448/RC/2014 .

Regulatory Compliance Application for seeking extension of time for compliance of the order dated 21.2.2014 passed in the application no. 220/MP/2012. Rajasthan Rajya Vidyut Utpadan Nigam Limited.

220/ADPT/2014

Application under Section 63 of the Electricity Act, 2003 for the adoption of transmission charges in respect of the Transmission System being established by NRSS XXIX Transmission Limited.NRSS XXIX Transmission Limited.

• Corrigendum (Dated: 12-06-2017)

157/MP/2014

Petition for grant of connectivity and use of inter-State transmission line for evacuation of power from 96 MW Dikchu Hydro Electric Power in Sikkim.Sneha Kinetic Power Projects Private Limited.

194/2009

Revision of fixed charges for the period 2006-09 due to additional capital expenditure incurred during the years 2006-07 (1.6.2006 to 31.3.2007), 2007-08 and 2008-09 at Badarpur Thermal Power Station (705 MW).NTPC Ltd, New Delhi.

304/MP/2013 312/MP/2013 313/MP/2013 327/MP/2013 14/MP/2014 16/MP/2014 41/MP/2014 42/MP/2014

Petition for adjustment of generation tariff and other consequential reliefs.Godavari Green Energy Limited .

423/MP/2014

Petition under clause (7) of Regulation 8 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and medium term open access in inter-State transmission and related matters) Regulations, 2009 as amended from time to time seeking permission for allowing injection of infirm power from Units 51, 52 and 53 of DGEN Mega Power Project for testing including full load testing for the period beyond 6 months up to the declaration of commercial operation of the respective units.Torrent Energy Ltd.

274/2010

Approval of capital cost and determination of generation tariff of Maithon Power Limited (1050 MW) for the period from the date of commercial operation of Unit-I and Unit-II to 31.3.2014.Maithon Power Ltd.

379/MP/2014

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 2013-14 in Northern Region.Power Grid Corporation of India Ltd.

408/MP/2014

Petition seeking Commission`s permission to continue injection of infirm power in Southern Grid till declaration of COD of Unit-I of Kudankulam Nuclear Power Project or 22.1.2015, whichever is earlier. Nuclear Power Corporation of India Ltd.

134/MP/2011

Petition for clarification on the interpretation of Regulation 5 of the CERC (Unscheduled Interchange Charges and related matters) (Amendment) Regulations, 2010. Bharat Aluminium Company Ltd.

L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period October to December, 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.

316/RC/2013

Approval of panel for appointment as Independent Directors on the Board of Indian Energy Exchange..Tata Power Delhi Distribution Limited .

73/MP/2013

Petition for adjudication of dispute between the parties involving termination of the PPA dated 10.6.2008 due to failure of the Respondent to remedy/take corrective steps in relation to rising cost of power.Tata Power Delhi Distribution Limited .

331/SM/2013

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009.Raichur Sholapur Transmission Company Limited.

392/MP/2014

Petition seeking permission for allowing injection of infirm power for testing including full load testing for Unit-3 (500 MW) of Vallur TPP of NTECL beyond six months from initial synchronization.NTPC Tamil Nadu Energy Company Limited

L-1/44/2010-CERC

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

130/MP/2013

Petition for compliance of Section 39 of the Electricity Act, 2003 read with Regulation 2.8.1 (c) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First amendment) Regulations, 2012 to ensure development of an efficient, co-ordinate and economical system of intra-State transmission lines for smooth flow of electricity from a generating station to the load centers and for providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (I) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First amendment) Regulations, 2010 for ensuring security of the Eastern Regional grid as well as the inter-connected Indian grid.Eastern Regional Load Despatch Centre.

134/MP/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 111 and 114 of the Central Electricity Regulatory Commission(Conduct of Business) Regulations, 1999 and appropriate provision of the Central Electricity Regulatory Commission (Grant of Connectivity, long-term access and medium term access in inter-State transmission and related matters) Regulations, 2009 and Central Electricity Regulatory Commission (Sharing of inter-State transmission charges and losses) Regulations, 2010 and Central Electricity Regulatory Commission (Terms and Conditions of tariff ) Regulations, 2014.Power Grid Corporation of India Limited.

181/2011

Determination of tariff of the generating stations and transmission systems of Bhakra Beas Management Board .Bhakra Beas Management Board (BBMB), Chandigarh.

