::: Central Electricity Regulatory Commission :::

Final Orders 2012

General

Pet. No.	Subject	Date of Hearing	Date of Order
38/MP/2012	Action of Uttar Pradesh State Load Despatch Centre in refusing to give clearance to the petitioner for participation In Power Exchange and purchase/sell power through Power Exchange(s). Noida Power Company Limited, Noida	31-05-2012	07-01-2013
101/MP/2010	Miscellaneous petition under Regulation 12, “Power to remove difficulties” and Regulation 13 "Power to Relax” of the CERC (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of scale of pay for executives from 1.1.2007 to 31.3.2009 consequent to implementation of revision with effect from 1.1.2007, as detailed in the petition. Power Grid Corporation of India Limited	31-01-2012	01-01-2013
55/MP/2012	Petition under Section 79 (1) (b), (c) and (f) under the Electricity Act, 2003 and seeking payment of Rs. 2,89,41,174/- as pending trading margin dues payable to PTC India Ltd., under power Sale Agreement dated 19.6.2009 executed between Haryana Power Purchase Centre, on behalf of Uttar Haryana Bijli Vltran Nigam Limited and Dakshln Haryana Bijli Vltran Nigam Ltd. along with Interest @ of 1.25% per month from date of payment PTC India Ltd, New Delhi	17-04-2013	02-01-2013
I.A.No.15/2012 In P.No.23/GT/2011	Interlocutory Application under Regulation 44 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for recovery of annual fixed charges in respect of Chutak Hydroelectric Project (4 x11 MW) and Clause-4 of Part-7 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for relaxation of operational and/or technical norms of operation.-Approval of generation tariff of Chutak Hydroelectric Project (4 x11 MW) for the period from 1.9.2011 to 31.3.2014 NHPC Ltd, Faridabad	06-09-2012	31-12-2012
209/MP/2012	Petition for limiting injection out of sustained overload up to long term access by Karcham-Wangtoo HEP in terms of section 28 of Electricity Act, 2003 read with Regulation 6.4.12 of the Indian Electricity Grid Code, 2010 for ensuring secure operation of synchronous North-East-West-Northeast grid and seeking directions in above matter in terms of Section 10 of the Electricity Act, 2003 read with part-3 of the IEGC and Section 2 of the Manual for Transmission Planning Criteria. Northern regional Load Despatch Centre, New Delhi	16-10-2012	31-12-2012
(Suo-motu) 191/2011	Compliance with the Regulation 5.2 (f) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 regarding restricted governor mode of operation by the generating companies..	30-10-2012	31-12-2012
175/MP/2012	Petition under Regulation 5.2 of the Indian Electricity Grid Code read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 in respect of sudden withdrawal of hydro generating units from grid resulting into severe system security problem and measures to be taken for avoiding such contingencies to ensure grid security. National Load Despatch Centre, New Delhi .	16-10-2012	28-12-2012
138/MP/2012 with I.A.26/2012	Petition under Sections 79 (1) (k) of the Electricity Act, 2003 read with Regulations 14 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulation, 2010. M/s Dalmia Bharat Sugar and Industries Limited (DBSIL) .	26-07-2012	26-12-2012
233/SM/2012	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Punjab State Power Corporation Ltd., Patiala. Punjab State Power Corporation Ltd., Patiala .	18-12-2012	26-12-2012
124/MP/2012	Petition under section 79 (1) (c) of the Electricity Act, 2003 and Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 read with Regulation 27 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Falcon Tyres Ltd. Bangalore .	14-08-2012	24-12-2012
235/SM/2012	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Assam Electricity Generation Company Limited, Guwahati. . Assam Electricity Generation Company Limited, Guwahati .	-	24-12-2012
(Suo motu) 186/2012	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2008. Ispat Energy Limited, Mumbai	-	21-12-2012
(Suo motu) 185/2012	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2008. Special Blasts Limited, Raipur	-	21-12-2012
(Suo motu) 184/2012	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2008. Chromatic India Limited, Mumbai	-	21-12-2012
(Suo motu) 183/2012	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2008. Jain Energy Limited	-	21-12-2012
266/SM/2012	Extension of validity of the Renewable Energy Certificates beyond the period specified in Regulation 10(1) of the Central Electricity Regulatory Commission (Terms & Conditions for issuance of Renewable Energy Certificate for Renewable Energy) Regulations, 2010.. National Load Despatch Centre	-	19-12-2012
267/SM/2012	Filing of application for determination of tariff for generation of electricity from the generating stations and inter-State transmission of electricity through the transmission systems of Sardar Sarovar Narmada Nigam Limited (SSNNL).	-	20-12-2012
163/2008	Accumulation of dues - Seeking the Commission’s intervention and direction for TNEB to clear the Income Tax dues and excess rebates availed.. Neyveli Lignite Corporation Limited, Chennai	19-04-2011	19-12-2012
226/MP/2011	Miscellaneous petition under Section 79 (1) (i) read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for directions in the matter of special purpose vehicle constituted in the name of Teestavalley Power Transmission Limited in respect of Teesta-III Kishanganj 400 kV D/C line under implementation by Teestavalley Power transmission Limited Power Grid Corporation of India Limited, Gurgaon	13-12-2012	18-12-2012
190/MP/2012	Petition under Central Electricity Regulatory Commission (Measure to relieve congestion in real time operation) Regulations, 2009 with respect to the order dated 17.3.2010 determining the rate of the congestion charge and the directions contained in para 22 of the said order and amendment to relevant provisions of the "Detailed Procedure for Relieving congestion in real time operation' read with Regulation Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 National Load Despatch Centre, New Delhi	13-12-2012	18-12-2012
P.No.188/SM/2012 with I.A.48/2012 and 50/2012	Calculation of Total Transfer Capacity, Available Transfer Capability and Transmission Reliability Margin National Load Despatch Centre, New Delhi .	30-10-2012	17-12-2012
