208/SM/2011

Implementation of Automatic Demand Management Schemes in compliance of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010.SUO MOTU

L-1/44/2013-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period January to March, 2014 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 as amended from time to time.National Load Despatch Centre, New Delhi.

318/2013

Petition under Clause (7) of Regulation 8 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in Inter-State transmission and related matters) and Central Electricity Regulatory Commission (Unscheduled interchange and related matters) Regulations, 2009, as amended vide notification dated 21.3.2012, seeking approval of the Hon'ble Commission for further extension of period of injection of infirm power in to the grid beyond six months (beyond 31st December, 20123 till 31st March, 2014 or till COD of Unit-I, whichever is earlier) from the date of first synchronisation of Unit-I of 726.6 MW (3 x 363.3 MW) of Palatana Combined Cycle Gas Based Power Project of ONGC Tripura Power Company Ltd.ONGC Tripura Power Company Ltd, New Delhi.

308/SM/2013

Development of Modified Composite Index for Imported Coal for Payment Purposes.Suo Motu.

249/MP/2012 250/MP/2012 251/MP/2012

Maintaining security of the inter-connected power system of India in terms of Regulation 5.2 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and compliance of Regulations 5.4.2 and 6.4.8 of the Grid Code read along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.Northern Regional Load Despatch Centre, Southern Regional Load Despatch Centre, Eastern Regional Load Despatch Centre.

221/MP/2012

Providing adequate load shedding through automatic under frequency and df/dt relays in the state systems of Northern region and keeping them functional in terms of Regulation 5.2 (n) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First amendment), Regulations 2012 for ensuring security of the Northern regional grid as well as the interconnected Indian grid.Northern Regional Load Despatch Centre, New Delhi .

L-1/44/2010-CERC

Approval of slab rates for POC charges and losses for the period January to March, 2014, under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto..National Load Despatch Centre.

263/MP/2012

Maintaining and ensuring integrated, secured grid operation in Southern Region in terms of regulation 5.2 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and compliance of regulation 5.2 (n) and 5.4.2 (e) of the same as amended vide its First Amendment Regulations 2012, by providing adequate load relief through AUFR and df/dt schemes during contingencies.Southern Regional Load Dispatch Centre, Bangalore

56/SM/2013

Show cause notice under Section 142 of the Electricity Act, 2003 for non-Compliance of Commission's direction dated 26.9.2012 in Petition No.168/MP/2011Uttar Pradesh State Load Despatch Centre, Lucknow

220/MP/2011

Plant Availability Factor (PAF) of Tehri Hydroelectric Power Project Stage -I (4 x 250 MW) for the period from 1.4.2010 to 31.3.2011.THDC India Limited.

94/MP/2013

Petition under Section 29 (5) of the Electricity Act, 2003 and Regulation 2.3.1 (7) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 seeking a direction against the Respondent to permit the revision of the schedule for Petitioner's Karcham Wangtoo Hydro Electric Plant (Karcham Wangtoo HEP) more than once on account of high silt in the Sutlej River.Jaiprakash Power Ventures Limited.

188/SM/2012

Calculation of total transfer capacity, available transfer capacity and transmission reliability margin..Jindal Power Limited.

119/MP/2013

Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 3 (4) 14 of the Central Electricity Regulatory Commission ((Terms and Conditions for Recognition and Issuance of Renewable energy certificate for renewable energy generation) Regulations, 2010.M/s Peethambra Granites Private Limited.

244/MP/2012

Petition under Sections 79 (1) (c) and 79 (1) (k) of the Electricity Act, 2003 for directions to, inter alia, accept schedules for supply of power against long-term access.Jindal Power Ltd., Chhattisgarh.

128/MP/2013

Petition under Section 61 (h), 66 and 79 (1) of the Electricity Act, 2003.Gujarat Urja Vikas Nigam Limited.

149/MP/2012

Petition under Section 79 (1) (h) of the Electricity Act, 2003 read with Regulation 5.2 (f) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulation, 2010 regarding restricted governor mode of operation by hydro-electric generating stations and Chapter- V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for exempting Purulia Pump Storage Project (PPSP) of West Bengal State Electricity Distribution Company Limited from Black Start mode and Restricted Governor mode of operation.West Bengal State Electricity Distribution Company Limited.

211/MP/2011

Petition under Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2010 and against the arbitrary action of Western Regional Load Despatch Centre by loading transmission losses on the 220 kV lines being used for transfer of power from the generating station of NSPCL to Bhilai Steel Plant.Steel Authority of India Ltd Bhilai Steel Plant, Bhillai Bhillai- 490001 Chhattisgarh .

