)and Regulation 103A of Conduct of Business Regulations for clarification/directions in regard to the Order dated 10.10.2019 passed by the Hon�ble Commission in No. L-1/44/2010-CERC for determination of Point of Connection (PoC) rates and transmission losses for the period of October 2018 to December 2018
Disposed of
2430
496/MP/2020
NTPC Limited
Petition for approval of additional expenditure on account of installation of various Emission Control Systems at Feroze Gandhi Unchahar Thermal Power Station St-II  (2 x 210 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015
Disposed of
2431
495/MP/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Regulation 4 of the Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2020 intimating the Hon�ble Central Electricity Regulatory Commission about continuation of Telecommunications and Digital Technology Businesses in accordance with the earlier approvals granted by the Hon�ble Commission under Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2007 and other relevant orders.
Disposed of
2432
494/MP/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Regulation 8(4) of Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2020, seeking prior approval of the Hon�ble Commission for incorporating a wholly owned subsidiary company of the Petitioner to undertake Telecommunications and Digital Technology Businesses.
Disposed of
2433
493/MP/2020
Sipat Transmission Limited (SIPATTL)
Petition seeking approval under Section 17(3) and 17(4) of the Electricity Act, 2003 read with Article 15 of the Transmission Service Agreement dated 24.06.2015 for creation of security interest in the transmission project assets  and other relevant documents of Sipat Transmission Limited in favor New Security Trustee.
Disposed of
2434
492/MP/2020
DB Power Limited (DBPL)
Petition under Section79 (1) (c),79 (1)(d), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, for adjudication of dispute arising out of the action of Power Grid Corporation of India in relation to Bill-3 raised in contravention of Regulation 11 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulation, 2010 read with Billing, Collection, Disbursement (BCD) Procedure and interalia, seeking declaration that the Petitioner is entitled for complete offset of charges billed in Bill-1 as well as Bill-3, in the event the quantum of transmission corridor availed by the Petitioner in any region is, for the corresponding period, equal to or more than the target region LTA quantum and for refund of monthly POC charges paid under Bill-3
Disposed of
2435
491/MP/2020
SEW Nafra Power Corporation Limited (SNPCL)
Petition seeking release of Bank Guarantee issued in favour of Respondent no. 1 owing to frustration of the Long Term Access Agreement dated 01.11.2012 between the Petitioner no. 1 and Respondent no. 1 in exercise of powers under Regulation 33A of the CERC (grant of connectivity, long-term access, and medium-term open access in inter-state transmission and related matters) regulations, 2009 read with Section 79 (1) (c) of the Electricity Act, 2003.
Disposed of
2436
490/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff of Darlipalli Super Thermal Power Station Stage-I  (2x800 MW) for the period from anticipated date of Commercial Operation of the Unit-I (i.e. 01.03.2020) to 31.03.2024.
Disposed of
2437
489/GT/2020
ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)
Approval of tariff  of Indira Gandhi Super Thermal Power Station (3x500 MW) for the period from 01.04.2019 to 31.03.2024
Disposed of
2438
488/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Kawas GPS(656.20 MW) for the period from 01.04.2019 to 31.03.2024
Disposed of
2439
487/GT/2020
NTPC Limited
Approval of tariff  of Faridabad Gas Power Station (431.586 MW) for the period from 01.04.2019 to 31.03.2024
Disposed of
2440
486/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Korba Super Thermal Power Station Stage-I&II(3X200+3x500 MW)for the period from 01.04.2019 to 31.03.2024
Disposed of
2441
485/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Vindhyachal STPS  Stage-II (2x500 MW) for the period from 01.04.2019 to 31.03.2024
Disposed of
2442
484/MP/2020
ACME Solar Holdings Ltd. (ASHL)
Petition under Section 79 of the Electricity Act, 2003 along with statutory framework governing procurement of power through competitive bidding and Articles 11 and 13 of the Power Purchase Agreements dated 06.12.2018 executed between ACME Phalodi Solar Energy Pvt. Ltd. and Solar Energy Corporation of India, and, ACME Raisar Solar Energy Pvt. Ltd. and Solar Energy Corp. of India Ltd. and the Tripartite Transmission Agreement dated 25.09.2018 executed between Power Grid Corporation of India Limited, ACME Solar Holdings Ltd and Fatehgarh-Bhadla Transmission Ltd., the Transmission Service Agreement dated 28.01.2019 executed between ACME Solar Holdings Ltd. and Power Grid Corporation of India Ltd. and the Long-Term Access Agreement dated 16.05.2019 executed between Power Grid Corporation of India Ltd. and ACME Solar Holdings Ltd. seeking directions to restrain SECI and Power Grid Corporation of India Limited  from invoking bank guarantees and letters of comfort along with return of the bank guarantees and letters of comfort.
Disposed of
2443
483/MP/2020
ACME Solar Holdings Ltd. (ASHL)
Petition under Section 79 of the Electricity Act, 2003 along with statutory framework governing procurement of power through competitive bidding and Articles 11 and 13 of the Power Purchase Agreements dated 07.12.2018 executed between ACME Deoghar Solar Power Pvt. Ltd. and Solar Energy Corporation of India, and, ACME Dhaulpur Powertech Pvt. Ltd. and Solar Energy Corp. of India Ltd. and the Tripartite Transmission Agreement dated 28.10.2018 executed between Power Grid Corporation of India Limited, ACME Solar Holdings Ltd and Fatehgarh-Bhadla Transmission Ltd., the Transmission Service Agreement dated 28.01.2019 executed between ACME Solar Holdings Ltd. and Power Grid Corporation of India Ltd. and the Long-Term Access Agreement dated 03.06.2019 executed between Power Grid Corporation of India Ltd. and ACME Solar Holdings Ltd. seeking directions to restrain SECI and Power Grid Corporation of India Limited  from invoking bank guarantees and letters of comfort and for return the bank guarantees and letters of Comfort
Disposed of
2444
482/TT/2020
DAMODAR VALLEY CORPORATION (DVC)
Tariff Petition for Existing Transmission & Distribution System (as on 31.03.2014): True-up for the period 2014-19 and Determination of Tariff for 2019-24
Disposed of
2445
481/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset 1: �300 MVAR STATCOM at 400kV Aurangabad substation, Asset 2: �200 MVAR STATCOM at 400kV Gwalior Substation, Asset 3: �300 MVAR STATCOM at 400kV Satna substation and Asset 4: �300 MVAR STATCOM at 400kV Solapur substation under �Installation of  STATCOMs in Western Region�.
Disposed of
2446
480/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

       For Transmission System associated with Neyveli Lignite Corporation � II (NLC-II) Expansion Project in Southern Region (DOCO 01.01.2010)
Disposed of
2447
479/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  
(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 
for Asset � (a) 400 kV Jeypore- Gazuwaka transmission line along with associated bays; and Asset � (b)  500 MW HVDC back to back stations at Gazuwaka under Gazuwaka HVDC back to back project in Southern Region.
Disposed of
2448
478/TT/2020
Power Transmission Corporation of Uttarakhand Limited (PTCUL)
Approval under Sections 61, 62 and 79 (1) (c) & 79 (1) (d) of the Electricity Act, 2003, Regulation-86 of CERC(Conduct of Business) Regulations,1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of Annual Fixed Cost and determination of tariff from anticipated DOCO to 31.03.2024 for 220kV Srinagar-Baramwari line [Point of Interconnection   (of Singoli Bhatwari HEP from the proposed Baramwari-Srinagar 220kV D/C line) to Khandukhal Srinagar Substation] under UITP Scheme (deemed ISTS) as per Hon?ble Central Electricity Regulatory Commission?s order dated 31 January 2013 against Petition number 133/ MP/2012 for tariff block 2019-24 period.
Disposed of
2449
477/MP/2020
ReNew Power Private Limited (RPPL)
Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in directing the Petitioners to submit a fresh Bank Guarantee upon grant of Stage-II Connectivity against the Letter of Award dated 17.06.2019 issued by Solar Energy Corporation of India for development of 300 MW ISTS connected Wind Power Project in the State of Karnataka instead of utilizing the Bank Guarantee bearing no. 002BG01190330001 for an amount of Rs. 5,00,00,000/- already furnished by the Petitioners pursuant to the revoked Stage-II Connectivity dated 07.01.2019.
Disposed of
2450
476/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  

Truing up of transmission tariff for 2014 19 tariff  block and
        Determination of transmission tariff for 2019 24  tariff block


in respect of 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 equipment 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 in Northern Region.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2451
475/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
       for Asset-I: 400 kV D/C (Quard) Circuit-I of Dehradun- Abdullahpur transmission line along with associated bays at Dehradun and Abdullahpur Substation (DOCO 31.3.2018) , Asset-II: 400 kV D/C (Quard) Circuit-II of Dehradun- Abdullahpur transmission line along with associated bays at Dehradun and Abdullahpur Substation (DOCO 1.4.2018) , Asset-III:  400kV D/C(Quard) Dulhasti-Kishenpur single circuit strung along with associated bays at kishenpur (DOCO 23.1.2018) ,Asset-IV: Two nos. of 63 MVAR 400kV Line Reactor Balia (PG) Sub-station (Extn) (DOCO 1.2.2014) under �Northern region system strengthening scheme-XXIV� in northern region.
Disposed of
2452
474/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  
 
(i) Truing up of transmission tariff for 2014-19 tariff  block and
(ii) Determination of transmission tariff for 2019-24  tariff block 
For Assets under Fibre Optic communication system under Expansion of Wideband Communication Network� scheme in Eastern Region.
Disposed of
2453
473/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Transmission System associated with Ramagundam STPP including ICT at Khammam and Reactor at Gazuwaka under CTP Augmentation in Southern Region
Disposed of
2454
472/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for 
(i) Truing up of transmission tariff for 2014-19 tariff  block and 
(ii) Determination of transmission tariff for 2019-24  tariff block 
in respect of :Combined Asset-A: (A1)Associated bays of 765 kV S/C Lucknow-Barielly transmission line including 3�80 MVAR switchable line reactor at Lucknow (New) and line reactor at Bareilly (New) sub-station, (A2):2nd Circuit of 400 kV D/C (Quad) Bareilly (New)-Bareilly (Old) transmission line with associated bays, and (A3) : 765/400 kV 1500 MVA ICT-I at Bareilly (New) Sub-station, along with associated bays, Asset-B: 765 kV, 3x80 MVAR Bus reactors at Bareilly (New) Sub-station, Asset-C: Associated bays of 1st circuit of 400 kV D/C (Quad) Bareilly (New)- Bareilly (Old) Transmission Line, Asset-D: 765/400 kV 1500 MVA ICT-II at Bareilly (New) Sub-station along with associated bays, Asset-E: 1st circuit of 400 kV D/C (Quad) Bareilly (New)-Kashipur (PTCUL) Transmission Line and associated bays, Asset-F: 2nd circuit of 400kV D/C (Quad) Bareilly (New)-Kashipur (PTCUL) Transmission Line and associated bays, Asset-G: 400kV D/C Kashipur-Roorkee line along with associated bays, Asset-H: 400kV D/C Roorkee-Saharanpur line along with associated bays, Asset-I: 125 MVAR Bus Reactor at Roorkee Sub-station, Asset-J: 765kV S/C Bareilly-Lucknow Transmission Line at 400kV level, Asset-K: One circuit of 400kV D/C Bareilly (New)-Bareilly (Existing) TL under �Northern Region System Strengthening Scheme - XXI� in Northern Region
Disposed of
2455
471/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  
 

(i) Truing up of transmission tariff for 2014-19 tariff  block and 
(ii) Determination of transmission tariff for 2019-24  tariff block
 
in respect of Asset-I: 220kV Kishanganga - Amargarh D/C line on M/C tower under the scheme �Transmission system associated with Kishenganga HEP� in Northern Region
Disposed of
2456
470/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For Transmission system associated with URI Hydroelectric project (4 120 MW) in Northern Region.
Disposed of
2457
469/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for 
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii)  Determination of Transmission tariff for 2019-24  tariff block 
in respect of Combined Asset consisting of: Asset-I: Combined Asset-A& B: (Asset A: 315 MVA ICT-I at Sikar 400/200 kV new Sub-station with 1 No. 220 kV Line bay and Asset-B: LILO of ckt-I of Sikar (RVPN)-Ratangarh (RVPN) 220 kV D/C line at Sikar(PG), Asset-C: LILOof Ckt-II of Sikar(RVPN)-Ratangarh(RVPN) 220 kV D/C line at Sikar(PG), Asset-D: 315 MVA ICT-II at Sikar 400/200 kV New Sub-station with 1 No. 220 kV line bay, Combined Asset Eto I (Asset E: LILO of 1st circuits of 400 kV Jhakri - Abdulllapur transmission line at Panchkula, Asset F: LILO of 2nd circuits of 400 kV Jhakri - Abdulllapur transmission line at Panchkula, Asset-G: 400/220 kV 315 MVA ICT-I along with associated bays at Panchkula Sub-station, Asset-H: 315 MVA ICT-II along with associated bays at Panchkula Sub-station, Asset-I: 125 MVAR bus reactor along with associated bays at Panchkula Sub-station, Asset-J: 400 kV, 80 MVAR bus reactor along with associated bays at 400/220 kV Sikar Sub-station, Asset-II: Asset-A: 400 KV Agra-Sikar (D/C QUAD) Line with associated Bays at Agra ; Asset-B: 2 nos. 400 kV line bays for 400 kV D/C Agra-Sikar line including 2 nos. 50 MVAR Line Reactors under Bus Reactor operation mode at 400/220 kV Sikar Sub-station, Asset-III: One ckt of 400 kV D/C Sikar-Ratangarh line with associated bays, Asset-IV: Second ckt of 400 kV D/C Sikar-Ratangarh line with associated bays, Asset-V: 125 MVAR bus reactor at Ratangarh S/S (RRVPNL) with associated bays and Asset-VI: 400 kV D/C Sikar-Jaipur line with associated bays under �System Strengthening in Northern Region for Sasan and Mundra UMPP� in Northern Region.
Disposed of
2458
468/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

 For Asset I  400/220 kV Ludhiana Sub-station: (+) 600 MVAR / (-) 400 MVAR  Asset II 400/220 kV Kankroli Sub-station: (+) 400 MVAR/(-) 300 MVAR SVC (DOCO 25.12.2016) Asset III 400/220 kV New Wanpoh Sub-station: (+) 300 MVAR / (-) 200 MVAR SVC ) under Static VAR Compensator (SVCs) in Northern region
Disposed of
2459
467/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For combined assets of i) 400 kV Gandhar-Padge S/C transmission line with associated bays and 400 kV Gandhar-Gandhar S/C transmission line and ii) 220 kV Gandhar-Bharuch D/C transmission line with associated bays and 400 kV Gandhar-Dehgam D/C transmission line with sub-station at Dehgam associated with Gandhar Gas Power Station (Stage-I) in Western Region
Disposed of
2460
466/TT/2020
DAMODAR VALLEY CORPORATION (DVC)
'NON-ISTS LINES CARRYING ISTS POWER': TRUE-UP TARIFF PETITION FOR 2014-19 AND TARIFF PETITION FOR 2019-24 FOR 400 KV TRANSMISSION LINES OF DVC DECLRAED AS 'NON-ISTS LINES CARRYING ISTS POWER -BY ERPC'
Disposed of
2461
465/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block & 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 
For Asset-I:- combined assets of Ckt-I & Ckt-II (Asset-II) of 400 kV Teesta (Stage-V) Siliguri transmission line, Asset-II:- 315 MVA400/220 kV ICT-II at Baripada Sub-station along with associated bays and Asset-III:- Shifting of 50 MVAR Reactor from Rengali to Baripada under Transmission system associated with Teesta (Stage-V) HEP in Eastern Region.
Disposed of
2462
464/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Combined Assets of Transmission System associated with Koteshwar HEP in Northern Region
Disposed of
2463
463/TT/2020
Power Transmission Corporation of Uttarakhand Limited (PTCUL)
Approval of tariff in respect of PTCUL owned transmission lines/system connecting with other states and intervening transmission lines incidental to inter-State transmission of electricity as per the Central Electricity Regulatory Commission�s order dated 14.3.2012 in Petition No.15/Suo-Motu/2012, for inclusion in POC charges as provided in the Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010 in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for tariff block 2019-24 period and Regulation 86 of CERC (Conduct of Business) Regulations, 1999.
Disposed of
2464
462/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations‟1999 and CERC (Terms and Conditions of Tariff) Regulations ‟2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Assets (04 nos) under Eastern Region Strengthening Scheme V (ERSS-V) in Eastern Region.
Disposed of
2465
461/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Transmission assets 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.
Disposed of
2466
460/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

       For Thermal Powertech Corporation India Ltd. Switchyard to Nellore Pooling Station 400 kV D/C (quad) Line along with associated bay extensions at Nellore Pooling Station under Transmission System for connectivity of Thermal Powertech Corporation India Ltd in Southern Region
Disposed of
2467
459/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  
(iii) Transmission tariff for 2014-19 tariff  block and 
(iv) Determination of Transmission tariff for 2019-24  tariff block 
 for Asset-I: Replacement of   1x315 MVA, 400/220 kV ICT with 1x500 MVA, 400/220 kV ICT  at 400 /220KV Lucknow S/S under Transmission System for ?Northern  Region System Strengthening Scheme-XL? in Northern Region
Disposed of
2468
458/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 


for 400/220kV, 500 MVA ICT-III alongwith 400kV AIS bay & 220kV GIS bay at Gaya Sub-station under Eastern Region Strengthening Scheme XVII- Part- B  in Eastern Region
Disposed of
2469
457/MP/2020
Chhattisgarh WR Transmission Limited (CWRTL)
Petition seeking approval under Section 17(3) and 17(4) of the Electricity Act, 2003 read with Article 15 of the Transmission Service Agreement dated 24.06.2015 for creation of security interest in the transmission project assets  and other relevant documents of Chhattisgarh-WR Transmission Limited in favour of the security trustee.
Disposed of
2470
456/MP/2020
Raipur Rajnandgaon Warora Transmission Limited (RRWTL)
Petition seeking approval under Section 17(3) and 17(4) of the Electricity Act, 2003 read with Article 15 of the Transmission Service Agreement dated 24.06.2015 for creation of security interest in the transmission project assets  and other relevant documents of Raipur- Rajnandgaon Warora Transmission Limited in favor of the security trustee.
Disposed of
2471
16/RP/2020 in 97/MP/2019
MAGADH SUGAR & ENERGY LTD UNIT HASANPUR SUGAR MILLS (MAGADHSUGAR)
PETITION UNDER SECTION 94 (1) (f) OF THE ELECTRICITY ACT, 2003 READ WITH ORDER 47 RULE 1 OF THE CODE OF CIVIL PROCEDURE, 1908 FOR REVIEW OF THE ORDER DATED 09.01.2020 PASSED IN PETITION NO. 97/MP/2019
Disposed of
2472
455/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for 

Truing up of transmission tariff for 2014 19 tariff  block and 
Determination of transmission tariff for 2019 24  tariff block 

in respect of Asset 1 LILO of both circuits of Bamnauli-Samaypur 400kV line at Tughlakabad along with associated bays Asset 2 400/220 kV, 2x500 MVA ICT-I and II at 400 /220 kV GIS at TughlakabadSub-station along with associated bays & 400kV, 125 MVAR Bus reactor at GIS TughlakabadSub-station along with associated bays Asset 3 400/220 kV, 500 MVA ICT-III at 400 /220 kV GIS at Tughlakabad Sub-station along with associated bays and Asset 4 400/220 kV, 500 MVA ICT-IV at 400 /220 kV GIS at Tughlakabad Substation along with associated bays  under Creation of 400/220 kV Substations in NCT of Delhi during 12th plan period (Part B1) in Northern Region
Disposed of
2473
454/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Farakka STPS Stage-III (1x500MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2474
453/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1) (a) of the Electricity Act, 2003 and Regulation 8,14 & 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 18.05.2018 to 31.03.2019 in respect of Kishanganga Power Station.

Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9(2), 10(1), 12, 24, 25, 26 & 35 (2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff for the period 2019-24 in respect of Kishanganga Power Station.
Disposed of
2475
452/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Sipat STPS  Stage-IIfor the period from 01.04.2014 to 31.03.2019 after the truing up exercise
Disposed of
2476
451/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Korba STPS  Stage-I&II for the period from 01.04.2014  to 31.03.2019 after the truing up exercise
Disposed of
2477
450/GT/2020
NTPC Limited
Petition for Revision of Tariff  of Tanda Thermal Power Station (440 MW) for the period from 01.04.2014 to 31.03.2019 after truing-up
Disposed of
2478
449/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation  86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

in respect of combined asset under Transmission System associated with Rampur HEP
Disposed of
2479
448/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For 400 kV Jeypore -Talcher Transmission system in Eastern Region
Disposed of
2480
447/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission System Strengthening associated with Mundra UMPP (Part-A)� in Western Region
Disposed of
2481
446/GT/2020
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of MTPS Stage-II (2x195 MW) for the period from 01.04.2019 to 31.03.2024
Disposed of
2482
445/GT/2020
NTPC Limited
Petition for Approval of Tariff  of Tanda Thermal Power Station (440 MW) for the period from 01.04.2019 to 31.03.2024
Disposed of
2483
444/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Ramagundam Super Thermal Power Station Stage- III ( 500 MW )  for the period from 01.04.2019 to 31.03.2024.
Disposed of
2484
443/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Rajiv Gandhi Combined Cycle Power Project (RGCCPP), Kayamkulam (359.58 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2485
442/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff of Kahalgaon Super Thermal Power Station, Stage-II (1500 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2486
441/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Talcher Super Thermal Power Station, Stage-II (2000MW)  for the period from 01.04.2019 to 31.03.2024.
Disposed of
2487
440/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Kahalgaon STPS Stage-I (840MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2488
439/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff of National Capital Thermal Power Station Dadri, Stage-I (840 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2489
438/GT/2020
NTPC Limited
Petition for Approval of Tariff  of Feroze Gandhi Unchahar Thermal Power Station Stage-II (420 MW) for the period from 01.04.2019 to 31.03.2024
Disposed of
2490
437/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff of Mauda Super Thermal Power Station Stage-I (1000 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2491
436/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of  Talcher Super Thermal Power Station    Stage-I (1000 MW) for the period from 01.04.2019 to 31.03.2024
Disposed of
2492
435/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Sipat Super Thermal Power Station Stage-II (2x500 MW) for the period from 01.04.2019 to 31.03.2024
Disposed of
2493
434/GT/2020
Ratnagiri Gas and Power Private Limited (RGPPL)
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff of Ratnagiri  Power Station        (1967.08 MW) for the period from 01.04.2014 to 31.03.2019 after the truing up exercise
Disposed of
2494
433/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Rihand Super Thermal Power Station, Stage-I  (1000 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2495
432/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Anta Gas Power Station (419.33 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2496
431/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff of Feroze Gandhi Unchahar Thermal Power Station St-I (420 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2497
430/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff of Rihand Super Thermal Power Station St-III (1000 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2498
429/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Farakka Super Thermal Power Station Stage-I&II (1600 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2499
428/GT/2020
NTPC Limited
Petition for Approval of Tariff  of Auraiya Gas Power Station (663.36 MW) for the period from 01.04.2019 to 31.03.2024
Disposed of
2500
427/GT/2020
NTPC Limited
Approval of tariff  of Feroze Gandhi Unchahar Thermal Power Station St-III (210 MW)  for the period from 01.04.2019 to 31.03.2024
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2501
426/GT/2020
NTPC Limited
Approval of tariff  of Rihand Super Thermal Power Station St-II (1000 MW)  for the period from 01.04.2019 to 31.03.2024
Disposed of
2502
425/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Sipat Super Thermal Power Station Stage-I(3x660) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2503
424/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Singrauli Super Thermal Power Station  (2000 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2504
423/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Mauda Super Thermal Power Station Stage-II (1320 MW) for the period from 01.04.2019 to 31.03.2024
Disposed of
2505
422/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Vindhyachal Super Thermal Power Station Stage-IV(1000MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2506
421/GT/2020
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
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 Chapter-3 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff of MTPS Stage-II (2x195 MW) for the period from COD of Unit-I (i.e.18.03.2017) to 31.03.2019 after the truing up exercise
Disposed of
2507
420/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Jhanor Gandhar GPS (657.39 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2508
419/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Korba Super Thermal Power Station Stage-III(500MW)for the period from 01.04.2019 to 31.03.2024.
Disposed of
2509
418/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Simhadri Super Thermal Power Station Stage- II ( 1000 MW )  for the period from 01.04.2019 to 31.03.2024
Disposed of
2510
417/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Simhadri Super Thermal Power Station Stage-I (1000 MW)  for the period from 01.04.2019 to 31.03.2024
Disposed of
2511
416/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Ramagundam Super Thermal Power Station Stage- I & II ( 2100 MW )  for the period from 01.04.2019 to 31.03.2024
Disposed of
2512
415/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Vindhyachal Super Thermal Power Station Stage-V(1x500MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2513
414/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on installation of various Emission Control Systems at National Capital Thermal Power Station (NCTPS), Dadri Stage-I (840MW) in compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2514
413/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 
        For a) 220kV D/C Kayamkulam-Edmon Transmisison Line and b0 220kV D/C Kayamkulam-Pallom transmission line with associated bays under Kayamkulam transmission System in Southern Region
Disposed of
2515
15/RP/2020 in 281/GT/2018
NHPC LTD
Review of the order dated 05.02.2020 passed by the Hon?ble Commission in the matter of Approval of Generation Tariff of Sewa-II HE Project (3x40 MW) for the period 29.06.2010 to 31.3.2014 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the CERC (Conduct of Business), Regulations, 1999.
Disposed of
2516
412/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for approval of tariff of Koldam Hydro Electric Project (4 X 200 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2517
411/GT/2020
NTPC Tamil Nadu Energy Company Limited (NTECL)
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Vallur Thermal Power Station (3X500 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2518
410/GT/2020
Ratnagiri Gas and Power Private Limited (RGPPL)
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Ratnagiri  Power Station        (1967.08 MW)  for the period from 01.04.2019 to 31.03.2024.
Disposed of
2519
408/GT/2020
Maithon Power Limited (MPL)
Petition for determination of Generation Tariff for the Tariff Period commencing from 01.04.2019 to 31.03.2024 in terms of Regulation 8 (9) of CERC (Terms & Conditions of Tariff) Regulations, 2019 and Truing-up of Generation Tariff for FY 2014-15 to FY 2018-19 in terms of Regulation 9(2) of CERC (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and Section 79 of the Electricity Act, 2003 for the 2x525 MW Maithon Right Bank Thermal Power Project (�MRBTPP�) of Maithon Power Limited (MPL).
Disposed of
2520
407/GT/2020
GMR Kamalanga Energy Limited (GKEL)
Petition under Section 62 and Section 79(1)(b) of the
Electricity Act, 2003 read with the Central Electricity
Regulatory Commission (Terms and Conditions of Tariff)
Regulations, 2019 for determination of Generation Tariff
for the period 01.04.2019 to 31.03.2024 and Truing-Up of
Generation Tariff from 01.04.2014 to 31.03.2019 in
respect of 262.5 MW gross capacity sale from 3 x 350 MW
Kamalanga Thermal Power Plant of GMR-Kamalanga
Energy Limited (GKEL) to GRIDCO acting as nominee of
Government of Odisha for procuring power for the Odisha
Distribution Companies.
Disposed of
2521
406/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

for the assets of �Transmission System associated with Sasan Ultra Mega Power Project (UMPP)�
Disposed of
2522
405/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

 For Asset-A1 : 765 kV Line bay & 3x80 MVAR line reactor at 765 kV Vadodara GIS for Vadodara-Dhule transmission line(IPTC) ( covered in petition 66/TT/2015) and Asset-B1 : 765 kV line Bays & 3*80 MVAR Switchable line Reactor at 765 kV Jabalpur Pooling Substation (for 765 kV S/C Jabalpur-Bhopal line),  Asset-B2:765 kV Line BAYS & 3*80 MVAR line reactor at 765 kV Indore S/S(for 765 kV S/C Bhopal-Indore line) and Asset-B3: Extension of 765 kV Aurangabad substation for 765 kV S/C line bay ( covered in petition 227/TT/2014) under �Line bays and Reactor Provisions at POWERGRID Sub-stations associated with System Strengthening for Western Region�.
Disposed of
2523
404/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for Asset-I: 1 X 500 MVA, 400/220 kV Transformer at Panchkula Sub-station, Asset-II: 1 X 500 MVA , 400/220 kV Transformer at Jalandhar Sub-station, Asset-III:  1 X 315 MVA, 400/220 kV Transformer at Samba Sub-station, Asset-IV: 400/220 kV, 3 x 105 MVA ICT along with associated bays at Hamirpur Sub-station, Asset-V: 220 kV, 2 nos. Line bays at Hamirpur Sub-station, Asset-VI: 220 kV, 2 nos. Line bays at Jallandhar Sub-station and Asset-VII: 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.
Disposed of
2524
403/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for the assets under �Transmission System associated with Mundra Ultra Mega Power Project�
a. covered in CERC order dated 26.05.2016 in petition no. 20/TT/2015
b. covered in CERC order dated 02.12.2019 in petition no. 194/TT/2018
c. covered in CERC order dated 29.04.2016 in petition no. 185/TT/2014
d. covered in CERC order dated 23.07.2018 in Petition no. 207/TT/2017
Disposed of
2525
402/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Vindhyachal STPS  Stage-III(2x500 MW) for the period from 01.04.2019 to 31.03.2024
Disposed of
2526
401/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of Vindhyachal Super Thermal Power Station Stage-I (1260 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2527
400/GT/2020
NTPC Limited
Petition for Approval of Tariff  of Dadri Gas Power Station (829.78 MW) for the period from 01.04.2019 to 31.03.2024
Disposed of
2528
399/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of  Talcher Thermal Power Station                      (460 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2529
398/GT/2020
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 9(2) (chapter-3) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations , 2019 for determination  of tariff for the period 01.04.2019 to 31.03.2024 in respect of  Kopili Hydro Electric Power Plant (4 X 50 MW = 200 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.
Disposed of
2530
397/GT/2020
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 9(2) (chapter-3) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations , 2019 for determination  of tariff for the period 01.04.2019 to 31.03.2024 in respect of  Khandong Hydro Electric Power Plant (2 X 25 MW = 50 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.
Disposed of
2531
396/GT/2020
NTPC SAIL POWER COMPANY  LIMITED (NSPCL)
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of  Bhilai Expansion Power Plant (2x250 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2532
395/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Korba STPS  Stage-III (1x500 MW) for the period from 01.04.2014  to 31.03.2019 after the truing up exercise
Disposed of
2533
394/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Mouda STPS Stage-II for the period from COD of the 1st Unit ( 01.02.2017) to 31.03.2019 after the truing up exercise
Disposed of
2534
393/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Mauda-I STPS  Stage-I (2x500 MW) for the period from 01.04.2014  to 31.03.2019 after the truing up exercise
Disposed of
2535
392/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Talcher Super Thermal Power Station, Stage-II (2000MW) for the period from 01.04.2014to 31.03.2019 after the truing up exercise
Disposed of
2536
391/GT/2020
NTPC Limited
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 Chapter-3, Regulation - 8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of  Farakka Super Thermal Power Station, Stage-III (1x500 MW) for the period from 01.04.2014  to 31.03.2019 after the truing up exercise
Disposed of
2537
390/GT/2020
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Regulation 9(2) - (Chapter-3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019,  for determination  of tariff for the period 01.04.2019 to 31.03.2024  in respect of  Tuirial hydro Electric Power Plant (60 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.
Disposed of
2538
389/GT/2020
NTPC Limited
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 for approval of tariff  of Barauni Thermal Power  Station Stage-I for the period from the date of takeover i.e.  15.12.2018   to 31.03.2019
Disposed of
2539
388/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of National Capital Thermal Power Station Dadri, Stage-I for the period from 01.04.2014 to 31.03.2019 after the truing up exercise.
Disposed of
2540
387/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Talcher Super Thermal Power Station Stage-I for the period from 01.04.2014  to 31.03.2019 after the truing up exercise.
Disposed of
2541
386/GT/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Fixation of tariff for NLCIL?s  Barsingsar Thermal Power Station BTPS 250 MW  (BTPS)   for the period from 01.04.2019 to 31.03.2024
Disposed of
2542
385/GT/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Fixation of tariff for NLCIL�s  Thermal Power Station II 1470 MW  (TPS- II Stage I 630 MW and Stage II 840 MW)  for the period from 01.04.2019 to 31.03.2024
Disposed of
2543
384/GT/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Fixation of tariff for NLCIL�s  Thermal Power Station I Expansion 420 MW  (TPS- I Expn)  for the period from 01.04.2019 to 31.03.2024
Disposed of
2544
383/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for

(i) Truing up of Transmission tariff for 2014-19 tariff  block and
(ii) Determination of Transmission tariff for 2019-24  tariff block

For Combined Assets consisting of Asset-I: 1 �315 MVA, 400/220kV transformer at Nalagarh (DOCO: 01.11.2013), Asset-II: 1�315 MVA, 400/220 kV transformer at Abdullahpur (DOCO: 01.11.2013), Asset III: 1�500 MVA, 400/220kV transformer at Amritsar (DOCO: 01.10.2013), Asset IV: 4�105 MVA, 400/220kV single phase transformers at Kishenpur (DOCO: 01.03.2014) associated with Augmentation of Transformation capacity (Part-I) in Northern & Eastern Region
Disposed of
2545
382/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
For Assets under �Transfer of Power from Generation Projects in Sikkim to NR / WR Part-B
Disposed of
2546
381/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under sub section(4) of Section 28 & 79(1)(d) of Electricity Act 2003 and Regulation, 86 of CERC (Conduct of Business) Regulations, 1999 for  determination of

Truing up of Annual Fees and Charges for 2014 19 tariff block
Fees and Charges for the period 2019 24 tariff block

in respect of Combined Assets consist of

Asset I 1099.803 km of fiber optic communication system in lieu of existing microwave, 
Asset II 1628.966 km of fiber optic communication system in lieu of existing mocirwave, 
Asset III 493.064 km of fiber optic communication system in lieu of existing Microwave, 
Asset IV 530.621 km of fiber optic communication system in lieu of existing microwave  

under the scheme Fibre Optic Communication System in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave Links in Northern Region 

And

Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  
Truing up of transmission tariff for 2014 19 tariff  block and 
Determination of transmission tariff for 2019 24  tariff block 

in respect of Fibre Optic communication system (847.124 km) in lieu of existing Unified Load Despatch and Communication(ULDC) Microwave links in Northern region
Disposed of
2547
380/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and  CERC (Terms and Conditions of Tariff) Regulations 2009, CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

              (i)        Truing up of Transmission tariff for 2009-14 tariff block 
             (ii)        Truing up of Transmission tariff for 2014-19 tariff block and 
             (iii)       Determination of Transmission tariff for 2019-24 tariff block
        
         For System associated with North West Corridor Strengthening Scheme in both Western      
         And Northern region consisting of

         Asset-I: 765 kV S/C Gwalior-Agra transmission line Circuit-II along with 400 kV bays at Agra-  
          Gwalior S/S  
         Asset-II: 400 kV D/C Zerda-Kankroli line along with associated bays
Disposed of
2548
379/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for 
Truing up of Transmission tariff for 2014 19 tariff  block and 
 Determination of Transmission tariff for 2019 24  tariff block 
in respect of Combined Asset consisting of: Asset A1  80 MVAr line reactor of Barh-I Line (charged as bus reactor) at Gorakhpur Substation, Asset A2  80 MVAr line reactor of Barh-II Line (charged as bus reactor) at Gorakhpur  Substation, Asset B  Barh-II TPS-Gorakhpur 400 kV D/C (Quad) line alongwith 400 kV line bays at Gorakhpur Substation (excluding switchable line reactor), Asset C 125 MVAr Bus Reactor at Gorakhpur Substation Asset D Converting 2X80 MVAr Line Reactors at Gorakhpur end of 400 kV Barh  Gorakhpur (Quad) transmission line to 2X80 MVAr Switchable Line Reactors under Immediate Evacuation System associated with Barh-II TPS in Northern Region
Disposed of
2549
378/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

       for Asset-I: LILO of both circuits of 400 kV D/C Kishenpur Wagoora T/L along with bays at New Wanpoh & 1 No. 315 MVA, 400/220kV ICT-I along with associated bays at New Wanpoh and 03 No. 220 kV Line Bays (DOCO: 01.10.2013), Asset-II: 400/220 KV 315 MVA ICT-II along with associated bays at New Wanpoh S/s (DOCO: 03.07.2014) , Asset-III: 400 KV 125 MVAR Bus Reactor along with associated bays (DOCO: 16.06.2014)  , ,Asset-IV: 400 kV D/C Kishenpur- New Wanpoh Line alongwith associated bays at both ends (DOCO:31.07.2017) associated with Northern Region System Strengthening Scheme-XVI�
Disposed of
2550
377/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and
(ii) Determination of Transmission tariff for 2019-24  tariff block
in respect of assets of combined assets under BUS REACTORS IN NORTHERN REGION (PHASE-II)
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2551
376/GT/2020
Pragati Power Corporation Limited (PPCL)
Tariff Petition under section 62 and 79(1) (a) & (b) of the Electricity Act, 2003 and CERC Tariff Regulations, 2019 for determination of Generation Tariff of Pragati-III CCPS 1371.2 MW power plant of Pragati Power Corporation Limited for the period from 01.04.2019 up to 31.03.2024 of current MYT period 2019-24
Disposed of
2552
375/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  
          Truing up of Transmission tariff for 2014 19 tariff  block and 
 Determination of Transmission tariff for 2019 24  tariff block 
For Assets under East Coast Energy Pvt. Ltd. And NCC Power Projects Ltd. LTOA Generation Projects in Srikakulam Area Part-B in Eastern and Western Region underRegulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999.
Disposed of
2553
14/RP/2020 in 305/MP/2015
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
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 29.01.2020 passed by the Hon�ble Commission in Petition No. 305/MP/2015 with I.A. No. 24 of 2019
Disposed of
2554
374/MP/2020
ACME Jaipur Solar Power Private Limited (AJSPPL)
Petition under 79(1)(f) of the Electricity Act, 2003 read with Article 17 of the Power Purchase Agreement dated 17.04.2017 executed by ACME Jaipur Solar Power Private Limited Petitioner with M. P. Power Management Company Limited and Delhi Metro Rail Corporation Ltd AND in terms of the directions issued by the Central Government vide its Notification bearing No. 23/43/2018-R&R dated 27.08.2018 for allowing pass through of additional expenditure incurred by the generator on account of events pertaining to 'Change in Law' alongwith this Hon'ble Commission order dated 09.10.2018.
Disposed of
2555
373/MP/2020
ACME Jaipur Solar Power Private Limited (AJSPPL)
Petition filed under Section 79(1)(f) of the Electricity Act, 2003 seeking approval of Annuity model in terms of Central Electricity Regulatory Commission (Terms and Conditions for Tariff Determination from Renewable Energy Sources) Regulations, 2017 for recovering Safeguard Duty Claim on account of Change in Law from M.P Power Management Company Limited and Delhi Metro Rail Corporation as per the Order dated 15.10.2019 passed by this Hon�ble Commission in Petition No. 19/MP/2019
Disposed of
2556
13/RP/2020 in 124/TT/2018
NHPC LTD
Review of the order dated 25.04.2019 passed by the Hon�ble Commission in the matter of 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 Kishanganga HEP� in Northern Region under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 103(1) & 116 of the CERC (Conduct of Business), Regulations, 1999.
Disposed of
2557
372/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Assets under �Eastern Region Strengthening Scheme � III (ERSS-III)� in Eastern Region under   Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.
Disposed of
2558
371/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset-I:- LILO of 220 kV Tanakpur-Bareilly Transmission Line (Ckt-II) at Sitarganj along with associated bays (DOCO: 01.03.2009), Asset-II:- 220/132, 100 MVA ICT-I at Sitarganj along with associated bays (DOCO: 01.03.2009), Asset-III:- 220/132, 100 MVA ICT-II at Sitarganj along with associated bays (DOCO: 01.08.2009), Asset-IV:- 220/132, 100 MVA ICT-I at Pithoragarh along with associated bays (DOCO: 01.09.2010), Asset-V:- 220/132, 100 MVA ICT-II at Pithoragarh along with associated bays (DOCO: 01.12.2010), Asset-VI:- LILO of one circuit of Dhauliganga- Bareilly Transmission Line at Pithoragarh along with associated bays (DOCO: 01.08.2010) associated with �System Strengthening Scheme in Uttaranchal� in Northern Region.
Disposed of
2559
370/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset 1 : Combined Assets at Raigarh substation comprising of 1a) 765KV D/C Raigarh PS (Kotra)-Raigarh PS (Tamnar) Transmission line alongwith  accociated bays 1b) 765/400kV, 1500MVA, ICT-1 at Raigarh pooling station (near Tamnar) along with associated bays,1c) 765 KV, 240MVAr, Bus reactor at Raigarh pooling station (near Tamnar) along with associated bays, 1d) 765/400KV, 1500MVA ICT-2 at Raigarh pooling station (near Tamnar) along with assocatied bays, 1e) 765/400KV, 1500MVA ICT-3 at Raigarh pooling station (near Tamnar) along with assocatied bays. Asset 2a : 765KV D/C Champa Pooling Station-Raipur Pooling Station  Transmission Line alongwith associated bays at Raipur PS only, Asset 2b: Bay Extension, at 765kV Raipur Pooling Station with Line shunt reactor for 765kV Champa-1 Line Bay - Charged as Bus Reactor, Asset 3a: 765KV S/C Champa Pooling Station-Dharamjaygarh SS TL & Bays at Dharamjaygarh SS Only, Asset 3b: Raigarh PS (near Kotra) - Champa PS 765 kV S/C T/L along with associated bays & One no. bay at Champa PS for One ckt. of Champa PS - Raipur PS 765 kV D/C T/L, Asset 3c: 765/400 kV 1500 MVA ICT-1 along with associated bays at Champa PS, Asset 3d: 1500 MVA, 765/400 kV Auto Transformer-2 alongwith associated bays at Champa, Asset 3e: 765 kV, 3 x 80 MVAr Bus Reactor alongwith associated bays at Champa PS, Asset 3f : 400 kV, 80 MVAr Bus Reactors alongwith associated bays at Champa PS, Asset 3g: 765/400 kV 1500 MVA ICT-3 & ICT4 along with associated bays at Champa PS, Asset 3h: 765/400 kV 1500 MVA ICT-5 along with associated bays at Champa PS, Asset 3i: 765/400 kV 1500 MVA ICT-6 along with associated bays at Champa PS, Asset 3j: one no.  765 kV Dharamjaygarh line bay for 765 kV S/C Champa PS - Dharamjaygarh S/S T/L at 765/400 kV Champa PS, Asset 3k: One no. 765 kV bay at Champa for one ckt. of Champa PS - Raipur PS 765 kV D/C T/L under Establishment of pooling stations at Champa and Raigarh(near Tamnar) for IPP Generation projects in Chattisgarh  (IPP-B).
Disposed of
2560
12/RP/2020 in 249/GT/2016
Teesta Urja Limited (TUL)
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 the Order dated 09.01.2020 passed by this Hon'ble Commission in Petition No. 249/GT/2016, in the matter of  determination of tariff of 1200 MW Teesta III hydro electric project for the control period 2014-19.
Disposed of
2561
369/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff of Anta Gas Power Station for the period from 01.04.2014 to 31.03.2019 after the truing up exercise
Disposed of
2562
368/GT/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Fixation of trued up tariff for NLCIL�s  Thermal Power Station II 1470 MW  (TPS- II Stage I 630 MW and Stage II 840 MW)  for the period from 01.04.2014 to 31.03.2019
Disposed of
2563
367/GT/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Fixation of trued up tariff for Circulating Fluidized Bed Combustion (CFBC) Technology based NLC Thermal Power Station II Expansion Unit � II (250 MW) for the period from the actual CoD i.e. 22.04.2015 for Unit II and from 05.07.2015 for the Station (Unit-I and Unit-II) (2x 250 MW) to 31.03.2019
Disposed of
2564
366/GT/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Fixation of trued up tariff for NLCIL�s Barsingsar Thermal Power Station 2 X 125 MW (BTPS) for the period from 01.04.2014 to 31.03.2019
Disposed of
2565
365/GT/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Fixation of trued up tariff for NLCIL�s  Thermal Power Station I Expansion 420 MW  (TPS- I Expansion)  for the period from 01.04.2014 to 31.03.2019
Disposed of
2566
11/RP/2020 in 279/GT/2018
NHPC LTD
Review of the order dated 05.02.2020 passed by the Hon�ble Commission in the matter of Approval of Generation Tariff of Uri-II HE Project (4x60 MW) for the period 11.10.2013 to 31.3.2014 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the CERC (Conduct of Business), Regulations, 1999.
Disposed of
2567
364/GT/2020
NTPC Limited
Revision of Tariff pf Feroze Gandhi Unchahar Thermal Power Station Stage IV from 30.09.2017 to 31.03.2019 after truing up exercise
Disposed of
2568
363/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff of Koldam Hydro Electric Project for the period from 18.07.2015 to 31.03.2019 after the truing up exercise.
Disposed of
2569
362/GT/2020
NTPC Limited
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 Chapter-3, Regulation - 8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  Kahalgaon Super Thermal Power Station, Stage-II (1500 MW) for the period from 01.04.2014 to 31.03.2019 after the truing up exercise
Disposed of
2570
10/RP/2020 in 240/GT/2017
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
Review of Order dated 22.01.2020 passed by the Hon�ble Commission for approval/ revision of the tariff of Muzaffarpur Thermal Power Station, Stage-I (2x110 MW) of KBUNL for the period from the date of COD of Unit-2(15.10.2010) to 31.3.2014 and from 01.04.2014 to 31.03.2019.
Disposed of
2571
361/GT/2020
Pragati Power Corporation Limited (PPCL)
Petition under section 62 and 79(1) (a) & (b) of the Electricity Act, 2003, CERC (Terms & Condition of Tariff) Regulation, 2014 and section 86 of CERC (Conduct of Business) Regulations, 1999 for True up of Generation Tariff of Pragati-III CCPS 1371.2 MW power plant of Pragati Power Corporation Limited for the MYT period 01.04.2014 to 31.03.2019
Disposed of
2572
360/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission assets under �Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh - Part A (Phase-I)�
Disposed of
2573
359/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  
 
Truing up of transmission tariff for 2014 19 tariff  block and 
Determination of transmission tariff for 2019 24  tariff block
 
in respect of Combined Assets consisting of Asset 1 80 MVAR Bus Reactor at Kaithal Sub Station  Asset 2  LILO of both circuits of 400 kV D/C (QUAD) Meerut Kaithal 400 KV D/C TL and associated bays at Bagpat GIS S/s, 125 MVAR Bus Reactor at Bagpat GIS S/Stn & 500 MVA 400/220 kV ICT I at Bagpat GIS S/stn along with 1 nos. 220 kV line bays  Asset 3 500 MVA 400/220 kV ICT-II at Bagpat GIS S/stn along with associated bays, Asset 4 2 No. 220 kV Line bays associated with Bagpat GIS Asset 5 One No. 220 kV line Bays (205 no. Bay) associated with Baghpat GIS Substation Asset 6 One No. 220 kV line Bays (210 no. Bay) associated with Baghpat GIS Substation Asset 7  One No. 220 kV line Bays (206 no. Bay) associated with Baghpat GIS Substation , Asset 8 One No. 220 kV line Bays (207 no. Bay) associated with Baghpat GIS Substation, Asset 9 One No. 220 kV line Bays (212 no. Bay) associated with Baghpat GIS Substation under Northern Region System Strengthening Scheme XIX in Northern Region
Disposed of
2574
358/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For Transmission assets under Transmission system for development of pooling station in Northern part of West Bengal and transfer of power from Bhutan to NR/WR
Disposed of
2575
357/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission assets under �Transmission System for Ultra mega Solar Power Park at Tumkur (Pavagada), Karnataka-Phase-I�
Disposed of
2576
356/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset 1 : Combined Assets of WRSS - II Set A (Part 1), Asset 2 : Combined Assets of WRSS - II Set A (Part 2), Asset 3 : Combined Assets of WRSS - II Set B, Asset 4 : Combined Assets of WRSS - II Set C, Asset 5 : Combined Assets of WRSS - II Set D (Part 1), Asset 6 : Combined Assets of WRSS - II Set D (Part 2) under �Western Regional System Strengthening Scheme II�.
Disposed of
2577
355/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for 

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii)  Determination of Transmission tariff for 2019-24  tariff block 

in respect of Combined Asset consisting of: Asset A: 400/220 kV, 315 MVA ICT-I at Fatehpur extension (DOCO: 01.01.2012), 400/220 kV, 315 MVA ICT-II at Fatehpur Extension (DOCO: 01.01.2012), LILO of Singhrauli-Kanpur at Fatehpur (DOCO: 01.02.2012), LILO of Fathepur (UPPCL) - Kanpur (UPPCL) 220 kV D/C line at Fatehpur (DOCO: 01.01.2012, LILO of Allahabad-Kanpur 400 kV S/C Line at Fatehpur (DOCO: 01.01.2012), 765 kV Sasaram-Fatehpur S/C Transmission Line (DOCO: 01.04.2012), LILO of Ckt-I 220 kV D/C Dehri-Bodhgaya at Gaya Substation and associated 220 kV Line bays (DOCO: 01.02.2012), LILO of Ckt-II 220 kV D/C Dehri-Bodhgaya at Gaya Substation and associated 220 kV Line bays (DOCO: 01.04.2012), 315 MVA 400/220 kV ICT-I at Gaya Extension (DOCO: 01.02.2012), 315 MVA 400/220 kV ICT-II at Gaya Extension (DOCO: 01.02.2012), 765 kV S/C Fatehpur- Agra Transmission Line (DOCO: 01.06.2012), Asset B: 400kV D/C Maithan (RB) �Ranchi(PG) Transmisison line and associated bays at Ranchi Substation (DOCO : 01.01.2012), Asset C: 400kV D/C Maithan (RB) �Mejia Transmisison line (DOCO : 01.12.2011), Asset D: One Ckt of 400 kV D/C Biharsharif � Sasaram transmission line (Ckt III) and Part of Ckt IV of 400 kV D/C Biharsharif � Sasaram transmission line  Charged as Biharsharif � Gaya line (DOCO : 01.02.2012), Asset E: Part of another ckt of 400 kV D/C Biharsharif � Sasaram transmission line (Ckt IV) Charged as Sasaram - Balia line (DOCO: 01.03.2012), Asset F: 400 kV D/C Maithon- Koderma (part of Koderma  TPS - Gaya) (QUAD)   Transmission line(DOCO:01.02.2013), Asset G: Balance portion of 400 kV D/C Kodarma Gaya TL CKT II including multi circuit (DOCO:08.09.2014), Asset H: Balance portion of 400 kV D/C Kodarma Gaya TL CKT I including multi circuit (DOCO:30.12.2014), Asset I: 400 kV D/C Bokaro TPS Extension � Kodarma TPS line and PLCC Equipment for Kodarma TPS � Bokaro TPS line (DOCO:28.12.2014) under �Supplementary Transmission System associated with DVC and Maithon Right Bank Project� in Eastern and Northern Regions.
Disposed of
2578
354/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block

For Vindhyachal Stage-II Transmission System in  Western Region
Disposed of
2579
353/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Ramagundam-Hyderabad 400 kV S/C line-2 and Bhadrawati (Chandrapur) HVDC back to back station (2x500 MW) in Southern Region and Western Region
Disposed of
2580
352/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  

(i) Truing up of transmission tariff for 2014-19 tariff  block and 
(ii) Determination of transmission tariff for 2019-24  tariff block 

in respect of : Asset-A consisting of 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-IV(b): Circuit- II of 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-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 Sub-station; Asset-B consists of 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-C consists of Asset-III: 1000 MVA, 765/400 kV ICT-II along with associated bays at Orai(GIS) Sub-station and Asset IV(a): Circuit- I of 765 kV D/C Orai- Aligarh Line with associated bays including 240 MVAR Line Reactor in both Ckt at both end under �Inter-Regional System Strengthening Scheme in WR and NR (Part-B)� in Northern Region and Western Region.
Disposed of
2581
9/SM/2020
Suo Motu
Extension of validity of Renewable Energy Certificates (RECs) expired or due to expire between 1st April, 2020 and 30th September, 2020
Disposed of
2582
351/TT/2020
Jaypee Powergrid Limited (JPL)
APPROVAL UNDER REGULATION 86 OF CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999
AND REGULATION 6 OF CERC (TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2014 AND
REGULATION 9 OF CERC (TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2019 FOR
DETERMINATION OF:
I) TRUING UP TRANSMISSION TARIFF FOR 2014-19 TARIFF BLOCK AND
II) TRANSMISSION TARIFF FOR 2019-24 TARIFF BLOCK FOR
ASSET I
LILO OF 400 KV DC BASPA-NAPTHA-JHAKRI TRANSMISSION LINE
ASSET II
KARCHAM WANGTOO ABDULLAPUR 400 KV DC QUAD TRANSMISSION LINE
Disposed of
2583
350/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

       For Asset A1 :  400 kV, 125 MVAR bus reactor at Raipur Sub-station, Asset A2 : 400 kV, 125 MVAR bus reactor at Seoni Substation,  Asset A3: 400 kV, 63 MVAR line reactor at Raipur sub-station (covered in petition no. 117/TT/2014), Asset B1 : 1x125 MVAR  Bus Reactor  at 400 kV Damoh Sub-station, Asset B2 : 1x125 MVAR  Bus Reactor  at 400 kV Bachau Sub-station Asset B3 : 1x125 MVAR  Bus Reactor  at 400 kV Pirana Sub-station , Asset B4 : 1x125 MVAR  Bus Reactor-1  at 400 kV Itarsi Sub-station, Asset B5 : 1x125 MVAR  Bus Reactor-2  at 400 kV Itarsi Sub-station, Asset B6 : 1x125 MVAR  Bus Reactor  at 400 kV Gwalior Sub-station (covered in petition no. 242/TT/2014), Asset C1 : 400 kV, 1 x 125 MVAR Bus Reactor at Parli Sub-station, Asset C2 : Conversion of 50 MVAR Line Reactor (4 nos.) into switchable Line Reactors at 400/200 kV Pune Sub-station (covered in petition no. 399/TT/2014) under �Installation of Reactors (Part-II) in Western Region� in Western Region
Disposed of
2584
349/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
 For assets under �Transmission System for IPP Generation Projects in Madhya Pradesh and Chhattisgarh�.
Disposed of
2585
348/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

       for Asset I LILO of Dehar-Bhiwani 400 kV S/C Line at Rajpura Sub-Station , Asset-II: LILO of Dehar-Panipat 400 kV S/C Line at Panhckula Sub-Station  , Asset-III:  Extensionof Chamera 400/220KV Pooling Substation (GIS)- 01 no. of 220 KV line bay  ,Asset-IV: 400 kV Anta Bay at Kota Sub-Station for 400 kV S/C Anta-Kota Line (Line owned by RVPNL)  associated with Northern Region System Strengthening Scheme-XXVII
Disposed of
2586
347/MP/2020
THDC India Limited (THDCIL)
Recovery of impact of wage revision of employees, Impact of GST, Minimum Wages and Security expenses (CISF) in Tehri Hydro Power Plant (4X250 MW)during the period 01.01.2016 to 31.03.2019.
Disposed of
2587
345/MP/2020
Torrent Power Limited (TPL)
Petition under Section 94(1)(f) of the Electricity Act read with Regulation 103 of the CERC (Conduct of Business) Regulations 1999 seeking review of the PoC Order dated 06.03.2020 in Petition No. L-1/44/2010-CERC
Disposed of
2588
344/MP/2020
Ratnagiri Gas and Power Private Limited (RGPPL)
Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 seeking adjudication of transmission charges by Respondent No.1, MSETCL
Disposed of
2589
343/MP/2020
Ratnagiri Gas and Power Private Limited (RGPPL)
PETITION UNDER SECTION 79 (1) (C) (D) AND (F) OF THE ELECTRICITY ACT, 2003 SEEKING ADJUDICATION OF DISPUTES ON THE ERRONEOUS DECUTION OF TRANSMISSION CHARGES BY RESPONDENT NO. 1
Disposed of
2590
342/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Farakka Super Thermal Power Station, Stage-III (1x500 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2591
341/MP/2020
THDC India Limited (THDCIL)
Recovery of impact of wage revision of  employees, Impact of GST, Minimum Wages and Security expenses (CISF) in Koteshwar Hydro Electric Project (4X100 MW)during the period 01.01.2016 to 31.03.2019.
Disposed of
2592
340/MP/2020
Torrent Power Limited (TPL)
Petition under 79(1)(f) of the Electricity Act, 2003 for adjudicating upon the dispute arising out of the Power Purchase Agreements dated 23.05.2018 executed between Petitioner herein, i.e. M/s Torrent Power Limited and the Respondent, Solar Energy Corporation of India Limited.
Disposed of
2593
339/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Sipat Super Thermal Power Station Stage-II (2X500 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015
Disposed of
2594
338/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Korba Super Thermal Power Station Stage-I&II (3x200+3X500 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015
Disposed of
2595
337/AT/2020
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003  FOR ADOPTION OF TARIFF FOR THE 480 MW SOLAR PV PROJECTS (TRANCHE-V) CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE STANDARD BIDDING GUIDELINES DATED 03.08.2017
Disposed of
2596
336/MP/2020
Powerlinks Transmission Limited (PTL)
Petition under 79(1) (c) and 79(1)(d) of the Electricity Act 2003 for refund the excess Tariff collected during FY 2019-20 and permission to bill the beneficiaries based on the proposed Transmission Charges for the control period FY 2019-20 to FY 2023-24 in the Tariff Petitions filed by the Petitioner before this Hon?ble Commission on 03.02.2020 having Diary Nos. 318, 319 and 320 of 2020 till the time this Hon?ble Commission approves the Transmission Charges.
Disposed of
2597
335/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Vindhyachal Super Thermal Power Station Stage-I (6x210MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2598
334/MP/2020
WARORA-KURNOOL TRANSMISSION LIMITED (WKTL)
Petition seeking extension of scheduled commercial operation date on account of Force Majeure Events and consequential reliefs
Disposed of
2599
333/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Talcher Super Thermal Power Station Stage-I (1000 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2600
332/MP/2020
Ostro Kutch Wind Private Limited (OKWPL)
Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in seeking opening of a Letter of Credit in favour of PGCIL towards PoC charges for the unutilized Long Term Access for 50MW capacity.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2601
331/MP/2020
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 79 (1) (c) and (d) read with Sections 61, 62 and other applicable provisions of the Electricity act, 2003 and Regulation 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for the modified application of the provisions of regulation 7 of the sharing regulations dealing with the point of connection transmission charges and losses to the solar power projects set up in the designated solar parks under the Guidelines issued by the Central Government for development of the Solar Parks
Disposed of
2602
330/MP/2020
Southern Power Distribution Company of Andhra Pradesh Ltd (APSPDCL)
MISCELLANEOUS PETITION FILED UNDER SECTION 79(1) (f) OF ELECTRICITY ACT, 2003 SEEKING APPROPRIATE ORDERS FOR EXEMPTION IN PAYMENT OF FIXED CHARGES OF Rs. 24,54,15,645/- BY APDISCOMs TO UNIT-II OF NTPC, DADRI STAGE-II CENTRAL GENERATING STATION
Disposed of
2603
329/MP/2020
Tata Power Delhi Distribution Limited (TPDDL)
Petition under Section 79 (1) (a) & (f) read with Section 62 (4) and other applicable provisions of the Electricity Act, 2003 read with Regulation 54 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.
Disposed of
2604
8/SM/2020
Suo Motu
Extension and Expansion of Pilot on Security Constrained Economic Dispatch (SCED)
Disposed of
2605
7/SM/2020
Suo Motu
Extension of time to file petitions for determination of tariff in case of existing generating stations/ units by relaxation of Regulation 9(2) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
Disposed of
2606
6/SM/2020
Suo Motu
Suo-motu Petition for  filing of Tariff  Petition
Disposed of
2607
5/SM/2020
Suo Motu
Determination of Forbearance and Floor Price for the REC framework.
Disposed of
2608
4/SM/2020
Suo Motu
Removal of difficulties for giving effect to certain provisions of the Central
Electricity Regulatory Commission (Deviation Settlement Mechanism and
related matters) (Fifth Amendment) Regulations, 2014.
Disposed of
2609
3/SM/2020
Suo Motu
Extension of the period of applicability of the levellised generic tariff for RE issued vide
order dated 19.03.2019 in Petition No. 01/SM/2019
Disposed of
2610
328/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For assets under Common Transmission Scheme associated with ISGS in nagapattinam Cuddalore area of Tamil Nadu part A1(a) in Southern Region
Disposed of
2611
327/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

 For Asset A1 : 400/220 kV, 1*315 MVA Transformer at Mapusa ( ICT III) substation alongwith 2 nos. 220 kV line bays,  Asset B1 :400/220 kV 1X500 MVA Transformer at Navsari Substation, Asset B2(a): 1 no. 400kV line bays at 765/400 kV Indore substation , Asset B2(b) : 1 no. 400kV line bays at 765/400 kV Indore substation and  Asset B3: 2 nos. 220 kV line bays at 400/220 kV Pirana substation under �Augmentation of Transformer and Bays in Western Region�.
Disposed of
2612
326/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block
 
For Korba-Budhipadar Transmission System in Western Region
Disposed of
2613
325/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block
 For Kawas Transmission System in Western Region.
Disposed of
2614
324/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
IN THE MATTER OF: Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009, CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

              (i)        Truing up of Transmission tariff for 2009-14 tariff  block 
             (ii)        Truing up of Transmission tariff for 2014-19 tariff  block and 
             (iii)       Determination of Transmission tariff for 2019-24  tariff block 


For URI-II HEP Transmission System in Northern Region Consisting of:Asset-1:  400 kV S/C Uri-I-Uri-II interconnector transmission line along with bays at NHPC; Asset-2: 400 kV S/C Uri-II-Wagoora Transmission line along with Bays at Wagoora Sub-station      Asset-3:  400 kV 80 MVAR Bus reactor at Kishenpur Sub-station.
Disposed of
2615
323/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For 400 kV Transmission system associated Farakka-I & II STPS in Eastern Region
Disposed of
2616
322/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for  2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 
       for 50MVAR  Reactor alongwith associated equipment at Chandrapur Substation
Disposed of
2617
321/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For combined assets of 400 kV Vindhyachal-Korba S/C transmission line (Asset-I), 400 kV Itarsi-Indore S/C transmission line-1 (Asset-II), 400 kV Vindhyachal-Jabalpur D/C transmission line-1 (Asset-III), 400 kV Jabalpur-Itarsi D/C transmission line-1 (Asset-IV), and 400 kV Indore-Asoj S/C transmission line-2 (Asset-V) under �Vindhyachal Stage-I transmission system� in Western Region (DOCO 01.04.1992).
Disposed of
2618
320/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

        Revision of Transmission Tariff for 2001 04 tariff block 2004 09 tariff  block  2009   14 tariff  block
Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For Assets under Nathpa Jhakri Transmission System in Northern Region
Disposed of
2619
319/MP/2020
NTPC Limited
Petition under section 79 (1) (a) read with Section 79 (1) (f) of the Electricity Act, 2003
Disposed of
2620
2/SM/2020
Suo Motu
Postponement of date of implementation of Real Time Market (RTM)  in India
Disposed of
2621
318/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission assets under Transmission system associated with common system associated with Coastal Energen Private Limited and Ind-Bharat Power (Madras) Limited LTOA generation projects in Tuticorin area- Part-B in Southern Region.
Disposed of
2622
317/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 
For Korba Transmission System in Western Region
Disposed of
2623
316/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block
 For Kakrapar Transmission System in  Western Region .
Disposed of
2624
315/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff block, 2009-14 tariff block
(ii) Truing up of Transmission tariff for 2014-19 tariff block and 
(iii) Determination of Transmission tariff for 2019-24 tariff block 

For ATS of Kopili-Khandong (additional transmission Gohpur-Itanagar) in North Eastern Region
Disposed of
2625
314/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset-I: 400 KV D/C Rihand-Allahabad, Allahabad-Mainpuri and Mainpuri-Ballabgarh transmission line with associated bays, Asset-II: ICT-I at Patiala sub-station, LILO of one circuit of Nalagarh-Hissar transmission line at Kaithal, 400 KV S/C Patiala-Malerkotla transmission and ICT- III at Abdullapur sub-station with associated bays, Asset-III: ICT-I and II at Kaithal and 4 no 220 kV line bays at Kaithal sub-station, Asset-IV: ICT-II at Patiala sub station and LILO of one circuit (400 kV) of Nalagarh-Hissar transmission line at Patiala sub-station with associated bays, Asset-V: 315 MVA, 400/220 kV ICT-I and ICT-II along with associated bays and 4 nos 220 kV line bays at Mainpuri sub-station, Asset-VI: 400 kV S/C Dadri-Panipat transmission line with associated bays and Asset-VII: 2 nos. of 220 kV bays at Abdullapur sub-station under transmission system associated with Rihand Stage-Il in Northern Region.
Disposed of
2626
313/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for combined asset under Transmission System Strengthening in Western region for IPPs in Chattisgarh (IPP-D)
Disposed of
2627
312/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

for Asset-I: 400 kV D/C Lara STPS � I to Raigarh (Kotra) PS Transmission Line along with associated bays at Raigarh (Kotra) PS and Asset-II: 400 kV D/C (Quad) Lara STPS-I � Champa Line along with associated bays at Champa Pooling Station under �Transmission System associated with Lara STPS � I (2x800 MW) Generation Project of NTPC� in Western Region
Disposed of
2628
311/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block
 
For Vindhyachal Stage I Additional Transmission System in Western Region.
Disposed of
2629
310/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for the assets of �Transmission System for Phase-1 Generation projects in Orissa Part-B
Disposed of
2630
309/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Misc. Petition for Approval under sub-section(4) of Section 28 of Electricity Act 2003 for  determination of 
 
i. Truing up of Charges for the period 2014-19 block.
ii. Fees and Charges for the period 2019-24 block

for Unified Load Despatch & Communication  Scheme (POWERGRID portion i.e. Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in Western Region
Disposed of
2631
308/TT/2020
North East Transmission Company Ltd. (NETC)
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 Truing up Transmission Tariff for 2014-19 Tariff Block and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations' 2019 for determination of Transmission Tariff for 2019-24 Tariff Block for Asset I:400kV D/C Platana-Silchar Twin Moose Conductor Transmission line- 247.30 km (DOCO: 01.09.2012) Asset II: 400 kV D/C Silchar- Byrnihat (one circuit on D/C towers) Twin Moose Conductor Transmission Line- 214.41 km (DOCO: 01.03.2013) Asset III: 400 kV D/C Byrnihat-Bongaigaon (one circuit on D/C towers) Twin Moose Conductor Transmission Line- 201 km (DOCO: 22.02.2015) Asset IV: 400 kV D/C Silchar- Azara (one circuit on D/C towers) Twin Moose Conductor Transmission Line- 256.41 km (DOCO: 27.07.2014)  Asset V: 400 kV D/C Azara-Bongaigaon (one circuit on D/C towers) Twin Moose Conductor Transmission Line-159 km (DOCO: 16.01.2015)
Disposed of
2632
1/SM/2020
Suo Motu
Extension and Expansion of Pilot on Security Constrained Economic Dispatch (SCED) of Inter-State Generating Stations (ISGS) Pan India.
Disposed of
2633
307/AT/2020
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff for the 600 MW (out of 1200 MW) Wind-Solar Hybrid Power Projects (Tranche-II) 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 25.05.2018
Disposed of
2634
306/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Assets under �Eastern Region Strengthening Scheme � XVII Part A (ERSS-XVII Part-A)� in Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
Disposed of
2635
305/TT/2020
HIMACHAL PRADESH POWER TRANSMISSION CORPORATION LTD. (HPPTCL)
Multi-Year Tariff Petition for 3rd Control Period from FY 2019-20 to  FY 2023-24 and True-up for 2nd Control Period from FY 2014-15 to FY 2018-19
Disposed of
2636
304/MP/2020
Power Exchange India Limited (PXIL)
Petition under Section 66 of The Electricity Act, 2003 read with Section 178 (2) (y) of the Electricity Act, 2003 and Regulation 2, 4, 6, 7 and 11 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of Real Time Market at Power Exchange India Limited and for the fair and transparent allocation of transmission corridor under the framework for Real Time Market under Regulation 13(B) of the Central Electricity Regulatory Authority (Open Access in inter-state transmission) (Sixth Amendment) Regulations, 2019 and Regulation 6.5 of the Central Electricity Regulatory Authority (Indian Electricity Grid Code) (Sixth Amendment) Regulations, 2019.
Disposed of
2637
303/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
  Determination of Transmission tariff for 2019 24  tariff block 

For Asset A  400 kV D/C (Quad) Vadodara Asoj Transmission Line along with associated bays at Asoj (GETCO S/S) Asset B1 400kV Bay at Vadodara GIS for 400kV D/C Vadodara Asoj ckt  1 Asset B2 400kV Bay at Vadodara GIS for 400kV D/C Vadodara Asoj ckt  2 Asset C1 765kV 240MVAR Switchable Line reactor of Ckt I of 765kV D/C Aurangabad Padghe Line charged as Bus reactor at Aurangabad Substation, Asset C2  765kV 240MVAR Switchable Line reactor of Ckt-II of 765kV D/C Aurangabad Padghe Line charged as Bus reactor at Aurangabad Substation Asset D  Aurangabad Padghe 765kV D/C Line & Padghe(POWERGRID) Padghe/Kudus(MSETCL) 400kV D/C Quad line alongwith associated bays and Establishment of 765/400kV 2x1500 MVA Padghe GIS SS under System Strengthening in North/West Part of WR for IPP Projects in Chattisgarh (IPP E)
Disposed of
2638
302/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8  of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Feroze Gandhi Unchahar Thermal Power Station Stage-I  for the period from 01.04.2014 to 31.03.2019 after the truing up exercise
Disposed of
2639
301/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Jhanor Gandhar GPS (657.39 MW) for the period from 01.04.2014  to 31.03.2019 after the truing up exercise
Disposed of
2640
300/GT/2020
NTPC Limited
Revision of tariff  of Feroze Gandhi Unchahar Thermal Power Station, Stage-II (420MW) for the period from 01.04.2014 to 31.03.2019 after the truing up exercise
Disposed of
2641
299/GT/2020
NTPC Limited
Revision of tariff  of Faridabad Gas Power Station for the period from 01.04.2014 to 31.03.2019 after the truing up exercise
Disposed of
2642
298/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8, 14(3) & 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Teesta-V  Power Station
AND
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9(2), 10(1), 12, 25, 26 & 35 (2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff for the period 2019-24 in respect of Teesta-V  Power Station.
Disposed of
2643
297/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Vindhyachal Super Thermal Power Station Stage-I (6x210 MW) for the period from 01.04. to 31.03.2019 after the truing up exercise
Disposed of
2644
296/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8, 14(3) & 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Loktak Power Station.
Disposed of
2645
295/GT/2020
NTPC Limited
Petition for Revision of Tariff  of Auraiya Gas Power Station for the period from 01.04.2014 to 31.03.2019
Disposed of
2646
294/GT/2020
NTPC Limited
Revision of Tariff of Kahalgaon Super Thermal Power Station, Stage-I (840 MW) for the period from 01.04.2014 to 31.03.2019 after the truing up exercise.
Disposed of
2647
293/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Simhadri Super Thermal Power Station Stage-II  for the period from 01.04.2014  to 31.03.2019 after the truing up exercise
Disposed of
2648
292/GT/2020
NTPC Limited
Petition for Revision of Tariff  of Simhadri Super Thermal power Station Stage-I (1000 MW) . for the period from 01.04.2014 to 31.03.2019
Disposed of
2649
291/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8 & 14(3), 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Chamera-II Power Station.

AND 

Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9(2), 10(1), 12, 25, 26 & 35 (2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff for the period 2019-24 in respect of Chamera-II Power Station.
Disposed of
2650
290/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

  Revision of Transmission Tariff for 2004 09 tariff  block 2009 14 tariff  block
Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For Assets under Transmission System associated with TALA HEP East North Inter connector and Northern Region Transmission System, an inter regional asset between Northern Region and Eastern Region
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2651
289/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Revision of Transmission Tariff for 2004 09 tariff  block, 2009 14 tariff  block
Truing up of Transmission tariff for 2014 19 tariff  block and 
 Determination of Transmission tariff for 2019 24  tariff block 

For (a) 400 kV D/C Dulhasti Kishenpur Transmission Line with associated bays (b) 400 kV Kishenpur Wagoora Transmission Line along with associated bays at Kishenpur and Wagoora Sub-Stations and (c) ICTs at Kishenpur under Dulhasti Transmission System in Northern Region
Disposed of
2652
288/GT/2020
NTPC Limited
Revision of tariff of Dadri Gas Power Station (829.78 MW) for the period from 01.04.2014 to 31.03.2019 after truing-up
Disposed of
2653
287/GT/2020
NTPC Limited
Revision of tariff  of Feroze Gandhi Unchahar Thermal Power Station St-III for the period from 01.04.2014 to 31.03.2019 after the truing up exercise
Disposed of
2654
286/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Vindhyachal STPS  Stage-IV for the period from 01.04.2014  to 31.03.2019 after the truing up exercise
Disposed of
2655
285/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Vindhyachal STPS  Stage-III for the period from 01.04.2014  to 31.03.2019 after the truing up exercise
Disposed of
2656
284/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8, 14(3) & 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Dhauliganga Power Station
AND
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9(2), 10(1), 12, 25, 26 & 35 (2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 of CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of tariff for the period 2019-24 in respect of Dhauliganga Power Station
Disposed of
2657
283/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8, 14 & 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Chutak Power Station.
AND
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9(2), 10(1), 12, 25, 26 & 35 (2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff for the period 2019-24 in respect of Chutak Power Station.
Disposed of
2658
282/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8, 14 & 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Nimoo Bazgo Power Station.

Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9(2), 10(1), 12, 25, 26 & 35 (2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff for the period 2019-24 in respect of Nimoo Bazgo Power Station.
Disposed of
2659
281/GT/2020
NTPC Limited
Petition for determination of tariff of Tanda STPS, Stage-II (2 X 660 MW) for the period from anticipated COD of Unit-I (i.e. 01.11.2019) to 31.03.2024.
Disposed of
2660
280/GT/2020
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 9(2) (chapter-3) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations , 2019 for determination  of tariff for the period 01.04.2019 to 31.03.2024 in respect of  Assam Gas Based Power Plant (GT 6 X 33.5 MW + ST 3X 30 MW =291 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong
Disposed of
2661
279/GT/2020
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Regulation 9(2) - (Chapter-3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff ) Regulations, 2019, for determination  of tariff for the period 01.04.2019 to 31.03.2024  in respect of  Tripura Gas Based Power Plant (TGBP) (65.42x1+35.58x1=101 MW)) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong
Disposed of
2662
278/GT/2020
Torrent Power Limited (TPL)
Petition under section 62 and 79 (1) (b) of the Electricity Act, 2003 read with CERC Terms and Conditions of Tariff, Regulation 2014 for Tariff of 1200 MW Dgen Mega Power Project (DGEN Plant) of Torrent Power Limited from COD of Unit 51 (First Block) to 31st March 2019 - Truing up of Tariff under Regulation 8(1) of Tariff Regulation 2014.
Disposed of
2663
277/MP/2020
IL&FS Tamil Nadu Power Company Limited (ITPCL)
Petition under Section 79 (1) (c), 79 (1) (f) and 79 (1) (k) of the Electricity Act, 2003 seeking quashing of the letter & invoice dated 20.01.2020 issued by Power Grid Corporation of India Limited (PGCIL) for claiming transmission charges.
Disposed of
2664
276/TT/2020
Karnataka Power Transmission Corporation Limited (KPTCL)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2019 for Transmission Tariff, for Transmission Lines Connecting between Karnataka and other Neighbouring States (Natural Inter State Transmission Lines)
Disposed of
2665
274/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Transmission System associated with Kathalguri Gas based Combined Cycle Project in North Eastern Region.
Disposed of
2666
273/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-I: 1*100MVA, 220/132kV ICT-III at Sitarganj S/s (100 MVA ICT shifted from Raebareli) under �Augmentation of Transformation Capacity at Raebareli & Sitarganj 220/132kV Substations
Disposed of
2667
272/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under sub-section(4) of Section 28 of Electricity Act 2003 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i)      Truing up of Charges for 2014-19 tariff  block and 
(ii) Fees and charges for 2019-24  tariff block 

For Unified Load Despatch & Communication Scheme (POWERGRID portion i.e. Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in Northern Region.
Disposed of
2668
271/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2001-04 tariff block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block
 
For (a) 400 kV Meerut-Mandola Ckt-I along with associated bays at Meerut and Mandola Substations (COD: 1.10.2003), (b) 400 kV Meerut-Mandola Ckt-II along with associated bays at Meerut and Mandola Sub-stations (COD: 1.4.2003), (c) ICT-II along with associated bays at Meerut Sub-station (COD: 1.4.2003), (d) ICT-III along with associated bays at Meerut sub-station (COD: 1.7.2003), (e) ICT-I along with associated bays at Meerut Sub-station (COD: 1.8.2005), (f) 800 kV Tehri-Meerut Ckt-I along with associated bays (COD: 1.4.2006), (g) 800 kV Tehri-Meerut Ckt-II and 400 kV S/C Meerut- Muzaffarpur transmission line (COD: 1.6.2006), and (h) ICT at Muzaffarnagar along with one No. 400 kV and one No. 220 kV bay (COD: 1.2.2007) under Tehri Transmission System in Northern Region
Disposed of
2669
270/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

       For Asset 1 : 3x110 MVAR Line reactor for 765kV D/C Raipur PS - Wardha Line 1 Ckt#2 to be charged as Bus reactor at Wardha SS. Asset 2a : 765 KV 3X110 MVAR Bus Reactor at Wardha Sub-Station, Asset 2b: 3x110 MVAR Line Reactor for 765 kV D/C Raipur-Wardha Line 1 Ckt#1 charged as Bus Reactor at Wardha Substation, Asset 2c: 765 kV D/C Raipur Pooling Station-Wardha line-I Transmission Line, Asset 2d: 765 KV 240 MVAR Switchable Line Reactor of Wardha I bay at Raipur Pooling Station (Charged as a Bus Reactor), Asset2e: 765 KV 240 MVAR Switchable Line Reactor of Wardha II bay at Raipur Pooling Station (Charged as a Bus Reactor) under �Integration of Pooling Stations in Chhattisgarh with central part of WR for IPP generation projects in Chhattisgarh� in Western Region  (IPP-C).
Disposed of
2670
269/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Chukka Transmission System in Eastern Region
Disposed of
2671
267/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Feroze Gandhi Unchahar Thermal Power Station St-I (2x210 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2672
266/MP/2020
Central Transmission Utility (CTU)
PETITION UNDER SECTION 79(1)(c) READ WITH REGULATION 111 OF CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING DIRECTIONS FOR IMPLEMENTING THE ORDER DATED 8.3.2019 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO.92/MP/2015 AND ORDER DATED 11.12.2019 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO.252/MP/2019.
Disposed of
2673
265/MP/2020
POWERGRID Warora Transmission Limited (PWTL)
Petition under Sections 63 and 79 (1) (c) and (d) of the Electricity Act, 2003 read with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for providing relief under Change in Law, Article 12.2 of Transmission Service Agreement, for Transmission System associated with Gadarwara Super Thermal Power Station (2 x 800 MW) of NTPC (Part-A)
Disposed of
2674
264/MP/2020
POWERGRID Parli Transmission Limited (PPTL)
Petition under Sections 63 and 79 (1) (c) and (d) of the Electricity Act, 2003 read with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for providing relief under Change in Law, Article 12.2 of Transmission Service Agreement, for Transmission System associated with Gadarwara Super Thermal Power Station (2 x 800 MW) of NTPC (Part-B)
Disposed of
2675
263/MP/2020
GRID Controller of India Limited (NERLDC)
Petition under section 28 (3) of the Electricity Act, 2003 read with clause 1.5 of IEGC 2010 for establishment and maintenance of Communication facilities by the users of the North-Eastern Region in terms of Clause 4.6.2 of IEGC, 2010, read with Regulation 6(3) of CEA (Technical Standards for Connectivity to the Grid) Regulation, 2007 to ensure availability of reliable real time data at NERLDC.
Disposed of
2676
262/MP/2020
Punjab State Power Corporation limited (PSPCL)
Petition under Section 79(1)(f) read with Section 79(1)(a) and (b) and other applicable provisions of the Electricity Act, 2003 for adjudication of disputes under the Power Purchase Agreement dated 11/12/2010 read with the Memorandum of Understanding dated 07/10/2010 between the Petitioner�Punjab State Power Corporation Limited and the Respondent� NTPC Limited.
Disposed of
2677
261/MP/2020
MS PATEL ENGINEERING LTD (PEL)
Petition seeking release of Bank Guarantee issued in favour of the Respondent No.1 owing to frustration of the Long Term Access Agreement dated 19.10.2012 between the Petitioner no.1 and Respondent no.1 in exercise of powers under Regulation 33A of the CERC (grant of connectivity, long-term access, and medium-term open access in inter-state transmission and related matters) regulation, 2009.
Disposed of
2678
260/MP/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Regulation 35(3)(c) of the CERC (Terms and Conditions of Tariff) Regulations, 2019 for approval and recovery of security expenses from 01.04.2019 to 31.03.2024
Disposed of
2679
259/MP/2020
GRID Controller of India Limited (NERLDC)
Providing protection systems having reliability, selectivity,  speed and sensitivity and keeping them functional in terms of Regulation 5.2 (l) of the CERC (Indian Electricity Grid Code) Regulations 2010 read along with Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010 , ensuring proper inspection & patrolling and maintenance of substation and lines in terms of Regulation 5 read along with regulation 23 & regulation 24 of the Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of the North Eastern Grid as well as the interconnected Indian Grid and reliable operation as per clause no. 6.2 of Central Electricity Authority (Manual on Transmission Planning Criteria), 2013.
Disposed of
2680
258/MP/2020
Nuclear Power Corporation of India Ltd. (NPCIL)
Seeking DSM based commissioning power for KAPP3
Disposed of
2681
257/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8, 14(3) & 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Rangit Power Station
AND
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9(2), 10(1), 12, 25, 26 & 35 (2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff for the period 2019-24 in respect of Rangit Power Station.
Disposed of
2682
256/GT/2020
NTPC Limited
Talcher Thermal Power Station (460MW) for the period from 01.04.2014 to 31.03.2019  after the truing up exercise.
Disposed of
2683
255/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8 & 14(3), 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Uri-I Power Station.

AND 

Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9(2), 10(1), 12, 25, 26 & 35 (2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 of CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of tariff for the period 2019-24 in respect of Uri-I Power Station.
Disposed of
2684
254/GT/2020
NLC Tamilnadu Power Ltd (NTPL)
NLC TAMILNADU POWER LIMITED (NTPL)-2 x 500 MW Coal based Thermal Power Station - Petition seeking fixation of Tariff under Regulations 2019 - for the period 2019-24
Disposed of
2685
253/GT/2020
NTPC Limited
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 Chapter-3, Regulation - 8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Kawas GPS(656.20 MW) for the period from 01.04.2014  to 31.03.2019 after the truing up exercise
Disposed of
2686
252/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  
(i) Revision of Transmission Tariff for 2004-09 tariff block, 2009-14 tariff block
(ii) Truing up of Transmission tariff for 2014-19 tariff block and 
(iii) Determination of Transmission tariff for 2019-24 tariff block 
For Transmission system associated with 132kV S/C NER Augmentation in North Eastern Region
Disposed of
2687
251/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  
 Revision of Transmission Tariff for 2001 04 tariff  block, 2004 09 tariff  block, 2009 14 tariff  block
 Truing up of Transmission tariff for 2014 19 tariff  block and 
 Determination of Transmission tariff for 2019 24  tariff block 
For combined elements of 315 MVA 400/220 kV Auto transformer at Hyderabad, and  50 MVAR Reactor at Cuddapah under CTP Augmentation in Southern Region.
Disposed of
2688
250/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For 13 nos of Assets under Eastern Region Strengthening scheme IX in Eastern Region.
Disposed of
2689
249/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Transmission assets under Wardha-Hyderabad 765 kV link in Southern Region.
Disposed of
2690
248/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Revision of Transmission Tariff for 2004 09 tariff  block, 2009 14 tariff  block
Truing up of Transmission tariff for 2014 19 tariff  block and 
 Determination of Transmission tariff for 2019 24  tariff block 

       for Asset-1 (a) 50MVAR Reactor at Narendra S/S, (b)  Narendra � Davanagere 400kV D/C TL and 50 MVAr Bus Reactor at Mysore, (c) LILO of Kolar-Sripreumbudur 400kv S/C line along with 50 MVAr reactor at Kalivanthapattu, Asset-II (d) 2nd Auo Transformer at Hiriyur Substation, Asset-III  (e) 1st 315 MVA Auto transforer at kalivanthapattu SS and (f) 2nd Auto transformer at kalivanthapattu SS along with asociated bays and equipments and Asset-IV: mysore-Kozhikode 400kv D/C Tl along with new 400/220 kv Susbttaion with MX315 MVA ICTs and 2X50 MVAr Switchable Line Feactors at Kozhikode Substtaion and extension of Mysore Substtaion under transmission system associate with Kaiga 3&4 (2X235 MW) Project in Southern Region
Disposed of
2691
247/TT/2020
TRANSMISSION CORPORATION OF ANDHRA PRADESH LIMITED (APTRANSCO)
Petition for Determination of tariff for (1) 400KV K.V Kota � Suryapet - 1 & 2 feeders for FY 2016-17 to FY 2018-19  (2) Part of PGCIL 400 KV VJA-NLR line (Nunna � Manubolu) to the extent of 18.405 KM (Part of Nunna � Manubolu Ckt-3 from Loc.No:532/15 to Loc. Nunna SS + Part of VTPS � Manubolu Ckt from Loc.532/16 to Loc. VTPS) for FY 2015-16 to FY 2018-19 in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.
Disposed of
2692
246/GT/2020
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Regulation 9(2) - (Chapter-3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff ) Regulations, 2019,  for determination  of tariff for the period 01.04.2019 to 31.03.2024 in respect of Agartala Gas Turbine Combined Cycle Power Plant (135 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.
Disposed of
2693
245/GT/2020
THDC India Limited (THDCIL)
Seeking approval of Traiff of Koteshwar Hydro Electric Project (KHEP) (4X100MW) for the period 01.04.2014 to 31.03.2019 on account of truing up exercise in terms of Regulation 8 of the Traiff Regulation,2014
Disposed of
2694
244/GT/2020
THDC India Limited (THDCIL)
Approval of Generation Tariff of Koteshwar Hydroelectric Project (KHEP) (4x100MW) for the period 01.04.2019 to 31.03.2024.
Disposed of
2695
243/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 
        For Assets under NLC-I Transmission System in Southern Region
Disposed of
2696
9/RP/2020 in 245/MP/2018
ONGC Tripura Power Company (OTPC)
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 08.01.2020 passed by this Hon?ble Commission in the matter of Petition No. 245/MP/2018
Disposed of
2697
8/RP/2020 in 199/GT/2017
NTPC Limited
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
Disposed of
2698
242/MP/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL-NNTPP. � Filing of miscellaneous petition�Maintaining status-quo in the injection of infirm power and drawal of start-up power
Disposed of
2699
241/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Vindhyachal STPS  Stage-II for the period from 01.04.2014  to 31.03.2019 after the truing up exercise
Disposed of
2700
240/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Sipat STPS  Stage-I (3x660 MW)for the period from 01.04.2014  to 31.03.2019 after the truing up exercise
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2701
239/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff of Vindhyachal STPS Stage-V for the period from COD(30.10.2015) to 31.03.2019 after the truing up exercise.
Disposed of
2702
238/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff of Rihand Super Thermal Power Station Stage-III for the period from 01.04.2014 to 31.03.2019 after the truing up exercise
Disposed of
2703
237/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Ramagundam Super Thermal Power Station Stage- I & II (2100 MW) for the period from 01.04.2014  to 31.03.2019 after the truing up exercise
Disposed of
2704
236/GT/2020
Torrent Power Limited (TPL)
Petition under section 62 and 79 (1) (b) of the Electricity Act, 2003 read with CERC Terms and Conditions of Tariff, Regulation 2019 for determination of Tariff of 1200 MW Dgen Mega Power Project (DGEN Plant) of Torrent Power Limited for the period 01st April 2019 to 31st March 2024.
Disposed of
2705
235/GT/2020
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 9(2) (chapter-3) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for determination  of tariff for the period 01.04.2019 to 31.03.2024 in respect of  Kopili Stage-II Hydro Electric Power Plant (1 X 25 MW = 25 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.
Disposed of
2706
234/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of RGCCPP, Kayamkulam (359.58 MW) for the period from 01.04.2014 to 31.03.2019 after the truing up exercise
Disposed of
2707
233/GT/2020
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 9(2) (chapter-3) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations , 2019 for determination  of tariff for the period 01.04.2019 to 31.03.2024 in respect of  Ranganadi Hydro Electric Power Plant (3 X 135 MW = 405 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.
Disposed of
2708
232/GT/2020
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Regulation 9(2)-(Chapter-3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for determination of tariff for the period 01.04.2019 to 31.03.2024  in respect of  Doyang Hydro Electric Plant (75 MW of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong
Disposed of
2709
231/GT/2020
NTPC Limited
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 for approval of tariff  of Barauni Thermal Power  Station Stage-II (2x250 MW) for the period from the anticipated COD of Unit#8 (Unit#1 of stage-II) to 31.03.2024.
Disposed of
2710
230/GT/2020
NTPC Limited
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 Chapter-3, Regulation - 8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Rihand Super Thermal Power Station, Stage-I  (1000 MW) for the period from 01.04.2014  to 31.03.2019 after the truing up exercise
Disposed of
2711
229/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1) (a) of the Electricity Act, 2003 and Regulation 8 & 14(3), 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Salal Power Station.

AND 

Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9(2), 10(1), 12, 25, 26 & 35 (2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff for the period 2019-24 in respect of Salal Power Station.
Disposed of
2712
228/MP/2020
Power Exchange India Limited (PXIL)
Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 6 and 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 Power Exchange India Limited.
Disposed of
2713
227/MP/2020
MYTRAH VAYU (BRAHMAPUTRA) PRIVATE LIMITED (MVBPL)
PETITION UNDER SECTION 79(1)(F) READ WITH SECTION 79(1)(K) OF THE ELECTRICITY ACT, 2003 ALONG WITH REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING ISSUANCE OF APPROPRIATE ORDERS / DIRECTIONS TO SOLAR ENERGY CORPORATION OF INDIA LIMITED PURSUANT TO ISSUES ARISING OUT OF THE POWER PURCHASE AGREEMENT DATED 04.09.2018 AND SEEKING CONSEQUENT RELIEF FOR RELEASING THE BANK GUARANTEE ISSUED BY THE PETITIONER IN FAVOUR OF SOLAR ENERGY CORPORATION OF INDIA LIMITED
Disposed of
2714
226/MP/2020
WIND FOUR RENERGY PRIVATE LIMITED (WFRPL)
Petition under Section 79 of the Electricity Act, 2003 seeking relief in time extension granted for commissioning of Petitioner's 50 MW WInd Power Project connected to Central Grid
Disposed of
2715
7/RP/2020 in 222/MP/2017
KSK Mahanadi Power Company Limited (kskmahanadi)
Review petition
Disposed of
2716
225/RC/2020
Indian Energy Exchange Ltd. (IEX)
Petition under Regulation 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Real Time Market (RTM) Contracts at Indian Energy Exchange Ltd (IEX).
Disposed of
2717
224/MP/2020
Coastal Energen Private Limited (CEPL)
Petition under Section 79 (1) (c) and (k) of the Electricity Act, 2003 read with Regulation 34(1) and Regulation 37 of the Central Electricity Regulatory Commission (Cross-Border Trade of Electricity) Regulations, 2019 for declaration of revocation of the Letter of Intent dated 03.01.2020 issued to the Petitioner is illegal and arbitrary and further to direct the Respondent No. 1 and Respondent No. 2 to honour their obligations under the Letter of Intent dated 03.01.2020
Disposed of
2718
223/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for Installation of 1x250 MVA, 400/220 kV ICT at Bhadrawati HVDC back to back station under �Installation of Transformer & Procurement of Spare convertor Transformer at Bhadrawati Back to Back Station� for tariff block 2014-19 in Western Region.
Disposed of
2719
222/MP/2020
NTPC Limited
Extension of the period for interchange of  power of Unit #1 (250 MW) of  Barauni Thermal Power  Station Stage-II (2x250 MW) beyond six months from initial synchronization.
Disposed of
2720
221/GT/2020
NTPC Limited
Revision of tariff of Badarpur Thermal Power Station for the period from 01.04.2014 to 15.10.2018 after the truing up exercise
Disposed of
2721
220/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Ramagundam Super Thermal Power Station Stage- III (500 MW) for the period from 01.04.2014  to 31.03.2019 after the truing up exercise
Disposed of
2722
219/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For the assets of Transmission System associated with Krishnapatnam UMPP  PART B
Disposed of
2723
218/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
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
Disposed of
2724
217/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  

Revision of Transmission Tariff for 2004 09 and 2009 14 tariff block
Truing up of Transmission tariff for 2014 19 tariff block and 
Determination of Transmission tariff for 2019-24 tariff block 

for a) 40 percent fixed series compensation on Gooty  Neelmangla line II at Gooty and b) 40 percent fixed series compensation on Gooty Neelmangla line I at Gooty , Kadapa Nagarjunasagar Circuit I and Circuit II at Kadapa under Fixed Series Comp. on 400 kV lines in Southern Region
Disposed of
2725
216/TT/2020
Adani Transmission (India) Limited (ATIL)
Approval under Regulation 86 of the CERC (Conduct of Business) Regulations, 1999 based on CERC (Terms and Conditions of Tariff) Regulations, 2014 & CERC (Terms and Conditions of Tariff) Regulations, 2019 for Truing-up of Transmission Tariff for the period from 01-April-2014 to 31-March-2019 & Determination of tariff for the period from 01-April-2019 to 31-March-2024 for Transmission system constructed, maintained and operated by Adani Transmission (India) Limited vide Licence No.  20/Transmission/2013/CERC
Disposed of
2726
215/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(iv) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(v) Truing up of Transmission tariff for 2014-19 tariff  block and 
(vi) Determination of Transmission tariff for 2019-24  tariff block 

       for 400 KV D/C Raipur -Rourkela Transmission Line along with Raipur & Rourkela Extension under Eastern Western Inter Regional Link .
Disposed of
2727
214/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff block, 2009-14 tariff block
(ii) Truing up of Transmission tariff for 2014-19 tariff block and 
(iii) Determination of Transmission tariff for 2019-24 tariff block 

For Transmission system associated with Kopili hydroelectric Stage-I extension project (2x50MW) in North Eastern Region.
Disposed of
2728
213/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

 Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
       Truing up of Transmission tariff for 2014-19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For 400 kV Talcher Transmission system in Eastern Region.
Disposed of
2729
212/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  
Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For 03 nos of Assets under Eastern Region strengthening Scheme V in Eastern Region.
Disposed of
2730
211/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for  2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 
 for 400 kV D/C Kolhapur-Mapusa transmission line (Ckt. I & Ckt. II) in Western Region
Disposed of
2731
210/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 
For 315 MVA, 440/220 KV ICT-IV at Ballabgarh Substation with associated bay equipments in Northern Region.
Disposed of
2732
209/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block
For Singrauli Transmission System in Northern Region.
Disposed of
2733
208/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission assets under Transmission system associated with System strengthening -XVII in Southern Region.
Disposed of
2734
207/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii)  Determination of Transmission tariff for 2019-24  tariff block 

For LILO of 400 kV D/C Bonaigaon- Malda line at Purnea and sub-station at Purnea (New)
Disposed of
2735
6/RP/2020 in 33/MP/2018
ACME Jaipur Solar Power Private Limited (AJSPPL)
PETITION FILED UNDER SECTION 94(1)(F) OF THE ELECTRICITY ACT READ WITH ORDER 47 RULE 1 OF CPC AND REGULATIONS 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 09.10.2018 PASSED BY THE HON�BLE COMMISSION IN PETITION NO. 33/MP/2018
Disposed of
2736
206/MP/2020
ReNew Sun Waves Private Limited (RSWPL)
PETITION UNDER SECTION 79(1)(C) OF THE ELECTRICITY ACT, 2003 READ WITH SECTION 79(1)(K) OF THE ELECTRICITY ACT, 2003 ALONG WITH REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999, SEEKING APPROPRIATE DIRECTION(S) AND / OR ORDER(S) FROM THIS HON?BLE COMMISSION IN RELATION TO 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 WHICH ARE PREVENTING THE PETITIONER FROM EXERCISING  ITS RIGHTS UNDER CERTAIN PROVISIONS OF THE POWER PURCHASE AGREEMENT ENTERED PURSUANT TO COMPETITIVE BIDDING GUIDELINES 2017 WITH SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI) AND SEEKING THIS HON?BLE COMMISSION TO GIVE EFFECT TO THE DETAILED PROCEDURE AS APPROVED BY THE LD. COMMISSION VIDE ITS ORDER DATED 15.05.2018 AND FURTHER SEEKING THE LD. COMMISSION TO ISSUE CONSEQUENTIAL DIRECTIONS TO POWER GRID CORPORATION OF INDIA LIMITED IN TERMS OF THE RELIEF SOUGHT IN THE PRESENT PETITION.
Disposed of
2737
205/GT/2020
DAMODAR VALLEY CORPORATION (DVC)
MTPS-4 : TRUE-UP TARIFF PETITION FOR 2014-19 AND TARIFF PETITION FOR 2019-24
Disposed of
2738
203/MP/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 54 and Regulation 55 of the CERC (Terms and Conditions of Tariff) Regulations, 2014, �Power to Relax� and �Power to remove Difficulty� for reimbursement of additional expenditure towards deployment of special security forces (CISF) at Salakati and Bongaigaon Sub-Stations for the truing up of expenditure approved vide order dated 20.03.2017 in petition no: 136/MP/2016 for year  2016-19 in respect of Eastern and North Eastern Region.
Disposed of
2739
202/MP/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 54 and Regulation 55 of the  CERC (Terms and Conditions of Tariff)  Regulations, 2014, �Power to Relax�  and �Power to remove Difficulty� for reimbursement of additional expenditure towards deployment of special security forces (CISF) at Wagoora Sub-Stations for the truing up of expenditure approved vide order dated 31.05.2017 in petition no:36/MP/2017 for year  2016-19 in respect of  Northern Region.
Disposed of
2740
201/MP/2020
GRID Controller of India Limited (NERLDC)
Petition under section 28 (3) (e) of the Electricity Act, 2003 read with clause 1.5 of IEGC 2010 for establishment and maintenance of Communication facilities by the users of the North-Eastern Region in terms of Clause 4.6.2 of IEGC, 2010, read with Regulation 6(3) of CEA (Technical Standards for Connectivity to the Grid) Regulation, 2007 to ensure availability of reliable real time data at NERLDC.
Disposed of
2741
200/MP/2020
NLC Tamilnadu Power Ltd (NTPL)
NTPL - Petition under section 79 of the electricity act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional capital expenditure on account of implementation of Flue Gas De-Sulphurization (FGD) Plant
Disposed of
2742
199/MP/2020
NTPC Vidyut Vyapar Nigam Limited (NVVN)
Petition for Determination of fees and charges payable to the Petitioner which has been designated as the Settlement Nodal Agency by the Ministry of Power, Government of India under the Guidelines for Import/Export (Cross Border) of Electricity-2018 to undertake various activities for settlement of grid operation related charges as enumerated in the Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
Disposed of
2743
198/MP/2020
GRID Controller of India Limited (NERLDC)
Providing protection systems having reliability, selectivity,  speed and sensitivity and keeping them functional in terms of Regulation 5.2 (l) of the CERC (Indian Electricity Grid Code) Regulations 2010 read along with Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010 , ensuring proper inspection & patrolling and maintenance of substation and lines in terms of Regulation 5 read along with regulation 23 & regulation 24 of the Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of the North Eastern Grid as well as the interconnected Indian Grid and reliable operation as per clause no. 6.2 of Central Electricity Authority (Manual on Transmission Planning Criteria), 2013.
Disposed of
2744
197/MP/2020
GRID Controller of India Limited (NERLDC)
Petition under section 28 (3) (e) of the Electricity Act, 2003 read with clause 1.5 of IEGC 2010 for establishment and maintenance of Communication facilities by the users of the North-Eastern Region in terms of Clause 4.6.2 of IEGC, 2010, read with Regulation 6(3) of CEA (Technical Standards for Connectivity to the Grid) Regulation, 2007 to ensure availability of reliable real time data at NERLDC.
Disposed of
2745
196/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

       for Bachau-Varsana (GETCO) 400 kV D/C Transmission Line along with Extension of 400 kV Bachau Sub station and Extension of 400 kV Varsana (GETCO) Sub station under Western Region System Strengthening Scheme XIII
Disposed of
2746
195/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

       for Combined Assets of  400kV D/C Ranchi - Sipat Transmission Line with associated bays at Ranchi & Sipat Substations and  40% FSC on 400kV  Ranchi - Sipat Transmission Line at Ranchi Substation under Kahalgaon -II, Phase II Transmission System in Western Region
Disposed of
2747
194/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

       For (A) LILO of N`Sagar- Gooty 400kV S/C line at Kurnool (New) substation, (B) Kurnool (New) � Kurnool (APTRANSCO) 400kV D/C quad line, (C) Establishment of new 765/400kV substation at Kurnool with 2x1500 MVA transformers, (D) Extension of Kurnool (APTRANSCO) substation and (E) 1x240 MVAR bus reactor at Kurnool (new) substation under Transmission System associated with Krishnapatnam UMPP part C1 (DOCO 01.04.2014)
Disposed of
2748
193/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Combined Assets associated with ?System Strengthening in Northern Region Grid for Karcham Wangtoo HEP? in Northern Region consisting of  

Asset-I:     400 kV, 125 MVAR Bus-Reactor with associated bays at Abdullapur (DOCO 01/03/2011),

Asset-II:    400 kV D/C Abdullapur-Sonepat T/L along with 400 kV associated bays at Abdullapur and Sonepat Sub-Station (DOCO 01/04/2011)
Disposed of
2749
192/GT/2020
NTPC SAIL POWER COMPANY  LIMITED (NSPCL)
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Bhilai Expansion Power Plant (2x250 MW) for the period from 01.04.2014  to 31.03.2019 after the truing up exercise.
Disposed of
2750
191/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of Singrauli Super Thermal Power Station (2000 MW) for the period from 01.04.2014 to 31.03.2019 after the truing up exercise.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2751
190/GT/2020
NTPC Limited
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 Chapter-3, Regulation-8 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for revision of tariff  of National Capital Thermal Power Station, Stage-II  (980 MW) for the period from 01.04.2014 to 31.03.2019 after the truing up exercise.
Disposed of
2752
189/GT/2020
NTPC Limited
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 Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of tariff  of  Barauni Thermal Power Station Stage-I (220 MW) for the period from 01.04.2019 to 31.03.2024.
Disposed of
2753
188/AT/2020
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff for the 550 MW Wind Power Projects connected to Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines issued by Ministry of Power on 08.12.2017
Disposed of
2754
187/MP/2020
Renew Solar Power pvt Ltd (RSPPL)
PETITION UNDER SECTION 79(1)(C) OF THE ELECTRICITY ACT, 2003 READ WITH SECTION 79(1)(K) OF THE ELECTRICITY ACT, 2003 ALONG WITH REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999, SEEKING APPROPRIATE DIRECTION(S) AND / OR ORDER(S) FROM THIS HON�BLE COMMISSION IN RELATION TO 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 FURTHER SEEKING THE LD. COMMISSION TO ISSUE CONSEQUENTIAL DIRECTIONS TO POWER GRID CORPORATION OF INDIA LIMITED IN TERMS OF THE RELIEF SOUGHT IN THE PRESENT PETITION
Disposed of
2755
186/MP/2020
GRID Controller of India Limited (NERLDC)
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 2018-19 with reference to NERLDC Charges for the control period 1.4.2014 to 31.3.2019.
Disposed of
2756
185/MP/2020
GRID Controller of India Limited (NRLDC)
Application for approval of Performance Linked Incentive for NRLDC for the financial year 2018-19 with reference to NRLDC Charges for the control period 1.4.2014 to 31.3.2019
Disposed of
2757
184/MP/2020
GRID Controller of India Limited (SRLDC)
SRLDC PLI petition for 2018-19
Disposed of
2758
183/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29  of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on installation of various Emission Control Systems at Barh Super Thermal Power Station Stage-II (2x660 MW) in compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2759
182/MP/2020
Odisha Generation Phase II Transmission Limited (ogptl)
PETITION UNDER SECTIONS 79(1)(c), 79(1)(d), 79(1)(f) AND 79(1)(k) OF THE ELECTRICITY ACT, 2003, READ WITH ARTICLES 11 AND 12 OF THE TRANSMISSION SERVICES AGREEMENT DATED 20.11.2015
Disposed of
2760
181/MP/2020
Clean Solar Power (Bhadla) Private Limited (CSPBhadla)
Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the PPAs dated 27.04.2018 and Clause 5.7 of the Bidding Guidelines seeking relief under the Change in Law provision viz., the introduction of Safeguard Duty on the import of solar modules after the Bid Deadline (i.e., 05.12.2017) and seeking an appropriate mechanism for grant of suitable adjustment/compensation to offset commercial impact of such Change in Law Event
Disposed of
2761
180/MP/2020
TATA MOTORS LIMITED (TML)
Grant of Renewable Energy Certificates for the months of April 2015 to October 2015 and November 5, 2015 to March 31, 2016
Disposed of
2762
179/MP/2020
Tata Power Renewable Energy Ltd (TPREL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 19.07.2016, 21.10.2016, 21.10.2016 and 13.01.2017 executed between Tata Power Renewable Energy Limited and Solar Energy Corporation of India Ltd., for seeking compensation on account of Change in Law events due to enactment of GST Laws.
Disposed of
2763
178/MP/2020
MAHARASHTRA STATE ELECTRICITY TRANSMISSION COMPANY LIMITED (MSETCL)
MISCELLANEOUS APPLICATION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003 TO ADJUDICATE UPON DISPUTE BETWEEN THE PETITIONER MSETCL AND THE RESPONDENT ELECTRICITY DEPARTMENT OF THE UNION TERRITORY OF DAMAN & DIU IN ACCORDANCE TO THE BULK POWER TRANSMISSION AGREEMENT (BPTA) ENTERED INTO BETWEEN THE PARTIES ON 06.09. 2011
Disposed of
2764
177/MP/2020
KSK Mahanadi Power Company Limited (kskmahanadi)
Petition under Section 79(1)(b), 79(1)(f) and other applicable provisions of the Electricity Act, 2003 for applicability of the provisions of PPA dated 26.02.2014 and amendment dated 23.01.2018 for levying penalty for maintaining availability below 80% for a contract year.
Disposed of
2765
176/MP/2020
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for allowing the claim of the Petitioner of increase/ change in Central Excise Duty on account of changes in individual components as a Change in Law event relating to Power Purchase Agreements dated 18.12.2013 and 19.12.2013 entered into between the Petitioner and the Respondents
Disposed of
2766
175/MP/2020
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition for relaxation of the provisions of Regulation 42 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 dealing with the manner of computing the capacity charges effective 1.04.2020 insofar as the Gas Based Generating Stations of North Eastern Electric Power Corporation Limited
Disposed of
2767
174/MP/2020
GMR  WARORA ENERGY LIMITED (GMRWEL)
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.
Disposed of
2768
173/MP/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLC- Petition for approval of Lignite Transfer Price for the period 01.04.2014 to 31.03.2019 � on account of Truing up in respect of NLC Barsingsar Mine as per MoC guidelines
Disposed of
2769
172/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  
Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 
For Transmission assets under Conversion of Fixed Line Reactors to Switchable Line Reactors in Southern Region.
Disposed of
2770
171/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For 400 kV D/C Baharampur-Bheramara Transmission line, LILO of 400 kV S/C Farakka - Jeerat Transmission line at Baharampur and 01 no. 80 MVAR Bus Reactor and associated line bays and reactor bay at Baharampur (COD: 1.9.2013) under Interconnection between India and Bangladesh Electrical Grids for India portion in Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
Disposed of
2771
170/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  
(i) Truing up of transmission tariff for 2014-19 tariff  block and 
(ii) Determination of transmission tariff for 2019-24  tariff block 
in respect of Combined Asset-I covered under �Northern Region System Strengthening Scheme- VIII� in Northern Region
Disposed of
2772
169/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Asset �04 Nos Line Bays (GIS) at (Hyderabad) Maheshwaram 765/400kV SS, 02 Nos Line Bays at Warangal 400/220 kV SS and Balance items (PLCC, Telecom equipment and Line Terminal equipment such as LA, CVT & Wave Trap) at Kurnool 765/400kV SS� under �Substation works associated with additional inter-regional AC link for import of power into Southern Region i.e., Warora- Warangal and Chilakaluripeta-Hyderabad - Kurnool 765kV Link''
Disposed of
2773
168/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
         (ii)       Determination of Transmission tariff for 2019-24  tariff block 
of  Asset-I:  400 KV D/C Chamera Pooling Station-Jalandhar transmission line along With bays and line Reactor at Jalandhar; Asset-II: 220 kV D/C TL from GIS Pooling Station Chamba-Chamera-III HEP under �Transmission System associated with Chamera-III HEP� in Northern Region.
Disposed of
2774
167/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

for 400kV D/C Solapur (STPP) - Solapur (PG) T/L along with bay extension at Solapur (PG) S/S� Asset I & Extension of 400/220kV Solapur S/S - Augmentation of Substation by 1 x 315 MVA (3rd) Transformer (by Shifting of 500 MVA Transformer from Wardha to Solapur)� Asset II under �Transmission System for Solapur STPP (2x660 MW)� in Western Region.
Disposed of
2775
166/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  
       Truing up of Transmission tariff for 2014 19 tariff  block and 
 Determination of Transmission tariff for 2019 24  tariff block 
For transmission system associated with Tanakpur Transmission System in Northern Region.
Disposed of
2776
165/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

in respect of Combined assets of: 

(a)  Asset-1:- LILO of Nalagarh- Kaithal Line at Patiala along with associated bays, 
(b)  Asset-2:- 400/220 KV 500 MVA ICT-III at Patiala Sub-Station,
(c) Asset-3:- 400 KV 125 MVAR Bus Reactor at Patiala Sub-Station along with associated bays at Patiala Sub-Station & 
(d)  Asset-4:- 400/220 KV 500 MVA ICT-III at Malerkotla Sub-Station 

under

�Northern Region System Strengthening Scheme-XIV (NRSS-XIV)�

in Northern Region
Disposed of
2777
164/TD/2020
CleanMax Fusion Power LLP (CleanMaxFusion)
Petition under Section15 of the Electricity Act, 2003 read with Regulation 6 (1) of Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009.
Disposed of
2778
163/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

 Truing up of Transmission tariff for 2014 19 tariff  block and 
 Determination of Transmission tariff for 2019 24  tariff block 

For 765/400kV  1500MVA ICT 1 & ICT 2 along with associated bays at Dharamjaygarh Substation under Supplementary Transmission Scheme of IPP Projects in Chattisgarh in Western Region
Disposed of
2779
5/RP/2020 in 361/TT/2018
Karnataka Power Transmission Corporation Limited (KPTCL)
PETITION UNDER SECTIONS 94 AND OTHER APPLICABLE PROVISIONS OF THE ELECTRICITY ACT, 2003 SEEKING REVIEW OF THE ORDER DATED 08/11/2019 OF THE HON'BLE COMMISSION IN PETITION NO. 361/TT/2018
Disposed of
2780
162/MP/2020
Shree Cement Limited (SCL)
Open Access Charges and Arbitration
Disposed of
2781
161/MP/2020
Bharat Aluminium Company Limited (BALCO)
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 Article 10 of the Power Purchase Agreement dated 23.08.2013 and Article 10 of the Addendum PPA dated 10.12.2013.
Disposed of
2782
160/MP/2020
GRID Controller of India Limited (WRLDC)
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 WRLDC for the financial year 2018-19 with reference to WRLDC Charges for the control period 1.4.2014 to 31.3.2019
Disposed of
2783
159/MP/2020
GRID Controller of India Limited (ERLDC)
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 2018-19 with reference to ERLDC Charges for the control period 1.4.2014 to 31.3.2019.
Disposed of
2784
158/MP/2020
ACME Jodhpur Solar Power Private Limited (AJSPPL)
Clarification Petition under Section 79 (1) (f) and Section 94 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Section 151 of Code of Civil Procedure seeking clarification of Order dated 05.02.2019 passed by this Hon�ble Commission in Petition No. 178/MP/2019 and Petition No. 189/MP/2018
Disposed of
2785
157/GT/2020
ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)
Revision of tariff  of Indira Gandhi Super Thermal Power Station for the period from 01.04.2014 to 31.03.2019 after the truing up exercise
Disposed of
2786
156/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for �Hot Line Speech Communication (Computer Dialing) System for Grid Operation� consisting of PABX & Associated items as installed and commissioned in NERLDC & 07 nos. SLDCs (Assam, Meghalaya, Tripura, Nagaland, Mizoram, Ar. Pradesh, Manipur) of North Eastern Region under project- �Establishment of Fiber Optic Communication under Wide band Communication Expansion plan in North Eastern Region.�
Disposed of
2787
155/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 
        For NLC II Transmission System in Southern Region
Disposed of
2788
154/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission System associated with 400 kV Central Transmission Project-I                    (DOCO 01.04.1992) in Southern Region.
Disposed of
2789
153/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Combined Asset - Asset-I: LILO of 400kV Rishikesh-Muzaffarnagar Transmission line at Roorkee along with associated bays at Roorkee Sub-Station (DOCO 01.04.2009), Asset-II: 315 MVA 400/220 KV ICT-I along with associated bays at Roorkee Sub-Station (DOCO 01.04.2009) and Asset-III : 315 MVA 400/220 KV ICT-II along with associated bays at Roorkee Sub-Station (DOCO 01.04.2010) associated with System Strengthening Scheme in Roorkee in Northern Region.
Disposed of
2790
152/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and  CERC (Terms and Conditions of Tariff) Regulations 2009, CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

               Truing up of Transmission tariff for 2009 14 tariff block 
              Truing up of Transmission tariff for 2014 19 tariff block and 
              Determination of Transmission tariff for 2019 24 tariff block

For Transmission System associated Northern Region System Strengthening Scheme IX in Northern Region consisting of assets

Asset 1  400 kV D/C Twin Conductor Kanpur - Ballabgarh Transmission Line alongwith it�s Associated Bays 


Asset 2  40 percent FSC at Ballabgarh on 400 kV D/C Kanpur Ballabgarh Transmission Line
Disposed of
2791
151/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

 for Asset-I: Asset: 400Kv D/C (Quad) Kurukshetra-Jind TL alongwith associated bays  (DOCO 11.12.2017) under �Transmission System Strengthening in WR-NR transmission Corridor for IPPs in Chhattisgarh� in Northern Region.
Disposed of
2792
150/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For 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. (DOCO: 26.06.2018)
Disposed of
2793
149/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
1. Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for (i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block (ii) Truing up of Transmission tariff for 2014-19 tariff  block and (iii) Determination of Transmission tariff for 2019-24  tariff block for Combined Assets of Transmission System associated with Ranganadi HEP in North Eastern Region.
Disposed of
2794
148/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 
For Asset-I (220 kV Dimapur-Misa TL, LILO 220 kV D/C Kopili-Samaguri TL and LILO 132kV D/C Mariani-Dimapur TL) and Asset-Il (132 kV D/C Doyang-Dimapur TL, 132 kV S/C Dimapur-lmphal TL with associated bays) for transmission System associated with Doyang HEP in North Eastern Region
Disposed of
2795
147/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block
 
For (i) 400 kV S/C Jalandhar-Amritsar line along with associated bays at Amritsar & Jalandhar, ICT-I along with associated bays at Amritsar Sub-station & 220 kV Verpal feeder bays I & Il at Amritsar Sub-station, (ii) 315 MVA 400/220 kV ICT-II at Gorakhpur S/S along with associated bays (includes 2 No. 220 kV Line Bays) and (iii) LILO of Bawana- Bhiwani line along with associated bays at Bahadurgarh, 315 MVA ICT-I along with associated bays at Bahadurgarh Sub-station & 220 kV NunaMajra Feeder Bays at Bahadurgarh S/S under Transmission System associated with System Strengthening Scheme (Formerly Tala Supplementary Scheme) in Northern Region
Disposed of
2796
146/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8 & 14(3), 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Dulhasti Power Station.

AND

Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9(2), 10(1), 12, 25, 26 & 35 (2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff for the period 2019-24 in respect of Dulhasti Power Station.
Disposed of
2797
145/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8 & 14(3), 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Chamera-I Power Station.

AND 
 
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9(2), 10(1), 12, 25, 26 & 35 (2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 of CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of tariff for the period 2019-24 in respect of Chamera-I Power Station.
Disposed of
2798
144/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8 & 14(3), 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Tanakpur Power Station.

AND  
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9(2), 10(1), 12, 25, 26 & 35 (2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 of CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of tariff for the period 2019-24 in respect of Tanakpur Power Station.
Disposed of
2799
143/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8 & 14(3), 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Bairasiul Power Station
Disposed of
2800
142/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For (a) Combined elements of Talcher and Kolar (HVDC portion) (Notional COD: 01.03.2003) and b) Combined elements of Talcher and Kolar (AC Portion) (Notional COD: 01.06.02003) under Transmission System associated with Talcher II project in Southern Region.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2801
141/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Revision of Transmission Tariff for 2004-09 and 2009-14 tariff block
(ii) Truing up of Transmission tariff for 2014-19 tariff block and 
(iii) Determination of Transmission tariff for 2019-24 tariff block 

for  (a) LILO of both circuit of 400kV D/C Gazuwaka-Vijayawada line at Vemagiri and (b) Extension of 400/220 kV substation at Vijayawada under System Strengthening-VI in Southern Region
Disposed of
2802
140/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

 Truing up of Transmission tariff for 2014 19 tariff  block and 
 Determination of Transmission tariff for 2019 24  tariff block 

       for Asset-I: 315 MVA, 400/220/33kV 3-phase Spare ICT at Raipur S/S, (DOCO: 01.07.2012);  Asset-II: 315 MVA, 400/220/33kV 3-Phase Spare ICT at Pune S/S, (DOCO: 01.07.2012);  Asset-III: 420kV, 80 MVAR 3-Phase Shunt Reactor at Wardha S/S, (DOCO: 01.08.2012);  Asset-IV: 315 MVA, 400/220/33 KV 3-Phase Spare Transformer at Dehgam S/S, (DOCO: 01.09.2012); Asset-V: 315 MVA, 400/220/33 KV 3-Phase Spare Transformer at Jabalpur, (DOCO: 01.09.2012)�,  Asset-VI: 400 kV, 125 MVAR 3-Phase Spare Reactor at Itarsi (DOCO: 01.01.2013)  under Provision of Spare ICTs and Reactors in Western Region
Disposed of
2803
139/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

         (i)       Truing up of Transmission tariff for 2014-19 tariff block and 
         (ii)       Determination of Transmission tariff for 2019-24 tariff block 

 For transmission system associated with SEWA-II HEP in Northern Region Consisting of: Asset-I: One circuit of 132kV D/C SEWA-II Hiranagar line along with associated bays at Hiranagar Sub-station and one circuit of 132 kV D/C SEWA-II Mahanpur line and associated bays at Mahanpur ; Asset-II: Second circuit of 132 kV D/C SEWA-II Hiranagar line along with associated bays at  Hiranagar Sub-station; Asset-III: 132 kV S/C SEWA-II Mahanpur-Kathua transmission line along with associated bays at Kathua and 132 kV S/C Mahanpur-Kathua transmission line along with bays atMahanpur and Kathua.
Disposed of
2804
138/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

       for Asset-I: Rapp� Kota 400 kV D/C line (part of Rapp-Jaipur(South) 400kV D/C line with one ckt LILOed at Kota) along with associated bay at Kota (DOCO 03.08.2017) under �Transmission System associated with Rapp 7 and 8 Part-A�.
Disposed of
2805
137/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for assets under WRSS IX Transmission Scheme in Western Region
Disposed of
2806
136/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
 Truing up of Transmission tariff for 2014 19 tariff  block and
 Determination of Transmission tariff for 2019 24  tariff block 
For Asset-I  315 MVA, 400/220 kV ICT at Mandola ; Asset-II  315 MVA 400/220 kV ICT at Ludhiana under spare ICT scheme in Northern Region.
Disposed of
2807
135/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

       for combined asset associated with Western Region Strengthening Scheme VI in Western region.
Disposed of
2808
134/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Transmission System associated with Common System associated with East Coast Energy Private Limited and NCC power projects limited LTOA generation projects in Srikakulam Area, Part-A.
Disposed of
2809
133/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

       for LILO of one circuit of existing Neyveli-Trichy 400 kV D/C line at Neyveli TPS-I Expansion switchyard Transmission system associated with Neyveli TS-I in Southern Region
Disposed of
2810
132/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation  86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for 
 Truing up of transmission tariff for 2014 19 tariff  block and 
 Determination of transmission tariff for 2019 24  tariff block 

in respect of Combined Asset consisting of 

Asset 1  400/220 kV, 315 MVA, ICT-1 along with associated bays, 400kV 80 MVAR Bus Reactor along with associated bays, LILO of one circuit of 400kV D/C Parbati-Amritsar T/L at Hamirpur along with associated bays & Line reactor at Hamirpur GIS Sub-station (DOCO: 01.01.2014) and

Asset 2 1 No. of 400/220 kV, 315 MVA ICT-II along with associated bays at Hamirpur Sub-station

under Northern Region System Strengthening Scheme-XX in Northern Region
Disposed of
2811
131/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset-I: 400 kV D/C Kota-Merta Transmission Line (ckt-I and II) along with associated bays under system strengthening in South West part of Northern Grid (Part-A) Transmission System in Northern Region
Disposed of
2812
130/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Transmission assets under �North Eastern Region Strengthening Scheme-IV (NERSS-IV) in North Eastern Region�.
Disposed of
2813
129/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

for assets under Expansion/ Upgradation of SCADA/EMS system at SLDC of Western Region.
Disposed of
2814
128/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

 for Asset�I: 400kV 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.
Disposed of
2815
127/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  

(i) Truing up of transmission tariff for 2014-19 tariff  block and
(ii) Determination of transmission tariff for 2019-24  tariff block

in respect of Combined Assets consisting of Asset 1: 400 kV D/C (Quad) Gurgaon - Manesar Transmission Line along with associated bays (DOCO 01.09.2012),Asset 2: 400/220 kV 500 MVA ICT-I at Manesar S/S along with associated bays (DOCO 01.06.2012), Asset 3: 400/220 kV 500 MVA ICT-II at Manesar S/S along with associated bays (DOCO 01.08.2012), Asset 4: 125 MVAR Bus Reactor at Manesar (DOCO 01.10.2012) &, Asset 5: 02 Nos. of 220 kV Line Bays at Fatehabad Sub-station (DOCO 01.07.2011) under �Transmission system associated with NRSS-XIII� in Northern Region.
Disposed of
2816
126/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For Asset-1 315 MVA, 400/220 kV ICT  I & II laongwith bays and LILO of one ckt of 400 kV D/C Navsari-Kala T/L at Magarwada Sub-station, Asset-2: 400 kV, 80 MVAR Bus Reactor along with associated bays at GIS Magarwada (New), and Asset 3 LILO of 2nd ckt of 400 kV D/C Navsari-Boisser T/L at Magarwada Sub-station  under Establishment of 400/220 kV GIS at Magarwada in Union Territory of Daman & Diu  in Western Region.
Disposed of
2817
125/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset-I:400 kV D/C Meerut-Kaithal (Quad) TL along with associated bays under �Northern Region System strengthening Scheme-XI�.
Disposed of
2818
124/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

ASSET-1:- 315 MVA ICT-III at Ludhiana S/s and ASSET-2:- Bay Extension work at Wagoora S/s associated with Northern Region  System Strengthening Scheme-VII.
Disposed of
2819
123/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 and 2009-14 tariff block
(ii) Truing up of Transmission tariff for 2014-19 tariff block and 
(iii) Determination of Transmission tariff for 2019-24 tariff block 

       for Madurai-Trivendrum 400kV D/C Transmission System in Southern Region
Disposed of
2820
122/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset-I: 220 kV D/C Faridabad � Samaypur transmission line with associated bays and Asset-II: 220 kV D/C Faridabad � Palla transmission line with associated bays under transmission system associated with Faridabad Gas Based Combined Cycle Power Project in Northern Region.
Disposed of
2821
121/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For 400 kV S/C Singrauli-Vindhyachal Transmission Link alongwith (2x250 MW) HVDC Back to Back at Vindhyachal between NR and WR
Disposed of
2822
120/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Transmission assets under SRSS XIX in Southern Region
Disposed of
2823
119/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

 Revision of Transmission Tariff for 2004 09 tariff  block, 2009 14 tariff  block
 Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For Asset i: 220 kV S/C Unchahar  Raibareilly Transmission Line along with associated bays at Raibareilly, LILO of 220 kV D/C Unchahar Lucknow Transmission Line at Raibareilly and 100 MVA, 220/132 kV ICT III at Raibareilly along with associated bays and Asset-ii: 100 MVA, 220/132 kV ICT II at Raibareilly Sub-station along with associated bays under Unchahar III Transmission System in Northern Region
Disposed of
2824
118/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 


for  Asset-I: 02 nos. of 400 kV line bays at Neemrana Substation for termination of 400 kV D/C Neemrana-Dhanonda transmission line under �ICTs and Bays Associated with Northern Region System Strengthening Scheme (NRSS-XXXVIII)�.
Disposed of
2825
117/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Transmission assets under System Strengthening - VIII in Southern Region
Disposed of
2826
116/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  

Revision of Transmission Tariff for 2004 09 tariff  block, 2009 14 tariff  block
             Truing up of Transmission tariff for 2014 19 tariff  block and 
           Determination of Transmission tariff for 2019 24  tariff block 

Asset a 400 kV D/C Kanpur Auraiya transmission line along with bays at Auraiya Asset b Two Nos. 400 kV bays at Kanpur Sub Station associated with 400 kV Kanpur- Auraiya transmission line Asset c LILO of 400 kV D/C Bareilly  Mandola transmission line at Bareilly & Bus Reactor at Bareilly Asset d LILO of 400KV S/c Lucknow Moradabad transmission line at Bareilly Asset e LILO of 400 KV Lucknow (UPPCL)   Sultanpur (UPPCL) at Lucknow Asset f 80 MVAR, 420 KV Bus Reactor at Lucknow Substation and Asset g 400KV Bareilly Moradabad transmission line along with associated bays under Northern Region System Strengthening Scheme  I in Northern Region.
Disposed of
2827
115/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  

Revision of Transmission Tariff for 2004 09 and 2009 14 tariff block
             Truing up of Transmission tariff for 2014 19 tariff block and 
             Determination of Transmission tariff for 2019 24 tariff block 

for 500 MW HVDC back to back station at Gazuwaka (Asset I) Vijayawada Gazuwaka 400 kV D/C Line & 50 percent FSC Jeypore Gazuwaka 400 kV D/C T/L at Jeypore (Asset II) and (a) 40 percent FSC on Rengali-Indravati 400 kV S/C T/L  and (b) 40 percent FSC on Meramundali-Jeypore 400 kV S/C T/L at Jeypore  (Asset III) under Augmentation of capacity of Gazuwaka HVDC back to back project (500 MW) in Southern Region and Eastern Region
Disposed of
2828
114/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
For  Truing up of transmission tariff for 2014-19 tariff  block and 
Determination of transmission tariff for 2019-24  tariff block 
in respect of Asset I : Special Protection Scheme (SPS) for Northern Regional Grid Stage-II in Northern Region
Disposed of
2829
113/MP/2020
KSK Mahanadi Power Company Limited (kskmahanadi)
Petition under Section 79 (1) (c) & (f) of the Electricity Act, 2003 read with the provisions of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations), 2010 to set aside the bill dated 01/01/2020 of the Central Transmission Utility (PGCIL) towards Transmission Charges (POC and HVDC charges) as well as the Notice for Regulation of Power Supply dated 03/01/2020.
Disposed of
2830
112/GT/2020
NTPC Limited
Revision of tariff  of Rihand Super Thermal Power Station St-II for the period from 01.04.2014 to 31.03.2019 after the truing up exercise.
Disposed of
2831
111/GT/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Fixation of tariff for Circulating Fluidized Bed Combustion (CFBC) Technology based NLC Thermal Power Station II Expansion from  01.04.2019 to 31.03.2024
Disposed of
2832
110/GT/2020
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL- TPS I 600 MW  - Petition seeking fixation of trued up Tariff under Regulations 2014 � for the period 2014-19� Reg.
Disposed of
2833
109/GT/2020
ONGC Tripura Power Company (OTPC)
OTPC 726.6 MW Palatana Project Multi Year Tariff Petition for FY 2019-24
Disposed of
2834
108/GT/2020
ONGC Tripura Power Company (OTPC)
Truing Up Petition for OTPC Palatana Project for FY 2014-19
Disposed of
2835
107/GT/2020
NHDC LIMITED
DETERMINATION OF TRUED-UP TARIFF FOR THE PERIOD FROM 01-04-2014 TO 31-03-2019 AS PER CERC REGULATIONS� 2014 AND APPROVAL OF GENERATION TARIFF FOR THE PERIOD FROM 01-04-2019 TO 31-03-2024 AS PER CERC REGULATIONS� 2019 IN RESPECT OF OMKARESHWAR POWER STATION U/C 79 (1) OF THE CERC (CONDUCT OF BUSINESS), REGULATIONS 1999 AND SECTION 79 (1) (A) OF THE ELECTRICITY ACT, 2003.
Disposed of
2836
106/GT/2020
NHDC LIMITED
DETERMINATION OF TRUED-UP TARIFF FOR THE PERIOD FROM 01-04-2014 TO 31-03-2019 AS PER CERC REGULATIONS� 2014 AND APPROVAL OF GENERATION TARIFF FOR THE PERIOD FROM 01-04-2019 TO 31-03-2024 AS PER CERC REGULATIONS� 2019 IN RESPECT OF INDIRA SAGAR POWER STATION U/C 79 (1) OF THE CERC (CONDUCT OF BUSINESS), REGULATIONS 1999 AND SECTION 79 (1) (A) OF THE ELECTRICITY ACT, 2003.
Disposed of
2837
105/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCOs to 31.03.2019 for Asset I: LILO of Agra-Bharatpur 220 kV S/c Line at Agra (POWERGRID) S/s alongwith line bays, Asset II: 1X315 MVA 400/220 kV ICT (Shifted from Ballabhgarh S/s) alongwith ICT bays at Agra (POWERGRID) Substation, Asset-III: 01X 315 MVA, 400/220 kV ICT along with associated bays at Kaithal sub-station (Spare ICT from Ballabhgarh), Asset-IV: 02 nos 220 kV bays at Kaithal S/s under  Region system Strengthening Scheme XXXIV in  Region.
Disposed of
2838
4/RP/2020 in 24/TT/2018
Karnataka Power Transmission Corporation Limited (KPTCL)
REVIEW OF ORDER DATED 12.06.2019 IN PETITION NO. 24/TT/2018
Disposed of
2839
103/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  
 Truing up of Transmission tariff for 2014 19 tariff  block and 
 Determination of Transmission tariff for 2019 24  tariff block 
for Additional Special Energy Meters in Northern Region
Disposed of
2840
102/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Misc. Petition for Approval under sub-section(4) of Section 28 of Electricity Act 2003 for  determination of 
 
i. Truing up of Charges for the period 2014-19 block.
ii. Fees and Charges for the period 2019-24 block

for Unified Load Despatch & Communication  Scheme (POWERGRID portion i.e. Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in North Eastern Region
Disposed of
2841
101/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

for  Asset I : 400 kV S/C Kankroli-Jodhpur Transmission Line along with  associated bays (DOCO 01.08.2010) under System Strengthening Scheme in South-Western Part of Northern Grid (Part-B).
Disposed of
2842
100/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For 08 nos of Assets under Eastern Region Strengthening scheme VIII in Eastern Region
Disposed of
2843
99/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  
 Truing up of Transmission tariff for 2014 19 tariff  block and 
 Determination of Transmission tariff for 201924  tariff block 

For Assets under Transfer of Power from Generation Projects in Sikkim to NR / WR Part A in Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
Disposed of
2844
98/GT/2020
THDC India Limited (THDCIL)
Seeking Revision of Tariff of Tehri Hydroelectric Power Project (THPP) Stage-I (4X250MW) for the period 01.04.2014 to 31.3.2019 on account of truing up exercise in terms of Regulations 8 of the Tariff Regulations, 2014
Disposed of
2845
97/GT/2020
THDC India Limited (THDCIL)
Approval of Generation Tariff of Tehri Hydroelectric Power Project (THPP) Stage-I (4X250MW) for the period 01.04.2019 to 31.03.2024
Disposed of
2846
96/GT/2020
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8 & 14, 25(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for truing up of tariff for the period 2014-19 in respect of Parbati-III Power Station.

AND 

Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 9(2), 10(1), 12, 25, 26 & 35 (2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of tariff for the period 2019-24 in respect of Parbati-III Power Station.
Disposed of
2847
95/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For Assets (03 nos) under Eastern Region Strengthening Scheme � XV (ERSS-XV) in Eastern Region
Disposed of
2848
94/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  
Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For 10 nos of Assets under Expansion/Upgradation of SCADA/EMS system of SLDCs of Eastern Region.
Disposed of
2849
93/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
Transmission system associated with System strengthening -XII in Southern Region.
Disposed of
2850
92/MP/2020
Korba West Power Company Limited (KWPCL)
Petition under Section 79 (1) (c), 79 (1) (f) and 79 (1) (k) of the Electricity Act, 2003 read with Regulation 14 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 quashing of the letter & invoice dated 07.11.2019 and the letter dated 08.11.2019 issued by Power Grid Corporation of India Limited (PGCIL) for claiming transmission charges.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2851
91/MP/2020
REWA ULTRA MEGA SOLAR LIMITED (RUMSL)
Petition under Guideline 18 of the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects (Resolution number 23/27/2017-R&R.) issued by the Ministry of Power, Government of India on 03.08.2017 under section 63 of the Electricity Act, 2003, seeking certain deviations from the aforementioned guidelines.
Disposed of
2852
90/MP/2020
Gurgaon Palwal Transmission Limited (GPTL)
Petition under Section 63 and 79(1)(f) of the Electricity Act, 2003 read with the statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 04.03.2016 executed between Gurgaon Palwal Transmission Limited and its Long-Term Transmission Customers for claiming compensation due to Changes in Law and seeking an extension to the scheduled commissioning date of the relevant elements of the Project on account of Force Majeure events.
Disposed of
2853
89/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004 09 tariff  block, 2009 14 tariff  block
(ii) Truing up of Transmission tariff for 2014 19 tariff  block and 
(iii) Determination of Transmission tariff for 2019 24  tariff block 

For 400 KV D/C Ramagundam- Bhadrawati (Chandrapur) Transmission System in       Southern and Western Region
Disposed of
2854
3/RP/2020 in 309/GT/2015
Pragati Power Corporation Limited (PPCL)
PETITION UNDER SECTION 94 (1) (f) OF THE ELECTRICITY ACT, 2003 READ WITH ORDER 47 RULE 1 OF THE CODE OF CIVIL PROCEDURE, 1908 FOR REVIEW OF THE ORDER DATED 19.11.2019 PASSED IN PETITION NO. 309/GT/2015
Disposed of
2855
88/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

 For Asset A : Combined Asset for Part of 400 kV D/C Vapi- Navi Mumbai TL (from Vapi Gantry till 1st M/C point at Loc. AP-18) along with bay at Vapi and 220 kV D/C Vapi � Khadoli Transmission line along with associated Bays Asset B: 400kV D/C Vapi-Navi Mumbai Transmission Line, WR1 portion from AP18 to AP38 (Part of 400 kV D/C Vapi-Navi Mumbai Transmission Line), Asset C1 :-  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 of400 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 -, Asset C2 : 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 under �Western Region System Strengthening Scheme - V� in Western Region.
Disposed of
2856
87/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

for Combined Asset-1, 2, 3 & 4 (Notional DOCO:1.7.2011), under East-West Transmission Corridor Strengthening Scheme in Western Region.
Disposed of
2857
86/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Revision of Transmission Tariff for 2004 09 tariff  block, 2009 14 tariff  block
Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For Kahalgaon Stage II, Phase I Transmission system in Eastern, Northern Region & Inter  regional link between Northern & Western  Region
Disposed of
2858
85/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Transmission assets under transmission system associated with �System Strengthening-XXIV in Southern Region.
Disposed of
2859
84/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For Assets under Barh Transmission System in Northern, Eastern and Western Region.
Disposed of
2860
83/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Transmission assets under �Sub-Station Works associated with Hyderabad (Maheshwaram) Pooling Station� in Southern Region
Disposed of
2861
82/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
       
   For Transmission assets under System Strengthening - X in Southern Region
Disposed of
2862
81/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Combined Asset under Ramagundam Stage III (Notional DOCO 01.05.2005) in Southern Region.
Disposed of
2863
80/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  
Truing up of transmission tariff for 2014 19 tariff  block and  
Determination of transmission tariff for 2019 24  tariff block 

in respect of Combined Asset A consisting of

Combined Element-1   400kV D/C RAPP  Kankroli transmission line along with associated bays,  50MVAR Bus Reactor along with associated bays at Kankroli Sub-station, and  400 kV S/C RAPP  Kota line along with 80 MVAR Bus Reactor 

and 

Combined Element 2  400/220 kV 315 MVA ICT II along with associated bays and two no. 220kV line bays at Kankroli Sub-station,  400/220 kV 315 MVA ICT I along with associated bays & 2 no 220 kV line bays at Kankroli Sub station, and  400/220 kV 315 MVA ICT I and ICT II at Kota Substation and 400/220 kV 315 MVA ICT III at Kankroli Sub-station along with associated bays at Kota and Kankroli Sub stations respectively

under Transmission System associated with RAPP 5&6 (Notional DOCO 01.04.2009) in Northern Region
Disposed of
2864
79/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission assets under Southern Region System strengthening Scheme- XVIII in Southern Region
Disposed of
2865
78/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission assets under �SYSTEM STRENGTHENING �XXIII� in Southern Region
Disposed of
2866
77/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission assets under Common System associated with ISGS projects in Krishnapatnam area of Andhra Pradesh in Southern Region
Disposed of
2867
76/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For (i) Asset-1: 1 No. 315 MVA, 400/220/33 kV, 3-Phase Transformer at Biharshariff Sub-station and 1 No. 315 MVA, 400/220/33 kV, 3-Phase Transformer at Jamshedpur Sub-station, (ii) Asset-2:  1 No. 80 MVAR, 420 kV, 3-Phase Reactor at Rourkela Sub-station, (iii) Asset-3: 1 No. 315 MVA, 400/220 kV, 3-Phase ICT at Durgapur Sub-station,  (iv) Asset-4: 1 No. 160 MVA, 220/132 kV, 3-Phase ICT at Siliguri Sub-station, (v) Asset-5:  1 No. 315 MVA, 400/220 kV, 3-Phase ICT at Rourkela Sub-station, (vi) Asset-6: 1 No. 50 MVA, 132/66 kV, 3-Phase ICT at Gangtok Sub-station  under Provision of Spare ICTs and Reactors for Eastern, Northern, Southern and Western Regions under   Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.
Disposed of
2868
75/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for  Asset: 400 kV Transmission Line for reconfiguration of Biharsharif Ckt III & IV from present location to the Stage II side of Kahalgaon Switchyard of NTPC under Split Bus arrangement for various substations in Eastern Region.
Disposed of
2869
74/MP/2020
NTPC Limited
Petition Seeking Hon�ble Commission�s permission to allow interchange of infirm power, beyond period of six months from the date of its first synchronization, i.e., beyond 26.12.2019 for the declaration of commercial operation of Unit-I of Khargone STPS  (2X660 MW)
Disposed of
2870
73/MP/2020
SB ENERGY ONE PRIVATE LIMITED (SBOPL)
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for (i) approval of �Change in Law�; and (ii) consequential relief to compensate for the increase in capital cost due to introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Services Tax Act, 2017 and the State Goods and Services Tax Acts enacted by respective states, and (b) imposition and introduction of Safe Guard Duty on the import of solar cells (whether or not assembled in modules or panels) 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 12 read with Article 16.3.1 of the Power Purchase Agreements dated 06.10.2017 between SB Energy One Private Limited and Solar Energy Corporation of India Limited.
Disposed of
2871
72/MP/2020
SB Energy Three Private Limited (SBTPL)
Petition under Section 79 (1) (b) read with Section 79 (1) (f) of the Electricity Act, 2003 for (i) approval of �Change in Law�; and (ii) consequential relief(s) to compensate for the increase in capital cost and associated costs due to (a) introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Services Tax Act, 2017 and the State Goods and Services Tax Acts enacted by respective states and (b) imposition and introduction of Safe Guard Duty on the import of solar cells (whether or not assembled in modules or panels) 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 12 read with Article 16.3.1 of the Power Purchase Agreements dated 06.10.2017 between SB Energy Three Private Limited and Solar Energy Corporation of India Limited.
Disposed of
2872
71/MP/2020
WARORA-KURNOOL TRANSMISSION LIMITED (WKTL)
IN THE MATTER OF:
Petition seeking approval of this Hon?ble Commission under Section 17(3) and 17(4) of the Electricity Act, 2003; read with Article 15.3 of the Transmission Service Agreement dated 06.01.2016 and Regulation 12 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009. 
IN THE MATTER OF:
Lender?s right to substitute performance of the Borrower with the Nominee of the Lenders and consequent assignment of transmission license and assignment of other financing documents and movable and immovable project assets of the Warora Kurnool Transmission Limited in favor of the Nominee of the Security Trustee/ Lenders.
Disposed of
2873
70/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

       For assets under WRSS XVII.
Disposed of
2874
69/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from anticipated DOCO to 31-03-2019 for Transmission Asset-1) 2 nos 400 kV line bays and 2 nos. 50 MVAR Switchable line reactors each at Cuddapah GIS and Madhugiri ends for terminating Cuddapah � Madhugiri 400 kV (quad) D/c line and Asset 2) 2 nos 765 kV line bays and 1 no. 240 MVAR Switchable line reactor on each circuit of Vemagiri II- Chilakaluripeta 765 KV D/c line at Vemagiri II Pooling Station (2 nos. 240 MVAR Switchable line reactors) under ''Substation Works Associated with Strengthening of Transmission System beyond Vemagiri'' in Southern Region.
Disposed of
2875
68/MP/2020
GRID Controller of India Limited (POSOCO)
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 NLDC for the financial year 2018-19 with reference to NLDC Charges for the control period 1.4.2014 to 31.3.2019.
Disposed of
2876
67/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29  of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on installation of various Emission Control Systems at Sipat Super Thermal Power Station Stage-I (3x660 MW) in compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2877
66/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on installation of various Emission Control Systems at Rihand Super Thermal Power Station Stage-III (1000 MW) in compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2878
64/MP/2020
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29  of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on installation of various Emission Control Systems at Simhadri Super Thermal Power Station Stage-I (2X500 MW) in compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2879
63/MP/2020
Bharat Aluminium Company Limited (BALCO)
Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming extension of Scheduled Delivery Date on account of force majeure events falling within the scope of Article(s) 3.1, 3.4.3, 4.7 and 9 of the Power Purchase Agreement dated 23.08.2013 read with the Addendum dated 10.12.2013 executed between the Petitioner and the Respondent No. 1/ TANGEDCO
Disposed of
2880
62/MP/2020
Parampujya Solar Energy Private Limited (PSEPL)
Petition under Section 79 (1) (b), Section 79 (1) (f) and Section 79 (1) (k) of the Electricity Act, 2003 read with Article 11 of the Power Purchase Agreements dated 04.08.2016 entered into between the Petitioner � Parampujya Solar Energy Private Limited seeking directions to NTPC Limited to act in accordance with the said Article 11 of the Power Purchase Agreements and accepting the impact of Force Majeure events and thereby extend the Scheduled Commissioning Date of the Project of the Petitioner.
Disposed of
2881
2/RP/2020 in 182/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for review under Section 94(1)(f) read with Regulation 103 (1) of the CERC (Conduct of Business) Regulations 1999 of Order dated 01.11.2019 of the Central Electricity Regulatory Commission in Petition No. 182/TT/2018
Disposed of
2882
61/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation  86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  

Truing up of transmission tariff for 2014 19 tariff  block and 
Determination of transmission tariff for 2019 24  tariff block 

in respect of Asset-I 2 No 400kV line bays at Fatehpur 400/220 kV Sub-Station under the scheme Provision of 400 kV bays at Fatehpur for ATS under Unchahar TPS in Northern Region.
Disposed of
2883
60/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

   For Transmission assets under System Strengthening - XI in Southern Region
Disposed of
2884
59/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission asset under ?Removal of Constraints in 400kV Bays Extensions at 400kV Vemagiri S/S? in Southern Region (DOCO 29.03.2018)
Disposed of
2885
58/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

       For Hassan-Mysore 400 kV D/C transmission line and extension of 400/220 kV Hassan & Mysore Sub-station  under System Strengthening-IX in Southern Region. (DOCO 01.07.2011)
Disposed of
2886
57/AT/2020
NTPC Limited
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff for the ISTS connected 600 MW Solar PV Power Projects under the open category and selected through Competitive Bidding process as per the Guidelines issued by Ministry of Power on 03.08.2017
Disposed of
2887
56/AT/2020
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff for the 840 MW Wind-Solar Hybrid Power Projects (Tranche-I) 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 25.05.2018
Disposed of
2888
55/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

Combined Assets (02 Nos.) under Transmission Schemes for enabling import of NER/ER surplus power by NR in Eastern Region.
Disposed of
2889
54/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Truing up of Transmission tariff for 2014-19 tariff  block and 
 Determination of Transmission tariff for 2019-24  tariff block 

For 03 nos of Assets under work associated with common transmission system for Phase-II generation project in Odisha in Eastern Region
Disposed of
2890
53/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31-03-2019 for �400 kV Dharmapuri (Salem New) � Somanahalli 400kV D/C Quad Line along with Bay Extensions at Dharmapuri (Salem New) and Somanahalli Substations� under Transmission System associated with �System Strengthening in Southern Region � XIV�.
Disposed of
2891
52/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For (i) Asset A � 400 kV, 125 MVAR Bus Reactor along with associated bays at Patna Sub-station, (ii) Asset B :  400 kV, 125 MVAR Bus Reactor along with associated bays at Ranchi (iii) Asset C : 160 MVA Transformer (1st) and associated bays at Malda Sub-station, (iv) Asset D : 160MVA Transformer (2nd) and associated bays at Malda Sub-station, (v) Asset E : 01 no. 400 kV bay at Malda Sub-station, (vi) Asset F : 160 MVA Transformer and associated bays at 220/132 kV Birpara Sub-station, (vii) Asset G : 160 MVA Transformer and associated bays at 220/132 kV Siliguri Sub-station under ERSS-IV project in Eastern Region under   Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.
Disposed of
2892
51/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014 19 tariff  block and 
(ii) Determination of Transmission tariff for 2019 24  tariff block 


For Asset I: 765 kV D/C Solapur Aurangabad Transmission Line along with 2 x 240 MVAR Switchable Line Reactor with associated bays at Solapur Sub-station and Asset II: 2 x 240 MVAR Switchable Line Reactor along with associated bays at Aurangabad Sub station associated with Inter Regional system strengthening scheme for Western Region and Northern Region (Part A)
Disposed of
2893
50/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Revision of Transmission Tariff for 2004 09 tariff  block, 2009 14 tariff  block
Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For Asset I Combined Assets under system strengthening scheme for Eastern Region (Formerly part of Tala Supplementary Scheme) and Asset II Conversion of 50 MVAR Line reactor into Switchable line reactor at Subhashgram end of 400 kV S/C Sagardighi-Subhasgram TL under ERSS XV now tariff is being claimed under system strengthening scheme for Eastern Region (Formerly part of Tala Supplementary Scheme) as per CERC order dated 12.09.2018 in petition no. 259/TT/2018 in Eastern region.
Disposed of
2894
49/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for 2X240 MVAR 765 kV Bus Reactors along with associated bays at Thiruvalam S/S under �Installation of Bus reactors at Cuddapah, Nellore PS, Kurnool, Raichur and Thiruvalam in Southern Region.�
Disposed of
2895
48/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset A1 :  Combined Asset � (1) 400 kV D/C Mauda II � Betul (Quad) T/L alongwith associated bays and 2*50 MVAr Line Reactors at Betul GIS, (2) 315 MVA, 400/220 kV ICT-I & ICT-II alongwith associated bays and 4 nos. 220 kV line bays & 125 MVAr, 420 kV Bus Reactor alongwith associated bays at Betul GIS & (3) 400 kV D/C Betul � Khandwa (Quad) line alongwith associated bays at both ends and 2*50 MVAr Switchable Line Reactors at Betul GIS & 2*50 MVAr line reactors at Khandwa S/S, Asset A2 Khandwa � Indore 400 kV D/C T/L alongwith associated bays under �Transmission System associated with Mauda Stage � II (2x660 MW) Generation Project� in Western Region.
Disposed of
2896
47/AT/2020
JAM KHAMBALIYA TRANSCO LIMITED (JKTL1)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Jam Khambaliya Transco Limited
Disposed of
2897
46/TL/2020
JAM KHAMBALIYA TRANSCO LIMITED (JKTL1)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to Jam Khambaliya Transco Limited
Disposed of
2898
45/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset-1: LILO of one circuit of 400 KV D/C Vapi- Navi Mumbai line transmission line along with 400/220 KV GIS KALA Substation (NEW) in UT DNH 315 MVA 400/220 KV  ICT-I & ICT-II and 80 MVAR, 420 KV Bus Reactor and Asset-2: LILO of 2nd Ckt of 400KV D/C Vapi-Navi Mumbai TL (i.e. Ckt - 3 & 4 of LILO) alongwith associated bays at Kala substation.  under �Transmission system for establishment of 400/220 kV GIS substation at Kala in UT of DNH�  in Western Region.
Disposed of
2899
44/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  

(i) Truing up of transmission tariff for 2014-19 tariff  block and
(ii) Determination of transmission tariff for 2019-24  tariff block

in respect of

Asset-I: 765kV D/C Varanasi-Kanpur (new) line and associated bays including 240 MVAR Switchable L/R in both Ckt. at Varanasi GIS S/S and 330 MVAR non-switchable L/R in both Ckt. at Kanpur GIS S/S; 765 kV S/C Kanpur (new) GIS � Jhatikra line & associated bays including 330 MVAR switchable L/R at Kanpur GIS S/S and 330 MVAR non-switchable L/R at Jhatikara S/S; 400kV D/C (Quad) Kanpur (New) GIS-Kanpur (old) line & Associated bays;  2*1500 MVA 765/400 kV ICT-I&II Associated bays at 765/400 kV Kanpur (new) GIS S/S; 240 MVAR, 765kV Bus Reactor-1 & associated bay at Kanpur(new) GIS S/S; 240 MVAR, 765kV Bus Reactor-2 & associated bay at Kanpur(new) GIS S/S; Asset-II: LILO of one Ckt of 400kV D/C Sasaram-Allahabad line & Associated bays at Varanasi GIS S/S; Asset-III: 125 MVAR, 400 kV Bus Reactor & associated bay at Kanpur(new) GIS S/S; Asset-IV:240 MVAR, 765 kV Bus Reactor & associated bay at Jhatikara S/S; Asset-V: 125 MVAR, 400 kV Bus Reactor & associated bay at Varanasi GIS S/S; Asset-VI: 400 kV D/C (Quard) Sarnath- Varanasi T/L along with associated bays at Varanasi GIS Substation
Disposed of
2900
43/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

       for Asset-I: 400 kV D/C Mauda-Wardha line (CKT-I) along with bay at Wardha and Asset-II: 400 kV D/C Mauda-Wardha line (CKT-II) along with bays at Wardha under Mauda Transmission system in Western Region
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2901
42/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Misc. Petition for Approval under sub-section(4) of Section 28 of Electricity Act 2003 for  determination of 
 
Truing up of Charges for the period 2009 14 block.
Fees and Charges for the period 2014 19 block

for Unified Load Despatch & Communication  Scheme (POWERGRID portion i.e. Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in Eastern Region.
Disposed of
2902
41/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Transmission System associated with Common System associated with Coastal Energen Private Limited and Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area-Part-A in Southern Region
Disposed of
2903
1/RP/2020 in 43/GT/2018
NHPC LTD
Review of the order dated 28.10.2019 passed by the Hon�ble Commission in the matter of Approval of Generation Tariff of  Kishanganga HE Project (3x110 MW) for the period 18.05.2018 to 31.3.2019 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the CERC (Conduct of Business), Regulations, 1999.
Disposed of
2904
40/TD/2020
JSW Power Trading Company Limited (formerly JSW Green Energy Limited) (JSWPTC)
Application for down gradation of inter-State trading licence in electricity from Category I to Category II under Regulation 7(b) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading licence and other related matters) Regulations, 2009 and amendments thereof
Disposed of
2905
39/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For Asset  400kV D/C (Quad) Nabinagar II TPS  Gaya transmission line with 02 nos associated bays at Gaya Sub station associated with Transmission System for Nabinagar II TPS (3X660 MW) in Eastern Region.
Disposed of
2906
38/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For Transmission System associated with Common Transmission scheme associated with ISGS projects in Nagapattinam/Cuddalore area of Tamil Nadu -Part-A1 (b) in Southern Region.
Disposed of
2907
37/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For 08 nos of Assets under Eastern Region Strengthening scheme XIV in Eastern Region.
Disposed of
2908
36/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Combined asset for Sub-station extension works associated with transmission system required for evacuation of power from Kudgi TPS (3 X 800 MW in Phase -I) of NTPC Limited
Disposed of
2909
35/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  
Truing up of Transmission tariff for 2014-19 tariff  block and 
Determination of Transmission tariff for 2019-24  tariff block 
    
For 05 nos of Assets under Eastern Region Strengthening scheme VII in Eastern Region.
Disposed of
2910
34/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Truing up of Transmission tariff for 2014-19 tariff  block and 
Determination of Transmission tariff for 2019-24  tariff block 

for assets under Provision of 400kV bays at Shujalpur for Part ATS of RAPP 7&8 in Western Region.
Disposed of
2911
33/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

for Solapur STPP � Solapur (POWERGRID) 400 kV D/C (Quad) 2nd Transmission Line alongwith associated bays at Solapur (POWERGRID) Sub-Station under �Transmission System associated with Solapur STPP (2x660 MW) Part-A� in Western Region
Disposed of
2912
32/GT/2020
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Regulation 8(1), 8(2) & 8(3) - (Chapter-3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff ) Regulations, 2014 for revision of tariff for the period 01.04.2014 to 31.03.2019 carrying out truing up exercise for the period of 2014-19 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2014-15 to 2018-19 in respect of  Agartala Gas Turbine Combined Cycle Power Plant (135 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.
Disposed of
2913
31/GT/2020
SJVN Limited
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 for revision of tariff of Nathpa Jhakri Hydro Power Station (6x250 MW) for the period 01.04.2014 to 31.03.2019- Truing-up of tariff determined by the CERC order dated 19.07.2019 in Petition No. 314/GT/2018
Disposed of
2914
30/GT/2020
SJVN Limited
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 for approval of generation tariff of Nathpa Jhakri Hydro Electric Power Station (6x250 MW) for the period 01.04.2019 to 31.03.2024.
Disposed of
2915
29/GT/2020
SJVN Limited
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 for revision of Generation tariff of Rampur Hydro Power Station (412 MW)  for the period from actual COD of first Unit  i.e. 13.05.2014 to 31.03.2019- Truing-up of tariff determined by the CERC order dated 26.06.2019 in Petition No. 315/GT/2018.
Disposed of
2916
28/GT/2020
SJVN Limited
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 for approval of Generation tariff of Rampur Hydro Power Station (412 MW) for the period 01.04.2019 to 31.03.2024.
Disposed of
2917
27/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Combined Assets of 765/400kV Bilaspur Pooling Station(near Sipat) along with LILO of Sipat-Seoni Ckt-I with 3*80MVAR Switchable Line Reactor, 3*80MVAR Bus Reactor and 765/400kV, 1500MVA ICT 1&2  (DOCO:01.04.2012) under WRSS-X  Transmission System in Western Region
Disposed of
2918
26/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset 1 : 765 kV Line bays at Jabalpur Pooling Station for 765 kV D/C Gadarwara STPS (NTPC) - Jabalpur pooling Station TL under  "POWERGRID Works associated with Part A of Transmission system for Gadarwara STPS of NTPC"  Western Region
Disposed of
2919
25/MP/2020
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreements dated 17.03.2010 and 21.03.2013 executed between GMR Warora Energy Limited and the Distribution Companies in the States of Maharashtra and Dadra and Nagar Haveli pursuant to liberty granted in Order dated 16.05.2019 in Petition No. 284/MP/2018.
Disposed of
2920
24/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  

Truing up of transmission tariff for 2014 19 tariff  block and 
Determination of transmission tariff for 2019 24  tariff block 


in respect of Combined Assets consisting of Asset I Koldam Nalagarh 400kV D/C (Quad) line along with bays at Nalagarh S/S , Asset II 400kV line bays at Ludhiana S/S (Combined DOCO 01.04.2011) covered under Transmission system associated with Koldam Hydro-electric project in Northern Region
Disposed of
2921
23/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation  86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  Truing up of transmission tariff for 2014-19 tariff  block and Determination of transmission tariff for 2019-24  tariff block in respect of Combined Asset consist of Asset-1: 315 MVA 400/220 kV Spare Inter Connecting Transformer at 400/220 kV Hisar sub-station (DOCO: 01/02/13),Asset-2: 315 MVA 400/220 kV Spare Inter Connecting Transformer at 400/220 kV Lucknow sub-station. (DOCO: 01/07/2012),Asset-3: 315 MVA, 400/220 kV ICT at Bhiwadi in Northern Region (DOCO: 01/02/2013) under Provision of spare ICTs and reactors in Eastern, Northern, Southern and Western Regions
Disposed of
2922
22/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For 2 Nos 765 kV line Bays alongwith 2 nos. 330 MVAr Line reactor at Vindhyachal Pooling Station and 2 Nos 765 kV line Bays alongwith 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)� in Western Region.
Disposed of
2923
21/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For 1x1500 MVA, 765/400 kV ICT at Vindhyachal Pooling Station along with associated bays, under �Transmission System associated with Vindhyachal-V (500 MW) project of NTPC (Part- A)� in Western Region
Disposed of
2924
20/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  
Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

