1

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.?

Preliminary Scrutiny

2

23/RP/2023 in 78/TT/2021

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

PETITION UNDER SECTION 94 (1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION(S) 17 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 27.03.2023 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 78/TT/2021

Preliminary Scrutiny

3

22/RP/2023 in 320/TT/2020

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

PETITION UNDER SECTION 94 (1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION(S) 17 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 08.12.2022 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 320/TT/2020

Preliminary Scrutiny

4

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

Preliminary Scrutiny

5

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.

Preliminary Scrutiny

6

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

Hearing

7

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.

Hearing

8

19/RP/2023 in 12/TT/2022

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

PETITION UNDER SECTION 94 (1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION(S) 17 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 14.11.2022 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 12/TT/2022

Hearing

9

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�.

Hearing

10

18/RP/2023 in 473/TT/2020

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

PETITION UNDER SECTION 94 (1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION(S) 17 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 SEEKING REVIEW OF THE ORDER DATED 09.01.2023 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO. 473/TT/2020

Hearing

11

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.

Hearing

12

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.

Hearing

13

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

Hearing

14

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.

Hearing

15

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.

Hearing

16

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

Preliminary Scrutiny

17

185/MP/2023

Rajasthan Urja Vikas Nigam Limited (RUVNL)

PETITION UNDER SECTION 79(1)(B) AND (F) READ WITH SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADJUDICATION AND DIRECTIONS AND CONSEQUENTIAL RELIEFS RELATED TO THE POWER PURCHASE AGREEMENT DATED 22.04.2007 WITH TATA POWER COMPANY LIMITED

Preliminary Scrutiny

18

184/MP/2023

ADANI WIND ENERGY KUTCHH THREE LIMITED (AWEK3L)

Petition under section 79 of the Electricity Act, 2003 read with Regulations 27 and 33A 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 from time to time, seeking refund of Rs. 3.5 Crores from Central Transmission Utility of India Limited (CTUIL), which has been wrongfully collected towards surrender of connectivity at 765/400/220 Kv Bhuj II pooling station of PGCIL, located at Bhuj, Gujarat.

Preliminary Scrutiny

19

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.

Preliminary Scrutiny

20

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.

Preliminary Scrutiny

21

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

Hearing

22

180/MP/2023

ADANI WIND ENERGY KUTCHH FIVE LIMITED (AWEK5L)

Petition under section 79 of the Electricity Act, 2003 read with Regulations 27 and 33A 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 from time to time, seeking refund of Rs. 3.5 Crores from Central Transmission Utility of India Limited (CTUIL), which has been wrongfully collected towards surrender of connectivity at 765/400/220 Kv Bhuj II pooling station of PGCIL, located at Bhuj, Gujarat.

Preliminary Scrutiny

23

179/MP/2023

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 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 15.03.2023 to 16.06.2023, 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.

Preliminary Scrutiny

24

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.

Preliminary Scrutiny

25

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.'

Hearing

26

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.

Preliminary Scrutiny

27

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.

Preliminary Scrutiny

28

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

Hearing

29

173/MP/2023

WRSS XXI (A) Tranco Limited (WRSS21A)

Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 12 of the Transmission Service Agreement dated 23.04.2019 executed between WRSS XXI (A) Transco Limited and the LTTC�s - Adani Green Energy (MP) Limited, Adani Green Energy Limited and Netra Wind Pvt. Limited seeking extension of SCOD due to various events of Force Majeure & Change in Law and compensation/ appropriate relief to offset the adverse effect of the Force Majeure and Change in Law events.

Preliminary Scrutiny

30

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.

Preliminary Scrutiny

31

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.

Preliminary Scrutiny

32

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

33

168/MP/2023

TP SAURYA LIMITED (TPSL)

PETITION UNDER SECTION 79(1)(b),(c)&(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 111 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 1999 AND ARTICLE 17 OF POWER PURCHASE AGREEMENTS DATED 25.11.2021 SEEKING RISE IN CUSTOM DUTY OF SOLAR PV CELLS AND OTHER COMPONENTS AS CHANGE IN LAW EVENT

Preliminary Scrutiny

34

167/MP/2023

Teesta Urja Limited (TUL)

Petition under Section 79(1)(f) of Electricity Act, 2003 read with Hydro Power Purchase Agreement dt. 17.05.2021; Supplementary Agreement dt. 08.10.2021 between the Petitioner and the Respondents

Preliminary Scrutiny

35

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.

Preliminary Scrutiny

36

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

Preliminary Scrutiny

37

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.

Preliminary Scrutiny

38

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

Preliminary Scrutiny

39

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

Hearing

40

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.

Hearing

41

161/MP/2023

LAKADIA BANASKANTHA TRANSCO LIMITED (LBTL)

Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 12 of the Transmission Service Agreement dated 23.10.2019 executed between Lakadia Banaskantha Transco Limited and Powerica Limited seeking extension of SCOD due to various events of Force Majeure & Change in Law and compensation/ appropriate relief to offset the adverse effect of the Force Majeure and Change in Law events.

Preliminary Scrutiny

42

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

Preliminary Scrutiny

43

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

Hearing

44

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.

Preliminary Scrutiny

45

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.

Preliminary Scrutiny

46

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.

Hearing

47

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.

Hearing

48

155/MP/2023

JHAJJAR POWER LIMITED (JPL)

Petition under Sections 61 read with 79 of the Electricity Act, 2003 read with Regulation 6.3B of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (amended from time to time) and this Hon?ble Commission?s Order No. L-1/219/2017/CERC dated 05.05.2017 for seeking, inter-alia, implementation of the said Regulation 6.3B and Order dated 05.05.2017 and directions to the Respondents for making payment for Degradation of Heat Rate, Auxiliary Power compensation and Secondary Fuel consumption on account of Part Load Operation and Multiple Start-ups of units of Jhajjar Power Limited?s 1320 MW coal fired power plant at Matenhali, district Jhajjar, Haryana.

Preliminary Scrutiny

49

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.

Hearing

50

154/GT/2023

NTPC Limited

Filing of Unit #1 Telangana anticipated COD petition

Preliminary Scrutiny

51

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)

Hearing

52

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

Hearing

53

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)

Hearing

54

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

Hearing

55

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)

Hearing

56

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

Hearing

57

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)

Hearing

58

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

Hearing

59

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)

Hearing

60

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

Hearing

61

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)

Hearing

62

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

Hearing

63

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)

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

64

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

65

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.