131/MP/2013

Maintainability security of the interconnected power system of Indian in terms of Regulation 5.2 of the Indian Electricity Grid Code and compliance of Regulation 5.4.2 and 6.4.8 of the IEGC read along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulation, 1999.North Eastern Regional Load Despatch Centre.

149/MP/2013

Petition under Section 79 (1)(k) of the Electricity Act read with regulations 3(4),14 & 15 of CERC’s (Terms and Conditions for Recognitions and Issuance of Renewal Energy Certificate for renewal energy generation) Regulations, 2010.Bajaj Hindusthan Limited.

95/MP/2013

Petition under section 79 (1) (c) read with Section 79 (1) (f) of the Electricity Act 2003 seeking a direction from this Commission that no State Transmission Charges and Losses are leviable on the petitioner by the Respondent No. 1 (i.e. State Transmission Utility) for scheduling and evacuation of 150 MW power from the petitioner's plant through inter-State transmission lines of Power Grid Corporation of India Ltd as the intra State Transmission System of Respondents No. 1 shall not be used for such Open Access.Jai Prakash Power Ventures Ltd.

122/MP/2013 123/MP/2013 129/MP/2013

Petition under Section 79 (1) (k) of the Electricity Act read with regulations 3(4), 14 & 15 of CERC's (Terms and Conditions for Recognitions and Issuance of Renewable Energy Certificate for renewal energy generation) Regulations, 2010.Dalmia Bharat Sugar and Industries Ltd., New Delhi.

315/2009

Petition under Section 79(1) (c), (f) and (k) read with Section 11(1) of the Electricity Act, 2003 read with Regulations 26 of the CERC (Open Access in inter-State in Transmission) Regulations, 2008.Vendanta Aluminimum Limited.

219/ SM/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.

117/MP/2012

Miscellaneous petition filed under Regulation 24 read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business)(Amendment) Regulations, 2009 and Regulation 29-Power to Relax Central Electricity Regulatory Commission (Fee and Charges of Regional Load Despatch Centre and other related matters), Regulations, 2009.Power System Operation Corporation Limited.

4/MP/2012

Petition under Section 79 (1) (c) and (f) and 142 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Short-term Open Access in inter-State Transmission) Regulations, 2008 . Arti Steel Limited, Cuttack .

253/MP/2012

Petition under section 79 of the Electricity Act, 2003 pertaining to adjudication of issues relating to Power Purchase Agreement between PTC India Limited and Lanco Budhil Hydro Power Pvt. Ltd.PTC India Ltd.

3/RP/2013 in Petition No.179/SM/2012

Petition for review of order dated 14.3.2013 in Petition No. 179/SM/2012 for non-compliance of Commission's directions and the provisions of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Indian Grid Code) Regulations, 2010.Shri S.K.Agarwal, Chairman and Managing Director, Rajasthan Rajya Vidyut Prasaran Nigam Limited.

76/MP/2013

Application for extension of period for testing including full load testing, and subsequent injection of infirm power by Gas Turbine No.3 and its associated waste heat recovery unit of Pragati-III Combined Cycle Gas Based Power Station (1371 MW) beyond six months from its first synchronization.Pragati Power Corporation Limited, New Delhi.

6/RP/2013 In Petition No. 184/2009

Review of Order dated 3.9.2012 and Corrigendum order dated 2.4.2013 in Petition No.184 of 2009 in the matter of approval of revised fixed charges of Talcher Thermal Power Station (460 MW) for the period 2004-09 due to additional capital expenditure incurred during 2007-08 and 2008-09.NTPC Ltd., New Delhi.

93/MP/2013 96/MP/2013

Petition under Section 79 (1) (c) and (k) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Grant of Connectivity, Long term and Medium term open access in inter-State transmission and related matters) Regulations, 2009 for direction for implementation of the open access on the inter-State transmission system of Power Grid Corporation of India Limited.Central Power Distribution Company of APL Limited (APCPDCL), Hyderabad.

178/MP/2013

Petition under Regulation 8 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in Inter-State transmission and related matters) and Central Electricity Regulatory Commission (Unscheduled interchanges and related matters) seeking permission to allow extension of the period for injection of infirm power for testing including full load testing for Vindhyachal STPP Unit # 12 (500 MW) Stage IV, beyond six months from initial synchronization.NTPC Limited, New Delhi.

258/MP/2012

Petition for directions to the Respondent, National Load Despatch Centre on the issue of Renewable Energy certificates to the petitioner from the date of commissioning of the generating station. Petition under Sections 66, 79 and other applicable provisions of the Electricity Act, 2003 read with regulation 14 of the Central Electricity Regulatory Commission ((Terms and Conditions for Recognition and Issuance of Renewable energy certificate for renewable energy generation) Regulations, 2010.Jindal Power Limited, Tamnar, District Raipur, Chhattisgarh.

