1

276/MP/2025

Serentica RENEWABLES INDIA 4 PRIVATE LIMITED (SRI4PL)

Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging Notices dated 24.01.2025 issued by Central Transmission Utility of India Limited to Serentica Renewables India 4 Private Limited and seeking directions against revocation of 200 MW connectivity.

Preliminary Scrutiny

15/IA/2025 ,16/IA/2025

2

275/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for 1X500 MVA, 400/220 KV ICT (4th) along with associated bays and equipments at Mysore sub-station under ?Augmentation of transformation capacity by 1X500 MVA, 400kV/220KV ICT (4th) at Mysore sub-station in Karnataka? in Southern Region under Section 62 read with Section 79(1)(d) of Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations),2024

Preliminary Scrutiny

3

274/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

50 MVA Auto Transformer at Malda in Eastern Region

Preliminary Scrutiny

4

273/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for assets (05 nos) under �Communication System under Eastern Region Fibre Optic Expansion Project (Additional Requirement)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019

Preliminary Scrutiny

5

272/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Madurai-Trivandrum 400 kV D/C Transmission System in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

6

271/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Wardha-Hyderabad 765 kV link� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

7

270/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �East Coast Energy Pvt. Ltd. and NCC Power Projects Ltd. LTOA Generation Projects in Srikakulam Area Part-B� in Eastern, Western and Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

8

269/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 2 Nos 765 kV line Bays along with 2 nos. 330 MVAR Line reactor at Vindhyachal Pooling Station and 2 Nos 765 kV line Bays along with 2 nos. 330 MVAR Line reactor at Jabalpur Pooling Station under "Sub-station Extensions for Transmission System associated with Vindhyachal-V Project of NTPC (Part-B) in the Western Region" under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

9

268/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 1x500 MVA, 400/220 kV ICT augmentation along with associated bays at Shujalpur (PG) substation under "ICT augmentation at 2x315 MVA, 400/220 kV Shujalpur (PG) substation� in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

10

267/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under "WRSS IX Transmission Scheme in Western Region". under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

11

266/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for assets (03 nos) under �Fibre Optic communication system under Expansion of Wideband Communication Network� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019.

Preliminary Scrutiny

12

265/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for assets (04 nos) under �Upgradation of SCADA/ RTUs/ SAS in Central Sector Stations and Strengthening of OPGW network� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019.

Preliminary Scrutiny

13

264/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for Reconductoring of 400kV Jodhpur (Surpura) (RVPN) - Kankroli S/c (twin moose) line with twin HTLS Conductor along with OPGW installation under �Scheme to relieve High Loading of WR-NR Inter Regional Corridor (400kV Bhinmal- Zerda line) in Northern Region�.

Preliminary Scrutiny

14

263/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for Augmentation of 1x500 MVA, 400/220 kV ICT (3rd) at Raigarh (PG) along with associated ICT bays under ?Augmentation of Transformation capacity by 1x500MVA, 400/220kV ICT (3rd) at Raigarh (PG) substation?.

Preliminary Scrutiny

15

262/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 for Asset-1:  01 No. 765kV 80 MVAR Single Phase Reactor at Bilaspur S/S under  ?PROCUREMENT OF TRANSFORMER AND REACTOR AS PER ERPC & WRPC RECOMMENDAIONS"

Preliminary Scrutiny

16

261/MP/2025

Mumbai Urja Marg Limited (MUML)

Petition under Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 read with Article 12 of the Transmission Service Agreement dated 07.12.2018 executed between Mumbai Urja Marg Limited/Petitioner and its Long- Term Transmission Customers, and Sections 61 and 63 of the Electricity Act, 2003, seeking verification of the calculation of the impact due to change in law events on the cost of implementation of the Petitioner's transmission project, and consequent adjustment in the monthly transmission charges.

Preliminary Scrutiny

17

260/AT/2025

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

Petition under Section 63 of the Electricity Act, 2003 seeking adoption of usage charges for 510 MW Solar Photovoltaic (PV) Power Station (Tranche �III) connected to the Inter-State Transmission System and selected through competitive bidding process under Central Power Sector Undertaking Scheme Phase-II dated 05.03.2019 as per the Standard Bidding Guidelines of MoP dated 03.08.2017.

Preliminary Scrutiny

18

259/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 for the Asset-1:1 No. 400 kV line bay for Azure Ltd at Bhadla-II Substation and Asset-2: 1 No. 400 kV line bay for Adani Ltd at Bhadla-II Substation under �Implementation of 400kV Bays for RE Generators at Bhadla-II PS & Fatehgarh-II PS�.

Preliminary Scrutiny

19

258/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for 2024-29 tariff block for ?Transmission system strengthening scheme for evacuation of power from solar energy zones in Rajasthan (8.1GW) under Phase-II- Part-A1? under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

20

257/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for 1X500 MVA, 400/230 KV ICT (4th) along with associated bays and equipments at Arasur sub-station under ?Augmentation of transformation capacity by 1X500 MVA, 400kV/230KV ICT (4th) at Arasur sub-station? under Section 62 read with Section 79(1)(d) of Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations),2024

Preliminary Scrutiny

21

256/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination cum truing up of Transmission tariff for 2019-24  tariff block and determination of transmission tariff for 2024-29 tariff block for Assets under North Eastern Region Strengthening Scheme XII  under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

22

255/MP/2025

Renew Solar Power pvt Ltd (RSPPL)

Petition under Section 79 of the Electricity Act, 2003 challenging the Bills of Supply for Bilateral Charges dated 02.12.2024 and 01.01.2025, raised by Central Transmission Utility of India Ltd. being contrary to the CERC (Sharing of Inter-State Transmission Charges and losses) Regulations, 2020 and CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022.

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

13/IA/2025

23

254/AT/2025

NTPC Limited

Tariff Adoption Petition

Hearing

24

253/AT/2025

RAJASTHAN PART I POWER TRANSMISSION LIMITED (RPTL)

Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Rajasthan Part I Power Transmission Limited.

Preliminary Scrutiny

25

252/TL/2025

RAJASTHAN PART I POWER TRANSMISSION LIMITED (RPTL)

Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to Rajasthan Part I Power Transmission Limited.

Preliminary Scrutiny

26

251/TL/2025

GADAG II AND KOPPAL II TRANSMISSION LIMITED (GIIKIITL)

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Gadag II and Koppal II Transmission Limited

Preliminary Scrutiny

27

250/AT/2025

GADAG II AND KOPPAL II TRANSMISSION LIMITED (GIIKIITL)

Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Gadag II and Koppal II Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited

Preliminary Scrutiny

28

249/MP/2025

EKI Power Trading Pvt. Ltd. (EKIPTPL)

Application for revocation of license in Category - IV

Hearing

29

248/AT/2025

Bijapur REZ Transmission Limited (BRTL)

Petition under Section 63 readwith Section 79, including Section 79(1)(c) and (d) of Electricity Act, 2003 seeking adoption of Transmission Charges payable by Central Transmission Utility of India Ltd./ Respondent No. 1 for implementation of the �Transmission Scheme for integration of Bijapur REZ in Karnataka� by the Petitioner

Hearing

30

247/TL/2025

Bijapur REZ Transmission Limited (BRTL)

Application under Section 14, 15, 79(1)(e) of the Electricity Act, 2003 readwith Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 seeking Transmission License for Bijapur REZ Transmission Limited

Hearing

31

246/AT/2025

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 200 MW capacity awarded for assured Peak Supply of 800 MWh (200 MW x 4 Hrs.) from ISTS- connected Renewable Energy Power Projects (SECI-FDRE-VI) and selected through competitive bidding process as per the guidelines dated 09.06.2023 issued by the Ministry of Power, Government of India

Preliminary Scrutiny

32

245/TL/2025

KUDANKULAM ISTS TRANSMISSION LIMITED (KITL)

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to KUDANKULAM ISTS TRANSMISSION LIMITED

Preliminary Scrutiny

33

244/AT/2025

KUDANKULAM ISTS TRANSMISSION LIMITED (KITL)

Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Kudankulam ISTS Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

Preliminary Scrutiny

34

243/AT/2025

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

Petition under Section 63 of the Electricity Act, 2003 for the adoption of the tariff of 600 MW Solar Power PV Projects (Tranche XVIII) connected to the Inter-State Transmission (ISTS) and selected through competitive bidding process as per the Guidelines dated 28.07.2023 of the Ministry of Power, Government of India

Hearing

35

242/AT/2025

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 600 MW Inter-State Transmission System (ISTS) connected Wind-Solar Hybrid Power Projects and selected through competitive bidding process (SECI-ISTS-IX) as per the guidelines of the Government of India

Preliminary Scrutiny

36

241/AT/2025

CESC LIMITED

Petition under Section 63 read with Section 79(1)(k) of the Electricity Act, 2003 for adoption of tariff for Long Term Procurement of Solar Power of  300 MW Power from Grid Connected Wind-Solar Hybrid  Project under tariff Based Competitive Bidding for meeting Renewable Purchase Obligation (RPO) as per applicable regulations, which has been discovered through a transparent process by way of a competitive bidding conducted in terms of the competitive bidding guidelines issued by the Ministry of Power

Preliminary Scrutiny

37

240/AT/2025

NTPC Limited

Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for procurement of power from the 1200MW ISTS- Connected Wind-Solar Hybrid Power Projects as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind-Solar Hybrid Power Projects, Ministry of Power, Government of India dated 21.08.2023 and its amendments thereof

Preliminary Scrutiny

38

239/AT/2025

NTPC Limited

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff of 1200 MW Solar Power Projects Connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process for the procurement of power from grid connected Solar PV Projects, dated 28.07.2023 of the Ministry of Power, Government of India as amended from time to time

Preliminary Scrutiny

39

238/AT/2025

NTPC Limited

Petition under Section 63 of the Electricity Acct, 2003 for adoption of tariff of 1500 MW Solar PV Power Projects Connected to the Inter-State Transmission System (ISTS) and selected through a competitive bidding process as per the guidelines dated 28.07.2023 of the Ministry of Power, Government of India as amended from time to time

Preliminary Scrutiny

40

237/TL/2025

RAJASTHAN IV 4A POWER TRANSMISSION LIMITED (RIV4APTL)

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Rajasthan IV 4A Power Transmission Limited

Preliminary Scrutiny

41

236/AT/2025

RAJASTHAN IV 4A POWER TRANSMISSION LIMITED (RIV4APTL)

Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Rajasthan IV 4A Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

Preliminary Scrutiny

42

235/AT/2025

NHPC LTD

Petition under Section 63 of the Electricity Act 2003 for Adoption of Tariff 2100 MW (including capacity of 900 MW under Greenshoe Option) Firm & Despatchable Power from ISTS connected RE Power Projects coupled with Energy Storage System selected through Competitive Bidding Process under Bidding Guidelines issued by Ministry of Power, Govt. of India on 09.06.2023 and its amendments thereof. (Tender ID: 2024_N HPC_800202_1)

Preliminary Scrutiny

43

234/AT/2025

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 2000 MW Inter-State Transmission System (ISTS) Solar PV Power Projects with 1000 MW/4000 MWh Energy Storage Systems (ESS) and selected through competitive bidding process (SECI-ISTS-XVII) as per the guidelines of the Government of India

Preliminary Scrutiny

44

233/MP/2025

Sitac Kabini Renewables Private Limited (SitacKabini)

Petition under Sections 63, 79 (1) (b) and 79 (1) (f) 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 for Change in Law Events.

Preliminary Scrutiny

45

3/SM/2025

Suo Motu

Directions by the Commission to the Power Exchanges in accordance with Regulation 27(1)
of the Power Market Regulations, 2021.

Preliminary Scrutiny

46

232/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 220 kV Anta Transmission System in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

47

231/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �WRSS XI Scheme in Western Region� under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

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

48

230/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under ?Provision of 400 kV bays at Shujalpur for Part ATS of RAPP 7&8? in Western Region. under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

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

49

229/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset comprising of 400 kV D/C Ranchi - Sipat Transmission Line with associated bays at Ranchi and Sipat Substations and 40% FSC on 400 kV Ranchi - Sipat Transmission Line at Ranchi Substation under Kahalgaon -II, Phase II Transmission System in the Western Region. under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

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

50

228/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 125 MVAR Bus Reactor at 400/220 kV Rajgarh Sub-station along with associated Bays at Rajgarh under Installation of 125 MVAR Bus Reactor at 400 kV Rajgarh Sub-station under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

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

51

227/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under "Provision of Spare ICTs and Reactors in the Western Region".

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

52

226/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Tarapur Transmission System associated with Tarapur Atomic Station Stages-3 and 4 in Western Region. under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

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

53

225/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Transmission System associated with Neyveli Lignite Corporation � II (NLC-II) Expansion Project� in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

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

54

224/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset consisting of (i): 765 kV S/C Bina-Gwalior Transmission Line; (ii) 315 MVA, 400/220/33 kV ICT-I along with associated bays at Gwalior Sub-station; (iii): LILO of 400 kV S/C Korba-Raipur line at Bhatapara Sub-station along with associated bays; (iv): 400 kV Khandwa Rajgarh Circuit-II along with associated bays and 765/400 kV ICT-III at Seoni Sub-station; (v): 400 kV Khandwa-Rajgarh Circuit-I along with associated bays and 63 MVAR Bus Reactor at Bina Sub-station, Asset-II: 400 kV ICT-II at Gwalior Sub-station; and AssetIII: 400/220 kV ICT-II at Bhatapara Sub-station under Sipat-II Transmission System in the Western Region

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

55

223/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under Korba III Transmission System in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024.

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

56

222/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for combined asset of Transmission System associated with Rampur HEP under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

57

221/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Transmission Asset: The Bus splitting scheme at Moga Substation under Transmission Scheme for controlling high loading and high short circuit level at Moga Sub-station in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

58

220/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under "Transmission System associated with Rihand Stage-Il� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

59

219/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 400 kV S/C Kankroli-Jodhpur Transmission Line along with associated bays under �System Strengthening Scheme in South-Western Part of Northern Grid (Part-B)� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

60

218/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset comprising of Asset-1: Kalpakkam PFBR-Sirucheri 230 kV D/C Line and Asset-2: Kalpakkam PFBR-Arani 230 kV D/C Line, and Asset-3: Kalpakkam PFBR? Kanchipuram 230 kV D/C Line under ?Transmission system associated with Kalpakkam PFBR (500 MW) project? in Southern Region under Section 62 read with Section 79(1)(d) of Electricity Act,2003 and under the Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations),2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations),2024

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

61

217/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Line bays associated with various Regional Strengthening Schemes in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

62

216/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Augmentation of Transformation Capacity at Mainpuri and Sikar in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

63

215/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Northern Region System Strengthening Scheme-VIII in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

64

214/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset: 02 numbers 400 kV GIS Line Bays at 765/400 kV Varanasi Sub-station under "Construction of 2 numbers of 400 kV Hybrid/GIS Line bays at Varanasi (PG) Sub-station" in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

65

213/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Transmission System Associated with North-West Transmission Corridor Strengthening Scheme in both Western and Northern Regions under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024

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

66

212/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under "Northern Region System Strengthening Scheme-V� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

67

211/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset of 1X125 MVAr Bus Reactor at Khandwa along with associated bays and 1X125 MVAr Bus Reactor at Dehgam along with associated bays under Western Region System Strengthening Scheme VII in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

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

68

210/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Transmission Asset: 2 number of 220 kV Line Bays at Samba Sub-station under "Northern Region System Strengthening-XLII" in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

69

209/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for ?Fixed and Thyristor Controlled Series Compensation for 400 kV D/C Raipur-Rourkela transmission Line at Raipur in Western region?

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

70

208/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Transmission System associated with 400 kV Bina- Nagda D/C Line in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

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

71

207/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Transmission System associated with Sasan Ultra Mega Power Project (UMPP)

Preliminary Scrutiny

72

206/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block in respect of Spare Converter Transformer at Rihand for Rihand-Dadri HVDC Bipole Terminal in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

73

205/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Transmission Asset: 400/220/33 kV, 500 MVA ICT-4 along with associated bays at Amritsar (PG) Sub-station under Additional 1X500 MVA, 400/220kV (4th ) transformer at Amritsar (Balachak) Sub-station under ISTS under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

74

204/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Transmission Asset: RAPP�Kota 400 kV D/C line (part of RAPP-Jaipur (South) 400 kV D/C line with one ckt LILOed at Kota) along with associated bay at Kota under Transmission System associated with Rapp 7 and 8 Part-A under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

75

203/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Northern Region System Strengthening Scheme-XXVII under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

76

202/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Northern Region System Strengthening Scheme-XXVIII under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

77

201/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset: Meerut-Moga 765 kV S/C Transmission Line along with associated bays at Meerut and Moga 765/400 kV Sub-stations with 02 Numbers 240 MVAR line reactors (01 Number switchable and 01 Number non switchable line reactor) each at Meerut and Moga under Northern Region System Strengthening Scheme-XXVI under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

78

200/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Northern Region System Strengthening Scheme-XX under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

79

199/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Northern Region System Strengthening Scheme-VI under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

80

198/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under Northern Region System Strengthening Scheme-XXV under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

81

197/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined Asset for Transmission System  associated with Northern Region Strengthening Scheme-XXII in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

82

196/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: 50 MVAR Line Reactor at Jaipur (South) in 400 kV D/C Kota - Jaipur (South) line (Part of 400 kV D/C RAPP- Jaipur TL) utilized as Bus Reactor at Jaipur (South) Sub-station and Asset-II: 400 kV D/C Kota - Jaipur (South) line along with associated bays at Kota and Jaipur (South) (Part of RAPP-Jaipur (S) 400 kV D/C line with one Ckt LlLO at Kota) under ?Transmission System associated with RAPP 7 & 8, Part-B? in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

83

195/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 for Stage-1 of 400 kV Thyristor controlled series compensation project (Fact Device) on Kanpur-Ballabgarh 400 kV S/C line at Ballabgarh in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019.

Preliminary Scrutiny

84

194/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Augmentation of Transformation capacity at Fatehabad (PG) in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

85

193/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under Northern Region System Strengthening Scheme- XXIII in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

86

192/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Transmission Asset: 2 Nos. 220 kV Line bays at Saharanpur under scheme named as 2 Nos. 220 kV Line bays at Saharanpur (PG) in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

87

191/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 for Asset 1- Bypassing of Parli(PG) - Parli(M) 400kV Line Ckt 1 and Parli(PG)-Parli(New) 400kV (quad) Line Ckt 1 at the outskirts of Parli(PG) S/s so as to form Parli(M)-Parli(New) 400kV Ckt 1 direct Line, Reconductoring of Parli(PG)-Parli(M) 400kV line Ckt 1 section with twin HTLS conductor with a minimum  capacity of 1940 MVA per circuit at a nominal voltage, 400kV bay upgradation work for above line bays at Parli(M) S/s (The current rating of existing bays upgraded from 2000A to 3150A to suit the reconductoring with Twin HTLS conductor) and Asset 2- Bypassing of Parli(PG) - Parli(M) 400kV Line Ckt 2 and Parli(PG)-Parli(New) 400kV (quad) Line Ckt 2 at the outskirts of Parli(PG) S/s so as to form Parli(M)-Parli(New) 400kV Ckt 2 direct Line, Reconductoring of Parli(PG)-Parli(M) 400kV line Ckt 2 section with twin HTLS conductor with a minimum  capacity of 1940 MVA per circuit at a nominal voltage, 400kV bay upgradation work for above line bays at Parli(M) S/s (The current rating of existing bays upgraded from 2000A to 3150A to suit the reconductoring with Twin HTLS conductor)  under �Western Region Expansion Scheme-XXX (WRES-XXX)�.

Preliminary Scrutiny

88

190/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Baharampur (POWERGRID) � Bheramara (BANGLADESH) 02ND 400 kV D/C transmission line (INDIAN PORTION)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Preliminary Scrutiny

89

189/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �POWERGRID work associated with common transmission system for Phase-II generation projects in Odisha� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Preliminary Scrutiny

90

188/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 for the asset: Bypassing of 400kV Kankroli-Bhinmal-Zerda line at Bhinmal to form 400kV Kankroli-Zerda (direct) line under �Scheme to relieve High Loading of WR-NR Inter Regional Corridor (400kV Bhinmal- Zerda line) in Northern Region�.

Preliminary Scrutiny

91

187/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 400 kV line bays at Bhiwani Sub-station for termination of 400 kV Babai-Bhiwani D/C Line under ?Provision of 400 kV Line bays at Bhiwani (PG)? in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

92

186/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 400 kV S/C Chamera II Pooling Station Transmission Line, 400/220 kV GIS Pooling Station at Rajera with 400/220 kV 315 MVA ICT-I and ICT-II under Chamera II System and 400 kV S/C Chamera II Pooling Station Transmission Line, 400/220 kV GIS Pooling Station at Rajera with 80 MVAr Bus Reactor at Pooling Point under Chamera II System in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

93

185/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for 2024-29 tariff block for ?Augmentation of Transformation capacity at Bhinmal (PG) S/s by 1x315MVA, 400/220kV ICT (3rd)? under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

94

184/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset-I:400 kV D/C Lara STPS-I to Raigarh (Kotra) Pooling Station Transmission Line along with associated bays at Raigarh (Kotra) Pooling Station and Asset-II: 400 kV D/C (Quad) Lara STPS-I - Champa Transmission Line along with associated bays at Champa Pooling Station under �Transmission System associated with Lara STPS-I (2x800 MW) Generation Project of NTPC� in Western Region

Preliminary Scrutiny

95

183/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset associated with System Strengthening Scheme in Uttaranchal in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

96

182/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset Transmission System associated with System Strengthening Scheme (Formerly Tala Supplementary Scheme) in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

97

181/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under Expansion/ Upgradation of SCADA/EMS System of SLDCs System in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

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

98

180/MP/2025

Mumbai Urja Marg Limited (MUML)

Petition under Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 read with Article 12 of the Transmission Service Agreement dated 07.12.2018 executed between Mumbai Urja Marg Limited/Petitioner and its Long- Term Transmission Customers, and Sections 61 and 63 of the Electricity Act, 2003, seeking verification of the calculation of the impact due to change in law events on the cost of implementation of the Petitioner?s transmission project, and consequent adjustment in the monthly transmission charges.