 For Asset 1 765 kV Line Bay and 240 MVAR Switchable Line Reactor at Jabalpur Pooling Substation for 765 kV S/C Jabalpur Bina ckt. III (IPTC), Asset 2  765 kV Line Bay and 240 MVAR Line Reactor (Non-switchable) at Bina Sub-station for 765 kV S/C Jabalpur-Bina ckt.-III (IPTC), Asset 3 765 kV Line Bay and 240 MVAR Line Reactor at Jabalpur PS and 765 kV Line Bay and 330 MVAR Switchable Line Reactor at Dharamjaygarh Sub-station for ckt.3 of 765 kV D/C (ckt.3 and 4) Dharamjaygarh - Jabalpur PS Transmission line (IPTC), Asset 4 765 kV Line Bay and 240 MVAR Line Reactor at Jabalpur PS and 765 kV Line Bay and 330 MVAR Switchable Line Reactor at Dharamjaygarh Sub-station for ckt.4 of 765 kV D/C (ckt.3 and 4) Dharamjaygarh - Jabalpur PS Transmission line (IPTC) under Line Bays and Reactor Provisions at POWERGRID Sub-stations associated with System Strengthening common for Western Region and Northern Region in Western Region.
Disposed of
2925
19/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For combined assets consist of Asset-I LILO of 400kV S/C Ballabhgarh  Bhiwadi Transmission line at Gurgaon along with associated bays, Asset-II: 315 MVA, 400/220 KV ICT-I along with associated bays at GIS Sub-Station at Gurgaon and Asset-III 315 MVA 400/220 KV ICT II along with associated bays at GIS Sub Station at Gurgaon associated with Northern Region System Strengthening Scheme  VI  in Northern Region
Disposed of
2926
18/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Revision of Transmission Tariff for 2004-09 and 2009-14 tariff block
(ii) Truing up of Transmission tariff for 2014-19 tariff block and 
(iii) Determination of Transmission tariff for 2019-24 tariff block 

       for Neelamangala � Mysore 400kV D/C Transmission Line along with 2 X 315MVA, 400/220kV ICTs at Mysore Substation in Southern Region
Disposed of
2927
17/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

 Truing up of Transmission tariff for 2014 19 tariff  block and 
 Determination of Transmission tariff for 2019 24  tariff block 

For Transmission system associated with System strengthening  XIII in Southern Region
Disposed of
2928
16/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

for 230kV Neyveli-Bahoor transmission line in Southern Region.
Disposed of
2929
15/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

400 kV D/C Kakrapar APP-Navsari T/L along with associated bays at Navsari GIS & 400 kV D/C Kakrapar APP-Vapi T/L along with associated bays at Vapi S/S under Transmission System associated with Kakrapar Atomic Power Project 3&4
Disposed of
2930
14/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block
 
For Asset-a: 50MVAR Bus reactor at Hisar Sub-station, Asset-b: LILO of 400 kV Moga-Hissar line, ICT-I at Fatehabad Sub-station, 4 nos. 220 kV line bays (feeders from Fatehabad-1 and Fatehabad-2) and 50 MVAR bus reactor bay along with associated bays at Fatehabad Sub-station, Asset-c: Total upstream system including Malerkotla-Ludhiana-Jalandhar transmission line along with associated bays at Ludhiana Sub-station Malerkotla Sub-station, Asset-d: ICT-I along with associated bays at Ludhiana Sub-station, Asset-e: ICT-II along with associated bays at Ludhiana Sub-station, Asset-f: 315 MVA, 400/220 kV ICT-II along with associated bays at 400/220 kV Fatehabad Sub-station under Northern Region System Strengthening Scheme-III in Northern Region
Disposed of
2931
13/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

   for Salal �I Transmission System associated with Northern Region
Disposed of
2932
12/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2001-04 tariff block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block
 
For Special Energy Meters in Northern Region.
Disposed of
2933
11/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  Truing up of Transmission tariff for 2014 19 tariff  block and Determination of Transmission tariff for 2019 24  tariff block For assets under Establishment of Pooling Stations at Raigarh (Kotra) and Raipur for IPP Generation Projects in Chhattisgarh (Set A DPR1)
Disposed of
2934
10/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
 For Transmission assets under System Strengthening�VII in Southern Regional Grid.
Disposed of
2935
9/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Splitting of 400kV Raipur Bus through Bus Sectionaliser into two sections at a point between existing Line Bays of Chandrapur -1 & Chandrapur -2 and shifting of Chandrapur-2 and Chandrapur-3 Line Bays from section Raipur �B to Raipur �A under �Split Bus Arrangement and Reconfiguration/Shifting of terminating Lines at Raipur 400kV S/S� in Western Region
Disposed of
2936
8/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  

Revision of Transmission Tariff for 2004 09 tariff  block, 2009 14 tariff  block
              Truing up of Transmission tariff for 2014 19 tariff  block and 
              Determination of Transmission tariff for 2019 24  tariff block 

For Asset I 400 kV D/C Agra Bassi Transmission Line with associated bays, Asset II 3x105 MVA 400/220/33 kV ICT III along with associated bays at Wagoora Sub Station Asset III 220 kV Zainkot III & IV bays at Wagoora Sub Station and Asset IV 40 percent FSC on Allahabad Mainpuri 400kV D/C line at Mainpuri under Transmission System associated with Northern Region System Strengthening Scheme II in Northern Region
Disposed of
2937
7/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Revision of Transmission Tariff for 2001 04 tariff  block, 2004 09 tariff  block, 2009 14 tariff  block
 Truing up of Transmission tariff for 2014 19 tariff  block and 
  Determination of Transmission tariff for 2019 24  tariff block 

for  Stage 1 of 400 kV Thyristor controlled series compensation project (Fact Device) on Kanpur Ballabgarh 400 kV S/C line at Ballabgarh in Northern Region
Disposed of
2938
6/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from anticipated DOCO to 31.03.2019 for Asset 1: 1 No. 220 kV Line Bay for 220 kV Rewa Pooling - Ramnagar Ckt - 2 line  and 1 No. 220 kV Line Bay for 220kV Rewa pooling �Barsaita  Desh ckt 2 line at Rewa Pooling Station, Asset 2: 1 No. 220 kV Line Bay for 220 kV Rewa Pooling - Ramnagar Ckt - 1 line at Rewa Pooling station, Asset 3 : 2 Nos. 220 kV line Bays for 220 kV Rewa Pooling � Badwar Ckt- 1 and  Ckt - 2 Line at Rewa Pooling Station and Asset-4: 1 no. 500 MVA, 400/220 kV ICT 3 along with associated 400 kV and 220 kV transformer bays at Rewa Pooling station under Transmission System for Ultra Mega Solar Park (750MW) in Rewa District, Madhya Pradesh in Western Region.
Disposed of
2939
5/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

Truing up of Transmission tariff for 2014-19 tariff  block and 
Determination of Transmission tariff for 2019-24  tariff block 
       For 400 kV D/C Ranchi �Chandwa � Gaya line along with associated bays at Ranchi, Chandwa (GIS) and Gaya Sub-stations and 2X125 MVAR 400 kV Bus Reactor along with associated bays at Chandwa (GIS) under �Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part A1� in Eastern Region
Disposed of
2940
4/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

Truing up of Transmission tariff for 2014-19 tariff  block and 
Determination of Transmission tariff for 2019-24  tariff block 

For Assets under Transmission System for Start-up Power to DVC and Maithon Right Bank Generation Projects in Eastern Region
Disposed of
2941
3/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  
Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

        For Nellore Gooty 400kV D/C (Quad) line with associated bay extension at Nellore & Gooty Substation under Transmission System associated with SRSS XVIII A (Formerly KUMPP Part A)
Disposed of
2942
2/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for
Truing up of Transmission Tariff for 2014 19 tariff block and 
Determination of Transmission Tariff for 2019 24 tariff block
For Asset I Spare Converter Transformer at Rihand for Rihand-Dadri HVDC Bipole Terminal in Northern Region.
Disposed of
2943
1/TT/2020
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

       for 400 kV D/C Vijayawada-Nellore Transmission line, 400 kV D/C Nellore-Sriperumbudur line, New 400 kV Switching station at Nellore, extension of Vijayawada and Sriperumbudur sub-station with associated bays under System strengthening in Southern Region.
Disposed of
2944
516/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

       for  i) Additional bays at Kolar and Hosur for second circuit of Kolar-Hosur 400 kV D/C line and ii) 400 kV Hiryur sub-station, including 315 MVA auto transformer & LILO of Davangere-Hoody 400 kV D/C line at Hiryur with associated bays under SRSS II in Southern Region.
Disposed of
2945
515/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For Transmission assets under transmission system associated with Sub-Station Works Associated with System Strengthening in Southern Region for Import of Power from Eastern Region in Southern Region
Disposed of
2946
514/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  
Truing up of Transmission tariff for 2014 19 tariff  block and 
Determination of Transmission tariff for 2019 24  tariff block 

For Transmission assets under Transmission system associated with Contingency plan for evacuation of power from IL&FS (2x600 MW) in Southern Region
Disposed of
2947
513/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Transmission assets under �North Eastern Region Strengthening Scheme-II (NERSS-II) Part-A� in North-Eastern Region.
Disposed of
2948
512/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
    
For 05 nos of Assets under Split Bus arrangement for various substation in Eastern Region.
Disposed of
2949
511/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
For Truing up of Transmission tariff for 201419 tariff  block and Determination of Transmission tariff for 2019 24  tariff block For 400 kV D/C Sagardighi - Behrampur Transmission Line and associated bays at Sagardighi TPS (WBPDCL) and Behrampur Sub-station (POWERGRID) under Transmission System for �Eastern Strengthening Scheme-X� in Eastern Region
Disposed of
2950
510/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i)      Truing up of Charges for 2014-19 tariff  block and 
(ii) Fees and charges for 2019-24  tariff block 

For Sub-Load Dispatch Centre at Modipuram under UPPCL.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
2951
509/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
For Asset-I: 2 Nos. of 400 kV GIS line bays at Nizamabad (PG) for the termination of Nizamabad-Yeddumailaram (Shankarpalli) 400 kV D/C line and Asset-II: 2 Nos. of 400 kV GIS line bays at Maheswaram (PG) for termination of Maheswaram (PG)�Mehboob Nagar 400 kV D/C Transmission line under "Provision of line bays for the Scheme-Connectivity lines for Maheshwaram (Hyderabad) 765/400 kV Pooling Station� in Southern Region
Disposed of
2952
508/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

 Truing up of Transmission tariff for 2014-19 tariff  block and 
 Determination of Transmission tariff for 2019-24  tariff block 

For 765 kV D/C Darlipalli TPS (NTPC) Jharsuguda (Sundergarh) Pooling Station transmission line alongwith 02 Nos. of 765 kV line Bays at Jharsuguda (Sundergarh) PS in Eastern Region.
Disposed of
2953
507/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For 03 nos of Assets under Augmentation of transformation capacity and reactive compensation in Eastern Region
Disposed of
2954
506/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
IPP projects in Chhattisgarh (IPP-G) in Western Region.
Disposed of
2955
505/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Combined Assets under ERSS-XIII
Disposed of
2956
504/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

       2 nos. 400 kV line bays at Muzaffarpur Substation for termination of Muzaffarpur (PG)-   Darbhanga (TBCB) 400 kV D/C (Triple snowbird) line under Eastern Region Strengthening Scheme VI Project
Disposed of
2957
503/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations,1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for  

(i) Revision of Transmission Tariff for 2004-09 and 2009-14 tariff block
(ii) Truing up of Transmission tariff for 2014-19 tariff block and 
(iii) Determination of Transmission tariff for 2019-24 tariff block 

for (a) Neelamangala-Somanahally 400 kV D/C line along with bays; and (b) Gooty-Raichur 400 kV D/C transmission line with bays under System Strengthening-III in Southern Region
Disposed of
2958
502/MP/2019
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on installation of various Emission Control Systems at Tanda Thermal Power Station (440 MW) in compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015
Disposed of
2959
501/MP/2019
NTPC Limited
Approval of additional expenditure on account of installation of various Emission Control Systems at Rihand Super Thermal Power Station Stage-II (1000 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2960
500/MP/2019
ACME Rewa Solar Energy Private Limited (ARSEPL)
PETITION FILED UNDER SECTION 142 OF THE ELECTRICITY ACT, 2003 FOR NON-COMPLIANCE OF THE HON�BLE COMMISSION`S DIRECTIONS CONTAINED IN ORDER DATED 02.05.2019.
Disposed of
2961
499/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  
 Truing up of Transmission tariff for 2014 19 tariff  block and 
 Determination of Transmission tariff for 2019 24  tariff block 
For Transmission assets under Provision of Spare Transformers and Reactors in North Eastern Region
Disposed of
2962
498/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 
        For 132kV S/C Ranganadi-Ziro Transmission system in North Eastern Region
Disposed of
2963
497/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Extension of Kudankulam APP- Tirunelveli 400 kV (Quad) D/C line to Tuticorin pooling station along with associated bays at Tuticorin pooling station under Connectivity for Kudankulam 3 & 4 (2X1000 MW) with interstate transmission system� in Southern Region. (DOCO: 10.03.2018)
Disposed of
2964
496/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
for  
Truing up of Transmission tariff for 2014 19 tariff  block and 
(Determination of Transmission tariff for 2019 24  tariff block 
For Augmentation of Hosur Sub station by 1 x 315 MVA, 400/220 kV, Transformer and associated bays under System Strengthening Scheme XIV in Southern Region
Disposed of
2965
495/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset-I: 220 kV D/C Unchahar-Kanpur transmission line-I with associated bays, Asset-II: 220 kV D/C Unchahar-Kanpur transmission line-II with associated bays, and Asset-III: LILO of one circuit of 220 kV D/C Panki-Mainpuri line-II of transmission system associated with Unchahar Stage-II in Northern Region.
Disposed of
2966
494/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1: OPGW Fibre Links(98.484 k.m) Hoody-Yelahanka LILO Point of Nelamangala-Hoody, Hoody-HSR(KPTCL), Peenya-NRS-Hebbal(KPTCL),Hoody-HAL(KPTCL), LILO of Pondy-Sriperambadur to SV Chatram(TANTRANSCO,LILO of Neyveli TS-11-Neyveli TS-1 to NNTPS, Salem(PG) - Salem(TNEB),Sriperambadur(PG)-Sriperambadur(TNEB) and Asset 2: Salem PS (Dharmapuri) � Madhugiri (Tumkur) OPGW Link (246.197 Kms) under �Fiber Optic Communication system for central sector Sub-stations & Generating Stations in Southern Region.�
Disposed of
2967
493/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset-I : 400kV D/c Gorakhpur-Lucknow transmission line along with its associated bays & Asset-II: 30% FSC on 400kV D/C Gorakpur - Lucknow Transmission line at Lucknow along with bays (DOCO: 01/04/2011) under Northern Region System Strengthening Scheme X
Disposed of
2968
492/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Combined Asset : (1) Extension of 400/220 kV Kolhapur (MSEB) substation  (2) 220kV D/C Vapi-Magarwada Transmission Line along with associated bays (3) 220kV D/C Vapi-Khardpada Transmission Line along with associated bays under WRSS-III Transmission System  in Western Region
Disposed of
2969
491/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
400 kV S/C Vindhyachal - Korba Ckt-II along with associated bay equipment at Vindhyachal and Korba under Korba Vindhyachal Transmission System in Western Region
Disposed of
2970
490/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for 125 MVAr Bus Reactor at 400/200 kV Rajgarh Substation alongwith associated bays at Rajgarh Substation in WR.
Disposed of
2971
489/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For LILO of Kolaghat- Rengali 400 kV S/C line at Baripada and establishment of new 400/220/132 kV Sub-station at Baripada in Eastern Region.
Disposed of
2972
488/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Chamera Stage-I Transmission System associated in Northern Region.
Disposed of
2973
487/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

 For Rangit Transmission System in Eastern Region
Disposed of
2974
486/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-1: PHASE-I   "UNIFIED REAL TIME DYNAMIC STATE MEASUREMENT (URTDSM)" for NRLDC & SLDCs of Northern Region under �Phase-I- Unified Real Time Dynamic State Measurement (URTDSM)� in Northern Region.
Disposed of
2975
485/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business)

Regulations‟1999 and CERC (Terms and Conditions of Tariff) Regulations ‟2014 for determination of Transmission Tariff from anticipated DOCOs to 31.03.2019 for Asset-I: 315 MVA, 400/220 kV ICT along with associated bays at Fatehabad Substation under Augmentation of Transformation capacity at Fatehabad (PG) in Northern Region.
Disposed of
2976
484/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  
 Truing up of Transmission tariff for 2014 19 tariff  block and 
 Determination of Transmission tariff for 2019 24  tariff block 
For Asset I  Vallur TPS-Melakottaiyur 400kV D/C line and Asset-II: Chitoor-Thiruvalam 400kV D/C Quad line and new 400kV Thiruvalam SS along with 1X63 MVAr Bus reactor at Thiruvalam SS and associate bays and equipments at Thiruvalam and Chittoor  under "Supplementary Transmission System associated with Vallur TPS� in Southern Region
Disposed of
2977
483/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
        For Transmission assets (i) 160 MVA, 220/132kV, 3-Phase Auto Transformer at Kopili, (ii) 132 kV S/C Kopili-Khandong Transmission Line along with associated bays, (iii) 100MVA, 220/132 kV, 3-Phase Auto Transformer and associated bays at Dimapur Sub- Station and (iv) LILO of 132 kV Dimapur-Kohima Transmission Line in North Eastern Region.
Disposed of
2978
482/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset I-800 kV Kishenpur-Moga transmission line -I along with associated bays, Asset II-800 kV Kishenpur-Moga transmission line -II along with associated bays and Asset III- 420 kV 63 MVAR Bus Reactor at Kishenpur sub-station with associated bays and 420/220 kV,250 MVA ICT III at Moga substation with associated bays for Transmission System associated with Kishenpur Moga transmission system in Northern Region.
Disposed of
2979
13/SM/2019
Suo Motu
Extension of validity of Renewable Energy Certificates (RECs) due to expire between November 2019 and March 2020
Disposed of
2980
23/RP/2019 in 171/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review under Section 94(1)(f) read with Regulation 103 (1) of the CERC (Conduct of Business) Regulations 1999 of Order dated 30.09.2019 of the Central Electricity Regulatory Commission in Petition No.171/TT/2018
Disposed of
2981
481/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
for  Truing up of Transmission tariff for 2014-19 tariff  block and Determination of Transmission tariff for 2019-24  tariff block for 400kV (Quad) D/C line from NCC Generation Switchyard to Nellore Pooling Station and associated Bays under Transmission System for Connectivity for NCC Power projects Ltd
Disposed of
2982
480/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission asset: 2 Nos. Of 400 kV line bays at Srikakulam for termination of Srikakulam Pooling Station-Garividi 400 kV Quad D/C line under ?Substation works associated with strengthening of Transmission System beyond Vemagiri? in Southern Region (DOCO 07.08.2018)
Disposed of
2983
479/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations  2014 and CERC (Terms and Conditions of Tariff) Regulations  2019 for  
 Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
 Truing up of Transmission tariff for 2014-19 tariff  block and 
 Determination of Transmission tariff for 2019-24  tariff block 
       For Asset-1 Agartala-Agartala Ckt-I & II, Asset-2 Agartala-Kumarghat under transmission system associated with Agartala GBPP in North Eastern Region
Disposed of
2984
478/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

       For Tuticorin JV �Madurai 400 kV D/C (Quad Conductor) Line and extension of 400/220 kV Madurai sub-station under ATS of Tuticorin JV TPS in Southern Region. (DOCO 01.02.2012)
Disposed of
2985
477/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset-I: 315 MVA ICT-IV along with associated bays at Moga substation and Asset-II: ICT-II along with associated bays and 2 nos PSEB feeder bays at Amritsar sub-station, and 400 kV Bus reactor bay & 2 nos PSEB line bays at Moga sub-station under augmentation of transformation capacity at Amritsar and Moga sub-stations in Northern Region.
Disposed of
2986
476/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Truing up of Transmission tariff for 2014 19 tariff  block 
and Determination of Transmission tariff for 2019 24  tariff block 
For Transmission system associated with Farakka III in Eastern Region
Disposed of
2987
475/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Truing up of Transmission tariff for 2014 19 tariff  block and  Determination of Transmission tariff for 2019 24  tariff block  For Transmission System associated with immediate evacuation system for Nabinagar TPS in Eastern Region
Disposed of
2988
474/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 
for 400 kV Vindhyachal-Kanpur line at Singrauli along with bays at Singrauli end (Realignment of Vindhyachal-Kanpur S/C line at Singrauli and Singrauli-Vindhyachal 2nd 400 kV Ckt) and Bus coupler bay at Vindhyachal HVDC under System Strengthening Scheme in Singrauli-Vindhyachal corridor in Northern Region.
Disposed of
2989
473/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset a-220 kV D/C RAPP-B-Chittorgarh Transmission Line, Asset b-220 kV S/C RAPP-B-Udaipur Transmission Line along with associated bays at Udaipur end and LILO of 220 kV D/C RAPP-KOTA Line at RAPP-B including PLCC system and Asset c- 220 kV S/C RAPP-B-Anta Transmission Line with associated bays at Anta end for Transmission System associated with RAPP-B Project in Northern Region.
Disposed of
2990
472/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

      For LILO of 400 kV Bongaigaon- Malda transmission line at Siliguri and sub-station at Siliguri(New) in Eastern Region.
Disposed of
2991
471/MP/2019
Tata Power Renewable Energy Ltd (TPREL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 28.06.2016 and 04.01.2017, executed between Tata Power Renewable Energy Limited and NTPC Ltd., for seeking compensation on account of Change in Law events viz. introduction/ enactment of Central and State Specific Laws for implementing Goods & Services Tax.
Disposed of
2992
470/MP/2019
ALIPURDUAR TRANSMISSION LIMITED (ATL)
Petition seeking extension of scheduled commercial operation date on account of force majeure events and consequential reliefs arising therefrom involving:-
(a) Section 79(1) (c) and (f) of the Electricity Act, 2003; read with
(b) Articles 4, 11 and 16 and other relevant clauses of the Transmission Service Agreement dated 22.09.2015 executed between the Petitioner and the Long-Term Transmission Customers; read with 
(c) Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.
Disposed of
2993
469/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

  For 400 kV S/C Meramundali-Jeypore transmission line along with extension of Meramundali and Jeypore sub-stations in Eastern Region.
Disposed of
2994
468/MP/2019
MAHINDRA RENEWABLES PRIVATE LIMITED (MRPL)
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for (i) approval of �Change in Law�; and (ii) consequential relief to compensate for the increase in capital cost due to introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Services Tax Act, 2017 and the State Goods and Services Tax Acts enacted by respective states, in terms of Article 17 of the power purchase agreement dated 17.04.2017 between Mahindra Renewables Private Limited and M.P. Power Management Company Limited and power purchase agreement dated 17.04.2017 between Mahindra Renewables Private Limited and Delhi Metro Rail Corporation.
Disposed of
2995
467/MP/2019
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29  of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on installation of various Emission Control Systems at Simhadri Super Thermal Power Station Stage-II (2X500 MW) in compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015.
Disposed of
2996
466/MP/2019
Simbhaoli Power Private Ltd. (SPPL)
Petition Under section 79 (1) (k) of Electricity Act, 2003 and Regulation 2(1)(d) read with Regulation 27 and 111 of CERC (Conduct of Business Regulations), 1999
Disposed of
2997
465/MP/2019
Madhya Bharat Power Corporation Limited (MBPCL)
Petition under Section 79(1)(f) read with Section 79(1)(b) of the Electricity Act, 2003 before this Hon�ble Commission seeking declaration of the events which led to relinquishment by the Petitioner, as force majeure events within the meaning of Clause 9.0 of the BPTA, seeking relinquishment of the LTOA of 96 MW granted to it without any liability thereof, thereby seeking exemption from payment of relinquishment charges as a consequence of the existence of force majeure events, as opposed to the stand taken by PGCIL in its letter dated 09.01.2019.
Disposed of
2998
464/MP/2019
NHPC LTD
Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014, read with regulation 44(8) and 44(7) of CERC (Terms and Conditions of Tariff) Regulation, 2019, for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018-19 in respect of  Dhauliganga Power Station.
Disposed of
2999
463/MP/2019
DAMODAR VALLEY CORPORATION (DVC)
Petition u/s 79 of the Electricity Act, 2003 read with  applicable CERC (Term and Condition of Tariff) Regulation,2019 for approval of Expenditure on installation of various Emission Control Systems as detailed in this Petition for compliance of Ministry of Environment and Forests and Climate Change, GOI Notification dated 07.12.2015
Disposed of
3000
462/MP/2019
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 79 of the Electricity Act, 2003 read with applicable CERC (Terms and Condition of Tariff) Regulations, 2019 for approval of Expenditure on installation of various Emission Control Systems as detailed in this Petition for compliance of Ministry of Environment and Forests and Climate Change, Government of India Notification dated 07.12.2015
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3001
461/MP/2019
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 79 of the Electricity Act, 2003 read with applicable CERC (Terms and Condition of Tariff) Regulations, 2019 for approval of Expenditure on installation of various Emission Control Systems as detailed in this Petition for compliance of Ministry of Environment and Forests and Climate Change, Government of India Notification dated 07.12.2015.
Disposed of
3002
460/MP/2019
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 79 of the Electricity Act, 2003 read with applicable CERC (Terms and Condition of Tariff) Regulations, 2019 for approval of Expenditure on installation of various Emission Control Systems as detailed in this Petition for compliance of Ministry of Environment and Forests and Climate Change, Government of India Notification dated 07.12.2015.
Disposed of
3003
459/MP/2019
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 79 of the Electricity Act, 2003 read with applicbale CERC (Terms and Condition of Tariff) Regulations, 2019 for approval of Expenditure on installation of various Emission Control Systems as detailed in this Petition for compliance of Ministry of Environment and Forests and Climate Change, Government of India Notification dated 07.12.2015.
Disposed of
3004
458/MP/2019
NHPC LTD
Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014, read with regulation 44(8) and 44(7) of CERC (Terms and Conditions of Tariff) Regulation, 2019, for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2017-18 in respect of  Chamera-II Power Station.
Disposed of
3005
457/MP/2019
ACME Bhiwadi Solar Power Private Limited (ABSPPL)
Petition filed under Section 142 of the Electricity Act, 2003 for non-compliance of the Ld. Commission`s directions contained in Orders dated 09.10.2018
Disposed of
3006
456/MP/2019
Odisha Generation Phase-II Transmission Limited (OGPTL)
Approval under Section 17(3) & 17(4) of the Electricity Act, 2003, for Assignment of Licence by way of creation of security interest in favour of Security Trustee/Lenders
Disposed of
3007
454/MP/2019
ACME Kaithal Solar Power Private Limited (AKSPPL1)
Petition filed under Section 142 of the Electricity Act, 2003 for non-compliance of the Ld. Commission`s directions contained in Orders dated 09.10.2018
Disposed of
3008
453/MP/2019
Sipat Transmission Limited (SIPATTL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Transmission Service Agreement dated 24.06.2015 entered into between the Petitioner and the Respondents seeking Change in Law compensation.
Disposed of
3009
452/MP/2019
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLC- Petition seeking approval for Lignite Transfer Price for the period 01.04.2014 to 31.03.2019 � on account of Truing up in respect of NLC Mines as per MoC guidelines-  Reg
Disposed of
3010
451/MP/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
direct Respondent No.2 to make immediate payment towards transmission charges from 1.11.2011 to 24.5.2012,
Disposed of
3011
450/MP/2019
MB Power (Madhya Pradesh) Limited (MBPMPL)
Petition invoking Section 79 of the Electricity Act, 2003 read with (i) Article 10 of the Power Purchase Agreement dated 18.01.2014, (ii) Article 10 of Schedule 1 of the PPA dated 20.01.2014, (iii) Clause 4.7 of the Competitive Bidding Guidelines, and (iv) this Hon�ble Commission�s Order dated  03.06.2019 passed in Petition No. 156/MP/2018 seeking approval of the additional capital and operational expenditure on account of installation of various Emission Control Systems in compliance with Ministry of Environment, Forest and Climate Change Notification dated 07.12.2015.
Disposed of
3012
449/MP/2019
SHRI SURYAKANT GUPTA PROPRIETOR M/S RAJARAM MAIZE PRODUCTS SOLAR POWER DIVISION (RAJARAMMAIZE)
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 NON-GRANT OF REC CERTIFICATE.
Disposed of
3013
448/AT/2019
Bhuj-II Transmission Limited (BTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bhuj-II Transmission Limited(a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
3014
447/TL/2019
Bhuj-II Transmission Limited (BTL)
Application 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) Regulations, 2009 with respect to Transmission License to Bhuj-II Transmission Limited
Disposed of
3015
22/RP/2019 in 255/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review under Section 94(1)(f) read with Regulation 103 (1) of the CERC (Conduct of Business) Regulations 1999 of Order dated 04.10.2019 of the Central Electricity Regulatory Commission in Petition no.255/TT/2018
Disposed of
3016
446/MP/2019
Sasan Power Limited (SPL)
Petition under Section 79 of the Electricity Act, 2003 and Article 13.2(b) of the Power Purchase Agreement dated 07.08.2007 and this Hon�ble Commission�s Order dated 08.10.2018 in Petition No. 133/MP/2016 seeking provisional approval of the additional capital and operational expenditure on account of installation of various Emission Control System in compliance of Ministry of Environment, Forest and Climate Change Notification dated 07.12.2015 re: emissions.
Disposed of
3017
445/TL/2019
Lakadia Vadodara Transmission Projects Limited (LVTPL)
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 License and other related matters) Regulations, 2009 with respect to grant of transmission license to Lakadia Vadodara Transmission Project Limited
Disposed of
3018
444/AT/2019
Lakadia Vadodara Transmission Projects Limited (LVTPL)
Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system to be established by Lakadia Vadodara Transmission Project Limited
Disposed of
3019
443/AT/2019
LAKADIA BANASKANTHA TRANSCO LIMITED (LBTL)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Lakadia Banaskantha Transco Limited
Disposed of
3020
442/TL/2019
LAKADIA BANASKANTHA TRANSCO LIMITED (LBTL)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to Lakadia Banaskantha Transco Limited
Disposed of
3021
441/AT/2019
Fatehgarh-II Transco Limited (FTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Fatehgarh-II Transco Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
3022
440/MP/2019
Central Transmission Utility (CTU)
PETITION UNDER SECTION 79(1)(c) AND (f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATION COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING DIRECTIONS/CLARIFICATION REGARDING THE STATUS OF PETITIONERS? LTA AND TREATMENT OF CONSTRUCTION BANK GUARANTEE SUBMITTED BY IT IN RESPECT OF CHANDRAGIRI, KUMARAPURAM AND KADAMBUR WIND FARMS
Disposed of
3023
439/MP/2019
JSW Hydro Energy Limited (formerly Himachal Baspa Power Company Limited) (JSWHEL)
Petition under Section 79 (1) of the Electricity Act, 2003 seeking clarification of order dated 12.2.2019 in Petition no. 205/MP/2018
Disposed of
3024
438/MP/2019
NTPC Limited
Petition under Regulation 8 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009
Disposed of
3025
437/MP/2019
GRID Controller of India Limited (SRLDC)
Truing up application under Regulation 8 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations 2015 for truing up of SRLDC fees and charges for control period 2014-19
Disposed of
3026
436/MP/2019
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL-NNTPP. � Filing of miscellaneous petition�Maintaining status-quo in the injection of infirm power and drawal of start-up power up to 31.03.2020
Disposed of
3027
435/MP/2019
GRID Controller of India Limited (ERLDC)
Truing up application under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 8  of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2015  for truing up of ERLDC fees and charges for control period 2014-19.
Disposed of
3028
434/MP/2019
GRID Controller of India Limited (WRLDC)
Truing up application under Regulation 8 of Central Electricity Regulatory Commission (fees & charges of Regional Load Despatch Centre and other related matters) Regulations 2015 for truing up of WRLDC fees and charges for control period 2014-19
Disposed of
3029
433/MP/2019
GRID Controller of India Limited (NERLDC)
Truing up application under Regulation 8 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of NERLDC fees and charges for control period 2014-19.
Disposed of
3030
431/MP/2019
GRID Controller of India Limited (NRLDC)
Truing up application under Regulation 8 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of NRLDC Fees and Charges for control period 2014-19.
Disposed of
3031
430/MP/2019
GRID Controller of India Limited (POSOCO)
Truing up application under Regulation 8 of Central Electricity Regulatory Commission (fees & charges of Regional Load Despatch Centre and other related matters) Regulations 2015 for truing up of NLDC fees and charges for control period 2014-19.
Disposed of
3032
429/MP/2019
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL-FGD-Approval of additional expenditure on account of installation of various Emission Control Systems
Disposed of
3033
428/MP/2019
Kerala State Electricity Board Limited (KSEB Ltd.)
Demand of Relinquishment charges
Disposed of
3034
427/MP/2019
Megha Engineering & Infrastructures Ltd (MEIL)
Petition filed under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 seeking indulgence of the Hon�ble Central Electricity Regulatory Commission to direct NTPC Vidyut Vyapar Nigam Limited to extend the SCOD Generation Project based on the Notifications dated 02.11.2011, 09.01.2013, 03.01.2014 and 17.12.2014 issued by Government of Andhra Pradesh, whereunder, the government has notified the project area as drought affected area for the period June 2011 � September 2011, June 2012 � September 2012, June 2013 � September 2013 and June 2014 � September 2014.
Disposed of
3035
426/MP/2019
Yadu Sugar Limited (YSL)
Petition under Section 66 & 79 of the Electricity Act, 2003 read with Regulations 14 & 15 CERC (Terms and Conditions for recognition & issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondents to effect re-accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and grant / issue the RECs.
Disposed of
3036
425/TL/2019
Fatehgarh-II Transco Limited (FTL)
Application 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) Regulations, 2009 with respect to Transmission License to Fatehgarh-II Transco Limited
Disposed of
3037
12/SM/2019
Suo Motu
Proposed Methodology for Estimation of Electricity Generated from Biomass
in Biomass Co-fired Thermal Power Plants.
Disposed of
3038
424/MP/2019
DB Power Limited (DBPL)
Petition under Section 79 of the Electricity Act, 2003 for execution of Order dated 22.07.2019 passed by the Commission in Petition No. 117/MP/2017; and initiation of proceedings/ appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the Order dated 22.07.2019 passed by the Commission in Petition No. 117/MP/2017
Disposed of
3039
423/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 and CERC (Terms and Conditions of Tariff) Regulations 2019 for  
Truing up of Transmission tariff for 2014-19 tariff  block and 
 Determination of Transmission tariff for 2019-24  tariff block 
For Transmission assets under Expansion/Upgradation of SCADA/EMS System of SLDCs of North Eastern Region
Disposed of
3040
422/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
For 2 nos. 765kV Line bays along with 2x240MVAR Switchable Line reactors each at Srikakulam & Angul for termination of both circuit of 765kV D/C Srikakulam�Angul Transmission line, and 1x330 MVAR 765kV Bus Reactor at Srikakulam under �Common System associated with East Coast Energy private limited and NCC power projects limited LTOA generation projects in Srikakulam Area -part-C� in Southern Region and Eastern region
Disposed of
3041
421/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

       for 765 kV S/C Kurnool-Raichur transmission line along with associated bay extensions at 765/400 kV Kurnool Sub-station and 765/400 kV Raichur Sub-station under Southern Region System Strengthening Scheme �XXII (DOCO 15.12.2015)
Disposed of
3042
420/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset-I: LILO of Singrauli-Kanpur transmission line-I at Allahabad, Asset-II: LILO of Singrauli-Kanpur transmission line-II at Allahabad, Asset-III: ICT-I at Allahabad along with associated bays and Asset-IV: ICT-II at Allahabad along with associated bays in Northern Region.
Disposed of
3043
419/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For communication system for DVC under Expansion/ Up gradation of SCADA/ EMS System of SLDCs of Eastern Region
Disposed of
3044
418/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Sipat -II Supplementary Transmission System in WR
Disposed of
3045
417/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For 2 Nos 400kV line Bays at Parli(POWERGRID) Switching Station  (for Parli new(TBCB)-Parli(POWERGRID) 400kV D/C(Quad) line under TBCB) and 2 Nos 765kV line Bays at Solapur(POWERGRID)  Station  (for Parli new(TBCB)-Solapur(POWERGRID) 765kV D/C line under TBCB route) under POWERGRID works associated with Western Region Strengthening Scheme XV.
Disposed of
3046
416/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

in respect of 220/132 kV 100 MVA ICT and associated bays at Raebareli covered under ?Augmentation of 220/132 kV Transformation capacity at Raebareli by 1x100 MVA Transformer ? in Northern Region.
Disposed of
3047
415/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

       for 400kV D/C Raipur- Chandrapur(Bhadrawathi) Transmission Line including bay extensions at Raipur and Bhadrwati Substations in Western Region
Disposed of
3048
414/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

       for Combined Asset  (a)40 FSC Compensation package for 400kV DC Khandwa-Seoni Transmission Line at Khandwa station & 400kV DC Sipat-Raipur Transmission Line along with Substation bays at Raipur and Sipat(DOCO  1.8.2008)  (b) 315MVA,400/220kV ICT with associated 220kV Bays associated with Itarsi(PG)-Itarsi (MPPTCL) Ckt-II and 220kV Bays associated with Itarsi(PG)-Bhopal(MPPTCL) Ckt-II (DOCO 1.05.2008) under WRSS-I Transmission System in Western Region
Disposed of
3049
413/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

       for Combined Assets of Tarapur Transmission System associated with Tarapur Atomic Station Stages- 3&4 in Western Region
Disposed of
3050
21/RP/2019 in 150/TT/2018
DAMODAR VALLEY CORPORATION (DVC)
Review of the order dated 09/08/2019 passed by the Hon�ble Commission in the matter of Approval of tariff for Transmission and Distribution system activities of the network in respect of Damodar Valley Corporation for the tariff period 2014-19
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3051
412/MP/2019
NHPC LTD
Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014, read with regulation 44(8) and 44(7) of CERC (Terms and Conditions of Tariff) Regulation, 2019, for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018-19 in respect of  Teesta Low Dam-IV Power Station.
Disposed of
3052
411/MP/2019
NHPC LTD
Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014, read with regulation 44(8) and 44(7) of CERC (Terms and Conditions of Tariff) Regulation, 2019, for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018-19 in respect of  Teesta Low Dam-III Power Station.
Disposed of
3053
410/MP/2019
NTPC Limited
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 2018-19 in respect of  Koldam Hydro Electric Power Station.
Disposed of
3054
409/TL/2019
WRSS XXI (A) Tranco Limited (WRSS21A)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to WRSS XXI (A) Transco Limited
Disposed of
3055
408/AT/2019
WRSS XXI (A) Tranco Limited (WRSS21A)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by WRSS XXI (A) Transco Limited
Disposed of
3056
407/MP/2019
DHURSAR SOLAR POWER PRIVATE LIMITED (DSPPL)
Petition under Section 28, 29, 79 and 129 of the Electricity Act 2003 seeking appropriate directions for implementation of the Ministry of Power�s Order dated 28.06.2019 on the issuance of unconditional, irrevocable and revolving Letter of Credit.
Disposed of
3057
406/MP/2019
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
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
Disposed of
3058
405/MP/2019
GMR Kamalanga Energy Limited (GKEL)
Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Evolving a mechanism for grant of appropriate adjustment/ compensation to offset financial impact on account of levy of charges for transportation of fly ash and carrying cost.
Disposed of
3059
404/MP/2019
Coastal Gujarat Power Limited (CGPL)
Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act read with Article 13 of the PPA dated 22.04.2007 executed between the Petitioner and the Procurers.
Disposed of
3060
403/MP/2019
GMR ENERGY TRADING LIMITED (GMRETL)
Petition under Section 79(1)(f) of the Electricity Act, 2003 for seeking recovery of amount deducted by Maharashtra State Electricity Distribution Company Limited (MSEDCL), with respect to  a tender, being Tender Event No. MSEDCL/Short/18-19/ET/58 dated 05.07.2018.
Disposed of
3061
402/GT/2019
NTPC Limited
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 for approval of tariff of Khargone Super Thermal Power Station  (2X660 MW) for the period from anticipated date of Commercial Operation of the Unit-I (i.e. 30.09.2019)to 31.03.2024
Disposed of
3062
401/MP/2019
Suzlon Power Infrastructure Limited (SPIL)
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 INR 3.75 Crore each (Rupees Three Crores 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 this Ld. Commission in accordance with Regulation 27 of the CERC (Grant of Connectivity, Long-Term Access & Medium-Term Open Access in Inter State Transmission & related matters), Regulation 2009
Disposed of
3063
400/MP/2019
GRID Controller of India Limited (WRLDC)
Application filed under subsection (4) of section 28 of Electricity Act 2003 and Regulation 10 of the Central Electricity Regulatory Commission (Fee and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for determining the WRLDC Charges for the control period 01.04.2019-31.03.2024
Disposed of
3064
399/MP/2019
GRID Controller of India Limited (ERLDC)
Application filed under subsection (4) of section 28 of Electricity Act 2003 and Regulation 10 of the Central Electricity Regulatory Commission (Fee and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for determining the ERLDC Charges for the control period 01.04.2019-31.03.2024.
Disposed of
3065
398/AT/2019
AJMER PHAGI TRANSCO LIMITED (AjmerPhagitransco)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Ajmer Phagi Transco Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
3066
397/TL/2019
AJMER PHAGI TRANSCO LIMITED (AjmerPhagitransco)
Application 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) Regulations, 2009 with respect to Transmission License to Ajmer Phagi Transco Limited
Disposed of
3067
396/AT/2019
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff for the 600 MW Solar PV Projects (Tranche-II) connected to the Inter-State Transmission System (ISTS) and selected through competitive Bidding Process as per the Standard Bidding Guidelines dated 03.08.2017
Disposed of
3068
395/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

for Combined Assets of (i) Ckt-III of 400 kV D/C Vindhyachal - Satna line alongwith associated bays; (ii) 400/220 kV, 315 MVA ICT-II at Satna Substaton; (iii) Ckt-IV of 400 kV D/C Vindhyachal - Satna line along with associated bays; (iv) LILO of 400 kV Satna-Bina Ckt-I & II at Bina (POWERGRID) Substation; (v) Circuit IV of 400 kV D/C Satna-Bina Transmission line; (vi) Circuit III of 400 kV D/C Satna-Bina Transmission line ; (vii) LILO of 400 kV D/C Raipur-Rourkela Transmission line along with associated bays; (viii) 400/220 kV, 315 MVA ICT-II along with associated bay equipment at Raigarh S/S under Vindhyachal-III Transmission System in Western region
Disposed of
3069
394/MP/2019
Central Transmission Utility (CTU)
PETITION UNDER SECTION 79(1)(F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 20 AND 21 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (SHARING OF TRANSMISSION CHARGES & LOSSES IN INTER-STATE TRANSMISSION) REGULATIONS, 2010 AND REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATION COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING DIRECTIONS TO RECOVER THE OUTSTANDING DUES OF TRANSMISSION CHARGES OF THE RESPONDENTS  THROUGH ADJUSTMENT IN CHARGES RECOVERED FROM USE OF SHORT TERM OPEN ACCESS.
Disposed of
3070
393/MP/2019
ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Indira Gandhi Super Thermal Power Station (3x500 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015
Disposed of
3071
392/MP/2019
THDC India Limited (THDCIL)
Petition under Section 79(1)(a), 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 seeking directions of this Hon?ble 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 05.12.2019 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 05.12.2019.
Disposed of
3072
11/SM/2019
Suo Motu
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
Disposed of
3073
390/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

     For Bihar grid strengthening scheme in Eastern Region
Disposed of
3074
389/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  

(iv) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(v) Truing up of Transmission tariff for 2014-19 tariff  block and 
(vi) Determination of Transmission tariff for 2019-24  tariff block 

       for Combined Asset  (1) 400_220 kV Damoh SS along with bays and 400kV, 63 MVAR Bus Reactor along with associated 400 kV bay at Damoh SS (2) 400_220 kV, 315MVA ICT-I at Damoh S/S along with bays and 400_220 kV, 315 MVA ICT-II along with associated 400 kV and 220 kV bays at Damoh SS under WRSS-IV Transmission System  in Western Region.
Disposed of
3075
388/TT/2019
MADHYA PRADESH POWER TRANSMISSION COMPANY LIMITED (MPPTCL)
Petition for determination of Transmission Tariff for FY 2014-15 to FY 2018-19 of the Transmission Lines belonging to the Petitioner (MPPTCL) conveying electricity as ISTS lines, for inclusion of these Assets in computation of Point of Connection Charges and Losses in accordance with the CERC (Terms & Conditions of Tariff) Regulations 2014 and (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2010
Disposed of
3076
387/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block   for 400/220 kV Khandwa S/S and LILO of 400 kV D/C Itarsi-Dhule Transmission Line at Khandwa in Western Region .
Disposed of
3077
386/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

       for Fixed and Thyristor Controlled Series Compensation for 400kV D/C Raipur-Rourkela Transmission Line at Raipur in Western Region
Disposed of
3078
385/MP/2019
Svaryu Energy Limited (formerly Refex Energy Limited)
PETITION UNDER SECTION 129, 142, 79 AND OTHER APPLICABLE PROVISIONS OF THE ELECTRICITY ACT, 2003 AND THE PROVISIONS OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (PROCEDURE, TERMS AND CONDITIONS FOR GRANT OF TRADING LICENCE AND OTHER RELATED MATTERS) REGULATIONS, 2009 FOR VIOLATION OF THE TERMS AND CONDITIONS OF THE LICENSE AND THE AGREEMENTS ENTERED INTO BETWEEN THE PARTIES FOR NON-PAYMENT OF DUES TO THE SELLER IN TRADING TRANSACTIONS.
Disposed of
3079
384/MP/2019
NER II Transmission Limited (nerii)
Petition for approval for creation of security interest under Sections 17(3) & 17(4) of Electricity Act, 2003 over Petitioner No. 1?s Assets in favour of Catalyst Trusteeship Limited for the benefit of Lenders and their assignees, transferees, novatees for the purpose of Petitioner No. 1?s Transmission Project
Disposed of
3080
383/TT/2019
Torrent Power Grid Ltd (TPGL)
Truing-up of capital cost for the period from 01-Apr-2014 to 31-Mar-2019 and Determination of transmission tariff for the period from 01-Apr-2019 to 31-Mar-2024 for Transmission system constructed, maintained and operated by Torrent Power Grid Ltd vide License No. 2/Transmission/CERC dated 16.05.2007
Disposed of
3081
382/AT/2019
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff for the 480 MW Wind Power Projects (Tranche-VII) connected to the Inter-State Transmission System (ISTS) and selected through Competitive Bidding Process as per the Guidelines issued by Ministry of Power on 08.12.2017
Disposed of
3082
381/MP/2019
West Bengal State Electricity Distribution Company Limited (WBSEDCL)
Petition under Section 79 of the Electricity Act, 2003 and the PPA dated 25.03.2011 between Adhunik Power and Natural Resources Ltd. and PTC India Ltd. with a back to back PSA dated 05.01.2011 between PTC India Ltd. and West Bengal State Electricity Distribution Company Ltd.
Disposed of
3083
380/MP/2019
ODISHA POWER GENERATION CORPORATION LIMITED (OPGC)
Petition under Sections 29(5), 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 6.4.2(c)(iii), 7(1) and 7(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 seeking directions for shifting of Control Area from Eastern Load Despatch Centre to Odisha State Load Despatch Centre and operating the bus coupler between Petitioner's 2 x 660 MW Units (viz. Units 3 and 4) in closed condition for the common bus mode operation.
Disposed of
3084
379/AT/2019
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff for the 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 08.12.2017
Disposed of
3085
378/MP/2019
GRID Controller of India Limited (SRLDC)
Application filed under subsection (4) of section 28 of Electricity Act 2003 and Regulation 10 of the Central Electricity Regulatory Commission (Fee and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for determining the SRLDC Charges for the control period 01.04.2019-31.03.2024.
Disposed of
3086
377/MP/2019
DB Power Limited (DBPL)
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 10 of the Power Purchase Agreement dated 19.08.2013 entered into between the Petitioner and the Respondents, seeking approval of the cost to be incurred by the Petitioner on account of change in law, for installation/retrofit of �Electrostatic Precipitators� (ESP), installation of Flue Gas Desulphurisation (FGD), installation of low NOx burners, providing Over Fire Air (OFA) and any other measures for compliance of the notification dated 07.12.2015 issued by the Ministry of Environment, Forests and Climate Change, Government of India in respect of Thermal Power Plants installed/commissioned after 01.01.2003 and before 31.12.2016.
Disposed of
3087
376/MP/2019
GRID Controller of India Limited (NERLDC)
Application filed under subsection (4) of section 28 of Electricity Act 2003 and Regulation 10 of the Central Electricity Regulatory Commission (Fee and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for determining the NERLDC Charges for the control period 01.04.2019-31.03.2024.
Disposed of
3088
375/MP/2019
GRID Controller of India Limited (POSOCO)
Application filed under subsection (4) of section 28 of Electricity Act 2003 and Regulation 10 of the Central Electricity Regulatory Commission (Fee and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for determining the NLDC Charges for the control period 01.04.2019-31.03.2024.
Disposed of
3089
374/MP/2019
GRID Controller of India Limited (NRLDC)
Application filed under subsection (4) of section 28 of Electricity Act 2003 and Regulation 10 of the Central Electricity Regulatory Commission (Fee and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for determining the NRLDC Charges for the control period 01.04.2019-31.03.2024.
Disposed of
3090
373/MP/2019
SB ENERGY FOUR PRIVATE LIMITED (SBEFPL)
Petition seeking change in law relief on account of imposition of safeguard duty on import of solar cells and modules
Disposed of
3091
372/GT/2019
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 6(1), 6(2) & 6(3), chapter-3) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations,2014 for revision of  tariff for the period 01.04.2014 to 31.03.2019 carrying out truing up exercise for the period 2014-19 with respect to the capital expenditure including additional capital expenditure incurred during the period  of 2014-15 to 2018-19 in respect of  Kopili (Stage-II) Hydro Electric Plant (1 X 25 =25 MW) of North Eastern Electric Power Corporation Limited (NEEPCO LTD), Shillong.
Disposed of
3092
371/GT/2019
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 6(1), 6(2) & 6(3), chapter-3) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations,2014 for revision of  tariff for the period 01.04.2014 to 31.03.2019 carrying out truing up exercise for the period 2014-19 with respect to the capital expenditure including additional capital expenditure incurred during the period  of 2014-15 to 2018-19 in respect of  Khandong Hydro Electric Plant (2 X 25 =50 MW) of North Eastern Electric Power Corporation Limited (NEEPCO LTD), Shillong.
Disposed of
3093
370/GT/2019
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 6 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations , 2014 for revision of  tariff for the period 01.04.2014 to 31.03.2019 carrying out truing up exercise for the period 2014-19 with respect to the capital expenditure including additional capital expenditure incurred during the period  of 2014-15 to 2018-19 in respect of  Kopili Hydro Electric Plant (4 X 50 =200 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.
Disposed of
3094
369/AT/2019
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF FOR THE 1000 MW WIND POWER PROJECTS (TRANCHE-II) CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES ISSUED BY MNRE ON 04.05.2017
Disposed of
3095
368/GT/2019
NTPC Limited
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 along with ?CERC (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2017? for determination of project specific levelised tariff for100 MW floating solar Photo Voltaic Plant at water reservoir  of Ramagundam Super Thermal Power Station (RSTPS), Ramagundam, Telangana.
Disposed of
3096
367/MP/2019
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition under Section 79 of the Electricity Act, 2003 for execution of Order dated 30.04.2019 read with corrigendum dated 29.05.2019 passed in Petition No. 255/MP/2017; and initiation of proceedings/ appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the Order dated 30.04.2019 read with corrigendum dated 29.05.2019 passed by the Commission in Petition No. 255/MP/2017
Disposed of
3097
366/MP/2019
DB Power Limited (DBPL)
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 10 of the Power Purchase Agreements both dated 01.11.2013 entered into between the Petitioner and the Respondents, seeking approval of the cost to be incurred by the Petitioner on account of change in law, for installation/retrofit of �Electrostatic Precipitators� (ESP), installation of Flue Gas Desulphurisation (FGD), installation of low NOx burners, providing Over Fire Air (OFA) and any other measures for compliance of the notification dated 07.12.2015 issued by the Ministry of Environment, Forests and Climate Change, Government of India in respect of Thermal Power Plants installed/commissioned after 01.01.2003 and before 31.12.2016.
Disposed of
3098
365/MP/2019
MAHINDRA RENEWABLES PRIVATE LIMITED (MRPL)
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 agreement dated 17.04.2017 between Mahindra Renewables Private Limited and M.P. Power Management Company Limited and power purchase agreement dated 17.04.2017 between Mahindra Renewables Private Limited and Delhi Metro Rail Corporation.
Disposed of
3099
364/MP/2019
NLC Tamilnadu Power Ltd (NTPL)
Increase in Operation and Maintenance expenses incurred by NLC TAMILNADU POWER LIMITED (NTPL) on account of Pay/Wage Revision to Executives wef 01.01.2017, Non Executives & workmen wef 01.01.2017 & CISF wef 01.01.2016 posted to NLC TAMILNADU POWER LIMITED (NTPL) and other hikes like gratuity ceiling increase & GST impact etc. and to allow the recovery of the same from the beneficiaries of NLC TAMILNADU POWER LIMITED (NTPL) Power Station for the period 01.04.2014 to 31.03.2019
Disposed of
3100
363/MP/2019
JHAJJAR POWER LIMITED (JPL)
Petition under Section 79(1) (f) of the Electricity Act, 2003 and Article 18 of the PPA dated 07.08.2008 for approval of the amendment of the PPA.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3101
362/TT/2019
RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED (RVPN)
Determination of Tariff for the year 2018-19 in respect of RVPN owned transmission lines/system connecting with other States and Intervening transmission lines incidental to inter-State transmission of electricity for Inclusion in the POC transmission charges in accordance with the CERC (Terms and Condition of Tariff) Regulation 2014 and CERC (Sharing of Transmission Charges and Losses) Regulation, 2010 and its subsequent amendments.
Disposed of
3102
361/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Special Protection Scheme for Rihand- Dadri HVDC Bi-pole and Gorakhpur-Muzzafarpur 400 kV line in Northern Region
Disposed of
3103
360/MP/2019
Jyoti Solar Solutions Private Limited (jyotisolar)
Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 08.02.2017, with effective date of 22.12.2016, executed between the Petitioner and Solar Energy Corporation of India Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws.
Disposed of
3104
359/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For 220 kV D/C Anta Transmission System in Northern Region.
Disposed of
3105
358/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

for Series Compensation on Panki- Muradnagar 400 KV S/C line of UPPCL in Northern Region
Disposed of
3106
357/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For 2nd 400 kV D/C Kahalgaon-Biharshariff transmission line in Eastern Region.
Disposed of
3107
356/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For LILO of one circuit of 132 kV D/C Siliguri-Rangit transmission line at Gangtok in Eastern Region.
Disposed of
3108
355/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For 2nd 315 (3 x 105) MVA, 400/220 kV transformer at Indravati (OHPC) Switchyard in Eastern Region.
Disposed of
3109
354/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

     For LILO of both the circuit of Patratu-Hatia-Chandil 220kV D/C line at Ranchi Sub-Station associated with 220kV Interconnection with Jharkhand State Electricity Board (JSEB) system at Ranchi Sub-Station in Eastern Region.
Disposed of
3110
353/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Asset-a: 220 kVAllahabad-Rewa Road D/C Transmission line Ckt-1, Asset-b: 220 kV Allahabad-Rewa RoadD/C Transmission line Ckt-II, Asset-c: LILO of 220 kV Modipuram � Nara transmission line, Asset-d: LILO of 220 kV Modipuram-Simbholi transmission line, Asset-e: 220 kV Allahabad-Phulpur S/C transmission line and Asset-f: 220 kV S/C Meerut-Shatabdinagar transmission line under transmission system associated with 220 kV System Strengthening Scheme in UP in Northern Region.
Disposed of
3111
352/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

for 132 kV S/C Mau-Balia Transmission System in Northern Region
Disposed of
3112
351/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

       for 315 MVA ICT-III at Nagarjunasagar sub-station with associated bay equipments in Southern Region.
Disposed of
3113
350/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

for SPECIAL ENERGY METERS IN SOUTHERN REGION
Disposed of
3114
349/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations?  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For 2nd Spare Converter Transformers at Kolar and Talcher of Talcher-Kolar HVDC Link in Southern Region
Disposed of
3115
348/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

       for assets under WRSS VII.
Disposed of
3116
347/MP/2019
Meenakshi Energy Private Limited (MEPL)
Petition under Section 79 (1) (f) along with Section 79 (1) (k) of 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 extension of the period for injection of infirm power for commissioning and testing of phase II (unit III) thermal power project of Meenakshi Energy Limited near Thaminapatnam, Chilakur (Mandalam), SPSR Nellore, State of Andhra Pradesh for further period of six months i.e. from 01.07.2019 to 31.12.2019.
Disposed of
3117
346/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from anticipated DOCO to 31.03.2019 for Asset 1- 2 Nos. 765 kV line bays at 765/400kV Bilaspur Pooling Station(POWERGRID) (for Bilaspur PS (PG)-Rajnandgaon(TBCB) 765kV D/c line) alongwith 2 Nos. 240MVAR, 765kV switchable line Reactors at 765/400kV Bilaspur Pooling Station end under ?POWERGRID Works associated with Additional System Strengthening for Sipat STPS? in Western Region.
Disposed of
3118
345/AT/2019
Bikaner - Khetri Transmission Limited (BKTL)
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
Disposed of
3119
344/TL/2019
Bikaner - Khetri Transmission Limited (BKTL)
Application for Grant of Transmission License under Sec 14 of Electricity Act 2003
Disposed of
3120
10/SM/2019
Suo Motu
Methodology for Compilation of Coal Price Index applicable for Power Sector
Disposed of
3121
343/MP/2019
NHPC LTD
Petition under section 79 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 12 & 13 of CERC (Terms & Conditions of Tariff) Regulations, 2004, Regulation 44 of CERC (Terms & Conditions of Tariff) Regulations, 2009 & Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of pay regularization of below board level executives of NHPC Limited for the period 01.01.2007 to 31.03.2019.
Disposed of
3122
341/GT/2019
NTPC Limited
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 along with �CERC (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2017� for determination of project specific levelised tariff for 92 MW floating solar Photo Voltaic Plants in two phases (first phase 22 MW and second phase 70 MW) at Rajiv Gandhi Combined Cycle Power Project (RGCCP), Kayamkulam, Kerala.
Disposed of
3123
340/AT/2019
PTC India Limited
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 guidelines issued by ministry of new and renewable energy (MNRE) on 14.06.2016 and 22.10.2016.
Disposed of
3124
339/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

for  220 kV Jallandhar-Hamirpur D/C transmission line along with Associated bays in Northern Region.
Disposed of
3125
338/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

for 400 kV D/C Kaiga-Sirsi transmission line in Southern Region
Disposed of
3126
337/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

for LILO of 220 kV S/C Panki-Naubasta transmission line at Kanpur in Northern Region.
Disposed of
3127
336/AT/2019
UDUPI KASARGODE TRANSMISSION LIMITED (UKTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges
Disposed of
3128
335/TL/2019
UDUPI KASARGODE TRANSMISSION LIMITED (UKTL)
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 License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to Udupi Kasargode Transmission Limited.
Disposed of
3129
9/SM/2019
Suo Motu
Non-compliance of the directions of this Hon'ble Commission in the judgment & order dated 09.08.2019 passed in Petition No. 393/MP/2018.
Disposed of
3130
20/RP/2019 in 23/MP/2019
Rajasthan Urja Vikas Nigam Limited (RUVNL)
Petition for Review under Section 94(1)(f) read with Regulation 103 (1) of the CERC (Conduct of Business) Regulations 1999 of Order dated 09.08.2019 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.
Disposed of
3131
334/MP/2019
GRID Controller of India Limited (ERLDC)
Petition for Non-compliance of Section 29 of the Electricity Act, 2003 ,Regulations 2.3.1(5),2.3.1(6) and 2.3.1(7) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and Regulation 8 (6) 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 Regulation 6 and Regulation 8 of the Central Electricity Authority (Grid Standards) Regulations, 2010 with Regulation  1.5 of Indian Electricity Grid Code, section 29(6) and section 142 of the Electricity Act,2003.
Disposed of
3132
333/MP/2019
POWERGRID NM Transmission Limited (PNMTL)
Petition under Sections 63 and 79 (1) (c) and (d) of the Electricity Act, 2003 read with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for allowing time overrun and cost overrun and the Approval of increase in tariff adopted for Nagapattinam � Salem � Madhugiri Transmission System on account of force majeure and Change in Law events.
Disposed of
3133
332/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For LILO of Siliguri- Gangtok section of 132 kV Rangit-Siliguri transmission line at Melli under Integration of Sikkim Transmission system in Eastern Region.
Disposed of
3134
331/MP/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Regulation-76 �Power to Relax� and under Regulation-77 �Power to Remove Difficulty� of the CERC (Terms & Conditions of Tariff), Regulations, 2019, read with Regulation 24 and 111 of CERC (Conduct of Business) Regulations, 1999 for relaxation of CERC (Terms and Conditions of Tariff)  Regulations, 2019
Disposed of
3135
330/MP/2019
ACME Solar Holdings Ltd. (ASHL)
Seeking quashing of letters dated 02.07.2019 and 27.09.2019 issued by PGCIL and seeking declaration that Petitioners are not required to open Letter of Credit
Disposed of
3136
329/GT/2019
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and the Central Electricity Regulatory Commission (Procedure for tariff Determination) Regulations,2014 for revision of tariff for the period 30.10.2017 to 31.03.2019 carrying out truing up exercise for the period of 2014-19 with respect to the capital expenditure including additional capital expenditure incurred during the period of 30.10.2017 to 31.03.2019 in respect of Tuirial hydro Electric Power Plant (60 MW) of  North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.
Disposed of
3137
328/TD/2019
Amplus Energy Solutions Private Limited
Application for Surrender of Inter State Trading License Cat II( NO 77/ Trading License )
Disposed of
3138
327/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

Combined 07 Nos of Assets under ERSS II Project
Disposed of
3139
326/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

     For combined Assets (i) Tala ? Siliguri Transmission System and (ii) Remaining part of Tala -Siliguri transmission System in Eastern Region
Disposed of
3140
325/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for  

(i) Revision of Transmission Tariff for 2004-09 and 2009-14 tariff block
(ii) Truing up of Transmission tariff for 2014-19 tariff block and 
(iii) Determination of Transmission tariff for 2019-24 tariff block 

for (a) LILO of N'Sagar - Raichur 400 kV S/c at Mehboobnagar & (b) LILO of both circuits of Nellore - Sriperumbudur 400 kV D/c at Alamatti under System Strengthening-IV in Southern Region
Disposed of
3141
324/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Farakka-Malda Transmission Link and Additional 315 MVA Transformer at Malda in Eastern Region.
Disposed of
3142
323/MP/2019
Central Transmission Utility (CTU)
direct the Respondent to forthwith make payment towards late payment surcharge under the invoice dated 21.1.2019 issued by the Petitioner;
Disposed of
3143
322/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Asset: 01 no. 160 MVA, 220/160 kV, 3-ph Transformer at Baripada (shifted to Purnea) (DOCO: 01.09.2013) under Provision of Spare ICTs and Reactors for Eastern, Northern, Southern and Western Regions.
Disposed of
3144
321/MP/2019
Essar Power Transmission Company Limited (EPTCL)
Modification of License in terms of CERC Order in 102/TT/2018
Disposed of
3145
320/MP/2019
NHPC LTD
Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014, read with regulation 44(8) and 44(7) of CERC (Terms and Conditions of Tariff) Regulation, 2019, for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018-19 in respect of  Sewa-II Power Station.
Disposed of
3146
319/MP/2019
DAMODAR VALLEY CORPORATION (DVC)
Disputes between DVC and BYPL in regard to appropriation of payments made by BYPL against dues of DVC
Disposed of
3147
318/MP/2019
NER II Transmission Limited (nerii)
Petition under Section 79(1)(c), Section 18 and Section 17(3) of the Electricity Act, 2003, read with Regulation 19 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of transmission Licence and other related matters) Regulations, 2009, and invoking all other enabling powers of the Hon?ble Central Electricity Regulatory Commission (?Hon?ble Commission?) permitting the amendment of the Transmission License dated 23.5.2017 (?Transmission License?) granted to the NER-II Transmission Limited (?Petitioner?/?NER-II?) for establishing Transmission System for NER System Strengthening Scheme-II (Part-B) and V, (NER-II B & V) on Build, Own, Operate and Maintain basis (?Project?) and accordingly allowing carving out of Silchar ? Misa 400 kV D/C (quad) transmission line from the purview of the aforesaid Transmission License and to vest the same in the favour of a separate entity i.e. Sterlite Grid 12 Limited (?Respondent No. 1?/ ?SGL12?).
Disposed of
3148
317/MP/2019
Bharat Aluminium Company Limited (BALCO)
Petition under Section 79 (1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act 2003, read with Articles 21.1.2 of the PPA dated 26.12.2014 executed between the Petitioner and the Respondent No. 1, seeking appropriate directions upon the Respondent No. 1/ KSEB for releasing the outstanding payment accrued in favour of the Petitioner on account of non-payment of the fixed charge and transmission losses in terms of the Power Purchase Agreement (PPA) dated 26.12.2014
Disposed of
3149
316/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For 400 kV D/C Dhauliganga HEP � Bareilly (UPPCL) Transmission Line along with its associated bays at Bareilly(UPPCL) in Northern Region.
Disposed of
3150
315/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

for 400/220 KV Bhiwadi S/S along with LILO of Ballabhgarh-Bassi 400 KV S/C line and ICT-I & ICT-II at Bhiwadi in Northern Region.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3151
314/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For 400 kV S/C Chamera -1 Kishenpur transmission system in Northern Region
Disposed of
3152
313/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

for Additional Converter Transformer (Spare) for Rihand-Dadri Bi-pole in Northern Region.
Disposed of
3153
312/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Transmission system associated with LOKTAK HEP in North Eastern Region (DOCO: 01.07.1983 to 01.07.1989).
Disposed of
3154
311/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for  
(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block
Disposed of
3155
310/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for 400/220 kV, 1X315 MVA Autotransformer (ICT-III) at 400/220 kV substation at Vapi under installation of 1X315 MVA 400/220 kV Transformer at Vapi (POWERGRID) substation in WR.
Disposed of
3156
309/MP/2019
NTPC Limited
Seeking Hon�ble Commission�s permission to allow interchange of power for testing including full load testing and 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 03.10.2019
Disposed of
3157
308/MP/2019
Khargone Transmission Limited (KTL)
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 14.03.2016 on account of Force Majeure and Change in Law events.
Disposed of
3158
307/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Spare Converter Transformer for Vizag back-to-back HVDC terminal in Southern Region (DOCO 01.01.2012).
Disposed of
3159
306/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
400 kV D/C Bina ? Nagda Transmission Line along with associated bay equipment at Nagda and  Bina Substations under Transmission System associated with 400 kV Bina ? Nagda D/C Line in Western Region
Disposed of
3160
305/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For combined asset of (i) 1x500 MW HVDC back to back station at Sasaram (DOCO 01.12.2002 and (ii) Associated AC Switchyard at Sasaram & Allahabad and auxiliary system including 400 kV Sarnath Allahabad line with associated bays etc (DOCO 01.12.2002) under Eastern Northern Inter-regional HVDC Transmission System in Eastern Region.
Disposed of
3161
304/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Bhadrawati-Chandrapur 400 kV D/C transmission line including bays at Bhadrawati (POWERGRID) Switching station(Extensions) and Chandrapur(MSEB) switchyard in Western Region
Disposed of
3162
303/TL/2019
Khetri Transco Limited
Application 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) Regulations, 2009 with respect to Transmission License to Khetri Transco Limited
Disposed of
3163
302/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For Hathidah River Crossing Section of 220 kV Biharsharif � Begusarai Transmission Line in Eastern Region.
Disposed of
3164
301/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

  For Dehri-Karamnasa Transmission System in Eastern Region.
Disposed of
3165
300/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For 400 kV Biharsharif-Sasaram-Sarnath Transmission line along with associated bays under Eastern-Northern inters Regional HVDC Transmission system in Eastern Region.
Disposed of
3166
299/MP/2019
Sadipali Solar Private Limited (Sadipalisolar)
Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 31.05.2017 executed between the Petitioner and Solar Energy Corporation of India Ltd., for seeing approval of Change in Law events due to enactment of the GST Laws
Disposed of
3167
298/GT/2019
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 8(1), 8(2) & 8(3)-chapter-3) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 for revision of  tariff for the period 01.04.2014 to 31.03.2019 carrying out truing up exercise for the period 2014-19 with respect to the capital expenditure including additional capital expenditure incurred during the period  of 2014-15 to 2018-19 in respect of  Assam Gas Based Power Plant (GT 6 X 33.5 MW + ST 3X 30 MW=291 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong
Disposed of
3168
297/AT/2019
Khetri Transco Limited
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Khetri Transco Limited(a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
3169
296/MP/2019
LEXICON VANIJYA PVT. LTD.
Petition under Section 79 (1) (b) and Section 79 (1) (f) of Electricity Act, 2003 for amendment of PPAs dated 27.01.2012 to align them with Regulation 15 of the RERC (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources) Regulations, 2017.
Disposed of
3170
295/MP/2019
NHPC LTD
Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014, read with regulation 44(8) and 44(7) of CERC (Terms and Conditions of Tariff) Regulation, 2019, for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018-19 in respect of  Chamera-III Power Station.
Disposed of
3171
294/MP/2019
NHPC LTD
Petition under Section 79(1) (f) of the Electricity Act, 2003 read with Regulation 54 & 55 of CERC (Terms and Conditions of Tariff) Regulations, 2014 for adjudication of dispute between NHPC Ltd. & Punjab State Power Corporation Limited (PSPCL) regarding payment of ?Deferred Tax Liability Materialized? during FY 2017-18.
Disposed of
3172
293/GT/2019
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Regulation 8(1), 8(2) & 8(3) - (Chapter-3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations,2014 for revision of tariff for the period 01.04.2014 to 31.03.2019 carrying out truing up exercise for the period of 2014-19 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2014-15 to 2018-19   in respect of  Doyang Hydro Electric Plant ( 75 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong
Disposed of
3173
292/MP/2019
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 seeking compensation of carrying cost in respect of the Change in Law events allowed by this Hon�ble Commission under the Power Purchase Agreement dated 25.03.2011 (PPA) executed between the Petitioner and the Respondent No. 2 and the Power Supply Agreement (PSA) dated 05.01.2011 executed between Respondent No.1 and Respondent No. 2
Disposed of
3174
291/MP/2019
HIMACHAL PRADESH STATE ELECTRICITY BOARD LIMITED (HPSEBL)
PETITION UNDER SECTION 79(1)(c) AND 79(1)(f) OF THE ELECTRICITY ACT, 2003, FOR REFUND OF AMOUNTS WRONGLY RECOVERED BY POWERGRID CORPORATION OF INDIA LIMITED UNDER POC CHARGES FOR THE ISTS LINES OPERATED AND MAINTAINED BY BBMB
Disposed of
3175
290/GT/2019
NTPC Limited
Petition Under CERC (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2017? for determination of project specific levelised tariff for 180 KW Varanasi WtE Station at Karsara, District Varanasi.
Disposed of
3176
289/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For Provision of Spare ICTs and Reactor for Southern Region.
Disposed of
3177
288/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 
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.
Disposed of
3178
287/MP/2019
Wardha Solar (Maharashtra) Private Limited (WSMPL)
Petition invoking Regulation 1.5(iv) read with Regulation 5.2(u) and Regulation 6.5(11) of the CERC (Indian Electricity Grid Code) Regulations, 2010 for enforcement of ?must run? status granted to solar power projects and Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking direction to State Load Dispatch Centre to stop issuing backing down instructions to the Petitioners.
Disposed of
3179
286/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Central Industrial Security Force (CISF) in Kishanganga Power Station during the period 18.05.2018 (COD of first Unit) to 31.03.2019.
Disposed of
3180
285/MP/2019
JHAJJAR POWER LIMITED (JPL)
Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 seeking approval of guidelines / mechanism for procurement of coal from alternate sources.
Disposed of
3181
284/RC/2019
TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION (TANGEDCO)
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.
Disposed of
3182
283/MP/2019
JHAJJAR POWER LIMITED (JPL)
Miscellaneous petition under section 79(1) (b) & (f) of the electricity act, 2003 read with clause 4.7 of the competitive bidding guidelines and article 13 of the power purchase agreements dated 07.08.2008 and 20.01.2009 entered into by jhajjar power limited with uttar haryana bijli vitran nigam limited,/ dakshin haryana bijli vitran nigam limited and tata power trading company limited respectively in relation to seeking compensation for decrease in revenues and increase in the costs as a result of �change in law� events.
Disposed of
3183
19/RP/2019 in 269/MP/2018
HARYANA POWER PURCHASE CENTRE (HPPC)
Petition for review the order dated 08.07.2019 passed by this Hon�ble Commission in Petition No. 269/MP/2018
Disposed of
3184
282/MP/2019
Aryan M.P. Power Generation Private Limited (AMPPGPL)
Petition under Section 142 of the Electricity Act, 2003 for non-compliance of the order dated 03.12.2018 passed in Petition No. 242/MP/2017 by Power Grid Corporation of India and for issuance of appropriate direction to Power Grid Corporation of India for payment of amount to be refunded after deduction of relinquishment charges from the encashed Bank Guarantee furnished by the Petitioner along with interest.
Disposed of
3185
281/MP/2019
MYTRAH VAYU (SABARMATI) PRIVATE LIMITED (MVSPL)
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for (i) approval of �Change in Law�; and (ii) consequential relief to compensate for the increase in capital cost due to introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Services Tax Act, 2017 and the State Goods and Services Tax Acts enacted by respective states, in terms of Article 12 of the power purchase agreements dated 21.07.2017 between Mytrah Vayu (Sabarmati) Private Limited and PTC India Limited
Disposed of
3186
280/MP/2019
EASTERN COALFIELDS LIMITED (ECL)
Reference from the Hon'ble High Court of Calcutta under Article 226 of Constitution of India in Writ Petition No. 17044 of 2015; Eastern Coalfields Limited & Anr. v/s Eastern Regional Power Committee and Others.
Disposed of
3187
279/MP/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition under Regulation 55, �Power to remove difficulties� and Regulation 54, "Power to Relax� of the CERC (Terms and Conditions of Tariff) Regulations, 2014, on account of additional cost incurred owing to revision of scale of pay for executives and non-executives from 1.1.2017 to 31.3.2019 consequent to implementation of pay revision and revision of gratuity amount with effect from 1.1.2017
Disposed of
3188
278/MP/2019
ONGC Tripura Power Company (OTPC)
Miscellaneous Petition for Relaxation of Technical Minimum for OTPC Palatana Project as per IEGC (4th Amendment)
Disposed of
3189
277/MP/2019
Sitac Kabini Renewables Private Limited (SitacKabini)
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 revoking the Long-Term Open Access granted to the Petitioner for evacuation of 300MW power from its Wind Power Project on account of delay in submission of Bank Guarantee as required under the Long Term Access Agreement dated 23.02.2019 along with Affidavit
Disposed of
3190
276/TT/2019
Essar Power Transmission Company Limited (EPTCL)
Determination of Tariff for Stage-I Assets for Inter-State Transmission of Electricity under Section 79(1)(d) of the Electricity Act, 2003 read with Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
Disposed of
3191
275/MP/2019
Adani Power (Mundra) Limited (APMuL)
Petition pursuant to the directions of the Hon?ble Supreme Court vide Order dated 02.07.2019 in Civil Appeal No. 11133 of 2011 and applicable provisions of the Electricity Act, 2003 including Sections 62 and 79(1)(b).
Disposed of
3192
274/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 
for LILO of Vemagiri- Gajuwaka 400 kV D/C Line at SIMHADRI-II TPS under Transmission System Associated with SIMHADRI-II Generation project in Southern Region (DOCO 01.08.2011).
Disposed of
3193
273/GT/2019
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 6 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations,2014 for revision of  tariff for the period 01.04.2014 to 31.03.2019 carrying out truing up exercise for the period 2014-19 with respect to the capital expenditure including additional capital expenditure incurred during the period  of 2014-15 to 2018-19 in respect of  Ranganadi Hydro Electric Plant (3X135 =405 MW) of North Eastern Electric Power Corporation Limited (NEEPCO LTD), Shillong.
Disposed of
3194
18/RP/2019 in 315/GT/2018
SJVN Limited
Review of the order dated 26.06.19 passed by the Hon'ble Commission in Petition No. 315/GT of 2018
Disposed of
3195
272/GT/2019
Torrent Power Limited (TPL)
Petition under section 62 and 79 (1) (b) of the Electricity Act, 2003 read with CERC Terms and Conditions of Tariff, Regulation 2014 for Tariff of UNOSUGEN 382.5 MW Power Plant (SUGEN-40) of Torrent Power Limited from 01st April 2014 to 31st March 2019 - Truing up of Tariff under Regulation 8(1) of Tariff Regulation 2014.
Disposed of
3196
271/GT/2019
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and the Central Electricity Regulatory Commission (Procedure for tariff Determination) Regulations,2014 for revision of tariff for the period 24.12.2015 to 31.03.2019 carrying out truing up exercise for the period of 2014-19 with respect to the capital expenditure including additional capital expenditure incurred during the period of 24.12.2015-16  to 2018-19   in respect Tripura Gas Based Power Plant (TGBP) (65.42x1+35.58x1=101 MW))of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.
Disposed of
3197
270/GT/2019
Torrent Power Limited (TPL)
Petition under section 62 and 79 (1) (b) of the Electricity Act, 2003 read with CERC Terms and Conditions of Tariff, Regulation 2014 for Tariff of SUGEN 1147.5 MW Power Plant from 01st April 2014 to 31st March 2019 - Truing up of Tariff under Regulation 8(1) of Tariff Regulation 2014.
Disposed of
3198
8/SM/2019
Suo Motu
Extension of Pilot on Security Constrained Economic Dispatch (SCED) of Inter-State Generating Stations (ISGS) Pan India
Disposed of
3199
269/MP/2019
Central Transmission Utility (CTU)
Grant of Regulatory Approval for execution of the Transmission  Scheme for Solar Energy Zones (SEZs) in Rajasthan under Phase-II
Disposed of
3200
268/GT/2019
Torrent Power Limited (TPL)
Petition under section 62 and 79 (1) (b) of the Electricity Act, 2003 read with CERC Terms and Conditions of Tariff, Regulation 2014 for Tariff of UNOSUGEN 382.5 MW Power Plant (SUGEN-40) from 01st April 2019 to 31st March 2024.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3201
267/MP/2019
NHDC LIMITED
Application under Regulation-44 ( 7 & 8 ) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for Recovery of Shortfall in Energy Charges in comparison to fifty percent of the Annual Fixed Cost (AFC) for reasons beyond the control of generating station during the FY 2017-18 and 2018-19 in respect of Omkareshwar Power Station (OSPS).
Disposed of
3202
17/RP/2019 in 227/MP/2017
LANCO AMARKANTAK POWER LTD. (LAMPL)
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 30.05.2019 read with corrigendum dated 26.06.2019 passed by the Hon?ble Commission in Petition No. 227/MP/2017
Disposed of
3203
266/TT/2019
MAHARASHTRA STATE ELECTRICITY TRANSMISSION COMPANY LIMITED (MSETCL)
Identification of Maharashtra State Electricity Transmission Company Limited (MSETCL) 132kV Nepanagar (from 220kV Nepanagar Substation, Madhya Pradesh) to Dharni (132/33kV Dharni Substation, MSETCL Amaravati Zone, Maharashtra) line as Inter-State Transmission System and further Determination of Inter-State Transmission Tariff for the Tariff Period 2019-24, under Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for inclusion in the POC Transmission Charges as determined by the Central Electricity Regulatory Commission (CERC) time to time.
Disposed of
3204
265/TT/2019
TRANSMISSION CORPORATION OF ANDHRA PRADESH LIMITED (APTRANSCO)
Petition for Determination of tariff of the inter-State transmission lines connecting two states along with the bays for the APTRANSCO owned transmission lines/system for FY 2019-20 to FY 2023-24 for inclusion in POC mechanism in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019.
Disposed of
3205
264/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 


 400 kV D/C Talcher-Meramundali transmission line in Eastern Region.
Disposed of
3206
263/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

  For 315 MVA Transformer at Jeypore Substation along with associated bays in Eastern Region.
Disposed of
3207
262/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for Approval under sub-section(4) of Section 28 & 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 Asset-I: 17 Nos of OPGW links (759 km) (DOCO: 01.10.2012), Asset II: 09 nos of OPGW links (490 km) (DOCO: 01.04.2013), Asset III: 10 nos of OPGW links (440 km) (DOCO: 01.11.2013) and Asset IV: 01 nos of WBSETCL sector portion OPGW link (78.26 km) (DOCO: 01.03.2014) under �Fibre Optic communication system in lieu of existing Unified Load Despatch and Communication(ULDC) Microwave links� in Eastern Region.
Disposed of
3208
261/MP/2019
PTC India Limited
Petition under Regulation 12 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014 as amended from time to time read with Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019.
Disposed of
3209
260/MP/2019
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 seeking compensation on account of change in law events under the Power Purchase Agreement dated 25.03.2011 (PPA) executed between the Petitioner and the Respondent No. 2 and the Power Supply Agreement (PSA) dated 05.01.2011 executed between Respondent No.1 and Respondent No. 2
Disposed of
3210
259/GT/2019
Torrent Power Limited (TPL)
Petition under section 62 and 79 (1) (b) of the Electricity Act, 2003 read with CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Tariff of SUGEN 1147.5 MW Power Plant for the period 01st April 2019 to 31st March 2024.
Disposed of
3211
7/SM/2019
Suo Motu
Non Compliance of the Central Electricity Regulatory Commission(Payment of Fee) Regulation,2012
Disposed of
3212
258/MP/2019
JHAJJAR POWER LIMITED (JPL)
Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Article 17 of the PPA dated 20.01.2009 for adjudication of dispute with respect to non-payment of amount towards the level of lifting penalty paid to coal suppliers by Jhajjar Power Limited in terms of Article 1.2.8 of Schedule 7 of the PPA for the Contract Year 2016-17
Disposed of
3213
257/MP/2019
MB Power (Madhya Pradesh) Limited (MBPMPL)
PETITION UNDER SECTION 79(1)(C), 79(1)(F) AND 79(1)(K) OF THE ELECTRICITY ACT, 2003, CHALLENGING THE UNLAWFUL CONDUCT OF  POWER GRID CORPORATION OF INDIA LIMITED INTER ALIA WRONGFULLY RAISING AND RECOVERING TRANSMISSION CHARGES THROUGH IMPERMISSIBLE AND INAPPLICABLE INVOICES BEING CONTRA / AGAINST AND UNSUSTAINABLE TO THE TERMS OF THE TRANSMISSION SERVICE AGREEMENT DATED 18.10.2012 AND THE LONG TERM ACCESS AGREEMENT DATED 04.06.2015, PROVISIONS OF THE ELECTRICITY ACT 2003 AND THE REGULATIONS FRAMED THEREUNDER.
Disposed of
3214
256/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

   For 400 kV Jamshedpur-Rourkela S/C (Ckt-II) transmission line in Eastern Region.
Disposed of
3215
255/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

for Agra (Power Grid)- Agra (UPPCL) 400 kV D/C Interconnection in Northern Region.
Disposed of
3216
254/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
IN THE MATTER OF: 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: URTDSM System(Control Center Equipment, PMU�s and associated equipment�s) integrated and commissioned at SRLDC & SLDCs of Southern Region under �Phase-I- Unified Real Time Dynamic State Measurement (URTDSM)�
Disposed of
3217
16/RP/2019 in 242/MP/2017
Central Transmission Utility (CTU)
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 THIS HON'BLE COMMISSION IN PETITION NO.242/MP/2017
Disposed of
3218
253/MP/2019
Shiga Energy Private Limited (SEPL)
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
Disposed of
3219
252/MP/2019
Central Transmission Utility (CTU)
PETITION UNDER SECTION 79(1)(C) READ WITH REGULATION 111 OF CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING DIRECTIONS FOR IMPLEMENTING ORDER DATED 8.3.2019 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO.92/MP/2015.
Disposed of
3220
251/MP/2019
Clean Solar Power (Jodhpur) Private Limited (CSPJodhpur)
Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003 (?Act?) read with Regulation 32 (Redressal Mechanism) and Regulation 33A (Power to Relax) of 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 (?Connectivity Regulations?) as well as Clause 9.0 of the Transmission Agreement for Connectivity dated 09.10.2018 seeking permission for extension of the period for submitting proof of release of 10% funds through equity towards execution of 250 MW Solar Power Project located at Vill: Kushlaram Ki Basti, Ismail Khan Ki Dhani & Dedasari, Tehsil: Baap, District: Jodhpur, Rajasthan for further period of five months i.e. from 25.08.2019 to 25.01.2020.
Disposed of
3221
250/MP/2019
GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)
Petition under Section 79 (1)(b) & (f) of E.A. 2003 for recall of CERC order dated 12.04.2019 in 374/MP/2018 granting approval to the Supplemental Agreement(s) dated 5.12.2018
Disposed of
3222
249/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

 for 63 MVAR line Reactor on 400 kV Kolaghar-Rengali Line at Rengali Substation in Eastern Region (DOCO 01.06.2000).
Disposed of
3223
248/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31-03-2019 for Transmission Asset �2 nos of 240 MVAR, 765kV Switchable Line Reactors (6x80MVAR, 765kV, 1-Ph Shunt Reactor), along with Reactor Bays & 2 Nos 765kV Line Bays excluding PLCC, Telecom equipment and Line Terminal equipment such as LA, CVT & Wave Trap" at 765/400kV Kurnool S/s� under �Substation works associated with additional inter-regional AC link for import of power into Southern Region i.e., Warora- Warangal and Chilakaluripeta-Hyderabad - Kurnool 765kV Link''.
Disposed of
3224
247/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

for  Series Capacitors on circuit I and II of 220 kV D/C Kishanpur - Pampore TL at Kishanpur Sub-station in Northern Region.
Disposed of
3225
246/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  

(i) Revision of Transmission Tariff for 2001-04 tariff  block, 2004-09 tariff  block, 2009-14 tariff  block
(ii) Truing up of Transmission tariff for 2014-19 tariff  block and 
(iii) Determination of Transmission tariff for 2019-24  tariff block 

For  LILO of Purnea-Dalkola 132 kV S/C line and extension at Purnea substation in Eastern Region.
Disposed of
3226
245/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

For LILO of Alamathy-Siperumbudur 400 kV DC line at North Chennai TPS switchyard under transmission system associated with Chennai NTPC �TNEB JV TPS in Southern Region
Disposed of
3227
244/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations,  2014 and CERC (Terms and Conditions of Tariff) Regulations�  2019 for  
(i) Truing up of Transmission tariff for 2014-19 tariff  block and 
(ii) Determination of Transmission tariff for 2019-24  tariff block 