Review Petition No 2/2013 In Petition No 43/MP/2012

Petition seeking review of the Order dated 31.01.2013 passed by this Hon'ble Commission in Petition No. 43/MP/2012 titled as "Himachal Sorang Power Limited versus Powergrid Corporation of India Limited.Himachal Sorang Pvt. Ltd.

179/MP/2013

Petition under Regulation 8 of central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-state transmission and related matters) and CERC (Unscheduled interchanges and related matters) Regulations, 2009 seeking permission to allow extension of the period for injection of infirm power for testing including full load testing for Mauda STPP Unit # 2 (500 MW) Stage I, beyond six months from initial synchronization.NTPC Limited, New Delhi.

19/MP/2012

Illegal curtailment of Medium Term Open Access granted by Power Grid Corporation of India Ltd for inter-State sale of electricity.Jindal Power Limited, Tamnar, District Raipur, Chhattisgarh.

265/2009

Petition under Section 79 (1) of the Electricity Act, 2003.Gem Sugar Ltd., Bangalore.

92/MP/2013

Petition for recovery of additional cost incurred consequent to pay/wage revision of employees of SJVNL, Central Industrial Security Force and Delhi Public School staff in respect of Nathpa Jhakri Hydro Power Station w.e.f. 1.1.2006 to 31.3.2009. SJVNL Limited.

194/SM/2013

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.

I.A No. No. 26/2013 in Petition No. 274/2010

Interlocutory Application seeking in-principle approval of Additional Capital Expenditure of 2 x 525 MW generating units of Maithon Power Ltd.Maithon Power Ltd, Noida.

Petition No 259/MP/2012 Review Petition No. 27/RP/2012

In Petition No. 117/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 02.11.2012 passed by this Hon'ble Commission in petition No. 117/MP/2012 relating to Anticipated delay in the declaration of commercial operation date for the 2x220 MW NLC-Thermal Power Stations-II Expansion Power Plant.EMCO Energy Ltd.

277 of 2010
293 of 2010

Petition under Section 94 read with Sections 62 (6) of the Electricity Act, 2003 and Regulation 22(iii) of the CERC (Terms and Conditions of Tariff) 2004. Bhaskar Shrachi Alloys Limited and Steel Authority of India Limited

No. L-1/44/2013-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period October, 2013 to December, 2013 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 as amended from time to time.

Petition No. 127/2012 With I.A.Nos. 20/2012 and 28/2013

Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by the Vemagiri Transmission System Ltd.Power Grid Corporation of India Limited.

L-1/44/2010-CERC

Approval of slab rates for POC charges and losses for the period October to December, 2013, under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto.

72/MP/2013

Providing protection systems having reliability, selectivity, speed and sensitivity and keeping them in functional in terms of Regulation 5.2 (l) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read with Regulation 3 (1) (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of the Eastern Regional grid as well as the interconnected India grid.Eastern Regional Load Despatch Centre, New Delhi.

344/2010

Petition seeking exercise of power under Electricity Act, 2003 for issuing appropriate directions to the Central Generating Station.North Delhi Power Limited, Delhi.

5/MP/2013

Providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (I) of the CERC (Indian Electricity Grid Code) (First Amendment), Regulations 2012 read along with Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of the Northern Regional Grid as well as the interconnected Indian Grid.Northern Regional Load Despatch Centre, New Delhi.

218/MP/2012

Miscellaneous petition under Regulations 24,111 and 113 of the CERC (Conduct of Business) Regulations, 1999 for regulatory approval of implementation of OPGW based communication system for Central Sector sub-stations and generating stations in North-Eastern region and direction for payment by the respondents till it is funded by DONER.Power Grid Corporation of India Ltd., Gurgaon.

257/MP/2012

Miscellaneous Petition in the matter of non-compliance by the Respondents with Regulation 26 (ii) A (e) of Chapter-4 and Regulation 32 (1) of Chapter-5 of CERC (Terms and Conditions of Tariff) Regulations, 2009 in respect of payment of Energy Charge on account of Open Cycle operation of the Assam Gas Based Power Station (AGBP) to the Petitioner under Regulations 69 and 111 of CERC (Conduct of Business) Regulations 1999.North Eastern Electric Power Corporation Ltd, New Delhi.

30/MP/2013

Miscellaneous petition under sub-section (4) of Section 28 of the Electricity Act, 2003 on account of additional cost incurred owing to revision of scale of pay for employees posted in ULD&C Schemes from 1.1.2007 to 31.3.2009 consequent to implementation of the revision w.e.f. 1.1.2007.Power Grid Corporation of India Limited, Gurgaon.