Preliminary Scrutiny

99

179/MP/2025

DB Power Limited (DBPL)

Petition under Section 79(1) (b) read with Section 79 (1) (f) of the Electricity Act, 2003 for adjudication of disputes pertaining to illegal recovery of Liquidated Damages by the Respondent from the Petitioner under the Power Purchase Agreement dated 19.08.2013

Preliminary Scrutiny

100

178/MP/2025

ANUPAVAN RENEWABLES PRIVATE LIMITED

Petition under Section 79 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 (Bidding Guidelines) and Articles 4 and 13 of the Power Purchase Agreement dated 25.07.2022 executed between Anupavan Renewables Private Limited and Solar Energy Corporation of India Limited along with Affidavit

Preliminary Scrutiny

101

177/MP/2025

MB Power (Madhya Pradesh) Limited (MBPMPL)

Petition under Section 79 of the Electricity Act, 2003 read with Regulations  65, 67 & 68 of CERC (Conduct of Business) Regulations, 2023 and in terms of CERC?s Order dated 13.08.2021 passed in Petition No.6/SM/2021 as well as Order dated 29.11.2024 passed in Petition No.4/SM/2024 seeking Supplementary Tariff in respect of implementation of Flue-Gas Desulphurization System in the coal based Anuppur Thermal Power Project of MB Power (Madhya Pradesh) Limited in District Anuppur of Madhya Pradesh in compliance of the Revised Emission Standards prescribed by MoEFCC?s Notification dated 07.12.2015.

Hearing

102

176/AT/2025

Rajasthan IV 4B Power Transmission Limited RIV4BPTL

Application under Section 63 of Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System Transmission system for evacuation of power from Rajasthan REZ Ph-IV (Part-4: 3.5 GW): Part B being established by Rajasthan IV 4B Power Transmission Limited

Hearing

103

175/TL/2025

Rajasthan IV 4B Power Transmission Limited RIV4BPTL

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Rajasthan IV 4B Power Transmission Limited

Hearing

104

174/MP/2025

DAMODAR VALLEY CORPORATION (DVC)

Petition under Section 79(1)(a) of the Electricity Act,2003 read with Chapter V, Regulation 96 and 102 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for extension of the date 30.11.2024, which has been prescribed for filing the truing up petition for the period 2019-24, in respect of Chandrapura Thermal Power Station, Unit-III (130 MW)

Hearing

105

173/MP/2025

GRID Controller of India Limited (NERLDC)

Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 13 (1) of Central Electricity                                                         Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of NERLDC Fees & Charges for the control period 2019-24.

Preliminary Scrutiny

106

172/MP/2025

DAMODAR VALLEY CORPORATION (DVC)

Petition under Section 79(1)(a) of the Electricity Act,2003 read with Chapter V, Regulation 96 and 102 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for extension of the date 30.11.2024, which has been prescribed for filing the truing up petition for the period 2019-24, in respect of Durgapur Thermal Power Station, Unit-IV (210 MW)

Hearing

107

171/GT/2025

NTPC Limited

Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Ramagundam Super Thermal power Station Stage-I&II (2100 MW) for the period from 01.04.2024 to 31.03.2029

Hearing

108

170/MP/2025

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

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

Preliminary Scrutiny

109

169/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Tumkur (Pavagada) Pooling station � Devanahally (KPTCL) 400kV D/C (Quad) line along with associated bays and equipment�s at Tumkur (Pavagada) Pooling station & Devanahally (KPTCL) under �Additional ATS for Tumur (Pavagada) under Transmission system for Ultra Mega Solar Power Park at Tumkur (Pavgada), Karnataka - Phase II (Part B)� in Southern Region  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024

Preliminary Scrutiny

110

168/MP/2025

GRID Controller of India Limited (NRLDC)

Truing up application under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 13 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of NRLDC Fees and Charges for control period 2019-24

Preliminary Scrutiny

111

167/MP/2025

DAMODAR VALLEY CORPORATION (DVC)

Petition under Section 79(1)(a) of the Electricity Act,2003 read with Chapter V, Regulation 96 and 102 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for extension of the date 30.11.2024, which has been prescribed for filing the truing up Petition for the period 2019-24, in respect of Bokaro -B Thermal Power Station, Unit III

Hearing

112

166/MP/2025

Andhra Pradesh Central Power Distribution Corporation Limited APCPDCL

Petition under Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 17 and 18 of the CERC (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 seeking condonation of delay in complying with the procedure of issuance of Renewable Energy Certificates for FY 2023-24 and other consequential reliefs.

Hearing

113

165/MP/2025

GRID Controller of India Limited (ERLDC)

Truing up application under Regulation 13 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of ERLDC Fees and Charges for control period 2019-24

Preliminary Scrutiny

114

164/MP/2025

GRID Controller of India Limited (SRLDC)

Truing up application under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 13 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of SRLDC fees and charges for control period 2019-24.

Preliminary Scrutiny

115

163/MP/2025

GRID Controller of India Limited (POSOCO)

Truing up application under Regulation 13 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of NLDC fees and charges for control period 2019-24

Preliminary Scrutiny

116

162/MP/2025

GRID Controller of India Limited (WRLDC)

Truing up application under Regulation 13 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of WRLDC Fees and Charges for control period 2019-24

Preliminary Scrutiny

117

161/MP/2025

RENEW SURYA VIHAN PRIVATE LIMITED (RSVPL)

Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon�ble Supreme Court of India�s Order dated 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. and 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.

Hearing

118

160/MP/2025

AM Green Ammonia (India) Private Limited (AMGAPL)

Petition under Section 79(1)(c) and Section 79(1)(k) of the Electricity Act, 2022 read with Regulation 41 and Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 inter-alia seeking the exercise of ?Power to Relax? and ?Power to Remove Difficulty? by the Hon?ble Commission to relax Regulation 12.5 of the GNA Regulations, 2022 and issue appropriate directions to CTUIL for developing the necessary transmission system augmentation as part of the Common Transmission System / part of Inter State Transmission System relaxing the compliance  of Regulation 12.5 of GNA Regulations, 2022 by the Petitioner along with prayer for urgent listing.

Hearing

119

159/MP/2025

Ramgarh New Transmission Limited (RNTL)

Petition under Sections 63 and 79 of the Electricity Act, 2003 for relief under Force Majeure, (Article 11) and Change in Law, (Article 12) of Transmission Service Agreement dated 11.11.2020, related to construction of Transmission system strengthening scheme for evacuation of power from solar energy zones in Rajasthan (8.1 GW) under Phase II - Part A.

Hearing

120

158/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset-I (Eastern Region) and Combined Asset-II (Northern Region) under �Transmission System associated with TALA HEP East-North Inter connector and Northern Region Transmission System�, an inter-regional asset between Northern Region and Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

121

156/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Agra (POWERGRID)-Agra (UPPCL) 400 kV D/C Interconnection in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

122

155/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset consisting of Asset I: Koldam Nalagarh 400 kV D/C (Quad) line along with bays at Nalagarh Sub-station and Asset II: 400 kV line bays at Ludhiana Sub-station covered under �Transmission System associated with Koldam Hydro-electric Project� in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

123

153/MP/2025

UTTAR PRADESH POWER CORPORATION LIMITED (UPPCL)

Petition under Section 79(1)(f) of Electricity Act, 2003 seeking (i) quashing of supplementary invoice dated 15.11.2024 raised by NHPC Limited towards water tax (ii) directions to NHPC Limited restraining it from further raising supplementary bills for water tax upon UPPCL and uploading the same on PRAAPTI Portal and (iii) directions to Power Finance Corporation Limited/Grid Controller of India Limited to not regulate power with respect to UPPCL on account of default in payment of supplementary bill dated 15.11.2024.

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

124

152/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 07 Nos of Asset under "North Eastern Region Strengthening Scheme-VI? in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

125

151/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 02 Nos of Asset under "POWERGRID works associated with North Eastern Region Strengthening Scheme-V (NERSS-V)� in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Hearing

126

150/TD/2025

SUNSURE POWER MARKETS PRIVATE LIMITED

Petition under Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) of CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 for grant of Category V license for Inter-State trading of Electricity in all States and Union Territories of India in accordance with CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 amended from time to time.

Hearing

127

149/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined Assets under Transmission System for connectivity of MB Power (M.P.) Limited in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024.

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

128

148/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset consisting of Asset-I: Ckt-III of 400 kV D/C Vindhyachal-Satna Transmission Line alongwith associated bays; Asset-II: 400/220 kV, 315 MVA ICT-II at Satna Sub-station; Asset-III: Ckt-IV of 400 kV D/C Vindhyachal-Satna line along with associated bays; Asset-IV: LILO of 400 kV SatnaBina Ckt-I & II at Bina (POWERGRID) Sub-station; Asset-V: Circuit IV of 400 kV D/C Satna-Bina Transmission Line; Asset-VI: Circuit III of 400 k V D/C Satna-Bina Transmission Line; Asset-VII: LILO of 400 kV D/C Raipur-Rourkela Transmission Line alongwith associated bays; Asset-VIII: 400/220 kV, 315 MVA ICT-II along with associated bay equipment at Raigarh Sub-station under �Vindhyachal-III Transmission System� in Western Region

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

129

147/MP/2025

SAEL INDUSTRIES LIMITED (SIL)

PETITION UNDER SECTION 79 AND SECTION 94 OF THE ELECTRICITY ACT, 2003 READ WITH APPLICABLE PROVISIONS OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 ALONG WITH REGULATION 65-68 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023 SEEKING ISSUANCE OF APPROPRIATE ORDER(S) / DIRECTION(S) IN RELATION TO 2X300 MW CONNECTIVITY AT KURNOOL � III POOLING SUBSTATION, STATE OF ANDHRA PRADESH GRANTED IN FAVOUR OF M/S SAEL INDUSTRIES LIMITED AND CONSEQUENT ORDER(S).

Hearing

130

146/MP/2025

Acme Raisar Solar Energy Private Limited (ARSEPL)

Petition under Sections 79(1)(b) and 79(1)(f) read with Section 29 of the Electricity Act, 2003; read with the applicable provisions of Power Purchase Agreements dated 06.12.2018 executed between ACME Raisar Solar Energy Private Limited and Solar Energy Corporation of India Limited, and ACME Phalodi Solar Energy Private Limited and Solar Energy Corporation of India Limited, along with the relevant provisions of the applicable laws inter alia seeking Change in Law reliefs with respect to the requirements to comply with the various new parameters and changes introduced by way of the Working Group Report, 2022 read with various Minutes of Meeting(s)

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

131

145/MP/2025

MAHINDRA RENEWABLES PRIVATE LIMITED (MRPL)

PETITION UNDER SECTION 79(1)(B) & (F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 OF THE CERC (CONDUCT OF BUSINESS) REGULATION, 2023 AND ARTICLE 17 OF THE POWER PURCHASE AGREEMENTS DATED 17.04.2017 SEEKING DECLARATION OF WORKING GROUP COMMITTEE REPORT, ISSUED BY THE CENTRAL ELECTRICITY AUTHORITY, AS A CHANGE IN LAW EVENT AS WELL AS OTHER CONSEQUENTIAL RELIEFS.

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

132

144/MP/2025

MAHINDRA RENEWABLES PRIVATE LIMITED (MRPL)

PETITION UNDER SECTION 79(1)(B) & (F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 OF THE CERC (CONDUCT OF BUSINESS) REGULATION, 2023 AND ARTICLE 12 OF THE POWER PURCHASE AGREEMENT DATED 28.12.2018 READ SEEKING DECLARATION OF WORKING GROUP COMMITTEE REPORT, ISSUED BY THE CENTRAL ELECTRICITY AUTHORITY, AS A CHANGE IN LAW EVENT AS WELL AS OTHER CONSEQUENTIAL RELIEFS.

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

133

143/TT/2025

Powerlinks Transmission Limited (PTL)

Petition under Section 62(1)(b) and Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 86 of CERC (Conduct of Business) Regulations 2023 seeking Truing-up of Annual Transmission Charges for the period F.Y. 2019-24 under Regulation 13  of CERC (Terms and Conditions of Tariff) Regulations 2019 and approval of Annual Transmission Charges for FY 2024-29 under Regulation 9(2) of CERC (Terms and Conditions of Tariff) Regulations 2024, for Combined Transmission Asset consisting of (i) 400 kV Double Circuit Siliguri-Purnea Transmission Line, 400 kV Double Circuit Purnea-Muzaffarpur Transmission Line and 220 kV Double Circuit Muzaffarpur (PGCIL) ? Muzaffarpur (BSEB) Transmission Line, in Eastern Region; (ii) 400 kV Double Circuit Muzaffarpur-Gorakhpur Transmission Line in Eastern-Northern Inter-region; and (iii) 400 kV Double Circuit Gorakhpur-Lucknow Transmission Line and 400 kV Double Circuit Bareilly-Mandola Transmission Line, in Northern Region associated with Tala HEP of Powerlinks Transmission Ltd.

Preliminary Scrutiny

134

142/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under "East-West Transmission Corridor Strengthening Scheme in Western Region".

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

135

141/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-1: 400 kV S/C Chamera-1 Kishenpur Transmission System in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Hearing

136

140/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset: 315 MVA ICT-IV along with associated bays at Moga Sub-station, ICT-II along with associated bays and 2 nos PSEB feeder bays at Amritsar Sub-station and 2 nos. PSEB line bays at Moga Sub-station under �Augmentation of transformation capacity at Amritsar and Moga Sub-stations� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

137

139/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: 132 kV S/C Mau-Balia Transmission System in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

138

138/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined assets under System Strengthening-IV in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

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

139

137/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined assets under System Strengthening-III in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

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

140

136/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 05 Nos of Asset under "North Eastern Region Strengthening Scheme-VIII� in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

141

135/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of fees and charges for 2019-24 for Sub-Load Dispatch Centre at Modipuram under UPPCL in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019.

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

142

134/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset consisting of Asset-1: 315 MVA 400/220 kV Spare Inter-Connecting Transformer at 400/220 kV Hisar Sub-station, Asset-2: 315 MVA 400/220 kV Spare Inter-Connecting Transformer at 400/220 kV Lucknow Substation; and Asset-3: 315 MVA, 400/220 kV ICT at Bhiwadi in Northern Region under �Provision of spare ICTs and reactors in Eastern, Northern, Southern and Western Regions� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

143

133/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under �System Strengthening Scheme in Singrauli-Vindhyachal corridor in the Northern Region� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

144

132/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Transmission System associated with immediate evacuation system for Nabinagar TPS in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

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

145

131/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: LILO of 400 kV S/C Chamera -I Kishenpur transmission line at Chamera-II under transmission system associated with Chamera HEP Stage-II Transmission System in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

146

130/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: 400 kV D/C Meerut-Kaithal (Quad) Transmission Line along with associated bays under �Northern Region System Strengthening Scheme-XI� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

147

129/GT/2025

NHPC LTD

Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023 and Regulation 13, 25,26,31(3), 34(3), 35(2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2019-24 in respect of Salal Power Station.
Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 9(2), 10(1), 12, 25, 26,36 (2), 65(7), 65(8) & 91 and other relevant Regulations of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 in respect of Salal Power Station.

Preliminary Scrutiny

148

3/RP/2025 in 326/MP/2024

ACME Solar Holdings Ltd. (ASHL)

Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Section 114 and Order 47 of the Civil Procedure Code, 1908, and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the Order dated 25.11.2024 passed by this Hon�ble Commission in Petition No. 326/MP/2024.

Order reserved

149

128/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Special Energy Meters in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

150

127/MP/2025

Gadag Transmisssion Limited (RGTL)

Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD due to delay in commissioning on account of Force Majeure and for recovery of additional Project Costs incurred on account of Change in Law, under the Transmission Service Agreement dated 10.12.2021 executed with Respondent No. 1 and Respondent No. 2.

Hearing

151

126/MP/2025

Lanco Anpara Power Limited (LAPL)

Petition under Sections 142 and 146 of the Electricity Act, 2003 read with Regulation 70(2) of CERC (Conduct of Business) Regulations, 2023, for non-compliance of the order dated 08.06.2013 passed by the Hon�ble Commission in Petition No. 189/MP/2012.

Hearing

152

125/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset: 400 kV D/C Twin Conductor Kanpur-Ballabgarh Transmission Line along with its associated Bays; and 40% FSC at Ballabgarh on 400 kV D/C Kanpur-Ballabgarh Transmission Line covered under �Northern Region System Strengthening Scheme-IX� in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

153

124/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: 400 kV D/C Neemrana-Sikar Transmission Line along with its associated bays under �Northern Region System Strengthening Scheme � XVII� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

154

123/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 400 kV D/C Dhauliganga HEP - Bareilly (UPPCL) Transmission Line along with its associated bays at Bareilly (UPPCL) in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

155

122/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for for Combined Asset under Installation of Reactors (Part-II) in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024.

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

156

121/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under ?Split Bus Arrangement and Reconfiguration/Shifting of Terminating Lines at Raipur 400 kV Sub-station? in Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024.

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

157

120/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Special Protection Scheme for Rihand-Dadri HVDC Bi-pole and Gorakhpur-Muzzafarpur 400 kV line in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

158

119/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under transmission system associated with 220 kV System Strengthening Scheme in UP in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

159

118/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Unchahar-III Transmission System� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

160

117/MP/2025

ACME Dhaulpur Powertech Private Limited (ADPPL)

Petition under Sections 79(1)(b) and 79(1)(f) read with Section 29 of the Electricity Act, 2003; read with the applicable provisions of Power Purchase Agreements both dated 07.12.2018 executed between the ACME Dhaulpur Powertech Private Limited and ACME Deoghar Solar Power Private Limited, and Solar Energy Corporation of India Limited, respectively, and the relevant provisions of the applicable laws inter alia seeking Change in Law reliefs with respect to the requirements to comply with the various new parameters and changes introduced by way of the Working Group Report, 2022 read with various Minutes of Meeting(s)

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

161

116/MP/2025

MEGA SURYAURJA PRIVATE LIMITED (MEGASURYA)

PETITION UNDER SECTION 79(1)(B) & (F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 OF THE CERC (CONDUCT OF BUSINESS) REGULATION, 2023 AND ARTICLE 12 OF THE POWER PURCHASE AGREEMENT DATED 31.05.2020 READ WITH AMENDMENT-01 DATED 10.12.2021 SEEKING DECLARATION OF WORKING GROUP COMMITTEE REPORT, ISSUED BY THE CENTRAL ELECTRICITY AUTHORITY, AS A CHANGE IN LAW EVENT AS WELL AS OTHER CONSEQUENTIAL RELIEFS

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

162

115/MP/2025

AyanaRenewablePowerThreePrivateLimited

Petition under Section 79(1)(b) and 79(1)(f) read with Section 29 of the Electricity Act, 2003; read with the applicable provisions of Power Purchase Agreement dated 19.04.2022 executed between the Petitioner and the Respondent No. 1 and the relevant provisions of the applicable laws inter alia seeking Change in Law claims with respect to the requirements to comply with the various new parameters and changes introduced by way of the Working Group Report, 2022 read with various Minutes of Meeting(s); and the Central Electricity Authority (Technical Standards for Construction of Electric Plants and Electric Lines) Regulations, 2022, inter alia for the Petitioner?s 300 MW Solar Power Project in Bikaner, Rajasthan and reliefs for seeking extension of time inter alia to comply with the aforesaid requirements.

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

163

114/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Transmission System associated with Chamera-III HEP� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

164

113/MP/2025

NTPC Limited

PETITION UNDER SECTION 79(1)(A) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 57 AND 58 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (INDIA ELECTRICITY GRID CODE), 2023 AND REGULATION 102 AND 103 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2024

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

165

111/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under �400/220 kV Khandwa S/S and LILO of 400 kV D/C Itarsi-Dhule Transmission Line at Khandwa in Western Region.