I.A. Nos. 43/2014, 51/2014 and 52/2014 In Petition No. 92/MP/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003 and Regulations-32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and medium term open access in inter-State transmission and related matters) Regulations, 2009, 'in the matter of arbitrary denial of Medium Term Open Access' violating the provisions of the regulations.Kerala State Electricity Board Limited .

I.A. No. 53 of 2014 in Petition No. 341/SM/2013

Application on behalf of Financial Technologies (India) Limited for extension of time.Financial Technologies India Limited.

225/MP/2014

Petition under Regulation 54 “Power to Relax” and under Regulation 55 “Power to Remove Difficulty” of the CERC (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 24 and 111 of CERC (Conduct of Business) Regulations, 1999 for relaxation of CERC (Terms and Conditions of Tariff) Regulations, 2014.Power Grid Corporation of India Ltd.

70/MP/2014

Review petition under Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2013 and Regulation 54 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.North Eastern Electric Power Corporation Ltd.

53/MP/2012

Petition under Section 79(1) (f) of the Electricity Act, 2003 read with Chapter III of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for recovery of Unscheduled Interchange Charges (UI Charges) in respect of Bhilai Expansion Power Plant (2 x 250 MW) for the period from 22.4.2009 to 31.7.2011.NTPC SAIL Power Company Private Limited.

164/MP/2014

Approval under Regulation 44 of the CERC (Terms and Conditions of Tariff) Regulations, 2009 "Power to Relax" for reimbursement of additional expenditure towards deployment of Special Security Forces (CISF) at Salakati and Bongaigaon sub-stations for the year 2013-14 in Eastern and North Eastern Region..Power Grid Corporation of India Ltd..

309/MP/2014

Petition seeking the Commission`s permission to allow extension of the period for injection of infirm power for testing including full load testing of Unit-IV (660 MW) of Barh STPP (Stage-II, 2X660 MW), beyond six months from initial synchronization.NTPC Limited,

284/MP/2014

Petition seeking Commission`s permission to allow extension of time of the period for injection of infirm power for testing including full load testing for Unit-3 of 4x600MW power plant at Tamnar, beyond six months from initial synchronization.Jindal Power Limited .

211/MP/2014

Petition seeking Commission`s permission to allow extension of time of the period for injection of infirm power for testing including full load testing for DB Power`s Chhattisgarh plant, Unit-2 (600 MW), beyond six months from initial synchronization.DB Power Limited .

181/2011

Determination of tariff of the generating stations and transmission systems of Bhakra Beas Management Board.Bhakra Beas Management Board (BBMB), Chandigarh.

SM/014 /2014

Non-compliance with the provisions of Clause (7) of Regulation 30 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.NTPC Ltd.

267/MP/2014

Petition seeking permission to allow injection of infirm power for testing including full load testing upto declaration of commercial operation of Units 51, 52 and 53 of DGEN Mega Power Project.Torrent Energy Ltd.

92/MP/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003 and Regulations-32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and medium term open access in inter-State transmission and related matters) Regulations, 2009, 'in the matter of arbitrary denial of Medium Term Open Access' violating the provisions of the regulations.Kerala State Electricity Board Limited.

SM/13/2014

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

SM/012/2014

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009.1. Karam Chand Thapar and Bros Ltd.

158/MP/2014

Petition seeking Commission`s permission to maintain status quo for injection of infirm power in Southern Grid till declaration of COD of Unit-I of Kudankulam Nuclear Power Project or 22.10.2014, whichever is earlier.Nuclear Power Corporation of India Ltd.

MP/129/2014

Petition seeking permission for allowing injection of infirm power for testing including full load testing for Unit-3 (500 MW) of Vallur TPP of NTECL beyond six months from initial synchronization.NTPC Tamil Nadu Energy Company Limited.

167/MP/2013

Petition under Section 66, 79 and other applicable provisions of the Electricity Act, 2003 read with Regulations 14 of Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewal Energy Certificate for renewable energy generation) Regulations, 2010 for directions and orders as considered appropriate to National Load Despatch Centre, on the issue of Renewable Energy Certificates to the Petitioner.M/s Urjankur Shree Datta Power Co. Ltd.