       for assets under Korba III Transmission System in WR.
Disposed of
3228
243/MP/2019
DCM SHRIRAM INDUSTRIES LIMITED (DCMSIL)
Petition under section 79(1)(k) of Electricity Act, 2003 and Regulation 2(1)(d) read with Regulation 27 and 111 of Central Electricity Regulatory Commission (Conduct of Business Regulations), 1999 and Regulations 3, 7, 14 and 15 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation), Regulations, 2010 seeking condonation of Delay in uploading Energy Injection Report data for the month of October, 2018  and consequently delay in  complying with the procedure for issuance of Renewable Energy Certificates and to further direct the Respondent to issue the Certificates due to the Petitioner
Disposed of
3229
242/MP/2019
TECHNO ELECTRIC AND ENGINEERING COMPANY LIMITED
Petition filed under Section 79 of the Electricity Act, 2003 read with Regulations 3(4) and 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 Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.
Disposed of
3230
241/MP/2019
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Sections 79(1)(f) read with 79(1)(c) and 79(1)(b) of the Electricity Act, 2003 relating to adjudication of dispute relating to Energy Meter Data discrepancy at Bhadrawati station leading to commercial loss to GMR Warora Energy Limited
Disposed of
3231
240/MP/2019
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Section 79(1)(b) of the Electricity Act, 2003 for claiming compensation on account of occurrence of "Change in Law" event as per Article 10.1.1 of the Case-1 long-term Power Purchase Agreement dated 21.03.2013 entered into between GMR Warora Energy Limited and DNH Power Distribution Corporation Limited, thereby resulting into additional recurring/non-recurring expenditure to GMR Warora Energy Limited for supply of 200 MW Contracted Capacity from its 2 x 300 MW Thermal Power Station at Warora, Distt. Chandrapur in the State of Maharashtra to DNH Power Distribution Corporation Limited.
Disposed of
3232
239/MP/2019
THDC India Limited (THDCIL)
Recovery of money due and outstanding from BSES Yamuna Power Limited as per the tariff determined by the Hon?ble Commission and in terms of the agreement between THDC India Limited and BSES Yamuna Power Limited
Disposed of
3233
238/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Central Industrial Security Force (CISF) in Parbati-III Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
3234
237/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Central Industrial Security Force (CISF) in Chamera-III Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
3235
236/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Kendriya Vidyalaya (KV) / Dayanand Anglo Vedic (DAV) & Central Industrial Security Force (CISF) in Chamera-II Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
3236
235/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Kendriya Vidyalaya (KV) / Dayanand Anglo Vedic (DAV) & Central Industrial Security Force (CISF) in Chamera-I Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
3237
234/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Kendriya Vidyalaya (KV) & Central Industrial Security Force (CISF) in Salal Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
3238
233/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Kendriya Vidyalaya (KV) & Central Industrial Security Force (CISF) in Dhauliganga Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
3239
232/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Kendriya Vidyalaya (KV) / Dayanand Anglo Vedic (DAV) & Indian Reserve Battalion (IRBN) in Rangit Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
3240
231/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Kendriya Vidyalaya (KV) & Indian Reserve Battalion (IRBN) in Teesta-V Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
3241
230/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Central Industrial Security Force (CISF) in TLDP-IV Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
3242
229/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Kendriya Vidyalaya (KV) & Central Industrial Security Force (CISF) in TLDP-III Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
3243
228/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Kendriya Vidyalaya (KV) & Central Industrial Security Force (CISF) in Tanakpur Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
3244
227/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Kendriya Vidyalaya (KV) & Central Industrial Security Force (CISF) in Uri-II Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
3245
226/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Central Industrial Security Force (CISF) in Sewa-II Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
3246
225/MP/2019
HARYANA POWER PURCHASE CENTRE (HPPC)
Petition under section 79(1)(f) of the Electricity Act, 2003 for refund of amounts wrongly recovered by Power Grid Corporation of India Limited under POC Charges
Disposed of
3247
224/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Kendriya Vidyalaya (KV) & Central Industrial Security Force (CISF) in Uri-I Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
3248
223/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of J&K Police in Chutak Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
3249
222/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of J&K Police in Nimoo Bazgo Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
3250
221/MP/2019
NHPC LTD
Petition under section 94 of the Electricity Act, 2003 read with regulations 79, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of its employees and deputed employees of Kendriya Vidyalaya (KV) & Central Industrial Security Force (CISF) in Dulhasti Power Station during the period 01.01.2016 to 31.03.2019.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3251
220/MP/2019
NHDC LIMITED
Application under Regulation-44 ( 7 & 8 ) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for Recovery of Shortfall in Energy Charges in comparison to fifty percent of the Annual Fixed Cost (AFC) for reasons beyond the control of generating station during the FY 2017-18 and 2018-19 in respect of Indira Sagar Power Station (ISPS).
Disposed of
3252
219/GT/2019
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NNTPS (Neyveli New Thermal Power Station) 2 X 500 MW�Determination of tariff for the period from the date of anticipated CoD during the control period 2019-24 until 31.03.2024� Petition under section 79 read with Section 62 and 64 of the electricity act for determination of tariff.
Disposed of
3253
218/GT/2019
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Andaman NLC Solar Power Station I - 20 MW (2X10 MW (AC) -solar PV power projects integrated with 8MWHr BESS) in South Andaman
Disposed of
3254
217/MP/2019
NHPC LTD
Petition under section 79(1)(k) of the Electricity Act, 2003 read with regulations 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 injection of infirm power beyond six months  in case of Parbati Hydroelectric Project ? Stage II.
Disposed of
3255
216/GT/2019
NABINAGAR POWER GENERATING COMPANY PRIVATE LIMITED (NPGCPL)
Approval of tariff of Nabinagar STPS Stage-I (3x660 MW) from anticipated COD of Unit-1 (01.08.2019) to 31.03.2024.
Disposed of
3256
215/AT/2019
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition under section 63 of the electricity act, 2003 for adoption of tariff for the 1200 MW wind power projects (tranche-VI) connected to the Inter-state transmission system and selected through competitive bidding process as per the standard bidding guidelines dated 08.12.2017 of the Central Government
Disposed of
3257
214/MP/2019
Tata Power Trading Company Limited (TPTCL)
Petition under Sections 79(1) (c) and 79 (1)(f) of the Electricity Act, 2003 read with Regulation 32 of the CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 impugning the wrongful rejection of open access.
Disposed of
3258
213/MP/2019
YARROW INFRASTRUCTURE PVT LTD (YIPL)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 22.06.2016 executed between Yarrow Infrastructure Private Limited and National Thermal Power Corporation Limited for seeking approval of Change in Law events due to enactment of the GST Laws
Disposed of
3259
212/MP/2019
SEIL Energy India Limited SEIL
Petition under Section 79 of the Electricity Act, 2003 read with Power Supply Agreement dated 18.02.2016 executed between Sembcorp Energy India Limited and the Discoms for release of amounts arbitrarily and wrongfully withheld by Respondents from fuel charges legally payable to Sembcorp Energy India Limited
Disposed of
3260
211/MP/2019
RATTANINDIA SOLAR 2 PVT LTD (RS2PL)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 27.06.2016 executed between RattanIndia Solar 2 Private Ltd. and Solar Energy Corporation of India Ltd. for seeking approval of Change in Law events due to enactment of the GST Laws
Disposed of
3261
210/MP/2019
SEIL Energy India Limited SEIL
Petition under Section 79(1)(b) read with 79(1)(f) of the Electricity Act, 2003 and Article 34.1 of the Power Supply Agreement dated 18.02.2016, for the approval and consequent relief sought by the Petitioner due to a 'Change in Law' event viz. the introduction of new environmental norms by way of the Environment (Protection) Amendment Rules, 2015 issued by the Ministry of Environment, Forest and Climate Change dated 07.12.2015, impacting the revenues and costs of the Petitioner during the operating period.
Disposed of
3262
209/MP/2019
SEIL Energy India Limited SEIL
Petition under Section 79(1)(b) read with 79(1)(f) of the Electricity Act, 2003 and Article 10.1 of the Power Purchase Agreement dated 01.04.2013, for the approval and consequent relief sought by the Petitioner due to a 'Change in Law' event viz. the introduction of new environmental norms by way of the Environment (Protection) Amendment Rules, 2015 issued by the Ministry of Environment, Forest and Climate Change dated 07.12.2015, impacting the revenues and costs of the Petitioner during the operating period.
Disposed of
3263
208/MP/2019
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Section 79 of the Electricity Act, 2003 for execution/implementation of the Order dated 16.05.2019 passed in Petition No. 08/MP/2014 and Petition No. 284/MP/2018; and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Maharashtra State Electricity Distribution Company Limited and DNH Power Distribution Corporation Limited in relation thereto
Disposed of
3264
207/MP/2019
Railway Energy Management Co.Ltd. (REMCL)
Petition under Section 79(1)(k) of the Electricity Act, 2003 read with Section 66 of the Electricity Act, 2003 and Regulations 26(i)(a), 63 & 64 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for grant of proprietary membership of Power Exchanges to M/s. Railways Energy Management Company Limited for transactions involving Indian Railways
Disposed of
3265
206/MP/2019
Punjab State Power Corporation limited (PSPCL)
PETITION UNDER SECTION 79(1)(c) AND 79(1)(f) OF THE ELECTRICITY ACT, 2003, FOR REFUND OF AMOUNTS WRONGLY RECOVERED BY POWERGRID CORPORATION OF INDIA LIMITED UNDER POC CHARGES FOR THE ISTS LINES OPERATED AND MAINTAINED BY BBMB
Disposed of
3266
15/RP/2019 in 327/MP/2018
DHARIWAL INFRASTRUCTURE LIMITED (DIL)
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 CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999.
Disposed of
3267
205/TD/2019
Saranyu Power Trading Private Limited (SPTPL)
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
Disposed of
3268
204/AT/2019
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
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 03.08.2017
Disposed of
3269
203/MP/2019
Solaire Surya Urja Private Limited (SuryaUrja)
Petition under Section 79 of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreements dated 02.05.2016 executed between the Petitioner and NTPC Limited, seeking extension of the Scheduled Commissioning Date for two 70 MW solar power projects established under the National Solar Mission Phase-II, Batch-II, Tranche-I and seeking refund of the amount wrongfully and forcibly collected by NTPC Limited purportedly as liquidated damages for delay in commencement of supply of power.
Disposed of
3270
202/MP/2019
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL-Thermal �increase in O&M Expenses on account of Pay/Wage revision and other pay hikes to Employees (Executives wef 01.01.2017, Non Executives& workmen wef 01.04.2014) of NLCIL�s Power Stations & CISF security personnel wef 01.01.2016 including Gratuity ceiling limit increase-  recovery from the beneficiaries of NLCIL Power Stations for the year  2014-19
Disposed of
3271
201/MP/2019
Weizmann Limited
Petition Seeking Payment of Differential Tariff of Rs. 1.685 Per Unit for the Period from January 2011 To May 2014
Disposed of
3272
200/MP/2019
Central Transmission Utility (CTU)
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 18.5 GW of Solar and Wind Energy Zones in Southern Region.
Disposed of
3273
14/RP/2019 in 318/MP/2018
Central Transmission Utility (CTU)
REVIEW OF ORDER DATED 9.4.2019 PASSED BY THIS HON?BLE COMMISSION IN PETITION NO.318/MP/2018.
Disposed of
3274
13/RP/2019 in 35/MP/2018
Central Transmission Utility (CTU)
REVIEW OF ORDER DATED 19.3.2019 PASSED IN PETITION NO.35/MP/2018
Disposed of
3275
199/MP/2019
Tata Power Delhi Distribution Limited (TPDDL)
Petition under Section 79 (1) (f) and Section 79 (1) (c) of the Electricity Act, 2003 seeking adjudication of disputes between Tata Power Delhi Distribution Limited and Pragati Power Corporation Limited regarding declaration of Availability by Pragati Power Corporation Limited and claiming fixed charges thereto
Disposed of
3276
198/MP/2019
Teesta Urja Limited (TUL)
Miscellaneous Petition under Section 29(5) of the Electricity Act, 2003 read with Regulations 111& 115 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 2.3(7) & Part 7 of Indian Electricity Grid Code 2010 for harmonious interpretation and application of Regulations for meeting the ends of justice and for consequential orders on revision of schedule in case of Forced Outage attributable to Force Majeure for reasons beyond the control of the generating company
Disposed of
3277
197/MP/2019
Central Transmission Utility (CTU)
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.
Disposed of
3278
196/MP/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for 765 kV Line Bays and 240 MVAr Switchable Line Reactor at Raichur and Sholapur Sub-stations Under ?Line bays and reactor at POWERGRID sub-station for Raichur ? Sholapur transmission line for Synchronous interconnection between SR and WR?
Disposed of
3279
195/MP/2019
Vivid Solaire Energy Private Limited (VSEPL)
Petition under Section 79 read with Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010, read with Regulation 33A and 33B 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 Regulations 111 and 112 of the CERC (Conduct of Business) Regulations, 1999 invoking the jurisdiction of this Hon�ble Commission for resolving discrepancies arising on account of conflict between the SCOD under the PPA and date of operationalisation of Connectivity and LTA.
Disposed of
3280
194/MP/2019
Porwal Auto Components Ltd. (PACL)
Petition under section 66 and 79 of The Electricity Act 2003 read with regulation  14 and 15 of CERC  (Terms and Conditions for Recognition and Issuance of Renewable energy certificate for renewable energy generation) Regulations, 2010) for directions to the Respondents, National Load Despatch Centre and Madhya Pradesh Urja Vikas Nigam Ltd  - State Nodal Agency for the revalidation of accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and consequent reliefs
Disposed of
3281
193/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval Under Regulation 86 of CERC (Conduct of Business) Regulations?1999, and CERC (Terms and Conditions of Tariff) Regulations?2014 for Determination of Transmission Tariff for Asset-I: 400 kV D/C Alipurduar- Punatsangchun alongwith associated bays at Alipurduar substation Asset-II: 02 nos of 220 kV bays at Alipurduar Substation from actual DOCO to 31.03.2019 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?.
Disposed of
3282
192/MP/2019
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Exemption from Technical Minimum operation for NLCIL TPS-II Expansion (2 X 250 MW) CFBC Units till 31.03.2020.
Disposed of
3283
190/MP/2019
NTPC Limited
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
Disposed of
3284
189/MP/2019
Parampujya Solar Energy Private Limited (PSEPL)
Petition under Section 79 (1) (b), Section 79(1 )(f) and Section 79(1) (k) of the Electricity Act, 2003 read with Article 11 of the power purchase agreements entered into between Solar Energy Corporation of India and Parampujya Solar Energy Private Limited seeking directions to Solar Energy Corporation of India to act in accordance with Article 11 of the PPA accepting the impact of Force Majeure Events and extend the timeline for fulfillment of Conditions Subsequent and Scheduled Commissioning Date of the Petitioner�s project.
Disposed of
3285
188/MP/2019
PTC India Limited
Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising out of and in relation to the Power Sale Agreement (PSA) dated 15.09.2006 between erstwhile Punjab State Electricity Board, i.e. the predecessor of Punjab State Power Corporation Ltd.  (PSPCL) and PTC India Ltd. (PTC) for purchase of 340 MW of power from 1200 MW Teesta�III Hydro-electric Project of Teesta Urja Ltd. (TUL), pursuant to the Power Purchase Agreement (PPA) dated 28.07.2006 between PTC and TUL and the Bulk Power Transmission Agreement (BPTA) dated 04.06.2010 signed between Power Grid Corporation of India Ltd (PGCIL), PSPCL, other DISCOMs of Uttar Pradesh, Rajasthan & Haryana and PTC.
Disposed of
3286
187/AT/2019
Tata Power Delhi Distribution Limited (TPDDL)
ADOPTION OF TARIFF FOR THE PURCHASE OF 100 MW OF SOLAR POWER FROM SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Disposed of
3287
12/RP/2019 in 102/TT/2018
NTPC Limited
Review of the Order dated 02.05.2019 passed by Hon�ble Commission in Petition No. 102/TT/2018 with IA no. 60/IA/2018 in respect of  determination of Tariff for two 400KV bays at Gandhar owned by NTPC from COD of the asset to 31.3.2014 (2009-14 period) & from 1.4.2014 to 31.3.2019 (2014-19 period)
Disposed of
3288
186/MP/2019
NABINAGAR POWER GENERATING COMPANY PRIVATE LIMITED (NPGCPL)
Seeking Hon�ble Commission�s permission to allow interchange of power for testing including full load testing and trial run operation of Unit-1 of Nabinagar STPS Stage-l (3X660 MW), beyond the period of six months from the date of its first synchronization, i.e., beyond 13.07.2019.
Disposed of
3289
185/MP/2019
ODISHA POWER GENERATION CORPORATION LIMITED (OPGC)
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 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 up to 23.10.2019 or the declaration of commercial operation of Unit 4, whichever is earlier.
Disposed of
3290
184/MP/2019
JSW Hydro Energy Limited (formerly Himachal Baspa Power Company Limited) (JSWHEL)
Petition under Regulation 44(6), (7) & (8) of The Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for recovery of unrecovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018-19 in respect of Karcham Wangtoo HEP
Disposed of
3291
183/MP/2019
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 seeking adjudication of disputes arising out of the Agreement for Power Procurement (�APP�) executed between Petitioner and Respondent No. 2 to 5.
Disposed of
3292
182/GT/2019
MEJA URJA NIGAM (P) LIMITED (MUNPL)
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 for approval of tariff  of  Meja Thermal Power Station Stage-I (2x660 MW) for the period from anticipated Date of Commercial Operation  of Unit # 1 (i.e. 30.04.2019) to 31.03.2024.
Disposed of
3293
181/GT/2019
NTPC Limited
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 for approval of tariff of Gadarwara Super Thermal Power Station  (2 X 800 MW) for the period from anticipated date of Commercial Operation ofthe Unit-I (i.e. 30.04.2019)to 31.03.2024.
Disposed of
3294
179/MP/2019
Coastal Gujarat Power Limited (CGPL)
Petition under Section 79 of the Electricity Act read with Article 13 of the PPA dated 22.04.2007 seeking appropriate directions from this Hon?ble Commission for adequately compensating Coastal Gujarat Power Limited (by adjustment in tariff or by prescribing any other appropriate compensatory mechanism) on account of increased transportation cost of fuel due to occurrence of Change in Law events
Disposed of
3295
178/MP/2019
JBM SOLAR ENERGY MAHARASHTRA PVT LTD (JBMSEM)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 07.02.2017, executed between JBM Solar Energy Maharashtra Private Ltd. and Solar Energy Corporation of India Ltd. for seeking approval of Change in Law events due to enactment of the GST Laws
Disposed of
3296
177/MP/2019
JBM SOLAR POWER MAHARASHTRA PVT LTD (JBMSPM)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 07.02.2017, executed between JBM Solar Power Maharashtra Private Ltd. and Solar Energy Corporation of India Ltd. for seeking approval of Change in Law events due to enactment of the GST Laws
Disposed of
3297
176/MP/2019
Solairepro Urja Private Limited
Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 07.02.2018 between the Petitioner and NTPC Limited seeking relief on account of Change in Law event, viz., the imposition of Safeguard Duty by Notification No. 01/2018 Customs (SG) dated 30.07.2018 issued by the Department of Revenue, Ministry of Finance, Government of India.
Disposed of
3298
175/MP/2019
RAICHUR SHOLAPUR TRANSMISSION COMPANY PRIVATE LIMITED (RSTCPL)
Application under section 17(3) and Section 17(4) of the Electricity Act,2003
Disposed of
3299
174/MP/2019
Bharat Aluminium Company Limited (BALCO)
Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming carrying cost/ interest on account of event pertaining to change in law allowed by this Hon�ble Commission vide order dated 27.04.2018 passed in Petition No. 126/MP/2016 read with the terms of Power Purchase Agreements dated 23.08.2013 (PPAs) executed between the Petitioner and the Respondent No. 1/ TANGEDCO.
Disposed of
3300
173/MP/2019
Bharat Aluminium Company Limited (BALCO)
Petition under Section 79 (1) (b), 79 (1)(f) and 79 (1)(k) of the Electricity Act 2003, read with Articles 8.3.5, 8.4.3 and 8.4.11 of the PPA dated 23.08.2013 and the amended PPA dated 10.12.2013 executed between the Petitioner (BALCO) and the Respondent (TANGEDCO) seeking payment of the outstanding amount on account of (i) late payment surcharge; (ii) additional interest, and for furnishing of Stand by Letter of Credit as payment security mechanism
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3301
172/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-1:765kV D/C Bhuj Pool Sub-station-Banaskantha TL along with associated  Bays & 2x330 MVAR Switchable Line Reactors at both ends along with bays, Asset-2: 765kV Bhuj Pool Sub-station (New) along with 2 Nos. 1500MVA, 765/400 kV ICTs, 1 No. 765kV Bus Reactor, 2 No. 500MVA 400/200kV ICTs and 1 no. 400kV Bus Reactor alongwith associated bays under Green Energy Corridors-Inter State Transmission Scheme (ISTS) Part-C for tariff block 2014-19 period.
Disposed of
3302
171/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-1: Loop In Portion of LILO of Kadapa-Hindupur 400kV D/c line (both circuits) at NP Kunta Substation along with associated bays, Asset-2: Loop out Portion of LILO of Kadapa-Hindupur 400kV D/c line (both circuits) at NP Kunta Substation along with associated bays Asset-3: 02nos of 220kV Line bays (Bay No 217 & 218) at NPKunta sub-station and Asset-4: 04 Nos of 220 kV line bays (Bay No. 213,214 219 & 220) at NP Kunta Substation under �Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh - Part B (Phase-II).
Disposed of
3303
170/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1- 192.509 kms of OPGW Links (Central Sector) (DOCO-01.04.2018) and Asset 2- 242.484 Km of OPGW Links (State Sector) (DOCO-31.12.2018) under project- �Fibre Optic Communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in North Eastern region.�
Disposed of
3304
11/RP/2019 in 74/GT/2017
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
Review of Order dated 29.04.2019
Disposed of
3305
168/MP/2019
Coastal Gujarat Power Limited (CGPL)
Petition, under Section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreement dated 22.04.2007 and Clause 4.7 of the Competitive Bidding Guidelines and this Hon?ble Commission?s Order dated 17.09.2018 in Petition No. 77/MP/2016
Disposed of
3306
167/MP/2019
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL-NNTPP. � Filing of miscellaneous petition�Maintaining status-quo in the injection of infirm power and drawal of start-up power - Reg.
Disposed of
3307
166/MP/2019
NTPC Limited
Seeking  permission to allow interchange of infirm power for balance activities and declaration of commercial operation of Unit-I of Lara STPS  (2X800 MW), beyond the extension period of six months from the date of its first synchronization, i.e., beyond 07.03.2018
Disposed of
3308
165/MP/2019
Bharat Aluminium Company Limited (BALCO)
Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming carrying cost/ interest on account of event pertaining to change in law allowed by this Hon�ble Commission vide order dated 18.04.2018 passed in Petition No. 18/MP/2017 read with the terms of Power Purchase Agreements dated 13.06.2013 (PPA) executed between the Respondent No. 1/ KSEB and the Respondent No. 2/ PTC and back to back Power Purchase Agreements dated 13.06.2013 executed between the Petitioner and Respondent No. 2/PTC
Disposed of
3309
164/MP/2019
Anrak Aluminium Limited (AnrakAluminiumLimited)
Recovery of due amount for the power supply made to the Respondents, non payment of surcharge, recovery of rebate deducted by Respondents despite making delayed payment violating the terms of the agreement to pay within time.
Disposed of
3310
162/AT/2019
Tata Power Delhi Distribution Limited (TPDDL)
adoption of tariff for PPA executed with SECI
Disposed of
3311
161/AT/2019
Tata Power Delhi Distribution Limited (TPDDL)
Petition for approval of tariff under section 63 of the Electricity act, 2003 along with Section 79(1) (k) of the Act, for adoption of tariff for purchase of 50MW wind power from SECI.
Disposed of
3312
160/AT/2019
Tata Power Delhi Distribution Limited (TPDDL)
Adoption of tariff
Disposed of
3313
159/MP/2019
Toramba Renewable Energy Private Limited (TorambaEnergy)
Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 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 seeking time extension for 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 15.05.2018
Disposed of
3314
158/MP/2019
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 seeking a declaration that the deductions made by the Respondents towards penalty imposed and capacity charges from the bills raised by the Petitioner for the months of December, 2018, January, 2019 and February, 2019 is illegal and wrongful and a consequent direction to the Respondents, to jointly and severally, pay the deducted/withheld amounts against the bills raised for the month of December, 2018, January, 2019 and February, 2019, i.e. penalty imposed and unpaid capacity charges
Disposed of
3315
157/TD/2019
Rajasthan Urja Vikas Nigam Limited (RUVNL)
Application from for grant of License for Inter-State Trading
Disposed of
3316
156/MP/2019
Nuclear Power Corporation of India Ltd. (NPCIL)
Extension of Commissioning power under DSM
Disposed of
3317
155/MP/2019
UDUPI POWER CORPORATION LTD (UPCL)
Petition filed under Section 79 (1) (f) of the Electricity Act, 2003 read with Articles 3, 6, 7.2(b) and other provisions of the Power Purchase Agreement dated 26.12.2005 seeking adjudication of disputes related to legitimate dues payable to Udupi Power Corporation Limited by the Karnataka ESCOMs.
Disposed of
3318
154/RC/2019
Indian Energy Exchange Ltd. (IEX)
Application for approval of Cross Border Trade in IEX
Disposed of
3319
153/MP/2019
Rajasthan Urja Vikas Nigam Limited (RUVNL)
PETITION UNDER SECTION 79(1)(c) AND 79(1)(f) OF THE ELECTRICITY ACT, 2003, FOR REFUND OF AMOUNTS WRONGLY RECOVERED BY POWER GRID CORPORATION OF INDIA LIMITED UNDER POC CHARGES FOR THE ISTS LINES OPERATED AND MAINTAINED BY BBMB
Disposed of
3320
152/MP/2019
Maithon Power Limited (MPL)
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.
Disposed of
3321
151/MP/2019
INDIA GLYCOLS LIMITED (IGL)
Petition under Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 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 condonation of delay in submitting the Application for issuance of Renewable Energy Certificate (REC) and other appropriate direction.
Disposed of
3322
150/MP/2019
Azure Power Uranus Private Limited (APUPL)
Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements dated 03.05.2016 and 08.05.2016 executed by the Petitioner with the Respondents, seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax laws at the Central level and change in the rate of Service Tax, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreements.
Disposed of
3323
149/MP/2019
Parampujya Solar Energy Private Limited (PSEPL)
Petition under Section 79 (1) (b), Section 79(1 )(f) and Section 79(1) (k) of the Electricity Act, 2003 read with Article 11 of the power purchase agreements entered into between Solar Energy Corporation of India and Parampujya Solar Energy Private Limited seeking directions to Solar Energy Corporation of India to act in accordance with Article 11 of the PPA accepting the impact of Force Majeure Events and extend the timeline for fulfillment of Conditions Subsequent and  Scheduled Commissioning Date of the Petitioner�s projects.
Disposed of
3324
10/RP/2019 in 168/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review under Section 94(1)(f) read with Regulation 103 (1) of the CERC (Conduct of Business) Regulations 1999 of Order dated 20.02.2019 of the Central Electricity Regulatory Commission in Petition no. 168/TT/2018 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.
Disposed of
3325
148/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of  CERC (Terms and Conditions of Tariff) Regulations�2014 for  DOCO as effective 01.04.2014 determination of Transmission Tariff from DOCO to 31-03-2019; 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: 230 KV D/C Kalpakkam PFBR - Kanchipuram Transmission Line and 2 numbers of 230 KV Bays at Kanchipuram Sub Station of TNEB  upon Determination of final transmission tariff from Proposed DOCO 01.04.2014 to 31.03.2019 in pursuance  of Hon�ble Appellate Tribunal vide order dated 20.09.2018 in Appeal no. 168 of 2015 and Hon,ble Commission vide Order dated 27.12.2018 in Petition 105/TT/2012 under Transmission system associated with Kalpakkam PFBR (500MW) project in Southern Region for tariff block 2014-19 period.
Disposed of
3326
147/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Transmission System Associated with Augmentation of Transformation Capacity  in Northern region Part-A in Northern Region consisting of Asset-I:  500 MVA, 400/220/33 kV ICT-I along with associated bays at Moga S/s  (DOCO: 01.07.2013) ; Asset-II :  500 MVA, 400/220/33 kV ICT-II along with associated bays at Moga S/s  (DOCO: 01.03.2014); Asset-III : 500 MVA 400/220 kV Spare Transformer for Northern Region at Neemrana (DOCO: 01.11.2013) .
Disposed of
3327
146/MP/2019
Phelan Energy India RJ Private Limited (PEIRJ)
Petition under section 79 of the Electricity Act, 2003 for execution of the Order dated 05.02.2019 passed in Petition no. 192/MP/2018; and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Solar Energy Corporation of India Limited in relation thereto
Disposed of
3328
9/RP/2019 in 2/SM/2019
Coastal Gujarat Power Limited (CGPL)
Application under Section 94 of the Electricity Act 2003, read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct Of Business) Regulation,1999, Seeking review of the order dated 31.01.2019 passed by the Commission in Petition No.  2/SM/2019
Disposed of
3329
145/GT/2019
NTPC Limited
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 for approval of tariff of Lara Super Thermal Power Station  (2x800 MW) for the period from anticipated date of Commercial Operation ofthe Unit-I (i.e. 15.05.2019)to 31.03.2024.
Disposed of
3330
144/MP/2019
Airpower Windfarms Private Limited
Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 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 infusion of equity 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 15.05.2018
Disposed of
3331
143/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31-03-2019 �ASSET � I: Neelamangla-Yelahanka (39.006 KM) OPGW Fibre Communication link of Central Sector along with associated communication Equipment under the project Fibre Optic Communication system in lieu of existing ULDC Microwave links in Southern Region�.
Disposed of
3332
142/MP/2019
KSK Mahanadi Power Company Limited (kskmahanadi)
Memorandum of Review Petition
Disposed of
3333
141/TT/2019
ODISHA POWER TRANSMISSION CORPORATION LIMITED (OPTCL)
Petition for approval of Tariff for inclusion of Transmission Assets in Computation of Point of Connection (PoC) Charges and Losses as per Hon�ble Commission�s order dated 12.05.2017 in Petition No. 07/SM/2017 for inclusion in PoC charges in accordance with Central Electricity Regulatory Commission (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2010 and amendments made thereto.
Disposed of
3334
140/MP/2019
TRN ENERGY PRIVATE LIMITED
Petition under section 79 (1) (f) of the Electricity Act, 2003 seeking various reliefs against Respondent No. 1 in terms of Power Purchase Agreement dated 25.7.13 along with Affidavit.
Disposed of
3335
139/MP/2019
GMR  WARORA ENERGY LIMITED (GMRWEL)
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.
Disposed of
3336
138/MP/2019
ACME Kurukshetra Solar Energy Private Limited (AKSEPL)
Non-compliance of order 09.10.2018 passed by the Hon'ble Commission
Disposed of
3337
137/MP/2019
Torrent Power Limited (TPL)
Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 27 and 33 (A) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and Medium term Open Access in inter-State Transmission and related matters) Regulations, 2009for granting time extension as provided in this petition including to achieve financial closure required under Clause 9.3.2of the detailed procedure issued by Central Electricity Regulatory Commission for �Grant of Connectivity To Projects based on renewable energy sources To Inter-State Transmission System� dated 15.05.2018.
Disposed of
3338
5/SM/2019
Suo Motu
Calculation of Average Power Purchase Cost (APPC) at the national level
Disposed of
3339
136/MP/2019
ACME Rewari Solar Power Private Limited (ARSPPL)
Petition under Section 79 (1) (c) and Section 79(1) (k) of the Electricity Act, 2003 seeking directions to Karnataka Solar Power Development Corporation Limited to not place any restrictions in evacuation of the power from solar generating stations of ACME Rewari Solar Power Private Limited and ACME Kurukshetra Solar Energy Private Limited having 100 MW (50 MW*2) capacity in Pavagada Solar Park under National Solar Mission Phase-II Batch-II Tranche-I
Disposed of
3340
135/MP/2019
CLEAN SOLAR POWER GULBARGA PRIVATE LIMITED (CSPGULBARGA)
PETITION UNDER SECTION 79(1)(b) READ WITH SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 AND ARTICLE 12.2.1 OF THE POWER PURCHASE AGREEMENT DATED 02.08.2016 ON BEHALF OF M/S. CLEAN SOLAR POWER (GULBARGA) PRIVATE LIMITED SEEKING THIS HON�BLE COMMISSION TO ACKNOWLEDGE AND APPROVE PROMULGATION OF THE CENTRAL GOODS AND SERVICES TAX ACT, 2017, THE INTEGRATED GOODS AND SERVICES TAX ACT, 2017, AND THE KARNATAKA GOODS AND SERVICES TAX ACT, 2017 AS EVENTS OF �CHANGE IN LAW� WITH EFFECT FROM 01.07.2017 AND SEEKING RELIEF FOR THE NON-RECURRING ADDITIONAL EXPENSE INCURRED BY THE PETITIONER ON ACCOUNT OF THE SAID �CHANGE IN LAW� EVENTS AMOUNTING TO INR 10,36,76,660.18, AS ALSO THE CARRYING COSTS ASSOCIATED THEREWITH.
Disposed of
3341
134/MP/2019
CLEAN SOLAR POWER GULBARGA PRIVATE LIMITED (CSPGULBARGA)
PETITION UNDER SECTION 79(1)(b) READ WITH SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 AND ARTICLE 12.2.1 OF THE POWER PURCHASE AGREEMENT DATED 02.08.2016 ON BEHALF OF M/S. CLEAN SOLAR POWER (GULBARGA) PRIVATE LIMITED SEEKING THIS HON�BLE COMMISSION TO ACKNOWLEDGE AND APPROVE PROMULGATION OF THE CENTRAL GOODS AND SERVICES TAX ACT, 2017, THE INTEGRATED GOODS AND SERVICES TAX ACT, 2017, AND THE KARNATAKA GOODS AND SERVICES TAX ACT, 2017 AS EVENTS OF �CHANGE IN LAW� WITH EFFECT FROM 01.07.2017 AND SEEKING RELIEF FOR THE NON-RECURRING ADDITIONAL EXPENSE INCURRED BY THE PETITIONER ON ACCOUNT OF THE SAID �CHANGE IN LAW� EVENTS AMOUNTING TO INR 7,09,35,542.34, AS ALSO THE CARRYING COSTS ASSOCIATED THEREWITH.
Disposed of
3342
133/MP/2019
NHPC LTD
Petition under regulation 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8(3)(ii) & 52(3) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for reimbursement of additional tax paid by NHPC Power Stations due to implementation of Goods and Services Tax Act, 2017.
Disposed of
3343
132/MP/2019
Indian Railways (ECR)
Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Clause 7.0 of the Bulk Power Purchase Agreement executed between Indian Railways and Bharatiya Rail Bijlee Company Limited dated 16.12.2010 seeking relief on account of Force Majeure events being suffered by the Indian Railways.
Disposed of
3344
8/RP/2019 in 238/MP/2017
Darbhanga Motihari Transmission Company Limited (DMTCL)
Review Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 29.03.2019 passed in Petition No. 238/MP/2017
Disposed of
3345
7/RP/2019 in 195/MP/2017
NRSS XXXI (B) Transmission Limited (NRSSXXXIB)
Review Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 29.03.2019 passed in Petition No. 195/MP/2017
Disposed of
3346
131/MP/2019
BSES YAMUNA POWER Ltd. (BYPL)
Petition invoking Section 79(1)(e), 79(1)(i) and Section 79(1)(k) read with Sections 129 & 130 of the Electricity Act, 2003 read with Regulation 7, 8 and 13 of Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 seeking  appropriate directions against Global Energy Private Ltd..
Disposed of
3347
130/MP/2019
CLEAN SOLAR POWER GULBARGA PRIVATE LIMITED (CSPGULBARGA)
PETITION UNDER SECTION 79(1)(b) READ WITH SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 AND ARTICLE 12.2.1 OF THE POWER PURCHASE AGREEMENT DATED 02.08.2016 ON BEHALF OF M/S. CLEAN SOLAR POWER (GULBARGA) PRIVATE LIMITED SEEKING THIS HON�BLE COMMISSION TO ACKNOWLEDGE AND APPROVE PROMULGATION OF THE CENTRAL GOODS AND SERVICES TAX ACT, 2017, THE INTEGRATED GOODS AND SERVICES TAX ACT, 2017, AND THE KARNATAKA GOODS AND SERVICES TAX ACT, 2017 AS EVENTS OF �CHANGE IN LAW� WITH EFFECT FROM 01.07.2017 AND SEEKING RELIEF FOR THE NON-RECURRING ADDITIONAL EXPENSE INCURRED BY THE PETITIONER ON ACCOUNT OF THE SAID �CHANGE IN LAW� EVENTS AMOUNTING TO INR 18,19,37,667.74, AS ALSO THE CARRYING COSTS ASSOCIATED THEREWITH.
Disposed of
3348
129/MP/2019
CLEAN SOLAR POWER GULBARGA PRIVATE LIMITED (CSPGULBARGA)
PETITION UNDER SECTION 79(1)(b) READ WITH SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 AND ARTICLE 12.2.1 OF THE POWER PURCHASE AGREEMENT DATED 02.08.2016 ON BEHALF OF M/S. CLEAN SOLAR POWER (GULBARGA) PRIVATE LIMITED SEEKING THIS HON?BLE COMMISSION TO ACKNOWLEDGE AND APPROVE PROMULGATION OF THE CENTRAL GOODS AND SERVICES TAX ACT, 2017, THE INTEGRATED GOODS AND SERVICES TAX ACT, 2017, AND THE KARNATAKA GOODS AND SERVICES TAX ACT, 2017 AS EVENTS OF ?CHANGE IN LAW? WITH EFFECT FROM 01.07.2017 AND SEEKING RELIEF FOR THE NON-RECURRING ADDITIONAL EXPENSE INCURRED BY THE PETITIONER ON ACCOUNT OF THE SAID ?CHANGE IN LAW? EVENTS AMOUNTING TO INR 4,54,46,778.78, AS ALSO THE CARRYING COSTS ASSOCIATED THEREWITH.
Disposed of
3349
128/MP/2019
ODISHA POWER GENERATION CORPORATION LIMITED (OPGC)
Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 of Connectivity Regulations, 2009 challenging the legality of Bill Nos. OGPTL-OPGC-01 dated 15.10.2018 and OPGTL-OPGC-02 dated 08.03.2019 raised by Respondent No. 1, Central Transmission Utility
Disposed of
3350
127/MP/2019
CLEAN SOLAR POWER GULBARGA PRIVATE LIMITED (CSPGULBARGA)
PETITION UNDER SECTION 79(1)(b) READ WITH SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 AND ARTICLE 12.2.1 OF THE POWER PURCHASE AGREEMENT DATED 02.08.2016 ON BEHALF OF M/S. CLEAN SOLAR POWER (GULBARGA) PRIVATE LIMITED SEEKING THIS HON�BLE COMMISSION TO ACKNOWLEDGE AND APPROVE PROMULGATION OF THE CENTRAL GOODS AND SERVICES TAX ACT, 2017, THE INTEGRATED GOODS AND SERVICES TAX ACT, 2017, AND THE KARNATAKA GOODS AND SERVICES TAX ACT, 2017 AS EVENTS OF �CHANGE IN LAW� WITH EFFECT FROM 01.07.2017 AND SEEKING RELIEF FOR THE NON-RECURRING ADDITIONAL EXPENSE INCURRED BY THE PETITIONER ON ACCOUNT OF THE SAID �CHANGE IN LAW� EVENTS AMOUNTING TO INR 10,72,24,792.20, AS ALSO THE CARRYING COSTS ASSOCIATED THEREWITH.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3351
126/MP/2019
Fatehgarh-Bhadla Transmission Limited (FBTL)
Petition under Section 79 (1) (c) and (f) and other applicable provisions of the Electricity Act, 2003 seeking declaration that the event namely, notification of the GIB Arc coordinates vide letter dated 28.02.2019 by the Deputy Conservator of Forest, Jaisalmer on account of which Petitioner is required to re-route the 765 kV D/C Fatehgarh - Bhadla Transmission Line, is a �Change in Law� event under Article 12 of the TSA dated 10.01.2018, with liberty to approach this Hon�ble Commission to assess the actual impact of such �Change in Law� event, based on the actual and audited expenditure incurred by the Petitioner as per formula specified under Article 12.2.1 of the TSA and other consequential reliefs.
Disposed of
3352
125/MP/2019
Welspun Energy Private Limited (WelspunEnergy)
Petition under Section 79 of the Electricity Act, 2003 for seeking extension of time for commissioning of balance capacity of 72 MW (out of 100 MW) Solar PV project in terms of the order dated 17.12.2018 passed by this Hon?ble Commission.
Disposed of
3353
124/MP/2019
Sasan Power Limited (SPL)
Petition pursuant to Judgment of the Hon�ble Appellate Tribunal for Electricity dated 06.03.2019 in Appeal No. 149 of 2017 and under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the Power Purchase Agreement dated 07.08.2007 executed between Sasan Power Limited and the Procurers for awarding of Carrying Cost on the compensation payable for allowed Change in Law events.
Disposed of
3354
123/MP/2019
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Determination of project specific levellised tariff in respect of NLC Solar Power Station I (20 MW) - 2X10 MW (AC) solar PV power projects integrated with 8 MWHr Battery Storage System (BESS) in South Andaman at Attam Pahad and Dollygunj
Disposed of
3355
122/MP/2019
Mahan Energy Limited MEL
Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in raising Bill-3 in contravention of Regulation 11 of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
Disposed of
3356
4/SM/2019
Suo Motu
Extension of validity of Renewable Energy Certificates (RECs) due to expire between April, 2019 and October, 2019
Disposed of
3357
121/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from Proposed DOCO to 31.03.2019 for 400kV D/C Kameng - Balipara Transmission Lines along with associated bays at Balipara Substation under �North East - Northern / Western Interconnector - I� in North-Eastern Region
Disposed of
3358
120/MP/2019
KSK Mahanadi Power Company Limited (kskmahanadi)
Petition under Section 79 (1) (c) & (f) of the Electricity Act, 2003 read with the provisions of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations), 2010 to set aside the bills dated, 07.12.2018, 07.01.2019, 08.02.2019 and 08.03.2019 of the Central Transmission Utility (PGCIL) towards Transmission Charges (POC and HVDC charges)
Disposed of
3359
119/MP/2019
NTPC Limited
Petition under Section 79(1)(a) and Section 79(1)(f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of a Change in Law affecting Stage II of the Badarpur Thermal Power Station.
Disposed of
3360
118/TL/2019
Adani Transmission (India) Limited (ATIL)
Application for Amendment of Transmission Licence No. 20/Transmission/2013/CERC of Adani Transmission (India) Limited granted u/s 14 of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009
Disposed of
3361
117/MP/2019
Azure Power India Private Limited (APIPL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreement dated 27.04.2018 under the National Solar Mission Phase-II, Batch-IV, Tranche-XII seeking extension of the Scheduled Commissioning Date and stay of any coercive measures including stay of encashment of Performance Bank Guarantees.
Disposed of
3362
116/MP/2019
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
Petition under Section 79 (1)(f) of the Electricity Act, 2003 read with CERC Tariff Regulations, 2014 for resolution of disputes regarding payment of capacity charges for the allocated capacity for Muzaffarpur Thermal Power Station (MTPS) Stage-II ( 2 X 195 MW)
Disposed of
3363
115/MP/2019
GMR Kamalanga Energy Limited (GKEL)
Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recovery of dues owed by GRIDCO to GMR Kamalanga Energy Limited under Revised Power Purchase Agreement dated 04.01.2011
Disposed of
3364
114/MP/2019
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 for adjudication of disputes arising out of Power Purchase Agreement dated 27.11.2013 executed between the Petitioners and the Respondent.
Disposed of
3365
113/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1: Banaskantha-Chittorgarh 765 kV D/C line along with associated bays and 240 MVAR Switchable Line reactors at both ends, 765/400 kV Banaskantha ( New) S/S along with 765/400 KV ICT -1 & 2, 765 kV, 330 MVAr Bus reactor & 400 kV, 125 MVAr Bus reactor alongwith bays and Asset 2: Banskantha-Sankhari 400 kV D/C line along with associated bays at both ends under �Green Energy Corridors-Inter State Transmission Scheme (ISTS) Part-B� for tariff block 2014-19 period.
Disposed of
3366
112/MP/2019
Tadas Wind Energy Private Limited (TWEPL)
Petition under Section 66 & 79 of the Electricity Act, 2003 read with Regulations 14 & 15 CERC (Terms and Conditions for recognition & issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondents to effect accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and grant / issue the RECs.
Disposed of
3367
111/MP/2019
GMR Vemagiri Power Generation Ltd. (GVPGL)
Petition under Section 79 of the Electricity Act, 2003 read with PPA dated 31.03.1997 against the illegal and unlawful refusal of the Respondents to accept declaration of availability from the 370 MW combined cycle power station at Vemagiri, East Godavari District, Andhra Pradeh and consequent refusal to schedule power from the Project and pay applicable tariff including capacity charges for deemed generation.
Disposed of
3368
110/MP/2019
PTC India Limited
Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising out of and in relation to the power purchase of 200 MW of power by Haryana Power Purchase Centre from Teesta-II Hydroelectric Project of Teesta Urja Ltd. through PTC India Ltd.
Disposed of
3369
109/MP/2019
ACME Solar Holdings Ltd. (ASHL)
Petition under Section 79(1)(c) read with section 79(1)(f) of the Electricity Act 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations 2009.
Disposed of
3370
108/MP/2019
ACME Solar Holdings Ltd. (ASHL)
Petition under Section 79(1)(c) read with section 79(1)(f) of the Electricity Act 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations 2009.
Disposed of
3371
107/MP/2019
RATEDI WIND POWER PRIVATE LIMITED (RWPPL)
Petition under Section 66 & 79 of the Electricity Act, 2003 read with Regulations 14 & 15 CERC (Terms and Conditions for recognition & issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondent, National Load Despatch Centre to effect accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and consequent reliefs.
Disposed of
3372
106/MP/2019
Power Transmission Corporation of Uttarakhand Limited (PTCUL)
Petition under Sections 79 (1)(c) and 79(1)(f) of the Electricity Act, 2003 read with the regulatory framework under the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access to the Inter-State Transmission and related matters), Regulations 2009, as amended from time to time, seeking issuance of appropriate directions to the generators, which are impleaded herein as Respondents, to execute the revised Implementation Agreements with fresh timelines for the expedient and efficient execution of the generation plants and the associated transmission system, which is being implemented by the Petitioner under the Uttarakhand Integrated Transmission Project (�UITP�) as Deemed Inter State Transmission System (�ISTS�), that is required for providing Long Term Open Access (�LTA�) for evacuation of power from the said generation plants and to also enter into tripartite Long Term Access Agreements (�LTA Agreements�) with the Petitioner and the Central Transmission Utility (�CTU�).
Disposed of
3373
105/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for �Tuticorin Pooling Station � Salem Pooling Station 765kV D/C line (initially charged at 400kV) along with Bay extensions at Salem PS and Tuticorin Pooling Station and 80 MVAR Line Reactors at each end of both circuits of Tuticorin Pooling Station � Salem Pooling Station 765kV D/C line (initially charged at 400kV) under Transmission System associated with Common System Associated with Coastal Energen Private Limited & Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area � Part-B�  in Southern Region in pursuance to direction of Hon�ble commission in Review Petition No. 40/RP/2017
Disposed of
3374
6/RP/2019 in 278/TT/2015
ODISHA POWER TRANSMISSION CORPORATION LIMITED (OPTCL)
REVIEW PETITION UNDER SECTION 94 (1)(F) OF ELECTRICITY ACT, 2003 READ WITH REGULATION 103, 111 AND 114 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999, FOR REVIEW OF THE ORDER DATED 20.09.2017 IN PETITION NO. 278/TT/2015.
Disposed of
3375
104/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: Extension of Kota 400/220 kV Substation (POWERGRID) ? Shifting of 400 kV, 50 MVAR line reactor from Merta to Kota Substation for its use as Bus Reactor and 400 kV Bus reactor bay; Asset-II: Extension of Koteshwar 400/220kV Substation (THDC) ? installation of 400 kV, 125 MVAR bus reactor along with associated bay at Koteshwar; Asset-III: Extension of Dehar 400/220kV Substation (BBMB)- installation of 400kV, 1x63 MVAR bus Reactor-II through a single 400kV hybrid GIS bay and Asset-IV: Replacement  of 250MVA ICT with 4x105MVA, 1-phase ICT & retrofitting of associated 400/220kV bay equipment and protection relays at Dehar. under ?Strengthening Scheme in  Region?.
Disposed of
3376
5/RP/2019 in 214/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Memorandum of Review Petition
Disposed of
3377
103/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31-03-2019 for 2x1500MVA 765/400kV ICT�s along with associated bays at Srikakulam Pooling station under �Common System associated with East Coast Energy private limited and NCC power projects limited LTOA generation projects in Srikakulam Area -part-C� in Southern Region and Eastern region.
Disposed of
3378
102/GT/2019
NLC Tamilnadu Power Ltd (NTPL)
NTPL (NLC Tamilnadu Power Limited) ( 2 X 500 MW) ? Interim Truing up petition and consequent Tariff fixation for the period from COD to 31.03.2018
Disposed of
3379
4/RP/2019 in 16/TT/2017
Rajasthan Urja Vikas Nigam Limited (RUVNL)
Memorandum of
Disposed of
3380
101/MP/2019
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 62(a) and 79(1) (a) of the Electricity Act, 2003 read with Regulation 8(3) (ii) and 8 (7) of the CERC (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 for recovery of additional expenditure incurred due to sharing of transportation cost of fly ash consequent to Ministry of Environment and Forest, Government of India Notification dated 25.01.2016 as �Change in Law� Event.
Disposed of
3381
100/MP/2019
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition Under Section 79 (1)(b) and 79 (a)(f) of the Electricity Act, 2003 seeking adjudication of disputes arising out of the Agreement for Procurement of Power ("APP" dated 13.04.2016 and Supplementary Agreement dated 08.11.2017 executed between the Petition and the Respondent No.1
Disposed of
3382
99/MP/2019
GRID Controller of India Limited (NERLDC)
Application for approval of Performance Linked Incentive for NERLDC for the financial year 2017-18 with reference to NERLDC Charges for the control period 01.04.2014 to 31.3.2019.
Disposed of
3383
98/MP/2019
GRID Controller of India Limited (ERLDC)
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.
Disposed of
3384
97/MP/2019
MAGADH SUGAR & ENERGY LTD UNIT HASANPUR SUGAR MILLS (MAGADHSUGAR)
Petition under Section 79(1) of the Electricity Act, 2003 and Section 14 & 15 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, challenging the illegal and arbitrary rejection of the Petitioner by Respondents, seeking change of name and/or re-accreditation.
Disposed of
3385
96/TT/2019
Teestavalley Power Transmission Limited (TPTL)
PETITION UNDER SECTION 62 AND 79(1)(d) OF THE ELECTRICITY ACT 2003 READ WITH REGULATION 86 OF CERC (CONDUCT OF BUSINESS) REGULATIONS FOR DETERMINATION OF TRANSMISSION TARIFF OF THE 400 kV D/C RANGPO-KISHANGANJ SECTION, 2 NO. OF LINE BAYS AND 2 NO. OF 63 MVAR REACTORS OF 400 kV TEESTA III - KISHANGANJ TRANSMISSION SYSTEM FOR CONTROL PERIOD FY 2014-19 UNDER CERC (TERMS AND CONDITIONS OF TARIFF) REGULATIONS 2014
Disposed of
3386
95/RC/2019
Indian Energy Exchange Ltd. (IEX)
Regulatory Compliance Application for approval of the panel of Independent Directors for Indian Energy Exchange Ltd., New Delhi.
Disposed of
3387
94/MP/2019
DAMODAR VALLEY CORPORATION (DVC)
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 14 (3) (ii) and Regulation 8 (3) (ii) of the CERC (Terms and Condition of Tariff) Regulations 2014 for approval of Expenditure on installation of various Emission control systems as detailed in this Petition for compliance of Ministry of Environment and Forests and Climate Change, Government of India Notification dated 07.12.2015.
Disposed of
3388
93/MP/2019
NTPC Limited
PETITION UNDER SECTION 79(1) (C) AND (F) OF THE ELECTRICITY ACT, 2003 FOR RESOLUTION OF DISPUTES REGARDING PAYMENT OF TRANSMISSION CHARGES FOR THE GADARWARA ATS.
Disposed of
3389
92/MP/2019
GRID Controller of India Limited (WRLDC)
Application for approval of performance linked incentive of WRLDC for FY 2017-18
Disposed of
3390
91/MP/2019
GRID Controller of India Limited (SRLDC)
PLI petition for 2017-18 SRLDC
Disposed of
3391
90/MP/2019
sks power generation (chhattisgarh) limited (SPGCL)
PETITION UNDER CLAUSE 12 AND 13 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (DEVIATION SETTLEMENT MECHANISM AND RELATED MATTERS) REGULATIONS, 2014 AS AMENDED FROM TIME TO TIME READ WITH REGULATIONS 2(1) (ff) AND (gg) OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (INDIAN ELECTRICITY GRID CODE) REGULATIONS, 2010 FOR WAIVER OF VIOLATION AND ADDITIONAL DSM CHARGES ON ACCOUNT OF FORCE MAJEURE
Disposed of
3392
89/TD/2019
IL&FS Energy Development Company Limited (IEDCL)
Application for surrender of category-I interstate trading license
Disposed of
3393
88/AT/2019
Bihar State Power Holding Company Limited (BSPHCL)
PETITION 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.
Disposed of
3394
86/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 02 Nos. 220kV Line bays at 765/400/220kV Fatehpur S/s(DOCO:28.05.2018) and Asset-II: 02 Nos. 400kV Line bays of 400kV D/C Barmer(RRVPNL)-Bhinmal(PG) line at Bhinmal S/s(Anticipated DOCO:31.01.2019) under � Line bays associated with various Regional Strengthening Schemes in NR�
Disposed of
3395
85/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: +/-200 MVAR STATCOM at 400/220 kV Nalagarh S/s (Anticipated DOCO: 01.02.2019) and Asset-II: +/-300 MVAR STATCOM at 400kV Lucknow S/s (Anticipated DOCO: 01.02.2019) under �Provision of STATCOM at Nalagarh & Lucknow in Northern region�.
Disposed of
3396
3/RP/2019 in 205/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition on behalf of Powergrid Corporation of India Ltd.
Disposed of
3397
84/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1: 765KV S/C Jaipur(RVPN)-Bhiwani TL (PART-I&II) along with associated bays under �Northern Region System Strengthening Scheme XXV� in Northern Region in pursuance to direction of Hon�ble commission in Review Petition No. 41/RP/2017.
Disposed of
3398
83/MP/2019
Maharashtra State Electricity Distribution Company Limited (MSEDCL)
Petition under Section 19 of the Electricity Act 2003 seeking revocation of trading licensees for breach of contractual obligation by allowing the source generator to sell the power in exchanges instead of supplying to MSEDCL, as per contract/LOI.
Disposed of
3399
82/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from anticipated DOCOs to 31.03.2019 for Asset-I: 02 nos 765kV Line Bays at 765kV 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 765kV D/C line (under TBCB); Asset-II: 02 nos 765kV Line Bays at 765kV Raipur Pool station alongwith 02x240 MVAR Switchable Line Reactor (SLR) with 700 ohm NGR (Neutral Grounding Reactor) for termination of Jharsuguda (Sundargarh) � Raipur pool 765kV 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.
Disposed of
3400
81/MP/2019
Chhattisgarh WR Transmission Limited (CWRTL)
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 765kV D/C Aurangabad-Padghe Transmission Line at Shikarpur GIS, is a Force Majeure event under the TSA dated 24.06.2015 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.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3401
80/MP/2019
CHETTINAD CEMENT CORPORATION PVT LTD (CCCPL)
Petition under Section 79(1)(c ) and 79(1)(f) of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Open Access in Inter- state transmission) Regulations, 2008
Disposed of
3402
79/MP/2019
GRID Controller of India Limited (NRLDC)
Application 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.
Disposed of
3403
78/MP/2019
Shri Ambalika Sugar Pvt Ltd Ambikanagar (SASPL)
The Petition is filed seeking condonation of delay in applying for issuance of Renewable Energy Certificates against eligible quantum of renewable energy injected into the grid; and consequently for issuance of the certificates by the Respondent.
Disposed of
3404
77/MP/2019
Jindal Poly Films Limited (JPFL)
Petition under Section 79 (1)(f) of the Electricity Act, 2003 read with Regulation 14 of the Central Electricity Regulatory Commission (Procedure, terms and Conditions for Grant of Trading License and other related matters) Regulations, 2009 for revocation of Trading License granted to the Applicant vide order dated 20.09.2017 and subsequently downgraded vide order dated 07.09.2018
Disposed of
3405
76/MP/2019
RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED (RVPN)
Petition under section 79 (1) (f) of the Electricity Act, 2003 for the recovery of dues from the respondent (Punjab State Power Corporation Limited).
Disposed of
3406
75/MP/2019
Azure Power Forty Three Private Limited (Azure43)
Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioner and Solar Energy Corporation of India Limited dated 31.10.2018 seeking relief on account of a 'Change in Law' viz. the Notification Nos. 24 and 27 of 2018- Central Tax (Rate) and 25 and 28 of 2018 ? Integrated Tax (Rate) dated 31.12.2018 issued by the Ministry of Finance, Government of India, inter alia effectively amending the Goods and Services Tax rates relating to setting up of solar power projects, resulting in additional non-recurring expenditure in the form of an additional tax burden to be borne by the Petitioner with effect from 01.01.2019.
Disposed of
3407
74/MP/2019
Azure Power India Private Limited (APIPL)
Petition under Section 79 of the Electricity Act, 2003 read with the Letter of Award dated 29.10.2018 and Article 12 of the draft Power Purchase Agreement issued by NTPC Limited inter alia seeking declaratory and compensatory reliefs on account of a 'Change in Law' viz. the issuance of Notification Nos. 24 and 27 of 2018- Central Tax (Rate) and 25 and 28 of 2018 � Integrated Tax (Rate) dated 31.12.2018 by the Ministry of Finance, Government of India, inter alia effectively amending the Goods and Services Tax rates applicable on setting up of solar power projects, resulting in additional non-recurring expenditure in the form of an additional tax burden applicable with effect from 01.01.2019.
Disposed of
3408
73/TD/2019
Shree Cement Limited (SCL)
Down-gradation of Trading License from Category I to Category II
Disposed of
3409
72/MP/2019
GRID Controller of India Limited (POSOCO)
Application 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
Disposed of
3410
70/MP/2019
SOLAR EDGE POWER AND ENERGY PRIVATE LIMITED (SEPEPL)
A petition before the Central Electricity Regulatory Commission seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of imposition of Goods and Service Tax
Disposed of
3411
69/MP/2019
Phelan Energy India RJ Private Limited (PEIRJ)
A petition before the Central Electricity Regulatory Commission seeking an appropriate mechanism for grant of compensation to offset financial/ commercial impact of change in law event on account of imposition of safeguard duty
Disposed of
3412
68/MP/2019
Fermi Solarfarms Private Limited
Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between the Petitioner and the Respondent for seeking approval of GST laws as an event under ?Change in Law? and consequential relief.
Disposed of
3413
67/MP/2019
Clean Sustainable Energy Private Limited (CSEPL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement executed between the Petitioner and the Respondent No.1 for seeking declaration of and relief for Change in Law.
Disposed of
3414
65/MP/2019
NTPC Limited
Petition for Recovery of money from the Rajasthan Distribution Companies for the power supplied from June, 2017 to April, 2018 under the Power Sale Agreement dated 26.02.2016 entered into between NTPC Limited and the Rajasthan Distribution Companies.
Disposed of
3415
64/MP/2019
Sprng Agnitra Private Limited (SprngAgnitra)
PETITION UNDER SECTION 79(1)(B) READ WITH SECTION 79(1)(F) OF THE ELECTRICITY ACT, 2003 ALONG WITH SECTION 79 (1)(K) OF THE ELECTRICITY ACT, 2003 FOR (I) DECLARATION OF EVENTS AS �CHANGE IN LAW� UNDER THE POWER PURCHASE AGREEMENT DATED 05.07.2018; 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 12 OF THE POWER PURCHASE AGREEMENT DATED 05.07.2018 EXECUTED BETWEEN SPRNG AGNITRA PRIVATE LIMITED AND NTPC LIMITED.
Disposed of
3416
63/MP/2019
DB Power Limited (DBPL)
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter alia seeking recovery of Capacity Charges/ Damages under the Power Purchase Agreements both dated 01.11.2013 entered into between the Petitioner and the Respondents
Disposed of
3417
61/MP/2019
Karma Energy Limited (Karen)
Petition seeking directions against the Respondent, National Load Dispatch Center in the matter of issuance of the Renewable Energy Certificates to the Petitioners for the specified period
Disposed of
3418
60/MP/2019
Maharashtra State Electricity Distribution Company Limited (MSEDCL)
Petition for Seeking relief against scheduling of suo-moto power to Maharashtra State Electricity Distribution Company Limited by Western Regional Load Despatch Center
Disposed of
3419
59/MP/2019
NTPC Limited
Seeking extension for the interchange of infirm power beyond the allowed extension period ending on 07.03.2019.
Petition under Regulation 8 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009.
Disposed of
3420
58/MP/2019
Vaayu Renewable Energy (Krishna) Private Limited (VaayuKrishna)
Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 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 15.05.2018
Disposed of
3421
57/MP/2019
Vaayu Renewable Energy (Kaveri) Private Land (VaayuKaveri)
Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 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 15.05.2018
Disposed of
3422
56/MP/2019
Vaayu Renewable Energy (Sironj) Private Limited (VaayuSironj)
Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 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 15.05.2018
Disposed of
3423
55/MP/2019
Vaayu Renewable Energy (Mevasa) Private Limited (vaayumevasa)
Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 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�
Disposed of
3424
54/MP/2019
TRN ENERGY PRIVATE LIMITED
Adjudication of disputes under Section 79 of the Electricity Act, 2003
Disposed of
3425
53/MP/2019
NTPC Limited
Seeking Hon�ble Commission�s permission to allow interchange of power for testing including full load testing andtrial run operation of Unit-I of Gadarwara STPS  (2X800 MW), beyond the period of six months from the date of its first synchronization, i.e., beyond 28.02.2019.
Disposed of
3426
52/MP/2019
Solitaire Powertech Private Limited (SPPL)
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for (i) approval of ?Change in Law?; and (ii) consequential relief to compensate for the increase in capital cost due to introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Services Tax Act, 2017 and the State Goods and Services Tax Acts enacted by respective states, in terms of Article 12 of the power purchase agreement dated 02.08.2016 between Solitaire Powertech Private Limited and Solar Energy Corporation of India Limited.
Disposed of
3427
51/MP/2019
Azure Power Forty Three Private Limited (Azure43)
PETITION UNDER SECTION 79(1)(B) READ WITH SECTION 79(1)(F) OF THE ELECTRICITY ACT, 2003 FOR THE DECLARATION OF ?CHANGE IN LAW? EVENT DUE TO INTRODUCTION AND IMPOSITION OF SAFEGUARD DUTY BY WAY OF  NOTIFICATION NO.01 / 2018 - CUSTOMS (SG) DATED 30.07.2018 ISSUED BY THE DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, IN TERMS OF ARTICLE 12 OF THE POWER PURCHASE AGREEMENTS DATED 31.10.2018 EXECUTED BETWEEN THE PETITIONER AND THE RESPONDENT.
Disposed of
3428
50/MP/2019
BALRAMPUR CHINI MILLS LIMITED (BCML)
The Petition is filed seeking condonation of delay in applying for issuance of Renewable Energy Certificates against eligible quantum of renewable energy injected into the grid; and consequently for issuance of the certificates by the Respondent.
Disposed of
3429
49/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31-03-2019 for Transmission Asset �ASSET- 1: Tumkur (Pavagada) pool-Hiriyur 400KV D/C line along with associated bays & equipments at both ends under Transmission System for Ultra mega Solar Power Park at Tumkur (Pavagada), Karnataka-Phase-I�.
Disposed of
3430
48/MP/2019
REGEN WINDFARM ( VAGARAI) PVT LTD
Petition under Regulation 32 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 and Detailed Procedure of the Central Electricity Regulatory Commission, Delhi dated May 15, 2018 for extension of time for filing of documentation under Clause 5.1 and Clause 9.2 of the Detailed Procedure and Deemed Stage II Connectivity accorded by POWERGRID Corporation of India (Ltd.) to Regen Wind Farm (Vagarai) Pvt. Ltd.
Disposed of
3431
47/MP/2019
Avaada Clean Energy Pvt. Ltd. (AvaadaClean)
Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between the Petitioner and the Respondent for seeking approval of Safeguard Duty as an event under �Change in Law�.
Disposed of
3432
46/MP/2019
ARINSUN CLEAN ENERGY PRIVATE LIMITED (ACEPL)
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 AGREEMENT DATED 17.04.2017 BETWEEN ARINSUN CLEAN ENERGY PRIVATE LIMITED AND M.P. POWER MANAGEMENT COMPANY LIMITED AND POWER PURCHASE AGREEMENT DATED 17.04.2017 BETWEEN ARINSUN CLEAN ENERGY PRIVATE LIMITED AND DELHI METRO RAIL CORPORATION.
Disposed of
3433
45/MP/2019
TALETTUTAYI SOLAR PROJECTS ONE PVT LTD (TT1)
Petition under Section 79 (1) (b) & (f) of the Electricity Act, 2003 read with read with Article 12 of the Power Purchase Agreements dated 02.08.2016, executed between the Petitioner and Solar Energy Corporation of India Ltd.
Disposed of
3434
44/MP/2019
ACME Jaipur Solar Power Private Limited (AJSPPL)
A petition before the Central Electricity Regulatory Commission seeking compensation/ charges against the arbitrary deductions made by the Respondent from the tariff payments made to the Petitioner.
Disposed of
3435
43/MP/2019
Prayatna Developers Private Limited (PDPL)
Petition under Sections 79 of the Electricity Act, 2003 read with Article 12 of the PPAs dated 16.09.2016 claiming Carrying Cost on Change in Law compensation granted by the Order of the Ld. Commission dated 19.09.2018 in Petition No 50/MP/2018.
Disposed of
3436
42/MP/2019
Indian Railways (ECR)
Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulations 8(5) and 8(6) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010, read with Clause 4 of the Bulk Power Transmission Agreement dated 08.01.2010; read with Clause 12 of the Bulk Power Transmission Agreement entered into between PGCIL and various Electricity Boards for the Western Region dated 31.03.1999; Clause 14 of the Bulk Power Transmission Agreement entered into between PGCIL and various State Electricity Boards for the Eastern Region dated 16.09.2004; and Clause 13 of the Bulk Power Transmission Agreement entered into between PGCIL and Haryana Vidyut Prasaran Nigam Limited for the Northern Region dated 16.10.2003 challenging the levy of Transmission Charges on East Central Railway by PGCIL
Disposed of
3437
41/MP/2019
North Karanpura Transmission Company Limited (NKTCL)
Petition under Section 73(n), 79(1)(c) and 79(1)(f) and other Applicable Provisions of the 2003 Act and in terms of Hon'ble Appellate Tribunal's Order dated 01-02-2019 read with Order dated 07-02-2019 in Appeal No. 200/15 and 201/15
Disposed of
3438
40/MP/2019
Talcher-II Transmission Company Limited (TTCL)
Petition under Section 73(n), 79(1)(c) and 79(1)(f) and Other Applicable Provisions of the 2003 Act and in terms of Hon'ble Appellate Tribunal's Order dated 01-02-2019 read with Order dated 07-02-2019 in Appeal No. 200/2015 and 201/2015
Disposed of
3439
39/MP/2019
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Section 79 of the Electricity Act, 2003 read with PPA dated 21.03.2013 for (i) resolution of bill dispute; (ii) recovery of amounts due to GMR Warora Energy Limited pursuant to Supplementary Bills raised; and (iii) implementation of  Orders of this Hon?ble Commission namely, Order dated 01.02.2017 in Petition No. 8/MP/2014, Order dated 14.03.2018 in Petition No. 13/SM/2017, Order dated 16.03.2018 in Petition No. 1/MP/2017 and Order dated 15.11.2018 in Petition No. 88/MP/2018
Disposed of
3440
38/MP/2019
LANCO BABANDH POWER LIMITED (LBPL)
Petition under Section 79(1)(f) of the Electricity Act, 2003, and invoking all other enabling powers of the Hon�ble Central Electricity Regulatory Commission (�Hon�ble Commission�) seeking directions against the Respondent no. 1 to 5 from illegally terminating the Power Purchase Agreement dated 08.08.2013 and quashing the illegal demand notice dated 16.01.2019 thereof
Disposed of
3441
37/MP/2019
Central Transmission Utility (CTU)
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
Disposed of
3442
36/MP/2019
Sipat Transmission Limited (SIPATTL)
Present Petition is being filed by M/s Sipat Transmission Limited (the �Petitioner/STL�) under Section 17(3) and (4) of the Electricity Act, 2003 read with Clauses10.1.1 of the Facility Agreement dated 28.09.2016 along with Clause 10.6.1 of the Security Trustee Agreement dated 28.09.2016 along with Article 15 of the Transmission Service Agreement dated 23.06.2015, for grant of approval in relation to change of the constitution of the consortium of existing lenders in line with the Order dated 06.12.2016 passed by this Hon�ble Commission in Petition No. 219/MP/2016.
Disposed of
3443
35/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from anticipated DOCO to 31-03-2019 for ASSET-1:1x500MVA,400/220/33kV ICT along with associated bays at Trichy Substation under System strengthening-XX�  in Southern Region.
Disposed of
3444
34/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from anticipated DOCO to 31-03-2019 for Asset-I 400 kV D/C Hiriyur � Mysore transmission line along with associated bays and 2X80 MVAR switchable line reactors alongwith associated bays at 400/220 kV Mysore S/S, Asset-II: 2X500 MVA 400/220 kV  ICTs along with  associated bays at Tumkur (Pavagada)S/S Asset-III: 1X500 MVA 400/220 kV  ICT along with associated bays and equipments at Tumkur (Vasantnarsapur) S/S under Transmission system for Ultra Mega Solar Power Park at Tumkur (Pavgada), Karnataka - Phase II (Part A)
Disposed of
3445
33/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 3X110 MVAR, 765kV Bus Reactor �I at 765/400kV Varanasi GIS (Reactor shifting from Sasaram S/S) under �Transmission System for Phase I Generation Projects in Jharkhand and West Bengal Part A2�.
Disposed of
3446
32/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1: 02 Nos. 400kV bays  at Samba Substation for Amargarh to Samba (POWERGRID) transmission line along with 02 Nos. 50 MVAR Non switchable line Reactors under Northern Region System Strengthening Scheme-XXIX (NRSS-XXIX) in Northern Region.
Disposed of
3447
30/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Raipur Pooling Station � Wardha 765 kV 2nd D/C line along with bay extension and equipment at 765kV Raipur Pooling station & Wardha substation under �System Strengthening in Raipur - Wardha Corridor for IPP Projects in Chhattisgarh (IPP-F)� for determination of transmission tariff from DOCO to 31.03.2019 as per directive of Hon�ble Commission vide Order dated 11.07.2018 in Petition 42/RP/2017.
Disposed of
3448
29/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from anticipated DOCO to 31-03-2019 for ASSET-I: 1X125 MVAR 400KV Bus reactor alongwith associated bays at Cuddapah S/S, 1X240 MVAR 765KV Bus reactor alongwith associated bays at Kurnool S/S, 1X240 MVAR 765KV Bus reactor alongwith associated bays at Nellore PS S/S, 1X240 MVAR 765KV Bus reactor alongwith associated bays at Raichur S/S, Asset-II: 2X240 MVAR 765 kV Bus Reactors alongwith associated bays at Thiruvalam S/S under Installation of Bus reactors at Cuddapah, Nellore PS, Kurnool, Raichur and Thiruvalam in Southern Region.
Disposed of
3449
28/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset- 1 : 2 nos. 220 kV Line Bays at 400/220 kV Damoh S/S , Asset-2 : 400/220 kV, 500 MVA, ICT 1 & 2 with associated bays and 2 nos. 220kV downstream bays at Vadodara substation and  Asset-3: 2 nos. 220kV downstream bays at Vadodara substation upon determination of final transmission tariff as per directive of Hon�ble Commission vide order dated 04.07.2018 for Review petition no. 06/RP/17 in petition no. 208/TT/2016 Under �Installation of Bus Reactor & ICT in Western Region � project for tariff block 2014-19 period.
Disposed of
3450
3/SM/2019
Suo Motu
Plant Specific operational norms of auxiliary power consumption in already installed FGD at Adani Power Mundra ltd-Phase IV, units 7.8.9
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3451
2/RP/2019 in 95/MP/2017
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Petition seeking review of order dated 17.12.2018 passed by this Hon'ble Commission in Petition No. 95/MP/2017
Disposed of
3452
27/MP/2019
Clean Sustainable Energy Private Limited (CSEPL)
Petition under section 79 of Electricity Act, 2003 read with Article 12 of Power Purchase Agreement executed between the Petitioner and the Respondent No, 1 for seeking declaration of and relief for 'Change in Law'.
Disposed of
3453
26/MP/2019
ACME Jaipur Solar Power Private Limited (AJSPPL)
Petition before the Central Electricity Regulatory Commission seeking appropriate compensation for the charges to be paid to the Petitioner in respect of solar energy injected into the grid for the period from the date of synchronization of the initial part capacity of the project upto the date of receipt of the commissioning certificate for such initial part capacity
Disposed of
3454
25/MP/2019
Indian Energy Exchange Ltd. (IEX)
Petition under Section 66 of The Electricity Act, 2003 read with the 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 Indian Energy Exchange Ltd.
Disposed of
3455
24/MP/2019
Coastal Gujarat Power Limited (CGPL)
Petition under Section 79 (1)(b) of the Electricity Act, 2003 read with Article 18.1 of Power Purchase Agreement dated 22.04.2007 for Implementation of the Recommendations issued by the High-Power Committee vide its Report dated 03.10.2018, as ratified by the Policy Decision of the Government of Gujarat issued by Government Resolution dated 01.12.2018.
Disposed of
3456
23/MP/2019
Central Transmission Utility (CTU)
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 Solar Energy Zones in Rajasthan.
Disposed of
3457
2/SM/2019
Suo Motu
Pilot on Security Constrained Economic Dispatch (SCED) of Inter-State
Generating Stations (ISGS) Pan India
Disposed of
3458
22/MP/2019
DB Power Limited (DBPL)
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 8.3 of the Power Purchase Agreement dated 19.08.2013 entered into between the Petitioner and the Respondent, for recovery of Late Payment Surcharge on account of delay in payment of Monthly Bills of the Petitioner by the Respondent
Disposed of
3459
21/MP/2019
Adani Renewable Energy Park Rajasthan Limited (AREPRL)
Petition under Section 79 (1) (c) and (f) and other applicable provisions of the Electricity Act, 2003 seeking extension of SCoD of the Project due to occurrence of force majeure events covered under Article 11 of the TSA dated 10.01.2018 executed between the Petitioner and Respondent No. 1 M/s FBTL; and further seeking extension of LTA operational time under the LTAAs dated 22.09.2016 executed between Petitioner and Respondent No. 2, PGCIL on account of ?Change in Law? as covered under Clause 5.7 of the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects issued by Govt. of India on 03.08.2017 and as further amended on 14.06.2018
Disposed of
3460
20/MP/2019
NHPC LTD
Petition under Section 66, 142 & 149 of the Electricity Act, 2003 read with Regulation 24, 37(ii), 53, 63 & 64 of CERC (Power Market) Regulations, 2010 for seeking urgent intervention of Hon�ble Commission and issue of appropriate direction to Indian Energy Exchange (IEX) and Power Trading Corporation (PTC) of India Ltd.
Disposed of
3461
19/MP/2019
ACME Jaipur Solar Power Private Limited (AJSPPL)
Change in law petition seeking an appropriate mechanism for grant of compensation on account of imposition of safeguard duty on the import of solar cells and modules.
Disposed of
3462
1/RP/2019 in 7/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Memorandum of review petition
Disposed of
3463
18/MP/2019
Coastal Andhra Power Limited (CAPL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the PPA dated 23.03.2007 between Coastal Andhra Power Limited and Distribution licensees of States of Andhra Pradesh, Telangana, Maharashtra, Karnataka and Tamil Nadu seeking reference of disputes between CAPL and Procurers to Arbitration.
Disposed of
3464
17/MP/2019
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
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
Disposed of
3465
16/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for 2 Nos. 765kV line bays at 765/400kV Raipur Pooling Station (POWERGRID) for Raipur PS (POWERGRID)- Rajnandgaon(TBCB) 765kV D/c line under �POWERGRID works associated with additional System Strengthening Scheme for Chhattisgarh IPPs (Part-B)� for tariff block 2014-19 period.
Disposed of
3466
15/MP/2019
JHAJJAR POWER LIMITED (JPL)
Petition under Section 79(1) (b) and 79 (1) (f) of the Electricity Act, 2003 for declaration that any variation in the cost of fuel ?invoiced? to the Petitioner, owing to any increase in rate of taxes, levies, cess or duties which includes but is not limited to royalty, central excise duty, S.E.D. CST, energy cess, sizing charges, surface transportation, and also enactment of new taxes/royalties on the coal cost which includes but is not limited to NMET, DMF, forest transit fee and PWD cess, imposed by the Central Government, State Government/Union Territory, or any other Government, being a component of invoiced rate of coal, is a pass-through cost as per the terms of the PPA dated 07.08.2008
Disposed of
3467
14/MP/2019
Renew Solar Power pvt Ltd (RSPPL)
Petition before the CERC seeking an appropriate mechanism for grant of adjustment/compensation to offset the financial/commercial impact of change in law events on account of imposition of safeguard duty on the import of solar cells and modules
Disposed of
3468
13/MP/2019
Mahoba Solar (UP) Private Limited (MSUPPL)
Petition claiming relief Change in Law on account of imposition of Safeguard Duty
Disposed of
3469
12/MP/2019
M.P. Power Management Co. Ltd. (MPPMCL)
PETITION UNDER SECTIONS 79 (1) (c) (F), (K) AND OTHER APPLICABLE PROVISIONS OF THE ELECTRICITY ACT, 2003 IN CONNECTION WITH THE DISPUTES AND DIFFERENCES ARISING DUE TO BREACH OF POWER PURCHASE AGREEMENT DATED 08.08.2005 ENTERED BETWEEN PETITIONER AND RESPONDENT NO1 AND CLAIM FOR  DAMAGES & COMPENSATION
Disposed of
3470
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
Disposed of
3471
11/RC/2019
Indian Energy Exchange Ltd. (IEX)
Introduction of New Bid (Order) Types at Indian Energy Exchange
Disposed of
3472
10/TT/2019
TRANSMISSION CORPORATION OF ANDHRA PRADESH LIMITED (APTRANSCO)
Petition for Determination of tariff of the inter-State transmission lines connecting two states for the APTRANSCO owned transmission lines/system as per the Central Electricity Regulatory Commission�s order dated 05.09.2018 in Petition No. 07/Suo-Motu/2017 and order dated 21.6.2018 in petition No. 237/TT/2016 for inclusion in POC Transmission charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for FY 2014-15 (40 Nos. ISTS lines), FY 2015-16 (40 Nos. ISTS lines), FY 2016-17 (2 Nos. ISTS lines), FY 2017-18 (42 Nos. ISTS lines) and FY 2018-19 (42 Nos. ISTS lines) .
Disposed of
3473
9/TT/2019
Chhattisgarh State Power Transmission Company Limited (CSPTCL)
Petition for determination of Transmission Tariff from FY 2014-15 to FY 2018-19 of the Transmission Lines belonging to the Petitioner (CSPTCL) conveying electricity as ISTS lines, for inclusion of these assets in computation of Point of Connection, Transmission Charges and Losses in accordance with the CERC (Terms & Conditions of Tariff) Regulations 2014 and (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2010 namely;
(i) Kotmikala- Amarkantak-1, 220 kV Line
(ii) Kotmikala- Amarkantak-2, 220 kV Line
(iii) Raigarh ? Budhipadar, 220 kV Line
(iv) Korba ? Budhipadar, 220 kV Line
(v) Seoni- Bhilai 400 kV Line
Disposed of
3474
8/MP/2019
Ratnagiri Gas and Power Private Limited (RGPPL)
Petition for relaxation/modification of the provisions of the India Electricity Grid Code (Fourth Amendment) Regulations, 2016 and the Central Electricity Regulatory Commission (Deviation and Settlement Mechanism and related matters) (Fourth Amendment) Regulations, 2018 in respect of the schedule for operation of the Ratnagiri Gas Power Station
Disposed of
3475
7/MP/2019
Srijan Energy Systems Private Limited (SESPL)
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.
Disposed of
3476
6/MP/2019
Meenakshi Energy Private Limited (MEPL)
PETITION UNDER SECTION 79 (1) (F) ALONG WITH SECTION 79 (1) (K) OF 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 EXTENSION OF THE PERIOD FOR INJECTION OF INFIRM POWER FOR COMMISSIONING AND TESTING OF PHASE II (UNIT III) THERMAL POWER PROJECT OF MEENAKSHI ENERGY LIMITED NEAR THAMINAPATNAM, CHILAKUR (MANDALAM), SPSR NELLORE, STATE OF ANDHRA PRADESH FOR FURTHER PERIOD OF SIX MONTHS I.E. FROM 01.01.2019 TO 30.06.2019.
Disposed of
3477
5/MP/2019
ITC Limited
Memorandum of original 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.
Disposed of
3478
4/MP/2019
Parampujya Solar Energy Private Limited (PSEPL)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 02.08.2016, executed between Parampujya Solar Energy Private Limited. and Solar Energy Corporation of India Ltd. for seeking approval of Change in Law events due to enactment of the GST Laws.
Disposed of
3479
3/MP/2019
Raipur Rajnandgaon Warora Transmission Limited (RRWTL)
Petition by M/s Raipur-Rajnandgaon-Warora Transmission Limited  ("Petitioner/RRWTL") under Section 17 (3) and (4) of the Electricity Act 2003 read with Clause 17.8.3 of the Rupee Loan Agreement dated 17.05.2016 along with Clause 11.9 of the Security Trustee Agreement dated 17.05.2016 along with Article 15 of the Transmission Service Agreement dated 24.06.2015 for grant of approval in relation to change of the constitution of the consortium of existing lenders already approved by this Hon�ble Commission vide its order dated 28.07.2016 in Petition No. 87/2016.
Disposed of
3480
2/TT/2019
TRANSMISSION CORPORATION OF TELANGANA LTD (TSTRANSCO)
Determination of tariff for the TSTRANSCO owned Inter State Transmission Lines/System of the 38 Nos. natural Inter-State Transmission lines connecting Telangana and Andhra Pradesh States as per the Central Electricity Regulatory Commission order dated 14.03.2012 in petition No15/Suo-Motu/2012, for inclusion in PoC Transmission charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
Disposed of
3481
1/TT/2019
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
1. Approval under Regulation 6(1) & 15 of  CERC(Terms and Conditions of Tariff) Regulation 2009 & Regulation -6 of CERC ( Terms and Conditions of Tariff) Regulations�2014 for true up of transmission tariff for 2009-14 period & determination of transmission tariff for 2014-19 period for assets under Common Scheme for 765 kV Pooling Station 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 Eastern, Northern and Western Region.
Disposed of
3482
395/MP/2018
Parampujya Solar Energy Private Limited (PSEPL)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 04.08.2016, executed between the Parampujya Solar Energy Pvt. Ltd. and NTPC Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws.
Disposed of
3483
394/MP/2018
PTC India Limited
Petition under Section 79 (1) (c) & (f) of the Electricity Act, 2003, rad 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 in respect of an alleged LTOA of 216 MW granted to PTC India Limited for Merchant Trading of power from 1200MW Teesta-III Hydroelectric Project in terms thereof.
Disposed of
3484
393/MP/2018
JSW Hydro Energy Limited (formerly Himachal Baspa Power Company Limited) (JSWHEL)
PETITION UNDER SECTION 79(1)(f) OF THE ELECTRICITY ACT, 2003 TOWARDS PPA COMPLIANCES
Disposed of
3485
392/MP/2018
Fatehgarh-Bhadla Transmission Limited (FBTL)
Approval under Section 17(3) & 17(4) of Electricity Act 2003, for Assignment of Licence by way for 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.
Disposed of
3486
391/MP/2018
Northern Railway (NR)
Agreement for Procurement of Power dated 13.04.2016 between Northern Railways for Uttar Pradesh and Jindal India Thermal Power Limited read with the Supplementary Agreement dated 08.11.2017
Disposed of
3487
390/MP/2018
Sasan Power Limited (SPL)
Petition for computation of compensation including change in law claims during construction period as allowed by the Hon?ble Appellate Tribunal for Electricity in its judgment dated 20.11.2018 in Appeal No. 121 of 2015
Disposed of
3488
389/MP/2018
GMR Kamalanga Energy Limited (GKEL)
Petition for the recovery of charges from PGCIL under Clause 6.0 (d) of the Bulk Power Transmission Agreement dated 24.02.2010 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.
Disposed of
3489
388/MP/2018
Wardha Solar (Maharashtra) Private Limited (WSMPL)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 22.09.2016, executed between Wardha Solar (Maharashtra) Private Ltd. and Solar Energy Corporation of India Ltd. for seeking approval of Change in Law events due to enactment of the GST Laws
Disposed of
3490
49/RP/2018 in 208/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Memorandum of Review Petitioner
Disposed of
3491
387/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from Anticipated DOCO to 31.03.2019 for 400kV D/C Mundra UMPP � Bhuj (Triple Snowbird) Transmission Line alongwith extension of 400kV Mundra UMPP Switchyard and 400kV Bhuj Pooling Station under Transmission System Strengthening Associated with Mundra UMPP (Part-B).
Disposed of
3492
386/TD/2018
JSW Power Trading Company Limited (formerly JSW Green Energy Limited) (JSWPTC)
Change of name of Inter ? State trading Licensee holding License no. 20/Trading/CERC/2006 from JSW Green Energy Limited (JGEL) to JSW Power Trading Company Limited (JPTCL)
Disposed of
3493
385/MP/2018
Reliance Industries Limited (RIL)
Renewable Energy Certificates
Disposed of
3494
384/MP/2018
KUDGI TRANSMISSION LIMITED (KTL)
Approval for creation of security for refinanced debt
Disposed of
3495
383/MP/2018
Bharat Aluminium Company Limited (BALCO)
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 27.04.2018 passed by the Commission in Petition No. 126/MP/2016
Disposed of
3496
382/MP/2018
NTPC Limited
Petition under Section 79 of the Electricity Act read with Regulations 15 & 16 of the CERC (Ancillary Services Operations) Regulations, 2015 seeking the exercise of the power to relax and remove difficulties on the aspect of the severe under-recovery of variable charges under Regulation 13.3 for the Five (5) Gas Based Generating Stations of NTPC, the Petitioner
Disposed of
3497
381/MP/2018
KOHIMA-MARIANI TRANSMISSION LIMITED (KMTL)
PETITION FOR SEEKING APPROVAL UNDER SECTION 17 (3) AND (4) OF THE ELECTRICITY ACT, 2003 FOR CREATION OF SECURITY INTEREST BY WAY OF MORTGAGE, HYPOTHECATION, CHARGE OR ASSIGNMENT OVER ALL THE MOVABLE AND IMMOVABLE ASSETS OF KOHIMA -MARIANI TRANSMISSION LIMITED 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 -MARIANI TRANSMISSION LIMITED.
Disposed of
3498
380/MP/2018
IL&FS Tamil Nadu Power Company Limited (ITPCL)
Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 12.12.2013 executed between the Petitioner and the Respondent for claiming compensation on account of events pertaining to change in law
Disposed of
3499
379/TD/2018
Rajasthan Urja Vikas Nigam Limited (RUVNL)
application for grant of interstate trading license under category 1
Disposed of
3500
378/MP/2018
Rajasthan Sun Technique Energy Private Ltd (RSTEPL)
The Power Purchase Agreement 8th January 2011 (?PPA?) entered into between NTPC Vidyut Vyapar Nigam Limited and Rajasthan Sun Technique Energy Pvt Ltd
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3501
377/MP/2018
Bharat Aluminium Company Limited (BALCO)
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 18.04.2018 passed by the Commission in Petition No. 18/MP/2017
Disposed of
3502
48/RP/2018 in 261/MP/2017
KUDGI TRANSMISSION LIMITED (KTL)
Review of Order Dated 06.11.2018
Disposed of
3503
376/GT/2018
NTPC Limited
Approval of tariff of Gadarwara Super Thermal Power Station  (2 X 800 MW) for the period from anticipated date of Commercial Operation of the Unit-I (i.e. 10.12.2018)to 31.03.2019
Disposed of
3504
375/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 1x63MVAR,400kV Bus Reactor-I at 400/220kV Sohawal Sub-station, Asset-II: 1x63MVAR,400kV Bus Reactor-II at 400/220kV Sohawal Sub-station, Asset-III: 2 nos. 220kV bays of 220kV(PG)-Sohawal(UP) TL at 400/220kV Sohawal(PG) Substation, Asset-IV:2 nos. 220kV bays No. 208 & 209 (Barabanki-I &II of UPPTCL) at 400/220kV Sohawal(PG) Substation, Asset-V: 02 nos 220 kV Line Bays of Sohawal (PG)-Tanda (UP) TL at 400/220kV Sohawal(PG) Substation, Asset-VI: 2 nos. 220kV bays No. 206 & 207 of Shahjahanpur(PG)-Shahjahanpur(UPPTCL) at 400/220kV Shahjahanpur Sub-Station, Asset-VII: 1 Nos, 220kV line bays No. 210 of Shahjahanpur(PG)-Shahjahanpur(UPPTCL) at 400/220kV Shahjahanpur Sub-Station, Asset-VIII: 1 Nos, 220kV line bays No. 211 of Shahjahanpur(PG)-Shahjahanpur(UPPTCL) at 400/220kV Shahjahanpur Sub-Station, Asset-IX: 2 Nos. 220kV Line bays (Vatika-I and Vatika-II) at 400/220kV Jaipur(South) Substation, Asset-X: 2 Nos. 220kV line bays(211 and 212) at 400/220kV  Jaipur (South) Substation under �Northern Regional Transmission Strengthening Scheme� in Northern Region�.
Disposed of
3505
374/MP/2018
GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)
Petition under Section 79 (1)(b) of the Electricity Act, 2003 read with Article 18.1 of the Power Purchase Agreements (PPAs) dated 06.02.2007 and 02.02.2007 under 1000 MW Bid-01 and 1000 MW Bid-02 respectively, executed between Gujarat Urja Vikas Nigam Ltd. and Adani Power (Mundra) Ltd. for approval of amendments to the PPAs by way of Supplemental PPAs
Disposed of
3506
373/MP/2018
BSES YAMUNA POWER Ltd. (BYPL)
Petition invoking Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking adjudication of dispute between the Petitioner, i.e., BSES Yamuna Power Limited and Damodar Valley Corporation.
Disposed of
3507
372/MP/2018
SATHAVAHANA ISPAT LIMITED (SIL)
VIOLATION OF CENTRAL ELECTRICITY REGULATORY COMMISSION (OPEN ACCESS IN INTER-STATE TRANSMISSION) REGULATIONS 2008)
Disposed of
3508
371/MP/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
In principle approval for inclusion of Additional Capitalisation expenditure for refurbishment / replacement of equipments of SVC at Kanpur substation under section 14 (3) (vii) & 14 (3) (ix) of the CERC (Terms and Conditions of Tariff) Regulations, 2014 in the matter of Rihand Transmission System (DOCO 01.04.1992) in Northern Region for tariff block 2014-19 and beyond.
Disposed of
3509
370/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset � I: 400kV 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.
Disposed of
3510
47/RP/2018 in 117/GT/2018
THDC India Limited (THDCIL)
Review of the Order dated 09.10.2018 passed by Hon'ble Commission in Petition No. 117/GT/2018 with regard to generation tariff of Koteshwar HEP (400 MW) for the period from 01.04.2014 to 31.03.2019
Disposed of
3511
369/MP/2018
NHPC LTD
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 the generating station during the FY 2016-17 in respect of Bairasiul Power Station.
Disposed of
3512
368/TT/2018
Teestavalley Power Transmission Limited (TPTL)
APPROVAL UNDER SECTION 62 AND 79(1)(d) OF THE ELECTRICITY ACT 2003 READ WITH REGULATION 86 OF CERC (CONDUCT OF BUSINESS) REGULATIONS FOR DETERMINATION OF TRANSMISSION TARIFF FOR CIRCUIT 1 (b) OF 400 kV D/C TEESTA III - RANGPO SECTION UPTO LILO POINT AT RANGPO FOR CONTROL PERIOD OF FY 2014-19 UNDER CERC (TERMS AND CONDITIONS OF TARIFF) REGULATIONS 2014
Disposed of
3513
367/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for  determination of    Transmission Tariff  from DOCO to 31.03.2019 for �Salem Pooling Station � Madhugiri Pooling Station 765kV S/C Line (initially charged at 400kV) along with associated Bays & equipments at Salem PS and Madhugiri PS and 400KV 63 MVAR line reactor at Madhugiri end only of the Salem Pooling Station � Madhugiri 765kV S/C Line (Initially charged at 400kV) 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.
Disposed of
3514
366/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for assets under �POWERGRID works associated with System Strengthening for IPPs in Chhattisgarh and other generation projects in Western Region� for tariff block 2014-19 period.
Disposed of
3515
365/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1- Extension of 220kV Navsari (GIS) Substation: 2 Nos line bays and Asset 2- Extension of 400kV Vadodara (GIS) substation: 3 nos of bays ( 2 nos line bays & 1 no. bus reactor bay)  including 1x 125 MVAR, 400kV Bus reactor under �Transmission System associated with DGEN (1200 MW) of Torrent Power Ltd� in Western Region.
Disposed of
3516
46/RP/2018 in 192/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for review and modification of the order dated 09.10.2018 passed by this Hon'ble Commission in Petition No. 192/TT/2017.
Disposed of
3517
364/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval Under Regulation 86 of CERC (Conduct of Business) Regulations�1999, and CERC (Terms and Conditions of Tariff) Regulations�2014 for Determination of Transmission Tariff for Asset-I: 400kV D/C Silchar-Melriat transmission line (Charged at 132kV) alongwith associated bays, Asset-II: LILO of  132kV S/C Aizawl-Zemabawk Transmission Line along with associated bays at Melriat S/S (New), Asset-III: 132kV D/C Melriat (New)� Sihhmui Transmission Line alongwith associated bays, Asset-IV: 4x5MVAr (including 01 no hot spare), 132kV, 1-ph, Bus Reactor at Melriat S/S alongwith Melriat (PG) GIS Substation from anticipated DOCO to 31.03.2019 under the transmission system associated with �Transmission system associated with Pallatana GBPP and Bongaigaon TPS�.
Disposed of
3518
363/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for approval of Transmission Tariff from DOCO to 31.03.2019 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 400kV Ranganadi-Balipara-I T/L at Biswanath chariali PS alongwith associated bays at Biswanath chariali PS, Asset-III: Loop In and Loop Out (LILO) of 400kV Ranganadi-Balipara-II T/L at Biswanath chariali PS alongwith associated bays at Biswanath chariali PS, Asset-IV: 132kV D/C Biswanath Chariali (PG) - Biswanath Chariali (AEGCL) T/L alongwith associated bays at Biswanath Chariali (AEGCL) and Biswanath Chariali Pooling Station (PGCIL), Asset-V: 200MVA, 400/132/33kV ICT � I at Biswanath Chariali PS,  Asset-VI: � 800kV Biswanath Chariali-Agra HVDC POLE-II (1500MW 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 Hon�ble Commission vide Order dated 12.07.2018 in Petition 43/RP/2017 Under �Transmission system associated with North East-Northern/Western Inter Connector-I� project for tariff block 2014-19 period.
Disposed of
3519
362/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1- 63MVAr, 400 KV  Switchable Line Reactor along with 500 Ohms NGR at Rajgarh ( POWERGRID) end of Khargone TPS � Rajgarh (POWERGRID) 400kV line under  �POWERGRID Works associated with Transmission system Strengthening in WR associated with Khargone TPS� in Western Region.
Disposed of
3520
361/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31-03-2019 for Asset-1: LILO of 400kV S/C Neelmangla-Hoody Transmission Line at new 400/220kV GIS Substation at Yelahanka with 1X63 MVAr 420kV 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.
Disposed of
3521
360/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations?2014 for determination of Transmission Tariff from anticipated DOCOs to 31.03.2019 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 Region.
Disposed of
3522
359/MP/2018
Wardha Solar (Maharashtra) Private Limited (WSMPL)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 22.09.2016, executed between Wardha Solar (Maharashtra) Private Ltd. and Solar Energy Corporation of India Ltd. for seeking approval of Change in Law events due to enactment of the GST Laws.
Disposed of
3523
358/MP/2018
Wardha Solar (Maharashtra) Private Limited (WSMPL)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 22.09.2016, executed between Wardha Solar (Maharashtra) Private Ltd. and Solar Energy Corporation of India Ltd. for seeking approval of Change in Law events due to enactment of the GST Laws.
Disposed of
3524
357/MP/2018
Goa-Tamnar Transmission Project Limited (GTTPL)
Petition for approval for creation of security interest under Sections 17(3) & 17(4) of 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.
Disposed of
3525
356/MP/2018
Azure Power India Private Limited (APIPL)
Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the PPA executed by the Petitioner and Solar Energy Corporation of India Limited dated 27.04.2018 seeking relief on account of a �Change in Law� viz. the introduction of Safeguard Duty, resulting in additional recurring and non-recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the effective date of the PPA.
Disposed of
3526
355/MP/2018
Wardha Solar (Maharashtra) Private Limited (WSMPL)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 22.09.2016, executed between Wardha Solar (Maharashtra) Private Ltd. and Solar Energy Corporation of India Ltd. for seeking approval of Change in Law events due to enactment of the GST Laws.
Disposed of
3527
354/GT/2018
NHPC LTD
Petition under section 79(1) & 86 of the CERC (Conduct of Business), Regulation 1999, section 62 (1) (a) of the Electricity Act 2003 and Regulation 7 (4)  & 14 of CERC (Terms & Conditions of Tariff) Regulations, 2014 in respect of Teesta Low Dam Power Station, Stage-IV for the period from 11.03.2016 (COD of first unit) to 31.03.2019
Disposed of
3528
353/RC/2018
Indian Energy Exchange Ltd. (IEX)
Regulatory Compliance Application for approval of the Panel of Independent Directors for Indian Energy Exchange Ltd., New Delhi.
Disposed of
3529
352/MP/2018
Wardha Solar (Maharashtra) Private Limited (WSMPL)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 22.09.2016, executed between Wardha Solar (Maharashtra) Private Ltd. and Solar Energy Corporation of India Ltd. for seeking approval of Change in Law events due to enactment of the GST Laws.
Disposed of
3530
351/MP/2018
Coastal Energen Private Limited (CEPL)
Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 19.12.2013 executed between the Petitioner and the Respondent No. 1 and in terms of the directions issued by the Central Government vide its notification dated 27.08.2018 for allowing pass through of additional expenditure incurred by the generator on account of events pertaining to change in law in an expeditious manner
Disposed of
3531
350/MP/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition Under Section 79(1)(c) read with section 38(2)(b) of the electricity act,2003
Disposed of
3532
349/MP/2018
Chhattisgarh WR Transmission Limited (CWRTL)
Petition by M/s Chhattisgarh-WR-Transmission Limited (the ?Petitioner/CWTL?) under Section 17(3) and (4) of the Electricity Act, 2003 read with Clause15.8.3 of the Rupee Loan Agreement dated 29.06.2016 along with Clause 11.9 of the Security Trustee Agreement dated 29.06.2016 along with Article 15 of the Transmission Service Agreement dated 23.06.2015, for the purpose of recognition by this Hon?ble Commission of the change in the constitution of the consortium of existing lenders,which were already approved by this Hon?ble Commission vide its order dated 16.08.2016 in Petition No. 109/2016.
Disposed of
3533
45/RP/2018 in 213/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Memorandum of Review Petition
Disposed of
3534
44/RP/2018 in 235/MP/2015
GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)
Memorandum of review Petition
Disposed of
3535
348/MP/2018
NHPC LTD
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 2016-17 in respect of  Chamera-II Power Station.
Disposed of
3536
347/MP/2018
NER II Transmission Limited (nerii)
Petition for approval for creation of security interest under Sections 17(3) & 17(4) of Electricity Act, 2003 over Petitioner No. 1�s Assets in favour of Petitioner No. 2, the Security Trustee, for the benefit of Lenders and their agents for the purpose of financing Petitioner No. 1�s Transmission Project.
Disposed of
3537
9/SM/2018
Suo Motu
Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.
Disposed of
3538
346/MP/2018
UDUPI POWER CORPORATION LTD (UPCL)
Petition under Section 79 (1) (b) of the Electricity Act, 2003 read with Regulation 14 (3)(ii) of the CERC Tariff Regulations, 2014, Article 1.1 (�Change in Law�) & 6.12 of the Power Purchase Agreements (�PPAs�) 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 07.12.2015 for thermal power stations
Disposed of
3539
345/MP/2018
M.P. Power Management Co. Ltd. (MPPMCL)
Treatment of power drawn by CTU connected 750 MW Rewa Solar Project during non-generation night hours and during shutdown periods and determination of tariff thereof.
Disposed of
3540
344/MP/2018
GRID Controller of India Limited (POSOCO)
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.
Disposed of
3541
343/MP/2018
ACME Jaipur Solar Power Private Limited (AJSPPL)
Tariff Revision on account of change in law i.e. on introduction of GST Laws
Disposed of
3542
342/MP/2018
ACME Rewa Solar Energy Private Limited (ARSEPL)
Revision of Tariff pursuant to enactment of CGST Act and allied GST laws
Disposed of
3543
341/GT/2018
MEJA URJA NIGAM (P) LIMITED (MUNPL)
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 for approval of tariff  of  Meja Thermal Power Station Stage-I (2x660 MW) for the period from anticipated Date of Commercial Operation  of Unit # 1 (i.e. 31.10.2018) to 31.03.2019.
Disposed of
3544
340/MP/2018
Rising Sun Energy Pvt Ltd (RSEPL)
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.
Disposed of
3545
339/MP/2018
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition under Section 79(1)(b), 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the detailed procedure as envisaged under the Central Electricity Regulatory Commission ( Grant of Connectivity, Long Term, Medium Term Open Access in Intra State and related matters) Regulations, 2009.
Disposed of
3546
338/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 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 & II at 400 /220 kV GIS at Tughlakabad S/s along with associated bays; 3) 400 kV, 125 MVAR Bus reactor at GIS Tughlakabad S/s along with associated bays and Asset-II: 400/220 kV, 2x500 MVA ICT-III & IV at 400 /220 kV GIS at Tughlakabad S/s along with associated bays under �Creation of 400/220 kV Substations in NCT of Delhi during 12th plan period Part-B1 in Northern Region
Disposed of
3547
43/RP/2018 in 215/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review and modification of this Hon�ble Commission�s Order dated 09.07.2018 in Petition No. 215/TT/2016 filed by Power Grid Corporation of India Limited.
Disposed of
3548
337/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval Under Regulation 86 of CERC (Conduct of Business) Regulations�1999, and CERC (Terms and Conditions of Tariff) Regulations�2014 for Determination of Transmission Tariff for Asset-I: 3x5 MVA (132/33kV), 1-ph, ICT-I alongwith associated bays at Tezu substation, Asset-II:  4x5 MVA (132/33kV) (01 no spare), 1-ph, ICT-II alongwith associated bays at Tezu substation, Asset-III: 132kV S/C (on D/C Tower) Tezu-Namsai Transmission Line alongwith associated bays at Tezu and Namsai Substation, 4X6.67MVAR, 145kV, 1-ph Bus Reactor, 3X5MVA, 132/33kV, 1-ph ICT-I and 4X5MVA, 132/33kV 1-ph ICT-II (01 no spare phase) at Namsai Substation, from DOCO to 31.03.2019 under �Transmission system associated with Pallatana GBPP and Bongaigaon TPS�.
Disposed of
3549
336/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 220kV Kishanganga-Wagoora D/C line Partially on M/C tower along with associated bays at Wagoora S/s under �Transmission system associated with Kishenganga HEP�
Disposed of
3550
42/RP/2018 in 264/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review and modification of this Hon�ble Commission�s Order dated 20.07.2018 in Petition No. 264/TT/2017 filed by Power Grid Corporation of India Limited.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3551
335/TT/2018
DAMODAR VALLEY CORPORATION (DVC)
Tariff petition for New Element and then combining with existing Asset Base of Existing
Disposed of
3552
334/TT/2018
DAMODAR VALLEY CORPORATION (DVC)
Petition for ISTS  (400 kV Transmission Line - LILO DSTPS, LILO RTPS, DSTPS-RTPS , RTPS-RANCHI)
Disposed of
3553
333/MP/2018
Indian Railways (ECR)
Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulations 6.3A and 6.3B of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 regarding the validity of the Commercial Operations Date of Units I and II of its generating station as declared by Bhartiya Rail Bijlee Company Limited
Disposed of
3554
332/MP/2018
Adani Power (Mundra) Limited (APMuL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 13 (�Change in Law�) of the Power Purchase Agreements (�PPAs�) dated 06.02.2007 (Bid‐01) and 02.02.2007 (Bid‐02) executed between Gujarat Urja Vikas Nigam Limited and Adani Power (Mundra) Ltd and the PPAs dated 07.08.2008 executed with Uttar Haryana Bijli Vitran Nigam Limited/ Dakshin Haryana Bijli Vitran Nigam Limited in respect of 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 07.12.2015 for thermal power stations
Disposed of
3555
331/MP/2018
Maithon Power Limited (MPL)
Petition under Section 79 of the Electricity Act, 2003 for the recovery of unpaid dues and implementation of Orders dated 31.08.2017 in Petition No. 28/MP/2016 read with Order dated 20.03.2018 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 the imposition of Late Payment Surcharge thereon.
(b) Recovery of Ash disposal expenses.
Disposed of
3556
330/MP/2018
NHPC LTD
Application under Regulation-31(6) and Regulation-54&55 of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recovery of shortfall in energy charges due to reasons beyond control of Teesta Low Dam-III Power Station and recovery of shortfall in capacity charge under Regulation-54&55 due to agitation by GJMM in FY 2017-18.
Disposed of
3557
329/MP/2018
NHPC LTD
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 the generating station during the FY 2016-17 in respect of  Dhauliganga Power Station.
Disposed of
3558
328/MP/2018
NHPC LTD
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 2017-18 in respect of   Sewa-II Power Station.
Disposed of
3559
327/MP/2018
DHARIWAL INFRASTRUCTURE LIMITED (DIL)
Petition under 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.
Disposed of
3560
326/MP/2018
Raipur Rajnandgaon Warora Transmission Limited (RRWTL)
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, 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 19.05.2015 and further seeking extension of time period for achieving the commercial operation date of project and other consequential reliefs under the TSA dated 19.05.2015.
Disposed of
3561
325/MP/2018
UDUPI POWER CORPORATION LTD (UPCL)
Petition under Section 142 read with Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 7.2(b) of the Power Purchase Agreement dated 26.12.2005
Disposed of
3562
324/MP/2018
UDUPI POWER CORPORATION LTD (UPCL)
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.
Disposed of
3563
323/GT/2018
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL- NNTPS (Neyveli New Thermal Power Station) 2 X 500 MW-Determination of tariff for the period from the date of anticipated CoD up to 31.03.2019-Petition submission - Reg.
Disposed of
3564
322/GT/2018
NHPC LTD
Petition under regulation 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 7(4) & 14 of CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of final tariff for the period 2014-19 in respect of Sewa-II Power Station.
Disposed of
3565
321/GT/2018
NHPC LTD
Petition under section 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 7(4) & 14 of CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of final tariff for the period 2014-19 in respect of Chamera-III Power Station.
Disposed of
3566
320/GT/2018
NHPC LTD
Tariff petition for determination of final tariff for the period 2014-19 in respect of Teesta Low Dam-III Power Station
Disposed of
3567
8/SM/2018
Suo Motu
Extension of validity of Renewable Energy Certificates (RECs) due to expire between October, 2018 and March, 2019
Disposed of
3568
319/RC/2018
GRID Controller of India Limited (POSOCO)
automatic generation control implementation in India
Disposed of
3569
318/MP/2018
SEI Sunshine Power Private Limited (SEISunshine)
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 28.03.2018, 29.03.2018 and 03.10.2018 issued by PGCIL.
Disposed of
3570
317/TD/2018
Manikaran Power Limited (MPL)
Petition under Third and Fourth Proviso to Regulation 7 (b) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 for up-gradation of the inter-state trading license from Category �II� to Category �I�.
Disposed of
3571
316/MP/2018
NHPC LTD
Application under Regulation-31(6) and Regulation-54&55 of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recovery of shortfall in energy charges due to reasons beyond control of Teesta Low Dam-IV Power Station and recovery of shortfall in capacity charge under Regulation-54&55 due to agitation by GJMM in FY 2017-18.
Disposed of
3572
41/RP/2018 in 165/GT/2017
THDC India Limited (THDCIL)
Review of tariff order dated 05.09.2018 in petition no 165/GT/2017 for Koteshwar HEP (400 MW)
Disposed of
3573
315/GT/2018
SJVN Limited
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 for approval of Generation tariff of Rampur Hydro Power Station (412 MW)  for the period from actual COD of first Unit 13.05.2014 to 31.03.2019.
Disposed of
3574
314/GT/2018
SJVN Limited
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 for  approval of generation tariff of Nathpa Jhakri Hydro Electric Power Station (6x250 MW) for the period 01.04.2014 to 31.03.2019
Disposed of
3575
313/MP/2018
GRIDCO LTD.
Petition under Section 79 (1) (c), (d) and (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 and Regulation 111 and 114 of CERC (Conduct of Business) Regulations, 1999 for re-determination of Slab Rates for the period January 2016 to March 2016 i.e., Quarter Q4 of F.Y.2015-16 determined vide order dated 12.03.2016.
Disposed of
3576
40/RP/2018 in 175/TT/2017
DELHI TRANSCO LIMITED (DTL)
Memorandum of Review Petition
Disposed of
3577
312/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
: Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Combined Asset: (i) 1 No. of 12ῼ Series Bus reactor at Mandola 400/220 kV (POWERGRID) Substation along with associated bays, (ii) 1 No. of 12ῼ Series Bus reactor at Ballabhgarh 400/220 kV (POWERGRID) Substation 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
Disposed of
3578
311/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from Anticipated DOCO to 31.03.2019 for 2 x 500MVA, 400/220kV ICTs along with associated transformer bays & 6 no. 220kV line bays at 400/220kV Indore substation under Western Region System Strengthening Scheme-XIV.
Disposed of
3579
39/RP/2018 in 64/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for review and modification of the order dated 20.07.2018 passed by this Hon'ble Commission in Petition No. 64/TT/2018.
Disposed of
3580
38/RP/2018 in 116/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for review and modification of the Order dated 20.07.2018 passed by this Hon�ble Commission in Petition No. 116/TT/2017 titled Power Grid Corporation of India Limited v. Rajasthan Rajya Vidyut Prasaran Nigam Limited and Ors.
Disposed of
3581
310/GT/2018
SJVN Limited
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 for revision of tariff of Nathpa Jhakri Hydro Electric Power Station (6x250 MW) for the period 01.04.2004 to 31.03.2009.
Disposed of
3582
309/GT/2018
SJVN Limited
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 for revision of tariff of Nathpa Jhakri Hydro Electric Power Station (6x250 MW) for the period 01.04.2009 to 31.03.2014- Truing-up of tariff determined by the CERC order dated 20.06.2014 in Petition No.168/GT/2013
Disposed of
3583
308/GT/2018
NHPC LTD
Petition under regulation 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 8(1) & 14 of CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of final tariff for the period 2014-19 in respect of Uri-II Power Station.
Disposed of
3584
307/MP/2018
RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED (RVPN)
Petition under Section 79 (1) (f) of the Electricity Act, read with Clause 6.6 of the CERC (Indian Electricity Grid Code) Regulations, 2010 regarding outstanding amount of Reactive Energy Charges.
Disposed of
3585
306/GT/2018
NTPC Limited
Approval of Generation Tariff for Lara STPS (2x800 MW) from anticipated COD of U#1(i.e.30.09.2018 to 31.03.2019)
Disposed of
3586
305/TD/2018
Amplus Energy Solutions Private Limited
UPGRADE FROM CAT IV TO II
Disposed of
3587
304/MP/2018
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition under Section 79(1)(b), 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the detailed procedure as envisaged under the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term, Medium Term Open Access in Intra State and related matters) Regulations, 2009
Disposed of
3588
303/MP/2018
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition under Section 79(1)(c) & 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the detailed procedure as envisaged under the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term, Medium Term Open Access in Intra State and related matters) Regulations, 2009
Disposed of
3589
302/MP/2018
Power Exchange India Limited (PXIL)
Petition seeking additional time period to comply with the 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.
Disposed of
3590
301/MP/2018
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Section 79 (1) (b) & (f) of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding 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 Procurers for compensation due to Change in Law impacting revenues and costs during the Operating Period.
Disposed of
3591
300/MP/2018
GMR Kamalanga Energy Limited (GKEL)
Petition under Section 79 (1) (b) & (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 13of 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 costsduring the Operating Period.
Disposed of
3592
299/MP/2018
Bharat Aluminium Company Limited (BALCO)
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 in inter-State Transmission and related matters) Regulations, 2009 for clarification regarding construction modalities for BALCO- Dharamjaygarh 400 kV D/C (2nd D/C Line) for the purpose of connectivity to BALCO for 250 MW as a bulk consumer
Disposed of
3593
298/MP/2018
DAMODAR VALLEY CORPORATION (DVC)
Claim of Fixed Charges due to unilateral termination of PPA by WBSEDCL in regard to supply of power from Koderma TPS of DVC
Disposed of
3594
297/MP/2018
bhopal dhule transmission company limited (BDTCL)
Petition under Section 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 07.12.2010 on account of certain Change in Law events inter alia pursuant to the liberty granted by this Hon?ble Commission vide its Order in Petition No. 216/MP/2016 dated 25.06.2018.
Disposed of
3595
296/MP/2018
Meenakshi Energy Private Limited (MEPL)
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 POWER GRID CORPORATION OF INDIA LIMITED OF WRONGFULLY RAISING INVOICES FOR TRANSMISSION CHARGES UPON THE PETITIONER IN A MANNER INCONSISTENT WITH APPLICABLE REGULATIONS AND ORDERS OF THIS HON�BLE COMMISSION AND SEEKING DIRECTIONS AGAINST POWER GRID CORPORATION OF INDIA LIMITED TO COMPLY WITH ITS STATUTORY AND CONTRACTUAL OBLIGATIONS.
Disposed of
3596
295/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-1: Replacement of existing 1 no. 50MVA, 220/132kV ICTs by 160MVA, 220/132kV ICT at Balipara Substation along with replacement of 132kV equipment and Asset-2: 2nd 400/220kV, 315MVA ICT, new 220kVBus arrangement (GIS) with 4 nos. of 220kV Bays at Bongaigaon Substationof POWERGRID along with stringing of 2nd Circuit of 220kV D/C Bongaigaon-Salakati TL and 1 no. of 220kV line bay at Salakati Substation(for 220kV D/C Bongaigaon-Salakati TL) under �North Eastern Region Strengthening Scheme-III� in North-Eastern Region.
Disposed of
3597
37/RP/2018 in 1/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for review and modification of the order dated 23.07.2018 passed by this Hon'ble Commission in Petition No. 01/TT/2018.
Disposed of
3598
36/RP/2018 in 122/MP/2018
Lanco Anpara Power Limited (LAPL)
Review Petition against Order dated 23.07.2018
Disposed of
3599
294/MP/2018
Azure Power India Private Limited (APIPL)
Petition under Section 79 of the Electricity Act, 2003
Disposed of
3600
293/MP/2018
Azure Power India Private Limited (APIPL)
Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioner and NTPC Limited dated 19.04.2016 seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax laws at the Central level and change in the rate of Service Tax, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreements.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3601
292/MP/2018
Gokak Power & Energy Limited (GPEL)
Petition under Section 66 & 79 of the Electricity Act, 2003 read with Regulations 14 & 15 CERC (Terms and Conditions for recognition & issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondents, 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.
Disposed of
3602
290/MP/2018
ACB (India) Limited
A 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
Disposed of
3603
289/MP/2018
MB Power (Madhya Pradesh) Limited (MBPMPL)
Petition invoking 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 18.01.2014 and 20.01.2014.
Disposed of
3604
288/MP/2018
jabalpur transmission company limited (JTCL)
Petition for approval for creation of security interest under Sections 17(3) & 17(4) of Electricity Act, 2003 over Petitioner No. 1�s Assets in favour of Petitioner No. 2 its Lender and for any subsequent transferees, assigns, novatees thereof and any refinancing lenders to the Project.
Disposed of
3605
287/MP/2018
M/s Hindustan Power Exchange Ltd (HPX)
Seeking trading license under Section 14 to operate a power exchange
Disposed of
3606
286/MP/2018
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Section 79 of the Electricity Act, 2003 for execution of the Orders dated 14.03.2018 passed in Petition No. 13/SM/2017 and 16.03.2018 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.
Disposed of
3607
285/MP/2018
Maithon Power Limited (MPL)
Petition for inclusion of liquidated damages deducted from Capital Cost and re-computation of trued-up tariff for the period FYs 2011-14 and tariff for FYs 2014-19 pursuant to Order dated 26.12.2017 in Petition No. 152/GT/2015 in respect of Maithon Right Bank Thermal Power Plant (Units I and II)(2 X 525 MW) of Maithon Power Ltd.
Disposed of
3608
284/MP/2018
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 10 of the Power Purchase Agreements dated 17.03.2010 and 21.03.2013 executed between GMR Warora Energy Limited and the Distribution Companies in the States of Maharashtra and Dadra and Nagar Haveli respectively for compensation due to Changes in Law
Disposed of
3609
283/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 50 MVAR Line reactor at Jaipur (South) in 400 kV D/C Kota- Jaipur (South) line (Part of 400 kV D/C Rapp- Jaipur TL) utilized as Bus reactor at Jaipur (south) substation (DOCO: 05.03.2018) and Asset-II:400KV D/C Kota - Jaipur (South) line along with associated bays at Kota and Jaipur(South) (part of RAPP-Jaipur (S) 400KV D/C line with one ckt LILO at Kota) (Anticipated DOCO: 01.08.2018: Anticipated) under �Transmission system associated with RAPP 7&8, Part-B� in Northern Region�.
Disposed of
3610
282/GT/2018
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 6(2) & 9(1) of CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of final tariff for the period  30.06.2012 to 31.03.2014 in respect of Chamera-III Power Station.
Disposed of
3611
281/GT/2018
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 6(2) & 9(1) of CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of final tariff for the period 29.06.2010 to 31.03.2014 in respect of Sewa-II Power Station.
Disposed of
3612
280/GT/2018
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 6(2) & 9(1) of CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of final tariff in respect of Teesta Low Dam-III Power Station for the period 01.04.2013 to 31.03.2014.
Disposed of
3613
279/GT/2018
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business), Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 6(2) & 9(1) of CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of final tariff for the period 11.10.2013 to 31.03.2014 in respect of Uri-II Power Station.
Disposed of
3614
278/MP/2018
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition under Section  79(1)(c) & 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the detailed procedure as envisaged under the central electricity regulatory commission (grant of connectivity, long term, medium term open access in intra state and related matters) regulations, 2009
Disposed of
3615
277/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Asset I: Shifting of 1x315 MVA, 400/220kV  ICT from any suitable location (after replacement by 1x500 MVA ICT) and install it at Jamshedpur 400/220Kv Substation as 3rd ICT along-with associated bays, Asset II: Modification of 132kV Bus arrangement with GIS bays at 220/132kV Purnea S/S, , Asset-III: Spare 1 no unit of 765kV,110 MVAR Single Phase Reactor stationed at Sasaram, Asset-IV: 3rd 500 MVA, 400/220kV  ICT at Patna(POWERGRID) substation along-with associated bay Asset V: 01 Nos 500 MVA Single phase spare unit of 765/400 kV ICT at Angul S/S Asset-VI: 01 Nos 500 MVA Single phase spare unit of 765/400 kV ICT at Sundergrah S/S under Eastern Region Strengthening Scheme XII in Eastern Region.
Disposed of
3616
35/RP/2018 in 261/TT/2015
MB Power (Madhya Pradesh) Limited (MBPMPL)
PETITION FILED UNDER REGULATIONS 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REUGLATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 27.05.2016 PASSED BY THE HON�BLE COMMISSION IN PETITION NO. 261/TT/2015 IN VIEW OF MATERIAL IRREGULARTIES WHILE PASSING THE ORDER DATED 261/TT/2015.
Disposed of
3617
276/GT/2018
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition under Section 62 read with Sections 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and read with principles provided under Section 61 of the Electricity Act, 2003 for determination of Tariff of 2X600 MW Coal Based Power Project at Village-Derang, District-Angul, Odisha for the period commencing from 12.02.2015 for the control period of 2014-19.
Disposed of
3618
275/MP/2018
Tata Power Trading Company Limited (TPTCL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 15 of the Power Purchase Agreement dated 13.12.2011
Disposed of
3619
274/MP/2018
NTPC Limited
Seeking extension for interchange of power with the grid beyond 7.9.2018, for Lara STPP(2x800 MW)
Disposed of
3620
273/MP/2018
KSK Mahanadi Power Company Limited (kskmahanadi)
PETITION UNDER SECTION 79(1)(b) OF THE ELECTRICITY ACT SEEKING AMENDMENT OF THE TARIFF FOR SUPPLY OF ELECTRICITY BY THE PETITIONER TO THE RESPONDENTS PURSUANT TO THE ALLOCATION OF COAL UNDER THE SCHEME FOR HARNESSING AND ALLOCATING KOYALA TRANSPARENTLY IN INDIA (SHAKTI) TO THE PETITIONER
Disposed of
3621
34/RP/2018 in 229/MP/2017
Power Company of Karnataka Limited (PCKL)
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 Hon�ble Commission in Petition No. 229 / MP / 2017
Disposed of
3622
272/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset I - STATCOM  System (+/-) 300MVAR complete in all respect including Coupling transformer, Mechanically switched compensation (2x125 MVAR reactor), cooling system & STATCOM protection / controller  etc at Ranchi Substation (Anticipated DOCO: 31.07.2018) & 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 Kishanganj Substation (Anticipated DOCO: 31.12.2018) under ?Eastern Region Strengthening Scheme ?XI (ERSS-XI)  ?
Disposed of
3623
271/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations‟1999 and CERC (Terms and Conditions of Tariff) Regulations ‟2014 for determination of Transmission Tariff from anticipated DOCOs to 31.03.2019 for Assets (07 Nos) under Eastern Region Strengthening Scheme XIV in Eastern Region.
Disposed of
3624
270/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for Procurement of 3 Nos. Spare Converter Transformers (234 MVA, 1-ph, 3 winding) at Bhadrawati  HVDC Back to Back Station - DOCO ? 22.03.2018 (actual) 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.
Disposed of
3625
268/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: One No. 220kv line Bays (205 no. Bay) associated with Baghpat GIS Substation (DOCO: 03.07.2016), Asset-II: One No. 220kv line Bays (210 no. Bay) associated with Baghpat GIS Substation (DOCO: 03.07.2016), Asset-III: One No. 220kv line Bays (206 no. Bay) associated with Baghpat GIS Substation (DOCO: 20.08.2016), Asset-IV: One No. 220kv line Bays (207 no. Bay) associated with Baghpat GIS Substation (DOCO: 26.01.2017) and Asset-V: One No. 220kv line Bays (212 no. Bay) associated with Baghpat GIS Substation (DOCO: 26.01.2017) under �Northern Region System Strengthening Scheme- XIX� in Northern Region�.
Disposed of
3626
267/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for (Asset-1): Central sector portion (1646.039 kms) & (Asset-2): BBMB (2.35 kms) for Establishment of Fibre Optic communication system in Northern region (1648.389 Kms )
Disposed of
3627
266/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 Asset-1: 2 nos. 500 MVA, 400/220kV ICTs along with associated bays at Parli (POWERGRID) Switching Station and 4 nos. 220kV line bays (for LILO of Parli - Harangul 220kV lines and Parli Osmanabad 220kV S/C line), Asset-2: 2 nos. 220kV line bays at Mapusa (Colvale) (POWERGRID Substation (for Mapusa(Colvale) (POWERGRID)-Tuem 220kV D/C line) and Asset-3: 2 nos. 400kV line bays for 400kV D/C Indore (POWERGRID)-Ujjain TL at 765/400 kV Indore (POWERGRID) Substation under WRSS XVI for tariff block 2014-19 period.
Disposed of
3628
265/MP/2018
GREENKO BUDHIL HYDRO POWER PRIVATE LIMITED (GBHPPL)
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 02.08.2018 issued by Power Grid Corporation of India Limited (PGCIL) whereby, PGCIL has wrongful and arbitrarily proceeded to impose transmission charges to the tune of Rs. 6.41 Crores upon the Petitioner towards Long Term Access (LTA) capacity 8.4 MW and also, through a subsequent letter dated 14.08.2018 threatened curtailment of Short Term Open Access with effect from 23.08.2018. The same is in direct contravention of the final Order passed by this Hon�ble Commission in Petition No. 190/MP/2016 dated 31.05.2018.
Disposed of
3629
264/MP/2018
KSK Mahanadi Power Company Limited (kskmahanadi)
PETITION UNDER SECTION 79 (1) (C), 79(1)(B) AND 79(1)(F) AND OTHER APPLICABLE PROVISIONS OF THE ELECTRICITY ACT, 2003 AGAINST THE RESPONDENT NO. 1 CHALLENGING THE NOTICE DATED 01/08/2018 FOR TERMINATION OF THE TRANSMISSION SERVICES AGREEMENT EXECUTEDWITH THE PETITIONER
Disposed of
3630
263/MP/2018
ENN ENN CORP LTD (ENNENN)
Petition under Section 79(1) of the Electricity Act, 2003 and Section 14 & 15 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, challenging the illegal and arbitrary rejection of grant of REC application of the Petitioner by Respondents
Disposed of
3631
262/MP/2018
Western Transmission (Gujarat) Limited (WTGL)
Petition by M/s Western Transmission (Gujrat) Limited (the �Petitioner/ WTGL�) under Section 17(3) and (4) of the Electricity Act, 2003 read with Article 14.2 of the Power Transmission Agreement dated 16.01.2009 and Article 17.2.2 of the Transmission Service Agreement dated 17.10.2017 as well as Articles 10.1.14 and 10.1.25 of the debenture trust deed dated 18.06.2018 (the �Debenture Trust Deed� as amended from time to time) enetered into between the WTGL and Catalyst Trusteeship Limited (the �Debenture Trustee� which expression shall, unless it be repugnant to the context or meaning thereof, be deemed to mean and include its successors, substitutes and permitted assigns) 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 (the �Common Rupee Loan Agreement� as amended from time to time) enetered into between, inter alia, the WTGL and HDFC Bank Limited (the �Term Lender� which expression shall, unless it be repugnant to the subject or context thereof, be deemed to mean and include its successors and also any other banks or financial institutions or any other Person to whom the rights and/ or obligations of the aforementioned Term Lender are assigned, novated and/ or transferred), seeking approval for creation of security interest in the 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 (defined below).
Disposed of
3632
261/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1- 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.
Disposed of
3633
260/MP/2018
KSK Mahanadi Power Company Limited (kskmahanadi)
PETITION UNDER SECTION 79 (1) (C), 79(1)(B) AND 79(1)(F) AND OTHER APPLICABLE PROVISIONS OF THE ELECTRICITY ACT, 2003 AGAINST THE RESPONDENT NO. 1 CHALLENGING THE NOTICE DATED 30/07/2018 FOR REGULATING POWER SUPPLY BY THE PETITIONER TO ITS PROCURERS
Disposed of
3634
259/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from actual/ anticipated DOCOs to 31.03.2019 for Assets (04 nos) associated with �Eastern Region Strengthening Scheme � XV (ERSS-XV)� in Eastern Region.
Disposed of
3635
258/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from anticipated DOCO to 31-03-2019 for Transmission Asset 2 Nos 400kV line bays at Srikakulam for termination of Srikakulam Pooling Station - Garividi 400kV Quad D/c line under ''Substation Works Associated With Strengthening Of Transmission System Beyond Vemagiri'' in Southern Region
Disposed of
3636
257/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from anticipated DOCO to 31-03-2019 for Transmission Asset �(i) LILO of Kurnool-Thiruvalam 765kV D/C line at Cuddapah (ii) Cuddapah-Hindupur 400kV (Quad) D/C line (iii) Establishment of 765/400kV substation at Cuddapah with 2X1500MVA Transformer (GIS) alongwith associated bays and 2X240MVAR Bus Reactors (iv) 2X80MVAR Switchable Line Reactor and 02 nos 400kV line bays at Hindupur Substation under �System Strengthening-XXIV in Southern Region�.
Disposed of
3637
256/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31-03-2019 for 1 nos 400KV bay each at Salem New (Dharmapuri) and Madhugiri for terminating Salem New (Dharmapuri)- Madhugiri 765KV S/C Line -2 (Initially charged at 400KV) being implemented under tariff based bidding and 1 no. 63MVAR line reactor at Madhugiri end of Salem New (Dharmapuri)- Madhugiri 765KV S/C Line -2 (Initially charged at 400KV) 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.
Disposed of
3638
255/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 400/220 kV 500MVA ICT-I at Mandola S/s (DOCO: 28.03.2016), Asset-II: 400/220 kV 500MVA ICT-II at Mandola S/s (DOCO: 16.10.2016), Asset-III: 400/220 kV 500MVA ICT-III at Mandola S/s (DOCO: 10.04.2016), Asset-IV: 400/220 kV 500MVA ICT-IV at Mandola S/s (DOCO: 08.05.2016), Asset-V: 400/220 kV 500MVA ICT-I at Ballabhgarh S/s (DOCO: 28.03.2016) and Asset-VI: 400/220 kV 500MVA ICT-II at Ballabhgarh S/s (DOCO: 16.09.2016) under NRSS-XXXII in Northern Region.
Disposed of
3639
254/MP/2018
Gati Infrastructure Pvt. Ltd.
A PETITION UNDER SECTION 79 (1) (c) AND 79 (1) (f) OF THE ELECTRICITY ACT, 2003 SEEKING OPEN ACCESS/ EVACUATION OF THE ENTIRE INSTALLED CAPACITY
Disposed of
3640
253/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from 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.
Disposed of
3641
33/RP/2018 in 6/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review and modification of this Hon�ble Commission�s Order dated 22.06.2018 in Petition No. 06/TT/2018 filed by Power Grid Corporation of India Limited.
Disposed of
3642
32/RP/2018 in 241/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review and modification of this Hon�ble Commission�s Order dated 21.06.2018 in Petition No. 241/TT/2016 filed by Power Grid Corporation of India Limited.
Disposed of
3643
31/RP/2018 in 110/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
REVIEW 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 AND MODIFICATION OF THE ORDER DATED 29.06.2018 IN PETITION NO. 110/TT/2017
Disposed of
3644
30/RP/2018 in 26/TT/2016,133/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
REVIEW 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 AND MODIFICATION OF THE ORDER DATED 29.06.2018 IN PETITION NO. 133/TT/2017
Disposed of
3645
252/MP/2018
Meenakshi Energy Private Limited (MEPL)
PETITION UNDER SECTION 79 (1) (F) ALONG WITH SECTION 79 (1) (K) OF 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 EXTENSION OF THE PERIOD FOR INJECTION OF INFIRM POWER FOR COMMISSIONING AND TESTING OF PHASE II (UNIT III) THERMAL POWER PROJECT OF MEENAKSHI ENERGY LIMITED NEAR THAMINAPATNAM, CHILAKUR (MANDALAM), SPSR NELLORE, STATE OF ANDHRA PRADESH FOR FURTHER PERIOD OF SIX MONTHS I.E. FROM 10.08.2018 TO 09.02.2019.
Disposed of
3646
251/MP/2018
Adani Power (Mundra) Limited (APMuL)
Petition under Sections 79(1)(f) of the Electricity Act, 2003 read with Article 13 of the PPAs dated 07.08.2008 for payment of compensation pursuant to the relief of Change in Law granted by this Ld. Commission by its Order dated 31.05.2018.
Disposed of
3647
250/RC/2018
Kreate Energy (I) Private Limited (formerly Mittal Processors Private Limited)
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. under Section 17(3) of the Electricity Act read with Regulation 7(t) of Grant of Trading License Regulations, 2009.
Disposed of
3648
249/MP/2018
Adani Power (Mundra) Limited (APMuL)
Petition under Sections 79 of the Electricity Act, 2003 read with Article 13 of the PPAs dated 07.08.2008 for approval of Carrying Cost in terms of the Order of the Ld. Commission dated 31.05.2018.
Disposed of
3649
248/MP/2018
NHPC LTD
Miscellaneous petition for approval of Renovation & Modernization of Loktak Power Station (105MW) in Manipur
Disposed of
3650
29/RP/2018 in 216/MP/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 25.6.2017 IN PETITION NO.216/MP/2016 PASSED BY THIS HON�BLE COMMISSION.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3651
247/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for assets under WRSS XVII for tariff block 2014-19 period.
Disposed of
3652
28/RP/2018 in 183/TT/2016
DANS ENERGY PVT.LTD. (DEPL)
Memorandum of Review Petition
Disposed of
3653
246/MP/2018
BHILANGAHA HYDRO POWER LIMITED (BHPL)
In the matter of declaration and consequent direction for determination of transmission charges for the 220 kV D/C Bhilangana-III - Ghansali line in terms of the order dated 10.05.2018 passed by the Hon�ble Supreme Court in Civil Appeals No. 2368-70 of 2015
Disposed of
3654
245/MP/2018
ONGC Tripura Power Company (OTPC)
OTPC Palatana Project - Miscellaneous Petition for Extension of Relaxation in NAPAF Norms
Disposed of
3655
27/RP/2018 in 146/MP/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 28.05.2018 passed by the Hon?ble Commission in Petition No. 146/MP/2017 in the matter of Approval under Regulation 54 and Regulation 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, ?Power to Relax‟ and ?Power to remove Difficulty? for one time reimbursement of carrying cost for replacement of porcelain insulators with Polymer Insulators of the assets covered under Petition No. 305/2010 in respect of Northern Region.
Disposed of
3656
26/RP/2018 in 222/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review under regulation 103 (1) of the CERC (Conduct of Business) Regulation 1999 of Order dated May 14, 2018 of the Central Electricity Commission in Petition No. 222/TT/2016.
Disposed of
3657
25/RP/2018 in 108/TT/2016
Teestavalley Power Transmission Limited (TPTL)
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 15.05.2018 passed by this Hon'ble Commission in Petition No. 108/TT/2016, in the matter of  approval of transmission tariff of circuit # 2 and circuit # 1(a) of 400 kV D/C Teesta III-Rangpo Section of 400 kV D/C Teesta III ? Kishanganj Transmission Line for the control period 2014-19.
Disposed of
3658
244/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for 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  of 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.
Disposed of
3659
243/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Expansion and Replacement of existing SCADA/EMS System at SLDC�s of Northern Region (NR ULDC Phase-II)�.
Disposed of
3660
242/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval Under Regulation 86 of CERC (Conduct of Business) Regulations�1999, and CERC (Terms and Conditions of Tariff) Regulations�2014 for Determination of Transmission Tariff for Asset-I: 2X80 MVAR,400 KV Switchable Line Reactors for 400 KV D/C Agra-Sikar TL at Agra Substation (DOCO: 01.08.2017) 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 (DOCO: 21.07.2017)   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 (DOCO: 11.12.2017)  from  DOCO to 31.03.2019 under the transmission system associated with �NORTH EAST � NORTHERN/WESTERN INTERCONNECTOR  � I PROJECT��
Disposed of
3661
241/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for 765kV, 2 x 330 MVAR Switchable Line Reactors to be charged as Bus Reactor at Dharamjaigarh end in both ckt of Jharsuguda- Dharamjaigarh 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.
Disposed of
3662
240/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and Regulation 8(1) of CERC (Terms and Conditions of Tariff) Regulations�2014 for interim true up of Transmission Tariff from actual DOCO to 31.03.2019 for 05 Nos of Assets under Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part-B� in Northern Region.
Disposed of
3663
239/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCOs to 31.03.2019 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.
Disposed of
3664
238/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Asset I: Balance portion of 400 kV D/C Baripada - Jamshedpur (DVC) Transmission Line along with bay at Jamshedpur (DOCO: 01.10.2013), Asset II: Reconductring of circuit-II of 400 kV Siliguri-Purnea D/C line (DOCO: 01.06.2013) under Eastern Region Strengthening Scheme-I for Eastern Region.
Disposed of
3665
237/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for  determination of Transmission Tariff  from anticipated DOCO to 31.03.2019 for 05 nos of Transmission Assets under �North Eastern Region Strengthening Scheme-IV (NERSS-IV)� for 2014-19 Tariff Block Period in North-Eastern Region.
Disposed of
3666
236/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of Transmission Tariff for assets under WRSS V
Disposed of
3667
235/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for 2 Nos 765 kV line Bays alongwith 2 nos. 330 MVAr Line reactor at Vindhyachal Pooling Station and 2 Nos 765 kV line Bays alongwith 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.
Disposed of
3668
234/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 (1):LILO of Circuit-1 of 400 kV D/C Bareily-Mandola Line at Meerut Sub-station (DOCO: 01.10.2012), (2): LILO of Circuit-2 of 400 kV D/C Bareily-Mandola Line at Meerut Sub-station (DOCO: 01.04.2013),(3): 765 kV Bays for Bhiwani-Moga Line at Bhiwani Sub-station;765 kV 240 MVAR Bus Reactor-I alongwith associated bays at Bhiwani sub-station;765/400 kV 1000 MVA ICT-I alongwith associated bays at Bhiwani Sub-station;02 Nos.400 kV Bays for Hisar-Bahadurgarh at Bhiwani Sub-station(DOCO: 01.06.2012), (4): LILO of Hisar-Bawana at Bhiwani alongwith 02 No.400 kV Bays at Bhiwani Sub-station(DOCO:01.07.2012), (5): 765 kV bays for Jattikalan-Bhiwani Line at Bhiwani Sub-station(DOCO:01.10.2012), (6): 765 kV S/C Meerut-Bhiwani Line alongwith associated bays at Meerut & Bhiwani and 765 kV,240 MVAR Line Reactor at Bhiwani Sub-station(DOCO:01.02.2014), (7): 765/400 kV,1000 MVA ICT-II alongwith associated bays at Bhiwani Sub-station(DOCO: 01.10.2012),  (8): 765 kV 240 MVAR Bus Reactor-II alongwith associated bays at Bhiwani Sub-station(DOCO:01.07.2012) and (9):400/220 kV Ballabgarh Substation (re-alignment works)  (DOCO 01.12.2012)   under �765 kV System for Central Part of Northern Grid-Part III�.
Disposed of
3669
233/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from 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 Corp. Ltd TS-1(Replacement) (NNTPS)� in Southern Region.
Disposed of
3670
232/MP/2018
MB Power (Madhya Pradesh) Limited (MBPMPL)
PETITION UNDER SECTION 79 (1) (F) READ WITH SECTION 79 (1) (K) OF THE ELECTRICITY ACT, 2003 SEEKING ADJUDICATION OF DISPUTE ARISING OUT OF THE LETTER ISSUED BY POWER GRID CORPORATION OF INDIA LIMITED DATED 02.05.2018, 23.07.2018 AND 06.08.2018 WHICH HAVE BEEN ISSUED ILLEGALLY AND ARBITRARILY AND ARE PATENTLY AGAINST THE SCHEME OF THE REGULATORY FRAMEWORK ISSUED BY THE CENTRAL ELECTRICITY REGULATORY COMMISSION IN THIS REGARD.
Disposed of
3671
231/MP/2018
Srijan Energy Systems Private Limited (SESPL)
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 for directing PGCIL to grant enhancement of additional quantum of Connectivity to the Petitioner under Stage II of the said Detailed Procedure.
Disposed of
3672
230/MP/2018
GRID Controller of India Limited (ERLDC)
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.
Disposed of
3673
229/MP/2018
Prayatna Developers Private Limited (PDPL)
Petition under Section 79 (1) (b) and (f) and other applicable provisions of the Electricity Act, 2003.
Disposed of
3674
228/MP/2018
NTPC Limited
Petition for Extension of cut off date of Koldam Hydro Electric Power Project, from 31.03.2018 to 31.03.2020.
Disposed of
3675
227/MP/2018
DB Power Limited (DBPL)
Petition under Section 142 read with Section 149 of the Electricity Act, 2003 and 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 19.12.2017 passed by the Commission in Petition No. 229/MP/2016
Disposed of
3676
226/MP/2018
Parampujya Solar Energy Private Limited (PSEPL)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 27.07.2016, executed between the Parampujya Solar Energy Pvt. Ltd. and NTPC Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws.
Disposed of
3677
225/MP/2018
DB Power Limited (DBPL)
Petition under Section 142 read with Section 149 of the Electricity Act, 2003 and 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 19.12.2017 passed by the Commission in Petition No. 101/MP/2017
Disposed of
3678
224/MP/2018
MB Power (Madhya Pradesh) Limited (MBPMPL)
Pe�tition invoking Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 seeking directions for applicability of the provisions of PPAs dated 18.01.2014 and 20.01.2014 for the purpose of calculation of penalties for maintaining the Availability below 80% for a Contract Year.
Disposed of
3679
223/MP/2018
NHPC LTD
Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recovery of energy charges in case of shortfall in generation due to reasons beyond control of Teesta Low Dam-III Power Station in FY 2014-15.
Disposed of
3680
222/MP/2018
NHPC LTD
Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recovery of energy charges in case of shortfall in generation due to reasons beyond control of Teesta Low Dam-III Power Station in FY 2016-17.
Disposed of
3681
221/MP/2018
NHPC LTD
Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recovery of energy charges in case of shortfall in generation due to reasons beyond control of Teesta Low Dam-III Power Station in FY 2015-16.
Disposed of
3682
220/MP/2018
Kerala State Electricity Board Limited (KSEB Ltd.)
Adjudication of disputes 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 Kudgi STPS.
Disposed of
3683
219/TD/2018
NTPC Limited
APPLICATION FOR LICENCE FOR INTER STATE TRADING
Disposed of
3684
218/RC/2018
Indian Energy Exchange Ltd. (IEX)
Introduction of New Bid (order) types
Disposed of
3685
217/MP/2018
NRSS XXXI (B) Transmission Limited (NRSSXXXIB)
Petition for seeking the approval under Sections 17 (3) and (4) of the Electricity Act, 2003 for creation of Security Interest over assets of Petitioner No.1 in favour of Axis Trustee Services Limited ( "Petitioner-2" / "Debenture Trustee") as Debenture Trustee acting for the benefit of the debenture holders of Petitioner No. 1 ("Debenture Holders") in relation to the 6800 (Six Thousand and Eight Hundred Only) senior, listed, unsecured, redeemable, non-convertible debentures issued by Petitioner No. 1 in the form of STRPPs of face value of Rs. 10,00,000/- (Rupees Ten Lakhs) each aggregating to Rs. 680,00,00,000 (Rs Six Hundred and Eighty Crores Only), (hereinafter referred to as the "Debentures") on a private placement basis for refinancing the existing loans as set out in Schedule VI of the Debenture Trust Deed between NRSS XXXI (B) Transmission Limited and Axis Trustee Services Limited dated September 19, 2017
Disposed of
3686
24/RP/2018 in 97/MP/2017
HARYANA POWER PURCHASE CENTRE (HPPC)
Petition for review the Order dated 31.5.2018 passed by the Hon�ble Commission in Petition No. 97/MP/2017 and IA No. 21 of 2018
Disposed of
3687
216/MP/2018
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition under sections 79(1)(b) read with 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking approval of the Supplementary Power Purchase Agreement dated 15.02.2018 executed between the Petitioner and the Respondent to pass on the discount on tariff under the SHAKTI Scheme -2017 issued by the Ministry of Coal, Government of India
Disposed of
3688
215/MP/2018
BSES Rajdhani Power Limited (BRPL)
Petition under Section 61 read with Section 79 (1)(c) and (d) and Section 41 of the Electricity Act, 2003 seeking redetermination /revision of the ratio for sharing of income earned by transmission licensees from telecommunication business towards reduction of annual transmission charges
Disposed of
3689
214/MP/2018
Adani Power (Mundra) Limited (APMuL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 13 of the PPAs dated 07.08.2008 in Order dated 28.03.2018 in Case No. 104/MP/2017
Disposed of
3690
213/MP/2018
DB Power Limited (DBPL)
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 10 of the Power Purchase Agreements both dated 01.11.2013 entered into between the Petitioner and the Respondents, seeking approval of the cost to be incurred by the Petitioner on account of change in law, for installation/retrofit of ?Electrostatic Precipitators? (ESP), installation of Flue Gas Desulphurisation (FGD), installation of low NOx burners, providing Over Fire Air (OFA) and any other measures for compliance of the notification dated 07.12.2015 issued by the Ministry of Environment and Forests and Climate Change, Government of India in respect of Thermal Power Plants installed/commissioned after 01.01.2003;  and for other claims on account of Change in Law under the Power Purchase Agreements
Disposed of
3691
212/MP/2018
Parampujya Solar Energy Private Limited (PSEPL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 19.07.2016, executed between the Parampujya Solar Energy Pvt. Ltd. and Solar Energy Corporation of India, for seeking approval of Change in Law events due to enactment of the GST Laws
Disposed of
3692
210/MP/2018
Wardha Solar (Maharashtra) Private Limited (WSMPL)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 22.09.2016, executed between Wardha Solar (Maharashtra) Private Ltd. and Solar Energy Corporation of India Ltd. for seeking approval of Change in Law events due to enactment of the GST Laws.
Disposed of
3693
209/MP/2018
Parampujya Solar Energy Private Limited (PSEPL)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 23.08.2016, executed between the Parampujya Solar Energy Pvt. Ltd. and NTPC Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws.
Disposed of
3694
208/MP/2018
DB Power Limited (DBPL)
Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 10 of the Power Purchase Agreement dated 19.08.2013 entered into between the Petitioner and the Respondent, seeking approval of the cost to be incurred by the Petitioner on account of change in law, for installation/retrofit of �Electrostatic Precipitators� (ESP), installation of Flue Gas Desulphurisation (FGD), installation of low NOx burners, providing Over Fire Air (OFA) and any other measures for compliance of the notification dated 07.12.2015 issued by the Ministry of Environment and Forests and Climate Change, Government of India in respect of Thermal Power Plants installed/commissioned after 01.01.2003;  and for other claims on account of Change in Law under the Power Purchase Agreement
Disposed of
3695
207/MP/2018
Wardha Solar (Maharashtra) Private Limited (WSMPL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 22.09.2016, executed between Wardha Solar (Maharashtra) Private Limited and Solar Energy Corporation of India Limited, for seeking approval of Change in Law events due to enactment of the GST Laws.
Disposed of
3696
206/MP/2018
Parampujya Solar Energy Private Limited (PSEPL)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 26.12.2016, executed between Parampujya Solar Energy Pvt. Ltd. and NTPC Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws.
Disposed of
3697
205/MP/2018
JSW Hydro Energy Limited (formerly Himachal Baspa Power Company Limited) (JSWHEL)
Petition under Section 79(1) (c) of the Electricity Act, 2003 read with the Indian Electricity Grid Code seeking direction for scheduling overload capacity
Disposed of
3698
7/SM/2018
Suo Motu
Pilot Project on 05-Minute Scheduling, Metering, Accounting and Settlement for Thermal/Hydro, and on Hydro as Fast Response Ancillary Services (FRAS).
Disposed of
3699
204/MP/2018
Eingur Wind Energy Private Limited (EWE)
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
Disposed of
3700
203/MP/2018
Darbhanga Motihari Transmission Company Limited (DMTCL)
Petition under Section 17(3) and (4) of the Electricity Act, 2003 read with Article 15.2.2 and 15.2.4  of the Transmission Service Agreement dated 06.08.2013, seeking approval for for creation of Security Interest in favour of IDBI Trusteeship Services Limited, ("Petitioner-II" / "Debenture Trustee") as Debenture Trustee acting for the benefit of the debenture holders of Petitioner No. I ("Debenture Holders") in relation to the secured, senior, listed, rated, redeemable, non-convertible debentures to be issued by the Petitioner No. I, in the form of Separately Tradable and Redeemable Principal Parts ("STRPPs") of a face value of Rs.10,00,000 (rupees ten lacs only) each for cash at par aggregating to Rs.860,00,00,000 (Rupees Eight Hundred Sixty Crores only) , (hereinafter referred to as the "Debentures") on a private placement basis for refinancing the existing loans of existing lenders as set out in Schedule VII of the Debenture Trust Deed, executed between Darbhanga-Motihari Transmission Company Limited and IDBI Trusteeship Services Limited dated 21.12.2017.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3701
202/MP/2018
LANCO AMARKANTAK POWER LTD. (LAMPL)
Petition under sections 79(1)(c) read with 79(1)(f) of the Electricity Act, 2003, inter-alia, seeking setting aside of communication dated 27.06.2018 issued by Respondent No. 1
Disposed of
3702
201/TD/2018
Reliance Energy Trading Limited (RETL)
Surrender the inter-State Trading Licence
Disposed of
3703
200/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Transmission System under NRTSS in Northern Region consisting of Asset-I: 125 MVAR Bus Reactor at Jaipur South (01.01.2013) ,Asset-II : 400 kV Bhiwani Jind TL along with associated bays plus 1 nos. 500 MVA, 400/220 kV  ICT-I and associated bays at Jind Sub-station (01.04.2013), Asset-III: 400/220 kV 500 MVA ICT-II along with associated 400/220 kV bays at Jind Sub-station and one 220 kV Line bays (01.10.2013), and Asset-IV: 1 no. of 400 kV,125 MVAR Bus Reactor at Jind Sub-station alongwith associated bays(01.10.2013).
Disposed of
3704
199/MP/2018
maheshwaram transmission limited (mtl)
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 10.06.2015 executed between Maheshwaram Transmission Limited and its Long-Term Transmission Customers for claiming compensation due to Changes in Law.
Disposed of
3705
198/MP/2018
HPCL BIOFUELS LIMITED (HBL)
Petition to extend/revalidate accreditation under REC Mechanism
Disposed of
3706
197/MP/2018
Bharat Aluminium Company Limited (BALCO)
Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 seeking recovery of the Escalable Energy Charges due to rectification in escalation rates of Domestic Coal falling within the scope of the Power Purchase Agreement dated 08.03.2013 (PTC-PPA) executed between the Petitioner and the Respondent No. 2 and as per the terms of the back to back Power Purchase Agreement executed by PTC with Kerala State Electricity Board (�KSEB-PPA�) dated 13.06.2013
Disposed of
3707
196/MP/2018
A D Hydro Power Limited (ADHPL)
Petition under Section 142 of the Electricity Act 2003 for action against Respondent No. 1 for continuous noncompliance with the order dated 20.06.2017 of CERC in regard to the payment of the Petitioner.
Disposed of
3708
195/MP/2018
CROSS BORDER POWER TRANSMISSION COMPANY LTD (CPTC)
Modification of Transmission licence no. 12/Transmission/2010/CERC did 01.12.2010 granted to Cross Border Power Transmission Company Ltd for 400 KV D/C Muzaffarpur - Sursand Transmission line & 2 nos 220 KV line bays at Muzaffarpur S/S
Disposed of
3709
194/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Mundra Ultra Mega Power Project�
a. covered in CERC order dated 01.12.2014 in Petition no. 72/TT/2012
b. covered in CERC order dated 15.10.2015 in Petition no. 296/TT/2013
c. covered in CERC order dated 31.12.2015 in Petition no. 101/TT/2014
d. covered in CERC order dated 15.03.2016 in Petition no. 57/TT/2013
Disposed of
3710
23/RP/2018 in 229/MP/2016
DB Power Limited (DBPL)
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 19.12.2017
Disposed of
3711
22/RP/2018 in 101/MP/2017
DB Power Limited (DBPL)
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 19.12.2017 passed by the Hon?ble Commission in Petition No. 101/MP/2017
Disposed of
3712
193/MP/2018
ReNew Wind Energy (TN2) Private Limited
Revision of Tariff as a result of introduction of Goods and Services Tax
Disposed of
3713
192/MP/2018
Phelan Energy India RJ Private Limited (PEIRJ)
Revision of Tariff as a result of introduction of Goods and Services Tax
Disposed of
3714
191/MP/2018
Azure Clean Energy Private Limited (ACEPL)
Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement executed by the Petitioner and Solar Energy Corporation of India Limited dated 28.03.2014 seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax laws at the Central level and change in the rate of Service Tax, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreement.
Disposed of
3715
190/MP/2018
Azure Greentech Private Limited (Azuregreentech)
Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement executed by the Petitioner and Solar Energy Corporation of India Limited dated 28.03.2014 seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax laws at the Central level and change in the rate of Service Tax, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreement.
Disposed of
3716
189/MP/2018
ACME Rewa Solar Energy Private Limited (ARSEPL)
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.
Disposed of
3717
188/MP/2018
Azure Solar Private Limited (Azurespl)
Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioner and NTPC Vidyut Vyapar Nigam Limited dated 25.01.2012 seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax laws at the Central level and change in the rate of Service Tax, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreements.
Disposed of
3718
187/MP/2018
ReNew Wind Energy (TN2) Private Limited
Revision of Tariff as a result of introduction of Goods and Services Tax
Disposed of
3719
186/MP/2018
KSK Mahanadi Power Company Limited (kskmahanadi)
PETITION UNDER 79 (1)(B), 79(1)(F) AND OTHER APPLICABLE PROVISIONS OF THE ELECTRICITY ACT, 2003 FOR ISSUING DIRECTIONS TO THE RESPONDENTS TO REFUND THE AMOUNTS DEDUCTED ON VARIOUS HEADS CONTRARY AGAINST THE TERMS AND CONDITIONS OF THE POWER PURCHASE AGREEMENT DATED 31.07.2012 BETWEEN THE PETITIONER AND RESPONDENT.
Disposed of
3720
185/MP/2018
Azure Sunshine Private Limited (AzureSunshine)
Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement executed by the Petitioner and Solar Energy Corporation of India Limited dated 28.03.2014 seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax laws at the Central level and change in the rate of Service Tax, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreement.
Disposed of
3721
184/MP/2018
Azure Power Mars Private Limited (AzureMars)
Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement executed by the Petitioner and Solar Energy Corporation of India Limited dated 05.02.2015 seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax laws at the Central level and change in the rate of Service Tax, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreement.
Disposed of
3722
183/MP/2018
Maruti Clean Coal and Power Limited (MCCPL)
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�) [hereinafter referred to as the �Procurer PPA�] dated 01.11.2013.
Disposed of
3723
182/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1- 400 kV, 125 MVAr Bus Reactor at Bina (DOCO-16.03.2016) under Installation of Bus Reactor & ICT in Western Region
Disposed of
3724
181/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Main SCADA EMS System (05 assets) under project � �Expansion/ Upgradation of SCADA/ EMS System of SLDCs of Eastern Region�.
Disposed of
3725
180/MP/2018
Suzlon Energy Limited (SEL)
Section 79(1)(f) of the Electricity Act, 2003 
(b) Clause 3.11 read with Clause 4.5 of the MNRE Guidelines for implementation of Scheme for selection of 3000 MW Grid Connected Solar PV Power Projects under Phase-II, Batch-II, Tranch-I for �State Specific Bundling Scheme� read with
(c) Article 11 (Force Majeure) and Article 16.3 (Dispute Resolution) of the Power Purchase Agreements dated 02.08.2016 executed between Solar Power Developers of Suzlon Energy Ltd. being (i) Aalok Solarfarms Ltd. (ii)  Abha Solarfarms Ltd. (iii) Shreyas Solarfarms Ltd. and (iv) Heramba Renewables Ltd. with NTPC Ltd.
Disposed of
3726
179/MP/2018
Mahan Energy Limited MEL
Extension of time for interchange of infirm power for testing & full load trial operation of Unit-2 of the generating station of the Petitioner in terms of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2017.
Disposed of
3727
178/MP/2018
ACME Jodhpur Solar Power Private Limited (AJSPPL)
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.
Disposed of
3728
21/RP/2018 in 110/MP/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 PASSED BY THIS HON'BLE COMMISSION IN PETITION NO.110/MP/2018.
Disposed of
3729
177/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval Under Regulation 86 of CERC (Conduct of Business) Regulations�1999, and CERC (Terms and Conditions of Tariff) Regulations�2014 for Determination of Transmission Tariff for Asset-I: 132kV D/C Silchar-Hailakandi (AEGCL) Transmission line (Balance portion beyond LILO point) alongwith associated bays at Hailakandi (AEGCL) Substation from DOCO to 31.03.2019 under �Transmission system associated with Pallatana GBPP and Bongaigaon TPS�.
Disposed of
3730
176/MP/2018
Nuclear Power Corporation of India Ltd. (NPCIL)
Seeking Hon.CERC permission to continue with drawal of startup power for unit-3 of Kakrapar Atomic Power Project (KAPP-3&4, 2x700 MW)
Disposed of
3731
175/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 for determination of Transmission Tariff from anticipated DOCO to 31.03.2019 for 08 nos Transmission assets under �North Eastern Region Strengthening Scheme-VII (NERSS-VII)� for 2014-19 Tariff Block Period in North-Eastern Region.
Disposed of
3732
174/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for assets under Conversion of Fixed Line Reactors to Switchable Line Reactors in Southern Region.
Disposed of
3733
173/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
PETITION FOR 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 (Anticipated DOCO: 01.04.2018) & 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 (Anticipated DOCO: 01.05.2018) under ?Eastern Region Strengthening Scheme ?XI (ERSS-XI)  ?
Disposed of
3734
171/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset: Replacement of 01 No. of 1x315 MVA, 400/220 kV ICT with 1x500 MVA, 400/220 kV ICT (2nd) at 400 kV Maithon S/S under Transmission System for �Eastern Region System Strengthening Scheme-IX� in Eastern Region.
Disposed of
3735
170/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Filing of petition for determination of transmission tariff for NLC- KaraiKal 230 kV  D/c line (through LILO of the 230kV Neyveli- Bahour S/c line at Karaikal) under NLC- Karaikal 230kV D/c line in Southern Region
Disposed of
3736
169/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Truing up of fees and charges for assets under Fibre Optic Communication System in Lieu of existing Unified Load Despatch & Communication (ULDC) Microwave Links in Southern Region
Disposed of
3737
168/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31-03-2019 for assets under Fiber Optic Communication system for central sector Sub-stations & Generating Stations� in Southern Region.
Disposed of
3738
167/MP/2018
SEMBCORP GAYATRI POWER LIMITED (SGPL)
Petition under Section 79(1)(C) of the Electricity Act, 2003 seeking permission of the Hon'ble Central Electricity Regulatory 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.
Disposed of
3739
166/MP/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under section 79(1)(f) read with section 79 (1) (c) of the Electricity Act, 2003
Disposed of
3740
165/MP/2018
Parampujya Solar Energy Private Limited (PSEPL)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 02.08.2016, executed between the Parampujya Solar Energy Pvt. Ltd. (PSEPL) and Solar Energy Corporation of India Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws.
Disposed of
3741
164/MP/2018
Parampujya Solar Energy Private Limited (PSEPL)
Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 27.07.2016, executed between Parampujya Solar Energy Pvt. Ltd. and NTPC Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws.
Disposed of
3742
163/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations‟1999 and CERC (Terms and Conditions of Tariff) Regulations ‟2014 for determination of Transmission Tariff from actual DOCO to 31/03/2019 For Asset: Modification of 132 kV bus arrangement including switchgear to Double main (DM) scheme with GIS at 220/132 kV Birpara Substation under Eastern Region Strengthening Scheme XIV in Eastern Region.
Disposed of
3743
162/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset: 02 Nos 400kV line bays at Ranchi 400kV Sub-station for Raghunathpur TPS � Ranchi 400kV 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.
Disposed of
3744
20/RP/2018 in 13/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 22.2.2018 PASSED BY THIS HON'BLE COMMISSION IN PETITION NO.13/TT/2017.
Disposed of
3745
19/RP/2018 in 62/MP/2017
POWERGRID NM Transmission Limited (PNMTL)
Review of this Hon�ble Commission�s Order dated 26.03.2018 in Petition No. 62/MP/2017 filed by POWERGRID NM Transmission Limited (erstwhile Nagapattinam-Madhugiri Transmission Company Limited).
Disposed of
3746
18/RP/2018 in 168/MP/2017
WEST BENGAL STATE ELECTRICITY TRANSMISSION COMPANY LIMITED (WBSETCL)
PETITION FOR REVIEW UNDER SECTION 94 (1) (f) OF THE ELECTRICITY ACT, 2003 R/W ORDER 47 RULE 1 OF THE CODE OF CIVIL PROCEDURE, 1908 AND REGULATION 103 (1) OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999, SEEKING REVIEW OF ORDER DATED 29.01.2018 PASSED IN PETITION NO. 168/MP/2017
Disposed of
3747
161/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1:  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? Scheme.
Disposed of
3748
160/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: Replacement of 1X100MVA, 220/132kV ICT-II by 1X200MVA, 220/132kV ICT-II at Raebareli S/s (DOCO: 19.02.2018), Asset-II: Replacement of 1X100MVA, 220/132kV ICT-III by 1X200MVA, 220/132kV ICT-III at Raebareli S/s (DOCO: 01.12.2017) under �Augmentation of Transformation Capacity at Raebareli & Sitarganj 220/132kV Substations�
Disposed of
3749
159/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 125 MVAR Bus Reactor at 400/220 kV Manesar Substation Extension under ?Bus Reactor Scheme in Northern Region, Phase-II?.
Disposed of
3750
158/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from Anticipated/ Actual DOCO to 31.03.2019 For Asset 1: 400/220kV, 3 X 105 MVA ICT alongwith associated bays at Hamirpur Substation, Asset  2:  220kV, 2Nos Line Bays at Hamirpur Substation. Asset   3:  220kV, 2Nos Line bays at Jallandhar Substation, Asset 4: 1 X 500 MVA, 400/220 kV ICT-IV  at GIS Gurgaon Substation Under �Augmentation of Transformers in Northern Region�Part B� in Northern Region
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3751
157/MP/2018
Prayatna Developers Private Limited (PDPL)
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.
Disposed of
3752
156/MP/2018
MB Power (Madhya Pradesh) Limited (MBPMPL)
Petition invoking Section 79(1)(b) and (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 18.01.2014 and 20.01.2014.
Disposed of
3753
155/MP/2018
BSES YAMUNA POWER Ltd. (BYPL)
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
Disposed of
3754
154/MP/2018
MAHARASHTRA STATE ELECTRICITY TRANSMISSION COMPANY LIMITED (MSETCL)
Miscellaneous Petition u/s 79 to adjudicate dispute between Petitioner and Respondent in accordance to BPT agreement dated 21.11.2011
Disposed of
3755
153/MP/2018
MAHARASHTRA STATE ELECTRICITY TRANSMISSION COMPANY LIMITED (MSETCL)
Miscellaneous petition u/s 79 to adjudicate dispute between the petitioner and the respondent as per bulk agreement dated 06.09.2011
Disposed of
3756
152/MP/2018
BSES Rajdhani Power Limited (BRPL)
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
Disposed of
3757
151/MP/2018
Shree Cement Limited (SCL)
Down gradation of Trading License from Category-I to Category-II
Disposed of
3758
150/TT/2018
DAMODAR VALLEY CORPORATION (DVC)
Petition for determination of tariff for Transmission & distribution System Activities of DVC Network for the period from 01.04.2014 to 31.03.2019
Disposed of
3759
149/GT/2018
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
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 Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for approval of tariff of PARE Hydro Electric Power Plant (PHEP) (2 X 55 = 110 MW) for the period from COD to 31.03.2019;
Disposed of
3760
148/TT/2018
TAMIL NADU TRANSMISSION CORPORATION LIMITED (TANTRANSCO)
Transmission Tariff for ISTS Lines of TANTRANSCO
Disposed of
3761
147/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for 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 2x1500MVA Padghe GIS SS under System Strengthening in North/West Part of Western Region for IPP Projects in Chhattisgarh (IPP-E).
Disposed of
3762
146/MP/2018
NTPC Limited
Seeking Hon?ble Commission?s permission to allow interchange of infirm power with grid for Unit-III of Kudgi STPP Stage-I (3X800 MW), beyond 31.05.2018.
Disposed of
3763
145/TT/2018
Essar Power Transmission Company Limited (EPTCL)
Approval under Regulation of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of transmission tariff from the anticipated DOCO to 31.03.2019 for 400 kV D/C Mahan-Sipat and 2x50 MV AR line reactors at Mahan Pooling Substatyion and 1x80 MVAR, 420 kV switchable bus reactor at Mahan TPS along with its associated 400 kV bay
Disposed of
3764
144/MP/2018
NHPC LTD
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.
Disposed of
3765
143/MP/2018
NHPC LTD
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 2016-17 in respect of  Sewa-II Power Station.
Disposed of
3766
142/MP/2018
NHPC LTD
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 2016-17 in respect of  Parbati-III Power Station.
Disposed of
3767
141/MP/2018
NHPC LTD
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 2016-17 in respect of  Chamera-III Power Station.
Disposed of
3768
140/MP/2018
NHPC LTD
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  Chamera-III Power Station.
Disposed of
3769
139/MP/2018
NHPC LTD
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.
Disposed of
3770
138/MP/2018
DCM SHRIRAM LIMITED (DCMSHRIRAM)
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT 2003 READ WITH REGUALTION 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.
Disposed of
3771
137/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from anticipated DOCO to 31/03/2019 for Asset-I: 1X160 MVA ICT-I alongwith associated bays at Daltonganj Sub-station, 1X160 MVA ICT-II alongwith associated bays at Daltonganj Sub-station and 2X132kV 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.
Disposed of
3772
136/MP/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Section 17 of the Electricity Act, 2003 for taking over the assets namely the Indian portion of 132kV S/C Deothang � Rangia Transmission Line and associated bays at Rangia S/S from Government of India.
Disposed of
3773
17/RP/2018 in 89/MP/2016
BSES YAMUNA POWER Ltd. (BYPL)
Review of the Order dated 02.11.2017 passed by this Hon?ble Commission in Petition No. 89/MP/2016 titled as ?BSES Rajdhani Power Limited & Anr. v. Pragati Power Corporation Limited & Anr.?.
Disposed of
3774
6/SM/2018
Suo Motu
Extension of Validity of RECs expiring between April 2018 - October 2018
Disposed of
3775
135/MP/2018
KUDGI TRANSMISSION LIMITED (KTL)
Petition seeking payment of transmission tariff between the date of commissioning and date of charging of Element 2 and Element 3 of transmission assets of Kudgi Transmission Limited
Disposed of
3776
134/MP/2018
Jindal Poly Films Limited (JPFL)
Petition under Third and Fourth Proviso to Regulation 7 (b) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 for downgradation of the inter-state trading license from Category �I� to Category �III�
Disposed of
3777
132/MP/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under section 19(1)(c) of the Electricity Act, 2003 for declaration of LILO of 400 kV S/c Vindhyachal-Korba Transmission line of the Petitioner at Mahan.
Disposed of
3778
131/MP/2018
Sasan Power Limited (SPL)
Petition under Section 79 of the Electricity Act, 2003 read with the statutory framework governing procurement of power through competitive bidding and Power Purchase Agreement dated 07.08.2007 for (i) revision in tariff in exercise of the general regulatory powers; and (ii) compensation on account of increased cost incurred by Sasan Power Limited consequent to Procurer Event of Default.
Disposed of
3779
130/MP/2018
NTPC Limited
Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Regulation 3(13) of CERC (Terms and Conditions of Tariff) Regulation 2014 , Regulation 111 and 115 of  the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 3(13) of the Tariff Regulations?2014 for eExtention of cut off date  of Vindhyachal Super Thermal Power Station, Stage-V (1X500MW) from  31.03.2018 to  31.03.2019.
Disposed of
3780
129/MP/2018
SHALIMAR VISUALS PRIVATE LIMITED (SVPL)
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.
Disposed of
3781
128/MP/2018
North East Transmission Company Ltd. (NETC)
PETITION UNDER SECTION 79 (1) (d) READ WITH SECTIONS 62 AND 64 OF THE ELECTRICITY ACT, 2003 AND REGULATIONS 29 (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 REVISION AND ADJUSTMENT OF THE TRANSMISSION CHARGES DETERMINED BY THE HON?BLE COMMISSION VIDE ORDER DATED 16.8.2016 IN PETITION NO. 213/TT/2015
Disposed of
3782
16/RP/2018 in 152/GT/2015
Maithon Power Limited (MPL)
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 seeking review of the Order dated 26th December 2017 (?Impugned Order?) passed by this Hon?ble Commission in Petition No. 152/GT/2015 filed by MPL.
Disposed of
3783
127/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset -I: Combined Asset of 400kV D/C Orai-Orai (UPPTCL) line and associated bays at both ends ; 1000MVA, 765/400kV ICT-I along with associated bays at Orai(GIS) Sub-station ; 330MVAR, 765kV Bus Reactor-I along with bay at Orai Sub-station; Asset -II: 330MVAR, 765kV Bus Reactor-II along with bay at Orai Sub-station ;Asset -III: 1000MVA, 765/400kV ICT-II along with associated bays at Orai(GIS) Sub-station; Asset -IV: 765kV D/C Orai-Aligarh Line with associated bays including 240MVAR Line Reactor in both Ckt at both end; Asset -V: Combined Asset of LILO of 765kV S/C Kanpur-Jhatikara Line at Aligarh with associated bays; 330MVAR, 765kV Bus Reactor-I along with bay at Aligarh Sub-station; 330MVAR Switchable L/R in 765kV S/C Kanpur-Aligarh Line at Aligarh; Asset -VI: Combined Asset of 330MVAR, 765kV Bus Reactor-II along with bay at Aligarh Sub-station; LILO of 765kV 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 2*330 MVAR Line Reactor along with Bay Extension at 765/400 kV Jabalpur Pooling Station & 02 nos 765 Jabalpur Line bays along with 2*330 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 & 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 & NR (Part-B)� in Northern Region & Western Region.
Disposed of
3784
126/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
(i) Truing up Transmission tariff for 2009-14 tariff  block and 
(ii) Transmission tariff for 2014-19  tariff block 

for 3x110 MVAR Line reactor for 765kV D/C Raipur PS -  Wardha Line 1 Ckt#2 to be charged as Bus reactor at Wardha SS under Integration of Pooling stations in Chhattisgarh with central part of WR for IPP generation projects in Chhattisgarh (IPP C).
Disposed of
3785
125/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Tariff for  Asset ? I 400kV DC Allahabad ? Kanpur Line along with associated bays at both ends including 2X50 MVAR Line Reactor at Kanpur end
Disposed of
3786
124/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 220kV Kishanganga-Amargarh D/C line on M/C tower under ?Transmission system associated with Kishenganga HEP?
Disposed of
3787
123/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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)�
Disposed of
3788
122/MP/2018
Lanco Anpara Power Limited (LAPL)
Allow LAPL to declare 100% of it net capacity
Disposed of
3789
121/MP/2018
Abja Power Private Limited
Down Grading of inter state trading licence from Category II to CategoryIII
Disposed of
3790
120/AT/2018
WR-NR Power Transmission Limited (WRNRPTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the WR-NR Power Transmission Limited  (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
3791
119/TL/2018
WR-NR Power Transmission Limited (WRNRPTL)
Application 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) Regulations, 2009 with respect to Transmission License to WR-NR Power Transmission Limited
Disposed of
3792
118/MP/2018
TRN ENERGY PRIVATE LIMITED
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 25.07.2013 (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�) [hereinafter referred to as the �Procurer(s) PPA�] dated 25.07.2013.
Disposed of
3793
5/SM/2018
Suo Motu
Empanelment of Compliance Auditor for REC Mechanism
Disposed of
3794
117/GT/2018
THDC India Limited (THDCIL)
Approval of Generation Tariff of Koteshwar Hydroelectric Project (KHEP) (4X100 MW) for the period from 01.04.2014 to 31.03.2019
Disposed of
3795
116/MP/2018
Maruti Clean Coal and Power Limited (MCCPL)
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 events.
Disposed of
3796
115/MP/2018
Tata Power Delhi Distribution Limited (TPDDL)
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
Disposed of
3797
114/MP/2018
Tata Power Delhi Distribution Limited (TPDDL)
Petition under Sections 79(1)(b), 79(1)(c) and 79(1)(f) of the Electricity Act, 2003, read with the relevant provisions of the IEGC, 2010 for the implementation of the order of this Hon?ble Commission in Proceeding No. L-1/219/2017/CERC dated 05.05.2017 and for seeking issuance of consequential directions to the Respondents for complying with the detailed operating procedure qua reserve shut down of the Unit(s) of the 2 x 660 MW Mahatma Gandhi Thermal Power Plant at Matenhali, Dist. Jhajjhar, Haryana.
Disposed of
3798
113/MP/2018
NER II Transmission Limited (nerii)
Petition for approval under section 17(3) & 17(4) of Electricity Act 2003, for creation of security interest over all assets including all the movable and immovable assets of the Petitioner in favour of Security Trustee/ Lenders and for any Lenders who may participate in the Facility at a future date including any subsequent transferees, assigns, novatees thereof and any refinancing lenders to the Project, acting on behalf of and for the benefit of the Lenders pursuant to draft Indenture of Mortgage, declaration and memorandum of entry and other security creating documents/Financing Documents and for future refinancing transactions also, by way of mortgage/hypothecation/assignment of Mortgaged Properties and Project Assets, for the following transmission lines ? (i) Biswanath Chariyalli (POWERGRID)- Itanagar 132 kV D/c line (ii) 2 nos. 132kV line bays at Itanagar for termination of Biswanath Chariyalli (POWERGRID)- Itanagar 132kV D/c  line (iii) LILO of one circuit of Biswanath Chariyalli (POWERGRID)- Itanagar 132kV D/c (Zebra Conductor) line at Gohpur (AEGCL) (iv) Silchar (POWERGRID)- Misa (POWERFRID) 400kV D/c (Quad) line (v) 400/132 kV, 2x315 MVA S/s at Surajmninagar (vi) 400/132 kV, 2x315 MVA S/s at P.K. Bari (vii) Surajmaninagar- P.K. Bari 400 kV D/c line  (viii) 2 no. 400 kV line bays at Palatana GBPP switchyard for termination of Palatana- Surajmaninagar 400kV D/C Line (ix) AGTPP (NEEPCO)- P.K. Bari (TSECL) 132kV D/c line with high capacity HTLS Conductor (equivalent to single moose ampacity at 85?C) (x)  2 no.s 132 kV line bays at AFTPP generation switchyard for termination of AGTPP (NEEPCO)- P.K. Bari (TSECL) 132 kV D/c line (xi) 2 no. 132 kV line bays at P.K. Bari (TSECL) S/s for termination of AGTPP (NEECO)- P.K. Bari (TSECL)) 132 kV D/c Line
Disposed of
3799
112/MP/2018
bhopal dhule transmission company limited (BDTCL)
Petition for approval under section 17(3) & 17(4) of Electricity Act 2003, for creation of security interest over all assets including all the movable and immovable assets of the Petitioner No. 1 in favour of Petitioner No. 2 i.e. Debenture Trustee acting for the benefit of the Debenture Holders and for any subsequent transferees, assigns, novatees thereof pursuant to Indenture of Mortgage, and other security creating documents/financial agreements and for future refinancing transactions also, by way of mortgage/ hypothecation/ assignment of mortgaged properties and project assets, for the following transmission lines - Jabalpur-Bhopal 765 kV S/C Transmission line from Bhopal-Indore 765 kV S/C Transmission line; Bhopal-Bhopal 400 kV D/C Transmission Line; Aurangabad-Dhule 765kV S/C Transmission Line; Dhule-Vadodara 765 kV S/C Transmission Line and Dhule-Dhule 400 kV D/C Line and Substations at Dhule being implemented by Bhopal-Dhule Transmission Company Limited.
Disposed of
3800
111/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1: ?300 MVAR STATCOM at 400kV Aurangabad substation, Asset 2: ?200 MVAR STATCOM at 400kV Gwalior Substation, Asset 3: ?300 MVAR STATCOM at 400kV Satna substation and Asset 4: ?300 MVAR STATCOM at 400kV Solapur substation under ?Installation of  STATCOMs in Western Region?.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3801
110/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from 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: 1X500 MVA 400/230kV ICT along with associated bays and equipment at Pondicherry Substation, ASSET -5: 1X500 MVA 400/220kV ICT along with bays and equipment at Kozhikode Substation under �Augmentation of transformation capacity in Southern Region�.
Disposed of
3802
109/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 True up 2009-14 and tariff2014-19 of Two nos. of 63 MVAR 400 kV Line Reactor at 400kV Balia (PG) Sub-Station (Extension) (actual DOCO : 1.2.2014), under Northern region system strengthening scheme-XXIV in Northern region
Disposed of
3803
108/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Transmission System Associated with NRSS-XIII in Northern Region consisting of Asset-I:400 kV D/C (Quad) Gurgaon-Manesar Transmission Line along with associated bays (DOCO 01.09.2012),Asset-II : 400/220 kV 500 MVA ICT-I at Manesar S/S along with associated bays (DOCO 01.06.2012),Asset-III: 400/220 kV 500 MVA ICT-II at Manesar S/S along with associated bays (DOCO 01.08.2012) and Asset-IV:125 MVAR Bus Reactor at Manesar (DOCO 01.10.2012).
Disposed of
3804
107/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for communication system for DVC under Expansion/ Up gradation of SCADA/ EMS System of SLDCs of Eastern Region (BSPTCL & DVC).
Disposed of
3805
106/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from anticipated DOCO to 31.03.2019 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.
Disposed of
3806
105/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
IN THE MATTER OF: 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/actual DOCOs to 31.03.2019 for Asset I: Combined asset 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 GIS under Eastern Region Strengthening Scheme-III (ERSS-III) in Eastern Region.
Disposed of
3807
104/MP/2018
HIMACHAL PRADESH STATE ELECTRICITY BOARD LIMITED (HPSEBL)
PETITION UNDER SECTIONS 79(1)(c), 79(1)(f) AND OTHER APPLICABLE PROVISIONS OF THE ELECTRICITY ACT, 2003 SEEKING DIRECTIONS AGAINST THE DIRECT BILATERAL BILLING OF TRANSMISSION CHARGES BY THE RESPONDENT NO. 1, NRSS XXXI (A) TRANSMISSION LIMITED ON THE PETITIONER FOR THE TRANSMISSION SYSTEM ESTABLISHED IN THE STATE OF HIMACHAL PRADESH
Disposed of
3808
103/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for 2x240 MVAr Switchable Line Reactor with 950 ohms NGR at Aurangabad S/S along with associated bays - DOCO � 25.08.2017 under  �Inter-Regional System Strengthening Scheme for WR and NR (Part-A)� for tariff block 2014-19 in Western Region.
Disposed of
3809
102/TT/2018
Essar Power Transmission Company Limited (EPTCL)
Application for determination of transmission tariff (annual fixed cost) for the 2   400 kV Bays at Jhanor Gandhar GPS of NTPC Ltd which form part of the inter-state transmission system of EPTCL
Disposed of
3810
101/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Krishnapatnam UMPP - PART B

a. covered in CERC order dated 24.11.2015 in petition no. 299/TT/2013
b. covered in CERC order dated 29.02.2016 in petition no. 96/TT/2014
Disposed of
3811
15/RP/2018 in 98/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review petition under Section 94 (1) (f) of the Electrcity Act, 2003
Disposed of
3812
4/SM/2018
Suo Motu
Calculation of Average Power Purchase Cost (APPC) at the national level
Disposed of
3813
100/MP/2018
Megha Engineering & Infrastructures Ltd (MEIL)
Petition filed under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 along with Regulation 68 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking indulgence of the Hon?ble Central Electricity Regulatory Commission to direct NTPC Vidyut Vyapar Nigam Limited to comply with the Order dated 11.10.2017 in Petition No. 16/MP/2014 by computing the delay suffered by the Generation Project due to force majeure eventualities and revise the Schedule Commercial Operation Date for the Generation Project.
Disposed of
3814
99/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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.
Disposed of
3815
98/MP/2018
ONGC Tripura Power Company (OTPC)
Request for Extension of Cut-off Date for Project due to delay in civil works of plant township
Disposed of
3816
96/MP/2018
MB Power (Madhya Pradesh) Limited (MBPMPL)
Petition under Section 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 INR 60 Crores furnished as per the extant regulations r/w the Transmission Agreement dated 14.06.2010 and Long Term Access Agreement dated 17.06.2011.
Disposed of
3817
97/AT/2018
Goa-Tamnar Transmission Project Limited (GTTPL)
Application under Section 63 of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission License and other related matters) Regulations, 2009 for Adoption of Transmission charges with respect to Transmission System being established by Goa Tanmar Transmission Project Limited.
Disposed of
3818
95/TL/2018
Goa-Tamnar Transmission Project Limited (GTTPL)
Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission License and other related matters) Regulations, 2009 for grant of Transmission License to Goa Tanmar Transmission Project Limited.
Disposed of
3819
94/TL/2018
Fatehgarh-Bhadla Transmission Limited (FBTL)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to Fatehgarh-Bhadla Transmission Limited
Disposed of
3820
93/AT/2018
Fatehgarh-Bhadla Transmission Limited (FBTL)
Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Fatehgarh - Bhadla Transmission Limited
Disposed of
3821
92/MP/2018
Shiga Energy Private Limited (SEPL)
Petition under sections 79(1)(c) read with 79(1)(f) of the Electricity Act, 2003, inter-alia, seeking a direction to Respondent No. 1 to pay a sum of Rs. 112.39 crores, being the financial loss suffered by the Petitioner, on account of delay in commencement of the Long Term Access granted to the Petitioner, due to delay in implementation of the Transmission system falling in the scope of Respondent No. 1?s obligations, along with interest on the same till the date of payment of the amount by Respondent No. 1 to the Petitioner.
Disposed of
3822
90/MP/2018
RAPP Transmission Company Limited (RTCL)
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 this Hon?ble Commission?s Order in Petition No. 43/MP/2016 dated 21.09.2016
Disposed of
3823
89/MP/2018
ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)
Petition for revision of the Normative Annual Plant Availability Factor
Disposed of
3824
88/MP/2018
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding ("Competitive Bidding Guidelines") and (a) PPA dated 17.03.2010 between Maharashtra State Electricity Distribution Company Ltd. and EMCO Energy Limited
Disposed of
3825
87/MP/2018
M.R. Industries (MRIndustries)
ACCESS IN INTER-STATE TRANSMISSION) REGULATIONS, 2008, FURTHER READ WITH REGULATION 4 OF THE RERC (INTRA-STATE ABT) REGULATIONS, 2006AND REGULATION 4.2 OF THE STATE GRID CODE SEEKING DIRECTIONS FOR PREPARATION OF UI ACCOUNT FOR UNDER-DRAWAL AGAINST COLLECTIVE TRANSACTIONS WITHIN SPECIFIED TIME AND FOR PAYMENT OF UI CHARGES
Disposed of
3826
86/MP/2018
ALIPURDUAR TRANSMISSION LIMITED (ATL)
Petition for bringing on record the new security trustee
Disposed of
3827
85/MP/2018
sks power generation (chhattisgarh) limited (SPGCL)
PETITION UNDER SECTION 79 (1) (K) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 8 (7) OF THE CERC (GRANT OF CONNECTIVITY, LONG TERM ACCESS AND MEDIUM TERM OPEN ACCESS IN INTER-STATE TRANSMISSION AND RELATED MATTERS) REGULATIONS, 2009 AS AMENDED TILL DATE, SEEKING PERMISSION FOR EXTENSION OF THE PERIOD FOR INJECTION OF INFIRM POWER FOR COMMISSIONING & TESTING INCLUDING FULL LOAD TESTING OF SECOND UNIT (UNIT NO.1) (300 MW) OF (4X300MW) BINJKOTE TPP OF SKS POWER GENERATION (CHHATTISGARH) LIMITED, FROM 31.03.2018 TO 30.04.2018.
Disposed of
3828
84/MP/2018
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition under 79 (1)(b) and (f) for approval of the discount in tariff on account of allocation of coal linkage under the SHAKTI Scheme of the Government of India
Disposed of
3829
14/RP/2018 in 114/MP/2017
Gati Infrastructure Pvt. Ltd.
A Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of Business) Regulations, 1999 seeking review/ modification of the order dated 22.06.2017 passed by this Hon�ble Commission in Petition No. 114/MP/2017 in the matter of transmission capacity allocation to the generating projects in Sikkim qua Teesta-V- 400 kV line i.e. Rangpo - Siliguri 400kV D/c line Inter State Transmission System of Powergrid Corporation of India Limited pending the construction and completion of the Teesta III -  Kishanganj 400kV D/C quad-moose line by Teesta Valley Power Transmission Limited
Disposed of
3830
83/TD/2018
Jammu And  Kashmir  State  Power  Development  Corporation  Limited (JKSPDCLtd)
Application for grant of Inter State Trading License
Disposed of
3831
82/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Asset-I:- LILO of 220 kV Tanakpur-Bareilly Transmission Line (Ckt-II) at Sitarganj along with associated bays (DOCO: 01.03.2009), Asset-II:- 220/132, 100 MVA ICT-I at Sitarganj along with associated bays (DOCO: 01.03.2009), Asset-III:- 220/132, 100 MVA ICT-II at Sitarganj along with associated bays (DOCO: 01.08.2009), Asset-IV:- 220/132, 100 MVA ICT-I at Pithoragarh along with associated bays (DOCO: 01.09.2010), Asset-V:- 220/132, 100 MVA ICT-II at Pithoragarh along with associated bays (DOCO: 01.12.2010), Asset-VI:- LILO of one circuit of Dhauliganga- Bareilly Transmission Line at Pithoragarh along with associated bays (DOCO: 01.08.2010) associated with �System Strengthening Scheme in Uttaranchal� in Northern Region.
Disposed of
3832
81/MP/2018
GRID Controller of India Limited (WRLDC)
Application for approval of performance linked incentive for WRLDC for the financial year 2016-17 with reference to WRLDC Charges
Disposed of
3833
80/MP/2018
GRID Controller of India Limited (NERLDC)
Application for approval of Performance Linked Incentive for NERLDC for the financial year 2016-17 with reference to NERLDC Charges for the control period 1.4.2014 to 31.3.2019
Disposed of
3834
79/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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

a. Truing up Transmission tariff for 2009-14 tariff  block and 
b. Transmission tariff for 2014-19  tariff block 

for Asset A:  3x110 MVAR Switchable Line Reactor to be charged as Bus Reactor-1 at 765/400 kV Wardha SS,  Asset B: 3x110 MVAR Switchable Line Reactor to be charged as Bus Reactor 2 at 765/400 kV Wardha SS,  Asset C: 3x80 MVAR 765 kV Line reactor for 765 kV D/C Wardha-Aurangabad Line 1 Ckt#1 to be used as Bus Reactor at Aurangabad S/s, Asset D: 3x80 MVAR 765 kV Bus Reactor at Aurangabad S/S and Asset E: 765/400 kV 1500 MVA ICT-2 at Aurangabad S/S  under �Transmission System Strengthening in Western part of WR for IPPs generation projects in Chhattisgargh (IPP D)� in Western Region.
Disposed of
3835
78/MP/2018
DAMODAR VALLEY CORPORATION (DVC)
Unilateral Surrender of 400 MW Power by MPPMCL from MTPS & CTPS of DVC in violation of provision of PPA
Disposed of
3836
77/MP/2018
TRN ENERGY PRIVATE LIMITED
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 & the Respondent No.6 and Procurer�s PPA signed between Respondent
No.6 & Respondent No. 1 to 5, both dated 25.07.2013 for the purposes of calculation of
Penalties due to less than 80% availability for a Contract Year.
Disposed of
3837
76/MP/2018
BHILANGAHA HYDRO POWER LIMITED (BHPL)
PETITION UNDER REGULATION 14,5 (3) & (4) OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS FOR RECOGNITION AND ISSUANCE OF RENEWABLE ENERGY CERTIFICATE FOR RENEWABLE ENERGY GENERATION) REGULATIONS, 2010.
Disposed of
3838
75/MP/2018
OLAM AGRO INDIA PVT. LTD.
Petition seeking directions against National Load Dispatch Centre in the matter of issuance of Renewable Energy Certificates to the Petitioner for the specified period
Disposed of
3839
74/MP/2018
SJVN Limited
Consideration of declared capacity of Nathpa Jhakri Hydro Power Station (6 x 250 MW) and Rampur Hydro Power Station (6 x 68.67 MW) corresponding to Installed capacity including  overload capacity in accordance with Regulation 6.5(12) of CERC (Indian Electricity Grid Code) Regulations, 2010
Disposed of
3840
73/MP/2018
Sneha Kinetic Power Projects Pvt. Ltd (SKPPPL)
Petition under Section 79 (1) (f) and (c) and other applicable provisions of the Electricity Act, 2003 read with Regulation 12 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, against the arbitrary acts and omissions of Teestavalley Power Transmission Limited.
Disposed of
3841
72/MP/2018
GMR Kamalanga Energy Limited (GKEL)
Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding ("Competitive Bidding Guidelines") and (a) Article 10 of the PPA dated 09.11.2011 between GMR Kamalanga Energy Ltd. and Bihar State Electricity Board and (b) Article 13 of the PPA dated 12.03.2009 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
Disposed of
3842
71/MP/2018
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding ("Competitive Bidding Guidelines") and (a) Article 10 of the PPA dated 17.03.2010 between Maharashtra State Electricity Distribution Company Ltd. and EMCO Energy Limited; (b) Article 10 of the PPA dated 21.03.2013 between Electricity Department of Union Territory of Dadra and Nagar Haveli and EMCO Energy Limited and (c) Article 10 of the PPA dated 27.11.2013 between GMR Energy Trading Limited and the Tamil Nadu Generation and Distribution Corporation Limited through EMCO Energy Limited.
Disposed of
3843
70/MP/2018
Godavari Biorefineries Limited (GBL)
Petition is filed praying for a direction from this Hon'ble Commission to the Respondent to refund the Back Up Supply Charges collected from the Petitioner, during the course of grant of Inter State Open Access to the Petitioner, ny contravening and violating Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2008.
Disposed of
3844
69/MP/2018
Amplus Energy Solutions Private Limited
Miscellaneous Petition
Disposed of
3845
68/MP/2018
NTPC Tamil Nadu Energy Company Limited (NTECL)
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.
Disposed of
3846
67/MP/2018
NTPC Tamil Nadu Energy Company Limited (NTECL)
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)
Disposed of
3847
3/SM/2018
Suo Motu
Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.
Disposed of
3848
13/RP/2018 in 187/MP.2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 11.10.2017 passed by the Hon?ble Commission in Petition No. 187 / MP / 2015
Disposed of
3849
66/MP/2018
NTPC Limited
Seeking Hon�ble Commission�s permission to allow interchange of power for testing including full load testing and trial run operation of Unit-I of Lara STPS  (2X800 MW), beyond the period of six months from the date of its first synchronization, i.e., beyond 08.03.2018.
Disposed of
3850
2/SM/2018
Suo Motu
Levellised Generic Tariff for RE Technologies for Second Year of Control Period (2018-19) based on Central Electricity Regulatory Commission (Terms and Condition for Tariff determination from Renewable Energy Sources) Regulations, 2017
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3851
65/TD/2018
NTPC Limited
PETITION FOR TRADING LICENSE
Disposed of
3852
64/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Transmission System Associated with System Strengthening in NR for Sasan and Mundra UMPP in Northern Region consisting of Asset-I:  400 KV Agra-Sikar (D/C QUAD) Line with associated Bays at Agra  (DOCO: 01.01.2014) ;Asset-II :  2 nos. 400 kV line bays for 400 kV D/C Agra-Sikar line including 2 nos. 50 MVAR Line Reactors under Bus Reactor operation mode at 400/220 kV Sikar Sub-station (DOCO: 01.08.2013).
Disposed of
3853
63/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset: 02 nos of 400 kV bays at Purulia S/S under Eastern Region Strengthening Scheme VII (ERSS VII) in Eastern Region.
Disposed of
3854
62/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 400 kV D/C Kishenpur- New Wanpoh Line alongwith associated bays at both ends under ?Northern Region System Strengthening Scheme XVI? in Northern Region.
Disposed of
3855
61/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations?2014 for determination of    Transmission Tariff from DOCO to 31.03.2019 Asset-I: 2 nos. 400 kV Malerkotla Bays at 400/220 kV GIS Substation at Kurukshetra under ?Provision of 400kV bays for lines under Northern Region System Strengthening Scheme-XXXI(Part-B)?.
Disposed of
3856
60/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Asset :- 400 kV D/C Kishenpur-Samba T/L alongwith bays at both ends, 01 no. 315 MVA,400/220 kV ICT-I alongwith associated bays at Samba and 03 nos 220 kV Line bays (DOCO : 01.04.2013)  under Northern Region Strengthening Scheme -XXII in Northern Region.
Disposed of
3857
59/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Asset-I: LILO of both Circuit of 400 kV D/C Rourkela-Raigrah (02nd Line) alongwith 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.
Disposed of
3858
58/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 400Kv D/C (Quad) Kurukshetra-Jind TL alongwith associated bays under ?Transmission System Strengthening in WR-NR Transmission Corridor for IPPs in Chhattisgarh?.
Disposed of
3859
57/MP/2018
GRID Controller of India Limited (SRLDC)
PLI petition for 2016-17 SRLDC
Disposed of
3860
56/MP/2018
GRID Controller of India Limited (NRLDC)
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 NRLDC for the financial year 2016-17 with reference to NRLDC Charges for the control period 1.4.2014 to 31.3.2019.
Disposed of
3861
55/MP/2018
GRID Controller of India Limited (ERLDC)
Application for approval of Performance Linked Incentive for ERLDC for the financial year 2016-17 with reference to ERLDC Charges for the control period 1.4.2014 to 31.3.2019.
Disposed of
3862
54/MP/2018
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL- BTPS (Barsingsar Thermal Power station)� Non Implementation of ABT from COD - Consequential short admittance of bills by Rajasthan Discoms despite NLCIL efforts for resolution�Miscellaneous Petition for adjudication   -  submitted - Reg.
Disposed of
3863
12/RP/2018 in 203/MP/2015
GMR Kamalanga Energy Limited (GKEL)
Review of Order Dated 203/MP/2015
Disposed of
3864
53/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 06 Nos of Link under central sector (562.873) Asset-II: 07 Nos of OPGW links (664.53 Km) and Asset-III: 07 Nos links under Central Sector (1076.57 km) under central sector under the project Fibre Optic communication system in ER under Expansion of wide-band communication network in Eastern Region.
Disposed of
3865
51/MP/2018
NTPC Limited
Seeking Hon�ble Commission�s permission to allow interchange of power for testing including full load testing and trial run operation of Unit-III of Kudgi STPP Stage-I (3X800 MW), beyond the period of six months from the date of its first synchronization, i.e., beyond 21.02.2018.
Disposed of
3866
50/MP/2018
Prayatna Developers Private Limited (PDPL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 16.09.2016 executed between the Petitioner and NTPC Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws.
Disposed of
3867
49/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset I: 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.
Disposed of
3868
11/RP/2018 in 88/TT/2017
MADHYA PRADESH POWER TRANSMISSION COMPANY LIMITED (MPPTCL)
Petition for review the Order dated 19.12.2017 passed by the Hon�ble Commission in Petition No 88/TT/2017
Disposed of
3869
10/RP/2018 in 039/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for Review of Order dated 12.12.2017 passed in Petition No. 39/TT/2015 under Section 94 of the Electricity Act, 2003
Disposed of
3870
48/TD/2018
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Application under sub-section (1) of Section 15 of Electricity Act 2003 seeking grant of an interstate trading licence.under section 14 (c) of Electricity Act 2003  read with CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 and its amendments.
Disposed of
3871
46/MP/2018
NTPC Limited
Petition for revision of  the Normative Annual Plant Availability Factor in respect of NTPC?s Power Stations on account of shortage of coal availability.
Disposed of
3872
45/MP/2018
GRID Controller of India Limited (POSOCO)
Application for approval of Performance Linked Incentive for NLDC for the financial year 2016-17 with reference to NLDC Charges for the control period 1.4.2014 to 31.3.2019.
Disposed of
3873
9/RP/2018 in MP/069/2014
Aryan M.P. Power Generation Private Limited (AMPPGPL)
A Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of Business) Regulations, 1999 seeking review of the Order dated 31.10.2017 passed by this Hon�ble Commission in Petition No. 69/MP/2014 in the matter of relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 29.07.2009, under Regulation 18 read with 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
Disposed of
3874
44/TD/2018
Refex Energy Limited (REL)
Application for grant of trading license under section 14 of the Electricity Act, 2003
Disposed of
3875
43/GT/2018
NHPC LTD
Petition under Regulation 79(1) & 86 of CERC (Conduct of Business) Regulations, 1999, Section 62(1) (a) of the Electricity Act, 2003 and Regulation- 6 (1) (ii), 7(1) & 14(1) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for approval of generation tariff of Kishanganga HE Project (330 MW) for the period 31.01.2018 (Anticipated COD of Unit#1&2) to 31.03.2019.
Disposed of
3876
42/TL/2018
ERSS XXI Transmission Limited (ERSSXXITL)
Application 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) Regulations, 2009 with respect to Transmission License to ERSS XXI Transmission Limited
Disposed of
3877
41/MP/2018
GMR Kamalanga Energy Limited (GKEL)
Petition under Section 79(1)(b) of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding ("Competitive Bidding Guidelines") and (a) the PPA dated 09.11.2011 between GMR Kamalanga Energy Ltd. and Bihar State Electricity Board; and (b) the PPA dated 28.09.2006, revised on 04.01.2011,  between GMR Kamalanga Energy Ltd. and GRIDCO Limited, for approval of this Hon'ble Commission of the amendment of the aforesaid PPAs in compliance with the provisions of the Scheme for Harnessing and Allocating Koyala (Coal) Transparently in India)
Disposed of
3878
40/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-1: 2 Nos 400kV line Bays at Parli(POWERGRID) Switching Station  (for Parli new(TBCB)-Parli(POWERGRID) 400kV D/C(Quad) line under TBCB) and Asset-2: 2 Nos 765kV line Bays at Solapur(POWERGRID)  Station  (for Parli new(TBCB)-Solapur(POWERGRID) 765kV D/C line under TBCB route) under �POWERGRID works associated with Western Region Strengthening Scheme XV� for tariff block 2014-19 period.
Disposed of
3879
8/RP/2018 in 55/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for review and modification of the order dated 30.11.2017
passed by this Hon'ble Commission in Petition No. 55/TT/2017.
Disposed of
3880
39/AT/2018
ERSS XXI Transmission Limited (ERSSXXITL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the ERSS XXI Transmission Limited  (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
3881
38/MP/2018
NTPC Limited
Extention of cut off date  of Mauda Super Thermal Power Station, Stage-I (2X500MW) from  31.03.2017 to  31.03.2019.
Disposed of
3882
37/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from Anticipated DOCO to 31.03.2019 for Asset 1 : 1 x 500MVA, 400/220kV ICT along with associated transformer bays & 220kV line bays at Itarsi substation under Western Region System Strengthening Scheme-XIV
Disposed of
3883
36/MP/2018
RANA SUGARS LIMITED (RSL)
Issuance of Pending RECs and Re-accreditation of project under the REC mechansim
Disposed of
3884
7/RP/2018 in 60/TT/2017
NRSS XXXI (B) Transmission Limited (NRSSXXXIB)
Review Petition under Section 94 (1) (f) of the Electricity Act, 2003 r/w 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 for seeking review of CERC order dated 30.11.2017 passed in Petition No. 60/TT/2017
Disposed of
3885
6/RP/2018 in 208/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition under section 94(1)(f) of the Electricity Act, 2003 for review and modification of the final order dated 22.11.2017 passed by this Hon'ble Commission in Petition No. 208/TT/2016.
Disposed of
3886
35/MP/2018
GMR Kamalanga Energy Limited (GKEL)
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 01.07.2016.
Disposed of
3887
33/MP/2018
ACME Jaipur Solar Power Private Limited (AJSPPL)
A Petition under Section 79(1)(b) of the Electricity Act, 2003 seeking relief on account 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.
Disposed of
3888
32/MP/2018
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL- Mines�increase in O&M Expenses on account of Wage revision and other pay hikes to Employees (Non- Executives & workmen) of NLCIL�s Mines wef 01.01.2012 - recovery from the beneficiaries of NLCIL Power Stations for the year  2012-14- Miscellaneous petition submitted
Disposed of
3889
31/MP/2018
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL-Thermal �increase in O&M Expenses on account of Wage revision and other pay hikes to Employees (Non- Executives & workmen) of NLCIL�s Power Stations wef 01.01.2012 - recovery from the beneficiaries of NLCIL Power Stations for the year  2012-14- Miscellaneous Petition- Submitted -Reg.
Disposed of
3890
30/MP/2018
Adani Green Energy (MP) Limited (AGEMPL)
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 letter dated 22.11.2017 of the Respondent, wrongly denying the use of connectivity granted to M/s AGEL (Petitioner�s parent company) at Khavda, by the Petitioner�s proposed wind project at Dayapar in Kutch District of Gujarat.
Disposed of
3891
29/MP/2018
INOX WIND INFRASTRUCTURE SERVICES LIMITED (IWISL)
Seeking Facilitation and long term open access to the SPV 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.
Disposed of
3892
28/MP/2018
East North Interconnection Company Limited (ENICL)
Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework and Article 12 of the Transmission Service Agreement dated 10.08.2009 executed between East North Interconnection Company Limited and its Long-Term Transmission Customers for claiming compensation due to Changes in Law.
Disposed of
3893
27/MP/2018
Krishna Windfarms Developers Private Limited (KWFDPL)
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 Petitioner herein i.e. Krishna Windfarms Developers Private Limited and Solar Energy Corporation of India Limited.
Disposed of
3894
26/MP/2018
Mahan Energy Limited MEL
Petition praying for extension of time for interchange of infirm power for testing & full load trial operation of Unit-2 of the Mahan generating station in terms of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2017
Disposed of
3895
25/TT/2018
ODISHA POWER TRANSMISSION CORPORATION LIMITED (OPTCL)
Petition for approval of Tariff for inclusion of Transmission Assets in Computation of Point of Connection (PoC) Charges and Losses as per Hon�ble Commission�s order dated 12.05.2017 in Petition No. 07/SM/2017 for inclusion in PoC charges in accordance with Central Electricity Regulatory Commission (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2010 and amendments made thereto.
Disposed of
3896
24/TT/2018
Karnataka Power Transmission Corporation Limited (KPTCL)
Approval under Regulation 86 of CERC (Conduct of business) Regulation, 1999 for determination of Tariff for Transmission Lines connecting between Karnataka and other neighboring states
Disposed of
3897
23/MP/2018
nrssxxix transmission company limited (NRSSXXIX)
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 Hon?ble 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 NRSS-XXIX on Build, Own, Operate and Maintain basis and accordingly allowing carving out of Jalandhar ? Samba transmission line from the purview of the aforesaid Transmission License and to vest the same into the favour of a separate entity i.e. NRSS XXIX (JS) Transmission Limited.
Disposed of
3898
22/MP/2018
Mirra and Mirra Industries (MMI)
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
Disposed of
3899
21/MP/2018
KSK Mahanadi Power Company Limited (kskmahanadi)
PETITION UNDER SECTION 79(1)(b) OF THE ELECTRICITY ACT SEEKING AMENDMENT OF THE TARIFF FOR SUPPLY OF ELECTRICITY BY THE PETITIONER TO THE RESPONDENTS PURSUANT TO THE ALLOCATION OF COAL UNDER THE SCHEME FOR HARNESSING AND ALLOCATING KOYALA TRANSPARENTLY IN INDIA (SHAKTI) TO THE PETITIONER
Disposed of
3900
20/TD/2018
NHPC LTD
Application under Section 15(1) of the Electricity Act, 2003 read with Regulation 6 of CERC (Procedure, Terms & Conditions for grant of trading license and other related matters) Regulations, 2009 for grant of an Inter-State Trading License.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3901
5/RP/2018 in 70/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for review and modification of the order dated 21.11.2017
passed by this Hon'ble Commission in Petition No. 70/TT/2017.
Disposed of
3902
19/MP/2018
TALETTUTAYI SOLAR PROJECTS FOUR PVT. LTD (TT4)
MEMORANDUM OF ORIGINAL PETITION FILED UNDER SECTION 79 (1) (f) OF THE ELECTRICITY ACT, 2003 (�THE ACT�) AND THE OTHER APPLICABLE PROVISIONS OF THE ACT IN RELATION TO THE DISPUTES HAVING ARISEN UNDER THE POWER PURCHASE AGREEMENT DATED APRIL 11, 2016 BETWEEN THE PARTIES
Disposed of
3903
4/RP/2018 in MP/419/2014
RAICHUR SHOLAPUR TRANSMISSION COMPANY PRIVATE LIMITED (RSTCPL)
REVISION PETITION ON BEHALF OF RAICHUR SHOLAPUR TRANSMISSION COMPANY LIMITED FOR REVIEW OF THE ORDER DATED 27.06.2016 PASSED BY THE CENTRAL ELECTRICITY REGULATORY COMMISSION IN PETITION NO.419/MP/2014 UNDER REGULATION 103(1) OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 PURSUANT TO THE ORDER DATED 01.12.2017 PASSED BY THE HON�BLE APPELLATE TRIBUNAL FOR ELECTRICITY IN APPEAL NO.193/ 2016.
Disposed of
3904
3/RP/2018 in 32/MP/2017
Himachal Sorang Power Private Limited (HSPPL)
Review Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 103 of CERC (Conduct of Business) Regulations, 1999 for Reviewof Impugned Order dated 26.09.2017 passed by the Hon?ble Commission in Petition No. 32/MP/2017
Disposed of
3905
2/RP/2018 in 87/TT/2017
MADHYA PRADESH POWER TRANSMISSION COMPANY LIMITED (MPPTCL)
Transmission tariff for the transmission lines belonging to the Petitioner (MPPTCL) conveying electricity as deemed ISTS lines, in continuation to the Hon?ble Central Electricity Regulatory Commission?s order dated 15.10.2015 under Petition No. 217/TT/2013 for inclusion of 2 nos. 400 kV lines in computation of point of connection transmission charges in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 namely, 400 kV Seoni (MP)-Sarni (MP) line and 400 kV Seoni (MP)-Bhilai (Chattisgarh) line
Disposed of
3906
18/MP/2018
Adani Green Energy Limited (AGEL)
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.
Disposed of
3907
17/MP/2018
NTPC Vidyut Vyapar Nigam Limited (NVVN)
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
Disposed of
3908
16/MP/2018
Tadas Wind Energy Private Limited (TWEPL)
Petition under Regulation 5 Read with Regulations 14 & 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 Re- registration of the Petitioner under the Renewable Energy Certificate Mechanism
Disposed of
3909
1/SM/2018
Suo Motu
Addional tax burden on transmision licensees on introduction of goods and service tax compensation cess.
Disposed of
3910
15/GT/2018
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
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 Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for approval of tariff of Tuirial Hydro Electric Power Plant (TrHEP) ( 2 X 30 = 60 MW) for the period from COD to 31.03.2019
Disposed of
3911
14/MP/2018
Western Transco Power Limited (WTPL)
Petition under Section 17, read with Section 79(1)(c) of the Electricity Act, 2003 for creation of security interest by Western Transco Power Limited (�Petitioner�/�Borrower�) in favour of SBICAP Trustee Company Limited, acting on behalf of IDFC Bank Limited IDFC Infrastructure Finance Limited, and seeking approval of substitution of lenders, namely, L&T Infra Debt Fund Limited, Indusind Bank Limited & India Infrastructure Finance Company Limited, with IDFC Bank Limited and IDFC Infrastructure Finance Limited
Disposed of
3912
12/MP/2018
RAICHUR SHOLAPUR TRANSMISSION COMPANY PRIVATE LIMITED (RSTCPL)
Application under Section 17(3) and Section 17 (4) of the Electricity Act, 2003.
Disposed of
3913
11/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-1-SCADA/EMS systems for Main and backup SLDC of Chhattisgarh (CSPTCL), Asset-2-SCADA/EMS systems for Main and backup SLDC of Goa Electricity Department (GED), Asset-3-SCADA/ EMS system upgradation of Main and backup SLDCs and Sub-LDCs of Gujarat (GETCO), Asset-4-SCADA/EMS system upgradation of Main and backup SLDCs and Sub-LDCs of Madhya Pradesh (MPPTCL), Asset-5- SCADA/EMS system upgradation of Main and backup SLDCs of Daman and Diu (DDED) and Asset-6- SCADA/EMS system upgradation of Main and backup SLDCs and Sub-LDCs of Dadar and Nagar Haveli (DNHED) under �Expansion/ Upgradation of SCADA/EMS system at SLDC of Western Region� for the period 2014-19 block.
Disposed of
3914
1/RP/2018 in 128/MP/2016
M.P. Power Management Co. Ltd. (MPPMCL)
Review Application for rectification of the order dated 12.10.2017 in petition no. 128/MP/2016
Disposed of
3915
10/MP/2018
Mahan Energy Limited MEL
In pursuance of direction given in 35th WRPC meeting held on 20.12.2017 at Jabalpur, directing the petitioner to approach CERC for directions on continuation of LILO of 400 kV D/C Vindhyachal-Korba Line at Mahan TPS
Disposed of
3916
9/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 of Vindhyachal -IV & RIHAND - III {1000MW} Generation Project 

a. covered in CERC order dated 04.09.2014 in petition no. 86/TT/2012
b. covered in CERC order dated 18.03.2016 in petition no. 113/TT/2013
c. covered in CERC order dated 17.07.2015 in Petition no. 295/TT/2013
d. covered in CERC order dated 31.12.2015 in Petition no. 192/TT/2014
Disposed of
3917
8/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-1: Main SCADA EMS System of SLDC of Manipur (DOCO-09.11.2016), Asset-2: Main SCADA EMS System of SLDC of Mizoram (DOCO-10.04.2017), Asset-3: Main SCADA EMS System of SLDC of Arunachal Pradesh (Anticipated DOCO-15.11.2017) and Asset-4: Main SCADA EMS System of SLDC of Nagaland (Anticipated DOCO-30.11.2017) under project ? ?Expansion/ Upgradation of SCADA/ EMS System of SLDCs of North Eastern Region? for the period 2014-19 block.
Disposed of
3918
7/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
determination of Transmission Tariff from anticipated DOCO to 31.03.2019 for Asset 1: LILO of Vindhyachal-Jabalpur 400 kV 2nd D/C line (Ckt3&4) along with associated bays and equipments at 400/220kV  Rewa Pooling Station under Transmission System for Ultra Mega Solar Park (750MW) in Rewa District, Madhya Pradesh in Western Region.
Disposed of
3919
6/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Tariff for Asset : 400/220 kV New Wanpoh Substation: (+) 300 MVAR / (-) 200 MVAR SVC Under ?Static VAR    Compensators (SVCs) in Northern Region?.
Disposed of
3920
5/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Establishment of Fibre Optic Communication System under Master Communication Plan in Western Region
Disposed of
3921
4/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of Tariff for NRSS XXIX
Disposed of
3922
3/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations �1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from anticipated DOCO to 31.03.2019 �Bunching of Tirunelveli � Edamon section of the Tirunelveli � Muvathapuza (Cochin) 400kV quad D/c line initially(and temporarily) at 220kV with existing  Tirunelveli � Edamon 400kV twin D/c line (400KV line charged at 220Kv) under Transmission System associated with Kudamkulam Atomic Power Project�  in Southern Region..
Disposed of
3923
2/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from anticipated DOCO to 31-03-2019 for Transmission Asset �ASSET- 1A: LILO of 400KV D/C Gooty-Tumkur (Vasantnarsapur) D/C line at Tumkur (Pavagada) pooling station, ASSET- 1B: New 400/220KV pooling station at Tumkur (Pavagada) with 1 X 500MVA 400/220KV ICT and 1x 125MVAR Bus reactor and along with associated bays & equipment's, ASSET- 2: LILO of 400KV D/C Bellary -Tumkur (Vasantnarsapur) D/C (Quad Moose) TL at Tumkur (Pavagada) pooling station along with associated bays & equipment�s,  ASSET - 3: 2 X 500MVA 400/220KV ICTs along with associated bays & equipment�s and ASSET�4: Tumkur (Pavagada) pool-Hiryur 400KV D/C line along with associated bays & equipments at both ends under Transmission System for Ultra mega Solar Power Park at Tumkur (Pavagada), Karnataka-Phase-I�.
Disposed of
3924
1/TT/2018
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval Under Regulation 86 of CERC (Conduct of Business) Regulations�1999, and CERC (Terms and Conditions of Tariff) Regulations�2014 for Determination of Transmission Tariff for Asset-I: (i) 132kVS/C (on D/C Tower) Pasighat�Roing Transmission Line alongwith associated bays at Pasighat and Roing S/s, (ii) 3x5 MVA (132/33kV), 1-ph, ICT-I alongwith associated bays at Roing, (iii) 4x5 MVA (132/33kV), 1-ph, ICT-II alongwith associated bays at Roing, (iv) 4x6.67 MVAR, 1-Ph, 132kV Bus Reactor along with associated bay at Roing, Asset-II: (i) 132kV S/C (on D/C Tower) Roing�Tezu Transmission Line alongwith associated bays at Roing and Tezu S/S, (ii) 4x6.67 MVAR, 1-Ph, 132kV Bus Reactor along with associated bay at Tezu from DOCO to 31.03.2019 under the transmission system associated with �Transmission system associated with Pallatana GBPP and Bongaigaon TPS�
Disposed of
3925
269/MP/2017
Korba West Power Company Limited (KWPCL)
Petition under Section 79 (1) (c) and Section 79 (1) (f) of the Electricity Act, 2003 read with Clause 9 of the BPTA, Clause 11 of the TSA and Regulation 32 of CERC (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.
Disposed of
3926
268/MP/2017
Western Transmission (Gujarat) Limited (WTGL)
Petition under Section 17, read with Section 79(1)(c) of the Electricity Act, 2003 for seeking approval of substitution of lenders, namely, Credit Agricole Corporate and Investment Bank (CA-CIB) and Mizuho Corporate Bank (MB), with Standard Chartered Bank (SCB)
Disposed of
3927
267/MP/2017
TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION (TANGEDCO)
The practical difficulties and financial implications due to the implementation of the Detailed Operating Procedure dated 05.05.2017.
Disposed of
3928
47/RP/2017 in 26/TT/2017
RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED (RVPN)
PETITION UNDER SECTION 94 (1) (f) OF THE ELECTRICITY ACT, 2003 READ WITH ORDER 47 RULE 1 OF THE CODE OF CIVIL PROCEDURE, 1907 FOR REVIEW OF THE ORDER DATED 18.10.2017 PASSED IN PETITION NO. 26/TT/2017
Disposed of
3929
266/MP/2017
NRSS XXXVI Transmission Limited (NRSSXXXVI)
Application for seeking the approval under Sections 17 (3) and 17 (4) of Electricity Act, 2003(hereinafter referred to as the "Act") for creation of security interest by NRSS XXXVI Transmission Limited ("First Petitioner"), over (i) all the movable and immovable assets of the First Petitioner pertaining to the Project(defined hereinafter), both present and future, (ii) the Transmission Service Agreement executed by the First Petitioner on January 13, 2016 ("TSA"), (iii) its transmission license to establish the Transmission System for "System Strengthening Scheme in Northern Region (NRSS-XXXVI) along with LILO of Sikar-Neemrana 400 KV D/C line at Babai (RRVPNL)"( hereinafter referred to as the "Project") dated October 07, 2016, and (iv) all project documents, cash flows, receivables, bank accounts, clearance, notifications, Government approvals, orders, including but not limited to any amendments, supplements to the existing project documents etc., in relation to the Project comprising of, amongst others, in favour of PTC India Financial Services Limited acting as the security trustee ("Security Trustee"), for the benefit of  PTC India Financial Services Limited (hereinafter referred to as "PFS" or "Lender/Lenders") (including their respective successors, transferees, novatees, and assigns) and enforcement thereof in accordance with the terms of the finance documents.
Disposed of
3930
265/MP/2017
sks power generation (chhattisgarh) limited (SPGCL)
PETITION UNDER SECTION 79 (1) (K) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 8 (7) OF THE CERC (GRANT OF CONNECTIVITY, LONG TERM ACCESS AND MEDIUM TERM OPEN ACCESS IN INTER-STATE TRANSMISSION AND RELATED MATTERS) REGULATIONS, 2009 AS AMENDED TILL DATE, SEEKING PERMISSION FOR EXTENSION OF THE PERIOD FOR INJECTION OF INFIRM POWER AND DRAWAL OF START-UP POWER FOR COMMISSIONING & TESTING INCLUDING FULL LOAD TESTING OF SECOND UNIT (UNIT NO.1) (300 MW) OF (4X300MW) BINJKOTE TPP OF SKS POWER GENERATION (CHHATTISGARH) LIMITED, FROM 01.01.2018 TO 31.03.2018.
Disposed of
3931
264/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014  for  determination of Transmission Tariff  of Asset (A): 400 kV Anta Bay at Kota Sub-Station for 400 kV S/C Anta-Kota Line (Line owned by RVPNL) under �Northern Region System Strengthening Scheme-XXVII�, for tariff block 2014-19 period in Northern Region.
Disposed of
3932
263/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Asset I:LILO of Meramundali-Jeypore 400 kV S/C line at Angul Sub-station, Asset II: one no. of 125 MVAR Reactor (1st) and associated bays at Angul Sub-station, Asset III:  , Asset IV: one no. of 125 MVAR Reactor (3rd) and associated bays at Angul Sub-station, Asset VI: LILO-I (Ckt.-III) of Rourkela-Raigarh 400 kV D/C line at Jharsuguda Sub-station, Asset-VII: LILO-II (Ckt.-I) of Rourkela-Raigarh 400 kV D/C line at Jharsuguda Sub-station, Asset-VIII: one no. of 125 MVAR Reactor (1st) and associated bays at Jharsuguda Sub-station, Asset-IX: one no. of 125 MVAR Reactor (2nd) and associated bays at Jharsuguda Sub-station under Transmission System for Phase-I Generation Projects in Orissa-Part-A in Eastern Region
Disposed of
3933
262/MP/2017
Jindal Power Limited (JPL)
Petition seeking amendment to the transmission license granted to the Petitioner vide an order dated 09.05.2011, passed in Petition No. 105 of 2010, for including the 2 x 400kV bays and bus sectionalizer bays and part of 400/220 kV sub-station equipment at Raipur Sub-station of PGCIL
Disposed of
3934
261/MP/2017
NTPC Limited
Petition under Section 79 (1) (c) & (f) of the Electricity Act, 2003 read with the provisions of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations), 2010 to set aside the bill dated 06.11.2017 of the Central Transmission Utility (PGCIL) towards LTA Charges for the Kudgi Transmission System.
Disposed of
3935
260/MP/2017
NTPC Limited
Seeking Hon�ble Commission�s permission to allow interchange of infirm power with grid for Unit-II of Kudgi STPP Stage-I (3X800 MW), beyond 27.112017.
Disposed of
3936
259/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for 400/220 kV 1X500 MVA ICT-III at Satna along with associated ICT bays and 2 Nos. 220kV line bays at Satna SS under �Western Region Strengthening Scheme-XVI� for tariff block 2014-19 period.
Disposed of
3937
258/MP/2017
Srijan Energy Systems Private Limited (SESPL)
Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 18 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 Affidavit.
Disposed of
3938
257/MP/2017
SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)
Upgradation of Trading License from Category II to Category I
Disposed of
3939
256/MP/2017
NER II Transmission Limited (nerii)
Petition for grant of approval for creation of security over the project assets of NER II Transmission Limited
Disposed of
3940
255/MP/2017
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
PETITION UNDER SECTIONS 79(1)(b) AND 79(1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH ARTICLE 10 OF THE PPA AND PSA
Disposed of
3941
254/MP/2017
BSES Rajdhani Power Limited (BRPL)
Re-setting of the Rate of Late Payment Surcharge under Clause 45 of the Tariff Regulations 2014-19
Disposed of
3942
253/MP/2017
sks power generation (chhattisgarh) limited (SPGCL)
Petition seeking surrender/ relinquishment of LTA of 513 MW (149 MW in WR and 364 MW in NR) out of the total LTA quantum of 683 MW granted under the Bulk Power Transmission Agreement dated 24.02.2010.
Disposed of
3943
252/MP/2017
GREENKO BUDHIL HYDRO POWER PRIVATE LIMITED (GBHPPL)
Petition under section 79 (1) (f) of the Electricity Act, 2003 for adjudication of dispute between the Generator and the Transmission Licensee
Disposed of
3944
250/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1 : 765 kV Line bays at Jabalpur Pooling Station for 765 kV D/C Gadarwara STPS (NTPC) - Jabalpur pooling Station TL under  " POWERGRID Works associated with Part A of Transmission system for Gadarwara STPS of NTPC" in Western Region.
Disposed of
3945
249/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business)

Regulations‟1999 and CERC (Terms and Conditions of Tariff) Regulations ‟2014 for determination of Transmission Tariff from anticipated DOCOs to 31.03.2019 for Asset-I: Extension of 400/220 kV Sikar Substation with 1X500 MVA, 400/220/33 kV auto transformer along with associated bays along with 2 nos. 220 kV line bays and Asset-II: Extension of 400/220 kV Manpuri Substation with 1X500 MVA, 400/220/33 kV auto Transformer and associated bays along with 2 nos. 220 kV line bays under �Augmentation of transformation capacity at Mainpuri and Sikar� in Northern Region.
Disposed of
3946
248/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Asset-I: 17 Nos of OPGW links (759 km) (DOCO: 01.10.2012), Asset II: 09 nos of OPGW links (490 km) (DOCO: 01.04.2013), Asset III: 10 nos of OPGW links (440 km) (DOCO: 01.11.2013) and Asset IV: 01 nos of WBSETCL sector portion OPGW link (78.26 km) (DOCO: 01.03.2014) under �Fibre Optic communication system in lieu of existing Unified Load Despatch and Communication(ULDC) Microwave links� in Eastern Region
Disposed of
3947
247/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 1X500MVA, 765/400kV Transformer as spare ICT at Agra Sub-station, Asset-II: 1X500MVA, 765/400kV Transformer as spare ICT at Fatehpur Sub-station, Asset-III: 765/400 KV,500MVA, single phase  Auto Transformer as spare ICT at Jhatikra S/S and Asset-IV: 765/400 KV, 333MVA, single phase  Auto Transformer as spare ICT at Bhiwani S/S  under �Spare Transformer for 765/400KV ICTs in NR�.
Disposed of
3948
246/MP/2017
KUDGI TRANSMISSION LIMITED (KTL)
Approval for creation of security in for issuing Non-convertible Debentures
Disposed of
3949
245/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
approval of Transmission Tariff from DOCO i.e. 01.12.2015 to 31.03.2019 for Gooty-Madhugiri 400kV D/C line and 2x500MVA transformers alongwith downstream bays at Madhugiri Substation upon bifurcation of capital cost and hence transmission tariff as per directive of Hon�ble Commission vide Order dated 18.07.2017 in Petition 54/RP/2016 Under �Transmission system associated with System strengthening -XIII� in Southern Region for tariff block 2014-19 period.
Disposed of
3950
244/TT/2017
HIMACHAL PRADESH POWER TRANSMISSION CORPORATION LTD. (HPPTCL)
Approval under Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 for determination of Transmission Tariff forAsset: 33/220kV, 80/100 MVA GIS Substation Phojal along with 220kV D/C LILO   Transmission line.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
3951
46/RP/2017 in TT/227/2014
bhopal dhule transmission company limited (BDTCL)
Petition for review and modification of the Order dated 20.09.2017 passed by this Hon?ble Commission in Petition No. 227/TT/2014 titled Power Grid Corporation of India Limited v. Madhya Pradesh Power Management Company Limited and Ors.
Disposed of
3952
243/GT/2017
NTPC Limited
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 for approval of tariff  of  Bongaigaon Thermal Power Station (3X250 MW) for the period from Date of Commercial Operation of Unit-1 (i.e. 01.04.2016) to 31.03.2019.
Disposed of
3953
242/MP/2017
Aryan M.P. Power Generation Private Limited (AMPPGPL)
Petition for declaring the letter of invocation of Bank Guarantee dated 23.10.2017 and thereafter the encashment of the Bank Guarantee dated 23.02.2010 of an amount of Rs. 56.1 Crores issued by Axis Bank Ltd. as illegal and for return of the said encashed amount along with damages.
Disposed of
3954
45/RP/2017 in 272/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for review and modification of the order dated 20.09.2017 passed by this Hon'ble Commission in Petition No. 272/TT/2015.
Disposed of
3955
241/GT/2017
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
Determination of tariff of Muzaffarpur Thermal Power Station        Stage-I Unit-2 (110 MW) for the Period 15.10.2010 to 31.03.2014
Disposed of
3956
240/GT/2017
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
Approval of tariff of MTPS Stage-I (2x110 MW) from 01.04.2014 to 31.03.2019.
Disposed of
3957
239/MP/2017
NTPC Tamil Nadu Energy Company Limited (NTECL)
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 the Station Heat Rate Norms  of Vallur Thermal Power Station (3X500MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
3958
238/MP/2017
Darbhanga Motihari Transmission Company Limited (DMTCL)
Petition u/s 61, 63 and 79 of Electricity Act, 2003 to be read with the other laid down statutory framework
for seeking extension in Project scheduled commercial operation date 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.
Disposed of
3959
237/MP/2017
Suzlon Energy Limited (SEL)
Petition preferred under Section 94 (1)(f) of the Electricity Act, 2003 read with Regulation 111 and 116 of Central Electricity Regulatory Commission (Conduct of Business Regulations),1999 for seeking extension of time prescribed for implementation of the Hon�ble Central Electricity Regulatory Commission�s Order dated 5 January, 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.
Disposed of
3960
236/MP/2017
DAMODAR VALLEY CORPORATION (DVC)
Petition against the decision of MPPMCL for Unilateral surrender of 100 MW from DSTPS in violation of provision of PPA between DVC & MPPMCL
Disposed of
3961
235/MP/2017
Darbhanga Motihari Transmission Company Limited (DMTCL)
Application for seeking approval under Sections 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest by Darbhanga - Motihari Transmission Company Limited (the "Petitioner-I" / "Borrower") in favour of IDBI Trusteeship Services Limited (the "Petitioner-II" / "Security Trustee"), as Security Trustee, acting on behalf of IDFC Bank Limited (hereinafter referred to as the "Lender", which expression, shall, unless it be repugnant to the subject or context thereof, be deemed to mean and include its successors, assigns or substitutes, from time to time), over all rights, title and interest of the Petitioner-I, both present & future, over and in respect of (i) all the movable and immovable assets of the  Petitioner-I including all movable and immovable assets of the utility to be established by the  Petitioner-I that constitute the Project (defined hereinafter); (ii) the Transmission Service Agreement executed by the  Petitioner-I in the month of August, 2013 (the "TSA"); (iii) the transmission license dated May 30, 2014 for the development of transmission system under "Eastern Region System Strengthening Scheme - VI" (the "Project"); and (iv) all the Project documents as well as the cash flows, receivables, bank accounts, clearance(s), notifications, Government approvals, orders, both present and future and including but not limited to any amendments, supplements to the existing project documents etc., under the Project, pursuant to the refinancing of the original project lenders of the Petitioner-I through the loans availed from the Lender.
Disposed of
3962
234/MP/2017
M.P. Power Management Co. Ltd. (MPPMCL)
Petition under Section 79 of the Electricity Act, 2003 for direction to Rajasthan Rajya Vidyut Prasaran Nigam Ltd to make payment of outstanding amount to the petitioner on account of overdrawal of power from Chambal - Satpura Complex/Chambal project & payment of O&M/capital expenditure of the Chambal - Satpura Complex/Chambal project and scheduling of respective shares of both the States in Chambal project (Hydel Power Plants)
Disposed of
3963
231/MP/2017
ACME Rewari Solar Power Private Limited (ARSPPL)
Petition under section 79 of the Electricity Act, 2003 for revision of tariff on account of increase in capital cost relating to the provisions of the Power Purchase Agreement (PPA) dated 24.06.2016.
Disposed of
3964
230/MP/2017
ACME Kurukshetra Solar Energy Private Limited (AKSEPL)
Petition under section 79 of the Electricity Act, 2003 for revision of tariff on account of increase in capital cost relating to the provisions of the Power Purchase Agreement (PPA) dated 24.06.2016.
Disposed of
3965
229/MP/2017
NTPC Vidyut Vyapar Nigam Limited (NVVN)
Adjudication of disputes between NTPC Vidyut Vyapar Nigam Limited and Power Company of Karnataka Limited related to the procurement of power pursuant to a Tariff Based Competitive Bid Process undertaken by the Power Company of Karnataka Limited
Disposed of
3966
228/MP/2017
Bhushan Power & Steel Ltd. (BPSL)
Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 32 of the CERC (Grant of Connectivity, Long Term Open Access in intra State Transmission and related matters) Regulations, 2009 alongwith affidavit.
Disposed of
3967
227/MP/2017
LANCO AMARKANTAK POWER LTD. (LAMPL)
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
Disposed of
3968
226/MP/2017
bhopal dhule transmission company limited (BDTCL)
Petition for approval under section 17(3) & 17(4) of Electricity Act 2003, for creation of security interest over all assets including all the movable and immovable assets of the Petitioner No. 1 in favour of Petitioner No. 2 i.e. Debenture Trustee acting for the benefit of the Debenture Holders and for any subsequent transferees, assigns, novatees thereof and any refinancing lenders to the Project, acting on behalf of and for the benefit of the Debenture Holders pursuant to Indenture of Mortgage, and other security creating documents/financial agreements and for future refinancing transactions also, by way of mortgage/hypothecation/assignment of mortgaged properties and project assets.
Disposed of
3969
225/MP/2017
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 94 (1) (f) of the Electricity Act, 2003 read with related provisions of Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) (Amendment) Regulations, 2013 seeking compensation for loss of Capacity Charge on account of inadequate availability of fuel gas under provisions of Regulation 54 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014  in respect of the Assam Gas Based Power Plant (AGBP).
Disposed of
3970
224/MP/2017
North East Transmission Company Ltd. (NETC)
PETITION UNDER SECTIONS 79(1)(d) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATIONS 54 AND 55 OF THE CERC (TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2014.
Disposed of
3971
223/MP/2017
ENN ENN CORP LTD (ENNENN)
Petition under Section 79(1) of the Electricity Act, 2003 and Section 14 & 15 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, challenging the illegal and arbitrary rejection of grant of REC application of the Petitioner by Respondent
Disposed of
3972
222/MP/2017
KSK Mahanadi Power Company Limited (kskmahanadi)
PETITION UNDER SECTION 79(1)(b), 79(1)(f) AND OTHER APPLICABLE PROVISIONS OF THE ELECTRICITY ACT, 2003 FOR ADJUDICATION OF DISPUTES WITH THE RESPONDENT WITH REGARD TO THE TARIFF PAYABLE UNDER THE POWER PURCHASE AGREEMENT DATED 27/11/2013
Disposed of
3973
44/RP/2017 in 103/MP/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review on behalf of the Powergrid Corporation of India Ltd.
Disposed of
3974
221/TT/2017
Power Transmission Corporation of Uttarakhand Limited (PTCUL)
Approval of tariff in respect of PTCUL owned transmission lines/system connecting with other states and intervening transmission lines incidental to inter-State transmission of electricity as per the Central Electricity Regulatory Commission�s order dated 14.3.2012 in Petition No.15/Suo-Motu/2012, for inclusion in POC charges as provided in the Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010 in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for tariff block 2014-19 period and Regulation 86 of CERC (Conduct of Business) Regulations, 1999.
Disposed of
3975
220/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from anticipated DOCO to 31-03-2019 for Transmission Asset �a) Both circuits of one LILO D/C portion of Simhadri-Vijayawada 400kV Line at Vemagiri-I (AP) shall be LILOed at Vemagiri-II (PG) (D/C Portion and multi-circuit Portion) alongwith associated bays at Vemagiri-II (PG)  b) Both circuits of Second LILO D/C portion of Simhadri-Vijayawada 400kV Line at Vemagiri-I (AP) shall be looped in at Vemagiri-II (PG). There shall be NO LOOP OUT. The open section of 400kV D/C line from Vemagiri-I (AP) shall be used for termination of KV Kota Line alongwith associated bays at Vemagiri-II (PG). c) Shifting of 2 Nos. of 63 MVAr reactors from Gazuwaka to Vemagiri-II (PG) for utilization on Simhadri-II-Vemagiri-II(PG) 400kV D/C Line under �Removal of Constraints in 400kV Bays Extensions at 400kV Vemagiri S/S� in Southern Region.
Disposed of
3976
43/RP/2017 in 067/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 31/08/2017 passed by the Hon�ble Commission in Petition No. 67/TT/2015 in the matter of determination of transmission tariff for i) Asset � I (HVDC Portion), ii) Combined Asset � II (AC Portion) from anticipated DOCO 31.03.2015 to 31.03.2019 under the Transmission system associated with NORTH EAST - NORTHERN/WESTERN INTERCONNECTOR -I in North Eastern, Northern & Western Regions.
Disposed of
3977
42/RP/2017 in 218/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for Review and Modification of the Order dated 18.09.2017 passed by this Hon�ble Commission in Petition No. 218/TT/2016 titled Power Grid Corporation of India Limited v. Madhya Pradesh Power Management Company Limited and Ors.
Disposed of
3978
41/RP/2017 in 213/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for review and modification of the Order dated 07.09.2017 passed by this Hon�ble Commission in Petition No. 213/TT/2016 titled Power Grid Corporation of India Limited v. Rajasthan Rajya Vidyut Prasaran Nigam Limited and Ors.
Disposed of
3979
219/TD/2017
Ms. Saini Power Transactor Represented by Saroj Bala Saini
Application for grant of trading Licence Category - IV
Disposed of
3980
218/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of Truing tariff for  Accelarated Depreciation of SCADA/EMS system of ULDC
Disposed of
3981
217/TT/2017
Jaypee Powergrid Limited (JPL)
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 