141/ MP/2012	Petition under Section 79 (1) (f) of Electricity Act 2003 .-Grant of consent by State Load Despatch Centre (Karnataka) for inter-State transmission of electricity AMR Power Private Ltd .	28-08-2012	13-12-2012
259/MP/2012	Interlocutory Application for directions under Sections 79 and 94 of the Electricity Act, 2003 read with Regulations 103, 111 & 112 of the CERC (Conduct of business) Regulations, 1999 for clarification of Order dated 2.11.2012 passed by the Hon’ble Commission in Petition No.117/MP/2012 relating to Anticipated delay in the declaration for commercial operation date for the 2X220 MW NLC-Thermal Power Station-II Expansion Power Plant .EMCO Energy Limited, Mumbai .	06-12-2012	07-12-2012
5/MP/2012	Petition under Regulation 12 & 13 of the CERC (Terms and Conditions of Tariff) Regulations, 2004 for recovery of additional cost incurred consequent to pay revision of Employees, Indian Reserve Battalion (IRBN) and Kendriya Vidalaya (KV) staff for Teesta-V Power Station during 1.1.2006 to 31.3.2009 .NHPC Limited, Faridabad .	28-02-2012	05-12-2012
237/SM/2012	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Meghalaya Energy Corporation Ltd, Shillong. .1. Meghalaya Energy Corporation Ltd, Shillong.	20-11-2012	05-12-2012
234/SM/2012	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Department of Power, Government of Arunachal Pradesh, Itanagar .Department of Power, Government of Arunachal Pradesh, Itanagar.	20-11-2012	05-12-2012
208/MP/2012	Petition for amendment to Central Electricity Regulatory Commission (Unscheduled Interchange charges and related matters) Regulations, 2009 amended from time to time read along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 .National Load Despatch Centre, New Delhi	27-11-2012	05-12-2012
L-1/44/2010- CERC	Determination of POC rates and transmission losses in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 as amended. .National Load Despatch Centre, New Delhi	-	30-11-2012
210/MP/2012	Petition for amendment to Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 amended from time to time read along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 .National Load Despatch Centre, New Delhi	20-11-2012	29-11-2012
236/SM/2012	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Department of Power, Govt. of Manipur, Imphal .Department of Power, Govt. of Manipur, Imphal	20-11-2012	27-11-2012
233/SM/2012	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Punjab State Power Corporation Ltd., Patiala .Punjab State Power Corporation Ltd., Patiala	20-11-2012	27-11-2012
232/SM/2012	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Haryana Vidyut Prasaran Nigam Limited, Panchkula .Haryana Vidyut Prasaran Nigam Limited, Panchkula	20-11-2012	27-11-2012
235/SM/2012	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Assam Power Distribution Company Ltd., Guwahati.. 1. Assam Power Distribution Company Ltd, Guwahati	-	06-11-2012
132/MP/2012	Granting of Open Access for Inter State Transmission of Electricity . BBM Ispat Ltd	14-08-2012	19-11-2012
126/MP/2012	Granting of Open Access for Inter State Transmission of Electricity . Vishwanath Sugar and Steel Industries Ltd	14-08-2012	19-11-2012
140/MP/2012 and IA No.36/2012	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Section 79(1)(f) of Electricity Act, 2003 read with Regulation 21 of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 read with Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 read with Bulk Power Transmission Agreement between Powergrid Corporation of India Ltd. read with Regulation 113 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 . PTC India Limited	16-10-2012	19-11-2012
1/MP/2012	Levy of UI charges in violation of Central Electricity Regulatory Commission (Unscheduled Interchange Charges and related matters) Regulations, 2009 and back-up supply charges under the Karnataka Electricity Regulatory Commission (Open Access) Regulations, 2004 for an inter-State open access transaction . Sadashiva Sugars Ltd. Bangalore	14-08-2012	19-11-2012
I.A.51/2012 In 149/MP/2012	Exemption of Purulia Pump Storage Project (PPSP) of West Bengal State Electricity Distribution Company Ltd from black start mode and restricted governor mode of operation.-Eastern Load Despatch Centre, Kolkata West Bengal State Electricity Distribution Company Ltd .	-	09-11-2012
(Suo-motu) 40/2012	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Power Development Department, Jammu and Kashmir. Power Development Department, Jammu and Kashmir	27-09-2012	05-11-2012
172/SM/2012	Default in opening of Letter of Credit in accordance with Central Electricity Regulatory Commission (Unscheduled Interchange charges and related matters) Regulations, 2009 by the regional entities during 2012-13.	25-09-2012	05-11-2012
117/MP/2012	Anticipated delay in the declaration of commercial operation date for the 2x220 MW NLC-Thermal Power Station-II Expansion Power Plant.-Seeking permission to maintain status-quo for injection of infirm power an drawal of power for commissioning activities under UI mechanism till declaration of commercial operation date. Neyveli Lignite Corporation Limited, Chennai	31-05-2012	02-11-2012
(Suo-motu) 243/SM/2012	Determination of generic levellised generation tariff for the FY2013-14 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2012. .	-	25-10-2012
(Suo-motu) 242/SM/2012	Determination of Benchmark Capital Cost Norm for Solar PV power projects and Solar Thermal power projects applicable during FY 2013-14. .	-	25-10-2012
225/MP/2012	Petition for amendment to Central Electricity Regulatory Commission (grant of Connectivity, Long-term Access and Medium-Term Open Access in inter-State Transmission and related matters) Regulations, 2009 read along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 National Load Despatch Centre, New Delhi.	16-10-2012	25-10-2012
34/MP/2012 with I.A.No.6/2012 and 9/2012	Petition under Sections 79 (1) (c) and (f) and 142 of the Electricity Act, 2003 read with Regulations 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for renewable Energy Generation) Regulation, 2010. Mawana Sugars Limited, New Delhi	26-04-2012	18-10-2012