309/MP/2013

Petition under clause (7) of the Regulation 5 of the Central Electricity Regulatory Commission (Unscheduled Interchanges and Related matters) (Second Amendment) Regulations, 2012 read with section 111 and section 113 of the Central Electricity Regulatory Commission (Conduct of Business Regulation, 1999) as amended thereto, for removal of Cap rate applied on infirm power injected by 726.6 (2X363.3 MW) Palatana Combined Cycle Gas based Power Project of ONGC Tripura Power Company Limited for the period from synchronization of Unit-I to the COD of the project.ONGC Tripura Power Company Limited.

85/MP/2013

Sasan UMPP- Declaration of COD and scheduling.Western Regional Load Despatch Centre, Mumbai.

159/MP/2013

Petition under Sections 62, 79 (1) (c) and (d) and other applicable provisions of the Electricity Act, 2003 read with chapter V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for revision of Unscheduled Interchange Accounts in respect of dispatch of electricity from the Indira Gandhi Super Thermal Power Project of Aravali Power Company Limited at Jhajjar.Aravali Power Company (P) Limited

MP/068/2014

Petition for grant of approval under Section 17 (3) of Electricity Act, 2003 for creating securities in favour of Bank of Baroda, presently acting as Security Agent (or any other Security Agent/Trustee to be appointed by the Lenders of TPTL) for the benefits of Consortium Lenders by way of Hypothecation of Movable and Immovable assets of 400 kV D/C Transmission line from Teesta-III HEP in North District of Sikkim to sub-station at Kishanganj District in Bihar on behalf of Teestavalley Power Transmission Limited.Teestavalley Power Transmission Limited.

Review Petition No. 2/2014 In Petition No. 211/MP/2011

Review of order dated 20.11.2013 passed by the Hon'ble Commission in Petition No.211/MP/2011.Steel Authority of India Limited .

MP/051/2014

Petition for grant of approval under Section 17 (3) of the Electricity Act, 2003 for creating securities in favor of Power Finance Corporation Limited by way of hypothecation of movable and immovable assets of 400 kV D/C Muzaffarpur to Sursand section (India portion) of Indo-Nepal Cross Border Transmission line from Muzaffarpur (India) to Dhalkebar (Nepal) on behalf of Cross Border Power Transmission Company Limited.Cross Border Power Transmission Company Limited.

128/MP/2014

Petition seeking permission to allow injection of infirm power for testing including full load testing upto declaration of commercial operation of Units 51, 52 and 53 of DGEN Mega Power Project.Torrent Energy Ltd.

153/MP/2013

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 connectivity to NCC Power Project Limited.Power Grid Corporation of India Limited.

88/RC/2014

Regulatory Compliance Application for change of name of inter-State trading licence of Pan India Network Infravest Private Limited.Pan India Network Infravest Private Limited.

183/MP/2013

Petition under Section 79(1)(b) and (f) and other applicable provisions of the Electricity Act, 2003 and Regulations of the Central Commission in respect of sale and purchase of power from the Gas Power Station (1967.08 MW) of the petitioner to Maharashtra State Electricity Distribution Company Ltd.Ratnagiri Gas and Power Private Ltd.

91/MP/2013

Petition under Section 79 (1) (c) (k) Read with section 29 (5) & section 29 (142) of the Electricity Act, 2003.Chhattisgarh State Power Distribution Co. Ltd.

32/2014 in Petition No. 14/MP/2014

Application for stay.KVK Energy Ventures Private Limited.

306/MP/2013

Petition for extension of period for testing including full load testing, and subsequent injection of infirm power by Gas Turbine No. 4 and its associated waste heat recovery unit of Pragati-III CCPS (1371 MW) beyond six months from its first synchronization.Pragati Power Corporation Limited.

174/MP/2013

Petition to relax the performance parameters stated in the Central Electricity Regulatory Commission (Standard of Performance of inter-State transmission Licensees) Regulations, 2012.Power Grid Corporation of India Ltd.

71/MP/2014

Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 in relation to extension of the Required Commercial Operation Date (RCOD) of Western Region System Strengthening Scheme-II (Project-B) up to 1.1.2014.Power Grid Corporation of India Ltd.

143/MP/2013 with I.A. Nos. 38/2013 and 3/2014

Petition seeking payment of the Unscheduled Interchange payable to the petitioner from the Northern Region Unscheduled Interchange Pool Account Fund.Tata Power Delhi Distribution Limited.