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

166

110/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 400 kV S/C Vindhyachal - Korba Ckt-II along with associated bay equipment at Vindhyachal and Korba under ?Korba Vindhyachal Transmission System? in Western Region

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

167

109/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �LILO of Bongaigaon � Malda at Siliguri and Sub-station at Siliguri (New)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

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

168

108/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Augmentation of Transformer and Bays in Western Region

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

169

107/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

asset (A) LILO of Nagarjunasagar- Gooty 400 kV S/C line at Kurnool (New) Sub-station, (B) Kurnool (New) ? Kurnool (APTRANSCO) 400 kV D/C quad line, (C) Establishment of new 765/400 kV Substation at Kurnool with 2x1500 MVA transformers, (D) Extension of Kurnool (APTRANSCO) Sub-station and (E) 1x240 MVAR bus reactor at Kurnool (New) Sub-station under ?Transmission System associated with Krishnapatnam UMPP Part-C1?in Southern Region

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

170

106/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Northern Region System Strengthening Scheme-I in Northern Region� under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

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

171

105/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under ?System Strengthening?VII in Southern Regional Grid? under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

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

172

104/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

: Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined elements comprising of Kaiga - Narendra 400 kV D/C Transmission Line, 400/220 kV Sub-station at Narendra with one 315 MVA ICT and 2nd 315 MVA ICT at Narendra Sub-station under �Kaiga-Narendra Transmission System� in the Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

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

173

103/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for � Combined Asset: 765/400kV ,1500MVA ICT-1 & ICT-2 along with associated bays at Dharamjaygarh Substation under Supplementary Transmission Scheme of IPP Projects in Chattisgarh in Western Region

Preliminary Scrutiny

174

102/TT/2025

WARORA-KURNOOL TRANSMISSION LIMITED (WKTL)

Approval under Section 79 of Electricity Act, 2003 and Regulation 23 of the CERC (Conduct of Business) Regulations, 2023 based on of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of capital cost and transmission tariff pertaining to FY 2024-25 to FY 2028-29 for One spare unit (1-Ph) 80 MVAR reactor at 765 kV Warangal New Substation Transmission system constructed, maintained and operated by Warora Kurnool Transmission Limited vide Licence No.  79/Transmission/2022/CERC

Preliminary Scrutiny

175

101/TT/2025

POWERGRID KALA AMB TRANSMISSION LTD. (PKATL)

Petition for determination cum truing up of Transmission tariff for 2019-24  tariff block and determination of transmission tariff for 2024-29 tariff block for One no. 125 MVAr, 420 kV Bus Reactor at Kala Amb Substation in Northern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003, Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

176

100/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �North Eastern Region Strengthening Scheme-II (NERSS-II) Part-A� in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

177

99/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under Transmission System associated with Teesta (Stage-V) HEP in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Hearing

178

98/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Tala � Siliguri Transmission System in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

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

179

97/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �315 MVA Transformer at Jeypore Sub-station along with associated bays� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

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

180

96/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �LILO of Kolaghat � Rengali 400kV S/C line at Baripada and establishment of new 400/220/132 kV Sub-station at Baripada� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

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

181

95/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �400kV S/C Meramundali � Jeypore Transmission Line alongwith extension of Meramundali and Jeypore Sub-stations� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

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

182

94/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �400kV D/C Talcher - Meramundali Transmission Line� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

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

183

93/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under Eastern Region Strengthening Scheme � XIII (ERSS-XIII) in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Preliminary Scrutiny

184

92/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets consisting of Asset-I: 400 kV 125 MVAr Bus Reactor with associated bays at Abdullapur and Asset-II: 400 kV D/C Abdullapur Sonepat Transmission Line alongwith 400 kV associated bays at Abdullapur and Sonepat Sub-station under �System Strengthening in Northern Region Grid for Karcham Wangtoo HEP� in the Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

185

91/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-1: 2 No. 400 kV line bays at Fatehpur 400/220 kV Sub-station under �Provision of 400 kV bays at Fatehpur for ATS under Unchahar TPS� in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

186

90/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-1: Series Capacitors on Circuits-I and II of 220 kV D/C Kishanpur-Pampore Transmission Line at Kishanpur Sub-station in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

187

89/MP/2025

Tata Power Renewable Energy Ltd (TPREL)

Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking relaxation in the time period for submission of the appropriate Bank Guarantees in terms of Regulation 8.2 (c) of the said regulations.

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

188

88/AT/2025

NHPC LTD

Petition under, Section 63 of the Electricity Act, 2003 for Adoption of Tariff for the ISTS Grid connected 1400 MW Firm & Despatchable Power from ISTS connected Renewable Energy Power Projects coupled with Energy Storage System selected through Competitive Bidding Process as per the Guidelines issued by Ministry of Power, Govt. of India on 09.06.2023 and its amendments thereof

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

189

87/AT/2025

NHPC LTD

Petition under Section 63 of the Electricity Act?2003 for Adoption of Tariff 1200 MW Firm & Despatchable Power with Greenshoe Option of additional capacity upto 1200 MW from ISTS connected RE Power Projects coupled with Energy Storage System selected through Competitive Bidding Process under Bidding Guidelines issued by Ministry of Power, Govt. of India on 09.06.2023 and its amendments thereof. (Tender: 2024_NHPC_813414_1 dated 28.06.2024

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

190

86/AT/2025

NHPC LTD

Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff of 960 MW from ISTS connected Wind-Solar Hybrid Power Projects system on anywhere in India basis under Tariff Based Competitive Bidding (TBCB) process as per the Guidelines issued by Ministry of Power, Govt. of India on 21.08.2023 and its amendments thereof

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

191

85/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under Augmentation of transformation capacity and reactive compensation in Eastern Region  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

192

84/TD/2025

KVK Energy & Infrastructure Private Limited (KEIL)

WE KVKENERGY APPLYING FOR POWER TRADING LICENSE

Hearing

193

83/MP/2025

HINDALCO INDUSTRIES LIMITED (Hindalco)

Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003, and appliable provisions of the
CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 and
the CERC (Conduct of Business) Regulations, 2023 seeking revision of Effective Date of 100 MW General
Network Access granted in favour of Petitioner

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

194

81/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Radial Interconnection between India (NER) and Bangladesh-Indian Portion� in North-Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

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

195

80/TT/2025

POWER GRID 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 (Actual/Proposed/Anticipated) to 31-03-2024 for Transmission Assets under ?Transmission System strengthening scheme for evacuation of power from solar energy zones in Rajasthan (8.1GW) under Phase-II-Part B1?.

Preliminary Scrutiny

196

2/SM/2025

Suo Motu

Measures to mitigate the  risks on the power system under Clause (2) and (3) of Regulation 30 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023.

Order reserved

197

79/GT/2025

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 & 2023 and Chapter-3, Regulation-13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of tariff  of Farakka Super Thermal Power Station Stage-III (1x500 MW) for the period from 01.04.2019 to 31.03.2024 after the truing up exercise

Preliminary Scrutiny

198

78/TL/2025

Pune - III Transmission Limited (PUNE3TL)

Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License

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

199

77/MP/2025

AMP Energy Green Private Ltd. (AMPEnergyGreen)

Petition under Section 79 (1)(c) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 seeking invocation of this Hon�ble Commission�s �Power to Relax� and �Power to Remove Difficulty� for relaxation of the conditions stipulated for submission of documents pertaining to Financial Closure and directions to CTUIL/Respondent to accept the �condition subsequent� documents in the name of AEGSPL/Petitioner No. 2 for utilization of Connectivity dated 14.06.2024 under Regulation 11 A (2) of Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022.

Hearing

5/IA/2025

200

76/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: Additional Converter Transformer (Spare) for Rihand-Dadri Bipole in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

201

75/AT/2025

Pune - III Transmission Limited (PUNE3TL)

Application under Section-63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by Pune - III Transmission Limited

Hearing

202

2/RP/2025 in 158/MP/2023

Darbhanga Motihari Transmission Company Limited (DMTCL)

Petition under Section 94 of the Electricity Act, 2003 read with Section 114 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking limited review and modification of the order dated 30.09.2024 passed by this Hon?ble Commission in Petition No. 158/MP/2023.

Hearing

203

74/AT/2025

Paradeep Transmission Limited (PTL)

Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges of Rs. 2,561.83 million per annum up to the validity of TSA for the �Transmission system for evacuation of power from �EASTERN REGION EXPANSION SCHEME-XXXIV (ERES-XXXIV)� being established by the Petitioner.

Hearing

204

73/TL/2025

Paradeep Transmission Limited (PTL)

Application under Section 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 and its subsequent Clarification and replacement, if any, with respect to grant of Transmission License to Paradeep Transmission Limited

Hearing

205

72/AT/2025

Khavda V-A Power Transmission Limited KVAPTL

Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the KHAVDA V-A POWER TRANSMISSION LIMITED (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

Order reserved

206

71/TL/2025

Khavda V-A Power Transmission Limited KVAPTL

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to KHAVDA V-A POWER TRANSMISSION LIMITED

Hearing

207

70/AT/2025

BIKANER B POWER TRANSMISSION LIMITED (BBPTL)

Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bikaner B Power Transmission Limited    (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

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

208

69/TL/2025

BIKANER B POWER TRANSMISSION LIMITED (BBPTL)

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Bikaner B Power Transmission Limited

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

209

68/AT/2025

NHPC LTD

Petition under Section 63 of the Electricity Act 2003 for Adoption of Tariff for the ISTS Grid connected Solar Photo Voltaic projects of 2400 MW including capacity of 1200 MW with Greenshoe Option selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by Ministry of Power, Govt. of India on 28.07.2023 and its amendments thereof

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

210

67/TD/2025

PFC CONSULTING LIMITED (PFCCL)

Petition under Section 14 of the Electricity Act, 2003 for grant of Pan India Trading License in Category III

Hearing

211

66/MP/2025

SEIL Energy India Limited SEIL

Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 14.3.1 of the Power Purchase Agreement dated 01.04.2013, seeking directions to the Respondents for payment of outstanding Late Payment Surcharge on account of the delayed payment of Change in Law invoices raised by the Petitioner.

Hearing

212

65/MP/2025

RENEW SURYA AAYAN PRIVATE LIMITED (RSAPL)

Petition under Section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law event on account of Hon�ble Supreme Court of India�s Order dated 19.04.2021 in Writ Petition (Civil) No. 838 of 2019 titled M.K. Ranjitsinh & Ors. v. Union of India & Ors. with respect to undergrounding of power lines in the Priority and Potential habitats of Great-Indian Bustard and 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 07.04.2022 between ReNew Surya Aayan Private Limited and Solar Energy Corporation of India Limited.

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

213

64/AT/2025

BIKANER A POWER TRANSMISSION LIMITED (BAPTL)

Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Bikaner A Power Transmission Limited   (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

Hearing

214

63/TL/2025

BIKANER A POWER TRANSMISSION LIMITED (BAPTL)

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Bikaner A Power Transmission Limited

Hearing

215

62/AT/2025

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

Petition under Section 63 of the Electricity Act, 2003 for the Adoption of the Tariff of Wind Power Projects (Tranche XVII) connected to the Inter-State Transmission System (ISTS) and Selected through Competitive Bidding Process as per the Guidelines dated 26.07.2023 of the Ministry of Power, Government of India

Hearing

216

61/TL/2025

Khavda IVA Power Transmission Limited (KPS VIA)

Application under Section-14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for Grant of separate Transmission License for Augmentation of transformation capacity at KPS3 (GIS) S/s under Khavda Phase ? V Part B3 Scheme on Regulated Tariff Mechanism (RTM) route

Hearing

217

60/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �Transmission system associated with Darlipalli TPS�  in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Preliminary Scrutiny

218

59/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for assets (09 nos) under �Strengthening of OPGW network within ER Grid and Connectivity with Other regions� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019

Preliminary Scrutiny

219

58/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Transfer of Power from Generation Projects in Sikkim to NR / WR Part-A� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Preliminary Scrutiny

220

57/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset-1: Conversion of existing 2x63 MVAR line reactors at Bhachau end of Bhachau ? EPGL 400kV D/c line to switchable line reactors along with two nos. of 400kV Reactor bays associated with Part A: PG works associated with Western Region Strengthening Scheme - 21 and Asset-2: 1 No. 220 kV GIS Line Bays at Bhuj s/s associated with part-B: Extension works at Bhuj PS for interconnection of RE projects in Western Region

Preliminary Scrutiny

221

56/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset comprising of Asset-I: Extension of 400/220 kV Kolhapur (MSEB) Sub-station, Asset-II: 220 kV D/C Vapi-Magarwada Transmission Line along with associated bays and Asset-III: 220 kV D/C Vapi Khardpada Transmission Line along with associated bays) under WRSS-III Transmission System in Western Region

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

222

55/GT/2025

Bhakra Beas Management Board (BBMB)

Petition under Section 79 (1) (a) read with Sections 62 (1) (a) and 64 of the Electricity Act, 2003 and Regulation 8, 9, 10, 36 and 97 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024

Preliminary Scrutiny

223

54/GT/2025

SJVN Limited

Petition under Section 62 and 79(1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for approval of generation tariff of Nathpa Jhakri Hydro Power Station (6x250 MW) for the period 01.04.2019 to 31.03.2024- Truing-up of tariff determined by the Hon?ble Commission vide its order dated 16.09.2021 in petition No. 30/GT/2020 and its order dated 04.04.2023 in Review Petition No. 27/RP/2021.

Preliminary Scrutiny

224

53/GT/2025

DAMODAR VALLEY CORPORATION (DVC)

Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-3, Regulation 13 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of Annual Fixed Charges for 2019-24 period of Bokaro-A Thermal Power Station, Unit - 1 (500 MW) for the period from 1.4.2019 to 31.3.2024.

Preliminary Scrutiny

225

52/MP/2025

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

NLCIL- Petition seeking approval for determination of Truing-up 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

Hearing

226

51/GT/2025

Torrent Power Limited (TPL)

Petition under section 62 and 79 (1) (b) of the Electricity Act, 2003 read with CERC Terms and Conditions of Tariff, Regulation 2024 for Tariff of UNOSUGEN 382.5 MW Power Plant (SUGEN 40) from 01st April 2024 to 31st March 2029

Preliminary Scrutiny

227

50/GT/2025

SJVN Limited

Petition under Section 62 and 79(1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for approval of generation tariff of Rampur Hydro Power Station (6x68.67 MW) for the period 01.04.2019 to 31.03.2024- Truing-up of tariff determined by the Hon?ble Commission vide its order dated 24.01.2022 in petition No. 28/GT/2020.

Preliminary Scrutiny

228

49/GT/2025

NHPC LTD

Petition under  Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 13, 25, 26, 31(3), 34(3), 35(2), 61 of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2019-21 in respect of  Teesta Low Dam -IV Power Station.
Petition under  Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 13, 25, 26, 31(3), 34(3), 35(2) & 66 of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2021-24 in respect of  Teesta Low Dam -IV Power Station.
Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 9(2), 10(1), 12, 25, 26, 36(2), 88, 91 & other relevant Regulations of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 & for approval of tariff in deviation from norms specified in CERC Tariff Regulation,2024 in respect of Teesta Low Dam -IV Power Station.

Preliminary Scrutiny

229

48/MP/2025

NTPC Limited

Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Regulation-9 read with Chapter-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of input price of coal supplied from Pakri Barwadih mine for the period from 01.04.2024 to 31.03.2029.

Hearing

230

47/GT/2025

NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)

Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 
and 

(a) Chapter-3 Regulation 13 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019  for carrying out truing up exercise for the period 2019-24 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2019-24  
and 
 (b) Chapter-3  Regulation 9 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Determination of Tariff for the period 01.04.2024 to 31.03.2029  
In respect of Kopili Hydro Electric Project Stage-II (25 MW) (hereinafter referred to as generating station) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.

Preliminary Scrutiny

231

46/GT/2025

NHPC LTD

Petition under Section 62(1)(a) read with Section 79(1) of the Electricity Act, 2003, under Regulation 15(1)(a) and 23 of the CERC (Conduct of Business), Regulations, 2023, and Regulation 10, 13, 31(3), 34(3) & 35(2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2019-24 in respect of Chamera-I Power Station.
AND
Petition under Section 62(1)(a) read with Section 79(1) of the Electricity Act, 2003, under Regulation 15(1)(a) and 23 of the CERC (Conduct of Business), Regulations, 2023, and Regulation 9, 10, 12, 34(3) & 36(2) of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 in respect of Chamera-I Power Station.

Preliminary Scrutiny

232

45/GT/2025

NHDC LIMITED

DETERMINATION OF TRUED-UP TARIFF FOR THE PERIOD FROM 01-04-2019 TO 31-03-2024 AS PER CERC REGULATIONS? 2019 AND APPROVAL OF GENERATION TARIFF FOR THE PERIOD FROM 01-04-2024 TO 31-03-2029 AS PER CERC REGULATIONS? 2024 IN RESPECT OF INDIRA SAGAR POWER STATION U/C 15 (1) (a) OF THE CERC (CONDUCT OF BUSINESS), REGULATIONS 2023 AND SECTION 79 (1) (A) OF THE ELECTRICITY ACT, 2003.

Preliminary Scrutiny

233

44/GT/2025

Torrent Power Limited (TPL)

Petition under section 62 and 79 (1) (b) of the Electricity Act, 2003 read with CERC Terms and Conditions of Tariff, Regulation 2019 for Tariff of DGEN 1200 MW Mega Power Plant (DGEN) from 01st April 2019 to 31st March 2024-Truing up of Tariff under Regulation 13 (1) of Tariff Regulation 2019

Preliminary Scrutiny

234

43/GT/2025

NHPC LTD

Petition under  Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a),18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 13, 25,26,31(3), 34(3), 35(2) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of tariff for the period 2019-24 in respect of  Chamera-III Power Station.


Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 9(2), 10(1), 12, 25, 26,36 (2), 65(7) , 65(8), 91 & other relevant Regulations of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 in respect of Chamera-III Power Station.

Petition under Section 62(1) (a) & 79(1)(a) of the Electricity Act, 2003 and Regulations 15(1)(a), 18, 23 of the CERC (Conduct of Business) Regulations, 2023, and Regulation 9(2), 10(1), 12, 25, 26,36 (2), 65(7) , 65(8), 91 & other relevant Regulations of CERC (Terms and Conditions of Tariff) Regulations, 2024 for determination of tariff for the period 2024-29 in respect of Chamera-III Power Station.

Preliminary Scrutiny

235

42/GT/2025

NHDC LIMITED

DETERMINATION OF TRUED-UP TARIFF FOR THE PERIOD FROM 01-04-2019 TO 31-03-2024 AS PER CERC REGULATIONS� 2019 AND APPROVAL OF GENERATION TARIFF FOR THE PERIOD FROM 01-04-2024 TO 31-03-2029 AS PER CERC REGULATIONS� 2024 IN RESPECT OF OMKARESHWAR POWER STATION U/C 15 (1) (a) OF THE CERC (CONDUCT OF BUSINESS), REGULATIONS 2023 AND SECTION 79 (1) (A) OF THE ELECTRICITY ACT, 2003.

Preliminary Scrutiny

236

41/GT/2025

NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)

Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 
and 
(a)Chapter-3 Regulation 13 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019  for carrying out truing up exercise for the period 2019-24 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2019-24  
and 
( b) Chapter-11 Regulation 65 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 of  truing up exercise for determination of shortfall of energy charges beyond the control of the Generating Station during 2019-24  which has already been billed to Respondent no-1 
and
(c) Chapter-3  Regulation 9 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Determination of Tariff for the period 01.04.2024 to 31.03.2029  
In respect of Doyang Hydro Power Station (75 MW) (hereinafter referred to as DHPS) of              North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.

Preliminary Scrutiny

237

40/GT/2025

NTPC Limited

Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Chapter-3, Regulation-9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of tariff of Simhadri Super Thermal power Station Stage-I (1000 MW) for the period from 01.04.2024 to 31.03.2029

Preliminary Scrutiny

238

39/GT/2025

NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)

Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 and with relevant Regulations under Chapter-3 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for:

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

AND 

(b) Determination of Tariff for the period 01.04.2024 to 31.03.2029 in respect of AgGBPS

Preliminary Scrutiny

239

36/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for LILO of Alamathy-Siperumbudur 400 kV DC line at North Chennai TPS switchyard under �transmission system associated with Chennai NTPC �TNEB JV TPS�   in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

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

240

35/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Procurement of Spare converter Transformer for VIZAG HVDC system� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

241

34/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Provision of line bays for the Scheme-Connectivity lines for Maheshwaram (Hyderabad) 765/400 kV Pooling Station� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

242

33/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �System Strengthening - X� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

243

32/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Neelamangala-Mysore 400 kV D/C Transmission Line along with 2 X 315 MVA, 400/220 kV ICTs at Mysore Sub-station  in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

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

244

31/MP/2025

SEIL Energy India Limited SEIL

Petition under Section 79 of the Electricity Act, 2003 seeking directions upon the Respondents to pay interest computed on compounding basis for delay in payment of Monthly Invoices(s) issued in terms of the Power Supply Agreement dated 31.12.2021 and amendments thereto.

Hearing

245

30/MP/2025

SEIL Energy India Limited SEIL

Petition under Section 79 of the Electricity Act, 2003, seeking direction upon the Respondents to remit Late Payment Surcharge on compounding basis, on delayed payments qua the Monthly Energy Bills and the Change in Law Bills issued in terms of the Power Purchase Agreement dated 01.04.2013 and subsequent amendments thereto

Hearing

246

1/RP/2025 in 12/TT/2023

DAMODAR VALLEY CORPORATION (DVC)

REVIEW PETITION AGAINST THE ORDER DATED 19.05.2024 PASSED IN PETITION NO. 12/TT/2023 UNDER SECTION 94(1)(F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 52 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023 READ WITH SECTION 114 AND ORDER 47 RULE 1 OF THE CODE OF CIVIL PROCEDURE, 1908

Order reserved

1/IA/2025

247

29/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 2 nos. 400 kV line bays at Muzaffarpur Substation for termination of Muzaffarpur (PG)-   Darbhanga (TBCB) 400 kV D/C (Triple snowbird) line under Eastern Region Strengthening Scheme VI Project  under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

248

28/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under ERSS-IV in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

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

249

27/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Assets under �WRSS-I Transmission System� in the Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024.