ASSET ? I 
LILO OF 400 KV DC BASPA-NAPTHA-JHAKRI TRANSMISSION LINE

ASSET ? II 
KARCHAM WANGTOO ABDULLAPUR 400 KV DC QUAD TRANSMISSION LINE
Disposed of
3982
216/RC/2017
Indian Energy Exchange Ltd. (IEX)
PETITION FOR SEEKING APPROVAL TO AMENDMENTS OF BYE LAWS, RULES & BUSINESS RULES WITH RESPECT TO THE CENTRAL ELECTRICITY REGULATORY COMMISSSION (TERMS AND CONDITIONS FOR EXCHANGE OF ENERGY SAVINGS CERTIFICATES) REGULATIONS, 2016 REGARDING ESCerts CONTRACTS TRANSACTION ON INDIAN ENERGY EXCHANGE LIMITED
Disposed of
3983
40/RP/2017 in 235/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for review and modification of the Order dated 19.09.2017 passed by this Hon?ble Commission in Petition No. 235/TT/2016 titled Power Grid Corporation of India Limited v. Karnataka Power Transmission Corporation Limited and Ors
Disposed of
3984
215/TT/2017
RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED (RVPN)
Determination of Tariff for the year 2017-18 in respect of RVPN owned transmission lines/system.
Disposed of
3985
214/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Misc. Petition for Approval under sub-section(4) of Section 28 & 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 Fibre Optic communication system in lieu of existing Unified Load Despatch and Communication(ULDC) Microwave links in North Eastern Region
Disposed of
3986
213/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Misc. Petition for Approval under sub-section(4) of Section 28 & 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 Asset-I: 02 Nos OPGW links under Central Sector (127 km) (DOCO: 01.11.2013) and Asset II: 03 Nos OPGW links under Central Sector (170.234 km) (DOCO: 01.03.2014), under �Fibre Optic communication system under Expansion of Wideband Communication Network� in Eastern Region.
Disposed of
3987
212/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revised/Fresh Petition for approval under sub-section(4) of Section 28 of Electricity Act 2003 for revision of Fees and Charges for the period 2014-19 block considering accelerated depreciation of SCADA/EMS systems of SLDCs for Unified Load Despatch & Communication  Scheme (POWERGRID portion i.e. Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in Western Region.
Disposed of
3988
211/MP/2017
Solar Power Developers Association (SPDA)
Petition under section 79 of the Electricity Act, 2003 for revision of tariff on account of increase in capital cost relating to the provisions of the Power Purchase Agreements (PPA) dated 14.10.2016.
Disposed of
3989
39/RP/2017 in 146/GT/2015
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLCIL- TSII Expn (2 X 250 MW)  - Petition seeking review of Tariff under CERC(Terms and Conditions of Tariff) Regulations 2014 � Reg
Disposed of
3990
14/SM/2017
Suo Motu
Extension of validity of  Renewable Energy certificates due to expiry between October 2017 and March 2018
Disposed of
3991
210/MP/2017
KUDGI TRANSMISSION LIMITED (KTL)
Petition for revision of Tariff for events occurring after the Bid Due Date
Disposed of
3992
209/MP/2017
A D Hydro Power Limited (ADHPL)
Petition for Approval of Transmission Charges, Transmission Losses and other Conditions for use of the 176.5 km long 220KV Double Circuit Dedicated Transmission Line of Allain Duhangan Hydro Project- In Remand of proceedings arising out of Petition No. 259/MP/2010 by Hon'ble Supreme Court of India.
Disposed of
3993
208/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations �1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from anticipated DOCO to 31.03.2019 for �(i) Hyderabad (Maheshwaram)-Nizamabad 765kV D/C Line and (ii) 2 nos 765kV bays along with 1 no. 240 MVAR switchable line reactor each at Hyderabad (Maheshwaram) & Nizamabad substation each for both circuits of Hyderabad-Nizamabad 765kV D/C Line� with Anticipated DOCO as 01.08.2017 under �Wardha � Hyderabad 765 kV Link�  in Southern Region.
Disposed of
3994
207/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Assets under �Transmission System associated with Mundra Ultra Mega Power Project� for tariff block 2014-19 in Western Region.
Disposed of
3995
38/RP/2017 in 135/GT/2015
NLC Tamilnadu Power Ltd (NTPL)
Petition for review of the Order dated 11.7.2017 passed by the Hon?ble Commission in Petition No. 135/GT/2015 in the matter regarding approval of tariff of Coal based NLC Tamil Nadu Power Ltd (TPS 2 x 500 MW) for the period from the date of the declaration of commercial operation of Unit I &II till 31.3.2019.
Disposed of
3996
206/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: Rapp� Kota 400 kV D/C line (part of Rapp-Jaipur(South) 400kV D/C line with one ckt LILOed at Kota) along with associated bay at Kota (Ant. DOCO: 31.08.17)  under Transmission system associated with Rapp 7 & 8, Part-A
Disposed of
3997
37/RP/2017 in 225/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for review and modification of the Order dated 29.02.2016 passed by this Hon'ble Commission in Petition No. 225/TT/2015 titled as �Power Grid Corporation of India Ltd. v. Madhya Pradesh Power Trading Company and Ors.�
Disposed of
3998
205/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1: Pole-II of the ?800 kV, 3000 MW Champa & Kurukshetra HVDC Terminals along with associated bays under ?WR ? NR HVDC Interconnector for IPP Projects in Chhattisgarh? in Northern Region & Western Region.
Disposed of
3999
204/MP/2017
ACME Babadham Solar Power Private Limited (ABSPPL1)
Petition under section 79 of the Electricity Act, 2003 for revision of tariff on account of increase in capital cost relating to the provisions of the Power Purchase Agreement (PPA) dated 22.08.2016.
Disposed of
4000
203/MP/2017
ACME Vijayapura Solar Energy Private Limited (AVSEPL)
Petition under section 79 of the Electricity Act, 2003 for revision of tariff on account of increase in capital cost relating to the provisions of the Power Purchase Agreement (PPA) dated 22.08.2016.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4001
202/MP/2017
ACME Koppal Solar Energy Private Limited (AKSEPL1)
Petition under section 79 of the Electricity Act, 2003 for revision of tariff on account of increase in capital cost relating to the provisions of the Power Purchase Agreement (PPA) dated 22.08.2016.
Disposed of
4002
201/MP/2017
ACME Kaithal Solar Power Private Limited (AKSPPL1)
Petition under section 79 of the Electricity Act, 2003 for revision of tariff on account of increase in capital cost relating to the provisions of the Power Purchase Agreement (PPA) dated 22.08.2016.
Disposed of
4003
200/MP/2017
Nirani Sugars Ltd. (niranisugars)
PAYMENT OF OUTSTANDING DUES TOWARDS THE POWER SOLD
Disposed of
4004
199/GT/2017
NTPC Limited
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 for approval of tariff of Kudgi Super Thermal Power Station Stage-I (3 X 800 MW) for the period from anticipated date of Commercial Operation of the Unit-I (i.e. 25.07.2017) to 31.03.2019.
Disposed of
4005
198/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval Under Regulation 86 of CERC (Conduct of Business) Regulations�1999, and CERC (Terms and Conditions of Tariff) Regulations�2014 for Determination of    Transmission Tariff  for Asset-I:�800kV 3000MW HVDC POLE-III and LILO of Bishwanath Chariali � Agra HVDC line for parallel operation of the HVDC station at Alipurduar, Asset-II:�800kV 3000MW HVDC POLE-IV alongwith Earth electrode station and Earth Electrode line at Alipurduar and Agra end, Asset-III:LILO of Bongaigaon � Siliguri 400kV D/c line (quad) (under pvt. Sector) alongwith associated bays at Alipurduar, Asset-IV:LILO of Birpara-Salakati 220kV D/c line alongwith associated bays at new pooling station in Alipurduar, Asset-V:1x315MVA 400/220kV, ICT-I at Alipurduar, Asset-VI:1x315 MVA 400/220kV ICT-II at Alipurduar, Asset-VII:1x125MVAr 400kV Bus Reactor-I at Alipurduar and Asset-VIII:1x125MVAr 400kV Bus Reactor-II at Alipurduar from anticipated DOCO to 31.03.2019 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�.
Disposed of
4006
36/RP/2017 in TT/142/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
A Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of Business) Regulations, 1999 seeking review of the Order dated 21.03.2016 passed by this Hon?ble Commission in Petition No. 142/TT/2014 in the matter of determination of transmission tariff, for extension of bays at 765/400 kV Indore Sub-station and for 765 kV S/c Indore-Vadodara transmission line in Western Region, for the 2014-19 tariff period 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.
Disposed of
4007
197/GT/2017
NTPC Limited
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 for approval of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-IV (1 X 500 MW) for the period from anticipated date of Commercial Operation of the Unit-I (i.e. 31.07.2017) to 31.03.2019.
Disposed of
4008
196/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for LILO of both circuits of Mundra UMPP - Limbdi 400 kV D/C line (triple snowbird) at Bachau S/S alongwith extension of 400 kV Bachau S/S - DOCO - 01.10.2017 (ant.) under ?Transmission System Strengthening associated with Mundra UMPP (Part-A)? for tariff block 2014-19 in Western Region.
Disposed of
4009
195/MP/2017
NRSS XXXI (B) Transmission Limited (NRSSXXXIB)
Petition u/s 61, 63 and 79 of Electricity Act, 2003 to be read with the other laid down statutory framework for seeking extension in Project scheduled commercial operation date and increase in transmission charges due to unforeseen and uncontrollable events post award of NRSS XXXI (B) Transmission Scheme under Tariff Based Competitive Bidding guidelines of Transmission Projects.
Disposed of
4010
35/RP/2017 in 154/MP/2015
GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)
Petition for review of the order dated 31.07.2017 passed by this Hon'ble Commission in Petition No. 154/MP/2015
Disposed of
4011
194/MP/2017
North Karanpura Transco Limited (NKTL)
Petition under Sections 61, 63, 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Article 16 of TSA and the tariff-based competitive bidding guidelines for transmission service, for claiming relief under TSA dated 14.03.2016 relating to implementation of the transmission Project Elements
Disposed of
4012
34/RP/2017 in 015/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
REVIEW
Disposed of
4013
193/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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

a. Truing up Transmission tariff for 2009-14 tariff  block and 
b. Transmission tariff for 2014-19  tariff block 

 for Asset 1:  Part of 400 kV D/C Vapi-Navi Mumbai TL (from Vapi Gantry till 1st M/C point at Loc. AP-18) alongwith bay at Vapi (DOCO: 01.04.13) (executed in contingency arrangement to make it Vapi-Navsari TL) and Asset 2: 220 kV  D/C Vapi - Khadoli Transmission line along with associated Bays (DOCO: 01.10.10) under WRSS-V Transmission System in WR Region.
Disposed of
4014
33/RP/2017 in 005/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review of the order in Petition No. 5/tt/2015
Disposed of
4015
192/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset I: 400kV D/C Aurangabad - Boisar TL  {from Aurangabad S/S to location 313/0 on D/C Towers & from location 332/0 to Boisar S/S on Multi circuit towers} &  Asset II: Part of 400kV D/C Navsari � Boisar TL  from location 332/0 to Boisar S/S on Multi circuit towers under IPPs generation projects in Chhattisgargh (IPP D) in Western Region.
Disposed of
4016
191/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Mauda II � Betul 400 kV D/C (Quad) T/L alongwith associated bays at Betul GIS � Asset-1 (Ant. DOCO � 01.04.2017), Betul � Khandwa 400 kV D/C (Quad) T/L alongwith associated bays at Betul GIS and Khandwa S/S � Asset-2 (Ant. DOCO � 01.04.2017), Khandwa � Indore 400 kV D/C T/L alongwith associated bays � Asset-3 (DOCO � 01.01.2017) & Establishment of 400/220 kV, 2*315 MVA GIS at Betul � Asset-4 (Ant. DOCO � 01.04.2017) under �Transmission System associated with Mauda Stage-II (2 x 660 MW) Generation Project� in Western Region for tariff block 2014-19 period.
Disposed of
4017
32/RP/2017 in GT/325/2014
NTPC Limited
Review of the order dated 10.04.2017 in respect of determination of tariff of Jhanor Gandhar GPS (657.39 MW)  for the period from 01.04.2014 to 31.03.2019.
Disposed of
4018
190/MP/2017
ACME Hisar Solar Power Private Limited (AHSPPL)
Petition under section 79 of the Electricity Act, 2003 for revision of tariff on account of increase in capital cost relating to the provisions of the Power Purchase Agreement (PPA) dated 14.10.2016.
Disposed of
4019
189/MP/2017
ACME Karnal Solar Power Private Limited (AKSPPL)
Petition under section 79 of the Electricity Act, 2003 for revision of tariff on account of increase in capital cost relating to the provisions of the Power Purchase Agreement (PPA) dated 14.10.2016
Disposed of
4020
188/MP/2017
ACME Bhiwadi Solar Power Private Limited (ABSPPL)
Petition under section 79 of the Electricity Act, 2003 for revision of tariff on account of increase in capital cost relating to the provisions of the Power Purchase Agreement (PPA) dated 14.10.2016.
Disposed of
4021
187/MP/2017
Mahan Energy Limited MEL
Petition for Relinquishment of 750 MW of LTA out of total LTA of 1200 MW granted under BPTA dated 07.01.2009
Disposed of
4022
186/MP/2017
THE UGAR SUGAR WORKS LIMITED (THEUSWL)
In the matter of seeking direction to the Respondent in respect of grant of Open Access Permission in accordance with Central Electricity Regulatory Commission
Disposed of
4023
185/MP/2017
THE UGAR SUGAR WORKS LIMITED (THEUSWL)
In the matter of seeking direction to the Respondents in respect of grant of Open Access Permission in accordance with Central Electricity Regulatory Commission (Open Access in inter-state Transmission) Regulations 2008 as amended from time to time
Disposed of
4024
31/RP/2017 in 313/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition
Disposed of
4025
30/RP/2017 in TT/562/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review of Order in Petition No. 562/TT/2014
Disposed of
4026
184/MP/2017
NRSS XXXI (B) Transmission Limited (NRSSXXXIB)
Application for seeking the approval under Sections 17 (3) and (4) of the Electricity Act, 2003 for substitution of existing lenders by NRSS XXXI (B) Transmission Limited (Petitioner-I / Borrower) and appointment of Axis Trustee Services Limited (Petitioner-II / Security Trustee) as Security Trustee acting on behalf of Axis Bank Limited and Aditya Birla Finance Limited (being a consortium of banks/financial institutions/non-banking financial companies led by Axis Bank Limited) (including their respective successors, transferees, novatees, and assigns) (collectively the Lenders) and creation and enforcement of security interest in favour of Security Trustee for the benefit of Lenders, over (i) all the movable and immovable assets of the NRSS XXXI (B) Transmission Limited including all movable and immovable assets of the utility to be established by the NRSS XXXI (B) Transmission Limited that constitute the Project (defined hereinafter), (ii) the Transmission Service Agreement executed by the NRSS XXXI (B) Transmission Limited on January 2, 2014 (TSA), (iii) its transmission license for development of Inter State Transmission system under "Northern Region System Strengthening Scheme NRSS-XXXI (Part B)", dated August 25, 2014, and (iv) all Project documents, cash flows, receivables, bank accounts, clearance, notifications, Government approvals, orders, including but not limited to any amendments, supplements to the existing project documents etc., and other security as mentioned in the sanction letters of the Lenders under "Northern Region System Strengthening Scheme NRSS-XXXI (Part B)" )  (the "Project")
Disposed of
4027
183/MP/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for revision in tariff under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 92 & 94 of the Central Electricity Regulatory Commission (conduct of Business) Regulations, 1999 in the matter of Transmission Tariff of 500 MVA, 400/220 kV ICT at Moga (COD: 1.7.2013) under Augmentation of transformation capacity in Northern Region-Part A in Northern Region for tariff block 2009-14.
Disposed of
4028
182/MP/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for revision in tariff under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 92 & 94 of the Central Electricity Regulatory Commission (conduct of Business) Regulations, 1999 in the matter of Transmission Tariff of 500 MVA, 400/220 kV ICT II at Moga (COD: 1.3.2014) under Augmentation of transformation capacity in Northern Region-Part A in Northern Region for tariff block 2009-14.
Disposed of
4029
181/MP/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Connectivity, Long Term and Medium Term Open Access to the Inter-State Transmission and Related Matters) Regulations, 2009; (ii) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (iii) Regulation 111 & 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and (iv) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Signing of Long Term Access Agreement and Grant of Regulatory Approval for execution of the Transmission System associated with Shongtong Karcham HEP.
Disposed of
4030
180/MP/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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.
Disposed of
4031
179/MP/2017
NTPC Limited
Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Regulation 54 & 55 of CERC (Terms and Conditions of Tariff) Regulation 2014 and Regulation 111 and 115 of  the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Relaxation of Norms  of Vindhyachal Super Thermal Power Station, Stage-II (2X500MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
4032
178/GT/2017
NTPC Limited
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 for approval of tariff of Solapur Super Thermal Power Station   (2 X 660 MW) for the period from anticipated date of Commercial Operation of the Unit-I (i.e.  31.08.2017)  to 31.03.2019.
Disposed of
4033
177/MP/2017
NTPC Limited
Extension of the period for interchange of  power for inspection of Unit #2 (250 MW) of  Bongaigaon TPP (3X250 MW), beyond six months from initial synchronization.
Disposed of
4034
176/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from anticipated DOCO to 31-03-2019 for �ASSET-I: 01x125MVAr 400kV Bus Reactor-3 along with associated bays and equipment at Vijayawada Substation, 01x500MVA 400/220/33 kV ICT-3 along with associated bays and equipment each at Hyderabad (Ghanapur) and Vijayawada Substation. ASSET-II: 01x125MVAr 400kV Bus Reactor-4 along with associated bays at Vijayawada Substation, ASSET-III: 1x500MVA, 400/220/33kV ICT along with associated bays and equipments at Pugalur Substation, ASSET-IV: Conversion of 50MVAR line reactors at Madakathara end on both circuits of Ellapally (palakkad) � Madakathara (North Trissur) 400KV D/c line into switchable reactors by providing necessary switching arrangement, ASSET-V:1x500MVA,400/220/33kV ICT along with associated bays and equipments at Trichy Substation, ASSET-VI: Replacement of existing 2x315MVA 400/220KV transformers with 2x 500MVA transformers and utilize the replaced 2x315MVA transformers as regional spare at Narendra S/S  under System strengthening-XX�  in Southern Region.
Disposed of
4035
175/TT/2017
DELHI TRANSCO LIMITED (DTL)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations, 1999 and Regulation-6 of CERC (Terms and Conditions of Tariff) Regulations, 2014 read with Section-62 & 79 of Electricity Act, 2003 for determination of

(i) Transmission Tariff for 2014 -19 tariff block

For 400 kV Mandaula - Bawana Double Ckt. and 400 kV Ballabhgarh - Bamnauli Double Ckt. Transmission Lines.
Disposed of
4036
174/MP/2017
Suzlon Power Infrastructure Limited (SPIL)
Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 of the CERC (Grant of Connectivity, Long-Term Access & Medium-Term Open Access in Inter State Transmission & related matters), Regulation 2009
Disposed of
4037
13/SM/2017
Suo Motu
Abolition of Clean Energy Cess and Introduction  of Goods and Services Tax compensation cess
Disposed of
4038
173/MP/2017
INOX WIND INFRASTRUCTURE SERVICES LIMITED (IWISL)
Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 33A and 33B of the Central Electricity Regulatory Commission.
Disposed of
4039
172/MP/2017
NTPC Limited
Seeking Hon�ble Commission�s permission to allow interchange of power for testing including full load testing and trial run operation of Unit-II of Kudgi STPP Stage-I (3X800 MW), beyond the period of six months from the date of its first synchronization, i.e., beyond 17.08.2017.
Disposed of
4040
171/GT/2017
RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED (RVPN)
In the matter of approval for filing petition in CERC for approval of Generation Tariff for shared Hydro Projects of Rajasthan & Madhya Pradesh installed in Rajasthan namely Rana Pratap Sagar Hydel Power station for the Financial year 2012-13 & 2013-14 in accordance with the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulation 2009.
Disposed of
4041
170/GT/2017
RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED (RVPN)
In the matter of approval for filing petition in CERC for approval of Generation Tariff for shared Hydro Projects of Rajasthan & Madhya Pradesh installed in Rajasthan namely Jawahar Sagar Hydel Power station for the Financial year 2012-13 & 2013-14 in accordance with the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulation 2009.
Disposed of
4042
169/MP/2017
sks power generation (chhattisgarh) limited (SPGCL)
Petition seeking surrender/ relinquishment of 170 MW (170 MW in WR) out of the total LTA quantum of 683 MW granted under the Bulk Power Transmission Agreement dated 24.02.2010.
Disposed of
4043
168/MP/2017
India Power Corporation Limited (IPCLD)
Petition Under Section 79 (1) (f) Read Section 79 (1) (c) and regulation 32 of the CERC
Disposed of
4044
167/MP/2017
NTPC Limited
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 for Relaxation of the APC Norms  of Talcher Super Thermal Power Station, Stage-I (2X500MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
4045
166/TD/2017
AALISHAN ENERGY PRIVATE LIMITED (AEPL)
Application for grant of interstate trading license.
Disposed of
4046
165/GT/2017
THDC India Limited (THDCIL)
Approval of Generation Tariff of Koteshwar Hydro Electric Project (KHEP) (4X100 MW) for the period 01.04.2011 to 31.03.2014
Disposed of
4047
164/MP/2017
IL&FS Tamil Nadu Power Company Limited (ITPCL)
PETITION UNDER SECTIONS 79(1)(C) AND 79(1)(F) OF THE ELECTRICITY ACT, 2003
Disposed of
4048
163/MP/2017
Bharat Aluminium Company Limited (BALCO)
Petition seeking a revision in the methodology for computing the Escalation Rates for domestic coal, as published by the Hon'ble Commission, for the purposes of payment of tariff with respect to a PPA under Case - 1 bidding process.
Disposed of
4049
29/RP/2017 in 45/GT/2016
NTPC Limited
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 22.05.2017 passed by Hon�ble Commission in Petition No 45/GT/2016  in the matter of approval of tariff of Bongaigaon Thermal Power Station of Unit#1 (250 MW) for the period 1.4.2016 to 31.3.2019.
Disposed of
4050
162/MP/2017
KSK Mahanadi Power Company Limited (kskmahanadi)
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 THE NORTHERN REGION
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4051
161/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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

Asset : LILO of both circuits of 400 kV D/C Kishenpur Wagoora T/L along with bays at New Wanpoh & 1 No. 315 MVA, 400/220kV ICT-I along with associated bays at New Wanpoh and 03 No. 220 kV Line Bays (DOCO: 01.10.2013), under Northern region system strengthening scheme-XVI in Northern region
Disposed of
4052
160/MP/2017
Tata Power Trading Company Limited (TPTCL)
Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to change in law as per the terms of LOA placed by the Respondent upon the petitioner no. 1 for supply of power from plant of Petitioner No. 2
Disposed of
4053
159/MP/2017
Tata Power Trading Company Limited (TPTCL)
Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation from Respondent on account of event pertaining to change in law as per the terms of LOI dated 14.01.2016 placed by the Respondent upon the Petitioner No. 1.
Disposed of
4054
158/MP/2017
Tata Power Trading Company Limited (TPTCL)
Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to change in law as per the terms of LOA dated 18.01.2016 read with the terms of NIT dated 22.12.2015 executed between the Petitioner No. 1 and the Respondent.
Disposed of
4055
157/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from anticipated DOCO to 31-03-2019 for Transmission Asset �(a) LILO of Hyderabad - Kurnool 400kV S/C line at Maheshwaram Pooling Station along with associated bays and (b) Establishment of 765/400kV GIS Pooling Station at Hyderabad (Maheshwaram) with 2X1500MVA 765/400kV Transformers and 2nos 240 MVAR 765kV alongwith associated bays at Maheshwaram pooling stations under �Sub-Station Works associated with Hyderabad (Maheshwaram) Pooling Station�.
Disposed of
4056
156/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from anticipated DOCO to 31-03-2019 for Asset-I:2 nos of 400kV GIS line bays at Nizamabad (PG) for the termination of Nizamabad-Yeddumailaram (Shankarpalli) 400kV D/C line and Asset-II: 2 Nos. of 400kV GIS line bays at Maheswaram (PG) for termination of Maheswaram(PG)�Mehboob Nagar 400kV D/C Transmission line under "Provision of Line bays for the Scheme � Connectivity lines for Maheshwaram (Hyderabad) 765/400 kV Pooling Station� in Southern Region
Disposed of
4057
155/TT/2017
ODISHA POWER TRANSMISSION CORPORATION LIMITED (OPTCL)
Petition for approval of Tariff for inclusion of Transmission Assets in Computation of Point of Connection (PoC) Charges and Losses as per Hon�ble Commission�s order dated 12.05.2017 in Petition No. 07/SM/2017 for inclusion in PoC charges in accordance with Central Electricity Regulatory Commission (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2010 and amendments made thereto.
Disposed of
4058
154/TD/2017
Jindal Poly Films Limited (JPFL)
Application under Section 14 of the Electricity Act, 2003 read with CERC (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 for grant of an Inter-State Trading License
Disposed of
4059
153/MP/2017
DAMODAR VALLEY CORPORATION (DVC)
Petition under section 79(1)(d) of the Electricity Act 2003 and CERC (Open Access in interstate Transmission) Regulation,2008 for approval of Open Access charges for transmission and wheeling of power using Transmission and Distribution network of Damodar Valley Corporation
Disposed of
4060
152/MP/2017
sks power generation (chhattisgarh) limited (SPGCL)
PETITION UNDER SECTION 79 (1) (K) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 8 (7) OF THE CERC (GRANT OF CONNECTIVITY, LONG TERM ACCESS AND MEDIUM TERM OPEN ACCESS IN INTER-STATE TRANSMISSION AND RELATED MATTERS) REGULATIONS, 2009 AS AMENDED TILL DATE, SEEKING PERMISSION FOR EXTENSION OF THE PERIOD FOR INJECTION OF INFIRM POWER AND DRAWAL OF START-UP POWER FOR COMMISSIONING & TESTING INCLUDING FULL LOAD TESTING OF FIRST UNIT (UNIT NO.2) (300 MW) OF (4X300MW) BINJKOTE TPP OF SKS POWER GENERATION (CHHATTISGARH) LIMITED, FROM 31.07.2017 TO 31.10.2017.
Disposed of
4061
151/MP/2017
nrssxxix transmission company limited (NRSSXXIX)
Application for grant of approval under S. 17(3) of Electricity Act, 2003 for re- financing of NRSS XXIX Transmission Limited.
Disposed of
4062
150/TT/2017
Kerala State Electricity Board Limited (KSEB Ltd.)
Determination of Transmission Tariff in respect of Kerala portion of 220KV Inter State Transmission lines owned by KSEBL connecting Kerala to other States - (1)Kaniyampetta-Kadakola 220 KV SC line  DOCO   1976  (2)Mooziyar - Theni 220 KV SC line - DOCO 24.02.1968 (3)Idukki - Udumalpet 220 KV SC line - DOCO 1988-as per the Central Electricity Regulatory Commission's order dated 12.05.2017 in Petition No.07/SM/2017 for inclusion in PoC charges in accordance with CERC (Terms and Conditions of Tariff) Regulations, 2014.
Disposed of
4063
149/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Truing up Transmission tariff for 2009-14 tariff  block and Transmission tariff for 2014-19 tariff block for  Asset : �Loop- out of 220KV Jalandhar -Hamirpur line at Hamirpur (To be used as LILO of 1ST Ckt. of 220KV Hamirpur-Jalandhar T/L)� (DOCO: 01.01.2014) under the �STRENGTHENING SCHEME IN NORTHERN REGION� in Northern region.
Disposed of
4064
148/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCOs to 31.03.2019 for Asset I: LILO of Agra-Bharatpur 220 kV S/c Line at Agra (POWERGRID) S/s alongwith line bays and 1X315 MVA 400/220 kV ICT (Shifted from Ballabhgarh S/s) alongwith ICT bays at Agra (POWERGRID) Substation, Asset II: LILO of 400 kV Amritsar-Hamirpur  Line at Jalandhar (One circuit of Parbati Pooling station-Amritsar Line) along with bays, Asset-III: 01X 315 MVA, 400/220 kV ICT along with associated bays at Kaithal sub-station (Spare ICT from Ballabhgarh), Asset-IV: 02 nos 220 kV bays at Kaithal S/s, Asset-V: 02 nos. of 220 kV Line bays at Bhinmal S/S under Northern Region system Strengthening Scheme XXXIV in Northern Region
Disposed of
4065
147/MP/2017
sks power generation (chhattisgarh) limited (SPGCL)
PETITION UNDER SECTION 79 (1) (K) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 8 (7) OF THE CERC (GRANT OF CONNECTIVITY, LONG TERM ACCESS AND MEDIUM TERM OPEN ACCESS IN INTER-STATE TRANSMISSION AND RELATED MATTERS) REGULATIONS, 2009 AS AMENDED TILL DATE, SEEKING PERMISSION FOR EXTENSION OF THE PERIOD FOR INJECTION OF INFIRM POWER AND DRAWAL OF START-UP POWER FOR COMMISSIONING & TESTING INCLUDING FULL LOAD TESTING OF SECOND UNIT (UNIT NO.1) (300 MW) OF (4X300MW) BINJKOTE TPP OF SKS POWER GENERATION (CHHATTISGARH) LIMITED, FROM 31.07.2017 TO 31.12.2017.
Disposed of
4066
28/RP/2017 in GT/322/2014
NTPC Limited
Review of the Order dated 21.03.2017 passed by Hon�ble Commission in Petition No. 322/GT/2014 in respect of determination of  tariff of Sipat Super Thermal Power Station Stage-II (1000 MW) for the period from 01.04.2014 to 31.03.2019
Disposed of
4067
12/SM/2017
Suo Motu
Operationalisation of LTA of Long Term Transmission Customers (LTTCs) as per Regulation 8(5) of the Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010
Disposed of
4068
146/MP/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 54 and Regulation 55 of the  CERC (Terms and Conditions of Tariff)  Regulations, 2014, �Power to Relax�  and �Power to remove Difficulty� for one time reimbursement of carrying cost for replacement of porcelain insulators with Polymer Insulators of the Assets covered under Petition No 305/2010 in respect of Northern Region.
Disposed of
4069
145/MP/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition preferred under Section 79(1)(f) of the Electricity Act, 2003 and Regulation 33B (Power to Remove Difficulty) alongwith Regulation 111 (Inherent Powers) of the CERC (Conduct of Business) Regulations, 1999 read with Regulation 2(3) of the CERC (Payment of Fees) Regulations, seeking directions for preventing underutilization of bays for Connectivity granted to Wind/Solar generation projects.
Disposed of
4070
144/MP/2017
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Seeking upward revision of Technical Minimum of NLCIL  Stations
Disposed of
4071
143/MP/2017
Kerala State Electricity Board Limited (KSEB Ltd.)
Petition under section 79(1)(a), 79(1)(f) and 94(1)(f) of the Electricity Act,2003 read with Regulation 54 and 55  of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 103 of the CERC(Conduct of Business)Regulations, 1999 seeking a  review of the order dated 27.10.2016 passed by the Central Electricity Regulatory Commission in Petition No. 269/GT/2014,   in view of the difficulties faced by KSEBL out of the order of State Commission dated 27-4-2017.
Disposed of
4072
142/MP/2017
NATIONAL HIGH POWER TEST LABORATORY PVT LTD (NHPTL)
Petition under Section 79(1) (c) and Section 79(1) (k) of the Electricity Act, 2003 read with Regulation 8 of the CERC (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-state Transmission and related matters) Regulations, 2009 and Regulation 111 � 113 (Inherent Powers) and Regulation 115 (Power To Remove Difficulties) of the CERC (Conduct of Business) Regulations, 1999 with respect to applicability of Reliability Support Charges on the Petitioner in terms of the Order dated 16.05.2016 passed by this Hon�ble Commission in Petition No. 9 / MP / 2016
Disposed of
4073
141/MP/2017
Rai Bahadur Seth Shreeram Narasingdas Private Limited (RBSSNPL)
Petition filed under Section 79(1)(f) of the Electricity Act, 2003 read with Regulations 14 and 15 of the CERC (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking Credit of Renewable Energy Certificates for generation of energy between 21 March 2016 and 08 November 2016.
Disposed of
4074
140/MP/2017
Power Exchange India Limited (PXIL)
Approval for share transfer and change in shareholding of PXIL
Disposed of
4075
11/SM/2017
Suo Motu
Calculation of Average Power Purchase Cost (APCC) at the national level.
Disposed of
4076
27/RP/2017 in GT/255/2014
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Petition for review of the Order dated 3.5.2017 passed by the Honorable Commission in Petition No. 255/GT/2014 in the matter regarding approval of tariff of Circulating Fluidized Bed Combustion (CFBC) Technology based Barsingsar Thermal Power Plant (2 X 125 MW) of NLC India Ltd for the period 2014-19.
Disposed of
4077
138/MP/2017
RAPP Transmission Company Limited (RTCL)
Petition filed under Section 17(3) of Electricity Act for creation of charge on the project assets of RAPP Transmission Company Limited.
Disposed of
4078
137/MP/2017
Indian Energy Exchange Ltd. (IEX)
MODIFICATION IN CALCULATION OF POINT OF CONNECTION (PoC) TRANSMISSION CHARGES APPLIED IN COLLECTIVE TRANSACTIONS
Disposed of
4079
136/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC  Conduct of Business Regulations1999 and CERC Terms and Conditions of Tariff Regulations 2014 for  determination of    Transmission Tariff  from 01.04.2014 to 31.03.2019
Disposed of
4080
135/TT/2017
ODISHA POWER TRANSMISSION CORPORATION LIMITED (OPTCL)
Determination of Wheeling Charges in respect of 220kV Rourkela-Tarkera-Budhipadar-Korba(Odisha portion) for transmission of surplus NTPC Power from ER to WR
Disposed of
4081
134/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of Truing up tariff and tariff for assets under Augmentation of Transformation capacity (Part-1) in Northern & Eastern Region
Disposed of
4082
133/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for �100 MVAR STATCOM at NP Kunta Pooling Station under �Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh - Part A (Phase-I)� (Anticipated DOCO: 01.04.2017)
Disposed of
4083
132/MP/2017
Tata Power Delhi Distribution Limited (TPDDL)
Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 44 & 45 of CERC (Terms and Conditions of Tariff), Regulations, 2014 seeking adjudication of dispute between Petitioner, Tata  Power Delhi Distribution Limited  with NTPC Ltd.
Disposed of
4084
131/MP/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 (Additional scope) for Ultra Mega Solar Power Park at Tumkur (Pavagada), Karnataka.
Disposed of
4085
130/MP/2017
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Part 7, Clause 4 of the CERC (Indian Electricity Grid Code) Regulations 2010 in regard to difficulties faced in implementation of the Mechanism for Compensation for degradation of Heat rate, Auxiliary Power Consumption and Secondary Fuel Consumption due to Part Load Operation and Multiple Start/ Stops of Units.
Disposed of
4086
129/MP/2017
SIMHAPURI ENERGY LIMITED (SEL)
Petition seeking surrender of 146 MW (135 MW in WR and 11 MW in SR) out of the total LTA quantum of 546 MW granted under the Bulk Power Transmission Agreement dated 24.02.2010 read with Annexure-I as modified vide amendments dated 02.01.2012 and 17.10.2012.
Disposed of
4087
127/MP/2017
Mahan Energy Limited MEL
Declaration that EPMPL is entitled to use/ extension of usage of LILO arrangement from July 2017 onwards till completion of the 400 kV D/C Mahan � Sipat transmission line for continuation of evacuation of power from 2 x 600 MW Mahan Thermal Power Plant EPMPL.
Disposed of
4088
10/SM/2017
Suo Motu
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.
Disposed of
4089
126/MP/2017
HARYANA POWER PURCHASE CENTRE (HPPC)
Petition for declaration and Direction as to the status of the 400kV D/C Transmission Line from Indira Gandhi Super Thermal Power Station (Aravali Power Station) to Daulatabad owned, operated and maintained by Haryana Vidyut Prasaran Nigam Limited (HVPNL).
Disposed of
4090
125/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for 400 kV D/C (Quad) Lara STPS-I � Champa PS Line along with associated bays at Champa Pooling Station under �Transmission System associated with Lara STPS � I (2x800 MW) Generation Project of NTPC� in Western Region for tariff block 2014-19 period.
Disposed of
4091
124/MP/2017
Kanchanjunga Power Company Private Limited (KPCPL)
Petition under section 79(1)(f) read with section 79(1)(c) & (d), section 38, section 39, section 40 and section 60 of the Electricity Act, 2003 concerning the unjust, arbitrary and illegal terms imposed by Himachal Pradesh Power Transmission Corporation Limited and Allain Duhangan Hydro Power Limited for transmission of power by the Petitioner on inter-state transmission lines operated by them.
Disposed of
4092
123/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset : LILO of one ckt of 400 kV D/C Teesta III - Kishanganj line (LILO-I) at Rangpo and associated bays at Rangpo Sub-station under Sikkim Generation Projects- Part-B  in Eastern Region
Disposed of
4093
122/MP/2017
Essar Power Gujarat Limited (EPGL)
Petition for Relinquishment of 250 MW of Long Term Access Agreement dated 04.12.2011 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 maters) Regulation, 2009, 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.
Disposed of
4094
121/MP/2017
Coastal Gujarat Power Limited (CGPL)
Petition under Section 79(1)(b) of the Electricity Act read with Article 13 of the PPA dated 22.04.2007 and Clause 4.7 of the Competitive Bidding Guidelines, seeking adjustment of tariff for increase/ decrease in cost/ revenue of CGPL due to occurrence of ?Change in Law? events
Disposed of
4095
120/MP/2017
Indian Wind Power Association - Maharashtra State Council (IWPAMSC)
PETITION SEEKING RELAXATION OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS FOR RECOGNITION AND ISSUANCE OF RENEWABLE ENERGY CERTIFICATE FOR RENEWABLE ENERGY GENERATION) REGULATIONS, 2010 AND SEEKING DIRECTIONS AGAINST THE RESPONDENT, NATIONAL LOAD DESPATCH CENTRE ON THE ISSUE OF RENEWABLE ENERGY CERTIFICATES TO THE MEMBERS OF THE PETITIONER FOR FY 2016-17 AND FOR FUTURE.
Disposed of
4096
118/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for 400 kV D/C Kakrapar APP-Navsari T/L along with associated bays at Navsari GIS & 400 kV D/C Kakrapar APP-Vapi T/L along with associated bays at Vapi S/S.
Disposed of
4097
117/MP/2017
DB Power Limited (DBPL)
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 01.08.2015 to 31.03.2016 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
Disposed of
4098
116/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 400kV Lucknow- Kanpur(New) D/C transmission line alongwith associated bays at both end (Anticipated DOCO:01.06.2017),  Asset-II: Augmentation of Transformation capacity at 400/220kV Ballabhgarh S/s by installing 500MVA ICT-III(Anticipated DOCO:30.04.2017), Asset-III: : Augmentation of Transformation capacity at 400/220kV Ballabhgarh S/s by installing 500MVA ICT-IV (Anticipated DOCO:31.05.2017),Asset-IV: : Augmentation of Transformation capacity by 500MVA ICT(3rd) at 400/220kV GIS Gurgaon (Anticipated DOCO:30.05.2017), Asset-V: Extension of GIS Parbati Pooling station with 7X105MVA ICT along with associated bays and 2 Nos. 220kV bays(Anticipated DOCO:01.06.2017) under NRSS-XXXII in Northern Region�.
Disposed of
4099
115/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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
Asset-I:- Combined assets of 1500 MVA 765/400/33KV, ICT-I, ICT-II, ICT-III & ICT-IV along with associated bays at Jhatikara 765/400 KV New S/s(DOCO:-01.10.2012), Asset-II:- Comb assets of 1500 MVA 765/400 /33 KV, ICT-I & ICT-II along with associated bays at Meerut S/s(Revised DOCO:-01.06.2013), Asset-III:-Associated bays for LILO of Both ckts of 400 KV D/C Bamnouli-Mundka/Bawana at Jhatikara 765/400 KV New S/s(DOCO:-01.10.2012), Asset-IV:- One no 765 Kv Line bay for 765 KV Agra-Jhatikara Line including 765 KV 240 MVAr Switchable Line Reactor as Bus Reactor Operation mode at 765/400 KV Jhatikara (New) S/s(Revised DOCO:01.05.2013), Asset-V:- Associated Line bays for (765 kV S/C Agra-Jhatikra Transmission Line) at Agra S/S(DOCO:-01.05.2013), Asset-VI:- One no. 765 KV line bay for 765 KV Agra-Meerut Line along with 765 KV 240 MVAR switchable Line Reactor under Bus Reactor operation mode at 765/400/220 KV Meerut S/s(Revised DOCO:-01.06.2013), Asset-VII:- Associated Line bays for 765 kV S/C Agra-Meerut Transmission Line at Agra S/S(DOCO:-01.06.2013), Asset-VIII:- 765 KV 240 MVAR Bus Reactor along with associated bays at 765/400/220 KV Meerut S/s(DOCO:-01.02.2013), Asset-IX:- 765 KV 240 MVAR Bus Reactor along with associated bays at 765/400/220 KV Jhatikara S/s(DOCO:-01.10.2012), Asset-X:- Associated bays at Jhatikara for 765 kV Jhatikara-Bhiwani Line(DOCO:-01.10.2012) under 765 KV system for Central part of Northern Grid Part-II for the 2009-14 tariff period.
Disposed of
4100
26/RP/2017 in 085/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
REVIEW PETITION UNDER SECTION 94(1)(f) OF THE ELECTRICITY ACT, 2003 FOR REVIEW  AND MODIFICATION OF THE FINAL ORDER DATED 24.02.2017 PASSED BY THIS HON'BLE COMMISSION IN PETITION NO. 85/TT/2015
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4101
114/MP/2017
DANS ENERGY PVT.LTD. (DEPL)
PETITION UNDER SECTION 79 (1) (c) READ WITH SECTIONS 28 AND 29 OF THE ELECTRICITY ACT, 2003 AND THE APPLICABLE REGULATIONS NOTIFIED BY THE HON�BLE COMMISSION
Disposed of
4102
113/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Asset I: 160 MVA Transformer (1st) and associated bays at Malda Sub-station, Asset II: 160MVA Transformer (2nd) and associated bays at Malda Sub-station, Asset III: 01 no. 400 kV bay at Malda Sub-station, Asset IV: 160 MVA Transformer and associated bays at 220/132 kV Birpara Sub-station, Asset V: 160 MVA Transformer and associated bays at 220/132 kV Siliguri Sub-station under ERSS-IV project in Eastern Region
Disposed of
4103
112/TT/2017
RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED (RVPN)
Determination of Tariff for the year 2014-15, 2015-16 and 2016-17 in respect of RVPN owned transmission lines / system connecting with other States and Intervening transmission lines incidental to inter-State transmission of electricity for Inclusion in the POC transmission charges in accordance with the CERC (Terms and Condition of Tariff) Regulation 2014 and CERC (Sharing of Transmission Charges and Losses) Regulation, 2010 and its subsequent amendments.
Disposed of
4104
111/TT/2017
RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED (RVPN)
Truing up of Transmission Tariff for the year 2011-12, 2012-13 and 2013-14 in respect of RVPN owned transmission lines / system connecting with other States and Intervening transmission lines incidental to inter-State transmission of electricity as determined by the Hon?ble Central Electricity Regulatory Commission?s order dated 18.03.2015 in accordance with the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulation 2009.
Disposed of
4105
110/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations'1999 and CERC (Terms and Conditions of Tariff) Regulations'2014 for determination of Transmission Tariff from anticipated DOCO to 31.03.2019 for "Extension of Kudankulam APP- Tirunelveli 400kV (Quad) D/C line to Tuticorin pooling station along with associated bays at Tuticorin pooling station under Connectivity for Kudankulam 3&4 (2X1000MW) with interstate transmission system" in Southern Region.
Disposed of
4106
109/MP/2017
PATRAN TRANSMISSION COMPANY LIMITED (PTCL)
Petition under Section 142 read with Section 79 (1) (f) and 79 (1) (c) of the Electricity Act, 2003 and Regulation 119 of the Conduct of Business Regulations 1999 in Petition No. 155/MP/2016.
Disposed of
4107
25/RP/2017 in 07/GT/2016
HUBLI ELECTRICITY SUPPLY COMPANY LTD (HESCOM)
Review petition under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 24.3.2017 in Petition No. 07/GT/2016.
Disposed of
4108
9/SM/2017
Suo Motu
Empanelment of Compliance Auditor in the area of Renewable Energy Certificate Machanism
Disposed of
4109
108/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Misc. Petition for Approval under sub-section(4) of Section 28 & 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 Asset-I: 1099.803 Kms of Fibre optic Communication System in lieu of existing Microwave. (DOCO: 01.04.2012), Asset II: 1628.966 Kms of Fibre optic Communication System in lieu of existing Microwave. (DOCO: 01.01.2013), Asset III: 493.064 Kms of Fibre optic Communication System in lieu of existing Microwave. (DOCO: 01.04.2013), and Asset IV: 530.621 Kms of Fibre optic Communication System in lieu of existing Microwave. (DOCO: 01.10.2013) under � FIBRE OPTIC COMMUNICATION SYSTEM IN LIEU OF EXISTING UNIFIED LOAD DISPATCH & COMMUNICATION (ULDC) MICROWAVE LINKS IN NORTHERN REGION� Scheme.
Disposed of
4110
107/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 combined assets Asset-1: 400 kV D/C Parbati Pooling Point �Amritsar line alongwith associates bays and Asset-2 : 80 MVAR bus reactor at Parbati Pooling Point along with associated bays under transmission system associated with PARBATI-III-HEP in Northern Region.

And 

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) Final and Truing up Transmission tariff for 2009-14 tariff  block and 
(ii) Transmission tariff for 2014-19  tariff block 

Asset-3 : LILO of 2nd ckt of Parbati-II-Koldam T/L at Pooling station and LILO at Parbati-III (Portion c-d ), Asset-4 : LILO of 2nd ckt of Parbati-II-Koldam T/L at Pooling Station along with associated bays and LILO of Parbati-III (Portion e-f) under transmission system associated with PARBATI-III-HEP in Northern Region.
Disposed of
4111
106/MP/2017
Khargone Transmission Limited (KTL)
Petition for approval under section 17(3) & 17(4) of Electricity Act 2003, for creation of Security Interest over all assets including movable and immovable assets of the Petitioner in favour of Security Trustee, acting on behalf of and for the benefit of the Lenders and for any subsequent transferees, assigns, novatees thereof and any refinancing lenders to the project, by way of hypothecation and equitable mortgage on Project Assets, pursuant to Unattested Deed of Hypothecation, Declaration & Undertaking  and other Financing  Agreements.
Disposed of
4112
105/MP/2017
GMR Kamalanga Energy Limited (GKEL)
Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Article 11.6 and 17 of the Power Purchase Agreements dated 07.08.2008 for recovery of unpaid dues towards fuel cost 
along with Application for  interim stay
Disposed of
4113
104/MP/2017
Adani Power (Mundra) Limited (APMuL)
Petition under Section 79 of the Electricity Act, 2003 read with Article 13 (�Change in Law�) of the Power Purchase Agreements (�PPAs�) dated 7.8.2008 executed between Uttar Haryana Bijli Vitran Nigam Limited/ Dakshin Haryana Bijli Vitran Nigam Limited and Adani Power Limited
Disposed of
4114
103/MP/2017
SIMHAPURI ENERGY LIMITED (SEL)
Petition under Sections 79(1)(c) & (k) of the Electricity Act, 2003 read with Regulation 32 of the CERC (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter State Transmission and Related Matters) Regulations, 2009 seeking suspension from payment of PoC charges of part allocation of 400 MW (Southern Region) Long Term Access out of total LTA quantum of 546 MW granted under Bulk Power Transmission Agreement dated 24.02.2010.
Disposed of
4115
102/MP/2017
NTPC Limited
Seeking Hon�ble Commission�s permission to allow interchange of power for testing including full load testing and trial run operation of Unit-I of Kudgi STPP Stage-I (3X800 MW), beyond the period of six months from the date of its first synchronization, i.e., beyond 27.05.2017
Disposed of
4116
24/RP/2017 in GT/326/2014
NTPC Limited
Review of the order dated 30.03.2017 in the matter of Revision of tariff of Jhanor Gandhar Gas Power Station (657.39 MW) for the period from 1.4.2009 to 31.03.2014- Truing up of tariff determined by order dated 11.9.2011 in Petition No. 23/GT/2013.
Disposed of
4117
23/RP/2017 in GT/299/2014
NTPC Limited
Review of the order dated 24.03.2017 passed by the Hon'ble Commission in Petition No. 299/GT/2014 revising the tariff of National Capital Thermal Power Station, Dadri Stage-I (840 MW) for the period from 1.4.2009 to 31.3.2014
Disposed of
4118
22/RP/2017 in 157/MP/2015
GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)
Petition for Review the order dated 17.3.2017 (uploaded on 20.3.2017) passed by this Hon'ble Commission in Petition No. 157/MP/2015
Disposed of
4119
8/SM/2017
Suo Motu
Amendment to Determination of Fee and Charges Payable under Regulation 12 of the Central Electricity Regulatory  Commission (Terms and Conditions for Dealing in Energy Savings Certificates Regulation, 2016
Disposed of
4120
101/MP/2017
DB Power Limited (DBPL)
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? and/or Force Majeure events relating to Power Purchase Agreements both dated 01.11.2013 entered into between the Petitioner and the Respondents.
Disposed of
4121
21/RP/2017 in GT/346/2014
NTPC Limited
Review of the Order dated 15.03.2017 passed by Hon�ble Commission in Petition No. 346/GT/2014 in respect of Revision of tariff of Kawas GPS (656.20 MW) for the period from 01.04.2009 to 31.03.2014 after truing up exercise
Disposed of
4122
20/RP/2017 in 172/GT/2015
THDC India Limited (THDCIL)
Petition for review the order dated 20.3.2017 passed by this Hon'ble Commission in Petition No. 172/GT/2015
Disposed of
4123
100/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
02 nos 400kV line bays along with 02 nos 80 MVAR Switchable Line Reactors at 400kV Siliguri S/S and 02 nos 400kV line bays (for 400kV D/C Siliguri-Bongaigaon TL) at Bongaigaon S/S  under Transmission schemes for enabling import of NER/ER surplus power by NR in Eastern Region.
Disposed of
4124
99/MP/2017
POWERGRID UNCHAHAR TRANSMISSION LIMITED (PUTL)
Miscellaneous Application under Section 79(1)(f) read with Section 79(1)(c) & (d) of the Electricity Act, 2003 in relation to dispute arising under the Transmission Service Agreement dated 20.12.2013
Disposed of
4125
98/MP/2017
NTPC Limited
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 14 (3) (ii) and Regulation 8 (3) (ii) of the CERC (Terms and Condition of Tariff) Regulations 2014 for approval of Expenditure on installation of various Emission control systems as detailed in this Petition for compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015 mandating compliance with revised environmental norms for thermal power stations.
Disposed of
4126
97/MP/2017
Adani Power Limited (APL)
Petition invoking:- 
(a) Sections 79 and 63 of the Electricity Act, 2003;
(b) Clauses 4.7 and 5.17 of the Competitive Bidding Guidelines; and
(c) Article 13 read with Article 17 of the PPAs dated 07.08.2008 
AND
IN THE MATTER OF: Implementation of the Judgement dated 11.04.2017 passed by the Hon?ble Supreme Court in Civil Appeal No. 5399-5400 of 2016 and batch matters.
Disposed of
4127
19/RP/2017 in 94/TT/2011
GREENKO BUDHIL HYDRO POWER PRIVATE LIMITED (GBHPPL)
Petition seeking review of order dated 16.11.12, 02.01.2013, 17.02.2016 and 23.02.2016 passed by the Hon'bie Commission in Petition No. 94/TT /2011.
Disposed of
4128
18/RP/2017 in 92/TT/2011
GREENKO BUDHIL HYDRO POWER PRIVATE LIMITED (GBHPPL)
Petition Seeking Review of Order dated 16.11.2012 passed by the Hon'ble CERC in 92/TT/2011.
Disposed of
4129
7/SM/2017
Suo Motu
Determination of tariff of the inter-State transmission lines connecting two states.
Disposed of
4130
96/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Assets under Petition No.  166/TT/2013:  Asset 1: Raigarh PS (Near Kotra) � Raigarh PS (near Tamnar) 765 kV D/C T/L with associated bays , Asset 2(a): 765/400 kV 1500 MVA ICT-1 with associated bays  & Asset 2(b) : 765 kV, 240 MVar Bus Reactor at Raigarh (near Tamnar) with bays and for Assets under Petition No.  307/TT/2013: Asset 1: 765/400 kV 1500 MVA ICT-2 at Raigarh PS ( near Tamnar) with associated bays & Asset 2: 765/400 kV 1500 MVA ICT-3 at Raigarh PS ( near Tamnar) with associated bays for IPP generation projects in Chhattisgarh Set B in Western Region.
Disposed of
4131
6/SM/2017
Suo Motu
Voluntary Closure of Business Operations by PXIL
Disposed of
4132
95/MP/2017
Welspun Energy Private Limited (WelspunEnergy)
Petition under Section 79 of the Electricity Act, 2003 in relation to disputes arising out  of the Power Purchase Agreement dated 26.07.2016 between Petitioner herein, i.e. Welspun Energy Private Limited and Solar Energy Corporation of India Limited
Disposed of
4133
94/MP/2017
Bharat Aluminium Company Limited (BALCO)
A 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 16.03.2017, 24.03.2017, 06.04.2017 and e-mail dated 19.04.2017 sent by the Power Grid Corporation of India Ltd and refund of the payments made under protest by the Petitioner against the impugned invoices
Disposed of
4134
93/MP/2017
Kerala State Electricity Board Limited (KSEB Ltd.)
Petition seeking clarification on the claim of 'other charges' in the monthly energy bills and claim of Annual Fixed Cost over and above that approved by Hon'ble CERC.
Disposed of
4135
17/RP/2017 in GT/342/2014
NTPC Limited
Review of the order dated 24.02.2017 in respect of revision of tariff of Vindhyachal Super Thermal Power Station Stage-III (1000 MW) for the period from 01.04.2014 to 31.03.2019
Disposed of
4136
92/MP/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Signing of Long Term Access Agreement for Transmission System for evacuation of power from Unchahar TPS of NTPC
Disposed of
4137
91/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Barh-Balia 400kV D/C Quad Transmission line along-with associated bays at Balia Sub-Station under Transmission System associated with Barh Generation Project (3x660 MW) in Eastern Region.
Disposed of
4138
90/AT/2017
KOHIMA-MARIANI TRANSMISSION LIMITED (KMTL)
Application under Section 63 for adoption of Transmission Charges with respect to Transmission System established by Kohima � Mariani Transmission Limited
Disposed of
4139
89/TL/2017
KOHIMA-MARIANI TRANSMISSION LIMITED (KMTL)
Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 for grant of Transmission Licence to Kohima � Mariani Transmission Limited
Disposed of
4140
88/TT/2017
MADHYA PRADESH POWER TRANSMISSION COMPANY LIMITED (MPPTCL)
Petition for determination of Transmission Tariff for FY 2014-15 to FY 2018-19  of the Transmission Lines for belonging to the Petitioner (MPPTCL) conveying electricity as ISTS lines, for inclusion 11 Nos. 400/220KV lines in computation of Point of Connection, Transmission Charges and Losses in accordance with the CERC (Terms & Conditions of Tariff) Regulations 2014 and (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2010
Disposed of
4141
87/TT/2017
MADHYA PRADESH POWER TRANSMISSION COMPANY LIMITED (MPPTCL)
Petition for determination of Transmission Tariff for the Transmission Lines belonging to the Petitioner (MPPTCL) conveying electricity as deemed ISTS lines; in continuation to  the Hon?ble CERC order dated 15.10.2015 under Petition No. 217/TT/2013 for inclusion of 2 nos. 400 KV lines in computation of Point of Connection transmission Charges in accordance with the CERC (Terms & Conditions of Tariff) Regulations 2009 and (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2010
Disposed of
4142
86/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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

a. Truing up Transmission tariff for 2009-14 tariff  block and 
b. Transmission tariff for 2014-19  tariff block 

 For Asset-1: 765/400 kV, 1500 MVA ICT-1 along with associated bays at Jabalpur Pooling S/S (New) and Asset-2: 400 kV D/C (Quad) Jabalpur Pooling S/S (New) � Jabalpur (Existing) S/S T/L along with associated bays covered in CERC order dated 29.01.2016 in petition no. 303/TT/2013 and Asset-3: 400 kV 125 MVAR Bus Reactor -1 with associated bays at Jabalpur 765/400 KV PS  and Asset-4: 765 kV 3*80 MVAR Bus Reactor-2 with associated bays at Jabalpur 765/400 KV Pooling S/S covered in CERC order dated 18.03.2016 in petition no. 48/TT/2014 under  �Transmission System for Phase-1 Generation Project in Orissa Part-B� in Western region.
Disposed of
4143
85/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for determination of Transmission Tariff from DOCO to 31.03.2019 for 1x1500 MVA, 765/400 kV ICT at Vindhyachal Pooling Station alongwith associated bays - Asset-1 (Ant. DOCO ? 01.06.2017), under ?Transmission System associated with Vindhyachal-V (500 MW) Project of NTPC (Part-A)? in Western Region for tariff block 2014-19 period
Disposed of
4144
84/AT/2017
Medinipur-Jeerat Transmission Limited (MJTL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Medinipur � Jeerat Transmission Limited  (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)
Disposed of
4145
83/TL/2017
Medinipur-Jeerat Transmission Limited (MJTL)
Application 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) Regulations, 2009 with respect to Transmission License to Medinipur � Jeerat Transmission Limited
Disposed of
4146
82/TD/2017
AESPL Private Limited (formerly Atria Energy Services Private Limited)
Application under section 14 of the Electricity Act, 2003 read with CERC (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 for grant of an Inter-State Trading License.
Disposed of
4147
81/AT/2017
NER II Transmission Limited (nerii)
Application under Section 63 of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission License and other related matters) Regulations, 2009 for Adoption of Transmission charges with respect to Transmission System being established by NERII Transmission Limited.
Disposed of
4148
80/TL/2017
NER II Transmission Limited (nerii)
Application under section 14 read with section 15(1) of the Electricity Act, 2003 and CERC (Procedure Terms and Conditions for grant of Transmission License and related matters) Regulations, 2009 for grant of Transmission Licence to NER II
Disposed of
4149
79/RC/2017
GRID Controller of India Limited (POSOCO)
Automatic Generation Control (AGC) Pilot project
Disposed of
4150
78/MP/2017
WARORA-KURNOOL TRANSMISSION LIMITED (WKTL)
Application for seeking the approval under Sections 17 (3) and 17 (4) of Electricity Act, 2003 for creation of security interest by Warora-Kurnool Transmission Limited ("Petitioner"), over (i) all the movable and immovable assets of the Petitioner including all movable and immovable assets of the utility to be established by the Petitioner that constitute the Project (defined hereinafter), (ii) the Transmission Service Agreement executed by the Petitioner on January 6, 2016 ("TSA"), (iii) its Transmission License to establish the Transmission System for "Additional inter-Regional AC link for import into Southern Region i.e. Warora-Warangal and Chilakaluripeta- Hyderabad-Kurnool 765kV link" dated September 29, 2016, and (iv) all project documents, cash flows, receivables, bank accounts, clearance, notifications, Government approvals, orders, including but not limited to any amendments, supplements to the existing project documents etc., in relation to "Additional inter-Regional AC link for import into Southern Region i.e. Warora-Warangal and Chilakaluripeta- Hyderabad-Kurnool 765kV link" comprising of, amongst others, in favour of IDBI Trusteeship Services Limited acting as the security trustee ("Security Trustee"), for the benefit of  Yes Bank Limited ("YES Bank") (including their respective successors, transferees, novatees, and assigns) (collectively the "Lender/ Lenders".) and enforcement thereof in accordance with the terms of the finance documents.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4151
77/RC/2017
Abja Power Private Limited
CHANGE OF NAME FROM MY HOME POWER PRIVATE LIMITED TO ABJA POWER PRIVATE LIMITED
Disposed of
4152
76/MP/2017
sks power generation (chhattisgarh) limited (SPGCL)
PETITION UNDER SECTION 79 (1) (K) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 8(7) OF THE CERC (GRANT OF CONNECTIVITY, LONG TERM ACCESS AND MEDIUM TERM OPEN ACCESS IN INTER-STATE TRANSMISSION AND RELATED MATTERS) REGULATIONS, 2009 AS AMENDED TILL DATE, SEEKING PERMISSION FOR EXTENSION OF THE PERIOD FOR INJECTION OF INFIRM POWER AND DRAWAL OF START-UP POWER FOR COMMISSIONING & TESTING INCLUDING FULL LOAD TESTING OF FIRST UNIT (UNIT #2) (300 MW) OF (4X300MW) BINJKOTE TPP OF SKS POWER GENERATION (CHHATTISGARH) LIMITED, FROM 31.04.2017 TO 31.07.2016
Disposed of
4153
16/RP/2017 in TT/384/2014
NTPC Limited
Review of the Order dated 16.01.2017 passed by the Hon�ble Commission approving the transmission tariff for a section of the 400 kV (Quad) 2xS/C Parbati-Koldam transmission line Circuit-II (starting from LILO point of Parbati (Banala) Pooling Station to Koldam HEP) 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.
Disposed of
4154
15/RP/2017 in 156/TT/2015
NHPC LTD
Petition under Section 94(1) (f) of the Electricity Act, 2003, for Review of tariff order dated 29.12.2016 passed by the Central Commission in Petition No. 156/TT/2015.
Disposed of
4155
75/MP/2017
JSW Power Trading Company Limited (formerly JSW Green Energy Limited) (JSWPTC)
Application for transfer/amendment of Electricity Trading licence granted to petitioner, pursuant to
Scheme of Merger being approved by the Hon'ble High Court.
Disposed of
4156
14/RP/2017 in GT/293/2014
NTPC Limited
Review of the order dated 16.02.2017 passed by the Hon?ble Commission in Petition No. 293/GT/2014 determining the tariff for the Talcher Super Thermal Power Station, Stage II (2000 MW) for the period from 1.4.2014 to 31.03.2019.
Disposed of
4157
13/RP/2017 in GT/283/2014
NTPC Limited
Review Petition against order dated 21.01.2017 passed by Hon�ble Commission in Petition No 283/GT/2014 in the matter of approval of tariff of Kahalgaon Super Thermal Power Station Stage-II (1500 MW) for the period 1.4.2014 to 31.3.2019
Disposed of
4158
5/SM/2017
Suo Motu
Determination of levellised generic tariff for FY 2017-18 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2017.
Disposed of
4159
73/MP/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Application under Section 79(1)(c) & 79(1)(d) of the Electricity Act, 2003 read with the directions given in the Order dated 16/02/2017 of the Hon�ble Commission in 24/RP/2015 for appropriate orders
Disposed of
4160
72/MP/2017
Shyam Indus Power Solutions Pvt. Ltd. (SIPS)
Application for Up-gradation of Trading License for Inter- state trading of Electricity from Category IV to III
Disposed of
4161
71/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
400 kV Salem Pooling Station (Dharmapuri) � Salem 400kV D/C Quad Line along with new 765/400kV Pooling Station at Salem(Dharmapuri)  (initially charged at 400kV) and Bay Extensions at Salem 400/220kV existing Substation
Disposed of
4162
70/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
765 kV D/C Darlipalli TPS (NTPC)-Jharsugura (Sundararah) Pooling Station transmission line alongwith 02 Nos of 765 kV line Bays at Jharsugura (Sundergarh) PS under Transmission System Associated with Darlipalli TPS in Eastern Region.
Disposed of
4163
69/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from anticipated DOCO to 31.03.2019 for Asset- A) 400 KV D/C Sikar-Jaipur line with associated bays under �System Strengthening in Northern Region for Sasan and Mundra UMPP� In Northern Region.
Disposed of
4164
68/MP/2017
DB Power (Madhya Pradesh) Limited (DBPMPL)
Petition under sections 79(1)(c) read with 79(1)(f) of the Electricity Act, 2003, inter alia seeking setting aside/quashing of invocation & encashment by the Respondent of  the Bank Guarantee furnished by the Petitioner in relation to the grant of LTA to the Petitioner qua its proposed Thermal Power Project in Singrauli District, Madhya Pradesh and consequent direction to the Respondent to reimburse the encashed amount along with interest to the Petitioner.
Disposed of
4165
67/MP/2017
Parbati Koldam Transmission Company Limited (PKTCL)
PETITION FOR APPROVAL UNDER SECTION 17(3) AND 17 (4) OF THE ELECTRICITY ACT, 2003, FOR CREATION OF SECURITY INTEREST OVER ALL THE MOVABLE AND IMMOVABLE ASSETS OF THE PETITIONER NO. 1 IN FAVOUR OF SECURITY TRUSTEE/ LENDERS PURSUANT TO RUPEE FACILITY AGREEMENT AND OTHER SECURITY DOCUMENTS, BY WAY OF MORTGAGE / HYPOTHECATION / ASSIGNMENT ON THE PROJECT ASSETS FOR BENEFIT OF THE SECURITY TRUSTEE/ LENDERS BY PARBATI KOLDAM TRANSMISSION COMPANY LIMITED /PETITIONER NO. 1 AND TO TAKE ON RECORD APPOINTMENT OF  IDBI TRUSTEESHIP SERVICES LIMITED, THE SECURITY TRUSTEE / PETITIONER NO.2, ACTING ON BEHALF OF AND FOR THE BENEFIT OF (I) IDFC BANK LIMITED AND (II) IDFC INFRASTRUCTURE FINANCE LIMITED (FORMERLY KNOWN AS IDFC INFRA DEBT FUND LIMITED) AS THE LENDERS
Disposed of
4166
66/MP/2017
NTPC Limited
Petition under Part 7 Regulation 4 of the CERC (Indian Electricity Grid Code) Regulations 2010 (as amended) read with Regulation 111 of CERC (Conduct of Business) Regulations, 1999 in regard to provision 6.3 A of the Grid Code.
Disposed of
4167
12/RP/2017 in MP/449/2014,167/MP/2015
Malana Power Company Limited (MPCL)
Application For Review of Order dated 10.03.2017 passed in Petition No. 449/MP/2014 and Petition No. 167/MP/2015 under Section 94F (of the act) /Regulation 103 of CERC (Conduct of Business Regulation 1999)
Disposed of
4168
65/MP/2017
GRID Controller of India Limited (NERLDC)
Application for approval of Performance Linked Incentive for NERLDC for the financial year 2015-16 with reference to NERLDC Charges for the control period 1.4.2014 to 31.3.2019
Disposed of
4169
64/MP/2017
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
Seeking Hon?ble Commission?s permission to allow extension of the period for drawl of startup power and injection of infirm power for testing including full load trial operation of Unit-2 of Muzaffarpur Thermal Power Station (MTPS) Stage-II, (2X195 MW) of KBUNL.
Disposed of
4170
63/MP/2017
Association of Power Producer (APP)
Petition seeking indulgence and intervention from this Hon'ble Commission to protect the rights and interests of all such power generators who have entered into competitively bid Case-1 Power Purchase Agreements, from being saddled with huge under-recoveries of energy charge on account of coal costs that they have incurred in the past but are not being able to pass through due to delay in publication of a separate Wholesale Price Index (Non-Coking Coal) series for power sector based on power grade coal prices.
Disposed of
4171
11/RP/2017 in Gt/327/2014
NTPC Limited
Review Petition for order date 06.02.2017 in 327/GT/2014
Disposed of
4172
4/SM/2017
Suo Motu
Non-compliance of Regulation 5.2(n) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for ensuring security of the Northern Regional Grid as well as the interconnected Indian grid.
Disposed of
4173
62/MP/2017
POWERGRID NM Transmission Limited (PNMTL)
Miscellaneous Petition
Disposed of
4174
61/MP/2017
VISA POWER LIMIED (VPL)
Petition under section 79 (1) (f) of the
Disposed of
4175
60/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 2No. Line bays at Amritsar 400/220kV Substation (Anticipated DOCO: 01.12.2016) and Asset-II: 4 No. 220kV Line bays at Malerkotla GIS 400/220kV Substation (Anticipated DOCO: 01.12.2016) under �Northern Region System Strengthening Scheme- XXXI-B�.
Disposed of
4176
59/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Solapur STPP � Solapur (POWERGRID) 400 kV D/C (Quad) 2nd Transmission Line alongwith associated bays at Solapur (POWERGRID) Sub-Station under �Transmission System associated with Solapur STPP (2x660 MW) Part-A� in Western Region for tariff block 2014-19 period.
Disposed of
4177
58/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Assets under SRSS XXIII
Disposed of
4178
57/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 125 MVAR Bus Reactor at 400/220 kV Sonepat Substation Extension (Ant. DOCO: 01.11.16); Asset-II: 125 MVAR Bus Reactor at 400/220 kV Jaipur (South) Substation Extension (Ant. DOCO: 01.11.16); Asset-III: 125 MVAR Bus Reactor at 400/220 kV Bassi Substation Extension (Ant. DOCO: 01.10.16); Asset-IV: 125 MVAR Bus Reactor at 400/220 kV Manesar Substation Extension (Ant. DOCO: 01.12.16); Asset-V: 125 MVAR Bus Reactor at 400/220 kV Panchkula Substation Extension (Ant. DOCO: 01.11.16); Asset-VI: 125 MVAR Bus Reactor at 400/220 kV Kaithal Substation Extension (Ant. DOCO: 01.11.16); Asset-VII: 125 MVAR Bus Reactor at 400/220 kV Kanpur Substation Extension (Ant. DOCO: 01.12.16); under ?Bus Reactor Scheme in Northern Region, Phase-II?.
Disposed of
4179
56/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2009  for  determination of Transmission Tariff  of Asset-I:400 kV D/C (Quard) Dehradun- Abdullahpur transmission line along with associated bays at Dehradun and Abdullahpur Substation and Asset-II:400kV D/C(Quard) Dulhasti-Kishenpur �single circuit strung along with associated bays at kishenpur end  under �Northern Region Strengthening Scheme � XXIV�
Disposed of
4180
55/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: Combined assets: a) One circuit of 400 KV D/C Dehradun-Bagpat line along with associated bays at both ends. Part of second circuit of 400 KV D/C Dehradun-Bagpat T/L as 400 kV S/C Roorkee- Dehradun line from Dehradun end and partly as 400 kV S/C Saharanpur- Bagpat line from Bagpat end using part of one circuit of 400 kV D/C Roorkee- Saharanpur line (under-NRSS XXI) at intersection point along with associated bays at Dehradun and Bagpat end., b) 400/220 kV, 315 MVA ICT-I at Dehradun and associated bays with 1 no. 220 kV Line bay, c) 400/220 kV, 315 MVA ICT-II at Dehradun and associated bays with 1 no. 220 kV Line bay, and d) 80 MVAR Bus Reactor at Dehradun and associated bays (Ant. DOCO: 01.12.2016) and Asset-II: 04 nos. 220 kV bays at Dehradun S/S under NRSS-XVIII Scheme in Northern Region.
Disposed of
4181
54/MP/2017
GRID Controller of India Limited (SRLDC)
PLI petition for 2015-16 SRLDC
Disposed of
4182
53/MP/2017
GRID Controller of India Limited (ERLDC)
ERLDC charges for April 2014 to March 2019
Disposed of
4183
52/MP/2017
GRID Controller of India Limited (NRLDC)
PLI petition 20915-16 NRLDC
Disposed of
4184
51/MP/2017
GRID Controller of India Limited (WRLDC)
Application for approval of ?performance linked incentive? for WRLDC for the financial year (FY) 2015-16 with reference to WRLDC Charges for the control period 01.04.2014 to 31.03.2019.
Disposed of
4185
50/MP/2017
GRID Controller of India Limited (POSOCO)
: Application for approval of Performance Linked Incentive for NLDC for the financial year 2015-16 with reference to NLDC Charges for the control period 1.4.2014 to 31.3.2019
Disposed of
4186
49/MP/2017
Nuclear Power Corporation of India Ltd. (NPCIL)
Praying Hon.Commission to allow injection of infirm power by KKNPP-2 till 31/05/2017 or its COD whichever is earlier
Disposed of
4187
48/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 2No. 400kV Line bays at Fatehpur 400/220kV Substation (Anticipated DOCO: 02.10.2016) under �Provision of 400kV bays at Fatehpur for ATS under Unchahar TPS�.
Disposed of
4188
47/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Asset A:  Asset-1- 400kV 315 MVA Transformer at Bina s/s ( DOCO: 01.11.10),  Asset B:  Asset I -400  kV D/C Pirana-Dehgam TL along with associated bays at Pirana and Dehgam S/S and 400 /220 kV Pirana S/S (New) (DOCO: 01.03.2011), Asset II- ICT-I (1X315MVA) 400/220 kV at Pirana S/S along with associated bays (DOCO:01.03.2011), Asset III-  ICT-II (1X315MVA) 400/220 kV at Pirana S/S and associated bays (Ant. DOCO 01.04.2011) Asset IV- Bina Bay Extension with 1x315MVA ICT along with associated 400 kV and 220 kV Bays (DOCO 01.11.2010) Asset V-400/220kV Gwalior (Extension) S/S  with 1x315MVA ICT along with associated 400/220kV  Bays (DOCO 01.04.2011), Asset C: Asset-1- ICT III at 400/220 kV Pune s/s along with associated bays (DOCO : 01.11.2011) & Asset 2- ICT III at Wardha s/s along with associated bays (DOCO : 01.01.2012) and Asset D: ICT III at Raipur along with bay extension ( DOCO: 01.07.2011) associated with WRSS VI
Disposed of
4189
46/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for 765 kV Line Bays and 240 MVAr Switchable Line Reactor at Raichur and Sholapur Sub-stations Under �Line bays and reactor at POWERGRID sub-station for Raichur � Sholapur transmission line for Synchronous interconnection between SR and WR� Upon deferment of DOCO from 01.02.2014 & 01.01.2014 to 01.07.2014 vide CERC Order dated 24.11.2015 in Petition 291/TT/2013 and upholding of the same vide CERC Order dated 29.09.2016 in Petition 07/RP/2016 In Western Region & Southern Region for tariff block 2014-19 period.
Disposed of
4190
45/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from anticipated DOCO to 31.03.2019 for Transmission Asset �(a) LILO of Gazuwaka - Vijayawada 400kV S/C line at Vemagiri Pooling Station along with associated bays and (b) Establishment of 765/400kV GIS Pooling Station at Vemagiri with 2X1500MVA 765/400kV Transformers, 2nos 240 MVAR 765kV & 1 no. 80 MVAR 400kV Bus Reactors at Vemagiri and 2nos 765kV bays along with 1 no. 240 MVAR switchable line reactor each at Vemagiri & Srikakulam pooling stations each for both circuits of Srikakulam PS - Vemagiri PS 765kV D/C line under �Sub-Station Works Associated with System Strengthening in Southern Region for Import of Power from Eastern Region�. (Anticipated DOCO:31.12.2016)
Disposed of
4191
44/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business)
Regulations‟1999 and CERC (Terms and Conditions of Tariff) Regulations ‟2014 for determination of Transmission Tariff from anticipated DOCOs to 31.03.2019 for Assets (09 nos)  under Eastern Region Strengthening Scheme-V in Eastern Region.
Disposed of
4192
43/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for 400kV, D/C Kameng - Balipara Transmission Lines along with associated bays at Balipara Substation under �North East - Northern / Western Interconnector - I� in North-Eastern Region.
Disposed of
4193
42/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Asset-I (a): 400kV Line Bays at Biharshariff Sub-station along-with 1x80 MVAR Switchable Line Reactor (for the 400kV D/C Purnea � Biharshariff TL) Asset-I (b): 1x80 MVAR Switchable Line Reactor (at Biharshariff SUB-station) Asset-II: 400kV Line Bays at Purnea Sub-station (for the 400kV D/C Purnea � Biharshariff TL) under Transmission Schemes (in Eastern Region) for enabling import of NER/ER surplus power by NR.
Disposed of
4194
41/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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
Combined Asset: a) 400/220kV,315MVAR, ICT-I along with associated bays at Hamirpur GIS s/s, b) 400kV,80 MVAR Bus Reactor along with associated bays at Hamirpur GIS s/s and c) LILO of one circuit of 400kV D/C Parbati-Amritsar T/L at Hamirpur along with associated bays & Line reactor at Hamirpur GIS s/s(DOCO:-01.01.2014), under Northern region system strengthening scheme-XX in Northern region
Disposed of
4195
40/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Asset-I: Extension of 765/400KV Bilaspur Pooling Station (near Sipat) alongwith LILO of Sipat-Seoni Ckt 2 with 240 MVAR Line reactor and Asset II: Installation of 765/400KV, 1500MVA ICT-3 at Bilaspur Pooling Station under WRSS XI Scheme in Western Region covered in CERC order dated 21.01.2016 in petition no. 62/TT/2012
Disposed of
4196
39/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations �1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from anticipated DOCO to 31.03.2019 for (i)   Wardha � Nizamabad 765 kV D/C line along with associated bays, (ii)  Nizamabad � Dichpalli 400 kV D/C line along with associated bays, (iii) Establishment of 765/400 kV GIS at Nizamabad with 2x1500 MVA transformers, 1x240 MVAr Bus Reactor, 2x240 MVAr Switchable Line Reactors along with associated bays,   (iv) Extension of 765/400 kV Wardha Sub-station with 2x240 MVAr Switchable Line Reactors along with associated bays & (v) Extension of Dichpalli 400 kV Sub-station of TSTRANSCO with Anticipated DOCO as 01.03.2017 under �Wardha � Hyderabad 765 kV Link�  in Southern Region
Disposed of
4197
38/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Asset-I: 01 No. of 01x125 MVAR Bus Reactor (1st) and associated bay equipments at 400 KV Durgapur S/S, Asset-II: 01 No. of 1x125 MVAR Bus Reactor (2nd) and associated bay equipments 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 Biharsharif S/S Asset-VII: Installation of 2x125 MVAR Bus Reactor in Parallel with existing 2X50 MVAR Bus Reactor at Jamsedpur 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 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.
Disposed of
4198
37/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Combined 06 nos of assets under Provision of Spare ICTs and Reactors for Eastern, Northern, Southern and Western Regions.
Disposed of
4199
3/SM/2017
Suo Motu
Interim truing up of Transmission tariff during tariff period 2014-19 in terms of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
Disposed of
4200
36/MP/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 54 and Regulation 55 of the  CERC (Terms and Conditions of Tariff)  Regulations, 2014, �Power to Relax�  and �Power to remove Difficulty� for reimbursement of additional expenditure towards deployment of special security forces (CISF) at Wagoora Sub-Stations for the year  2015-19 in respect of Northern Region.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4201
35/MP/2017
Uttar Pradesh Rajya Vidhut Utpadan Nigam Ltd. (UPRVUNL)
Petition under Regulation (4) of Part 7 of the CERC (Indian Electricity Grid Code) Regulations, 2010 read with Regulation 111 of CERC (Conduct of Business) Regulations, 1999 seeking relaxation of Regulation 5.2 (f) regarding requirement of implementing RGMO / FGMO for vintage units of UPRVUNL
Disposed of
4202
34/TD/2017
Rajasthan Urja Vikas Nigam Limited (RUVNL)
APPLICATION FOR GRANT OF INTER STATE TRADING LICENSE FOR CATEGORY-1
Disposed of
4203
33/RC/2017
Indian Energy Exchange Ltd. (IEX)
Regulatory Compliance Application in compliance of Regulation 7(2) and 24 of the Central Electricity Regulatory Commission (Power Market) regulations,2010
Disposed of
4204
32/MP/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Non-payment of transmission charges by Himachal Sorang Power Private Ltd (HSPPL) pertaining to their LTA of 100 MW power to Northern Region
Disposed of
4205
31/MP/2017
Reliance Infrastructure (Rinfra)
PETITION UNDER SECTION 17 (3) OF THE ELECTRICITY ACT FOR PERMISSION TO TRANSFER THE UTILITY AND ASSIGNMENT OF LICENSE COMPRISING THE TRANSMISSION BUSINESS/ ASSETS OF THE PETITIONER NO 1/ RELIANCE INFRASTRUCTURE LIMITED  FORMERLY UNDER LICENSE NO 6/TRANSMISSION/ CERC IN THE NAME OF WESTERN REGION TRANSMISSION (MAHARASHTRA) PRIVATE LIMITED AND UNDER LICENSE NO 7/ TRANSMISSION/CERC IN THE  NAME OF WESTERN REGION TRANSMISSION (GUJARAT) PRIVATE LIMITED  IN FAVOUR OF PETITIONER No. 2 / WESTERN TRANSCO POWER LIMITED AND PETITIONER No. 3 /WESTERN TRANSMISSION (GUJARAT) LIMITED RESPECTIVELY
Disposed of
4206
30/MP/2017
NTPC Limited
Petition under Section 62(a) and 79(1)(a) of the Electricity Act, 2003 read with Regulation 8(3)(ii) and 8 (7) of the CERC (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 for Considering  the  use of Treated Sewage Water in Thermal Power Plants consequent to promulgation/introduction of Clause 6.2 (5) in the Tariff Policy, 2016 dated 28.01.2016 as ?Change in Law? event.
Disposed of
4207
29/MP/2017
JINDAL STEEL & POWER LIMITED (JSPL)
A petition under Section 79 (1)(c) read Section 79(1)(k) of the Electricity Act, 2003 and the CERC (Open Access in Inter-State Transmission) Regulations 2008 for seeking appropriate directions upon State Load Dispatch Centre, Odisha for grant of open access in a collective transaction.
Disposed of
4208
28/MP/2017
Maruti Clean Coal and Power Limited (MCCPL)
Petition u/s 79(1)c and 79(1)K along with Section 79(1)f of the electricity act 2003.
Disposed of
4209
27/MP/2017
NTPC Limited
Miscellaneous Petition under Regulation 54 and 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 read with Regulation 111 of CERC (Conduct of Business) Regulations, 1999 for allowing cost of liquid fuel stock in the working capital for dual fuel fired gas stations.
Disposed of
4210
26/TT/2017
RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED (RVPN)
Determination of 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 Hon'ble Central Electricity Regulatory Commission?s order dated 14 March 2012 against petition No:15 /Suo-Motu/2012,for Inclusion in the POC transmission charges in accordance with the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulation 2009.
Disposed of
4211
10/RP/2017 in TT/384/2014
Parbati Koldam Transmission Company Limited (PKTCL)
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), Regulation 1999
Disposed of
4212
9/RP/2017 in TT/312/2014
Parbati Koldam Transmission Company Limited (PKTCL)
Review Petition for review of order dated 19.12.2016 passed by this Hon'ble Commission in 312/TT/2014 titled as PKTCL Vs HPSEB and Others
Disposed of
4213
8/RP/2017 in TT/312/2014
NTPC Limited
REVIEW OF THE ORDER DATED 19.12.2016 PASSSED BY CERC I PETITION NO. 312/TT/2014
Disposed of
4214
7/RP/2017 in 033/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Sharing of Transmission Charges and Determination of Transmission Tariff
Disposed of
4215
6/RP/2017 in 280/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
PETITION FOR REVIEW OF ORDER DATED 31.03.2016.
Disposed of
4216
2/SM/2017
Suo Motu
Determination of Forbearance and Floor Prince for the REC framework to be application form 1st April, 2017
Disposed of
4217
5/RP/2017 in 68/TT/2016
LANCO TEETA HYDROPOWER LIMITED (LTHPL)
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 for review of the Order dated 30.07.2016 issued by this Hon�ble Commission in Petition no. 68/TT/2016 in the matter for determination of transmission tariff for Assets (4 nos.) under Transmission System for "Transfer of power from Generation Projects in Sikkim to NR/WR Part B" in Eastern Region for the 2014-19 tariff period 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.
Disposed of
4218
4/RP/2017 in 156/TT/2015
Parbati Koldam Transmission Company Limited (PKTCL)
Review Petition for review of order dated 29.12.2016 passed by this Hon;ble Commission in 156/TT/2015 titled as "PKTCL Vs RRVPNL & Ors"
Disposed of
4219
25/MP/2017
LANCO AMARKANTAK POWER LTD. (LAMPL)
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 inter alia seeking directions to the Respondents to allow the Petitioner to draw start-up Power for Unit-3 of the Petitioner?s Thermal Power Plant
Disposed of
4220
24/MP/2017
BHARTIYA RAIL BIJLEE COMPANY LTD. (BRBCL)
Petition under Section 79(1) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for issuing direction to ERLDC/ERPC to accept Declared Capacity or DC' of Unit#1 of Nabinagar TPP(4X250 MW) of BRBCL from the Successful Declaration of COD of Unit#1
Disposed of
4221
23/GT/2017
BHARTIYA RAIL BIJLEE COMPANY LTD. (BRBCL)
Approval of tariff  of Nabinagar Thermal Power Project (4X250 MW) for the period from anticipated Date of Commercial Operation  of Unit-1  to 31.03.2019.
Disposed of
4222
22/GT/2017
Bhakra Beas Management Board (BBMB)
Determination of Tariff of BBMB Generating Stations for the period 2014-19
Disposed of
4223
21/MP/2017
Essar Power (Jharkhand) Ltd (EPJL)
Petition for Relinquishment of 1100 MW of Long Term Access agreed under the Bulk Power Transmission Agreement dated 24.02.2010 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, of the subject Transmission Lines by the ESSAR Power Jharkhand Limited (3x600 MW) Thermal Power Plant, Chandwa Tehsil, District Latehar in the State of Jharkhand.
Disposed of
4224
20/MP/2017
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
Misc. Petition of KBUNL for LTA agreement signing by beneficiaries and POC/ State Charges and losses related to Scheduling Control area
Disposed of
4225
19/MP/2017
SJVN Limited
Revision of the Declared Capacity of Nathpa Jhakri Hydro Power Station (6 x 250 MW) of SJVN Limited on 15.7.2016 and 9.8.2016 by the Northern Regional Load Dispatch Centre
Disposed of
4226
18/MP/2017
Bharat Aluminium Company Limited (BALCO)
Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to change in law as per the terms of Power Purchase Agreements dated 13.06.2013 (PPAs) executed between the Petitioner and the Respondents
Disposed of
4227
17/MP/2017
ALIPURDUAR TRANSMISSION LIMITED (ATL)
Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest by way of mortgage, hypothecation, charge or assignment over all the movable and immovable assets of Alipurduar Transmission Limited (herein as Petitioner No. 1)  and assignment of Transmission Licence  in favour of the Security Trustee (herein as Petitioner No. 2), 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 Project of Petitioner No. 1.
Disposed of
4228
16/TT/2017
Bhakra Beas Management Board (BBMB)
Determination of Tariff of BBMB Transmission systems & SLDC functions for the period 2014-19
Disposed of
4229
15/MP/2017
GMR RAJAHMUNDRY ENERGY LTD (GREL)
Petition under Section 79(1)(c) of the Electricity Act, 2003 seeking annulment of Long Term Access of BPTA dated 24/06/2010
Disposed of
4230
14/MP/2017
NTPC Limited
Petition under Section 79(1)(a) and Section 79(1)(f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of a Change in Law affecting Stage II of the Badarpur Thermal Power Station.
Disposed of
4231
13/TT/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1: Pole-I of the �800 kV, 3000 MW Champa Pooling Station & Kurukshetra HVDC Terminals along with �800 kV Champa Pooling station -Kurukshetra HVDC Transmission Line Asset 2: 02 Nos. 400/220 kV, 500 MVA ICTs along with associated bays at 400/220 kV GIS substation at Kurukshetra & Asset 3: 8 nos. 220 kV Line Bays at 400/220 kV GIS substation at Kurukshetra under �WR � NR HVDC Interconnector for IPP Projects in Chhattisgarh�in Northern Region & Western Region
Disposed of
4232
12/MP/2017
Gurgaon Palwal Transmission Limited (GPTL)
petition under Section 17(3) read with Section 17(4) of Electricity Act, 2003 for Creation of Security
Disposed of
4233
11/MP/2017
GMR CHHATTISGARH ENERGY LIMITED (GCEL)
Petition under Section 79(1)(c) of the Electricity Act, 2003, read with the CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and the Detailed Procedure for grant of LTA, seeking deferment of operationalization of Long Term Access of 430 MW in Northern Region as per the BPTA dated 31.03.2010 and Petition under Section 79(1)(c) of the Electricity Act, 2003, read with the CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and the Detailed Procedure for grant of LTA, seeking relinquishment of Long Term Access of 386 MW in Western Region out of the total quantum of 816 MW as per the BPTA dated 31.03.2010
Disposed of
4234
10/MP/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Clarification regarding transmission charges for M/s BRBCL
Disposed of
4235
9/MP/2017
CENTURY TEXTILES AND INDUSTRIES LIMITED (CENTEX)
Petition under 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 read with Sections 66 and 79(1)(k) of the Electricity Act, 2003 for seeking directions to National Load Despatch Center to issue RECs to the Petitioner in terms of the Renewable Energy Certificate (REC) mechanism for 21MW self-consumption of energy.
Disposed of
4236
3/RP/2017 in GT/306/2014
NTPC Limited
Review of the order dated 05.12.2016 in respect of revision of tariff of Vindhyachal Super Thermal Power Station Stage-I (1260 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
4237
8/MP/2017
sks power generation (chhattisgarh) limited (SPGCL)
Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 8 (7) of the CERC (Grant of Connectivity, Long Term Access and Medium Term Open access in Inter-State Transmission and related matters) Regulations, 2009 as amended till date, seeking permission for extension of the period for injection of infirm power and drawal of Start-up power for Commissioning & testing including full load testing of First Unit (Unit #2) (300 MW) of (4X300MW) Binjkote TPP of SKS Power Generation (Chhattisgarh) Limited, beyond six months from 31.01.2017 to 31.07.2016
Disposed of
4238
7/GT/2017
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business) Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 6(2) of CERC (Terms and Conditions of Tariff) Regulations, 2009 for revision of generation tariff from 24.03.2014 to 31.03.2014 in respect of Parbati-III Power Station.
Disposed of
4239
2/RP/2017 in TT/046/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission tariff of Assets (05 nos.) under Common Scheme for 765kV 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 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2009 in Western Region for tariff block 2009-14 period
Disposed of
4240
1/RP/2017 in TT/416/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 22/09/2016 passed by the Hon'ble Commission in Petition No. 416/TT/2014 in the matter of approval of transmission tariff for New 400 kV GIS pooling station at Nagapattinam with 1x125 MVAR bus Reactor under Transmission system associated with common Transmission Scheme associated with ISGS Projects in Nagapattina/Cuddalore area of Tamil Nadu Part-A1(a) in Southern Region for tariff block 2014-19 under Regulation-86 of Central electricity Regulatory Commisson.
Disposed of
4241
6/GT/2017
NHPC LTD
Petition under 79(1) & 86 of the CERC (Conduct of Business) Regulations, 1999, Section 62(1)(a) of the Electricity Act, 2003 and Regulation 7 of CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Tariff for period 2014-19 in respect of Parbati--III Power Station.
Disposed of
4242
5/MP/2017
Maithon Power Limited (MPL)
Petition under Section 79(1)(f) and 79(1)(b) of the Electricity Act, 2003 in connection with the disputes and differences arising under the Power Purchase Agreement dated 12.05.2008 between the Petitioner and Respondent no. 1.
Disposed of
4243
4/MP/2017
Maithon Power Limited (MPL)
Petition under Section 79(1)(f) and 79(1)(b) of the Electricity Act, 2003 in connection with the disputes and differences arising under the Power Purchase Agreement dated 18.07.2008 between the Petitioner and Respondent no. 1.
Disposed of
4244
3/MP/2017
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Ultra Mega Solar Power Park at Fatehgarh, distt. Jaisalmer, Rajasthan.
Disposed of
4245
2/MP/2017
THE TATA POWER COMPANY LIMITED (TATAPOWER)
Petition under Regulation 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010.
Disposed of
4246
1/SM/2017
Suo Motu
Non- compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.
Disposed of
4247
1/MP/2017
GMR  WARORA ENERGY LIMITED (GMRWEL)
Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding ("Competitive Bidding Guidelines") and (a) Article 10 of the PPA dated 17.03.2010 between Maharashtra State Electricity Distribution Company Ltd. and EMCO Energy Limited; (b) Article 10 of the PPA dated 21.03.2013 between Electricity Department of Union Territory of Dadra and Nagar Haveli and EMCO Energy Limited and (c) Article 10 of the PPA dated 27.11.2013 between GMR Energy Trading Limited and the Tamil Nadu Generation and Distribution Corporation Limited through EMCO Energy Limited.
Disposed of
4248
12/SM/2016
Suo Motu
Non-complaince of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions of grant of trading licence and other related matters) Regulations, 2009 and Central Electricity Regulatory Commission (Power Market) Regulations, 2010.
Disposed of
4249
249/GT/2016
Teesta Urja Limited (TUL)
Determination of Tariff of 1200 MW Teesta III Hydro Electric Project Sikkim
Disposed of
4250
248/MP/2016
KUDGI TRANSMISSION LIMITED (KTL)
Revision of SCOD due to reasons beyond the control of the TSP
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4251
11/SM/2016
Suo Motu
Determination of Fee and Charges payable under Regulation 11 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010.
Disposed of
4252
247/MP/2016
NTPC Limited
Seeking Hon'ble Commission's permission to allow interchange of power for testing including full load testing and trial run operation of U#1 of Mouda STPS Stage-II (2x660 MW) beyond the period of 6 months from the date of its first synchronisartion i.e. beyond 27.9.2016
Disposed of
4253
246/MP/2016
Coastal Energen Private Limited (CEPL)
Relinquishment of 542 MW LTOA.
Disposed of
4254
245/MP/2016
Maharashtra State Electricity Distribution Company Limited (MSEDCL)
This Petition is filed by Maharashtra State Electricity Distribution Co. Ltd. under Sections 35 and 36 of the Electricity Act, 2003, read with the CERC Rates Charges and Terms and Conditions of Intervening Transmission Facilities Regulations 2010 seeking fixation of and adjudication on the transmission charges for proposed use of PGCIL's Inter-State transmission facility
Disposed of
4255
243/MP/2016
GRID Controller of India Limited (WRLDC)
Default in payment of RLDC Fees & Charges, Unscheduled Interchanges (UI) charges and Deviation charges and default in opening Letter of Credit towards the non-payment of UI and DSM charges by M/s. Vandana Vidyut Limited
Disposed of
4256
66/RP/2016 in 41/IA/2016 in TT/528/2014
GREENKO BUDHIL HYDRO POWER PRIVATE LIMITED (GBHPPL)
Review Petition seeking recall of order dated 17.02.2016.
Disposed of
4257
65/RP/2016 in 32/IA/2016 in 018/TT/2015
GREENKO BUDHIL HYDRO POWER PRIVATE LIMITED (GBHPPL)
Application seeking recall of order dated 23.02.2016.
Disposed of
4258
64/RP/2016 in 164/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review under regulation 103 (1) of the CERC (Conduct of Business) Regulation 1999 of Order dated 29.04.2016 of the Central Electricity Regulatory Commission in Petition No. 164/TT/2015 for determination of Transmission Tariff from DOCO to 31.03.2019 for Re-Conductoring of CKT-1 of 400 kV D/C Siliguri-Purnea (HTLS Cond.) Transmission Line under ?Eastern Region Strengthening  Scheme-I? in Eastern Region.
Disposed of
4259
63/RP/2016 in 104/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review under regulation 103 (1) of the CERC (Conduct of Business) Regulation 1999 of Order dated 12.04.2016 of the Central Electricity Regulatory Commission in Petition No. 104/TT/2013 for ?Asset 1: Reconductoring Ckt-I of 400 KV D/C Siliguri- Purnea (HTLS Cond.) Transmission Line; Asset 2: Reconductoring Ckt-II of 400 KV D/C Siliguri- Purnea (HTLS Cond.) Transmission Line under ERSS-I from anticipated DOCO (01.06.14) to 31.03.2014? in Eastern Region.
Disposed of
4260
242/MP/2016
UDUPI POWER CORPORATION LTD (UPCL)
Petition by M/s. Udupi Power Corporation Limited under Section 79 (1) (f) of the Electricity Act, 2003 challenging the wrong and unjustified Bill raised towards POC charges dated 08.11.2016 for the month of October, 2016 by Power Grid Corporation of India Limited
Disposed of
4261
241/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1: 400/220 kV Kankroli Substation: (+) 400 MVAR / (-) 300 MVAR SVC Under ?Static VAR    Compensators (SVCs) in Northern Region?.
Disposed of
4262
62/RP/2016 in GT/334/2014
NTPC Limited
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 for Review of the Order dated 26.09.2016 passed by this Hon?ble Commission in Petition No. 334/GT/2014 in the matter of approval of Tariff of Talcher Thermal Power Station (460 MW) for the Period from 01.04.2014 to 31.03.2019
Disposed of
4263
240/MP/2016
Thermal Powertech Corporation India Limited (TPCIL)
Petition for seeking declaration that no relinquishment charges are payable for termination of the Medium-term Open Access, dated 06.10.2015, granted to the Petitioner by Power Grid Corporation of India Limited.
Disposed of
4264
239/MP/2016
ACB (India) Limited
Petition Under section 79 (1) (b) and 79  (1) (f) to claim amounts to compensate the petitioner on account of the consequences of the occurrence of change in Law events
Disposed of
4265
238/MP/2016
Abja Power Private Limited
change of category for Inter State Trading  from III to II
Disposed of
4266
237/TT/2016
TRANSMISSION CORPORATION OF ANDHRA PRADESH LIMITED (APTRANSCO)
Petition for Determination of tariff of the Inter-State transmission lines connecting two States for the APTRANSCO owned transmission lines system as per the Central Electricity Regulatory Commission's order dated14.3.2012 in Petition No.15 Suo-Moto  2012, for inclusion in POC Transmission charges in accordance with Central Electricity Regulatory Commission (TermsandConditionsof Tariff)Regulations,2014
Disposed of
4267
236/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from Anticipated/ Actual DOCO to 31.03.2019 For Asset 1: 1 X 500 MVA, 400/220 kV Transformer at Panchkula Substation, Asset  2:  1 X 500 MVA , 400/220 kV Transformer at Jalandhar S/S Asset   3:  1 X 315 MVA, 400/220 kV Transformer at Samba Substation, Asset 4: 1 X 500 MVA, 400/220 kV Transformer at Gurgaon Substation Under ?Augmentation of Transformers in Northern Region?Part B? in Northern Region
Disposed of
4268
235/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission System associated with Common System Associated with Coastal Energen Private Limited & Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area � Part-B� in Southern Region
Disposed of
4269
234/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations?2009  for  determination of Transmission Tariff  of for (Asset-I): 400 kV Main Bay along with 50 MVAR Bus Reactor 2 at Kota Substation (50 MVAR Line reactor shifted from Merta), DOCO: 01.04.2016 (Asset-II): 125 MVAR, 400 kV Bus Reactor along with associated bays at 400/220 kV Koteshwar Substation (THDC), DOCO (Anticipated) : 01.11.2016, (Asset-III): 2x63 MVAR bus Reactor DOCO (Anti.) 01.12.2016 and (Asset-IV ): Replacement  of 250MVA ICT with 4x105MVA at Dehar DOCO Anti. 01.01.2017, under ?Strengthening Scheme in Northern Region?.
Disposed of
4270
61/RP/2016 in TT/127/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 29/07/2016 passed by the Hon?ble Commission in Petition No. 127 / TT / 2014 in the matter of Approval of transmission tariff for LILO of both circuits of Tuticorin JV-Madurai 400kV D/C (Quad) line at Tuticorin Pooling Station along with new 765 kV Pooling Station at Tuticorin (initially charged at 400 kV) including 1x80 MVAR, 400 kV Bus Reactor under ?Transmission System associated with Common System associated with Coastal Energen Private Limited and Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area-Part-A? in Southern Region from COD to 31/03/2019, 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.
Disposed of
4271
233/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Asset I: Conversion of 50 MVAR Line Reactor (installed at Jeerat end of 400kV Baharampur � Jeerat TL) as Bus Reactor in parallel with existing Bus Reactor at Jeerat, Asset II: Installation of 01 no. 125 MVAR Bus Reactor at Maithon S/S with GIS bays, , Asset III: 04 nos 220kV GIS Line Bays at Kishanganj S/S, Asset IV: Shifting of 1X315 MVA, 400/220kV ICT from Patna (after replacement of 1X500 MVA ICT) and install it at 400/220kV Jamshedpur S/S as 3rd ICT alongwith associated bays; Modification of 132kV Bus arrangement with GIS bays at 220/132kV Purnea S/S; Shifting of 1X315 MVA ICT from Pusauli and install it at Farakka alongwith associated bays; and Modification of 132kV Bus arrangement at 220/132 kV Siliguri Sub station with GIS bays under Eastern Region Strengthening Scheme XII in Eastern Region.
Disposed of
4272
232/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Main SCADA EMS System (05 assets) under project � �Expansion/ Upgradation of SCADA/ EMS System of SLDCs of Eastern Region�.
Disposed of
4273
231/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from anticipated DOCO to 31-03-2019 for 2 nos. 765kV Line bays along with 2x240MVAR Switchable Line reactors each at Srikakulam & Angul for termination of both circuit of 765kV D/C Srikakulam - Angul Transmission line, 2x1500MVA 765/400kV ICT's and 1x330 MVAR 765kV Bus Reactor at Srikakulam under �Common System associated with East Coast Energy private limited and NCC power projects limited LTOA generation projects in Srikakulam Area -part-C� in Southern Region and Eastern region
Disposed of
4274
230/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from anticipated DOCO to 31-03-2019 for 765 kV D/C Srikakulam � Angul Transmission line under �Common System associated with East Coast Energy private limited and NCC power projects limited LTOA generation projects in Srikakulam Area -Part-A� in Southern region and Eastern region
Disposed of
4275
229/MP/2016
DB Power Limited (DBPL)
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� and/or Force Majeure events relating to Power Purchase Agreement dated 19.08.2013 entered into between the Petitioner/DBPL and the Respondent/TANGEDCO.
Disposed of
4276
228/MP/2016
OCL India Ltd.
Petition under Section 79 (1) (c) read with Regulation 8 & 26 of the Central Electricity Regulatory Commission (Open Access in Inter State Transmission) Regulations, 2008.
Disposed of
4277
227/MP/2016
Customized Energy Solutions India Pvt Ltd (CESIPL)
Change of Trading License Category from Category IV to Category III
Disposed of
4278
226/MP/2016
Reliance Infrastructure (Rinfra)
Petition for approval under Section 17(3) and 17 (4) of The Electricity Act, 2003, for substitution/addition of lenders by the Borrower/Petitioner No. 1  and to take on record appointment of the SBICAP Trustee Company Limited, the Security Trustee / Petitioner No.2, acting on behalf of and for the benefit of India Infrastructure Finance Company Limited  along with existing lenders - L&T Infrastructure Finance Company Limited and IndusInd Bank Limited and their successors, assigns, novatees and transferees  in connection with the Package B of Western Region System Strengthening Scheme ? II (WRSSS ? B) in state of Maharashtra and Karnataka.
Disposed of
4279
225/MP/2016
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
Petition for Seeking Hon?ble Commission?s permission to allow extension of the period for drawal of start up power and injection of infirm power for testing including full load trial operation of Unit-1 & Unit-2 of Muzaffarpur Thermal Power Station (MTPS) Stage-II, (2X195 MW) of KBUNL, beyond six months from initial synchronization
Disposed of
4280
224/MP/2016
DALMIA CEMENT BHARAT LIMITED (DALMIABLM)
Respondent Not entitled to levy Back up supply charges and fixed charges
Disposed of
4281
223/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for  Asset I: 765kV, 3x80 MVAR Switchable line reactor for 765 kV S/C Gaya - Varanasi Transmission Line as Bus Reactor along with associated bays at Gaya Substation and Asset II: 3X110 MVAR, 765kV Bus Reactor �I at 765/400kV  Varanasi GIS (Reactor shifting from Sasaram S/S) under �Transmission System for Phase I Generation Projects in Jharkhand and West Bengal Part A2�.
Disposed of
4282
222/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for 1 x 125MVAR Bus Reactor at 400kV Nagapattinam GIS along with associated bays and equipments under Transmission System associated with Common Transmission Scheme associated with ISGS Projects in Nagapattinam/Cuddalore Area of Tamil Nadu Part-A1(a)? in Southern Region
Disposed of
4283
221/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 500 MVA 400/220KV ICT-II at Bagpat GIS S/stn along with associated bays (DOCO: 03.07.2016) and Asset-II: 2 No. 220kV Line bays associated with Bagpat GIS(DOCO:11.09.2016) under ?Northern Region System Strengthening Scheme- XIX?in Northern Region
Disposed of
4284
219/MP/2016
Sipat Transmission Limited (SIPATTL)
Approval under Section 17(3) & 17(4) of Electricity Act 2003, for Assignment of Licence by way for creation of security interest in favour of Security Trustee / Lenders and other security creating documents / Financial Agreements by way of mortgage / hypothecation / assignment of mortgage properties and project assets of Sipat Transmission Limited.
Disposed of
4285
60/RP/2016 in SM/010/2014
Power Company of Karnataka Limited (PCKL)
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 30/06/2016 passed by the Hon?ble Commission in Petition No. 10 / SM / 2014
Disposed of
4286
218/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from anticipated DOCO to 31.03.2019 for Asset-I: Raipur Pooling Station � Wardha 765 kV D/C second line with bay extension and equipment at 765kV Raipur Pooling station & Wardha substation under System Strengthening in Raipur - Wardha Corridor for IPP Projects in Chhattisgarh (IPP-F)
Disposed of
4287
59/RP/2016 in 087/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Sharing of Transmission Charges
Disposed of
4288
217/MP/2016
Thermal Powertech Corporation India Limited (TPCIL)
Petition seeking compensation on account of Changes in Law under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 10 of the Power Purchase Agreement dated 01.04.2013 entered into between Thermal Powertech Corporation India Ltd and the Distribution Companies in the States of Andhra Pradesh and Telangana
Disposed of
4289
216/MP/2016
bhopal dhule transmission company limited (BDTCL)
Petition under Section 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 07.12.2010 on account of Change in Law and Force Majeure events.
Disposed of
4290
215/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for determination of Transmission Tariff from DOCO to 31-03-2019 for Asset-1) 2 Nos. 400KV Line bays at Narendra (New), 2 Nos. 400KV Line bays at Madhugiri (Tumkur), 2X63MVAR (fixed) line reactors (with 600ohm NGRs) at Narendra (New) & 2X63MVAR (fixed) line reactors (with 600ohm NGRs) at Madhugiri (Tumkur) for Narendra (New) - Madhugiri (Tumkur)  765KV D/C line (initially charged at 400KV), Asset-2) 2 Nos. 400KV Line bays at Madhugiri (Tumkur) for Madhugiri (Tumkur) - Bidadi 400KV D/C (Quad) line & Asset-3) 2 Nos. 400KV Line bays at  Bidadi for Madhugiri (Tumkur) - Bidadi 400KV D/C (Quad) line under �Sub Station Extension works associated with transmission system required for evacuation of power from Kudgi TPS (3 X 800MW in Phase �I ) of NTPC Limited�  in Southern Region
Disposed of
4291
214/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2014 for  determination of    Transmission Tariff  from DOCO to 31.03.2019 for 2 nos 400KV bays each at Nagapattinam pooling station and Salem New (Dharmapuri)  for terminating Nagapattinam Pooling Station -Salem New (Dharmapuri) 765KV D/C Line (Initially charged at 400KV) being implemented under tariff based bidding and 1 no. 63MVAR line reactor at Nagapattinam pooling station and Salem New (Dharmapuri) each for both circuits of Nagapattinam Pooling Station -Salem New (Dharmapuri) 765KV D/C Line (Initially charged at 400KV) under "Common Transmission scheme associated with ISGS projects in Nagapattinam/Cuddalore area of Tamil Nadu -Part-A1 (b)" in Southern Region
Disposed of
4292
213/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1: 765KV S/C Jaipur(RVPN)-Bhiwani TL (PART-I&II) alongwith associated bays  under ?Northern Region System Strengthening Scheme XXV?in Northern Region.
Disposed of
4293
212/MP/2016
NTPC Limited
Seeking Hon'ble Commission's permission to allow interchange of power for testing including full load testing and trial run operation of U#1 of Mouda STPS Stage-II (2x660 MW) beyond the period of 6 months from the date of its first synchronisartion i.e. beyond 27.9.2016
Disposed of
4294
211/MP/2016
Jindal Power Limited (JPL)
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 License granted to M/s Global Energy Private Limited.
Disposed of
4295
210/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCOs to 31.03.2019 for Asset I: 02 nos 400kV line bays along-with 1x63 MVAR(Fixed) Line Reactor at Chaibasa Sub-station, Asset-II: 1x63 MVAR(Fixed) Line Reactor at Chaibasa Sub-station, Asset III: 02 nos 400kV line bays along-with 2x50 MVAR (Fixed) Line Reactor at Ranchi 765/400kV Sub-station Asset IV: 02 Nos of 400 kV bays at Kharagpur Substation and Asset V: 02 nos of 400 kV bays at Purulia S/S under Eastern Region Strengthening Scheme VII (ERSS VII) in Eastern Region
Disposed of
4296
209/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from anticipated DOCO to 31/03/2019 for Asset : 02 nos 400kV line bays at Muzaffarpur substation for termination of Muzaffarpur (PG)-Darbhanga (TBCB) 400 kV D/C (Triple Snowbrid) line under Eastern Region Strengthening Scheme VI (ERSS VI) in Eastern Region
Disposed of
4297
208/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1- 400 kV, 125 MVAr Bus Reactor with associated bays at Bina (DOCO-16.03.2016), Asset-2- 400 kV, 63 MVAr Switchable Line Reactors at 400/200 kV Rajgarh S/S with associated Bays for 400 kV D/C Rajgarh-Sardar Sarovar T/L ckt.-1 & ckt.-2 (Ant. DOCO-01.10.2016), Asset-3- 400/220 kV, 500 MVA ICT at Damoh S/S (Ant. DOCO-01.11.2016) with associated Bays, Asset-4- 765/400 kV, 1500 MVA, ICT-2 at Raipur PS with associated Bays & 765/400 kV, 1500 MVA, ICT-4 at Raigarh (Tamnar) PS with associated Bays (Ant. DOCO-01.01.2017), & Asset-5- 400/220 kV, 500 MVA, 2 nos. ICTs at Vadodara GIS with associated bays (Ant. DOCO-01.02.2017) under ?Installation of Bus Reactor & ICT in Western Region?
Disposed of
4298
207/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-A: 420kV, 125MVAR Bus Reactor at Raigarh Substation Asset-B: 420kV, 80MVAR Switchable Line Reactor at Solapur Substation Asset-C: 420kV, 125 MVAr Bus Reactor at Aurangabad Substation under ?Installation of Reactors in Western Region?.
Disposed of
4299
206/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCOs to 31.03.2019 for Asset I: 01 No. 1x500 MVA ICT at 400/220 KV Subhasgram S/S along with the associated bays and 02 Nos. of 220 kV equipped line bays at 400 KV Subhasgram S/S and  Asset II: Shifting of 2x50 MVAR line Reactor from Patna end of 400kV Kahalgaon/Barh � Patna D/c line to Balia end of 400kV Patna-Balia D/c line under Transmission System for �Eastern Region Strengthening Scheme � VIII� in Eastern Region.
Disposed of
4300
205/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 400 kV D/C (Quard) Sarnath- Varanasi T/L along with associated bays at Varanasi GIS Substation (Ant. DOCO: 01.10.2016) under ?Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part-B?.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4301
204/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
विषय: Determination of Transmission Tariff from DOCO to 31.03.2019 for 
Asset-I: 400 kV Line Bays I & II (404 & 405) for D/C (Quad) Bassi-Jaipur (Phagi-RVPNL) Line at 765/400 kV Jaipur (Phagi-RVPNL) Sub-Station under Vindhyachal -IV (1000 MW)- Rihand- III (1000 MW) Generation Project in Western & Northern Region.
Disposed of
4302
203/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I:400kV D/C Meja-Allahabad transmission line alongwith associated bays at Allahabad  under ?Transmission System Associated With Meja TPS? in Northern Region.
Disposed of
4303
202/TD/2016
Amplus Energy Solutions Private Limited
Application for Grant of Trading License
Disposed of
4304
201/TD/2016
AESPL Private Limited (formerly Atria Energy Services Private Limited)
Application for grant of inter state trading license
Disposed of
4305
58/RP/2016 in GT/291/2014
NTPC Limited
Review of the order dated 23.08.2016 passed by the Hon'ble Commission in Petition No. 291/GT/2014 determining the tariff of Rihand Super Thermal Power Station, Stage-I (1000 MW) for the period from 1.4.2014 to 31.3.2019
Disposed of
4306
200/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: LILO of 400kV D/C Dadri ? Malerkotla Line at Kaithal alongwith associated bays & 400kV, 50 MVAR Line Reactor(Anticipated DOCO:01.10.2016),  Asset-II: 400/220kV 500MVA ICT-I at Mandola S/s(DOCO:28.03.2016), Asset-III: 400/220kV 500MVA ICT-III at Mandola S/s(DOCO:10.04.2016),Asset-IV:400/220kV 500MVA ICT-IV at Mandola S/s (DOCO:08.05.2016) Asset-V:400/220kV 500MVA ICT-Iat Ballabhgarh S/s (DOCO:28.03.2016 ) Asset-VI: LILO of one circuit of 400kV D/C Rapp ? kankroli Line along with associated bays at Chittorgarh(RRVPNL) S/s (Anticipated DOCO:01.10.2016), Asset-VII: 400/220kV 500MVA ICT-II at Mandola S/s(Anticipated DOCO:01.10.2016), Asset-VIII: 400/220kV 500MVA ICT-II at Ballabhgarh S/s(DOCO:16.09.2016 )under NRSS-XXXII in Northern Region?.
Disposed of
4307
199/MP/2016
NTPC Limited
Petition under Regulation 8(7) of CERC (Grant of Connectivity, LTA and MTOA in interstate Transmission and related matters) (Fourth amendment) Regulations, 2014 seeking Hon'ble Commission's permission to allow extension of drawl of start-up power beyond 15 months from the date of commencement of the same for pre-commissioning activities, including full load testing of Unit-I (660 MW) of Solapur STPP (2X660 MW)
Disposed of
4308
198/MP/2016
NTPC Limited
Revision of LTA grant date for Singrauli Small Hydro Project
Disposed of
4309
197/MP/2016
DAMODAR VALLEY CORPORATION (DVC)
Requirement of revenue in relation of Pension & Gratuity of employees and retired employees during the tariff period 2014-19
Disposed of
4310
57/RP/2016 in MP/013/2014
ASSAM POWER DISTRIBUTION COMPANY LIMITED (APDCL)
Review Petition against CERC order dated 08.03.2016 pertaining to CERC (Terms and conditions of Tariff) Regulations 2009 for allowing recovery of Energy Charge shortfall for reasons beyond the control of the generating company (NEEPCO)
Disposed of
4311
196/GT/2016
DAMODAR VALLEY CORPORATION (DVC)
Determination of tariff for Bokaro TPS 'A'  (1X500 MW) for the period from COD to 31.03.2019.
Disposed of
4312
195/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 400 kV FSC in Ballia-I & II bays at Sohawal S/S of 400 kV D/C Ballia- Sohawal Line (DOCO: 12.02.2016), Asset-II: 2 Nos. 220 kV Line bays (Feeder-SEZ & Feeder- Dooni) at 400/220 kV Jaipur South S/S (DOCO: 18.10.2014) and Asset-III: Bays of 50 MVAR Bus reactor 2 & 3 at 400/220 kV Bassi S/S (DOCO: 11.11.15) under ?Northern Regional Transmission Strengthening Scheme ? in Northern Region.
Disposed of
4313
56/RP/2016 in 134/TT/2015
Torrent Power Grid Ltd (TPGL)
Filing of Review Petition under Section-94 of the Electricity Act-2003 read with Regulation-103 of CERC (Conduct of Business) Regulation, 1999 seeking review of the Hon?ble Commission?s order dated 19.09.2016 for Truing-up of transmission tariff for the period from 01-Apr-2009 to 31-Mar-2014 and Determination of transmission tariff for the period from 01-Apr-2014 to 31-Mar-2019 for Transmission system constructed, maintained and operated by Torrent Power Grid Ltd
Disposed of
4314
194/TD/2016
ReNew Solar Services Private Limited (RSSPL)
Application for grant of Interstate category IV Trading licensee.
Disposed of
4315
193/MP/2016
Thermal Powertech Corporation India Limited (TPCIL)
Petition under Regulation 6.5 (17) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (Grid Code) read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking a direction to the Respondents to act pursuant to the Grid Code and carry out consequential steps post declaration of grid disturbance.
Disposed of
4316
192/MP/2016
JAI PRAKASH POWER VENTURES LIMITED (JPVL)
Petition under Section 79 (1) (f) read with Section 79 (1) (c) of the Electricity Act, 2003 and under Regulation 31(3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for declared capacity and certification thereof by Western Region Load Dispatch Center / Western Regional Power Committee (as the case may be) in respect of the Petitioner's 1320 MW (2 X 660 MW) coal based power project at Nigrie, District Singrauli, State of Madhya Pradesh
Disposed of
4317
191/MP/2016
DB Power Limited (DBPL)
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 inter alia seeking a direction to the Respondent to operationalize the Long Term Access granted to the Petitioner.
Disposed of
4318
190/MP/2016
GREENKO BUDHIL HYDRO POWER PRIVATE LIMITED (GBHPPL)
petition under section 79(I) (C) &(f) of the Electricity  Act ,2003 read with central electricity regulatory commission (grant of connectivity, long-term access in inter-state transmission and related matters) regulations, 2009
Disposed of
4319
189/MP/2016
Jindal Power Limited (JPL)
Petition filed under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 10 of the PPAs dated 29.06.2012 and 23.08.2013 for recovery of Additional Expenditure incurred due to the occurrence of various Change in Law events.
Disposed of
4320
188/MP/2016
LANCO AMARKANTAK POWER LTD. (LAMPL)
Petition under sections 79(1)(f) read with 79(1)(c) and 79(1)(b) and Section 60 of the Electricity Act, 2003, inter alia seeking adjudication of disputes as regards the terms of payment/compensation for operation and maintenance of the Petitioner?s 02 Nos. of 400 kV Line bays including 02 Tie Bays at 765/400 kV switchyard at Power Grid, Bharari, Substation, Bilaspur, Chhattisgarh and other reliefs
Disposed of
4321
55/RP/2016 in 173/TT/2013
NTPC Limited
Review Petition under section 94 of the electricity Act, 2003 read with Regulation 103, 111 and 114 of the CERC (Conduct of Business) Regulations, 1999.
Disposed of
4322
54/RP/2016 in TT/403/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 19.07.2016 passed by the Hon'ble Commission in Petition No. 403/TT/2014 in the matter of Determination of Transmission tariff.
Disposed of
4323
187/MP/2016
Indian Energy Exchange Ltd. (IEX)
Petition under Section 66 of The Electricity Act,2003 read with the Regulation 7 of the Central Electricity Regulatory Commission (Power Market) Regulations,2010 for approval of introduction of the Green Power (Renewable Energy) Contracts at Indian Energy Exchange Ltd.
Disposed of
4324
186/MP/2016
National Engineering Industries Ltd. (NEI)
Petition under Section 79(1)(c) and 79(1)(h) read with regulation 20 and 26 of Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2008, further read with Regulation 4 of the State Grid Code seeking directions for preparation of UI account for under-drawal, against collective transactions within specified time and for payment of UI Charges.
Disposed of
4325
185/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Combined 21 nos of assets under Common Scheme for 765 kV Pooling Station 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 Eastern & Northern Region.
Disposed of
4326
184/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff for Asset � 800kV Biswanath Chariali-Agra HVDC POLE-II (1500MW HVDC Terminal at Biswanath Chariali and Agra) along with Earth Electrode line and Earth Electrode Station for both Biswanath Chariali and Agra from anticipated DOCO 01.09.2016 to 31.03.2019
Disposed of
4327
183/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Assets (03 nos) under Sikkim Generation Projects- Part-B  in Eastern Region.
Disposed of
4328
53/RP/2016 in GT/317/2014
NTPC Limited
Review of the order dated 29.07.2016 passed by the Hon'ble Commission in Petition No. 317/GT/2014 revising the tariff of Rihand Super Thermal POwer Station, Stage 1 (1000 MW) for the period from 1.4.2009 to 31.3.2014
Disposed of
4329
52/RP/2016 in TT/411/2014
Parbati Koldam Transmission Company Limited (PKTCL)
Review Petition in the matter of Review of the Order dated 30.07.2016 passed by this Hon?ble Commission in Petition No. 411/TT/2014 titled as 'Power Grid Corporation of India Limited vs. Rajasthan Rajya Vidyut Prasaran Nigam Limited &Ors' 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.
Disposed of
4330
42/MP/2016
Jindal Power Limited (JPL)
Petition u/s 79(1) (k) o8f the Electricity Act, 2003  read with Regulation 8(7)  of CERC(Grant of Connectivity, long Term Access and Medium Term Open Access in Inter-state transmission and Related Matters) Regulations, 2009
Disposed of
4331
182/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
for  determination of

(i) Truing up Transmission tariff for 2009-14 tariff  block and 
(ii) Transmission tariff for 2014-19  tariff block 

For (A) 1500 MVA, 765/400 kV ICT#2 and 240 MVAR reactor along with the associated bays at 765/400 kV Nellore PS, (B) 1500 MVA, 765/400 kV ICT#3 and 240 MVAR bus reactor along with the associated bays at 765/400 kV Nellore PS under �Common system associated with ISGS projects in Krishnapatnam area of Andhra Pradesh� in Southern Region
Disposed of
4332
51/RP/2016 in 201/TT/2015
NTPC Limited
REVIEW PETITION UNDER SECTION 94(1)(f) OF THE ELECTRICITY ACT FOR REVIEW OF THE FINAL ORDER DATED 29.07.2016 PASSED BY THE HON?BLE COMMISSION IN PETITION NO. 201/TT/2015
Disposed of
4333
181/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Transmission System associated with Northern Region Bus Reactor Scheme (Group II) in Northern Region.
Disposed of
4334
180/MP/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition seeking directions of the Hon?ble Central Electricity Regulatory Commission against NTPC Limited to bear/pay the IEDC charges for associated transmission system with Barh Generation in lieu of the Order dt. 03.03.2016 of the Hon?ble Supreme Court of India and the Indemnification Agreement dt. 15.03.2002 signed between the parties
Disposed of
4335
179/MP/2016
KSK Mahanadi Power Company Limited (kskmahanadi)
PETITION UNDER SECTION 79 (1) (f) OF THE ELECTRICITY ACT, 2003 FOR ADJUDICATION OF DISPUTES ARISING UNDER THE POWER PURCHASE AGREEMENT DATED 27/11/2013 BETWEEN THE PETITIONER AND THE RESPONDENT
Disposed of
4336
178/MP/2016
KSK Mahanadi Power Company Limited (kskmahanadi)
PETITION UNDER SECTION 79 (1) (f) OF THE ELECTRICITY ACT, 2003 FOR ADJUDICATION OF DISPUTES ARISING UNDER THE POWER PURCHASE AGREEMENT DATED 26/02/2014 BETWEEN THE PETITIONER AND THE RESPONDENTS
Disposed of
4337
177/MP/2016
Indian Wind Power Association - Maharashtra State Council (IWPAMSC)
PETITION SEEKING RELAXATION OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS FOR RECOGNITION AND ISSUANCE OF RENEWABLE ENERGY CERTIFICATE FOR RENEWABLE ENERGY GENERATION) REGULATIONS, 2010
Disposed of
4338
176/MP/2016
KSK Mahanadi Power Company Limited (kskmahanadi)
PETITION UNDER SECTION 79 (1) (f) OF THE ELECTRICITY ACT, 2003 FOR ADJUDICATION OF DISPUTES ARISING UNDER THE POWER PURCHASE AGREEMENT DATED 31/07/2012 BETWEEN THE PETITIONER AND THE RESPONDENTS
Disposed of
4339
175/MP/2016
Sasan Power Limited (SPL)
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 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
Disposed of
4340
50/RP/2016 in GT/294/2014
NTPC Limited
REVIEW PETITION UNDER SECTION 94(1)(f) OF THE ELECTRICITY ACT FOR REVIEW OF THE FINAL ORDER DATED 29.07.2016 PASSED BY THE HON�BLE COMMISSION IN PETITION NO. 294/GT/2014
Disposed of
4341
49/RP/2016 in 248/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 FOR REVIEW OF THE ORDER DATED 30TH MAY 2016
Disposed of
4342
48/RP/2016 in GT/302/2014
NTPC Limited
Review of the order dated 30.07.2016 passed by the Hon?ble Commission in Petition No. 302/GT/2014 revising the tariff of Badarpur Thermal Power Station (705 MW) for the period from 1.4.2009 to 31.3.2014
Disposed of
4343
47/RP/2016 in 281/GT/2014
NTPC Limited
Review of order dtd 29.07.2016 in Pet No. 281/GT/2014.
Disposed of
4344
46/RP/2016 in GT/279/2014
NTPC Limited
Review Petition against order dated 30.07.2016 passed by Hon?ble Commission in Petition No 279/GT/2014 in the matter of approval of tariff of Kahalgaon Super Thermal Power Station Stage-I (840 MW) for the period from 01.04.2014 to 31.03.19.
Disposed of
4345
45/RP/2016 in GT/271/2014
NTPC Limited
Review of order dtd 27.07.2016 in Pet No271/GT/2014.
Disposed of
4346
174/MP/2016
East North Interconnection Company Limited (ENICL)
Petition under Section 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework for tariff-based competitive bidding for transmission service
Disposed of
4347
44/RP/2016
NTPC Limited
admit the present Review petition and review and rectify the order dated 27.6.2016 passed in Petition no. 236/MP/2016 .
Disposed of
4348
173/TT/2016
MAHARASHTRA STATE ELECTRICITY TRANSMISSION COMPANY LIMITED (MSETCL)
Determination of tariff for FY 2014-15 and True-Up tariff for FY 2012-13 & 2013-14, in respect of Maharashtra State Electricity Transmission Company Limited (MSETCL) owned Transmission Lines/System conveying electricity to other States, further to the Hon?ble Central Electricity Regulatory Commission (CERC) Order dated 18 May, 2015 against Petition No.: 256/TT/2013, for inclusion in the POC transmission charges in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009.
Disposed of
4349
172/MP/2016
NTPC Limited
Petition under Section 62(a) and 79(1)(a) of the Electricity Act, 2003 read with Regulation 8(3)(ii) and 8 (7) of the CERC (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 for recovery of Additional Expenditure incurred due to sharing of transportation cost of fly ash consequent to Ministry of Environment and Forest, Government of India Notification dated 25.01.2016 as ?Change in Law? event.
Disposed of
4350
171/MP/2016
KSK Mahanadi Power Company Limited (kskmahanadi)
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 26.02.2014 between the Petitioner and Respondents herein.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4351
170/MP/2016
KSK Mahanadi Power Company Limited (kskmahanadi)
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 27.11.2013 between the Petitioner and Respondents herein.
Disposed of
4352
169/MP/2016
KSK Mahanadi Power Company Limited (kskmahanadi)
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 31.07.2012 between the Petitioner and Respondents herein.
Disposed of
4353
168/TT/2016
U.P. POWER TRANSMISSION  CORPORATION LIMITED (UPPTCL)
Approval of transmission tariff (YTC) for following lines under inter-State transmission line connecting between Uttar Pradesh and other neighboring State (Natural inter-State transmission lines) pertaining to Uttar Pradesh Power Transmission Corporation Ltd (UPPTCL) in Northern Region 
i. 220 kV Muzaffarnagar (Nara)-Roorkee line for FY 2011-12 (from 01/07/2011 to 31/03/2012), FY 2012-13, FY 2013-14 and FY 2014-15.
ii. 220 kV SC Khodri-Saharanpur-1 Line (CERC Ref No.:  NR-2) for FY 2014-15.
iii. 220 kV SC Khodri-Saharanpur-2 Line (CERC Ref No.:  NR-3) for FY 2014-15.
iv. 220 kV SC Bareilly- Pantnagar Line (CERC Ref No.:  NR-5) for FY 2014-15.
v. 220 kV DC Sahibabad-Patarganj Line (CERC Ref No.:  NR-6) for FY 2014-15.
vi. 220 kV SC Noida Sec 62-Gazipur Line (CERC Ref No.:  NR-7) for FY 2014-15.
vii. 220 kV SC Noida Sec 20-Gazipur Line (CERC Ref No.:  NR-20) for FY 2014-15.
viii. 220 kV SC Noida Sec 20-BTPS Line (CERC Ref No.:  NR-20) for FY 2014-15.
ix. 220 kV SC Sahupuri-Pasauli Line (CERC Ref No.:  IR-9) for FY 2014-15.
Disposed of
4354
43/RP/2016 in 113/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
A Petition under section 94(1) (f) of the electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of Business) Regulations, 1999 seeking review of the Order dated 18.03.2016 passed by this Hon'ble commission in petition No. 113/TT/2013.
Disposed of
4355
42/RP/2016 in 236/MP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition under section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of Business) Regulations, 1999
Disposed of
4356
41/RP/2016 in GT/207/2014
NTPC Limited
Review of order dtd 20.07.2016 in TSTPS-I 2009-14 final true-up petition in 207-GT-2014.
Disposed of
4357
167/MP/2016
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition for the relinquishment of Long Term Open Access under the Bulk Power Transmission Agreement dated 24.02.2010 under Regulation 18 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.
Disposed of
4358
166/MP/2016
PATRAN TRANSMISSION COMPANY LIMITED (PTCL)
Petition under Section 17(3) of the Electricity Act seeking approval for creation of security in favour of the lenders of the petitioner and the security trustee.
Disposed of
4359
165/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transfer of Power from Generation Projects in Sikkim to NR/WR Part-B
Disposed of
4360
164/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Transmission tariff for 2014-19  tariff block 

For the assets of ?Transmission system for Phase-I Generation Projects in Orissa Part-C? in Western Region

a. covered in CERC order dated 18.04.2016 in petition no. 44/TT/2014  
b. covered in CERC order dtd 14.03.2016 in Petition no. 301/TT/2013
Disposed of
4361
163/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 LILO of 1st Circuit of 400 kV D/C Nathpa Jhakri- Nalagarh(Triple Snowbird) Line at Rampur  (DOCO: 01.03.2014) under ?Transmission System associated with Rampur HEP?.
Disposed of
4362
162/AT/2016
NRSS XXXVI Transmission Limited (NRSSXXXVI)
Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to Transmission System "System Strengthening Scheme in Northern Region (NRSS-XXXVI) along with LILO of Sikar-Neemrana 400kv D/C Line at Babai (RRVPNL)" established by NRSS XXXVI Transmission Limited
Disposed of
4363
161/TL/2016
NRSS XXXVI Transmission Limited (NRSSXXXVI)
Application 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) Regulations, 2009 with respect to Transmission License to NRSS XXXVI Transmission Limited
Disposed of
4364
160/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Truing up of Vallur TPS-Melakottaiyur 400 kV D/C line under Supplementary Transmission system associated with Vallur TPS in Southern Region
Disposed of
4365
159/MP/2016
Jindal Power Limited (JPL)
Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 8 (7) of the CERC (Grant of Connectivity, Long Term Access and Medium Term Open access in Inter-State Transmission and related matters) Regulations, 2009 seeking permission for allowing injection of infirm power for testing including full load testing for Unit 4 of 4 X 600 MW power plant beyond 30 September 2016
Disposed of
4366
158/MP/2016
LANCO AMARKANTAK POWER LTD. (LAMPL)
Petition under sections 79(1)(b) read with 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, inter alia seeking a declaration that Clause-3.1, 4, and 6.2 of the proposed Memorandum of Understanding to be executed between the Petitioner and the Respondent no. 1 for operation and maintenance of the Petitioner?s 02 Nos. of 400 kV Line bays including 02 Tie Bays at 765/400 kV switchyard at Power Grid, Bharari, Substation, Bilaspur, Chhattisgarh are contrary to the Regulation 3(42) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and consequent direction to bring the said Clauses in conformity with Regulation 3(42) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and other reliefs
Disposed of
4367
157/TL/2016
Khargone Transmission Limited (KTL)
Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission License and other related matters) Regulations, 2009 for grant of Transmission License to Khargone Transmission Limited.
Disposed of
4368
156/AT/2016
Khargone Transmission Limited (KTL)
Application under Section 63 of Electricity Act, 2003 and CERC (Procedure, Terms & Conditions for grant of Transmission License and other related matters) Regulation, 2009 for Adoption of Tariff.
Disposed of
4369
155/MP/2016
PATRAN TRANSMISSION COMPANY LIMITED (PTCL)
Petition under Section 63, 79(1)(f) and 79(1)(c) and other applicable provisions of the Electricity Act, 2003 seeking recovery of transmission charges from the date of Commissioning of the Transmission project.
Disposed of
4370
154/MP/2016
NTPC Limited
Petition under Section 79(1)(a) of the Electricity Act, 2003 for relief on account of Force Majeure events affecting the Farakka Super Thermal Power Station Stage-I&II (1600 MW) and Stage-III (500 MW).
Disposed of
4371
153/MP/2016
GMR  WARORA ENERGY LIMITED (GMRWEL)
PETITION SEEKING DECLARATION THAT NO RELINQUISHMENT CHARGES ARE PAYABLE FOR SURRENDERING MTOA
Disposed of
4372
152/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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  breaking up of Trued up Transmission tariff for 2009-14 tariff  block and Transmission tariff for 2014-19  tariff block for Transmission Assets under ?Pallatana GBPP and Bongaigaon TPS project? in North Eastern Region
Disposed of
4373
151/MP/2016
Dakshin Gujarat Vij Company Limited (DGVCL)
PETITION UNDER SECTION 79 (1) (c) READ WITH SECTIONS 142 AND 146 OF THE ELECTRICITY ACT, 2003 REGARDING NON COMPLIANCE OF THE ORDER DATED 08/06/2013 PASSED BY THE HON'BLE COMMISSION IN PETITION NO. 245/MP/2012 AND FOR CONSEQUENTIAL DIRECTIONS
Disposed of
4374
150/MP/2016
SJVN Limited
Petition for consideration of declared capacity of Nathpa ? Jhakri Hydro Power Station (6 x 250 MW) aggregating to 1500 MW and Rampur Hydro Power Station (6 x 68.67 MW) aggregating to 412 MW and in the matter of "The Minutes of the 120th and 122nd OCC Meetings of the Northern Regional Power Committee dated 24.02.2016 and dated 22.4.2016 on the scheduling and declaration of the capacity of Nathpa ? Jhakri and Rampur Hydro Power Stations".
Disposed of
4375
149/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Assets: 

