|
Pet. No. |
Subject |
Date of Hearing |
Date of Order |
117/2009 with I.A. 24/2009 and 47/2009
|
Petition under Section 66 read with regulation 24 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Tata Power Trading Company Ltd., Mumbai |
24-11-2009 |
24-12-2009 |
143/2009 |
Petition under Section 29 of the Electricity Act, 2003 seeking a direction to the constituents of Northern Region to honour the power transfer capability limits for ensuring security of the Indian Electric Power System and seeking notification of regulations on application of congestion charges. Northern Regional Load Despatch Centre, New Delhi |
13-08-2009 |
23-12-2009 |
124/2007
|
Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2008. Vandana Global Limited, Raipur |
- |
23-12-2009 |
|
Review
98/2009
in
97/2005
Review
99/2009
in
17/2006
|
1. Review of order dated 19.10.2005 in Petition No.97/2005 seeking directions from the Commission to the review petitioner for adhering to CERC tariff order and Regulations.
2. Review of order dated 14.9.2006 in Petition No.17/2006 seeking directions to the review petitioner for payment of power bills of The respondent as per the Commission's order dated 19.10.2005 in Petition No. 97/2005 and to refund excess rebate availed.
Tamil Nadu Electricity Board, Chennai |
13-10-2009 |
17-12-2009 |
|
63/2009
and
140/2009
|
1. Petition under Section 62 and 79(1) (a) of the Electricity Act, 2003 read with Chapter V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for approval of tariff of Sipat Super Thermal Power Station, Stage-II (1000 MW) for the period 20.6.2008 to 31.3.2009.
2. Determination of impact of additional capital expenditure incurred during the period from 1.1.2009 to 31.3.2009 on fixed charges of Sipat STPS, Stage-II (1000 MW).
National Thermal Power Corporation Ltd. |
13-10-2009 |
10-12-2009 |
152/2009
(Suo Motu)
|
Submission of report on demand estimation and short-term planning to meet consumer load |
- |
15-12-2009 |
|
199/2009
|
Application under Section 94 of the Electricity Act, 2003 read with regulations 103, 111 and 114 of the CERC (Conduct of Business) Regulations, 1999 for review and modification of the order dated 31.8.2009 in Petition No. 120/2008. Indian Energy Exchange Limited, New Delhi |
15-09-2009 |
02-12-2009 |
-
|
SOR on Fees and charges of Regional Load Despatch Centre and other related matters Regulations, 2009 |
- |
27-11-2009 |
267/2009
With I.A.
67/2009
|
Petition under Section 79 of the Electricity Act, 2003. Shri Renuka Sugars Ltd, Belgaum |
24-11-2009 |
24-11-2009 |
95/2009
|
Request for facilitating trading of electricity from Basochhu HEP in Bhutan. M/s Adani Enterprises Limited, Gurgaon |
27-10-2009 |
10-11-2009 |
223/2009
|
Revision of Minimum Volume Quotation for the Day Ahead Transactions. Power Exchange India Limited, New Delhi. |
- |
03-11-2009 |
60/2009
|
Petition under Section 79 (1) (c), (f) and (k) with Section 11(2) of the Electricity Act, 2003. Shree Renuka Sugar Ltd., Belgaum |
27-10-2009 |
27-10-2009 |
153/2009
|
Petition invoking the inherent powers of the Commission seeking exercise of jurisdiction related to revised capital cost approval for 1000 MW Karcham Wangtoo Hydro Electric Project in Himachal Pradesh. Jaypee Karcham Hydro Corporation Ltd |
14-10-2009 |
26-10-2009 |
135/2009
I.A. 26/2009
136/2009
I.A. 27/2009
|
1. Petition under Section 79 of the Electricity Act, 2003. Vishwanath Sugars Ltd., Belgaum
2. Petition under Section 79 of the Electricity Act, 2003. Doodhanga Krishna Sahakari Sakkare Karkhane Niyamit, Belgaum |