129/MP/2012

Petition 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 Access and Medium term Open Access to Inter-State transmission system and related matters) Regulations, 2009 for grant of regulatory approval for execution of Unified Real Time Dynamic State Measurement (URTDSM).Power Grid Corporation of India ltd., Gurgaon.

134/MP/2013

Petition under Section 79 of the Electricity Act, 2003.Venkateshwara Power Projects Ltd, Belgaum.

15/MP/2013

Petition seeking Commission's permission to maintain status quo for injection of infirm power under UI mechanism till declaration of COD or 31.8.2013 whichever is earlier.Neyveli Lignite Corporation, Chennai.

144/MP/2013

Petition for seeking approval for extension of injection of infirm power into the grid beyond six months from the date of first synchronization of Unit-I of 726.6 (2x 363.3 MW) Palatana Combined Cycle Gas Based Power Project of ONGC Tripura Power Company Ltd.ONGC Tripura Power Company Ltd., New Delhi.

8/MP/2013

Petition under Section 60 of the Electricity Act, 2003 read with Regulations 53 and 54 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for fixing the ceiling rate for the tariff quoted by traders in electricity market.Kerala State Electricity Board, Thiruvananthapuram.

104/MP/2011

246/SM/2009

147/RC/2013

266/MP/2009

166/MP/2012

255/MP/2012

152/MP/2012

59/MP/2013

22/MP/2013

140/MP/2012

267/2009

277/MP/2013 278/MP/2012 279/MP/2012 280/MP/2012 281/MP/2012 282/MP/2012

176/SM/2012

177/SM/2012

150/MP/2012

85/MP/2013

143/MP/2012

Petition No. 24/RP/2012 in Petition No. 222/2009

29/2011

118/ MP/ 2012

245/MP/2012

241/2009

212/2010

52/MP/2013

261/MP/2012

56/SM/2013

172/SM/2012

227/MP/2012

1/MP/2013

66/MP/2013

2/RP/2012 In Miscellaneous Petition No. 126/MP/2011

248/GT/2012

14/MP/2011 with IA No 21/2011

169/MP/2011

170/ MP/2011

301/2009

211/MP/2012

Petition for directions to the Respondent, National Load Despatch Centre on the issue of Renewable Energy Certificates to the Petitioners from the date of commissioning of the generating station. Simran Wind Projects Private Limited, Kolkata Paharpur Cooling Towers Limited, Kolkata Green Infra Wind Power Projects Limited, New Delhi. .

I.A.No. 12/2013 in Petition No. 66/MP/2013

Petition for seeking approval for extension of injection of infirm power into the grid beyond six months from the date of first synchronization of Unit-I of 726.6 (2x 363.3 MW) Palatana Combined Cycle Gas Based Power Project of ONGC Tripura Power Company Ltd. ONGC Tripura Power Company Ltd., New Delhi..

260/MP/2012

Approval under Regulation 44 of the Central Electricity Regulatory Commission (Terms and conditions of Tariff) Regulations, 2009 "Power to Relax" for reimbursement of additional expenditure towards deployment of special security forces (CISF) at Wagoora Sub-Station for the year 2011-2012 in Northern Region. Power Grid Corporation of India Ltd., Gurgaon..

47/MP/2012 49/MP/2012 50/MP/2012 51/MP/2012 52/MP/2012

24/MP/2013

Petition under Central Electricity Regulatory Commission (Grant of Connectivity, long-term Access and Medium Term Open Access inter-State Transmission and related matters) Regulations, 2009 read with Regulations 24,111,114 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. NTPC Limited, New Delhi.

161/MP/2012 162/MP/2012 164/MP/2012

165/MP/2012

125/ MP/2011

15/Suo-Motu/2012

180/SM/2012

153/MP/2012

154/2012(SM)

159/MP/2012

02/MP/2013

254/RC/2012

Corrigendum in Petition No.155/2012

Corrigendum in Petition No.184/2009

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 Regulation by Indonesian Government. Adani Power Limited, Ahmedabad.

L-1/44/2010-CERC

L-1/44/2010-CERC

7/MP/2013

237/SM/ 2012

179/SM/2012

181/SM/2012

12/MP/2013 With I.A.No. 3/2013

15/Suo-Motu/2012

310/2010

72/2010

243/SM/2012

242/SM//2012

195/2009

183/2009

230/MP/2012

266/SM/2012

170/MP/2011

133/ MP/2012

43/MP/2012

209/2011

33/MP/2012

27/2011

38/MP/2012

101/MP/2010

55/MP/2012