Preliminary Scrutiny

66

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

Preliminary Scrutiny

67

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.

Preliminary Scrutiny

68

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

Hearing

69

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.

Preliminary Scrutiny

70

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.

Preliminary Scrutiny

71

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)�.

Hearing

72

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)

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

73

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

Order Reserved- Additional information for final order to be filed by Respondent

74

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)

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

75

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

76

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)

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

77

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

78

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

79

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

80

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).

Reply / additional information as per ROP to filed by Petitioner,Respondent

81

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.

Order reserved

82

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.

Preliminary Scrutiny

83

120/GT/2023

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 Regulation 9 of Central Electricity Regulatory Commission ( Terms and Condition of Tariff) Regulations, 2019 for approval of tariff  of Barauni Thermal Power  Station Stage-II (2x250 MW) on COD of Unit-9 (Unit-2 of stage-II)

Preliminary Scrutiny

84

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.

Hearing

85

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.

Preliminary Scrutiny

86

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

31/IA/2023

87

117/MP/2023

GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)

Petition under Sections 79(1)(b) and (f) read with Sections 11, 29, 142, 146 and other applicable provisions  of the Electricity Act, 2003 for adjudication on matters relating to the obligations of The Tata Power Company Limited (Generator) to supply electricity to the Petitioner in terms of the directions issued by the Ministry of Power, Government of India under Section 11 of the Electricity Act, 2003 dated 20.02.2023 read with the Power Purchase Agreement dated 22.04.2007

Hearing

88

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�.

Preliminary Scrutiny

89

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)�.

Preliminary Scrutiny

90

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.

Hearing

28/IA/2023 ,29/IA/2023

91

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.

Preliminary Scrutiny

92

112/MP/2023

GRIDCO LTD.

Petition under Section 79 (1) (c), (d) and (f) of the Electricity Act, 2003 read with Regulations 13 (11) of Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and Clause 6.5 of �Procedure for Computation and sharing of Inter-State Transmission System Charges� framed in compliance with CERC (Sharing of Inter State Transmission Charges and Losses) Regulations, 2020 and Regulation 111 and 114 of CERC (Conduct of Business) Regulations, 1999 for Reduction of Odisha LTA of 300.64 MW from Talcher Stage-1 of NTPC with effect from 01.11.2020.

Preliminary Scrutiny

93

111/MP/2023

Power System Operation Corporation Ltd 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.

Hearing

94

110/MP/2023

SOUTHERN REGIONAL LOAD DESPATCH CENTRE (SRLDC)

SRLDC PLI petition for 2021-22

Hearing

95

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.

Preliminary Scrutiny

96

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.

Hearing

97

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.

Hearing

98

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.

Hearing

27/IA/2023

99

107/MP/2023

GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)

Petition under Sections 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication of disputes and for directions to supply electricity under the contracted capacity of 1805 MW under the Power Purchase Agreement dated 22.04.2007 between Tata Power and GUVNL; compensation/damages for short-supply/non-supply; and for consequential reliefs including refund

Hearing

100

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

Hearing

101

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.

Hearing

102

105/MP/2023

Southern Power Distribution Company of Andhra Pradesh Ltd (APSPDCL)

Petition under Section 79 of the Electricity Act, 2003 with respect to 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 directions to CAPL to pay the balance of Rs. 100 crores (out of 400 crores) in terms of Section 79 of the Electricity Act, 2003 read with Article 3.3.2 of the Power Purchase Agreement dated 23.03.2007 along with interest till actual date of payment; further direct the CAPL to pay the interest on delayed payments with respect to Rs. 300 crores from date of termination of PPA till date of realization of Performance Bank Guarantees

Preliminary Scrutiny

103

104/MP/2023

NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)

Under Section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with  Regulation 2(1a) and Regulation 36 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, seeking provisional tariff approval on fixation of Lignite Input Price for Neyveli Mines for the period from 01.04.2019-31.03.2024 .

Reply / additional information as per ROP to filed by Petitioner,Respondent

104

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

105

101/MP/2023

EASTERN REGIONAL LOAD DESPATCH CENTRE (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.

Hearing

106

100/MP/2023

Western Regional Load Despatch Centre (WRLDC)

Application for approval of Performance Linked Incentive for WRLDC for the financial year 2021-22

Hearing

107

99/MP/2023

North Eastern Regional Load Despatch Centre (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

Hearing

108

98/MP/2023

GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)

Petition under Section 79(1)(f) and other applicable provisions of the Electricity Act, 2003 in regard to disputes related to liability of Minimum Alternate Tax and recovery of excess amount paid by the Petitioner towards payment of Minimum Alternate Tax for the Financial Years 2011-2012 to 2021-2022 in relation to Power Purchase Agreements dated 22.09.2005 and 16.12.2008.

Preliminary Scrutiny

109

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.

Order Reserved- Additional information for final order to be filed by Petitioner

110

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

Preliminary Scrutiny

111

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.

Order reserved

112

94/MP/2023

MITTAL PROCESSORS PRIVATE LIMITED (MPPL)

PETITION UNDER SECTION 79 (1) (F) READ WITH 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 RECOVERY OF PENALTY FOR LESS RETURN OF POWER BY THE RESPONDENTS AS PER BANKING AGREEMENTS EXECUTED BETWEEN THE PETITIONER AND THE RESPONDENTS AND SEEKING REVOCATION OF THE INTER-STATE TRADING LICENSE GRANTED TO RESPONDENT NO.1

Preliminary Scrutiny

113

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.

Preliminary Scrutiny

114

92/MP/2023

THE TATA POWER COMPANY LIMITED (TATAPOWER)

Petition under Section 142 of the Electricity Act seeking to initiate appropriate action against Gujrat Urja Vikas Nigam Limited inter alia against its deliberate non-compliance of directions as issued by this Hon�ble Central Commission through its Order dated 03.01.2023 in Petition No. 128/MP/2022.

Preliminary Scrutiny

24/IA/2023

115

91/GT/2023

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 North Karanpura Super Thermal Power Station Project (3x660 MW) for the period from anticipated COD of Unit#1 (01.03.2023) to 31.03.2024.

Preliminary Scrutiny

116

90/GT/2023

Spectrum Power Generation limited (SPGL)

Petition under section 79(1)(f) read with Sections 79(1)(b) and 79 (1)(k) of the Electricity Act, 2003 for approving and allowing the completed capital cost incurred by the Petitioner.