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

250

26/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for for combined asset associated with �Western Region Strengthening Scheme VI� in the Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024.

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

251

25/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for assets under ?Line bays and reactor at POWERGRID Sub-station for Raichur ? Sholapur transmission line for Synchronous interconnection between SR and WR? in Western Region? under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation 2024

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

252

24/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Eastern Region Strengthening Scheme � II (ERSS-II) in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

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

253

23/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under LILO of both the circuit of Patratu � Hatia - Chandil 220 kV D/C line at Ranchi Sub-station associated with 220 kV Interconnection with Jharkhand State Electricity Board (JSEB) System at Ranchi Sub-Station in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

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

254

22/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �Eastern Region Strengthening Scheme � X (ERSS-X)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Preliminary Scrutiny

255

21/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �Eastern Region Strengthening Scheme � XXIV (ERSS-XXIV)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Preliminary Scrutiny

256

20/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under Provision of Spare ICTs and Reactors for Eastern, Northern, Southern and Western Regions in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

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

257

19/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Transmission system associated with Sub-station works Associated with System Strengthening in Southern Region for Import of Power from Eastern Region� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

258

18/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Interconnection between India and Bangladesh Electrical Grids for India portion in Eastern region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

259

17/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under POWERGRID works associated with �TBCB lines under common transmission system for Phase-II generation projects in Odisha� in Eastern & Western Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

260

16/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part A1� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Preliminary Scrutiny

261

15/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 03 Nos of Asset under "POWERGRID works associated with North Eastern Region Strengthening Scheme-II, Part-B (NERSS-II-B)� in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

262

14/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for 220/132 kV 100 MVA ICT and associated bays at Raebareli under �Augmentation of 220/132 kV Transformation capacity at Raebareli by 1x100 MVA Transformer� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

263

13/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset-I: 400 kV D/C Kota-Merta Transmission Line (Ckt.-I and II) along with associated bays under System Strengthening in South West Part of Northern Grid (Part-A) Transmission System in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

264

12/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for the assets under "Western Region Communication Strengthening Scheme (WRCSS)? scheme

Preliminary Scrutiny

265

11/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

combined assets under Transmission Schemes for enabling import of NER/ER surplus power by NR in Eastern Region

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

266

6/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset-A: 1 number 765 kV line bay at 765/400 kV Bilaspur Pooling Station for Sipat STPS (NTPC) - Bilaspur PS (PG) 765 kV 3rd S/C) and Asset-B: 2 Numbers 765 kV line bays at 765/400 kV Bilaspur Pooling Station (POWERGRID) for Bilaspur PS (PG)-Rajnandgaon(TBCB) 765 kV D/C line along with 2 Numbers 240 MVAR, 765 kV Switchable Line Reactors at 765/400 kV Bilaspur Pooling Station end under �POWERGRID Works associated with Additional System Strengthening for Sipat STPS� in Western Region

Preliminary Scrutiny

267

3/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under "Transmission System associated with Solapur STPP (2x660 MW) Part-A" in the Western Region. under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

268

2/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �400 kV D/C Raipur-Chandrapur (Bhadrawati) Transmission Line including bay extensions at Raipur and Bhadrawati Sub-stations in the Western Region. under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

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

269

1/TT/2025

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for 02 Nos. 400 kV line Bays at Parli (POWERGRID) Switching Station (for Parli New (TBCB)-Parli (POWERGRID) 400 kV D/C (Quad) line under TBCB) and 2 Nos. 765 kV line Bays at Solapur (POWERGRID) Sub-station (for Parli New (TBCB)-Solapur (POWERGRID) 765 kV D/C line under TBCB route) under "POWERGRID works associated with Western Region Strengthening Scheme XV" in Western Region

Preliminary Scrutiny

270

520/MP/2024

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

NLCIL- Petition seeking approval for determination of Truing-up of Coal Input Price for the period 01.04.2021 to 31.03.2024 in respect of Talabira Mines as per CERC (Terms and conditions of Tariff) Second Amendment Regulations 2021

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

271

519/MP/2024

RENEW SURYA VIHAN PRIVATE LIMITED (RSVPL)

Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with CERC (Conduct of Business) Regulations, 2023 and Article 12 of the PPA dated 14.06.2022 seeking in principle declaration that the Working Group Report, 2022 is a change in law event, along with supporting Affidavit

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

272

518/RC/2024

PATRAN TRANSMISSION COMPANY LIMITED (PTCL)

Regulatory Compliance Application on account of change in name of the transmission licensee from Patran Transmission Company Limited to Patran Transmission Company Private Limited

Preliminary Scrutiny

273

517/MP/2024

Solairepro Urja Private Limited

PETITION SEEKING HUMBLE INDULGENCE OF THIS HON�BLE COMMISSION INVOKING ITS REGULATORY AND INHERENT POWERS UNDER THE APPLICABLE PROVISIONS OF THE ELECTRICITY ACT 2003 READ WITH CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 2023, TO ISSUE APPROPRIATE ORDER(S) / DIRECTION(S) TO THE RESPONDENTS TO IMMEDIATELY COMPLY WITH THE DIRECTIONS PASSED BY THIS HON�BLE COMMISSION DATED 01.01.2024 IN PETITION NO. 176/MP2019 AND PASS CONSEQUENTIAL ORDERS.

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

274

516/GT/2024

Torrent Power Limited (TPL)

Petition under section 62 and 79 (1) (b) of the Electricity Act, 2003 read with CERC Terms and Conditions of Tariff, Regulation 2019 for Tariff of UNOSUGEN 382.5 MW Power Plant (SUGEN 40) from 01st April 2019 to 31st March 2024-Truing up of Tariff under Regulation 13 (1) of Tariff Regulation 2019

Preliminary Scrutiny

275

515/GT/2024

NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)

Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 
and 
(a) Chapter-3 Regulation 13 and Chapter 15 Regulation 66(5),76 and 77 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for carrying out truing up exercise for the period 2019-24 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2019-24   
and
(b) Chapter-3 Regulation 9 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Determination of Tariff for the period 01.04.2024 to 31.03.2029  
In respect of PARE Hydro Electric Power Plant (110 MW) (hereinafter referred to as generating station) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.

Preliminary Scrutiny

276

514/AT/2024

ERES-XXXIX Power Transmission Limited ERES XXXIX PTL

Petition under Section 63 of the Electricity Act, 2003 seeking adoption of the Transmission Charges of the Eastern Region Expansion Scheme XXXIX to be established by ERES-XXXIX Power Transmission Limited

Hearing

277

513/TL/2024

ERES-XXXIX Power Transmission Limited ERES XXXIX PTL

Application under Section 14, 15, 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other Related Matters) Regulation, 2024 and any other amendments thereon issued from time to time by this Hon'ble Commission, if any, for grant of Transmission License to Eastern Region Expansion Scheme - XXXIX Power Transmission Limited.

Hearing

278

512/TD/2024

GREENNSURE POWER PRIVATE LIMITED

Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. for grant of an Inter-State Trading License.

Preliminary Scrutiny

279

511/GT/2024

THDC India Limited (THDCIL)

Petition under Sections 62, 64 and 79(1) (a) of the Electricity Act, 2003 and in terms of Regulation 13, 25, 26, 31(3), 34(c)(3), 35(2),76,77 of CERC (Terms & Conditions of tariff) Regulation, 2019 for truing up of tariff for tariff period 2019-24 in respect of Tehri Hydroelectric Power Project (HPP) Stage-I (4x250MW) 
AND
Petition under Sections 62, 64 and 79(1) (a) of the Electricity Act, 2003 and in terms of Regulation 9(2), 10(1), 12, 25, 26, 36(2), 77, 94, 102, 103 of CERC (Terms & Conditions of tariff) Regulation, 2024 for determination of tariff for tariff period 2024-29 in respect of Tehri Hydroelectric Power Project (HPP) Stage-I (4x250MW).

Preliminary Scrutiny

280

510/AT/2024

BARMER I TRANSMISSION LIMITED (BITL)

Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Barmer I Transmission Limited  (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

Hearing

281

509/TL/2024

BARMER I TRANSMISSION LIMITED (BITL)

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Barmer I Transmission Limited

Hearing

282

508/AT/2024

KHAVDA PS1 AND 3 TRANSMISSION LIMITED (KPS1AND3TL)

Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Khavda PS1 and 3 Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

Hearing

283

507/TL/2024

KHAVDA PS1 AND 3 TRANSMISSION LIMITED (KPS1AND3TL)

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Khavda PS1 and 3 Transmission Limited

Hearing

284

505/GT/2024

NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)

Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 
and 
(a)Chapter-3 Regulation 13 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019  for carrying out truing up exercise for the period 2019-24 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2019-24  
and 
( b) Chapter-11 Regulation 65 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 of  truing up exercise for determination of shortfall of energy charges beyond the control of the Generating Station during 2019-24  which has already been billed to Respondent no-1 to 7.
and
(c) Chapter-3  Regulation 9 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Determination of Tariff for the period 01.04.2024 to 31.03.2029  
In respect of Panyor Lower  Hydro  Power  Station (405 MW) (hereinafter referred to as PLHPS) of  North Eastern Electric Power Corporation Limited (NEEPCO), Shillong.

Preliminary Scrutiny

285

502/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for assets under Provision of Spare Transformer & Reactor in North Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019.

Preliminary Scrutiny

286

501/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for Asset under NERSS-III project under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019.

Preliminary Scrutiny

287

500/MP/2024

Vataman Transmission Limited (VTL123)

PETITION UNDER SECTION 17 (1) AND 17(3) OF ELECTRICITY ACT, 2003 FOR AMALGAMATION/MERGER OF POWERGRID BHADLA III TRANSMISSION LIMITED, POWERGRID RAMGARH II TRANSMISSION LIMITED, POWERGRID BEAWAR DAUSA TRANSMISSION LIMITED, POWERGRID BIKANER NEEMRANA TRANSMISSION LIMITED, POWERGRID SIKAR KHETRI TRANSMISSION LIMITED AND POWERGRID VATAMAN TRANSMISSION LIMITED AND ASSIGNMENT/ TRANFER OF TRANSMISSION LICENCES PURSUANT TO AMALGAMATION/MERGER

Hearing

288

499/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination cum truing up of Transmission tariff for 2019-24  tariff block and determination of transmission tariff for 2024-29 tariff block for assets under �Northern Region OPGW Strengthening Scheme� under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 202

Preliminary Scrutiny

289

498/TD/2024

Visan Infrastructure Pvt. Ltd (VIPL)

Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license.

Hearing

290

497/MP/2024

THDC India Limited (THDCIL)

Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003, read with the applicable provisions of CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 and CERC (Grant of Connectivity, Long-Term Access and Medium-Term Open Access in Inter-State Transmission and Related Matters) Regulations, 2009 for evacuation of power from Unit-1 (660 MW) of Khurja STPP (1320 MW).

Hearing

104/IA/2024

291

496/MP/2024

Bharat Aluminium Company Limited (BALCO)

Petition under Section 79 of the Electricity Act, 2003 for quashing the illegal claim of Rs. 48 Crores raised by the Respondent No. 1/ TANGEDCO vide letter(s) dated 31.07.2024 and 30.09.2024 towards alleged Liquidated Damages in terms of Article 4.8.1 & Article 4.8.2 of the Power Purchase Agreement dated 23.08.2013 read with the Addendum dated 10.12.2013 and the immediate threat of unilateral deduction of the said amount from the Monthly Invoice raised by the Petitioner being barred by limitation

Hearing

102/IA/2024

292

495/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Northern Region System Strengthening Scheme � XII� in the Northern Region� under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

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

293

494/TL/2024

SOUTH OLPAD TRANSMISSION LIMITED (SOTL)

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to South Olpad Transmission Limited

Hearing

294

493/AT/2024

SOUTH OLPAD TRANSMISSION LIMITED (SOTL)

Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the South Olpad Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

Hearing

295

492/AT/2024

RAJASTHAN IV H1 POWER TRANSMISSION LIMITED (RIVH1PTL)

Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Rajasthan IV H1 Power Transmission Limited(a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

Order reserved

296

491/TL/2024

RAJASTHAN IV H1 POWER TRANSMISSION LIMITED (RIVH1PTL)

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Rajasthan IV H1 Power Transmission Limited

Interim order issued

297

490/AT/2024

JAM KHAMBHALIYA TRANSMISSION LIMITED (JKTL)

Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Jam Khambhaliya Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited)

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

298

489/TL/2024

JAM KHAMBHALIYA TRANSMISSION LIMITED (JKTL)

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Jam Khambhaliya Transmission Limited

Hearing

299

488/MP/2024

ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)

Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Power Purchase Agreements dated 25.03.2011 & 19.12.2013 and CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 seeking directions to PTC India Ltd. to refund the excess trading margin charged in contravention of the CERC Trading Regulations, 2020 along with Late Payment Surcharge

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

300

487/TL/2024

Bikaner II Bhiwadi Transco Limited (BBTL)

Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for amendment of existing RTM Transmission License to POWERGRID Bikaner Transmission System Ltd. to include transmission projects �Implementation of Bus Sectionalizer at 400 kV level of 400/220 kV Bikaner-II PS� and �Augmentation of Transformation Capacity at 400/220 kV Bikaner-II PS in Rajasthan by 400/220 kV, 1*500 MVA ICT (9th)� .

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

301

486/TL/2024

Ramgarh New Transmission Limited (RNTL)

Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for amendment of existing RTM Transmission License to POWERGRID Ramgarh Transmission Limited to include transmission project �Augmentation of transformation Capacity at 400/220 kV Fatehragh-III PS(Section-1) by 400/200 kV, 1x500 MVA ICT(5th)�.

Interim order issued

302

485/GT/2024

THDC India Limited (THDCIL)

Petition under Sections 62, 64 and 79(1) (a) of the Electricity Act, 2003 and in terms of Regulation 13, 25, 26, 31(3), 34(c)(3), 35(2),76,77 of Hon�ble CERC (Terms & Conditions of tariff) Regulation, 2019 for truing up of tariff for tariff period 2019-24 in respect of Koteshwar Hydro Electric Project (KHEP) (4x100MW).

AND 

Petition under Sections 62, 64 and 79(1) (a) of the Electricity Act, 2003 and in terms of Regulation 9(2), 10(1), 12, 25, 26, 36(2), 77, 94, 102, 103 of Hon�ble CERC (Terms & Conditions of tariff) Regulation, 2024 for determination of tariff for tariff period 2024-29 in respect of Koteshwar Hydro Electric Project (KHEP) (4x100MW).

Preliminary Scrutiny

303

484/MP/2024

Power and Electricity Department Mizoram (PEDM)

PETITION UNDER SECTION 79 (1) (a) AND (f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 (1) OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023

Preparation of ROP

98/IA/2024

304

483/MP/2024

Eden Renewable Passy Private Limited (ERPPL)

PETITION UNDER SECTION 79(1)(C) AND (F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATIONS 41 AND 42 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022.

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

305

482/MP/2024

Apraava Energy Private Limited

Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking quashing of the demand of the one-time GNA charges raised by Central Transmission Utility of India Limited (CTUIL) by way of its letter and emails dated 07.06.2024, 16.07.2024 and 23.07.2024, respectively, on account of the same being not in accordance with the applicable laws and regulations, and consequential refund of Rs. 2,50,71,000/- (Rupees Two Crores Fifty Lakhs Seventy-One Thousand Only) paid by the Petitioner under protest

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

306

479/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under 02nd 400kV D/C Kahalgaon � Biharshariff Transmission line in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

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

307

34/RP/2024 in 5/MP/2022

HIMACHAL PRADESH POWER TRANSMISSION CORPORATION LTD. (HPPTCL)

Petition under Section 94(1)(f) of the Electricity Act read with Regulation 52 of the CERC (Conduct of Business) Regulations 2023 seeking review of the PoC Order dated 18.05.2024 in Petition No. 05/MP/2022.

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

96/IA/2024

308

478/TL/2024

BIKANER III NEEMRANA TRANSMISSION LIMITED B3NTL

Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for grant of separate RTM Transmission License to POWERGRID Bikaner Neemrana Transmission Limited.

Order reserved

309

33/RP/2024 in 328/TT/2023

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

PETITION UNDER SECTION 94 (1) (f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 52 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023 SEEKING REVIEW OF THE ORDER DATED 23.09.2024 PASSED BY THIS HON?BLE COMMISSION IN PETITION NO. 328/TT/2023

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

310

475/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under ?System Strengthening-XXI in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

311

474/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under �Eastern Region Strengthening Scheme � VII (ERSS-VII)� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Preliminary Scrutiny

312

473/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �Strengthening of Farakka � Malda Transmission Link and Additional 315 MVA Transformer at Malda� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Hearing

313

472/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under LILO of Siliguri-Gangtok section of 132 kV Rangit-Siliguri transmission line at Melli under �Integration of Sikkim Transmission System� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Hearing

314

471/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Asset under �LILO of one circuit of 132kV D/C Siliguri � Rangit Transmission line at Gangtok� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Hearing

315

470/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Assets under Transmission System associated with Farakka-III in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Hearing

316

469/MP/2024

GUJARAT URJA VIKAS NIGAM LIMITED (GUVNL)

Petition under Sections 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes in relation to the claims of Adani Power Limited for Part Load Compensation purportedly under the IEGC for FY 2021-22, 2022-23, 2023-24 & 2024-25 and other reliefs

Hearing

317

468/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined Asset under � System Strengthening-II � in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

318

467/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Provision of Spare Transformers and Reactors� in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

319

466/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Assets under ?Expansion/Upgradation of SCADA/EMS System of SLDCs? in North Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

320

465/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Up-gradation of Transfer Capacity of Talcher-Kolar HVDC Bipole in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Hearing

321

464/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Common Transmission scheme associated with ISGS projects in Nagapattinam/ Cuddalore area of Tamil Nadu -Part-A1 (b)� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

322

463/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Substation works associated with additional inter-regional AC link for import of power into Southern Region i.e., Warora- Warangal and Chilakaluripeta-Hyderabad - Kurnool 765kV Link� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024

Preliminary Scrutiny

323

462/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined asset under Missing Link Transmission System? in North-Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

324

461/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Augmentation of transformation capacity� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

325

460/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for assets under �Installation of Bus reactors at Cuddapah, Nellore PS, Kurnool, Raichur and Thiruvalam� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

326

459/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Conversion of fixed line Reactors to Switchable line Reactors� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

327

458/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �Common System associated with ISGS projects in Krishnapatnam area of Andhra Pradesh� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

328

457/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Asset under �Transmission System for controlling High Loading of Nellore (PG)-Nellore PS 400 kV (Quad) D/C line� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

329

456/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission Tariff for 2019-24 and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under �System Strengthening XIX scheme� in Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

330

455/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for combined assets under ERSS-I in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Hearing

331

454/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination-cum-truing up of Transmission tariff for 2019-24  tariff block and determination of transmission tariff for 2024-29 tariff block for Asset-1: 01 no. 400kV line bay for NTPC Ltd at Bhadla-II Substation under ?Implementation of 400kV Bays for RE Generators at Bhadla-II PS & Fatehgarh-II PS? under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Preliminary Scrutiny

332

452/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset-A  under ?Transmission System associated with RAPP 5&6? in Northern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Hearing

333

451/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Combined Asset under �Augmentation of Transformation Capacity (Part-I) in Northern and Eastern Region� under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Hearing

334

450/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Additional Special Energy Meters in Northern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024.

Hearing

335

449/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block for Unified Load Despatch & Communication Scheme (POWERGRID portion i.e. Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in North Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

336

448/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for asset under ?Eastern Region Expansion Scheme ? XXVIII (ERES-XXVIII)? in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019

Preliminary Scrutiny

337

447/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for asset under �ESTABLISHMENT OF STATE-OF-THE-ART UNIFIED CENTRALIZED NETWORK MANAGEMENT SYSTEM U-NMS FOR ISTS AND STATE UTILITY COMMUNICATION NETWORK� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019

Preliminary Scrutiny

338

446/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset-1: 500 MVAr Thyristor Controlled Reactor (TCR) at Kurukshetra under �Implementation of 500 MVAr Thyristor Controlled Reactor at Kurukshetra 400kV bus�.

Preliminary Scrutiny

339

445/TT/2024

Karnataka Power Transmission Corporation Limited (KPTCL)

Petition filed under Section 62 & 64 of Electricity Act, 2003 read with CERC (Sharing of Inter State Transmission Charges and Losses) Regulations, 2020, for claiming of yearly Transmission Charges for 12 Nos. of 220kV lines for FY 22 and FY 23, owned by KPTCL identified as carrying Inter-state Power by Karnataka SLDC, Bengaluru.

Preliminary Scrutiny

340

442/MP/2024

MASAYA SOLAR ENERGY PRIVATE LIMITED (MSEPL)

Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking quashing of the demand of the one-time GNA charges raised by Central Transmission Utility of India Limited (CTUIL) by way of its letter and email dated 07.06.2024 and 16.07.2024, respectively, on account of the same being not in accordance with the applicable laws and regulations, and consequential refund of Rs. 3,00,00,000/- (Rupees Three Crores Only) paid by the Petitioner.