155/MP/2012	Application under Section 79 of the Electricity Act, 2003 for evolving a mechanism for regulating including changing and/or revising tariff on account of frustration and/or of occurrence of force majeure (Article 12) and/or change in law (article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulations by Indonesian Government . Adani Power Limited	28-08-2012	16-10-2012
L-1/44/2010- CERC	Approval of slab rates for POC charges and losses for the period April to September, 2012, under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto . National Load Despatch Centre	-	16-10-2012
117/MP/2011	Application for assignment of licence No. 23/Trading/CERC by Visa Power Limited to its wholly owned subsidiary, i.e Visa Power Trading Company Limited . Visa Power Limited, Kolkata	06-09-2012	16-10-2012
35/MP/2011 36/MP/2011 38/MP/2011 39/MP/2011 40/MP/2011 41/MP/2011 42/MP/2011 43/MP/2011 44/MP/2011 45/MP/2011 48/MP/2011 49/MP/2011 50/MP/2011 51/MP/2011 52/MP/2011 53/MP/2011 54/MP/2011 59/MP/2011 60/MP/2011 61/MP/2011 62/MP/2011 63/MP/2011 64/MP/2011 65/MP/2011 66/MP/2011 67/MP/2011 74/MP/2011 75/MP/2011 76/MP/2011 77/MP/2011	Petition under Regulation 12 and 13 of the CERC (Terms and Condition of Tariff ) Regulations, 2004, for recovery of additional cost incurred consequent to pay revision of employees and Central Industrial Security Force(CISF) and Kendriya Vidyalaya staff for Farakka Super Thermal Power Station (1600 MW) during 1.1.2006 to 31.3.2009. .	31-01-2012	12-10-2012
217/MP/2011 with I.A.42/2012	Petition under section 28 (e) of the Electricity Act, 2003 read with clause 1.5 of IEGC 2010 for establishment and maintenance of Communication facilities by the users of the North- Eastern Region in terms of Clause 4.6.2 of IEGC, 2010, read with Clause 5(3) of CEA (Technical Standards for Connectivity to the Grid) Regulation, 2007 to ensure availability of reliable real time data at NERLDC. North Eastern Regional Load Despatch Centre, Shillong	09-02-2012	11-10-2012
227/2009	Approval of tariff of Vindhyachal STPS, Stage-I (1260 MW) for the period from 1.4.2009 to 31.3.2014.-Corrigendum to Order dated 12.9.2012 in Petition No. 227/2009 NTPC Ltd, New Delhi	-	11-10-2012
135/MP/2011	Petition for remedies under Sections 62 and 79 (1) (c ) and (d) of the Electricity Act, 2003 read with Regulation 3 (12) (c) of the Central Electricity Regulatory Commission (Terms and Conditions of tariff) Regulations, 2009 and Regulations 24,111 to 113 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 as applicable to (a) Parbati- Koldam 400 kV(Quad Moose Conductor) 2 X S/C transmission lines and (b) Koldam- Ludhiana 400 kV D/C (Triple snowbird Conductor) transmission line. .Parbati Koldam Transmission Company Ltd., New Delhi	28-02-2012	11-10-2012
222/MP/2012	Petition for permission to allow extension for the period for injection of infirm power for testing including full load testing for Unit #2 (500 MW) of Simhadri Stage-II, beyond six months from initial synchronization. .NTPC Ltd, New Delhi	-	11-10-2012
171/2012	Petition for permission to allow extension of period for injection of infirm power for testing including full load testing for Unit-I (500 MW) of Vallur Thermal Power Project of NTPC-Tamil Nadu Energy Company Ltd beyond six months from the date if initial synchronization. .NTPC Tamil Nadu Energy Company Ltd, Chennai	11-09-2012	08-10-2012
124/MP/2011	Petition under Section 79(1)(f) read with Regulation 26 of Central Electricity Regulatory Commission (Short Term Open Access in inter-State Transmission) Regulations, 2008.Shamanur Sugars Limited, Bangalore	20-12-2011	09-10-2012
(Suo-motu) 191/2011	Compliance with the Regulation 5.2 (f) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 regarding restricted governor mode of operation by the generating companies.	13-03-2012	09-10-2012
215/MP/2011 with I.A.43/2012	Petition under section 28 (e) of the Electricity Act, 2003 read with Regulation 1.5 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for establishment and maintenance of Communication facilities by the users of the Eastern Region in terms of Regulation 4.6.2 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010, read with Regulation 5(3) of CEA (Technical Standards for Connectivity to the Grid) Regulation, 2007 to ensure availability of reliable real time data at ERLDC.Eastern Regional Load Despatch Centre, Kolkata	24-01-2012	09-10-2012
231/2010 with I.A.6/2011	Petition under Regulation 8(3) of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission), Regulations, 2008 for directions to Maharashtra State Load Despatch Centre to grant No Objection/concurrence/standing clearance for inter-State open access.Tata Power Company Limited	24-03-2011	01-10-2012
205/MP/2011	Appropriate directions to be passed on the Southern Regional Load Despatch Centre and Power System Operation Corporation Limited to recognize the 1000 MW project being developed by the petitioner as an independent generating station and to treat the thermal power projects developed by the petitioner and by Simhapuri Energy Private Limited as separate and independent generating stations for the purpose of scheduling and dispatch, metering, energy accounting including UI computation.Meenakshi Energy Private Limited, Hyderabad	19-01-2012	09-10-2012
I.A.36/2012 In 140/MP/ 2012	Application under section 94 of the Electricity Act, 2003 for discharge/deletion of Jaiprakash Power Ventures Limited arrayed as Respondent No.2 from the above mentioned petition .Jaiprakash Power Venture Limited	26-07-2012	08-10-2012
212/2012	Miscellaneous Petition under Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 4 and Chapter III of the Central Electricity Regulatory Commission (Regulation of Power Supply) Regulations, 2010 .North Eastern Electric Power Corporation Ltd, New Delhi	20-09-2012	04-10-2012
200/MP/2011 with I.A.No.16/2012	Miscellaneous petition under Regulations 24 read with Regulation 111 of the Central Electricity Regulations Commission (Conduct of Business) Regulations, 1999 and Regulation 29, Power to Relax of the Central Electricity Regulations Commission (Fee and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2009 .Power System Operation Corporation Limited, New Delhi	31-05-2012	28-09-2012