L-1/44/2010-CERC

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

205/2009

Approval of incentive under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004 based on availability of transmission system of Western Region for year 2008-2009.Power Grid Corporation of India Limited

TT/37/2014

Approval of transmission tariff for Asset-I : Kurnool- Raichur 2nd 765 kV S/C line and extension of Kurnool 765 kV/400 kV & Raichur 765/400 kV sub-stations Asset-II :1500 MVA, 765/400 kV ICT#2 and 240 MVAR Reactor along with associated bays at 765/400 kV Nellore PS Asset-III :1500 MVA, 765/400 kV ICT#3 and 240 MVAR Bus Reactor along with associated bays at 765/400 kV Nellore PS under "Common System associated with ISGS projects in Krishnapatnam area of Andhra Pradesh in Southern Region for tariff block 2009-14 period under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Power Grid Corporation of India Limited .

TT/040/2014 TT/045/2014

Approval of transmission tariff for 765/400 kV, 1x1500 MVA, ICT-1 at Dharmjaygarh S/S along with associated bays under "Supplementary Transmission Scheme of upcoming IPP projects in Chhattisgarh" in Western Region Power Grid Corporation of India Limited .

TT/025/2014 TT/027/2014 TT/029/2014 TT/036/2014

Approval of transmission tariff for 400 kV Salem PS-Salem 400 kV D/C quad line alongwith new 765/400 kV PS at Salem (initially charged at 400 kV) and bay extensions at Salem 400/220 kV existing sub-station under common system associated with Coastal Energen Private Ltd & Ind-Bharat Power (Madras) Ltd. LTOA Generation Projects in Tuticorin area/Part B in Southern Region Power Grid Corporation of India Limited .

TT/104/2014 TT/109/2014

Approval of transmission charges for Asset I : 765 kV 3x110 MVAR Bus Reactor at Wardha S/S, Asset II: 3x110 MVAR Line Reactor for 765 kV D/C Raipur-Wardha Line 1 Ckt#1 charged as Bus Reactor at Wardha SS and Asset III: 765 kV D/C (Hex) Raipur-Wardha TL along with associated bays and 2 nos 240 MVAR Line Reactors at Raipur S/S under "Integration of Pooling stations in Chhattisgarh with central part of WR for IPP generation Projects in Chhattisgarh" in Western Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited .

TT/105/2014 TT/110/2014

Approval of transmission charges for (i) 400 kV (Quad) Ranchi (old)-Ranchi (New)-I Ckt II transmission line along with associated bays at Ranchi (old) and Ranchi (New); (ii) 400 kV D/C (Quad) Ranchi (old)-Ranchi (New)-II transmission line along with associated bays at Ranchi (Old) and Ranchi (New); (iii) 765/400 kV, 3x500 MVA ICT I at along with associated bays at 765 kV Ranchi (New) Sub-station in Western Region for 2014-19 tariff period under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Madhya Pradesh Power Management Company Ltd.

SM/003/2014

Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. Subhash Kabini Power Corporation Limited.

226/2009

Approval of tariff of Jhanor Gandhar Gas Power Station (657.39 MW) for the period from 1.4.2009 to 31.3.2014 in terms of the judgment of the Appellate Tribunal for Electricity dated 25.10.2013 in Appeal No. 71/2012.NTPC Ltd.

285/2009

Approval of tariff of Kawas Gas Power Station (656.20 MW) for the period from 1.4.2009 to 31.3.2014 in terms of the judgment of the Appellate Tribunal for Electricity dated 25.10.2013 in Appeal No. 70/2012.NTPC Ltd.

No. L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period July to September, 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.

63/MP/2014

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 2012-13 in Northern Region.Power Grid Corporation of India Limited.

75/MP/2014

Approval under Regulation 44 of the CERC (Terms and Conditions of Tariff) Regulations, 2009 "Power to Relax" for reimbursement of additional expenditure towards deployment of Special Security Forces (CISF) at Salakati and Bongaigaon sub-stations for the year 2012-13 in Eastern and North Eastern Region.Power Grid Corporation of India Limited.

L-7/44/2010-CERC

Nomination of National Load Despatch Center as Implementing Agency.National Load Despatch Center.

SM /009/2014

Investigation of load crash in Northern Region on 30.5.2014.Power Grid Corporation of India Limited.