 Asset: 400/220 kV Ludhiana Substation: (+) 600 MVAR / (-) 400 MVAR Under  ?Static VAR Compensators (SVCs) in Northern Region?
Disposed of
4376
148/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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  revision of (i) Truing up Transmission tariff for 2009-14 tariff  block and (ii) Transmission tariff for 2014-19  tariff block for Sipat-I Transmission System in Western Region based on RCE-II
Disposed of
4377
147/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 400kV D/C Patiala ? Panchkula T/L under ?Northern Region System Strengthening scheme- XXXII? (NRSS ? XXXII) in Northern Region
Disposed of
4378
146/TT/2016
Adani Transmission (India) Limited (ATIL)
Petition for truing-up of transmission tariff for FY 2013-14 and for determination of transmission tariff for the tariff block
pertaining to FY 2014-15 to FY 2018-19
Disposed of
4379
145/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Provision of Spare ICTs and Reactors for Southern Region
Disposed of
4380
40/RP/2016 in TT/305/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 CODE OF CIVIL PROCEDURE, 1908 FOR REVIEW OF ORDER DATED 17.3.2016 PASSED BY THIS HON'BLE COMMISSION.
Disposed of
4381
39/RP/2016 in 252/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition Fresh filing
Disposed of
4382
38/RP/2016 in 033/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review petition
Disposed of
4383
144/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC for determination of tariff for Expansion and replacement of existing SCADA/EMS System at SLDC'c of Northern  Region
Disposed of
4384
143/MP/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Grant of Regulatory Approval for execution of the Transmission System for Ultra Mega Solar Power Park at Banaskantha (Radhanesda), Gujarat
Disposed of
4385
142/GT/2016
NTPC Limited
Tariff Petition for approval of tariff for Mouda-II (2x660 MW) from anticipated COD of U#1 to 31.3.2019
Disposed of
4386
141/MP/2016
Coastal Gujarat Power Limited (CGPL)
Petition, under Section 79(1)(f) of the Electricity Act read with Articles 13 and 17 of the Power Purchase Agreement dated 22.04.2007 (as amended from time to time), seeking increase in Tariff (Non-Escalable Capacity Charges) as a result of increase in Capital Cost of the Mundra UMPP due to ?Change in Law? events during the Construction Period
Disposed of
4387
140/RC/2016
POWERGRID Parli Transmission Limited (PPTL)
Regulatory Compliance Application under CERC (Conduct of Business) Regulations, 1999 for change of name of Inter State Transmission License of GADARWARA (B) TRANSMISSION LIMITED to POWRGRID Parli Transmission Limited
Disposed of
4388
37/RP/2016 in TT/534/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 12/05/2016 passed by the Hon?ble Commission in Petition No. 534 / TT / 2014 in the matter of approval of transmission tariff for the tariff period 2014 ? 19 for Asset-I: Kurnool-Thiruvalam 765 kV D/C line(Anticipated COD: 1.12.2014), Asset-II: Extension of 765 kV Sub-station at Kurnooland Upgradation of 400 kV Sub-station at Thiruvalam to 765/400 kV with 2x1500MVA, 765/400 kV transformers (Anticipated COD: 1.12.2014) and Asset-III: 1x240MVAR line reactor at both ends of each circuit of Kurnool-Thiruvalam 765 kV D/Cline (Anticipated COD: 1.12.2014), under ?System Strengthening-XIX in SouthernRegional grid? in Southern Region
Disposed of
4389
139/MP/2016
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Regulation 22 (6) (ii) (Chapter-3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations,2009 and Regulation 31 (6) (b) (Chapter-7) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations,2014  for allowing recovery of Energy Charge shortfall during the period of 2012-13, 2013-14 and 2014-15 as well as the modification of design energy for 2014-15, 2015-16 and 2016-17 for calculation of ECR till the energy charge shortfall of the previous years has been made up for the Ranganadi Hydro Electric Plant (RHEP), where actual energy generated by the station during a year is less than its approved design energy for reasons beyond the control of the generating company (NEEPCO).
Disposed of
4390
138/MP/2016
ARUNACHAL PRADESH POWER CORPORATION PVT LTD (APPCPL)
APPLICATION FOR UP-GRADATION OF INTER-STATE POWER TRADING LICENSE FROM CATEGORY-III TO CATEGORY-II (INCLUDING JAMMU & KASHMIR)
Disposed of
4391
137/MP/2016
GMR Kamalanga Energy Limited (GKEL)
Petition for relinquishment of Long Term Open Access
Disposed of
4392
136/MP/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Reimbursement of additional expenditure towards deployment of special security forces (CISF) at Salakati and Bongaigaon Sub-Stations for the year  2015-19 in respect of Eastern and North Eastern Region
Disposed of
4393
135/MP/2016
Karnataka Power Transmission Corporation Limited (KPTCL)
Petition under Sections 79 & 94 (2) of the Electricity Act, 2003 read with Regulation 116 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.
Disposed of
4394
134/MP/2016
IND BARATH ENERGY UTKAL LIMITED (IBEUL)
Petition under 4th Proviso to 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) Regulation, 2009 read with Section 79 (1)(c) of the Electricity Act, 2003 for the extension of time to complete dedicated 400 KV transmission line and evacuation of power through the existing LILO till then.
Disposed of
4395
36/RP/2016 in GT/270/2014
NTPC Limited
Review petition in Petition No 270/GT/2014 Simhadri STPS Stage-I (1000 MW)
Disposed of
4396
133/MP/2016
Sasan Power Limited (SPL)
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 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
Disposed of
4397
132/MP/2016
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
NLC- Seeking upward revision of the Technical Minimum fixed for schedule of operation of Central Generating Stations and Inter-State Generating Stations and other related issues consequent to CERC(IEGC) (Fourth Amendment) Regulations 2016
Disposed of
4398
35/RP/2016 in 053/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 21/04/2016 passed by the Hon'ble Commission in Petition No. 53/TT/2015 in the matter truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for Transmission System associated with Kudankulam Atomi Power Project in Southern Region.
Disposed of
4399
131/MP/2016
GMR Kamalanga Energy Limited (GKEL)
Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding ("Competitive Bidding Guidelines") and (a) Article 10 of the PPA dated 09.11.2011 between GMR Kamalanga Energy Ltd. and Bihar State Electricity Board and (b) Article 13 of the PPA dated 12.03.2009 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 Changes in Law
Disposed of
4400
34/RP/2016 in MP/062/2014
RattanIndia Power Limited
Review Petition for revision of the Escalation Rates of domestic coal published by the Central Electricity Regulatory Commission for the purpose of payment in the PPA under Case -I bidding process.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4401
33/RP/2016 in 111/TT/2015,173/TT/2013
Essar Power Transmission Company Limited (EPTCL)
Petition for review and modification of the Order dated 15.06.2016 passed by this Hon'ble Commission in Petition No. 173/TT/2013 alongwith I.A. No. 38/IA/2015 and Petition No. 111/TT/2015 titled as "Essar Power Transmission Company Limited v. Essar Power M.P. Limited and Ors."
Disposed of
4402
129/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
For  revision of Trued up Transmission tariff for 2009-14 tariff  block and  Transmission tariff for 2014-19  tariff block For Neelamangala  Mysore 400kV D/C Transmission Line along with 2 X 315MVA, 400/220kV ICTs at Mysore Substation (01.05.2006) in Southern Region
Disposed of
4403
32/RP/2016 in TT/099/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition Against Order Dated 29.04.2016.
Disposed of
4404
31/RP/2016 in 247/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review of Order Dated 29.04.2016
Disposed of
4405
30/RP/2016 in TT/017/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 31.05.2016 passed by the Hon'ble Commission in Petition No. 17/TT/2014
Disposed of
4406
128/MP/2016
M.P. Power Management Co. Ltd. (MPPMCL)
PETITION UNDER SECTION 79 OF ELECTRICITY ACT, 2003 SEEKING DIRECTION TO UP JAL VIDYUT NIGAM LTD (UPJVNL) (RESPONDENT NO 1) FOR FILING ARR AND PETITION FOR DETERMINATION OF O&M CHARGES IN RESPECT OF RIHAND HYDEL POWER STATION (RIHAND HPS) AND MATATILA HYDEL POWER STATION ( MATATILA HPS) FROM 1st APRIL, 2008.
Disposed of
4407
127/MP/2016
IND BARATH ENERGY UTKAL LIMITED (IBEUL)
PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003 FOR ADJUCATION OF THE MATTER BETWEEN THE PARTIES IN RELATION TO NON RELEASE OF BANK GUARANTEE FURNISHED WITH RESPECT TO LONG TERMS OPEN ACCESS GRANTED TO THE PETITIONER
Disposed of
4408
126/MP/2016
Bharat Aluminium Company Limited (BALCO)
Petition under 79(1)(b) and 79 (1)(f) for compensation on account of change in law events
Disposed of
4409
125/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for (Asset-1): Central sector portion (2186.339 kms) & (Asset-2): BBMB (208.438 kms) for Establishment of Fibre Optic communication system in Northern region (2394.777 Kms )
Disposed of
4410
124/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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
Asset-I: 315 MVA, 400/220 kV ICT at Bhiwadi (DOCO: 01.02.2013), under provision of spare ICT?s and Reactors in Eastern, Northern, Southern & Western Regions
Disposed of
4411
123/MP/2016
Odisha Generation Phase II Transmission Limited (ogptl)
Petition for approval under section 17(3) of Electricity Act 2003, for creating security in favour of Security Trustee pursuant to Unattested Deed Of Hypothecation, by way of hypothecation on Project Assets for benefit of the Lenders/Security Trustee to the Project and also for any future security creation in favour of security trustee/Lenders, for the following Transmission Line :-i) Jharsuguda (Sundargarh)-Raipur Pool 765 kV D/C line (Hexa Zebra Conductor) and (ii) OPGC-Jharsuguda (Sundargarh) 400 kV D/C (Triple Snowbird Conductor).
Disposed of
4412
29/RP/2016 in TT/100/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
REVIEW PETITION AGAINST ORDER DATED 29.04.2016 FOR SHARING OF TRANSMISSION CHARGES
Disposed of
4413
122/TL/2016
Gurgaon Palwal Transmission Limited (GPTL)
Application for Grant of Transmission License u/s 14 read with Section 15(1) of Electricity Act, 2003
Disposed of
4414
121/AT/2016
North Karanpura Transco Limited (NKTL)
Application Under Section -63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by North Karanpura Transco Limited
Disposed of
4415
120/AT/2016
Gurgaon Palwal Transmission Limited (GPTL)
Adoption of Tariff under Section 63
Disposed of
4416
119/MP/2016
Nuclear Power Corporation of India Ltd. (NPCIL)
Anticipated delay in synchronization of unit-2 of 2x1000MW Kundankulam Nuclear Power Project (KKNPP-2) of Nuclear Power Corporation of India Ltd., (NPCIL)
Disposed of
4417
118/MP/2016
sks power generation (chhattisgarh) limited (SPGCL)
Petition   under  Regulation   8   of CERC   (Grant  of Connectivity,   Long-term Access and  Medium-term Open Access in inter-State Transmission and related matters)    2009    as    amended    till    date    seeking permission   of  this   Hon'ble   Commission   to   allow extension of the period for withdrawal of Start-up power     and     injection     of     infirm     power     for Commissioning & testing including full load testing of Unit #l (300 MW) of (4X300MW) Binjkot TPP of SKS Power Generation (Chhattisgarh) Limited, beyond six months from expected initial synchronization date of 30th September 2016
Disposed of
4418
28/RP/2016 in 198/GT/2013
NTPC Tamil Nadu Energy Company Limited (NTECL)
U/s 94 of The electricity act, 2003 rad with regulations 103, 111 and 114 of the CERC (conduct of business) regulation, 1999
Disposed of
4419
117/MP/2016
BHARTIYA RAIL BIJLEE COMPANY LTD. (BRBCL)
Petition for extension of infirm power injection period.
Disposed of
4420
10/SM/2016
Suo Motu
Non Compliance of the Central Electricity Regulatory Commission(Procedure Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009
Disposed of
4421
116/TL/2016
North Karanpura Transco Limited (NKTL)
Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to North Karanpura Transco Limited
Disposed of
4422
27/RP/2016 in 286/GT/2014
NTPC Limited
Petition under Section 94 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 31.05.2016 passed by the Hon�ble Commission determining tariff of Faridabad Gas  Power Station (431.586 MW) for the period from 01.04.2014 to 31.03.2019
Disposed of
4423
115/MP/2016
TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION (TANGEDCO)
Excess tax reimbursed by Southern Beneficieries on account of wrong calculation of income tax by NLC.
Disposed of
4424
114/MP/2016
Abja Power Private Limited
change of Category for Trading licence from III to II
Disposed of
4425
113/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations ?2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Main SCADA EMS System of SLDCs of Assam, Tripura & Meghalaya (DOCO-01.04.2016) under project ? ?Expansion/ Upgradation of SCADA/ EMS System of SLDCs of North Eastern Region? for the period 2014-19 block
Disposed of
4426
26/RP/2016 in 050/MP/2015
MB Power (Madhya Pradesh) Limited (MBPMPL)
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 for review of the order dated 25.05.2016 issued by this Hon�ble Commission in Petition no. 50/MP/2016 in the matter of revision of the mechanism for computing the escalation rate for domestic coal (payment) published by the CERC under Clause 5.6(vi) of the Competitive Bidding Guidelines dated 19.01.2005.
Disposed of
4427
112/AT/2016
WARORA-KURNOOL TRANSMISSION LIMITED (WKTL)
Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to Transmission System for "Additional inter-Regional AC link for import into Southern Region i.e. Warora-Warangal and Chilakaluripeta- Hyderabad-Kurnool 765kV link" established by Warora-Kurnool Transmission Limited
Disposed of
4428
111/TL/2016
WARORA-KURNOOL TRANSMISSION LIMITED (WKTL)
Application 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) Regulations, 2010 with respect to Transmission License to Warora-Kurnool Transmission Limited
Disposed of
4429
25/RP/2016 in 205/GT/2013
NTPC Limited
Petition under Section 94 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 14.03.2016 passed by the Hon?ble Commission determining tariff of Rihand Super Thermal Power Station Stage-III (1000 MW) for the period from actual date of commercial operation of Units-I &II till 31.3.2014.
Disposed of
4430
110/MP/2016
purulia & kharagpur transmission company limited (pktcl)
Petition under section 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 06.08.2013 on account of Change in Law and Force Majeure events.
Disposed of
4431
109/MP/2016
Chhattisgarh WR Transmission Limited (CWRTL)
Approval under Section 17(3) & 17(4) of Electricity Act 2003, for Assignment of Licence by way for creation of security interest in favour of Security Trustee / Lenders and other security creating documents / Financial Agreements by way of mortgage / hypothecation / assignment of mortgage properties and project assets of Chattisgarh-WR Transmission Limited.
Disposed of
4432
108/TT/2016
Teestavalley Power Transmission Limited (TPTL)
Approval under Section 62 and 79(1)(d) of the Electricity Act 2003 read with Regulation 86 of CERC (Conduct of Business) Regulations for Determination of Transmission Tariff of 400 kV D/C Teesta III - Rangpo Section upto LILO Point at Rangpo
Disposed of
4433
107/GT/2016
NHPC LTD
Approval of generation tariff of Teesta Low Dam Project Stage-IV for the period from 11.03.2016 to 31.03.2019
Disposed of
4434
106/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation- 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset 1 :- 1 no. of 400 kV Bay along with 50 MVAR Line Reactor for Ckt#1 of 400 kV RAPP-Shujalpur Transmission Line (DOCO-04.02.2016) and Asset 2 :- 1 no. of 400 kV Bay along with 50 MVAR Line Reactor for Ckt#2 of 400 kV RAPP-Shujalpur Transmission Line (DOCO-28.02.2016) under PROVISION OF 400KV BAYS AT SHUJALPUR FOR PART ATS OF RAPP 7&8 in Western Region.
Disposed of
4435
105/MP/2016
The Oudh Sugar Mills Limited (Oudhsugar)
Grant of RECs under Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010.
Disposed of
4436
24/RP/2016 in 058/TT/2015,TT/104/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 CODE OF CIVIL PROCEDURE, 1908 FOR REVIEW OF ORDER DATED 29.4.2016 PASSED BY THIS HON'BLE COMMISSION.
Disposed of
4437
104/MP/2016
nrssxxix transmission company limited (NRSSXXIX)
Petition under 79(1)(f) read with Section 79(1)(c) of the Electricity Act, 2003 seeking payment of monthly transmission charges for the period starting from 07.04.2016 under the Transmission Services Agreement dated 02.01.2014 and Order dated 15.07.2015 issued by the Ministry of Power entitled ?Policy for Incentivizing Early Commissioning of Transmission Projects?.
Disposed of
4438
103/MP/2016
nrssxxix transmission company limited (NRSSXXIX)
Petition for approval under section 17(3) & 17(4) of Electricity Act 2003, for creation of security interest over all the movable and immovable assets of the Petitioner in favour of Security Trustee/ Lenders and for any subsequent transferees, assigns, novatees thereof and any refinancing lenders to the Project, acting on behalf of and for the benefit of the Lenders pursuant to Indenture of Mortgage Agreement and other security creating documents/Financial Agreements and for future refinancing transactions also, by way of mortgage/hypothecation/assignment of Mortgaged Properties and Project Assets, for the following transmission lines ? (i) Jullandhar ? Samba 400 kV D/C Line and (ii) LILO of both circuits of Uri ? Wagoora 400 kV D/C line at Amargarh (on multi-circuit towers) (iii) Samba -Amargarh 400 kV D/c routed through Akhnoor/ Rajouri (iv) II.Substation Establishment of 7x105 MVA (1 ph units), with 400/220 kV GIS substation at Amargarh.
Disposed of
4439
102/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
For Combined elements of (i) LILO of both circuit of 400kV D/C Gazuwaka-Vijayawada line at Vemagiri (DOCO: - 01.04.2008) and (ii) Extension of 400/220 kV substation at Vijayawada (DOCO: - 01.04.2008) under System Strengthening-VI of Southern Region Grid in Southern Region
Disposed of
4440
101/MP/2016
Essar Power (Jharkhand) Ltd (EPJL)
Petition for Relinquishment of 350 MW of Long Term Access agreed under the Bulk Power Transmission Agreement dated 24.02.2010 under Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term and Medium-term Open Access in inter-state Transmission and related matters) Regulations, 2009, of the subject Transmission Lines by the Essar Power Jharkhand Limited (3x600 MW) Thremal Power Plant, Chandwa Tehsil, District Latehar in the State of Jharkhand
Disposed of
4441
100/MP/2016
Essar Power (Jharkhand) Ltd (EPJL)
Petition for abeyance long term access to the extent of 750 MW and consequent connectivity agreed under the Bulk Power Transmission Agreement dated 24.2.2010 under 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.
Disposed of
4442
99/MP/2016
NHPC LTD
Application for Renovation & Modernization of Loktak Power Station  (105MW) under Regulation 15(1) of CERC(Terms & Conditions of Tariff) Regulations, 2014
Disposed of
4443
98/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
for  revision of  Trued up Transmission tariff for 2009-14 tariff  block and Transmission tariff for 2014-19  tariff block 
For LILO of existing Bangalore ? Salem 400kV S/C Line at Hosur under System Strengthening ? XVIII in Southern Regional Grid.
Disposed of
4444
97/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 2 Nos. Line Bays along with 2 Nos. 50 MVAR Line Reactors (Charged as Bus Reactor) (Interim contingency till readiness of 400kV D/C MB TPS (Annupur)- Jabalpur Pool Station TL covered in CERC order dated 24.11.2015 in Petition no. 38/TT/2014 under Transmission System for connectivity of M.B. Power (M.P.) Ltd. in Western Region.
Disposed of
4445
96/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Augmentation of HOSUR Substation by 1x315MVA 400/220kV Transformer and associated bays under System strengthening Scheme ? XIV in Southern Region
Disposed of
4446
95/MP/2016
Essar Power (Jharkhand) Ltd (EPJL)
Petition for adjudication of dispute arising from the termination of the PPA dated 09.07.2010 by the Bihar State Power (Holding) Company Limited
Disposed of
4447
23/RP/2016 in GT/315/2014
NTPC Limited
Review of the order dated 21.12.2015 passed by the Hon'ble Commission determining the tariff for Singrauli STPS for the period 1.4.2009 to 31.03.2014
Disposed of
4448
9/SM/2016
Suo Motu
Operation of 24X7 Round the Clock Intraday/Contingency Market (Extended Market session) on the Power Exchange
Disposed of
4449
94/GT/2016
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and in terms of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 for approval of tariff of Agartala Gas Turbine Combined Cycle Power Plant (135 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong for the period from COD of STG#2 to 31.03.2019.
Disposed of
4450
93/MP/2016
HARYANA POWER PURCHASE CENTRE (HPPC)
Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the Power Purchase Agreement dated 07.08.2007 between Sasan Power Limited and the MP Power Management Company Limited and Central Electricity Regulatory Commission (Regulation of Power Supply) Regulations, 2010
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4451
92/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations �2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset: LILO of Gladni � Hiranagar 220 kV S/C line at 400/220 kV Samba (POWERGRID) substation (the lines are to be terminated at existing 220kV line bays at samba Substation) under �Northern Region System Strengthening Scheme �XXXIV (NRSS-XXXIV)
Disposed of
4452
91/MP/2016
Tata Power Delhi Distribution Limited (TPDDL)
Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003 read with Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations 2014 along with Regulation 111 and Regulation 115 of the CERC (Conduct of Business) Regulations, 1999, seeking re-determination of gross station heat rate of Badarpur Thermal Power Station as provided under Regulations 36 (C) (a) (ii) of the CERC (Terms & Conditions of Tariff) Regulations 2014 along with Affidavit
Disposed of
4453
90/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
400 kV D/C Ranchi � Chandwa - Gaya line alongwith associated bays at Ranchi, Chandwa (GIS) and Gaya substations and 2x125 MVAR 400 kV Bus Reactor alongwith associated bays at Chandwa (GIS)
Disposed of
4454
89/MP/2016
BSES Rajdhani Power Limited (BRPL)
Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with:
 (a)  Regulation 2(14) and Regulation 2(30) read with Regulation 21 of CERC (Terms and Conditions of Tariff), Regulations, 2009  
(b)  Regulation 3(15) and Regulation 3(44) read with Regulation 30 of CERC (Terms and Conditions of Tariff), Regulations, 2014 
(c)  Clause 5.5 of the Power Purchase Agreement dated 13.08.2009 entered into between Petitioner and PPCL;
Seeking adjudication of dispute between BSES Rajdhani Power Limited (BRPL) and Pragati Power Corporation Limited (PPCL) regarding declaration of Availability by Pragati-III Combined Cycle Power Project
Disposed of
4455
88/MP/2016
Kerala State Electricity Board Limited (KSEB Ltd.)
Seeking time extension on the order dated 18-8-2015 in Petition No.86/MP/2014 filed by KSEB Ltd. before Hon'ble CERC
Disposed of
4456
87/MP/2016
Raipur Rajnandgaon Warora Transmission Limited (RRWTL)
The application filed for Approval under Section 17(3) & 17(4) of Electricity Act 2003, for Assignment of Licence by way for creation of security interest in favour of Security Trustee / Lenders and other security creating documents / Financial Agreements by way of mortgage / hypothecation / assignment of mortgage properties and project assets of Raipur-Rajnandgaon-Warora Transmission Project.
Disposed of
4457
86/MP/2016
BSES YAMUNA POWER Ltd. (BYPL)
Seeking decommissioning and/or closure of BTPS Stage-I
Disposed of
4458
22/RP/2016 in TT/106/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under section 94(1) (f) of the Electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of Business) Regulation, 1999
Disposed of
4459
85/GT/2016
Patratu Vidyut Utpadan Nigam Ltd. (PVUNL)
Petition for approval of tariff of Patratu Thermal Power Station for the period from the date of takeover i.e. 01.04.2016 to 31.03.2019.
Disposed of
4460
84/MP/2016
Chhattisgarh State Power Trading Company Limited (CSPTrdCL)
PETITION UNDER SECTION 79 (1) (c), SECTION 38 (2) AND OTHER APPLICABLE PROVISIONS OF THE ELECTRICITY ACT, 2003 AND THE REGULATIONS FRAMED THERE UNDER FOR TERMINATION OF THE BULK POWER TRANSMISSION AGREEMENTS DATED 24.02.2010 AND TRANSMISSION SERVICE AGREEMENT DATED 07.12.2010  AND ASSIGNMENT AND UTILISATION OF THE LONG TERM TRANSMISSION CAPACITY ALLOCATED FOR OTHER PURPOSES
Disposed of
4461
83/MP/2016
M.P. Power Management Co. Ltd. (MPPMCL)
Petition under section 79 of Electricity Act, 2003 R/W Article 17 of Power Purchase Agreement dated 7.8.2007 between Sasan Power Limited and Petitioner.
Disposed of
4462
82/MP/2016
NTPC Limited
Petition under Section 79(1)(a) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for extension of Power Purchase Agreement dated 22.12.1995 with erstwhile Haryana State Electricity Board (now Haryana Power Purchase Centre) for ten (10) years beyond 31.12.2015.
Disposed of
4463
81/TT/2016
Power Transmission Corporation of Uttarakhand Limited (PTCUL)
Approval under Sections 61, 62 and 79 (1) (c) & 79 (1) (d) of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for approval of Annual Fixed Cost and determination of tariff for the licensed transmission business for the financial years 2015-16, 2016-17, 2017-18 and 2018-19 for 400 kV Srinagar-Srinagar PH line as per Hon?ble Central Electricity Regulatory Commission?s order dated 31 January 2013 against Petition number 133/ MP/2012
Disposed of
4464
80/TT/2016
Power Transmission Corporation of Uttarakhand Limited (PTCUL)
Approval under Sections 61, 62 and 79 (1)(c) & 79 (1) (d) of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for approval of Annual Fixed Cost and determination of tariff for the licensed transmission business for the financial years 2015-16, 2016-17, 2017-18 and 2018-19 for 400 KV Srinagar Substation as per Hon'ble Central Electricity Regulatory Commission's order dated 31 January 2013 against Petition number 133/MP/2012.
Disposed of
4465
79/MP/2016
Maruti Clean Coal and Power Limited (MCCPL)
Petition under section 79(1)(c) and 79(1)(k) read along with section 79(1)(f) of the Electricity Act, 2003 read with Regulation 12(6) of the CERC (Sharing of Inter?State Transmission Charges and Losses) Regulations, 2010 along with Regulation 111 and Regulation 115 of the CERC (Conduct of Business) Regulations, 1999 and Clause 3.5.6 of the Billing, Collection and Disbursement (BCD) Procedure under the CERC (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 read with Regulation 2(1)(i) of the CERC (Payment of Fees) Regulations, 2012.
Disposed of
4466
78/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Pallatana Gas Based Power Project and Bongaigaon Thermal Power Station Project
Disposed of
4467
77/MP/2016
Coastal Gujarat Power Limited (CGPL)
Petition  Under Article 13 of the Power Purchase Agreement dated 22.04.2007 read with Clause 4.7 of  the competitive Bidding Guidlines and section 79 of the Electricity Act 2003
Disposed of
4468
76/MP/2016
GRID Controller of India Limited (POSOCO)
Miscellaneous petition filed under Regulation 24 read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 14 (Power to give directions) and Regulation 15 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010.
Disposed of
4469
8/SM/2016
Suo Motu
Checklist for tariff petitions
Disposed of
4470
75/MP/2016
PAN INDIA NETWORK INFRAVEST LIMITED (PINIL)
Application for downgrading the inter-state Trading license of Pan India Network Infravest Limited from Category I to Category IV.
Disposed of
4471
74/MP/2016
PATRAN TRANSMISSION COMPANY LIMITED (PTCL)
Petition under Section 79(1)(f) read with Section 79(1)(c) and other applicable provisions of the Electricity Act, 2003 seeking declaration of the Effective Date and the Scheduled COD of the Project in terms of the Transmission Services Agreement executed by the Petitioner with the Respondent.
Disposed of
4472
73/MP/2016
MILLENIUM CEMENT CO. PVT LTD (MCCPL)
Petition under Section 79(1) (c) read with Regulations 8 & 26 of the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulation, 2008
Disposed of
4473
72/MP/2016
Maithon Power Limited (MPL)
Petition under Regulation 14 (3) (ii) of the Central Electricity Regulatory Commission (Terms and Condition for
Determination of Tariff) 2014 ("Tariff Regulations 2014") read with Regulations 3 (9) and 12 (2) seeking in-principle approval of the "Abstract Schemes" of Capital Expenditure in compliance with Environment (Protection) Amendment Rules, 2015 issued by the Ministry of Environment, Forest and Climate Change dated 07.12.2015.
Disposed of
4474
21/RP/2016 in 059/MP/2015
NTPC Limited
Review petition Under Section 94 (f) of the Electricity Act, 2003
Disposed of
4475
07/SM/2016
Suo Motu
Non compliance of the CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009
Disposed of
4476
06/SM/2016
Suo Motu
Non compliance of the CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009
Disposed of
4477
71/TT/2016
Parbati Koldam Transmission Company Limited (PKTCL)
Approval under regulation-86 of CERC (Conduct of Business) Regulations'1999 CERC (Terms and Conditions of Tariff) Regulation 2009 and CERC (Terms and Conditions of Tariff) Regulations 2014 for determination of 
1. Truing up Transmisssion Tariff for 2009-14 Tariff Block and
2. Transmission Tariff for 2014-19 Tariff Block
for a section of 400 kV (Quad) S/C Parbati - Koldam Transmission Line (Ckt-II) starting from LILO point of Parbati-III HEP to LILO Point of Parbati Pooling Station (DOCO - 01.08.2013) in Northern Region.
Disposed of
4478
70/MP/2016
jabalpur transmission company limited (JTCL)
Petition for approval under section 17(3) & 17(4) of Electricity Act 2003, for creation of security interest over all the movable and immovable assets of the Petitioner in favour of Security Trustee/ Lenders and for any subsequent transferees, assigns, novatees thereof and any refinancing lenders to the Project, acting on behalf of and for the benefit of the Lenders pursuant to Indenture of Mortgage Agreement and other security creating documents/Financial Agreements and for future refinancing transactions also, by way of mortgage/hypothecation/assignment of Mortgaged Properties and Project Assets, for the following transmission lines ? (i) Dhramjaygarh? Jabalpur pool 765 kV 1 x D/C Line and (ii) Jabalpur Pool ? Bina 765 kV S/C Line
Disposed of
4479
69/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
ERSS-XII
Disposed of
4480
68/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission System for �Transfer of Power from Generation Projects in Sikkim to NR/WR Part-B
Disposed of
4481
67/TL/2016
Odisha Generation Phase II Transmission Limited (ogptl)
Application under Section 14 read with Section 15(1) of the Electricity Act 2003 for grant of transmission license to Odisha Generation Phase II Transmission Limited
Disposed of
4482
66/AT/2016
Odisha Generation Phase II Transmission Limited (ogptl)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission charges with respect to Transmission System being established by Odisha Generation Phase II Transmission Limited
Disposed of
4483
65/MP/2016
IND BARATH ENERGY UTKAL LIMITED (IBEUL)
Petition under 4th Proviso to Regulation 8(7) of Central Electricity Regulatory Commission (grand of connectivity, long term access and medium term access in inter-state transmission and related matters) Regulations, 2009 read with Section 79(1)(c) of the Electricity Act for extension of time for achievement of Commercial Operation of Unit I of the Project.
Disposed of
4484
20/RP/2016 in 207/GT/2013,GT/260/2014
KANTI BIJLEE UTPADAN NIGAM LIMITED (KBUNL)
Review petition in order dtd 09.02.2016 in pet No 207/GT/2013& 260/GT/2014
Disposed of
4485
05/SM/2016
Suo Motu
Non compliance of the CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009
Disposed of
4486
59/MP/2016
GRID Controller of India Limited (POSOCO)
Petition under sub-section (4) of sec-28 of E. Act, 2003 read with Reguation 6 and Regulation 29 of CERC(Fees and Charges of RLDC and other realated matters) Regulations 2015 for approval of Performance Linked incentive for wRLDC for the Financial year 2014-15 with reference to WRLDC Charges for the control period 01.4.14 to 31.03.2019
Disposed of
4487
61/GT/2016
GMR Kamalanga Energy Limited (GKEL)
Petition under section 62 and 79(1) (a) of the Electricity Act, 2003 read with CERC (Terms and Condtions of Tariff)  Regulation, 2014 for determination of Generation Tariff for the period 01.4.2014 to 31.03.2019 and Truing up of Generation Tariff from COD to 31.03.2014 in resepct of 262.5 MW gross capacity sale from 3 X 350 MW Kamalanga Thermal Power Plant of GMR -Kamalanga Energy Limited(GKEL) to GRIDCO acting as nominees of Government of Odisha for procuring power for the Odisha Distribution companies
Disposed of
4488
54/MP/2016
Power System Operation Corporation Limited(SRLDC)
Petition under sub-section (4) of sec-28 of E. Act, 2003 read with Reguation 6 and Regulation 29 of CERC(Fees and Charges of RLDC and other realted matters) Regulations 2015 for approval of Performance Linked incentive for SRLDC for the Financial year 2014-15 with reference to SRLDC Charges for the control period 01.4.14 to 31.03.2019
Disposed of
4489
53/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
approval under regulation-86 of CERC(C&B) 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 11 nos OPGW links under Central Sector, 789.635 Km. Asset-II  03 nos of OPGW links under Central Sector, 112,886 Km Asset-III 5 nos OPGW links under Central Sector, 527.751 KM under the project Fiber Optic Communication system in ER under Expansion of wide -band Communicatio network In ER
Disposed of
4490
60/MP/2016
GRID Controller of India Limited (POSOCO)
Petition under sub-section (4) of sec-28 of E. Act, 2003 read with Reguation 6 and Regulation 29 of CERC(Fees and Charges of RLDC and other realted matters) Regulations 2015
Disposed of
4491
58/MP/2016
M B Power (MP) Limited
Petition under Section 79(1) (b) and (f) of the Electricity Act, 2003 for declaration of Change in Law ands Consequntial reliefs as per provisions of the PPA dated 20.01.2-014 (Between the Petitiibner and Respondent No.6) read with back to back PPA dated 18.01.2014 (Between the Respondent No. 6 and Respondent No.s 2 to 5 )
Disposed of
4492
57/MP/2016
GRID Controller of India Limited (POSOCO)
Petition under sub-section (4) of sec-28 of E. Act, 2003 read with Reguation 6 and Regulation 29 of CERC(Fees and Charges of RLDC and other realted matters) Regulations 2015 for approval of Performance Linked incentive for NLDC for the Financial year 2014-15 with reference to NLDC Charges for the control period 01.4.14 to 31.03.2019
Disposed of
4493
56/MP/2016
GRID Controller of India Limited (POSOCO)
Petition under sub-section (4) of sec-28 of E. Act, 2003 read with Reguation 6 and Regulation 29 of CERC(Fees and Charges of RLDC and other realted matters) Regulations 2015 for approval of Performance Linked incentive for ERLDC for the Financial year 2014-15 with reference to ERLDC Charges for the control period 01.4.14 to 31.03.2019
Disposed of
4494
55/MP/2016
GRID Controller of India Limited (POSOCO)
Submission under sub-section 4 of section 28 of Electricity Act 2003 read with regulation 6 & regulation 29 of C.E.R.C (Fees & charges of regional load despatch centre and other realated matters) regulations, 2015 for approval of performance linked incentive for NRLDC for the financial year 2014-15 with reference to NRLDC charges for the control period 01.04.2014 to 31.03.2019
Disposed of
4495
52/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
approval u/r 6(1) and 15 of CERC(T and C) of Tariff) Reguation 2009 and Regulation-6 of CERC(T&C Tariff) Regulation-2014 for revision of transmission tariff for 2009-2014 period and determination of transmission tariff for 2014-2019 period for Asset-I 400/220 KV 315 MVA  ICT-I at Fetehpur extension DOCO 01-01-2012 Asset-II  400/220 KV 315 MVA ICT-II at Fatehpur extension DOCO 01.0.12012 Assett-III Lilo of Singhrauli Kanpur at Fatehpur DOCO 01.02.-2012 Asset-IV LIlo of Fetehpur UPPCL Kanpur UPPCl 220 KV D/C line at fetehpur DOCO 01.01.2012 Asset-V Lilo of Allhalabad Kanpur 400 kV S/c line at fetehpur DOCO 01.01.2012 Asset VI 765 kV Sasaram-Fatehpur s/c Transmission Line DOCO.01.04.2012 Asset- VII Lilo of ckt-1 220 kv D/c Dehri-Bodhgaya at gaya substation and associated 220 kv line bays DOCO.01.02.2012 Asset VIII Lilo of ckt II 220 kv d/c Dehri-Bodhgaya at Gaya Substation and associated 220 kv line bays DOCO.01.04.2012 Asset IX 315 MVA 400/220 kv ict at gaya extension DOCO.01.02.2012 Ass
Disposed of
4496
62/MP/2016
Essar Power MP Limited
Application for extension of time for liquidating the outstanding in relation to UI Charges payable by EPMPL
Disposed of
4497
50/MP/2016
RE connect Energy solutions Private Limited
Petition under Section 66 of E. Act, 2003 read with the CERC(Power Market) Regulations, 2010
Disposed of
4498
48/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations 1999   CERC (Terms and Conditions of Tariff) Regultions, 2014 for  determination of Transmission  Tariff from DOCO to 31.03.2019 for ( i) No. OPGW lin 21.003 kms under Central Sector (ii) No of OPGW link 17.03 Kms under WBSETCL sector and (iii)  7 nos of OPGW link under DVC sector 196.81 kms (iv) 02 no of OPGW link 278.641 kms under Central sector (v) 2 No. of OPGW link 35.044 kms under WBSETCL  Sector and(vi) 01 nos OPGW link under DVC Sector 0.80 kms under th3e project fibre optical communication ysstem in lieu of existing Unified load dispatch and communication (ULDC) microwave links in Eastern Region.
Disposed of
4499
63/TDL/2016
CLEANTECH SOLAR ENERGY (INDIA) PRIVATE LIMITED (CLEANTECHSOLAR)
Application for grant of  Category-I Interstate Trading License  under CERC (Procedure, Terms and Conditions for Grant of Trading License and other Related matters ) Regulations  2009  as amended from time to time.
Disposed of
4500
49/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
approval under regulation-86 of CERC (Conduct of Business) Regulations 1999 and Regulation-6 of CERC (Terms and Conditions of Tariff) Regultions, 2009 and CERC (Terms and Conditions of Tariff) Regulations 2014 for determination of (i) Truing up Transmission  tariff for 2009-2014 tariff block and (ii) Transmission tariff for 2014-2019 Tariff block for Chhattisgarh-A in Western Region.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4501
19/RP/2016
Sasan Power Limited.
Petition under Section 94 of the Electricity Act, 2003 read with Regulation 103 of the CERC(C&B) Regulations, 1999 on behalf of Sasan Power Limited seeking review of the order dated 19,02,2016 passed by the Honble Commission in Petition No.153 of 2015.
Disposed of
4502
44/MP/2016
Nuclear Power Corporation of India
To permit drawl of startup power from the grid under Deviation Settlement Mechanism (DSM) for KKNPP-2 commissioning till synchronization of Unit-2 or 30.07.2016 whichever is earlier.
Disposed of
4503
18/RP/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition u/s 94(1) (F)  of Electricity Act, 2003 read with Regualtions 103 of the CERC(C&B) Regulations, 1999 for review of the order dated 25/01/2016 passed by the Honble Commission in Petition No. 278/TT/2015   in the matter of approval of transmission tariff  for Assets (11) under Eastern Region Strenging Scheme-III in Easter Region under Regulation 86 of CERC(C&B) Regulation 1999 and    and CERC (T and C of Tariff) Regulation, 2014 from anticipated COD to 31.03.2019.
Disposed of
4504
17/RP/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition u/s 94(1) (F)  of Electricity Act, 2003 read with Regualtions 103 of the CERC(C&B) Regulations, 1999 for review of the order dated 25/01/2016 passed by the Honble Commission in Petition No253/Tt/2015 in the matter of approval of transmission tariff period  2014-2019  from COD to 31.03.2019 for Asset-I  Lillo of  both  circuits of  400 Kv D/C (Quad) Meerut- Kaithal 400 KV D/c Transmission line and Associated bays at Bagpat GIS SS(Anticipapted COD 25.12.2015, Asset-II 125 MVAR Bus Reacto at Bagpat GIS S/s (Anticipated COD 31.12.2015 Asset-III 500 MVA 400/220 KV ICT-I at Bagpat GIS SS along with 04 nos 220 kv line bays antiicipated COD 31.12.2015 Asset-IV 500 MVA 400/220 KV ICT-II at Bagpat GIS SS along with 04 nos 220 kv line bays anticipated COD 31.12.2015 under Northern Region System Strengtherning Scheme -XIX in Northern Region u/r 86 of CERC(C&B) , Regulation 1999 and CERC (T and C of Tariff) Regulation, 2014.
Disposed of
4505
16/RP/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition u/s 94(1) of Electricity Act, 2003 read with Regualtions 103 of the CERC(C&B) Regulations, 1999 for review of the order dated 25/01/2016 passed by the Honble Commission in Petition No.272/Tt/2015 in the matter of approval of transmission tariff from COD to 31.03.2019 for (a) 315 MVA 400/220 KV ICT- I and Associated bays and 03 Nos 220 KV line bays at Saharanpur SS(b) 315 MVa  400/220 KV ICT-II and associated basyus ands 03 No. 220 KV line basys at Saharanpur SS (C)  50MVA  400 KV VBus Reactor-II at Saharanpur Sub-station under Northern Regional Transmission Strengthening Scheme nin Northern Region, under Regulation 86 of CERc (C&B)  Regulations, 1999 and CERC(T and C)  of Tariff Regulation 2014.
Disposed of
4506
47/MP/2016
M.B. Power Madhya Pradesh ) Limited
Petition under 79(1) ((1)  (b) and (F) of the f electricity Act, 2003 for adjuidication of claims towards compensation arining out of Changed in  Law and consequential reliefs as per provions of the PPA dated 20.01.2014 singed between the Petitioner (M/s M.B. Power (MP) Limited and Respondent No. 6 (M/s PTC India Limited) read with back to back PPA dated 18.01.2014(between the parties in dispute designated as Respondent No. 6 and Respondent No. 2 to 5.
Disposed of
4507
03/SM/2016
Suo Motu
Petition for Determination of Genric levlised Generation Tariff for Financial year 2016-17 under regulation  of 8 of CERC(T&C) for Tariff determination for Renwal Sources Regulations 2012
Disposed of
4508
004/SM/2016
Suo Motu
Non-compliance of the CERC (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009.
Disposed of
4509
43/MP/2016
RAPP Transmission Company Limited (RTCL)
Petition under 79(1) (F) read with Sec 79(1) (c) of electricity Act, 2003 seeking payment of monthly transmission charges for the period starting from 26.12.2015 under the Transmission Services Agreement dated 22.12.2015 and the Revenue Sharing Agreement dated 23.12.2015 r/w Transmission Services Agreement dated 24.07.2013 and order dated 15.07.2015 issued by the Ministry fo power entitled Policy for Incentivizing Early commissioning of Transmission Projects
Disposed of
4510
41/MP/2016
GMR Kamalanga Energy Limited (GKEL)
Petition seeking modification in the4 quantum of Long Term Access grant under the Bulk Power Transmission Agreement dated 24.02.2010 from 800MW to 647 MW in the light of the discussions recorded in the Minutes of the Meetings held with Eastern Region constituents on 05.01.2013 and 27.08.2013 read with sec-38 and 79 (1) (c ) of the E. Act, 2003
Disposed of
4511
002/SM/2016
Suo Motu
Non-compliance of the CERC (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009.
Disposed of
4512
45/GT/2016
NTPC Limited
Petition U/s  Section  62 and 79(1) (a) of the Electricity Act, 2003 read with Chapter-V of the CERC(C&B) Regulations, 1999 for approval of tariff of Bongaigaon Thermal Power Station (3 X250 MW) for the period from anticipated date of Commercial Operation Unit-I 21.03.2016 to 31.03.2019
Disposed of
4513
13/RP/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition u/s 94(1) (f) of E Act, 2003 read with regulation 103 of CERC(C&B) Regulation 1999 for review of the Order dated 30/12/2015 passed by the CERC in Petition No. 161/TT/2015 in the matter of approval of transmission tariff for the tariff period 2014-2019 for a ) Kurnool-Raichur 2nd 765 KV S/c line (b) extension of kurnool 765/400 Kv Sub-station and (C) Extension of Raichur 765/400 Kv Sub-station under "common system Associated with ISG projects in Krishnapatnam area of Andhra Pradesh in Southern Region.
Disposed of
4514
12/RP/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition u/s 94(1) (f) of E Act, 2003 read with regulation 103 of CERC(C&B) Regulation 1999 for review of the Order dated 22/01/2016 passed by the CERC in Petition No. 37/TT/2014 in the matter of approval of transmission tariff for the tariff period 2009-2014 for Asset-1 Kurnool-Raichur and  765 KV S/C line and extension of Kurnool 765/400 KV and Raichur 765/400 KV Sub-stations and (b) Asset-2 1500 MVA 765/400 KV IC T 2 and 240 MVAR reactor along with the associated bays at 765/400 KV Nellore PS and (c ) 1500 MVA  MVAR bus reactor along with the associated bays at 765/400 KV Nellore PS under  "common system Associated with ISGS projects in Krishnapatnam area of Andhra Pradesh in Southern Region.
Disposed of
4515
39/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r -86 of CERC(C&B) 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 2009-2014 tariff block and (ii) Transmission tariff for 2014-2019 tariff block for Western Region system Strengthening -II in western Region
Disposed of
4516
38/MP/2016
Lanco Babandh Power Ltd
Petition u/s 79(1) ( c) read  with  79(1) (f) and 79 (1) (k) of the E. Act, 2003 inter alia seeking a decalration that the factors/ events namely dely in forest clearance of land for main plant cancellation of  allocated coal block to the Petitioner, non-signing of Fual supply agreement dely ihn acquisition /procurement of land for mkain plant, delay in approval of Land for Ash Pond by state of Odhisa, dely in clearance for construction of dedicated transmission line from Ministry of Power in the construction of the  2 x 660 MW Coal based thermal Power Plant located in dhenkenal district Odisha for Force majeure events under BPTA dated 24.02.2010 seeking extension of time period for achieving the Commercial Operation date of the project and other consequential reliefs under the BPTA dated 24.02.2010
Disposed of
4517
36/MP/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Section 38(2) of the Electricity Act, 2003 read with Section 79(1) (c) and 79(1) (k) of the Act alongwith (i) CERC(Grant of Regulatory approval for execution of Inter-state Trabnsmission Scheme to Central Transmission Utitly)  Regulation, 2010  (ii) Regulation 111 and 114 of CERC (Conduct of Business) Regulation 1999 and (iii) CERC(Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Grant of Regulatory approval for execution of the Transmission System for Ultra Mega Solar Power Park at Tumkur(Pavagada) Karnataka
Disposed of
4518
40/MP/2016
NHDC LIMITED
Miscellaneious Petition under Regulation 31(3) Terms and Conditions of Tariff Regulation 2014 for declared capacity and certification thereof by State Load Dispatch Centre of MP in respect of NHDCs Hydro Generating Stations i.e. Indira Sagar Power Station (ISPS) and Omkareshwer power Station (OSPS)
Disposed of
4519
37/RC/2016
Rajasthan Renewable Energy Coorporation  Ltd
Application by Rajasthan Renewable Energy Corporation Limited under regulation 14(2) of CERC (Procedure, Terms and Conditions for grant of Trading license and other related matter) Regulations, 2009 as amended from time to time.
Disposed of
4520
35/MP/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition u/s 38(2) of the E.Act, 2003 read with Sec (1) (C)  AND 79 (1) (K)  of Act,  alongwith (i) CERc (Grant of Connectivitly Long Term and Medium Term Open Access to the Inter-State Transmission and Related Matters) Regulations, 2009 (ii) CERC(Grant of Regulatory Approval for execution of inster state Transmission Scheme to Central Transmission Uitily) Regulations, 2010 (iii) Regulation 111 and 114 of CERC(C&B) Regulations, 1999 and (iv) CERC (Sharing of Inter-State Transmission Charges and Losses) Regulatory Approval for execution of the Transmission System assocated with Nabinagar-II STPP
Disposed of
4521
31/MP/2016
IND BARATH ENERGY UTKAL LIMITED (IBEUL)
Petition for appropriate direction under Regulation 32 of CERC(Grant of connectivity long terms Access and Medium term Open Access in inter-State Transmission and related matters) Regulations, 2009 and the provisions of the CERC (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2010
Disposed of
4522
11/RP/2016
NTPC Limited
Petition under sec 94 of   CERC(C&B) Regulations, 1999 and order 47  rule 1 of the CPC  for review of the judgement and order dated 25.01.2016 in Petition N.283/GT/2014
Disposed of
4523
34/MP/2016
maheshwaram transmission limited (mtl)
Petition for approval under section 17(3) & 17(4) of Electricity Act 2003 for creation of security interest over all the movable and immovable assets of the Petitioner in favour of Security Trustee/ Lenders and for any subsequent transferees, assigns, novatees thereof and any refinancing lenders to the Project  acting on behalf of and for the benefit of the Lenders pursuant to Indenture of Mortgage Agreement and other security creating documents/Financial Agreemnets and for future refinancing transactions also, by way of mortgage / hypothecation / assignment of Mortgaged Properties and Project Assets, for the following transmission lines - (i) Maheshwaram - Mehboob Nagar 400 kV D/C Line and (ii) Nizamabad - Yeddumailaram (Shankarpalli) 400 kV D/C Line.
Disposed of
4524
33/MP/2016
NTPC Limited
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 a Change in Law affecting the Badarpur Thermal Power Station.
Disposed of
4525
46/MP/2016
Essar Power Transmission Company Limited.
Application for approval under section 17(3) and 17(4) of the Electricity Act, 2003 along with affidavit.
Disposed of
4526
32/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations 1999 and Regulation-6 of CERC (Terms and Conditions of Tariff) Regultions, 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 Asset-I: 765 kV, 240 (8) MVAR Bus reactor II along with associated bays at 765/400 kV Balia Sub-statuib (DOCO: 01.04.2012), Asset-II: 765 kV 330 MVAR (3 110) Bus reactor along with associated bays at 765/400/220 kV Fatehpur Sub-station, (DOCO: 01.04.2012); Asset-III: 765 kV 380 MVAR Bus reactor at Lucknow along with associated bays, (DOCO: 01.06.2012), Asset-IV: 400 kV 125 MVAR Bus reactor III along with associated bays at 765/400 kV Agra (Augmentation) Sub-station, (DOCO: 01.06.2012); Asset-V: 400 kV 125 MVAR Bus reactor II along with associated bays at 765/400 kV Agra (Augmentation) Sub-station, (DOCO: 01.06.2012); Asset-VI: 400 kV 125 MVAR B
Disposed of
4527
10/RP/2016
NTPC Limited
Review of the order dated 09.02.2016 passed by the Honble CERC in Petition No. 381/MP/2014 determining the generic tariff aplicable for the 5 MW Solar PV Project of NTPC Limited at Garacharama in South Andaman District, Andaman and Nicobar Islands.
Disposed of
4528
09/RP/2016
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Review  of approval of tartiff of Kopili Hydro Electric Plant  of North Eastern Electric Power Corporation Limited(NEEFCOI) Shillong for the period 01-04-2014 to 31.03.2019 under provisions of Section 62 and 79)1) of E.Act 2003 read with related provisions of the Chapter-5 and Regulations 103 (1) and (2) of CERC(C&B) Regulations, 1999 and in terms with CERC (Terms and Conditions of Tariff ) Regulation 2014
Disposed of
4529
29/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r -86 of CERC(C&B) Regulation 1999 and  CERC(Terms and Conditions of Tariff) Regulations, 2014 for determination  from DOCo to 31.03.2019 for ASSET-1 nO. OF 1 x `125 mvar bUS rEACTOR AND ASSOICATED BAY AT 400 kv  Maithan  Asset-II Replacement of  1 x 135 MVA  400/200 KV ICt with 1 x 500  MAV 400/200 KV ICT (1st)  at 400 KV Maithon and Asset-III replacement of No. of  1 x  315  (2nd ) at 400 KV Maithon under Transmission system for Easter Region System Strengthening Scheme -IX in Eastern Region.
Disposed of
4530
08/RP/2016
MP Power Managment Company Limited
Review Petion under sec-94 of the E.Act, 2003 against the order dated 30.12.2015 passed by CERC in Petition  No. 118/MP/2015
Disposed of
4531
001/SM/2016
Suo Motu
Determination of mark up for delivery of Regulation Up Services, under CERC (Ancilliary Services Operations) Regulations, 2015.
Disposed of
4532
30/MP/2016
bhopal dhule transmission company limited (BDTCL)
Petition for approval u/s 17(3) and 17(4)  of E. Act, 2003 for creation of secruity interest over all the movable and immovable assets of the Petitioner in favour  Secruity   Trustee/Lenders and for any subsequent transferees, assigns, novates thereof and any refinancing lenders to the Project, acting on behalf of and for the benefit of the Lenders pursuant to Indenture of Mortgage Agreement and othe secruity creating docuemtnts /Financial Agreements and for future refinancing transactions also by way of mortgage/hypotheacation/assignment of Mortgaged Properties and Project Assets, for the following transmission line -Jabalpur-Bhopal transmission line  from Bhopal Indore Transmission line  Bhopal-Bhopal 400 kv DC TL Aurangabad --Dhule 400 KV/DC line and Substations at Dhule being implemented by Bhopal-Dhule Transmission Company.
Disposed of
4533
23/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r -86 of CERC(C&B) Regulation 1999 and  CERC(Terms and Conditions of Tariff) Regulations, 2014 for determination  from DOCo to 31.03.2019 for ASSET-1! at Malekuttaiayur Substation alongwith associated bays and equipments Asset-2  at Somanahalli substation along with associated bays and equipments Asset-3 at Myssore Substation along with associated bay and equipment  under System strengthening -XX in Southern Region
Disposed of
4534
28/MP/2016
Maithan Power Limited
Petition under Regulation 111 of CERC (C&B) 1999 seeking clarification on the methodology of computation of availability  for Inter-State Generating Stations such as Maithon Power Ltd for which capacity has been tied up in Mega Watt basis.
Disposed of
4535
27/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r -86 of CERC(C&B) Regulation 1999 and  CERC(Terms and Conditions of Tariff) Regulations, 2014 for determination of   transmission Tariff from anticipatd DOCos to 31-03-2019 for ASSET_I Ranchi-WT Pooling Station(Sipat)  and Asset-II MVAR Bus Reactor I along with associated bays at Ranchi under Common Scheme for 765 KV Pooling Stations and Network for NR Import by NR from ER and from NER/SR/WT via ER and Common schemke for netwrok for WR and import by WR from ER and from NER/SR/WT via ER in Easter Region
Disposed of
4536
25/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r -86 of CERC(C&B) Regulation 1999 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 Asset-I 400 KV D/C (Quad) Maithon-Koderma (Part of Koderma-Gaya) line under contingecy arragement under Supplementary Transmission System associated with DVC and Maithan (RB) Projects in Eastern Region
Disposed of
4537
26/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r -86 of CERC(C&B) Regulation 1999 and  CERC(Terms and Conditions of Tariff) Regulations, 2014 for determination of  Tariff   from DOCO to 31.03.2019 for Lilo a of  400KV Kadapa-Kolar S/C line at NP Kunta and Establishment at NP Kunta under Transmission System for Ultra Mega Solar park in Anantpur District AP -Part-A (phase-I) anticipated  DOCO 01.04.2016
Disposed of
4538
24/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r -86 of CERC(C&B) Regulation 1999 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 400 KV D/C  Chamera Pooling Station  Jalandhar transmission line alongwith bays and line Ractor at Jalandhar DOCO 01.04.2013 under Transmission System for Power evacuation from Chamera-III
Disposed of
4539
22/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r -86 of CERC(C&B) Regulation 1999 and CERC(Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff for anticipated DOCo to 31-03-2019 for Asset-I  at Nirjuli Substation  anti DOCO 10.02.2016 Asset-II 132/33KV 50 MVA 3-Ph ICt-II at Nirjuli substation  anti DOCO 31.03.2016 and Asset-III at 400/220 KV Balipara Substation anti DoCo 31.03.2016 under North Eastern Region Strengthening Scheme-II NERSS -II) Part-A for 2014-2019 Tariff Block period in NER.
Disposed of
4540
15/RP/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition under Section 94 ( 1) (f) of the E.Act, 2003 read with the Regulation 103 of the CERC(C&B) Regulations 1999 against the   order dated 18/12/2015 passed by the Honble Commission  in Petition No. 248/TT/2013 for the period 2009-2014inrespect of Sasaram Sub-station(alongwith application condonation of delay)
Disposed of
4541
14/RP/2016
Bihar State electricity (Holding Company)
Review Petition under Section 94 ( 1) (f) of the E.Act, 2003 read with the Regulation 103 of the CERC(C&B) Regulations 1999 against the   order dated 31/12/2015 passed by the Hon ble Commission  in Petition No. 34/TT/2014 for the period 2009-2014 in respect of Jamshedpur-Baripada Transmission line.
Disposed of
4542
20/MP/2016
Lanco Kondapalli Power Limited.
Petition under the provsions of Sections 79,r/w 8.7)b) and other applicable provsions of CERC(Grant of Connectivityl Long Term Access and Medium Term Open Access in Inter State Transmission and Related Matters) Regulations, 2009 as amended r/w Regulation 111 and 116 of the CERC (C&B) Regulation 1999.
Disposed of
4543
18/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r -86 of CERC(C&B) Regulation 1999 and CERC(Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff for 400KV D/C Surjyamaninagar(Tripura) Indo-Bangladesh Border Transmission Line ( Two Nos Associated bays at Surjyamaninagar Substation(TSECL) under project- Radial Interconnection between India(NER and Bangladesh Indian portion in North Eastern Region
Disposed of
4544
21/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation -86 of CERC(C&B) 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 2009-2014 tariff block and (ii) Transmission tariff for 2014-2019 tariff block for Asset-I 1x100MVAR 220/132KV,3 phase spare ICT at Dimapur  Sub-station(COD-01-04-2013) and Asset-II 1 phase at Ziro Sub-Station(COD-01-04-2013 under Provison of Spare Transformers  and Reactor in North Eastern Region.
Disposed of
4545
19/MP/2016
East-North Interconnection Company Ltd and another
Petition for approval u/s 17(3) and 17(4)  of E. Act, 2003 for creation of secruity interest over all the movable and immovable assets of the Petitioner in favoutr of Debenture Trustee/Lenders Pursuant to Debenture Trust Deed and other Secruity Creating documents for future refinancing transactions by way of mortgage/hypotheecation/assisgnemnt on P)roject Assets for the benefit of the Debennture Holders/Debenture Trustee/Lenders to the project, for the transmission scheme enabling import of North Eastern Region/Eastern Region surplus power by Nosrthern Region comprising (i) Bongaigaon-Siliguri, 400 KV Quard D/C transmission line hav ing a length of 217.417 kms and (ii) Purneact- Biharsharif  400 kv quad D/c transmission line having length 209.893 kms
Disposed of
4546
16/MP/2016
Sanan Power Limiteed
Petition under Section 79 of the Electricity Act, 2003 read with statutory framework govoerning procurment of power through competitive bidding and Article 13.2(b) of the Power  purchase Agreement dated 07.08.2007 executived between Sasan Power Limited and the Procurers for compensation due to Change of Law Impacting revenues and costs during the Operating period
Disposed of
4547
17/MP/2016
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Dispute on the payment of tariff with interest in rgard to Power Station of Neyveli Lignite Corporation Limitec Namely, NLC TPS I (600Mw) NLC TPS-II state-I (3x210 MW) TPS II Stage -II (4x210MW) and NLC TPS I expn (2x210 MW) due to the increase in operation and maintenance expenses incurred by NLCs mine on account of wage Revision to Employees for the period from 01.01.2007 and pay revision to CISF personnel posted in NLC Mines for the period from 01.101.2006
Disposed of
4548
14/MP/2016
BSES Rajdhani Power Limited (BRPL)
Unlawful denial to modify LTA; incorrect and improper Regional Transmission Accounting, and seeking necessary directions under section 79(1) (c)  r/w 79(1) (f) of the Electricity Act, 2003
Disposed of
4549
15/MP/2016
Rajasthan Steel Chamber
Petition under Section 79(1) (c) and 79(1) (h) read with Regulation 20 and 26 of CERC(Open Access in Inter-State Transmission) Regulations, 2008 Further read with Regulation 4 of the CERC(Intra-State ABT) Regulations, 2006 and Regulation 4.2 of the State Grid Code Seeking Directionss for Preparation of UI Account for Under drawl against collective transaction withing specified time and for payment of UI Chages.
Disposed of
4550
13/TT/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation -86 of CERC(C&B) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2014  for determination of Transmission of Tariff from anticipated DOCO to 31/03/2019  for Asset-I Reconductring of one ckt- Farakkha Malda 400KV D/C with HTLs conductor and upgradation/replacement of associated bay equi[pments at Farakka and Malda and Asset-II Reconductoring of one  CKT-II Farakka- Malda 400KV with HTLs conductor and upgradation replacment of associated  bay equipments at Farakka and Malda under Eastern Region Strengthening Scheme-XIII in Eastern Regition
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4551
06/RP/2016
Jindal Power Limited (JPL)
Review Petition under Section 94 1(f) of the E.Act, 2003 read with the Regulation 103 of the CERC(C&B) Regulations 1999 against the   order dated 18/12/2015 passed by the Honle Commission  in Petition No. 135/TT/2012
Disposed of
4552
07/RP/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition u/s 94(1) (f) of E.Act 2003 read with Regulations 103 of CERC(C&B) Regulations 1999 for review of the order dated 24/11/2015 passed by CERC in Petition No.291/Tt/2013 in the matter of approval of Transmission tariff for line Bays and Reactor at 765/400 KV Raichur  and Solapur Powergrid /s/s for Raichur-Solapur Transmission line under Transmission System assocaited with Synchronous Inter-connection between SSR and WR in SR& Wr for tariff bock 2009-2014
Disposed of
4553
11/MP/2016
NATIONAL ENERGY TRADING AND SERVICES LIMITED (NETS)
Petition under section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulations 10,19 and 23 of CERC (Grant of Connectivity, Long Term Access and Medium Tgerm Oepn Access in inter-state Transmission and related matters) Regulation 2009 read with Regulations 110,111, 112, and 115 of the CERC (C&B) Regulation 1999
Disposed of
4554
05/RP/2016
Bhakhra-Beas Management Board
Review of the order dated  12.11.2015 in Petition No.251/Gt/2013 determing the Operation and Maintenance Expensesd of the Transmission system of the Bhakra-Beas Management Board for the tariff period 2009-2014
Disposed of
4555
04/RP/2016
Essar Power MP Limited.
Petition seeking review of the CERC order dated 24.11.2015  passed by CERC in IA No. 37/2015 Petition No.116/MP/ 2015   filed by EPMPL for extension of time liquidating the UI charges and deviation charges
Disposed of
4556
03/RP/2016
GMR Kamalanga Energy Limited (GKEL)
Petition seeking review of the CERC order dated 12.11.2015 passed by CERC in Petition No. 77/GT/2013 on behalf of the Review Petitioner/GMR- Kamalanga Energy Limited
Disposed of
4557
09/MP/2016
National High Power Test Laboratory Pvt Limited
Petition u/s 79(1) (c) and Sec-79(1) of E. Act, 2003 read with Regulations 8 of CERC(Grant of Connectivity Long terms access and Medium Terms access  in inter state transmissions and related matters Regulations 2009 and Regulation 111 -113 (inherant Power)  and Regulations 115 Power to removed difficulties of CERC (C&B) Regulation  1999
Disposed of
4558
07/GT/2016
Udupi Power Corporation Limited
Truing up Petition under Regulations 20,25, and 27 of CERC (C&B) Regulations 1999 Regulations 2,6, and 7 of CERC(Terms and Conditions of Tariff) Regulations 2009 and under section 62 and 79(1)(b) of the E.Act 2003 for revision of tariff of the  2 X600 MW thermal power plant set up by Udupi Power Corporation Limited in Udupi taluka, Udupi District, Karnataka for the period from 11-11-2010 to 31.03.2014
Disposed of
4559
08/GT/2016
SJVN Limited
Petition under section 62 and 79(1) (a) of the Electricity Act, 2003 read with Chapter-V of the CERC(C&B) Regulation 1999 for revision of tariff of Nathpa Njakri  Hydro Electric Power Station  for the period 01.04.2004 to 31.0.3.2009
Disposed of
4560
12/MP/2016
Torrent Power Limited (TPL)
Petition on behalf of Torrent Energy Limited in  compliance to the Directions isisued vide order dated 07/01/2015  in Petition No. 209/MP/2014 for the purpose of assigning license granted to TEL to Torrent Power Limited
Disposed of
4561
6/TL/2016
Alipurduar Transmission Limited
Applicationunder  section 14 read with Section 15 (1) of the Electricity Act, 2003 for grant of transmission license to Alipurduar Transmission Limited
Disposed of
4562
2/TD/2016
NTPC Limited
Petition Grant of License for Inter-state Trading  in Electricity
Disposed of
4563
05/MP/2016
NHP Limited
Misc Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of dispute between NHPC Limited and UPPCL regardin interpretation of Regulation 5(3) OF CERC (Terms and Conditions of Tariff) Regulation, 2009
Disposed of
4564
04/ADOP/2016
Alipurduar Transmission  Limited
Application  under section  63  Electricity Act, 2003 for adoption of Transmission Charges with respect of Transmission Sysstem established  by  Alipurduar Transmission Limited
Disposed of
4565
03/MP/2016
Vedanta Limited
Petition  for the relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 5th July, 2010 under Regulation 2010 read with Regulation 32 of the CERC(Grant of Connectivity, Long Terms Access and Medium Terms Open Access in inter State Transmission and related  matters ) Regulations, 2009
Disposed of
4566
01/RP/2016
Sasan Power Limited
Petitioner seeking review of CERC order dated 18.11.2015 in Petition No.402/MP/2014
Disposed of
4567
01/MP/2016
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under section 38(2) of the Electricity Act, 2003 read with Section 79(1) () and 79(1) (k) of the Act alongwith (i) CERC(Grant of Regulatory approval for execution of Inter-state Trabnsmission Scheme to Central Transmission Utitly)  Regulation, 2010(ii) Regulation 111 and 114 of the CERC(Conduct and Business ) Regulation 1999 and (iii) CERC(Sharing of Inter-State Transmission Chartges and Losses) Regulations, 2010 for Grant of Regulatory Approval for execution of the Transmission System associateed with Solar Power Parks in Bhadla, District Jodhpur, Rajasthan.
Disposed of
4568
313/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC(Conduct of Business ) Regulation, 1999 and Regulation-6 of the CERC(Terms and Conditions of Tariff) Regulations 2009 and CERC (Terms and Conditions of Tariff Regulation 2014 for determination of tariff  of      (i) Truning up transmission Tariff for 2009-2014  tariff block and (ii) Transmission tariff for 2014-2019 tariff block
Disposed of
4569
312/MP/2015
Meenakshi Energy Private Limited (MEPL)
Petition under Section 79(1)(f) of the Electricity Act, 2003 qua adjudication  over paymnent of transmission charges and other liabilities under the Bulk Power Transmission agreement between Meenakshi Energy Private Limited, a generating  company, and PGCIL the Central Transmission Utility.
Disposed of
4570
02/RP/2016
NTPC Limited
Filing of Reveiw Petition on CERC order in Petition No.303/GT/2014 for revision of tariff for Simhadri Talcher Super Thermal Power Station, Stage-II(2X 500 MW) after truing up
Disposed of
4571
282/MP/2015
DB POWER LIMITED
Seeking permission for injection of infirm power for testing including full load testing of DB Power Chhattisgarh Plant-Unit-2 (600 MW), beyond six months from initial synchronization
Disposed of
4572
17/SM/2015
Suo Motu
Determination of Bench Mark Capital Cost Norm for Solar PV Power Projects and Solar Thermal Power projects applicable during  Fy 2016-2017
Disposed of
4573
310/MP/2015
jabalpur transmission company limited (JTCL)
Petition under section 61, 63, and 79 of E Act, 2003 read with the Statutory framework of tariff-based competitive bidding for transmission service.
Disposed of
4574
309/GT/2015
Pragati Power Corporation Limited (PPCL)
Filing of Petition under Sec 62 and 79(1) (a) & (b) of the Electricity Act, 2003, CERC (Terms and  Conditions of Tariff) regulations, 2009 and sec-86 of CERC(CB)  Regulations, 1999 for True up of  Generation Tariff of  Pragati-III CCPS 1371.2 MW pwoer plant  of Pragati Power Corporation Limited for the period from COD of GT#1 up to 31.03.2014 of MYT 2009-2014
Disposed of
4575
16/SM/2015
Suo Motu
Difficulty encountred in implementation of the Commission order dated 05.10.2015 in Petition No.310/MP/2014 regarding scheduling of uncheduled Surplus Power from in the Inter-state Generating Stations
Disposed of
4576
308/MP/2015
Nu power Renewables Privates Limited and other
Petition u/s 79(1) (f) of the E.Act, 2003 read with Regulations 14 and 15 of the CERC(Terms and Conditions for Recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 alongwith with supporting affidavits
Disposed of
4577
307/MP/2015
Udupi Power Corporation Limited
Petition under Regulation 17 of the CERC(Conduct of Business) Regulations1999 for seeking clarificatio n/modification of Order dated 05.10.2015 passed by the Commission in Petition No.517/MP/2014
Disposed of
4578
305/MP/2015
ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)
Petition under Section 79 of the Electricity Act, 2003 read with  provisions of the Power Supply agreement dated 05.1.2011 and Power Purchase Agreement dated 25.03.2011 for directions to make Energy Charges as pass-through based on the actual fuel cost incurred by the Petitioner
Disposed of
4579
290/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 Truing up Transmission tariff for 2009-14 tariff block and (ii) Transmission tarif for 2014-19 tariff block. Asset-I 400/220 KV line bays (DOCO 01.06.2012 ) to Asset-VII  Lilo of second CKT of 400 KV D/C Agra-Jaipur alongwith associated bays (DOCO.01.09.2012) under NR Transmission Strengthening Scheme(NRTTS) Project in NR
Disposed of
4580
304/MP/2015
M/s Super Smelters Limited
Petition under Section62 and 79(1) of the E.Actl, 2003 read with the CERC(Open Access in Transmission) Regulations 2008 towards refusal of Open Acces by DVC
Disposed of
4581
302/MP/2015
BSES Rajdhani Power Limited (BRPL)
Adjudication of disputes and seeking analogous reliefs under Section 79(1) (a) Section 79(1) (F) of the Electricity Act 2003 and the CERC Regulation of Power Supply) Regulations 2010
Disposed of
4582
301/MP/2015
BSES  Yamuna Power Limited.
Adjudication of disputes and seeking analogous reliefs under Section 79(1) (a)  Section 79(1) (F) of the E. Act, 2003 and the CERC  Regulation of Power Supply), Regulations 2010
Disposed of
4583
300/TL/2015
Vemagiri-II  Transmission Limited
application  under Section 14 of the Electricity Act, 2003 read with CERC(Procedure, Terms and Conditions for  Grant  of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Vemagiri-II Transmission Limited.
Disposed of
4584
299/ADOP/2015
Vemagiri-II  Transmission Limited
application for adoption of transmission charges under section 63 of the Electricity Act, 2003  for Vemagiri II Transmission Limited ( a 100/% wholly owned subsidiary Power Grid Corporation of India Limited
Disposed of
4585
296/GT/2015
DAMODAR VALLEY CORPORATION (DVC)
Petition in respect of approval of Tariff of Koderma TPS Unit  1 And 2 for the Tariff  Period 2014-2019
Disposed of
4586
295/GT/2015
DAMODAR VALLEY CORPORATION (DVC)
True up  Petition in respect of approval of Tariff of Koderma TPS  Unit  1 And 2 for the Tariff  Period  2013-2014
Disposed of
4587
297/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (C&B) Regulation 1999 and CERC( Terms and Conditions of Tariff) Regulation 2009 and  CERC Terms and Conditions of Tariff) Regulations 2014 for  determination of  (i) Truing up transmission tariff for 2009-2014 tariff block and (ii) Transmission tariff for 2014-2019 tariff block   for  (i)  Asset-A Lilo (ii) Asset B koderma  (iii) Asset C Maithon
Disposed of
4588
303/MP/2015
Vedanta Limited
Petition for the relinquishment of the long term open access under the bulk power transmission agreement dated  5.1.2011 under Regulaiton 18 read with Regulation 32 of the CERC (Grant of Connectivity, Long Term Access and Medium Term Access in inter-State transmission and related matters) Regulations, 2009
Disposed of
4589
306/MP/2015
PTC India Limited
Petition under Section 79(1)(f)  read with 79(1) (C)  of the Electricity Act, 2003 regarding disputes involving Central Transmission Utitliy, being the nodal agency for grant of long-term open access to the inter-state transmission system
Disposed of
4590
294/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Regulation 86 of CERC (C&B) Regulations and   and CERC (Terms and Conditions of Tariff) Regulations 2014 for determination of (i)  Truing up Transmission tariff  for 2009-2014 tariff block and (ii) Transmission tariff for 2014-2019  tariff block for Asset-I  400 KV D/C  Manesar-Neemrana line alongwith associated bays DOCO 01.06.2012 ( Assett- III(A) 500 MVA 400/220KV ICT-1 at Neemrana DOCO 01.04.2012 Asset- III(B) 315 MVA 400/220 KV ICT-2 at Neemrana DOCO 01.01.2012 under Transmission System associated with Northern Region System Stengthening Scheme-XV
Disposed of
4591
289/TL/2015
Sipat  Transmission Limited
Aplication under section 14 of the E. Act, 2003 read with CERC(Procedure, Terms and Conditions for Grant of Transmission Licence and other realted matters) Regulation, 2009 with respect to Grant of Transmission Licence to Sipat  Transmission Limited.
Disposed of
4592
288/TL/2015
Chhattisgarh-WR Transmission Limited
Aplication under section 14 of the E. Act, 2003 read with CERC(Procedure, Terms and Conditions for Grant of Transmission Licence and other realted matters) Regulation, 2009 with respect to Grant of Transmission Licence to Chhattisgarh - WR Transmission Limited.
Disposed of
4593
287/TL/2015
Raipur-Rajnandgaon-Warora Transmission Limited
Aplication under section 14 of the E. Act, 2003 read with CERC(Procedure, Terms and Conditions for Grant of Transmission Licence and other realted matters) Regulation, 2009 with respect to Grant of Transmission Licence to Raipur-rajnandgaon-Warora Transmission Limit ed
Disposed of
4594
286/Adop/2015
Sipat Transmission Limited
application under section 63 of E. Act, 2003 for adoption of Transmission Charges with respect of the Transmission System being established by the Sipat Transmission Limited for which transmission charges are determinend   through transparent process of bidding in accordance with the guidlines issued by the Central Government
Disposed of
4595
285/Adop/2015
Raipur-Rajnandgaon-Warora Transmission Limited
application under section 63 of E. Act, 2003 for adoption of Transmission Charges with respect of the Transmission System being established by  Raipur -Rajnandgaon-Warora Transmission Limited for which transmission charges are determined through transparent process of bidding in accordance with the guidlines issued by the Central Government
Disposed of
4596
284/Adop/2015
Chhattisgarh-WR Transmission Limited
application under section 63 of E. Act, 2003 for adoption of Transmission Charges with respect of the Transmission System being established by Chhattisgarh-WR Transmission Limited
Disposed of
4597
291/MP/2015
Transmission Corporation of Andhra Pradesh Ltd.
Petition for Issuing Order for Exemption of loses to APSLDC for Simhadri Stage 1 power 2 Andhra Pradesh under the provision of regulation sharing of inter state transmission charges and losses regulations 2010
Disposed of
4598
24/RP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review petition for review of the order dated 07/10/2015 passed in petition No. 112/TT/2013.
Disposed of
4599
292/MP/2015
West bengal State Electricity Distribution Co Ltd
Petition filed under Sectiib 79(1) (F) of the Electricity Act, 2003 alongwith affidavit
Disposed of
4600
25/RP/2015
NHPC LTD
Review Petition for review of Tariff order dated 26.05.2015 in Petition No. 91/Tt/2012 of PGCIL
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4601
293/MP/2015
Jaiprakash Power ventures limited.
Petition under Section 79(1) ( c) of the Electricity Act, 2003 read with Regualtions 18 and 32 of the CERC(Grant of Connectivity, Long -term Access and Medium-term Open Access in inter-state transmission and realtedd matters) Regulations, 2009 for keeping in abeyance the long term open access of 775.5 MW granted to Jaypee Nigrie Super Thermal Power Plant
Disposed of
4602
23/RP/2015
Punjab State Power Transmission Corporation Limited
Petition for reiew of the order dated 09.10.2015 passed by CERC in Petition No. 06/SM/2014
Disposed of
4603
276/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  from     DOCO to 31.03.2019 for  Mysore-Kozhikode 400 KV D/C. line alongwith new  400/220 KV S/S  reactgor at Kozhikode and Extesnsion of Mysore s/s under Transmission system assocaited with Kaiga project in Southern Region.
Disposed of
4604
275/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  from     DOCO to 31.03.2019  Asset-I 275 .93. OPGW fiber optic cable along with associated equipments which are udner commercial operation w.e.f. 01.04.2014 Asset-II 291.124KM OPGW fiber optic cable alongwith  associated equipments under cost apportionment with POWERTEL which are under commercial operation w.e.r.f 0107.2014 and Asset-III 1717.112 KV OPGW  equipment under cost apportionment with Powertel which are under commercial operation w.e.f. 30.03.20155 under Fiber Optic Communication system for central sector s/s and Generatio  Stations in S Southern Region
Disposed of
4605
274/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Asset-I 765 KV Varanasi-Kanpu anticipated DOCO 31/.01.2016 Asset-II Kanpur(New) Jhatikra line and associated bays including 330 MVAR switchable  at Kanpur  and jhatikara S/s Anticipated DOco 31.01.2016 Asset-III 400 D/C (Quard) Kanpur(New)  GIS Kanpur(Old) line & Associated basy anticipated DOCO 31.01. 2016 Asset-IV  Lilo of one CKt of 400 D/C Sasaram =Allhabad line and associated bays at  varasani anticipated DOCO 31.12.2015 Asset-V  65/400 KV ICT-I and II and Associated bays at  Kanpur(New) anticipated OCO3101.2016  Asset-VI 240 MVAR  bust reactor-1 and associated bay at kanpur(new) anticipated DOCO 31.01.2016 Asset-VII  240 MVAR  Reactor-2 and associated bay at Kanpur(Ne2w) anticipated DOCO 31.01.2016 Asset-VIII 125 MVAaR but Reactor and Associated bay at Kanpur(New) anticipated DOCO 31.01.2016 Asset-IX 240 MVAr 765KV Bus Reactor & Associated but at Jhatikara  (Anticipated DOCO01.12.2015 Asset-X 125  MVAR 400 Bus Reactor and associated bay at Varanasi anticipated DOCO 31.01.2016 und
Disposed of
4606
278/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  from     DOCO to 31.03.2019 for 11 Nos assets under ER SS-=II  in Eastern Region
Disposed of
4607
277/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  from     DOCO to 31.03.2019 for Asset-I extension of both ckt of 400 KV/D/C  Biharsharif Sasaram line to Varanasi by passing sasaram and associated bays  at Varanansi S/s anticipated  DOCO 31.12.2015  Asset-II  400 KV D/C Sasaram- Allahabad line to be shifted from NR to ER bus at Sasaram S/S (Anticipated DOCO 31.12.2015) Asset-III Lilo of 765 KV Gaya-Fathepur line and Associatged bays at Varanasi GIS including 240 MVAr non-switchable L/R/ in Gaya basy anticipated DOCO 31.12.2015 under NR System Strengtherning Scheme-XXVIII
Disposed of
4608
271/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  from     DOCO to 31.03.2019 for Asset-I  Kishenpur-New Wanpoh 400KV D/C line alongwith associated basys at Kishenpur and New Wanpoh under Northen Regions System Strengthening Scheme XVI in Northern Region
Disposed of
4609
270/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  from     DOCO to 31.03.2019 for  02 Nos 400kv Bays at Khamman s/s and 02 No.  400kv bays at Nagarjunsagar s/s under  /s/ works associated with System Strengthening in Southern Region for Import of Power from Eastern region anticipated DoCO 01.01.2016
Disposed of
4610
259/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for for 08 nos of Asset-I 4200MVA alongwith associated bays at Biswanath Chariali, Asset-II  80 MVAR  Bus Reactor-1 alongwith associated Bays at Biswaaaaaanath Chariali, Assett-II 80 MVAR Bus Reactor-2  at Bisiswanath Chariaali, Asset-IV Augumentation of 400 KV Agra Sub-station  1X315 MVA alongwith Associated Bays Asset-V at Balipara-Biswaanath Chariali transmission line alongwith associated bays at Balipara Biswanath Chariali PS from anticipated DOCO 15.11.2015 to 31.03.2019 under the transmission system Assocaited with North East-Northern/western Inter connector-I Project in North Eastern and   Northern    Western   Region.
Disposed of
4611
273/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  from     DOCO to 31.03.2019  Asset-I 1500 MVA 765/400 ICT-1 and Associated basyus at Varanasi GIS anticipated DOCO 31.12.2015, Asset-II 1500 MVA ICT-2 and Associated bays at varanasi anticipated DOCO 31.12.2015 Asset-III 330 MVAR Bus Reactor-1 at Varanasi anticipateed DOCO 31.12-2015 Asset-IV 765 SC Balia-Vzaranasi line and Associatred bays including  reactor at both and anticipated DOCO 31.12.2015, Asset-V  765 KV Gaya-varanasi transmission line and associated bays  including reacto  anticipated DOCO 30.12.2015 and Asset-VI 765 KV SC Ranchi-Dharamjaygarh transmission line alongwith associated bays at Dharamjaygarh anticipated  DOCO 20.11.2015 under transmission System for Phase-I generation  Projects in Jharkhand and West Bengal Part-A2
Disposed of
4612
272/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  from     DOCO to 31.03.2019 for for (a)  315 MVA and associated bays and  03 Nos of  220 KV line bays at Saharanpur s/s ICt-II associated basyu and  at Saharanpur s/s  Reactor-I at Saharanpur   amd But reactor-II at Saharanpur  s/s under Northern  Regional Transmission strengtherning Scheme in NR
Disposed of
4613
283/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff for 2019 Asset0I LKIO of 400 KV//DC Kolhapur-Mapusa t Kolhapur GIS(New) along with associated bays and Asset-II 124 MV Ar Bus Reactor along with associated bays at 400 KV Kolhapur Gist(New) under Transmission system associatged with System Strengtherning--XVII in SR Grid in WR
Disposed of
4614
281/GT/2015
Torrent Power Limited (TPL)
Petition under Section 62 and 79(1)(b) of E.Act, 2003 read with CERC(Terms and Conditions of tariff) Regulation 2014 and CERC( Procedure for making of application for determination of tariff, publication of the application and other realted matters) Regulation 2004 as amended thereto for approval of Tariff of 1200  MW DGEN MEGA POWER PROJECT OF TORRENT POWER LIMITED for the period from COD of Unit 51 (First Block ) up to 31.3.2019
Disposed of
4615
280/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  from actual    DOCO to 31.03.2019 for  04 nos of assets under Common Scheme for 765 KV Poolong Stations and Netwrok of 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
Disposed of
4616
269/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff from DOCo to 31.03.2019 for Asset(A) 765 KV Bus react at  Jaipur (Phagi-RVPNL) s/s DOCO 09.08.2015 and Asset(B) 765 KV Jaipur(- Bhiwani transmission line along with MVAR switchable line reactor at Jaipur (Phagi RVPNL non switchable reactor at Bhiwanit and and its associated basy DOCO 24.08.2015 under Transmission System for phase-I Generation Project in Orrissar    (Part-C) in NR.
Disposed of
4617
268/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  from    DOCO to 31.03.2019 for Lilo on ckt of 400 KV/DC Teesta-III Kishangunj line (LILO-I) at Rangpo and associated bays at Rangpo sub-station under Sikkim Generation Projects-Part-B in Eastern Region.
Disposed of
4618
264/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  from    DOCO to 31.03.2019 for 765 S/C Kurnool-raichur Transmission line laong with associated baty extension at 765/KV Kurnool s/s and Raichur Substation under Southern Regiona System Strengtherning Scheme-XXII anticipapted DOCO15.12.2015
Disposed of
4619
262/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff    DOCO to 31.03.2019  for 400 KV (Quad) D/C line from NCC Generation Switchyard to Nellore Pooling Station and Associated Bays under Transmission System for Connectivity for NCC Power Projects Ltd. anticipated DOCO 01.01.2016
Disposed of
4620
261/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff    DOCO to 31.03.2019 for Asset-1 765 KV line react at Jabalpur Pooling Substation  for Jabalpur-Bina DOCO 05.10.2014 Asset-2 765 Line Bay at Bind  Substation Jabalpur -Bina Doco 13.11.2014 Asset-3 765  KV  line reactor Jablpur PS  at Dharmjaygarh-Jabalpur PS DOICO 14.09.2015 and Asset-4 .  Dharamjaygarh-Jabalpur PS DOCO 15.09.2015 under line bays and reactor proviison at POWSERGRID sub-station assocaited with system Strengthening Common for Western Region and Northern Region western Region
Disposed of
4621
260/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff    DOCO to 31.03.2019 for Champa  PS-Dharamjaygarh(Korba)  linge along with bays Raigarh PS(Kotra)-Champa PS 765 Pooling Station under Establishment Pooling stations at Champa  in Western Region for 2014-2019
Disposed of
4622
248/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (C&B) Regulation 1999 and CERC( Terms and Conditions of Tariff) Regulation 2014 for determination of Transmission Tariff for Asset-I solapur-Aurangabad  line  Ractor with associated bays at Solapur Ss DOCO 07.10.2015  and Asset-2   240 MVAR Switchable line reactor along with associated bays at Aurangabad SS (Anti  DOCO 15.03.2016 associated with inter-national System strengthening Scheme for WR and NR (Part-A)
Disposed of
4623
267/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  actual  DOCO to 31.03.2019 for 400KV Double Circult Silchar-Purba Kanchanbari Transmission line alongwith its associatred basy at Silchar(New) and Purba Kanchanbari Substation actual DOCO 01.08.2015 under Transmission system with Pallatana  GBPP and Bongaigaon  TPS for the period 2014-2019  tariff Block in North- Eastern Region.
Disposed of
4624
266/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  actual  DOCO to 31.03.2019 for Asset-I 765 KV Dharamjaygarh-Jabalpur line reactor with associated basys at Dharamjaygarh  under Transmission System for Phase-I Generation Projects in Orissar-Part-B in Western Region
Disposed of
4625
263/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  from    DOCO to 31.03.2019 for (A) combinde Assets of (A1)  associated bays of 765 KV Lucknow Bareilly transmission line including  switchable line reactor at Lucknow(New)  and line reactor at Bareilly (New)  S/s DOCO 01.4.2015 (A2) circult DC(Qu ard) Bareilly(New) Barelly(Old) Transmission line with associated bays  DOCO 01.04.2015 and (A3) 765 at Bareilly(New)  s/S alongwith associated basys DOCO 01.4.2015(B) bus reactors at Bareilly DOCO 5.7.2015(C) DC/(Quard Barelilly (New) Bareilly(Old) Transmission Line  DOCO 25.04.2015 (D) 765 at Bareilly(New) S/s alongwith associated bays DOCO 31.08.2015(E) 1st Circulat  Bareilly(New) JKashipur(PTCUL) transmission line and associated baty DOCO 23.04.2015(F) end Circulate 400 DC(Quard) Bareilly(New) Kashipur(PTCUL) transmission line and associated bays DOCO 24.04.2015 (G) DC/ Kashipur
Disposed of
4626
258/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for for 08 nos of Assets at Kishanganj Substation under Transmission System for Transfer of Power from Generation Project in Sikkim to NR/WR part-A in Eastern Region.
Disposed of
4627
257/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  actual  DOCO to 31.03.2019 for Asset-I 160 MVA 220 at Purnea  substation  alongwith  associated bays ; Asset-II:  160 MVA transformer II at Purneas Substation  under augmentation of Transformation Capacity and Reactive Compensation in Eastern Region.
Disposed of
4628
256/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2009 for determination of Transmission Tariff of Asset:1 Kurukshetra (NR_ - Jallandhar 400  substation  alongwith Associated  bays at  Nakodar  and line  Reactor at Jallandhar Asset-2 Lilo of  abdullapur-sonepat  a t Kuruksherta Substation  and Asset:3  Bust Reactor at Kuruksherta alongwith  01 No associated bay at Kuruksherta under WR-NR HVDC interconnector for IPP Project in Chhattisgarh in NR
Disposed of
4629
255/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  actual  DOCO to 31.03.2019 for Asset-I 19.50 KM Optic fiber under TSTRANSCO Sector DOCO 01.06.2015 and Asset-II  Optic  fiber under KSEBL Sector DOCO. 01.06.2015 under Fiber Optic Communication System in lieu of existing Unified Load Despatch and Communication  Microwave Links  (Part-III) in Southern Region.
Disposed of
4630
254/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  actual  DOCO to 31.03.2019 for Asset-I  400 KV Lara STPS-I to Raigarh(Kotra) PS Transmission line alongwith associated bays at Raigarh(Kotra) PS under  transmission System Associated with Lara  STPS Generation Project of NTPC in Western Region for  tariff block period  2014-2019.
Disposed of
4631
253/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: Lilo of both circulsts of 400 KDV  Kaithal 400 KD TL and Associated bay sat Bagppat ( Anticipated DOCO 25.12.2015, Assett-II 125 MVAR Bus Reactor at Bagpat GIS Anticipated  DOCO 31.12.2015 Assett-II: 500 MVA  at Bagpat  alongwith  220 KV line bays  anticipated DOCO 31.12.2015 Asset-IV at Bagpat  alongwith 4 nos 220 KV lines bays anticipated DOCO 31.12.2015 under Northern Region Syustem Strengtherning Scheme -XiX in NR.
Disposed of
4632
252/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval u/r 86 of CERC (Conduct and Business) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulation-2014 for determination of Transmission Tariff  actual  DOCO to 31.03.2019 Assets (05 Nos) under Transmission Tystem for phase- Generation projects in Orissa- Part-A in Eastern Region
Disposed of
4633
265/MP/2015
Karnataka Power Corporation Limited
Petiion under Section 94(1)(F) of EACT, 2003 seeking review of the time period for implementing certain works pursuant to the CERC order dated 20.02.2014 in Petition No.146/MP/2013  filed by SRLDC  and order dated 18.08.2015 in 86/MP/2014 and 374/MP/2014
Disposed of
4634
250/MP/2015
NTPC Limited
Misc. Petition seeking permission for extension of period to inject infirm power into the grid beyond 21.12.2015 and upto 31.03.2016 w.r.t. Unit-I of Bongaigaon Thermal Power Plant
Disposed of
4635
249/MP/2015
Kerala State Electricity Board Limited (KSEB Ltd.)
Petition under Section 79(1) (c) and 79(1)(f) of  E, Act, 2003 and Regulation 32 of CERC(Grant of Connectivity, Long- Term Access and Medium-Term Open Access in Inter-State Transmission and related matters) Regulation 2009
Disposed of
4636
26/RP/2015
NTPC Limited
Review Petition against the order of CERC dated 31.08.2015 in Petition No.208/GT/2013 and 305/GT/2014
Disposed of
4637
251/MP/2015
NHPC LTD
Misc. Application under Regulation 31(6) of CERC Tariff Regulation 2014 for recoupment of under-reco vered energy changes due to shortfall in energy generation durin the  FY-2014-2015 in respect of Chamera-III Power Station
Disposed of
4638
247/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and   CERC (Term and Conditions of Tariff) Regulation 2014 for determination of  Transmission tariff from DOCO to  31-03-2019  for Asset -1 at Moga under  Augmentation of Transformers in NR Part A in Northern Region.
Disposed of
4639
238/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Regulation 86 of CERC(C&B) Regulations and  CERC(Terms and Conditions of Tariff) Regulations 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I Addition of  1 X 160 MVA 220 Ict alongwith associated bays at Ara and Assett-II  at Muzaffarpur  substation under Estern Regiona Strengtherning Scheme in Eastern Region
Disposed of
4640
245/TT/2015
GRID Controller of India Limited (POSOCO)
Application under  sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation  6 of CERC (Fees and Charges of Regional Load Desptach Centre and other related matters) Regulation 2015 forNERLDC Charges for the control period 01.04.2014 to 31.03.2019
Disposed of
4641
244/TT/2015
GRID Controller of India Limited (POSOCO)
Application under  sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation  6 of CERC (Fees and Charges of Regional Load Desptach Centre and other related matters) Regulation 2015 for NLDC Charges for the control period 01.04.2014 to 31.03.2019
Disposed of
4642
243/TT/2015
GRID Controller of India Limited (POSOCO)
Application under  sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation  6 of CERC (Fees and Charges of Regional Load Desptach Centre and other related matters) Regulation 2015 for NRLDC Charges for the control period 01.04.2014 to 31.03.2019
Disposed of
4643
242/TT/2015
GRID Controller of India Limited (POSOCO)
Application under  sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation  6 of CERC (Fees and Charges of Regional Load Desptach Centre and other related matters) Regulation 2015 for SRLDC Charges for the control period 01.04.2014 to 31.03.2019
Disposed of
4644
241/TT/2015
GRID Controller of India Limited (POSOCO)
Application under  sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation  6 of CERC (Fees and Charges of Regional Load Desptach Centre and other related matters) Regulation 2015 for WRLDC Charges for the control period 01.04.2014 to 31.03.2019
Disposed of
4645
240/TT/2015
GRID Controller of India Limited (POSOCO)
Application under  sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation  6 of CERC (Fees and Charges of Regional Load Desptach Centre and other related matters) Regulation 2015 for NLDC Charges for the control period  2014-2019
Disposed of
4646
239/MP/2015
ASSAM POWER DISTRIBUTION COMPANY LIMITED (APDCL)
Review Petition  under Regulation 21 "Power to Remove Difficulties"of the CERC(Sharing of Inter-State Transmission Charges and Losses) Regulation, 2010 in the matter abnormal hike of POC Charges of Assam following the impolementation of the recent amendment vide CERCCERC(Sharing of Inter-State Transmission Charges and Losses) (Third Amendment) Regulation, 2015
Disposed of
4647
236/MP/2015
Kudgi Transmission Limited
Petitioner  may be allowed to  recover transmission Charges from the date of completion of the first element of the transmission project and   direct CTU as the nodal agency for the purpose of billing collection and disbursement of ISTS charges to pay  to the transmission tariff associated with the  first element from the date of commercial operation . To direct CTU /POSOCO that the revenue receovery is appropriately covered in the tariff computation is to be submitted to the Commission for approva
Disposed of
4648
235/MP/2015
Adani Power Limited
Petition under  section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreements dated 02.02.2007 and 06.02.2007 executed by Adani Power Limited with Gujarat Urja Vikas Nigam Ltd. And the Power Purchase Agreements dated 07.8.2008 executed by Adani Power Limited with Uttar Haryana Bijli Vitran Nigam Limited/dakshin Haryana Bijli Vitran Nigam Limited
Disposed of
4649
234/GT/2015
NTPC Limited
Petition for approval of Tariff of Vindhyachal Super Thermal Power Station Stage-V ( 500 MW) for the period from anticipated date of  Commercial Operation  i.e. 31-10-2015 to 31.3.2019
Disposed of
4650
230/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 of CERC(C&B) Regulation 1999 and CERC(Terms and Condtions of Tariff) Regulation 2014 for determination of       from anticipated DOCO to 31.03.2019  for 400KV D/C/(Quad) Kishangaj-Patna transmission line alongiwth by associated bays at  Kishanganj Sub-station under Transmission System of  Transfer of Power.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4651
232/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under  regulation-86 of CERC   (C&B ) Regulations 1999 and CERC (Term and Conditions of Tariff) Regulations 2014 for determination of Transmission Tariff from actual DOCO to 31.03.2019 for Replacement of 315 MVA 400/220KV ICT I with 500 MVA at Purnea  Substation under Easter Region Strengthening Scheme-XII in Eastern Region
Disposed of
4652
229/RC/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Application seeking cancellation of long term access grant to the Independent Power Producers-Cum-Long Term Customers of the HCPTC Corridors-I and IV  for their default in establishing Payment Security Mechanism as provide  under Billing, collection and disbursement Procedure under the CER (Shareing of Inter State Transmission Charges and Losses) Regulations, 2010   read with CERC (Payment of Fees Regulations 2012
Disposed of
4653
228/MP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Section 38(2) of E.Act read with Sec79(1) ( c) and sec-79(1)K) of the Act alongwith (i)  CERC(Grant of Regulatory approval for execution of Inter-State Transmission scheme  to Central Transmission Utility) Reguation 2010(ii) Regulation 11 and 114 of CERC(C&B) Reguation 199 (iii) CERC m(Sharing of Inter-state Transmission Charges and Losses) Regulation, 2010 for Grant of Regulatory approval for execution of Transmission system associated with 750 MW Ultra Mega Solar Power Project in Rewa M.P.
Disposed of
4654
246/MP/2015
Power Exchange India Limited (PXIL)
Petition seeking directions to prescribe in appropriate and reasonable methodology for allocation of the Operating Charges under Reguation 17 of CERC(Open Access in inter-State Transmission) Regulations 2008 as amended from time to time to be paid by Power Exchanges toi NLDC for collective transactions, ensuring that a participant pays the same amount of Operating Charges irrespective of Power  Exchangee in Participipant in trading
Disposed of
4655
231/MP/2015
Costal Gujarat Power Limited.
Petition under Section 79(1) (c) read with Section  28 of the Electricity Act, 2003
Disposed of
4656
227/MP/2015
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Seeking approval for Lignite transfer Price for the Period 29.12.2011 to 31.03.2014 on account of Truning up in resepct of NLC Barsingsar Mine
Disposed of
4657
224/GT/2015
DAMODAR VALLEY CORPORATION (DVC)
Approval of Tariff of Raghunathpur Thermal Power Station Unit No.1 and 2 for the tariff period 2014-2019
Disposed of
4658
226/MP/2015
TRN Energy Private Limited
Petition under section  79(1)(c) and 79(1) (K) of the Electricity Act, 2003 seeking appropriate directions for operationalisation of the LTA dated 14.09.2015 read with letter dated 27th Dec-2013
Disposed of
4659
298/MP/2015
Solar Energy Corporation of India
Application for upgradation of Inter-State Trading License from Catgegory-III to Categary-II
Disposed of
4660
279/RC/2015
Power Exchange India Limited (PXIL)
Petition for directions to State Load Despatch Centre to issue Exchange Neutral No Objection Certifice/Prior Standing Clearance in accordance with Regulation 8(2) of CERC(Open Access in Inter-State transmission )Regulations, 2008
Disposed of
4661
237/TDL/2015
ReNew Solar Energy Private Limited (RSEPL)
Application for Grant of Inter-State Trading License in Category-IV
Disposed of
4662
225/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation -86 of CERC(Conduct of Busines )Regulation 1999 and Reguation-6 of CERC(T and C of Tariff) Regulations 2009  and 2014 for determination of  - Truing up transmission Tariff for 2009-2014  and Transmission Tariff for 2014-2019 tariff block for Assets under Sipat-II in Western Region
Disposed of
4663
029/RC/2015
Himachal Baspa Power Company Limited
Regulatory Compliance Application seeking substitution of Jaiprakash Power Ventures Limited with Himachal Baspa Power Co. Ltd.
Disposed of
4664
222/MP/2015
GRID Controller of India Limited (POSOCO)
Misc Petition  under Regulation 24 read with regulation 111 of CERC (C&B) (Amendment) Regualtion 2009 and Regulation 35 of  (Power to Relax) and Reguation No.36 (Removal of Difficulty ) of RLDC fees ands Charges Regualtion-2015
Disposed of
4665
221/GT/2015
Pragati Power Corporation Limited (PPCL)
Tariff Petition under section 62 and 79(1) (a) & (b) of the Electricity Act, 2003 and CERC Tariff Regulation 2014 for determination of Generation Tariff of Pragati-III CCPS 137.2 MW Power plant of Pragati Power Corporation Limited for the period  from 01-04-2014 to 31-03-2019 of current MYT
Disposed of
4666
223/MP/2015
Tata Power Delhi Distribution Limited
Petition related to dispute between the parties involving the termination of PPA.
Disposed of
4667
220/MP/2015
Jindal Power Limited (JPL)
Petition under Section 79(1) (k) of the Electricity Act, 2003 read with Regulation 8(7) of the CERC (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009 seeking permission for allowing injection of infirm power for testing including full load testing for Unit 4 of 4 x 600 MW power plant beyond 30 September 2015
Disposed of
4668
233/TT/2015
North East Transmission Company Ltd. (NETC)
Truing Up Petition for the period 2009-2014 for determination of transmission tariff for Asset-I Palatana-Silchar from  DOCO -01.09.2012 and Asset-II Silchar-Byrnihat   from DOCO 1.03.2013 under the provisions of CERC(Terms and Conditions of Tariff) Regulations, 2009-2014
Disposed of
4669
214/MP/2015
NEEPCO
 
Disposed of
4670
217/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
(i) Petition for Truing up transmission tariff for 2009-2014 tariff block and (ii) Transmission tariff for 2014-2019 tariff block for 3- Phase Bus Reactor at 400Kv Bongaigaon sub station  under Transmission system associated with North East.Northern Western Interconnector-I and Transmission system of Kameng HEP in NER
Disposed of
4671
216/MP/2015
Essar Steel India Limited
Petition under Section 79(1) (f) of the Electricity Act, 2003 along with IA
Disposed of
4672
215/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 for determination of Transmission tariff from DOCO to 31-03-2019 for Asset-I at Gangtok s/S under the provions of Spare ICTs and Reactors for EN, Southern and Western Region
Disposed of
4673
182/MP/2015
Tata Power Delhi DistributionLimited
Petitioner seeking termination  of power purchase agreement for NTPC plant  by issuance of appropriate directions by  the   Commission
Disposed of
4674
20/RP/2015
Udupi Power Corporation Limited
Seeking Review of the order dated 10th July, 2015 in Petition No.160/GT/2012.
Disposed of
4675
209/MP/2015
M/s RKM Powergen Pvt Limited
Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulations 8 (7) & 32 of the CERC (Grant of Connectivity, Long-term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 and Clause 6.4 of the Procedure for drawal of start-up power for new Generating Stations, 2014 with affidavit.
Disposed of
4676
219/ADPT/2015
maheshwaram transmission limited (mtl)
Application under Sec-63 of E Act, 2003 for Adoption of Transmission charges
Disposed of
4677
218/TL/2015
maheshwaram transmission limited (mtl)
Application u/s 14 read with sec-15(1) of Eact,2003 for grant of Trnasmission License to Meheshwaramm Transmission Limited
Disposed of
4678
203/MP/2015
GMR Kamalanga Energy Limited (GKEL)
Petition for adjudication of dispute between GMR Kamalanga Engery Limited and PGCIL in relation to illegal threat of encashment of the bank guarantee furnished in relation to the long term open access
Disposed of
4679
205/GT/2015
DAMODAR VALLEY CORPORATION (DVC)
Approval of Tariff   for the  Period 2014-2019 in respect of Durgapur  Steel TPS Unit 1 and 2
Disposed of
4680
204/GT/2015
DAMODAR VALLEY CORPORATION (DVC)
True up Petition in respect of   approval of Tariff of Durgapur Steel TPS Unit 1 and 2 for the Tariff Period 2012-2014
Disposed of
4681
195/RC/2015
Raichur Sholapur Transmission Comapny Ltd
Regulatory Compliance Application for change of name of inter-State transmission licence of Raichur Sholapur Transmission Company Ltd.
Disposed of
4682
211/RC/2015
Power Exchange India Limited (PXIL)
Application seeking additional time period  to comply with the Networtyh Norms and Shareholding Pattern as prescribed under Regulation 18(i)19(1) and 20 of the CERC(Power Market) Regulation.2010
Disposed of
4683
208/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations, 1999 and   CERC (Term and Conditions of Tariff) Regulation 2014 for determination of  Transmission tariff from DOCO to  31-03-2019  for Asset 1 Bhiwani-Hisar 400 KV/D/C Line alongwith associated bays at Bhiwani and  Hisar and Asset-2 Lelo Moga Bhiwadi  Under NRSSS XXV9 Tariff Block 2014-201
Disposed of
4684
194/GT/2015
NHPC LTD
Truing up petition for the period 2012-2014 in respect of Chamera-III Power Station u/r 79(1) & 86 of CERC (C&B) Regulation 1999 and  sec 62(1) of E Act-2003 and Regulation 6 of CERC (T and C of Tariff) Regulation, 2009
Disposed of
4685
193/GT/2015
NHPC LTD
Truing up Petition for the period 2013-2014 in resepct of  Teesta Low Dam-III Power Station  in Petition No. 115/Gt/2013 under Regulation 79() & 86 of CERC (C&B) Regulation 1999 section 62(1) of E Act-2003 and Regulation 6 of CERC (T and C of Tariff) Regulation, 2009
Disposed of
4686
190/GT/2015
NHPC LTD
Truing up Petition for the  period 2012-2014   Chutack Power Station  u/r 79 (1) & 86 of the CERc (C&B) Reguations 1999  in 03/GT/3013
Disposed of
4687
197/MP/2015
The Indian Railways Govt. of India (Central Rly)
Petition  under Regulation 7 read with Regualtion 12 of CERC (Grant of Connectivity, long Term Open Access  and Medium Term Open Access in the Inter State Trnsmission and related matters ) Regulation, 2009
Disposed of
4688
187/MP.2015
Essar Power Gujarat Limited
Petition under section 79(1) (F)  and (k) of the Electrcity Act, 2003 in connection with the disputesd and difference arinsing under the Transmission Agreement dated 03-01-20111 between Essar power Gujarat Limited and PGCIl and abeyance of connectivley, in resepct of the  Bachau s/s
Disposed of
4689
186/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of   (i) Truing up Transmission tariff for 2009-2014 and (ii)  Transmission tariff for 2014-2019, for assets under Sasan and Mundra Mega Power Project in Northern Region
Disposed of
4690
185/MP/2015
Albina Power Trading Limited
Application for Revocation of the Trading Licence
Disposed of
4691
199/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations, 1999 and Regulation -6 of CERC (Term and Conditions of Tariff) Regulation 2014 for determination of  Transmission tariff from DOCO to  31-03-2019  for Sikar- Ratangarh line with associated bys . under system Strengtherning in Northern Region for sasan and Mundra UMPP  in NR
Disposed of
4692
201/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations, 1999   CERC (Term and Conditions of Tariff) Regulation 2014  for determination of   Tariff DOCO  31-03-2019
Disposed of
4693
200/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations, 1999 and Regulation -6 of CERC (Term and Conditions of Tariff) Regulation 2014 for determination of  (i)     Truning up Transmission tariff for 2009-2014 Tariff block and   (ii)   Transmission Tariff for 2014 2019  Tariff Block
Disposed of
4694
198/MP/2015
NTPC Limited
Misc Petition Seeking permission for Extension of period to inject infirm powr into the grid beyond 31-08-2015 and upto 30-11-2015  w.r.t. Barh Super Thermal Power Station, (Stage-II)
Disposed of
4695
213/TT/2015
North East Transmission Company Ltd. (NETC)
Determination of Transmission Tariff with effect from Commercial Operation datesd of Assets viz 01-09-2012 to 22-02-2015 under the applicable Provisions of the CERC(Terms and Conditions of Tariff) Regulations 2014-2019                                                                  Asset-IPalantan-Silchar Twin Moose Conductor Transmission line. Assest-II Silchar-Byrnihat   Assest-III  Byrnihat-Bongaigoan Asset-IV Silchar-Azara Asset-V Azar-Bongaigaon
Disposed of
4696
212/MP/2015
Greenko Energies Pvt Ltd
Application for enhancement of Power trading license to category-III
Disposed of
4697
210/MP/2015
Kanti Bejlee Utpadan Nigam Limited
Seeking permission for injection of Infirm Power  for testing inclduing full load operation of Unit-3 of MTPS stage-II of KBUNL  beyond 6 months from initial synchronization
Disposed of
4698
192/MP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Misc Petition for approval under Regulation 54, Power to Relax and Reguation 55 Powoer to Remove Difficulty of CERC (Terms and Conditions of Tariff) Regulation 2014 for reimburment of additional expendtirue tworard deplyment of spl secuirty force  for the eyar 2014-2015
Disposed of
4699
191/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Truing up transmission tariff for 2009-14 tariff block and Transmission tariff for 2014-2019  tariff block for Asset-I  at Mandola(DOCO 01.11.2010) Assett-II at Ludhiana(DOCO 1.12.2011)
Disposed of
4700
009/SM/2015
Suo Motu
Follow up actions on the recommendations of CAC Sub-Committee on Congrestion in Transmission-regarding
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4701
19/RP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Seeking Review of the Order dated 26th May, 2015 2015 passed by CERCin Petition No.91/TT/2012
Disposed of
4702
16/RP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review Petition  in Petition No.109/TT/2013
Disposed of
4703
189/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  of  determination of transmission Tariff  from DOCO to 31.03.2019 for  (a) Central Sector Portion of Establishement of Fibre Optic Communication System in Northern Region (1030.426 km)
Disposed of
4704
08/SM/2015
Suo Motu
Non-Compliance of Regulation 5.2(o) of the CERC(Indian Electrcity Grid Code) Regulation 2010
Disposed of
4705
202/TDL/2015
Phillip Commodities India Pvt Ltd (PhillipCommodities)
Application for Inter-State trading License (Cat-IV)
Disposed of
4706
188/MP/2015
SARDA ENERGY & MINERALS LIMITED (SARDAENERGY)
Petition under Section 79(1) () and (c) of EA, 2013 read with CERC(Grant of Connectivley Long-term access  and Mediukm term Open Access in inter-state transmission..) Regulation, 2009
Disposed of
4707
207/GT/2015
DAMODAR VALLEY CORPORATION (DVC)
Approval of tariff of Mejia  TPS Unit 7 and 8 for the period 2014-2019
Disposed of
4708
206/GT/2015
DAMODAR VALLEY CORPORATION (DVC)
True Up Petition in resecpt of approval of tariff of Mejia Thgermal Power Station Unit No.7 and 8 for the Tariff period 2011-2014
Disposed of
4709
22/RP/2015
Power Transmission Corporation of Uttarakhand Limited
Review Petition in the matter of Non-compliance of Commission directions and the provisions of the Electricity Act, 2003 and CERC(Indian Grid Code Regulations 2010
Disposed of
4710
184/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  under reguationa -86 of CERC (CBR) 1999  for determination of   Transmission tariff at Gorakhpur line
Disposed of
4711
10/SM/2015
Suo Motu
Investigation of Line Outage due to Tower Collapse In Northern Region on during April, 2015 to June ( 1st Qtr of 2015-2016)
Disposed of
4712
183/MP/2015
Meenakshi Energy Private Limited (MEPL)
For adjudication of disputes over  an increas in tariff sought by the Petitioner for its Power plant selling to AP and telangana
Disposed of
4713
17/RP/2015
Jaypee Powergrid Limited (JPL)
Seeking Review of the Order dated 7th May, 2015 passed by CERc in Petition No. 37/TT/2011
Disposed of
4714
181/GT/2015
Damodar Valley Corporation
Petition for determination of tariff of Chandrapura TPS Unit 7 & 8 for the period 2011-14.  3
Disposed of
4715
180/GT/2015
Damodar Valley Corporation
Petition for determination of tariff of Chandrapura TPS Unit 7 & 8 for the period 2014-19.  2
Disposed of
4716
15/RP/2015
Western Region Transmission(Maharashtra) Pvt. Limit ed
Petition for Review of the Order dated 28.05.2015 passed passed in petition No 146/MP/2014  by the Honourable Commission alongwith affidavit.
Disposed of
4717
175/RC/2015
Power Exchange India Limited (PXIL)
Application in compliance of Regulation 24 and other applicable provisions of the Central Electricity Regulatory Commission (Power market) Regulations, 2010.
Disposed of
4718
163/MP/2015
Jaypee Powergrid Limited.
Petition for creation and continuation of securities  in favour of the security trustee, presently being IDBI Trusteeship services Limited.
Disposed of
4719
14/RP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review  of the Order dated 6th May, 2015 in Ptition No.201/TT/2012 for approval of tariff for  transmission assets (Group-3 Assocaited with  System for Central Part of Northern Grid Part-II in Northern Region for tariff block 2009-2014
Disposed of
4720
179/MP/2015
Jaipur Vidyut Vitaran Nigam Limited.
Petition under Section 79 of the Electricity Act, 2003 read with clause 5.2 of the operating code under the indian Electricity Grid Code and Regulations 12 and 13 of the CERC (Unscheduled interchange Charges and related matters) Regulations, 2009; Regulations 79i) & (2), 12, 13 of CERC (deviation Settlement Mechanism and related matters) Regulations, 2014 and Regulations 111,114 and 115 of the CERC (Conduct of Business) Regulations, 1999.
Disposed of
4721
178/GT/2015
THDC India Limited (THDCIL)
Revised petition for determination of tariff of  Tehri HPP Stage-I (1000 MW) for the period 2014-19.
Disposed of
4722
174/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission tariff from anticipated DOCOs to 31.03.2019 for Asset I: 01 No of 1X125 MVAR Bus Reactor and associated bay at 400 KV Indravati S/S and Asset II: 01 NO of 1X125 MVAR Bus Reactor and associataed bay at 400 KV Jeypore S/S under Transmission System for Eastern Region Strengthening Scheme-VIII in Eastern Region.
Disposed of
4723
172/GT/2015
THDC India Limited (THDCIL)
Revised tariff Petition for truing up of tariff for Tehri HPP Stage-I (1000 MW) for the period 2009-14.
Disposed of
4724
177/MP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for reimbursement of additional expenditure towards deployment of special forces (CISF) at Salakati and Bongaigaon Sub-Stations for the year 2014-15 in respect of Eastern and North Eastern Region.
Disposed of
4725
176/MP/2015
Reliance Infrastructure Limited
Petition for creation of security Interest by the Borrower in favour of SBICAP Trustee Company Limited, the Security Trustee acting on behalf of and for the benefit of (i) L&T  Infrastructure Finanace Company  Limited and (ii) IndusInd Bank Limiteed, in connection with the package B of Western Region System Strengthening Scheme-II (WRSS-II) in the state of Maharashtra and Karnataka.
Disposed of
4726
171/MP/2015
Lanco Kondapalli Power Limited.
Petition under Section 79(I)(b) & 79 (i) (c) r/w regulations 4,5 & 54 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.
Disposed of
4727
173/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for (I) truing up Transmission tariff for 2009-14 tariff block and (II) Transmission tariff for 2014-19 tariff for 2014-19 tariff block for combined asset of (i) 1X500 MW HVDC back to back station at Sasaram (DOCO 01.12.2002 and 9ii) Associated AC Switchyard at Sasaram & Allahabad and auxiliary system including 400 KV Sarnath Allahabad line with associated bays etc (DOCO 01.12.2002) under Eastern Northern Inter regional HVDC Transmission System in Eastern Region.
Disposed of
4728
164/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission Tariff from anticipated DOCO to 31.03.2019 for Re-Conductoring of Ckt-I of 400 KV D/C Siliguri-Purnea (HTLS Cond.) transmission Line under  Eastern Region Strengthening Scheme- I in Eastern Region.
Disposed of
4729
168/MP/2015
Porwal Auto Components Limited.
Petition for Recognition and Issuance of renewabl energy certificate for renewable Certificates for renewable energy generation.
Disposed of
4730
166/MP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition seeking termination of TSA and Long Term Access granted to the Respondent on account of its default in establishing payment security along with prayer for compensation and declaratory relief in similar cases.
Disposed of
4731
165/MP/2015
Atapi Power
Petition for Recognition and Issuance of Renewable Energy Certificates from the date of Commissioning and extension of Benifit of Vintage based Multiplier.
Disposed of
4732
13/RP/2015
M/s Financial Technologies (India) Limited
Seeking review  of the order dated 26th June, 2015 in I.A. 20/2015 in Petition No. 341/SM/2013
Disposed of
4733
170/MP/2015
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Petition seeking Commissions permission to maintain status-quo for injection of infirm power under UI mechanism till declaration of COD of Unit I or 30.09.2015 whichever is earlier.
Disposed of
4734
160/MP/2015
NTPC Green Energy Limited (NGEL)
Petition for determination from Renewable Energy Sources Regulations for applicability of generic tariff for 50 MW Rajgarh Solar PV Station of NTPC Limited.
Disposed of
4735
169/MP/2015
Reliance Infra, Western Region Transmission (Maharashtra) Private Limited, & SBICAP Trustee Co. Limited.
Petition for approval under section 17(3) and  17(4) of the Electricity Act, 2003 for substitution of lenders by the Borrower.
Disposed of
4736
167/MP/2015
Himanchal Pradesh State Electricity Board.
Petition of Counter claim u/s 79(1)(f) of the Electricity Act, 2003.
Disposed of
4737
150/MP/2015
ASSAM POWER DISTRIBUTION COMPANY LIMITED (APDCL)
Petition for permission of realization of cost of energy for the period 01.04.2003 onwards against export of energy to Royal Govt of Bhutan under the scheme of re-import of Kurichhu energy through Assam grid.
Disposed of
4738
012/RP/2015
ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)
Review of the order dated 06.05.2015 passed by the Honourable Commission in Petition NO 229/2010 approving the tariff of Indira gandhi Super Thermal Power Project, Stage-I (3X500 MW) for the  period from the date of commercial operation of Unit-I to 31.03.2014.
Disposed of
4739
162/MP/2015
Sasan Power Limited.
Petition for computation of compensation for Change in law events during construction period.
Disposed of
4740
161/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval  for determination of transmission Tariff from DOCO to 31.03.2019 for (A) Kurnool-Raichur 2nd 765 KV S/C line (B) Extension of Kurnool 765/400 KV Substation (C) Extension of raichur 765/400 KV substation under Common System associated with ISGS projects in Krishnapatnam area of Andhra Pradesh for tariff block 2014-19 period in SR.
Disposed of
4741
156/TT/2015
Parbati Koldam Transmission Company Limited (PKTCL)
Petition for determination of transmission tariff for section of 400 KV (Quad) 2XS/C parbati- koldam Transmission Line, starting from parbati-II  HEP to LILO point of parbati (Banala) pooling Station for Circuit-I and from Parbati-II HEP to LILO point of parbati-III HEP for Circuit-II for control period of 2014-2019 .
Disposed of
4742
159/MP/2015
GRID Controller of India Limited (POSOCO)
Petition on default in payment of deviation Charges in excess of the drawl schedule by Everest Power Privaate Limited (EPPL) and default in Opening Letter of Credit towards the non-payment of Deviation (DSM) charges.
Disposed of
4743
158/MP/2015
GRID Controller of India Limited (POSOCO)
Petition on default in payment of deviation Charges in excess of the drawl schedule by PDD J & K and default in opening Letter of Credit towards the non-payment of Deviation (DSM) charges.
Disposed of
4744
157/MP/2015
Costal Gujarat Power Limited.
Petition seeking adjustment of tariff for increase/decrease in revenues/costs of Costal Gujrat power Limited due to Change in law during the operation Period for the Financial Year 2011-12, 2012-13 and 2013-14.
Disposed of
4745
143/MP/2015
NTPC Limited
Petition for providing clarification on sharing of capacity charges among benificiaries of the generating station as per Regulation 30(4) of CERC (Terms and Conditions of Tariff) Regulations 2014.
Disposed of
4746
117/MP/2015
D.B.Power Limited.
Petition  under Sections 79(I) (f) and 79(i)(K) of the Electricity Act, 2003 seeking appropriate directions aginst the Respondent/ CTU for refund of Relinqushment Charges paid by the Petitioner Company to the Respondent for Relinquishment of Medium Term open access of 208 MW.
Disposed of
4747
155/MP/2015
GRID Controller of India Limited (POSOCO)
Petition on default in payment of Deviation Charges in excess of the drawl by Uttar Pradesh Power Corporaation Limited (UPPCL) and default in opening Letter of Credit towards the non-payment of Deviation (DSM) charges.
Disposed of
4748
153/MP/2015
Sasan power Limited.
Application for computation of compensation for change in Law  events during Operating period with supporting affidavit.
Disposed of
4749
152/GT/2015
Maithon Power Limited (MPL)
Petition for determination of Annual Revenue Requirement and generation tariff for the Tariff Period Commencing from 01.04.2014 to 31.03.2019 of the 2X525 MW generating Units of maithon Power plant.
Disposed of
4750
151/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of truing up transmisssion tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block and Transmission  tariff for 2014-19 tariff block for Combined Assets of Transmission System associated with Koteshwar HEP in Northern Region consisting of Asset-I: 50% series compensation at Meerut (Extension) on Tehri Pooling point (Koteshwar)- Meerut 765 KV 2* S/C Lines (Charged at 400 KV), DOCO: 01.02.2012.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4751
149/MP/2015
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Seeking approval for revised Lignite Transfer Price of NLC Mines for the period 01.04.2009 to 31.03.2014 on account of truing up additional Capitalization, O & M, Income tax, Return on Equity and FERV along with Ministry of Coal guidelines on Fixation of Transfer Price of Lignite.
Disposed of
4752
112/MP/2015
GMR Kamalanga Energy Limited (GKEL)
Petition for statutory framework governing procurement of power through competitive bidding and Article 10 of the Power purchase Agreements dated 09.11.2011 executed between GMR kamalanga Energy limited and Bihar State power 9holding0 Company Limited for compensation due to Changes in law impacting revenues and costs during the operating period.
Disposed of
4753
011/RP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for Review of Order dated 24.03.2015 in Petition No  99/TT/2012
Disposed of
4754
154/MP/2015
Adani Power Limited
Petition seeking adjudication of disputes between Adani power Limited and Gujrat Urja Vikas Nigam Limited regarding the payment for electricity supplied by Adani Power limited prior to Scheduled Commercial Operation Daate.
Disposed of
4755
010/RP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for review of CERC Order dated 06.04.2015 Petition No 127/2012 in the matter of Application for Adoption of Transmission charges with respect to the transmission system being established by Powergrid Vemagiri Transmission Limited.
Disposed of
4756
147/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for revision of transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for LILO of existing Banglore-Salem 400KV S/C Line at Hosur under System Strengthening- XVIII in Southern Regional Grid.
Disposed of
4757
141/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff from DOCO to 31.03.2010 for MB TPS (ANUPPUR)- Jabalpur Pooling Station 400 KV D/C (Tripple Snowbird) Line only under Transmission System for connectivity of MB Power  (M.P) Ltd in WR for tariff block 2014-19 period.
Disposed of
4758
009/RP/2015
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Review of order dated 07.05.2015 of CERC in Petition NO 68/MP/2013 in the matter of revision of pooled lignite price on account of inclusion of Mine-II Expansion lignite cost for the period from 2010-11 to 2013-14.
Disposed of
4759
148/GT/2015
NEEPCO
Petition for approval of tariff of tripura Gas based power plant (101 MW) (herein after referred to as the  TGBP of the North Eastern Electric Power Corporaation Limited (hereinafter referred to as NEEPCO) from the period from COD of its gas Turbine Unit (65.42 MW) up to 31.03.2019.
Disposed of
4760
146/GT/2015
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Petition for fixation of tariff for Circulating Fluidized Bed Combustion (CFBC) Technology based NLC Thermal power Station II Expansion Unit-II 250 MW) fort the periuod from actual CoD and  for the station (Unit- I Unit -ii) 2X250 MW
Disposed of
4761
145/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of (i) Truing up Transmission tariff 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block.For  Combined Assets (i) LILO connectivity to DVCs Andal TPS (portion of 400 KV Durgapur- Jamshedpur TL) DOCO: 01.02.2011, (ii) 400 KV D/C Baripada- Mendhasal T/L and associated bays at baripada and Mendhasal S/S (DOCO: 01.09.2011), (iii) 400 KV D/C Andal (DVC)- jamshedpur section of Durgapur- Jamshedpur TL and associated bays at Jamshedpur. (DOCO: 01.05.2012), (iV) 400 KV D/C baripada- DVC (Jamshedpur) TL (part of 400 KV D/C jamshedpur- Baripada TL) and associated bays at baripada S/S (DOCO: 01.06.2012) for the period from 01.02.2011 to 31.03.2014 under ERSS-I in Eastern Region (Effective DOCO: 01.05.2012).
Disposed of
4762
144/GT/2015
DAMODAR VALLEY CORPORATION (DVC)
Petition for approval of Tariff for Mejia Thermal Power  Station Unit 5 and 6(2X250=500 mw)  for the tariff period 2014-19.
Disposed of
4763
007/SM/2015
Suo Motu
Review of Power Exchanges
Disposed of
4764
008/RP/2015
NEEPCO
Review of Order dated 06.04.2015 in Petition no. 237/GT/2013 seeking revision of AFC of Assam Gas based Power Plant (291MW) of NEEPCO, Shillong for the period of 01.04.2009 to 31.04.2014
Disposed of
4765
011/SM/2015
Suo Motu
Roadmap to operationalise Reserves in the country.
Disposed of
4766
98/MP/2015
Jaiprakash Power Ventures Limited.
Petition for relinquishment of long term of open access from 265.35MW to 0 MW.
Disposed of
4767
TT/142/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff fromk DOCO to 31.03.2019 for AssetI: 1 Nos of 125 MVAR Reactor at Rourkela & associated bay under Transmission System for Eastern Region Strengthening Scheme-VIII in ER.
Disposed of
4768
136/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff from  anticipated DOCOs to 31/03/2019 for  Asset I: Split Bus Arrangement at Durgpaur Sub-station, and Asset II:   Split Bus Arrangement at Maithon Sub-station under Split Bus arrangement for various substations in Eastern Region.
Disposed of
4769
121/MP/2015
ITC Limited.
Petition for Grant of Inter-State Open access for the energy  generated by ITC Limited. At the wind power project in Anantapur District, Andhra Pradesh, for captive consumption at its factory at Bhadrachalam, Telengana.
Disposed of
4770
140/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff from DOCO to 31.03.2019 for Establishment of 765/400 kV, 2x1500 MVA GIS at Vadodara (Ant. DOCO – 01.07.2015) under Transmission System for IPP Generation Projects in MP & Chhattisgarh in Western Region.
Disposed of
4771
139/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff from DOCO to 31.03.2019 for Bay Extension at 765/400kV Vadodara (POWERGRID) GIS (Anticipated DOCO-01.07.2015) under System Strengthening in North/West Part of Western Region for IPP Projects in Chhattisgarh (IPP-E).
Disposed of
4772
138/RC/2015
Indian Energy Exchange Ltd. (IEX)
Regulatory Compliance application in compliance of CERC order dated 08.04.2015 in Petition No. 06/SM/2015 in matter of Extended Market Session on Power Exchanges.
Disposed of
4773
006/SM/2015
Suo Motu
Extended Market Session on Power Exchanges.
Disposed of
4774
137/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff from DOCO (20.10.2014 to 31.03.2019) for LILO of 2nd Ckt. Of 400 kV Nathpa Jhakri-Nalagarh (Triple Snowbird) Line at Rampur under Transmission System associated with Rampur HEP in Northern Region.
Disposed of
4775
135/GT/2015
NLC Tamilnadu Power Ltd (NTPL)
Petition for Fixation of tariff for 2 x 500 MW  NTPL TPS (NLC Tamilnadu Power Ltd ) for the period from the COD of Unit I and Unit II to 31.03.2019.
Disposed of
4776
134/TT/2015
Torrent Power Grid Limited
Petition for Truing-up  of capital cost for the period from 01-Apr-2009 to 31-Mar-2014 and Determination of transmission tariff for the period from 01-Apr-2014 to 31-Mar-2019 for Transmission system constructed, maintained and operated by Torrent Power Grid Ltd vide License No. 2/Transmission/CERC dated 16.05.2007
Disposed of
4777
133/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of (i) Truing up Transmission tariff for 2009-14 tariff block and 9ii) Transmission tariff for 2014-19 tariff block for Rihand transmission System (DOCO 01.04.1992) in NR.
Disposed of
4778
128/TL/2015
Gadarwara (B) Transco Limited.
Petition for grant of Transmission Licence  to Gadarwara (B) Transmission  Limited. (GBTL)
Disposed of
4779
127/ADP/2015
Gadarwara (B) Transco Limited.
Petition for Adoption of transmission charges under Section 63 of the Electricity Act, 2003 for Gadarwara (B) Transmission Limited (a 100% wholly owned subsidiary of power Grid Corporation of India Limited ) to establish Transmission System associated with Gadarwara STPS (2X800MW) of NTPC (Part-B)
Disposed of
4780
126/TL/2015
Gadarwara (A) Transco Limited.
Petition for grant of Transmission Licence  to Gadarwara (A) Transco Limited. (GATL)
Disposed of
4781
125/ADP/2015
Gadarwara (A) Transco Limited.
Petition for Adoption of transmission charges under Section 63 of the Electricity Act, 2003 for Gadarwara (A) Transmission Limited (a 100% wholly owned subsidiary of power Grid Corporation of India Limited ) to establish Transmission System associated with Gadarwara STPS (2X800MW) of NTPC (Part-A)
Disposed of
4782
132/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval of transmission tariff for AssetI: Balance portion of 400 KV D/C Kodarma gaya TL CKT II incuding multi circuit portion, Asset II: Balance portion of 400KV D/C Kodarma gaya TL CKT I including multi circuit, and Aqsset III: 400 KV D/C Bokaro TPS Extension- Kodarma TPS line and PLCC Equipment for Kodarma TPS- Bokaro TPS line associated with Supplementary Transmission System under DVC and maithon Right Bank Project in Eastern Region for tariff Block 2014-19.
Disposed of
4783
131/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for revision of transmission tariff for 2009-14 tariff block and determination of transmission  tariff for 2014-19 tariff block for 1X80MVAR, 420KV, 3-Phase Bus Reactor at 400KV Balipara Sub-station along with associated bay under Traansmission System associated with  North East/ northern Western interconnector-I and transmission system of Kameng HEP in North Eastern Region.
Disposed of
4784
130/MP/2015
GRIDCO LTD.
Petition for implementation/enforcement of the provisions of the CERC (Terms & Conditions of Tariff) Regulations, 2014 regarding declaration of Commercial Operation Date in respect of Unit-IV of Barh Super Thermal Power Station Stage-II (660 MW) and for consequential directions.
Disposed of
4785
124/RC/2015
Bharat Aluminium Company Limited (BALCO)
Petition seeking direction compliance Order dated 30.10.2014 passed in 134/MP/2011 for the payment of UI bills for the period 03.05.2010 till 31.05.2011 and 01.06.2011 to 30.09.2013 under Section 142 of the Electricity Act, 2003.
Disposed of
4786
123/MP/2015
GRID Controller of India Limited (POSOCO)
Petition for default in payment of Unscheduled Interchanges (UI) chaaaarges and Deviation charges in excess of the schedule by Vandana Vidyut limited and default in operating Letter of Credit towards the non-payment of UI and DSM charges.
Disposed of
4787
119/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
"Petition for determination of  (i) Truing up Transmission tariff for 2009-14 tariff  block and  (ii) Transmission tariff for 2014-19  tariff block   For Asset-I: 125 MVAR Bus Reactor at Lucknow (Existing) 400/220 kV S/S (DOCO:01.10.2011) , Asset-II: 125 MVAR Bus Reactor at Ballia (DOCO 01.11.2011)  , Asset-III: Combined Asset of  765/400 kV, 1500 MVA ICT II at Lucknow S/S alongwith associated bays (Asset: III-a) & 765/400 kV, 1500 MVA ICT II at Ballia S/S alongwith associated bays(Asset: III-b)  (DOCO: 01.03.2012)  , Asset-IV: Combined asset of 765/400 kV, 1500 MVA ICT I at Fatehpur S/S alongwith associated bays (Asset: IV-a), 1500 MVA ICT II at Fatehpur S/S alongwith associated Bays (Asset: IV-b) & 765 kV Sasaram -Fatehpur S/C TL bays at Fatehpur S/S (Asset: IV-c) (DOCO:01.04.2012) ; Asset-V: LILO of 400 kV Allahabad- Mainpuri TL alongwith associated bays at Fatehpur (DOCO: 01.08.2012 under Common Scheme for 765 kV Pooling Station and Network for NR, Import by NR from ER and Common S
Disposed of
4788
114/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of (i) truing uo Transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for  transmission assets(Group-I) associated with 765 KV system for central part of Northern grid part-II, in NR.
Disposed of
4789
129/GT/2015
ONGC Tripura Power Company (OTPC)
Petition for Multi Year tariff Petition for 2014-19 for determination of generation  tariff of OTPC 726.6 MW Combined Cycle palatana project.
Disposed of
4790
122/MP/2015
bhopal dhule transmission company limited (BDTCL)
Petition for approval for the statutory frame work for tariff-based competitive bidding for transmission service.
Disposed of
4791
120/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for revision of transmission tariff for 2009-14 period &  determination of transmission tariff for 2014-19 period for Thermal Powertech Corporation India Limited Switchyard to Nellore Pooling Station 400KV D/C (quad) Line along with associated bay extensions at nellore pooling Station under Transmission System for connectivity of Thermal powertech Corporation  India Limited.
Disposed of
4792
118/MP/2015
Sasan Power Limited.
petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 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.
Disposed of
4793
089/TL/2015
Vindhyachal Jabalpur Transmission limited.
Application for grant of Transmission License to Vindhyachal Jabalpur transmission Limited.
Disposed of
4794
116/MP/2015
GRID Controller of India Limited (POSOCO)
Petition for default in payment of UI charges and Deviation charges in excess of the drawl schedule by Essar Power MP Limited. And default in Opening Letter of Credit towards the non payment of UI and DSM charges.
Disposed of
4795
090/MP/2015
Kudgi transmission Limited.
Petition for approval of Extension of SCOD in terms of the provisions of the TSA.
Disposed of
4796
115/GT/2015
DAMODAR VALLEY CORPORATION (DVC)
True Up Petition in respect of approval of tariff of Mejia Thermal power Station Unit No. 5 & 6 for the tariff period 2009-14.
Disposed of
4797
113/RC/2015
Powergrid Vizag Transmission limited.
Petition for change of name of Inter State Transmission License of VIZAG Transmission Limited.
Disposed of
4798
110/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission Tariff from DOCO to 31.03.2019 for Aeet LILO of 2nd Circuit of 220KV jalandhar- Hamipur T/L under Strengthening scheme in Northern region in NR.
Disposed of
4799
109/MP/2015
Jindal India Thermal Power Limited.
Petition for considering injection of energy from Unit I of the Petitioner Company as infirm power by seeking a relaxation under Regulation 12 of CERC (Deviation Settlement Mechanism and related Matters) Regulations, 2014 r/w Section 79(i)(K) of the Electricity Act, 2003.
Disposed of
4800
108/MP/2015
GMR Chhatisgarh Energy Limited.
petition for extension of three months beyound the prescribed period for inter-change of power , and for relaxation of the norms pertaining to trial run and trial operation of Unit-I(685 MW) of the  petitioners power plant in Raikheda, Dist- Raipur, Chhatisgarh.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4801
111/TT/2015
Essar Power Transmission Company Limited (EPTCL)
Petition for approval of capital cost for combined assets of LILO of 400 KV S/C Vindhyanchal- korba transmission line and 400 KV D/C Gandhar- hazira transmission line and 400/220 KV GIS Substation at hazira and associated bays (actual date of commercial operation 01.04.2013) referred as Stage-i (Asset-I), truing up of Annual Fixed Cost of the same assets for FY 2013-14 and in the matter of final disposal of Petition No 173/TT/2013.
Disposed of
4802
105/MP/2015
 