Preliminary Scrutiny

117

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)

Preliminary Scrutiny

118

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.

Hearing

119

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.

Preliminary Scrutiny

120

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�.

Preliminary Scrutiny

121

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)�.

Preliminary Scrutiny

122

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�.

Preliminary Scrutiny

123

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

124

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

125

80/MP/2023

Northern Regional Load Desptach Centre (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.

Hearing

126

79/MP/2023

Punjab State Power Corporation limited (PSPCL)

PETITION UNDER SECTION 79(1)(B) AND 79(1)(F) AS READ WITH SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADJUDICATION AND RECOVERY OF THE AMOUNT PAYABLE BY TATA POWER COMPANY LIMITED ON ACCOUNT OF SELLERS EVENT OF DEFAULT IN TERMS OF ARTICLE 14.1(iv) READ WITH 14.3.4 OF THE POWER PURCHASE AGREEMENT DATED 22.04.2007

Preliminary Scrutiny

127

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

128

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

Hearing

129

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

Hearing

130

74/MP/2023

JINDAL INDIA THERMAL POWER LIMITED (JITPL)

Petition under Sections 79 of the Electricity Act, 2003 for claiming compensation on account of events pertaining to change in law in terms of the definition of �Change in Law� as provided under Article 26, readwith Article 21 of the Agreements for Procurement of Power (APPs) executed between the Petitioner and the Respondents, and the supplementary agreements executed between the Petitioner and the Respondents

Reply / additional information as per ROP to filed by Petitioner,Respondent

131

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.

Hearing

132

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

Hearing

133

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.�

Preliminary Scrutiny

134

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

135

71/MP/2023

MB Power (Madhya Pradesh) Limited (MBPMPL)

Petition under Section 79(1)(f) of the Electricity Act 2003, seeking relief on account of Force Majeure and Change in Law events under the Power Purchase Agreements dated 22.12.2021 and 24.12.2021 executed between the Petitioner and Respondent No. 1 and Respondent No. 2 respectively

Reply / additional information as per ROP to filed by Petitioner,Respondent

136

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

Hearing

137

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

Preliminary Scrutiny

18/IA/2023

138

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.

Preliminary Scrutiny

139

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

140

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

141

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

Hearing

142

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

Preliminary Scrutiny

143

61/MP/2023

IL&FS Tamil Nadu Power Company Limited (ITPCL)

Petition under Sections 79(1)(b), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 for seeking recovery of (i) delayed payment interest towards failure of the Respondent No. 1 to pay the invoices/ bills for supply of power within the stipulated contractual timeframe; and (ii) compensation alongwith interest towards failure of the Respondent No. 1 to off-take the minimum quantum of power in terms of the short-term contracts for the relevant period.

Reply / additional information as per ROP to filed by Petitioner,Respondent

144

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

145

58/MP/2023

WIND FIVE RENERGY LIMITED (W5RL)

Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and applicable laws and provisions inter alia seeking payment of compensation for breach of provisions of the Power Purchase Agreement dated 21.07.2017 executed by and between Wind Five Renergy Private Limited and PTC India Limited

Hearing

146

57/TT/2023

Bhakra Beas Management Board (BBMB)

Determination of tariff of the Transmission assets operated and managed by Bhakra Beas Management Board (BBMB) and the SLDC Charges for the control period 1.04.2019 to 31.03.2024

Preliminary Scrutiny

147

56/MP/2023

Maharashtra State Electricity Distribution Company Limited (MSEDCL)

PETITION UNDER SECTION 79(1)(b) and (f) READ WITH SECTION 63 OF THE ELECTRCITY ACT, 2003 SEEKING SPECIFIC PERFORMANCE OF THE POWER PURCHASE AGREEMENT DATED 22.04.2007 WITH COASTAL GUJARAT POWER LIMITED

Preliminary Scrutiny

148

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.

Preliminary Scrutiny

149

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

150

53/MP/2023

UTTAR PRADESH POWER CORPORATION LIMITED (UPPCL)

Petition under Section 79 of Electricity Act, 2003, including Sections 79(1)(b) and 79(1)(f) read with the provisions of Power Purchase Agreement dated 17.05.2021 executed between the Petitioners and the Respondent No. 1, Teesta Urja Limited seeking setting aside of the letter dated 30.01.2023 issued by Respondent No. 1 purportedly under Clause 19.2 of the Power Purchase Agreement conveying its intention to terminate the aforesaid agreement and its consequential actions thereof.

Hearing

11/IA/2023

151

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)�

Hearing

152

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.

Order reserved

153

2/RP/2023 in 79/TT/2020

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Review Petition

Hearing

154

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).

Reply / additional information as per ROP to filed by Petitioner,Respondent

155

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

156

46/MP/2023

Sasan Power Limited (SPL)

Petition under Section 79(1)(b) of the Electricity Act, 2003 seeking consequent relief and compensation in terms of Judgment dated 14.11.2022 passed by the Hon?ble Appellate Tribunal for Electricity in Appeal No. 222 of 2021 titled ?Sasan Power Ltd. v. MPPMCL & Ors.?

Hearing

157

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�.

Hearing

158

41/MP/2023

Solar Power Developers Association (SPDA)

Petition under Section 79 of the Electricity Act, 2003 to challenge the Respondents? wrongful action of insisting upon additional requirements, which are contrary to contractual terms and provisions of Power Purchase Agreement, for processing invoices and the communications of the Respondents calling upon solar/ wind power generators to obtain separate connections from Distribution Companies and avail power as per prevailing tariff category during the periods when their plant does not generate electricity.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

6/IA/2023

159

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

160

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.

Hearing

5/IA/2023

161

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).

Reply / additional information as per ROP to filed by Petitioner,Respondent

162

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.

Preliminary Scrutiny

163

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

Preliminary Scrutiny

164

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.

Preliminary Scrutiny

165

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.

Preliminary Scrutiny

166

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.

Preliminary Scrutiny

167

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

168

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.