87/MP/2014

Petition seeking the Commission`s permission to allow extension of the period for injection of infirm power for testing including full load testing of Unit-IV (660 MW) of Barh STPP (Stage-II, 2X660 MW), beyond six months from initial synchronization.NTPC Limited.

9/MP/2014

Petition under Regulations 63 and 64 Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for extension of time for compliance with Regulation 19 (1) (i) read with Regulation20 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 relating to maximum shareholding limits prescribed therein. .Indian Energy Exchange Limited.

SM/321/2013

Compliance Audit under the Renewable Energy Certificate Mechanism. ..

4/2014, 208/SM/2011

Review of order dated 18.12.2013 passed in Petition No. 208/SM/2011 on implementation of the Automatic Demand Management Scheme..

MP/080/2014 with IA No. 19/2014

Petition under Section 79(1) (f) of the Electricity Act, 2003 for adjudication of disputes arising out of the open access approval granted to the petitioner for evacuation of electricity and the terms and conditions of the bulk power transmission agreement dated.Jayaswal Neco Urja Ltd.

61/MP/2014

Petition under Regulation 8(7) 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, as amended from time to time, for grant of permission to allow injection of infirm power for testing including full load testing up to commercial declaration of Units 51, 52 and 53 of DGEN Mega Power Project.Torrent Energy Ltd.

58/MP/2014

DAnticipated delay in the declaration of Commercial Operation Date (COD) of Unit-I of the 2 x 250 MW NLC-Thermal Power Station-II (Expansion).Neyveli Lignite Corporation Limited, Chennai.

SM/354/2013

Determination of generic levellised generation tariff for the FY 2014-15 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2012.

SM/004/2014

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

SM/353/2013

Determination of Benchmark Capital Cost Norm for Solar PV power projects and Solar Thermal power projects applicable during FY 2014-15.

72/MP/2014

Petition seeking Commission`s permission to continue injection of infirm power till declaration of COD of Unit-I of Kudankulam Nuclear Power Project or 22.7.2014, whichever is earlier.Nuclear Power Corporation of India Ltd.

SM/341/2013

Regulatory oversight of the management and governance of Indian Energy Exchange Limited (IEX).

52/MP/2014

Petition under section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 8(7) 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.Vandana Vidhyut Limited.

262/SM/2012

Commencement of operations of National Power Exchange Limited.National Power Exchange Limited.

131/MP/2012

Petition under Sections 62, 79 and 178 of the Electricity Act, 2003 read with Regulation 44 of CERC (Terms and Conditions of Tariff) Regulation 2009 and Regulations 110/111/112 and 115 of CERC (Conduct of Business) Regulations, 1999.Mahaguj Power Limited.

Corrigendum in Petition No. 74/MP/2013

Corrigendum to Order dated 22.2.2014 in Petition No. 74/MP/2013.Lanco Budhil Hydro Power Pvt. Ltd.

83/MP/2013

Illegal denial of open access by the respondents in violation of Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008.Sagar Power (Neekukatte) Private Limited.

No. L-1/44/2014-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period April to June, 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.1. National Load Despatch Centre, New Delhi.

Interlocutory Application No 15/2014 in Petition No. 35/MP/2014

Interlocutory Application (IA) in Petition no. 35/MP/2014 seeking directions towards payment of demand raised by the Income Tax Authorities from PSDF . Power System Operation Corporation Ltd. (POSOCO) .

No.L-1/44/2010-CERC

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

Reference No: 01/Rpn/2014

Representation of Madhya Pradesh Power Management Company Limited regarding certain provisions of Central Electricity Regulatory Commission (Deviation Settlement Mechanism & other related matters) Regulations 2014.Madhya Pradesh Power Management Power Company Limited.

I.A. No.7/2014 in Petition No. 41/MP/2014

Application for stay.Aurum Renewable Energy Limited.

314/MP/2013

Anticipated delay in the declaration of Commercial Operation Date (COD) of Unit-I of the 2X250 MW NLC-Thermal Power Station-II (Expansion).Neyveli Lignite Corporation Limited, Chennai.

SM/003/2014

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

SM/004/2014

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

I.A. No. 5 of 2014 In Petition No. 313/MP/2013

In the matter of Petition under Section 79 of the Electricity Act, 2003. And In the matter of the Power Purchase Agreement entered between NTPC Vidyut Vyapar Nigam Ltd and Rajasthan Sun Technique Energy Pvt. Ltd.Rajasthan Sun Technique Energy Pvt. Ltd.