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

341

441/GT/2024

Torrent Power Limited (TPL)

Petition under Section 62 and 79 (1) (b) of the Electricity Act, 2003 and read with Regulation 9(2) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation 2024 for Determination of Tariff of SUGEN 1147.5 MW Mega Power Plant from 01st April 2024 to 31st Mar 2029

Preliminary Scrutiny

342

440/GT/2024

Torrent Power Limited (TPL)

Petition under Section 62 and 79 (1) (b) of the Electricity Act, 2003 and read with Regulation 13(1) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation 2019 for Tariff of SUGEN 1147.5 MW Mega Power Plant from 01st April 2019 to 31st Mar 2024 - Truing up of Tariff under Regulation 13(1) of Tariff Regulations, 2019

Preliminary Scrutiny

343

439/MP/2024

KHAVDA II-C TRANSMISSION LIMITED (KCTL)

PETITION UNDER SECTION 17 (1) AND 17(3) OF ELECTRICITY ACT, 2003 FOR AMALGAMATION/MERGER OF POWERGRID KHAVDA II-B TRANSMISSION LIMITED,  POWERGRID KHAVDA RE TRANSMISSION SYSTEM LIMITED, POWERGRID KPS2 TRANSMISSION SYSTEM LIMITED, POWERGRID KPS3 TRANSMISSION LIMITED, POWERGRID ERWR POWER TRANSMISSION LIMITED, POWERGRID RAIPUR POOL DHAMTARI TRANSMISSION LIMITED, POWERGRID DHARAMJAIGARH TRANSMISSION LIMITED, POWERGRID BHADLA SIKAR TRANSMISSION LIMITED, POWERGRID ANANTHPURAM KURNOOL TRANSMISSION LIMITED, POWERGRID NEEMRANA BAREILLY TRANSMISSION LIMITED, POWERGRID KOPPAL GADAG TRANSMISSION LIMITED, POWERGRID BIDAR TRANSMISSION LIMITED AND POWERGRID KHAVDA II-C TRANSMISSION LIMITED AND ASSIGNMENT/ 
TRANSFER OF TRANSMISSION LICENCES PURSUANT TO AMALGAMATION/MERGER

Hearing

344

438/MP/2024

Sprng Energy Private Limited (SEPL)

Petition under Sections 79 (1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 invoking this Hon'ble Commission�s Power to Relax and Power to Remove Difficulty to permit the inter-se utilization and transfer of Connectivity and its associated rights between Petitioner Nos. 2 and 3.

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

345

435/MP/2024

ACME Jodhpur Solar Power Private Limited (AJSPPL)

Petition under Section 79(1)(f) of the Electricity Act, 2003; read with the applicable provisions of the Power Purchase Agreements dated 26.09.2017 seeking directions to the Respondents to reinstate the already reconciled amount pertaining to the ?Change in Law? compensation towards GST Laws and SGD Notification respectively payable to the Petitioners pursuant to the common Order dated 05.02.2019 in Petition Nos. 178/MP/2018 and 189/MP/2018 and the common Order dated 02.05.2019 in Petition Nos. 342/MP/2018 and 343/MP/2018 passed by this Hon?ble Commission respectively; and to forthwith release the already deducted amount by the Respondents towards the same to the Petitioners along with interest.

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

93/IA/2024

346

431/MP/2024

Adani Power Limited (APL)

Seeking adjudication of dispute qua HESCOM's illegal, unilateral decision to reschedule Petitioner's dues as on 03.06.2022, contrary to Rule 5(2) of Electricity (Late Payment Surcharge) Rules,2022.

Preparation of ROP

347

430/MP/2024

Punjab State Power Corporation limited (PSPCL)

Petition under Section 79(1)(b) and (f) read with Section 11, 142, 146 of the Electricity Act, 2003 and the regulations notified thereunder for adjudication and recovery of the amount payable by Tata Power Company Limited on account of non-supply of Electricity in terms of Section 11 Directions dated 20.02.2023 issued by the Ministry of Power, Government of India

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

348

429/MP/2024

KOHIMA-MARIANI TRANSMISSION LIMITED (KMTL)

Petition for approval under Section 17 (3) and Section 17 (4) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2024 for creation of security interest by way of hypothecation, charge or assignment over rights, title, interest, claims, demands, benefits under, clearance, project documents (except fixed assets), agreements and approvals of Kohima-Mariani Transmission Limited in favour of the Debenture Trustee, i.e., Axis Trustee Services Limited (Respondent No. 8)  and for approval of documents creating security and of other documents in relation to the financing of the Transmission Project build, owned, operated and maintained by Kohima-Mariani Transmission Limited.

Hearing

349

428/MP/2024

INOX GREEN ENERGY SERVICES LIMITED (IGESL)

Petition under Section 79 of the Electricity Act, 2003 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking directions to the Respondent to refrain from revoking the 300 MW Stage II Connectivity and Long-Term Access granted to the Petitioner pursuant to Long Term Access Agreement dated 20th January 2022, or taking any other coercive measures and seeking consequent relief thereto

Hearing

350

426/TL/2024

NAVINAL TRANSMISSION LIMITED (NNTL)

Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to Navinal Transmission Limited

Hearing

351

425/MP/2024

Punjab State Power Corporation limited (PSPCL)

PETITION UNDER SECTION 142 OF THE ELECTRICITY ACT, 2003 AGAINST CENTRAL TRANSMISSION UTILITY OF INDIA LIMITED (CTUIL) FOR NON-COMPLIANCE OF ORDER DATED 15.12.2022 PASSED IN PETITION NO. 206/MP/2019

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

352

424/TL/2024

JAMNAGAR TRANSMISSION LIMITED (JMTL)

Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to Jamnagar Transmission Limited

Hearing

353

422/MP/2024

WESTERN RAILWAY (WR)

Petition under Sections 11(2), 79(1)(b), 79 (1)(f) and other applicable provisions of the Electricity Act, 2003 for adjudication of disputes in relation to incorrect invoicing and wrongful encashment of Letter of Mandate carried out by JPL in contradiction to the directions dated 11.08.2022 and 21.03.2023 issued by the Ministry of Power in relation to blending of imported coal and contravention of the terms of the PPA dated 07.03.2022 and seeking consequential reliefs.

Hearing

90/IA/2024

354

420/AT/2024

SJVN LIMITED (SJVNREIA)

Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 600 MW ISTS-connected Wind Power Projects (Wind-1) in India under Tariff-Based Competitive Bidding.

Order reserved

355

419/MP/2024

Ayana Renewable Power One Private Limited (AyanaPowerOne)

Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 18.11.2019 between Ayana Renewable Power One Private Limited and Solar Energy Corporation of India Limited seeking relief on account of Change in Law event, viz., the increase in the rate of basic customs duty on import of solar inverters, and grant of consequential reliefs thereof.

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

356

418/MP/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition under Section 17(3) of the Electricity Act, 2003 seeking approval for sharing of corridor of 24.2 km of existing 400 KV S/C Kolar-Somanahally (Bangalore) Transmission Line with Karnataka Power Transmission Corporation Limited.

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

357

417/MP/2024

NTPC Limited

PETITION UNDER SECTION 79 (1) (A) AND 79 (1) (F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023 AND ARTICLE 12 OF POWER PURCHASE AGREEMENT DATED 24.08.2023 FOR APPROVAL OF CHANGE IN LAW AND CONSEQUENTIAL DETERMINATION OF QUANTUM AND MECHANISM OF COMPENSATION ON ACCOUNT OF CHANGE IN LAW EVENTS

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

358

32/RP/2024 in 110/MP/2019

HARYANA POWER PURCHASE CENTRE (HPPC)

PETITION UNDER SECTION 94(1)(F) OF THE ELECTRICITY ACT, 2003 READ WITH ORDER 47 RULE 1 AND 2 OF THE CODE OF CIVIL PROCEDURE, 1908 SEEKING REVIEW OF ORDER DATED 22.11.2022 PASSED BY THIS HON�BLE COMMISSION IN PETITION NO.110/MP/2019 TO THE EXTENT IT DIRECTS THE PETITIONER TO CONTINUE TO SCHEDULE POWER TO THE EXTENT OF 200 MW I.E. THE CONTRACTED CAPACITY OF THE PETITIONER FROM RESPONDENT NO.2 AS BEING UNIMPLEMENTABLE ON ACCOUNT OF THE DAMAGE SUFFERED BY THE HYDRO PLANT OF RESPONDENT NO.2 THEREBY MAKING IT IMPOSSIBLE TO GENERATE ANY POWER.

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

359

415/MP/2024

GRID Controller of India Limited (NRLDC)

Petition under Section 79 of the Electricity Act 2003 read with Regulation 7 (1) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2023 and Central Electricity Authority (Technical Standards for Connectivity to the Grid)) Regulations, 2007 and amendment thereof , seeking  directions from the Hon'ble Commission to the Respondents regarding non-desirable performance of Inter-State Transmission System (ISTS) connected Renewable Energy (RE) Generating Stations during fault events leading to major generation loss and frequency dip and other associated matters.

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

360

413/MP/2024

Power Exchange India Limited (PXIL)

Petition under Regulation 54, 55 and 56 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for seeking grant of additional time period for compliance of ownership structure of Petitioner in order to achieve the compliances set out under Regulation 15 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021.

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

361

411/MP/2024

Raipur Rajnandgaon Warora Transmission Limited (RRWTL)

Petition under section 17(3), read with Section 79 (1) (c), of the Electricity Act, 2003 seeking approval of this Hon?ble Commission for sale of the spare capacity of optical ground wires (OPGW) owned by the Petitioners, grant of right of way on the transmission lines owned by the Petitioners for operation of such transferred OPGW to successful bidder and for installation and operation of additional OPGW, by successful bidder, at its own risk, reward and expense.

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

362

410/MP/2024

Punjab State Power Corporation limited (PSPCL)

Petition under Section 79 of the Electricity Act, 2003 as read with Regulation 60, 64 and 74 of the Tariff Regulations, 2024 (as well as the earlier Tariff Regulations); Regulation 49 of the Indian Electricity Grid Code, 2023 ( as well as the earlier Indian Electricity Grid Code, 2010);  and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 regarding the billing of energy charges by Pragati Power Corporation Limited in respect of its Pragati -III Combined Cycle Power Station (1371MW) located at Bawana, Delhi

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

363

409/MP/2024

SEIL Energy India Limited SEIL

Petition under Section 79 of the Electricity Act, 2003 seeking execution / implementation of the Order dated 18.01.2024 passed by this Hon?ble Commission in Petition No. 27/MP/2022.

Hearing

364

31/RP/2024 in 109/MP/2023

Chhattisgarh State Power Distribution Company Limited (CSPDCL)

Review Petition under Section 94(1) (f) of the Electricity Act, 2003 read
with Regulation 103 of the CERC (Conduct of Business) Regulations,
1999 and Order XLVII Rule 1 of the Code of Civil Procedure, 1908

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

365

408/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Assets under �Eastern Region Strengthening Scheme-XVII(Part-B) [ERSS-XVII (Part-B)]" in Eastern Region.

Preliminary Scrutiny

366

404/AT/2024

SJVN LIMITED (SJVNREIA)

Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 1200 MW ISTS-connected Solar PV Power Projects (Solar-2) Anywhere in India under Tariff-Based Competitive Bidding.

Order reserved

367

403/MP/2024

Bhuj-II Transmission Limited (BTL)

Petition under Sections 63 and 79 of the Electricity Act, 2003 read with Articles 12 of the Transmission Service Agreement dated 23.04.2019, seeking compensation on account of change in law events, and other consequential reliefs related to Bhuj-II Transmission Limited

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

368

402/AT/2024

NTPC Limited

Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff of 1000 MW Wind-Solar Hybrid Power Projects connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the Guidelines dated 21.08.2023 of the Ministry of Power, Government of India as amended from time to time

Order reserved

369

398/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination cum truing up of Transmission tariff for 2019-24  tariff block and determination of transmission tariff for 2024-29 tariff block for ?1 X 500MVA, 400/220kV ICT (6th) along with associated bays and equipment?s at Pavagada (Tumkur) PS? under ?Augmentation of transformation capacity by 1X500 MVA, 400kV/220KV ICT (6th) and common facility works at Pavagada (Tumkur) PS? under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Preliminary Scrutiny

370

396/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Eastern Region Strengthening Scheme � XXII� in Eastern Region

Preliminary Scrutiny

371

395/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for asset under North Eastern Region Strengthening Scheme XII under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

372

391/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination cum truing up of Transmission tariff for 2019-24  tariff block and determination of transmission tariff for 2024-29 tariff block for �1 X 500MVA, 400KV/230KV ICT (4th) along with associated bays and equipment�s at Hosur Substation� under �Augmentation of transformation capacity by 1X500 MVA, 400KV/230KV ICT (4th) at Hosur Substation� under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024

Preliminary Scrutiny

373

390/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for assets under �North Eastern Region Strengthening Scheme-XIII� in North Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019.

Preliminary Scrutiny

374

389/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff block (Reliable Communication Scheme under Central Sector for Northern Region)

Preliminary Scrutiny

375

30/RP/2024 in 193/TT/2023

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Review of Order dated 30.05.2024 passed in Petition No. 193/TT/2023 whereby the Hon?ble Commission has determined Transmission Tariff from Actual DOCO to 31-03-2024 for Asset under ?Regional Strengthening Scheme to mitigate the overloading of 400 kV NP Kunta -Kolar S/C line? in Southern Region

Hearing

376

380/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination cum truing up of Transmission tariff for 2019-24  tariff block and determination of transmission tariff for 2024-29 tariff block for Asset-1: Augmentation with 765/400kV, 1x1500MVA Transformer (3rd) at Bikaner (PG) along with associated bays under ?Transmission system for evacuation of power from REZ in Rajasthan (20 GW) under Phase III ? Part J? under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

377

379/MP/2024

BSES Rajdhani Power Limited (BRPL)

PETITION FILED UNDER SECTION 79(1)(b), (f) READ WITH SECTION 61(b), (c), (d), (h) AND  SECTION 63 OF THE ELECTRICITY ACT, 2003 AS WELL AS THE CENTRAL ELECTRICTY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999, FOR DOWNWARD REVISION AND RATIONALIZATION OF TARIFF ADOPTED BY THIS HON�BLE COMMISSION IN ITS ORDER DATED FEBRUARY 28, 2020 IN PETITION NO. 187/AT/2019.

Hearing

9/IA/2025

378

378/MP/2024

BSES YAMUNA POWER Ltd. (BYPL)

Petition under Section 79(1)(b), (f) read with Section 61 and Section 63 of the Electricity Act, 2003, as well as the Central Electricity Regulatory Commission (Conduct of business) Regulations 1999, along with supporting affidavit.

Hearing

379

373/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of transmission tariff for �2 nos of 400kV Line bays at Ariyalur  SS (TANTRANSCO) for terminating NNTPS Switchyard � Ariyalur (Villupuram) 400kV D/C line� under �Transmission system for evacuation of power from 2X500MW Neyveli Lignite Corp. Ltd TS-1(Replacement) (NNTPS)� in Southern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019

Preliminary Scrutiny

380

372/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for Asset-1: a) Implementation of 220KV bus sectionalizer along with bus coupler & transfer bus coupler at Pavagada PS and b) Additional 220 KV bus bar extension works for facilitating integration of RE generation projects at Pavagada (Tumkur) PS under �Augmentation of transformation capacity by 1X500 MVA, 400kV/220KV ICT (6th) and common facility works at Pavagada (Tumkur) PS� under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024.

Preliminary Scrutiny

381

371/MP/2024

Jade Hybren Private Limited (JHPL)

PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT READ WITH APPLICABLE PROVISIONS OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 ALONG WITH REGULATION 65 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 2023, SEEKING RELIEF(S) AGAINST CENTRAL TRANSMISSION UTILITY OF INDIA LIMITED IN CONNECTION WITH THE IN-PRINCIPLE GRANT OF CONNECTIVITY FOR 300 MW TO THE PETITIONER HEREIN AT DAVANGERE DISTRICT IN STATE OF KARNATAKA.

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

382

367/GT/2024

NTPC Limited

Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 & 1st Amendment Regulations of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 and CERC Tariff Regulations 2024 for determination of tariff on installation of various Emission Control Systems at Vindhyachal Super Thermal Power Station Stage-IV (1000MW) in compliance of Revised Emission Standards.

Preliminary Scrutiny

383

366/AT/2024

NHPC LTD

Adoption of Tariff for the ISTS Grid connected Solar Photo Voltaic projects of 3000 MW selected through Competitive Bidding Process

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

384

364/MP/2024

ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)

Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 seeking in-principle approval for installation of Flue Gas Desulphurisation (�FGD�) in 2 x 270 MW Thermal Power Plant of Adhunik Power and Natural Resources Limited in compliance with Revised Emission Standards issued by the Ministry of Environment Forest and Climate Change as events of Change in Law

Hearing

385

363/MP/2024

NTPC Limited

PETITION UNDER SECTION 79 (1) (a) & (f) OF THE ELECTRICITY ACT, 2003 READ WITH THE APPLICABLE PROVISIONS OF THE CERC (TERMS & CONDITIONS OF TARIFF) REGULATIONS, 2019 - RAIL INFRA. EXPENDITURE CAPITALIZATION

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

386

362/MP/2024

Rajasthan Rajya Vidyut Prasaran Nigam Limited (RRVPNL)

PETITION UNDER SECTION 79 OF ELECTRICITY ACT, 2003 FOR EXECUTION OF THE ORDER DATED 09.05.2013 PASSED BY THIS HON?BLE COMMISSION IN PETITION NO. 14/MP/2011 AND INITIATION OF PROCEEDINGS/APPROPRIATE ACTION UNDER SECTION 142 READWITH SECTION 149 OF THE ELECTRICITY ACT, 2003 AND REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 AGAINST THE RESPONDENT FOR NON-COMPLIANCE OF THE ORDER DATED 09.05.2013 PASSED IN PETITION NO. 14/MP/2011.

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

387

361/MP/2024

Fatehgarh IV Transmission Limited (FatehgarhIV)

Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 read with Articles 15.2.2, 15.2.3 and 15.3.2 of the Transmission Service Agreement dated 02.08.2023 seeking approval for creation of security interest over the assets of the Petitioner in favour of Axis Trustee Services Limited, the Security Trustee for the Lender.

Order reserved

388

360/MP/2024

Central Transmission Utility (CTU)

PETITION UNDER SECTION 79(1)(c) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATIONS 64 AND 65 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023 SEEKING AMENDMENT/MODIFICATION IN THE CENTRAL ELECTRICITY REGULATORY COMMISSION (COMMUNICATION SYSTEM FOR INTERSTATE TRANSMISSION OF ELECTRICITY) REGULATIONS, 2017AND THE PROCEDURE ON �CENTRALIZED SUPERVISION FOR QUICK FAULT DETECTION AND RESTORATION OF COMMUNICATION SYSTEM�, MAINTENANCE AND TESTING OF ISTS COMMUNICATION SYSTEM AND GUIDELINES FOR �AVAILABILITY OF COMMUNICATION SYSTEM� APPROVED BY THIS HON'BLE COMMISSION VIDE ORDERS DATED 19.1.2024 PASSED BY THIS HON'BLE COMMISSION IN PETITION NO.L-1/210/2016/CERC.

Hearing

389

9/SM/2024

Suo Motu

Planning for safe, secure, and reliable integrated operation of the power system during critical periods arising on account of seasonal variations wherein the electricity demand increases rapidly by undertaking specific measures to mitigate the risks on the power system, under clause (h) of sub-section (1) of Section 79 of the Electricity Act, 2003 and the Regulation 31 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023.

Preliminary Scrutiny

390

8/SM/2024

Suo Motu

Directions by the Commission to the Power Exchanges registered under the Central Electricity Regulatory Commission (Power Market) Regulations, 2021

Preliminary Scrutiny

391

350/MP/2024

India Power Corporation Limited (IPCLD)

PETITION UNDER SECTION 79(1)(C), 79(1)(F), OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 41, 42, 44 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (?CERC?) (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM), REGULATIONS, 2022 & AMENDMENTS THEREOF READ WITH CLAUSE 65 OF THE CERC CONDUCT OF BUSINESS REGULATIONS, 2023 SEEKING DEFERMENT OF EFFECTIVE DATE OF GENERAL NETWORK ACCESS (GNA) OF 100 MW; ALTERNATIVELY SEEKING ADDITIONAL 100 MW GNA THROUGH THE INTRA-STATE TRANSMISSION SYSTEM OF STATE TRANSMISSION UTILITY CONNECTED TO THE ISTS TILL THE COMPLETION OF THE COMMISSIONING OF THE OVERHEAD LINE BY THE PETITIONER.

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

103/IA/2024 ,101/IA/2024

392

349/MP/2024

KSK Mahanadi Power Company Limited (kskmahanadi)

PETITION UNDER SECTION 79 (1) (b) AND (f) OF THE ELECTRICITY ACT, 2003, FOR ADJUDICATION OF DISPUTES PERTAINING TO THE SCHEDULED DELIVERY DATE (SDD) AND ILLEGAL RECOVERY OF LIQUIDATED DAMAGES BY THE RESPONDENT FROM THE PETITIONER UNDER THE POWER PURCHASE AGREEMENT DATED 27.11.2013

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

84/IA/2024 ,85/IA/2024

393

344/MP/2024

NHDC LIMITED

PETITION UNDER SECTION 79(1)(c) AND (f)                                                                                                                                                                                                                                                                                                                                                                                      OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023 SEEKING DIRECTIONS TO RESPONDENT NO.1 FOR RELEASE OF THE OUTSTANDING DUES ON THE SUM OF RS.9,87,42,476/- AS ON 31.3.2023 ON THE DELAYED PAYMENTS MADE TO THE PETITIONER UNDER ENERGY BILLS FOR THE PERIOD FROM AUGUST, 2020 TO MARCH, 2023.