Hearing

169

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

170

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

Hearing

171

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)

Preliminary Scrutiny

172

24/TT/2023

Essar Power Transmission Company Limited (EPTCL)

Tariff Determination for Stage-2 Assets of EPTCL

Hearing

173

23/TT/2023

Malana Power Company Limited (MPCL)

Petition for approval of transmission charges, transmission losses and other conditions for use of the 24.23 km long 132 kV double circuit dedicated transmission line of Malana Power Company Limited from its 86 MW Malana-I HEP Generating Station at village Chowki Post Jari, Distt. Kullu, Himachal Prasdesh upto 33/132 kV Bajaura sub-station of HPSEBL at Sarabhai, Distt. Kullu, HP

Reply / additional information as per ROP to filed by Petitioner,Respondent

13/IA/2023

174

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

175

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

176

20/MP/2023

JINDAL INDIA THERMAL POWER LIMITED (JITPL)

Petition under Section 79(1)(f) read with 79(1)(b) of the Electricity Act, 2003 and Agreements for Procurement of Power dated 03.03.2022 and 10.03.2022 challenging the Termination Notice dated 18.08.2022 issued by South Western Railways under Article 4.4 of the APP dated 03.03.2022 and all consequential actions pursuant to the Termination Notice.

Hearing

177

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.

Hearing

178

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

Order reserved

179

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

180

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.

Hearing

181

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.

Preliminary Scrutiny

182

1/RP/2023 in 190/GT/2020

NTPC Limited

Review petition against CERC order dated 21.05.2022 in petition no 190/GT/2020

Hearing

183

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

184

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

Order reserved

185

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.

Hearing

186

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

Preliminary Scrutiny

187

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.

Preliminary Scrutiny

188

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

Preliminary Scrutiny

189

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.

Preliminary Scrutiny

190

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?.

Hearing

191

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.

Preliminary Scrutiny

192

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

Hearing

193

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.

Preliminary Scrutiny

194

1/TT/2023

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, 2014 for seeking
determination of tariff for the inter-state transmission lines of the Petitioner for FY
2015-16 to FY 2018-19.

Hearing

195

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

23/IA/2023

196

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.

Hearing

197

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

198

51/RP/2022 in 30/TT/2021

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Review petition on behalf of PowerGrid Corporation of India Limited

Hearing

71/IA/2022

199

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.

Order reserved

200

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

201

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

202

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

203

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.

Hearing

204

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

Hearing

205

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

206

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.

Hearing

207

367/MP/2022

BSES YAMUNA POWER Ltd. (BYPL)

Petition under Sections 79(1)(f) of the Electricity Act, 2003 seeking adjudication of dispute with NTPC Limited in respect of its National Thermal Power Plant Stage -II situated at Dadri.

Reply / additional information as per ROP to filed by Petitioner,Respondent

208

366/MP/2022

BSES Rajdhani Power Limited (BRPL)

Petition under Sections 79(1)(f) of the Electricity Act, 2003 seeking adjudication of dispute with NTPC Limited in respect of its National Thermal Power Plant Stage -II situated at Dadri.

Reply / additional information as per ROP to filed by Petitioner,Respondent

209

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

210

364/TD/2022

REFEX ENERGY LIMITED (REL)

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

Order Reserved- Additional information for final order to be filed by Petitioner

211

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

Hearing

212

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

213

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.

Hearing

214

357/MP/2022

Leo Fasteners (LFA)

Appliation for Relaxatino of time limit and condonatino of delay

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

215

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

216

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

Hearing

217

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.

Hearing

218

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

Hearing

219

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.

Hearing

220

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

221

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

222

341/MP/2022

IL&FS Tamil Nadu Power Company Limited (ITPCL)

Petition under Section 79, including 79(1) (b),79 (1)(f) and 79 (1)(k) of the Electricity Act 2003, seeking payment of the outstanding amount in terms of the Power Purchase Agreement (PPA) dated 12.12.2013 executed between the Petitioner (ITPCL) and the Respondent (TANGEDCO).

Reply / additional information as per ROP to filed by Petitioner,Respondent

223

340/MP/2022

IL&FS Tamil Nadu Power Company Limited (ITPCL)

PETITION UNDER SECTIONS 79(1)(b) AND 79(1)(f) OF ELECTRICITY ACT, 2003

Reply / additional information as per ROP to filed by Petitioner,Respondent

224

339/MP/2022

Tunga Renewable Energy Private Limited (TREPL)

Petition under Section 79(1) (b) and (f) of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreement dated 29.10.2021 executed between the Petitioner and Solar Energy Corporation of India, inter alia seeking extension in the timelines for achieving Conditions Subsequent and Scheduled Commissioning Date of the 190 MW wind power project being set up by the Petitioner in Karnataka.

Hearing

225

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.

Hearing

226

337/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 �Transmission System for Transfer of Power from generation projects in Sikkim to NR/WR (part � B1)'' in Eastern Region

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

227

335/MP/2022

Teestavalley Power Transmission Limited (TPTL)

Seeking in-principle approval for the procurement of Emergency Restoration System (ERS)

Reply / additional information as per ROP to filed by Petitioner

228

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.

Hearing

229

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

230

330/TT/2022

TRANSMISSION CORPORATION OF TELANGANA LTD (TSTRANSCO)

Determination of ATC of Intra state lines of Telangana having more than 50% Interstate power.

Reply / additional information as per ROP to filed by Petitioner,Respondent

231

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

Hearing

232

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

233

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.

Order reserved

234

324/MP/2022

OSMANABAD SOLAR ENEGRY LIMITED (OSEL)

Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking direction to Respondent No. 1 to forthwith pay the bills for supply of power for the months of April to July, 2022 under the PPA dated 27.01.2012 to the Petitioner and direction to Respondent Nos. 1, 4 & 5 to update their respective records of power scheduled by the Petitioner for the months of April to July, 2022, basis the energy accounts of Respondent No. 3.

Hearing

235

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.

Hearing

236

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.

Hearing

237

319/MP/2022

TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION (TANGEDCO)

Accounting of transmission charges as per CERC Sharing Regulations 2020.

Hearing

63/IA/2022

238

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).

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

239

315/MP/2022

SEMBCORP 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.

Reply / additional information as per ROP to filed by Petitioner

240

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

Hearing

241

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

242

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.

Order reserved

243

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.

Order reserved

244

47/RP/2022 in 676/TT/2020

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Review Petition

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

245

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

246

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

247

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

Hearing

248

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

Hearing

249

306/MP/2022

UTTARAKHAND POWER CORPORATION LIMITED (UPCL)

Petition under Section 19 of the Electricity Act, 2003 read with Regulation 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 inter alia seeking punitive action against and revocation of trading license of M/s Kreate Energy (I) Pvt Ltd.