118/MP/2013

Revision petition under section 79 (1) (c) and Section 67 (4) of the Electricity Act, 2003 read with Rule 3 (3) of the Works of Licensees Rules, 2006 seeking direction for construction of 400 kV D/C Byrinihat to Bongaigoan section of Pallatana-Bongaigaon transmission line as per the approved alignment passing through the extension of the Regional Institute of Science and technology, 9th Mile Campus at Technocity, Baridua, Raid Marwet, Ri Bhoi District, Meghalaya.North East Transmission Company Limited.

327/MP/2013

Petition for adjustment of tariff, extension of time for execution of project and other consequential reliefs.Diwakar Solar Projects Limited

002/SM/2014

Requirement under the new MoP guidelines-Discontinue of notification on escalation rates for evaluation by CERC.

167/Suo-Motu/2012

Grid Disturbance on 30.7.2012 and 31.7.2012.

74/MP/2013

Petition under section 79 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, long term access and medium term open access and inter-state transmission and related matters) Regulations, 2009 as amended from time to time read with Central Electricity Regulatory Commission (unscheduled interchange charges and other related matters) Regulations 2009 as amended on 28.4.2010.Lanco Budhil Hydro Power Pvt. Limited, Gurgaon.

146/MP/2013 with I.A. 36/2013

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 Central Electricity Authority (Grid Standards) Regulations, 2010 and following best practices of O&M of transmission elements for ensuing security of the Southern Regional grid as well as the interconnected Indian grid.Southern Regional Load Despatch Centre.

127/MP/2013

Petition under Section 79(1) (f) of the Electricity Act, 2003 read with Regulation 32 of the CERC (Grant of Connectivity, Long-term access and medium term Open Access in inter-State Transmission and related matters) Regulations, 2009.EMCO Energy Limited.

75/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13.2.(b) of the Power Purchase Agreement dated 07.08.2007 executed between Sasan Power Limited and the Procurers for compensation due to Change in Law impacting revenues and costs during the Operating Period.Sasan Power Limited.

IA no. 34 of 2013 In Petition No. 155/MP/2012 & IA no. 35 of 2013 In Petition No. 159/MP/2012

Application by Mr. Pushpendra Surana for impleadment in Petition no. 155/MP/2012 and 159/MP/2012.

159/MP/2012

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 for establishing an appropriate mechanism to offset in tariff the adverse impact of the unforeseen, uncontrollable and unprecedented escalation in the imported coal price due to enactment of new coal pricing Regulation by Indonesian Government and other factors.Coastal Gujarat Power Limited.

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.

240/MP/2012 With I.A.No.52/2012

Petition under Section 79(1) (c) read with section 79(1) (f) of the Electricity Act, 2003 seeking a direction from this Hon'ble Commission that the levy of transmission charges of Western Region based on Revised Regional Energy Accounts (Revised REA) for the period of March 2011 to June 2011 vide provisional bill dated 24.08.2012 raised by the Respondent No.1 M/s Power Grid Corporation of India Limited is invalid in nature and accordingly, the same be withdrawn with immediate effect.Lanco Kandapalli Power Ltd., Hyderabad.

63/MP/2013 with I.A. Nos. 10/2013 and 27/2013

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 18 and 32 of 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 (a) relinquishment of long term of open access from 250 MW to 0 MW and (b) change in target region from Northern Region, Western Region to Southern Region.Lanco Kondapalli Power Limited.

220/MP/2012

Miscellaneous Petition for approval under Regulation 24, 111 & 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and under section 79( c), (i) and (k) of Electricity Act, 2003 for seeking direction for implementation of third party audit report on protection Scheme of Transmission System of Northern Region and Western Region.Power Grid Corporation of India Limited.

265/MP/2012

Miscellaneous petition for approval under Regulations 24, 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and under section 79(c), (d), (i) and (k) of Electricity Act, 2003 for seeking direction for implementation Grid Security Expert System (GSES) on all India basis.Power Grid Corporation of India Limited.

14/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13.2.(b) of the Power Purchase Agreement dated 07.08.2007 executed between Sasan Power Limited and the procurers for compensation due to unprecedented, unforeseen and uncontrollable depreciation of the Indian Rupees.Sasan Power Limited.