48/MP/2012	Order dated 14.8.2012 in Petition No. 48/MP/2012 regarding approval under Central Electricity Regulatory Commission (Grant of Regulatory Approval for Execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access to Inter-State Transmission system and related matters) regulation, 2009 for grant of regulatory approval for execution of Transmission System Strengthening in Western Region for MB Power (M.P.) Limited .Power Grid Corporation of India Ltd., Gurgaon	-	04-10-2012
326/2009	Petition under Section 79 (1) (c) and Section 79 (1) (h) of the Electricity Act, 2003 seeking directions for curtailment of overdrawl of Electricity by various utilities. Maharashtra State Electricity Distribution Corporation Ltd, Mumbai .	26-08-2010	25-09-2012
168/MP/2011 with I.A.39/2012 , 178/MP/2011 with I.A.46/2012, 194/MP/2011 with I.A.44/2012	Petition under section 28 (e) of the Electricity Act, 2003 read with clause 1.5 of IEGC 2010 for establishment and maintenance of Communication facilities by the users of the Northern Region in terms of Clause 4.6.2 of IEGC, 2010, read with Clause 5(3) of CEA (Technical Standards for Connectivity to the Grid) Regulation, 2007 to ensure availability of reliable real time data at NRLDC. Northern Regional Load Despatch Centre, New Delhi .	-	26-09-2012
(Suo-motu) 139/2012	Non-compliance of para 18 of order dated 22.9.2011 in Adjudication Case No. 3/2010 by Power Development Department, Jammu and Kashmir. Power Development Department, Jammu and Kashmir .	-	25-09-2012
137/MP/2012	Application for putting and continuing the Restricted Governor Mode of Operation in power plants of Hasdeo Thermal Power Station, Korba (W) and Hasdeo Bango Hydel Station, Machadoli. . Chhattisgarh State Power Generation Company Ltd. .	28-06-2012	25-09-2012
158/MP/2012	Petition under section 79 (1) (f) read with section 79 (1) (c) and regulations 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, long-term access and medium-term Open Access in inter-state transmission and related matters) Regulations, 2009 . DPSC Limited, Kolkata.	14-08-2012	21-09-2012
(Suo-motu) 2/2010	Grid disturbance in the Northern Region on 2nd January, 2010. .	25-05-2010	20-09-2012
219/2009	Maintaining grid security of the entire North East West (NEW) grid by curbing over-drawals and effecting proper load management by Northern Regional Constituents .Northern Regional Load Despatch Centre, New Delhi	24-11-2009	20-09-2012
15/2010	Outstanding dues from KSEB towards Income tax reimbursement seeking Commission`s intervention and direction to KSEB, to clear the Income tax dues .Neyveli Lignite Corporation Ltd, Neyveli	31-03-2011	20-09-2012
(Suo-motu) 159/2011	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Tamil Nadu Generation and Distribution Corporation Ltd., Chennai..	22-12-2011	19-09-2012
11/2010	Miscellaneous petition seeking intervention of the Commission under Regulation 12 “Power To Remove Difficulties” and Regulation 13 “Power To Relax” of the CERC (Terms & Conditions of Tariff) Regulations, 2004 on the issue of payment of O&M charges to TNEB by Powergrid for the 400 kV bays erected by the Powergrid at Board’s Almathi substation and maintained by Tamil Nadu Electricity Board at Almathi Substation from DOCO (1.6.2006)..Tamil Nadu Electricity Board (TNEB)	12-08-2010	19-09-2012
191/MP/2012	Petition under Sections 79 (1) (c ), 79 (1) (f) and 142 of the Electricity Act, 2003 read with Regulation 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010.INDSIL Hydro Power and Manganese Ltd. Coimbatore	-	18-09-2012
Suo-Motu 187/2012	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.	-	11-09-2012
Suo-Motu 186/2012	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.	-	11-09-2012
Suo-Motu 185/2012	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.	-	11-09-2012
Suo-Motu 184/2012	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.	-	11-09-2012
Suo-Motu 183/2012	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.	-	11-09-2012
Suo-Motu 182/2012	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. .	-	11-09-2012
Suo-Motu 219/2012	Delivery and Settlement of Day ahead transactions on Power Exchange on 30.7.2012 and 31.7.2012 due to event of grid failure.	-	03-09-2012
199/MP/2011	Miscellaneous petition under Regulation 24 read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 with a prayer for amendment in Regulation 3 of Central Electricity Regulatory Commission ( procedure for making of application for determination of tariff, publication of the application and other related matters) Regulation 2004..PowerGrid Corporation of India Ltd., Gurgaon	22-12-2011	17-09-2012
168/MP/2012	Application for approval under Section 17 (3) of Electricity Act, 2003, for creating security in favour of Security Trustee pursuant to Security Trustee Agreement, by way of Mortgage on project assets for benefit of the Lenders/security Trustee to the project, through execution of Indenture of Mortgage for "System Strengthening for common WR and NR by setting up one 765 kV D/C transmission line from Dharamjaygarh to Jabalpur and one 765 kV S/C transmission lines from Jabalpur to Bina extending to over 634 kms.Jabalpur Transmission Company Limited, New Delhi	06-09-2012	12-09-2012
L-1/44/2010	Nomination of National Load Despatch Centre as Implementing Agency. National Load Despatch Centre, New Delhi.	-	31-08-2012
19/2009	Petition under Section 79 (i) (f) of the Electricity Act, 2003 against Damodar Valley Corporation for non supply of power allocated to the National Capital Territory of Delhi in accordance with the Power Purchase Agreement dated 24.8.2006 entered into between Damodar Valley Corporation and Delhi Transco Limited, and thereafter re-assigned to the three Discoms of Delhi vide Delhi Electricity Regulatory Commission’s Order dated 31.3.2007. BSES Rajdhani Power Limited, (BRPL) New Delhi.	07-12-2010	07-09-2012
188/2009	Petition under Section 79 (1) of the Electricity Act, 2003. Narayanpur Power Company Pvt. Ltd. Bangalore..	20-07-2010	07-09-2012
180/Suo-motu/2012	Non-compliance of Commission`s directions and the provisions of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010. Punjab State Transmission Corporation Ltd., Patiala.	-	07-09-2012
179/Suo-motu/2012	Non-compliance of Commission`s directions and the provisions of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010. Rajasthan Rajya Vidyut Prasaran Nigam Limited, Jaipur.	-	07-09-2012
178/Suo-motu/2012	Non-compliance of Commission`s directions and the provisions of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010. Haryana Vidyut Prasaran Nigam Limited, Panchkula	-	07-09-2012