Hearing

20/IA/2023

250

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

251

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.

Order reserved

252

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

253

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.

Hearing

254

303/TT/2022

Essar Power Transmission Company Limited (EPTCL)

Petition under section 79(1)(b) of the Electricity Act, 2003

Preliminary Scrutiny

255

302/MP/2022

THDC India Limited (THDCIL)

Petition under section 79(1)(f) of the Electricity Act 2003 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 water tax as a result of operation of the �Uttarakhand Water Tax on Electricity Generation Act, 2012� (AdhiniyamSankhya 09 of 2013)in terms Power Purchase Agreements entered by THDC India Limited in relation to Tehri Hydro Electric Power Project (1000 MW) and Koteshwar HEP (400 MW) with different beneficiaries read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Order dated 12.07.2022 passed in Special Appeal No. 149 of 2021 by Hon�ble High Court of Uttarakhand.

Hearing

256

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

257

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

Hearing

258

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.�

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

259

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?

Hearing

260

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).

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

261

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.

Order reserved

262

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.

Order Reserved- Additional information for final order to be filed by Petitioner

263

286/MP/2022

JSW RENEW ENERGY LIMITED (JSWRE)

JSW RENEW ENERGY LIMITED VERSUS SOLAR ENERGY CORPORATION OF INDIA LIMITED AND ORS. - CHANGE IN LAW

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

264

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

Interim order issued

265

283/MP/2022

JSW RENEW ENERGY LIMITED (JSWRE)

JSW RENEW ENERGY LIMITED VERSUS SOLAR ENERGY CORPORATION OF INDIA LIMITED AND ANR. -CHANGE IN LAW

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

266

282/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 05.04.2022 and Seeking Revocation of the Inter-State Trading License Granted to M/s Kreate Energy (I) Pvt. Ltd. (Formerly Mittal Processors Pvt. Ltd.).

Hearing

267

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

Additional information as per Interim Order to be filed by Petitioner,Respondent

268

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

269

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

Interim order issued

270

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.

Hearing

271

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.).

Hearing

272

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�.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

273

270/MP/2022

SEMBCORP 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.

Hearing

274

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.

Order Reserved- Additional information for final order to be filed by Petitioner

275

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.

Order Reserved- Additional information for final order to be filed by Petitioner

276

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

277

265/MP/2022

ARUNACHAL PRADESH POWER CORPORATION PVT LTD (APPCPL)

Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of disputes

Hearing

278

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

Hearing

279

263/MP/2022

M.P. Power Management Co. Ltd. (MPPMCL)

Petition under Section 79 of the Electricity Act, 2003 for direction to Odisha Power Transmission Co. Ltd (OPTCL) to make refund of excess paid wheeling charges & short term open access charges along with interest in respect of its transmission system of 220 KV D/C Rourkela -Tarkera - Budhipadar - Korba (Budhipadar - Korba Circuit 2 & 3 - Odisha portion) line and associated S/S bays to the Petitioner.

Hearing

280

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

281

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.

Hearing

282

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

283

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

284

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

285

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

286

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.

Hearing

287

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

288

252/MP/2022

LANCO KONDAPALLI POWER LIMITED (LANCOKONDAPALLI)

Miscellaneous Petition

Hearing

289

251/MP/2022

LANCO KONDAPALLI POWER LIMITED (LANCOKONDAPALLI)

Miscellaneous Petition

Hearing

290

250/MP/2022

LANCO KONDAPALLI POWER LIMITED (LANCOKONDAPALLI)

Miscellaneous Petition

Hearing

291

249/MP/2022

LANCO KONDAPALLI POWER LIMITED (LANCOKONDAPALLI)

Miscellaneous Petition

Hearing

292

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

293

246/MP/2022

Maharashtra State Electricity Distribution Company Limited (MSEDCL)

PETITION UNDER SECTION 79(1)(b) AND (f) READ WITH SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADJUDICATION AND DIRECTIONS WITH REGARDS TO THE POWER PURCHASE AGREEMENT DATED APRIL 22, 2007 WITH COASTAL GUJARAT POWER LIMITED

Hearing

35/IA/2023 ,8/IA/2023

294

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

295

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.

Order reserved

296

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

297

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.

Hearing

298

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

299

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

300

229/MP/2022

Rajasthan Sun Technique Energy Private Ltd (RSTEPL)

Power Purchase Agreement 8th January 2011 (?PPA?) entered into between NTPC Vidyut Vyapar Nigam Limited and Rajasthan Sun Technique Energy Pvt Ltd and passing of consequential reliefs in accordance with the judgment dated 26.07.2022 passed by the Appellate Tribunal for Electricity in Appeal No. 35 of 2018

Hearing

301

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.

Order reserved

302

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.

Hearing

55/IA/2022

303

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).

Order reserved

304

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 .

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

305

223/MP/2022

NLC INDIA LIMITED (formerly Neyveli Lignite Corporation  Limited) (NLCIL)

NLCIL- Petition seeking approval for Lignite Input Price for the period 01.04.2019 to 31.03.2024 in respect of Pooled Neyveli Mines as per CERC (Terms and conditions of Tariff ) Second  Amendment Regulations 2021

Hearing

306

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.

Hearing

307

218/MP/2022

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 for wrongful termination of the PPA by APSPDCL

Reply / additional information as per ROP to filed by Petitioner,Respondent

308

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

309

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

310

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

311

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.

Hearing

312

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

Order reserved

313

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

Order reserved

314

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

315

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

316

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

317

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.

Hearing

318

204/MP/2022

PTC India Limited

Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioners and the Respondent under the Agreement for Procurement of Power under Pilot Scheme-II  dated 28.10.2021 entered  between the Petitioner No.1 and the Respondent and the back-to-back Power Supply Agreement under the Pilot Scheme � II dated 22.10.2021 entered  between the Petitioner No.1 and the Petitioner No.2 alongwith supporting affidavit.

Reply / additional information as per ROP to filed by Petitioner,Respondent

16/IA/2023

319

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.

Order reserved

320

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

321

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.