12/MP/2013 with IA No. 3/2013

Application filed under Section 79(1)(f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.Udupi Power Corporation Ltd.

193/MP/2012

Petition under section 79 (1) (c) read with Section 142 of the Electricity Act, 2003.Chhattisgarh State Power Distribution Co. Limited.

No. L-1/12/2010-CERC

Revised detailed procedures issued under the Central Electricity Regulatory Commission (Terms and conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010.

86/MP/2013

Petition under regulation 12 and 13 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004 for recovery of additional cost incurred consequent to pay revision of employees and Central Industrial Security Force (CISF) for generating station of the petitioner- THDC India Limited during 22.9.2006 to 31.3.2009.THDC India Limited.

4/MP/2011

Seeking time extension for implementation of Restricted Governor Mode of Operation in Stage-I and Stage-II units of NLC-TPS-II.Neyveli Lignite Corporation Limited.

12/MP/2014

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) Regulations, 2009 for permission to allow injection of infirm power for testing including full load testing upto commercial declaration of Unit-2 of Mauda STPP (1000 MW) Stage I, in compliance with the directions of the Hon'ble Commission's order dated 10.10.2013 in Petition No. 179/MP/2013.NTPC Ltd.

11/MP/2014

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) Regulations, 2009 for permission to allow injection of infirm power for testing including full load testing upto commercial declaration of Unit-I2 of Vindhyachal STPP (500 MW) Stage IV, in compliance with the directions of the Hon'ble Commission's order dated 15.10.2013 in Petition No. 178/MP/2013.NTPC Ltd.

230/2010 (Suo Motu)

Determination of Fee and Charges payable under Regulation 11 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010.

167/MP/2011

Approval for revision of Lignite transfer price of NLC mines for the period from 1.4.2004 to 31.3.2014 based on guidelines issued by Ministry of Coal, Govt. of India on Mine Closure Expenses.Neyveli Lignite Corporation Limited.

78/MP/2013

Petition under Section 79 (1) (c), (d) & (f) of the Electricity Act, 2003 read with Regulation 24 & 211 of CERC (Conduct of Business) Regulation, 1999 for directions to the respondent beneficiaries/DICs to perform the obligations under the Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010.Power Grid Corporation of India Limited.

145/MP/2013

Petition for adjudication of disputes arising out Power Purchase Agreement (Supplementary) dated 18.12.2012 entered into between the Petitioner and the Respondent.DNH Power Distribution Company Ltd.

SM/001/2014

Non-compliance of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010.

82/MP/2013

Levy of Back Up Supply Charges and withholding of UI Charges in Violation of Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2008, during the Grant of Inter State Open Access.Dhruvesh Metasteel Private Limited.

SM/351/2013

Improvement of Market Efficiency by information dissemination through display of Aggregate Demand and Supply Day Ahead curves by Power Exchanges on their website.

355/SM/2013

Introduction of new type of order in REC segment by PXIL for auction held on 27.11.2013.Power Exchange of India Limited.

180/MP/2013

Petition under Section 178 of the Electricity Act, 2003 read with Regulation 35 of Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004.A.D.Hydro Power Limited.

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.1. National Load Despatch Centre, New Delhi.

264/MP/2012

Maintaining security of the interconnected 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 Regulation 6.4.8 of the IEGC read along with Regulation 111 of the CERC (Conduct of Business) Regulation 1999.Western Regional Load Dispatch Centre.

124/MP/2013

Petition under Regulations 63 (i) and 64 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for making changes in the CERC (Open Access) Regulations, 2008 pertaining to NLDC Operating charges.Power Exchange India Limited.

177/SM/2012

Review of the order dated 2.7.2013 in Petition No. 177/SM/2012 regarding non-compliance of the Commission`s directions and the provisions of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Indian Grid Code) Regulations, 2010.Suo-motu.

121/MP/2013

Petition under Section 79 (1) (c), Regulations 12 & 13 of the Central Electricity Regulatory Commission (Unscheduled Interchange charges and related matters) Regulations, 2009, Part 7 of the CERC (Indian Electricity Grid Code) Regulations, 2010 and Regulations 111-113 of CERC (Conduct of Business) Regulations, 1999.Karnataka Power Transmission Corporation Limited.