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

394

337/GT/2024

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 , Regulation 13 of the Central Electricity Regulatory Commission (Procedure for tariff Determination) Regulations, 2019 for revision of tariff for the period 01.04.2019 to 31.03.2024 (upto 7th October 2019) after carrying out truing up exercise for the period of 2019-24 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2019-24   in respect of  Kopili  Hydro Electric Station and also  determination of tariff of the Power Station after Reconstruction, Renovation & Modernization for life extension beyond the normal useful life as per the Regulation 27(4) of the 2019 Tariff Regulations & Regulation 27(4) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024   for approval of tariff of Kopili Hydro Power Station (KHPS) (4 X 50 = 200 MW) for the period from unit wise CODs to 31.03.2029

Preliminary Scrutiny

395

336/MP/2024

SEIL Energy India Limited SEIL

Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 36.4.1 of the Power Supply Agreement dated 31.12.2021 executed between the Petitioner and AP Discoms for recovery of amounts wrongfully deducted/ withheld by AP Discoms from the monthly energy invoices for the period of February 2023 to April 2024 issued by the Petitioner along with interest.

Hearing

396

335/MP/2024

Power Company of Karnataka Limited (PCKL)

PETITION UNDER SECTION 79 (1) (b) and (f) OF THE ELECTRICITY ACT, 2003 READ WITH THE PROVISIONS OF PPA DATED 26.12.2005 AND THE TARIFF REGULATIONS OF CERC -- SEEKING TO CONTINUE THE PRICING OF COAL FOR THE FROM 01.04.2019 TO 31.05.2020 AS MODIFIED BY ORDER DATED 13.01.2023 IN PETITION No. 155/MP/2019, AND TO PASS ON THE BENEFIT FROM SALE OF FLY ASH AND COAL BY RESPONDENT.

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

397

334/MP/2024

RENEW SURYA AAYAN PRIVATE LIMITED (RSAPL)

PETITION UNDER SECTION 79(1)(b) & (f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 111 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999 AND ARTICLE 12 OF THE POWER PURCHASE AGREEMENT DATED 14.06.2022 SEEKING IN PRINCIPLE DECLARATION THAT THE WORKING GROUP REPORT 2022 IS A CHANGE IN LAW EVENT AND GRANT OF CONSEQUENTIAL RELIEF THERETO

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

398

333/MP/2024

M/s Avaada Energy Private Limited

Petition under Sections 79(1)(c) & (f) of Electricity Act, 2003 seeking quashing/setting aside of the letters dated 15.07.2024 issued by the Respondent whereby Petitioner?s in-principle connectivity with respect to 50 MW & 150 MW capacity has been cancelled on the purported ground that the Petitioner has not furnished the requisite CONN-BG2 within the prescribed timelines.

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

82/IA/2024

399

332/MP/2024

Rajasthan Steel Chamberr (RSC)

PETITION UNDER SECTION 79(1)(c) AND 79(1)(h) READ WITH REGULATION 20 AND 26 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (OPEN ACCESS IN INTER-STATE TRANSMISSION) REGULATIONS, 2008, FURTHER READ WITH REGULATION 4 OF THE RERC (INTRA-STATE ABT) REGULATIONS, 2006 AND REGULATION 4.2 OF THE RAJASTHAN STATE GRID CODE, 2008 SEEKING REFUND OF AMOUNTS PAID FOR OVER-DRAWL AGAINST COLLECTIVE TRANSACTIONS

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

400

331/MP/2024

Teesta Urja Limited (TUL)

Petition under section 79(1)(f) of the Electricity Act, 2003 seeking (i) recovery of outstanding and overdue payments along with surcharge thereon for supply of 142 MW hydropower raised on PTC vide invoice dated 07.05.22 for the month of April 2022 amounting to Rs. 10.79 Crores and invoice dated 09.06.22 for the month of May 2022 amounting to Rs. 0.46 Crores; and (ii) refund of wrongful deduction of Rs. 2.84 Crores by PTC from payments released to SUL on account of wrongful invocation of Indemnity Deed issued to PTC by SUL

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

401

330/MP/2024

Powerica Limited

PETITION UNDER SECTION 29(5) OF THE ELECTRICITY ACT, 2003 AND 2.3.1 (7) OF THE CERC (INDIAN ELECTRICITY GRID CODE) REGULATIONS, 2010 READ WITH REGULATION 65 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023.

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

402

329/MP/2024

ADHUNIK POWER AND NATURAL RESOURCES LIMITED (APNRL)

Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 inter alia seeking reimbursement of the RLDC/ SLDC Charges from the Respondent and compensation on account of Change in Law event namely introduction of Composition User Fee

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

403

328/MP/2024

JHAJJAR POWER LIMITED (JPL)

Petition under Section 79(1)(b) & (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 certain change in law events which mandate co-firing of biomass pellets and in-principle approval for grant of consequent relief for Jhajjar Power Limited�s 1,320 MW Power Project located in Haryana.

Hearing

404

28/RP/2024 in 255/TT/2021

WEST BENGAL STATE ELECTRICITY TRANSMISSION COMPANY LIMITED (WBSETCL)

REVIEW PETITION UNDER SECTION 94 (1) (F) OF THE ELECTRICITY ACT, 2003 R/W ORDER 47 RULE 1 OF THE CODE OF CIVIL PROCEDURE, 1908 AND REGULATION 103 (1) OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 1999, SEEKING REVIEW OF ORDER DATED 08.02.2023 PASSED IN PETITION NO. 255/TT/2021

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

81/IA/2024

405

327/MP/2024

Chhattisgarh State Power Distribution Company Limited (CSPDCL)

Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for declaration of 'abolition of Safeguard Duty w.e.f. 30.07.2021'as a 'Change in Law' event and seeking compensation amounting to Rs. 91,82,07,956.11 (Rupees Ninety One Crore Eighty Two Lakh Seven thousand Nine Hundred and Fifty Six  and paisa eleven Only only) along with carrying cost on account of the benefit directly accrued upon Respondent No. 1 due to abolition of Safeguard Duty

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

406

325/MP/2024

Khandukhal Rampura Transmission Limited (KRTL)

Petition under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 along with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulation 1999 seeking appropriate reliefs with regard to extension of scheduled commissioning date and stay off any coercive measures.

Hearing

105/IA/2024 ,78/IA/2024

407

322/TL/2024

NERGS-I POWER TRANSMISSION LIMITED (NERGSI)

Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 r/w Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking grant of Transmission License to NERGS-I Power Transmission Limited.

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

408

319/AT/2024

NERGS-I POWER TRANSMISSION LIMITED (NERGSI)

Petition under Section 63 of the Electricity Act, 2003 seeking adoption of Transmission Tariff discovered pursuant to tariff based competitive bidding with respect to development and operation of "Transmission Scheme for North Eastern Region Generation Scheme-I (NERGS-I)"

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

409

312/AT/2024

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 630 MW Firm and Dispatchable Power from ISTS- connected Renewable Energy Power Projects (SECI-FDRE-IV) and selected through competitive bidding process as per the guidelines dated 09.06.2023 issued by the Ministry of Power, Government of India.

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

410

310/RC/2024

ODISHA POWER TRANSMISSION CORPORATION LIMITED (OPTCL)

Petition under Regulation 27 (1) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Approval of Investment Proposal of OPTCL taken up in FY 2023-24 & FY 2024-25 for conversion of ACSR Zebra Conductor to High Temperature Low Sag (HTLS, for short) in existing 220 kV Rourkela (PGCIL) - Tarkera (OPTCL) DC Line (Line Length -15.34 kms approx.).

Preliminary Scrutiny

411

7/SM/2024

Suo Motu

Removal of Difficulties (Fifth Order) in giving effect to certain provisions of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022.

Preliminary Scrutiny

412

309/MP/2024

Lanco Anpara Power Limited (LAPL)

Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking quashing of the invoice dated 12.03.2024, raised by the Respondents on the Petitioner towards relinquishment charges pursuant to the order dated 08.03.2019 passed by this Hon?ble Commission in Petition No. 92/MP/2015

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

413

308/MP/2024

INOX GREEN ENERGY SERVICES LIMITED (IGESL)

Petition under Section 79 of the Electricity Act, 2003 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of time for performance of contractual obligations under the Power Purchase Agreements dated 28.12.2018 on account of force majeure events and seeking consequent relief thereto

Hearing

414

307/MP/2024

INOX GREEN ENERGY SERVICES LIMITED (IGESL)

Petition under Section 79 of the Electricity Act, 2003 along with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking extension of time for performance of contractual obligations under the Power Purchase Agreement dated 24.05.2018 on account of force majeure events and seeking consequent relief thereto.

Hearing

415

306/MP/2024

SolarOne Energy Private Limited

PETITION UNDER SECTION 79 & 94 OF THE ELECTRICITY ACT READ WITH APPLICABLE PROVISIONS OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 ALONG WITH REGULATION 65-69 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 2023, SEEKING HUMBLE INDULGENCE OF THIS HON?BLE COMMISSION CONCERNING THE LIMITED DIRECTIONS ISSUED VIDE THE ORDER DATED 21.04.2024 IN PETITION NO. 292/MP/2023 READ WITH ORDER DATED 04.05.2024 PASSED IN IA (DIARY) NO. 231 OF 2024 IN PETITION NO. 292/MP/2023 IN RELATION TO ACHIEVING THE FINANCIAL CLOSURE AND SCHEDULED COMMISSIONING OF THE KOPPAL 300 MW PROJECT AND CONSEQUENTIALLY TO SEEK AN EXTENSION OF TIME FOR COMPLIANCE WITH THE SAID LIMITED DIRECTION(S).

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

77/IA/2024

416

305/MP/2024

SolarOne Energy Private Limited

PETITION UNDER SECTION 79 & 94 OF THE ELECTRICITY ACT READ WITH APPLICABLE PROVISIONS OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 ALONG WITH REGULATION 65-69 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 2023, SEEKING HUMBLE INDULGENCE OF THIS HON?BLE COMMISSION CONCERNING THE LIMITED DIRECTIONS ISSUED VIDE THE ORDER DATED 21.04.2024 IN PETITION NO. 291/MP/2023 READ WITH ORDER DATED 04.05.2024 PASSED IN IA (DIARY) NO. 230 OF 2024 IN PETITION NO. 291/MP/2023 IN RELATION TO ACHIEVING THE FINANCIAL CLOSURE AND SCHEDULED COMMISSIONING OF THE GADAG 300 MW PROJECT AND CONSEQUENTIALLY TO SEEK AN EXTENSION OF TIME FOR COMPLIANCE WITH THE SAID LIMITED DIRECTION(S).

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

76/IA/2024

417

304/MP/2024

Torrent Power Limited (TPL)

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 and seeking return of bank guarantee.

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

75/IA/2024

418

303/MP/2024

UDUPI KASARGODE TRANSMISSION LIMITED (UKTL)

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework and Articles 11 and 12 of the Transmission Service Agreement dated 28.02.2019 executed between Udupi Kasargode Transmission Limited and its Long-Term Transmission Customers inter alia seeking  in-principle? approval/declaration recognizing the Change in Law and Force Majeure events that impacted the implementation of the Project and the Petitioner?s right to consequential relief.

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

419

302/MP/2024

Power Company of Karnataka Limited (PCKL)

Misc. Petition against order dated 04.01.2024 passed by the Hon'ble CERC, New Delhi in Petition No.21/GT/2021

Hearing

420

301/MP/2024

MB Power (Madhya Pradesh) Limited (MBPMPL)

Petition under Section 79 of the Electricity Act, 2003 read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021, for directions to Haryana Power Purchase Centre to pay Change in Law compensation along-with Carrying Cost in terms of Order dated 20.01.2024 passed by this Hon�ble Commission in Petition No. 242/MP/2023.

Hearing

421

300/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Petition for determination of tariff for assets (02 nos) under �Establishment of Reliable Communication Scheme under Central Sector� in Eastern Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019

Preliminary Scrutiny

422

299/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

TRANSMISSION SYSTEM FOR EVACUATION OF POWER FROM RE PROJECTS IN WIND ENERGY ZONES IN OSMANABAD AREA OF MAHARASHTRA (1 GW):CONVERSION OF 50 MVAR FIXED LINE REACTORS ON EACH
CIRCUIT OF PARLI (PG) � PUNE (GIS) 400 KV D/C LINE ATPARLI (PG) END INTO SWITCHABLE LINE REACTORS�

Preliminary Scrutiny

423

297/MP/2024

ACME Solar Holdings Ltd. (ASHL)

Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 against the wrongful and untenable demand of the one-time GNA charges raised by Central Transmission Utility of India Limited (CTUIL) by the email and letter dated 07.05.2024 and 20.08.2024, respectively and seeking quashing of the same on account of being not in accordance with the applicable laws and regulations

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

424

296/MP/2024

ACME Solar Holdings Ltd. (ASHL)

Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 against the wrongful and untenable demand of the one-time GNA charges raised by Central Transmission Utility of India Limited (CTUIL) by the email and letter dated 25.06.2024 and 20.08.2024, respectively and seeking quashing of the same on account of being not in accordance with the applicable laws and regulations

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

425

295/MP/2024

SJVN Limited

Petition seeking recovery/adjustment of Transmission Deviation Charges paid by SJVN Limited with regard to Nathpa Jhakri Hydro Power Station (6 x 250 MW) and Rampur Hydro Power Station (6 X 68.67 MW) in terms of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 during the period of 01.11.2020 to 30.09.2023 while providing primary response to the Grid.

Hearing

426

294/MP/2024

Avaada Sunrays Energy Private Limited (AvaadaSunrays)

Petition under Section 79 of Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 19.10.2020 between Avaada Sunrays Energy Pvt. Ltd. and NHPC Ltd. seeking declaration that (i) change in Goods and Services Tax from 5% to 12% and 13.8%, respectively w.e.f. 01.10.2021 by way of GST Amendment Notifications dated 30.09.2021, and (ii) requirement of installation of bird diverters on overhead transmission lines in terms of the order dated 19.04.2021 issued by the Hon?ble Supreme Court in W.P. (C) No. 838 of 2019 qualifies as ?Change in Law? events under Article 12 of the PPA and consequently, directions to NHPC Ltd. to compensate the Petitioner towards additional expenditure incurred on account of the ?Change in Law? events along with carrying cost.

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

427

292/MP/2024

Talettutayi Solar Projects Nine Pvt Ltd (TT9)

Petition under Section 79 of the Electricity Act, 2003 and Article 17 of the power purchase agreements dated 25.11.2021 seeking declaration that change in rate of Goods and Services Tax from 5% to 12% on renewable energy equipment w.e.f. 01.10.2021 on account of amendment to Notification No. 01/2017-Central Tax (Rate) dated 28.06.2017 vide Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 amounts to a �change in law� event under Article 17 of the power purchase agreements and to further direct the Respondents to pay compensation alongwith carrying cost towards additional amount incurred on account of increment in of Goods and Services Tax paid by the Petitioner pursuant to notifications dated 30.09.2021 and to restitute the Petitioner to the same financial position as it would have been due continuation of Goods and Services Tax rate of 5% which was applicable till 30.09.2021.

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

428

291/RC/2024

M/s Hindustan Power Exchange Ltd (HPX)

Petition under Section 66 of the Electricity Act read with Regulation 17(3) of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking approval of the Hon?ble CERC for proposed candidates for appointment as Independent Director on the Board of Hindustan Power Exchange Ltd.

Order reserved

429

290/GT/2024

ARAVALI POWER COMPANY PRIVATE LIMITED (APCPL)

Petition under Section 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 29 & 1st Amendment Regulations of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 and CERC Tariff Regulations 2024 for determination of tariff on installation of various Emission Control Systems at Indira Gandhi Super Thermal Power Project (1500 MW) in compliance of Revised Emission Standards.

Preliminary Scrutiny

430

289/MP/2024

NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)

PETITION UNDER SECTION 94 (1) (F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65, 66 AND 68 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023 SEEKING COMPENSATION FOR LOSS OF CAPACITY CHARGE ON ACCOUNT OF INADEQUATE AVAILABILITY OF FUEL/GAS IN TERMS OF REGULATION 76 (POWER TO RELAX) OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITION OF TARIFF) REGULATIONS, 2019 IN RESPECT OF THE AGARTALA GAS BASED POWER STATION

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

431

288/MP/2024

HIMACHAL PRADESH STATE ELECTRICITY BOARD LIMITED (HPSEBL)

PETITION UNDER SECTION 79(1)(c), (f), AND (k) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATIONS 9, 19, AND 20 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (PROCEDURE, TERMS, AND CONDITIONS FOR GRANT OF TRADING LICENCE AND OTHER RELATED MATTERS) REGULATIONS, 2020 SEEKING ADJUDICATION OF DISPUTES RELATED TO THE RETURN OF ENERGY DUE TO THE PETITIONER FROM THE RESPONDENT IN TERMS OF THE LETTER OF INTENT DATED 23.03.2022

Hearing

432

287/MP/2024

HIMACHAL PRADESH STATE ELECTRICITY BOARD LIMITED (HPSEBL)

PETITION UNDER SECTION 79(1)(c), (f), AND (k) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATIONS 9, 19, AND 20 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (PROCEDURE, TERMS, AND CONDITIONS FOR GRANT OF TRADING LICENCE AND OTHER RELATED MATTERS) REGULATIONS, 2020 SEEKING ADJUDICATION OF DISPUTES RELATED TO THE RETURN OF ENERGY DUE TO THE PETITIONER FROM THE RESPONDENT IN TERMS OF THE LETTER OF INTENT DATED 23.03.2022

Hearing

433

285/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Asset: Substation: 400kV Bikaner-II PS (Under TBCB) Extension: [02 Nos. 400kV Line Bays at Bikaner-II PS Bikaner (PG) 400kV D/C (Quad) line formed after removal of LILO of one circuit of Bhadla-Bikaner (RVPN) 400kV D/C (Quad)], Transmission line: 400kV Bikaner-II PS - Bikaner (PG) (Quad) line: [Removal of LILO of one circuit of Bhadla-Bikaner (RVPN) 400kV D/C (Quad) line at Bikaner (PG) and extension of above LILO section from Bikaner (PG) up to Bikaner-II PS to form Bikaner-II PS � Bikaner (PG) 400kV D/C (Quad) line.] under �Transmission System strengthening scheme for evacuation of power from solar energy zones in Rajasthan (8.1GW) under Phase-II-Part F1�.

Preliminary Scrutiny

434

284/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Seven No. of Assets under �Scheme to control Fault level in Northern region (Phase-II) �.

Preliminary Scrutiny

435

283/AT/2024

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Inter-State Transmission System (ISTS) Solar PV Power Projects with 600 MW/1200 MWh Energy Storage Systems (ESS) and selected through competitive bidding process (SECI-ISTS-XV) as per the guidelines of the Government of India

Order reserved

436

282/MP/2024

Halvad Renewables Private Limited (HRPL)

Petition under Section 79 of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 along with Regulation 65-68 of the CERC (Conduct of Business) Regulations, 2023 seeking reliefs(s) against the Central Transmission Utility of India Limited in connection with the 160 MW Connectivity at Koppal District in State of Karnataka, granted to the Petitioner

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

70/IA/2024

437

280/MP/2024

Essel Saurja Urja Company of Rajasthan Limited (ESUCRL)

Petition seeking extension of the Long ? Term Access start date on account of Force Majeure Events and consequential reliefs

Hearing

438

279/MP/2024

DADRA AND NAGAR HAVELI AND DAMAN AND DIU POWER DISTRIBUTION CORPORATION LIMITED (DNHDDPDCL)

Petition under Section 79 (b) and (f) of the Electricity Act, 2003 ("Act') for adjudication of disputes between the Petitioner - DNH & DD Power Distribution Corporation Limited and the Respondent No 1, Ratnagiri Gas and Power Pvt. Ltd., in relation to RGPPL's demand of fixed charges and late payment surcharge by the Respondent No. 1 from the Petitioner

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

439

278/MP/2024

NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)

Petition under Regulation 29 (2) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for approval and recovery of expenditure of Capital Spares consumed during the period from 01.04.2014 to 31.03.2019

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

440

277/MP/2024

Indian Energy Exchange Ltd. (IEX)

Petition under Section 66 of the Electricity Act 2003 read with Regulation 25 of the CERC (Power Market) Regulations, 2021 for approval of introduction of Green-Real Time Market (G-RTM) at Indian Energy Exchange Ltd.

Hearing

441

276/MP/2024

Maharashtra State Electricity Distribution Company Limited (MSEDCL)

Petition under section 79(1)(f) of the Electricity Act, 2003 seeking quashing of invoices raised by the Respondent No. 1 on the Petitioner for being void, illegal and non-est, and seeking appropriate directions against the Respondent No. 1 to withdraw the invoices uploaded on the PRAAPTI portal and restraining it from issuing or uploading any further invoices on the said portal and from taking any coercive actions in furtherance of such invoices, including by way of seeking regulation of open access under the Electricity (Late Payment Surcharge and Related Matters) Rules, 2022.