Hearing

322

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

323

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

324

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

Hearing

325

194/MP/2022

JINDAL INDIA THERMAL POWER LIMITED (JITPL)

Petition under Section 79 of the Electricity Act, 2003 read with Article 17 and 23 of the Agreement for Procurement of Power dated 13.04.2016 (and its amendments) executed between Northern Railway for Uttar Pradesh and Jindal India Thermal Power Limited seeking appropriate reliefs for Force Majeure and Change in Law on account of major changes in modalities in the existing coal e-auction system by way of Coal India Limited Circular dated 01.03.2022 issued pursuant to Cabinet Committee of Economic Affairs decision dated 26.02.2022

Hearing

22/IA/2023

326

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.

Order reserved

327

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.�

Order reserved

328

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)

Reply / additional information as per ROP to filed by Petitioner,Respondent

329

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

330

188/MP/2022

SEMBCORP 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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

331

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

70/IA/2022

332

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".

Order reserved

333

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

334

182/MP/2022

Jhabua Power Limited (JhabuaPower)

MEMORANDUM OF PETITION UNDER SECTION 79(1)(F) OF THE ELECTRICITY ACT, 2003 FOR ADJUDICATION OF DISPUTES

Hearing

335

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

336

173/MP/2022

SEMBCORP 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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

337

169/MP/2022

GMR Kamalanga Energy Limited (GKEL)

Petition under Section 79 of the Electricity Act, 2003 read with Power Purchase Agreement dated 09.11.2011 and Amended Power Purchase Agreement dated 01.02.2018 seeking quashing of Notice for Rectification dated 08.06.2022 issued by South Bihar Power Distribution Co. Limited, Bihar State Power (Holding) Co. Ltd. and North Bihar Power Distribution Co. Limited

ROP Issued

40/IA/2022 ,39/IA/2022

338

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�.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

339

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.

Hearing

340

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

341

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

342

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

Order reserved

343

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

Hearing

344

156/MP/2022

Northern Regional Load Desptach Centre (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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

345

155/MP/2022

Northern Railway (NR)

Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 for adjudication of disputes arising out of 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

Hearing

38/IA/2022

346

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.

Order reserved

347

141/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 Telangana DISCOMS for supply of 550 MW of power from the power plant of Respondent No.4/RKM Powergen, seeking payment of the outstanding amount on account of (i) monthly supply bills; (ii) late payment surcharge; and (iii)  furnishing  Letter of Credit as per PPSA.

Hearing

348

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

Hearing

349

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.

Hearing

350

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.

Hearing

351

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.

Order reserved

352

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.

Order reserved

353

132/MP/2022

SOUTHERN REGIONAL LOAD DESPATCH CENTRE (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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

354

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

355

130/MP/2022

Torrent Power Limited (TPL)

Treatment for sharing of transmission charges of Torrent Power Grid Limited?s transmission System.

Reply / additional information as per ROP to filed by Petitioner,Respondent

356

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.

Order reserved

357

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

41/IA/2022

358

124/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 the Long Term Access, 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 350 MW, on the premise of the start date of LTA being taken as 25.02.2022, till the final disposal of the present proceedings.

Reply / additional information as per ROP to filed by Petitioner,Respondent

359

123/MP/2022

HARYANA POWER PURCHASE CENTRE (HPPC)

Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.04.2007 with Coastal Gujarat Power Limited

Hearing

38/IA/2023

360

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.

Hearing

361

116/MP/2022

DB Power Limited (DBPL)

Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 seeking, inter alia, quashing of the purported invoice dated 14.12.2021 raised by the Respondent No. 1 on the Petitioner and for refund of Rs 59,58,745 wrongfully and illegally deducted by the Respondents

Hearing

362

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

17/IA/2022

363

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.

Hearing

16/IA/2022 ,44/IA/2022

364

104/MP/2022

Rajasthan Solar Park Development Company Limited (RSDCL)

Petition under Section 79 of the Electricity Act, 2003 seeking extension of timelines of Connectivity and LTA for its Solar Power Project at Nokh Solar Park.

Hearing

365

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.

Order reserved

366

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.

Hearing

15/IA/2022

367

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).

Hearing

368

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.

Hearing

369

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

370

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.

Hearing

371

85/MP/2022

Punjab State Power Corporation limited (PSPCL)

Petition under Section 79(1)(b) and (f) read with Section 63 of the Electricity Act, 2003 for adjudication and directions in regard to the Power Purchase Agreement dated 22.04.2007 with Coastal Gujarat Power Limited

Hearing

24/IA/2022 ,37/IA/2023

372

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.

Hearing

373

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)

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

374

79/MP/2022

MASAYA SOLAR ENERGY PRIVATE LIMITED (MSEPL)

Petition under Section 79 of the Electricity Act, 2003 read with the relevant provisions of the Agreement for Long Term Access without System Strengthening dated 11.09.2020, the Power Purchase Agreement dated 03.07.2020 and the other applicable laws inter alia seeking direction to the Respondent Nos. 1 and 2 to extend and/or defer the commencement of the Petitioner�s Long-Term Access to coincide with the revised/extended Scheduled Commissioning Date of the Petitioner�s 300 MW Solar Power Project under the Power Purchase Agreement dated 03.07.2020 (as may be decided by this Hon�ble Commission)

Hearing

34/IA/2023

375

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.

Hearing

376

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

Hearing

377

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.

Hearing

378

68/MP/2022

Western Regional Load Despatch Centre (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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

379

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.

Hearing

380

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.

Hearing

381

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.

Hearing

382

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.

Hearing

383

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.

Additional information as per Interim Order to be filed by Petitioner,Respondent

384

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

Hearing

1/IA/2023

385

59/GT/2022

BHARTIYA RAIL BIJLEE COMPANY LTD. (BRBCL)

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 Nabinagar Thermal Power Project (4X250 MW) for the period from 01.04.2019 to 31.03.2024.

Reply / additional information as per ROP to filed by Petitioner,Respondent

386

58/GT/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 approval of tariff of Darlipali Super Thermal Power Station Stage-I  (2x800 MW) for the period from COD of  Unit-I (i.e. 01.03.2020) to 31.03.2024 based on audited financial accounts as on actual COD of Unit-1

Reply / additional information as per ROP to filed by Petitioner,Respondent

387

56/MP/2022

ReNew wind energy (AP2) private limited (ReNewAP2)

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 23.05.2018 executed between ReNew Wind Energy (AP2) Pvt. Ltd. and Solar Energy Corp. of India Ltd.

Hearing

388

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.

Hearing

389

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.

Hearing

390

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.