177/Suo-motu/2012	Non-compliance of Commission`s directions and the provisions of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010. Transmission Corporation of Uttarakhand, Dehradun.	-	07-09-2012
119/MP/2012	Petition under the first proviso of Regulation 8(7) of the CERC (Grant of Connectivity, Long Term Access and Medium-Term Open Access in Inter-State Transmission and Related Matters), Regulations 2009 ‘as amended vide CERC Notification No. L-1/(3)/2009-CERC dated 21st March, 2012.Everest Power Private Limited, Shimla	03-05-2012	11-09-2012
(Suo-motu) 40/2012	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Power Development Department, Jammu and Kashmir.	06-09-2012	11-09-2012
suo-motu 176/2012	Non-compliance of Commission`s directions and the provisions of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 .	-	05-09-2012
suo-motu 181/2012	Non-compliance of Commission`s directions and the provisions of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 .	-	03-09-2012
suo-motu 188/2012	Calculation of Total Transfer Capacity, Available Transfer Capability and Transmission Reliability Margin . National Load Despatch Centre, New Delhi	-	31-08-2012
124/2009	Miscellaneous petition for directing NTPC to refund the excess tariff collected up to 31.3.2004 on inflated capital base in respect of Jhanor (Gandhar) Gas Based Power Station (657.39 MW) and other power stations of NTPC in Western Region and Eastern Region. . Gujarat Urja Vikas Nigam Ltd, Vadodara	09-02-2010	31-08-2012
Suo-Motu 210/2011	Default in opening of Letter of Credit in accordance with Central Electricity Regulatory Commission (Unscheduled Interchange charges and related matters) Regulations, 2009.	10-01-2012	30-08-2012
Suo-Motu 169/2012	Signing of Connection Agreements by all Generators Central Transmission Utility	-	21-08-2012
218/MP/2011	Petition under Section 79 of the Electricity Act, 2003 for unilateral deduction by Punjab State Power Corporation Limited of the legitimate dues amounting to `315.11355 lakh payable to PTC India Ltd for supply of contracted power in violation of the terms and conditions of the Power Supply Agreement dated 6.5.2011 entered into between PTC and PSPCL. PTC India Ltd, New Delhi	19-01-2012	21.08.2012
205/2010	Petition under Section 79 of the Electricity Act, 2003 .Assam State Electricity Board, Guwahati	22-02-2011	22-08-2012
125/MP/2012 with I.A.Nos.25/2012, 35/2012, 38/2012 & 45/2012	Effecting proper load management by Northern Region constituents and curbing overdrawl in terms of the Indian Electricity Grid Code and Unscheduled Interchange charges Regulations. .Northern Regional Load Despatch Center, New Delhi	14-08-2012	17-08-2012
45/2010	Petition under Section 79 of the Electricity Act, 2003, seeking directions to M.P. Power Generating Company Ltd (Respondent No.3) for filing of ARR and petition for determination of tariff in respect of Rajghat Hydro Power Project by the Commission.Uttar Pradesh Power Corporation Ltd, Lucknow	26-04-2011	21-08-2012
R.P.1/2012 In 158/2011 (Suo-motu)	Review of the order dated 12.7.2011 in Petition No.158/2011 (suo-motu)-Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Department of Power, Government of Mizoram, Aizwal. .Shri Ven Hela Pachuau, Chief Secretary and Secretary, Power and Electricity Department, Government of Mizoram, Aizwal	09-02-2012	14-08-2012
48/MP/2012 and I.A.No.14/2012	Approval under Central Electricity Regulatory Commission (Grant of Regulatory Approval for Execution of Inter-State Transmission Scheme to Central Transmission Utility), Regulations, 2010 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access to Inter-State Transmission system and related matters) Regulations, 2009 for grant of regulatory approval for execution of Transmission System Strengthening in Western Region for MB Power (M.P.) Limited.Power Grid Corporation of India Ltd., Gurgaon	31-05-2012	14-08-2012
84/2009	Petition under Section 146 read with Sections 142, 149 and 11(2) of the Electricity Act 2003 . M/s Global Energy Ltd. (GEL)	11-05-2010	31-07-2012
167/2012 Suo-Motu	Grid Disturbance on 30.7.2012 and 31.7.2012 . National Load Despatch Centres	-	01-08-2012
I.A.No.35/2012 And I.A.No.38/2012 In P.No.125/MP/2012	Effecting proper load management by Northern Region constituents and curbing overdrawl in terms of the Indian Electricity Grid Code and Unscheduled Interchange charges Regulations. Northern Regional Load Despatch Center, New Delhii	26-07-2012	30-07-2012
134/MP/2012	Application under para 5.16 read in conjunction with para 5.18 of the "Guidelines for determination of tariff by bidding process for procurement of power by Distribution Licensees" issued by Ministry of Power, Government of India vide Notification No. 23/1/20404- R&R (Vol-II) dated 19.1.2005 (including amendments dated 30.3.2006, 18.8.2006, 27.9.2007, 27.3.2009 and 21.7.2010) under Section 63 of the Electricity Act, 2003 for extension of bid processing period in respect of Ultra Mega Power Project of Orissa Integrated Power Limited. Orissa Integrated Power Limited, New Delhi	14-06-2012	25-07-2012
136/MP/2012	Application for approval under Section 17 (3) of Electricity Act, 2003, for creating security in favour of Security Trustee pursuant to Security Trustee Agreement, by way of Mortgage on project assets for benefit of the Lenders/security Trustee to the project, through execution of Indenture of Mortgage for "System Strengthening for WR by setting up four 765 kV S/C transmission lines from Dhule to Aurangabad, Dhule to Vadodara, Jabalpur to Bhopal, Bhopla to Indore and two 400 kV D/C transmission lines from Dhule to Dhule and Bhopal to Bhopal extending to over 1005 kms, and 2 sub-stations of 765/400 kV at Bhopal and Dhule. Bhopal Dhule Transmission Company Limited, New Delhi	10-07-2012	25-07-2012
40/2012 (Suo-motu)	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Power Development Department, Jammu and Kashmir. Power Development Department, Jammu and Kashmir	10-07-2012	23-07-2012
351/2010	Introduction of Frequency Support Ancillary Service (FSAS) in Indian Electricity Market. National Load Despatch Centre, New Delhi	10-07-2012	20-07-2012
139/2012 (Suo-motu)	Non-compliance of para 18 of order dated 22.9.2011 in Adjudication Case No. 3/2010 by Power Development Department, Jammu and Kashmir. Power Development Department, Jammu and Kashmir	10-07-2012	20-07-2012