Petition for grant of Connectivity, Long term access and medium term open access in inter State Transmission and related matters) regulations, 2009 for Singrauli Small hydro 8 MW (2X4 MW).
Disposed of
4803
104/TL/2015
DGEN Transmission Co. Limited.
Application for grant of transmission licence to DGEN Transmission Company limited. For transmission System associated mwith DGEN TPS (1200 MW) of torrent Power Limited, connecting DGEN TPS-vadodara by 400 KV D/C line and Navsari-bhestan by 220 KV D/C line.
Disposed of
4804
103/ADP/2015
DGEN Transmission Co. Limited.
Application for Adoption of Transmission charges under section 63 of the Electricity Act, 2003, to establish Transmission system associated with DGEN TPS (1200MW) of Torrent power limited. On build, own operate and maintain basis.
Disposed of
4805
102/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  of  Truing up transmission tariff for 2009-14 tariff block and(ii) transmission tariff for 2014-19 tariff block for (i) Asset I-400 KV, 125 MVAR Bus reactor along with associated bays at patna Sub-station (ii) AssetII: 400 KV, 125 MVAR Bus reactor along with associataed bays at Ranchi under ERSS-IV in ER.
Disposed of
4806
101/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  of  Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for Combined assets for Transmission System associated with NRSS-V in NR consisting of Asset-I: LILO of 400 KV Hissar- Bassi transmission line at Bhiwadi along with associated bays (DOCO 01.04.2009), Asset-II: 400 KV D/C Agra- Bhiwadi transmission line along with associated bays (DOCO 01.09.2009), Asset-III: 400 KV D/C Bhiwadi-Moga transmission line along with associated bays at MOga & Bhiwadi end including of 02 nos. 63 MVAR line reactor at Moga end (DOCO 01.04.2010) & Asset-IV: 80 MVAR Bus Reactor at Bhiwadi Substation (DOCO 01.01.2011)
Disposed of
4807
100/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of (i) truing up transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block, for combined assets of transmission system associated with North West Corridor Strengthening Scheme (Effective DOCO 01.05.2009) in both Western and Northern region consisting of: AssetI: 765KV Gwalior-Agra Transmission Line Circuit-II along with 400KV bays at Agra Gwalior Sub-Stations (DOCO 01.04.2009) and , Asset-2: 400KV D/C Zerda-kankroli Line along with associated bays (DOCO 01.05.2009).
Disposed of
4808
094/MP/2015
Reliance Energy Trading Limited.
Downgrading the Inter-State trading licence of reliance Energy Trading Limited from Category I to category IV.
Disposed of
4809
088/ADP/2015
Vindhyachal Jabalpur Transmission limited.
Application for adoption of transmission charges  for Vindhyachal Jabalpur transmission Limited to establish transmission System Strengthening associated with Vindhyachal-V.
Disposed of
4810
005/SM/2015
Suo Motu
Determination of Benchmark Capital Cost Norm for Solar PV power projects and solar Thermal  power projects applicable during FY 2015-16.
Disposed of
4811
004/SM/2015
Suo Motu
Determination of generic levellised generation tariff for the FY 2015-16 under Regulation 8 of the CERC (Terms and Conditions for tariff determination from renewable energy Sources) regulation ,2012.
Disposed of
4812
107/GT/2015
NTPC Limited
Petition for approval of tariff of Koldam Hydro Electric power project (4X200 MW) for the period from the anticipated COD (01.07.2015) of Unit-I &  II to 31.03.2019.
Disposed of
4813
106/MP/2015
NSL Nagapatnam Infrastructure  Private Limited.
Petition under section 79(i)(c) and (F) and other applicable provisions of the Electricity Act, 2003 read with Regulation 32 of CERC (grant of connectivity, long term access and Medium term Open access in the Inter State transmission and related matters regulations 2009 aginst the action of the respondent in  threatening to cancel the open access and encashment of bank Gurantee.
Disposed of
4814
097/MP/2015
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Petition for seeking Commissions permission to maintain status -quo for injection of infirm power under UI mechanism till declaration of COD of Unit I or 30.06.2015 whichever is earlier.
Disposed of
4815
099/MP/2015
KSK Mahanadi power Limited.
petition for directions in regard to the allocation and operationalisation of Long term open access by power grid Corporation of india , CTU for the applications received in November, 2013.
Disposed of
4816
007/RP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review  of the Order dated 16.01.2015 passed in Petition No 207/TT/2012.
Disposed of
4817
006/RP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review  of the Order dated 20.01.2015 passed by Honourable  Commission in Petition No 100/TT/2012.
Disposed of
4818
096/MP/2015
Chettinad Power Corporation Private Limited (CPCPL)
Petition filed under section 79(i) and Section 79(i)(f) of the Electricity Act, 2003 read with CERC (grant of Connectivity, long term access and Medium-term Open access in Inter-State Transmission and related matters) regulation, 2009 alongwith affidavit.
Disposed of
4819
095/MP/2015
Transmission Corporation of A.P limited.
Petition seeking time extension for implementing Commissions Order dated 19.12.2013 in Petition No 146/MP/2013 with  I.A NO: filed by SRLDC before CERC in the matter of providing protection system having  reliability, selectivity, speed and sensitivity and keeping them functional in  transmission  elements for ensuing security of the Southern Regional Grid as well as the Interconnected Indian grid.
Disposed of
4820
093/MP/2015
Waste Management Association
Petition for the fixation of the norms for determination of generic tariff for  electricity generaration from rankine Cycle Combustion Based power plants utilizing MSW that shall be considered to include Municipal Solid Waste (MSW) and its derivatives, including refusal Derived Fuel (RDF) as fuel.
Disposed of
4821
087/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval of Meerut-Moga 765 KV S/C Transmission Line alongwith associated bays at meerut & Moga 765/400 KV Substation with 02 nos 240 MVAR line Reactor (01 no. Switchable & 01 no non-switchable line reactor) each at meerut & Moga under Northern Regional Strengthening Scheme- XXVI in Northern region.
Disposed of
4822
086/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission tariff of (1) truing up transmission tariff 2009-14 transmission tariff 2014-19 tariff block  for Installation of 400/220KV, 1*315MVA Transformer at Mapusa (ICT-III) sub-station along with 2 nos. 220 KV line bays (DOCO 01.11.2013) under Augmentation of transformer and Bays in WR.
Disposed of
4823
005/RP/2015
NHPC LTD
Review of order dated 22.01.2015 passed by the Honourable Commission in Petition No 115/2013 regarding approval of generation tariff of TLDP-III HE Project for the period 01.04.2013 to 31.03.2014.
Disposed of
4824
092/MP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition seeking directions with regard to difficulties in impementing some of the directions given in the Order dated 16.02.2015 in Petition Nos 92/MP/2014 alongwith IA Nos. 43/2014, 51/2014, 54/2014, 56/2014 & 59/2014, Petition NO 376/MP/2014, Petition NO 382/MP/2014, Petition NO 393/MP/2014 and Review petition No. 25/RP/2014.
Disposed of
4825
196/MP/2015
Waste Managment Association
Misc Petition Seeking permission for Extension of period to inject infirm powr into Miscellaneious petition for determination of generic tariff for electricity generation from Rankine Cycle Combustion Based Power Plants Utilizing MSW as fue
Disposed of
4826
091/MP/2015
DB Power Limited.
Petition seeking permission for drawl of start up power for Unit #2 under DSM and  for extension of the period for injection of power for testing including full load testing of DB Power Limited  (Thermal power Limited-unit # 2 (600 MW) situated at Village Baradarha, janjgir Champa District, Chhattisgarh beyond 6 months from initial synchronization.
Disposed of
4827
084/MP/2015
GRID Controller of India Limited (POSOCO)
Petition for endangering the secured grid operation of All India Electricity grid through inadequate/non-performance of Free governor Mode Operation (FGMO) with manual Intervention by the generators and non-compliance of regulation 5.2 (f), (g),(h), (i) of Indian electricity grid Code read with Regulation 24 and 111 of CERC (conduct of business) regulations, 1999.
Disposed of
4828
082/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of (i) truing up Transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for 07 nos of combined assets under ERSS-II in ER.
Disposed of
4829
080/MP/2015
Tata power Trading Company Limited.
Petition seeking directions to the respondents to allow/enable the Petitioner to sell power procured by it from the Dagachhu Project under short term including on power exchanges in terms of Order of this Honourable Commission dated 11.09.2014 in Petition No 187/MP/2014.
Disposed of
4830
074/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission tariff of (1) truing up transmission tariff 2009-14 transmission tariff 2014-19  period for up-gradation of transfer capacity of Talcher -Kolar Bi-pole in Southern Region.
Disposed of
4831
059/MP/2015
NTPC Limited
Petition seeking inprinciple approval for considering the expenditure incurred through the Indian Railways for timely completion of rail connectivity and  or capacity augmentation of rail infrastructure required for transportation of coal (as per Railway Board Policy dated 10.12.2012) in the capital cost of power projects for the purpose of tariff.
Disposed of
4832
070/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission tariff  under Common Scheme for 765 KV Pooling Station 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 & Eastern Region.
Disposed of
4833
069/MP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for direction for signing of Long Term access agreement for transmission system for evacuation of power from NKSTPP and grant of Regulatory approval for execution of the associated transmission system.
Disposed of
4834
068/MP/2015
NTPC Limited
Petition for providing uniform methodology to be used for billing incentive to beneficiaries as per Regulation 30(4) of CERC Tariff Regulations 2014-19.
Disposed of
4835
056/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval Installation of transformer & Procurement of Spare convertor Transformer at Bhadrawati back to Back Station.
Disposed of
4836
053/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  of truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for transmission System associated with Kudankulam Atomic Power Project in Southern Region.
Disposed of
4837
052/RC/2015
Power Exchange India Limited (PXIL)
Petition for approval f name for inclusion in the panel for appointment as Independent Director on the board of Power Exchange India Limited.
Disposed of
4838
003/SM/2015
Suo Motu
Transmission Charges for power generated from solar generating stations.
Disposed of
4839
004/RP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review of Order dated 26.12.2014 passed by CERC in Petition No 102/TT/2013 for tariff period 2009-14 in respect of Thermal Powertech  Corporation India limited.-Nellore Pooling Station TL with associated bay extensions commissioned on 01.09.2013 in SR .
Disposed of
4840
079/MP/2015
NRSS XXXI (B)
Application for seeking the approval unde Sections 17 (3) and 17(4) of the Electricity Act, 2003 for creation and enforcement of security interest by NRSSXXXI (B) Transmission Limited..
Disposed of
4841
078/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff at Gorakhpur Ext and (B) 80 MVAR line reactor of Barh-II (charged and bus reactor) at Gorakhpur Extn under BARH-TPS-II in NR.
Disposed of
4842
077/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff from DOCO to 31.03.2019 for Asset: 02 Nos 400 KV Line bays at Bhiwani (POWERGRID) sub-station under Construction of 02 Nos 400 KV Line bays at Bhiwani in NR.
Disposed of
4843
073/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission tariff of (1) truing up transmission tariff 2009-14 transmission tariff 2014-19 tariff block  under Northern Region System Strengthening Scheme-XXII  in Northern Region.
Disposed of
4844
050/MP/2015
MB Power (Madhya Pradesh) Limited.
Petition for seeking revision of the methodology for computing the escalation rates for domestic coal (payment) published by the CERC under clause 5.6 (VI) of the competitive bidding Guidelines dated 19.01.2005.
Disposed of
4845
049/GT/2015
THDC India Limited (THDCIL)
Petition for determination of tariff of koteshwar HEP (400 MW) for the period  2011-14 (Truing up)
Disposed of
4846
048/GT/2015
THDC India Limited (THDCIL)
Petition for determination of tariff of  Tehri HPP Stage-I (1000 MW) for the period 2014-19.
Disposed of
4847
047/GT/2015
THDC India Limited (THDCIL)
Petition for determination of tariff of koteshwar HEP (400 MW) for the period 2014-19.
Disposed of
4848
076/MP/2015
NHPC LTD
Petition for approval of Renovation & Modernisation (R&M) proposal in respect of Bairasiul Power Station.
Disposed of
4849
071/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission tariff   for (06) Nos of Assets under Vindhyachal-IV & Rihand-III (1000MW) Generation Projects in Western & Northern Region.
Disposed of
4850
002/RP/2015
NTPC Limited
Review of the Order dated 04.12.2014 passed by the Honourable Commission in Petition No 17/GT/2013 revising the tariff of National Capital Thermal Power  Station Stage-II, Dadri (2X490MW) for the period from 31.01.2010 to 31.03.2014.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4851
072/MP/2015
Reliance Infrastructure Limited.
petition for assignment of transmission license in favour of reliance infrastructure Limited under section 17(3) of the electricity Act, 2003.
Disposed of
4852
066/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission  tariff from DOCO to 31.03.2019 for 765 KV Line Bay & 3*80 MVAR line reactor at 765 KV Vadodara GIS for Vadodara-Dhule T/L (IPTC) (Ant. DOCO 01.04.2015) under Line bays and reactor provisions at power grid sub-stations associated with system strengthening for western region.
Disposed of
4853
063/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission tariff of (1) truing up transmission tariff 2009-14 transmission tariff 2014-19 tariff block  for Combined Assets for Transmission System Associated with NRSS-XV.
Disposed of
4854
060/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission tariff of (1) truing up transmission tariff 2009-14 transmission tariff 2014-19 tariff block and for Chukha transmission System in ER.
Disposed of
4855
057/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission tariff of (1) truing up transmission tariff 2009-14 transmission tariff 2014-19 under Transmission System Associated with NRSS-XIII.
Disposed of
4856
067/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission tariff for the transmission system associated with North East- northern/Western Interconnector-I Project in North Eastern, Northern & Western Region.
Disposed of
4857
065/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff from DOCO of 07.11.2014 to 31.03.2019 for 400KV, D/C (quad) Ballipara-Bongaigaon Transmission Line along with associated bays at Bongaigaon Substation for 2014-19 Tariff Block period in North-Eastern Region.
Disposed of
4858
058/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of tariff from DOCO to 31.03.2019 under Transmission System Strengthening for Western part of Western Region for IPPs generation projects in Chhatisgarh (IPP D) in WR.
Disposed of
4859
75/TT/2015
Essar Power Transmission Company Limited.
Approval for determination of transmission tariff for Control period 2014-19 for Combined Assets of LILO of 400 KV D/C Gandhar- Hazira transmission line and 400/220 KV GIS Substation at hazira and associated bays.
Disposed of
4860
064/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
APPROVAL OF TRANSMISSION TARIFF FOR ËSSAR GUJARAT TPS AND EXTENSION OF BACHAO SUBSTATION UNDER TRANSMISSION SYSTEM FOR CONNECTIVITY OF ESSAR POWER GUJARAT LIMITED IN WESTERN REGION FOR TARIFF BLOCK 2014-19
Disposed of
4861
062/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
APPROVAL OF TRANSMISSION TARIFF FOR ASSETS ASSOCIATED WITH NRSSS XXVII IN NORTHERN REGION FOR TARIFF BLOCK 2014-19
Disposed of
4862
061/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
APPROVAL OF TRANSMISSION TARIFF FOR ASSETS UNDER TRANSMISSION SYSTEM ASSOCIATED WITH SYSTEM STRENGTHENING XVII IN SOUTHERN REGIONAL GRID IN SOUTHERN REGION FOR TARIFF PERIOD 2014-19
Disposed of
4863
081/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Fees and Charges for Fibre Optic Communication system under Expansion of Wideband Communication Network in ER for the period 2009-14 block.
Disposed of
4864
083/MP/2015
Transmission Corporation of Telengana   Limited.
Petition for seeking  time extension for implementing CERC Order in the matter of providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of regulation 5.2(i) of the CERC (Indian Electricity Grid -Code).
Disposed of
4865
003/RP/2015
NTPC Limited
Review of Order dated 05.11.2014 passed by Honourable Commission in Petition NO 230/GT/2013 in respect of Revision of tariff of Korba Super Thermal Power Station Stage-I & II (2100 MW) for the period from 01.04.2009 to 31.03.2014 after truing up exercise.
Disposed of
4866
055/MP/2015
JINDAL INDIA THERMAL POWER LIMITED (JITPL)
Petition for the relinquishment of the Long term Open Access under the Bulk Power Transmission Agreement dated 13.05.2010 under Regulation 18 read with Regulation 32 of the CERC (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter- State Transmission and related matters) Regulations, 2009.
Disposed of
4867
018/SM/2015
Suo Motu
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 Ltd
Disposed of
4868
001/RP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition fr review of Order dated 31.01.2014 of CERC in Petition NO 79/TT/2012 in the matter associated with Northern Region System Strengthening-XIII (NRSS-III) of Northern Region, for tariff block 2009-14 period in NR.
Disposed of
4869
054/MP/2015
Solar Power Society
Petition under CERC (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of Certificate from the date of Commissioning.
Disposed of
4870
046/GT/2015
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Approval of tariff ofKopili Hydro Electric plant (4X50 MW) of North Eastern Electric  Power Corporation Limited (NEEPCO), Shillong for the period 01.04.2014 to 31.03.2019.
Disposed of
4871
045/GT/2015
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Approval of tariff ofKopili Stage II Hydro Electric Plant (1X25 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong for the period 01.04.2014 to 31.03.2019.
Disposed of
4872
044/GT/2015
NEEPCO
Approval of tariff ofAgartala Gas Turbine Power plant (84MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong for the period 01.04.2014 to 31.03.2019.
Disposed of
4873
043/GT/2015
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Approval of tariff of Doyang Hydro Electric Power plant (75 MW) of North Eastern Electric Power Corporation Limited (NEEPCO) Shillong for the period 01.04.2014 to 31.03.2019.
Disposed of
4874
042/GT/2015
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Approval of tariff of Khandong Hydro Electric Plant (2X25 MW) of North Eastern Electric power Corporation Limited (NEEPCO), Shillong for the period 01.04.2014 to 31.03.2019.
Disposed of
4875
041/GT/2015
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Approval of tariff of Assam Gas based Power Plant  (291MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shilong for the period 01.04.2014 to 31.03.2019.
Disposed of
4876
040/GT/2015
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Approval of tariff of Ranganadi Hydro Electric Plant (3X135MW) of North Eastern Electric Power Corporation Limited. (NEEPCO), Shillong for the period 01.04.2014 to 31.03.2019.
Disposed of
4877
039/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  of truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for Unified Load Despatch & Communication Scheme (POWERGRID portion i.e Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in ER.
Disposed of
4878
038/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  of truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for  Transmission System associated with TALA HEP East- North Interconnector and Northern Region transmission System, an inter-regional asset between Northern Region (Notion DOCO 01.10.2007) and Eastern Region (Notional DOCO 01.06.2007).
Disposed of
4879
037/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  of truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for  Combined Assets of Transmission System associated wth Koteshwar HEP in Northern Region.
Disposed of
4880
036/MP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition to determine the transmission Reliability Margin between the NEW Grid and SR Grid post commissioning of 765KV S/C Raichur-Solapur Transmission Lines.
Disposed of
4881
035/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  of truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for  Ramagundam STPP including at Khammam in Southern Region (DOCO 01.04.1992)
Disposed of
4882
034/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  of truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for  Transmission System in Western Region (POWERGRID portion) under Western Region Strengthening Scheme -II.
Disposed of
4883
033/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission tariff of 125 MVAR Bus Reactor at Shahjahanpur under Northern Regional Transmission Strengthening Scheme in Northern Region.
Disposed of
4884
032/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  of truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for Transmission System associated with Neyveli Lignite Corporation-II (NLC-II) Expansion Project in SR.
Disposed of
4885
031/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  of truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for Assets under Barh transmission System in Northern, Easteern and Western Region.
Disposed of
4886
001/SM/2015
Suo Motu
Non compliance of Payment of Fees Regulations 2012 by Suryachakra Limited.
Disposed of
4887
030/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  of truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for combined Assets under ERSS III in ER.
Disposed of
4888
029/MP/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval for execution of the transmission system for Ultra Mega Solar Power park (UMSPP) having capacity of 1000 MW in Anantpur district, AP.
Disposed of
4889
028/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for Northern Region System Strengthening Scheme-XII (NRSS-XII)
Disposed of
4890
027/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for  Supplementary Transmission System associated with DVC and Maithan (RB) Projects in Eastern Region.
Disposed of
4891
026/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for Combined Assets under  Naptha- Jhakri Transmission System in Northern Region.
Disposed of
4892
025/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Trued up Fees and Charges  for 2009-14 and  Fees and Charges for the period 2014-19 block  for  Salal-I Transmission System associated with Northern Region.
Disposed of
4893
024/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Trued up Fees and Charges  for 2009-14 and  Fees and Charges for the period 2014-19 block  Asset-I: 400KV D/C Neemrana-Sikar T/L along with its associated bays (DOCO: 01.02.2012) under NRSS-XVII.
Disposed of
4894
023/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Trued up Fees and Charges  for 2009-14 and  Fees and Charges for the period 2014-19 block  for  Communication Scheme under National Load Dispatch Centre (POWERGRID portion).
Disposed of
4895
022/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of Transmission tariff  under System Strengthening in Wardha- Aurangabad Corridor for IPP projects in Chattisgarh (IPP-G) in WR.
Disposed of
4896
021/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block         for  East-West Transmission Corridor Strengthening Scheme in WR.
Disposed of
4897
051/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff from DOCO to 31.03.2019 for transmission System associated Contigency Plan for evacuation of power from IL & FS (2X600MW) in Southern Region.
Disposed of
4898
020/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for the Asets covered in the following Orders (a) dated 02.05.2013 in Petition NO 105/TT/2011, (b) dated 06.02.2014 in Petition No 104/TT/2012 and 9c) dated 03.07.2014 in Petition No 64/TT/2012 under ATS for Mundra UMPP in WR.
Disposed of
4899
019/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for  Unified Load Despatch & Communication Scheme (POWERGRID portion i.e Communication system and SLDC system retained by the petitioner after formation of POSOCO) in Northern Region.
Disposed of
4900
018/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for  220 KV D/C TL from GIS Pooling Station Chamba-Chamera-III HEP (Asset-I) under Transmission System associated with Chamera-III HEP in NR.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4901
017/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of Fees and Charges for the period 2014-19 block for Unified load Despatch & Communication Scheme (POWERGRID portion i.e Communication systemportion and SLDC system retained by the petitioner after formation of POSOCO in North Eastern Region.
Disposed of
4902
016/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for LILO of One Circuit of 400 KV Bawan- Bahadurgarh-Hissar Line at Bhiwani Sub-Station, 400/220 KV 315 MVA ICT-I & ICT-II along with associated bays at Bhiwani Sub-station under 765 KV System for Central part of Northern Grid Part-III.
Disposed of
4903
015/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for Northern Region System Strengthening Scheme-IX (NRSS-IX).
Disposed of
4904
014/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for Combined Assets associated with Northern Region System Strengthening Scheme -VII (NRSS-VIII) (Efective DOCO 010.11.2009) in NR cosisting of 05 nos of Assets.
Disposed of
4905
013/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for Transission System associated with Enhancement of Transmission Capacity of East-West Corridor (Combined Assets) of Northern Region (Notional DOCO: 01.07.2010)
Disposed of
4906
012/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for Transmission system associated with Farakka I & II STPS In ER,
Disposed of
4907
011/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for  Unified Load Despatch & Communication Scheme (POWERGRID portioni.e Communication system and SLDC system retained by the petityioner after formation of POSOCO) in WR.
Disposed of
4908
010/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for Transmission  Assets under Northern Region System Strengthening Scheme-VI in NR.
Disposed of
4909
009/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block forTransmission System associated with 400 KV Central Transmission Project-I (DOCO 01.04.1992) in SR.
Disposed of
4910
008/MP/2015
Korba West Power Company Limited.
Petition for amendments for allowing injection of infirm from 1X600 MW Unit-I for a further period up to June, 2015.
Disposed of
4911
007/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for associated bays of 400KV & 220KV (DOCO: 01.12.2011) under WRSS IX Scheme in WR.
Disposed of
4912
006/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block Under Sipat-II Supplementary Transmission System in WR.
Disposed of
4913
005/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for Transmisssion Assets under Northern Region System Strengthening Scheme-XXIII.
Disposed of
4914
004/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for  (A) 15.5 Km Loop in portion of both Ckts of 400 KV D/C Bareilly-Lucknow T/L to provide arrangement for evacuating Rosa Power out of LILO of both circuits & (B) 315 MVA 400/220 KV ICT at Bhiwadi under NRTSS in NR.
Disposed of
4915
003/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for  Transmission System associated with Koldam Hydro-Electric Project in NR.
Disposed of
4916
002/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for  400/220KV ICT-II along with associated bays at 400/220KV Fatehabad sub-station under Northern Region System Strengthening Scheme-III.
Disposed of
4917
001/TT/2015
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for Transmission System  associated with SEWA-II HEP (Combined elements) in Northern Region.
Disposed of
4918
568/RC/2014
Indian Energy Exchange Ltd. (IEX)
Regulatory Compliance Application for approval of the panel of Independent Directors for Indian Energy Exchange Limited, New Delhi.
Disposed of
4919
MP/567/2014
DB Power Limited.
In the matter of 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) 2009 read with Procedure for drawal of Start up Power for new Generation Stations, 2014 seeking permission for drawal of start-up power for Unit # 2 under DSM and for extension of the period for injection of power for testing including full load testing of DB Power Ltd’s Thermal Power Plant – Unit # 2 (600 MW) situated at Village Baradarha, Janjgir Champa District, Chhattisgarh beyond 6 months from initial synchronization
Disposed of
4920
MP/566/2014
Jindal Power Limited (JPL)
Petition for seeking  permission for allowing injection of infirm power for testing including full load testing for Unit 3 of 4X600 MW power plant beyound 31 December 2014 along with affidavit.
Disposed of
4921
TT/565/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for (a) Asset-I:- LILO of Nalagarh-Kaithal Line at Patiala along with associated bays, (b) Asset:-2 400/220 KV 500 MVA ICT-III at Patiala Sub-Station, (c) Asset-3:- 400 KV 125 MVAR Bus Reactor at Patiala Sub-station along with associated bays at Patiala Sub-station & (d) Asset-4:- 400/220 KV 500 MVA ICT-III at Malerkotla Sub-Station under Northern Region System Strengthening Scheme-XIV (NRSS-XIV).
Disposed of
4922
TT/564/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for  Asset-I 315 MVA, 400/220/33KV 3-Phase Spare ICT  at Raipur S/S (DOCO: 01.07.2012); Asset-II: 315 MVA, 400/220/33KV 3-Phase ICT at Pune S/S, (DOCO: 01.07.2012); Asset-III:  420KV, 80 MVAR 3-Phase Shunt Reactor at Wardha S/S, (DOCO: 01.08.2012); Asset-IV: 315 MVA, 400/220/33 KV 3-Phase Spare Transformer at Dehgam S/S, (DOCO: 01.09.2012); Asset-V: 315 MVA, 400/220/33 KV 3-Phase Spare Transformer at Jabalpur, (DOCO: 01.09.2012) Asset-VI: 400 KV, 125 MVAR 3-Phase Spare Reactor at Itarsi (DOCO: 01.01.2013) under Provisiopn of Spare ICTs and Reactors in WR.
Disposed of
4923
TT/562/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for Asset-I: 400KV S/C Uri-I-Uri-II interconnector Transmission line along with Bays at NHPC, Asset-2: 400KV S/C Uri-II _Wagoora Transmission line along with Bays at  Wagoora S/S & Asset-3: 400KV 80 MVAR Bus Reactor at Kishenpur under URI_II HEP Transmission System in NR.
Disposed of
4924
561/TT/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for Combined assets of transmission system associated with Rihand Stage-II in Northern Region.
Disposed of
4925
MP/563/2014
Monet Ispat & Energy Limited.
Petition under Regulation 12 and Regulation 13 of the CERC (Deviation Settlement Mechanism and related matters) Regulations, 2014 dated 06.01.2014 (as amended) alongwith affidavit in support.
Disposed of
4926
560/TT/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for Kahalgaon Stage-II, Phase-I Transmission system in Eastern, Northern Region & inter-regional link between Northern & Western Region.
Disposed of
4927
TT/559/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for Asset-I-765 KV S/C Moga-Bhiwani Transmission Line (DOCO: 01.06.2012) Aset-2: 765 KV Jattikalan-Bhiwani Transmission  (DOCO:01.10.2012) Line associated with 765 KV System for central part of NR Part-I.
Disposed of
4928
TT/558/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for 400 KV D/C Baharmpur- Bheramara T/L, LILO of 400 KV S?C Farakka-Jeeraat T/L at Baharampur and 1 no 80 MVAR Bus Reactor and associated line bays and reactor bay at Baharampur (DOCO:01.09.2013) under Interconnection between India and bangaladesh Electric Grids for India  portion in Eastern Region.
Disposed of
4929
TT/556/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for combined assets of Ckt-I (Asset-I), Ck-II (Asset-II) of 400 KV D/C Teesta 9Stage-V) Siliguri transmission line; and 315 MVA, 400/220 KV ICT-II at Baripada sub-station along with associated bays (asset-III) of transmission system under Teesta (stage-V) HEP in Eastern Region.
Disposed of
4930
TT/555/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for assets  under Korba Transmission System in WR.
Disposed of
4931
TT/554/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for(i) 400 KV, 125 MVAR Bus Reactor with associated bays at Abdullapur & (ii) 400 KV D/C Abdullapur-Sonepat T/L along with 400 KV associated bays at Abdullapur and Sonepat Sub-station under System Strengthening in Northern Region Grid for Karcham Wangtoo HEP in Northern Region-II.
Disposed of
4932
TT/553/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for Transmission Assets under pallatana GBPP and Bonaigaon TPS Project in North Eastern Region.
Disposed of
4933
TT/552/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for assets under Sipat-I Transmission System in WR.
Disposed of
4934
TT/551/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for  Transmission Assets under System Strengthening-XI in Southern Regional Grid in SR.
Disposed of
4935
TT/550/2014
H.P. Power Transmission Corporation Limited.
Approval for determination of Transmission Tariff for : Asset: 220/33  KV Transmission Line from Karian to Chamera-II associated with 220 KV system for Northern Grid, for Tariff block 2014-19  period in Northern Region.
Disposed of
4936
TT/549/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for Transmission Assets under System Strengthening -VII in SR  Grid in Southern Region.
Disposed of
4937
MP/548/2014
Darbhanga Motihari Transmission Company Limited (DMTCL)
Petition for approval u/s 17(3) and 17(4) of Electricity Act, 2003 for creating security interest in favour of IDBI Trusteeship Services Limited. (Security Trustee).
Disposed of
4938
TT/547/2014
DAMODAR VALLEY CORPORATION (DVC)
Approval of true up petition of tariff of transmission & Distribution System activity of DVC network for the tariff period 2009-14.
Disposed of
4939
TT/545/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for  Unified Load Despatch & Communication Scheme (POWERGRID portion i.e. Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in SR.
Disposed of
4940
TT/544/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for  Asset-I: 400 KV D/C Gorakhpur-Lucknow transmission line along with its associated bays DOCO 01.11.2010) & Asset0II: 30% FSC on 400KV d/C Gorakpur-Lucknow Transmision line at Lucknow along with bays (DOCO: 01.04.2011) under Northern Region System Strengthening Scheme-X.
Disposed of
4941
TT/543/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 fo 400KV S/C Singrauli-Vindhyachal Transmission Link along with (2X250MW) HVDV Back to Back at Vindhyachal between NR and WR (DOCO 06.06.1989)
Disposed of
4942
TT/538/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for  400KV Jeypore-Talcher Transmission System in ER.
Disposed of
4943
TT/531/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmision tariff of Shifting of 50MVAR Line Reactor from Rengali to Baripada end under Transmission System Associated with Teesta (Stage0V) HEPin ER for 2009-14 and 2014-19.
Disposed of
4944
MP/526/2014
Noida Power Company Limited.
Petition for seeking Long term Access in terms of LTA application No P-90G/112 dated 10.12.2013 for importing power from inter-state Sources alongwith affidavit.
Disposed of
4945
TT/557/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 tariff block for  Combined Element-1 (i) 400KV D/C RAPP-Kankroli transmission line along with associated bays (ii) 50MVAR Bus reactor along with associated bays at Kankroli Sub- station and (iii) 400 KV S/C RAPP_Kota line along with 80 MVAR Bus Reactor and Combined Element-2 (i) 400/220 KV 315 MVA ICT-II along with associated bays & two no 220KV line bays at kankroil Sub-station (ii) 400/220 KV 315 MVA ICT-I along with associated bays & 2 no 220 KV line bays at kankroli Sub-station and (iii) 400/220 KV 315 MVA ICT-I and ICT-II at Kota Substation and ICT-III at Kankroli Sub-station along with associated bays at Kota and Kankroli Sub-stations under Transmission System associated with RAPP 5 &6 (Notional DOCO 01.04.2009) in Northern Region.
Disposed of
4946
TT/546/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for  Asset-I: LILO of 400KV Rishikesh-Muzaffarnagar transmission line at Roorkee alongwith associated bays at Roorkee Sub-station (DOCO 01.04.2009), Asset-II: 315 MVA 400/220 KV ICT-I along with asociated bays at Roorkee Sub-station (DOCO01.04.2009) and Asset-III: 315 MVA 400/220 KV ICT_II along with associated bays at Roorkee Substation (DOCO 01.04.2010) associated with System Strengthening Scheme in Roorkee in NR.
Disposed of
4947
SM/017/2014
Suo Motu
Default in payment of Unscheduled Interchanges (UI) /Deviation Settlement Charges for the energy drawn in excess of the drawl schedule by UPPCL.
Disposed of
4948
TT/542/2014
GRID Controller of India Limited (POSOCO)
Truing up application under regulation 5 of CERC (fees & Charges of Regional Load despatch Centre and other related matters) Regulations 2009 read with Regulations 111 of the CERC (Conduct of Business) Regulations 1999 for ERLDC Charges for the control period 01.04.2009 to 31.03.2014.
Disposed of
4949
TT/541/2014
GRID Controller of India Limited (POSOCO)
Approval of truing up petition under regulation 5 of CERC (Fees & chaarges of RLDC & other related matters) regulations, 2009  read with Regulation 111 of CERC Conduct  of Business Regulations  1999  for NERLDC Charges for the control period 01.04.2009 to 31.03.2014.
Disposed of
4950
TT/525/2014
GRID Controller of India Limited (POSOCO)
Truing up application under regulation 5 of CERC (fees & Charges of Regional Load despatch Centre and other related matters) Regulations 2009 read with Regulations 111 of the CERC (Conduct of Business) Regulations 1999 for NRLDC Charges for the control period 01.04.2009 to 31.03.2014.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
4951
TT/524/2014
GRID Controller of India Limited (POSOCO)
Truing up application under regulation 5 of CERC (fees & Charges of RLDC & other related matters) Regulation 2009 for NLDC Charges for the control period 01.04.2009 to 31.03.2014.
Disposed of
4952
TT/540/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff from DOCO to 31.03.2019 for 9.292 KMs of Fibre Optic Communication system (Gentral Sector) and 392.393 Km of Fibre Optic Communication system (State Sector) (DOCO-01.04.2014) inlieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in NER.
Disposed of
4953
TT/532/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission tariff from DOCO to 31.03.2019 for Asset-I: 1X16MVA, 220/132 KV ICT at Nirjuli Substation (DOCO-30.05.2014) and Asset_II: 1X63MVAR, 420KV Bus reactor at Balipara Substation (DOCO-01.04.2014) under Provision of Spare transformers and Reactor in NER for 2014-19 tariff Block period in NER.
Disposed of
4954
TT/530/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for transmission tariff from DOCO to 31.03.2019 for AssetI: 220 KV D/C Rangpo-New Melli Line and associated bays at rangpo and New  Melli; alongwith one no 220 KV Bus Coupler Bay each at Rangpo and New  Melli; Asset II: 1 no 31.5 MVAR Bus Reactor (ist) at New  Melli and associated bay; Asset III: 1 no 31.5 MVAR Bus Reactor (2nd) at New Melli and associated bay: Asset IV: 63MVAR Line Reactor of Ckt-I of 400KV D/C Patna-Kishenganj line at patna Substation as Bus reactor: Asset V: 63MVAR Line Reactor of Ckt-II of 400KV D/C Patna-Kishenganj line at patna Substation as Bus reactor under Transmission System for Transfer of Power from Generation Projects in Sikkim to NR/WR part-B in ER.
Disposed of
4955
GT/523/2014
Torrent Power Limited (TPL)
Petition for truing up of tariff of SUGEN 1147.5 MW Power Plant of Torrent Power Limited in terms of CERC (Terms and Conditions of Tariff) Regulation 2009 (Tariff Regulation 2009)
Disposed of
4956
TT/522/2014
GRID Controller of India Limited (POSOCO)
Truing up application under Regulation 5 of CERC (fees &charges of RLDC and other related matters ) regulations 2009 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 for WRLDC Charges for the control period 01.04.2009 to 31.03.2014.
Disposed of
4957
MP/520/2014
Vish Wind Infrastructure LLP
Petition seeking issuance of renewable Energy Certificates for the Petitioner and 10.4 MW projects of the Petitioner based in tamil Nadu along with affidavit.
Disposed of
4958
TT/519/2014
GRID Controller of India Limited (POSOCO)
Petition for truing up application under regulation 5 of CERC (Fees & Charges of RLDC & other related matters) Regulation 2009 read with Regulation III of CERC (Conduct of Business), regulations, 1999 for SRLDC Charges for the control period 01.04.2009 to 31.03.2014.
Disposed of
4959
517/MP/2014.
Udupi Power Corporation Limited. (UPCL)
Approval of Memorandum of petition under section 79(I)© of the Electricity Act, 2003.
Disposed of
4960
TT/515/2014
Powerlinks Transmission Limited (PTL)
Approval for 400 KV Double Circuit Muzaffarpur-Gorakhpur transmission Line in Eastern-Northern Inter-region associated with tala hydro Electric Project, East-North Inter-Connector and Northern Region Transmission System of Powerlinks Transmission Limited.
Disposed of
4961
TT/495/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for 400 KV Meerut-Kaithal TL along with associated Bays under Northern Region System Strengthening scheme-XI.
Disposed of
4962
TT/492/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block for Hassan- Mysore 400KV D/C Transmission Line and extension of 400/220KV Hassan & Mysore Substation (DOCO:01.07.2011) under System Strengthening-IX in SR
Disposed of
4963
TT/489/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  tariff block  for 125 MVAR Bus Reactor at Roorkee S/S under Northern Region System Strengthening Scheme XXI (NRSS-XXI) (DOCO 01.02.2013)
Disposed of
4964
MP/483/2014
Indian Energy Exchange Ltd. (IEX)
Petition under Regulation 63 (iii) of CERC (Power Market) Regulations, 2010 seeking consent for enabling cross border transactions at Indian Energy Exchange.
Disposed of
4965
TDL/482/2014
Nydel Resources Private Limited.
Application for Inter-State trading License(Category-IV)
Disposed of
4966
TT/481/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 forVindhyachal Stage-I Transmission System in WR.
Disposed of
4967
TT/480/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for Nellore-Gooty 400KV D/C (quad) line with associated bay extension at Nellore & Gooty Substation under Transmission System associated with SRSS XVIII-A (Formerly KUMPP Part A) (DOCO 01.04.2013).
Disposed of
4968
TT/479/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff of Tanakpur transmission System (DOCO 05.03.1992) in Northern region for tariff block 2014-19 period in NR.
Disposed of
4969
TT/478/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for 80 MVAR Bus reactor at Kaithal Sub-station under Northern region system strengthening scheme-XIX of NR.
Disposed of
4970
GT/474/2014
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Truing up of capital expenditure and tariff thereof for the period 2009-14 under CERC Tariff regulations 2009 for NLC TPS I Expansion (2X210 MW) on accountant of actual additional capital expenditure incurred for the period from 01.04.2009 to 31.03.2014.
Disposed of
4971
GT/473/2014
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
petition for re-fixation of Taiff (Annual Fixed Charges and Energy Charges) for the period 2009-14 under CERC Tariff Raegulations 2009 for NLC TPS Stage I (630 MW) and Stage II (840 MW) on account of additional capital expenditure incurred (truing up) for the period from 01.04.2009 to 31.03.2014.
Disposed of
4972
GT/472/2014
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Truing up of capital expenditure and tariff therof for the period 2009-14 under CERC Tariff Regulations 2009 for NLC TPS I (6x50+3X100) MW on account of actual additional capital expenditure incurred for the period from 01.04.2009 to 31.03.2014.
Disposed of
4973
GT/461/2014
NHDC LIMITED
Approval of trued-up  tariff for Indira Sagar Power Station U/C 79 (i) for the period from 01.04.2009 to 31.03.2014.
Disposed of
4974
GT/460/2014
NHDC LIMITED
Approval of Trued-up Generation Tariff for Omkareshwar H.E. Project (8x65 MW) for the period 2009-14 .
Disposed of
4975
GT/459/2014
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Approval for revision of tariff for the period 01.04.2009 to 31.03.2014 carrying out truing up exercise for the period of 2009-14 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2009-10 to 2013-14 in respect of Assam Gas  Power plant (291) MW of NEEPCO, Shillong.
Disposed of
4976
GT/458/2014
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Approval for revision of tariff for the period 01.04.2009 to 31.03.2014 carrying out truing up exercise for the period of 2009-14 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2009-10 to 2013-14 in respect of Doyang Hydro Electric Power plant (75) MW of NEEPCO, Shillong.
Disposed of
4977
GT/457/2014
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Approval for revision of tariff for the period 01.04.2009 to 31.03.2014 carrying out truing up exercise for the period of 2009-14 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2009-10 to 2013-14 in respect of  ranganadi Hydro Electric Power plant (405) MW of NEEPCO, Shillong.
Disposed of
4978
GT/456/2014
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Approval for revision of tariff for the period 01.04.2009 to 31.03.2014 carrying out truing up exercise for the period of 2009-14 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2009-10 to 2013-14 in respect of Kopili Hydro Electric Power Plant (200MW)  of NEEPCO, Shillong.
Disposed of
4979
GT/455/2014
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Approval for revision of tariff for the period 01.04.2009 to 31.03.2014 carrying out truing up exercise for the period of 2009-14 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2009-10 to 2013-14 in respect of Kopili Hydro Electric Power Plant Stage-II (25 MW)  of NEEPCO, Shillong.
Disposed of
4980
GT/454/2014
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Approval for revision of tariff for the period 01.04.2009 to 31.03.2014 carrying out truing up exercise for the period of 2009-14 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2009-10 to 2013-14 in respect of Khandong Hydro Electric Power Plant (50 MW) of NEEPCO, Shillong.
Disposed of
4981
GT/453/2014
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Approval for revision of tariff for the period 01.04.2009 to 31.03.2014 carrying out truing up exercise for the period of 2009-14 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2009-10 to 2013-14 in respect of Agartala Gas Turbine Power Plant (84 MW) of NEEPCO, Shillong.
Disposed of
4982
MP/452/2014
RAPP Transmission Company Limited (RTCL)
Application for approval under section 17(3) of Electricity Act 2003, for creating security in favour of Security Trustee pursuant to Unattested Deed of hypothecation on project Assets for benefit of the Lenders/Security Trustee to the Project, for the following Transmission line:- RAPP-Shujalpur 400 KV D/C.
Disposed of
4983
MP/451/2014
Purulia & Kharagpur Transmission Company Limited. & SBICAP Trustee Company Limited.
Application for approval under section 17(3) of Electricity Act 2003, for creating security in favour of Security Trustee Pursuant to Unattested Deed of hypothecation, by way of hypothycation on Project Assets for benefit of the Lenders/Security trustee to the Project, for the following transmission line:- Purulia PSP (WB)-Ranchi(PG) 400 KV D/C line and Kharagpur (WBSETCL)_Chaibasa(PG) 400 KV D/c line.
Disposed of
4984
RC/448/2014
RRVPNL
Application for seeking extension of time for compliance of the order dated 21.02.2014 passed in the Application NO 220/MP/2012 along with affidavit in support.
Disposed of
4985
TT/447/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for Spare Converter Transformer for Vizag back to back HVDC terminal (DOCO: 01.01.2012) in SR.
Disposed of
4986
TT/446/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for Stage-I Combined Assets (Notional DOCO: 01.10.2013): consisting of 9a) 400 KV Meerut-mandola Ckt-I along with associated bays at Meerut and mandola Substation (DOCO: 01.10.2013) 9b) 400 KV Meerut-Mandola Ckt-II along with asssociated bays at Meerut and Mandola Sub-stations (DOCO: 01.04.2003) (c) ICT_II along with associated bays at meerut Sub-station (DOCO: 01.04.2003), (d) ICT_III along with associated bays Meerut sub-station (DOCO: 01.07.2003) and Stage-II Combined Assets (Notional DOCO: 01.02.2007): consisting of (e) ICT-I along with associated bays at Meerut Sub-station (DOCO: 01.08.2005), 9f) 800 KV Tehri- meerut Ckt_I along with associated bays (DOCO: 01.04.2006), (g0 800KV Tehri-Meerut Ckt-II and 400 KV S/C meerut-Muzaffarpur transmission line (DOCO: 01.06.2006) and (h) ICT at Muzaffarnagar along with on No 400 KV and on No 220 KV bay (D
Disposed of
4987
TT/504/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for  Transmission Assets under SystemStrengthening-X in Southern Regional Grid in SR.
Disposed of
4988
TT/539/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for Transmission System associated with NLC Stage-II in SR.
Disposed of
4989
TT/537/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for the transmission system associated with Auraiya gas Power Project (DOCO 1989-91) in NR.
Disposed of
4990
TT/536/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for Moga-Hissar-Bhiwani Transmission System in NR.
Disposed of
4991
TT/535/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for  400 KV Kahalgaon Transmission System in Eastern region .
Disposed of
4992
TT/534/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission Tariff from DOCO to 31.03.2019 for A) Kurnool-Thiruvalam 765 KV D/C line, B) Extension of 765 KV Substation at Kurnool & Upgradation of 400 KV substation at Thiruvalam to 765/400 KV with 2X1500MVA, 765/400 KV transformers and C) 1X240MVAR line reactor at both ends of each circuit of Kurnool-Thiruvlam 765 KV D/C line under System strengthening-XIX in southern regional grid  for  tariff block 2014-19.
Disposed of
4993
TT/533/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for Transmission Assets under System Strengthening-VII in Southern Region Grid in SR.
Disposed of
4994
TT/529/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for the combined Assets of  i) 160MVA, 220/132KV, 3-Phase Auto Transformer at Kopili (DOCO-01.02.2010), ii) 132 KV S/C Kopili-Khandong Transmission Line alongwith associated bays (DOCO-01.11.2010), iii) 100MVA, 220/132KV, 3-Phase Auto Transformer and associated bays at Dimapur Sub-Station (DOCO-01.01.2011) and iv) LILO of 132KV Dimapur-Kohima transmission Line (DOCO-01.04.2011), the combined Assets DOCO being 01.04.2011 under Missing Link transmission System in NER.
Disposed of
4995
TT/528/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for 400 KV S/C Chamera II pooling Station Transmission Line, 400/220KV GIS Pooling Station at Rajera with 400/220KV 315 MVA ICT_I and ICT)II under ChameraII System and 400KV S/C Chamera II Pooling Station Transmission Line, 400/220 KV GIS Pooling Station at Rajera with 80 MVAR Bus Reactor at Pooling Point under Chamera II System.
Disposed of
4996
TT/527/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for Asset-1: LILO of Patiala-Hissar Line at Kaithal S/s along with associated bays. Asset-2:- 400 KV D/C Patiala-ludhiana Line along with associated bays at Patiala and Ludhiana line along with associated bays at patiala and ludhiana S/s for transmission System associated with Rampur HEP.
Disposed of
4997
TT/514/2014
Powerlinks Transmission Limited (PTL)
Approval for 400 KV Double Circuit Siliguri-Purnea Transmission Line, 400 KV Double Circuit Purnea-Muzaffarpur transmission Line and 220 KV Double Circuit Muzaffarpur (PGCIL)-Muzaffarpur (BSES) Transmission Line, in Eastern Region associated with Tala Hydro Electric project, East-North interconnector and Northern Region Transmission System.
Disposed of
4998
TT/513/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for Singrauli transmission System (DOCO 1982 to 1986) in NR.
Disposed of
4999
TT/512/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for220/132 KV 100MVA ICT and associated bays at Raebareli (DOCO 01.10.2011) under Augmntation of 220/132 KV Transformation Capacity at Raebareli (Power Grid) by 1X100MVA Transformer in NR.
Disposed of
5000
TT/511/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for 2nd Spare Converter Transformer at Kolar (DOCO: 01.06.2011 ) and talcher (DOCO:01.10.2011) HVDC Terminal (One each at Kolar & Talcher) In Southern region.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5001
510/TT/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  forAdditional Energy Meters in NR.
Disposed of
5002
TT/509/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for 500 MW HVDC back to back station at Gazuwaka (Asset-I), Vijayawada- Gajuwaka 400 KV D/C Line & 50% FSC jeypore-GaZuwaka 400 KV D/C T/L at Jeypore (Asset-Ii) and (a) 40% FSC on Rengali-Indravati 400 KV S/C T/L & (b) 40% FSC on Meramundali-jeypore 400 KV S/C T/L at Jeypore (Asset-III) under Augmentation of capacity of Gazuwaka HVDC back to back project (500MW) in Southern Region and ER.
Disposed of
5003
TT/508/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  forLILO of 400 KV Bongaigaon-Malda transmission line at Siliguri and sub-station at Siliguri(New) in ER.
Disposed of
5004
TT/507/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for 400KV S/C Meeramundali-Jeypore  Transmission line along with extension of Meramundali and Jeypore Sub-station in ER (DOCO:01.06.2014)
Disposed of
5005
TT/503/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for 400/220KV, 1*315MVA Auto Transformer (ICT-III), at 400/220KV Substation at vapi (DOCO 01.03.2013) under  Installation of 1X315 MVA 400/220 KV Transformer at Vapi (POWERGRID) Substation in WR.
Disposed of
5006
TT/496/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for the combined Asset: (i) 400 KV S/C Jlandhar-Amritsar line along with associated bays at Amritsat & Jalandhar, ICT-I along with associated bays at Amritsar sub-station &220 KV Verpal feeder bays I &II at Amritsar sub-station, (ii) 315 MVA 400/220 KV ICT-II at Gorakhpur S/s along with associated bays (includes 2 NO. 220 KV Line bays) and (iii) LILO of bawana-Bhiwani line along with associated bays at Bahadurgarh, 315 MVA ICT)I along with  associated bays at Bahadurgarh Substation & 220 KV Nuna Majra Feeder Bays at Bahadurgarh S/s under Transmission System associated with system strengthening scheme (Formerly Tala Supplementary Scheme) in NR.
Disposed of
5007
TT/491/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block for transmission System associated with Bairasuli Project.
Disposed of
5008
487/TT/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval under sub-section (4) of Section 28 and Section-79(1)(d) of Electricity Act 2003 for determination of Fees and Charges for Fibre Optic Communication System in Lieu of existing Unified Load despatch &  Communication (ULDC) Microwave Links (Part-II) in Southern Region for the period 2009-14 block.
Disposed of
5009
TT/516/2014
Powerlinks Transmission Limited (PTL)
Approval for 400 KV Double Circuit  Siliguri-Purnea transmission Line, 400 KV Double Circuit Purnea-Muzaffarpur transmission Line and 220 KV Double Circuit  Gorukhpur-Lucknow transmission Line and 400 KV Double Circuit Bareily-Mandola transmission Line, in Northern Region associated with Tala Hydro Electric project, East-North Interconnector and Northern Region transmission System.
Disposed of
5010
MP/449/2014
Malana Power Company Limited (MPCL)
Petition under Section 79(I)(f) read with Section 60 of the Electricity Act, 2003.
Disposed of
5011
MP/521/2014
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Petition for adoption of Corporate tax for grossing up return on equity for the finanancial year 2012-13 and to claim Return on equity with grossed up Corporate Tax rate for FY 2012-13 (AY 2013-14), considering the impled disallowance of contribution towards superannuation fund under 43 B of IT Act in FY 2011-12 and allowance of the same in FY 2012-13.
Disposed of
5012
GT/518/2014
Udupi Power Corporation Limited.
Approval for revision of tariff of Udupi Thermal Power Station, from 11.11.2010 to 31.03.2014 after  the truing up exercise.
Disposed of
5013
TT/506/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for  Transmission  System associated with Farakka-III (DOCO 01.09.2011) in ER.
Disposed of
5014
TT/505/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for  Combined Asset of Transmission System associated with Northern Region Bus Reactor Scheme in NR Asset I: Extension of 400/220KV jlandhar (POWERGRID) sub-station-I no 400KV, 125MVAR Bus -Reactor, Asset 2: Extension of 400/220KV Amritsar (POWERGRID) Sub-station 400KV, 125 MVAR Bus-reactor, Asset 3: Extension of 400/220KV Hissar (POWERGRID) sub-station 400 KV, 125 MVAR Bus-reactor & Asset 4: Extension of 400/220KV Nalagarh (POWERGRID) sub-station 400KV, 125MVAR Bus Reactor.
Disposed of
5015
TT/502/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for Asset-I 400 KV D/C Mauda-Wardha line (Ckt-i) along with bay at Wardha (DOCO-01.04.2012) and Asset-II: 400KV D/C Mauda-Wardha line (Ckt-II) along with bays at Wardha (DOCO-01.06.2012) under Mauda transmission System in WR.
Disposed of
5016
TT/501/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for the asst 1X125 MVAR Bus Reactor at Khandwa along with associated bays (DOCO:01.10.2010) and 1X125 MVAR Bus Reactor at Dehgaon along with associated bays (DOCO:01.11.2010) under WRSS VII transmission Scheme in WR.
Disposed of
5017
500/TT/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for the Combined Asset A: i) 400 KV D/C Agra-Basi Transmission Line with associated bays , (ii) 3x105 MVA 400/220/33 KV ICT-III along with associated bays at Wagoora Sub-station and (iii) 220 KV Zainkot III & IV bays at Wagoora Sub-station (Notional DOCO: 01.04.2008), Asset B: 40% KV D/C line at Mainpuri (DOCO 01.05.2011) under Transmission System associated with Northern Region System Strengthening Scheme-II in NR.
Disposed of
5018
TT/499/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  tariff block  for  a) Combined elements of Talcher and Kolar (HVDC portion) (Notional  DOCO: 01.03.2003) b) Combined elements of Talcher and Kolar (AC Portion) (Notional DOCO: 01.06.2003) under Transmission System associated with Talcher-II Project in SR.
Disposed of
5019
TT/498/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of determination of Transmission Tariff from DOCO to 31.03.2019 for 125 MVAR 400KV Bus Reactor alongwith associated bay at Biharsharif Substation under Augmentation of  Transformation  Capacity and Reactive Compensation in ER.
Disposed of
5020
TT/497/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for 1X100MVA, 220/132 KV, 3-phase Spare ICT at Dimapur SS (DOCO:01.04.2013)Asset-I & 1X5MVA, 132/33KV, I-ph Spare ICT at Ziro SS (DOCO: 01.04.2013)- Asset-II under provision of Spare transformers and Reactor in North-Eastern Region from Actual DOCO to 31.03.2014.
Disposed of
5021
TT/494/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for Combined Asset (i) 220 KV D/C Faridabad-Samaypur transmission line with associated bays; and (ii) 220 KV D/C Faridabad-Palla transmission line with associated bays under Transmission System associated with Faridabad gas based Combined Cycle Power Project in Northern region.
Disposed of
5022
TT/493/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block  for Ramagundam-Hyderabd 400 KV S/C line-2 (Asset-I)DOCO:01.08.1997) and Bhadrawati (Chandrapur) HVDC back to back station (2x500 MW) (Asset-II) (DOCO: 01.10.1997) in Southern Region and Western Region.
Disposed of
5023
TT/490/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block for Asset-I: 315 MVA ICT_III at Ludhiana S/s associated with Northern Region System Strengthening Scheme-VII & Asset-2:- 4th 400/220KV, 315x04 MVA ICT at Wagoora S/s associated with Northern region System Strengthening Scheme-VII under Northern Region System Strengthening Scheme-VII.
Disposed of
5024
TT/488/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  tariff block  for (a) 400 KV Ramagundam- Hyderabad D/C transmission line ; (b) 400 KV S/C Gooty-Neelmangala transmission line; (c) 400 KV Hyderabad- Kurnool-Gooty transmission line and (d) 400 KV S/C Khammam- Nagarjunasagar transmission line along with associated bays and equipment (Notional DOCO 01.05.2005) under Ramagundum Stage-III Transmission System in SR.
Disposed of
5025
TT/486/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  tariff block  for LILO of one circuit of 132 KV D/C Siliguri-Rangit Line at Gangtok in ER.(DOCO: 01.10.2005)
Disposed of
5026
TT/485/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  tariff block  for combined asset of System Strengthening Scheme for Eastern Region (ERSS)(Formerly part of Tala Supplementary Scheme) in ER.
Disposed of
5027
TT/484/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  tariff block  for transmission System associated with immediate Evacuation System for Nabinagar TPS in ER.
Disposed of
5028
TT/477/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approvval for determination of transmission tariff from DOCO to 31.03.2019 for 80 MVAR Bus reactor at Kotputli S/s under Northern region System Strengthening SchemeXV in Northern Region.
Disposed of
5029
TT/476/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of Transmission tariff from anticipated DOCOs to 31.03.2019 for Asset I: 400 KV Transmission Line for reconfiguration of Biharsharif CKt III & IV from its present position to Stage II side of Kahalgaon Switchyard of NTPC, AssetII: 400 KV Transmission Line for swapping of Purnea bays (I&2) with Sasaram bays (#3&4) and Kahalgaon #I bays with Sasaram #I bay at Biharsharif Substation and Asset III: Splitting arrangement for various substations in ER.
Disposed of
5030
TT/475/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of  transmission Tariff from anticipated DOCO to 31.03.2019 for AssetI: 01 No 1X500 MVA ICT at 400/220 KV Subhasgram S/S along with the associated bays and 02 Nos of 220 KV equipped line bays at 400 kv Subhasgram S/S; AssetII: 125 MVAR Bus Reactor- Muzaffarpur Substation alongwith bays; Asset III: 125 MVAR Bus Reactor II replacing existing 63 MVAR Bus Reactor at Muzaffarpur alongwith bays under Transmission System for Eastern Region Strengthening Scheme-VIII in ER.
Disposed of
5031
TT/445/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for Tuticorin JV -Madurai 400 KV D/C (Quad Conductor) Line and extension of 400/220 madurai sub-station under ATS of Tuticorin JV TPS (DOCO 01.02.2012) in SR.
Disposed of
5032
TT/444/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for LILO of Vemagiri-Gajuwaka 400KV D/C Line at SIMHADRI-II TPS under Transmission System Associated with SIMHADRI-II Generation projects in SR (DOCO 01.08.2011)
Disposed of
5033
TT/443/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for LILO of Kolaghat-rengali 400KV S/C line at Baripada and establishment of new 400/220/132KV Sub-station at Baripada in ER.
Disposed of
5034
TT/442/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for 2nd 315 (3X105) MVA, 400/220 KV Transformer at Indravati (OHPC) Switchyard in ER.
Disposed of
5035
RC/441/2014
Manikaran Power Limited (MPL)
Regulatory compliance for change of Category-II trading License to Category I for Interstate Trading Power.
Disposed of
5036
GT/437/2014
ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)
Amendment/True-up to petition No 229/2010, under section 62 and 79(1) (a) of the Electricity Act, 2003, read with Chapter V of the CERC (Conduct of Business) regulations, 1999 for approval of tariff of Indira gandhi Super thermal Power Station (3X500 MW) based on audited accounts as on 31.03.2014, for the period from the COD of Unit-I, i.e, 05.03.2011 to 31.03.2014.
Disposed of
5037
TT/435/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up Transmission tariff for 2009-14 tariff block (ii) Transmission tariff for  Combined elements of (i) Tala-Sliguri transmission system (DOCO: 01.10.2005 and (ii) remaing part of Tala-Slliguri transmission system (DOCO: 01.05.2006) in ER.
Disposed of
5038
TT/433/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for 2nd 400 KV D/C Kahalgaon- Biharsharif transmission Line in ER.
Disposed of
5039
TT/432/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for Combined Assets of (a)220 KV D/C Unchahar-kanpur transmission line-I with associted bays (DOCO 01.06.1999) (b) 220 KV D/C Unchahar-Kanpur transmission line-II with associated bays (DOCO 01.01.2000) and (c) LILO of one ckt of 220 KV D/C Panki-Manipuri line-II (DOCO 01.12.2000) of transmission system associated with Unchahar Stage-II (Notional date of DOCO as 01.12.2000) in Northern Region.
Disposed of
5040
GT/471/2014
DAMODAR VALLEY CORPORATION (DVC)
Approval of tariff  of  Durgapur Thermal Power Station Unit No 3 and 4 for the tariff period 2009-14.
Disposed of
5041
GT/470/2014
DAMODAR VALLEY CORPORATION (DVC)
Approval of tariff  of  Chandrapura Thermal Power Station Unit I to 3 for the tariff period 2009-14.
Disposed of
5042
GT/469/2014
DAMODAR VALLEY CORPORATION (DVC)
Approval of tariff  of  Bokaro Thermal Power Station Unit 1 to 3 for the period 2009-14.
Disposed of
5043
GT/468/2014
DAMODAR VALLEY CORPORATION (DVC)
Approval of tariff  of  Tilaya  Hydel Power Station Unit No 1 and 2 (2X40 MW0 for the period 2009-2014.
Disposed of
5044
GT/467/2014
DAMODAR VALLEY CORPORATION (DVC)
Approval of tariff  of Panchet Hydel Power Station Unit No 1 and 2 (2X40 MW0 for the period 2009-2014.
Disposed of
5045
GT/466/2014
DAMODAR VALLEY CORPORATION (DVC)
Approval of tariff for  Mejia Thermal Power Station Unit No  4 (1X210) for the tariff period 2009-2014.for the  tariff period 2009-14.
Disposed of
5046
GT/465/2014
DAMODAR VALLEY CORPORATION (DVC)
Approval of tariff for  Mejia Thermal Power Station Unit No I to 3 for the  tariff period 2009-14.
Disposed of
5047
GT/464/2014
DAMODAR VALLEY CORPORATION (DVC)
Approval of tariff for Maithon hydel Power Station unit no I to 3 (2X20+1x23.2 MW) for the period 2009-14.
Disposed of
5048
TT/450/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff from DOCO to 31.03.2019 for Asset I : 3x80 MVAR Switchable line reactor for 765 KV S/C  Gaya-balia Transmission line at gaya Substation, Asset II: 3X80 MVAR Switchable line reactor for 765 KV S/C ranchi-Dharamjaygarh Transmission Line along with associated bays at Ranchi Substation as bus reactor and Asset III: 3x80 MVAR Switchable line reactor for 765 KV S/C gaya -Varabnasi transmission Line along with associated bays at gaya Substation as Bus Reactourunder Transmission System for Phase I Generation Projects in jharkhand and West Bengal Part A2.
Disposed of
5049
TT/439/2014
ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)
True-up/approval of tariff of 400 KV D/C Jhajjar-Mundka transmission Line, of APCPL based on audited accounts as on 31.03.2014 for the period from the COD i.e 01.03.2011 to 31.03.2014.
Disposed of
5050
TT/431/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for 400 KV S/C Kankroli-jodhpur transmission Line alongwith associated bays (DOCO 01.08.2010) under System Strengthening Scheme in South- Western part of Northern Grid (Part-B).
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5051
TT/430/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for 220KV D/C Anta transmission System (DOCO 1989 to 1991) in NR.
Disposed of
5052
TT/429/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for Spare Converter transformer at Rihand  DOCO 01.12.2011) for Rihand-Dadri HVDC Bipole Terminal in NR.
Disposed of
5053
TT/428/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for combined assets of (i) 220 KV S/C Unchahar-raibareilly transmission line along with associated bays at Raibareilly, LILO of 220 KV D/C Unchahar-Lucknow transmission line at Raibareilly and 100 MVA, 220/132 KV ICT-III at Raibareilly Sub-station along with associated bays under Unchahar-III Transmission System (Notional DOCO: 01.11.2007 in Northern region.
Disposed of
5054
TT/427/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations 1999 and CERC (terms and Conditions of Tariff) Regulations 2014 for tariff determination of Fees and charges of Sub-Load Dispatch Centre at Modipuram under UPPCL.
Disposed of
5055
TT/426/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for assets under Vindhyachal Stage-II Transmission System in WR.
Disposed of
5056
TT/425/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for assets under Kawas Transmission System in WR.
Disposed of
5057
TT/424/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for assets under Kakrapar Transmission System in WR.
Disposed of
5058
TT/422/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff from DOCO to 31.03.2019 for (A) 765 KV 3*80 MVAR Bus Reactor at Bina S/S along with associated bays 9Ant. DOCO-01.11.2014), (B) 765 KV 4*80 MVAR Bus Reactor at Indore S/S with bays (DOCO-02.08.2014), © 765 KV 3*80 MVAR Line Reactor along with associated bays at Gwalior S/S (to be used as Bus reactor under Interim contigency scheme till readiness of 765 KV S/C Gwalior-Jaipur ckt#2 T/L)(Ant. DOCO-01.12.2014), (D) 765 KV S/C Gwalior-Jaipur ckt.#2 T/L and bay extension of 765/400 KV Phagi (RVPN-Jaipur) S/S (Ant.DOCO-01.02.2015) & (E) 765 KV S/C Bina-Gwalior ckt.#3 T/L (DOCO-07.05.2014) under Transmission System for Phase-I Generation Projects in Orissa Part-C.
Disposed of
5059
MP/420/2014
GRID Controller of India Limited (POSOCO)
Endangering grid security due to Non-implementation of contigency demand disconnection scheme for sudden loss of wind generation as per CERC Order  dated 22.02.2014, 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 SCDA data to LDC.
Disposed of
5060
MP/462/2014
NTPC SAIL POWER COMPANY  LIMITED (NSPCL)
Application for clarification of the Honourable Commission Order dated 01.10.2014 re. Petition No. MP/053/2012.
Disposed of
5061
SM/016/2014
Suo Motu
Non compliance of directions and the provisions of the Grid Code and CEA Grid standards Regulations by the Chairman  Jharkhand State Electricity Board and Officers in charge, SLDC Jharkhand.
Disposed of
5062
MP/440/2014
Essar Power Gujrat Limited.
Petition for adjudication of dispute between Essar Power Gujrat Limited and Power grid Corporation of India Limited in relation to illegal threat of encashment of the bank gurantee furnished in relation to connectivity granted to the Petitioner.
Disposed of
5063
MP/311/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of signing of Long Term Access Agreement for Transmission System for immediate evacuation of power from Darlipalli TPS and Grant of regulatory Approval for execution of transmission system.
Disposed of
5064
TT/436/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of Transmission Tariff from anticipated DOCO to 31.03.2019 for 400 KV D?C Sagardighi-Berhampur T/L And Associated Bays at Sagardighi TPS (WBPDCL) And Berhampur S/S (POWERGRID) under Transmission System for Eastern Region Strengthening Scheme-X in ER.
Disposed of
5065
GT/434/2014
JSW Hydro Energy Limited (formerly Himachal Baspa Power Company Limited) (JSWHEL)
Approval of Generation tariff of Jaypee Karcham Wangtoo Hydro-Electric Project (Karcham Wangtoo HEP) for 2014-19 tariff Block.
Disposed of
5066
MP/419/2014
Raichur Sholapur Transmission Company Limited.
Petition on behalf of Raichur Sholapur transmission Company Limited under transmission Service agreement dated 04.08.2010 read with Section 79(i)(f) of the electricity Act, 2003.
Disposed of
5067
TT/418/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff from DOCO to 31.03.2019 for Asset-I: 765KV S/C Solapur-Pune TL and LILO of 400KV D/C Pune-Parli at Pune GIS SS with associated bays and equipments, 2X1500 MVA, 765/400KV ICT 1& 2 at Pune (GIS) and 240 MVAR, 765KV Bus Reactor and 765KV, 240MVAR Switchable Line Reactor at Pune (GIS) S/S with associated bays Asset-II: LILO of 400KV D/C Aurangabad Pune TL at Pune GIS SS with asociated bays and 400KV, 50MVAR Line reactor under Transmission System Associated with Krishnapatnam UMPP-Part B in Western Region.
Disposed of
5068
TT/417/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for (A) LILO of 400 KV Ssimhapuri and 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 in Southern region (DOCO 01.04.2013)
Disposed of
5069
TT/416/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of Transmission Tariff from DOCO to 31.03.2019 for New 400KV GIS pooling station at Nagapattinam with 1X125MVAR Bus Reactor under Transmission System associated with Common Transmision Scheme associated with ISGS projects in Nagapattinam/Cuddalore Area of tamil Nadu Part-AI(a) in Southern region.
Disposed of
5070
TT/415/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of Transmission Tariff from DOCO to 31.03.2019 for 400KV D/C Solapur (STPP)-Slapur(PG) T/L along with bay extension at Solapur (PG) S/S (Ant.DOCO_01.01.2015)- Asset I & Extension of 400/220KV Solapur S/S Augmentation of Substation by 1X315 MVA(3rd) Transformer(by Shifting of 500 MVA Transformer from Wardha to Solapur) (Ant. DOCO- 01.04.2015)- Asset II under transmission System for Solapur STPP (2X660 MW) in Western Region.
Disposed of
5071
TT/414/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up Transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for LILO of Alamathy-Sriperumbudur 400 KV D/C line at North Chennai TPS switchyard under transmission system associated with Chennai NTPC-TNEB JV TPS (DOCO 01.08.2011.)
Disposed of
5072
TT/413/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff from DOCO to 31.03.2019 for Bachau-Varsana(GETCO) 400 KV D/C Transmission Line along with Extension of 400 KV Bachau S/S and Extension of 400 KV Varsana (GETCO) S/S Ant.DOCO: 01.12.2014) under Western Region System Strengthening Scheme-XIII (WRSS-XIII) in Western Region.
Disposed of
5073
TT/412/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approvalal of transmission tariff from DOCO to 31.03.2019 for Asset I: 400/220 KV New GIS Substation at Navi mumbai along with LILO of Lonikhand-kalwa TL 9Ant. DOCO-01.01.2015) Asset2: 400KV D/C Vapi-kala TL WRI portion from AP18-AP38(part of 400KV D/C Vapi- Navi Mumbai TL) (DOCO-01.04.2014) under Western Region System Strengthening Scheme-V in WR.
Disposed of
5074
TT/411/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission Tariff from DOCO(01.04.2014) to 31.03.2019 for LILO of Ist Ckt of 400 KV D/C Parbati-II-Koldam Transmission Line at Parbati Pooling Station (Banala) under Transmission System associated with Parbati-III HEP in Northern Region for tariff block 2014-19.
Disposed of
5075
TT/410/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of Transmission Tariff from DOCO to 31.03.2019 for (A) ICT 500 MVA 400/220 KV Bassi Extension Substation, (B) ICT 315 MVA 400/220 KV Allahabad Extension Substation , (C) ICT 500 MVA 400/220 KV Meerut Extension Substation under (D) 400/220KV, 105MVA ICT along with associated bays at Wagoora Substation, (E) 500 MVA ICT along with associated bays at Ludhiana S/s (DOCO: 01.04.2014) and (F) 2 no. of 220 KV bays at Ludhiana S/s under the Augmentation of Transformers in Northern region-part-A in Northern Region.
Disposed of
5076
TT/409/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of Transmission Tariff from DOCO to 31.03.2019 for AssetI: 400 KV 125 MVAR (3Ph) Bus Reactor-2 with associated bays at Jabalpur 765/400 KV Pooling S/S 9Ant. DOCO-01.11.2014), Asset II: 765 KV, 3*80+1*80(Spare) MVAR Bus Reactor-2 with associated bays at jabalpur 765/400 KV Pooling S/S (Ant. DOCO-01.01.2015) and Asset III: 765 KV bay for Dharamjaygarh ckt.#2 and 3*80 MVAR Line Reactor at 765/400 KV jabalpur Pooling S/S (Interim Contigency as Bus Reactor) Ant. DOCO-01.01.2015) at jabalpur Pooling S/S under transmission System for Phase-I Generation Projects in Orissa(Part-B) in Western Region.
Disposed of
5077
TT/407/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up Transmission tariff for 2009-14 tariff block (ii) Transmission tariff for 2014-19 tariff block for Madurai-trivandrum 400KV D/C Transmission System in SR.
Disposed of
5078
TT/406/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up Transmission tariff for 2009-14 tariff block (ii) Transmission tariff for 2014-19 tariff block for  400KV D/C Korba-Raipur Transmission Line (DOCO:01.07.2011) under Korba-III Transmission System in WR.
Disposed of
5079
TT/405/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission Tariff from DOCO to 31.03.2019 for Vijayawada-Nellore 400 KV D/C line along with the extension of 400/220 KV substation at Vijayawada & Nellore AP and 1X63 MVAR line reactor at both ends of each circuit of Vijayawada-Nellore 400 KV D/C line under Transmission system associated with System strengthening-XVIII in southern regional grid for tariff block 2014-19.
Disposed of
5080
TT/404/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission Tariff from DOCO to 31.03.2019 for 400/220 KV, 2X315 MVA GIS and LILO of 400 KV D/C Navsari-Boisar T/L at 400/220 KV GIS (New) at Magarwada in UT of D&D along with associated bays and 80 MVAR Bus Reactor under Establishment of 400/220 KV GIS at Magarwada in UT of D&D in Western Region.
Disposed of
5081
TT/403/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Tariff from DOCO to 31.03.2019 for Gooty-madhugiri 400 KV D/C line along with the associated bays & Establishment of new 400/220 KV substation at Madhugiri with 2X500 MVA transformers under Transmission system asociated with System strengthening-XIII in Southern regional grid for tariff block 2014-19.
Disposed of
5082
MP/402/2014
Sasan Power Limited.
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 07.08.2007 executed between Sasan Power Limited and the Procurers for compensation due to Change in Law impacting revenues and costs during Operating period.
Disposed of
5083
GT/401/2014
Torrent Power Limited (TPL)
Petition for determination of Generation tariff for the Period from 01.04.2014 up to 31.03.2014 in terms of CERC (Terms and  Conditions  of tariff) regulations, 2014, of UNOSUGEN Gas based Combined Cycle Power Project (382.5 MW) hereinafter called SUGEN 40 Plant of Torrent Power Limited.
Disposed of
5084
TT/400/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block for   the asset 125 MVAR Bus Reactor at 400/220 KV Rajgarh Substation along with associated Bays at Rajgarh Substation (DOCO 01.06.2012) under Installation of 125 MVAR Bus Reactor at 400 KV Rajgarh Substation in WR.
Disposed of
5085
TT/399/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for detemination of transmission tariff from DOCO to 31.03.2019 for (A) 400 KV, 1*125MVAR Bus Reactor at Parli S/S (Ant. DOCO: 01.10.2014) and (B) conversion of 50 MVAR Line reactor (4nos) into Switchable Line Reactors at 400/220 KV Pune S/S (Ant. DOCO: 01.01.2015) under Instalation of Reactors (part-Ii) in Western region.
Disposed of
5086
TT/398/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission tariff from anticipated DOCO to 31.03.2019 for Asset-I220KV, D/C Mariani(New)-Mokokchung(POWERGRID) Transmission line alongwith associated bays at Mariani and Mokokchung(POWERGRID) Substations(anticipated DOCO:01.10.2014),Asset-II: 132KV, D/C Mokokchung(POWERGRID)-Mokokchung (Nagaland) Transmission Line alongwith associated bays, 7x10 MVA, 220/132 KV ICT-I &II and 220KV & 132KV GIS bays at Mokokchung (POWERGRID) S/S (anticipated DOCO: 01.10.2014) and Asset-III: 400KV D/C Silchar-Imphal Substation (anticipated DOCO: 01.12..2014) under Transmission system associated with Pallatana GBPP and Bonaigaon TPS for 2014-19 Tariff Block period in North-Eastern region.
Disposed of
5087
TT/397/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block for Vindhyachal Stage-I Additional System in WR.
Disposed of
5088
TT/396/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block for assets under WRSS-X Transmission System in WR.
Disposed of
5089
TT/395/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block for  Special Protection Scheme for Rihand-Dadri HVDC Bio-pole and Gorakhpur-Muzzafarpur 400 KV line in Northern Region.
Disposed of
5090
TDL/394/2014
Gita Power & Infrastructure Private Limited.
Application for Trading License
Disposed of
5091
MP/408/2014
Nuclear Power Corporation of India Limited.
Anticipated delay in the declaration of commercial Operation Date (COD) of unit-I of Kudankulam Nuclear Power Project of 2X1000 MW, seeking permission of Honourable Commission to allow injection of infirm power till 22.01.2015 or COD, whichever is earlier.
Disposed of
5092
TT/438/2014
ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)
Petition for determination of tariff of Jhajjar- Mundka 400 KV D/C ISTS Asset of APCPL for the period from 01.04.2014 to 31.03.2019.
Disposed of
5093
MP/421/2014
Adani Power Limited
Petition under Section 17(3) read with Section 79(i)(e) of the Electricity Act 2003 for Assignment of transmission License (No20/transmission/2013/CERC) of Adani Power Limited to Adani Transmission (India) Limited.
Disposed of
5094
RP/025/2014 in Petition No MP/092/2014
Bharat Aluminium Company Limited (BALCO)
Application  seeking a review of the Order dated 08.08.2014 and 05.09.2014 and setting aside of the grant of MTOA to applications received in June 2013.
Disposed of
5095
MP/393/2014
DB Power Limited.
Petition  seeking appropriate direction or order declaring allocation of LTA on LILO of existing lines by the respondent NO I vide letter dated 22.09.2014 as illegal, arbitary, malafide and discriminatory and contrary to the provisions of Electricity Act, 2003 and Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009.
Disposed of
5096
MP/392/2014
NTPC Tamil Nadu Energy Company Limited (NTECL)
Permission to allow extension of the period for injection of infirm power for testing including full load trial operation for Unit#3 (500MW) of Vallur TPP of NTECL, beyond six months from initial synchronization.
Disposed of
5097
TT/391/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for 315 MVA, 400/220KV ICT II at Misa Sub Station alongwith associated bays (DOCO: 01.07.2012) under North East- Northern/ Western Interconnected-I and Transmission system of Kameng HEP in North Eastern Region for the period from 01.04. 2014 to 31.03.2019.
Disposed of
5098
TT/390/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  Integration of SikiiM transmission system with Eastern Region by LILO of Siliguri-Gangtok section of 132 KV Rangit-Siliguri transmission line at Melli in Eastern Region.
Disposed of
5099
TT/389/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  combined Assets of 400KV D/C Ranchi-Sipat Transmission Line with associated bays at Ranchi and Sipat S/s and S/s and 40% FSC on 400KV Ranchi-Sipat Line at Ranchi S/s (Notional DOCO: 01.03.2009) under Kahalgaon-II Phase-II Transmission System in WR.
Disposed of
5100
TT/388/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  assets under Vindhyachal Stage-III Transmission System in WR.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5101
387/GT/2014
THDC India Limited (THDCIL)
Approval of Generation tariff of Tehri Hydroelectric Power Project  (HPP) Stage-I (4X250MW) for the period 01.04.2009 to 31.03.2014.
Disposed of
5102
TT/386/2014
DAMODAR VALLEY CORPORATION (DVC)
Petition for approval of tariff for transmission and  Distribution system activities of the network in respect of Damodar Valley Corporation for the tariff period 2014-19.
Disposed of
5103
MP/423/2014
Torrent Power Limited (TPL)
Petition seeking permission for allowing injection of infirm power from Units 51,52 and 53 for testing including full load testing for the period upto COD to 30th November 2014 whichever is earlier.
Disposed of
5104
TDL/385/2014
Provestment Services Limited.
Application for Grant of Inter-State Trading License.
Disposed of
5105
TT/384/2014
Parbati Koldam Transmission Company Limited (PKTCL)
Approval of tariff for section of 400 KV (Quad) 2XS/C Parbati-Koldam Transmission Line, starting from LILO point  of parbati (Banala) Pooling Station to koldam HEP for control period of 2014-2019.
Disposed of
5106
MP/383/2014
MP Power Generating Co Limited.
Application under Clause 4 Part -7 of CERC ( Indian Electricity Grid Code) Regulations 2010 for extension of time for implementation of Restrictted Governor Mode Operation (RGMO), as required under Clause 5.2 (f) of the Regulation, in respect of certain Thermal & Hydel Generating Stations operated by the  Madhya Pradesh Power Generating  Co. Limited.MPPGCL
Disposed of
5107
MP/382/2014
EMCO Energy Limited.
Petition under Section 79(i)(f) of the  Electricity Act, 2003 regarding disputes arising between the petitioner, a generating company, and the Respondent, the Central Transmission Utility and nodal agency for grant of long term access to the inter-state transmission system.
Disposed of
5108
MP/381/2014
NTPC Limited
Petition for adjudication of disputes in regard to matter connected with applicability of Generic Tariff for 5 MW Solar Project of NTPC Limited. At Garacharama in South Andaman District, Andaman and Nicober Island.
Disposed of
5109
TT/380/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  transmission System associated with Kathalguri Gas Based Combined Cycle Project in North Eastern Region for the period from 01.04.2014 to 31.03.2019.
Disposed of
5110
MP/379/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 44 of the CERC (Terms and Conditions of Tariff) Regulations, 2009 Power to Relax for reimbursment of additional expenditure towards deployment of special security forces (CISF) at Wagoora Sub-Station for the year 2013-14 in NR.
Disposed of
5111
MP/378/2014
Power Exchange India Limited (PXIL)
Application in the matter of for permission to introduce two day ahead spot (2D-Spot)and extended evening day ahead spot (eve-DAS) in Power Exchange  India Limited.
Disposed of
5112
TT/377/2014
NTPC Limited
Petition for approval of tariff of 400 KV D/C Dadri-Loni Road Transmission Line of NTPC Limited for the period  from the anticipated commercial operation date to 31.03.2019.
Disposed of
5113
MP/376/2014
DB Power Limited.
Petition under section 79(I) read with 79(i) (K) of the Electricity Act, 2003 seeking appropriate direction or order declaring the letter dated 22.09.2014 as arbitary and unresonable being dehors the provisions of Electricity Act, 2003 and detailed procedure for making application for Grant of Connectivity in ISTS submitted by the Central Transmission Utility and as approved by this Honourable Commission under Regulation 27(I) of the CERC (Grant of Connectivity, Long Term  Access and Medium Term Open access in inter-State Transmission and related matters) Regulations, 2009.
Disposed of
5114
TT/375/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for 400 KV D/C Ramagundam- Bhadrawati (Chandrapur) transmission System in Sourthern and Western region (DOCO 01.01.1991.
Disposed of
5115
MP/374/2014
Tamilnadu Transmission Corporation LIMITED.
Petition seeking extension of time in implementing Honourable Commissions Order dated 20.02.2014 in petition No 146/MP/2013.
Disposed of
5116
GT/373/2014
NTPC Limited
Petition for determination of tariff of Feroz Gandhi Unchahar thermal Power Stations, Stage-III (210 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5117
GT/372/2014
NTPC Limited
Petition for determination of tariff of Rihand Stage-III (1000 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5118
TT/371/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up Transmission tariff for 2009-14 tariff bl;ock and 9ii) Transmission tariff for 2014-19 tariff block for Asset-I 40% FSC Compensation package for 400 KV D/C Khandwa-Seoni Transmission Line at Khandwa station (DOCO: 01.04.2008) Asset-IA 400 KV D/C Sipat-Raipur Transmission Line along with Substation bays at Raipur and Sipat (DOCO: 01.08.2008) Asset-II: 315 MVA 400/220KV ICT with associatede 220KV bays associated with Itarsi(PG)-Itarsi(MPPTCL) Ckt-II and 220KV bays associated with Itarsi (PG)-Bhopal(MPPTCL) Ckt-II(DOCO: 01.05.2008) under WRSS_I Transmission System in Western Region.
Disposed of
5119
TT/370/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of Transmission tariff from DOCO to 31.03.2019 for 400KV, 63 MVAR Bus Reactor at Indore S/S under Sasan UMPP TS In WR.
Disposed of
5120
TT/369/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19  tariff block for Combined elements of 9a) Neelamangala-Somanahally 400 KV D/C line along with bays (DOCO: 01.01.2007) and (b) Gooty-Raichur 400 KV D/C transmission line with bays (DOCO: 01.05.2007) under system strengthening -II in SR.
Disposed of
5121
TT/368/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  Combined elements of (a0 80MVAR bus reactor along with Nellore 400 KV bay extension; 9b) 315 MVA ICT with Cuddapah 400 KV bay extension; © 315 MVA ICT with Gooty extension and IInd 3X167 MVA auto transformer at kolar and switching arrangement for reactor at Somanahalli; 9d) 315 MVA ICT with Gazuwaka sub-station bay extension; and (f) 315 MVA ICT with Khammam sub-station bay extension undrr System Strengthening Scheme V in Southern Region (DOCO: 01.02.2008)
Disposed of
5122
TT/367/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  Combined elements of (i) LILO of both circuit of 400KV D?C Gazuwaka-Vijayawada line at vemagiri (DOCO:-01.04.2008) and (9ii) Extension of 400/220 KV substation at Vijayawada 9DOCO:-01.04.2008) under System Strengthening-VI of Southern Region Grid in Southern.
Disposed of
5123
GT/354/2014
DAMODAR VALLEY CORPORATION (DVC)
Petition for determination of tariff for Maithon Hydel power Station unit no I, II and III (2X20MW +1X23.2 MW) for the tariff period 2014-19.Panchet Hydel power Station unit no Iand II (2X40 MW) for the period 2014-19.
Disposed of
5124
GT/353/2014
DAMODAR VALLEY CORPORATION (DVC)
Petition for determination of tariff for Panchet Hydel power Station unit no Iand II (2X40 MW) for the period 2014-19.
Disposed of
5125
GT/352/2014
DAMODAR VALLEY CORPORATION (DVC)
Petition for determination of tariff for Mejia Thermal Power Station unit NO IV (IX210 MW) for the tariff  period 2014-2019.
Disposed of
5126
GT/351/2014
DAMODAR VALLEY CORPORATION (DVC)
Petition for determination of tariff for  Tilaya Hydel Power Station unit no I and II (2X2 MW)  for the tariff  period 2014-2019.
Disposed of
5127
GT/350/2014
DAMODAR VALLEY CORPORATION (DVC)
Petition for determination of tariff for Bokaro Thermal Power Station unit no I, II and III (3X210 MW)  for the period 2014-2019.
Disposed of
5128
GT/349/2014
DAMODAR VALLEY CORPORATION (DVC)
Petition for determination of tariff for Chandrapura Thermal Power Station unitno I, II and III (3X130 MW) for the period 2014-2019.
Disposed of
5129
GT/348/2014
DAMODAR VALLEY CORPORATION (DVC)
Petition for determination of tariff for  Durgapur Theramal Power Station unit no III and IV (1X140 MW+1X210 MW) for the period 2014-2019.
Disposed of
5130
GT/347/2014
DAMODAR VALLEY CORPORATION (DVC)
Petition for determination of tariff for Mejia Thermal Power Station unit no.I, II and III (3X210 MW) for the period 2014-19.
Disposed of
5131
GT/346/2014
NTPC Limited
Petition for final truing up of tariff of Kawas GPS (656.20 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5132
GT/345/2014
NTPC Limited
Petition for final truing up of tariff of korba STPS Stage-I & II (3X200 MW + 3X500 MW) for the period from 01.04.2009 to 31.03.2014
Disposed of
5133
GT/344/2014
NTPC Limited
petition for final truing up of tariff of Sipat STPS Stage-II (2X500 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5134
GT/343/2014
NTPC Limited
Petition for revision of tariff of Vindhyachal STPS Stage-III from 01.04.2009 to 31.03.2014 after truing up exercise.
Disposed of
5135
GT/342/2014
NTPC Limited
petition for determination of tariff of Vindhyachal Super thermal Power Station Stage-III (1000 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5136
GT/341/2014
NTPC Limited
Petition for determination of tariff of kawas gas based Combined Cycle Power Station (656.20 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5137
GT/340/2014
NTPC Limited
Petition for approval of tariff of Korba Super Thermal Power Station Stage-III (500 MW) from 01.04.2014 to 31.03.2019.
Disposed of
5138
GT/339/2014
NTPC Limited
Petition for approval of tariff of Vindhyachal Super Thermal Power Station Stage-IV (1000MW) from 01.04.2014 to 31.03.2019.
Disposed of
5139
GT/338/2014
NTPC Limited
Petition for approval of tariff of Vindhyachal Super Thermal Power Station Stage-I (1260 MW) from 01.04.2014 to 31.03.2019.
Disposed of
5140
GT/337/2014
NTPC Limited
Petition for deternination tariff of Sipat Super Thermal power Station Stage-I91980MW) from 01.04.2014 to 31.03.2019.
Disposed of
5141
GT/336/2014
NTPC Limited
Petition for determination of tariff of tanda Thermal Power Station (440 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5142
GT/335/2014
NTPC Limited
Petition for final True-up  of tariff of Auria GPS (663.36 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5143
GT/334/2014
NTPC Limited
Petition for determination of tariff of Talcher Thermal Power Station, (460MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5144
GT/333/2014
NTPC Limited
Petition for final truing up of tariff of Faridabad GPS(431.586 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5145
GT/332/2014
NTPC Limited
Petition for final truing up of tariff of Feroze Gandhi Unchahar thermal Power Station Stage-II, (420 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5146
GT/331/2014
NTPC Limited
Petition for final truing up of tariff of Anta GPS (419.33 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5147
GT/330/2014
NTPC Limited
Petition for determination of tariff of National Capital Thermal power Station, Stage-I(840 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5148
GT/329/2014
NTPC Limited
Petition for final truing up of tariff of Tanda TPS (440 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5149
GT/328/2014
NTPC Limited
Petition for determination of tariff of Mauda Super Thermal Power Station Stage-I (1000MW) for the period from 01.04.2014 to 31.03.2019
Disposed of
5150
GT/326/2014
NTPC Limited
Petition for final  truing up of tariff of Gandhar Gas Power Station (657.39 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5151
GT/325/2014
NTPC Limited
Petition for determination of tariff of   Gandhar Gas Power Station (657.39 MW)for the period from 01.04.2014 to 31.03.2019.
Disposed of
5152
GT/324/2014
NTPC Limited
Petition for determination of tariff of   National Capital Thermal Power Station, Stage-II (980 MW)for the period from 01.04.2014 to 31.03.2019.
Disposed of
5153
GT/323/2014
NTPC Limited
Petition for determination of tariff of   Korba Super Thermal Power Station Stage-I & II (2100 MW)for the period from 01.04.2014 to 31.03.2019.
Disposed of
5154
GT/322/2014
NTPC Limited
Petition for determination of tariff of  Sipat Super Thermal Power Station Stage-II (1000 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5155
GT/321/2014
NTPC Limited
Petition for final truing up of tariff of  Feroze Gandhi Unchahar thermal Power Station Stage-III, (210 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5156
GT/320/2014
NTPC Limited
Petition for final truing up of tariff of  Feroze Gandhi Unchahar thermal Power Station Stage-I, (420 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5157
SM/015/2014
Suo Motu
No Compliance of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and Central Electricity Regulatory Commission (Regulation Power Supply ) Regulations, 2010.
Disposed of
5158
SM/014/2014
Suo Motu
Non Compliance with the provisions of regulation 30(7) under Section 142 against those who have failed to comply with or have partially compiled with the regulations.
Disposed of
5159
GT/319/2014
NTPC Limited
Petition for determination of tariff of Feroz Gandhi Unchahar Thermal  Power Station, Stage-I (420 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5160
GT/318/2014
NTPC Limited
Petition for determination of tariff of Rihand Stage-II (1000 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5161
GT/317/2014
NTPC Limited
Petition for final truing up of tariff of Rihand Stage-I, (1000 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5162
GT/316/2014
NTPC Limited
Petition for determination of tariff of  Farakka Super Thermal Power Station Stage I & II (1600MW) for the Period from 01.04.2014  to 31.03.2019.
Disposed of
5163
GT/315/2014
NTPC Limited
Petition for final truing up of tariff of Singrauli STPS, (2000 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5164
MP/314/2014
DB Power Limited.
Petition for seeking appropriate directions for operationalisation/Scheduling of the LTA dated 20.12.2013, alongwith affidavit.
Disposed of
5165
TT/313/2014
Jindal Power Limited (JPL)
Application for determination of tariff for approval of Annual Fixed Cost and determination of taaiff for the Licensed transmission Busines for the finanancial yeaars 2014-15, 2015-16, 2016-17, 2017-18 and 2018-19 and truing up for the financial years 2011-12, 2012-13 and 2013-14.
Disposed of
5166
TT/312/2014
Parbati Koldam Transmission Company Limited (PKTCL)
Application for determination of transmission tariff for 400 KV D/C Koldam- Ludhiana transmission line for control period of 2014-19.
Disposed of
5167
MP/310/2014
Sasan Power Limited.
Petition for Regulation/Directive for scheduling unrequisitioned Power of Sasan Ultra Mega Power Project and direction to Load  Dispatch Centres to schedule Unrequisited power.
Disposed of
5168
MP/309/2014
NTPC Limited
Petition seeking Permission for extension of period to inject infirm power into the grid beyound 30.09.2014 and up to 31.12.2014 w.r.t Unit-IV (660 MW) of Barh Super Thermal Power Station, (Stage-II, 1320 MW).
Disposed of
5169
GT/308/2014
NTPC Limited
Approval of Petition for determination of tariff of Dadri GPS (829.78) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5170
RC/307/2014
SN Power Markets Private Limited.
Submission of regulatory Compliance Application for change of name of the license from SN Power Markets Pvt limited to Statkraft Markets private limited.
Disposed of
5171
GT/306/2014
NTPC Limited
Approval of Petition for final truing up of tariff of   Vindhyachal Super Thermal Power Station Stage-I (1260 MW0 for the period from 01.04.2009 to 31.03.2014.
Disposed of
5172
GT/305/2014
NTPC Limited
Approval of Petition for final truing up of tariff of   Korba Super Thermal Station Stage-III (500MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5173
GT/304/2014
NTPC Limited
Approval of Petition for final truing up of tariff of   Simhadri Super Thermal power Station Stage-I (2X500MW) for the period from 01.04.2009  to 31.03.2014.
Disposed of
5174
GT/303/2014
NTPC Limited
Approval of Petition for final truing up of tariff of   Simhadri Super Thermal power Station Stage-II (2X500MW) for the period from 16.09.2011 to 31.03.2014.
Disposed of
5175
GT/302/2014
NTPC Limited
Approval of Petition for final truing up of tariff of  Badarpur Thermal Power Station (705MW) for the priod from 01.04.2009 to 31.03.2014.
Disposed of
5176
GT/301/2014
NTPC Limited
Approval of Petition for final truing up of tariff of  Dadri Gas power Station  (829.78 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5177
GT/300/2014
NTPC Limited
Approval of Petition for final truing up of tariff of  Natitional Capital Thermal Power Station, stage-II Dadri (980 MW)  for the period from 31.01.2010 to 31.03.2014.
Disposed of
5178
GT/299/2014
NTPC Limited
Approval of Petition for final truing up of tariff of  Natitional Capital Thermal Power Station, stage-I Dadri (840 MW)  for the period from 01.04.2009 to 31.03.2014.
Disposed of
5179
GT/298/2014
NTPC Limited
Approval of Petition for final truing up of tariff of  Rihand Super Thermal Power Station  Stage-II, (1000 MW)  for the period from 01.04.2009 to 31.03.2014.
Disposed of
5180
GT/297/2014
NTPC Limited
Approval of Petition for final truing up of tariff of Vindhyachal STPS Stage-IV (2X500 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5181
GT/296/2014
NTPC Limited
Approval of Petition for final truing up of tariff of Vindhyachal STPS Stage-II (2X500 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5182
GT/295/2014
NTPC Limited
Approval of Petition for final truing up of tariff of Sipat STPS Stage-I (1980 MW) for the period from  COD of Unit-1 (01.10.2011) to 31.03.2014.
Disposed of
5183
GT/294/2014
NTPC Limited
Approval of Petition for determination of tariff  of  Simhadri Super Thermal Power Station, Stage-II (1000 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5184
GT/293/2014
NTPC Limited
Approval of Petition for determination of tariff  of  Talcher Super Thermal Power Station, Stage-II, (2000 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5185
GT/292/2014
NTPC Limited
Approval of Petition for determination of tariff  of Ramagundam Super Thermal Power Station, Stage-I & Stage-II (2100 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5186
GT/291/2014
NTPC Limited
Approval of Petition for determination of tariff  of  Rihand Stage-I (1000 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5187
GT/290/2014
NTPC Limited
Approval of Petition for determination of tariff  of Singrauli (2000 MW) for  the period from 01.04.2014 to 31.03.2019.
Disposed of
5188
GT/289/2014
NTPC Limited
Approval of Petition for determination of tariff of Feroze Gandhi Unchahar Thermal Power Station, Stage-II (420 MW) the period from 01.04.2014 to 31.03.2019.
Disposed of
5189
GT/288/2014
NTPC Limited
Approval of Petition for determination of tariff of Badarpur Thermal Power Station (705 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5190
287/GT/2014
NTPC Limited
Approval of Petition for determination of tariff ofAnta  GPS (419.33 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5191
286/GT/2014
NTPC Limited
Approval of Petition for determination of tariff of Faridabad GPS (431.586 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5192
285/GT/2014
NTPC Limited
Approval of Petition for determination of tariff of Auraiya GPS (663.36 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5193
MP/284/2014
Jindal Power Limited (JPL)
Petition for seeking permission for allowing injection of infirm power for testing including full load testing for Unit 3 of 4X600 MW power plant at Tamnar beyound six months of first synchronisation.
Disposed of
5194
GT/283/2014
NTPC Limited
Petition for determination of tariff of Kahalgaon Super Thermal Power Station, Stage-II (3x500 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5195
GT/282/2014
NTPC Limited
Petiton for final truing up of tariff of Farakka STPS, Stage-III, (1x500 MW) for the period from COD i.e. 04.04.2012 to 31.03.2014.
Disposed of
5196
281/GT/2014
NTPC Limited
Petition for determination fo tariff of Talcher Super Thermal Power Station, Stage-I (1000 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5197
GT/280/2014
NTPC Limited
Petition for determination of tariff of Farakka Super Thermal Power Station, Stage-III (1x500 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5198
GT/279/2014
NTPC Limited
Petition for determination of tariff of Kahalgaon Super Thermal Power Station, Stage-I (840 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5199
TT/278/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up Transmission tariff for 2009-14 tariff block (ii) Transmission tariff for 2014-19 tariff block for combined assets i.e. Asset - I (132kV T/L S/C Nirjuli Dikrong T/L) and Asset - II (400 kV Ranganadi-Balipara T/L along with associated bays) for Transmission system associated with Ranganadi HEP (DOCO: Asset-I: 01.10.2001 & Asset-II: 01.03.2003) in North Eastern Regionf for the perod from 01.04.2014 to 31.03.2019.
Disposed of
5200
GT/277/2014
NTPC Tamil Nadu Energy Company Limited (NTECL)
Petition for determination of tariff of NTECL - Vallur Thermal Power Project (3x500 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5201
TT/276/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for assiciated transmission System of Kopil - Khandong (Additional transmission Gohpur - Itanagar) in North Eastern Region, for tariff block 2014 - 19.
Disposed of
5202
TT/275/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up Transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for  combined elements of Asset-I: 315 MVA ICT-IV alongwith associated bays at Moga sub station (DOCO-01.07.2007) and asset-2: ICT-II along with associated bays and 02 Nos. PSEB feeder bays at Amritsar sub-station and 400 KV bus reactor bay 02 Nos  PSEB line bays at Moga sub0station (DOCO-01.03.2008) under Augmentation of transformation capacity at Amritsar and Moga sub-station in NR.
Disposed of
5203
GT/274/2014
NTPC Limited
Approval of Final truing up petition of Farakka Super Thermal Power Station, Station, Stage - I, (3x200 MW + 2x500 MW) for the period from 01.04.2009 to 31.03.204.
Disposed of
5204
GT/273/2014
NTPC Limited
Approval of Final True-up petition in Petition No. 304/2009 for Talcher Thermal Power Station, Station (460 MW) for 2009-14 tariff period.
Disposed of
5205
GT/272/2014
NTPC Limited
Petition for determination of revision  of tariff of Kahalgaon Super Thermal Power Station, Station, Stage - II, (3x500 MW) for the period 01.04.2009 to 31.03.2014.
Disposed of
5206
GT/271/2014
NTPC Limited
Petition for determination of revision of  tariff of Kahalgaon Super Thermal Power Station, Station, Stage - I, (840 MW) for the period 01.04.2009 to 31.03.2014.
Disposed of
5207
GT/270/2014
NTPC Limited
Petition for determination of tariff of Simhadri Super Thermal Power Station, Stage - I, (2x500 MW) for the period 01.04.2014 to 31.03.2019.
Disposed of
5208
GT/269/2014
NTPC Limited
Petition for determination of tariff of Rajiv Gandhi Combined Cycle Power Project, Kayamkulam, Stage - I, (359.58 MW) for the period 01.04.2014 to 31.03.2019.
Disposed of
5209
GT/268/2014
NTPC Limited
Petition for determination of tariff of Ramagundam Super Thermal Power Station, Stage - III, (500 MW) for the period 01.04.2014 to 31.03.2019.
Disposed of
5210
TT/366/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for (i) 400KV D/C Dulhasti-Kishenpur transmission Line with associated bays (Asset-i), (ii) 400KV Kishenpur-Wagoora transmission Line along with asociated bays at Kishenpur and Wagoora Sub-Stations under Dulhasti Combined Transmission System(Asset-II) in Northern Region.
Disposed of
5211
TT/365/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for WRSS-IV Transmission Scheme in Western Region.
Disposed of
5212
TT/364/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  400KV D/C Dhauliganga HEP-Bareilly (UPPCL) Transmission Line along with associated bays at bareilly(UPPCL) (DOCO:01.08.2005) in NR.
Disposed of
5213
TT/363/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for Kishenpur Moga transmission System in Northern Region.
Disposed of
5214
TT/362/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmision tariff of A) 500 MVA 400/220 KV Spare Transformer for Northern Region at neemrana under Augmentation of Transformers in Northern region part-A of Northern region, for tariff block 2009-14 period in NR.
Disposed of
5215
TT/361/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  Combined assets of Northern Region System Strengthening Scheme in NR.
Disposed of
5216
TT/360/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  Special Energy Meters In NR.
Disposed of
5217
TT/359/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  Combined Elements of  a) 220 KV D/C RAPP-B Chittorgarh Transmission Line b) 220KV S/C RAPP-B Udaipur Transmission Line alongwith associated bays at Udaipur end LILO of 220KV D/C RAPP-KOTA Line at RAPP_B including PLCC System C) 220KV S/C RAPP-B_Anta transmission Line with associated Bays at Anta End for transmission System Associated with RAPP-B Project (Notional DOCO 01.08.2000) in NR.
Disposed of
5218
TT/357/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for combined assets of (I) Extension of 400/220 KV Kolhapur (MSEB) substation (DOCO: 01.12.2006) (2) 220KV D/C VAPI-MAGARWADA transmission Line along with associated bays (DOCO: 01.05.2008) (3) 220KV D/C VAPI- KHARDPADA Transmission Line along with asociated bays (DOCO: 01.07.2008) under WRSS-III Transmission System in WR.
Disposed of
5219
TT/356/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for 400 KV D/C Bina- Nagda Transmission line alongwith associated bay equipment at Nagda and Bina Substation (DOCO:01.11.2007) under transmission System associated with 400 KV Bina-Nagda D/C Line in WR.
Disposed of
5220
TDL/355/2014
IPCL Power Trading Private Limited.
Application for grant of an Inter State Trading License to IPCL Power Trading Private limited.
Disposed of
5221
SM/013/2014
Suo Motu
Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012
Disposed of
5222
MP/267/2014
Torrent Power Private Limited.
Petition seeking permission for allowing injectionof infirm power from Units 51, 52 and 53 testing including full load testing for the period beyond six months up to the declaration of commercial operation of the respective units.
Disposed of
5223
GT/266/2014
ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)
Approval for determination of tariff of Aravali Power Company private limited. IGSTPP (3X500 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5224
GT/265/2014
NHDC LIMITED
Approval of Petition for Indira Sagar H>E Project (8X125MW) for the period 2014-19.
Disposed of
5225
GT/264/2014
NHDC LIMITED
Approval of Petition of Generation Tariff for Omkareshwar H.E Project (8X65MW) for the period 2014-19.
Disposed of
5226
GT/263/2014
Ratnagiri Gas & Power Private Limited.
Petition for determination of tariff of ratnagiri Power Station (1967.08 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5227
GT/262/2014
SJVN Limited
Approval of revision of tariff f of Naptha Jhakri Hydro Electric Power Station (6X250MW) for the period 01.04.2009 to 31.03.2014
Disposed of
5228
GT/261/2014
SJVN Limited
Approval of generation tariff of Naptha Jhakri Hydro Electric Power Station (6X250MW) for the period 01.04.2014 to 31.03.2019.
Disposed of
5229
GT/260/2014
Kanti Bijli Utpadan Nigam Limited.
Petition for determination of tariff of Muzaffarpur Thermal power Station Stage-I (2X110MW) for the period from 01.11.2012 to 31.03.2014.
Disposed of
5230
GT/259/2014
Kanti Bijli Utpadan Nigam Limited.
Petition for determination of tariff of Muzaffarpur Thermal power Station Stage-I (2X110MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5231
GT/258/2014
Ratnagiri Gas & Power Private Limited.
Petition for determination of tariff of Ratnagiri Power Station (1967.08 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5232
GT/257/2014
NTPC SAIL POWER COMPANY  LIMITED (NSPCL)
Approval  for determination of tariff of Bhilai Expansion Power plant (2X250 MW) for the period from 01.04.2014 to 31.03.2019.
Disposed of
5233
GT/256/2014
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Approval  of Tariff (Annual Fixed charges and Energy Charges and Energy Charges) for the period 2014-19 under CERC Tariff Regulations 2014 for  NLC TPS II Stage I (630MW) and Stage II (840MW).
Disposed of
5234
GT/255/2014
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Approval of Tariff (Annual Fixed charges and Energy Charges and Energy Charges) for the period 2014-19 under CERC Tariff Regulations 2014 for  Circulating Fluidzed Bed Combustion (CFBC) Technology based NLC Barsingsar TPS (2X125) MW.
Disposed of
5235
GT/254/2014
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Petition of Tariff (Annual Fixed charges and Energy Charges and Energy Charges) for the period 2014-19 under CERC Tariff Regulations 2014 for NLC TPS Expansion 2X210 MW.
Disposed of
5236
GT/253/2014
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Approval  of Tariff (Annual Fixed charges and Energy Charges) for 6X50+3X100) MW, NLC TPS I under CERC Tariff Regulations 2014 for the period 2014-19.
Disposed of
5237
GT/252/2014
NHPC LTD
Approval of tariff for the period 2014-19 in respect of  Chutak  power Station.
Disposed of
5238
GT/251/2014
NHPC LTD
Approval of tariff petition for truing up of AFC for the period 2009-14 & tariff Petition for 2014-19 in respect of Sewa-II Power Station.
Disposed of
5239
GT/250/2014
NHPC LTD
Approval of tariff for the period 2014-19 in respect of   Uri-II  power Station.
Disposed of
5240
GT/249/2014
NHPC LTD
Approval of tariff for the period 2014-19 in respect of  Chamera-III  power Station.
Disposed of
5241
GT/248/2014
NHPC LTD
Approval of tariff for the period 2014-19 in respect of Teesta low Dam-III power Station.
Disposed of
5242
TT/247/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for 132 KV S/c Ranganadi-Ziro (DOCO: 01.04.20004) in NR for tariff block 2014-19.
Disposed of
5243
24/RP/2014 in Petition No RC/322/2013 & RC/003/2014
Power Exchange India Limited (PXIL)
Review Petition under Section 94(f) of the Electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of  Business) Regulations, 1999 for Review of Order dated 02.07.2014 in Petition No 322/RC/2013 and Petion NO RC/003/2014.
Disposed of
5244
TT/246/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of transmission tarifffrom DOCO to 31.03.2019 Assets (09)Nos. under transmission System for phase-I Generation Projects in Orissa.-Part Ain ER
Disposed of
5245
TT/245/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission Tariff from DOCO to 31.03.2019 for (A) Nellore Pooling Station and Kurnool Substation and (B) 240 MVAR 765 KV line reactor at nellore end of one circuit and at Kurnool end of both circuits of Nellore-kurnool 765 KV line under Common System associated with ISGS projects in Krishnapatnam area of AP for tariff block 2014-19.
Disposed of
5246
TT/244/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of transmission tariff from DOCO to 31.03.2019 for Asset i: 4*500 MVA, 765/400 KV ICT-2 with one spare unit at jabalpur 765/400 KV PS (DOCO: 01.04.2014), AssetII: 3*80 MVAR, 765 KV Line Reactor to be used  as Bus reactor at jabalpur PS for Dharamjaygarh ckt #1 (DOCO:01.04.2014) Asset III f 765 KV3*110 MVAR, Bus Reactor-1 at Dharamjayagarh S/S alongwith S/S alongwith associated bays and LILO of 765 KV S/C Ranchi-WR polling Station (near Sipat) T/L at  S/C Ranchi-WR  Pooling Station (near Sipat) T/L at Dharmjaygarh (DOCO:01.04.2014), Asset IV: 765 KV, 3*110 MVAR Bus Reactor-2 at Dharmjaygarh S/S along with associated bays (DOCO: 18.04.2014)AssetV: 765 KV D/C Jharsuguda Pooling Station-Dharmjaygarh 9near Korba) Line (Ant. DOCO:25.07.2014) under transmission System for Phase-I generation projects in orissa (Part-B) in WR.
Disposed of
5247
TT/243/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of Transmission tariff of Special Protection Scheme(SPS) for Northern regional Grid Stage-II for tariff block 2014-19 period in NR.
Disposed of
5248
TT/242/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of Transmission Tariff DOCO to 31.03.2019 for (A) 1*125 MVAR Bus Reactor at 400 KV Bachau S/S (Ant. DOCO: 01.09.2014), (C) 1*125 MVAR Bus Reactor at 400 KV Pirana S/S (Ant. DOCO: 01.09.2014), (D) 1*125MVAR Bus Reactor-1 at 400 KV Itarsi S/S 9Ant.DOCO: 15.07.2014), (E) 1*125MVAR Bus Reactor-2 at 400 KV Itarsi S/S (Ant. DOCO: 15.09.2014), (F) 1*125 MVAR Bus Reactor at 400 KV Gwalior S/S (DOCO: 01.07.2014) under Installation of Reactors (PART-II) in WR.
Disposed of
5249
TT/241/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of transmission tariff from 01.04.2014 to 31.03.2019 for 125 MVAR Bus reactor at Gorakhpur Extn. under Immediate Evacuation System Associated with Barh-II TPS (1320MW) in NR.
Disposed of
5250
TT/240/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for transmission system associated with  Doyang HEP in North eastern region.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5251
TT/239/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for 50 MVA Auto Transformer At Malda Sub-Station in ER.
Disposed of
5252
GT/238/2014
NHPC LTD
Approval of Tariff Petition for truing up of AFC for the period 2009-14 & tariff Petition for 2014-19 in respect of  Uri-IPower Station.
Disposed of
5253
GT/237/2014
NHPC LTD
Approval of Tariff Petition for truing up of AFC for the period 2009-14 & tariff Petition for 2014-19 in respect of  Chamera-I Power Station.
Disposed of
5254
GT/236/2014
NHPC LTD
Approval of Tariff Petition for truing up of AFC for the period 2009-14 & tariff Petition for 2014-19 in respect of  Salal Power Station.
Disposed of
5255
GT/235/2014
NHPC LTD
Approval of Tariff Petition for truing up of AFC for the period 2009-14 & tariff Petition for 2014-19 in respect of  Bairasiul Power Station.
Disposed of
5256
GT/234/2014
NHPC LTD
Approval of Tariff Petition for truing up of AFC for the period 2009-14 & tariff Petition for 2014-19 in respect of  Teesta-V Power Station.
Disposed of
5257
GT/233/2014
NHPC LTD
Approval of Tariff Petition for truing up of AFC for the period 2009-14 & tariff Petition for 2014-19 in respect of Chamera-II
Disposed of
5258
GT/232/2014
NHPC LTD
Approval of Tariff Petition for truing up AFC for the period 2009-14 & tariff petition for 2014-19 in respect of rangita Power Station.
Disposed of
5259
GT/231/2014
NHPC LTD
Approval of tariff Petition for truing up of AFC for the period 2009-14 & tariff petition for 2014-19 in respect of Dulhasti Power Station.
Disposed of
5260
GT/230/2014
NHPC LTD
Tariff Petition for truing up of AFC for the period 2009-14 & tariff petition for 2014-19 in respect of Dhauliganga Power Station.
Disposed of
5261
GT/229/2014
NHPC LTD
Determination of tariff for the period 2014-19 in respect of Nimoo Bazgo Power Station.
Disposed of
5262
GT/228/2014
NHPC LTD
Approval of truing up of capital expenditure for the period 2009-14& tariff Petition for 2014-19  in respect of Loktak Power Station.
Disposed of
5263
TT/227/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission tariff from DOCO to 31.03.2019 for Asset1: 765 KV Line bays & 3*80 MVAR Switchable line reactor at 765 KV jabalpur Pooling Sub station (for 765 KV S/C Jabalpur-Bhopal line) (Ant. DOCO: 15.09.2014) Asset2: 765 KV Line bays & 3*80 MVAR line reactor at 765 KV Indore S/S (for 765 KV S/C Bhopal-Indore line) (Ant.DOCO:15.08.2014) Asset-3: Extension of 765KV Aurangbad substation for 765KV S/C line bay (DOCO: 29.05.2014) under Line bays and reactor provision at power grid sub-station associated with system strengthening  for WR.
Disposed of
5264
GT/226/2014
NHPC LTD
Petition for revision of tariff of Tanakpur Power Station for the period 01.04.2009 to 31.03.2014 and tariff petition of Tanakpur Power station for the period 01.04.2014 to 31.03.2019.
Disposed of
5265
MP/225/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under regulation-54 power to relax and under regulation 55 power to remove difficulty of the CERC (Terms & Conditions of Tariff), Regulations, 2014 read with regulation 24 and 111 of CERC (Conduct of Business) Regulations, 1999 for relaxation of CERC (Terms and Conditions of Tariff) regulations, 2014.
Disposed of
5266
TT/224/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for Rangita transmission System in ER.
Disposed of
5267
TT/223/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for 400/220 KV 315 MVA Transformer at Jeypore along with associated Bays in ER.
Disposed of
5268
TT/222/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for 63 MVAR Line Reactor on 400 KV Kolaghat-rengali Line at Rengali SubStation in ER.
Disposed of
5269
TL/221/2014
NRSS XXIX
Application under Section 14 read with Section 15(I) of the Electricity Act, 2003 for grant of transmission License to NRSSXXIX Transmission Limited.
Disposed of
5270
Adpt/220/2014
NRSS XXIX
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission charges with respect to transmission System being established by  NRSSXXIX Transmission Limited.
Disposed of
5271
GT/219/2014
NTPC Limited
Revision of tariff of Ramagundam Super Thermal Power Station, Stage-III for the period from 01.04.2009 to 31.03.2014 after truing up exercise.
Disposed of
5272
GT/218/2014
NTPC Limited
Revision of tariff of Rajiv Gandhi combined Cycle power Project (RGCCPP), Kayamkulam (359.58 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5273
GT/217/2014
NTPC Limited
Revision of tariff of Ramagundam Super thermal Power Station, Stage-I & II (2100MW) from 01.04.2009 to 31.03.2014 after truing up exercise.
Disposed of
5274
TT/216/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  Neelamangala-Mysore 400KV D/C transmission Line along with 2X315MVA, 400/220KV ICTs at Mysore Substation (01.05.2006) in SR.
Disposed of
5275
TT/215/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  400KV D/C Talcher- Meramundali Transmission Line in ER.
Disposed of
5276
TT/214/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  400KV Talcher Transmission System in ER.
Disposed of
5277
TT/213/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for farakka-Malda transmission Link and Additional 315 MVA Transformer at Malda in ER.
Disposed of
5278
TT/212/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  Combined elements of Kaiga- Narendra 400KV D/C Transmission Line (DOCO: 01.11.2005), 400/220KV Substation at Narendra with one 315MVA ICT (DOCO: 01.11.2005) and 2nd 315MVA ICT at Narendra S/s (DOCO: 01.09.2006) under Kaiga-Narendra Transmission System in SR.
Disposed of
5279
SM/011/2014
Suo Motu
Non Compliance of Section 38 and 39 of Electricity Act 2003.
Disposed of
5280
MP/211/2014
D B Power Limited.
Seeking permission to allow extension of the period for injection of power for testing including full load testing of (600 MW) situated at village Barradarha, janjgir Champa District, chhattisgarh beyond 6 months from initial synchronization.
Disposed of
5281
MP/210/2014
AD Hydro Power Limited.
Petition under section 79(i) © of the Electricity Act, 2003 read with regulation 35 of CERC (Open Access in inter-state transmission) Regulations, 2004.
Disposed of
5282
MP/209/2014
Torrent Power Limited (TPL)
Approval for the proposed amalgamation/merger between the transferor companies i.e the petitioner , Torrent Energy limited and Torrent Cables limited and the transferee company, Torrent Power Limited in sofar as such amalgamation/merger results in the merger of TEL with TPL.
Disposed of
5283
GT/208/2014
NTPC Limited
Petition under section 62 and 79(i)(a) of the Electricity Act, 2003 read with Chapter-V of the CERC (Conduct of Business) regulations, 1999 for revision of tariff of Talcher Super Thermal power Station Stage-II for the period from 01.04.2009 to 31.03.2014 after truing up exercise.
Disposed of
5284
GT/207/2014
NTPC Limited
Petition under Section 62 and 79(i)(a) of the Electricity Act, 2003 read with Chapter-V of the CERC (Conduct of Business) Regulations, 1999 for revision of tariff of Talcher Super thermal Power Station Stage-I, (1000 MW) from 01.04.2009 to 31.03.2014 after truing up exercise.
Disposed of
5285
MP/206/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval l for exucution of Unified Real Time Dynamic State Measurement (URTDSM) phase-II.
Disposed of
5286
TT/205/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block Asset-I: (a) 50MVAR Reactor at Narendra S/s, (b) Narendra-Davanagere 400KV D/C TL and 50MVAR Bus Reactor at Mysore, (c) LILO of Kolar-Sriperambudur 400KV S/C line along with one 50MVAR reactor at Kalivanthapattu, Asset-II: (d) 2nd 315MVA Auto Transformer at Hiriyur S/S, Asset-III: (e) Ist 315MVA Auto Transformer at Kalivanthapattu S/s and (f) 2nd 315MVA Auto Transformer at Kalivanthapattu S/s Along with associated bays and Equipments under transmission System associated with Kaiga-3 & 4 (2X235MW) Project in SR.
Disposed of
5287
TT/204/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approvalfor determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  transmission System associated with NLC Stage-I in SR.
Disposed of
5288
TT/203/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  400 KV D/C Kota-Metra trasnmission line (Ckt-I and II) along with associated bays under system strengthening in South west part of Northern Grid (Part-A) Transmission System (DOCO: 01.02.2009) in NR.
Disposed of
5289
TT/202/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission tariff from DOCO to 31.03.2019 for Asset-1 Splitting of 400KV Raipur Bus through Bus Sectionaliser into two sections at point between existing Line Bays of Chandrapur-1 & Chandrapur-2 and shifting of Chandrapur-2 and chandrapur-3 Line Bays from section Raipur-B to Raipur-A under Split Bus Arrangement and Reconfiguration/Shifting  of terminating Lines at Raipur 400KV S/S in Western Region.
Disposed of
5290
TT/201/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission Tariff from DOCO to 31.03.2019 for 765 KV S/C Satna-Gwalior ckt 2 transmission Line along with associated bays and respective line reactor at Satna & gwalior sub-station, under Vindhyachal IV & Rihand III (1000 MW) (Group-3) Generation Project in Western & Northern region.
Disposed of
5291
200/TT/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for LILO of 400 KV D/C Bonaigaigaon-Malda Line at Purnea & Sub-station at Purnea (New) Region in ER.
Disposed of
5292
TT/199/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for Bihar Grid Strengthening Scheme in ER.
Disposed of
5293
TT/198/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for LILO of Purnia-Dalkola 132KV S/C Line And Extension At Purnia Sub-Station in ER.
Disposed of
5294
TT/197/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  400 KV Vindhyachal line at Singrauli along with bays at Singrauli end (realignment of Vindhyachal-Kanpur S/C line at Singrauli and Singraluli-Vindhyahal 2nd 400 KV Ckt) and Bus coupler bay at Vindhyachal HVDV under System Strengthening Scheme in Singrauli-Vindhyachal corridor in NR.
Disposed of
5295
TT/196/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  Chamera Stage-I transmission System in Northern Region.
Disposed of
5296
TT/195/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for Series capacitors on circuit I and II of 220 KV D/C Kishenpur-Pampore transmission line at Kishenpur sub-station in Northern region.
Disposed of
5297
TT/194/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for LILO od 220 KV S/C Panki-Naubasta transmission line at Kanpur in Northern Region.
Disposed of
5298
TT/193/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for LILO of S/C Singrauli- Kanpur line-I, 400KV Substation at Allahabad and LILO of Singrauli-Kanpur line-II including ICT-I and ICT-II at Allahabad with associated bays in northen Region.
Disposed of
5299
TT/192/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of Transmission tariff for 3*80 MVAR, 765KV Line Reactor along with associated bays at Gwalior S/S only (to be used as Bus Reactor under interim contigency scheme, till readiness of 765 S/C Gwalior-Jaipur Transmission Line) (DOCO:01.03.2014) associated with Vindhyachal IV & Rihand III (I000 MW) Generation Project (under interim /contigency arrangement for power evacuation) in Western region for tariff block 2009-14 period.
Disposed of
5300
TT/191/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for Series Compensation on Panki-Muradnagar 400 KV S/c line of UPPCL in Northern Region.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5301
TT/190/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  transmission system associated with Uri hydroelectric project (4*120MW) in Northern Region.
Disposed of
5302
TT/189/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  315 MVA, 440/220 KV ICT-IV at Ballabgarh Sub-Station with associated bay equipments in NR.
Disposed of
5303
MP/188/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition  for recovery of cost for the assets of SCDA/EMS system for SLDCs.
Disposed of
5304
MP/187/2014
Tata Power  Trading company Limited.
Petition for  seeking the indulgence of the Honourable Central Commission for passing appropriate Orders/Directions to enable the Petitioner to import power from the hydro generation project being developed by Dagachhu hydro Power Corporation, in Bhutan.
Disposed of
5305
GT/186/2014
Torrent Power Limited (TPL)
Petition  for determination of generation Tariff of Sugen 1147.5 MW Mega Power Plant of TORRENT POWER LIMITED 9hereinafter called Petitioner of the Generating Station or SUGEN Plant for the period Ist April 2014 to 31st March 2019 (hereinafter referred as tariff Period).
Disposed of
5306
TT/185/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of transmission Tariff from DOCO to 31.03.2019 for Asset1: Aurangabad (MSETCL)-Aurangabad(PG) 400 KV D/C (Quad) Line (Ckt#1) and shifting of 400KV D/C Akola-Aurangabad (MSETCL) line to Aurangabad(PG) along with associated bays at both ends. Asset2: Aurangabad(MSETCL)-Aurangabad(PG) 400KV D/C (Quad) Line (Ckt#2) and shifting of 400KV D/C Akola-Aurangabad(MSETCL) line to Aurangbad(PG) along with associated bays at both ends.Asset 3: 240 MVAR Switchable Line Reactor for 765KV Seoni-Wardha Ckt#1 at Seoni S/S. Asset4: 240 MVAR Switchable Line Reactor for 765KV Seoni-Wardha Ckt#2 at Seoni S/S. Asset5: 400KV D/C Vapi-Kala TL WRI portion from AP38 AP44 and AP44-AP45A/0(part of 400KV D/C Navsari-Boisar TL). Asset 6: 80 MVAR Line reactor for 400KV D/C Wardha-Aurangabad TL Ck#1 to be charged as Bus reactor 1 at 400/220KV D/C Wardha- Aurangabad TL
Disposed of
5307
GT/184/2014
SJVN Limited
Petition for approval of Generation tariff of rampur hydro Electric project (412 MW) for the period from actual COD of first Unit to 31.03.2019.
Disposed of
5308
TT/183/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for   400 KV Biharshariff- sasaram- Saranath Transmission Lines along with bays etc. under eastern- Northern inter-regional HVDC Transmission System in ER.
Disposed of
5309
023/RP/2014 in Petition No MP/071/2014
Western Region Transmission (Maharashtra) Private Limited.
Review of the Order dated 02.07.2014 passed by this Honourable Commission in Petition No 71/MP/2014 titled as Power Grid Corporation of India Limited Vs Western region transmission (Maharashtra) Private Limited.
Disposed of
5310
SM/012/2014
Suo Motu
Non Compliance of the Central Electricity Regulatory Commission(Procedure, Terms and Conditions for grant of trading licence and other related matters), Regulations,2009
Disposed of
5311
TT/182/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  Dehri- Karmanasa Transmission System in ER.
Disposed of
5312
TT/181/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  ASSET-I: Combined Stage-I assets consisting of a) 220 KV Allahabad- rewa Road D/C Transmission line CKt-I b) 220KV Allahbad- rewa Road D/C transmission line Ckt-II C0 LILO of 220 KV Modipuram- nara Transmission line d) LILO of 220KV Modipuram-Simbholi transmission line and e) 220KV Allahbad-Phupur S/C transmission line with Notional DOCO: 01.06.2014 and ASSET-II: Stage-II asset consisting of f0 220KV S/C Meerut-Shatabdinagar transmission line (DOCO: 01.01.2006) under Transmission system associated with 220KV System Strengthening Scheme in UP, in NR.
Disposed of
5313
TT/180/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  Additional Converter Transformer (Spare) for Rihand-Dadri Bi- Pole in NR.
Disposed of
5314
TT/179/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  400/220 KV Bhiwadi S/S along with LILO of Ballabhgarh- Bassi 400 KV S/C line and ICT-I and ICT-II at Bhiwadi Transmission System in NR.
Disposed of
5315
TT/178/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  Transmission System associated with 132 KV S/C NER Augmentation in North Eastern Region.
Disposed of
5316
TT/177/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for 220 KV Jandhar- Hamirpur D/C transmission line along with associated bays in NR.
Disposed of
5317
TT/176/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  Hathidah River Crossing Section of 220 KV D/C Biharshariff- Begusarai Transmission Line in Eastern Region.
Disposed of
5318
TT/175/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  400 KV S/C Jameshedpur-Rourkela (CKT II) Transmission Line-Along With Associated Bays in ER.
Disposed of
5319
TT/174/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations 1999, 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  Agra(Power Grid)- Agra (UPPCL) 400 KV D/C Interconnection in NR.
Disposed of
5320
TT/173/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  LILO of Ist Ckt (Asset-I) and 2nd Ckt (Asset-II) of Patratu-Hatia Chandil 220KV D/C line at Ranchi Sub-Station (Notional DOCO-01.09.2007) associated with 220KV Interconnection with Jharkhand State Electricity Board (JSEB) system at ranchi Sub-Station in ER.
Disposed of
5321
TT/172/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  transmission System associated with Loktak HEP in North Eastern Region.
Disposed of
5322
TT/171/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  the transmission system associated with Agartala GBPP in North Eastern Region for the period from 01.04.2014 to 31.03.2019.
Disposed of
5323
TT/170/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  132 KV S/C Mau-Balia Transmission System in NR.
Disposed of
5324
TT/169/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  transmission System associated with Kopili Hydroelectric Stage-I Extension Project (2X50MW) in NER.
Disposed of
5325
TT/168/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  Stage-I of 400 KV Thyristor controlled series compensation project (FACT Device) on Kanpur-Ballabgarh 400 KV S/C line at Ballabgarh in NR.
Disposed of
5326
TT/167/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for 400 KV D/C Vijayawada- Nellore Transmission line, 400 KV D/C Nellore- Sriperumbudur line, New 400 KV Switching station at Nellore, extension of Vijayawada and Sriperumbudur sub-station with associated bays under system strengthening scheme in SR.
Disposed of
5327
TT/166/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of Truing up Transmission Tariff for 2009-14 block and Transmission Tariff for 2014-19 of (a) 220 KV D/C Kayamkulam-Edamon transmission line; and (b) 220 KV D/C Kayamkulam-Pallom transmission line with associated bays under Kayamkulam transmission System in Southern Region (Notional DOCO: 01.12..1999), for tariff block 2014-19.
Disposed of
5328
TT/165/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of transmission Tariff from DOCO to 31.03.2019 for 420 KV 125MVAR Bus Reactor at Shujalpur Sub-Station (Ant. DOCO: 15.07.2014 under Installation of Reactors in WR.
Disposed of
5329
MP/164/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for reimbursement of additional expenditure towards deployment of special security forces (CISF) at Salakati and Bongaigaon Sub- Stations for the year 2013-2014 in respect of Eastern and North Eastern Region.
Disposed of
5330
TT/163/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for 400 KV D/C Raipur & Rourkela extension underEastern-Western inter-regional link.
Disposed of
5331
TT/162/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for   Korba- Budhipadar Transmission System In WR.
Disposed of
5332
TT/161/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  400 KV D/C  Kolhapur-Mapusa transmission line (ckt. I & ckt. II) in WR.
Disposed of
5333
TT/160/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  400 KV D/C Raipur-Chandrapur (Bhadrawati) transmission line in WR.
Disposed of
5334
TT/159/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for combined assets of Tarapur transmission System associated with Tarapur Atomic Station Stages 3 &4 in WR.
Disposed of
5335
MP/158/2014
Nuclear Power Corporation of India Limited.
Seeking Commissions Permission to Continue injection of infirm power till declaration of COD of Kudankulam Nuclear Power Project (KKNPP-I) Unit-1 or 22.10.2014, whichever is earlier.
Disposed of
5336
MP/157/2014
Sneha Kinetic Power Projects Private Limited.
Petition under Section 79 (I) ©(f) and other applicable provisions of the Electricity Act, 2003 for Grant of Connectivity  and use of Inter State transmission Line for evacuation of power from the 96 MW Dikchu Hydro Electric Power in Sikkim.
Disposed of
5337
MP/156/2014
Adani Power (Mundra) Limited (APMuL)
Petition under Sectiion 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreements dated 07.08.2008 executed between Uttar haryana Bijli Vitran Nigam Limited/Dakshin Haryana  Bijli Vittran Nigam and Adani Power Limited.
Disposed of
5338
TT/155/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for  Fixed and Thyristor Controlled Series Compensation for 400 KV D/C Raipur -Rourkela line at Raipur in WR.
Disposed of
5339
TT/154/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for 400/220 KV Khandwa S/S and LILO of 400 KV D/C Itrasi- Dhule transmission line at Khandwa in WR.
Disposed of
5340
TT/153/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for Bhadrawati- Chandrapur 400 KV D/C transmission line in WR.
Disposed of
5341
TT/152/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for 50MVAR Reactor alonwith the associated equipments at Chandrapur Sub-station in WR.
Disposed of
5342
TT/151/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block forAsset-I: 400KV Gandhar-Padge S/C transmission line with associated bays and 400KV Gandhar-Gandhar S/C transmission line and AssetII: 220 KV Gandhar-Bharuch D/C transmission line with associated bays and 400KV Gandhar-Dehgam D/C transmission line with associated bays and 400KV Gandhar-Dehgam D/C transmission line with sub-station at Dehgam associated with Gandhar  Gas Power Station (Stage-I) in WR.
Disposed of
5343
TT/150/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for LILO of 400 KV S/C Chamera-I Kishenpur transmission line at Chamera II under transmission system associated with Chamera HEP Stage-II Transmission System in NR.
Disposed of
5344
TT/149/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for ICTs at Kishenpur under Dulhasti Transmission System  in NR.
Disposed of
5345
TT/148/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for Salal-II Transmission System associated with NR.
Disposed of
5346
TT/147/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for 400 KV S/C Chamera-I Kishenpur Transmission System in NR.
Disposed of
5347
RP/022/2014 in Petition No 116/GT/2013
THDC India Limited (THDCIL)
Review Petition with reference to the Tariff Order issued by Honourable CERC on 15.05.2014 for Koteshwar HEP (400MW) for the period 2011-14.
Disposed of
5348
021/RP/2014 in Petition No 176/GT/2013
NTPC Limited
Review of the Order dated 15.05.2014 passed by the Honourable Commission in Petition No 176/GT/2013 revising the tariff of Rihand Super Thermal Power Station, Stage-1 (1000 MW) for the Period from 01.04.2009 to 31.03.2014.
Disposed of
5349
MP/146/2014
Western Region Transmission (Maharashtra) Private Limited.
Petition under Section 79 (i)(f) and (k) of the Electricity Act 2003 for declaring the Commissioning of Pune-Aurangabad Line on 30.11.2013.
Disposed of
5350
TT/145/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for 315 MVA ICT-III at Nagarjunasagar Sub-station along with associated bays equipments in SR.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5351
TT/144/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for LILO of one circuit of existing Neyveli-Trichy- 400 KV D/C line at Neyveli TPS-I Expansion switchyard in SR.
Disposed of
5352
TT/143/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up Transmission tariff for 2009-14 tariff Block and (ii) Transmission tariff for 2014-19 tariff block for a) 40% fixed series  compensation on Gooty- Neelmangla line-II at Gooty and b) 40% fixed series compensation on Gooty- Neelmangla line-I at Gooty, Kadapa-Nagarjunasagar Circuit-I and Circuit-II at Kadapa under Fixed Series Compensation Package in SR.
Disposed of
5353
TT/142/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of transmission Tariff from DOCO to 31.03.2019 for extension of bays at 765/400 KV Indore S/S including Switchable Line Reactor (3*80 MVAR, 765 KV) at Indore (initially charged as Bus reactor under Interim Contigency Scheme till readiness of 765 KV S/C Indore-Vadodara T/L) (DOCO-01.04.2014) & 765 KV Indore-Vadodara T/L (for direct inter-connection with 400 KV D/C Vadodara-Asoj T/L) (DOCO 05.05.2014) by passing Vadodara Pooling S/S under Interim contigency scheme under IPP projects in MP & Chhatisgarh in WR.
Disposed of
5354
TT/141/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for 400 KVJeypore-Gazuwaka transmission line along with associated bays and (b) 500 MW HVDC back to back stations at Gazuwaka in SR.
Disposed of
5355
TT/140/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for 400 KV D/C Kaiga-Sirsi transmission line in SR.
Disposed of
5356
TT/139/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of transmission Tariff from DOCO to 31.03.2019 for Fibre Optic Communication system (847.124 KM) in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in NR.
Disposed of
5357
TT/138/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up Transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for combined elements of (i) 315 MVA 400/220 KV Auto transformer at Hyderabad and (ii) 50 MVAR  Reactor at Cuddapah under CTP augmentation in SR.
Disposed of
5358
TT/137/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i)Truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for 230 KV Neyveli- Bahoor transmission line in SR.
Disposed of
5359
MP/136/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under section 79(i)© 7(f) of the Electricity Act, 2003 and regulation 32 of the CERC(Grant of Connectivity, long term access and medium-term OpenAccess in Inter-State transmission and related matters ) regulations 2009.
Disposed of
5360
MP/135/2014
NTPC Limited
Petition under section 79(i)© of the Electricity Act, 2003 and regulation 32 of the CERC(Grant of Connectivity, long term access and medium-term OpenAccess in Inter-State transmission and related matters ) regulations 2009. for Faridabad Solar PV (5MW)
Disposed of
5361
RP/020/2014
NTPC Limited
Review of the Order dated 15.05.2014 passed by Honourable Commission in petition NO 139/GT/2013 revisinng the tariff of Anta gas Power Station (419.33 MW) for the Period from 01.04.2009 to 31.03.2014.
Disposed of
5362
RP/019/2014
NTPC Limited
Review of the Order dated 15.05.2014 passed by Honourable Commission in Petition NO 148/GT/2013 in respect of revision of tariff of Vindhyachal Super Thermal Power Station Stage-III (1000 MW) for the period from 01.04.2009 to 31.03.2014 after truing up exercise.
Disposed of
5363
RP/018/2014
NTPC Limited
Petition for review of the Order dated 13.05.2014 passed by Honourable Commission in Petition NO 135/GT/2013 in the matter of revision of tariff of Kahalgaon Super Thermal Power Station Stage-1 (840 MW for the period 01.04.2009 to 31.03.2014.
Disposed of
5364
RP/017/2014
NTPC Limited
Review of Order dated 15.05.2014 passed by the Honourable Commission determining the tariff for Talcher thermal Power Station (460 MW) for the period 01.04.2009 to 31.03.2014.
Disposed of
5365
RP/016/2014
NTPC Limited
Review of the Order dated 15.05.2014 passed by the Honourable Commisssion in Petition No 188/GT/2013 revising the tariff of Singrauli Super thermal Power Station (2000 MW) for the Period from 01.04.2009 to 31.03.2014.
Disposed of
5366
MP/134/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Section 79 (I)© of the Electricity Act, 2003 read with regulation 111 & 114 of the CERC Conduct of Business Regulations, 1999 and approtriate provisions of the CERC (Grant of Connectivity, Long -term Access and Medium-term Open Access in Inter-State Transmission and related matters) regulations, 2009) and CERC (Sharing of Interstate transmission Charges and Lossed) regulations, 2010 and CERC (Terms and Conditions of tariff) Regulations 2014.
Disposed of
5367
MP/133/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Regulation 55 Power to Remove Difficulties of CERC (Terms and Conditions of Tariff) Regulations, 2014 and under regulation 111 of the CERC (Conduct of Business) Regulations 1999.
Disposed of
5368
GT/132/2014
NTPC SAIL POWER COMPANY  LIMITED (NSPCL)
Petition  for approval of tariff of Bhilai Expansion Power Plant (2x250MW) from 21.10.2009 to 31.03.2014 after the truing up exercise.
Disposed of
5369
MP/131/2014
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Seeking Commissions Permission to maintain status-quo for injection of infirm power under UI mechanism till declaration of COD of Unit I or 31.03.2015 which is earlier.
Disposed of
5370
MP/129/2014
NTPC Tamil Nadu Energy Company Limited (NTECL)
Petition under Regulation 8 of CERC (Grant of Connectivity, Long-term Access and Medium term Open Access on Inter-State transmission and related matters) (Second Amendment) Regulations, 2012 and CERC Deviation Settlement Mechanism and related matters regulation 2014.
Disposed of
5371
MP/128/2014
Torrent Energy Limited.
Petition seeking permission for allowing injectionof infirm power from Units 51, 52 and 53 testing including full load testing for the period beyond six months up to the declaration of commercial operation of the respective units.
Disposed of
5372
MP/126/2014
Tamil Nadu Electricity Consumers Association (TECA)
Petition under Section 79 of the Electricity Act, 2003 read with Regulations 2 (8), 2(34) and 3 of Central Electricity Authority (Technical Standards for Connectivity to the Grid) Regulations, 2007 as amended, and regulations 24 amd 111 of the CERC (Conduct of Business) Regulations, 1999.
Disposed of
5373
MP/125/2014
NHPC LTD
Petition under Section 79(I (f) of the Electricity Act, 2003 for reimbursement of interest on the arrear bills issued after revised Regional Energy Account by NRPC in respect of Chamera-I HE Project for the period 01.05.1994 to 31.03.1997.
Disposed of
5374
TT/124/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up Transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for combined elements 9a) LILO of Nagarjunasagar-Raichur 400 KV Line at Mehboobnagar and (b) LILO of both the Circuits of Nellore- Sriperumbudur 400 KV D/c line at Almathi under System Strengthening sCHEME-iv    in SR.
Disposed of
5375
TT/123/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up Transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block. for Special Energy Meters in Southern Region.
Disposed of
5376
TT/122/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for Combined elements of i) Additional bays at Kolar and Hosur for second circuit of Kolar-Hosur 400 KV D/C line and ii) 400KV Hiryur sub-station, including 315 MVA auto transformer & LILO of Davangere-Hoody 400 KV D/C line at Hiryur with asociated bays under System Strengthening Scheme-II in Southern Region.
Disposed of
5377
GT/121/2014
Torrent Power Limited (TPL)
Petition  for revision of tariff of UNOSUGEN 382.5 MW Power Plant from COD to 31st March 2014- Truing up of Tariff under Regulation 6(I) of Tariff Regulation 2009 for Tariff determined in Order dated 6th December 2013 in Petition No 175/GT/2013
Disposed of
5378
MP/120/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition  seeking direction from this Honourable Commission relating to construction of Mysore (POWERGRID)-Kzikode (POWERGRID) 400 KV D/C line along with 400/220KV Kzhikode substation (New) & extension of Mysore substation under Transmission system associated with Kaiga-3&4 (2x235MW) project.
Disposed of
5379
SM/010/2014
Suo Motu
Non-Complioance of Regulation 8 (6) Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Lossess) Regulations, 2010.
Disposed of
5380
SM/009/2014
Suo Motu
Investigation of load crash in Northern Region on 30.05.2014
Disposed of
5381
SM/008/2014
Suo Motu
Non-Compliance of Section29 of the Electricity Act, 2003 and Regulations 5.2 (r) 5.4.2 (a) (g) (h) and (i), 6.4.12, 6.5.20, 6.5.27, 5.7.4 © (g) (iv) and 4.6.3 of the Central Electricity regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and Regulation 6 (4) (a) of the Central Electricity Authority (Technical Standards for Connectivity to the Grid) Regulations, 2007 and Regulation 3 (e) of the Central Electricity Authority (Grid Standard) Regulations, 2010.
Disposed of
5382
TT/119/2014
HIMACHAL PRADESH POWER TRANSMISSION CORPORATION LTD. (HPPTCL)
Determination of Transmission Tariff from 01.04.2014 to 31.03.2019 of Asset I: 220 KV S/C Jassure- Ranjitsagar T/L, AssetII: 220 KV D/C Majri- Khodri T/L, Asset III: 220 KV D/C Kunihar- Panchkula T/L under CERC (Terms and Conditions of Tariff) Regulations, 2014.
Disposed of
5383
TT/118/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of transmission Tariff from DOCO to 31.03.2019 for Assets (07 Nos) under Transmission System for Transfer of Power from Generation Projects in Sikkim to NR/WR Part-B in ER.
Disposed of
5384
TT/117/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC(Terms and Conditiopns of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-I: 400KV, 125MVAR Bus Reactor at raipur substation, Asset:2: 400KV, 125MVAR Bus Reactor at Seoni substation, Asset-3: 400KV, 63MVAR Line Reactor at Raipur Substation under Installation of Reactors (Part-II) in WR.
Disposed of
5385
TT/116/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of Transmission Tariff from DOCO to 31.03.2019 for (A) 420KV, 125MVAR Bus Reactor at Jabalpur sub-station (DOCO: 01.04.2014)(C)420KV, 125MVAR Bus Reactor at Bhatapara Substation(Ant DOCO:01.07.2014)(D) 420KV, 125MVAR Bus Reactor at Raighar Substation (Ant DOCO:01.07.2014)(E) 420KV, 80MVAR Switchable Line Reactor at Solapur Substation(Ant. DOCO:01.07.2014)(F) 420KV, 125MVAR Bus Reactor at Aurangabad Substation(DOCO30.04.2014) under Installation of Reactors in Western Region.
Disposed of
5386
TT/115/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of Transmission  Tariff from DOCO to 31.03.2019 for (A) 765KV 240MVAR Switchable Line Reactor of 765KV D/C Aurangabad-Padghe Line Ckt-II to be charged as Bus Reactor at Aurangabad substation (Ant, DOCO 01.07.2014) and (B) 765KV, 240MVAR Switchable Line Reactor of 765KV D/C Aurangabad-Padghe Line Ckt-II to be charged as Bus Reactor at Aurangabad substation (Ant. DOCO-01.07.2014) under System Strengthening in North/West part of WR for IPP Projects in Chhatisgarh(IPP-E) in Western Region.
Disposed of
5387
MP/114/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition  to Remove Difficulty  to adjudicate the difference or dispute arisen with regard to the compensation, as detailed in the petition and seeking direction from this Honourable Commission relating to construction of 400/220KV Yelahanka substation under System Strengthening in SR-XII and construction of Madhugiri-Yelahanka 400KV D/C (quad) line under System Strengthening in Southern Region-XIII.
Disposed of
5388
MP/113/2014
GRID Controller of India Limited (POSOCO)
Providing protection systems having reliablity, selectivity, speed and sensitivity and keeping them functional providing adequate load sheding throughautomatic under freequency relays (UFRS) in the state system of North eastern Region, Keepingthem functional in terms of Regulation 5.2 (n) of the CERC(Indian ElectricityGrid Code) (SecondAmenment) Regulations 2014 raed along with Regulation 9 of the Central Electricity Authority (Grid Standards) Regulations, 2010 and providing of System Protection Schemes(SPS) in NER Grid tooperate the transmision system closer to their limits and protect against situations like cascade tripping, trippingof critical elements in terms of Regulation 5.2 (o) of the CERC (Indian Electricity Grid Code) (Second Amendment) Regulations 2014 for ensuring secu
Disposed of
5389
MP/112/2014
Dakshin Gujrat Vij Company limited,
Petition under Section 79(i)© read with Section 142 of the Electricity Act, 2003 for Compliance of the Order dated 08.06.2013 passed by this Honourable Commission in Petition No 245/MP/2012.
Disposed of
5390
TT/110/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission tariff from DOCO to 31.03.2019 for establishment of 2X315, 400/220 KV GIS S/S at Kala in UT of D&NH & LILO of one circuit of 400 KV D/C Vapi-Navi Mumbai Transmission Line at Kala S/S (multi-circuit tower) (interim Contigency Arrangement), under transmission System for establishment of 400/220KV GIS Substation at Kala in UT of D&NH in WR.
Disposed of
5391
TT/109/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of transmission Tariff from DOCO to 31.03.2019 for Assets-I: 400/220 KV 1X500 MVA Transformer at Navasari Substation, Asset-2 2 nos 400KV line bays at 765/400 KV Indore substation Asset 3: 2 nos 220KV line bays at 400/220 KV Pirana substation Under Augmentation of Transformer and Bays in WR.
Disposed of
5392
TT/108/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of Transmission Tariff from DOCO to 31.03.2019 for (A) Nellore-Thiruvalam 400 KV D/C Quad line, (B) Extension of 400/220 KV substation at Nellore- Thiruvalam 400 KV D/C Quad line, (B) Extension of 400/220 KV substation at Nellore, (C) Extension of 400/220 KV substation at Thiruvalam, (D) 1X50 MVAR line reactor at both ends of each circuit of Nellore- Thiruvalam-Melakottaiyur 400KV D/C along with 450 ohms NGR and (E) Thiruvalam and Melakottaiyur Substations under Transmission System associated with System Strengthening -XVIII in Southern Regional Grid in Southern Region for tariff block 2014-19.
Disposed of
5393
TT/107/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approvalfor determination of Transmission Tariff from DOCO to 31.03.2019 for (A) 765 KV S/C Bareilly-Lucknow Transmission Line at 400 KV Level, (B) One Circuit of 400KV D/C Bareilly (New)- Bareilly (Existing) Transmission Line under Northern Region System Strengthening Scheme XXI in NR.
Disposed of
5394
TT/106/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of transmission Tariff of Asset 1: 400 KV D/C (Quad) ranchi (New)-Ranchi(old)I CKT I Transmission line and associated 400 KV line bays at Ranchi (New) S/S & Ranchi (old) Sub-station (DOCO: 01.02.2014), Asset 2: 765/415 KV, 3X500 MVA ICT-II at Ranchi alongwith asssociated bays at 765 KV Ranchi (New) SS (DOCO: 01.02.2014) 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 in Western region for tariff block 2009-14 period.
Disposed of
5395
TT/105/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of Transmission Tariff from DOCO to 31.03.2019 for Asset: Combined assets of Ranchi (i) 400 KV D/C (Quad) Ranchi (old)- Ranchi (New)-I Ckt II transmission line along with associated bays at Ranchi(old) and ranchi (New);(ii) 400 KV D/C (quad) Ranchi (old)- Ranchi (New)-II transmission line along with associated bays at ranchi (old) and Ranchi(New);(iii) 765/400KV, 3x500 MVA ICTI at along with asociated bays at 765 KV Ranchi(New) S/s under Common Scheme for 765 KV Pooling Stations and Network for NR (Common for Sasan UMPP+ NKP+Maithon/Koderma/Mejia/Bokaro/raghunathpur/Durgapur+ Import by NR from ER and from NER/SR/WR via ER) and common scheme for network for WR (Common for NKP+ Maithon/Koderma/Mejia/Bokaro+ raghunathpur/Durgapur+ Import by WR from ER and from NER/SR/WR via ER in Western Region.
Disposed of
5396
TT/104/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission Tariff from DOCO to 31.03.2019 for AssetsI: 765 KV 3X110 MVAR Bus Reactor at Wardha S/S Assets 2: 3X110 MVAR Line Reactor for 765 KV D/C Raipur-Wardha S/S Line 1 Ckt# charged as Bus Reactor at Wardha SS, Assets 3: 765 KV D/C (Hex) raipur-Wardha TL along with associated bays and 2 nos 240 MVAR Line Reactors at raipur S/S Under Integration of Pooling Stations in Chhatisgarh with central part of WR for IPP generation projects in Chhatisgarh in WR.
Disposed of
5397
MP/103/2014
Maharashtra State Electricity Transmission Company Limited, (MSETCL), Mumbai.
Petition  for keeping in abeyance the ongoing trial operation of the incomplete SR Synchronization ( Synchronization of SR Grid with New Grid over 765 KV Raichur (SR)-Sholapur (WR)-I* S/C lines) till the satisfactory resolution of all concerns arising out of the trial run of the SR Synchronization and serious issues causing major grid disruption.
Disposed of
5398
TT/102/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission Tariff from DOCO to 31.03.2019 for LILO of existing Kolar- Sriperumbudur 400 KV S/C line at Thiruvalam along with the associated bays under System Strengthening-XIX in Southern Region in SR for tariff block 2014-19.
Disposed of
5399
TT/101/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of transmission  Tariff from DOCO to 31.03.2014 for 3X110 MVAR Line reactor for 400KV D/C Wardha- Aurangabad TL Ckt#1&2 charged as Bus reactor 1&2 at 400/220KV Aurangabad S/S under Mundra UMPP in WR.
Disposed of
5400
TT/100/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of transmission Tariff from 01.04.2014 to 31.03.2019 for LILO of 400 KV S/C Bhiwadi- Bassi TL at Kotputli S/s, (B) 315 MVA 400/220KV ICT-I & 2 with 06 Nos 220KV Line Bays at Kotputli S/s under northern Region System Strengthening Scheme XV in Northern Region.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5401
TT/099/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval   for determination of Transmission Tariff from 01.04.2014 to 31.03.2019 for 400/220 KV, 315 MVA ICT-II alongwith associated Bays at Hamirpur S/S in Northern Region.
Disposed of
5402
MP/098/2014
Shyam Century Ferrous & others.
Petition under Section 79 (I) © read with Regulations 17,18 & 26 of the CERC (Open Access in Inter- State Transmission) regulations, 2008 and Regulation 5 of the CERC (Deviation Settlement Mechanism and related matters) Regulations, 2014 (and appropriate corresponding regulations earlier.)
Disposed of
5403
TT/097/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination Tariff from DOCO to 31.03.2014 for 3X110 MVAR Line reactor for 765KV D/C Raipur PS-Wardha Line 1 Ckt#2 to be charged as Bus reactor at Wardha SS under Integration of Pooling stations in Chhatisgarh with central part of WR for IPP generation projects in Chhatisgarh (IPP C) for tariff block 2009-14 period.
Disposed of
5404
TT/096/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determination of transmission Tariff from DOCO to 31.03.2014 for 240 MVAR, 765KV Line reactor for 765KV S/C Solapur-Pune TL charged as Bus reactor at Solapur SS under Transmission System associated with Krishnapatnam UMPP-Part-B in Western Region.
Disposed of
5405
RC/095/2014
Indian Energy Exchange Ltd. (IEX)
Regulatory Compliance Application in compliance Regulation 7(2) and 24 of the CERC (Power Market) Regulations, 2010.
Disposed of
5406
TL/094/2014
NRSS XXXI (A) Transmission Limited.(A 100% wholly owned subsidiary of PGCIL)
Application 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) regulations 2009 with respect to NRSS XXXI (A) Transmission Limited.
Disposed of
5407
TT/093/2014
NRSS XXXI (A) Transmission Limited.(A 100% wholly owned subsidiary of PGCIL)
Application for Adoption of Transmission charges under Section 63 of the Electricity Act, 2003 for NRSS XXXI(A) Transmission Limited (a 100% wholly owned subsidiary of Power grid Corporation of India Limited) to establish transmission system for Northern Region System Strengthening Scheme, NRSS-XXXI (part-A)
Disposed of
5408
MP/092/2014
Kerala State Electricity Board Limited (KSEB Ltd.)
Petition  in the matter of arbitarary denial of Medium Term Open Access violating the provisions of the regulations.
Disposed of
5409
MP/091/2014
The Southern India Mills Association
Petition under Section 79 of the Electricity Act, 2003 read with Clause 5.2 of the Operating code under the Indian Electricity Grid code and Regulations 12 and 13 of the CERC (Unscheduled Interchange Charges and related matters) Regulations, 2009; Regulations 7(i) & (2), 12, 13 of the CERC (Deviation Settlement Mechanism and related matters) Regulations, 2014 and Regulations 111, 114 and 115 of the CERC (Conduct of Business) Regulations, 1999.
Disposed of
5410
TL/090/2014
nrssxxix transmission company limited (NRSSXXIX)
Application under Section 14 of the Electricity Act, 2003 read with CERC (Procedure, Terms and Conditions for Grant of Transmission  License and other related matters) Regulations, 2009 with respect to Transmission License to NRSS XXXI (B) Transmission Limited.
Disposed of
5411
TT/089/2014
nrssxxix transmission company limited (NRSSXXIX)
Application under Section 63 of the Electricity Act, 2003 for adoption of traansmission Charges with respect to Transmission System Northern Region System Strengthening Scheme NRSS-XXXI (Part B) established by NRSS XXXI (B) Transmission Limited.
Disposed of
5412
RC/088/2014
Pan India Network Infravest Limited.
Submission of application for name change as pan India Network Infravest Limited.
Disposed of
5413
MP/087/2014
NTPC Limited
Petition for Grant of Connectivity, Long-term Access and Medium-term Open Access in Inter-State Transmission and related matters 2009 as amended.
Disposed of
5414
RP/015/2014
NTPC Limited
Review of the Order dated 22.02.2014 passed by the Honourable Commission in Petition No 184/TT/2011 approving the transmission tariff of ATS of Pallatana Gas Based Power Project and the Bonaigaon Thermal Power Station in North Eastern Region for the tariff period from 01.04.2009 to 31.03.2014
Disposed of
5415
MP/086/2014
Kerala State Electricity Board Limited (KSEB Ltd.)
Petition under section 94(f) of the Act seeking time extension for implementing Honourable commissions Order dated 19.12.2013 in Petition No 146/MP/2013 with I.A 36/2013 filed by SRLDC before Honourable CERC in the matter of providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (i) of the CERC (Indian Electricity Grid Code) (First amendment), Regulations, 2012 read along with Regulation 3(E) of  Central Electricity Authority(Grid Standards) Regulations, 2010 and following best practices of O&M of Transmission elements for ensuing security of the Southern Regional Grid as well as the Interconnected Indian Grid.
Disposed of
5416
MP/085/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petitions  read with appropriate provisions of the CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in Inter-State Transmission and related matters) Regulations, 2009 and CERC (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.
Disposed of
5417
MP/084/2014
Sasan Power Limited,
Petition  read with statutory framework governing procurement of power through competitive bidding and Article 11.6 read with Article 17 of the Power Purchase Agreement dated 07.08.2007 executed between Sasan Power Limited and the Procurers for recovery of amounts claimed by Sasan Power Limited in terms of the Monthly Bills.
Disposed of
5418
MP/083/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition  to adjudicate the difference or dispute arisen with regard to the compensation, as detailed in the  petition seeking direction from this Honourable Commission relating to construction of Edamon-Muvattapuzha (cochin) 400 KV D/C (quad) line section of Thirunelveli-Muvattapuzha(Cochin) 400 KV D/C (Quad) transmission line.
Disposed of
5419
MP/82/2014
Power ystem Operation Corporation Limited (NLDC, NRLDC, WRLDC, SRLDC, NERLDC)
Fees and charges to be leived from the users of RLDCs and NLDC for the control period 2014-15.
Disposed of
5420
TL/081/2014
IL&FS Tamil Nadu Power Company Limited
Application for Grant of Trnsmission Licence under Section 14(a) of the electricity Act,2003
Disposed of
5421
MP/080/2014
Jayaswal Neco Urja Limited.
Petition under Section 79(I)(f) of the Electricity Act, 2003 for Adjudication of disputes arising out of the Open Access approval granted to the Petitioner for evacuation of Electricity and the terms and conditions of the Bulk Power Transmission  agreement.
Disposed of
5422
RC/079/2014
Essar Electric Power Development Corporation Limited.
Regulatory Compliance Application for up-gradation of inter-state trading license in electricity from Category III to, Category II proviso to Regulation No. 7 (b) of Central Electricity Regulatory Commisssion (procedure, terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 and as amended from time to time.
Disposed of
5423
MP/078/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition  in the matter of CERC Order dated 03.02.2014 on Petition No 78/MP/2013- Prayer for further directions to the Respondent benificiaries/DICs to perform the obligation under the Centrtal Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010.
Disposed of
5424
SM/007/2014
Suo Motu
Non Compliance of Commissions direction dated 26.09.2012 in Petition No 168/MP/2011.
Disposed of
5425
SM/006/2014
Suo Motu
Non compliance of Regulation 5.2(n) of CERC (Indian Electricity Grid Code) Regulations, 2010 for ensuring security of the Northern Regional Grid as well as the Interconnected Indian grid.
Disposed of
5426
SM/005/2014
Suo Motu
Non Compliance of Regulation 5.4.2 (d) of the CERC(Indian Electricity Grid Code) Regulations, 2010.
Disposed of
5427
MP/077/2014
Timapur Okhla Waste Management Co. Limited.
Application  for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 alongwith supporting Affidavit.
Disposed of
5428
MP/076/2014
Spectrum Coal and Power Limited.
Petition for reduction of Long Term Open Access from 60 MW to 30 MW (Unit-I, 15 MW, Unit-II 15 MW) and refund of the excess transmission charges paid by the Petitioner as per the Bulk Power Transmission Agreement dated 30.04.2009
Disposed of
5429
MP/075/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval  for reimbursement of additional expenditure towards deployment of special security forces (CISF) at Salakati and Bongaigaon Sub-Stations for the year 2012-2013 in Eastern and North Eastern region.
Disposed of
5430
MP/074/2014
Bhusan Power & Steel Limited.
Petition under Sections 79(i) of the Electricity Act, 2003 read with Regulations 32 of the CERC (Grant of Connectivity, Long- Term Access and Medium term Open access in Inter-State transmission and related matters) Regulations, 2009.
Disposed of
5431
MP/073/2014
jabalpur transmission company limited (JTCL)
Petition under Section 61,63 and 79 of the Electricity Act, 2003 read with the statutory framework for tariff-based competitive bidding for transmission service.
Disposed of
5432
MP/072/2014
Nuclear Power Corporation of India Limited.
Seeking Commissions permission to maintain status-quo for injection of infirm power in Southern Grid till declaration of COD or 22.07.2014, whichever is ealier.
Disposed of
5433
RP/014/2014
Udupi Power Corporation Limited.
Petition under section 94 of the Electricity Act, 2003 read with Regulations 103, 111 and 114 of the CERC (Conduct of Business) Regulations, 1999 for review of the Order dated 20.02.2014 passed by the honourable Commission.
Disposed of
5434
RP/013/2014
MP Power Management Co Limited.
Petition under section 79 of Electricity Act, 2003 praying for direction to U.P.Power Corporation Limited for payment of compensation amount to MP Power Managemnet Company Limited (MPPCL) due to retention of MPs Share of Power /Non supply of IT from Rihand Matatila Hydel Power Stations to MPSEB.
Disposed of
5435
MP/071/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Extension of the required commercial operation date (RCOD) of Western Region system strengthening scheme-II (Project B) up to 01.01.2014.
Disposed of
5436
MP/070/2014
NEEPCO
Petition under Regulation 3 of CERC (Conduct of Business) (Amendment) Regulations, 2013 and Regulation 54 of CERC (Terms and Conditions of tariff) Regulations, 2014.
Disposed of
5437
MP/069/2014
Aryan MP Power Generation PVT Limited.
Petition for relinquishment of the Long Term open Access under the Bulk Power Transmission Agreement dated 29.07.2009, under Regulation 18 read with 32 of the Central  Electricity Regulatory Commission (Grant of Connectivity, Long T Access and Medium Term Open Access in Inter-State Transmission and related matters) regulations, 2009.
Disposed of
5438
MP/068/2014
Teestavalley Power  Transmission Limited.
Application for grant of approval u/s 17 (3) of electricity Act, 2003 to M/s Teestavalley Power Transmission Limited, for creating securities in favour of Baroda, acting as Security Agent by way of Hypothecation of Movable & Immovable Assets of 400 KV D/C Transmission line from Teesta III HEP in North District of Sikkim to Substation at Kishanganj District in Bihar on behalf of the Applicant Copmpany.
Disposed of
5439
TL/067/2014
RAPP Transmission Company Limited (RTCL)
Application for Grant of Transmission License to RAPP Transmission Company limited.
Disposed of
5440
TT/066/2014
RAPP Transmission Company Limited (RTCL)
Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission charges with respect to Transmission System being established by RAPP Transmission Company limited.
Disposed of
5441
MP/065/2014
NTPC Limited
Petition seeking relaxation of Regulation 5.2(f)(iv) regarding requrement of implementing FGMO for certain units of NTPC.
Disposed of
5442
MP/064/2014
Shreenath Mhaskoba Sakhar Karkhana Limited.
Petition  for recognition and issuance of Renewable Energy Generation) Regulations, 2010.
Disposed of
5443
MP/063/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval Power to relax for reimbursement of additional expenditure towards deployment of special security forces (CISF) at Wagoora Sub-Station for the year 2012-13 in Northern Region.
Disposed of
5444
RP/012/2014
NTPC Limited
Review the Order dated 13.02.2014 passed by this Honourable Commission in Petition No 11/MP/2014 to the extent of disallowance of IDC and IEDC for the extended period 15.02.2014 to 31.03.2014.
Disposed of
5445
RP/11/2014
NTPC Limited
Review of the  Order dated 13.02.2014 passed by this Honourable Commission in Petition Non 12/MP/2014 to the extent of disallowance of IDC and IEDC for the extended period.
Disposed of
5446
MP/062/2014
M/S India Bulls Power Limited.
Revision of the mechanism for calculating the Escalation rates for domestic coal published by the Honourable Central electricity Regulatory Commission for the purpose of tariff payment in a PPA under Case-I bidding process.
Disposed of
5447
MP/061/2014
Torrent Energy Limited.
Allowing injection of infirm power from Units-51, 52 and 53 of DGEN Mega Power Project for testing including full load testing for the period up to the declaration of commercial operation of the respective units.
Disposed of
5448
MP/060/2014
Kerala State Electricity Board Limited (KSEB Ltd.)
Petition under section 94(f) of the act read along with part-7(4) of the CERC(IEGC) Regulations, 2010 seeking time extension for implementing Honourable Commissions Order dated 19.12.2013 in Petition No 263/MP/2012  filed by SRLDC before Honourable CERC in the matter of SCADA visibility of AUFR DF/DT protection scheme in kerela system.
Disposed of
5449
MP/059/2014
GRID Controller of India Limited (POSOCO)
Providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of regulation 5.2 (I) of the CERC (Indian Electricity Grid Code) (First Amendment), Regulations 2012 read along with Regulation 3(e) of the Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of the Eastern regional grid as well as the interconnected Indian grid.
Disposed of
5450
MP/058/2014
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
permissions to maintain status-quo for injection of infirm power  for commissioning activities under UI mechanism till 30.04.2014 or declaration of COD of Unit I of the 2X250MW NLC-Thermal Power Station II Expansion whichever is earlier.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5451
TT/057/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval under sub-section(4) of Section 28 and Section-79(1)(d) of Electricity Act 2003 for determination of Fees and Charges for Fibre optic communication system in lieue of existing Unified Load Despatch and Communication(ULDC) Microwave links in Eastern region for the period 2009-14 block.
Disposed of
5452
TL/056/2014
Unchahar Transmission Limited.
Application 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) Regulations, 2009 with respect to Transmission License to Unchahar Transmission Limited.
Disposed of
5453
TT/055/2014
Unchahar Transmission Limited.
Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission charges with respect to the transmission System being established by the Unchahar transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited.
Disposed of
5454
RP/10/2014
SLDC, Madhya Pradesh,
Review of Order dated 18.12.2013 passed in Suo Motu Petition NO 208/SM/2011 on the implementation of the Automatic Demand Management Scheme in terms of the CERC (IEGC) Regulations, 2010
Disposed of
5455
MP/053/2014
EMCO Energy Limited.
Power Purchase Agreement dated 21.03.2013 executed between EMCO Energy Limited and Electricity Department Dadra and Nagar Haveli for recovery of capacity Charges arising due to non-scheduling of power as per the terms of the Power Purchase Agreement.
Disposed of
5456
RP/009/2014
NTPC Limited
Petition for review of Order dated 21.01.2014 passed by the Honourable Commisssion in petition no 204/GT/2011 filed for approval of generation tariff of Farakka Super Thermal Power Station, Stage-III (IX500MW) for the period from the actual date of commercial operation COD (04.04.2012 to 31.03.2014.
Disposed of
5457
MP/054/2014
Reliance Infrastructure Limited and Others
Petition underSection 17(3) ofthe electricity act for amalgamation/merger of petitioner No 2 (WRTM) and petitioner No 3 (WRTG) with petitioner No1 (Reliance Infra)
Disposed of
5458
SM/004/2014
Suo Motu
Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012 by BS TransComm Limited.
Disposed of
5459
SM/003/2014
Suo Motu
Non-compliance of the Central Electricity Regulatory Commisssion (Payment of Fees) Regulations, 2012 by Subhash Kabini Power Corporation Limited.
Disposed of
5460
MP/052/2014
Vandana Vidyut Limited.
Petition under Section 79(i)(f) of the Electricity Act, 2003 read with Regulation 8(7) of the CERC (Grant of Connectivity, Long-term Access and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 with affidavit.
Disposed of
5461
MP/051/2014
Cross Border Power Transmission Company Limited.
Application for grant of approval u/s 17.3 of EA 2003 to Cross Border Power Transmission Company Limited for creating Securities in favour of Power Finanace Corporation Limited by way of Hypothecation of Movable & Immovable Assets of 400 KV D/C Muzaffarpur to Sursand section falling in Indian territory side of Indo-Nepal Cross Border Transmission Line from Muzaffarpur (India) to Dhalkebar (Nepal) on behalf of the Applicant Company.
Disposed of
5462
GT/050/2014
NTPC Limited
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 for approval of tariff of Barh Super Thermal Power Station Stage-II (1320 MW) for the period from anticipated Date of Commercial Operation to 31.03.2014.
Disposed of
5463
MP/049/2014
Tamil Nadu Generation and Distribution Corporation Limited.
Petition seeking direction to declare additional transfer capability to the extent of upto 350 MW in the ER-SR corridor arising out of injection of GRIDCO power in South Odisha in ER and direct POSOCO to permit of open access in ER -SR corridor for additional transfer capacity by the  capacity by the constituents of Southern Region for the period from February 2014 onwards.
Disposed of
5464
TT/048/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff from DOCO to 31.03.2014 for (1) 400 KV 125 MVAR Bus Reactor-1 with associated bays at Jabalpur 765/400 KV PS (2) 400 KV 125 MVAR Bus Reactor-2 with associated bay at jabalpur 765/400 KV PS (3) 765 KV 3*80 MVAR Bus Reactor-1 with associated bays at jabalpur 765/400 KV Pooling SS (4) 765 KV 3*80+1*80(spare) MVAR Bus Reactor-2 with associated at jabalpur PS (5) 3*500MVA, 765/400 KV ICT-2+ 1*500 MVA spare unit at jabalpur 765/400 KV PS (6) 6*80 MVAR, 765 KV Line reactor to be used as Bus Reactor at jabalpur 765/400 KV PS (6) 6*80 MVAR, 765 KV Line Reactor to be used as Bus Reactor at jabalpur PS for Dharamjaygarh Ck#1 and Ck#2 (7) Loop in portion alongwith associated bays at Dharmjaygarh of Ranchi-Sipat line (8) 765KV, 3*110MVAR Bus Reactor-1 at Dharamjayagarh SS along with associated bay (9) Loop out portion along with associated bays at Dharmjaygarh of ranchi-Sipat line (10) 765KV, 3*110 MVAR Bus Reactor-2 at Dharmjaygarh SS alongwith associated bay under Transmission
Disposed of
5465
TT/047/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff from DOCO to 31.03.2014 of Assets under Transmission system strengthening in Western part of WR for IPPS generation projects in Chhatisgarh (IPPD in WR)
Disposed of
5466
TT/046/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of Assets (05 nos) 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 WR for tariff block 2009-14.
Disposed of
5467
TT/045/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for 765 KV D/C Champa Pooling Station-Raipur Pooling Station Transmission Line with associated bays at Raipur PS under Establishment of Pooling stations at Champa & Raigarh (near Tamnar( for IPP Generation Projects in Chhattisgarh (Set B/WR1-IPPB) in Western Region for tariff block 2009-14 period.
Disposed of
5468
TT/044/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for 1) 3X80MVAR Line Reactor with associated bays at Gwalior SS (DOCO: 01.02.2014) used as Bus Reactor till commissioning of 765KV Bina-Gwalior Ckt-3, 2) 3X80MVAR Line Reactor with associated bays at Bina SS (Ant. DOCO:01.03.2014) to be used as Bus Reactor till commissioning of 765kv Bina-Gwalior CKT-3, 3) 765KV S/C Bina-Gwalior Ckt-3 (Ant. DOCO:01.03.2014) uunder Transmission System for Phase-! Generation Projects in Orissa Part-C in WR.
Disposed of
5469
TDL/043/2014
ILFS Energy Development Company Limited.
Application for the Grant of Inter-State Trading License in Category -I
Disposed of
5470
MP/042/2014
Corporate Ispat Alloys Limited.
Petition for adjustment of tariff, extension of time for execution of project and other consequential reliefs.
Disposed of
5471
TT/040/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission Tariff  from DOCO to 31.03.2014 for 765/400 KV, 1X1500MVA, ICT-1 at Dharmjaygarh S/s slong with associated bays (Ant. DOCO 01.03.2014) under Supplementary Transmission Scheme of upcoming IPP Projects in Chhatisgarh in WR.
Disposed of
5472
TT/039/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission Tariff fom DOCO TO 31.03.2014 for tariff block 2009-14 for Extension of 765KV Aurangabad substation for 765KV S/C line bays under Line bay and reactor provision at Powergrid Substation associated with system strengthening for WR.
Disposed of
5473
TT/038/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission Tariff for Assets associated with Transmission System for connectiveity M..B Power (M.P) Limited in Western Region.
Disposed of
5474
TT/037/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission Tariff from DOCO to 31.03.2014 for (A) Kurnool-Raichur 2nd 765 KV S/C line and extension of Kurnool 765 KV/400 KV & Raichur 765/400 KV Substation, (B) 1500MVA, 765/400 KV ICT#2 and 240 MVAR reactor along with the associated bays at 765/400 KV Nellore PS,  (C) 1500 MVA, 765/400 ICT#3 and 240 MVAR bus reactor along with the associated bays at 765/400 KV Nellore PS under Common system associated with ISGS projects in Krishnapatnam area of Andhra Pradesh in Southern Region for tariff block 2009-14.
Disposed of
5475
TT/036/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission Tariff from DOCO to 31.03.2014 for LILO of one Cirguit of Neyveli- Trichy 400 KV Line at Nagapattinam PS (Asset-1) for initial arrangement which later shall be bypassed under Transmission System associated with ISGS Projects in Nagapattinam/Cuddalore Area of Tamil Nadu Part-A1(a) in SR for tariff block 2009-14.
Disposed of
5476
SM/002/2014
Suo Motu
Requirement under  the new MOP guidelines-Discontinue of notification on escalation rates for evaluation by CERC.
Disposed of
5477
035/MP/2014
GRID Controller of India Limited (POSOCO)
Petition regarding the notice of demand served on the Company under Section 156 of the I.T Act, 1961 received from the Deputy Commissioner of I.T, New delhi, under regulation 21 of the CERC (Power System Development Fund) Regulation 2010 for removal of difficulties and under Regulation 14 of the CERC (Measures to relieve Congestion in real time operations) Regulations 2009, Regulations, 2009, Regulation 12 of the CERC (Unscheduled Interchange Charges and related matters) Regulations, 2009 and under Part 7 regulation 4 of CERC (Indian Electricity Grid Code) Regulations 2010 power to relax.
Disposed of
5478
TT/034/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission Tariff for Assets I: Balance Portion of 400 KV D/C Jamshedpur- Baripada Transmission Line and associated bays at Jamshedpur (DOCO:01.10.2013), Asset II: 02 nos 400KV Bays at Durgapur S/s (DOCO:01.10.2013), AssetsII: 02 nos 400KV Bays at Durgapur S/s (DOCO: 01.02.2014) under ERSS-1 in ER for tariff block 2009-14 period.
Disposed of
5479
MP/033/2014
Tata Power Delhi Distribution Limited.
Disputes arising as a result of non furnishing of details by NTPC and DVC in terms of Regulation 21 of the CERC (Terms and Conditions of Tariff) Regulations 2009
Disposed of
5480
MP/032/2014
East North Interconnection Company Limited (ENICL)
petition under Section 61,63 and 79 of the Electricity Act, 2003 read with the statutory framework for tariff-based competitive bidding for transmission service.
Disposed of
5481
TT/031/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission Tariff of Asset(A)-Two nos of 63 MVAR 400  KV Line Reactor at 400 KV Balia (PG) Sub/Station (Extn) from DOCO(01.02.2014) to 31.03.2014 under Norhern Region System Strengthening Scheme-XXIV (NRSS-XXIV) of Northern Region, for tariff block 2009-14 period in NR.
Disposed of
5482
MP/030/2014
National Load Dispatch Centre
Grant of Connectivity as per Regulation 8(2) and 8(4) 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 Regulation4(2) and 6(6) of the Central Electricity Authority (Technical Standards for Connectivity to the Grid) Regulations, 2007.
Disposed of
5483
TT/029/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission tariff from DOCO to 31.03.2014 for 400 KV Dharmapuri (Salem New)-Somanahalli 400KV D/C Quad Line along with Bay Extension at Dharmapuri (Salem New) and Somanahalli Substations (Asset I) under transmission System associated with System Strengthening in Southern Region-XIV in SR for tariff block 2009-14.
Disposed of
5484
TT/028/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission Tariff for Loop-out of 220KV Jalandhar-hamirpur line at Hamirpur (To be used as LILO of 1st Ckt. Of 220KV Hamirpur-Jalandhar T/L (DOCO:01.01.2014) under the Strengthening Scheme in Northern region for the tariff block 2009-14 period in NR.
Disposed of
5485
TT/027/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission Tariff from DOCO to 31.03.2014 for A) LILO of N sagar-Gooty 400 KV S/c line at Kurnool (New) substation, (B) Kurnool (New)- Kurnool (APTRANSCO) 400 KV D/C quad line, © Establishment of new 765/400KV substation at Kurnool with 2X1500 MVA transformers (D) Extension of Kurnool (APTRANSCO) substation and (E) 1X240 MVAR bus reactor at Kurnool (new) substation under Transmission system asssociated with Krishnapatnam part C1 in SR for tariff block 2009-14.
Disposed of
5486
TT/026/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission tariff for 500 MVA, 400/220/33 KV ICT-II along with associated bays at Moga S/s  (Anticipated DOCO: 01.03.2014) and 500MVA, 400/220/33KV ICT along with associated bays at Ludhiana S/s (Anticipated DOCO: 01.03.2014) under the Augmentation of Transformation capacity in Northern Region-part-A for Tariff block 2009-14 period Northern Region.
Disposed of
5487
TT/025/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission Tariff from DOCO to 31.03.2014 for 400 KV Salem Pooling Station-Salem 400KV D/C Quad Line along with new 765/400KV Pooling Station at Salem (initially charged at 400KV) and Bay Extension at Salem 400/220KV existing Substation(Asset I) under Transmission System associated with Common System Associated with Costal Energen Private Limited & Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area- part-B in Southern Region.
Disposed of
5488
MP/024/2014
Adani  Power Limited.
Petition under Section 79 of the Electricity Act, 2003 to evolve a mechanism/adjust tariff on account of subsequent events rendering Petitioners power plant commercially unviable due to unprecedented, unforseeable and uncontrollable events including enactment of new Coal pricing regulation by Indonesian Government and depreciation of Indian Rupee vis-a-vis US Dollar and Levy MAT as per amendment of Section 115JB of I.T Act, 1961.
Disposed of
5489
MP/023/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Regulation 44 Power to relax of the CERC (Terms and Conditions of Tariff) Regulations, 2009 and Regulation 24 read with Regulation 111 of CERC (Conduct of Business) Regulations 1999, for relaxation of CERC (Terms and Conditions of Tariff) Regulations, 2009.
Disposed of
5490
RP/008/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review of Ordr dated 23.12.2013 passed by this Honourable  Commission in Petition NO: 62/TT/2012 in respect of determination of transmission Charges for Assets under WRSS-XI in Western Region for the period 2009-14 block.
Disposed of
5491
RP/007/2014
SLDC, APTRANSCO
Review of Order dated 19.12.2013 passed by the Honourable Commission in Petition No 263/MP/2012 of SLDC relating to  maintaining and ensuring integrated secured grid operation in Southern Region in Terms of Regulation 5.2 of IEGC.
Disposed of
5492
358/TT/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Truing up Transmission Tariff for 2009-14 and Transmission Tariff for 2014-19 for  400KV S/C Vindhyachal-Korba Ckt-II Transmission line along with associated bay equipment at Vindhyachal and Korba (DOCO: 01.06.2007) under Korba-Vindhychal Transmission System in Western region.
Disposed of
5493
RP/006/2014
Tripura State Electricity Corporation Limited.
prayer for review Petition under Clause -12 (Power to Relax) on Central Electricty Regulatory Commission (Deviation Settlement Mechanism and related matters) regulations, 2014 effective from 17.02.2014.
Disposed of
5494
TT/022/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for  determination of Fees and Charges for Fibre Optic communication (ULDC) Microwave links (Part-II) in Northern region for the period 2009-14 block.
Disposed of
5495
TDL/021/2014
RJ Power India
Application for Grant of Inter-state Trading License
Disposed of
5496
TT/020/2014
Powerlinks Transmission Limited (PTL)
Petition for truing-up of Annual transmission Charges for the period FY 2009-13 and revised Estimates of FY 2013-14 under  for 400 KV Double circuit  Gorakhpur- Lucknow Transmission Line and 400 KV Double Circuit Bareily- Mandola Transmission Line,  in Northern Region associated with Tala Hydro Electric project, East- North interconnector and Northern region Transmission System.
Disposed of
5497
TT/019/2014
Powerlinks Transmission Limited (PTL)
Petition for truing-up of Annual transmission Charges for the period FY 2009-13 and revised Estimates of FY 2013-14 for  400 KV Double Circuit Purnea-Muzaffarpur Transmission Line and 220 KV Double Circuit Muzaffarpur (PGCIL)- Muzaffarpur (BSES) Transmission  Line in Eastern- Northern Inter-region associated with Tala Hydro Electric project, East- north Inter-connector and Northern Region Transmission system.
Disposed of
5498
TT/018/2014
Powerlinks Transmission Limited (PTL)
Petition for truing-up of Annual transmission Charges for the period FY 2009-13 and revised Estimates of FY 2013-14 for 400 KV Double circuit Muzaffarpur- Gorakhpur transmission Line in Eastern- Northern Inter-region associated with Tala Hydro Electric project, East- north Inter-connector and Northern Region Transmission system of power Links Transmission Limited.
Disposed of
5499
TT/017/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval  for determination of Fees and Charges for Fibre Optic communication system in lieue of existing Unified Load Despatch and Communication (ULDC) Microwave links in North Eastern Region of  for the period 2009-14 block.
Disposed of
5500
005/RP/2014
Aryan MP Power Generation private Limited.
Review petition on behalf of the Aryan MP Power Gerneration Private Limited, against Order dated 18.12.2013 in TT/289/2013
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5501
RP/004/2014
SLDC, Gujrat Transmission  System Limited.
Petition for review of the Order dated 18.12.2013  in Suo Motu Petition No 208/SM/2011 on the implementation of the Automatic Demand Management Scheme in terms of the CERC (IEGC) Regulations, 2010.
Disposed of
5502
MP/015/2014
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Proof of service of Petition for relaxation of Heat Rate Norms of Assam Gas Based Power Station (AGBP) and Agartala  Gas Turbine Power Station (AGTP) of NEEPCO  as per provisions of regulation 44 (Power to relax) of the Central Electricity Regulatory Commission (terms and conditions of Tariff) Regulations, 2009.
Disposed of
5503
MP/013/2014
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Proof of service of petition for allowing recovery of energy Charge shortfall during the period of 2009-14 as well as the modification of design energy for the succeeding years for calculation of ECR till the energy charge shortfall of the previous years has been made up for the Ranganadi Hydro Electric Pant (RHEP), where actual energy generated by the station during a year is less than its approved design energy for reasons beyound the control of the generating company (NEEPCO).
Disposed of
5504
003/RP/2014
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review of order dated 14.11.2013 passed by Honourable Commission in Petition No 57/TT/2012 in respect of determination of fees and charges for Unified Load Despatch & Communication Scheme (power grid portion i.e Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in Western Region for the period 2009-14 block.
Disposed of
5505
MP/006/2014
Chattisgarh State Power Distribution Company Limited.
Petition for cancellation of transmission licence dated 09.05.2011 granted by this honourable Commission to M/s Jindal Power Limited Tamnar-PGCIL, Raipur transmission line and 400/220/33KV Jindal Power Limited. Tamnar Switchyard alongwith supporting affidavit.
Disposed of
5506
MP/012/2014
NTPC Limited
Permission to allow injection of infirm power  for testingincluding full load testingupto ommercial decleration of Unit2(500 MW) of Mauda STPP ,Stage-1 in compliance to the direction of Honourable Commision orderdated 10.10.2013 in petition no 179/MP/2013
Disposed of
5507
MP/011/2014
NTPC Limited
Permission to allow injection of infirm power for testing including full load testing upto commercial decleration of Unit 2(500 MW) of Vindhyachal STPP ,Stage-IV in compliance to the direction of Honourable Commision orderdated 15.10.2013 in petition no 178/MP/2013
Disposed of
5508
MP/010/2014
Shamanur Sugars Limited.
For a direction from this honourable Commission to the respondent to refund the Back up supply Charges collected from the petitioner, during the course of grant of Inter State open access to the Petitioner, by contravening and violating CERC (Open access in Inter-State transmission) Regulations, 2008.
Disposed of
5509
MP/009/2014
Indian Energy Exchange Ltd. (IEX)
For extension of time frame for compliance with regulation 19(1)(i) read with regulation 20 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 relating to maximum shareholding limits prescribed therein.
Disposed of
5510
MP/008/2014
Emco Energy Limited.
Evolving a mechanism for grant of an appropriate adjustment/compensation to offset finanacial/commercial impact of change in law during Construction and Operating period.
Disposed of
5511
RC/007/2014
Power Exchange India Limited (PXIL)
Seeking permission to Introduce Block bids in the day ahead market contract in power exchange india limited.
Disposed of
5512
002/RP/2014
Steel Authority of India Limited
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 for revw of the order Dated 20.11.2013
Disposed of
5513
MP/005/2014
Electric Department Govt of Goa
Petition under Section 79(i)© and 79(i)(k) of the Electricity Act, 2003 read with Regulation 21 of the Central Electricity Regulatory Commission (Sharing of Inter-State transmission Charges and lossess) regulations, 2010 and regulations 110,111,112, 113 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.
Disposed of
5514
MP/004/2014
Kerala State Electricity Board Limited (KSEB Ltd.)
For adjudicating the disputes on the Arbitary denial of Open access on the power tied  up with GRIDCO by the constituents in the southern-S2 Region and arbitary denial of URS power and  STOA by SRLDC on apprehended system security concerns violating the prudent  utility practices resulting  in under utilisation of generation and transmission assets.
Disposed of
5515
RC/003/2014
PXIL
Request by Petitioner seeking extension of time to the Petitioner to comply with Order dated 26.02.2013.
Disposed of
5516
002/MP/2014
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Claim of Kerela State Electricity Board regarding quantum of adjustment for Income Tax pursuant to the Order dated 20.09.2012 passed in Petition No 15 of 2010 by the Honurable Commission and  Order dated 03.07.2013 in Appeal No 250 of 2012 passed by the Honourable Appellate Tribunal for Electricity.
Disposed of
5517
TT/001/2014
Patran Transmission Company Limited.
Adoption of Tariff for the Transmission System to be established by the Petitioner awarded under a competitive bidding process alongwith Affidavit.
Disposed of
5518
001/RP/2014
Jhajjar Power Limited.
Application for amendment of record of Proceeding in Petition No 170/MP/2013
Disposed of
5519
SM/001/2014
Suo Motu
Non-Compliance of the Central Electricity regulatory Commission (Sharing of Inter-State Transmission charges and lossess) regulations 2010.
Disposed of
5520
RC/328/2013
NLDC
Application seeking extension of time for compliance of Honourable Commissions Order dated 14.11.2013 prounced in petition No 122/Mp/2013, 123/Mp/2013 and in 129/Mp/2013.
Disposed of
5521
TL/326/2013
purulia & kharagpur transmission company limited (pktcl)
For grant of Transmission License to Purlia & Kharagpur Transmission Cpompany Limited.
Disposed of
5522
TT/325/2013
purulia & kharagpur transmission company limited (pktcl)
For Adoption of Transmission charges with  respect to Transmission System being established by Purlia & Kharagpur Transmission Company Limited.
Disposed of
5523
221/GT/2013
Torrent Power Limited (TPL)
Determination of Tariff due to revision of Annual Fixed Charges of Sugen 1147.5 MW Power Plant of Torrent Power Limited.
Disposed of
5524
211/TT/2013
H.P.Power Transmission Corporation Limited.
Transmission Tariff for Asset 220 KV D/C Jassore- RanjeetSagar Dam Transmission line.
Disposed of
5525
210/TT/2013
H.P.Power Transmission Corporation Limited.
Transmission Tariff for Asset 220 KV D/C Majri-Khoderi Transmission line associated with 220 KV system for Northern Grid.
Disposed of
5526
TL/324/2013
Darbhanga Motihari Transmission Company Limited (DMTCL)
Transmission License to Darbhanga- Motihari transmission Company Limited.
Disposed of
5527
TT/323/2013
Darbhanga Motihari Transmission Company Limited (DMTCL)
For adoption of transmission Charges with respect to Transmission System Eastern Region System Strengthening Scheme-VI established by Darbhanga-Motihari Transmission Company Limited.
Disposed of
5528
RC/322/2013
 