28-07-2009 |
07-09-2009 |
| I.A. 28/2009
in
120/2008
I.A. 29/2009
in
166/2008 |
1. Petition for seeking permission to introduce additional contracts by Indian Energy Exchange (IEX).
2. Petition for seeking permission to week ahead contracts, etc. by Power Exchange of India (PXIL)
Tata Power Trading Company Limited, Mumbai |
06-08-2009 |
31-08-2009 |
166/2008
|
Petition for seeking permission to week ahead contracts, etc. Power Exchange India Limited, Mumbai |
16-06-2009 |
31-08-2009 |
120/2008
|
Petition for seeking permission to introduce additional contracts by Indian Energy Exchange. Indian Energy Exchange, New Delhi |
16-06-2009 |
31-08-2009 |
| I.A. 31/2009
I.A. 32/2009
in
117/2009 |
Petition under Section 66 read with regulation 24 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Tata Power Trading Company Ltd., Mumbai |
- |
31-08-2009 |
| 116/2009 |
Petition for in-principle approval to install additional Naphtha storage tanks at Anta GPS and Auraiya GPS and to incur additional capital expenditure. NTPC Ltd. |
27-08-2009 |
27-08-2009 |
| 66/2003
4/2004
12/2004
36/2004
93/2004 |
1. Free Governor mode of operation on all generating units installed at Ramagundam Super Thermal Power Station (Ramagundam STPS) of NTPC Southern Regional Load Despatch Centre, Bangalore
2. Exemption from participating in Free Governor mode of operation for the machines of different power stations of OHPC Orissa Hydro- power Corporation Ltd, Bhubaneswar
3. Exemption from participating in Free Governor mode of operation for NLC power stations. Neyveli Lignite Corporation Ltd, Chennai
4. Putting and continuing the free governor mode operation in the HTPS in the Korba (West) as per IEGC Hasdeo Thermal Power Station, CSEB Korba
5. Exemption of certain power stations of NEEEPCO from participating free governor mode of operation. North Eastern Electric Corporation Ltd, Shillong |
28-04-2009 |
20-08-2009 |
| I.A. 30/2009
In
79/2009 |
Miscellaneous application for extension of time for the filing the fresh petition for approval of final transmission tariff pertaining to Petition No. 103/2008, 106/2008, 112/2008, 118/2008, 122/2008,123/2008,149/2008,150/2008 and 151/2008 for the period from respective date of commercial operation to 31.3.2009. Power Grid Corporation of India Limited, Gurgaon |
18-08-2009 |
20-08-2009 |
| 85/2009 |
Compensation for Unlawful termination of agreement Tata Power Trading Company Ltd, Mumbai |
28-07-2009 |
18-08-2009 |
114/2009
|
Petition under Section 79 of the Electricity Act, 2003. Davanagere Sugar Company Ltd., Davanagere |
14-07-2009 |
17-08-2009 |
| - |
Generic Procedure on regulation of power supply to beneficiaries in case of non-payment of dues of Central Power Utilities. |
- |
12-08-2009 |
| 64/2008
with
I.A. 13/2009 |
1. Fixation of and adjudication on the transmission charges for use of the Gujarat transmission system for conveyance of central sector power to Union Territory of Daman & Diu (DD) under section 62 and 79 of the Electricity Act, 2003
2. Fixation of and adjudication on the transmission charges for use of the Gujarat transmission system for conveyance of central sector power to Union Territory of Dadra and Nagar Haveli (DNH) under section 62 and 79 of the Electricity Act, 2003 Gujarat Energy Transmission Corporation Ltd., Vadodra |
19-05-2009 |
31-07-2009 |
74/2006
|
Approval of charges for Unified Load Despatch & Communication Scheme in Eastern Region for the period from 1.9.2005.to 31.8.2020. Power Grid Corporation of India Limited, Gurgaon |
21-04-2009 |
28-07-2009 |
137/2009
(Suo-motu)
|
Maintenance of Grid Discipline - Non -compliance of provisions of the Indian Electricity Grid Code by Uttar Pradesh Power Corporation Ltd during Jun 2009 Uttar Pradesh Power Corporation Ltd, Lucknow |
- |
14-07-2009 |
108/2006
|
Petition for `in principle` approval of the estimated project cost and financing plan of 1000 MW (gross) power project being set up by Visa Power Ltd. in Orissa. Visa Power Limited, Kolkata |
26-02-2009 |
02-07-2009 |
109/2006
I.A. 39/2009
|
Petition for `in principle` acceptance of project capital cost and financing plan of 1000 MW Thermal Power Project at Chandannagar, Surguja District, Chattisgarh proposed to be set up by IFFCO Chattisgarh Power Limited. IFFCO Chhattisgarh Power Limited, New Delhi |
26-02-2009 |
02-07-2009 |
|
91/2007 |
Application for grant of permission for setting up and operation of Power Exchange. National Power Exchange Limited, New Delhi |
26-03-2009 |
01-07-2009 |
90/2008
|
Non-compliance of the provisions of the agreement for purchase of power. Madhya Pradesh Power Trading Company Ltd, Bhopal |
09-06-2009 |
30-06-2009 |
110/2006
|
Petition for `in principle` approval of the estimated project cost and financing plan of 1000 MW (gross) power project being set up by Tata Power Company Ltd. at Chola in Uttar Pradesh. Tata Power Company Limited, Mumbai |