125/MP/2012 With I.A.No.25/2012	Effecting proper load management by Northern Region constituents and curbing Overdrawl in terms of the Indian Electricity Grid Code and Unscheduled Interchange charges Regulations . Northern Regional Load Despatch Center, New Delhi	31-05-2012	10-07-2012
23/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011 by Power Department, Government of Sikkim, Gangtok . Power Department, Government of Sikkim, Gangtok	10-07-2012	12-07-2012
30/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011 by Meghalaya State Electricity Board, Shillong . Meghalaya State Electricity Board, Shillong	10-07-2012	12-07-2012
154/2012 (Suo-motu)	Empanelment of Compliance Auditor in the area of Renewable Energy Certificate Mechanism. .	-	06-07-2012
139/2012 (Suo-motu)	Non-compliance of para 18 of order dated 22.9.2011 in Adjudication Case No. 3/2010 by Power Development Department, Jammu and Kashmir . Power Development Department, Jammu and Kashmir .	28-06-2012	09-07-2012
221/MP/2011	Petition under Sections 60 and 66 of the Electricity Act, 2003 and under Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulations 63 and 64 read with Regulation 24 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 setting aside/quashing of unilateral hike in transaction charge by the Indian Energy Exchange and seeking issuance of appropriate directions . Tata Power Delhi Distribution Limited, Delhi .	-	04-07-2012
40/2012 (Suo-motu)	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Power Development Department, Jammu and Kashmir. . Power Development Department, Jammu and Kashmir .	14-06-2012	27-06-2012
30/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011 by Meghalaya State Electricity Board, Shillong. Meghalaya State Electricity Board, Shillong .	14-06-2012	27-06-2012
28/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011 by Department of Power, Government of Arunachal Pradesh, Itanagar. Department of Power, Government of Arunachal Pradesh, Itanagar .	14-06-2012	27-06-2012
27/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011by Uttar Pradesh Power Corporation Limited, Lucknow. Uttar Pradesh Power Corporation Limited, Lucknow .	14-06-2012	27-06-2012
24/2012 (Suo-motu), 25/2012 (Suo-motu), 26/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011 by Jaipur Vidyut Vitran Nigam Limited, Jaipur. Jaipur Vidyut Vitran Nigam Limited, Jaipur .	14-06-2012	27-06-2012
23/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011 by Power Department, Govt. of Sikkim, Gangtok. Power Department, Govt. of Sikkim, Gangtok . .	14-06-2012	26-06-2012
172/MP/2011	Petition under Regulation 44 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for waiver of interest portion against payable arrears/dues by APDISCOMs/APTRANSCO to NLC TPS-II (Stage-I & Stage-II) for the period from 1.4.2009 to 31.5.2011 as per Commission's order dated 27.6.2011 in Petition No. 231/2009 filed by NLC. .	14-02-2012	15-06-2012
3/MP/2012	Compliance with the Regulation 5.2 (f) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 regarding Restricted Governor Made of Operation (RGMO) by the generating stations-Condone the delay, extension of time and exemption for implementation of RGMO in various thermal and hydel generating station operated by Karnataka Power Corporation Ltd. (KPCL). Karnataka Power Corporation Ltd., Bangalore .	09-02-2012	13-06-2012
39/MP/2012	Application under para 5.16 of the "Guidelines for determination of tariff by bidding process for procurement of power by Distribution Licensees" issued by Ministry of Power, Government of India under Section 63 of the Electricity Act, 2003 for extension of bid processing period in respect of Chhattisgarh Surguja Power Limited. Chhattisgarh Surguja Power Limited, New Delhi .	20-03-2012	12-06-2012
133/2011	Relaxation of Heat Rate norms of Assam Gas Based Power Project and Agartala Gas Turbine Project, under Regulation 44 of the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2009. North Eastern Electric Power Corporation Ltd, New Delhi .	15-12-2011	07-06-2012
19/2010	Petition for in-principle approval for procurement of generator at Rihand Super Thermal Power Station, Stage-I (1000 MW). NTPC Ltd, New Delhi .	10-02-2011	31-05-2012
27/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011by Uttar Pradesh Power Corporation Limited, Lucknow. Uttar Pradesh Power Corporation Limited, Lucknow .	15-03-2012	08-05-2012
20/MP/2012	Approval of provisional tariff in respect of 3 x 350 MW Kamalanga Thermal Power Plant of GMR-Kamalanga Energy Limited (GKEL). . GMR-Kamalanga Energy Limited, Karnataka .	28-02-2012	16-05-2012
16/2010	Deduction of UI for excess generation beyond 105% for any block and/or 101% for the day from 1.4.2009 on alleged gaming certification by SRLDC/SRPC under Central Electricity Regulatory Commission (Unscheduled Interchange and Related Matters) Regulations, 2009 in respect of NLC TPS-I (Expansion) and NLC TPS-II .-Corrigendum to order dated 16.12.2011Neyveli Lignite Corporation Ltd, Chennai .	-	23-05-2012
41/2012 (Suo-motu)	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Uttar Pradesh Power Corporation Ltd.1. Uttar Pradesh Power Corporation Ltd., Lucknow .	26-04-2012	21-05-2012
54/MP/2012	Miscellaneous petition under Regulations 24, 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for seeking clarification in regard to reimbursement of the liability on account of FERV and the cost of hedging with regard to the operation of Regulation 40 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009..Power Grid Corporation of India Limited, New Delhi .	27-03-2012	15-05-2012
23/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011 by Power Department, Govt. of Sikkim, Gangtok.	15-03-2012	9-05-2012
120/2012 (Suo-motu)	Non-compliance of para 19 of order dated 27.9.2011 in Adjudication Case No. 3/2010 by Haryana Vidyut Prasaran Nigam Limited, Panchkula. Haryana Vidyut Prasaran Nigam Limited, Panchkula	26-04-2012	8-05-2012
24/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011by Jaipur Vidyut Vitran Nigam Limited, Jaipur. Jaipur Vidyut Vitran Nigam Limited, Jaipur	15-03-2012	8-05-2012
25/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011by Jodhpur Vidyut Vitran Nigam Limited . Jodhpur Vidyut Vitran Nigam Limited, Jodhpur	15-03-2012	8-05-2012