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

100/IA/2024 ,99/IA/2024

442

275/MP/2024

JUNIPER GREEN ENERGY PRIVATE LIMITED

Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, filed pursuant to the liberty granted by this Hon?ble Commission vide order dated 02.08.2024 in Petition No. 193/AT/2024, seeking declaration that (i) Petitioner?s bid dated 17.09.2023 stands expired on 30.06.2024 and Petitioner is not required to execute PPA with Respondent No. 1 and (ii) directions to Respondent No. 2 for return of the Bank Guarantee deposited by Petitioner towards Earnest Money Deposit.

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

64/IA/2024

443

273/MP/2024

Layer Hybren Private Limited (LHPL)

PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT READ WITH APPLICABLE PROVISIONS OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 ALONG WITH REGULATION 65 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 2023, SEEKING RELIEF(S) AGAINST CENTRAL TRANSMISSION UTILITY OF INDIA LIMITED IN CONNECTION WITH THE IN-PRINCIPLE GRANT OF CONNECTIVITY FOR 140 MW TO THE PETITIONER HEREIN AT DAVANGERE DISTRICT IN STATE OF KARNATAKA,

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

444

272/MP/2024

Layer Hybren Private Limited (LHPL)

PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT READ WITH APPLICABLE PROVISIONS OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022 ALONG WITH REGULATION 65 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS 2023, SEEKING RELIEF(S) AGAINST CENTRAL TRANSMISSION UTILITY OF INDIA LIMITED IN CONNECTION WITH THE IN-PRINCIPLE GRANT OF CONNECTIVITY FOR 160 MW TO THE PETITIONER HEREIN AT DAVANGERE DISTRICT IN STATE OF KARNATAKA,.

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

445

271/MP/2024

ALTRA XERGI POWER PRIVATE LIMITED (AXPPL)

PETITION UNDER SECTION 79(1) (C) AND 79 (1) (F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023

Hearing

446

269/MP/2024

NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)

A PETITION UNDER SECTION 94(1)(F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65, 66 AND 68 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023 SEEKING COMPENSATION FOR LOSS OF CAPACITY CHARGE ON ACCOUNT OF INADEQUATE AVAILABILITY OF FUEL/GAS IN TERMS OF REGULATION 76 (POWER TO RELAX) OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITION OF TARIFF) REGULATIONS, 2019 IN RESPECT OF THE TRIPURA GAS BASED POWER STATION

Hearing

447

27/RP/2024 in 377/MP/2022

Khetri Transco Limited

PETITION UNDER SECTION 94 (1)(f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 52 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023  SEEKING REVIEW OF THE ORDER DATED 19.05.2024 PASSED BY THIS HON?BLE COMMISSION IN PETITION NO. 377/MP/2022.

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

448

267/MP/2024

Teestavalley Power Transmission Limited (TPTL)

Approval for establishment of Transmissions line

Hearing

449

266/MP/2024

NTPC Limited

Petition under Regulation 9 (4) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 ("Tariff Regulations 2024?) seeking approval of input price of coal supplied from Chatti-Bariatu Coal Mine to end use generating station i.e., Barh-II STPS for the period from Commercial Operation Date i.e., 01.04.2024 to 31.03.2029.

Hearing

450

265/MP/2024

DAMODAR VALLEY CORPORATION (DVC)

Petition under section 62 and 79(1) (a) of the Electricity Act, 2003 read with Regulation 22 and Regulation 9 (4) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 seeking condonation of delay of Twenty Four (24) months in declaring commercial operation date of tubed coal mines limited and approval of input price of coal supplied from tubed open cast coal mine for the period from date of commercial operation i.e., 01.04.2024 to 31.03.2029.

Hearing

451

264/MP/2024

NHPC LTD

Application under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2021-22 in respect of Chutak Power Station

Order reserved

452

263/MP/2024

DHARIWAL INFRASTRUCTURE LIMITED (DIL)

Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Article 10 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 along with Addendum No. 1 dated 20.12.2013, as well as the Order of this Hon�ble Commission dated 13.08.2021 in Petition No. 06/SM/2021 and Order dated 08.01.2024 in Petition No. 261/MP/2022, seeking approval of the final Capital Cost of the De-NOx System and the Auxiliaries and determination of the Supplementary Tariff on account of the same.

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

453

262/MP/2024

WR-NR Power Transmission Limited (WRNRPTL)

Petition under Sections 63 and 79 of the Electricity Act, 2003 for relief under Force Majeure, (Article 11) and Change in Law, (Article 12) of Transmission Service Agreement dated 27.04.2017, related to NEW WR-NR 765 kV Inter-Regional Corridor.

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

454

261/MP/2024

Southern Power Distribution Company of Andhra Pradesh Ltd (APSPDCL)

Petition under Section 79 (1)(f) read with Section 19 of the Electricity Act, 2003 read with Regulation 9, 13 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 seeking compensation for partial non-return of power by the Respondent as per power banking agreement dated ?17.06.2022 and seeking revocation of the inter-state trading license granted to M/s Kreate Energy (I) Pvt.  Ltd. (formerly Mittal Processors Pvt. Ltd.)

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

455

5/SM/2024

Suo Motu

Determination of the levellised generic tariff for the first year of the control period under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2024

Preliminary Scrutiny

456

260/MP/2024

RAJGARH TRANSMISSION LIMITED (RTL)

Petition under Section 79 including Section 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, readwith Articles 11 and 16 of the Transmission Service Agreement dated 02.12.2021 (TSA), seeking extension of Scheduled Date of Commercial Operation (SCOD) of the Transmission Project and compensation on account of occurrence of Force Majeure and Change in Scope and other consequential reliefs.

Hearing

457

259/MP/2024

Acme Cleantech Solutions Pvt Ltd

PETITION UNDER SECTION 79 (1)(c) OF THE ELECTRICITY ACT, 2003 READ WITH CENTRAL ELECTRICITY REGULATORY COMMISSION (CONNECTIVITY AND GENERAL NETWORK ACCESS TO THE INTER-STATE TRANSMISSION SYSTEM) REGULATIONS, 2022.

Hearing

59/IA/2024

458

258/MP/2024

Tata Power Trading Company Limited (TPTCL)

PETITION UNDER SECTION 79(1)(B) AND (F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023 INTER ALIA SEEKING PAYMENT OF RS. 9,72,00,000/- AND RS. 96,48,000/- UNLAWFULLY WITHHELD BY THE RESPONDENTS WITH INTEREST.

Hearing

459

25/RP/2024 in 387/GT/2020

NTPC Limited

Review of the order dated 19.05.2024 passed by the Hon'ble commission in petition no 387/GT/2020 in Talcher STPS-I (1000 MW) for the truing up period of 2014-19.

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

460

257/MP/2024

Chhattisgarh State Power Distribution Company Limited (CSPDCL)

Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act,
2003 for declaration of 'abolition of Safeguard Duty w.e.f.
30.07.2021'as a 'Change in Law' event and seeking compensation
amounting to Rs. 85,28,38,326.10 (Rupees Eighty Five Crores
Twenty Eight Lakhs Thirty Eight Thousand Three Hundred Twenty
Six point 10 paise only) along with carrying cost on account of the
benefit directly accrued upon Respondent No. 1 due to abolition of
Safeguard Duty

Hearing

461

254/MP/2024

TRN ENERGY PRIVATE LIMITED

Petition under section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with the provisions of the Power Purchase Agreement dated 25.07.2013 executed between the Petitioner and the PTC India Limited [hereinafter referred to as �PTC � PPA�] and as per the terms of the back to back Power Purchase Agreement executed by PTC India Limited with Uttar Pradesh Power Corporation Limited (�UPPCL�) on behalf of Paschimanchal Vidyut Vitran Nigam Limited (�PVVNL�), Purvanchal Vidyut Vitran Nigam Limited (�PVVNL�), Madhyanchal Vidyut Vitran Nigam Limited (�MVVNL�), Dakshinanchal Vidyut Vitran Nigam Limited (�DVVNL�) [hereinafter referred to as the �UPPCL � PPA�/�Procurer(s) � PPA�] dated 25.07.2013, seeking recovery of unilateral and wrongful deductions contrary to the terms of the PTC-PPA/Procurer(s) � PPA as well as Order dated 14.05.2019 passed in Petition No. 77/MP/2018

Hearing

462

253/MP/2024

JINDAL INDIA THERMAL POWER LIMITED (JITPL)

Petition under Section 79 of the Electricity Act, 2003 read with Clause 7 of the Letter of Intent
dated 14.01.2016 issued by Brihan Mumbai Electric Supply and Transport Undertaking
(BEST) to Tata Power Trading Company Ltd. seeking directions of payment of late payment
surcharge on account of delay by BEST in honoring the invoice(s) raised by Petitioner
towards claiming additional expenditure incurred by it on account of increase in Clean
Energy Cess (CEC) and interest thereupon.

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

463

252/MP/2024

Adani Power Limited (APL)

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 Respondent No. 1 for making payment for Degradation of Heat Rate, Auxiliary Power Consumption compensation  and Secondary Fuel Oil consumption on account of Part Load Operation and Multiple Start/Stop  of Unit nos. 1 to 4 (330x4 MW) & Unit nos. 5 to 6 (660x2 MW) of Adani Power  Limited out of total capacity of its  Mundra Power Plant 4620 MW (i.e., Unit nos. 1 to 4 (330x4 MW) & Unit nos. 5 to 9 (660x5 MW)), located in Mundra, Kutch, Gujarat.

Hearing

464

251/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission tariff for 2019-24  tariff block for 07 Nos of assets (OPGW links along with associated communication equipment) under ?Establishment of Communication system under Expansion/ Up gradation of SCADA/ EMS System at SLDCs of Eastern Region (BSPTCL).

Preliminary Scrutiny

465

250/TT/2024

DAMODAR VALLEY CORPORATION (DVC)

Petition for approval of Tariff for New T&D Element namely - 
1) Burdwan GIS
2) 220 kV Parulia-Burdwan Transmission Line 
3) 220 kV Bay at Parulia SS, and 
4) Power Transformer (4th) at Durgapur SS            
in respect of Damodar Valley Corporation for the tariff period 2019 - 24

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

466

249/MP/2024

Tata Power Delhi Distribution Limited (TPDDL)

Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking damages as per the Power Sale Agreement dated 17.07.2018 executed between Tata Power Delhi Distribution Limited and Solar Energy Corporation of India Limited and pro-rata share of Performance Bank Guarantee enchased by Solar Energy Corporation of India Limited pursuant to the order dated 18.03.2024 in I.A. No. 83 of 2024 in Appeal No. 29 of 2024 passed by of Hon?ble Appellate Tribunal For Electricity

Hearing

467

248/MP/2024

OSMANABAD SOLAR ENEGRY LIMITED (OSEL)

Petition under Section 79(1)(b) along with Section 79(1)(f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 (DSM Regulations) along with its amendments seeking directions against the Respondent No. 1 to pay the DSM bill dated 12.02.2024 raised by Vedanjay Power Pvt. Ltd. for an amount of Rs. 3,42,23,606/- along-with Late Payment Charges, if any.

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

468

247/MP/2024

GVK Gautami Power Limited

PETITION UNDER SECTION 79(1)(f) OF THE ELECTRICITY ACT 2003

Hearing

469

246/MP/2024

Reliance Industries Limited (RIL)

Petition under Section 79 of the Electricity Act, 2003, read with Section 38 and Regulations 4.1, 5.6 and 17.1(iii) of the General Network Access Regulations, 2022, thereby imploring this Hon?ble Commission to exercise its regulatory powers, for the purpose of facilitating the Petitioner to obtain General Network Access for the Petitioner?s Petrochemical Plant located at Dahej, Gujarat at the DGEN Switchyard and DGEN dedicated Transmission Line of Torrent Power Limited.

Hearing

470

245/MP/2024

Adani Renewable Energy Holding Eighteen Private Limited (AREH18PL)

Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 & 42 of CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 as amended from time to time, seeking a refund of the Rs. 6 Crores paid by the Petitioner having been wrongfully collected by Central Transmission Utility of India Ltd. towards surrender of Stage-II Connectivity at Bhadla � II Pooling Station.

Hearing

471

244/MP/2024

DB Power Limited (DBPL)

Petition under Section 142 read with Section 146 of the Electricity Act 2003, seeking execution/compliance of the order dated 30.12.2023, passed by this Hon�ble Commission in Petition No. 26/MP/2023, by the Respondent No. 1/ PTC India Ltd.

Hearing

472

243/MP/2024

Adani Green Energy (MP) Limited (AGEMPL)

Petition under Section 79 of the Electricity Act, 2003, seeking for quashing/ setting-aside of the bill/ invoice dated 12.03.2024 issued by the Central Transmission Utility of India Limited (CTUIL) for alleged relinquishment compensation upon the Petitioner i.e., Adani Wind Energy Kutchh One Limited, amongst other reliefs

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

58/IA/2024 ,79/IA/2024

473

242/MP/2024

Adani Renewable Energy Holding Seventeen Limited (AREJ17L)

Petition under Sections 79 of the Electricity Act, 2003 seeking for quashing of the 3 Bills/ Invoices dated (i) 22.03.2024; (ii) 22.03.2024 and (iii) 02.04.2024 issued by the Central Transmission Utility of India Limited (CTUIL), cumulatively of Rs. 2,62,71,559/- and for a declaration that the Petitioner has no liability towards payment of transmission charges corresponding to its Long Term Open Access/ General Network Access Quantum of 600 MW.

Hearing

57/IA/2024

474

241/MP/2024

BOREAS RENEWABLE ENERGY PRIVATE LIMITED

Petition under Section 79(1)(f) of the Electricity Act seeking return of Payment of Order Instrument given under the Power Purchase Agreement dated 05/04/2019 entered into between the Petitioner and the Respondent No. 1 for supply of power from its Wind Power Project

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

10/IA/2025

475

240/MP/2024

M/s Avaada Energy Private Limited

PETITION UNDER SECTION 79(1) (C) (F) OF THE   ELECTRICITY ACT, 2003 ON BEHALF OF AVADAA ENERGY PRIVATE LIMITED.

Hearing

11/IA/2025 ,56/IA/2024 ,12/IA/2025

476

239/MP/2024

Adani Enterprises Limited (AEL)

Payment of outstanding dues including Late Payment Surcharge

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

8/IA/2025

477

238/MP/2024

UDUPI POWER CORPORATION LTD (UPCL)

Clarification Petition under Section 79(1)(f) and Section 94 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Section 151 of Code of Civil Procedure seeking clarification of order dated 13.1.2023 passed by this Commission in Petition No. 155/MP/2019.

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

478

232/MP/2024

Tadas Wind Energy Private Limited

Petition under Sections 66 and 79 of the Electricity Act, 2003, read with Regulations 4, 10 and 18 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022, imploring this Hon�ble Commission for setting aside the communications  dated 16.02.2024, 05.03.2024 and 15.04.2024 issued by Respondent No.2 rejecting the issuance of Energy Injection Report (EIR) and for issuance of consequential direction to Respondent No.2 to issue the EIR to the Petitioner for power supplied from 18.10.2023 onwards in terms of directions issued by Government of Karnataka under Section 11 of Electricity Act, 2003, till supply is made under such Section 11 Directions. Further, in view of the above, the Petition also seeks appropriate direction relaxing the timeline for filing application for issuance of Renewable Energy Certificate under Regulation 10 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 for corresponding generation during period between October, 2023 to March, 2024.

Hearing

479

227/MP/2024

NTPC Limited

PETITION UNDER SECTION 79 (1)(a) OF THE ELECTRICITY ACT, 2003 READ WITH THE APPLICABLE PROVISIONS OF THE CERC (TERMS & CONDITIONS OF TARIFF) REGULATIONS, 2024.

Hearing

480

225/TL/2024

Karur Transmission Limited (KTL)

Application under Section-14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for Grant of separate Transmission License for Augmentation of 2x500 MVA, 400/230kV transformation capacity (3rd & 4th ICTs) at Karur PS on Regulated Tariff Mechanism (RTM) route

Hearing

481

223/AT/2024

NTPC Limited

Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for procurement of power from the 1500 MW ISTS-Connected Solar PV Power Projects as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects, MOP, GOI dated 28.07.2023 and its amendments thereof.

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

482

222/AT/2024

NTPC Limited

PETITION UNDER SECTION 63 OF THE ELECTRICITY ACT, 2003 FOR ADOPTION OF TARIFF OF 1500 MW WIND-SOLAR HYBRID POWER PROJECTS CONNECTED TO THE INTER-STATE TRANSMISSION SYSTEM (ISTS) AND SELECTED THROUGH A COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES DATED 21.08.2023 OF THE MINISTRY OF POWER, GOVERNMENT OF INDIA AS AMENDED FROM TIME TO TIME

Order reserved

483

220/MP/2024

Adani Power Limited (APL)

Adjudication of disputes related to legitimate dues payable to Adani Power Limited (Formerly known as Udupi Power Corporation Limited) towards differential energy charge for the period June & July 2021.

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

53/IA/2024

484

217/MP/2024

POWERGRID NM Transmission Limited (PNMTL)

PETITION UNDER SECTIONS 79 (1) (C) AND (D) READ WITH SECTION 63 OF THE ELECTRICITY ACT, 2003 AND REGULATION 23 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023 FOR ALLOWING COST OVERRUN AND THE APPROVAL OF INCREASE IN TARIFF ADOPTED FOR NAGAPATTINAM ? SALEM ? MADHUGIRI TRANSMISSION SYSTEM ON ACCOUNT OF FORCE MAJEURE AND CHANGE IN LAW EVENTS  IN TERMS OF THE LIBERTY GRANTED VIDE ORDER DATED 11.03.2023 PASSED BY THIS HON?BLE COMMISSION IN PETITION NO. 333/MP/2019

Hearing

485

216/MP/2024

Renew Solar Power pvt Ltd (RSPPL)

Petition under Section 79 of the Electricity Act, 2003 challenging the levy of Bills of Supply for Bilateral Charges raised by Central Transmission Utility of India Ltd. being contrary to the CERC (Sharing of Inter-State Transmission Charges and losses) Regulations, 2020 and CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022.

Hearing

66/IA/2024

486

19/RP/2024 in 212/TT/2022

RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED (RVPN)

Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for review of the Order dated 20.03.2024 passed in Petition No. 212/TT/2022

Order reserved

487

214/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

ESTABLISHMENT OF STATE-OF-THE-ART UNIFIED CENTRALIZED NETWORK MANAGEMENT SYSTEM U-NMS FOR NORTHERN REGION (NR) ISTS AND STATE UTILITY COMMUNICATION NETWORK

Preliminary Scrutiny

488

213/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from Proposed DOCO to 31-03-2024 for Transmission Asset-1: - 1 No. 220 kV Line Bay at Chamera Pooling Station under �One No. of 220 kV Line Bay at Chamera Pooling Point for 2nd circuit stringing of 220kV Karian-Chamera Pool line�.

Preliminary Scrutiny

489

212/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Seven No. of Assets under �Provision of Spare ICT�s in Northern region �.

Preliminary Scrutiny

490

211/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission Tariff from DOCO/ Proposed DOCO/Anticipated DOCO to 31-03-2024 for   Asset-1: 420kV 63MVAR Lower Subansiri-2 line reactor (to be used as Bus Reactor) along with associated bays & equipment?s at Biswanath Chariyali (POWERGRID),  Asset-2: Lower Subansiri ? Biswanath Chariyali(POWERGRID)  400kV D/C line-1 with twin Lapwing conductor along with associated bays & equipment?s at Biswanath Chariyali (POWERGRID), Asset-3: Lower Subansiri ? Biswanath Chariyali(POWERGRID)  400kV D/C line-2 with twin Lapwing conductor along with associated bays & equipment?s at Biswanath Chariyali (POWERGRID) & Asset-4:  420kV 63MVAR Lower Subansiri-4 line reactor (to be used as Bus Reactor) along with associated bays & equipment?s at Biswanath Chariyali (POWERGRID) under the transmission system associated with ?NORTH EAST ? NORTHERN/WESTERN INTERCONNECTOR  ? I PROJECT?? in North-Eastern Region

Preliminary Scrutiny

491

210/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations?2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Asset under ?Transmission System for Power evacuation from ARUN-3 (900MW) HEP, NEPAL of M/s SAPDC ? Indian Portion'' in Eastern Region.

Preliminary Scrutiny

492

18/RP/2024 in 10/TT/2019

Karnataka Power Transmission Corporation Limited (KPTCL)

Review the Order dated 21.06.2023 in Petition No. 10/TT/2019 to the extent of line length and commercial operation date of Asset XXIV as declared by the APTRANSCO.

Hearing

52/IA/2024

493

17/RP/2024 in 161/TT/2021

RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED (RVPN)

Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for review of the Order dated 14.03.2024 passed in Petition No. 161/TT/2021

Order reserved

494

208/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Asset-1: 1 no. 400kV Bay at 765/400kV Kurnool (New) Substation under implementation of 1 no. 400kV Bay at 765/400kV Kurnool (New) Substation in Southern Region

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

495

207/TT/2024

Power Transmission Corporation of Uttarakhand Limited (PTCUL)

Approval under Sections 61, 62 ,79 (1)(c)  and 79 (1)(d) of the Electricity Act, 2003, Regulation-86 of CERC (Conduct of Business) Regulations, 1999, CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for approval of True Up from CoD to FY 2018-19 and Determination of Tariff for FY 2019-24 period for 400 kV Srinagar -Srinagar PH Line (Deemed ISTS) under UITP Scheme.