26-02-2009 |
30-06-2009 |
103/2009
|
Petition for amendment to Regulations, 2009 under Section 94 read with Section 61 of the Electricity Act, 2003 Madhya Pradesh Power Trading Co. Ltd, Jabalpur |
23-06-2009 |
25-06-2009 |
138/2008
in
01/2003
|
Petition for review under regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business Regulations 1999) against CERC order dated 13.6.2005 in Petition No. 01/2003 and under Regulation 114 of the Central Electricity Regulatory Commission (Conduct of Business Regulations 1999) for condonation of delay in respect of Talcher Super Thermal Power Station, Stage II of NTPC for the period from doco to 31.3.2004. Tamil Nadu Electricity Board, Chennai |
21-06-2009 |
25-06-2009 |
100/2009
|
Petition under Regulation 44 (Power to relax) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for relaxation of various provisions for hydro generating stations of NHPC Ltd NHPC Ltd, Faridabad |
09-06-2009 |
23-06-2009 |
86/2009
|
Review of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 Assam State Electricity Board, Guwahati |
09-06-2009 |
22-06-2009 |
105/2008
|
Prayer for allowing North Eastern Electric Power Corporation to recover the interest on deficit tariff against Ranganadi Hydro Electric Power Project from Tripura State Electricity Corporation Limited (TSECL) as per Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004 and the First Amendment thereof North Eastern Electric Power Corporation Ltd, Shillong |
12-03-2009 |
19-06-2009 |
-
|
Amendment to the Indian Electricity Grid Code. |
- |
08-06-2009 |
58/2009
|
Seeking reimbursement of additional expenditure towards deployment of special security forces (CISF) at Wagoora sub-station for the year 2007-08 in Northern Region. Power Grid Corporation of India Ltd. |
26-05-2009 |
26-05-2009 |
15/2009
|
Allowing capitalization of Foreign Exchange Rate Variation. NTPC Limited, New Delhi |
12-05-2009 |
12-05-2009 |
54/2009
|
Clarification and implementation of Regulations 2(1) (k), 7 (h) and 7(I) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions and other related matters) Regulations, 2009. PTC India Limited, New Delhi |
28-04-2009 |
05-05-2009 |
159/2008
I.A. 7/2009
|
Violation of the provisions of Section 66 of the Electricity Act, 2003 read with para 5.7.1 (f) of the National Electricity Policy and order dated 6.2.2007 in Petition No.155/2006. Power Exchange India Ltd., Mumbai |
12-03-2009 |
28-04-2009 |
163/2008
|
Accumulation of dues seeking Commission's intervention and direction for TNEB to clear the income tax dues and excess rebate availed. Neyveli Lignite Corporation Ltd., Chennai |
24-03-2009 |
31-03-2009 |
22/2009
|
Reimbursement of additional expenditure towards deployment of Special Security Forces (CISF) at Salakati and Bongaigaon sub-stations for the year 2007-08 in Eastern Region. Power Grid Corporation of India Ltd., Gurgaon |
24-03-2009 |
31-03-2009 |
162/2008
164/2008
165/2008
|
1. Increase in O&M expenses on account of interim relief paid for Wage revision w.e.f 1.1.2007 and other pay hikes and impact on capacity charges thereof for NLC TPS-I Expansion (2x 210 MW). 2. Increase in O&M expenses on account of interim relief paid for Wage revision w.e.f 1.1.2007 and other pay hikes and impact on capacity charges thereof for NLC TPS-II (3x 210 MW + 4x 210 MW ). 3. Increase in O&M expenses on account of interim relief paid for Wage revision w.e.f 1.1.2007 and other pay hikes and impact on capacity charges thereof for NLC TPS-I (600 MW). Neyveli Lignite Corporation Ltd, Chennai |
05-02-2009 |
05-02-2009 |
-
|
Statement of Objects and Reasons on CERC (Terms and Conditions of Tariff) Regulations, 2009 |
- |
03-02-2009 |
60/2008
154/2008
|
1. Direction to RRVPNL to pass order on application for concurrence as per Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2008.
2. Application under Sections 142, 146 and 149 of the Electricity Act, 2003 Gujrat Flurochemicals Ltd. |
23-12-2008 |
03-02-2009 |
Review
109/2008
In 60/2008
Review
110/2008
In 60/2008
|
1. Review of order dated 27.8.2008 in Petition No.60/2008 Rajasthan Rajya Vidyut Prasaran Nigam Ltd., Jaipur
2. Review of order dated 27.8.2008 in Petition No.60/2008 Superintending Engineer (SO&LD),
Rajasthan Rajya Vidyut Prasaran Nigam Ltd., Jaipur |
23-12-2008 |
03-02-2009 |
114/2008
|
Approval of inclusion of provisions of Hydro Power Policy, 2008 with regard to local area development in new projects of NHPC. NHPC Limited, Faridabad |
23-12-2008 |
22-01-2009 |
117/2008
|
Maintaining grid security of the entire North East West (NEW) grid by curbing overdrawals and effecting proper load management by Northern Region constituents. Northern Regional Load Despatch Centre, New Delhi |
23-12-2008 |
07-01-2009 |