26/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011by Ajmer Vidyut Vitran Nigam Limited, Ajmer . Ajmer Vidyut Vitran Nigam Limited, Ajmer	15-03-2012	8-05-2012
27/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011by Uttar Pradesh Power Corporation Limited, Lucknow . Uttar Pradesh Power Corporation Limited, Lucknow	15-03-2012	8-05-2012
28/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011by Department of Power, Government of Arunachal Pradesh, Itanagar . Department of Power, Government of Arunachal Pradesh, Itanagar	15-03-2012	8-05-2012
29/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011 by Electricity Department, Government of Manipur . Electricity Department, Government of Manipur	15-03-2012	8-05-2012
30/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011 by Meghalaya State Electricity Board, Shillong . Meghalaya State Electricity Board, Shillong	15-03-2012	8-05-2012
31/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011 by Department of Power, Government of Mizoram. . Department of Power, Government of Mizoram, Aizwal	15-03-2012	3-05-2012
32/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.12.2011 in Petition No. 213/MP/2011 by Tripura State Electricity Corporation Ltd, Agartala . Tripura State Electricity Corporation Ltd, Agartala	15-03-2012	4-05-2012
42/2012 (Suo-motu)	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Electricity Department, Daman and Diu, Silvassa.. 1. Electricity Department, Daman and Diu, Silvassa 2. Secretary (Energy), Electricity Department, Daman and Diu, Silvassa	12-04-2012	25-04-2012
189/2010	Petition for revision of Normative Annual Plant Availability Factor in respect of NTPC's Power Stations in Eastern Region, namely Farakka STPS (1600MW), Kahalgaon STPS, Stage-I (840MW) and Kahalgaon STPS, Stage-II (1500MW) on account of acute shortage of coal at all these stations and non-availability of cooling water at Farakka STPS.. NTPC Ltd, New Delhi	13-12-2011	25-04-2012
120/2012 (Suo-motu)	Non-compliance of para 19 of order dated 27.9.2011 in Adjudication Case No. 3/2010 by Haryana Vidyut Prasaran Nigam Limited, Panchkula.. Haryana Vidyut Prasaran Nigam Limited, Panchkula	-	09-04-2012
L-1/44/2010	Determination of POC rates and transmission losses in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 as amended. 1. National Load Despatch Centre, New Delhi 2. Central Transmission Utility, New Delhi	-	31-03-2012
L-1/44/2010	Approval of slab rates for POC charges and losses for the period April to September, 2012, under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. .National Load Despatch Centre	-	30-03-2012
177/2011 179/2011	Petition under Section 79 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 . .BSES Rajdhani Power Limited, New Delhi	05-01-2012	26-03-2012
13/MP/2011	Miscellaneous petition under Regulation 24 of CERC (Conduct of Business) Regulations 1999 seeking approval for procurement of two ERS-Substations for North-Eastern Region beneficiaries. .Power Grid Corporation of India Ltd., Gurgaon	26-04-2011	23-03-2012
212/MP/2011	Petition under Regulation 111 read with Regulation 113 of the CERC (Conduct of Business) Regulations, 1999 seeking appropriate direction to the respondents/generating companies to provide the audited documents in support of variable cost/charges billed by the respondents on monthly basis to the petitioner.North Delhi Power Limited (NDPL)	20-12-2011	22-03-2012
15/2012 Suo-Motu	Determination of tariff of the inter-State transmission lines connecting two States.	-	14-03-2012
207/2011	Approval under Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long term and Medium term Open Access to the Inter- State Transmission and Related Matters) Regulations,2009, for grant of regulatory approval for execution of Transmission system required in connection with grant of long term access to group of developers.	10-01-2012	21-03-2012
88/MP/2010	Miscellaneous petition under Regulation 24 of CERC (Conduct of Business) Regulations 1999 seeking Regulatory approval for procurement of two Mobile 400/220 kV Sub-station for Northern Region beneficiaries and determination of tariff in terms CERC (Terms and Conditions of Tariff) Regulations, 2009.. Power Grid Corporation of India Ltd., Gurgaon	13-05-2010	20-03-2012
42/2012 (Suo-motu)	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Electricity Department, Daman and Diu, Silvassa. ..Electricity Department, Daman and Diu, Silvassa	-	19-03-2012
41/2012 (Suo-motu)	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Uttar Pradesh Power Corporation Ltd. ..Uttar Pradesh Power Corporation Ltd., Lucknow	-	19-03-2012
40/2012 (Suo-motu)	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Power Development Department, Jammu and Kashmir..Power Development Department, Jammu and Kashmir	-	19-03-2012
14/MP/2012 and I.A. No. 1/2012	Approval under Central Electricity Regulatory Commission (Grant of Regulatory approval for execution of inter-State Transmission Scheme to Central Transmission utility) Regulations, 2010 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access to inter-State Transmission System and related matters) Regulations, 2009 for grant of regulatory approval for execution of 'Line bays and reactor provisions at Power Grid sub-stations associated with System Strengthening for Western Region and Northern Region'.. Power Grid Corporation of India Ltd., Gurgaon	09-02-2012	15-03-2012
209/2010	Application for extension of time for implementation of Restricted Governor Mode Operation for GSECL plants as per Indian Electricity Grid Code.. Gujarat State Electricity Corporation Limited, Vaodara	21-10-2010	21-03-2012
13/MP/2012	Reimbursement of additional expenditure towards deployment of Special Security Forces (CISF) at Salakati and Bongaigaon sub-stations for the year 2010-11 in Eastern Region. . Power Grid Corporation of India Ltd., Gurgaon	23-02-2012	07-03-2012
L-1/50/2010	Empanelment of Designated Independent Agencies/Individual Expert for the Purpose of Vetting of Capital Cost of Hydro Electric Project .	-	23-02-2012
32/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.11.2011 in Petition No. 213/MP/2011 by Tripura State Electricity Corporation Ltd, Agartala.. .Tripura State Electricity Corporation Ltd, Agartala	-	22-02-2012