Preliminary Scrutiny

496

205/MP/2024

Electricity Department Goa (EDG)

Petition under Section 79 (b) and (f) of the Electricity Act, 2003 (?Act?) read with Article 9 of the Power Purchase Agreement dated 29.04.2011 between Electricity Department, Goa (ED-Goa) and Ratnagiri Gas and Power Pvt. Ltd. (RGPPL), seeking adjudication of dispute regarding RGPPL?s demand of Rs. 92,38,48,877/- from ED Goa.

Hearing

49/IA/2024 ,50/IA/2024

497

204/MP/2024

AMP Energy Green Private Ltd. (AMPEnergyGreen)

Petition under Section 79 of the Electricity Act, 2003 and the Power Purchase Agreement dated 12.04.2022 between AMP Energy Green Five Pvt. Ltd and Solar Energy Corporation of India Ltd. seeking compensation and relief on account of allowed change in law events being increase in Goods and Service Tax on Solar Modules and renewable energy equipment from 5% to 12% pursuant to the Ministry of Finance Notification No. 08/2021- Integrated Tax (Rate) and Notification No. 08/2021- Central Tax (Rate) dated 30.09.2021 and the Order dated 19.04.2021 passed by the Hon�ble Supreme Court in WP(C) No. 838 of 2019 pursuant to this Hon�ble Commission�s Order dated 08.03.2023 in Petition No. 245/AT/2022.

Hearing

498

203/MP/2024

JINDAL INDIA THERMAL POWER LIMITED (JITPL)

Petition under Section 79(1)(b) and (f) of the Electricity Act 2003 seeking directions to Gujarat Urja Vikas Nigam Ltd. to make payment of certain amounts unilaterally deducted/ withheld from the Monthly Invoices and Debit Note/ Supplementary Invoices raised by JITPL.

Hearing

499

202/MP/2024

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

PETITION UNDER SECTION 79(1) (b) READ WITH SECTION 63 OF THE ELECTRICITY ACT, 2003 TO PLACE ON RECORD SUBSEQUENT DEVELOPMENTS AFTER PASSING OF THE ORDER DATED 02.04.2022 BY THIS HON?BLE COMMISSION IN PETITION NO. 286/AT/2021 FOR THE ADOPTION OF TARIFF OF SOLAR POWER PROJECTS OF 8900 MW CONNECTED TO INTER-STATE TRANSMISSION SYSTEM LINKED WITH SETTING-UP OF SOLAR MANUFACTURING PLANT, SELECTED THROUGH COMPETITIVE BIDDING PROCESS AS PER THE GUIDELINES DATED 03.08.2017 OF THE CENTRAL GOVERNMENT AS AMENDED FROM TIME TO TIME .

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

500

196/MP/2024

Solairepro Urja Private Limited

Petition under Section 79 of the Electricity Act, 2003 and Regulations 1.5(iv), 5.2(u) and 6.5(11) of the CERC (Indian Electricity Grid Code) Regulations, 2010 read with Regulations 49(1)(f)(iii), 49(3)(a)(A)(ii)(III), 49(3)(a)(A)(iii)(II) and 56(k) of the CERC (Indian Electricity Grid Code) Regulations, 2023 and Rule 3 of the Electricity (Promotion of Generation of Electricity from Must-Run Power Plant) Rules, 2021 seeking directions to State Load Dispatch Centre to implement the Must Run status accorded to the Petitioner�s Solar Power Project in letter and spirit and to compensate the Petitioner for generation loss for unlawful and arbitrary curtailment of generation from Petitioner�s Solar Project.

Order reserved

501

195/MP/2024

TP SAURYA LIMITED (TPSL)

PETITION UNDER SECTION 79(1)(b) & (f) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023 AND ARTICLE 17 OF THE POWER PURCHASE AGREEMENTS SEEKING IN-PRINCIPLE APPROVAL OF THE OCCURRENCE OF CHANGE IN LAW EVENT I.E., ISSUANCE OF THE WORKING GROUP REPORT, 2022

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

502

194/MP/2024

Gadag II-A Transmission Limited (GTLTWO)

Petition under Section 79 of the Electricity Act, 2003 seeking extension of SCOD for the Transmission Line under the �Transmission Scheme for Solar Energy Zone in Gadag (1500 MW), Karnataka: Part A-Phase-II� due to delay in commissioning of the Transmission Line / Project on account of certain Force Majeure events under the Transmission Service Agreement dated 18.11.2022 between the Gadag II-A Transmission Ltd. and Central Transmission Utility of India Ltd.

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

46/IA/2024

503

191/MP/2024

R.K.M Powergen Private Limited (RKMPPL)

Petition under Section 79, including Sections 79 (1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, read with Article 10 of the PPA dated 15.02.2016 executed between RKM Powergen Private limited and the Uttar Pradesh Power Corporation Limited, seeking in-principle approval for the estimated cost to be incurred installation of FGD system and hold an declare the occurrence which is due to Ministry of Power Notification dated 07.12.2016 as a change in law event within the meaning of Article 10 of the above PPA.

Hearing

504

190/MP/2024

R.K.M Powergen Private Limited (RKMPPL)

Petition under Section 79, including Sections 79 (1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, read with Article 10 of the PPA dated 15.02.2016 executed between RKM Powergen Private Limited and the Uttar Pradesh Power Corporation Limited, seeking compensation on account of the occurrence of change in law events as enumerated under Article 10 of the above PPA.

Hearing

505

187/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations�2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for �Provision of SPARE ICTs� in Eastern Region

Hearing

506

186/TT/2024

Power Transmission Corporation of Uttarakhand Limited (PTCUL)

Approval under Sections 61, 62, 79 (1)(c) and 79 (1)(d) of the Electricity Act, 2003, Regulation-86 of CERC (Conduct of Business) Regulations, 1999, CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for approval of True Up from CoD to FY 2018-19 and Determination of Tariff for FY 2019-24 period for 400 kV Substation Srinagar (Asset-1:- 400/220 kV 02X03X105 ICT, 220/132 kV 02X160 MVA ICT along with bays  and Asset-2:- 1X80 MVAR Reactor) (Deemed ISTS) under UITP Scheme.

Hearing

507

185/TT/2024

POWERGRID Southern Interconnector Transmission System Limited (PSITSL)

Approval under Regulation 23 of CERC (Conduct of Business) Regulations,2023 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from Actual DOCO to 31-03-2024 for 
Asset-1: 765kV Spare (1-ph) Reactor unit at 765kV Chilakaluripeta Substation and   
Asset-2: Scheme to bypass NGR to use Switchable line reactor as Bus reactor at 765kV Chilakaluripeta Substation in Southern Region.

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

508

184/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Asset:-1: 1x500MVA, 400/220kV ICT along with associated bays at Kurukshetra (PG) Substation and Asset:-2: 1x500MVA, 400/220kV ICT along with 400kV & 220kV Bays at Patiala (PG) Substation under �Augmentation of Transformation Capacity at 400/220kV Kurukshetra (PG) & Patiala (PG) Substation�.

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

509

183/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Transmission Asset: 1 no. 220kV Line bay (209) for Termination of Gola (UP) - Shahjahanpur (PG) Ckt-1 at Shahjahanpur (PG) 400/220kV Substation under �Implementation of 220kV Bay at Shahjahanpur (PG) 400/220kV Substation�.

Hearing

510

182/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under Regulation-86 of CERC (Conduct of Business) Regulations�1999 and CERC (Terms and Conditions of Tariff) Regulations� 2019 for determination of Transmission Tariff from Proposed DOCO to 31-03-2024 for Transmission Assets: Asset-1: - 4 nos. of 220kV line bays at Khatkar (Jind) substation for LILO of both circuit of 220kV Jind HVPNL to PTPS D/C line at 400kV PGCIL Khatkar (Jind) substation and Asset-2:- 2 nos. of 220kV line bays at Naggal (Panchkula) substation for 220kV D/C line from 400kV PGCIL (Panchkula) to proposed 220kV substation Sadhaura under �220kV Bays at 400kV Substation PG Khatkar (Jind) & Naggal (Panchkula) Substation�

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

511

181/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under regulation-86 of CERC (Conduct of Business) Regulations?1999 and CERC (Terms and Conditions of Tariff) Regulations? 2019 for determination of Transmission Tariff from DOCO to 31-03-2024 for Asset -1 02 No, 420 kV, 3-phase 63MVAr Switchable Line Reactor one in each circuit of Silchar (POWERGRID) ? Imphal (POWERGRID) 400 kV D/C line at Imphal end and Asset-2 100 MVA, 220/132 kV ICT (3rd) along with associated bays at Salakati Sub-station under Project ? " North Eastern Region Strengthening Scheme-XI".

Hearing

512

180/MP/2024

Avikiran Solar India Private Limited (avikiransolar)

Petition under Section 79(1)(f) read with Sections 79(1)(b) of the Electricity Act, 2003 and Article 16.3.1 of the Power Purchase Agreement dated 04.09.2018 inter alia seeking a declaration that pursuant to part-commissioning of the Project due to force majeure events, the Petitioner is not liable to pay any liquidated damages or any other sum, and is entitled to seek a refund of the liquidated damages erroneously collected by the Respondent.

Hearing

513

177/MP/2024

Tadas Wind Energy Private Limited

Petition under Sections 79 (1)(c) and 79(1)(f) of the Electricity Act, 2003, in relation to discrepancies caused by Respondent SLDC in computing the Deviation and Settlement Mechanism (DSM) charges, by adopting methods / procedure which are in contravention of Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2022, and Respondent?s failure to rectify the same.

Hearing

43/IA/2024

514

175/GT/2024

DAMODAR VALLEY CORPORATION (DVC)

Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 along with "CERC (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020" for determination of levelized tariff for "8 MW Ground Mounted Solar Photo Voltaic Power Project" at DVC Panchet, West Bengal.

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

515

174/MP/2024

BSES YAMUNA POWER Ltd. (BYPL)

Petition Under Section 79 (I) (f) of the Electricity Act, 2003

Hearing

516

171/MP/2024

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

NLCIL- Andaman - 2x10 MW (AC) Solar PV Power -Miscellaneous Petition  Seeking Hon'ble Commission's intervention and issuing direction to Andaman Electricity Department to compensate the deemed generation on account of back down instructions

Hearing

517

169/MP/2024

RENEW NAVEEN URJA PRIVATE LIMITED

Petition under Section 79 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 (Bidding Guidelines) and Articles 4 and 13 of the Power Purchase Agreement dated 29.08.2022 executed between ReNew Naveen Urja Private Limited and Solar Energy Corporation of India Limited.

Hearing

39/IA/2024

518

16/RP/2024 in 112/MP/2024

RENEW SURYA OJAS PRIVATE LIMITED

Petition under Section 94 of the Electricity Act, 2003 read with Section 114 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review and modification of Order dated 18.03.2024 passed by this Hon�ble Commission in Petition No. 112/MP/2024.

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

47/IA/2024

519

15/RP/2024 in 111/MP/2024

Renew Solar Power pvt Ltd (RSPPL)

Petition under Section 94 of the Electricity Act, 2003 read with Section 114 of the Coder of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review and modification of Order dated 18.03.2024 passed by this Hon�ble Commission in Petition No. 111/MP/2024.

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

97/IA/2024

520

167/MP/2024

Adani Renewable Energy Holding Fifteen Limited (AREH15L)

Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 & 42 of CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 as amended from time to time, seeking a refund of Rs. 3 Crores from Central Transmission Utility of India Limited which have wrongfully been collected by Central Transmission Utility of India Limited towards surrender of Stage-II Connectivity at Koppal Pooling Station.

Hearing

521

165/MP/2024

Adani Renewable Energy Park Rajasthan Limited (AREPRL)

Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 & 42 of CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 as amended from time to time, seeking refund of Rs. 13.5 Crores (Rs 6 Crores + Rs. 7.50 Crores) which have wrongfully been collected by Central Transmission Utility of India Limited towards surrender of connectivity and LTA at Fatehgarh-II pooling station.

Hearing

522

164/MP/2024

Adani Renewable Energy Holding Four Limited (AREH4L)

Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 & 42 of CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 as amended from time to time, seeking a refund of the Rs. 3 Crores paid which has been wrongfully collected by Central Transmission Utility of India Ltd. surrender of Stage-II Connectivity at Fatehgarh-III PS.

Hearing

523

162/MP/2024

NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (NEEPCO)

PETITION UNDER SECTIONS 61, 62, 64 AS READ WITH SECTION 79(1)(A) OF THE ELECTRICITY ACT, 2003, AND THE PROVISO TO REGULATION 3(73) AS READ WITH REGULATION 27 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS OF TARIFF) REGULATIONS, 2019, AND REGULATION 65 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (CONDUCT OF BUSINESS) REGULATIONS, 2023 FOR APPROVAL OF PROPOSAL FOR LIFE EXTENSION BEYOND THE USEFUL LIFE IN RESPECT OF THE 291 MW ASSAM GAS BASED POWER STATION OF NORTH EASTERN ELECTRIC POWER CORPORATION

Hearing

524

161/MP/2024

Reliance Industries Limited (RIL)

Petition under Section 79 of the Electricity Act, 2003, read with Section 38 and Regulations 15.1 and 23.1 readwith 4.1 and 17.1 of the General Network Access Regulations, 2022, thereby imploring this Hon?ble Commission to exercise its regulatory powers, for the purpose of facilitating the Petitioner?s subsidiaries and group companies in utilizing the existing GNA/ connectivity of the Petitioner at Jam Khambhaliya ISTS substation, in part or full

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

525

159/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under regulation-86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission tariff from DOCO to 31.03.2024 under Establishment of Fibre Optic Communication System in Western Region under Master Communication Plan (Additional Requirement)?

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

526

158/MP/2024

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 recovery of money by the Respondent in regard to rebate claimed by the Petitioner for the month of April 2018 in relation to Power Purchase Agreement dated 22.09.2005 (TAPS 3 & 4)   and 16.12.2008 (TAPS 1 & 2).

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

527

155/MP/2024

Essar Power Transmission Company Limited (EPTCL)

PETITION UNDER SECTION 79(1)(c)(f) AND (k) OF THE ELECTRICITY ACT, 2003, SEEKING AN EXTENSION OF TIME FOR COMPLIANCE WITH THIS HON�BLE COMMISSION� DIRECTIONS DATED 23.11.2023.

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

528

153/MP/2024

NTPC Renewable Energy Limited (NTPCREL)

Petition under 79 (1) (f) of the Electricity Act, 2003 seeking an appropriate adjustment/compensation to offset financial/commercial impact of change in law events under Article 17 of the Power Purchase Agreements (PPA) dated 25.11.2021 executed between the NTPC REL and the Respondents and seeking an extension of the scheduled commercial operation date under Article 2.2 (b) and Article 2.4 (c) of the PPAs and revision of tariff.

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

529

152/MP/2024

HIMACHAL PRADESH STATE ELECTRICITY BOARD LIMITED (HPSEBL)

PETITION UNDER SECTION 79, 66, AND OTHER APPLICABLE PROVISIONS OF THE ELECTRICITY ACT, 2003 READ WITH CENTRAL ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS FOR RECOGNITION AND ISSUANCE OF RENEWABLE ENERGY CERTIFICATE FOR RENEWABLE ENERGY GENERATION) REGULATIONS, 2010 SEEKING DIRECTION FOR ISSUANCE OF RENEWABLE ENERGY CERTIFICATE FOR THE PERIOD FY 2019-20, FY 2020-21, AND FY 2021-22

Order reserved

530

151/MP/2024

UDUPI POWER CORPORATION LTD (UPCL)

Petition Under Section 142 of the electricity Act 2003 seeking implementation of CERC Order dated 13.01.2023 in Petition Nos. 160/GT/2012, 7/GT/2016 & 251/GT/2017).

Hearing

531

150/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for Asset 1: Conversion of 240 MVAr Non-switchable Line reactor at Raipur PS (associated with Raipur PS-Champa PS 765kV Ckt- 1) into Switchable Line reactor along with NGR bypass arrangement  and Asset 2: Conversion of 240 MVAr Non-switchable Line reactor at Raipur PS (associated with Raipur PS-Champa PS 765kV Ckt- 2) into Switchable Line reactor along with NGR bypass arrangement under �Western Region Expansion Scheme- XXIV (WRES-XXIV)� in Western Region

Hearing

532

149/TT/2024

POWER GRID CORPORATION OF INDIA LIMITED (POWERGRID)

Approval under Regulation: 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from DOCO to 31.03.2024 for 2 nos. of 400kV line bays at Padghe (PG) GIS for termination of Padghe (PG) � Kharghar 400 kV D/c (quad) line under Western Region System Strengthening Scheme � XIX

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

533

148/MP/2024

M/s Hindustan Power Exchange Ltd (HPX)

Petition under Section 66 of the Electricity Act read with Regulation 17(12), 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking additional time period for meeting the compliances as set out under Regulation 17 of the said Regulations.

Hearing

534

143/MP/2024

NTPC Limited

PETITION UNDER SECTION 79 OF THE ELECTRICITY ACT, 2003 READ WITH REGULATIONS 57 & 58 OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION (INDIAN ELECTRICITY GRID CODE) REGULATIONS, 2023

Hearing

535

142/MP/2024

Tata Power Renewable Energy Ltd (TPREL)

PETITION UNDER SECTION 79(1)(B) AND (F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023 AND ARTICLE 12 OF POWER PURCHASE AGREEMENTS DATED 28.06.2016 AND 04.01.2017 SEEKING IN-PRINCIPLE APPROVAL OF THE OCCURRENCE OF CHANGE IN LAW EVENTS, I.E., ISSUANCE OF THE CENTRAL ELECTRICITY AUTHORITY (TECHNICAL STANDARDS FOR CONNECTIVITY TO THE GRID) (AMENDMENT) REGULATIONS, 2019 AND THE WORKING GROUP REPORT, 2022

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

536

141/MP/2024

Inox Wind Energy Limited (IWEL)

Petition under Section 79 of the Electricity Act, 2003 for execution of order dated 27.08.2008 passed in Petition No. 60 of 2008 and order dated 03.02.2009 passed in Review Petition No. 109 of 2008 in Petition no. 60 of 2008 ; 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 27.08.2008 passed in Petition No. 60/2008 and order dated 03.02.2009 passed in Review Petition No. 109 of 2008 in Petition no. 60 of 2008.

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

29/IA/2024

537

140/MP/2024

Renew Solar Power pvt Ltd (RSPPL)

Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and Section 151 of the Code of Civil Procedure, 1908 seeking issuance of directions to CTUIL to grant of final connectivity.

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

538

139/MP/2024

Talettutayi Solar Projects Nine Pvt Ltd (TT9)

PETITION UNDER SECTION 79(1)(B) AND (F) OF THE ELECTRICITY ACT, 2003 READ WITH REGULATION 65 OF THE CERC (CONDUCT OF BUSINESS) REGULATIONS, 2023 AND ARTICLE 17 OF POWER PURCHASE AGREEMENTS DATED 25.11.2021 SEEKING IN-PRINCIPLE APPROVAL OF THE OCCURRENCE OF CHANGE IN LAW EVENT, I.E., ISSUANCE OF THE WORKING GROUP REPORT, 2022.

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

539

137/GT/2024

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

Petition under Section 79(1)(a), 62 and 64 of the Electricity Act, 2003 read
with Regulations 7 and 8 of the Central Electricity Regulatory Commission
(Terms And Conditions For Tariff Determination From Renewable Energy
Sources) Regulations, 2020 for determination of project specific tariff for
100 MW(AC)/155.02 MWp (DC) Solar PV power plant with 40/120 MWh of
Battery Energy Storage at Rajnandgaon, Chhattisgarh for a period of 25
years from Commercial Operation Date (?COD?) of the project.

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

540

136/GT/2024

SOLAR ENERGY CORPORATION OF INDIA LIMITED (SECI)

Petition under Section 79(1)(a), 62 and 64 of the Electricity Act, 2003 read with Regulations 7 and 8 of the Central Electricity Regulatory Commission (Terms And Conditions For Tariff Determination From Renewable Energy Sources) Regulations, 2020 for determination of project specific tariff in respect 1.7 MW Solar PV Power Plant with 1.4 MWh of battery energy storage system of Solar Energy Corporation Of India Limited at Union Territory, Lakshadweep of for a period of 25 years from actual cod of the project in terms of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020.

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

541

132/MP/2024

Reliance Industries Limited (RIL)

Petition under Section 79 of the Electricity Act, 2003, read with Section 38 and Regulations 4.1 and 5.6 of the General Network Access Regulations, 2022, thereby imploring this Hon�ble Commission to exercise its regulatory powers, for the purpose of facilitating the Petitioner to obtain connectivity of its Wind and Solar hybrid power plant of 254.5 MW to the ISTS/CTU network at nearest receiving sub-station located at Petitioner�s oil refinery located at 50 KMs from the project site i.e., Moti Khavadi, Jamnagar, Gujarat.

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

95/IA/2024 ,40/IA/2024

542

131/MP/2024

Mumbai Urja Marg Limited (MUML)

Petition under Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 read with Article 12 of the Transmission Service Agreement dated 07.12.2018 executed between Mumbai Urja Marg Limited/Petitioner and its Long-Term Transmission Customers, and Sections 61 and 63 of the Electricity Act, 2003, seeking verification of the calculation of the impact due to change in law events on the cost of implementation of the Petitioner?s transmission project, and consequent adjustment in the monthly transmission charges.