Hearing

391

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)"

Order reserved

392

38/MP/2022

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

ROP Issued

393

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

Hearing

394

28/MP/2022

Power System Operation Corporation Ltd (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.

Hearing

395

27/MP/2022

SEMBCORP 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.

Hearing

396

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

Hearing

397

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.

Hearing

398

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

399

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

400

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)

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

401

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

Order reserved

402

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

Hearing

403

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

Hearing

404

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.

Order reserved

405

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).

Order reserved

406

282/MP/2021

R.K.M Powergen Private Limited (RKMPPL)

Petition under Section 79(1) (b),79 (1)(f) and 79 (1)(k) of the Electricity Act 2003, read with Articles 11.5.3,11.5.4,12.1, 24.3 and 24.4 of the Pilot Agreement for Procurement of Power (PAPP) dated 26.10.2018 executed between the Petitioner (RKM) and the Respondent (PTC) seeking payment of the outstanding amount on account of (i) monthly supply bills; (ii) late payment surcharge; (iii) additional interest; and for furnishing of Letter of Credit as payment security mechanism.

Hearing

61/IA/2022

407

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

408

265/MP/2021

ALIPURDUAR TRANSMISSION LIMITED (ATL)

Alipurduar Transmission Limited versus South Bihar Distribution Company Limited & Ors.

Hearing

409

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

410

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.

Hearing

411

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

Order reserved

412

245/MP/2021

NTPC Limited

Approval of input price of coal supplied from Dulanga mine for the period from 01.10.2020 to 31.03.2024

Hearing

413

244/MP/2021

Adani Renewable Energy Park Rajasthan Limited (AREPRL)

Petition under Sections 79(1)(c) and Section 79 (1) (f) of the Electricity Act, 2003 seeking  deferment of the operationalization  date of the  1000 MW Long Term Access granted to Adani Renewable Energy Park Rajasthan Ltd. by Central Transmission Utility to match with the completion and commissioning of Solar Park, and exemption from liability of paying transmission charges until such time, on account of force majeure events.

Hearing

30/IA/2023

414

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

Hearing

83/IA/2021

415

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.

Order reserved

31/IA/2022

416

236/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 Barh  Super Thermal Power Station, Stage-I (3x660 MW) for the period from anticipated COD of Unit#1 (01.11.2021) to 31.03.2024.

Reply / additional information as per ROP to filed by Petitioner,Respondent

417

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

418

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.

Hearing

419

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

420

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.

Hearing

421

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.

Hearing

422

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

423

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).

Hearing

424

215/MP/2021

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

34/IA/2022 ,2/IA/2023

425

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

426

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

427

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

47/IA/2022

428

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.

Hearing

429

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?.

Order reserved

430

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.

Order reserved

431

194/MP/2021

TRN ENERGY PRIVATE LIMITED

Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 and in terms of order dated 12.06.2019 in Petition No. 118/MP/2018 for grant of compensation on account of change in allocation of Mines for supply of coal

Hearing

432

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

Hearing

433

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

434

188/MP/2021

Coastal Energen Private Limited (CEPL)

Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 seeking compensation on account of events pertaining to change in law events, read with Article 10 of the Power Purchase Agreement dated 19.12.2013 executed between the Petitioner and the Respondent No. 1

Hearing

435

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

Hearing

436

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

Hearing

437

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.

Hearing

438

181/MP/2021

Maruti Clean Coal and Power Limited (MCCPL)

A Petition under Section 79(1)(f) read with Section 79(1)(b) and 79(1)(k) of the Electricity Act, 2003 read with the relevant Regulations seeking issuance of appropriate directions to the Respondent to declare that the Letter of Credit opened by the Respondent is in contravention of the provisions of the PTC-PPA and Procurer-PPA and to direct the Respondent to pay compensation towards such breach of the PPA and also to impose penalty under Regulation 14C for violation of Regulation 7(h) of  the CERC (Procedure, Terms and Conditions for Grant of Trading License and Other Related Matters) Regulations, 2009; and to direct the Respondent to refund the excess trading margin and excess rebate charged by the Respondent for the period w.e.f. 31.01.2020 till opening of Payment Security Mechanism (PSM) as per the Procurer-PPA, PTC-PPA and the provisions of the CERC (Procedure, Terms and Conditions for Grant of Trading License and Other Related Matters) Regulations, 2020 issued by this Hon?ble Commission along with Late Payment Surcharge; and to direct that the Respondent shall not be eligible to charge trading margin exceeding 2 paise/ kWh till such time the Respondent opens PSM in conformity with the PTC-PPA, Procurer-PPA and the applicable Regulations of this Hon?ble Commission.

Hearing

439

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?

Hearing

440

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

441

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

Hearing

442

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

443

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

Reply / additional information as per ROP to filed by Petitioner,Respondent

444

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.

Hearing

445

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.

Additional information as per Interim Order to be filed by Respondent

446

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.

Hearing

447

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

448

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)

Hearing

449

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

Hearing

450

149/MP/2021

KSK Mahanadi Power Company Limited (kskmahanadi)

Petition under Section 79(1)(b) read with Section 79(1)(f) and other applicable provisions of the Electricity Act, 2003 seeking adjudication of disputes and differences under the Power Purchase Agreement dated 31.07.2012 as amended on 19.12.2014 and 23.01.2018 in regard to non-payment of tariff and unilateral deduction of capacity charges under the Bills of the Petitioner by the Respondents

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

451

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

Hearing

452

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

453

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.

Hearing

454

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

455

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.

Order reserved

456

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

457

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

Order reserved

458

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.

Order reserved

459

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

Order reserved

48/IA/2022

460

111/MP/2021

West Bengal State Electricity Distribution Company Limited (WBSEDCL)

Petition under Section 79 of the Electricity Act, 2003 filed by West Bengal State Electricity Distribution Company Limited challenging the repeated revisions in energy charges being claimed by NTPC Limited in relation to supply of power from the Farakka Super Thermal Power Station.

Hearing

38/IA/2021

461

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

36/IA/2021

462

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

Hearing

463

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

Hearing

464

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).

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

465

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

Order reserved

466

85/MP/2021

SOUTHERN POWER DISTRIBUTION COMPANY OF TELANGANA LIMITED (TSSPDCL)

PETITION UNDER SECTION 79(1)(F) READ WITH SECTION 79(1)(C) OF THE ELECTRICITY ACT, 2003 FOR CHALLENGING THE LEVY OF RELINQUISHMENT CHARGES BY PGCIL.