Application seeking to invoke the inherent power of the Honourable Commission to grant additional time period for complying with the Order dated 25.07.2013 passed by this commission.
Disposed of
5529
TL/321/2013
Patran Transmission Company Limited.
Grant of   Inter State transmission License to the Applicant alongwith Affidavit.
Disposed of
5530
205/GT/2013
NTPC Limited
Determining tariff of Rihand Super Thermal Power Station Stage-III (1000 MW).
Disposed of
5531
GT/320/2013
NTPC Limited
Revision of Tariff of Talcher Super Thermal Power Station Stage-II (200MW) for the period 01.04.2009 to 31.03.2014 after truing up exercise.
Disposed of
5532
MP/319/2013
Tata Power Delhi Distribution Limited.
petition seeking a declaration of COD declared by the generating company was illegal and not in accordance with the terms of the PPA and prudent utility practices.
Disposed of
5533
MP/318/2013
ONGC Tripura Power Company (OTPC)
Seeking approval of Honorable commission for further extension of period of injection of infirm power into the grid beyond six months (Beyond 31st December 2013 till 31st March 2014 or till COD of unit-I whichever is earlier) from the date of first synchronization of Unit-I of 726.6 (2X363.3) MW palatana Combined Cycle Gas Based Power Project of ONCC Tripura Power Company Limited.
Disposed of
5534
MP/317/2013
Navbharat Power Private Limited.
petition for the relinquishment of the long term open access under th Bulk Power transmission Agreement dated 07.06.2010 and return of bank gurantee.
Disposed of
5535
RC/316/2013
Indian Energy Exchange Ltd. (IEX)
Approval of the panel of Independent Directors for Indian Energy Exchange, New Delhi.
Disposed of
5536
MP/315/2013
PEL Power Limited.
Petition for Adjudication of disputes arising out of the Open access approval granted to the petitioner for evacuation of electricity and the terms and conditions of the  bulk power transmission agreement dated 24.12.2010.
Disposed of
5537
MP/314/2013
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Seeking Commissions permission to maintain status-quo for injection of infirm power under UI mechanism till declaration of COD of unit I or 31.03.2014 whchi ever is earlier.
Disposed of
5538
MP/311/2013
East Coast Energy Private Limited.
Seeking a direction against the Respondent to construct the associated transmission system for evacuation of power from 2640 MW, Bhavanapadu Thermal Power Project in Srikakulam district of Andhra pradesh.
Disposed of
5539
GT/310/2013
NTPC Limited
Approval of revised tariff of Rihand Super Thermal Power Station, St-II (1000 MW) for the Period from 01.04.2009 to 31.03.2014 after truing up exercise.
Disposed of
5540
MP/309/2013
ONGC Tripura Power Company (OTPC)
For removal of Cap Rate applied on infirm power injected by 726.6 (2X363.3) MW Palatana Combined Cycle Gas Based Power Project of ONGC Tripura Power Company Limited for the period from synchronization of Unit-I to the COD of the project.
Disposed of
5541
TT/308/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Sipat-LiLo Point (at Dharmjaigarh) portion of 765KV S/C Ranch- Sipat TL along with associated bays at Sipat end 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 Western Region for tariff block 2009-14.
Disposed of
5542
TT/307/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for (1) 765/400 KV 3*500MVA ICT-2 at Raighar PS (Near Tamnar) alongwith with associated bays, (2) 765/400 KV 3*500 MVA ICT-3 at Raighar PS (Near Tamnar) alongwith with associated bays and (3) 765 KV S/C Champa Pooling Station -Dharamjaygarh S/S T/L & Bays at Dharmjaygarh S/S only under Establishment of Pooling station at Champa & Raigarh (near Tamnar) for IPP Generation Projects in Chhatisgarh (Set B/WR-IPPB) in Western Region for tariff block  2009-14 period.
Disposed of
5543
MP/306/2013
Pragati Power Corporation Limited (PPCL)
Application for extension of period for testing including full load testing and subsequent injection of infirm power of gas turbine No# 4 and its asociateed waste heat recovery unit of Pragati-III CCPS 1371 MW power planr beyond six months from first snchronization under Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and medium term Open Access in Interstate transmission and related matters) (second Amendment) Regulations, 2012 dated 21.03.2012.
Disposed of
5544
TT/305/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for 765/400 KV, 1X1500 MVAS, ICT-2 at Dharmjayagarh S/s along with associated bays (Ant. DOCO 01.01.2014) under supplementary transmission Scheme of upcomming IPP Projects in Chhatisgarh.
Disposed of
5545
TT/303/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff from anticipated-DOCO to 31.03.2014 for (I) 765/400KV, 1500 MVA ICT-1 along with associated bays at Jabalpur Pooling S/S (New) (Ant.DOCO-01.12.2013) and (2) 400 KV D?C (Quad) Jabalpur Pooling S/S (New)-Jabalpur (Existing) S/S T/L along with associated bays (Ant. DOCO-01.12.2013) under Transmission System for Phase-1 Generation projects in Orissa-part B in Western Region for tariff block 2009-14 period.
Disposed of
5546
SM/321/2013
Suo Motu
Highlighting a serious conflict of interest and unethical practice by one of the appointed compliance auditors under the REC Mechanism.
Disposed of
5547
SM/308/2013
Suo Motu
Development of Modified Composite Index for Imported Coal for Payment Purposes.
Disposed of
5548
208/GT/2013
NTPC Limited
Approval of tariff of Korba Super Thermal Power Station Stage III (after the truing up exercise).
Disposed of
5549
222/GT/2013
NTPC Limited
Revision of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-II, (420 MW).
Disposed of
5550
MP/302/2013
GRID Controller of India Limited (POSOCO)
Petition in the matter of Endangering the secured grid operation on Southern region (SR) through inadequate/ non-performance of Restricted Governor Mode Operation (RGMO)/ Free Governor Mode Operation (FGMO) with Manual Intervention (MI) and Non-compliace of Regulation 5.2(f), (g), (h), (i) of CERC (Indian Electricity Grid Code) Regulations 2010 read along with 5(2) of CERC (Indian Electricity Grid code) (First Amendment), Regulations 2012 by the Generators in Southern region.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5551
199/GT/2013
ONGC Tripura Power Company (OTPC)
For approval of Tariff of OPTC 726.6 (2x363.3) MW PalatanaCombined Cycle Gas Turbine (CCGT) Power Project.
Disposed of
5552
198/GT/2013
NTPC Tamil Nadu Energy Company Limited (NTECL)
Approval of tariff of Vallur Thermal Power Project of Unit-I to 31.03.2014.
Disposed of
5553
TT/301/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for 1) 400 KV 125 MVAR Bus Reactor at 765KV Indore S/S along with associated bays (DOCO:1.10.2013)  2) 400KV 125MVAR Bus Reactor-I and Bus Reactor-II at 765KV Gwalior S/S along with associated bays (DOCO: 1.10.2013) 3)765KV D/C Jabalpur Pooling Station-Bina Ckt-I with 240 MVAR Switchable Line reactors and associated bays (Ant. DOCO: 1.01.2014) 4) 765 KV D/C Jabalpur Pooling station-Bina  Ckt-II with 240 MVAR Switchable Line Reactors and associated bays (Ant. DOCO:1.03.2014) under Transmission System for Phase-I Generation Projects in Orissa Part-C in Western Region for 2009-14.
Disposed of
5554
TT/300/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff of 400JV D/C Agra-Sikar line alonwith bays under System strengthening scheme in Northern region for sasan & Mundra UMPPs for tariff block 2009-14 period.
Disposed of
5555
TT/299/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff from DOCO to 31.03.2014 for elements under Transmission System associated with Krishnapatnam UMPP-Part-B in Southern and Western Region.
Disposed of
5556
TT/298/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of 02 Nos 400 KV Line Bays at 400 KV Ranchi S/s for Raghunathpur TPS-Ranchi Transmission Line (DOCO: 01.04.2013) 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.
Disposed of
5557
TT/297/2013
Parbati Koldam Transmission Company Limited (PKTCL)
Transmission Tariff from DOCO to 31.03.2014 for section of 400 KV (Quad) S/C Parbati -Koldam Transmission Line(CKT-II) starting from LILO point of Parbati-III HEP to LILO Point of Parbati Pooling Station (DOCO-01.08.2013) under Northern Region for tariff block 2009-14 period.
Disposed of
5558
TT/296/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for (i) Aurangabad- Aurangabad (MSETCL) 400 KV D/C (Quad) Line and Shifting of 400 kv D/C Akola-Aurangabad (MSETCL) line to Aurangabad alongwith associated bays at both ends, (ii) 400/220 kv 315 MVA ICT-I alongwith associated bays at Aurangabad S/S & (iii)  400/200 KV 315 MVA ICT-II alongwith associated bays at Aurangbad S/S under Transmission system associated with MUNDRA UMPP in Western Region for the period from DOCO to 31.03.2014
Disposed of
5559
TT/295/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Assets associated with Vindhyachal IV & Rihand III (1000 MW) Generation Projct (group-3) in Western & Northern for tariff block 2009-14 period.
Disposed of
5560
TDL/294/2013
Solar Energy Corporation of India.
Application for grant of Inter-State Trading License for Category III
Disposed of
5561
MP/293/2013
Janki Corp Limited.
Levy of back up supply charges and withholding of UI charges in violation of Central Electiricity Regulatory Commission during the grant of inter state open access.
Disposed of
5562
TT/292/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of 125 MVAR 400 KV Bus Reactor alongwith asociated  bays at Patna S/S under Transmission System for "Transfer of Power from Generation Projects in Sikkim to NR/WR Part-B in Eastern Region for CERC tariff block 2009-14 period.
Disposed of
5563
TT/291/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff from anticipated DOCO to 31.03.2014 for Line Bays and Reactor at 765/400 KV Raichur and Solapur POWERGRID S/S for raichur-Solapur Transmission Line (Ant.DOCO : 01.02.2014) under Transmission System associated with Synchronous Inter-connection between SR and WR in SR & WR.
Disposed of
5564
TT/290/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of 400 KV D/C Chamera Pooling station-Jalandhar T/L alongwith bays and Line Reactor of Jhalandhar under Transmission System associated with Chamera- III HEP for tariff block 2009-14 period in Northern Region.
Disposed of
5565
TT/289/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for 400 KV Vadodara-Pirana T/L along with associated bays at pirana S/S (for direct inter-connection with 400 kv D/C vadodara Asoj T/L  Under interim contingency scheme) (Ant.DOCO-01.01.2014) under Transmission System for IPP Generation projects in Madhya Pradesh & Chhatisgarh in Western Region for tariff block 2009-14 period.
Disposed of
5566
TT/288/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff from DOCO TO 31.03.2014 for tariff block 2009-14 for LILO of 400 kv D/C Nathpa Jhakri- Nallagarh (Triple Snowbird) line at Rampur under transmission System associated with Rampur HEP in Northern Region.
Disposed of
5567
287/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for (1) 400 kv D/C (Quad) Vadodara- Asoj Transmission Line along Part of IPP Projects in Chhatisgarh (for direct interconnection with 400 KV D/c Vadodara-Pirana Tr. Line) by passing Vadodara Pooling SS under interim arrangement in Western Region for tariff block 2009-14 period.
Disposed of
5568
209/TT/2013
H.P.Power Transmission Corporation Limited.
Asset 220 KV D/C Kunihar-Panchkula Transmission line associated with 220 KV system for Northern Grid,in NR.
Disposed of
5569
286/TT/2013
Uttar pradesh Power Transmission Corporation Limited.
Determination of tariff for the Natural Inter-State EHV Lines belonging to the Petitioner , for inclusion of 11 Assets in computation of point of connection, transmission charges and losses.
Disposed of
5570
206/GT/2013
NTPC Limited
Revision of tariff of Kahalgaon Super Thermal Power Station, Stage-II.
Disposed of
5571
189/GT/2013
NTPC Limited
Revision of Ramagundam super Thermal Power Station,Stage-I&II
Disposed of
5572
196/GT/2013
DAMODAR VALLEY CORPORATION (DVC)
Approval of Tariff for Chandrapura Thermal Power Station
Disposed of
5573
285/MP/2013
Kerala State Electricity Board Limited (KSEB Ltd.)
Misc petition for adjudicating the dispute on the secondary fuel oil cosnumption rate adopted in the energy charge bills of NTPC
Disposed of
5574
284/GT/2013
NTPC Limited
Petition for revision of tariff for Feroze Gandhi Unchahar Thermal Power Station, St-I from 1.4.2009 to 31.3.2014 after truing up exercise.
Disposed of
5575
TDL/283/2013
Parshavnath Power Projects Private limited.
Application for grant of inter-state trading licence
Disposed of
5576
207/GT/2013
Kanti Bijlee Utpadan Nigam Limited
For approval of tariff of Muzaffarpur thermal Power Station, Stage-I (2X110 MW)
Disposed of
5577
MP/282/2013
BSES Yamuna Power Limited.
Petition seeking payment of the Unscheduled Interchange (UI) payble to the petitiner from the Northern Region Unscheduled Interchange Pool Account Fund.
Disposed of
5578
260/GT/2013
NTPC Limited
Petition for Revision of Tariff for National Capital Thermal Power Station, Dadri Stage-I (840 MW) from 01.04.2009 to 31.03.2014 after truing up exercise.
Disposed of
5579
259/TT/2013
WBSETCL
Tariff  for 400 KV Single Circuit Kolaghat- Baripada transmission line (portion owned by WBSETCL) and 220 KV Single Circuit Santaldih-Chandil Transmission line (portion owned by WBSETCL) for the period from 01.04.2011 to 31.03.2014
Disposed of
5580
281/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff from DOCO to 31.03.2014 Augmentation of Hosur S/S by 1X315 MVA 400/220 kV transformer and associated bays (Ant. DOCO : 01.02.2014) under System Strengthening - XIV in SR.
Disposed of
5581
213/TT/2013
RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED (RVPN)
Tariff in respect of RVPN owned transmission lines/system connecting with other States and intervening transmission lines incidental to interstate transmission of electricity.
Disposed of
5582
194/SM/2013
Suo Motu
Default in Payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Power Development Department, Jammu and Kashmir.
Disposed of
5583
187/MP/2013
SRLDC
Petition in respect of under injection of power by M/s Meenakshi Power Limited (MEPL),  Nellore.
Disposed of
5584
186/MP/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
For initiation of proceedings on the aspect of sharing of short term open access charges on the Inter State transmission system.
Disposed of
5585
185/TT/2013
ONGC Tripura Power Company (OTPC)
Wheeling Charges in respect of Transmission System of Odisha Power Transmission Corporation Limited (OPTCL) comprising of 220 KV D/C Rourkela-Tarkera-Budhipadar-Korba (Odisha portion) line and associated substation bays with effect from 01.04.2009 to 31.03.2014 for transmission of surplus power from NTPC Power stations in Eastern Region (ER) to Western region (WR)
Disposed of
5586
183/MP/2013
Ratnagiri Gas & Power Private Limited.
Sale and purchase of power from the Gas Power Station (1967.08 MW) of the  Petitioner to Maharashtra State Electricity Distribution Company Limited.
Disposed of
5587
217/TT/2013
M.P.Power Transmission  Company limited.
Transmission tariff for the EHV Lines for inclusion in computation of POC.
Disposed of
5588
258/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Tiruvalam (POWERGRID)-Chitoor (APTRANSCO) 400 KV D/C (Quad) line along with associated bays and equipments under Supplementary Transmission system associated with Vallur TPS for the period from anticipated DOCO to 31.03.2014 in Southern Region for tariff block 2009-14.
Disposed of
5589
181/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Fees and Charges for Fibre Optic Communication System in Lieu of existing Unified Load Despatch & Communication (ULDC) Microwave Links in Southern Region for the period 2009-14 block.
Disposed of
5590
180/MP/2013
AD Hydro Power Limited.
Open Access in Inter- state Transmission  Regulations, 2004.
Disposed of
5591
257/TT/2013
DAMODAR VALLEY CORPORATION (DVC)
Tariff for interstate transmission lines as per the directive of the Honourable Commission vide its Order dated 25.04.2013 in Petition No 15/SM/2012.
Disposed of
5592
256/TT/2013
MAHARASHTRA STATE ELECTRICITY TRANSMISSION COMPANY LIMITED (MSETCL)
Tariff in respect of Maharashtra State Electricity Transmission Company Limited. (MSETCL)  CERC Order dated 14.03.2012 against Petition No 15/SM/2012, for inclusion in the POC transmission charges.
Disposed of
5593
255/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Installation of 400/220KV, I*315MVA Transformer at Mapusa (ICT-III) S/S along with 2 nos 220 KV line bays under Augmentation of Transformer and Bays in WR.
Disposed of
5594
254/GT/2013
NTPC Limited
Revised tariff of Feroze Gandhi Unchahar Thermal Power Station, St-III (210 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5595
179/MP/2013
NTPC Limited
Seeking CERC permission to allow extension of the period for injection of infirm power for testing including full load testing for Mauda STPP Unit #2 (500 MW) Stage I, beyond six months from initial synchronization.
Disposed of
5596
178/MP/2013
NTPC Limited
Seeking CERC permission to allow extension of the period for injection of infirm power for testing including full load testing for Vindhyachal STPP Unit #12 Stage IV (500 MW), beyound six months from initial synchronization.
Disposed of
5597
168/GT/2013
SJVN Limited
Approval of Generation Tariff of Nathpa Jhakri Hydro Electric Power Station.
Disposed of
5598
253/GT/2013
NTPC Limited
Revision of tariff of Faridabad gas Power Station, (431.586MW) from 01.04.2009 to 31.03.2014.
Disposed of
5599
184/TT/2013
Adani Transmission (India) Limited (ATIL)
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.
Disposed of
5600
174/MP/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Remove Difficulties of the CERC (Standards of Performance of Inter- State transmission Licensees), Regulations 2012 read with Regulation 24 and 111 of CERC Conduct of Business Regulations, 1999 to relax the performance parameters stated in the CERC (Standards of Performance of Inter -State ttransmission licensees) regulations, 2012.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5601
172/MP/2013 with I.A No 29/2013
Jharkhand Integrated Power Limited.
In the matter of Tilaiya Ultra Mega power Project enterd into a PPA dated 10th September 2008 between jharkhand integrated Power Limited and jharkhand State Electricity Board and 17 Others.
Disposed of
5602
171/SM/2013
Suo Motu
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Uttar Pradesh Power Corpopration Limited.
Disposed of
5603
156/GT/2013
NHPC LTD
Approval of Generation Tariff of URI-II HE Project
Disposed of
5604
252/GT/2013
Jaiprakash Power Ventures Limited.
Generation tariff of Jaypee Karcham Wangtoo Hydro- Electric Project  for the period 26.05.2011 to 31.03.2014  2009  for determination of tariff.
Disposed of
5605
218/TT/2013
Delhi Transco Limited.
Transmission tariff for 400 KV Mandole-Bawana Double Ckt and 400 KV Ballabhgarh-Bamnauli Double Ckt. Transmission Lines along with 4 nos 400 KV bays. In compliance of CERC suo motu Order dated 14.03.2012.
Disposed of
5606
214/TT/2013
Transmission Corporation Andhra Pradesh Limited
Transmission Lines connecting between A. P. and Other neighboring States (Natural Inter State Transmission Lines).
Disposed of
5607
212/TT/2013
Tamil Nadu Transmission Corporation Limited.
Transmission Tariff in respect of the Inter State Transmission lines owned by TANTRANSCO up to the border of Tamil Nadu State (1) Chittor- Thiruvalam 230 KV SC  line (3) Yeerandahalli- Hosur 230 KV SC line (4) Moozyar- Theni 230 KV SC line (5) Iduki- Udumalpet 230 KV SC line
Disposed of
5608
204/TT/2013
Meghalaya  Power Transmission Corporation Limited (MePTCL)
Determination of the tariff of the Inter State Transmission Lines connecting two States of Meghalaya and Assam.
Disposed of
5609
170/MP/2013
Jhajjar Power Limited.
Disputes pertaining to the Composite scheme of supply for power to Uttar Haryana & Dakshin Haryana Bijli Vitran Nigam Limited.
Disposed of
5610
216/TT/2013
Assam Electricity Grid Corporation Limited.
Determination of tariff of the Inter State Transmission Lines connecting two States.
Disposed of
5611
193/TL/2013
Vizag Transmission System Limited.
Grant of transmission  License to vizag transmission Limited.
Disposed of
5612
192/TT/2013
Vizag Transmission System Limited.
Adoption of Transmission charges with respect to the Transmission system being established by the Vizag transmission Limited
Disposed of
5613
191/TL/2013
Kudgi Transmission Limited.
Grant of transmission Licence  to Kudgi Transmission Limited.
Disposed of
5614
190/TT/2013
Kudgi Transmission Limited.
Adoption of Tariff in respect of the Transmission System being established by Kudgi Transmission Limited under Tariff based Competitive Bidding process.
Disposed of
5615
202/TT/2013
Government of Manipur Electricity Department.
Determination of the tariff of the Inter State Transmission Lines connecting two States.
Disposed of
5616
203/TT/2013
Orissa Power Transmission Corporation Limited (OPTCL) Janapath, Bhubaneswar.
Inclusion of Transmission assets in computation of POC charges.
Disposed of
5617
201/TT/2013
Tripura State Electricity Corporation Limited.
Determination of the tariff of the Non Inter State Transmission Lines connecting two States.
Disposed of
5618
251/GT/2013
Bhakra Beas Management Board.
Petition  for determination of Tariff for Generation and transmission activities undertaken by the applicant.
Disposed of
5619
167/MP/2013
Urjankur Shree Datta Power Company Limited.
Petition  for direction and Orders as Considered appropriate to NLDC on the issue of  Renewable Energy Certificate  to the Petitioneer.
Disposed of
5620
161/MP/2013
Essar Electric Power Development Corporation Limited.
Seeking prior approval of the Commission to trade power more than 120% in a year pursuant  to Second Proviso to Regulation No 7 (b).
Disposed of
5621
160/MP/2013
ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)
Scheduling and Dispatch of electricity from the Indira Gandhi Super Thermal Power Project of the petitioner at Jhajjar.
Disposed of
5622
159/MP/2013
ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)
Revision of UI Accounts in respect of despatch of electricity from the Indira Gandhi Super Thermal Power Project of Aravali Power Company Limited at Jhajjar.
Disposed of
5623
158/MP/2013
PXIL
Removal of difficulty arising due to present method of transmission corridor allocation to Power Exchange for collective transactions.
Disposed of
5624
250/GT/2013
NTPC Limited
Approval of tariff of Simhadri -I (1000 MW) for the period from 01.04.2009 to 31.03.2014 after truing up exercise.
Disposed of
5625
246/TT/2013
Haryana Vidyut Prasaran Nigam Limited.
Tariff of natural interstate transmission lines of HVPNL under POC mechanism in compliance of CERC Order in Suo Motu Petition No 15/2012.
Disposed of
5626
245/TT/2013
Chhatisgarh State Power Distribution Co. Limited.
Transmission Tariff for EHV Lines belonging  to the Petitioner, for inclusion of these Assets in computation of point of Connection, Transmission Charges and Losses under CERC (Sharing of Inter-State transmission Charges and Losses), regulations, 2010,namely; (1) Kotmikala-Amarkantak-1220 KV Line, (ii) Kotmikala- Amarkantak-2220 KV Line,(iii) Raighar-Budhipadar, 220 KV Line. (iv) Korba-Budhipadar, 220 KV Line.
Disposed of
5627
249/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of Asset1: LILO of 400KV D/C Kahalgaon- Biharshariff T/L (1st Line) and associated bays at Lakhisarai S/s; Asset II: 400/132 KV, 200 MVA ICT-I along with associated bays at Lakhisarai S/s; Asset III: 400/132 KV, 200 MVA ICT-II along with associated bays at Lakhisarai S/s; Asset IV: 400 KV, 80 MVAR, Bus Reactor with associated bays at Lakhisarai S/s asssociated with ERSS-III in Eastern Region from anticipated DOCO (01.10.2013) to 31.03.2014.
Disposed of
5628
248/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  of transmission tariff of 765 KV, 3X110 MVAR Bus Reactor along with associated bays at sasaram S/s (DOCO: 01.03.2013) under Common Scheme for 765 KV Pooling Stations and Network for NR, Import by NR form 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.
Disposed of
5629
247/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of Assets (07 Nos) under transmission System for Transfer of Power from Generation Projects in Sikkim to NR/WR Part-B in ER for tariff block 2009-14.
Disposed of
5630
166/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  of Transmission tariff for (i) Raighar PS (Near Kotra)-Raipur PS (near Tamnar) 765 KV D/C T/L with associated bays, (2) 765/400 KV 1500 MVA Auto- transformer and 765 KV 4*80 MVAR Bus Reactor at Raighar (near Tamnar) with associated bays under establishment of Poooling stations at Raighar (near Kotra) and Raighar (near Tamnar) for IPP Generation Projects in Chhatisgarh (Set B/ WRI-IPPB) in Western Region for tariff block 2009-14.
Disposed of
5631
165/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff from DOCO to 31.03.2014 for LILO of existing Banglore-Salem 400 KV S/C at Hosur (Ant. DOCO: 01.11.2013) under SS-XVIII in SR Grid.
Disposed of
5632
164/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff from DOCO to 31.03.2014 for Combined Assets for transmission system associated with Augmentation of Transformation capacity (part-1) in Northern and Eastern Region for tariff block 2009-14.
Disposed of
5633
163/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for 500 MVA 400/220 KV ICT at Moga (DOCO: 01.07.2013) under the Augmentation of Transformation capacity in NR- Part A for Tariff Block 2009-14 in NR.
Disposed of
5634
162/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for (i) 400 KV D/C Raipur (Existing)- Raipur PS (Durg) T/L with associated bays, (2) 400 KV D/C Raighar PS (Near Kotra)- Raighar (existing) S/S T/L with associated bays, & (3) ICTSs & Reactors at Raighar (Kotra) and Raipur (Durg) with associated bays under Establishment of pooling stations at Raighar (Kotra) and Raipur for IPP Generation Projects in Chhatisgarh (Set A/ DPR-1) in WR for tariff block 2009-14.
Disposed of
5635
215/TT/2013
Power transmission Corporation of Uttarakhand.
Determination of tariff of Inter State transmission lines connecting two States.
Disposed of
5636
153/MP/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for execution of transmission system required in connection with grant of Connectivity to NCC Power Projects limited.
Disposed of
5637
148/GT/2013
NTPC Limited
Approval of tariff of Vindhyachal Super Thermal Power Station Stage III (1000 MW) after truing up exercise.
Disposed of
5638
139/GT/2013
NTPC Limited
For Revision of tariff of Anta gas Power Station, (419.33MW) after truing up exercise.
Disposed of
5639
138/GT/2013
DAMODAR VALLEY CORPORATION (DVC)
Approval of Tariff in respect of Mejia Thermal Power Station alongwith Addl. Capex
Disposed of
5640
137/GT/2013
NTPC Limited
Revision of tariff of Ramagundam Super Thermal Power Station , Stage-III
Disposed of
5641
244/GT/2013
SJVN Limited
For approval of Generation tariff of Rampur Hydro Electric Project (412 MW) for the period from anticipated date of COD of first Unit to 31.03.2014.
Disposed of
5642
151/RC/2013
HMM Infra Limited.
Application for change of category-IV License to Category -III for Inter State Trading of Power.
Disposed of
5643
149/MP/2013
Bajaj Hindustan Limited.
Recognition and issuance of renewable energy certificate for Renewable Energy Generation
Disposed of
5644
169/TL/2013
ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)
For grant of transmission Licence to Aravali Power Company Private Limited (APCPL) for the 400 KV D/C Jhajjar-Mundka Transmission Line.
Disposed of
5645
147/RC/2013
AF-Consult Switzerland Limited.
Change of Company name from AF Colenco Limited to AF Consult Switzerland Limited, and change of address reg.
Disposed of
5646
146/MP/2013
GRID Controller of India Limited (POSOCO)
Providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional and following best practices of O&M of transmission elements for ensuing security of the SR grid and Indian grid.
Disposed of
5647
145/MP/2013
DNH Power Distribution Company Limited.
Adjudication of Disputes arising out of Power Purchase Agreement (Supplemental)
Disposed of
5648
144/MP/2013
ONGC Tripura Power Company (OTPC)
Injection of Infirm Power at UI rates beyond 31.7.2013 (Second Extension) till 31.12.2013.
Disposed of
5649
143/MP/2013
Tata Power Delhi Distribution Limited.
Payment of UI payable from the Northern Region Unscheduled Interchange Pool Account Fund.
Disposed of
5650
12/RP/2013 in Petition No 02/TT/2011 & 57/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review under regulation 103(i) of the CERC (Conduct of Business) Regulations 1999 of Order dated 09.05.2013 of the Centralm Electricity Regulatory Commision in Petition No 02/TT/2011 & 57/TT/2011 in the matter of approval of transmission tariff for Koldam-nalgarh 400 KV D/C (quad) Line along with bays at Nalagarh Sub Station (Proposed DOCO 01.04.2010) and Bays at Ludhiana (DOCO 01.04.2011) under transmission system associated with Koldam Hydro-electric Project for the tariff block 2009-14 period in Northern Region.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5651
11/RP/2013 in Petition No 269/2009
NTPC Limited
Review of order dated 28.05.2013 pertaining to tariff for Talcher Super Thermal Power Station, stage-II
Disposed of
5652
135/GT/2013
NTPC Limited
Approval of tariff of Kahalgaon Super Thermal Power Station, Stage-I (840 MW) after the truing up exercise.
Disposed of
5653
133/GT/2013
NTPC Limited
Approval of tariff of Vindhyachal Super thermal power Station Stage-II after the truing up exercise.
Disposed of
5654
130/MP/2013
GRID Controller of India Limited (POSOCO)
Security of the E R grid as well as the interconnected Indian grid.
Disposed of
5655
136/SM/2013
Suo Motu
Default in opening of Letter of Credit in accordance with Central Electricity Regulatory Commission (Unscheduled Interchanges and related matters) Regulations, 2009
Disposed of
5656
10/RP/2013 in Petition No 272/2010
DAMODAR VALLEY CORPORATION (DVC)
Review of Order dated 08.05.2013. in Petition No.272/2010 filed by DVC
Disposed of
5657
09/RP/2013 in Petition No 01/MP/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review of Order dated 21.05.2013 in P. No 01/MP/2013 reg. reimbursement of additional Expenditure in deployment of CISF at Salakati and Bongaigaon Sub-Station.
Disposed of
5658
08/RP/2013 in Petition No 147/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review of Order dated 09.05.2013 on in Petition no: 147/TT/2011 regarding GIS Substation at Gurgaon (New).
Disposed of
5659
243/GT/2013
NTPC Limited
Approval of tariff of Talcher Super Thermal Power Station Stage-I.
Disposed of
5660
242/GT/2013
NTPC Limited
Approval of tariff of Rajiv Gandhi Combined Cycle Power Project Kayamkulam Stage-I.
Disposed of
5661
241/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for 220 KV D/C Vapi-Khadoli Transmission line.
Disposed of
5662
134/MP/2013
Venkateshwara Power Projects Limited.
Memorandum of Petition filed under section 79 of the Electricity Act, 2003.
Disposed of
5663
131/MP/2013
GRID Controller of India Limited (POSOCO)
Maintaining security of the interconnected power system of India in terms of regulation 5.2 of the IEGC.
Disposed of
5664
200/TT/2013
Bhakra Beas management Board (BBMB)
Determination of the tariff of the Inter State Transmission Lines connecting two States.
Disposed of
5665
132/GT/2013
NTPC Limited
Approval of tariff of Sipat Super Thermal Power Station Stage-II after truing up exercise.
Disposed of
5666
240/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Fees and Charges for Fibre optic communication system in lieu of existing (ULDC) Microwave links in Northern region.
Disposed of
5667
129/MP/2013
Dhampur Sugar Mills Limited.
Issuance of Renewable Energy Certificate.
Disposed of
5668
128/MP/2013
Gujrat Urja Vikash Nigam Limited.
Renewable Energy Certificate for Renewable Energy Generation.
Disposed of
5669
127/MP/2013 with I.A NO 16/2013
EMCO Energy Limited.
Grant of Connectivity, Long term Access and Medium Term Open Access in Inter-State Transmission and related matters
Disposed of
5670
239/TT/2013
DAMODAR VALLEY CORPORATION (DVC)
Determination of  tariff for inter state transmission of DVC.
Disposed of
5671
126/MP/2013 with I.A No 14/2013
Tata Motors Limited.
Issuance of Renewable Energy Certificate.
Disposed of
5672
124/MP/2013
 
Petition under Regulation 63 (i) & 64 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for removal of difficulty in CERC (Open Access) Regulations pertaining to NLDC Operating charges.
Disposed of
5673
123/MP/2013
DCM Shriram Consolidated Limited.
Issuance of Renewable Energy Certificate.
Disposed of
5674
122/MP/2013
Dalmia Bharat Sugar & Industries Limited.
Issuance of Renewable Energy Certificate.
Disposed of
5675
121/MP/2013
Karnataka Power Transmission Corporation Limited.
Petition under Section 79 (I) (c), Regulations 12 & 13 of the CERC (Unscheduled Interchange charges and related matters) Regulations, 2009 Part 7 of the CERC (Indian Electricity Grid Code) Regulations, 2010 and Regulations 111-113 of CERC (Conduct of Business) Regulations 1999.
Disposed of
5676
238/GT/2013
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Revision of tariff of Kopili Hydro Power Station (200MW) of (NEEPCO)
Disposed of
5677
237/GT/2013
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Revision of tariff of Assam Gas Based Power Project of (NEEPCO)
Disposed of
5678
236/GT/2013
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
revision of tariff of Khandong Hydro Power Station (50 MW) of (NEEPCO)
Disposed of
5679
119/MP/2013
M/S Peethambra Grinites Private Limited.
Issuance of Renewable Energy Certificate for Renewable Energy Generation
Disposed of
5680
118/MP/2013
North East Transmission Company Ltd. (NETC)
Construction of 400 kV D/C Byrinihat to Bongaigoan section of Palatana - Bongaigaon transmission line at Technocity, Baridua, Raid Marwet, RiBhoi District, Meghalaya
Disposed of
5681
117/MP/2013
GRID Controller of India Limited (POSOCO)
Regarding fee and charges of RLDC
Disposed of
5682
07/RP/2013 in Petition No 250/2010
THDC India Limited (THDCIL)
Review Petition against the tariff order 16.04.2013 for Tehri HPP
Disposed of
5683
06/RP/2013 in pet No 184/2009
NTPC Limited
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.
Disposed of
5684
05/RP/2013 in petition No 039/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review of Order dated 18.03.2013 - approval of transmission tariff for 3-phase Spare Transformer at 400 KV Spare ICT at Hissar and spare ICT at Lucknow
Disposed of
5685
115/GT/2013
NHPC LTD
Approval of Generation Tariff of Teesta Low Dam Project, Stage-III.
Disposed of
5686
114/MP/2013
NTPC Limited
Petition under Sections 29 and 79 of the Electricity Act, 2003 and the applicable provisions of the Indian Electricity Grid Code.
Disposed of
5687
235/GT/2013
NTPC Limited
Approval of tariff of Tanda Thermal Power Station.
Disposed of
5688
103/RC/2013
My Home Power Limited.
Submission of Affidavit for name change as My Home Power Private Limited.
Disposed of
5689
096/MP/2013
Corporate Power Limited.
Directions to CTU to permit flow of power through an alternate source instead of the identified source against MTOA.
Disposed of
5690
113/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for 400 KV 1x63 MVAR Bus Reactor and other assets associated with Vindhyachal IV & Rihand III (1000MW) Generation Project in WR.
Disposed of
5691
112/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of Phase-I Generation Projects in Orissa- Part-A in Eastern Region.
Disposed of
5692
104/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Siliguri-Purnea and other elements under ERSS-I.
Disposed of
5693
095/MP/2013
Jaiprakash Power Ventures Limited.
Levy of transmission charges and losses for scheduling and evacuation of 150 MW power through inter-State transmission lines of PGCIL.
Disposed of
5694
094/MP/2013
Jaiprakash Power Ventures Limited.
Revision of the schedule for Petitioner Karcham Wangtoo Hydro Electric Plant (Karcham Wangtoo HEP) more than once on account of high silt level in the Sutlej River with Affidavit.
Disposed of
5695
111/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for New Wanpoh, associated with NRSSXVI.
Disposed of
5696
110/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for 400/220 KV 500MVA ICT-II alongwith associated 400/220 KV bays at Jind S/s and other assets under NRSSS.
Disposed of
5697
109/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for 1240 MVAR Bus Reactor Agra under Common Scheme for 765 KV Pooling Stations.
Disposed of
5698
093/MP/2013
Central Power Distribution Company of AP.
For direction for implementation of the Open Access on the Inter State Transmission System of PGCIL.
Disposed of
5699
092/MP/2013
SUVN Limited.
Recovery of additional cost incurred consequent to pay/wage revision of Employees, CISF & DPS Staff in respect of Nathpa Jhakri Power Station
Disposed of
5700
108/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Bay extension at 765 KV Satna SS along with Line Reactor in Sasan, Bus Reactor at GWALIOR SS, Bus Reactor INDORE & and other assets.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5701
107/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff of Talcher-Kolar HVDC Bipole.
Disposed of
5702
091/MP/2013
Chhatisgarh State Power Distribution Company Limited.
Petition under section 79(1)©(k) read with Section 29(5) and section 142 of the Electricity Act, 2003.
Disposed of
5703
004/RP/2013 in Petition No 229/GT/2012.
NHPC LTD
Review of Order dated 25.3.2013 in Petition no.229/GT/2012.
Disposed of
5704
233/GT/2013
NTPC Limited
Revision of tariff of Farakka Super Thermal Power Station, Stage-I & Stage-II (1600 MW).
Disposed of
5705
106/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff ofTransmission System for Start-up Power to DVC and Maithon Right Bank Generation Projects.
Disposed of
5706
105/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for, 3 Phase Bus Reactor at 400 KV Balipara SS under Transmission System associated with of Kameng HEP.
Disposed of
5707
102/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Thermal Powertech Corporation India Limited-Nellore Pooling Station  and other elements.
Disposed of
5708
090/RC/2013
Manikaran Power Limited (MPL)
Regulatory Compliance Application for change of Category-III Trading License to Category-II for Interstate trading of Power.
Disposed of
5709
088/TDL/2013
Vedprakash Power Private Limited (VPPL)
Application for the Grant of Inter-State trading License.
Disposed of
5710
087/MP/2013
Cross Border Power Transmission Co. Limited.
Amendment to transmission License granted to Cross Boarder Power Transmission Company Limited.
Disposed of
5711
086/MP/2013
THDC India Limited (THDCIL)
Recovery of additional cost incurred consequent to pay revision of Employees and CISFfor generating station of the petitioner-THDC India Limited.
Disposed of
5712
03/RP/2013 in Petition No 179/SM/2012
RRVPNL
Review of Order dated 14.03.2013 in Petition No. 179/SM/2012 for non compliance of Commissions directions and the Grid Code.
Disposed of
5713
219/GT/2013
DAMODAR VALLEY CORPORATION (DVC)
Approval of tariff for Koderma Thermal Power Stations Unit # 1 and 2 (2X500MW = 1000 MW).
Disposed of
5714
101/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff  Baharampur-Bheramara T/L and other elements associated with Interconnection of Electrical Grids of India and Bangladesh.
Disposed of
5715
085/MP/2013
GRID Controller of India Limited (POSOCO)
Issues related to declaration of COD and Scheduling of M/S SASAN Power Limited, UMPP.
Disposed of
5716
084/MP/2013
Shree Renuka Sugars Limited.
Registration under REC Mechanism and Section 86(I) (e) of the Electricity Act, 2003.
Disposed of
5717
083/MP/2013
Sagar Power (Neerukatte) Private Limited.
Denial of Open access
Disposed of
5718
082/MP/2013
Dhrudesh Metalsteel Private Limited.
Levy of back up supply charges and withholding of UI Charges during the grant of Inter State Open Access.
Disposed of
5719
223/MP/2013
North East Transmission Company Ltd. (NETC)
Clarification on the Transmission License No. 9/Transmission/CERC dated 16.06.2009 for 400 KV D/C Twin Moose Palatana-Bongaigaon transmission Line granted to NETCL by letter no 16/2009 dated 16.07.2009.
Disposed of
5720
100/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Assets-I: 400/220 KV, 315 MVA ICT-II at Samba S/S and other assets associated under NRSS-XXII.
Disposed of
5721
099/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of Biharsharif and other elements under Transmission schemes for enabling import of NER/ER surplus power by NR in ER.
Disposed of
5722
098/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for spare ICT at Bhiwadi under Provision of Spare interconnecting transformers.
Disposed of
5723
097/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission Tariff of 125 MVAR Bus Reactor alongwith associated bays at Roorkee Substation under NRSS-XXI.
Disposed of
5724
081/MP/2013
GMR Kamalanga Energy Limited (GKEL)
Compensation due to Change in Law impacting revenues and costs during the Operating Period.
Disposed of
5725
080/TL/2013
Rajasthan Renewable Energy Corporation Limited.
Application for grant of a license for trading in electricity.
Disposed of
5726
079/MP/2013
GMR Kamalanga Energy Limited (GKEL)
Agreement between GMR Energy Limited and PTC India Limited for compensation due to Change in Law impacting revenues and costs during the Operating Period.
Disposed of
5727
078/MP/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Directions to beneficiaries/DICs to perform the obligations.
Disposed of
5728
220/GT/2013
NTPC SAIL POWER COMPANY  LIMITED (NSPCL)
Revision of tariff of Bhilai Expansion Power Plant.
Disposed of
5729
232/TT/2013
Kerala State Electricity Board Limited (KSEB Ltd.)
Transmission Tariff in respect of the Inter State Transmission lines owned by KSEB.
Disposed of
5730
142/GT/2013
NHPC LTD
Revision of tariff for the tariff period 2009-14 in respect of URI Power Station
Disposed of
5731
076/MP/2013
Pragati Power Corporation Limited (PPCL)
Extension of period of testing-Pragati III CCPS.
Disposed of
5732
075/MP/2013
Sasan Power Limited.
Sasan Power Limited - for compensation due to Change in Law impacting revenues and costs during the Operating Period.
Disposed of
5733
074/MP/2013
Lanco Budhil Hydro Power Pvt. Limited.
UI charges
Disposed of
5734
073/MP/2013
Tata Power Delhi Distribution Limited.
petition under Section 79(i) (f) of the Electricity Act 2003 read with Electricity Rules 2005 made there under, for adjudicating the dispute betwwen the parties/ referring the parties to arbitration for settlement of disputes.
Disposed of
5735
072/MP/2013
GRID Controller of India Limited (POSOCO)
Petition for providing systems having reliability, selective, speed and sensitive for ensuring security of ER and Indian grid.
Disposed of
5736
231/GT/2013
NHPC LTD
Revision of tariff for the tariff period 2009-14 in respect of Chamera-II Power Station.
Disposed of
5737
230/GT/2013
NTPC Limited
Approval of tariff of Korba Super Thermal Power Station Stage-I & II, (2100 MW).
Disposed of
5738
154/GT/2013
NHPC LTD
Revision of tariff for the tariff period 2009-14 in respect of Rangit Power Station.
Disposed of
5739
140/GT/2013
NHPC LTD
Revision of tariff for the tariff period 2009-14 in respect of BairaSiul Power Station.
Disposed of
5740
018/GT/2013
NTPC Limited
Approval of tariff of Badarpur Thermal Power Station.
Disposed of
5741
229/GT/2013
NHPC LTD
Revision of tariff of Dhauliganga power station.
Disposed of
5742
155/GT/2013
NHPC LTD
Revision of tariff for the tariff period 2009-14 in respect of Loktak Power Station
Disposed of
5743
070/GT/2013
NTPC Limited
Tariff for Vindhyachal Super Thermal Power Station Stage-IV (1000 MW).
Disposed of
5744
069/GT/2013
NTPC Limited
Approval of Tariff of Mauda Super Thermal Power Station Stage-1.
Disposed of
5745
068/MP/2013
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Revision of pooled lignite price on account of inclusion of Mine-II Expn.
Disposed of
5746
023/GT/2013
NTPC Limited
Approval of tariff of Gandhar Gas Power Station.
Disposed of
5747
228/GT/2013
NHPC LTD
Approval of Generation Tariff of Parbati HE project Stage-III.
Disposed of
5748
197/GT/2013
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Fixation of tariff for Circulating Fludized Bed Combustion (CFBC) Technology based NLC Barisingsar Thermal Power Station
Disposed of
5749
157/MP/2013
THDC India Limited (THDCIL)
Revision of Declared Capacity for a day (in MW) for the generating stations of the Petitioner-THDC India Limited.
Disposed of
5750
067/SM/2013
Suo Motu
Extension of validity of the Commissions Suo Motu Order dated 21.09.2010.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5751
066/MP/2013
ONGC Tripura Power Company (OTPC)
Pettion under Clause (7) of Regulation 8 of the CERC (Grant of connectivity, Long Term Access and Medium Term Access in inter-state Transmission and related matters) and CERC (Unschedule Intercharge and related matters) Regulations 2009, as amended vide notification dated 21.3.2012 seeking approval of Honourable Commission 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 (2x 363.3) MW Palatana Combined Cycle Gas Based Power Project of ONGC Tripura Power Company Ltd
Disposed of
5752
065/MP/2013
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Increase in O&M expenses incurred by NLCs Mines on account of Wage Revision and pay revision to CISF in NLC Mines.
Disposed of
5753
064/MP/2013
DAMODAR VALLEY CORPORATION (DVC)
In respect of power supply related disputed issue raised by Jharkhand State Electricity Board.
Disposed of
5754
063/MP/2013 with I.A No 010/2013
Lanco Kondapalli Power Limited.
Relinquishment of LTOA from 250 MW to 0 MW and (b) change in target region from NR, WR to SR
Disposed of
5755
062/MP/2013
Kanti Bijlee Utpadan Nigam Limited.
Adjudication of disputes between the KBUNL and BSPHCL
Disposed of
5756
116/GT/2013
THDC India Limited (THDCIL)
Approval of Generation Tariff of Koteshwar Hydroelectric project
Disposed of
5757
027/GT/2013
NHPC LTD
Tariff petition of TEESTA HE PROJECT STAGE - V.
Disposed of
5758
026/GT/2013
NHPC LTD
Approval of Generation tariff of Chamera HE Project Stage-III.
Disposed of
5759
177/GT/2013
NHPC LTD
Revision of Tanakpur Power Station.
Disposed of
5760
120/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Bilaspur pooling Stations and Network for NR, Import by NR from ER and Common scheme for network for WR and Import by WR form ER and from NER/SR/WR via ER in WR.
Disposed of
5761
059/MP/2013
Orissa Integrated Power Limited.
Application under Para5.16 read in conjunction with Para 5.18 of the Gudelines for determination of tariff by Bidding process for Procurement of Power by Distribution Licensees issued by the Ministry of power , Government of India, vide notification No 23/11/2004-R&R (Vol II) dated 19.01.2005 (as amended by amendments dated 30.03.2006, 18.08.2006,27.09.2007,27.03.2009 and 21.07.2010) (hereinafter referred to as the Guidelines) under Section 63 of the Electricity Act, 2003 for extension of bid processing period in respect of Ultra Mega Power Project of Orissa Integrated  powewr Limited.
Disposed of
5762
056/SM/2013
Suo Motu
Regionwise status of implementation of the telemetry system in the Generating Stations and substations.
Disposed of
5763
002/RP/2013 in Petition No 43/MP/2012
Himanchal Sorang Power Limited.
Review of Order dated 31.01.2013 in Petition No 43/MP/2012 in HSPL versus PGCIL.
Disposed of
5764
025/GT/2013
NTPC Limited
Petition Under Section 62 and 79 (!) (a) of the Electricity Act, 2003 read with Chapter -V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for approval of tariff of Kawas Gas Power Station (656.20 MW) from 01.04.2009 to 31.03.2014  after the truing up exercise.
Disposed of
5765
016/GT/2013
NTPC Limited
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 for Revision of tariff of Dadri Gas Power Station, (829.78 MW) from 01.04.2009 to 31.03.2014 after the truing up exercise.
Disposed of
5766
182/GT/2013
NTPC Limited
Approval of tariff of Vindhyachal Super thermal Power Station Stage I.
Disposed of
5767
150/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Pole-I of Bhalia- Bhiwadi HVDC Bi- Pole including HVDC Transmission Line under Barh Generation Project.
Disposed of
5768
077/GT/2013
GMR Kamalanga Energy Limited (GKEL)
Tariff Kamalanga Thermal Power Plant of GMR- kamalanga Energy Limited.
Disposed of
5769
055/MP/2013
Power Exchange India Limited (PXIL)
Permision to introduce Longer tenure/term Ahead Contracts in Powr Exchange India Limited.
Disposed of
5770
052/MP/2013
Power Exchange India Limited (PXIL)
Petifor Grant of additional time to the Petitioner to raise additional  equity share capital to achive the Net Worth Prescribed in Regulation 18(i), such additional time being 3 years from the notification of said Regulations;
Disposed of
5771
017/GT/2013
NTPC Limited
Revision of tariff of National Capital Thermal Power Station Stage-II (2X490MW) from (truing up).
Disposed of
5772
001/RP/2013 in Petition no 27/2011
SJVN Limited
Review of the order dated 16.01.2013.
Disposed of
5773
227/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revised transmission tariff for Barh - Balia 400 KV D/C (Quad) line alongwith associated bays at Balia S/s after approval of RCE under transmission System associated with Barh Generation Project (3X660MW) in ER.
Disposed of
5774
226/GT/2013
NTPC Limited
Revision of tariff of Simhhadri Super Thermal Power Station Stage-II (2X500MW) for the period from 16.09.2011 to 31.03.2014 after the truing up exercise.
Disposed of
5775
125/GT/2013
NHPC LTD
Revision of tariff of Chamera-I Power Station.
Disposed of
5776
030/MP/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Additional cost incurred owing to revision of scale of pay for Employees posted in ULD&C Scheme consequent to implementation of wage revision.
Disposed of
5777
029/TDL/2013
Jai International Private limited.
Application for grant of Licence for Inter-State Trading in Electricity to Jai International private Limited.
Disposed of
5778
028/GT/2013
NTPC Limited
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 for approval of tariff of Auraiya gas power Station (663.36 MW) for the period from 01.04.2009 to 31.03.2014
Disposed of
5779
024/MP/2013
NTPC Limited
Petition under CERC (Grant of Connectivity, Long-term Access and Medium- term Open Access in inter-state transmission and related matters) Regulations, 2009 read with Regulations 24,111, 114 & 115 of the CERC (conduct of Business) Regulations 1999.
Disposed of
5780
225/TT/2013
Karnataka Power Trnsmision Limited.
Tariff for Transmission Lines Connecting between Karnataka and other neighboring states ( Natural Inter State Transmission Lines).
Disposed of
5781
021/MP/2013
Sasan Power Limited.
Sasan Power Limited -  compensation due to Change in Law during the Construction period.
Disposed of
5782
019/MP/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revocation of license and for vesting of the project in CTU.
Disposed of
5783
022/MP/2013
ILFS Wind Power Limited.
Petition under section 66 and 79 of the Electricity Act, 2003 read with Regulation 3 (3), 3(4) and 14 of the CERC (Terms and Conditions for Recognition and Issuance of Renewable Energy certificate for the Renewable Energy Generation) Regulations, 2010 ["REC Regulations"] and its amendment thereof; to issue directions and orders as considered appropriate to the National Load Despatch Centre ("Central Agency") to consider the commissioning date of generating satations as the effective date for the isssuance of Renewable Energy Cerificates to the IL & FS Wind Power Limited.
Disposed of
5784
020/MP/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revocation of license and for vesting of the project in CTU
Disposed of
5785
175/GT/2013
Torrent Power Limited. (SUGEN)
Determination of tariff of SUGEN 382.5 mw power Plant.
Disposed of
5786
061/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of 400 kV 80MVAR Bus Reactor alongwith associated bays at 400/220 kV Sikar Sub-station under System Strengthening scheme in Northern Region for Sasan&Mundra UMPPs.
Disposed of
5787
188/GT/2013
NTPC Limited
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.
Disposed of
5788
015/MP/2013
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Anticipated delay in the COD for the 2X250 MW NLC-Thermal Power Station II Expansion Power Plant.
Disposed of
5789
060/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Part of 400 KV D/C Vapi-Navi Mumbai TL and other assets under WRSS-V Transmission system.
Disposed of
5790
014/MP/2013
Sasan Power Limited.
Sasan Power Limited -  compensation due to unprecedented, unforeseen and uncontrollable depreciation of the Indian Rupee.
Disposed of
5791
058/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariffof  Extension of 400/220 KV Ballabgarh S/S  under 765 KV system for Central Part of Northern Grid Part-III.
Disposed of
5792
057/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for 400KV D/C Navasari-New Mumbai (Boisar) and other assets associated with Regional System of MUNDRA UMPP.
Disposed of
5793
041/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of Assets: 765 KV, 240 MVAR Switchable Line Reactor under Bus Reactor at Ballia S/s.; AssetsII: 765 KV Line bays at Sasaram S/s (for 765 KV Sasaram-Fatehpur TL under SASAN Project) under Common Scheme for 765 KV Pooling Station 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 ER.
Disposed of
5794
013/RC/2013
Parbati Koldam Transmission Company Limited (PKTCL)
Regulatory Compliance application seeking clarification/Modification of the Order dated 11.10.2012 passed by the Honourable CERC along with supporting affidavit.
Disposed of
5795
012/MP/2013
Udupi Power Corporation Limited.
Application filed under Section 79(I) of the Electricity Act, 2003 read with the Central Electricity regulatory Commission (Conduct of business) Regulations.
Disposed of
5796
011/RC/2013
Instinct Infra And Power Ltd (IIPL)
Change of Category of License and change of company from Instinct Advertising & Marketing Limited. To Instinct Infra Power Limited.
Disposed of
5797
039/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission Tariff from for spare ICT at Hissar and Spare ICT at Lucknow under Provision of Spare interconnecting transformers (ICTs).
Disposed of
5798
176/GT/2013
NTPC Limited
Approval of tariff of Rihand Super Thermal Power Station.
Disposed of
5799
152/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for LILO of Kahalgaon-Patna 400KV D/C (quad) line at Barh S/S under Transmission System associated with Barh Generation Project
Disposed of
5800
033/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of Sasan UMPP TS(Group I) in Northern Region for tariff block 2009-14 period.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5801
051/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for (i) 765/400 KV 3x500 MVA ICT-II and other assets  under Sasan UMPP TS in Western Region for Tariff block 2009-14 period.
Disposed of
5802
044/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for  LILO of 220KV Misa- Kathalguri Transmission Line at Mariani alongwith Switching Stattionand other asssetsunder Transmission System associated with Pallatana Gas Based Power Project andBongaion Thermal Power Station.
Disposed of
5803
03/GT/2013
NHPC LTD
Approval of Generation tariff of CHUTAK HE Project for the period from 01.09.2011 to 31.03.2014.
Disposed of
5804
047/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Spare Transformer at Madurai SS and Spare reactor at Gooty SS under Provision of Spare ICTs and Reactors for SR.
Disposed of
5805
032/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Northern Regional Transmission Strengthening Scheme in NR for tariff block 2009-14 period.
Disposed of
5806
009/TDL/2013
Pan India Network Infravest Private Limited.
Application for Grant of Inter-State trading License in Category-I.
Disposed of
5807
008/MP/2013
Kerala State Electricity Board Limited (KSEB Ltd.)
Petition under section 60 of the Electricity Act, 2003 read with regulation 53 and 54 of CERC (Power Market ) Regulations, 2010 for fixing the ceiling rate for the tariff quoted by traders in Electricity market.
Disposed of
5808
045/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for 400 KV D/C Balipara- Bongaigaon (Quad) Transmission Line and other assets under Transmission System associated with Kameng Hydro-Electric Project.
Disposed of
5809
042/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of 2 nos 400 KV line bays along with 2 nos 80 MVAR switchable line reactors at 400 KV Silliguri S/S and 2 nos 400 KV line bays at Bongaigaon S/s under Transmission schemes for enabling import of NER/ER surplus power by NR in ER.
Disposed of
5810
037/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Transmission assets (Group-4) associated with 765 KV system for Central part of Northern Grid part-II.
Disposed of
5811
224/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for LILO of 400 KV Simhapuri&Meenakshi- Nellore D/C Quad line alongwith Asociated bays.
Disposed of
5812
141/GT/2013
NHPC LTD
Revision of tariff for the tariff period 2009-14 in respect of Dulhasti Power Station.
Disposed of
5813
043/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Spare ICTs and Reactors under Provision of Spare ICTs and Reactors for Eastern Region from DOCO to 31.03.2014.
Disposed of
5814
031/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff from provision of Bus Reactors in Northern Region (Group-II).
Disposed of
5815
006/MP/2013
Sasan Power Limited.
Sasan Power Limited - compensation due to Change in Law impacting revenues and costs during the Operating period.
Disposed of
5816
038/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for 125 MVAR Bus Reactor along with associated bays at Lucknow under Common Scheme for 765 KV Pooling Station 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.
Disposed of
5817
034/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for D/C KisenpurWagoora T/L alongwith bays at New Wanpoh and other elements in NRSS- XVI.
Disposed of
5818
007/MP/2013
Western Region Transmission (Maharashtra) Private Limited.
Application for approval under Section 17(3) and 17(4) of the Electricity Act,2003 for creating Security Interest by the Western Region Transmission (Maharashtra) Private Limited, in favour of SBICAP Trustee Company Limited, security Trustee and for the benefit of IDFC Limited and proposed working capital Lender, in connection with the Package B of Western Region System Strengthening Scheme-II (WRSSS-II) in Maharashtra and Karnataka.
Disposed of
5819
054/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for 125 MVA Bus Reactor in Manesar (NRSS-XIII).
Disposed of
5820
046/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Nellore- Gooty 400 KV D/C (quad) line under ATS of Krishnapattanam UMPP part-A.
Disposed of
5821
005/MP/2013
GRID Controller of India Limited (POSOCO)
Providing protection systems having reliability, selectivity, speed and sensitivity for ensuring security of the NR and Indian grid.
Disposed of
5822
004/MP/2013
Power Exchange India Limited (PXIL)
Granting time for Complyong with regulation 19(I) read with Regulation 20 of the Central Electricity Regulatory Commission (Power Market) Regulations-2010, such additional time being 3(three) years from January 2013.
Disposed of
5823
SM/355/2013
Suo Motu
Introduction of new type of Order in REC segment by PXIL for auction held on 27.11.2013.
Disposed of
5824
SM/354/2013
Suo Motu
Determination of generic levelised generation tariff for the FY-2014-15 under Regulation 8 of the Central Electricity Regulatory Commission (terms and Conditions for Tariff determination from Renewable Energy Sources) regulations, 2012.
Disposed of
5825
SM/356/2013
Suo Motu
Implementation of Renewable Regulatory Fund Mechanism under Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010.
Disposed of
5826
SM/353/2013
Suo Motu
Determination of Benchmark capital cost norms for Solar PV Power Projects and solar thermal power projects applicable during FY2014-15.
Disposed of
5827
SM/351/2013
Suo Motu
Improvement of market efficiency by information dissemination through display of aggregate demand and supply day ahead curves by power exchanges on their website.
Disposed of
5828
SM/341/2013
Suo Motu
Non Compliance of the Commissions Regulations
Disposed of
5829
SM/331/2013
Suo Motu
Non compliance of CERC (procedure, terms and condition for grant of transmission Licence and other  related matters) regulations 2009.
Disposed of
5830
195/GT/2013
THDC India Limited (THDCIL)
Tariff of Tehri HPP Stage-1 (1000 MW)
Disposed of
5831
173/TT/2013
Essar Power Transmission Company Limited (EPTCL)
Transmission tariff for Vidhyanchal -korba transmission line &and other  transmission line from Mahan Thermal power plant-Sipat Pooling S/S.
Disposed of
5832
053/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for 400 KV D/C Raipur Wardha TL alongwith FSC at Wardha.
Disposed of
5833
050/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Spare Transformer at Dehgam, Jabalpur and spare reactor at Itarsi.
Disposed of
5834
049/TT/2013.
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Installation of 400/220 kV, 1*315 MVA Auto Transformer at 400/220 kV Sub Station at Vapi
Disposed of
5835
048/TT/2013.
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Vallur - TPS Melakottaiyurunder Supplementary Transmission system associated with Vallur TPS.
Disposed of
5836
040/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of 125 MV AR Bus Reactor alongwith associated bays at Patna and Ranchi S/s under ERSS-IV.
Disposed of
5837
036/TT/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Northern Region System Strengthening Scheme (NRSSS) -XX.
Disposed of
5838
035/TT/2013.
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for 400 kV D/C Kishenpur-Samba T/L alongwith bays at both and other assets under the NRSSS-XXII .
Disposed of
5839
010/RC/2013
Shamanur Sugars Limited
Complaint under Section 142 of the Electricity Act,2003.
Disposed of
5840
002/MP/2013
Chhatisgarh Surguja Power Limited.
Application under para 5.16 of the Guidelines for determination of Tariff by Bidding Process for procurement of Power by Distribution Licensees issued by the Ministry of Power , Government of India, vide notification No. 23//11/2004-R&R (Vol.II) dated 19.01.2005 (as amended by amendments dated 30.03.2006/18.08.2006/27.09.2007/27.03.2009 and 21.07.2010 (hereinafter the Guidelines issued under Section 63 of the Electricity Act, 2003.
Disposed of
5841
001/MP/2013
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 44 of the CERC (Terms and Conditions of Tariff) Regulations, 2009, "Power to Relax" for reimbursement of additional expenditure towrads deployment of special security forces (CISF) at Salakati Bongaigaon Sub-Station for the year 2011-12 in Eastern and North Eastern Region.
Disposed of
5842
089/GT/2013
NHPC LTD
Generation tariff of Nimoo Bazgo HE project for the period from 01.04.2013 to 31.03.2014
Disposed of
5843
071/GT/2013
NHPC LTD
Tariff of Salal Power Station.
Disposed of
5844
283/MP/2012
Costal Andhra Power Limited.
Statutory framework governing procurement of power through competitive bidding, including the PPA.
Disposed of
5845
274/GT/2012
DAMODAR VALLEY CORPORATION (DVC)
Determination of Tariff for MTPS-4 for the Tariff period 2009-14, in compliance of the Commission Order dated 23/06/2011 in petition no-240/2009.
Disposed of
5846
273/GT/2012
DAMODAR VALLEY CORPORATION (DVC)
Determination of Tariff for THS for the Tariff period 2009-14, in compliance of the Commission Order dated 23/06/2011 in petition no-240/2009.
Disposed of
5847
271/GT/2012
DAMODAR VALLEY CORPORATION (DVC)
Determination of Tariff for MHS for  the Tariff period 2009-14, in compliance of the Commission Order dated 23/06/2011 in petition no-240/2009.
Disposed of
5848
113/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of Spare interconnecting transformers (ICTs) for Northern Region.
Disposed of
5849
106/TT/2012
Torrent Power Grid Limited
Transmission Tariff of LILO Point JhanorGandharDehgam line
Disposed of
5850
282/MP/2012
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Miscllaneous petition under Regulation 12 Power to remove difficulties and Regulatio 13 power to Relax of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of Scale of Pay for the emplyees of NEEPCO and Meghalaya Home Guard on deputation to North Eastern Electric Power Corporation Limited (NEEPCO) from 01.01.2007 to 31.03.2009 in respect ofAssam Gas Based Power  Project  (219MW).
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5851
281/MP/2012
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Miscllaneous petition under Regulation 12 Power to remove difficulties and Regulatio 13 power to Relax of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of Scale of Pay for the emplyees of NEEPCO and Meghalaya Home Guard on deputation to North Eastern Electric Power Corporation Limited (NEEPCO) from 01.01.2007 to 31.03.2009 in respect of  Kopili  Hydro Electric Project  (20MW).
Disposed of
5852
280/MP/2012
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Miscllaneous petition under Regulation 12 Power to remove difficulties and Regulatio 13 power to Relax of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of Scale of Pay for the emplyees of NEEPCO and Meghalaya Home Guard on deputation to North Eastern Electric Power Corporation Limited (NEEPCO) from 01.01.2007 to 31.03.2009 in respect of  Kopili Stage II (25MW).
Disposed of
5853
279/MP/2012
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Miscllaneous petition under Regulation 12 Power to remove difficulties and Regulatio 13 power to Relax of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of Scale of Pay for the emplyees of NEEPCO and Meghalaya Home Guard on deputation to North Eastern Electric Power Corporation Limited (NEEPCO) from 01.01.2007 to 31.03.2009 in respect of  Khandong Power Station (50MW).
Disposed of
5854
278/MP/2012
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Miscllaneous petition under Regulation 12 Power to remove difficulties and Regulatio 13 power to Relax of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of Scale of Pay for the emplyees of NEEPCO and Meghalaya Home Guard on deputation to North Eastern Electric Power Corporation Limited (NEEPCO) from 01.01.2007 to 31.03.2009 in respect of  Ranganadi Hydro Electric Project (405MW).
Disposed of
5855
277/MP/2012
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Miscllaneous petition under Regulation 12 Power to remove difficulties and Regulatio 13 power to Relax of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of Scale of Pay for the emplyees of NEEPCO and Meghalaya Home Guard on deputation to North Eastern Electric Power Corporation Limited (NEEPCO) from 01.01.2007 to 31.03.2009 in respect of Agartala Gas Turbine Project (84MW).
Disposed of
5856
276/GT/2012
DAMODAR VALLEY CORPORATION (DVC)
Determination of Tariff for DTPS for the Tariff period 2009-14, in compliance of the Commission Order dated 23/06/2011 in petition no-240/2009.
Disposed of
5857
275/GT/2012
DAMODAR VALLEY CORPORATION (DVC)
Determination of Tariff for CTPS for the Tariff period 2009-14, in compliance of the Commission Order dated 23/06/2011 in petition no-240/2009.
Disposed of
5858
272/GT/2012
DAMODAR VALLEY CORPORATION (DVC)
Determination of Tariff for PHS for the Tariff period 2009-14, in compliance of the Commission Order dated 23/06/2011 in petition no-240/2009.
Disposed of
5859
269/GT/2012
DAMODAR VALLEY CORPORATION (DVC)
Determination of Tariff for MTPS-1 to 3 for the Tariff period 2009-14. In compliance to Commission Order dated 23/06/2009 in petition no 240/2009.
Disposed of
5860
111/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Neemrana-Sikar line in NRSSS-XVII.
Disposed of
5861
107/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Korba- Birsinghpur D/C line of Balco TPS and other assets under WRSS-II.
Disposed of
5862
105/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Kalpakkam PFBR-Sirucheri,under transmission system associated with Kalpakkam PFBR in SR.
Disposed of
5863
28/RP/2012 in Petition No 229/2009
NTPC Limited
Petition under Section 94 of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Counduct of Business) Regulations, 1999 for review of the order dated 17.10.2012 passed by the Honorable Commission determining tarrif of Tanda Thermal Power Station (440 MW) for the period from 01.04.09 to 31.03.14
Disposed of
5864
267/SM/2012
Suo Motu
Filling of application for determination of tariff for generation of electricity from the generating stations and Inter-State transmission of electricity through the transmission system of Sardar Sarovar Narmada Nigam Limited. (SSNNL)
Disposed of
5865
266/SM/2012
Suo Motu
Extension of validity of the Renewable Energy Certificates beyond the period specified in Regulation 10(1) of the Central Electricity Regulatory Commission (Terms and Conditions for issuance of Renewable Energy Certificate for issuance of Renewable Energy Certificate for Renewable Energy) Regulations, 2010.
Disposed of
5866
265/MP/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Direction for implementation Grid Security Expert System (GSES) on All India Basis.
Disposed of
5867
264/MP/2012
GRID Controller of India Limited (POSOCO)
Maintaining security of the interconnected power system of India.
Disposed of
5868
263/MP/2012
GRID Controller of India Limited (POSOCO)
Maintaining and ensuring integrated, Secured grid operation in Southern Region by providing adequate load relief through AUFR and df-dt schemes during contingencies.
Disposed of
5869
256/RC/2012
Kreate Energy (I) Private Limited (formerly Mittal Processors Private Limited)
Compliance Application for change of Category III Trading License to Category II.
Disposed of
5870
262/SM/2012
Suo Motu
Commencement of operations of National Power Exchange Limited.
Disposed of
5871
261/MP/2012
NTPC Limited
Petition under Regulation 8 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) and CERC (Unscheduled Interchange charges and related matters). Seeking Honorable Commissions permission to allow extension of the period for injection of infirm power for testing including full load testing for Vindhyachal STPP Stage IV Unit # 1 (500 MW), beyond six months from initial synchronization.
Disposed of
5872
260/MP/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 44 of the CERC (Terms and Conditions of Tariff) Regulations, 2009, "Power to Relax" for reimbursement of additional expenditure towards deployment of special security forces (CISF) at Wagoora Sub-Station for the year 2011-12 in Northern Region.
Disposed of
5873
259/MP/2012
EMCO Energy Limited
Clarification of order dated 2.11.2012 in Petition No. 117/MP/2012 relating to Anticipated delay IN DOCO of NLC – Thermal Power Station II Expansion Power Plant.
Disposed of
5874
257/MP/2012
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Non-compliance of Regulations in respect of payment of Energy Charge on account of Open Cycle operation of the AGBP
Disposed of
5875
258/MP/2012
JSONS Foundry Private Limited
Development of market in power from Non Conventional Energy Sources by issuance of transferable and sealable credit certificates with Issuance of REC against the energy injected into the grid.
Disposed of
5876
255/MP/2012
Surajbari Windfarm Development Pvt Limited.
Petition under CERC (Terms and Condition for recognition and issuance  of renewable Energy Generation) Regulations, 2010 for the development of market in power from Non-Conventional Energy Sources by issuance of transferable and saleable credit certificates with to (i) Issuance of REC against the energy injected into the grid for the month of August, 2012 and (ii) issuance of REC for the generation injected into the grid from the date of commissioning of the WTGs accredited under REC Scheme.
Disposed of
5877
254/RC/2012
Essar   Electric Power Development  Corporation Limited
Seeking prior approval of the Commission to trade power more thn 120% in a year pursuant to Second Proviso to Regulate No. 7 (b) of Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009.
Disposed of
5878
27/RP/2012 in Pet No 117/MP/2012
KSK Mahanadi Power Limited
Review Petition  seeking review of Order dated 02.11.2012.
Disposed of
5879
253/MP/2012
PTC India Limited
Petition under Section 79 of the Electricity Act, 2003 pertainig to adjudicaPertaining to adjudication of issues relating to PPA between PTC India Limited and LancoBudhil HPPL
Disposed of
5880
252/RC/2012
Manikaran Power Limited (MPL)
Application for Change of Category IV Trading License to Category III.
Disposed of
5881
251/MP/2012
GRID Controller of India Limited (POSOCO)
Maintaining security of interconnected power system of India.
Disposed of
5882
250/MP/2012
GRID Controller of India Limited (POSOCO)
Maintaining security of the interconnected power system of India.
Disposed of
5883
26/RP/2012 in Pet No 155/MP/2012
Filed by the Respondents Uttar & Dakshin Haryana Bijli Nigam Limited as Review Petition, but the Petitioner is Adani Power Limited.
Petition under Section 94 of the Electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of Business) Regulations, 1999 of review of Order dated 16.10.2012 passed by the Honourable Commission in Petition No 155/2012.
Disposed of
5884
249/MP/2012
GRID Controller of India Limited (POSOCO)
Maintaining security of the interconnected power system of India.
Disposed of
5885
247/RC/2012
Jindal Power Trading Company Limited.
Application in Pettion No 14/2008   granted  of license for Inter-State Trading in electricity of Chhatisgarh Energy Trading Company Limited, name changed to Jindal Power Trading Company Limited, now known as Ambitious Power Trading Company Limited. (Prayed for change of name of Company from Jindal Power Trading Company Limited to Ambitious Power Trading Company Limited. and issuance fresh Orders to this effect.)
Disposed of
5886
246/MP/2012
Timarpur-Okhla Waste Management Company Limited.
Non-grant of registration to Timapur-Okhla Waste Management Company Private Limited.
Disposed of
5887
25/RP/2012 in Pet No 36/MP/2012
Dhampur Sugar Mills Limited.
Application under section 94(I)(f) the Electricity Act, 2003 seeking review of the Order dated 18.10.2012, alongwith affidavit.
Disposed of
5888
245/MP/2012
Essar Steel India Limited
Petition under Section 79 (I ) © read with Part 7 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code Regulations, 2010 along with supporting Affidavit.
Disposed of
5889
270/TT/2012
DAMODAR VALLEY CORPORATION (DVC)
Determination of Tariff for Transmission and Distribution in compliance of the Commission Order dated 23/06/2011 in petition no-240/2009.
Disposed of
5890
244/MP/2012
Jindal Power Limited (JPL)
Directions to Inter Alia, accept schedules for supply of power against long term access.
Disposed of
5891
110/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for (a) LILO of both Circuits of Udumalpet- Madakathara (North Trichur) 400KV DC Line at Chulliar (palakkad) 400 KV Sub Station (new) and 1X63 MVAR Bus Reactor along with associated bays and OTHER ELEMENTS
Disposed of
5892
243/SM/2012
Suo Motu
Determination of generic levellised generation tariff under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for tariff determination from Renewable Energy Sources) Regulations. 2012.
Disposed of
5893
242/SM/2012
Suo Motu
Determination of Bench Mark Capital Cost for Solar  Power  Projects  and Solar Thermal Power Projects applicable during F.Y 2013-14
Disposed of
5894
239/Suo -Motu/2012
Suo Motu
Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the schedule by Uttar Pradesh Power Corporation Limited, Lucknow.
Disposed of
5895
238/Suo- Motu/2012
Suo Motu
Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the schedule by Tripura State Electricity Corporation Limited, Banamalipu.
Disposed of
5896
237/Suo -Motu/2012
Suo Motu
Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the schedule by Meghalaya Energy Corporation Limited, Shilong.
Disposed of
5897
236/Suo -Motu/2012
Suo Motu
Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the schedule by Department of Power ,Government of Manipur, Imphal.
Disposed of
5898
235/Suo -Motu/2012
Suo Motu
Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the schedule by Assam Electricity Generaqtion Company Limited, Guwahati.
Disposed of
5899
234/Suo -Motu/2012
Suo Motu
Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the schedule by Department of Power , Government of Arunachal Pradesh, Itanagar.
Disposed of
5900
233/Suo -Motu/2012
Suo Motu
Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the schedule by Punjab State Electricity Transmission Corporation Limited, Patiala.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5901
232/Suo -Motu/2012
Suo Motu
Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Haryana Vidyut Prasaran Nigam Limited, Panchkula.
Disposed of
5902
241/MP/2012
Indian Energy Exchange Ltd. (IEX)
Petition for Relaxation of time frame for comliance of shareholding Pattern under Regulation 20 read with Regulation 19(1) of Central Electricity Regulatory Commission (Power Market Regulations, 2010.)
Disposed of
5903
240/MP/2012
Lanco Kondapalli Power Limited.
Levy of transmission charges of Western Region based on Revised Regional Energy Accounts (Revised REA) by PGCIL.
Disposed of
5904
231/MP/2012
Indian Energy Exchange Ltd. (IEX)
Petition for Modification of matching rules in Renewable Energy Certificate Market.
Disposed of
5905
112/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff NRSS-V for tariff block 2009-14 period.
Disposed of
5906
230/MP/2012
NTPC Limited
Petition under Regulation 8 of CERC (Grant of Connectivity, Long-term Access and Mrdium-term Open Accesss in Inter-State Transmission and related matters) and CERC (Unscduled Interchange charges and related matters)
Disposed of
5907
229/GT/2012
NHPC LTD
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 for determination of impact on AFC on account of additional capital expenditure incurred during the FY 2008-09 in respect of Teesta HE Project Stage-V.
Disposed of
5908
228/MP/2012
Rithwik Energy Generation Private Limited.
Petition Under Section 79(1)(f) of Electricity Act, And in the matter of Grant of consent by State Load Despatch Centre (Karnataka) for inter-State transmission of electricity.
Disposed of
5909
227/MP/2012
Ravikiran Power Projects Private Limited.
Petition Under Section 79(1)(f) of Electricity Act, And in the matter of Grant of consent by State Load Despatch Centre (Karnataka) for inter-State transmission of electricity.
Disposed of
5910
226/MP/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscllaneous Petition filed by CTU under section 79(1)(i) read with Regulation 111 of CERC (Conduct of Business) Regulations, 1999 for directions in the matter of the special purpose vehicle constituted in the name of Teestavalley power transmission limited in respect of Teesta-III Kishangaj 400 KV D/C line under implementation by Teestavalley Power transmission Limited.
Disposed of
5911
225/MP/2012
GRID Controller of India Limited (POSOCO)
Petition for Amendment to Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium-Term Open Access in Inter-State Transmission and  related matters) Regulations, 2009 read  along with Regulation 111 of CERC (Conduct of Business) Regulations 1999.
Disposed of
5912
223/TDL/2012
Green Fields Power Service Pvt Limited
Application for the grant of Inter State Trading License.
Disposed of
5913
222/MP/2012
NTPC Limited
Petition Under Regulation 8 of CERC (Grant of Connectivity, Long -Term Access  &  Medium-Term Open Access in Inter-State  Transmission and related matters) and CERC (Unscheduled Interchange &  charges  &  related matters).
Disposed of
5914
221/MP/2012
GRID Controller of India Limited (POSOCO)
Providing adequate load shedding through automatic under frequency and df/dt relays in the State systems of NR and keeping them functional in terms of for ensuring security of the NR grid as well as the interconnected Indian grid.
Disposed of
5915
220/MP/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Direction for implementation of third party audit report on protection scheme of Transmission System of NR and WR.
Disposed of
5916
219/Suo-Motu/2012
Suo Motu
Delivery and Settlement of Day ahead transactions on Power Exchange on 30.07.2012 and 31.07.2012 due to event of grid failure.
Disposed of
5917
218/MP/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Regulatory approval of Implementation of OPGW based Communication system.
Disposed of
5918
212/MP/2012
NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)
Miscelleaneous Petition in the matter of non-payment of dues by the Respondent to the Petitioner, under Regulation 111 of CERC (Conduct of Business) Regulations 1999 read with Regulation 4 (Procedure of Regulation of Power Supply) and Chapter III (Regulation by a Generating Company) under CERC (Regulation of Power Supply) Regulations, 2010.
Disposed of
5919
217/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
3X 110 MVAR, I-phase 765 KV shunt Reactor including Surge Arrestor and NGR at Sasaram sub-station SUMPP TS in NR.
Disposed of
5920
211/MP/2012
Simran Wind Project Private Limited & Others.
Petition under section 66, 79 and other applicable provisions of the Electricity Act, 2003 read with 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.
Disposed of
5921
210/MP/2012
GRID Controller of India Limited (POSOCO)
Petition for Amendment to relevant provisions of CERC (Indian Electricity Grid Code) Regulations, 2010 and the CERC (Indian Electricity Grid Code) (First Amendment) Regulations, 2012 read along with Regulations 111 of CERC (Conduct of Business) Regulations 1999.
Disposed of
5922
209/MP/2012
GRID Controller of India Limited (POSOCO)
Limiting injection out of sustained overload up to Long Term Acess by Karam Wangtoo Hydro Electric Power Project in terms of Section 28 of the Electricity Act 2003 read with regulation 6.4.12 of the Indian Electricity Grid Code, 2010 for ensuring secure operation of synchronous North-East-West-Northeast grid AND seeking directions in above matter in terms of Section 10 of the Electricity Act read with Part-3 of the IEGC and Section 2 of the Manual for Transmission Planning Criteria.
Disposed of
5923
208/MP/2012
GRID Controller of India Limited (POSOCO)
Petition for Amendment to relevant provisions of CERC (Unscheduleed Interchange charges and related matters) Regulations, 2009 in terms of Regulation 13 read with Regulation 111 of CERC (Conduct of Business) Regulations 1999.
Disposed of
5924
216/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission Tariff for 400 KV Line bays at Silchar S/S and Bongaigaon line of NETC IN NER.
Disposed of
5925
215/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Sasan UMPP TS in Western region for tariff block 2009-14 period.
Disposed of
5926
214/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Sasan UMPP TS in WR.
Disposed of
5927
213/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transsmission Tariff of Baripada-Rengali T/L and associated bays at Keonjhar; and other assets associated with ERSSS-III.
Disposed of
5928
193/MP/2012
Chhatisgarh State Power Distribution Company Limited.
Petition under Section 79(1) (c) read with Section 142 of the Electricity Act, 2003 with supporting Affidavit.
Disposed of
5929
207/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission  tariff of Elements from DOCO to 31.03.2014 for assets (6 nos Bus Reactors-part-IV) 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 NR for 2009-14 period.
Disposed of
5930
206/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff of 160 MVA transformer and associated bays at Malda and other elements of ERSS IV.
Disposed of
5931
192/TDL/2012
Newfields Advertising Private limited.
Application for group of interstate electricity trading license in electricity.
Disposed of
5932
224/TT/2012
Noth East Transmission Company limited.
Transmission Tariff for 400 KV D/C Pallatana-Silchar Twin Moose Conductor Transmission Line-247 KM and other assets associated with Gas Based Combined Cycle Power Project (GBCCPP) of ONGC Tripura power Company Limited, New Delhi.
Disposed of
5933
191/MP/2012
INDSIL Hydro Power and Mangsnese Limited.
Petition under section 79 (I) ©, 79 (I) (f) and 142 of the Electricity Act, 2003 read with Regulation 14 and 15 of the CERC (Terms and Conditions for recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulation, 2010.
Disposed of
5934
190/MP/2012
GRID Controller of India Limited (POSOCO)
In the matter of the directions contained in para 22 of the Order dated 17th march 2010 passed by the Honorable Commission under CERC (Measures to relieve congestion in real time operation) Regulations, 2009  and Amendment to relevant provisions of the Detailed Procedures for Relieving Congestion in Real Time Operation read along with Regulation 111 of CERC (Conduct of Business) Regulations 1999.
Disposed of
5935
205/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff of 315 MVA ICT-I & II alongwith with bays at Bhiwani.
Disposed of
5936
204/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 for Transmission tarrif for 315 MVA, 400/220/33 KV 3-Phase Spare ICT at Raipur SS (DOCO : 01.07.2012), 315 MVA, 440/220/33 KV 3- phase Spare ICT at Pune SS (DOCO:01.07.2012) & 420, 80MVAR 3ph Spare shunt reactor at wardha SS (DOCO:01.08.2012) under Provision of Spare ICT s and Reactor for Westren Region from DOCO to 31.03.2014
Disposed of
5937
203/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC (Conduct of Business) Regulation 1999 and CERC (Terms & Condition of tarrif)  Regulations 2009 from Actual DOCO to 31.03.2014 for 400 KV 80 MVAR Bus Reactor at Neemrana S/S (Actual DOCO: 01.04.12) under the Transmission System associated with Northern Region System Strenghening Scheme-XV (NRSS-XV), for tarrif block 2009-14 period in Northern Region.
Disposed of
5938
189/MP/2012
Lanco Anpara Power Lited.
Petition under Scetion 79 (1) (c ) read with Section 79 (1) (f) of the Electrcity Act, 2003 seeking direction from this Honble Commission that no transmission charges shall be payable by the Petitioner to Respondent No.1 (i.e. State Transmission Utility) for scheduling of 100 MW of power on Medium Term and/or Short Term Open Access (MTOA & STOA) as the transmission system of Respondent No.1 will not be used for such open access.
Disposed of
5939
188/Suo-Motu/2012
Suo Motu
Calculation of total transfer capacity, available transfer and transmission Reliability margin.
Disposed of
5940
187/Suo-Motu/2012
Suo Motu
Non -Compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.(B.S Transcom, Limited.
Disposed of
5941
186/Suo-Motu/2012
Suo Motu
Non -Compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.(Ispat Energy Limited, Mumbai)
Disposed of
5942
185/Suo-Motu/2012
Suo Motu
Non -Compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.(Special Blast Limited.)
Disposed of
5943
184/Suo-Motu/2012
Suo Motu
Non -Compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.(Chromatic India Limited.)
Disposed of
5944
183/Suo-Motu/2012
Suo Motu
Non -Compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.(Jain Energy Limited.)
Disposed of
5945
182/Suo-Motu/2012
Suo Motu
Non -Compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.(Marquis Energy Limited, Mumbai.
Disposed of
5946
181/Suo-Motu/2012
Suo Motu
Non -Compliance of  the directions and the provisions of the Act and Grid Code.(Action u/s 142 of the Act against the officers in charge of STUs/SLDCs-(Jammu & Kashmir)
Disposed of
5947
180/Suo-Motu/2012
Suo Motu
Non -Compliance of  the directions and the provisions of the Act and Grid Code.(Action u/s 142 of the Act against the officers in charge of STUs/SLDCs-(Punjab)
Disposed of
5948
179/Suo-Motu/2012
Suo Motu
Non -Compliance of  the directions and the provisions of the Act and Grid Code.(Action u/s 142 of the Act against the officers in charge of STUs/SLDCs-(Rajasthaan)
Disposed of
5949
178/Suo-Motu/2012
Suo Motu
Non -Compliance of  the directions and the provisions of the Act and Grid Code.(Action u/s 142 of the Act against the officers in charge of STUs/SLDCs-(Haryana)
Disposed of
5950
177/Suo-Motu/2012
Suo Motu
Non -Compliance of  the directions and the provisions of the Act and Grid Code.(Action u/s 142 of the Act against the officers in charge of STUs/SLDCs-(Uttarakhand)
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
5951
176/Suo-Motu/2012
Suo Motu
Non -Compliance of  the directions and the provisions of the Act and Grid Code.(Action u/s 142 of the Act against the officers in charge of STUs/SLDCs-(Uttara Pradesh)
Disposed of
5952
175/MP/2012
GRID Controller of India Limited (POSOCO)
In the matter of regulation 5.2 of the Indian  Electricity Grid Code (IEGC) read alongwith regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulation 1999 in respect of sudden withdrawl of hydro generating units from grid resulting into severe system security problem and measures to be taken for avoiding such contigencies to ensure grid security.
Disposed of
5953
202/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of LILO of Kahalgaon-Biharshariff T/L, along with associated bays at Banka S/S,  MVA ICT-II along with associated bays at Banka S/s and other elements in ER.
Disposed of
5954
201/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission Tariff 765 KV system for Central part of Northeren Grid Part-II.
Disposed of
5955
174/MP/2012
Power Exchange India Limited (PXIL)
Modification(s) in the Matching Rules for Renewable Energy Certificate (REC) including amendments to relevant provisons of the Business Rules (Renewable Energy Segment).
Disposed of
5956
172/Suo -motu/2012
Suo Motu
Default in Opening Letter of Credit
Disposed of
5957
108/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for 2 No. of 220 KV Bays at Trivandrum  under Transmission system associated with Kudankulum in SR.
Disposed of
5958
199/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Asset I : LILO of both circuits of 400 KV D/C Bamnouli-Mundka/Bawana at Jatikalan 765/400 KV S/S, Asset II: Agra-Jatikalan 765 KV S/C TL  and Asset III: Agra- Merrut 765 KV S/C TL under 765 KV system for Central part of Northern Grid part-I.
Disposed of
5959
173/RC/2012
Jay Polychem (India) Limited, New Delhi.
Downgrading of Inter-State trading licence from Category I to  Category III
Disposed of
5960
198/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Common scheme for 765 KV pooling Stations in ER.
Disposed of
5961
197/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
For Tanakpur-Bareilly Transmission Line at Sitarganjand ICT-I at Sitarganj alongwith associated bays under System Strengthening Scheme in Uttranchal in NR.
Disposed of
5962
171/MP/2012
NTPC Tamil Nadu Energy Company Limited (NTECL)
Petition under Regulation 8 of CERC (Grant of  Connectivity, Long -term Access and Medium-term Open Access in Inter-States  Transmission  and related matters) and CERC (Unscheduled Interchange charges and related matters).
Disposed of
5963
170/2012 (Transmission Licece)
ACB India Limited
Application u/s 14 (a) of the Electrcity Act, 2003 for Grant of Inter-State Transmission License to ACB India Limited for Chakabura-Bharari System.
Disposed of
5964
169/Suo-Motu/2012
Suo Motu
Signing of Connection agreement by all Generators
Disposed of
5965
168/MP/2012
jabalpur transmission company limited (JTCL)
Application for approval under Section 17(3) of Electricity Act 2003 for creating security in favour of security Trustee pursuant to Security Trustee Agreement by way of mortgage on project Assets for benefit of the Lenders Security Trustee to the Project through execution of Indenture of Mortgage for following Transmission Lines (a) Dharamjaygarh Jabalpur pool 765 KV D/C transmission line (ACSR/AAAC Zebra)-384 Kms and (b) Jabalpur pool Bina 765 KV S/C transmission line (ACSR/AAACBersemis) 250 Kms.
Disposed of
5966
24/RP/2012
NTPC Limited
Petition for review of Order dated 14.06.2012 passed by the Honorable Commission in Petition No 222/2009 for approval of tariff of Farakka Super Thermal Power Station 1600MW for the period from 01.04.2009 to 31.03.2014
Disposed of
5967
23/RP/2012
NTPC Limited
Review Petition against Order dated 15.06.2012 passed by Honorable Commission in Petition No 228of 2009 in the matter of approval of tariff of Talcher Super Thermal Power Station Stage-I (1000MW) for the period 01.04.2009 to 31.03.2014
Disposed of
5968
103/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
For determination of transmission tariff for 400 kV D/C (QUAD) Mauda-Wardha TL with associated bays at Wardha S/S
Disposed of
5969
196/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of LILO of both ckts. Of 400 kV D/C Bareilly-Lucknow line.
Disposed of
5970
167/Suo-Motu/2012
Suo Motu
Grid Disturbance on 30.07.2012 and 31.07.2012
Disposed of
5971
160/GT/2012
Udupi Power Corporation Limited
Determination of Tariff of Udupi Power Corporation Limited
Disposed of
5972
166/MP/2012
Ratnagiri Gas & Power Pvt Limited.
Petition under section 79 of the Electricity Act,2003 for appropriate directions for resolving Fuel related aspects relatinmg to 1967.08 MW Gas power Project of Ratnagiri Gas & Power Pvt Limited.
Disposed of
5973
165/MP/2012
M/S BMM Ispat Limited.
Memorandum of Petition under section 79 (1) © of the Electricity Act, 2003 and Regulation 26 of the Central Electricity Regulatory Commission (Open acess in Inter- State Transmission) Regulations, 2008 read with Regulation  27 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.
Disposed of
5974
22/RP/2012
NTPC Limited
Review of Order dated 07.06.2012 in Petition No 261/2009 passed by the Honorable Commission determining the tariff for Rihand Super Thermal Power Station Stage-I (1000 MW) for the period 1.04.2009 to 31.03.2014
Disposed of
5975
164/MP/2012
Triveni Engineering & Industries limited
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.
Disposed of
5976
163/MP/2012
Bhusan power & Steel Limited.
Regarding unpaid unscheduled Inter-change charges for the period ranging from 28.08.2005 to 31.12.2006
Disposed of
5977
21/RP/2012
NTPC Limited
Review of  the Order  dated 14.06.2012 in petition no.224/2009 for Dadri Gas Power station (829.78 MW) from 01.04.2009 to 31.3.2014
Disposed of
5978
162/MP/2012
Shri Someshwar Sahakari Karkhana Limited.
Petition under Section 79 (I) (K) of the Electricity Act, 2003, read with Regulations 3(4), 14 and 15 of theCERC (Terms and Conditions for recognition and issuance of Renewable Energy Ceertificate for Renewable Energy Generation) Regulaions,2010
Disposed of
5979
195/TT/2012
 
Approval under Regulation-86 of CERC (Conduct of Business) regulationa 1999 and CERC(Terms and Conditions of Tariff) regulations 2009 for determination of transmission  tariff for 1 no .400 KV 63 MVAR Line Reactor at Cochin (DOCO-01.06.2012) for the period from DOCO to 31.03.2014 under Kundankulam ATS in SR for Tariff block 2009-14
Disposed of
5980
161/MP/2012
L. H. Sugar Factory Limited.
Petition Under Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 14 of CERC (Terms and Conditions for Recognition and issuance of Renewable energy certificate for renewable energy generation) Regulations, 2010.
Disposed of
5981
20/RP/2012
NTPC Limited
Review of the tariff Order dated 29.05.2012  in Petition No.221/2009 passed by the Honorable Commisssion in determining the tariff  for Feroze Gandhi Unchahar Thermal Power station stage I (420 MW) for the period  01.04.2009 to 31.3.2014
Disposed of
5982
19/RP/2012
NTPC Limited
Review Petition against Order dated 23.05.2012 passes by  Honorable Commission in Petition No.245/2009 in the matter of approval of tariff of Kahalgaon Super Thermal Power Station Stage-I (840 MW) for the period 1.4.2009 to 31.3.2014.
Disposed of
5983
159/MP/2012
Coastal Gujrat Power Limited
Statutory framework governing procurement of power through competitive bidding.
Disposed of
5984
157/TDL/2012
Parshva Prabhu Power Private Limited
Application for the grant of inter state Trading Licence in Category IV.
Disposed of
5985
18/RP/2012
NTPC Limited
Petition for Review of CERC Tariff Order dated 23.5.2012 issued in Petition No. 332/2009 for Badarpur Thermal Power Station (705 MW).
Disposed of
5986
156/MP/2012
Spectrum Power Generation Limited
Termination of BPTA-Long Term Access Agreement dated 24.12 and Tri-Partite TSA 15.12.2011
Disposed of
5987
155/MP/2012
Adani Power Limited
Evolving a mechanism to meet the circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulation by Indonesian Government.
Disposed of
5988
17/RP/2012
NTPC Limited
Review of the Order dated 25.05.2012 in Petition No 279/2009 for Feroze Gandhi Unchahar Thermal Power Station Stage-III (210 MW) for the period 01.04.2009 to 31.03.2014.
Disposed of
5989
16/RP/2012
NTPC Limited
Approval of tariff of Korba Super Thermal Power Station Stage-III (500 MW) for the period from the date of Commercial operation to 31.03.2014.
Disposed of
5990
15/RP/2012
NTPC Limited
Petition under Section 94 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 23.05.2012 passed by the Honorable Commission determining tariff of Auraiya Gas Power Station (663.36 MW) for the period from 01.04.2009 to 31.03.2014.
Disposed of
5991
194/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Tariff for Associated line bays for 765 KV S/C Fatehpur Agra TL at Fatehpur and Agra S/S under Common Scheme for 765 KV Pooling Stations in NR.
Disposed of
5992
200/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for 765 KV S/C Fatehpur-Agra TL associated with Supplementary Transmission System under DVC and Maithon right bank project.
Disposed of
5993
152/MP/2012
GRIDCO Limited
Application under Regulations 24 & 110 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with read with Section 79(1) (a) of the Electricity Act, 2003 and provisions of Chapter-3 of the Central Electricity Regulatory Commission (Terms and Conditions of tariff) Regulations, 2009 to initiate proceedings on blending of the import of coal with the domestic coal and other incidental issues to protect the interest of benificiaries.
Disposed of
5994
151/MP/2012
NTPC SAIL POWER COMPANY  LIMITED (NSPCL)
Miscellaneous petition  Under Regulation 44 of Chapter 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for relaxation of provisions in regard to Additional Capitalization from the date of commercial Operation up to th cut -off date for determination of Tariff of Bhilai Expansion Power Plant (2X250 MW) and also for exercise of inherent powers to do substantial justice.
Disposed of
5995
150/MP/2012
Maharashtra State Power Generation Company Limited.
Petition for approval for granting exemption from operating 31 Nos hydro station units in RGMO and for granting time extension for operating 10 Nos LMW/8 Nos KWU units in RGMO in thermal power stations.
Disposed of
5996
149/MP/2012
West Bengal State Electricity Distribution Company Limited.
Regarding restricted governor mode of operation by hydro-electricity generating stations - for exemption (PPSP) of WBSEDCL from Black Start mode and Restricted Governor Mode of Operation.
Disposed of
5997
13/RP/2012
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Review of CERC tariff Order dated 09.04.2012 alongwith corrigendum dated 01.05.2012 under Section 94 (!) (f) of Electricity Act 2003 read with Regulation 103 of CERC (Conduct of Business0)Regulations 1999.
Disposed of
5998
147/MP/2012
 
Petition for Modification in Price discovery methodology and matching rules in term Ahead Market and Renewable Energy Certificate Market.
Disposed of
5999
144/TDL/2012
Varrasana Ispat Limited.
Application for Grant of Inter State trading License.
Disposed of
6000
143/MP/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission utility), Regulations, 2010 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access to Inter-State transmission system and related matters), Regulations, 2009 for Grant of Regulatory Approval for execution of transmission system required in connection with grant of long-term access to group developers-regarding implementation of high capacity power transmission corridor -XI (Transmission System associated with IPP Projects in Nagapattinam/Cuddalore Area)
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6001
153/MP/2012
PPN Power Generating Company Private Limited
Petition Under Section 79 of the Electricity Act, 2003 read with Regulation 24 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with CERC (Grant of Connectivity, Longterm Access and Medium-Term open access in Inter-State Transmission and Related Matters) Regulation, 2009
Disposed of
6002
142/MP/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Nonpayment of Transmission charges by the beneficiaries to PGCIL.
Disposed of
6003
12/RP/2012
NTPC Limited
Review of the tariff Order dated 20.04.2012 (Petition No -239/2009) for Anta Gas Power Station (419.33 MW) from 01.04.2009 to 31.03.2014.
Disposed of
6004
141/MP/2012
Amar Power Private Limited.
Petition under Section 79(I)(f) of Electricity Act, 2003.And in the matter of Grant of consent by State load Despatch Centre (Karnataka) for Inter-State transmission of electricity.
Disposed of
6005
140/MP/2012
PTC India Limited
Petition under Section  79 (I) © of the  Electricity Act, 2003 read with Section 79 (I) (f) of Electricity Act, 2003 read with Regulation 21 of Central Electricity Regulatory Commission (Sharing of  Inter State transmission Charges and Losses) Regulations, 2010 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 read with Bulk Popwer Transmission Agreement between powergrid Corporation of India lim,ited read with Regulation 113 of Central Electricity Regulatory Commission (Conduct of Business Regulations), 1999.
Disposed of
6006
138/MP/2012
Dalmia Bhagat Sugar Industries Limited.
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.
Disposed of
6007
139/2012
Suo Motu
Non-compliance of para 18 of Order dated 22.09.2011 in Adjudication Case No 3/2010 by power Development Department, Jammu and Kashmir.
Disposed of
6008
109/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 of CERC Conduct of Business Regulations 1999 and CERC Terms and Conditions of Tariff Regulations 2009 for determination of Transmission tariff (i) ICT III at 400/220 KV Pune s/s along with associated bays (DOCO: 01.11.2011) (ii) Combined Assets of ICT III at 400/220 KV Pune s/s along with associated bays (DOCO:01.11.2011) and ICT III at Wardha s/s along with associated bays (Ant. DOCO: 01.03.2012) (Notional DOCO:01.03.2012) under WRSS VI Scheme in Western Region for tariff block 2009-14 period.
Disposed of
6009
137/MP/2012
Chhatisgarh State Power Generation Company  Limited.
Putting and continuing the RGMO in Hasdeo Thermal Power Station Korba (W) and Hasdeo Bango Hydel Station, Machadoli, as per IEGC regulations and Suo Motu Petition No 191/2011 of CERC.
Disposed of
6010
136/MP/2012
Bhopal Dhule Transmission Company Limited  & SBICAP Trustee Company Limited.
Application for approval under sec17(3) of Electricity Act, 2003 for creating security in favour of security Trustee.
Disposed of
6011
11/RP/2012
NTPC Limited
Review Petition against order dated 13.04.2012 passed by  Honourable Commission in Petition No 282 of 2009 in the matter of approval of tariff of Kahalgaon Super Thermal Power Station Stage-II (3x500 MW) for the period 01.04.2009 to 31.03.2014.
Disposed of
6012
135/TT/2012
Jindal Power Limited (JPL)
Approval of Annual Fixed Cost and tariff for the licensed transmission business for the financial Year 2011-12,2012-13 and 2013-14.
Disposed of
6013
134/MP/2012
Orissa Integrated Power Limited
Application under Para 5.16 read in conjunction with  Para 5.18 of the "Guidelines for Determination of Tariff by Bidding Process for Procurement of Power by Distribution Licensees" issued by the Ministry of Power, government of India , vide notification No .23/11/2004-R&R (Vol.II) dated 19.01.2005 (Including amendments dated 30.03.2006 ,18.08.2006, 27.09.2007,27.03.2009 and 21.07.2010) (hereinafter referred to as "the Guidelines") under Section 63 of the Electricity Act,2003 for extension of bid processing period in respect of Ultra Mega Power Project of Orissa integrated Power Limited.
Disposed of
6014
133/MP/2012
Power Transmission Corportion of Uttarakhand limited.
Petition under Section 79(1)(f) of the Electricity Act, 2003 in relation to a dispute arising between the Petitioner and NTPC (Respondent No.1) in relation to open access to the Uttarakhand Integrated Transmission Project (UITP) for evacuating and transmitting power from their Tapovan Vishnugad and  Lata Tapovan hydro projects to the Power grid sub-station at Kashipur for onward supply to other states.
Disposed of
6015
10/RP/2012
Moser Baer Clean Energy Limited.
Petition for seeking review of Order on Petition No 35/2012 (Suo-motu) dated 27.03.2012 on determination of generic levellised generation tariff under regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy sources) Regulations, 2012.
Disposed of
6016
132/MP/2012
M/S BMM Ispat Limited.
Granting of Open Access for Inter State Transmission of Electricity.
Disposed of
6017
131/MP/2012
M/S Mahaguj Powr Limited.
Petition under Sections 62, 79 and 178 of the Electricity Act, 2003.
Disposed of
6018
130/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 for transmission tariff 315 MVA ICT-II at Bhattapara S?S (DOCO:01.01.2009) under Sipat -II transmission system in Weatern Region for the period from 01.04.2009 to 31.03.2014.
Disposed of
6019
129/MP/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Regulatory Approval for execution of Unified Real time Dynamic State Measurements (URTDSM) Scheme.
Disposed of
6020
128/2012(Transmission Licence)
Vemagiri Transmission System Limited, Gurgaon.
With respect to Transmission Licence to Vemagiri Transmission System Limited
Disposed of
6021
268/GT/2012
DAMODAR VALLEY CORPORATION (DVC)
Determination of Tariff for BTPS for the Tariff period 2009-14, in compliance of the Commission Order dated 23/06/2011 in petition no-240/2009.
Disposed of
6022
127/2012 (Adoption)
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Adoption of Transmission charges of Transmission System being established by the Vemagiri Transmission System Limited
Disposed of
6023
126/MP/2012
Vishwanath Sugar & Steel Industries Limited.
Granting of Open Access for Inter State Transmission of Electricity.
Disposed of
6024
125/MP/2012
GRID Controller of India Limited (POSOCO)
Effecting proper load management by Northern Region constituents and curbing overdrawl in terms of the Indian Electricity Grid code and Unscheduled Interchange charges Regulations.
Disposed of
6025
9/RP/2012
NHPC LTD
Review Petition against Order dated 27.01.2012 passed by the Honourable Commission in Petition No 66/2010 regarding approval of generation tariff of Chamera-II Power Station for the period 01.04.2009 to 31.03.2014
Disposed of
6026
124/MP/2012
M/S Falcon Tyres Limited.
Illegal Lavy of UI charges and back up energy supply charges under Inter State Open access in violation of Central Electricity Regulatory Commissions Regulations.
Disposed of
6027
123/2012 (Transmission Licence)
Torrent Energy Limited.
Application for grant of Transmission Licence to Torrent Energy Limited for Transmission System associated with 1200 MW Dahej Generating Station (DGEN) connecting DGEN- Navsari by 400 KV Double Circuit line with Tripple Snowbird Conductor and associated bays under Section 14(a)of the Electricity Act, 2003, CERC (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 and in terms of CERC Order dated 19th December 2011 vide Petition No 116/2011.
Disposed of
6028
8/RP/2012
Torrent Power Grid Limited
Review petition in the matter of the provisional tariff order dated December 8, 2011 in case No 318/2010 issued by the Honble Commission for determination of transmission tariff of 400 KV D/C transmission line from SUGEN to a point near Gandhar for LILO of one circuit of existing Gandhar- Dehgam 400 KV D/C line for the period from 01-April-2010 to 31-march-2014, based on the Central Electricity Regulatory Commission (Terms and Conditions of tariff) Regulations, 2009.
Disposed of
6029
122/2012 (Adoption)
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Application for adoption of transmission charges under Section 63 of the Electricity Act, 2003 for Nagapattinam-Madhugiri Transmission Company Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited ) to establish transmission system associated with IPPs of Nagapattinam/ Cuddalore Area: Package-A.
Disposed of
6030
121/2012 (Transmission Licence)
Nagapattinam-Madhugiri transmission Company Limited.C/O Power grid Corporation of India Limited.
Transmission License to Nagapattinam- Madhugiritransmission Company Limited.
Disposed of
6031
120/2012 (Suo Motu)
Suo Motu
Non- compliance of para 19 of Ordeer dated 27.09.2011 in Adjudication Case No 3/2010 by Haryana Vidyut Prasaran Nigam Limited, Panchkula.
Disposed of
6032
104/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for (i) 400 kV D/C Mundra - Bachchau (Triple Snowbird ) Transmission line along with associated Bays at Bachchau Substation AND OTHERS under ATS for Mundra (4000MW) UMPP for the period.
Disposed of
6033
119/MP/2012
Everest Power Private Limited.
Petition under the Central Electricity Regulatory Commisson under first provision to clause (7) of Regulation 8 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 as amended vide CERC notification No. L-1/(3)/2009-CERC dated 21st March, 2012.
Disposed of
6034
248/GT/2012
NHDC LIMITED
Approval of Generation Tariff for Omkareshwar Project U/C 79 (1) of the CERC (Conduct of Business), Regulations 1999 and Section 79 (1) (A) of the electricity Act, 2003 for the period from 01.04.2009 to 31.03.2014 as per CERC Regulation 2009.
Disposed of
6035
118/MP/2012
Lanco Bababandh Power Limited.
Submission of Petition for keeping the LTA for Phase II under-abeyance and reduction of LTA quantum from 1600MW to 800 MW for LBPL.
Disposed of
6036
117/MP/2012
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Maintaining Status-quo in the injection of infirm power and drawl of start-up power for commissioning activities under UI mechanism till COD declaration.
Disposed of
6037
116/TDL/2012
HMM Infra Limited.
Application for grant of Interstate Trading License for Category IV.
Disposed of
6038
115/TDL/2012
Meenakshi Energy Private Limited (MEPL)
Application for Grant of Inter State Trading License.
Disposed of
6039
114/MP/2012
Power Exchange India Limited (PXIL)
Approval of panel for appontment as Independent Directors on the Board of Power Exchange of India Limited. (PXIL)
Disposed of
6040
102/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Combined Assets for transmission system associated with Northern Region Bus Reactor Scheme for tariff block 2009-14 period.
Disposed of
6041
101/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Assets I: 400 DC (Quad) LILO of Barh-Balia Line at Patna alongwith associated bays at Patna S.S; Asset II: 765-415 KV, 3x500 MVA ICT I Ranchi alongwith associated bays at 765 KV Ranchi S.S; Assets III: Combined Assets of 400 KV DC (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 DC (Quad) Ranchi (New) - Ranchi (OLd) - II TL and associated 400 kV line bays at Ranchi (New) SS & Ranchi (Old) SS; and 765-415 KV, 3x500 MVA ICT II at Ranchi alongwith associated bays at 765KV for assets 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 ER
Disposed of
6042
055/MP/2012
PTC India Limited
Petition under Sections 79 (1) (b) and (f) under the Electricity Act, 2003 and seeking payment of Rs. 2,89,41,174/- as pending trading margin dues payable to PTC India Ltd., under Power Sale Agreement dated 19.06.2009 executed between Haryana Power Purchase Centre, on behalf of Uttar Haryana Bijili Vitran Nigam Ltd. and Dakshin Haryana Bijili Vitran Nigam Ltd., along with interest @ of 1.25% per month from date of payment.
Disposed of
6043
007/RP/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review of order dated 11.01.2012 passed in petition no. 136/2010 for tariff period 2009-14 in respect of assets commissioned on 01.08.2009 / 01.09.2009 under ATS of NLC-II Expansion Project in SR under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 103 of the CERC ( Conduct of Business) Regulations, 1999.
Disposed of
6044
054/MP/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition under Regulation 24, 111 & 113 of the CERC (Conduct of Business) Regulations, 1999 for Seeking clarification in regard to reimbursement of the liability on account of FERV and the cost of hedging with regard to the operation of Regulation 40 of CERC (Terms and Conditions of Tariff) Regulations 2009.
Disposed of
6045
006/RP/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review under Regulation 103 (1) read with Regulation 111 of the CERC (Conduct of Business) Regulations 1999 of Order dated 02.12.2010 of the Central Electricity Regulatory Commission in Petition No. 69 of 2010 in the matter of approval of Transmission tariff for 400-220 kV, 315 MVA ICT II at Rajgarh S.S along with associated bay equipment (DOCO: 01.04.2009) under Sipat - I transmission system in Western Region from DOCO to 31.03.2014.
Disposed of
6046
042/2012
Suo Motu
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawn shcedule by Electricity Department, Daman and Diu, Silvassa.
Disposed of
6047
041/2012
Suo Motu
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawn shcedule by Power Development Department, Jammu and Kashmir.
Disposed of
6048
040/2012
Suo Motu
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawn shcedule by Power Development Department, Jammu and Kashmir.
Disposed of
6049
053/MP/2012
NTPC SAIL POWER COMPANY  LIMITED (NSPCL)
Recovery of UI Charges from CSLDC in respect of Bhilai Expansion Power Plant (2x250 MW).
Disposed of
6050
052/MP/2012
Southern Regional Load Despatch Centre
Enforcing adequate frequency response from all the control areas in the Indian grid through availability of primary response from all generating stations in the Grid - Submission of Petition.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6051
051/MP/2012
Western Regional Load Despatch Centre
Enforcing adequate frequency response from all the control areas in the Indian grid through availability of primary response from all generating stations in the Grid.
Disposed of
6052
050/MP/2012
North Eastern Regional Load Despatch Centre
Enforcing adequate frequency response from all the control areas in the Indian grid through availability of primary response from all generating stations in the North Eastern Regional Grid.
Disposed of
6053
049/MP/2012
Northern Regional Load Despatch Centre
Petition under Regulation 5.2 of Indian Electricity Grid Code, 2010 read with Regulation 24 & 111 of CERC (Conduct of Business) Regulations, 1999 for enforcing adequate frequency response from all the control areas in the Northern Regional Grid through availability of primary response from all generating stations in the grid.
Disposed of
6054
100/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Transmission assets (Group-2) associated with 765 kV system for Central Part of Northern Grid Part-II.
Disposed of
6055
099/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for assets associated with 765 kV system for Central Part of Northern Grid Part-III.
Disposed of
6056
098/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission System associated with Pallatana Gas Based Power Project and Bongaigaon Thermal Power Station in NER for tariff block 2009-14 period.
Disposed of
6057
097/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission tariff of Elements from DOCO to 31.03.2014 for assets(part) under System strengthening scheme in Northern region for Sasan and Mundra UMPPs for tariff block 2009-14 period.
Disposed of
6058
096/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Pole-II of + - 500 kV, 2500 MW Balia - Bhiwadi HVDC Bipole associated with Barh Generation Project in NR.
Disposed of
6059
095/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Tariff for Sasan-satna Ckt-1 TL 9initially charged at 400 KV level and other assets associated with Sasan UMPP TS.
Disposed of
6060
094/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for 125 MVAR Bus Reactor and other elements at Rajgarh S/S.
Disposed of
6061
048/MP/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission utility), Regulations, 2010 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access to Inter-State Transmission system and related matters), Regulations, 2009 for grant of Regulatory Approval for execution of Transmission System Strengthening in WR for MB Power (M.P.) Ltd.
Disposed of
6062
093/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Bus Reactor at Kishenpur S/S along with bays  associated with URI-2 Transmission System NR.
Disposed of
6063
092/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff Meramundali -Jeypore Transmission Line and associated bays at Bolangir Sub-station alongwith other elements in Eastern Region Strengthening Scheme-III.
Disposed of
6064
091/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of PARABATI-III HEP in NR.
Disposed of
6065
090/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for assets (part-III) under Common Scheme for 765 KV Pooling Station and Network for NR, Import by NR from ER and Common scheme for network for WR and Import by WR from ER from NER/SR/WR via ER in NR
Disposed of
6066
089/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for ICTs at Jaipur-South & LILO of 400 KV D/C BaliaLucknow Line at Sohawal- under NRSS.
Disposed of
6067
088/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
System Strengthening-XII in Southern Regional Grid.
Disposed of
6068
087/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Assets under Common Scheme for 765 KV Pooling Station and Network for NR and 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.
Disposed of
6069
086/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for  Sasan- Vindhyachal Pooling Transmission Line  associated with Vindhyachal IV &Rihand III (1000MW) Generation Project.
Disposed of
6070
085/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Navi Mumbai along with LILO of Lonikhand-Kalwa TL in WR Region.
Disposed of
6071
084/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for  400 KV D/C Baripada- Mendhasal Transmission line at Dubri and associated bays at Dubri alongwith one no. Bus Reactor at Dubri associated ERSS-III.
Disposed of
6072
083/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulation, 1999 and CERC (Terms and Conditions of tariff) Regulations 2009 for determination of Transmission tariff for 400 KV D/C Nabinagar- Sasaram Transmission Line  and associated 400 KV line bays at Sasaram S/S (Anticipated DOCO: 01.04.2012) associated with Transmission System for Immediate Evacuation System for Nabinagar TPS in Eastern Region from Anticipated DOCO (01.04.2012) to 31.03.2014.
Disposed of
6073
082/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Assets I: 765 KV Moga- Bhiwani T/L and Assets II: 765 KV Jattikalan-Bhiwani T/L associated with 765 KV system for Central part of Northern Grid Part-I, in NR.
Disposed of
6074
081/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for 1 no. 400 KV 63 MVAR Line Reactor at Cochin under Kudankulam ATS in SR
Disposed of
6075
080/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of Transmission system associated with Koteshwar HEP in NR.
Disposed of
6076
079/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission Tariff for NRSS-XIII.
Disposed of
6077
078/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Seoni-Wardha TL under WRSS-II, set A Scheme of Western Region
Disposed of
6078
077/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Transmission assets (Group-1) associated with 765 KV system for Central Part of Northern Grid part-II.
Disposed of
6079
076/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of Transmission charges for Additional Special Energy Meters in NR.
Disposed of
6080
075/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of tariff) Regulations 2009 for determination of transmission Tariff for Spare Converter Transformer at Rihand (DOCO_01.12.2011) for Rihand- Dadri HVDC Bipole Terminal from anticipated DOCO to 31.03.2014 in NR for tariff block 2009-14 period.
Disposed of
6081
074/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous Petition for approval under sub-section(4) of Section 28 of Electricity Act 2003 for determination of Fees and charges for National Load Despatch Centre- NLDC (POWERGRID portion) for the tariff block 2009-14.
Disposed of
6082
073/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Fees and charges for SLDC at Modipuram under UPPCL.
Disposed of
6083
072/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Mundra (4000MW) UMPP for the period from DOCO to 31.03.2014.
Disposed of
6084
47/MP/2012
Eastern Regional Load Despatch Centre
Enforcing adequate frequenct response from all the control areas in the Indian grid through availability of primary response from all generating stations in the grid In terms of regulation 5.2 of IEGC read with regulation 24 and 111 of CERC (Conduct of Business) Regulation 1999
Disposed of
6085
46/MP/2012
DCM Shriram Consolidated Limited
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.
Disposed of
6086
45/MP/2012
Dalmia Bharat Sugar & Industries Limited.
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.
Disposed of
6087
43/MP/2012
Himachal Sorang Power Private Ltd.
Petition under Section 79(I)(f) of the Electricity Act,2003 regarding a dispute arising between the petitioner , being a generating Company and the Respondent, being a transmission licensee. Dispute arising under the Bulk Power transmission Agreement dated 21.10.2009 executed between Petitioner and Respondent in relation to claim of the Petitioner for extension of the date of Commencement of open access due to delay caused by factors covered under the Force Majeure provisions of the  Bulk Power Transmission Agreement dated 21.10.2009.
Disposed of
6088
39/MP/2012
Chhattisgarh Surguja Power limited.
Application under Para 5.16 of the Guidelines for determination of Tariff by Bidding Process for Procurement of Power by Distribution Licensees issued by the Ministry of Power, Government of India, vide notification No 23/11/2004-R&R (vol. II) dated 19.01.2005 (as amended by amendments dated 30.03.20006, 18.08.2006,27.09.2007,27.03.2009 and 21.07.2010) (hereinafter the Guidelines)  under Section 63 of the Electricity Act, 2003.
Disposed of
6089
5/RP/2012
NHDC LIMITED
CERC Regulation 2004: Submission of Review Petition against Order dated 16.01.2012 in Petition No 265/2010 for the fixation of Final Tariff of Omkareshwar H.E. Power  Station (8X65 MW) for the period 20.08.2007 to 31.03.2009.
Disposed of
6090
38/MP/2012
Noida Power Company Limited
Petition against action of Uttar Pradesh State Load Despatch Centre in refusing to give clearance to the petitioner for participation in Power Exchange and purchase/sell power through Power Exchange(s).
Disposed of
6091
071/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (conduct of Business) regulations 1999 and CERC (terms and Conditions of tariff) Regulations 2009 for determination of Transmission Tariff from anticipated DOCO (01.01.2012) to 31.03.2014 for 315 MVA, 400/220 KV ICT at Bhiwadi under Northern Regional Transmission Strengthening Scheme in NR for tariff block 2009-14 period.
Disposed of
6092
22/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation-86 for determination of transmission tariff for a Combined elements of LILO of both Circuits of Madurai- Trivandrum 400 KV D/C Line at Tirunelveli, Bus Reactor-II & 3 no line Reactors Tirunelveli, Kudankulam-Tirunelveli 400 kV (QUAD) D/C Line – I & II, 400 kV Tirunelveli-Udumalpet D/C line & 1X63 MVAR Reactors at Tirunelveli S/S (notional DOCO 01.02.2010), and (b) Combined elements of ICT I & II at Tirunelveli & ICT-III at Udumalpet (notional DOCO 01.04.2009) from DOCO to 31.03.2014 in Southern Region.
Disposed of
6093
44/TL/2012
Adani Power Limited
Application for grant of Transmission Licence under Section 14 read with section 15(1) of the Electricity Act, 2003 and CERC (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009.
Disposed of
6094
37/MP/2012
Balarampurchini Mills Limited
Petition under Section 86 (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 with affidavit.
Disposed of
6095
36/MP/2012
Dhampur Sugars Limited.
Petition under Section 86 (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 with affidavit.
Disposed of
6096
35/2012
Suo Motu
Determination of generic levellised generation tariff under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for tariff determination from Renewable Energy Sources) Regulations. 2012.
Disposed of
6097
34/MP/2012
Mawana Sugars Limited
Petitioner under Section 79 (1) ©, 79 (1) (f0 and 142 of the Electricity Act, 2003 Regulation 14 and 15 of the CERC (Terms and Conditions for Recognition and issuance of renewable Energy Certificate for Renewaable Energy Generation) Regulation, 2010 along with Affidavit.
Disposed of
6098
33/MP/2012
PTC India Limited
Petition under Section 79(1)(b), © and (f) of the Electricity Act, 2003  seeking a compensation of Rs. 124,51,53,525/-along with interest @ 15% p.a from 19.08.2011 till the date of payment, from Punjab State Power Corporation Limited (PSPCL) for the abrupt discontinuance of drawl of power from Baglihar Hydro Electric Power Project through the Petitioner and short payment released by PSPCL amounting to Rs 3,88,16,750/- plus late payment surcharge.
Disposed of
6099
32/2012
Suo Motu
Non-compliance of  para 10 of   order   dated 26.11.2011 in Petition No. 213/MP/2011  by Tripura State Electricity Corporation Ltd, Agartala.
Disposed of
6100
31/2012
Suo Motu
Non-compliance of  para 10 of   order   dated 26.11.2011 in Petition No. 213/MP/2011 by Department of Power, Government of Mizoram.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6101
30/2012
Suo Motu
Non-compliance of  para 10 of   order   dated 26.11.2011 in Petition No. 213/MP/2011  by Meghalaya State Electricity Board.
Disposed of
6102
29/2012
Suo Motu
Non-compliance of  para 10 of   order   dated 26.11.2011 in Petition No. 213/MP/2011 by Electricity Department, Government of Manipur.
Disposed of
6103
28/2012
Suo Motu
Non-compliance of  para 10 of   order   dated 26.11.2011 in Petition No. 213/MP/2011 by Department of Power, Government of Arunachal Pradesh, Itanagar.
Disposed of
6104
27/2012
Suo Motu
Non-compliance of  para 10 of   order   dated 26.11.2011 in Petition No. 213/MP/2011 by Uttar Pradesh Power Corporation Limited, Lucknow.
Disposed of
6105
26/2012
Suo Motu
Non-compliance of  para 10 of   order   dated 26.11.2011 in Petition No. 213/MP/2011by Ajmer Vidyut Vitran Nigam Limited, Ajmer.
Disposed of
6106
25/2012
Suo Motu
Non-compliance of  para 10 of   order   dated 26.11.2011 in Petition No. 213/MP/2011 by Jodhpur Vidyut Vitran Nigam Limited.
Disposed of
6107
24/2012
Suo Motu
Non-compliance of  para 10 of   order   dated 26.11.2011 in Petition No. 213/MP/2011by Jaipur Vidyut Vitran Nigam Limited.
Disposed of
6108
23/2012
Suo Motu
Non-compliance of  para 10 of   order   dated 26.11.2011 in Petition No. 213/MP/2011 by Power Department, Govt. of Sikkim, Gangtok.
Disposed of
6109
070/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Supplementary Transmission System under DVC and Maithon Right bank project.
Disposed of
6110
21/TDL/2012
GEMAC Engineering Service Private Limited
Application for grant of License for Inter State trading.
Disposed of
6111
20/MP/2012
GMR Kamalanga Energy Limited (GKEL)
Petition under Section 62 and Section 79 (1) (b) of the Electricity Act, 2003 read with the Central Electricity regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and its amendments including the first and second amendments of 2011 and the Central Electricity Regulatory Commission (Procedure for making application for determination of tariff, publication of the application and other related matters) Regulation, 2004 and its amendments for approval of provisional tariff in respect of 3X350 MW Kamalanga Thermal Power plant of GMR- Kamalanga Energy Ltd. (GKEL).
Disposed of
6112
4/RP/2012
ASSAM POWER DISTRIBUTION COMPANY LIMITED (APDCL)
Review Petition against the Order dated 26.08.2011 in Petition No 175 of 2011.
Disposed of
6113
069/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Combined Assets-I+II: 400KV D/C Manesar-Neemrana Line along with associated bays and other assets under the Transmission System associated with NRSS-XV.
Disposed of
6114
068/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Tariff of Common Scheme for 765 KV Pooling Stations and Network for NR, Important 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.
Disposed of
6115
067/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for 400 KV D/C (Quad) Koderma -Gaya Transmission Line and associated bays at Gaya Sub-station associated with supplementary transmission System under DVC and Maithon right bank project in ER.
Disposed of
6116
19/MP/2012
 
Illegal  Curtailment of Medium Term open Access granted by Power Grid Corporation India Limited for Inter State sale of electricity. Setting aside the letter/Order dated 07.01.2012 issued by Southern Region load  Despatch Centre purportedly intimating an illegal decision to curtail Medium Term Open Access granted to Jindal Power Limited.
Disposed of
6117
18/MP/2012
 
Miscllaneous Petition for reimbursement of pay revision of NHPC Employees, CISF & KV Staff for 01.01.2006 to 31.03.2009 in r/o Chamera-II  power Station.
Disposed of
6118
17/MP/2012
NHPC LTD
Miscllaneous Petition for reimbursement of pay revision of NHPC Employees, CISF & KV Staff for 01.01.2006 to 31.03.2009 in r/o Chamera-I  power Station.
Disposed of
6119
16/MP/2012
NHPC LTD
Miscllaneous Petition for reimbursement of pay revision of NHPC Employees, CISF & KV Staff for 01.01.2006 to 31.03.2009 in r/o Bairasiul  power Station.
Disposed of
6120
15/Suomoto/2012
Suo Motu
Determination of Tariff of the Natural Inter-State transmission lines.
Disposed of
6121
14/MP/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State  Transmission Scheme to Central Transmission Utility) Regulations, 2010 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access to the Inter-State Transmission and Related Maters) Regulations,2009, for grant of Regulatory Approval for execution of "Line bays and reactor Provisions at POWERGRID substations associated with System Strengthening for WR and System strengthening for WR and NR."
Disposed of
6122
13/MP/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 44 of the CERC (Terms and Conditions of tariff) Regulations,2009, "Power to Relax" for reimbursement of additional expenditure towards deployment of special security forces (CISF) at Salakati and Bongaigaon Sub- Station for the year 2010-2011 in Eastern Region.
Disposed of
6123
12/MP/2012
 
Miscllaneous Petition for reimbursement of pay revision of NHPC Employees, CISF & KV Staff for 01.01.2006 to 31.03.2009 in r/o  Dulhasti    power Station.
Disposed of
6124
11/MP/2012
NHPC LTD
Miscllaneous Petition for reimbursement of pay revision of NHPC Employees, CISF & KV Staff for 01.01.2006 to 31.03.2009 in r/o  Salal   power Station.
Disposed of
6125
10/MP/2012
NHPC LTD
Miscllaneous Petition for reimbursement of pay revision of NHPC Employees, CISF & KV Staff for 01.01.2006 to 31.03.2009 in r/o  Loktak   power Station.
Disposed of
6126
9/MP/2012
NHPC LTD
Miscllaneous Petition for reimbursement of pay revision of NHPC Employees, CISF & KV Staff for 01.01.2006 to 31.03.2009 in r/o Dhauliganga  power Station.
Disposed of
6127
8/MP/2012
NHPC LTD
Miscllaneous Petition for reimbursement of pay revision of NHPC Employees, CISF & KV Staff for 01.01.2006 to 31.03.2009 in r/o Rangita  power Station.
Disposed of
6128
7/MP/2012
NHPC LTD
Miscllaneous Petition for reimbursement of pay revision of NHPC Employees, CISF & KV Staff for 01.01.2006 to 31.03.2009 in r/o Tanakpur power Station.
Disposed of
6129
6/MP/2012
NHPC LTD
Miscllaneous Petition for reimbursement of pay revision of NHPC Employees, CISF & KV Staff for 01.01.2006 to 31.03.2009 in r/o Uri Power Station.
Disposed of
6130
5/MP/2012
NHPC LTD
Miscellaneous Petition for reimbursement of pay revision of NHPC Employees, CISF & KV Staff for 01.01.2006 to 31.03.2009 in r/o Teesta Power Station.
Disposed of
6131
066/GT/2012
DAMODAR VALLEY CORPORATION (DVC)
Approval of tariff for Durgapur Steel Thermal Power Station Units 1.
Disposed of
6132
3/RP/2012
NHPC LTD
Review petition against Order dated 30.11.2011 passed by the Honourable Commission in Petition No 121/2010 regarding approval of Generation Tariff of Rangit HE Power Station for the Period 01.04.2009 to 31.03.2014.
Disposed of
6133
2/RP/2012
Noida Power Company
Petition for review of Order dated 28.11.2011 passed in Miscllaneous Petition No126/MP/2011 titled as Noida Power Company limited Vs UP Power transmission Corporation Limited (UPPTCL) and Others.
Disposed of
6134
065/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for (a) LILO of Neelamangala-Somanhalli 400 KV D/C Line at Bidadi with 1X63 MVAR Bus Reactor and (b) 2X500 MVA ICTs  with associated bay and equipments along with downstream network at Bidadi GIS S/S under System strengthening -X in SR Grid.
Disposed of
6135
063/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Tuticorin JV-Madurai 400KV D/C (Quad Conductor) Line and extension of 400/220 KV Madurai S/1S under ATS of Tuticorin JV PPS in SR.
Disposed of
6136
062/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Extension of 765/400 KV Bilaspur Pooling station under WRSSXI.
Disposed of
6137
061/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of fees and charges for Unified Load Despatch & Communication Scheme (POWERGRID) portion in Northeastern Region.
Disposed of
6138
060/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Fees and Charges for Unified Load Despatch & Communication Scheme (Powergrid portion) in SR.
Disposed of
6139
059/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Fees and Charges for Unified Load despatch & Communication Scheme (POWERGRID) portion  in Northern Region for the period 2009-14 block.
Disposed of
6140
058/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 WR for  2009-14 Period.
Disposed of
6141
057/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Fees and Charges for Unified Load Despatch & Communication Scheme (Power grid portion) in WR.
Disposed of
6142
056/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Fees and Charges for Unified Load Despatch & Communication Scheme (Powergrid portion) in ER.
Disposed of
6143
4/MP/2012
Arati Steels Limited.
Regarding Open Access in inter-state Transmission
Disposed of
6144
3/MP/2012
Karnataka Power Corporation Limited
Compliance with the Regulation 5.2(f) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulation 2010; Regarding Restricted Governor Mode of Operation (RGMO) by the generating stations- for prayer to condone the delay, extension of time & exemption for implementation of RGMO in the various Thermal and Hydel Generating Stations operated by the Karnataka Power Corporation Limited (KPCL).
Disposed of
6145
64/TT/2012
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff of Mundra-Bachau (Triple Snowbird) Transmission line along with associated Bays at Bachchau Substation (Extension) and OTHER ELEMENTS.
Disposed of
6146
2/MP/2012
Indian Wind Energy Association
Petition under Clause (I) (2) and (4) of Part 7 of the central Electricity Regulatory Commission (Indian Electricity grid Code) Regulations, 2010 and Section 94(1)(f) of the Electricity Act 2003 for removal of difficulty in respect of Order dated February 18, 2011 for approval of detailed procedure for the implementation of the Mechanism of renewable Regulatory Fund as per Clause (9) of Annexture-1 of CERC (Indian Electricity Grid Code) Regulations,2010.
Disposed of
6147
1/RP/2012
 