31/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.11.2011 in Petition No. 213/MP/2011 by Department of Power, Government of Mizoram. .Department of Power, Government of Mizoram, Aizwal	-	22-02-2012
30/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.11.2011 in Petition No. 213/MP/2011 by Meghalaya State Electricity Board. .Meghalaya State Electricity Board, Shillong	-	22-02-2012
29/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.11.2011 in Petition No. 213/MP/2011 by Electricity Department, Government of Manipur.. .Electricity Department, Government of Manipur	-	22-02-2012
28/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.11.2011 in Petition No. 213/MP/2011 by Department of Power, Government of Arunachal Pradesh, Itanagar .Department of Power, Government of Arunachal Pradesh, Itanagar	-	22-02-2012
27/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.11.2011 in Petition No. 213/MP/2011 by Uttar Pradesh Power Corporation Limited, Lucknow. .Uttar Pradesh Power Corporation Limited, Lucknow	-	22-02-2012
26/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.11.2011 in Petition No. 213/MP/2011by Ajmer Vidyut Vitran Nigam Limited, Ajmer .Ajmer Vidyut Vitran Nigam Limited, Ajmer	-	22-02-2012
25/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.11.2011 in Petition No. 213/MP/2011 by Jodhpur Vidyut Vitran Nigam Limited .Jodhpur Vidyut Vitran Nigam Limited, Jodhpur	-	22-02-2012
24/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.11.2011 in Petition No. 213/MP/2011by Jaipur Vidyut Vitran Nigam Limited. .Jaipur Vidyut Vitran Nigam Limited, Jaipur	-	22-02-2012
23/2012 (Suo-motu)	Non-compliance of para 10 of order dated 26.11.2011 in Petition No. 213/MP/2011 by Power Department, Govt. of Sikkim, Gangtok.Power Department, Govt. of Sikkim, Gangtok	-	22-02-2012
206/MP/2011	Laying of 220 kV D/C transmission line from Gujarat Energy transmission Corporation Ltd. 220 kV Bhilad sub-station to manufacturing facility at Silvassa. .Reliance Industries Limited, Silvassa	09-02-2012	21-02-2012
289/2010 (Suo Motu) 290/2010 (Suo Motu) I.A.No.8/2011	Injection of power by LANCO Amarkantak Thermal Power Station into the regional grid as Unscheduled Interchange in contravention of Central Electricity Regulatory Commission(Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. Order date: 9-02-2012 Order date: 13-02-2012	28-11-2011	09-02-2012 / 13-02-2012
L-1/44/2010	Computation of PoC Charges and Losses for 2012-2013 in accordance with Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010.. .National Load Despatch Centre	-	10-02-2012
348/2010	Grant of connectivity to Ind Bharath Power (Madras) Ltd. under the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium term open access in inter-State Transmission and related matters) Regulations, 2009.Ind Bharath Power (Madras) Ltd, Hyderabad	19-07-2011	08-02-2012
129/MP/2011 140/MP/2011 165/MP/2011 171/MP/2011 180/MP/2011 198/MP/2011	Reimbursement of one time registration fees and annual charges (Market Operation Charges and System Operation Charges) levied by POSOCO/PGCIL to Generating stations of petitioner as per Central Electricity Regulatory Commission (Fee and Charges or Regional Load Despatch Centre and other related matters) Regulations, 2009 ..NHPC Limited	15-11-2011	06-02-2012
19/MP/2012 with I.A.No.4/2012	Illegal curtailment of Medium Term Open Access granted by Power Grid Corporation of India Limited for inter-State sale of electricity - setting aside the letter/order dated 07.01.2012 issued by Southern Region Load Despatch Centre purportedly intimating an illegal decision to curtail Medium Term Open Access granted to Jindal Power Limited and certain others. .Jindal Power Limited (JPL)	01-02-2012	02-02-2012
192/2010	Miscellaneous petition under Regulation 24 read with Regulation 111 and Regulation 44 “Power to Relax” of the CERC (Terms and Conditions of Tariff) Regulations, 2009 to include time lines for 765 kV D/C EHVAC Transmission lines and ± 800 kV HVDC Transmission Systems .Power Grid Corporation of India Ltd., Gurgaon	07-12-2010	31-01-2012
37/2010	Petition under Regulation 24 read with regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking relaxation of the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of tariff) Regulations, 2009 under Regulation 44 of the said regulations. . Power Grid Corporation of India Limited	29-04-2010	27-01-2012
213/MP/2011	Miscellaneous petition under Regulation 25A of CERC (Open Access in Inter State Transmission Regulations, 2008 and Regulation 7(L) of CERC (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 read with Regulation 111 of CERC (Conduct of Business) Regulations 1999 in the matter of non-payment of transmission charges by the beneficiaries to the petitioner.. Power Grid Corporation of India Ltd	17-01-2012	25-01-2012
8/MP/2011	Approval of the “Exit Scheme” submitted by Indian Energy Exchange Limited under the Regulation 36 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010. . Indian Energy Exchange Limited	22-12-2011	23-01-2012
197/2011	Approval under Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission utility) Regulations, 2010 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access to Inter-State Transmission system and related matters) Regulations, 2009 for grant of regulatory approval for execution of (a) Associated Transmission System of Krishnapatnam Part-B (for achieving synchronous interconnection of SR with NEW grid) and (b) Associated Transmission System of Krishnapatnam Part-C1 (for operationalisation of common system associated with ISGS projects in Krishnapatnam area of Andhra Pradesh). . Power Grid Corporation of India Limited, Gurgaon	10-01-2012	23-01-2012
173/MP/2011	Application for approval under Sections 17(3) and 17 (4) of Electricity Act, 2003 for creating Security in favour of security trustee in connection with the project C of Western Region Strengthening Scheme-II in Gujarat and Madhya Pradesh. .	28-11-2011	05-01-2012
176/2011 (Suo-motu)	Tariff of Western Region System Strengthening Scheme-II (Project B and C) after concession period of 25 years.	-	04-01-2012
L-1/44/2010	Computation of Point of Connection (PoC) Charges and Losses for 2012-13 as per Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010.National Load Despatch Centre	-	02-01-2012