Hearing

26/IA/2021

467

82/MP/2021

Southern Power Distribution Company of Andhra Pradesh Ltd (APSPDCL)

Illegal claim of transmission charges and wrong invocation of LC.

Pending as per directions of the Commission

468

71/MP/2021

NILE LIMITED

Pending payment of 50% of the bills from August, 2011 to December, 2012 from the Respondents.

Hearing

469

67/MP/2021

Sprng Vayu Vidyut Private Limited (SVVPL)

Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 32, 33A and 32B 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 inter alia seeking to surrender Stage II Connectivity granted to the Petitioners without any adverse financial consequences, and relinquishment of long term access granted on existing inter-state transmission system to Petitioner No. 1 without any liability, on account of the occurrence of unavoidable, unforeseeable and uncontrollable events.

Hearing

17/IA/2021

470

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

471

61/MP/2021

KSK Mahanadi Power Company Limited (kskmahanadi)

Petition under Section 79(1)(f) and (k) of the Electricity Act, 2003 for adjudication of disputes arising on account of termination of the Power Purchase Agreement dated 31.07.2012 by the Respondent Nos. 1 and 2.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

28/IA/2021 ,42/IA/2022

472

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.

Hearing

473

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

Order reserved

22/IA/2022

474

53/MP/2021

KSK Mahanadi Power Company Limited (kskmahanadi)

Petition under Section 79(1)(b) read with Section 79(1)(f) and other applicable provisions of the Electricity Act, 2003 seeking adjudication of disputes and differences under the Power Purchase Agreement dated 31.07.2012 as amended on 19.12.2014 and 23.01.2018 in regard to non-payment of tariff and unilateral deduction of capacity charges under the Bills of the Petitioner by the Respondents.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

26/IA/2023

475

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

Hearing

476

47/MP/2021

REWA ULTRA MEGA SOLAR LIMITED (RUMSL)

CERC SHARING REGULATIONS 2010

Reply / additional information as per ROP to filed by Petitioner,Respondent

477

46/MP/2021

BSES Rajdhani Power Limited (BRPL)

Violation of CERC Order dated 29.05.2020 in Petition no. 225/RC/2020

Hearing

478

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

479

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

Hearing

9/IA/2021

480

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

481

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.

Order reserved

482

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

483

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

484

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

485

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.

Hearing

486

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

487

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.

Hearing

29/IA/2022 ,19/IA/2023

488

725/MP/2020

Power System Operation Corporation Ltd (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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

489

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

72/IA/2020

490

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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

491

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

Order reserved

492

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�.

Order reserved

493

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)

Order reserved

494

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.

Order reserved

495

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

Order reserved

496

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

497

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

498

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.

Hearing

499

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.

Order reserved

500

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

501

618/MP/2020

SOUTHERN POWER DISTRIBUTION COMPANY OF TELANGANA LIMITED (TSSPDCL)

Petition under Section 79(1)(f) of the Electricity Act, 2003 for ineligibility of Availability declarations made by M/s. Reliance Infrastructure Limited with Alternate Fuel (Naphtha/HSD) after 2009; and under Section 128 of the Electricity Act, 2003 for investigation of illegal dismantling of existing Naphtha tanks by the Respondent in 2009.

Reply / additional information as per ROP to filed by Petitioner,Respondent

502

617/MP/2020

Bharat Aluminium Company Limited (BALCO)

Petition u/s 86(1)(f) of the EA 2003 for recovery of compensation deducted from BALCO purportedly towards non-supply of power

Reply / additional information as per ROP to filed by Petitioner,Respondent

503

592/MP/2020

Solairepro Urja Private Limited

Petition under Regulation 1.5(iv) read with Regulation 5.2(u) and Regulation 6.5(11) of the CERC (Indian Electricity Grid Code) Regulations, 2010 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking direction to State Load Dispatch Centre to implement the MUST RUN status accorded to the Petitioner?s Solar Project in letter and spirit and compensate the Petitioner for the unlawful and arbitrary curtailment of generation from the Petitioner?s Solar Project.

Reply / additional information as per ROP to filed by Petitioner,Respondent

504

14/SM/2020

Suo Motu

Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees)
Regulations, 2012.

Pending as per direction of Higher Court / APTEL

505

584/MP/2020

Jhabua Power Limited (JhabuaPower)

Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for adjudication of the issues arising out of the Power Supply Agreement (PSA) dated 26.12.2014 for supply of 100 MW and Power Sale Agreement dated 31.12.2014 for supply of 115 MW of power to Kerala State Electricity Board Ltd. (KSEBL)

Hearing

30/IA/2022

506

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

Order reserved

507

574/GT/2020

DAMODAR VALLEY CORPORATION (DVC)

BTPS-A : TRUE-UP TARIFF PETITION FOR 2014-19 AND TARIFF PETITION FOR 2019-24

Order reserved

508

573/GT/2020

DAMODAR VALLEY CORPORATION (DVC)

DSTPS UNIT-1&2: TRUE-UP TARIFF PETITION FOR 2014-19 AND TARIFF PETITION FOR 2019-24

Order reserved

509

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

510

564/GT/2020

DAMODAR VALLEY CORPORATION (DVC)

KTPS UNIT-1 & 2 : TRUE-UP TARIFF PETITION FOR 2014-19 AND TARIFF PETITION FOR 2019-24

Order reserved

511

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

512

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.

Hearing

15/IA/2023

513

556/MP/2020

North Eastern Regional Load Despatch Centre (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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

514

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

Hearing

515

540/MP/2020

North Eastern Regional Load Despatch Centre (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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

516

539/MP/2020

North Eastern Regional Load Despatch Centre (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.

Reply / additional information as per ROP to filed by Petitioner,Respondent

517

535/MP/2020

North Eastern Regional Load Despatch Centre (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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

518

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

Order reserved

519

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.

Order reserved

520

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

Order reserved

521

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.

Order reserved

522

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.

Order reserved

523

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.

Order reserved

524

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

Order reserved

525

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

Order reserved

526

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

Order reserved

527

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.

Order reserved

528

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

529

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.

Order reserved

530

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

531

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.

Order reserved

532

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

533

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.

Order reserved

534

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.

Order reserved

535

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

536

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

537

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

Order reserved

538

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

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent

539

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.

Order Reserved- Additional information for final order to be filed by Petitioner,Respondent