Application under regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 for Review of Order dated 25.10.2011.
Disposed of
6148
1/MP/2012
M/S Sadashiva Sugars Limited
Levy of UI charges in Violation of Central Electricity Regulatory Commission (Unscheduled Interchange Charges and Related Matters) Regulations, 2009 and back supply charges under the Karnataka Electricity Regulatory Commission (Open Access) Regulations, 2004 for an Inter State Open access transaction.
Disposed of
6149
221/MP/2011
Tata Power Delhi Distribution Limited.
Petition seeking setting aside quashing of unilateral and unauthorized hike in transaction fee charges effected by the India Energy Exchange vide its Circular No IEX-MEM-76-2011 dated 12.10.2011 in violation of the provisions of the Electricity Act 2003 and or Honble Commission Power Market regulation 2010 and or the applicable bye laws made therunder; And seeking issuance from the Hon,ble Commission of appropriate direction in this regard.
Disposed of
6150
220/MP/2011
THDC India Limited (THDCIL)
Revision of NAPAF of Tehri HPP.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6151
219/TDL/2011
Patel Energy Resources
Application for grant of  Inter State  License.
Disposed of
6152
218/MP/2011
PTC India Limited
Unilateral deduction by Punjab State Power Corporation Limited ("PSPCL") of the legitimate dues amounting to Rs315.11355 lacs payable to PTC India Ltd("PTC") for supply of contracted power in violation of the terms and conditions of the Power Supply Agreement ("PSA") dated 06.05.2011 entered into between PTC and PSPCL.
Disposed of
6153
217/MP/2011
GRID Controller of India Limited (POSOCO)
Petition under section 28(e) of the electricity Act 2003 read with clause 1.5 of IEGC. 2010 for establishment and maintenance of Communication facilities by the USERS of North Eastern Region in terms of Clause 4.6.2 of IEGC, 2010 read with Clause 5(3) of CEA (Technical Standards for Connectivity to the Grid) Regulation, 2007 to ensure availability of reliable real time data at NERLDC
Disposed of
6154
216/PX/2011
Marquis Energy Exchange limited
Application for the grant of License for Power Exchange
Disposed of
6155
215/MP/2011
GRID Controller of India Limited (POSOCO)
Petition under section 28(e) of the Electricity Act 2003 read with clause 1.5 of IEGC 2010 for establishment and maintenance of Communication facilities by the USERS of the Eastern region in terms of Clause 4.6.2 of IEGC, 2010 read with Clause 5(3) of CEA (Technical Standards for Connectivity to the grid) Regulation,,2007 to ensure availability of reliable real time data at ERLDC.
Disposed of
6156
24/RP/2011
NHPC LTD
Review Petition against Order dated 14.06.2011 passed by the Honourable Commission in Petition No 108/2010 regarding approval of Generation Tariff of Loktak Power Station for the period 01.04.2009 to 31.03.2014.
Disposed of
6157
214/TDL/2011
DLF Energy Private Limited (DEPL)
Application for grant of  Inter State Trading License in Category III
Disposed of
6158
213/MP/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition under Regulation 25A of CERC (Open Access in Inter State Transmission) Regulations, 2008 and Regulation 7(L) of CERC (Procedure, Terms and Conditions for grant of trading license and other related matters Regulations, 2009 read with Regulation 111 of CERC (Conduct of Business) Regulations 1999 in the matter of non payment of Transmission charges by the beneficiaries to the Petitioner.
Disposed of
6159
212/MP/2011
North Delhi Power Limited
Petition under Regulation 111 read with Regulation 113 of the Central Electricity Regulatory Commission (conduct of Business) Regulations, 1999 seeking appropriate direction to the respondents/ generating companies to provide the audited documents in support of the variable cost/ charges billed by the Respondents on monthly basis to the Petitioner.
Disposed of
6160
211/MP/2011
Steel Authority of India Limited
The arbitrary action of WRLDC.
Disposed of
6161
208/Suomotu/2011
Suo Motu
Implementation of Automatic demand management schemes in compliance of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulaations2010.
Disposed of
6162
3/RP/2011
NTPC Limited
Petition for review of CERC order dated 28.09.2010 determining revised fixed charges due to additional capital expenditure incurred during 2006-07, 2007-08 and 2008-09.
Disposed of
6163
23/RP/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review  of order dated 27.09.2011 passed by this Honorable Commission in Petition No 58/2011 in respect of approval of transmission tariff for LILO of  Vemagiri- Gajuwaka 400 KV D/C Line at Simhadri-II Thermal Power Station under Transmission System Associated with Simhadri-II Generation project in the Southern Region for the period from Date of Commercial operation i.e 01.08.2011 to 31.03.2014 under Section 94 (I)(f) of the Electricity Act,2003 read with Regulation 103 of the CERC (Conduct of Business) Regulations,1999.
Disposed of
6164
210/suomotu/2011
Suo Motu
Default in opening of Letter of Credit in accordance with Central Electricity Regulatory Commision (Unscheduled Inter changes and related matters) Regulations, 2009 by the regional entities.
Disposed of
6165
207/MP/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long term and Medium term Open Access to the Inter- State Transmission and Related Matters) Regulations,2009, for grant of regulatory approval for execution of Transmission system required in connection with grant of long term access to group of developers.
Disposed of
6166
22/RP/2011
PXIL
Review of Order dated 15/09/11 passed in Petition for Audit of Trading Software Algorithm Used for Price Discovery by Power Exchanges in Suo Motu Petition No.70 of 2011.
Disposed of
6167
200/MP/2011
GRID Controller of India Limited (POSOCO)
Miscellaneous Petition filed under regulation 24 read with regulation 111 of CERC (Conduct of Business) (Amendment) Regulations, 2009 and regulation 29- Power to Relax of, Central Electricity Regulatory Commission (Fee and Charges of Regional Load Despatch Centre and Other related matters) Regulations, 2009.
Disposed of
6168
199/MP/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous  Petition under Regulation 24 read with Regulation 111 of CERC (Conduct of Business) Regulations 1999 with a prayer for  amendment in Regulation 3 of Central Electricity Regulatory Commission (Procedure for making of application for determination of tariff, publication of the application and other related matters) Regulations 2004.
Disposed of
6169
198/MP/2011
NTPC SAIL POWER COMPANY  LIMITED (NSPCL)
Petition under Regulation 29 of the CERC (Fee and Charges of Regional Load Despatch Centre and Other related matters) Regulations, 2009 read with Regulations 24,111, 114 & 115 of the CERC (Conduct of Business) regulations 1999 for making appropriate provision in the RLDC Charges Regulations for billing of RLDC Charges directly by the Power System Operation Corporation Limited to the long term customers of the power stations.
Disposed of
6170
203/MP/2011
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Increase in operation and maintenance expenses on account of wage Revision from 01.01.2007 in respect of NLC-TPSI (600 MW) and impact on capacity charges thereof.
Disposed of
6171
202/MP/2011
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Increase in operation and maintenance expenses on account of wage Revision from 01.01.2007 in respect of NLC-TPSII-Stage II (4X210 MW) and impact on capacity charges thereof.
Disposed of
6172
201/MP/2011
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Increase in operation and maintenance expenses on account of wage Revision from 01.01.2007 in respect of NLC-TPS I Expansion (2X210 MW) and impact on capacity charges thereof.
Disposed of
6173
205/MP/2011
Meenakshi Energy Private Limited (MEPL)
Appropriate directions to be passed on the SLDC and power System Operation Corporation Ltd. to recognize the 1000 MW project being developed by the petitioner as an independent generating station and to treat thermal power projects developed by the petitioner and by Simhapuri Energy Private Ltd. as seprate and independent generating stations for the purpose of scheduling & dispatch, metering, energy accounting including UI computation.
Disposed of
6174
197/MP/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under CERC (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission utility), Regulation,2010 read with CERC(Grant of Connectivity, Long Term and Medium Term Open Access to Inter- State Transmiswsion system and related matters), Regulations, 2009 for grant of Regulatory Approval for execution of (a) Associated transmission System of Krishnapatnam Part-B (for achieving synchronous interconnection of SR with NEW grid), (b) Associated Transmission System of Krishnapatnam part-C1 (for operational of common system associated with ISGS projects in Krishnapatnam area of Andhra Pradesh).
Disposed of
6175
196/MP/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Application under Regulation 20 "Power to Relax" read with Regulation 21(2) of CERC (Sharing of Inter- State Transmission Charges & Losses), Regulations 2010 read with Regulation 111 of CERC (Conduct of Business) Regulations 1999 in the matter of Billing Collection and Disbursement of transmission charges activity entrusted to the applicant.
Disposed of
6176
195/MP/2011
NRLDC
Maintaining Grid Security of the entire North East West (NEW) grid by curbing overdrawals and effecting proper load management by Northern Region Constituents
Disposed of
6177
194/MP/2011
WRLDC
Petition  under 28(e) of the Electricity Act-2003 read with clause 1.5 of IEGC 2010 for establishment and maintenance of communication facilities by the USERS of the Western Region in terms of Clause 4.6.2 of IEGC, 2010 read with Clause 5(3) of CEA (Technical Standards for Connectivity to the Grid) Regulations, 2007 to ensure availability of reliable real time data at WRLDC.
Disposed of
6178
20/RP/2011
NHPC LTD
Review Petition against order dated 16.06.2011 passed by the Hon’ble Commission in Petition No. 74/2010 regarding approval of Generation Tariff of URI Power Station for the period 01.04.2009 to 31.03.2014.
Disposed of
6179
193/MP/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 44 of the CERC (Terms and Conditions of Tariff) Regulations, 2009, Power to relax" for reimbursement of additional expenditure towards deployment of special security forces (CISF) at Wagoora Sub station for the year 2010-11 in Northern Region.
Disposed of
6180
191/Suo-Motu/2011
Suo Motu
Compliance with the Regulation 5.2(f) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 regarding restricted governor mode of operation by the generating stations.
Disposed of
6181
67/MP/2011
NTPC Limited
Petition under Regualtion 12 & 13 of the CERC (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) and Kendriya Vidyalaya (KV) staff  for Dadri Gas  Power Station,  (829.78 MW ) during 1.1.2006 to 31.03.2009.
Disposed of
6182
55/GT/2011
NTPC Limited
Tariff Petition for approval of tariff of Simhadri Super Thermal Power Station , Stage - ii (2x500) for the period from 01.04.2011 to 31.03.2014.
Disposed of
6183
192/MP/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 44 (Power to relax) of the CERC (Terms and Conditions  of Tariff)Regulations 2009 for reimbursement of additional expenditure towards deployment of CISF at Bonaigaon Sub-station for the year 2010-2011 in North Eastern Region.
Disposed of
6184
17/RP/2011
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Petition under regulation 44 of CERC (Terms and Conditions of Tariff) Regulations, 2009 for admission of the dis-allowed capital additions and adoption of lignite rate of respective years in the computation of working capital and to review Order dated 27/06/2011 passed by the Hon’ble Commission in Petition No.231 of 2009.
Disposed of
6185
206/MP/2011
Reliance Industeries Ltd.
Laying of 220 KV double circuit transmission line from Gujrat Energy Transmission Corporation Ltd., 220 KV Bhilad, Sub Station to Dnh controlled 220 KV Switchyard (New) at controlled 220 KV Switchyard (new) at our manufacturing facility at Silvassa.
Disposed of
6186
15/RP/2011
NHPC LTD
Review application against CERC tariff order dated 27.6.2011 in Tariff petition No. 104/2010 of Salal HE Project for the period 1.4.2009 to 31.3.2014.
Disposed of
6187
181/Suomotu/2011
Suo Motu
Determination of Tariff for generation and  Inter State transmission of electricity from Bhakra Nangal and Beas Projects  Management Board.
Disposed of
6188
176/SM/2011
Suo Motu
Tariff of Western Region System Strengthning Scheme-II (Project B & C) after concession period of 25 years.
Disposed of
6189
14/RP/2011
NHPC LTD
Review petition against order dated 10.5.2011 passed by the Honble CERC in petition no. 75/2010 regarding approval of Generation Tariff in Tank pur HE Project for the period 1.4.09-31.3.2014.
Disposed of
6190
180/MP/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under Regulation 29 of the CERC (Fee and  Charges of Regional Load Despatch Centre and other related matters ) Regulations , 2009 read with Regulations 24, 111, & 114 of the CERC (Conduct of Business) Regulations 1999 for making appropriate provision in the RLDC Charges Regualtions for billing of RLDC Charges directly by the Power System Operation Company to the long term Customers.
Disposed of
6191
178/MP/2011
Southern Regional Load Despatch Centre (SRLDC)
Petition under section 28(e) of the Electricity Act 2003 read with Clause 1.5 of IEGC 2010 for establishment and maintenance of Data and Communication facilities by the USERS of the Southern Region in terms of Clause 4, 6, 2 of IEGC 2010 read with Clause 5(3) of CEA (Technical Standards for Cnnectivity to the Grid) Regulation 2007 to ensure avalability of relible real time data at SRLDC.
Disposed of
6192
19/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtion -86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regualations 2009 for determination of Transmission Tariff from DOCO to 31.03.2014 for Northerm region system strengthening scheme - XII, for tariff blcok 2009-14 period in Northern Region.
Disposed of
6193
179/MP/2011
BSES Yamuna Power Limited
Liquidation of arreras payments in intallments in respect of provisional orders/final orders passed by the Commission granting/determining the annual fixed charges for the period 2009-14 for Central Generating Stations namely, National Hydro Power Corporation Ltd Damodar Valley Corporation Ltd, NTPC Ltd and Transmission Licensee Namely Power Grid Corporation of India Ltd-Petition under 79 of the Electricity Act 2003 read with The CERC (Terms and Condition of Tariff) Regulations 2009.
Disposed of
6194
177/MP/2011
BSES Rajdhani Power Limited (BRPL)
Liquidation of arreras payments in intallments in respect of provisional orders/final orders passed by the Commission granting/determining the annual fixed charges for the period 2009-14 for Central Generating Stations namely National Hydro Power Corporation Ltd, NTPC Ltd and Transmission Licensee Namely Power Grid Corporation of India Ltd-Petition under 79 of the Electricity Act 2003 read with The CERC (Terms and Condition of Tariff) Regulations 2009
Disposed of
6195
021/RP/2011
LANCO Kondapalli Power Ltd.
Review of Order dated 22.06.2011 and 29.06.2011 passed by the Commission in Proceeding No. L-1/44/2010-CERC for rectification of computation errors committed by the Implementing agency in relation to computation of zonal POC charges for generation nodes in Andhra Pradesh and erroneous computation of POC Charges by the NLDC by acting in contravention of the provision of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulation 2010.
Disposed of
6196
019/RP/2011
NHPC LTD
Review Petition against order dated 15.06.2011 passed by the Commission in Petition No. 90/2010 regarding approval of Generation Tariff of Bairasiul Power Station for the period 01.04.2009 to 31.03.2014.
Disposed of
6197
18/RP/2011
NHPC LTD
Review of Order dated 12.07.2011 passed by the Commission in Petition No. 84/2010 regarding Approval of Generation Tariff of Chamera Power Station-I for the period 01.04.2009 to 31.03.2014 U/C 79(1) of the CERC (Conduct of Buisness) Regulations 1999 and section 62(1)(a) of the Electricity Act, 2003.
Disposed of
6198
204/GT/2011
NTPC Limited
Approval of tariff of Farakka Super Thermal Power Station, Stage –III.
Disposed of
6199
175/SM/2011
Suo Motu
Liquidation of arrear payments in installments in respect of provisional orders / final orders passed by the Commission granting / determining the annual fixed charges for the period 2009-14 for Central Generating Stations namely , National Hydro Power Corporation Ltd. NEEPCO Ltd, NTPC Limited and Transmission l8icensee namely Power Grid Corporation of India Ltd.
Disposed of
6200
190/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determintion of tranmission tariff from DOCO to 31.03.2014 for Hassan-Mysore 400 kV D/C line and extension of 400/220 kV Mysore and Hassan sub stations (DOCO 01.07.2011) under System Strengthening-IX in Southern Regional Grid.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6201
189/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission tariff from DOCO to 31.03.2014 for 400/220 kV 500 MVA ICT along with 2 nos. 220 kV line Bays at Bhadurgrah S/Stn ( ant. DOCO 01.01.2012) Under northern region system strenthening scheme XXIII in Northern Region .
Disposed of
6202
173/MP/2011
Western Region Transmission (Gujrat) Private limited and IDBI Trusteeship Services Limited
Application for approval under Section 17(3) and 17(4) of The Electricity Act 2003 for creating Security Trustee/Petitioner No. 2 in connection with Package C of Western Region System Strengthening Scheme-II (WRSS-II) in Gujrat and Madhya Pradesh
Disposed of
6203
172/MP/2011
APTRANSCO and  4 APDISCOM
Miscellanous petition, under Regulation (44)  Power to Relax (Terms and Conditions of Tariff Regulations, 2009), for waiver of interest portion against payable arrears/dues by APDISCOM/APTRANSCO to NLC TPS-II (Stage-I and Stage-II) for the period from 1.4.2009 to 31.5.2011 as per CERC order dated 27.06.2011 in Petition No. 231/2009 filed by NLC
Disposed of
6204
188/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission tariff for (a) Combined elements of Talcer and Kolar (HVDC- portion) notional DOCO 01.03.2003) and (b) Combined elements of Talcher and Kolar (AC portion )(notional DOCO 01.06.2003) from 01.04.2009 to 31.3.2014 in Southern Region .
Disposed of
6205
171/MP/2011
SJVN Limited
Reimbursement of registration fees and annual charges (Market Operation Charges and System Operation Charges) levied by Power System Operation Company (POSOCO) / PGCIL on Generating Stations as per CERC (Fees and Charges of Regional Load Dispatch Centre and other related matters) Regulations , 2009 dated 18.9.2009 and amended on 28.3.2011.
Disposed of
6206
170/MP/2011
Talcher -II Transmission Co. Ltd.
Petition under section 79(i) (c) and (f) of the Electricity Act, 2003 .
Disposed of
6207
169/MP/2011
North Karanpura Transmission Co.Ltd.
Petition under section 79(i) (c) and (f) of the Electricity Act, 2003.
Disposed of
6208
168/MP/2011
NRLDC
Petition under section 28(e) of the Electricity Act 2003 read with clause 1.5 of IEGC 2010 for establishment and maintenance of Communication facilities by USERS of the Northern Region in terms of Clause 4.6.2 of IEGC , 2010 read with Clause 5(3) of CEA (Technical Standards for Connectivity to the Grid) Regualtion , 2007 to ensure availability of reliable real time data at NRLDC.
Disposed of
6209
13/RP/2011
APPGCL
Review of order dated 28.6.2011 in  petition no. 09/MP/2011.
Disposed of
6210
97/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for asset of (i) 400 kV Parli Switching Station (New) with Bus Reactor  and Bhadrawati - Parli 400 kV D/C Line Parli (PowerGrid)- Parli (MSETCL) first circuit (II) Combined Assets of 400 kV D/C Parli Switching Station (New) with Bus Reactor and Bhadrawati Parli 400 Kv D/C line, 400 kV Parli( Power Grid) - parli (MESTCL) Ist circuit & 400 kV Parli( Power Grid) - Parli (MESTCL) 2nd circuit (iii) Combined Assets of (ii) & 400 kV D/C Wardha - Parli Line along with associated bays under the WRSS - II ,Set A Scheme of WR for tariff block 2009-14 period.
Disposed of
6211
95/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff from Estimated DOCO: 01.07.2011 to 31.03.2011 for Transmission System Associated with SEWA -II HEP (Combined Elements) in Northern Region for Tariff block 2009-14 Period.
Disposed of
6212
91/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff of URI-2 Transmission System.
Disposed of
6213
187/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Tariff for Supplementary transmission system for DVC Maithon Right Bank Projectin NR.
Disposed of
6214
186/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff of 100 MVA ICT and associated bays at Raibareli
Disposed of
6215
37/TT/2011
Jaypee Powergrid Limited (JPL)
Determination of tariff for transmission system associated with evacuation of power from Karcham Wangtoo Hydro Electric Project.
Disposed of
6216
174/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission tariff for Biharshariff - Sasaram 400 kV D/C (Quad Conductor) line (Ant. DOCO 01.01.2012 ) associated with Supplementary Transmission System under DVC and Maithon right bank project in Eastern Region form anticipated DOCO (01.01.2012) to 31.03.2014.
Disposed of
6217
167/MP/2011
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Approval for revision of Lignite Transfer Price of NLC Mines based on guidelines issued by Ministry of Coal on Mine Closure Expenses.
Disposed of
6218
148/GT/2011
DAMODAR VALLEY CORPORATION (DVC)
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 (tariff period 2004-09).
Disposed of
6219
182/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission Tariff from projected DOCO: 01.01.2012 to 31.03.2014 for 400 kV D/C Bhiwandi - Neemran line along with associated bays under the transmission system associated with Northern Region System Strenthening scheme - XV(NRSS-XV) for tariff block 2009-14 .
Disposed of
6220
153/MP/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition under section 94(1) of the EA 2003 read with Central Electricity Regulatory Commission (Open Access in inter - state Transmission ) Regulations, 2004 and Regulation 24 of CERC (Conduct of Busniess) Regulations 1999 seeking approval for cancellation of LTOA and determination by CERC the compensation payable by the LOTA Applicant.
Disposed of
6221
166/MP/2011
PXIL
Petition for  approval of Exit Scheme submitted 36 of the CERC (Power Market ) Regulations , 2010
Disposed of
6222
165/MP/2011
Powerlinks Transmission Ltd
Under regulations 29 Power to Relax of the CERC (Fees and Charges of Regional Load Despatch Center and other related matters) Regulation 2009, for recovery of System Operation Charges (RLDC Charges) for the period 2009-2014.
Disposed of
6223
163/TDL/2011
KAUSHALYA INFRASTRUCTURE CORPORATION LIMITED.
Application for grant of Inter-State Trading License
Disposed of
6224
162/MP/2011
EAST NORTH INTER CONNECTION COMPANY.
Petition under section 62 read with Section 63 of the Electricity Act, 2003 for determination of transmission charges for additional scope of work and corresponding amendment of transmission charges approved by this Honble Commission through its order dated 28.10.2010 for transmission system being established by petitioner as there is a change / addition in the scope of work of the project with affidavit.
Disposed of
6225
161/TDL/2011
GRETA POWER TRADING LTD.
Application for grant of Inter-State Trading License, Category IV.
Disposed of
6226
164/MP/2011
GRID Controller of India Limited (POSOCO)
Implementation of wide area measurement system (WAMS) Project in Western Region - approval of slight modification in the project implementation mechanism.
Disposed of
6227
154/MP/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulations CERC (Grant of Regulatory approval for execution of Inter -State Transmission Scheme to (CTU ) Regulations, 2010 read with CERC (Grant of Connectivity , long term and Medium Term Open Access to the Inter -State Transmission and Related matters ) Regulations 2009 for grant of regulatory approval for execution of evacuation system required in connection with grant of long term access to group of developers.
Disposed of
6228
185/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination for transmission tariff for 400 kV D/C Andal (DVC) Jamshedpur Section of Durgapur -Jamshedpur Transmission line  and OTHER ELEMENTS
Disposed of
6229
184/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Bongaigaon TPS -Bongaigaon line  associated with Pallatana Gas Based Power Project and Bonaigaon Thermal Power Station.
Disposed of
6230
183/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for a Combined assets of Tirunelveli- Edmon and other elements under Kundankulam.
Disposed of
6231
147/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petiton for determination of Transmission Tariff from Projected Notional DOCO : 01.10.2011 TO 31.03.214 for combined Elements of 315 MVA 400 kV /220kV ICT-I (DOCO : 01.07.2010) & ICT -II (Projected DOCO : 01.10.2011) at GIS Substation at Gurgaon (NEW) along with associated bays under Transmission System associated with Northern Region System Strenthening Scheme VI (NRSS-VI) for tariff block 2009-14 period in Northern Region.
Disposed of
6232
160/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission tariff for the period 2009-14 for assets under ERSS -II in Eastern Region for tariff block 2009-14 period
Disposed of
6233
159/SM/2011
Suo Motu
Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in access of the drawn schedule by Tamil Nadu Electricity Board, Chennai.
Disposed of
6234
158/SM/2011
Suo Motu
Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in access of the drawn schedule by Department of Power, Government of Mizoram , Aizwal.
Disposed of
6235
157/SM/2011
Suo Motu
Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in access of the drawn schedule by Bihar State Electricity Board.
Disposed of
6236
156/SM/2011
Suo Motu
Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in access of the drawn schedule by Power Department Chandigarh Administration,Chandigarh.
Disposed of
6237
155/SM/2011
Suo Motu
Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in access of the drawn schedule by Power Development Department , Jammu and Kashmir.
Disposed of
6238
56/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff for the Asset of WRSS- VI TS (Notional DOCO :01.04.2011) in WR Region for tariff block 2009-14 Period.
Disposed of
6239
17/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 of CERC (Conduct of Business ) Regualtions 1999 and CERC (Terms and Conditions of Tariff) Regualtions 2009 for determination of Transmission Tariff for combined assets of 400 kV D/C Kanpur - Ballabhgarh T/L (DOCO 01.11.2010) and 40% FSC AT Ballabhgarh on 400 kV D/C Kanpur -Ballabhgarh T/L ( anticipated DOCO 01.03.2011) along with associated bays under NRSS -IX from anticipated DOCO to 31.03.2014 for tariff block 2009-14 period in Northern Region (Combined assets of NRSS -IX)
Disposed of
6240
152/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Combined assets of 400/220 kV Pune S/S with Bus Reactor and bays for LILO of Kalwa Lonikhand D/C at Pune, Solapur S/S with Bus Reactor and Bays for LILO of Solapur.
Disposed of
6241
12/RP/2011
TNEB
Review of order dated 5.5.2011 in petition no. 193/2010.
Disposed of
6242
151/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for i) 1x500 MW HVDC back to back station at Sansaram Under Eastern - Northern inter-regional HVDC Transmission System in ER.
Disposed of
6243
146/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff from DOCO to 31.03.2014 for 500 MVA 400/220 KvICT -II along with associated bays at Lucknow S/stn (Ant. DOCO - 01-12.2011) Under Northern Region System Strenthening Scheme - xxiii in Northern Region for tariff block 2009-14 period.
Disposed of
6244
145/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff of URI -2 - Wagoora Transmission Line.
Disposed of
6245
144/MP/2011
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Transmission Service Agreement , Revenue Sharing Agreement , Billing , Collection and Disbursement (BCD) Procedure under Central Electricity Regulatory Commission ( Sharing of Transmission Charges and Losses), Regulations , 2010 - Removal of Difficulties being encountered by NLC in signing of Transmission Service Agreement with CTU
Disposed of
6246
140/MP/2011
NTPC Limited
Petition for making appropriate provision in the RLDC Charges Regulations for billing of RLDC Charges directly by the Power System Operation Company to the long term customers of the power stations.
Disposed of
6247
11/RP/2011
NTPC Limited
Petition for review of order dated 28.04.2011 passed by the Honble Commission in petition no. 150/2009 for revision of fixed charges on account of additional capital expenditure incurred during the yrears 2006-07 , 2007-08 and 2008-09 in respect of Farakka Super Thermal Power Station (1600MW).
Disposed of
6248
10/RP/2011
NERLDC
Review petition filed under regualtion 103 read with regualtion 111 of Central Electricity Regualtory Commission (Conduct of Business) (Amendment) Regulation 2009 against the order dated 18th march , 2011 in Petition No. 100/2010 by the Honble Commission approving the NRLDC fees and charges for the control period 2009-2014.
Disposed of
6249
150/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff for Combined elements of Baripada - Chandaka (Mendhasal ) ( Gridco) 400 kV D/C Line and 400 kV D/C Jamshedpur - Baripada Line associated bays under ERSS-I in Eastern Region from Notional ant. DOCO (01.08.11) to 31.03.2014
Disposed of
6250
149/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for transmission tariff for the period 2009-14 for 400 Kv D/C Maithon(RBTPS) - Ranchi (PG) Transmission Line and associated bays at Ranchi S/S (ANT. DOCO 01.10.2011) associated with supplementary tramsmission System under DVC and Maithon right bank project in Eastern Region form Ant. DOCO TO 31.03.2014
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6251
7/RP/2011
NTPC Limited
Review petition for review of the order No. L-1/44/2010- CERC dated 29.04.2011
Disposed of
6252
131/SM/2011
Suo Motu
Non- Compliance of the Central Electricity Regulatory Commission (Payment and Fees) Regulations , 2008
Disposed of
6253
138/TDL/2011
World Solar Power Pvt. Limited.
Applicaiton for the grant of Inter - State  trading license.
Disposed of
6254
137/MP/2011
NTPC Limited
Petition under section 79 (1) (f) of the Electricity Act, 2003 for recovery of Rs. 6.45 Crores along with interest thereon related to recovery of Fixed Charges on account of Regulation of supply of Power in the month of October, 1998.
Disposed of
6255
135/MP/2011
Parbati Koldam Transmission Company Limited (PKTCL)
Remedies under Section 62 and 79(1) (c) & (d) of the Electricity Act, 2003 read with Regulation 3 (12) (c) of CERC (Terms and Conditions of Tariff) Regualtions 2009 and Regualtion 24, 111, 113 of CERC ( Conduct of Business) Regualtions 1999 as applicable to : (a) Parbati -Koldam 400 kV (Quad Moose Conductor ) 2 x S/C Transmission  lines and (b) Koldam - Ludhiana 400 kV D/C (Triple Snowbird Conductor Transmission Line.
Disposed of
6256
88/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff under WRSS IX.
Disposed of
6257
85/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Combined elements : (i) Koteshwar - Tehri Pooling Point (Koteshwar ) 400 kV D/C line AND OTHERS under transmission system associated with Koteshwar HEP.
Disposed of
6258
143/SM/2011
Suo Motu
Implementation of the Commissions order dated 3.6.2010 in petition No. 26/2010 by Indian Energy Exchange.
Disposed of
6259
136/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation - 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff ) Regulations 2009 for determination of Transmission Tariff for ICT III at Raipur S/S along with bay extension (Ant. DOCO : 01.07.2011) under WRSS VI scheme in  Western Region for tariff block 2009-14 period.
Disposed of
6260
133/MP/2011
NEEPCO
Relaxation of Heat Rate norms of Assam Gas Based Power Project and Agartala Gas Turbine Project under Regulation 44 of the CERC (Terms and Condition of Tariff) Regualtions, 2009
Disposed of
6261
132/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval of transmission tariff upto anticipated DOCO and estimated additional capitalization projected to be incurred from DOCO to 31.3.2014 for 315 MVA , 400/220kV ICT II at Misa S/S alongwith bays  under North East / Northern Western Inconnector I and Transmission System of Kameng HEP in NER for tariff block 2009-14 Period.
Disposed of
6262
129/MP/2011
NHPC LTD
Misc. Petition for Reimbursement of one time registration fees and annual charges levied by Power System Operating Company (POSOCO) to NHPC.
Disposed of
6263
130/MP/2011
Global Energy Private Limited.
Re-categorization of licence for inter-State trading in electricityissued to Global Energy Private limited, Mumbai
Disposed of
6264
127/SM/2011
Suo Motu
Modification  in Market Design of Day Ahead Market in Power Exchanges :- (a) Modification of Time block for bidding from one hour to fifteen minutes and (b) Introduction of Evening Market.
Disposed of
6265
128/MP/2011
NHPC LTD
Misc. Petition for reimbursement of expenditure on deployment of expenditure on deployment of CISF at NHPCS LOKTAK Power station located in the state of Manipur
Disposed of
6266
126/MP/2011
NOIDA POWER COMPANY LIMITED
Petition for short Term Open Access/ Transmission charges of Uttar Pradesh payable by the Petitioner for utilizing the transmission network of the State of Uttar Pradesh While availing inter - state Short Term Open Access through Bilateral Transactions alongwith affidavit.
Disposed of
6267
125/MP/2011
Association of Power Producers
Conduct of NTPC Limited during October 2010 and 05.01.2011 in rushing to sign Power Purchase Agreements for supply of 37000 MW of electricity abusing its dominant position , thereby causing adverse effect on competition in electricity industry.
Disposed of
6268
124/MP/2011
Shamanur Sugar Ltd.
A Petition under section 79(1) (f) read with regulation 26 of CERC (short term open access in inter - state Transmission ) Regulations 2008 of the Electricity act , 2003.
Disposed of
6269
57/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff for combined assets of Koldam - Nalagarh 400 kV D/C (Quad) Line along with bays at Nalagarh S/S (Proposed DOCO 01.04.2010) and Bays at Ludhiana (Anti. DOCO 01.03.2011) under Transmission system associated with Koldam Hydro -electric Project for tariff block 2009-14 period in NR.
Disposed of
6270
123/2011
Suo Motu
Compliance with the provisions of Central Electricity Regulatory Commission (Power Market ) Regulations 2010
Disposed of
6271
104/MP/2011
HPGCIL
Petition under section 79(1) (c) and 86 (1) (i) of the Electricity Act, 2003 seeking directions to WRLDC / Reffering the matter for arbitration.
Disposed of
6272
5/2011
SRLDC
Review  against order dated 17.3.2011 passed in the petition no 94/2010 by the Honble Commission apporoving the SRLDC fees and charges for the control period 2009-14
Disposed of
6273
113/MP/2011
Indian Energy Exchange Ltd. (IEX)
Approval of the panel of independent directors for Indian Energy Exchange , New
Disposed of
6274
122/2011
NTPC Limited
Petition under section 79(1) (c) and (f) of the Electricity Act, 2003 read with CERC (Grant of Connectivity, long Term Access and Medium Term Open Access to inter state Transmission and related matters ) Regulations , 2009 for considering Korba STPS Stage - III as an ISGS and its beneficiary states /UTs as long term customers w.e.f COD.
Disposed of
6275
120/MP/2011
SRLDC
Maintaining grid security of the SR Grid by curbing overdrawal and effecting proper load management by TNEB.
Disposed of
6276
119/TDL/2011
DLF Energy Private Limited (DEPL)
Application for Grant inter- state trading license (DLF)
Disposed of
6277
118/MP/2011
NOIDA POWER COMPANY LIMITED
Petition for direction to Uttar Pradesh State Load Despatch Centre to Accord Concurrence / No Objection Certificate / Prior Standing Clearance in Format Px - i to the Petitioner for Participation in Power Exchanges
Disposed of
6278
116/MP/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition under section 94(1) of the EA 2003 read with CERC (Grant of Connectivity , Long - term Access and Medium - Term Open access in inter- state transmission and related matters ) (Amendment )Regulations 2010 and Regulation 24 of the CERC (Conduct of Business) Regulations 2010 and Regulation 24 of CERC (Conduct of Business) Regulations 1999 seeking direction from commission for development of transmission system for connectivity of IPP generation projects whose date of connectivity is less than the time line indicated in the regulation in case of implementation by CTU.
Disposed of
6279
114/SM/2011
Suo Motu
Non-compliance of the provisions of Central Electricity Regulatory Commission (Fixation of Trading Margin) Regulations, 2010
Disposed of
6280
RP/04/2011
TNEB
Review of Order dated 08/03/2011 Passed by this Honble Commission in Petition No. 123 of 2010 in respect of the combined assets of i) LILO of Mehboobnagar and ii) LILO at Almathy Substation for the tariff period 2009-14 in SR , of PowerGrid Under regulation 103 of the CERC (Conduct of Business) Regulation 1999
Disposed of
6281
112/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff from anticipated  DOCO 01.05.2011 to 31.03.2014 for Baripada - Chandaka (Mendhasal ) (Gridco ) 400 kV D/C Line under ERSS - I for the tariff block 2009-14 period in Eastern Region.
Disposed of
6282
102/TDL/2011
CHROMATIC INDIA LIMITED.
Appliaction for grant of trading license.
Disposed of
6283
111/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for 2nd Spare Converter Transformer at Kolarand Talcher HVDC Terminals.
Disposed of
6284
106/MP/2011
NHPC LTD
Misc. Petition for reimbursement of water usage charges for generation of electricity and license fee levied by J&K Govt. under the Jammu and Kasmir water resources (Regulation and mangement ) act, 2010.
Disposed of
6285
110/TNL/2011
bhopal dhule transmission company limited (BDTCL)
Application for grant of Transmission License to Bhopal - Dhule Transmission Company Limited.
Disposed of
6286
109/TT/2011
JTCL
Application under section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to the tramsission System being established by the Jabalpur Transmission Company Limited.
Disposed of
6287
108/TT/2011
bhopal dhule transmission company limited (BDTCL)
Application under Section 63 of the Electricity Act, 2003 for adoption of Tranmission charges with respect to the Transmission System being established by the Bhopal - Dhule Transmission Company Limited.
Disposed of
6288
107/ TNL/2011
JABALPUR COMPANY LIMITED.
Application for grant of tramsmission license to Jabalpur Transmission Company Limited.
Disposed of
6289
105/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation - 86 for transmission tariff for asset I : 400 kV D/C Mundra - Bachchau (Triple Snowbird) Transmission line along with associated bays at Bachchau Substation (Extension ) (Ant. DOCO : 01.06.2011), Asset II : New  400/220 kV Bachchau Substation (Gujarat) and 1*63 MVAR Bus Reactor at Bachchau Substation (New ) along with associated bays (Ant. DOCO: 01.06.2011), Asset III : 400/220 kV ICT -1 at Bachchau Substation along with associated 400 kV and 220 kV lines bays (Ant. DOCO: 01.06.2011) , Asset IV : Combined asset of 400/220 kV ICT -1 at Bachchau Substation along with associated 400 Kv  ICT -1 and 220 kV bays (Ant. DOCO : 01.06.2011) and 400/220kV ICT - 2 at Bachchau Substation along with associated 400 kV and 220kV bays (Ant. DOCO : 01.07.2011)(Notional  DOCO : 01.07.2011) under ATS for Mundra( 4000MW) UMPP for the period from DOCO to 31.03.2014
Disposed of
6290
94/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation - 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff of 400 kV S/c  Chamera - II Pooling Station transmission line, 400/ kV GIS Pooling Station at Rajera with400/220 kV 315 MVA ICT - I & ICT -II and 80 MVAR Bus Reactor at pooling point under Establishment of 400/220 kV GIS Pooling station near Chamera -II HEP for tariff block 2009-14 period in Northern Region.
Disposed of
6291
93/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 of CERC (Conduct of Business ) Regulation 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Tranmission Tariff for Ist LILO OF 400 kV Bawana - Bahadurgarh - Hissar Line at Bhiwani S/S (Anticipated DOCO: 01.05.2011) under 765kV System for Central Part of Northern Grid Part III in Northern Region for Tariff block 2009-14 period
Disposed of
6292
87/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86  of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff for combined assets of 400 kV D/C Gorakhpur - Lucknow Transmission Line along with its associated bays (DOCO : 01.11.2010) and 30% FSC on 400 kV D/C Gorakhpur -Lukhnow Transmission Line (anticipated DOCO 01.04.2011) at Lucknow along with associated bays under NRSS- X , from anticipated DOCO to 31.03.2014 for tariff block 2009-14 period in Northern Region ( combined assets of NRSS-X)
Disposed of
6293
103/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval of Combined Tranmission Transmission Tariff for . Asset -I ( 400 kV D/C Raigarh - Raipur TL along with associated bays) Asset - II ( 400 kV D/C Ranchi - Rourkela TL along with associated bays ) Asset - III (400 kV D/C Rourkela - Raigarh TL Along with Associated bays and 40 % Fixed Series  Compensation (FSC) along with 5- 15 % Thyristor Controlled Series Capacitor (TCSC) on both the circuits of Raigarh - Raipur 400 kV D/C Line at Raipur end under East - West Transmission Corridor Strengthening Scheme for tariff block 2009-14.
Disposed of
6294
86/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for 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 Transmission System Associated with Farakka - III in Eastern Region From Anti  DOCO (01.04.2014)
Disposed of
6295
84/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff of 400 kV Patiala - Ludhaina T/L and LILO of Patiala Hissar Line at Kaithal S/S alongwith associated bays under transmission system associated with Rampur HEP (Ant. DOCO :01.05.2011) for tariff block 2009-14 period in Northern Region.
Disposed of
6296
101/MP/2011
PXIL
Request by petitioner to Grant additional time to the Petitioner to comply with Regulation 18(i) of the Power Market Regulations - 2010 , such additional time being 3 years from the notification of the said Regulaitons;
Disposed of
6297
117/MP/2011
VISA Power Limited.
Petition before the Honble CERC for assignment of License No 23/Trading /CERC to is wholly owned subsidiary, VISA Power Trading Company limited : March 28 2011
Disposed of
6298
100/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation - 86 of CERC (Conduct of Business) Regulation  2009 for determination of transmission tariff for 400 kV D/C Koderma TPS - Biharshariff Tranmission Line and 02 nos. associated Line bays at Bhiarshariff Substation under Transmission System for Start -Up Power to DVC and Maithon Right Bank Generation Projects in Eastern Region from Anticipated DOCO (01.04.2011 ) to 31.03.2014.
Disposed of
6299
99/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff ) Regulations 2009 for transmission tariff for the period 2009-14 for 400 kV Bays at Maithon S/S for 400 kV D/C Maithon -Mejia Transmission Line (Anticipated DOCO : 01.05.2011) associated with Supplementary Transmission System under DVC and Maithon right bank project in Eastern Region from anticipated DOCO to 31.03.2014.
Disposed of
6300
98/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtion -86 of CERC (Conduct of Business ) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 1999 , for Transmission Tariff for the period 2009-14  for 400 kV D/C Maithon - Mejia Transmission Line (Anticipated DOCO : 01.05.2011) associated with supplementary Transmission System under DVC and Maithon right bank project in Eastern Region from anticipated DOCO to 31.03.2014.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6301
04/2011
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Extension of time for implementation of Restricted Governor Mode of Operation in Stage I and Stage II Units of NLC - TPS II.
Disposed of
6302
96/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulaitons 2009 for determination of transmission tariff from Anticipated DOCO : 01.07.2011 to 31.03.2014 for Asset- I : LILO of Nalagarh - Kaithal Line at Patiala along with associated bays and 125 MVAR Bus Reactor at Patiala and Asset- 2 : 400/220 kv 500 MVA ICTs both at patiala and Malerkotla S/S along with bays under Northern Region Strengthening Scheme - XIV (NRSS- XIV) of Northern Region , for tariff block 2009-14 period in Northern Region.
Disposed of
6303
92/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation - 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff of 400 kV D/C TL from GIS pooling station Chamba -Jalandhar, 220 kV D/C TL from GIS pooling station Chamba - Chamera -III HEP and Jalandhar S/S Extension under Transmission System associated with Chamera -III  HEP for tariff block 2009-14 period in Northern Region.
Disposed of
6304
139/MP/2011
NPEX
Petition for approval of Rules, Bye-laws and Buisness Rules of National Power Exchange Limited in compliance of the order dated 01.07.2009 passed by the Commission in Pet. No. 91/2007 and the CERC (Power Market) Regulations 2010.
Disposed of
6305
90/MP/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition under regulation 24 of CERC (Conduct of Business) Regulations 1999 seeking approval for procurement of one ERS -Substation for Eastern Region beneficiaries.
Disposed of
6306
121/MP/2011
NTPC Limited
Petition for recovery of additional cost incurred due to abnormal increase in water charges at NTPC stations.
Disposed of
6307
89/GT/2011
DAMODAR VALLEY CORPORATION (DVC)
Determination of tariff for MEJIA THERMAL POWER STATION Ph - II.
Disposed of
6308
79/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation - 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Tranmission Tariff for Stage -I ( Combined Assets (Notional DOCO : 01.10.2003 ) Combined Stage - i assets consisting of a 400 kV Meerut - Mandola Ckt - I along with associated bays at Meerut and Mandola Sub - Stations (DOCO: 01.10.2003) b) 400 Kv Meerut - Mandola Ckt - II along with associated bays at Meerut and Mandola Sub - Stations (DOCO 01.04.2003) c)ICT- II along with associated bays at Meerut Sub- station (DOCO 01.04.2003) d) ICT -III along with associated bays at Meerut Sub - station (DOCO : 01.07.2003 And Stage - II combined Assets (Notional DOCO : 01.02.2007) : Stage - ii assets consisting of e) ICT - I along with associated bays at Meerut sub - station (DOCO: 01.08.2005) f) 800 kV Tehri -Meerut Ckt - I along with associated bays (DOCO : 01.04.2006) (g) 800 kV Tehri -Meerut Ckt-II and 400 kV S/C with one no 400 kV and one
Disposed of
6309
69/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff from Ant DOCO (01.04.2011) to 31.03.2014 for Asset - I  80 MVAR Bus Reactor at Kaithal Sub - Station under Northern Region System Strengthening Scheme- XIX (NRSS - XIX) of Northern Region, for tariff block 2009-14  period in Northern Region.
Disposed of
6310
83/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regualtions-86  of CERC (Conduct of Business ) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff for Korba - Raipur 400 kV D/C Transmission line with associated bays under Korba III Project in Western Region for Tariff Block 2009-14 Period.
Disposed of
6311
81/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation - 86 for transmission for Assets of (I) Combined Assets of 400/220 kV Pune S/S with Bus Reactor and Bays for LILO of Kalwa- Lonikhand D/C at Pune and Solapur S/S with Bus Reactor and Bays for LILO of Solapur - Karad and Solapur Kolhapur along with Reactors  (ii) Combined Assets of 400/220 kV ICT I and ICT II at Solapur S/S and ICT I&II (Ant. DOCO : 01/04/2011) at Pune S/S along with associated bays (Notional DOCO: 01.04.2011) under WRSS- II , Set B Scheme of Western Region for the period from 01.04.2009 to 31.03.2014
Disposed of
6312
80/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation - 86 of CERC (Conduct of Business) Regulation  2009 for determination of transmission tariff for Strengthening of Farakka - Malda Transmission link and Additional 315 MVA transformer at Malda in Eastern Region for the period from 01.04.2009 to 31.03.2014.
Disposed of
6313
78/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation -86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulaitons 2009 for determination of Transmission Tariff from Anticipated DOCO to 31.03.2014 for Extension of Wagoora S/S by 4th 400/220 kV, 3 x 105 MVA ICT (Anti DOCO : 01.04.2011) Under Transmission System associated with Northern Region System Strengthening Scheme - IIV (NRSS- VII) For tariff block 2009-14 period in Northern Region.
Disposed of
6314
77/MP/2011
NTPC Limited
Petition under Regulation 12 & Regulation 13 of the CERC (Terms and Conditions of Tariff) Regulations , 2004 for recovery of additional cost incurred consequent to pay revision fo Employees, Central Industrial Security Force(CISF) and Kendriya Vidyalaya (kV) staff for Badarpur thermal Power Station (705 MW) during  1.1.2006 to 31.03.2009
Disposed of
6315
76/MP/2011
NTPC Limited
Petition under Regualtion 12 & 13 of the CERC (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)  Staff  for Feroze Gandhi Unchahar Thermal Power Station, stage - II  (420 MW ) during 1.1.2006 to 31.03.2009.
Disposed of
6316
75/MP/2011
NTPC Limited
Petition under Regualtion 12 & 13 of the CERC (Terms and Conditions of Tariff) Regulations , 2004 for recovery of additional cost incurred consequent to apy revision of Employees and Central Industrial Security Force (CISF)  for Tanda Thermal Power Station, (440 MW ) during 1.1.2006 to 31.03.2009.
Disposed of
6317
74/MP/2011
NTPC Limited
Petition under Regualtion 12 & 13 of the CERC (Terms and Conditions of Tariff) Regulations , 2004 for recovery of additional cost incurred consequent to apy revision of Employees and Central Industrial Security Force (CISF)  Staff  for Feroze Gandhi Unchahar Thermal Power Station, stage - III  (210 MW ) during 1.1.2006 to 31.03.2009.
Disposed of
6318
73/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation - 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission of Tariff for LILO of Alamathy - Sriperumbudur 400 kV D/C line at North Chennai TPS switchyard under Transmission System associated with Chennai NTPC - TNEB  JV TPS (Ant. DOCO 01.04.2011) from anticipated DOCO to 31.03.2014 in Southern Region for tariff block 2009-14.
Disposed of
6319
72/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for spare converter transformer for Vizag back to back HVDC Terminal ( Ant. DOCO: 01.04.2011) in Southern Region for Tariff Block 2009-14 Period.
Disposed of
6320
8/MP/2011
Indian Energy Exchange Ltd. (IEX)
Approval of the Exit Scheme submitted under the provisions of Clause 36 of the Central Electricity Regulatory Commission (Power Market) Regulations , 2010 by Indian Energy Exchange Limited.
Disposed of
6321
68/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under regulation 86 of CERC (Conduct of Business) Regualtions 1999 and CERC (Terms and Conditions of Tariff ) Regualtions 2009 for Determination of Transmission Tariff for 220/132kV, 160 MVA ICT at BARIPADA under the ERSS - II in Eastern Region from Anticipated DOCO (01.04.2011 to 31.03.2014.
Disposed of
6322
70/SM/2011
Suo Motu
Audit of Trading Software Algorithm Used for Price Discovery by Power Exchanges
Disposed of
6323
66/MP/2011
NTPC Limited
Petition under Regulation 12 & Regulation 13 of the CERC (Terms and Conditions of Tariff) Regulations , 2004 for recovery of additional cost incurred consequent to pay revision fo Employees, Central Industrial Security Force(CISF) and Kendriya Vidyalaya (kV) staff for Feroze Gandhi Unchahar Thermal Power Station Stage - I (420 MW) during  1.1.2006 to 31.03.2009
Disposed of
6324
65/MP/2011
NTPC Limited
Petition under Regulation 12 & Regulation 13 of the CERC (Terms and Conditions of Tariff) Regulations , 2004 for recovery of additional cost incurred consequent to pay revision fo Employees, Central Industrial Security Force(CISF) and Kendriya Vidyalaya (kV) staff for Anta Gas Power Station (419.33 MW) during  1.1.2006 to 31.03.2009
Disposed of
6325
64/MP/2011
NTPC Limited
Petition under Regualtion 12 & 13 of the CERC (Terms and Conditions of Tariff) Regulations , 2004 for recovery of additional cost incurred consequent to apy revision of Employees and Central Industrial Security Force (CISF) and Kindriya Vidyalaya (KV) staff  for Rihand Super Thermal Power Station, Stage - II (1000 MW ) during 1.1.2006 to 31.03.2009.
Disposed of
6326
63/MP/2011
NTPC Limited
Petition under Regulation 12 & Regulation 13 of the CERC (Terms and Conditions of Tariff) Regulations , 2004 for recovery of additional cost incurred consequent to pay revision fo Employees, Central Industrial Security Force(CISF) and Kendriya Vidyalaya (kV) staff for National Capital Thermal Power Station Dadri Stage -I  (840 MW) during  1.1.2006 to 31.03.2009
Disposed of
6327
62/MP/2011
NTPC Limited
Petition under Regulation 12 & Regulation 13 of the CERC (Terms and Conditions of Tariff) Regulations , 2004 for recovery of additional cost incurred consequent to pay revision fo Employees, Central Industrial Security Force(CISF) and Kendriya Vidyalaya (kV) staff for Auraiya  Gas Power Station (663.36 MW) during  1.1.2006 to 31.03.2009
Disposed of
6328
61/MP/2011
NTPC Limited
Petition under Regulation 12 & Regulation 13 of the CERC (Terms and Conditions of Tariff) Regulations , 2004 for recovery of additional cost incurred consequent to pay revision fo Employees, Central Industrial Security Force(CISF) and Kendriya Vidyalaya (kV) staff for Faridabad Gas Power Station (431.59 MW) during  1.1.2006 to 31.03.2009
Disposed of
6329
60/MP/2011
NTPC Limited
Petition under Regualtion 12 & 13 of the CERC (Terms and Conditions of Tariff) Regulations , 2004 for recovery of additional cost incurred consequent to apy revision of Employees and Central Industrial Security Force (CISF)  Staff  for Singrauli  Super Thermal Power Station, (2000 MW ) during 1.1.2006 to 31.03.2009.
Disposed of
6330
59/MP/2011
NTPC Limited
Petition under Regulation 12 & Regulation 13 of the CERC (Terms and Conditions of Tariff) Regulations , 2004 for recovery of additional cost incurred consequent to pay revision fo Employees, Central Industrial Security Force(CISF) and Kendriya Vidyalaya (kV) staff for Rihand Super Thermal  Power Station Stage -I (1000 MW) during  1.1.2006 to 31.03.2009
Disposed of
6331
58/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of trasmission tariff for the period 2009-14 for LILO of Vemagiri - Gajuwaka 400 kV D/C Line at SIMHADRI -II TPS (Ant. DOCO 01.05.2011 ) under Trasmission System Associated with SIMHADRI -II Generation project in Southern Region.
Disposed of
6332
47/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff for 125 MVAR , 400 kV Bus Reactor at New Purnea S/S along with associated bays under ERSS - II in Eastern Region from DOCO( 01.02.2011 TO 31.03.2014).
Disposed of
6333
54/MP/2011
NTPC Limited
Petition for recovery of additional cost incurred consequent to pay revision for Sipat STPS Stage - II (1000 MW) from the date of COD of 1st unit to 31.03.2009
Disposed of
6334
51/MP/2011
NTPC Limited
Petition under regulation 12 & Regulation 13 of the CERC ( Terms and Conditions of Tariff) Regulations 2004 for recovery of additional cost incurred consequent to pay revision of Employees, Central Industrial Security Force (CISF ) for  Jhanor -Gandhar GPS (657.39 MW) during 1.12.2006  to 31.03.2009.
Disposed of
6335
71/MP/2011
PXIL
Petition on behalf of Power Exchange  India Limited for seeking Clarification of this Honble Commission Order dated 17.02.2011 passed in petition no 135/2010 and the Clarification qua the interpretation of Regulation 26 of the CERC Power Market Regulations 2010
Disposed of
6336
134/MP/2011
Bharat Aluminium Company Limited (BALCO)
Clarification on the interpretation of Clause 5 of UI Regulations 2010.
Disposed of
6337
01/RP/2011
NTPC Limited
Review petition in respect of order dated 20.01.2011 in petition no. 195/2009 for Revision of fixed charges for the period 2004-09 due to additional capital expenditure at Talcher STPS , Stage - I
Disposed of
6338
53/MP/2011
NTPC Limited
Petition under Regulation 12 & Regulation 13 of the CERC (Terms and Conditions of Tariff) Regulations , 2004 for recovery of additional cost incurred consequent to pay revision of Employees and Central Industrial Secruity Force (CISF) for Kawas GPS (656.20 MW) during 1.01.2006 to 31.03.2009
Disposed of
6339
52/MP/2011
NTPC Limited
Petition under regulation 12 & Regulation 13 of the CERC ( Terms and Conditions of Tariff) Regulations 2004 for recovery of additional cost incurred consequent to pay revision of Employees, Central Industrial Security Force (CISF ) for Vindhyachal Super Thermal Power Station Stage -III  (1000 MW) from the date of COD of unit -  I i.e 1.12.2006  to 31.03.2009
Disposed of
6340
50/MP/2011
NTPC Limited
Petition under Regualtion 12 & 13 of the CERC (Terms and Conditions of Tariff) Regulations , 2004 for recovery of additional cost incurred consequent to apy revision of Employees and Central Industrial Security Force (CISF) staff for Kahalgaon Super Thermal Power Station, Stage - II (2x500 MW ) during 1.1.2006 to 31.03.2009.
Disposed of
6341
49/MP/2011
NTPC Limited
Petition for Kahalgaon STPS , Stage - I for recovery of additional cost for the period 01.01.2006 to 31.03.2009
Disposed of
6342
48/MP/2011
NTPC Limited
Petition under regulation 12 & Regulation 13 of the CERC ( Terms and Conditions of Tariff) Regulations 2004 for recovery of additional cost incurred consequent to pay revision of Employees, Central Industrial Security Force (CISF) staff for Talcher Thermal Power Station (460 MW)  during 1.1.2006 to 31.03.2009.
Disposed of
6343
41/MP/2011
NTPC Limited
Petition for recovery of additioinal cost for Rajiv Gandhi Combined Cycle Power Project (RGCCPP- I) Kayamkulam (359.58 MW) for the period from 01.01.2006 to 31.03.2014.
Disposed of
6344
39/MP/2011
NTPC Limited
Petition under Regualtion 12 & 13 of the CERC (Terms and Conditions of Tariff) Regulations , 2004 for recovery of additional cost incurred consequent to apy revision of Employees and Central Industrial Security Force (CISF)  for Vindhyachal Super Thermal Power Station, Stage - II (1000 MW ) during 1.1.2006 to 31.03.2009.
Disposed of
6345
36/MP/2011
NTPC Limited
Petition for recovery of additional cost incurred due to pay revision of FARAKKA STPS, (1600 MW)
Disposed of
6346
35/MP/2011
NTPC Limited
Petition for recovery of additional cost incurred due to pay revision of TALCHER STPS , Stage - 1 (1000 MW).
Disposed of
6347
34/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under regualtion 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff )Regulations 2009 for determination of Combined Transmission Tariff upto DOCO and estimated additional capitalization projected to be incurred from Expected DOCO TO 31.03.2012 for assets I) 400 kV D/C Abdullapur - Sonepat T/L along with 400 kV associated bays at Abdullapur and Sonepat substation and ii) 400 kV 125 MVAR Bus Reactor with associated bays at Abdullapur under System Strenthening in Northern Region Grid for Karcham Wangtoo HEP in NR - ii for tariff block 2009-14 period.
Disposed of
6348
33/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtion - 86 for determination of transmission tariff for 40 % FSC on Allahabad Mainpuri 400 kV D/C line at Mainpuri ( Anticipated DOCO :  01.02.2011) under Transmission System Associated with Northern Region System Strengthening Scheme - II in Northern Region.
Disposed of
6349
32/MP/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition under Regulation- 24 ,111 & 113 of the CERC (Conduct of Business) Regulations 1999 for approval of Implementation of Expansion / Replacement of SCADA/ EMS  System for SLDCs in Northern Region by the petitioner.
Disposed of
6350
31/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation - 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of  Transmission Tariff from DOCO to 31.03.2014 for (A) combined elements (i) 160 MVA, 220/132 kV, 3-phase Auto Transformer at Kopili with associated bays (DOCO: 01.02.2010) (ii) 132kV S/C Kopili - Khandong Transmission Line with associated bays (DOCO: 01.11.2010 ) (iii) 100 MVA, 220/132 kV , 3 phase Auto transformer with associated bays at Dimapur substation (DOCO: 01.01.2011) and (B) combined element consisting of (A) and (iv) LILO OF 132 kV , Dimapur (Nagaland) - Kohima (Nagaland) S/C line at Dimapur (POWERGRID) (Anticipated DOCO: 01.02.2011) under Missing Link Transmission System in NER for tariff block 2009-14 period.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6351
30/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
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 LILO Connectivity to DVCs ANDAL TPS through 400 kV D/C Durgapur - Jamshedpur T/L associated with Transmission system for ERSS - I in Eastern Region from DOCO ( 01.02.2011) to 31.03.2014.
Disposed of
6352
29/2011
Jindal Power Limited (JPL)
Irrational and Unlawful of the Western Region Power Committee to saddle Jindal Power Limited with the burden of sharing of transmission charges for the inter- regional links between Western Region and other regions on Proportionate basis.
Disposed of
6353
28/2011
NTPC Limited
Determination of Tariff of Sipat Super Thermal Power Station Stage - I (1980 MW).
Disposed of
6354
27/MP/2011
SJVN Limited
Revision of Annual Fixed Charges considering impact of additional capitalization of Nathpa Jhakri Hydro Power Station for the period from 1.04.2004 to 31.03.2009)
Disposed of
6355
26/MP/2011
Eassar Power Tranmission Company Ltd.
Application for apporoval under section 17(3) of Electricity Act 2003 for creating security in favour of Secruity Agent pursunant to Security Agent Agreement for the benefit of the Lenders/ Security Agent to the Project , through execution of Indenture of Mortgage, Deed of Hypothecation, Deed of Pledge and Assignment of ROW on the land, Project Documents and all Clearances and Approvals for the Project of Essar Power Tranmission Company Limited.
Disposed of
6356
25/TT/2011
ONGC Tripura Power Company (OTPC)
Transmission charges in respect of Transmission System of OPTCL Comprising the 220 kV D/C Rourkela - Tarkera - Budhipadar - Korba (Orissa portion) line
Disposed of
6357
24/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 for transmission tariff for Assets of (I) 400/220 kV Solapur S/S with 63 MVAR Bus Reactor along with Bays of LILO of SOlapur - Karad, 2x 50 MVAR Reactors in Kolhapur Bays as Switchable Reactors (DOCO : 01.02.2011) (II) 400/220 kV ICT I at Solapur S/S along with Bays (DOCO : 01.02.2011) & Combined Assets of 400/220 kV ICT I AND ICT II at Solapur along with associated bays (Anti DOCO : 01.03.2011) ( Notional DOCO : 01.03.2011) under WRSS - II , Set B Scheme of Western Region for tariff block 2009-14 period.
Disposed of
6358
23/TDL/2011
Kandla Energy & Chemicals
Application for Grant of Power Trading Licence Category No. III
Disposed of
6359
22/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petiton under Regulation 24 read with Regulation 111 of CERC (Conduct of Business) Regulations 1999 and Regualtions 12 & 13 Power to Relax CERC ( Terms and Conditions of Tariff) Regulations , 2004 for Relaxation of Regulation - 56 (iv) i.e Operation and Maintenance Expenses of CERC (Terms and Conditions of Tariff ) Regualtions 2004 to allow billing and reimbursement of  Licence Fee for the year (partly ) 2008-09.
Disposed of
6360
21/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition under Regualtion 24 of CERC ( Conduct of Business) Regulations 1999 and Regulations 44 , Power to Relax CERC ( Terms and Conditions of Tariff) Regulations, 2009 for Relaxation of Regulation -19(g) i.e Operation and Maintenance Expenses of CERC (Tems and Conditions of Tariff) Regualtions , 2009 to allow billing and reimbursement of Licence fee.
Disposed of
6361
20/2011
Customized Energy Solutions India Pvt Ltd (CESIPL)
Application for the grant of Inter - State Trading License.
Disposed of
6362
18/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff for (i) Bay Extension at 400/220kV Limbdi S/S (GETCO) & Ranchchodprua (Vadavi) (GETCO) S/S for 400 kV D/C Limbdi - Vadavi (WRGL) Transmission Line ( Anti. DOCO 01.04.2011) & Bay Extension at 400/220 kV Ranchchodpura (Vadavi) (GETCO) S/S & Zerda s/s (GETCO) for 400 kV D/C Vadavi - Zerda (WRGL) TL (Anti DOCO 01.04.2011 ) Under WRSS - ii,Set -c scheme. (ii) Combined Assets of (i) and Bay Extension at 400/220 kV Rajgarh S/S (Power Grid ) along with 25% FSC & Bay extension at 400/220 kV Karamsad (Kasor) (GETCO) S/S for 400 kV D/C Rajgarh - Kasor (WRGL ) TL ( Ant. DOCO 01.06.2011) (Notional DOCO : 01.06.2011) UNDER WRSS-II , Set C Scheme of Western Region from DOCO to 31.03.2014.
Disposed of
6363
16/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 of CERC (Conduct of Business) Regulations 1999 and CERC ( Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff for Combined assets of 400 kV Nathpa -Jhakri Transmission system in Northern Region, for the Tariff block 2009-14.
Disposed of
6364
15/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtion -86 of CERC ( Conduct of Business ) Regualtions 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for the determination of Tramsmission Tariff from Anticipated DOCO to 31.03.2014 for 2 Nos of 220 kV Bays at Fatehabad Substation associated with Northern Region System Strenthening - XIII) of Northern Region , for tariff block 2009-14 period in Northern Region.
Disposed of
6365
14/2011
RRVPNL
Gamming by M/s Gujrat Fluorochemicals Limited, Nodia (Mis use of grant of open access and violation of CERC (Unscheduled Interchange Charges and related matters ) Regulations , 2009
Disposed of
6366
13/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition under Regualtion 24 of CERC ( Conduct of Business) Regulations 1999 seeking approval for procurement of two ERS - Substations for North - Eastern Region beneficiaries.
Disposed of
6367
12/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of the CERC (Conduct of Business) Regualtions 1999 and CERC (Terms and Conditions of Tariff ) Regualtions 2004 for determination of Revised transmission tariff after approval of RCE for : a) LILO of both Circuits of Madurai - Trivendrum 400 kV D/C Line and 1x63 MVAR Bus Reactor (DOCO - 01.05.2008 ), B) 1x315 , 400/220 kV MVA Transformer (DOCO - 01.05.2008 ) C) 2ND 400kV 63 MVAR Bus Reactor (DOCO - 01.11.2008 ), D) 2ND 1x315 MVA , 400/220 kV Auto Transformer ( DOCO - 01.11.2008), and e) 3 no 1X 63 MVAR Reactor (DOCO - 01.02.2009) alongwith associated bays and equipments at tiruneveli Sub Station under  Transmission System associated with Kundankulam Atomic Power Project(2x1000 MW) from DOCO to 31.03.2009 in SR .
Disposed of
6368
2/RP/2011
NTPC Limited
Petition for review of CERC order dated 21.01.2011 in Petition No.189/2009 for Singrauli STPS (2000 MW)
Disposed of
6369
11/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval of transmission tariff for LILO of 400 kV Bongaigaon - Malda Transmission line at Silliguri and Substation at Silliguri (New) in Eastern Region for the period from m1.04.2009 to 31.03.2014.
Disposed of
6370
9/MP/2011
APPGCL
Exemption from and extension of time for , implementation of Restricted Governor Mode Operation of various Thermal and Hydel Generating Stations operated by the APGENCO.
Disposed of
6371
7/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of Transmission Tariff for the tariff block 2009-14 for (i) Combined assets of (ASSET - I ) 220/132 Kv , 100 MVA ICT -II at Sitarganj alongwith associated bays (DOCO 01.08.2009) and (ASSET - ii) 220/132 Kv , 100 MVA ICT - I at Pithoragarh alongwith associated bays (DOCO -01.12.2010) and (ii) (ASSET -IV) LILO of one ckt of Dhauliganga - Bareilly at Pithoragarh with associated bays (DOCO - 01.08.2010) Under System Strengthening Scheme in Uttaranchal in Northern Region.
Disposed of
6372
06/2011
RSTCL
Petition for adoption of transmission of charges with respect to the Transmission System being established by the Raichur Sholapur Transmission Company Limited.
Disposed of
6373
05/2011
RSTCL
Application for grant of Transmission Licence to Raichur - Sholapur Transmission Company Limited for Transmission System Associated with Krishnapattnam UMPP - Synchronous interconnection between Southern Region and Western Region (Part - B) Raichur - Sholapur 765 kV S/C line - 1 under Section 15 of the Electricity Act , 2003.
Disposed of
6374
3/TT/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation - 86 of CERC (Conduct of Business ) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of transmission triff from DOCO to 31.03.2014 for combined assets of 500 MVA 400/220 kV ICT - III along with associated bays at Maharanibagh S/Stn (DOCO - 01.12.2010) and 500 MVA 400/220 kV ICT -IV along with associated bays at Maharanibagh S/stn (DOCO - 01.12.2010 ) under Northern Region System Strenghening Scheme - XXIII in Northern Region for tariff block 2009-14 period.
Disposed of
6375
02/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of DOCO under regulation -3 (12)(c)  of CERC (Terms and Conditions of Tariff) Regulations2009 and Regulation -24  of CERC (Conduct of Business ) Regulations  1999 and CERC ( Terms and Conditions of Tariff ) Regultions 2009 for determination of Transimssion Tariff from proposed DOCO to 31.03.2014 for Koldam - Nalagarh 400 kV D/C (Quad ) line along with bays at Nalagarh Sub Station under Transmission system associated with Koldam Hydro - Electric Project for tariff block 2009-14 period in Northern Region.
Disposed of
6376
46/MP/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval under Regulation 44 of the CERC (Terms and Conditions of Tariff) Regulations 2009 Power to Relax for reimbursement of Additional Expenditure Towards Deployment of Special Security Forces (CISF) at Wagoora  Sub - Station  for the year 2009-10 in Northern Region.
Disposed of
6377
45/MP/2011
NTPC Limited
Petition for recovery of additional cost for Simhadari Super Thermal Power Station Stage - I (2X500 MW)for the period from 01.
Disposed of
6378
44/MP/2011
NTPC Limited
Petition for recovery of additional cost for Ramagundam Super Thermal Power Station , Stage -III (500 MW ) for the period from 01.01.2006 to 31.03.2014.
Disposed of
6379
43/MP/ 2011
NTPC Limited
Petition under regulation 12 & Regulation 13 of the CERC ( Terms and Conditions of Tariff) Regulations 2004 for recovery of additional cost incurred consequent to pay revision of Employees, Central Industrial Security Force (CISF and Kendriya Vidyalaya (KV) staff for Ramagundam Super Thermal Power Station Stage I and II (2100 MW) during 1.1.2006 to 31.03.2009
Disposed of
6380
42/MP/2011
NTPC Limited
Petition for recovery of additional cost for Talcher Super Thermal Power Station , Stage - II (4x500 MW) for the period from 01.01.2006 to 31.03.2014.
Disposed of
6381
40/MP/2011
NTPC Limited
Petition under regulation 12 & Regulation 13 of the CERC ( Terms and Conditions of Tariff) Regulations 2004 for recovery of additional cost incurred consequent to pay revision of Employees, Central Industrial Security Force (CISF )  and Kendriya Vidyalaya (KV) staff for Korba super Thermal Power Station (2100 MW) during 1.12.2006  to 31.03.2009.
Disposed of
6382
38/MP/2011
NTPC Limited
Petition under Regualtion 12 & 13 of the CERC (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 Vindhyachal Super Thermal Power Station, Stage - I (1260 MW ) during 1.1.2006 to 31.03.2009.
Disposed of
6383
10/2011
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for 400 kV Biharshariff - Sasaram - Sarnath Transmission lines along with bays etc. Under Eastern - Northern Inter-Regional HVDC Transmission System in Eastern Region for the period from 1.04.2009 to 31.03.2014.
Disposed of
6384
350/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 for transmission tariff for (i) 400 kV D/C Raigarh-RaipurTL along with associated bays (DOCO:01.10.10 and (ii) combined Asset of 400 kV D/C Raigarh-Raipur TL (DOCO 01.10.10) and 4oo kV D/C Ranchi-Rourkela TL along with associated bays (DOCO 1.12.10) (Notional DOCO 1.12.10) under East-West Transmission Corridor Strengthening Scheme for the period from DOCO to 31.03.2014.
Disposed of
6385
349/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86, for determination of Transmission Tariff Or Combined Assets of (i) 765 kV SIC Bina-Gwalior Line 11 along with associated  bays(DOCO:01.03.2010), (ii) 400 kV D/C Damoh-Bhopal Ckt I (DOCO:01.06.2010),(iii) 400kV D/C Damoh-Bhopal Ckt 11 (DOCO:01.07.2010), (iv) 400 kv, 50 MVAR Bus Reactor at Gwalior SIS (DOCO:01.09.2010),(v) 400 kV D/C Birsinghpur-Damoh TL alonwith associated bays (Ant.DOCO:01.12.2010)(Notional DOCO:0112.2010) under WRSS-II, Set D Scheme of Western Reqion for tariff block 01.04.2009 to 31 03.2014 period
Disposed of
6386
338/2010
East North Interconnection Company Limited (ENICL)
Application for approval under section 17(3) of Electricity Act 2003 for creating security in favour of Security Trustee pursuant to Security Trustee Agreement by way of mortgage on Project Assets for benefit of the Lenders/Security Trustee to the Project through execution of Indenture of Mortgage for following Transmission Lines: a) Bongaigaon Siliguri 400 Kv Quad D/C Transmission line: 217.417 kms.   (b)   Purnea - Biharsharig 400 kv Quad D/C Transmission line 209.893 kms.
Disposed of
6387
337/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
For removal of the difficulties arising on account of billing collection and disbursement of transmission charges activity
Disposed of
6388
307/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for Kundankulam (NPC)- Tirunelveli (Powergrid) 400 KV (Quad) D/C line-I&II with associated bays and equipments (DOCO:01.04.2009) for the period from DOCO to 31.3.2014 Under Transmission System Associated With Kundunkulum in Southern Region for Tariff Block 2009-14 period.
Disposed of
6389
347/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtion -86 (Conduct of Business ) Regualtions 1999 and CERC(Terms and Conditions of Tariff) Regulations 2009 for Determination of Transmission Tariff from DOCO to 31.03.2014 for (i) 160MVA 220/132 kV 3-phase Auto Transformer at Kopili with associated bays (DOCO- 01.02.2010) and (ii) combined elements of 160MVA 220/132 kV  3-phase Auto Transformer at Kopili and 132kV S/C Kopili- Khandong Transmission Line with associated bays (DOCO-01.11.2010) Under Missing Link Tranmission System in NER for Tariff block 2009-14 period.
Disposed of
6390
344/2010
NDPL
Petition seeking exercise of powers under Electricity Act 2003 for issuing appropriate directions to the central generating stations
Disposed of
6391
342/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations 1999 and CERC ( Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff of the Combined Elements from DOCO to 31.03.2014 for Northern Region System Strenthening Scheme -XII for tariff block 2009-14 period in Northern Region.
Disposed of
6392
343/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtion-86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff ) Regulations 2009 for determinations of transmission Tariff from DOCO to 31.03.2014 for Asset-1 : LILO of Ballabgarh - Bhiwandi 400kV S/C  line at Gurgaon ( DOCO : 01.07.2010 ) & Asset -2 : 315 MVA 400kV /220 ICT -I at GIS Substation at Gurgaon (New ) alongwith associated bays (DOCO: 01.07.2010) under Transmission System associated with Northern Region System Strenthening Scheme - VI (NRSS- VI) for tariff block 2009-14 period in Northern Region.
Disposed of
6393
341/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition for appproval under regualtions - 86 of CERC ( Conduct of Business ) Regualtions 1999 and CERC (Terms and Conditions of Tariff) Regulations 2004 for determination of revised transmission tariff for ATS of Kopili - Khandong ( Additional Transmission Gohpur- Itanagar ( ATGI) in North Eastern Region from 1.4.2004to 31.3.2009
Disposed of
6394
340/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtion -86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff for combined elements of Combined Element -1 (I) 400 kV D/C RAPP - Kankaroli T/L along with associated bays (DOCO: 01.04.2008) (II) 50 MVAR Bus Reactor along with associated bays at Kankroli S/S (DOCO: 01.01.2009) and (iii) 400 kV S/C RAPP- Kota Line along with 80 MVAR Bus Reactor (DOCO: 01.04.2009) & Combined Element -2 (i) 400/220 kV 315 MVA ICT -II along with associated bays & two no. 220kV line bays &two no 220 kv Line bays at Kankroli S/S (DOCO: 01.08.2008) and (iii) 400/220 kV 315 MVA ICT -I and ICT-II at Kota S/S and ICT-III at Kankaroli S/S along with associtated bays at Kota and Kankaroli Sub- stations (DOCO: 01.04.2009) Under Transmission System associated with RAPP 5&6 in Northern Region for tariff block2009-14.
Disposed of
6395
339/2010
DAMODAR VALLEY CORPORATION (DVC)
Petition under sections 62 and 79(1) A of the Electricity Act  2003 read with chapter V of the Central Electricity Regulatory Commission (Conduct of Business ) Regualtions 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regualtions , 2009 for approval of Tariff for Chandrapura Thermal Power Station Units 7 and 8 ( 2x250 MW =500 MW) from the respective dates of their commercial operation.
Disposed of
6396
333/2010
NATIONAL ENERGY TRADING AND SERVICES LIMITED (NETS)
Change of name and address of Inter State Trading Licensee of Lanco Power Trading Limited , Hydrabad.
Disposed of
6397
345/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtion -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 31.03.2014 for 400 kV D/C Gorakhpur - Lucknow Transmission Line along with its associated bays (anticipated DOCO:01.10.2010) Under Transmission system associated with Northern Region System Strengthening Scheme -X (NRSS-X) for tariff block 2009-14 period in Northern Region.
Disposed of
6398
336/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtion -86 of CERC( Conduct of Business) Regulations 1999 and CERC ( Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff for 400 kV 315 MVA Transformer at Bina ( DOCO :01.11.2010 ) Under WRSS VI Scheme in Western Region for the tariff block 2009-14 period.
Disposed of
6399
332/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission Tariff for Combined assets of LILO of Ramagundam - Khammam TL at Warangal S/S and other assets.
Disposed of
6400
331/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulations -86 of CERC ( Conduct of Business ) Regulation 1999 and CERC( Terms and Conditions of Tariff ) Regualtions 2009 for transmission tariff for CHUKHA Transmission System in Eastern Region for the periodfrom 1.4.2009 to 31.3.2014.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6401
330/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulations -86 of CERC (Conduct of Business ) regualtions 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for the determination of Transmission Tariff of Combined Elements from DOCO to 31.04.2010 for Asset - 1 : 315 MVA 400/220 kV ICT -2 at Bhinmal along with associated bays (DOCO :01.04.2010) Asset -2 315MVA 400/220 kV ICT-III at Hisar with associated bays at Hissar (DOCO : 01.04.2010) Asset -3 2 Nos 220kV Line Bays at Hissar ( DOCO: 0108.2010) Under Transmission System associated with Northern Region System Strengthening Scheme - VIII(NRSS-VIII) for tariff block 2009-14 period in Northern Region.
Disposed of
6402
329/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtion -86 of CERC (Conduct of Business) Regualtions 1999 and CERC ( Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff from DOCO to 31.03.2014 for 400 kV D/C Kanpur -Ballabhgarh Transmission Line along with its associated bays ( anticipated DOCO : 01.10.2010) under Transmission system associated with Northern Region System Strenthening Scheme- IX ( NRSS -IX) for tariff block 2009 -14 period in Northern Region.
Disposed of
6403
328/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulations -86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission tariff for Transmission System associated with TALA HEP in Northern Region and Eastern Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6404
335/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulations -86 of CERC (Conduct of Business) Regulations 1999 and CERC ( Terms and Conditions of Tariff) Regualtions 2009 for determination of Trasmission Tariff for (i) 400/220 kV ICT -I Wardha  S/S with associated bays (DOCO: 01.04.2009) and (II) combined assets of 400/220 kV ICT- I at Wardha S/S with associated bays ( DOCO: 01.04.2009) & 400/220 kV ICT II at Wardha S/S with associated bays ( Ant. DOCO: 01.12.2010) (Notional DOCO:01.12.2010) Under SIPAT-II Supplementary Transmission System in Western Region for tariff block 2009-14 period.
Disposed of
6405
334/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtions -86 for the transmission tariff for ATS of Kopili - Khandong ( Additional Transmission Gohpur - Itanagar ( ATGI) in North Eastern Region for the period from 1.4.2009 to 31.03.2014.
Disposed of
6406
327/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulations -86 of CERC (Conduct of Business ) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission of Tariff from DOCO  TO 31.03.2014 for 400 Kv D/C Meerut - Kaithal (Quad) Transmission Line along with its associated bays (DOCO: 01.11.2010) Under Transmission system associated with Northern Region System Strengthening Scheme -xi(NRSS-IX) for tariff block 2009-14 period in Northern Region.
Disposed of
6407
326/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 for transmission tariff for Rihand Transmission System in Northern Region for the period from 1.04.2009 to 31.03.2014.
Disposed of
6408
325/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 of CERC (Conduct of Business ) Regulations 1999 and CERC (Terms and Conditions of Tariff)from DOCO to 31.03.2014 for combined assets of Transmission System associated with SEWA -II HEP( Part) in Northern Region for the tariff block 2009-14 period.
Disposed of
6409
324/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtions -86 of CERC(Conduct of Business) Regulations 1999 and CERC ( Terms and Conditions of Tariff) Regualtions 2009 for determination of Transmission of Tariff from 01.08.2010(DOCO) to 31.03.2014 for 400 kV D/C S/C Kankroli -Jodhpur line under System Strenthening Scheme in South - Western Part of Northern Grid(Part- B) for tariff block 2009 - 14 period in Northern Region.
Disposed of
6410
323/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtion -86 for Transmission Tariff 400 kV Transmission System associated with FARAKKA (I&II )STPS in Eastern Region for the period from 1.4.2004 to 31.3.2009
Disposed of
6411
318/2010
TPGL
Determination of transmission tariff of 400 kV D/C transmission line from SUGEN to a point near Gandhar for LILO of one circuit of existing Gandhar - Dehgam 400 kV D/C line for the period from 1.4.2010 to 31.3.2014 based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff ) Regulations 2009
Disposed of
6412
317/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff for 400kV D/C Maithon RB-Maithon (PG) Transmission Line and associated Bay Extention at Maithon Substation under Transmission System for Start-up Power to DVC and Maithon Right Bank Generation Projects in Eastern Region from DOCO (01.10.10) to 31.03.2014.
Disposed of
6413
316/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 for transmission tariff for Singruli Transmission System In Northern Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6414
351/2010
GRID Controller of India Limited (POSOCO)
Introduction of Frequency Support Ancillary Service (FSAS) in Indian Electricity Market
Disposed of
6415
314/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff of  Combined Elements of a)30% FSC on 400 kV Bareilly- Mandola CKT -I & CKT -2 at Bareilly b) 45% FSC on 400 kV D/C Unnao - Bareilly CKT I& II at Unnao end and c) 30% FSC ON 400 kV Gorakhpur – Lucknow Ckt I at Lucknow under System associated with Enhancement of Transmission Capacity in East - West Corridor of NR.
Disposed of
6416
313/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 for transmission tariff for Transmission System associated with Kathalguri Gas based Combined Cycle Project in North Eastern Region and Eastern Region for the period from 1.4.2009 to 31.03.2014.
Disposed of
6417
312/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 44 of the CERC (Terms and Conditions of Tariff) Regulations 2009 Power to Relax for reimbursement of additional expenditure towards deployment of special security forces (CISF) at Bongaigaon Sub - station for the year 2009-10 in North Eastern Region.
Disposed of
6418
311/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 of CERC ( Conduct of Business) Regulations 2009 for determination of Trasmission Tariff from 01.04.2009 to 31.03.2014 for 400/220 kv Bhiwandi S/S along with LILO of Ballabhgarh -Bassi 400 Kv S/C line and ICT-I and ICT- II at Bhiwadi in Northern Region for tariff block 2009-14 period.
Disposed of
6419
310/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval of one circuit of existing Talaguppaq (KPTCL) - Neelamangala(KPTCL) 400 kV D/C line at Hassan alongwith 1X80 MVAR Bus Reactor at Hassan (DOCO  01.06.2010) and (II)LILO of one circuit of Madurai - Trichy 400 Kv Line alongwith 1x80 MVAR Bus Reactor at Karikudi S/S (DOCO - 01.08.2009) with associated bays and equipments (Asset -I)  (b) 400/220 kV, 2x315 MVA Transformers at Hassan (DOCO 01.07.2010) with associated bays and equipments (Asset-II) under System Strenthening - VII of SR Grid in Southern Region for Tariff block 2009-14 period.
Disposed of
6420
348/2010
IND BHARATH POWER (MADRAS) LTD.
Petition under section 79(c) & (f) and section 94 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission ( Grant of Connectivity , Long - Term Access and Medium Term Open Access in Inter- State Transmision and Related Matters) Regulations, 2009
Disposed of
6421
309/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of Transmission Tariff for 1x125 MVAR Bus Reactor at Khandwa (DOCO:01.10.10) and 1x125 MVAR Bus Reactor at Khandwa( DOCO:01.11.2010) (Notional DOCO: 01.11.2010) along with bays associtated under WRSS VII Transmission scheme.
Disposed of
6422
308/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulations 44 of the cerc (terms and conditions of tariff) Regulations , 2009 "power to relax"for reimbursement of additional expenditure towards deployment of special security forces (CISF) for salakati and Bongaigaon substations for the year 2009-2010 in Eastern Region.
Disposed of
6423
306/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for Tirunelveli -Edamon 400kv D/C Line (Initially to be operated at 220kv) alongwith associated bays and equipments at Tirunveli and Edamon (KSEB) (DOCO - 01.07.2010) for the period from DOCO to 31.03.2010 under Transmission System Associated with Kudunkulum in southern Region for Tariff Block 2009-14 period.
Disposed of
6424
305/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff from 01.04.2009 to 31.03.2014 for Replacement of Insulators in fog and pollution affected stretches of existing Northern Region transmission lines in NCR & around and other polluted stretches by Polymer (composite long rod) Insulators in Northern Region (DOCO:01.01.2010) for tariff block 2009-14 period in Northern Region.
Disposed of
6425
304/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC(Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff from DOCO to 31.03.2014 for 315 MVA 400/220 kV ICT -III at Ludhiana with associated bays along with 220kV line bays (DOCO:01.04.2010)under Transmission System associated with Northern Region System Strenthening Scheme -VII (NRSS-VII) for tariff block 2009-14 period in Northern Region.
Disposed of
6426
303/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 for transmission tariff for ATS of Ranganadi HEP in North Eastern Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6427
302/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations for determination of Transmission of Tariff from 1.4.2009 to 31.3.2014 for Special Protection scheme for Rihand Dadri HVDC Bipole and Gorakhpur -Muzzafarpur 400kV line (DOCO:01.08.2008) in Northern Region for tariff block 2009-14 period.
Disposed of
6428
301/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition for approval under regulation -86 of CERC (Conduct of Business) Regulations 1999 and CERC(Terms and conditions of Tariff)Regulations 2004 for determination of revised transmission tariff for ATS of Ranganadi HEP in North Eastern Region from 1.4.2004 to 31.3.2009.
Disposed of
6429
300/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtion-86 of CERC (Conduct of Business) Regualtion 1999 and CERC( Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission of tariff KAHALGAON St -II Ph- I Transmission system in Eastern Region , Northern Region and inter regional link between Northern and Western Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6430
299/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) Regulation,1999 and CERC ( Terms and Conditions of Tariff) Regualtions 2009 for determination of Transmission Tariff for Combined asset of CKT-I (Asset-I) and CKT-II (Asset-II) of 400 kV, D/C Teesta( stage -v) silliguri transmission line, 315 MVA , 400/220kV , ICT-ii at Baripada Sub- station (asset -III) along with associated bays and Asset-IV ( Anticiapated DOCO:01.12.2010): Shifting of 50 MVAR Reactor from Rengali to Baripada end of Transmission System associated with Teesta (Stage -v) HEP in Eastern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6431
298/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for Transmission System associated with Ramagundam STPP.
Disposed of
6432
297/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 for determination of transmission tariff for Transmission assets under"Augmentation of capitcity of Gazuwaka HVDC back to back project (500MW)" for the period from 1.4.2009 to 31.3.2014 in SR.
Disposed of
6433
296/2010
Gujrat Private Limited & Maharastra Private Limited (Suo Motto)
Western Region transmission (Gujrat private limited) and  Western Region transmission (Maharastra Private Limited 0. Extension of RCOD for execution of WR-SSS-2
Disposed of
6434
294/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC conduct of businwss Regulation 1999 and CERC terms and condition tariff Regulation 2009 for determination of transmission tariff from DOCO of 31.03.2014 for Northern Region system strengthening scheme-V part for tariff block-2009-14 period in NR.
Disposed of
6435
293/2010
SAIL-BSL
Petition under section 62(6) read with section 94 and 79(1) (f) of the Electricity Act, 2003 and regulation 22(iii) of the 2004 regulations.
Disposed of
6436
295/2010
Abhijeet power Limited
Application for Grant of Inter State Power trading License
Disposed of
6437
292/2010
Parbati Koldam Transmission Company Limited (PKTCL)
Petition under Section 17(3) & 17(4) of Electricity Act for Parbati Koldam transmission Project.
Disposed of
6438
291/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
petition for determination of transmission tariff for combined assets of (i) 765 KV S/C Bina-Gwallior transmission line DOCO01.04.2007 (ii) 315 MVA, 400/220/33 KV ICT-1 along with associated bays Gwallior S/S DOCO 014.05.2007 (iii) LILO of 400 KV S/C Korba-Raipur transmission line at Bhatpara S/S alongwith associated bays (DOCO01.02.2007 (iv)400 KV Khandwarajgarh ckt-II alongwith associated bays and 765/400 KV KVICT-111 at Seoni Sub-station (DOCO01.04.20080 (V) 400 KV Khandwa-rajgarh CKT-1 along with associated bays, 63 MVAR Bus reactor at Bina substation (DOCO: 01.05.20080 National DOCO01.05.2008), & assets of 400 KV ICT-ii at Gwallior S/S DOCO( )1.04.2008) under Sipat II transmission system in Western Region for the tariff block 2009-14 period.
Disposed of
6439
290/2010
Lanco  Amarkantak Thermal Power Station
injection of power by LANCO Amarkantak Thermal Power Station into regional grid as Unscheduled Interchange in contravention 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.
Disposed of
6440
289/2010
M/S Lanco Power limited, Gurgaon (Suo Motu)
Lanco Amarkarntak Thermal Power Station into the regional grid as unscheduled interchange in contravention of CERC (grant of connectivity, Long term access and medium term open access in inter-state transmission and related matters) Regulations, 2009
Disposed of
6441
283/2010
JAIPRAKASH ASSOCIATES
Application for grant of inter-trading licence
Disposed of
6442
286/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
APPROVAL FOR DETERMINATION OF TRANSMISSION TARIFF FOR 400 kV S/C SINGRAULI-VINDHYACHAL TL ALONG WITH HVDC BACK TO BACK AT VINDHYACHAL BETWEEN NR AND WR FROM 01.04.2009 TO 31.03.2014
Disposed of
6443
282/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
APPROVAL UNDER REGULATION 86 FOR DETERMINATION OF TRANSMISSION TARIFF FOR SR SS-VIII (doco 01.12.2009 TO 01.10.2010) FOR THE PERIOD FROM 1.4.2009 TO 31.3.2014
Disposed of
6444
285/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of Transmission Tariff from 01.04.2009 to 31.03.2014 for combined elements of a) 220 kV D/c Unchahar-Kanpur transmission line-I with associated bays (DOCO: 1.6.1999), b) 220kV D/CUnchahar-Kanpur transmission line-II with associated bays (DOCO:1.1.2000) and c) LILO of one ckt of 220 kV D/C Panki-Mainpuri transmission line (DOCO:1.12.2000) in Northern region for tariff block 2009-14
Disposed of
6445
281/2010
JAY POLYCHEM (INDIA) LTD.
Application for grant of Inter-State Licence
Disposed of
6446
280/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Section 41 of the electricity Act, 2003- intimation of the proposal to engage in other business for optimum utilization of the assets
Disposed of
6447
279/2010
DAMODAR VALLEY CORPORATION (DVC)
Approval for Determination of Tariff of Mejia Extension Unit-4 during the period 1.4.2006 to 31.03.2009
Disposed of
6448
287/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval for determination of transmission tariff for SPECIAL ENERGY METERS (DOCO: 01.04.1994) in Southern Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6449
278/2010
Torrent Power
Petition in matter of (a) Electricity Act, 2003 and (b) CERC (Terms and Conditions of Tariff) Regulations 2009 and (c) sharing of transmission charges for the inter-regional links between WR and other regions on proportionate basis and (d) sharing of wheeling charges for Gujarat and Maharashtra for use of the Gujarat transmission system (GETCO) for conveyance of Central Sector Power to Union territory of Daman & Diu & UT of Dadra and Nagar Haveli and use of Maharashtra State Electricity Transmission Corporation Limited (MSETCL) transmission system for wheeling of Central Sector Power to the State of Goa
Disposed of
6450
277/2010
Bhaskar Shrachi Alloys Ltd.
Petition under Section 94 read with Section 62(6) of the Electricity Act, 2003 and regulation 22(iii) of the 2004 Tariff Regulation.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6451
275/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 for transmission tariff for Transmission system associated with Vindhyachal Stage-I in Western Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6452
271/2010
KBUN
Petition for approval of tariff of Muzaffarpur Thermal Power Station, unit -2
Disposed of
6453
274/2010
Maithon Power Limited (MPL)
Determination of Tariff of Units 1 and Unit 2 of Maithon Power Limited
Disposed of
6454
273/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of TrasmissionTariff from 1.4.2009 to 31.4.2014 for 400 kV D/C Kota - Merta T/L (ckt- I &II) alongwith associated bays under system strenthening in South West Part of Northern Grid ( Part-A) Tr. System ( DOCO 1.2.2009 ) in Northern region , for tariff block 2009-14 period.
Disposed of
6455
272/2010
DAMODAR VALLEY CORPORATION (DVC)
Petition under section 79 (1)(a) of the Electricity act ,2003 read with the applicable provisions of CERC ( Terms and conditions of tariff ) Regulations ,2004 for determination of deffered elements of tariff for the period 1.4.2006 to 31.3.2010.
Disposed of
6456
288/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission charges of special energy meters in Northern Region for the period from 01.04.2009. to 31.03.2014.
Disposed of
6457
276/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC (Conduct of Business) regulation, 1999 and CERC (Terms and Conditions of tariff) Regulation 2009 for determination of Transmission tariff for combined assets of System Strengthening Scheme for Eastern Region (ERSS) in Eastern Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6458
270/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for transmission tariff for Combined assets of (i) LILO of Korba - Raipur at Sipat ... ( DOCO 1.5.2006) (II) 765 kV Sipat - Seoni CKt I (DOCO 1.11.2007 ) (iii) 400/220 kV ICT I AT Seoni(DOCO 1.12.2007) (IV) CKt II of 400 kV Nagda -Dehgam line(DOCO 1.1.2008) (V) CKT I of Nagda-Dehgam line (DOCO 1.2.2008) (VI) 400 kV D/C Seoni - Khandwa TL, 80 MVAR Bus Reactor , 765/400 kV ICT ii at Seoni S/S , LILO of Sardar - Sarovar - Nagada line at Rajgarh (DOCO 1.4.2008)and (vii) 765 kV Sipat - Seoni Ckt- II (DOCO 1.5.2008) (Notional DOCO :1.5.2008 ) & Combined assets of (i) 315 MVA 400/220 kV ICT II at Seoni S/S , 315 MVA 400/220 kV ICT -I at Rajgarh (DOCO : 1.4.2008) and (ii) 315 MVA ICT II at Rajgarh (DOCO :1.4.2009 ) (Notional DOCO : 1.4.2009 ) Under Sipat i Tranmission System in western Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6459
268/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval under regualation -86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff for assets of Northern Region System Strenghthening Scheme -III in Northern Region for the tariff block 2009-14
Disposed of
6460
266/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business), Regulation 1999 and CERC (Term and Condition of Tariff) Regulations 2009 for determination of transmission tariff for the period 2009-14 for combined elements of i) 80 MVAR bus reactor alongwith Nellore 400 KV bay Extn.(DOCO: 01.07.2007) ii) 315 MVA ICT with Cuddapah 400 kV bay Extn.(DOCO:01.08.2007) III) 315 MVAICT with Gooty Ext. and IInd 3X167 MVA autotransformer at Kolar and switching arrangment for reactor at Somanahalli (DOCO: 01.09.2007) IV) 315 MVA ICT with Gazuwaka S/S bay Extn.(DOCO: 01.11.2007) VI) 315 MVA ICT with Khammam S/S bay Extn. (DOCO: 01.02.2008) under System Strengthening Scheme V in Southern region for the period from 1.4.2009 to 31.3.2014
Disposed of
6461
265/2010
NHDC LIMITED
Approval of final Genration Tariff for Omkareshwar project for the period from 20.08.2007 to 31.03.2009 U/C 79 (1) of the CERC (Conduct of Buisness) Regulations 1999 and Section 79 (1) (a) of the Electricity Act, 2003 and admission of capital cost as on 31.03.2009
Disposed of
6462
264/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business), Regulation 1999 and CERC (Term and Condition of Tariff) Regulations 2009 for determination of transmission tariff for LILO of one circuit of 132kv D/C Siliguri-Rangit line at Gangtok in Eastern region for the period from 1.4.2009 to 31.3.2014
Disposed of
6463
263/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Coduct of Buisness) Regulations 1999 and CERC (Terms and Condition of Tariff) Regulations 2009 for determination of Transmission Tariff for LILO of 400kv D/C Bongaigaon-Malda line at Purnea & Sub-station at Purnea (New) in Eastern region for the period from 01.04.2009 to31.04 .2014
Disposed of
6464
262/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 for determination of transmission tariff for 400 kv D/C Raipur-Rourkela transmission line along with Raipur & Rourkela extension under Eastern-Western inter-regional link (DOCO: 01.04.2003) in Western Region for the period from 01.04.2009 to 31.03.2014
Disposed of
6465
261/2010
Suo Motu
Default in payment of Unscheduled Interchange (UI) charges for the energy drawn the access of the drawn schedule by Uttar Pradesh Power Corporation Limited (UPPCL), Lucknow
Disposed of
6466
260/2010
Orient Green Power Ltd.
Review and amendment of the norms of the CERC Renewable Energy Tariff Regulations 2009 related to Biomass fuel for the Biomass based Power Projects in Rajasthan , Madhya Pradesh , Punjab, Tamil Nadu and Maharashtra.
Disposed of
6467
258/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for transmission tariff for the period 2009-14 for i) 3rd 315 MVA transformer at Udumalpet S/S with associated bays and equipments (DOCO -1.4.2009) from DOCO to 31.3.2014 ii) 315 MVA 400/220 kV ICT - III at Trivendrum S/S with associated bays and equipments ( DOCO -1.7.2009 ) from DOCO to 31.3.2014 iii) 400 kV Tiruneveli -Udumalpet D/C Line (DOCO- 1.11.2009 ) for the period from DOCO TO 31.1.2010 and Combined elements of 400 kv Triunelveli - Udumalpet D/C Line & 1x 63 MVAR Reactor at Triuenelveli S/S ( DOCO: 1.2.2010 ) from DOCO to 31.3.014 under Transmission System associated with Kudunkulum in Southern Region for Tariff block 2009-14 period.
Disposed of
6468
259/2010
EPPL
Petition under section 60 of the Electricity Act, 2003 for issuance of appropriate/ necessary directions.
Disposed of
6469
257/2010
Pragati Power Corporation Limited (PPCL)
Tariff for Pragati - III 1371 MW CCPS of PPCL
Disposed of
6470
256/2010
Suo Motu
Determination of Generic levellised generation tariff under regulation 8 of the central electricity regulatory commission (terms and conditions for tariff determination from renewable Energy Sources ) Regulations 2009 and CERC (Terms and Conditions for Tariff determination from Renewable Energy Sources first (Amendment ) Regulations 2010.
Disposed of
6471
255/2010
Suo Motu
Determination of Benchmark Capital Cost Norms for Solar PV Power Projects and Solar Thermal Projects and Solar Thermal Projects applicable during FY 2011-12.
Disposed of
6472
254/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff 400 for  kV Khalgoaon Transmission System in Eastern Region from 01.4.2009 to 31.03.2014.
Disposed of
6473
253/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff from 1.4.2009 to 31.03.2014 combined Element (Notional DOCO 1.11.2007) of (i) 220 kV S/C Unchahar - Raibareilly transmission line along with associated bays at Raibareilly , LILO of 220 kV D/C Unchahar - Lucknow T/L at Raibareilly and 100 MVA , 220 /132 kV ICT - III at Raibareilly along with associated bays (DOCO 1.8.2007 ) II 100 MVA , 220/132 kV ICT - ii at Raibareilly Substation along with associated bays ( DOCO 1.11.2007 ) under Unchahar - III Transmission System in NR.
Disposed of
6474
252/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff for LILO of Kahlgaon - Patna 400 kV D/C (Quad) line at Barh under Transmission System associated with Barh Generation Project (3x660 MW) in Eastern Region from DOCO (1.11.09 ) to 31.03.2014
Disposed of
6475
251/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission tariff from DOCO to 31.3.2014 Assets - I LILO of 400 Kv Hissar - Bassi TL at Bhiwandi (DOCO : 1.4.2009 )  Combined Assets : LILO of 400 kV Hissar Bassi TL at Bhiwandi & 400 kV D/C Agra Bhiwadi TL ( Notional DOCO : 1.9.2009 ) Under Transmission System Associated with NR System Strenthening Scheme -V for tariff block 2009 -14 period in Northern Region.
Disposed of
6476
250/2010
THDC India Limited (THDCIL)
Tariff Petition for Final Tariff of Tehri HPP Stage -I (1000MW)
Disposed of
6477
249/2010
APTRANSCO & 4 APDSCOMs
Miscellaneous Petition for issuing orders by CERC to NTPC for submission of FERV computation for FY 2007-08 & FY 2008-09 for the amounts as mentioned in the filings before CERC in Petition No. 149/2009 and IA No.35 of 2009 in Petiton No.149/2009 in respect of Simhadri Power Project Stage-I.
Disposed of
6478
248/2010
MPTCL
Direction to U.P. Power Corporation Limited (UPPCL) for payment of compensation amount to M.P. Tredco.
Disposed of
6479
245/2010
NTPC SAIL POWER COMPANY  LIMITED (NSPCL)
Petition Under Section 44 of Chapter 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 for revision of norms of bhilai Expansion Power Plant (2X 250 MW) for recovery of annual capacity charges for the period from 22.04.2009 to 31.10.2009 on account.
Disposed of
6480
244/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Coduct of Buisness) Regulations 1999 and CERC (Terms and Condition of Tariff) Regulations 2009 for determination of Transmission Tariff from 01.04.2009 to31.04 .2014
Disposed of
6481
243/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 for  of transmission tariff for Combined assets under Vindhyachal-III Transmission System (Notinal DOCO 01.02.2008) in Western Region For The Period From 1.4.2009 To 31.3.2014
Disposed of
6482
242/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 for determination of transmission tariff for Transmission assets under "Augmentation of capacity of Gazuwaka HVDC back to back project (500 MW) for the period 1.4.2009 to 31.03.2014 SR & ER.
Disposed of
6483
241/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 for determination of transmission tariff for Transmission assets under "Kaiga 3&4 Transmission System" for the period 1.4.2009 to 31.03.2014 in Southern Region.
Disposed of
6484
240/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Conduct of Business), Regulation 1999 and CERC (Term and Condition of Tariff) Regulations 2009 for determination of transmission tariff for second 400 KV D/C KAHALGAON-BIHARSHARIFF TRANSMISSION LINE in Eastern Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6485
239/2010
APCPL
Petition for approval of tariff of 400KV D/C Jajjar-Mundka Transmission Line, a dedicated Transmission line of IGSTPP of APCPL for the  period from the anticipated commercial operation date 31.8.2010 to 31.3.2014
Disposed of
6486
238/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval of transmission tariff for 765 KV S/C Seoni - Bina Transmission line along with its associated bays under Barh Transmission System Western Region.
Disposed of
6487
237/2010
TNEB
Approval for Board granting exemption for operating 7 Nos. LMW units in RGMO and for granting time extention for operating 5 Nos. KWU units in RGMO in the Thermal Power Stations of Tamil Nadu Electricity.
Disposed of
6488
236/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of Transmission Tariff For 132 kV s/c NER Augmentation Transmission System In North Eastern Region.
Disposed of
6489
235/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff for 400kV S/C Jamshedpur -Rourkela (Ckt II) transmission line along with associated bays in Eastern Region for the period from 1.4.2009-31.3.2014
Disposed of
6490
233/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of Transmission Tariff for 400 kv D/C Dhauliganga HEP - Bareilly (UPPCL) Transmission Line alongwith its associated bays at Bareilly (UPPCL) in Northern region for tariff block 2009-14
Disposed of
6491
322/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtion -86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regualtions 2009 for determination of Transmission Tariff for assets of Northern Region System Strenthening Scheme -I in Northern Region for the tariff block 2009-14
Disposed of
6492
321/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 for transmission tariff for 220kV D/C Vapi -Khadoli Transmission Line along with its associated bays (DOCO: 01.10.10) under WRSS V TS in WR for the period from DOCO to 31.03.2014.
Disposed of
6493
232/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 for transmission tariff for LILO of one ckt (Ckt-I) of 400 kV D/C maithon-jamshedpur line at Mejia B TPS including PLCC equipment (excluding wave trap) for the transmission line under transmission system for start-up power to DVC and maithon right bank generation project
Disposed of
6494
231/2010
TPL
Petition against arbitrary and illegal rejection by the maharashtra state load despatch centre of petitioners application dated 28.6.2010 seeking concurrence/ prior standing clearance for sale of power at power exchange.
Disposed of
6495
269/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 of CERC (Conduct of Business ) Regulations 1999 and CERC ( Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff from 1.4.2010 to 31.3.2014 for combined assets of 315 MVA 400/220 kV ICT - I along with associated bays at Roorkee S/ Stn and 315 MVA 400/220 kV ICT-II along with associated bays at Roorkee S/Stn under System Strenthening Scheme in Roorkee in Northern Region for tariff block 2009-14 Period.
Disposed of
6496
230/2010
Suo Motu
Determination of fee and charges under regulation 11 of the central Electricity Regulatory Commission ( Terms and Conditions for Recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation ) Regulation ,2010
Disposed of
6497
228/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of transmission tariff for the tariff period from 01.04.2004 to 31.03.2009 due to additional capitalization incurred during 2004-05 to 2008-09 for 1 x 500 MW HVDC back to back station at Sasaram  with associated AC switchyard at Sasaram & Allahabad & Auxiliary System including 400 kV Sarnath_Allahabad line with associated bays under Eastern-Northern  inter-regional HVDC Transmission system.
Disposed of
6498
223/2010
Suo Motu
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in access of the drawn schedule by Department of Power , Govt of Nagaland.
Disposed of
6499
222/2010
Suo Motu
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn schedule by the Department of Power, Govt Of Mizoram, Aizwal
Disposed of
6500
221/2010
Suo Motu
Default in payment of Unscheduled Interchanges (UI) charges for theenergy drawn in access of the drawn schedule by Meghalaya
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6501
220/2010
Suo Motu
Default in payment of Unscheduled Interchanges (UI) charges for the Board, Patna.
Disposed of
6502
246/2010
APEPDCL
Review Petition seeking reviw orders dated 02.08.2010 in petition No 128/2010 issued by Commission regarding the Approval of the Unit Configuration change and conseqential amendments to the Power Purchase Agreement (PPA) Sought by M/S Costal Andhara Pradesh Limited filed against the Petitionar and
Disposed of
6503
227/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff for 2nd 315 (3X105) MVA, 400/220 kV transformer at indravati (OHPC) switchyard in eastern region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6504
224/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Traiff for NRSS-VII Transmission system for assets commissioned on 01.09.2009 in northern region for the tariff block 2009-14
Disposed of
6505
218/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff for Agra (POWERGRID) - Agra(UPPCL) 400 kV D/C Interconnection in Northern Region for the tariff block 2009 -14
Disposed of
6506
217/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff for combined assets (i) 400/220 kV Damoh S/S along with bays (DOCO :1.9.2008) & 400 kV 63 MVAR Bus Reactor along with associated 400 kV bay at Damoh S/S ( DOCO: 1.1.2009 ) Notional DOCO:1.1.2009) and (ii) 400/220kV ICT -I at Damoh S/S along with bays
Disposed of
6507
068/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition  under sub-section (4) of Section 28 of the Electricity Act, 2003 and Regulation 44 "Power to Relx" of the CERC (Terms and Conditions of Tariff) Regulations, 2009  for fixation of tariff norm for recovery of cost  for the asets (Communication system and SLDC System) to be retained/to be  installed by the petitoner after formation of POSOCO  for the period 2009-14.
Disposed of
6508
212/2010
NTPC Limited
Petition for approval of proposal for Renovation and Mordernization of Talcher Thermal Powe Station (460MW)
Disposed of
6509
211/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtion -86 for transmission tariff for Combined assets of 400 kV D/C Kaiga- Narendra Transmission Line(DOCO: 1.11.2005), 400/220kV sub station at Narendra with one 315 MVA ICT ( DOCO: 1.11.2005 ) and 2nd 315 MVA ICT
Disposed of
6510
209/2010
GSECL
Application for extension of time under Regualtions 116 of the central electrictiy regualtory commission ( conduct of Business ) regualtions , 1999 regarding restricted Governor Mode Opertion for GSECL Plants as per indian Electricity Grid Code.
Disposed of
6511
208/2010
NTPC Limited
Petition u/s 62 and 79(1) of electricity act 2003 read with CERC regualtions dated 30.3.09 on Unscheduled interchange and related matters at faridabad GPS .
Disposed of
6512
210/2010
Indian Energy Exchange Ltd. (IEX)
Petition under section 66 of the Electricity Act, 2003 Read with Regulations 4 and 7 of the Central Electrictiy Regulatory Commission ( power market) Regulations , 2010 for approval of the draft contract for trading in Renewable Energy Certificates
Disposed of
6513
207/2010
NHDC LIMITED
Re- determintation of generation tariff for the period from 1.4.2008 to 31.3.2009 after considering the impact of additional capitalization as on 31.3.2009 for Indra Sagar Power Station (8 X 125 MW) U/C 79(1) of the CERC ( Conduct of Business), Regulations 1999 and Section 79 (1) (A) of the EA,2003.
Disposed of
6514
206/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval of Transmission Tariff for 400kv / D/C Kaigasiri Transmission line in Southern Region.
Disposed of
6515
205/2010
ASEB
Petition under section 79 of the Electricity Act,2003 Read with Regulation 117 of CERC( Conduct of Business ) Regulations,1999.
Disposed of
6516
204/2010
NTPC Limited
Review Petition in respect of order dated 15.6.2010 in Petition no.126/2009 with IA no. 38/2009 for Revision of fixed charges for the period 2004-09 due to additional capital expenditure at Kahalgaon STPS, Stage -I
Disposed of
6517
203/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval under regulation -86 of CERC( Conduct of Business), Regulation 1999 and CERC( Terms and Conditions of Tariff) Regulation 2009 for determination of transmission tariff for Combined asset of LILO of Ist Ckt. (DOCO- 1.6.2007)(Asset -I) and 2nd Ckt. (DOCO- 1.9.2007)(Assets -II) of Patratu_Hatia_Chandil 220 kV D/C line at Ranchi Sub-Stattion associated with 220 kV Interconnection with  Jharkhand State Electricity Board system at Ranchi Sub-Station in Eastern Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6518
202/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of Tariff for a) LILO Of both Circuits of 400 kV D/C Gazuwaka- Vijayawada Line at Vemagiri (DOCO 1.4.2008)  B) Extension of 400/220 kv Sub -Station at Vijayawada ( DOCO 1.4.2008) Under system Strengthening -VI of SR for the period from 1.4.2009 to 31.3.2014 in southern region.
Disposed of
6519
201/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff for 400kV Vindhyanchal-kanpore line at Singrouli along with  bays at Singrouli end (Realignment of Vindhyanchal_Kanpore S/C line at Singrouli and Singrouli Vindhyanchal  2nd 400kV Ckt) and bus coupler bay at Vindhyanchal HVDC under system strengthning scheme in Singrouli-Vindhyanchal corridor from 1.4.2009 to 31.4.2014 for system stregnthening scheme
Disposed of
6520
200/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition  for approval under regulation -86 for transmission tariff for Neelamangala - Maysore 400 kV D/C Transmission line along with 2x 315 MVA , 400/220 kV ICTs at Maysore Sub- Station in Southern Region for the period from 1..4.2009 to31.3.2004.
Disposed of
6521
199/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval under regulation -86 for transmission tariff for a) Neelamangala - Somanahally 400 kV D/C line with Bays (DOCO-1.1.2007 ) b) Gooty - Raichur 400 kV D/C Transmission Line with Bays (DOCO- 1.5.2007 ) under SR SS-iii for the period from 1
Disposed of
6522
198/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for Determination of Transmission Tariff for 132 kV S/C Rangandi- Ziro Transmission system in North Eastern Region for the tariff block 2009-14.
Disposed of
6523
197/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff for Transmission system associated with Doyang HEP in North Eastern Region for the period from 1.4.2004 to 31.3.2009
Disposed of
6524
196/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff for Transmission system associated with Doyang HEP in North Eastern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6525
320/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business ) regualtions 1999 and CERC( Terms and Conditions of Tariff) Regulations 2009 for transmission tariff for LILO of S/c Singruli- Kanpur Line -I 400 Kv Substation at Allahabad and LILO of Singrauli - Kanpur Line -II including ICT -I & II at Allahabad with associated bays in Northern Region for the period from 1.4.2009 to31.3.2014
Disposed of
6526
195/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition under regualtion -86 for determination for transmission tariff for Jeypore - Talcher Transmission System in Easter Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6527
194/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of revised Transmission Tariff for Combined assets Tarapur Transmission system in WR for tariff period 2009-14
Disposed of
6528
193/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval under regualtion -86 for determination of transmission tariff for combined elements of Ramagundam Stage -III Tranmission System for the period from 1.4.2009 to 31.3.2014 in SR.
Disposed of
6529
191/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of revised Transmission Tariff for Combined elements of  (i) 400 kV D/C Vindyachal –Satna & Satna-Bina TL and 400 kV S/C Korba-raipur TL and associated bays at Korba and Raipur, 315 MVA Interconnecting Transformer-I with associated bays and bus reacter at  Raipur & LILO of Korba Bhilai circuit-III and associated bays at Raipur (Asset-2) and (iii)  315 MVA ICT with associated bays &  bus reacter at Raipur LILO of Bhilai_Chandrapur Circuit II & associated bays at Raipur (Asset-3) of Vindyachal Stage II Transmission system in WR for tariff period 2009-14.
Disposed of
6530
174/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff from DOCO to 31.03.2014 Asset -1 Agra - Gwalior 765 kV 2nd S/C line ( initially operated at 400 kV ) along with associated bays at Agra and Gwalior Sub - stations (DOCO: 1.4.2009 )
Disposed of
6531
192/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulations 44 of the CERC (Terms and Conditions of Tariff) Regulations, 2009, "Power to Relax" and Regulations 24 read with Regulations 111 of CERC (Condition of Business) Regulations, 1999
Disposed of
6532
190/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for the approval under regulation -86 of CERC ( Conduct of Business ), Regulation 1999 and CERC ( Terms and Conditions of Tariff) Regulations 2009 of determination of transmission tariff for LILO OF SILIGURI- GANGTOK SECTION OF 132 kV RANGIT - SILIGURI TRANSMISSION LINE AT MELLI in Eastern
Disposed of
6533
189/2010
NTPC Limited
Petition for revision of Normative Annual Plant Avaiablity Factor in respect of NTPCs Power Stations in Eastern Region , Namely Farakka STPS (1600MW) at Kahalgaon STPS , Stage -i (840MW) & Khalgaon STPS , Stage-II (1500MW).
Disposed of
6534
187/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulation,1999  and CERC (Terms and Conditions of Tariff) Regulation,2009 for determination of Transmission tariff for (i) Combined Assets of 40% Fixed Series Compensation package for 400 kV D/C Khandwa -Seoni TL. at Khandwa S/S (DOCO: 01.04.2008) and 400kV D/C Sipat -Raipur Transmission along with S/S bays at Raipur and Sipat (DOCO: 01.08.2008)(Notional DOCO for both the elements :01.08.2008) (ii) 315 MVA, 400/220 kV ICT with associated 220 kV bays associated with Itrasi (PG)- Itrasi (MPPTCL) ,ckt-II 220 kV bays, associated with Itrasi (PG)-Bhopal (MPPTCL), ckt-II (DOCO: 01.05.2008) associated with WRSS- I Scheme in Western Region for tariff block 2009-14 period.
Disposed of
6535
186/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 for transmission tariff for LILO of Kolaghat - Rengali 400 kV S/C line at Baripada and establishment of new 400/220/132 kV Sub - Station at Baripada in Eastern Region for the period from 1.4.2009 to 31.
Disposed of
6536
185/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of Transmission Tariff for 400 kV S/C Meramundali -Jeypore Transmission line along with extension of Meramundali and Jeypore Sub- Station in Eastern Region.
Disposed of
6537
183/2010
UPPCL
Petition for extension of time up to 31.7.2010 for opening letter of credit in favour of NRLDC towards payment of UI including additional UI charges.
Disposed of
6538
182/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff for assets of Sipat -II Supplementary in Western Region for tariff period 2009-14
Disposed of
6539
181/2010
PXIL
Petition for financial grant for training and capacity building activities for professionals in Power and Energy sector in India, through the Power Market-Center of excellence (PM-COE).
Disposed of
6540
180/2010
PXIL
Petition for seeking permission to introduce revise pricing in case of congestion based on weightage average cost of Power in the sub market.
Disposed of
6541
247/2010
NTPC Limited
Approval of tariff of 175 MW to be supplied to Chhattisgarh State Power Distribution Co. Ltd from Korba STPS III (500 MW) for the period from COD to 31.03.2014.
Disposed of
6542
178/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
For Determination of revised Transmission Tariff for (i) Ramagudha - Hyderabad 400 kV S/C Line-2 in SR and (ii) Bhadrawati (Chandrapur) HVDC back to back station (2x500MW)in WR-SR for tariff period 2009-14.
Disposed of
6543
177/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 for transmission tariff for 400 kV Talcher-Meramundali Transmission System in Eastern Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6544
319/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulations-86 of CERC (Conduct of Business ) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff from 01.04.2009 to 31.03.2014 Combined Element (Notional DOCO:01.11.2006 ) of Transmission System Associated with Rihand Stage -II in Northern Region.
Disposed of
6545
176/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regualations -86 for transmission tariff for 400 kV Bina -Nagda D/C trasmission line along with associated bay equipment at Nagda and Bina (DOCO- 01.11.2007) in Western Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6546
175/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for combine elements of Extension of 400/220 kV Kolhapur(MSEB) S/S ,220 kV Vapi- Magarwada TL & 220 kV D/C Vapi - kharadpada line along with associated bays under WRSS -III Transmission In Western Region.
Disposed of
6547
229/2010
ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)
Approval of tariff of Indira Gandhi super thermal power project of Aravali Power Company Pvt. Limited.
Disposed of
6548
173/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation-86 of CERC (Coduct of Buisness) Regulations 1999 and CERC (Terms and Condition of Tariff) Regulations 2009 for determination of Transmission Tariff for ASSET-I (Notional DOCO: 01.06.2004): Combined Stage-I assets consisting of a) 220 kV Allahabad-Rewa Road D/C Transmission line Ckt-I (DOCO: 01.01.2003) b) 220kV Allahabad-Rewa Road D/C Transmission line Ckt-II (DOCO:01.08.2003) c) LILO of 220 kV Modipuram-Nara transmission line ( DOCO: 01.04.2003) d) LILO of 220kV Modipuram-Simbholi transmission line (DOCO: 01.07.2003) and e ) 220 kV Allahabad-Phulpur S/C transmission line and ASSET-II (DOCO: 01.01.2006) : Stage-II asset consisting of f) 220kV S/C Meerut-Shatabdinagar transmission line (DOCO: 01.01.2006) under transmission system associated with 220kV System Strenthening Scheme in U.P. in Northern Region for the tariff block 2009-14
Disposed of
6549
172/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
For determination of Transmission Tariff for Combined Elements of Transmission system associated with RAPP-B project in Northern Region for the tariff block 2009-14.
Disposed of
6550
171/2010
NKTCL
Application for grant of Transmission Licence to Northern Karanpura Transmission Company Ltd.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6551
170/2010
NKTCL
Application under section 63 of Electricity Act,2003 for adoption of Transmission Charges for North Karanpura Transmission Company Ltd. based on tariff determination through transparent process of competitive bidding in accordance with guidelines issue by Ministry of Power , Government of India.
Disposed of
6552
169/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of tariff for Rangit Transmission System in Eastern Region.
Disposed of
6553
167/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff for 400kV S/C Vindhyachal -Korba Ckt II along with associated bay equipment at Vindhyachak and Korba(DOCO-1.6.2007) in Western Region for tariff period 2009-14.
Disposed of
6554
166/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation - 86 of CERC (Code of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tarrif for (i) Combined asset of 400 kV Gandhar - Padge S/C transmission line with associated bays and 400 kV Gandhar - Gandhar S/C transmission line (Notional DOCO:1.6.1998) (II) 220kV Gandhar -Bharuch D/C transmission line with associated bays and 400Kv Gandhar-Dehgam D/C transmission Line with sub-station at Dehgam (DOCO: 1.8.1994/1.6.1995) under Gandhar Gas Power Station (Stage-1) in Western Region for the period 01.04.2009 to 31.03.2014.
Disposed of
6555
168/2010
Abja Power Private Limited
Application for Inter State Electricity Trading License.
Disposed of
6556
164/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC(Conduct of Business )Regulations 1999 and CERC (Tems and Conditions of Tariff) Regulations2009 for transmission tariff for I) 400 kv Dulhasti - kishenpur T/L with Associated bays (ii) 400 kv Kishenpur - Wagoora T/L along with associated bays at Kishenpur and Wagoora Sub stations under Dulhasti Combined Transmission System in Northern Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6557
163/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
For determination of Transmission Tariff for Northern Region System Strenthening Scheme -II (NRSS-II) (Combined Elements) in Northern Region for the tariff block 2009-14
Disposed of
6558
162/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission tariff from 1.4.2009 to 31.3.2014 combined element (Notional DOCO 1.3.2008)  of  (i) 315 MVA ICT-IV along with associated bays at Moga sub-station (ii) ICT-II along with associated bays and 2 nos PSEB feeder bays at Amritsar sub-station and 400 k V  bus reactor bay and 2 nos PSEB line bays  at Moga sub-station under Augmentation of transformation capacity at Amritsar and Moga sub-station under Augmentation of transformation capacity at Amritsar and Moga sub-station in Northern Region.
Disposed of
6559
161/2010
PTL Enerprises Limited
Application for grant of Inter-State Trading License in Category III
Disposed of
6560
160/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation -86 for transmission tariff for 765 kV S/C Bina - Gwalior Transmission Line II along with associated bays under WRSS -II , Set D Scheme in Western Region for the period from 1.4.2009 to31.3.2014
Disposed of
6561
159/2010
Torrent Power Limited (TPL)
Miscellaneous Petition under Regulation 44 "Power to relax" of the CERC(Terms and Conditions of Tariff) Regulations, 2009 for grossing up Return on equity at MAT tax rate, as per Finance Act 2009 and Finance Act 2010 being impacted on Tariff for the Tariff Period 2009-2014
Disposed of
6562
158/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 for determination of transmission tariff for 400 kV D/C Raipur - Chandrapur ( Bhadrawati ) transmission line in Western Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6563
157/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulations -86 of CERC(Conduct of Business), Regulations 1999 and CERC(Terms and Conditions of Tariff) Regulations 2004 for revision of Transmission Tariff for the period from 1.4.2004 to 31.3.2009 due to additional capitalization incurred during 2004-05 to 2008-09 for LILO OF 400 Kv Bongaigaon -Malda transmission line at Siliguri and sub - station at Siliguri (New) in Eastern Region ( DOCO: 01.08.2003)
Disposed of
6564
154/2010
NHDC LIMITED
Approval of Generation Tariff for INDIRA SAGAR POWER STATION (8X125 MW)
Disposed of
6565
155/2010
Suo Motu
Weekly reporting of new contracts executed by Electricity Traders to the Commission.
Disposed of
6566
153/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for Determination of Transmission Tariff for Transmission system associated with Agartala GBPP in North Eastern Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6567
152/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of Transmission Tariff for Bhadrawati - Chandrapur 400 kV D/C transmission line including bays at Bhadrawati (Power grid) switching station (extension) and Chandrapur(MSEB) switchyard(extension) in Western Region for Tariff period 2009-14.
Disposed of
6568
151/2010
NTPC Limited
Petition seeking clarification in regard to reimbursement of the liability on account of FERV and the cost of hedging.
Disposed of
6569
150/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
For determination of transmission tariff for LILO of one circuit of existing Neyveli- Trichy 400 kV D/C line at Neyveli TS-I expansion switchyard for the period from 1.4.2010 to31.3.2014
Disposed of
6570
149/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
For determination of revised transmission tariff due to decapitalization during 2008-09 for Singrauli Transmission System in Northern Region for the period from 1.4.2008 to 31.3.2009
Disposed of
6571
148/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for Determination of Transmission Tariff for Transmission system associated with Loktak HEP in North Eastern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6572
147/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for Determination of Transmission Tariff from 01.04.2009 to 31.03.2014 for LILO of 220 kV S/C Panki -Naubasta transmission line at Kanpur, for tariff block 2009-14 periods in Northern Region.
Disposed of
6573
226/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff for combined assets of 9i0 400 kV D/C ranchi0sipat transmission line with associated bays at ranchi and sipat s/s (DOCO: 01.03.2009) (national DOCO for both the elements: 01.03.2009) under kahalgaon stage II phase II transmission system in Western R
Disposed of
6574
225/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for determination of transmission tariff for combined asset of tala- siliguri transmission system (Asset-I) and remaining part of tala-siliguri transmission system (Asset-II) (national DOCO-01.05.2006) in eastern region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6575
146/2010
Talchar II Transmission Company Ltd.
Application for grant of Transmission License  to Talchar II Transmission Company Ltd.
Disposed of
6576
145/2010
Talchar II Transmission Co. Limited
Adoption of transmission charges for Talchar II Transmission Co. Limited based on tariff determined through transparent process of competitive bidding in accordance with guidelines issued by M/o Power, GOI
Disposed of
6577
144/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition under sub-section (4) of Section 28 of Electricity Act, 2003 and RApproval of transmission tariff for Salal-I transmission system associated with Northern Region for the period from 1.4.2009  to 31.3.2014.egulation 44 "Power to Relax" of the CERC (Terms and Conditions of Tariff) Regulations 2009 in  the matter  of approval of transmission  tariff compensation of 400 k V Thyristor controlled series compensation project (Facts device) on Kanpur-Ballabarh 400 K v S/C LINE  AT Ballabgarh IN Northern Region for  the period from  1.4.2009 to 31.3.2014.
Disposed of
6578
143/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for Salal-I transmission system associated with Northern Region for the period from 1.4.2009  to 31.3.2014.
Disposed of
6579
142/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission tariff for 63 MVAR line reactor on 400 Ki Kolaghat-Rengali line at Rengali sub-station in Eastern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6580
141/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of transmission tariff for the tariff period from 1.4.2004 to 31.3.2009 due to de-capitalization during 2007-08 for strengthening of Farakka-Malda transmission link and addtioinal 315 MVA transformer at Malda in Eastern Region.
Disposed of
6581
140/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for Salal-II transmsion system associated with Northern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6582
139/2010
TNEB
Review of the order dated  5.1.2010 in Petiton No. 146/2009-Determination of revised fixed charges on account of liabilities discharged and  for the year 2005-06, 2006-07 and 2007-08 for Talcher Super Thermal Power Station Stage-II (4x500MW)
Disposed of
6583
346/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation 86 of CERC ( Conduct of Business) Regulations 1999 and CERC ( Terms and Conditions of Tariff ) Regualtions 2009 for Transmission tariff for the period 2009-14 for Combined assets of Tirunelveli - Edamon 400 kV D/C line (initially to be operated at 220 kv ) alongwith associted bays and equipments at Triuneveli adn Edamon (KSEB) asscociated bays and equipments (DOCO: 01.12.2010) for the period from 01.12.2010 to 31.03.2014 under Transmission System associated with Kudunkulum in Southern Region for tariff block 2009-14
Disposed of
6584
138/2010
PXIL
Appointment of Independent Directors on the Board of Power Exchange of India Ltd.
Disposed of
6585
137/2010
NDPL
Petition under Section 79  (1) (f)  of the Electricity Act, 2003  for appropriate directions to NHPC Ltd for withdrawl of the illegal claim for interest raised in bill dated 5.3.2010 and  appropriate direction on the respodent to  refrain from rasieding  from rasing any such illegal claim.
Disposed of
6586
135/TD/2010
Manikaran Power Limited (MPL)
Application for grant of license for inter-state trading in Power
Disposed of
6587
134/2010
PXIL
Request for extension of time to fulfill compliance with certain provisions of the Power Market Regulations dated 21.1.2010.
Disposed of
6588
133/2010
Suo Motu
Overdrawals by Southern Region State  for the period 22.3.2010 to 23.3.2010
Disposed of
6589
136/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for approval for transmission tariff for i) LILO of Ramagundam-Khammam T/L at Warangal s/s (DOCO 1.8.2009) for  the period from DOCO to 1.9.2009, ii) 2x315 MVA auto transformer & 400/220 kV Bays Equipment at Warangal S/S (DOCO 1.8.2009) for the period from DOCO to 31.3.2014, iii) Combined assets of LILO of Ramagundam-Khammam T/L  and Neyveli_Pugular-Mudurai 400 kV DC TL (DOCO 1.9.2009) for the period from 1.9.2009 to 31.3.2014 and iv) 2x315 MVA auto transformer & 400/220 kV Bays equipments  at Pugalur S/S (DOCO 1.9.2009) for the period from DOCO to 31.3.2014 under transmission system associated with Neyveli lignite Corporation-II (NLC-II) Expansion Project _ in Southern Region for tariff block 1.4.2009 to 31.3.2014.
Disposed of
6590
132/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  for determiation of transmission tariff for Kayamkulam Transmsison  system in SR for the period  from 1.4.2009 to 31.3.2014
Disposed of
6591
131/2010
ENCIL
Application for grant of inter-State transmission line to East-North Interconnection Company Limited.
Disposed of
6592
130/2010
ENCIL
Application under Section 63  of the Electricity Act, 2003 for adoption of transmission charges with respecty to the  transmission system being established by the East-North Interconnection company Limited.
Disposed of
6593
129/2010
NRLDC
Maintaining grid security of the entire North East West (New)  grid by curbing overdrawals and effecting proper load management byh Northern Region constitutents.
Disposed of
6594
128/2010
CAPL
Petiton for approval of  Unit  Configuration change and consequential amendments to the power Purchace agreemetns (PPA)
Disposed of
6595
127/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of  transmission tariff for LILO of Purnia-Dalkola 132 k V S/C line and extension  at Purnia sub-station in Eastern Region for the period from  2009-2014.
Disposed of
6596
216/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regualtions -86 CERC( Conduct of Business) Regualtions 1999 and CERC ( Terms and Conditions of Tariff) Regulations 2004 for revision of transmission tariff for the tariff period from 1.4.2004 to 31.3.2009 due to additional capitalization incurred during 2004-05 to 2008-09 for 400 kV Biharshariff- sasaram-sarnth tramsmission lines alongwith bays etc. under estern- nothern inter regional HVDc Transmission system (DOCO 01/07/2001)
Disposed of
6597
126/2010
NTPC Limited
Revew of the  order dated 19.2.2010 in Petiton No. 138.2009-  Revision of fixed charges due to additional capital expendture incurred during  2008-09 for Talcher  Super Thermal Power Station, Stage-II (4x500 MW)
Disposed of
6598
125/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of  transmission  tariff for 400/220 kV 315 MVA transformer at Jeypore in Eastern Region for the period from 1.4.2009 31.3.2010
Disposed of
6599
124/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for  determination of tariff for combined asset of 400/220 kV, 1 No 315 and MVA Transformer associated bays at Biharsharif sub station (Asset-I) and all other assets covered  under Bihar grid strengthening scheme except extension of Biharsharif sub station with 400/220 kV, 1 No 315 MVA Transformer with associated bays (Asset-II) in Eastern Region for the period from   1.4.2009 to 31.3.2014 .Approval of transmission tariff for combined elements (a) LILO of Nagarjunsagar-Raichur 400 kV S/c Line at Mehboobnagar (DOCO -01.01.2006 and (b) LILO of both the Circuits  of Nellor-Sriperumbudur 400 kV D/C  line at Almathi (DOCO-01.06.2006) along with associated bays under system strengthening scheme-Iv in southern region  for the period 1.4.2009 to 31.3.2014 .
Disposed of
6600
123/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for combined elements (a) LILO of Nagarjunasagar-Raichur 400 kV S/C line at Mehboobnagar and (b) LILO of both the circuits of Nellor-Sripernumbudur 400 kV D/C line at Almathi along with associated bays under system strengthening shceme-IV in Southern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6601
122/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for Kishenpur Moga Transmission system in Northern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6602
121/2010
NHPC LTD
Approval of generation tariff of Rangit HE project for the period 1.4.2009 to 31.3.2014
Disposed of
6603
120/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Petition for revision of transmission tariff due to additional capital expenditure incurred during 2004-09 for 400 kV D/C Nathpa-Jhakri-Nalagarh Transmission Line along with associated bays and 2 No. bays at Nalagarh  for Kunihar (HPSEB) associated with D/c Nathpa-Jhakri Transmission System  in Northern Region for the period 1.4.2009 to 31.3.2009
Disposed of
6604
119/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff  for combined elements of i) 315 MVA 400/220 kV Auto Transformer at Hyderabad (DOCO-01-04.119) and ii) one 50 MVAR Reactor at Cuddapah (DOCO-01.04.1997) under CTP augmentation in SR for the period 1.4.2009 to 31.3.2014 .
Disposed of
6605
118/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission tariff from  1.4.2009 to 31.3.2014 for transmission system associated with Faridabad Gas based combined cycle power  project (Combined element) in Northern Region.
Disposed of
6606
116/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for 400kV D/C Madurai-Trivendrum transmission system in Southern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6607
115/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for LILO of 400 kV S/C Chamera-I Kishenpur transmission line at Chamera-II under transmission system associated with Chamera HEP STG-II for traiff block 2009-14  in Northern  Region.
Disposed of
6608
114/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff   for Series capacitors on circuit I and II of 220 kV D/C Kishenpur-Pampore transmission line at Kishenput sub-station in Northern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6609
113/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for transmission system associated with Bairasuil in Northern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6610
112/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for the period 2009-14 for combined elements of (i) 40% fixed series compensation on Gooty-Neelmangala line-II at Gooty  and (ii) 40% fixed series compensation on existing Gooty-Neelmangala line-I at Gooty, Kadapa-Nagarjunasagar circuit-I and circuit-II and Kadapa under fixed series compensation package in Southern Region.
Disposed of
6611
111/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for additional converter transformer (Spare) for Rihand-Dadri Bi-pole in Northern Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6612
110/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for transmission system associated  with Kopli Hydroelectric stage-I extension project (2x50 MW) in North Eastern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6613
109/2010
NHPC LTD
Approval of  generation tariff of Dhauligaga HE project Stage-I for the period from 1.4.2009 to 31.3.2014.
Disposed of
6614
108/2010
NHPC LTD
Approval of generation tariff of Loktak HE Project for the period from 1.4.2009 to 31.3.2014.
Disposed of
6615
107/2010
SRLDC
Maintaining  grid secuity of the Southern Region grid by curbing overdrawals and  effecting proper load management by TNEB.
Disposed of
6616
106/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval  of transmission tariff for Moga-Hissar-Bhiwani Transmission system in Northern Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6617
105/2010
JPL
Application for grant of  inter-State transmision licence to Jindal Power Limited.
Disposed of
6618
104/2010
NHPC LTD
Approval of generation tariff of Salal HE project for the period  1.4.2009 to 31.3.2014.
Disposed of
6619
103/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for 50 MVA Auto transformer at Malda sub-station in Eastern Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6620
102/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of revised transmission tariff due to additional capital expenditure incurred during 2004-05 for 400/229 kV Bhiwadi sub-station along with LILO of  Ballabhgarh-Bassi 400 kV S/C  line and ICT-I and ICT-II at Bhiwadi in Northern Region  for the period from 1.4.2004 to 31.3.2009.
Disposed of
6621
100/2010
NERLDC
Petition for approval of   CERC (Fees and charges of Reginal Load Despatch Cetnre and other related matters) Regulations, 2009 for NERLDC Charges (POSOCO Portion)   for the control period 1.4.2009 to 31.3.2014.
Disposed of
6622
099/2010
Suo Motu
Determination of  Forbearance and  Floor price of the  REC frame work.
Disposed of
6623
098/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission tariff  for 230 k V Neyveli-Bahoor transmission line for the period from 1.4.2009 to 31.3.2014.
Disposed of
6624
097/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission  tariff from  1.4.2009 to 31.3.2014 for 132 k V S/C Mau-Balia transmission line  for the period  2009-14 in Northern Region.
Disposed of
6625
096/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission tariff for the period from 1.4.2009 to 31.3.2014 for 315 MVA, 400/220 kV ICT-IV at Ballabgarh sub-station with associated bay equi0ment in Northern Region .
Disposed of
6626
095/2010
ERLDC
Petition for approval of   CERC (Fees and charges of Regional Load Dispatch Centre and other related matters) Regulations, 2009 for ERLDC Charges (POSOCO Portion)   for the control period 1.4.2009 to 31.3.2014.
Disposed of
6627
094/2010
Suo Motu
Petition for approval of   CERC (Fees and charges of Regional Load Dispatch Centre and other related matters) Regulations, 2009 for SRLDC Charges (POSOCO Portion)  for the control period 1.4.2009 to 31.3.2014.
Disposed of
6628
093/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of  transmission tariff for Hathidah River Crossing section of 220 kV D/C Biharshariff-Beguasaria Transmission line in Eastern Region for the period 1.4.2009 to 31.31.3.2014
Disposed of
6629
092/2010
WRLDC
Approval of WRLDC Charges (POSOCO Portion) under CERC (Feers and Charges of Regional Load Dispatch Centre and other related matters) Regulations 2009 for control period 1.4.2009 to 31.3.2014.
Disposed of
6630
091/2010
NRLDC
Petition for approval of   CERC (Fees and charges of Regional Load Dispatch Centre and other related matters) Regulations, 2009 for NRLDC Charges (POSOCO Portion)    for the  control period 1.4.2009 to 31.3.2014.
Disposed of
6631
090/2010
NHPC LTD
Approval of generation tariff of Bairasuil HE project for the period  1.4.2009 to 31.3.2014.
Disposed of
6632
089/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission tariff from DOCO to 31.3.2010 for 400 k V S/C RAPP-Kotal line along with 80 MVAR BUS Reactor and 400 k V/220 315 MVA ICT-I and ICT-II at Kota lsub-station and ICT-III at Kankroli sub-station along with  associated bays at Kota and Kankroli sub-stations under transmission system associated with RAPP 5 & 6 for tariff block periods 2009-14  period in Northern Region.
Disposed of
6633
088/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petion  seeking Regulatory approval for procurement of two mobile 400/220 kV sub-station for Northern Region beneficiaries and determination of teriff in terms of CERC (Terms and Conditions of Tariff) Regulations, 2009.
Disposed of
6634
087/2010
ARPCP
Review  of order dated  12.2.2010 in  Petition No. 203/2009-Application for grant of inter-State  trading licence to Arunachal Pradesh Power Corporation  Pvt. Ltd.
Disposed of
6635
086/2010
Suo Motu
Contravetion of the directions of the Commission`s   order dated 30.10.2009  in Petition No. 137/2009.
Disposed of
6636
085/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of incentive based on availability of transmission system  of North Eastern Region for the years 2004-05, 2005-06 and 2006-07
Disposed of
6637
083/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of NLDC Charges (POSOCO Portion) under CERC (Fees and Charges of Regional Load Dispatch Centre and Other related matters) Regulations, 2009  for control period 1.4.2009 to 31.3.2014
Disposed of
6638
082/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of  transmission  tariff for Chamera Stage-I Transmission System in Northern Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6639
081/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of DOCO for Kudankulam (NPC)-Tirunelveli (Power Grid) 400 kV (Quad) D/C line I and II  with associated bays and equipments under Kudunkulum Transmission system in Southern Region
Disposed of
6640
080/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for 400/220 k V Khandwa sub-station and LILO of 400 k V D/C Itrasi-Dhule transmission  line at Khandwa in Western Region for the period from  1.4.2009 to 31.3.2014.
Disposed of
6641
079/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission  tariff from the  date of commercial operation to 31.3.2010 for (i) 315 MVA 400/220 k V ICT-I along with associated bays at Roorkee sub-station and (ii) LILO of 400 k V Rishikesh-Muzzafarnagar transmission line Roorkee along with associated bays at Roorkee under System Strengthening Scheme in Roorkee in Northern Region for the e period from 2009-14.
Disposed of
6642
078/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for combined elements of 400 k V D/C Kolhapur-Mapusa transmission line )ckt I and Ckt-II) and associated bays in Western Region for the period from 1.4.2009 to 31.3.2010.
Disposed of
6643
077/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of revised  transmision tariff due to  additional capital expendture  incurred during 2005-06  for Agra (Power Grid_-Agra(UPPCL) 400 kV D/C Interfonnetion of UPPCL in Northern Region for the tariff period 2004-09
Disposed of
6644
084/2010
NHPC LTD
Approval of generation tariff of Chamera-I for the period from  2009-14.
Disposed of
6645
315/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under regulation -86 of CERC (Conduct of Business) regulation 1999 and CERC ( Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission tariff for Pole -I of +/- 500 kv 2500 MW Balia- Bhiwandi HVDC Bipole including HVDC transmission line associated with Barh Generation Project(3X 660MW) in Eastern Region from DOCO (01.09.2010) to 31.03.2014
Disposed of
6646
076/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for Dehri-Karamnasa transmission system  in Eastern Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6647
075/2010
NHPC LTD
Approval of generation tariff of Tanakpur HE project for the period from  1.4.2009 to 31.3.2014
Disposed of
6648
074/2010
NHPC LTD
Approval of generation tariff of Uri HE project for the period from  1.4.2009 to 31.3.2014
Disposed of
6649
073/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of  final transmission tariff up to   the date of commercial operation  and projected additional  capital expenditure  to be incurred  from DOCO to 313.2011 for (i) one circuit of 132 k V D/C Sewa-II-Hiranagar line along with associated bay at Hiranagar sub-station and (ii) one circuit of 132 k V D/C Sewa-II-Mahanpur line along with associated bays at Mahanpur-sub-station under transmission system associated with SEWA-II HEP for the period from  2009-14.
Disposed of
6650
072/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of  transmission tariff from DOCO to 31.3.2014  for (i) LILO of one circuit of Madurai-Trichy 400 k V D/C line along with  1x80 MVAR line reactor at Karikudi sub-station and (ii) 2x315 MVA Auto transformers and down strena system  with associated  bays and equipments at Karikudi sub-station under system strengthening-VII of SR Grid  in Southern Region for the tariff period 2009-14
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6651
071/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for combined elements of  (i) additional bays at Kolar and Hosur for second circuit of Kolar-Hosur 400 k V D/C  line and (ii) 400 k V Hiryur sub-station, including 315 MVA auto transformer and LILO of Devangere-Hoody 400 k V D/C line at Hiriyur with associated bays under system strengthening scheme-II in Southern Region  for the period from 1.4.2009 to 31.3.2014.
Disposed of
6652
070/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of transmission tariff for Fixed and Thyristor controlled series compensation for 400 k V D/C Raipur-Rourkela line at Raipur in Western Region for the period from 2009-14.
Disposed of
6653
069/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of  transmission tariff for 400/220 k V. 315 MVA ICT-II at Rajgarh sub-station under SIPAT-I transmission system in WR for the tariff period 2009-14
Disposed of
6654
215/2010
PXIL
Permission to introduce renewale energy certificate contract under renewable energy segment and permission to introduce intra day  any day (S) and month ahead contracts under Physical market segment.
Disposed of
6655
067/2010
Suo Motu
Frequent  congestion in the inter-State transmission systems affecting operation of the Power exchanges.
Disposed of
6656
066/2010
NHPC LTD
Approval of generation tariff  of Chamera-II HE Project for the period from 1.4.2009 to 31.3.2010
Disposed of
6657
065/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of transmission tariff   due to additional capital expendture  incurred during 2008-09 for (i) 50 MVAR Bus Reactor at Hissar sub-station, (ii) LILO of 400 k V Moga-Hissar transmission line, ICT-I at Fatehabad sub-station, 4 Nos 220 k V line bays (feeders from Fatehabad-I and Fatehabad-II) and (iii) 315 MVA, 400/220 Ki ICT-II alongwith associated  bays at 400/220 kV Fatehabad sub-station under Northern Region system strengthening Scheme-III  in Northern Region.
Disposed of
6658
064/2010
NTPC Limited
Review of the order dated 11.1.2010 in Petition No. 129/2009-Determination of impact of  additional capital expendture  incurred during  2008-09  at Feroze Gandhi Unchahar Thermal Power Station, Stage-I
Disposed of
6659
063/2010
NEEPCO
Fixation of tariff in respect  of  sale of power from Doyang Hydro Electric Project (3x25MW) of North Eastern Electric Power  Corporation  Limited (NEEPCO)  for the period from 1.4.2009 to 31.3.2014.
Disposed of
6660
062/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for 315 MVA ICT-III at Nagarjunasagar sub-station with associated bay equipment in Southern Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6661
061/2010
MIEL
Petition under Regulation 22 (2) read with  Regulation 26 of the  CERC (Open Access in  the inter-State transmission) Regulations, 2008 .
Disposed of
6662
060/2010
NHPC LTD
Approval of generation tariff  of Dulhasti HE Project  for the period from 1.4.2009 to 31.3.2014
Disposed of
6663
059/2010
NTPC Limited
Review of the order dated 11.1.2010 in Petition No. 123/2009-Revision of fixed charges due to additional capital expenditure incurred during 2007-08 and 2008-09 at Ramagundam Super Thermal Power Station, Stage-III (500 MW).
Disposed of
6664
058/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of revised Fees and Charges due to additional capital expenditure due to additional capital expenditure/de-capitalization incurred during 2004-09 for Pole-I and associated AC lines under Talcher Transmission system in Southern Region.
Disposed of
6665
057/2010
NHPC LTD
Approval of Generation tariff  of SEWA HE Project Stage-II for the period from  1.3.2010 to 31.3.2010
Disposed of
6666
056/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff  for 400 kV D/C Vijayawada-Nellore line, 400  kV D/C Nellor, extension of Vijaywada and Sriperumbudur sub-station with associated bays under system strengthening scheme in Southern Region for the period from 1.4.2009 to 31.3.2010
Disposed of
6667
055/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of transmission tariff due to De-capitalization and additional capitalization incurred during 2008-09 for the tariff period 2004-09 for NLC Stage-I Transmission system in Southern Region.
Disposed of
6668
054/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff  for 50 MVAR reactor along with associated equipment at Chandrapur sub-station in Western Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6669
052/2010
APPCPL
Review of the order dated  8.1.2009  in  Petition No. 149/2009 with I.A.No. 35/2009-Revision of  fixed charges due to   additional capital expenditure incurred  during 2006-07, 2007- 08 and 2008-09  for Simhadri  Thermal  Power Station (1000 MW)
Disposed of
6670
051/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination  of revised fees and charges due to additional capital expenditure incurred for the years 2006-09 for Unified Load Dispatch and Communication (ULDC) Scheme in Western Region.
Disposed of
6671
050/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of  revised transmission tariff due to additional capital expenditure during 1.4.2008 to 31.3.2009 for (i) 400 kV D/ C  Khalgaon-Patna transmission line  9including 1x50 MVAR line reactor), 1x80 MVAR Bus Reactor with associated bays, 2 nos 220 kV line bays and 400 and 220  kV bays for ICT-I at Patna sub-station (ii) 400 kV D/C Maithon-Ranchi  line along with associated bays, 400220 kV 315 MVA ICT-II along with  associated bays at Ranchi sub-station and 220 kV Patratu and Chandil bays at Ranchi sub-station, (iii) 80 MVAR bus reactor at Ranchi and 2 nos of 220 kV line at Ranchi  (iv) ICT-I at Patna sub-station, (v) 400/220 kV ICT-I at Ranchi sub-station along with associated bays and 2 nos line bays at Patna sub-station (vi) ICT-II at Patna sub-station along with associated bays under Khalgaon stage-II phase-I transmission system in Eastern Region
Disposed of
6672
049/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of transmission tariff due to  additional capital expendture icurred during 2006-07, 2007-08  for (i) HVDC terminal station at Talcher and Kolar with Pole-II , (II) 400 K v  Kolar-Hossur D/C line along with the assoiated bays at Kolar and Hossur (iii) 400 k V Salem and Udumaplet  S/C transmision line along with associated bay extension at Salem and Udumalpet  under the Talcher transmission system from 1.4.2004 to 31.3.2009 in Southern Region.
Disposed of
6673
047/2010
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Non-compliance of CERC  order dated 31.3.2009, 7.1.2010   and  27.1.2010 (Commission`s direction to TNEB to clear the Income tax dues and excess  regbate availed with interest)
Disposed of
6674
046/2010
NTPC Limited
Petition for review of the order dated 5.1.2010 in Petition No. 146/2008- determining the impact of additional capital expenditure during the period 2004-08 for Talcher Super Thermal Power Station, Stage-II (2000MW)
Disposed of
6675
045/2010
UPPCL
Directions to MPPGCL to file ARR and tariff petition.
Disposed of
6676
044/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of transmission tariff due to additional capital expenditure  incurred during 2008-09  for (i) Ckt-III of 400 kV D/C Vindhyachal -Satna line along with associated bays (ii) 400/220 kV, 315 MVA ICT-III at Satna sub-station; (iii) Ckt-IV of 400 kV D/C  Vindhyachal-Satna line  along with  associated bays; (iv) LILO of 400 kV Satna-Bina Ckt-I and II at Bina (Power Grid) sib-station; (v) Circuit-IV of 400 k V D/C Satna-Bina Transmsison line, (vi) Circuit-III of 400 kV D/C  Satna-Bina transmission line; (vii) LILO of 400 kV D/C  Raipur-Rourkela transmission line along with associated bays, (viii) 400/220 kV, 315 MVA ICT-II along with associated  bays equipment at Raigarh sub-station under Vindhyachal Stage-III Transmission system in Western Region.
Disposed of
6677
043/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of final transmission  tarif considering capitla cost up to DOCO and additional capital expendture  incurred from DOCO to  31.3.2009 for (i) 400 k V D/C RAPP-Kankroli transmission line along with associated bays (ii) 400/220 k V 315  MVA ICT-II along with associated bays and two No. 220 k V line bauys at Kaankroli sub-station under RAPP 5  and 6  transmsison  system in Northern Region for tariff block 2004-09
Disposed of
6678
042/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Reimbursement of  additonal expendtiure towards deployment of special security forces (CISF) for Salakati and Bongaigiaon sub-station for the year 2008-09 in Eastern Region.
Disposed of
6679
039/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of revised transmission tariff due to  additional capital expenditure  incurred during 2007-09 of (i) 400 k V Siliguri sub-station  (Extension) (Relevant Portion), 400 kV Purnea sub-station (extension) (Relevant portion) (Excluding 400/220 k V, 315 MVA ICT  at Purnea sub-station, 40% Fixed series compensation (FSC) Compensation of  5% to 15% Thyristor controlled sries compensation (TCSC) on each Ckt. of Purnea-Muzaffarpur 400 k V D/C  LINE AT pURNEA, (II) 400/220 K v, 315 MVA ICT at Purnea sub-station, (iii) 400/220 k V Muxaffarpur sub-station (New) (Excluding 2 Nos, 400 k V blays at Muzafarpur with line reactors for Muzaffarpur -Gorakhpur line and ICT-II at Muzaffarpur sub-station), 220 k V Muzaffarpur sub-sation (BSEB Kanti) Exension and 400/220 k V, 315 MVA ICT-II at Muzaffarpur sub-station associated with Tala HEP, East-North Inter-connector and Northern Region Tranmsision system fro DOCO to 31.3.2009.
Disposed of
6680
038/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition under Regulations 44  " Power to Relax" of the CERC (Terms and Conditions of Tariff) Regulations, 2009 for relaxation of CERC (Terms and Conditions of Tariff) Regulations, 2009.
Disposed of
6681
037/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition under Regulations 44 " Power to Relax" of the CERC (Terms and Conditions of Tariff) Regulations, 2009 .
Disposed of
6682
036/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of revised fees and charges due to additional capital expenditure incurred during 2005-09 for Unified Load Dispatch & Communication (ULDC) Scheme in Southern Region.
Disposed of
6683
035/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of transmission tariff due to de-capitalization incurred during 2007-08 for 400 kV D/C Jeypore-Gazuwaka Transmission line and 500 MW HVDC  back-to back station at Gazuwaka in SR  and ER  for tariff block 2004-09
Disposed of
6684
034/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Application for grant of transmission licence to Cross Border Power Company Ltd., Gurgaon
Disposed of
6685
033/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of  transmission tariff  due to additional capital  expenditure  incurred during 2006-07, 2007-08 and 2008-09 for 400 k V D/C Ranganadi-Ballpark Transmission line under ATS of Rangandi HEP in North Eastern Region for  the  tariff period 2004-09
Disposed of
6686
048/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of revised cost due to additional capital expenditure incurred during the year 2008-09 and actual  O & M charges for UNFIEID Load Dispatch and Communication scheme in Eastern Region.
Disposed of
6687
284/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Transmission tariff for transmission system associated with 400 kV D/C Raigarh-Raipur TL Western Region.
Disposed of
6688
040/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under sub - section (4) of Section 28 of Electricity Act, 2003 for determining of revised Fees and Charges due to additional capitalization incurred during the year 2005-2009 for Unified Load Despatch Centre and Communication (ULDC) scheme in North Eastern Region.
Disposed of
6689
031/2010
CBPTCL
Application for grant of transmission licence to Cross Border Power Company Ltd., Gurgaon
Disposed of
6690
213/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Review under regualtion 103(1) read with Regualtion 111 of the CERC ( Conduct of Business) regualtion 1999 of order dated 18.6.2010 of the CERC in Petition no : 242/2009 in the matter of approval of transmission tariff for 315 MVA ICT -II at Bhattapara S/S (DOCO: 1.1.2009) under Sip
Disposed of
6691
030/2010
PCM
Application for grant of inter-State trading licence   in Electricity to PCM Power Trading Corporation Limited, Kolkata
Disposed of
6692
029/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of revised Fees and Charges due to additional capital expenditure incurred during the year 2005-09 for Unified Load Dispatch and Communication Scheme in Northern Region.
Disposed of
6693
028/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of revised fees and charges due to additional capital expenditure incurred during 2005-09 for Unified Load Dispatch & Communication (ULDC) Scheme in Northern Region.
Disposed of
6694
027/2010
NTPC Limited
Review of the Commission`s order dated  30.12.2009 in Petitioin No. 44/2009-Determination of impact of  additional capital expenditure incurred during 2004-05, 2005-06, 2006-07 and 2007-08 on Fixed Charges of Kawas Gas Power Station (656.20 MW)
Disposed of
6695
026/2010
Suo Motu
Compliance of the order dated 24.12.2009 in Petition No. 117/2009.
Disposed of
6696
025/2010
NTPC Limited
Review of the Commission`s order dated 18.12.2009 in Petition No. 32/2009-Determination of impact of additional capital expenditure incurred during the years 2004-05, 2005-06, 2006-07 and 2007-08  for Anta GPS (419.33MW)
Disposed of
6697
024/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of  revised transmission tariff due to additonal capitalization incurred during 2008-09 for 400 k V ckt-I of Teesta (Stage-V)-Siliguri line under transmission system associated with Teesta (Stage-V)  in Eastern Region for the period from  1.2.2008 to 31.3.2009.
Disposed of
6698
023/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of transmission tariff due to  additional capital expenditure  incurred during 2007-08 and 2008-09 for 500MW HVDC back to back   station at  Gazuwaka (Inter regional asset of Eastern Region & Southern Region) and 400 kV D/C Vijayawada-Gazuwaka transmission line along with  bay extensions and equipment at Vijayawada-Gazuwaka (Southern Region) under augumentatioin  of capacity of Gazuwaka HVDC  back to back  proejct  (500MW) .
Disposed of
6699
022/2010
NTPC Limited
Review of the Commission`s order dated 10.12.2009 in Petiton No. 22/2009-Approval of final tariff of Unit-IV (500MW) for the period  20.6.2008 to  31.12.2008 and Unit-IV  & V (2x500MW) (Combined) for the period 1.1.2009 to 31.3.2009 of Sipat Super Thermal Power Station Stage-II.
Disposed of
6700
019/2010
NTPC Limited
Petition for in-principle  approval of procurement of Generator at Rihand Super Thermal Power Station Stage-I (1000MW)
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6701
020/2010
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
TPS 1 Petition seeking fixation of tariff for 2009-14
Disposed of
6702
0017/2010
PTL
Miss. Petiton for grossing up retun on equity at MAT tax rate appplicable for the Financial year 2009-10 onward for the period from  2009-14.
Disposed of
6703
016/2010
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Deduction of UI for excess generation beyond 105% for any block and/or 101% for the day with effect from 1.4.2009 on alleged gaming certification by SRLDC/SRPC under CERC UI regulations 2009 for NLC TPS-I Expansion and TPS-II
Disposed of
6704
015/2010
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Outstanding dues from KSEB  towards Income tax reimbursement-Seeking Commission`S intervention and dirction to KSEB, to clear the Income tax dues.
Disposed of
6705
014/2010
NTPC Limited
Approval of tariff of National Capital Thermal Power Station , stage-II, for the period from anticipated commercial operation date of uniit of I, 30.1.2010 to 31.3.2014.
Disposed of
6706
013/2010
Suo Motu
Capital cost norms for Solar PV power projects  for Finanacial Year 2010-11
Disposed of
6707
012/2010
ACEL
Application for grant of inter-State trading licence to Abellon Clean Energy Limited, Ahmedabad
Disposed of
6708
011/2010
TNEB
Miscellaneous petition seeking intervention of the Commisison under Regulation 12 "Power to remove difficulties" and Regulaiton 13  "Power to Relex " of the CERC (Terms and Conditions of Tariff) Regulations, 2004  on the issue of payment of O & M charges to by Power Grid  for the  400 K v  bays erected by the Power grid at Board`s Almathi sub-station and maintained by Tamil Nadu Electricity Board at  Alamathi sub-station  from  DOCO..
Disposed of
6709
010/2010
TPGL
Petiton for amendment in transmsion lincence No. 2/Transmission/CERC  issued on  16.5.2007 to  Torrent Power Grid Limited.
Disposed of
6710
009/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of transmision tariff due to  additonal capital expendture  incurred during 2008-09 for tariff period 2004-09 for Tarapur transmission system assoicated with Tarapur Atomic Station Stages 3 and 4 in Western Region.
Disposed of
6711
008/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of transmission tariff due to  additonal capital expendture incurred during 2008-09 for  Up--gradation of transfer capacity of Talcher-Kolar HVDC Bi-pole from 1.8.2007 to 31.3.2009 in Sourthern Region.
Disposed of
6712
007/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff  for Korba-Budhipadar transmission system for the period from 1.4.2009 to 31.3.2014
Disposed of
6713
006/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determinqation of revised transmission tariff due to additonal capital expendure incurred during 2008-09  in respect of  LILO of  1st  CKT of Patratu-Hatil-Chandil 220 kV D/C line at Ranchi sub-station for the period from  1.6.2007 to 31.3.2009  and LILO of  2nd Ckt of Patratu-Hatia-Chandil 220 kV  D/C line at Ranchi sub-station for  the period from  1.9.2007 to 31.3.2009 associated with 220 kV inter-connection with Jharkhand State Electricty  Board (JSEB) system at Ranchi sub-station in Eastern Region .
Disposed of
6714
005/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of transmission tariff  due to additional capital edpendture incurred during 2008-09 for (a) 400/220 k V sub-station at Narendra with one 315 MVA ICT and (b) 2nd 315 MVA ICT at Narendra sub-station associated with establishment  of 400/220 k V sub-station in Narendra in Southern Region.
Disposed of
6715
004/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of transmission tariff  due to  additional capita expenditure incurred during 2008-09 for (i) 400 kV Balia-Lucknow Ckt I & II, 400 kV Balia-Mau Ckt-I, 400 kV D/C Patna-Balia line including associated bays at Patna and Balia (ii) 400 kV Balia-Mau Ckt-II, 40% FSC at Lucknow as 400 kV D/C  Lucknow-Balia line (iii) 80 MVAR Bus Reactor of Biharshariff sub-station (iv) 400 kV Lucknow-Bareilly Ckt-I & II  along with associated bays (v) 400 kV D/C Biharshariff-Balia line Ckt-I with associated bays (vi) 400 kV D/C  Biharshariff-Balia line Ckt-II with associated bays under Kahalgaon Stage-II transmission system under Kahalgoan Stage-II Phase-I Transmission system  in Northern Region.
Disposed of
6716
003/2010
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of revised transmission tariff due to  additional  captial expendture incurrd during the year 2008-09 for (i) LILO of Korba-Raipur 400 k V S/C  line at Sipat (ii) 765 k V Sipat-Seoni Ckt-I along with associaterd bays, (iii) 400/220 k V ict-I alongwith two 220 k V line bays at Seoni sub-station, (iv) Ckt-II of 400 kV D/C Nagda-Dehgam line , and (v) Ckt_i of 400 kV D/C  Nagda-Dehgam line under Sipat-I transmission system in Western Region for tyariff block 2004-09
Disposed of
6717
002/2010
Suo Motu
Grid Disturbance in the Northern Regiion on 2nd January 2010
Disposed of
6718
332/2009
NTPC Limited
Approval of tariff of Badarpur Thermal Power Station for the period from 1.4.2009 to 31.3.2014.
Disposed of
6719
330/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of revised transmission  tariff due to  additional  capitalization incurred during 2008-09 for (i) 765 kV S/C Bina-Gwalior transmission line along with associated bays, (ii) 315 MVA, 400/220/333 k V Auto-transformer (ICT-I) alongwith associated bays at Gwalior sub-station and (iii) LILO of 400 k V S/C Korba-Raipur transmission line at Bhatapara sub-station alongwith assoicated  bays under Sipat-II transmsision system in Western Region  for tariff period 2004-09.
Disposed of
6720
327/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of transmsison tariff  for the tariff period 2004-09 due to additional capital expendture incurred  during 2008-09 for Northern Region System Strengthening Scheme-I transmission system in Northrn Region for the period 2004-09.
Disposed of
6721
326/2009
MSEDCL
Petitioni under Section 79(1) (C)  and Section 79 (1) (h) of the Electricity Act, 2003 for directions of curtailment of over-drawl of Electricity by various utilities.
Disposed of
6722
324/2009
NTPC Limited
Approval of renovation and modernization of Badarpur thermal Power Station
Disposed of
6723
323/2009
NTPC Limited
Approval of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-II (420MW) for the period from 1.4.2009 to 31.3.2014.
Disposed of
6724
322/2009
BSTCL
Application for grant of inter-State trading licence  to BS Trans Comm Ltd., Hyderabad
Disposed of
6725
321/2009
ASEB
Review of order dated 7.9.2009 in Petition No. 87/2006- Determination of transmission tariff for transmission system associated with Kathalguri Gas Based combined cycle project in North Eastern Region for the period from 1.4.2004 to 31.3.2009.
Disposed of
6726
318/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of transmission tariff due to addtiional capitalization incurred during 2008-09 for LILO of one circuit of 132 kV D/C Siliguri-Rengit at Gangtok in Eastern Region (DOCO 1.10.2005)
Disposed of
6727
315/2009
VAL
Petition under Section 79(1) ©, (f) and (k) read with Section 11(1) of the Electricity Act, 2003 read with reguations 26 of the CERC (Open Access in inter-State in Transmissin) Regulations, 2008
Disposed of
6728
312/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of  revised transmission   tariff  due to  additional capitalization incurred during2008-09 for (i) TCSC and 2nos of 400 kv bays at Gorkhpur sub-station associated  with 400 Kv Muzaffarpur-Gorakhpur line of Powerlinks (ii) 2 nos of 400  kV bays at Muzaffarpur with line reactor associated  with 400 kV Muzaffarpur-Gorkhpur line of Powerlinks, under transmission system associated  with Tala HEP, East-North Inter-connector and Northern Region Transmission system, an inter-regional asset between Northern Region and Eastern Region from 1.9.2006 to 31.3.2009.
Disposed of
6729
276/2009
Shree Cement Limited
Application for grant of Trading License
Disposed of
6730
090/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Apprvoal of transmission tariff for Transmission system associated with NLC Stage II in Southern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6731
311/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of  revised transmission tariff due to additonal capitalization incurred during 2008-09 for 400 kV Bareilly sub-station (UPPCL) (extension) and 400 kV Mandaula sub-station (extension)   associated with  and 400 kV  Mandaula-Bareilly line  of Powerlinks (ii) 400 kV D/C Lucknow (Powergird -Unnao (UPPCL) line with associated  bays at both end, 400 kV D/C Gorkhpur (Power Grid)-Gorakhpur (UPPCL)  line with  bays at both end , 2nos  ea 400 K v bays at Gordkhpur (Power Grid) and 2 nos 400 kV  bays at Lucknow  (Power Grid) for 400 kV D/C  Gorkhpur-Lucknow line  of  Powerlinks, 300/220 kV 315 MVA ICI-I  at Gorkhpur (Power Grid)  with  associated  bays, (iii) LILO of one Ckt of 400 kV D/C Ballabgarh-Dadri  transmission line at Maharanibagh GIS along with assoiated bays (iv) 315 MVA 400/220/33 kV ICT-II at Maharanibagh GIS along with associated  bays  under transmission system associated with  Tala HEP , East-North Inter-connector and Northern Region transmission system for the tariff period 2004-09.
Disposed of
6732
308/2009
NTPC SAIL POWER COMPANY  LIMITED (NSPCL)
Petition for approval of  tariff of Unit-1(250 MW)  for  the period  from 22.4.2009 to 20.10.2009 and Station (2x250 MW)  for the period from 21.10.2009 to 31.3.2014 of Bhilai expansion power project (2x250 MW).
Disposed of
6733
305/2009
VPPL
Petition under Section 79 of the Electricity Act, 2003
Disposed of
6734
301/2009
BSAL
Petition under Sections 11,12,76 and 94 of the Electricity Act, 2003
Disposed of
6735
300/2009
NTPC Limited
Misc petiton for -receovery of the fixed charges on account of capital expenditure  incurred at the various offices of NTPC between 1.4.2004 to 31.3.2009.
Disposed of
6736
209/SM/2009
Suo Motu
Implementation of Renewable Regulatory Funds mechanism under Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010.
Disposed of
6737
145/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission  tariff  for  Korba Transmission System  in Western Region  for the period from  1.4.2009 to 31.3.2014
Disposed of
6738
092/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for transmission system associated with NLC Stage-I transmission system Southern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6739
091/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for transmission system associated with 400 kV Cetnral Transmission Project-I in Southern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6740
299/2009
NEEPCO
Fixation of tariff in respect of sale of power from Agartala Gas Turbine power Project (84 MW) of North Eastern Electric Power Corporation Limited (NEEPCO) for the period from 1.4.2009 to 31.3.2014.
Disposed of
6741
298/2009
NEEPCO
Fixation of tariff in respect of sale of power from  Kopili  Hydro Electric Project Stage-II (1x25MW) of North Eastern Electric Power Corporation Limited (NEEPCO)  for the period from  1.4.2009 to 31.3.2014.
Disposed of
6742
297/2009
NEEPCO
Fixation of tariff in respect of  sale of power from Khandong Power Station (2x25 MW) of Kopili Hydro Electric Project (KHEP)  of North Eastern Electric Power Corporation Limited (NEEPCO)  for the period from  1.4.2009 to 31.3.2014
Disposed of
6743
296/2009
NEEPCO
Fixation of tariff in respect of sale of power from Ranganadi Hydro Electric Project (3x135 MW) of North Eastern Electric Power Corporation Limited (NEEPCO) for the period from 1.4.2009 to 31.3.2014.
Disposed of
6744
295/2009
NEEPCO
Fixation of tariff in respect of sale of power from Assam Gas based power project (291 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong for the period from 1.4.2009 to 31.3.2014.
Disposed of
6745
294/2009
NEEPCO
Fixation of tariff in respect of sale of power from  Kopili power station (4 x 50 MW)  of Kopili Hydro Electric  project  (KHEP) of North Eastern Electric Power Corporation Limited (NEEPCO)  for the period from  1.4.2009 to 31.3.2014.
Disposed of
6746
290/2009
PTL
Revision of transmission tariff due to additional capital expenditure incurred during 2008-09 for the tariff period 2004-09 (i) 50 MVAR Reactor at Narendra, (ii) Narendra-Devangiri 400 kV D/C transmission line and 50 MVAR bus reactor at Mysore and (iii) 2nd 315 MVA Auto transformer at Hiriyur sub-station along with associated bays and equipments under transmission system  associated with Kaiga- 3 & 4  92x235MW) Porject from 1.4.2008 to 31.3.2009 in Southern Region .
Disposed of
6747
288/2009
PTL
Approval of transmission tariff for 400 kV D/C Siliguri-Purnea transmission line, 400 kV D/C Purnea-Muzaffarpur transmission line and 220 kV D/C  Muzaffarpur (PGCIL)-Muzaffarpur (BSEB) transmission line in Eastern Region associated with tala Hydro Electric Project, east-North inter-connector and Northern Region transmission system for the period from 2009-14.
Disposed of
6748
287/2009
PTL
Approval of transmission tariff  for 400 kV D/C Gorakhpur-Lucknow transmission lie and 400 kV D/C  Bareilly-Mandola line, associated with Tala Hydro Electric Power, East-North interconnector and Northern Region transmission system for the period from 2009-14.
Disposed of
6749
286/2009
PTL
Approval of transmission tariff  for 400 kV D/C Muzaffarpur-Gorakhpur transmission line in Eastern-Northern Inter-connector associated with  Tala Hydro Electric Power, east-north interconnector and Northern Region transmission system for the period from 2009-14.
Disposed of
6750
282/2009
NTPC Limited
Approval of  tariff of Kahalgaon STPS, Stage-II  for the period from 1.4.2009 to 31.3.2014
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6751
224/2009
NTPC Limited
Approval of tariff of Dadri Gas Power Station (829.78 MW) for the period from 1.4.2009 to 31.3.2014.
Disposed of
6752
283/2009
RGPPL
Approval of tariff for Ratnagiri Power Station for the period from 2009-14
Disposed of
6753
281/2009
NTPC Limited
Approval of tariff of Rajiv Gandhi Combined Cycle Power Project, Kayamkulam Stage-I (359.58 MW) for the period from 1.4.2009 to 31.3.2014.
Disposed of
6754
279/2009
NTPC Limited
Approval of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-III (210 MW)  for the period from  1.4.2009 to 31.3.2014
Disposed of
6755
278/2009
NTPC Limited
Approval of tariff  of Ramagundam Super Thermal Power Station, Stage-I & II (2100MW) for the period  from 1.4.2009 to 31.3.2014
Disposed of
6756
275/2009
TPGL
Determination of interim transmission tariff of 400 kV LILO of Gandhar (Jhanor)-Vapi at Sugen generation switchyard in Western Region for the period from 1.3.2009 to 31.3.2009.
Disposed of
6757
270/2009
NTPC Limited
Approval of tariff of Auraiya Gas Power Station (663.36 MW) for the period from 1.4.2009 to 31.3.2014.
Disposed of
6758
267/2009
SRSL
Petition underSection 79 of the Electricity Act, 2003
Disposed of
6759
266/2009
BASL
Petition underSection 79 of the Electricity Act, 2003
Disposed of
6760
265/2009
GSL
Petition under Section 79 of the Electricity Act, 2003.
Disposed of
6761
264/2009
NTPC Limited
Approval of tariff of Korba Super Thermal Power Station (2100MW) for the period from 1.4.2009 to 31.3.2014
Disposed of
6762
259/2009
Suo Motu
Default in payment of interest on Unscheduled Interhage (UI) charges for the energy drawn in excess of the drawl schedule by Jammu & Kashmir
Disposed of
6763
258/2009
NTPC Limited
Petition for approval of tariff of Vindhyachal  Super Thermal Power Station, Stage-II (1000 MW) for the period 1.4.2009 to 31.3.2014
Disposed of
6764
254/2009
NTPC Limited
Petition for approval of  tariff of Rihand Super Thermal Power Station Stage-II (1000 MW)  for the period from 1.4.2009 to 31.3.2014
Disposed of
6765
251/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of  final transmission tariff considering capital cost up to DOCO and additional capitalization from DOCO to 31.3.2009  for  400 kV D/C Kota-Merta transmission line (Ckt I & II) along with associated bays under system strengthening in South West part of Northern  Grid (Part-A) Transmission system in Northern Region.
Disposed of
6766
247/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of  final transmission tariff up to date of commercial operation and additional capitalization from the DOCO to 31.3.2009 for (i) 400 k V D/C Ranchi-Sipat transmission line associated bays at Ranchi and Sipat sub-station (DOCO 1.1.2009)  and  (ii)  40% FSC of 400 kV Ranchi-Sipat D/C  line at Ranchi sub-station (DOCO:1.3.2009) under Kahalgaon  Stage-II transmission system in Western Region and Eastern Region from DOCO
Disposed of
6767
246/2009
Suo Motu
Maintenance of Grid  Discipline-Non-comliance  of staturotry provisions of Gujrat Electricty Transmssion Corporation Limited, Vadodara.
Disposed of
6768
244/2009
NRLDC
Approval of utilisation of surplus amount available in UI pool account fund towards funding of implemenation of pilot project on PMU installations in Northern Region in terms of regulation 11 of the CERC (Unscheduled interchange chargese and related matters) Regulations, 2009.
Disposed of
6769
242/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of final transmission tariff up to  the date of commercial operation and additional capital expenditure  from DOCO to 31.3.2009 for 315 MVA ICT-II at Bhattapara sub-station under Sipat-II transmission system of Western Region  from DOCO to 31.3.2009.
Disposed of
6770
241/2009
BSAL
Petition under Sections 142 and 149 of the Electricity Act, 2003 filed by Bhaskar Sanchi & Alloys Limited.
Disposed of
6771
240/2009
DAMODAR VALLEY CORPORATION (DVC)
Application under section 61,62,79,&94 of the Electricity Act 2003 for Interim/ Provisional Tariff pending determination of tariff for the tariff period 2009-14
Disposed of
6772
235/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of transmission tariff due to de-capitalization and additional capitalization incurred incurred during 2008-09 for the tariff period 2004-09 for Ramagundam Transmission System including ICT at Khammam and Reactor at Gazuwaka in Southern Region.
Disposed of
6773
233/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Grant of regulatory approval and othe relief for execlution of evacuation system required in connection with grant of long-term open access to group of developers.
Disposed of
6774
171/2009
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Fixation of tariff for NLC- Barsingsar (2x125MW) CFBC Thermal power plant for the period 2009-10 to 2013-14
Disposed of
6775
231/2009
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Fixation of tariff (Annual fixed charges and energy charges) for the period 2009-14 for NLC TPS-II, Stage-I (630MW) and Stage-II (840MW).
Disposed of
6776
230/2009
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Fixation of tariff (Annual fixed charges and energy charges) for the period 2009-14 for NLC TPS-I Expansion, (2x210MW)
Disposed of
6777
229/2009
NTPC Limited
Approval of tariff of Tanda Thermal Power Station (440 MW)  for the period from  1.4.2009 to 31.3.2014.
Disposed of
6778
226/2009
NTPC Limited
Petition for approval of tariff of Jhanor Gandhar Gas Power Station for the period from 1.4.2009 to 31.3.2014
Disposed of
6779
222/2009
NTPC Limited
Approval of tariff of Farakka Super Thermal Power Station (1600 MW) for the period from 1.4.2009 to 31.3.2014
Disposed of
6780
221/2009
NTPC Limited
Approval of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-I, (420 MW) for the period from 1.4.2009 to 31.3.2014
Disposed of
6781
220/2009
WRLDC
Resolving the issue of control area jurisdiction in respect of the Mundra APL power station.
Disposed of
6782
219/2009
NRLDC
Maintaining  gird security of the entire North East West (New) grid by curbing  overdrawals and  effecting proper load management by Northern Region constituents.
Disposed of
6783
255/2009
NTPC Limited
Petition for approval of tariff of National Capital thermal power station, Dadri, Stage-I (840 MW) for the period from 1.4.2009 to 31.3.2014.
Disposed of
6784
216/2009
NHPC LTD
Determination of impact of  AFC on account of additional capital expenditure incurred during the  year 2008-09  in respect of Teesta HE Project.
Disposed of
6785
316/2009
NTPC Limited
Approval of tariff for Sipat Super Thermal Power Station, Stage-II (1000MW)  for the period from  1.4.2009 to 31.3.2014
Disposed of
6786
227/2009
NTPC Limited
Approval of tariff of Vindhyachal Super Thermal Power Station Stage-I (1260 MW)  for the period from  1.4.2009 to 31.3.2014.
Disposed of
6787
215/2009
LAEDCL
Petition for under generation by Assam Gas based power project (AGBPP) having 291MW installed capacity of North Eastern Electric power Corporation Ltd.
Disposed of
6788
214/2009
NEEPCO
Approval of  two part tariff for the Kopili Hydro Electric  Project  Stage-I (25MW) for the tariff period 1.4.2004 to 31.3.2009 after inclusion of actual additional capital expendture and application of actual interest rates incurred on the syndicated loan for the period 1.4.2006 to 31.3.2009.
Disposed of
6789
213/2009
NEEPCO
Approval of  two part tariff for the Assam Gas based power Project   (291MW) for the tariff period 1.4.2004 to 31.3.2009 after inclusion of actual additional capital expenditure and application of actual interest rates incurred on the syndicated loan for the period 1.4.2006 to 31.3.2009.
Disposed of
6790
212/2009
NEEPCO
Approval of  two part tariff for the Agartala  Gas turbine  Project   (84MW) for the tariff period 1.4.2004 to 31.3.2009 after inclusion of actual additional capital expenditure and application of actual interest rates incurred on the syndicated loan  and  Deutsche bank loan for the period 1.4.2006 to 31.3.2009.
Disposed of
6791
211/2009
NEEPCO
Approval of  two part tariff for the Ranganadi Hydro Electric power Project   (3x135 MW) for the tariff period 1.4.2004 to 31.3.2009 after inclusion of actual additional capital expenditure and application of actual interest rates incurred on the syndicated loan for the period 1.4.2006 to 31.3.2009
Disposed of
6792
210/2009
NEEPCO
Approval of  two part tariff for the Kopili Hydro Electric  Project-Kopili power station (4x50 MW) for the tariff period 1.4.2004 to 31.3.2009 after inclusion of actual additional capital expenditure and application of actual interest rates incurred on the syndicated loan for the period 1.4.2006 to 31.3.2009.
Disposed of
6793
285/2009
NTPC Limited
Approval of tariff of Kawas Gas Power Station (656.2 MW) for the period from 1.4.2009 to 31.3.2014.
Disposed of
6794
206/2009
NHPC LTD
Determination of  impact of  additional capital expenditure incurred during the years 2006-07, 2007-08 and 2008-09 on AFC in respect of Chamera -I Power Station
Disposed of
6795
205/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of incentive under regulations-86 based on availability of transmission system of Western Region for the year 2008-09
Disposed of
6796
280/2009
NTPC Limited
Approval of tariff of Faridabad Gas Power Station (431.586 MW) for the period from 1.4.2009 to 31.3.2014.
Disposed of
6797
245/2009
NTPC Limited
Approval of tariff of Kahalgaon Super Thermal Power Station Stage-I (840 MW) for the period  from 1.4.2009 to 31.3.2014.
Disposed of
6798
196/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of incentive under regulations-86 based on availability of transmission system of Eastern  Region for the year 2008-09
Disposed of
6799
194/2009
NTPC Limited
Determination of revised fixed charges  due to additional capital expenditure incurred during 2006-07 (1.6.2006 to 31.3.2007), 2007-08 and 2008-09 at Badarpur Thermal Power Station (705 MW)
Disposed of
6800
193/2009
NTPC Limited
Petition for revision of fixed charges on account of additional capital expenditure incurred during 2006-07, 2007-08 and 2008-09 at Auraiya Gas Power Station (663.36MW)
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6801
190/2009
NTPC Limited
Determination of impact of  additional capitalization incurred during the periods 2006-07, 2007-08 and 2008-09  revision of their AFC  in respect of Chamera-II
Disposed of
6802
189/2009
NTPC Limited
Determination of impact of additional captial expenditure incurred during 2006-07, 2008-08 and 2008-09 at Singrauli Super Thermal Power Station (2000MW)
Disposed of
6803
188/2009
NPCPLC
Petition under Section 79 (1) of the Electricity Act, 2003
Disposed of
6804
186/2009
NTPC Limited
Revision of fixed charges due to additional capital expenditure  incurred during  2006-07, 2007-08 and 2008-09   of Tanda Thermal  Power Station Stage-I (440 MW)
Disposed of
6805
185/2009
NTPC Limited
Revision of fixed charges due to additional capital expendtiure  incurred during  2007-08  and  2008-09  at Vindhyachal Super Thermal Power Station Stage-III (1000 MW)
Disposed of
6806
184/2009
NTPC Limited
Revision of fixed charges due to additional capital expendtiure  incurred during  2004-09 of Talcher  Thermal Power Station (460 MW)
Disposed of
6807
183/2009
NTPC Limited
Revision of tariff considering impact of additional captial expenditure incurred during 2008-09 on fixed charges for Rihand STPS, Stage-II based on remand by APTEL in Appeal No. 84/2011 dated 2.1.2013
Disposed of
6808
182/2009
NTPC Limited
Revision of fixed charges due to additional capital expendtiure  incurred during the financial years 2006-07, 2007-08 and 2008-09 of Rihand Super Thermal Power Station Stage-I (1000 MW)
Disposed of
6809
181/2009
NTPC Limited
Petition for determination of impact of additional capital expenditure incurred during 2006-07, 2007-08 and 2008-09 on fixed charges for Feroze Gandhi Unchahar Thermal Power Station, Stage-III.
Disposed of
6810
179/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of incentive based on availability of transmission system of NER for the year 2008-09
Disposed of
6811
176/2009
NHPC LTD
Detemination of impact of additional capitalization/de-capitlalization incurred during the years 2006-07, 2007-08 and 2008-09 in respect of Ranjit HE project.
Disposed of
6812
271/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for 400 kV D/C Ramagudam-Bhadrawati (Chandrapur) Transmssion system in Southern Region and Western Region for the period from 1.4.2009 to 31.3.2014
Disposed of
6813
166/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of  final transmission tariff up to date of commercial operation  and additional capital expendture  from the date of commercial operation  to 31.3.2009  for 400 kV Khandwa-Rajgarh Ckt-II along with associated bays, ICT II at Gwalior sub-station and 765/400 kV   ICT-III at Seoni sub-station  sub-station  (DOCO 1.4.2008)  & 400 kV Khandwa-Rajarh Ckt-I  along with assciated bays, 63 MVAR Bus reactor at Bina sub-station (DOCO 1.5.2008) under Sipat-II transmission system of Western Region  from  DOCO  to 31.3.2009.
Disposed of
6814
165/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Determination of  final transmission tariff up to date of the commercial operation  and additional capital expendtiure from the date of commercial operation  to 31.3.2009 for  (i) 400 kV D/C Seoni-Khanadwa transmission line along with  associated bays at Seoni and Khandwa sub-station, 80 MVAR Bus reactor, 400/220  kV ICT II  and  765/400 kV ICT-II   at Seoni sub-station and  LILO of  400 kV D/C Sardasarovar-Nagda  transmission  line  along with associated bays  and 315 MVA  400/220  kV ICT -I  & (ii)  765 kV  Sipat Seoni  Ckt-II  along with  3 x 80 MVAR  line reactor  and associated bays at Seoni sub-station uner Sipat-I transmission system in Western Region for the period from DOCO to 31.3.2009.
Disposed of
6815
162/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of incentive  based on availability of transmission system of Northern   Region for the year 2008-09.
Disposed of
6816
160/2009
NTPC Limited
Determination of impact of  additonal capital expendtiure incurred during 2008-09 on fixed charges of Kawas Gas Power Station (656.20 MW)
Disposed of
6817
159/2009
TPGL
Petition for determination of interim transmission tariff of 400 kV  LILO of Gandhar(Jhanor)-Vapi at Sugen generation switchyard in Western  Region for the period from 1.3.2009 to 31.3.2014.
Disposed of
6818
152/2009
Suo Motu
Demand estimation on short-term planning consumer load.
Disposed of
6819
150/2009
NTPC Limited
Petition for revision of fixed  charges due to  additional capital expenditure incurred   during 2004-09  of Farakka Super  Thermal Power Station,  (1600 MW)
Disposed of
6820
148/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission  tariff  for  220  kV D/C Jallandhar-Hamirpur transmission line in Northern Region  for the period from  1.4.2009 to 31.3.2014.
Disposed of
6821
146/2009
NTPC Limited
Petition for approval of  provisional tariff  of Kahalgaon Stage-II (3x500 MW)  for the period from 1.4.2009 to 31.3.2014.
Disposed of
6822
304/2009
NTPC Limited
Approval of tariff Talcher TPS (460 MW)
Disposed of
6823
302/2009
DDEPL
Petition for apporporate direction to the respodent  to facilitate the grant of approval for inter-State open access and to act in accoradnce with  procedure prescribved  by the Commisison
Disposed of
6824
139/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission  tariff  for Series Compensation on Panki-Muradnagar 400 kV S/C line of UPPCL in Northern Region  for the period from  1.4.2009 to 31.3.2014.
Disposed of
6825
137/2009
Suo Motu
Maintenance of Grid Discipline-non-compliance of provisions of the Indian Electricity Grid Code by Uttar Pradesh Power Corporation Limited.
Disposed of
6826
133/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of tariff  for ICTs at Kishenpur  under Dulshasti transmission  system  in Northern Region  for the period from  1.4.2009 to 31.3.2014.
Disposed of
6827
127/2009
NTPC Limited
Revision of fixed charges due to additional capital expendture for the period 2008-09 for Anta Gas Power Station (419.33 MW).
Disposed of
6828
126/2009
NTPC Limited
Revision of  fixed charges  due to additional  capital expendture  for the  period 2004-09 of Kahalgaon Super  Thermal Power Station, Stage-I (840 MW)
Disposed of
6829
125/2009
NTPC Limited
Petition for approval of final tariff of Unit-I (500 MW) for the period 1.8.2008 to 29.12.2008 and Unit-I and II (2x500 MW) (Combined) for the period 30.12.2008 to 31.3.2009 of Khalgaon Super Thermal Power Station Stage-II.
Disposed of
6830
124/2009
GUVNL
Miscellaneous petition  for directing  NTPC to refund the  excess tariff collected  up to  31.3.2004 on inflated capital base in respect of Jhanor (Gandhar) Gas Based Power Station (657.39 MW) and other power stationis of   NPTC in Western Region and Eastern Region.
Disposed of
6831
122/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for  400  kV S/C Chamera-I Kishenpur Transmission Line in Northern Region for the period  from 1.4.2009 to 31.3.2014.
Disposed of
6832
121/2009
TNEB
Review of the Commission order dated 30.4.2009 in Petition No. 131/2008 in respect of Talcher-Kolar HVDC Bi-pole upgradation scheme of Power Grid for the period from  the date of commercial operation to 31.3.2009.
Disposed of
6833
120/2009
NTPC Limited
Petition for revision of fixed  charges due to  additional capital expendture incurred  during 2006-07, 2007-08 and 2008-09 at National Capital Thermal Power Station, Dadri, Stage-I (840 MW)
Disposed of
6834
118/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of incentive based on availability of transmission system of SR for the year 2008-09.
Disposed of
6835
111/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for Kakrapar  Transmission Sysem in Western Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6836
110/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for Kawas Transmission Sysem in Western Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6837
108/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmssiion tariff for transmission system associated with Auraiya Gas Power project in Northern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6838
107/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of tariff for transmission system asscoaited with URI Hydroelectric project (4x120 MW)   in Northern Region for the period 2009-14.
Disposed of
6839
106/2009
Suo Motu
Maintenance of Grid Discipline-non-complaince of provisions of the Indian Electricity Grid Code by Tamil Nadu Electricity Board.
Disposed of
6840
105/2009
Suo Motu
Maintenance of Grid Discipline-non-compliance of provisions of the Indian Electricity Grid Code by Uttar Pradesh Power Corporation Ltd.
Disposed of
6841
101/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff of 400 kV Talcher transmission system in Eastern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6842
76/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval under Regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of tariff) Regulations 2004 for revision of transmission tariff due to De-Capitalisation and additional Capitalisation incurred during 2008-09 for tariff period 2004-09 for Ramagundam Transmission System including ICT at Khammam and Reactor at Gazuwaka in Southern Region.
Disposed of
6843
095/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission tariff for Tanakpur transmission system in Northern Region for the period from 1.4.2009 to 31.3.2014.
Disposed of
6844
089/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of tariff for 220 kV Anta transmission system in Northrn Region for the period  from 1.4.2009 to 31.3.2014
Disposed of
6845
084/2009
GEL
Petition under Section 146 read with   Sections 142,149 and 11(2) of the Electricity Act, 2003
Disposed of
6846
203/2009
ARUNACHAL PRADESH POWER CORPORATION PVT LTD (APPCPL)
Application for grant of inter-State trading licence to Arunachal Pradesh Power Corporation Limited
Disposed of
6847
260/2009
NTPC Limited
Petition  for  determiantion of tariff  of Vindhyachal Super Thermal Power Station Stage-III (1000MW) for the period 1.4.2009 to 31.3.2014.
Disposed of
6848
062/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Miscellaneous petition under regulation 12 "Power to Remove Difficulties" and Regulation 13 "Power to relax"  of the CERC (Terms and Conditions of Tariff) Regulations, 2004 for permission to  bill and recover Serivce Tax on  transmission  and other charges recoverable by Govt. of India in terms of Section 64 of the Fianance Act, 1994 for the period 2004-09.
Disposed of
6849
225/2009
NTPC Limited
Approval of  tariff of Singrauli Super Thermal Power Station (2000MW)  for the period from 1.4.2009 to 31.3.2014.
Disposed of
6850
269/2009
NTPC Limited
Approval of tariff of Talcher Thermal Power Station ,Stage-II (4X500 MW) for the period from 1.4.2009 to 31.3.2014.
Disposed of
page separator
S. No.
Petition No.
Petitioner
Subject
Status
6851
239/2009
NTPC Limited
Approval of tariff of Anta Gas Power Station (419.33 MW) for the period from 1.4.2009 to 31.3.2014.
Disposed of
6852
228/2009
NTPC Limited
Approval of tariff of  Talcher Super Thermal Power Station, Stage-I (1000MW)  for the period from  1.4.2009 to 31.3.2014.
Disposed of
6853
261/2009
NTPC Limited
Petition for determination of tariff of Rihand Super Thermal Power Station Stage-I (1000 MW) for the period 1.4.2009 to 31.3.2014.
Disposed of
6854
16/2009
North East Transmission Company Ltd. New Delhi
Application for grant of Transmission License
Disposed of
6855
257/2009
NTPC Limited
Petition for approval of tariff of Simhadri Super Thermal Power Station Stage-I (1000 MW) for the period from 1.4.2009 to 31.3.2014.
Disposed of
6856
44/2009
NTPC Limited
Determination of impact of  additional capital expenditure incurred during the period 2004-05 to 2007-08 on fixed charges of Kawas GPS (656.20 MW)
Disposed of
6857
116/2008
Teestavalley Power Transmission Ltd, New Delhi
Application for grant of Transmission License
Disposed of
6858
144/2009
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Approval of transmission  tariff  for  Vindyachal Stage-I additional transmission system  in Western Region  for the period from  1.4.2009 to 31.3.2014
Disposed of
6859
019/2009
BSES
Petition Under Section 79 (i) (f) of the Electricity Act, 2003 against Damodar Valley Corporation for non-supply of power allocated to the National Capital Territory of Delhi in accordance with the Power purchase agreement dated 24.8.2006 enterted into between Damodar Valley Corpooration and Delhi Transco Limited, and thereafter re-assigned o the three Discoms  of Delhi vide Delhi Electricity Regulatory Commission`s Order dated 31.3.2007
Disposed of
6860
017/2009
Suo Motu
Inclusion of Model Connection Agreement in the Indian Electricity Grid Code.
Disposed of
6861
012/2009
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Combining Stage I (3X210 MW) and Stage-II (4X210 MW) of NLC-Thermal Power Station-II generating station for the limited purpose of scheduling and UI computation and also considering special treatment of Mines load in case of generating station owned by NLC.
Disposed of
6862
256/2009
NTPC Limited
Petition for approval of tariff of Ramagundam Super Thermal Power Station Stage-III (500 MW) for the period from 1.4.2009 to 31.3.2014.
Disposed of
6863
008/2009
Suo Motu
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of drawal schedule by the Uttaranchal Power Corporation Limited, Dehradun.
Disposed of
6864
163/2008
NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)
Accumulation of dues- seeking commission intervention and direction for TNEB to clear the income tax dues and excess rebate availed
Disposed of
6865
119/2008
Kreate Energy (I) Private Limited (formerly Mittal Processors Private Limited)
Application for grant of Trading License
Disposed of
6866
28/2008
Western Region Transmission (Gujrat) Pvt. Ltd,
Application for grant of Transmission License
Disposed of
6867
27/2008
Western Region Transmission (Maharashtra) Pvt. Ltd,
Application for grant of Transmission License
Disposed of
6868
111/2008
Knowledge Infrastructure Systems Pvt. Ltd.
Application for grant of Trading License
Disposed of
6869
031/2004
Global Energy Pvt. Limited
Application for grant of Trading License
Disposed of
6870
86/TD/2008
Shyam Indus Power Solutions Pvt. Ltd. (SIPS)
Application for grant of Trading License
Disposed of
6871
078/2008
GMR Energy Trading Co. Ltd.
Application for grant of Trading License
Disposed of
6872
085/2008
RPG Power Trading Company Limited (RPTCL)
Application for grant of Trading License
Disposed of
6873
014/2008
Ambitious Power Trading Company Limited (APTCL)
Application for grant of Trading License
Disposed of
6874
32/2008
Parbati Koldam Transmission Company Limited (PKTCL)
Application for grant of Transmission License
Disposed of
6875
156/2008
RETL
Petition under  Sections 142, 146 and 149 of the Electricity Act, 2003
Disposed of
6876
029/2008
Adhunik Alloys & Power Ltd.
Application for grant of Trading License
Disposed of
6877
157/2007
Essar Power Transmission Company Ltd.
Application for grant of Transmission License
Disposed of
6878
078/2007
Vandana Vidhyut Limited
Application for grant of Trading License
Disposed of
6879
061/2007
Greenko Energies Pvt. Limited
Application for grant of Trading License
Disposed of
6880
121/2007
POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)
Revision of tariff for the block years 2001-04 and 2004-09 in terms of  the interpretation of tariff regulations by Appellate Tribunal for Electricity.
Disposed of
6881
38/2007
Indian Energy Exchange Ltd. (IEX)
Application for grant of permission to Indian Energy Exchange Limited for setting up of Power Exchange
Disposed of
6882
44/2007
Jaypee Powergrid Limited
Application for grant of Transmission License
Disposed of
6883
96/2007
Ratanagiri Gas & Power Pvt. Ltd.
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 for approval of tariff of the Ratanagri Gas & Power Private Limited.
Disposed of
6884
017/2007
Visa Power Trading Company Limited
Application for grant of Trading License
Disposed of
6885
97/2006
Torrent Power Grid Limited (Formerly known as Torrent Power Transmission Private Limited - TPTPL)
Application for grant of Transmission License
Disposed of
6886
161/2005
JSW Power Trading Company Limited (formerly JSW Green Energy Limited) (JSWPTC)
Application for grant of Trading License
Disposed of
6887
094/2005
Essar Electric Power Development Corp. Ltd.
Application for grant of Trading License
Disposed of
6888
015/2005
Instinct Infra And Power Ltd (IIPL)
Application for grant of Trading License
Disposed of
6889
179/2004
NTPC Limited
Petition for approval of tariff for power supplied from Talcher STPS Stage-II (4X500  MW) for the period of 2004-2009.
Disposed of
6890
152/2004
Karam Chand Thapar & Bros(Coal sales) Ltd.
Application for grant of Trading License
Disposed of
6891
155/2004
NTPC Limited
Approval of tariff of Dadri Gas Power Station (829.78 mw) for the period 1.4.2004 to 31.3.2009
Disposed of
6892
91/2004
NTPC Limited
Petition under Section 62 and 79 (1) (a) of the Electrcity Act, 2003 read with chapter - V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for approval of tariff of Talcher Thermal Power Station (460MW) for the period 01.04.2004 to 31.03.2009.
Disposed of
6893
026/2004
NTPC Vidyut Vyapar Nigam Limited (NVVN)
Application for grant of Trading License
Disposed of
6894
005/2004
NATIONAL ENERGY TRADING AND SERVICES LIMITED (NETS)
Application for grant of Trading License
Disposed of
6895
024/2004
Reliance Energy Trading Ltd.
Application for grant of Trading License
Disposed of
6896
020/2004
PTC India Limited
Application for grant of Trading License
Disposed of
6897
022/2004
Powerpulse Trading Solutions Limited (formerly Adani Enterprises Ltd.)
Application for grant of Trading License
Disposed of
6898
011/2004
Tata Power Trading Co. Ltd.
Application for grant of Trading License
Disposed of
6899
40/2003
Powerlinks Transmission Ltd.
Application for grant of Transmission License
Disposed of