18/SM/2015

Declaration of commercial operation of Units 20 to 50 of the Mundra Ultra Mega Power Project developed by Coastal Gujarat Power Limited. -

118/MP/2015

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 of the Power Purchase Agreement dated 7.8.2007 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.

282/MP/2015

Seeking permission for injection of infirm power for testing including full load testing of DB Power's Chhattisgarh Plant-Unit-2 (600 MW), beyond six months from initial synchronization. DB Power Limited.

16/SM/2015

Difficulty encountred in implementation of the Commission order dated 5.10.2015 in Petition No. 310/MP/2014 regarding scheduling of unscheduled Surplus Power from the Inter-State Generating Stations. Southern Regional Load Despatch Centre. .

31/2015 in 55/MP/2015

Petition for the relinquishment of the long term open access under the Bulk Power Transmission Agreement dated 13.5.201 under Regulation 18 read with Regulation 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. Jindal India Thermal Power Limited. .

008/SM/2014

Non-compliance of Section 29 of the Electricity Act, 2003 and Regulations 5.2 (r), 5.4.2 (a) (g) (h) and (i), 6.4.12, 6.5.20, 6.5.27, 5.7.4 (c) (g) (iv) and 4.6.3 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and Regulation 6 (4) (a) of the Central Electricity Regulatory Commission (Technical Standards for connectivity to the grid ) Regulations, 2007 and Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010. State Load Despatch Centre .

185/MP/2015

Application by Albina Power Trading Limited (formerly Indiabulls Power Trading Limited) under Chapter V: Regulation 14 (2) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. Albina Power Trading Limited.

223/MP/2013

Petition under Sections 12,14 and 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 for clarification on the Transmission Licence No. 9/Transmission/CERC, dated 16.6.2009 for 400 k V D/C Twin-Moose Palatana-Bongaigaon Transmission line granted to North East Transmission Company Ltd issued by the Commission vide CERC letter reference No. 16/2009, dated 16.7.2009. North East Transmission Company Ltd.

198/MP/2015

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-V (660 MW) of Barh STPP (Stage-II, 2X660 MW), beyond six months from initial synchronization. NTPC Limited.

378/MP/2014

Permission to introduce Two Day Ahead Spot (2-D Spot) and Extended Evening Day Ahead Spot (EVE-DAS) in Power Exchange India Limited. Power Exchange India Limited.

6/MP/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003 for cancellation of transmission licence dated 9.5.2011 granted by this Hon’ble Commission to Respondent No 1. Chhattisgarh State Power Distribution Co Ltd.

250/MP/2015

Seeking permission to allow extension of period of injection of infirm power for testing including full load trial operation of Unit-1 (250 MW) of Bongaigaon TPP (3X250MW), beyond six months from initial synchronization. NTPC.

113/MP/2014

keeping them functional in terms of Regulation 5.2 (1) of the CERC (Indian Electricity Grid Code) (2nd Amendment) Regulations 2014 read along with Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010, providing adequate load shedding through automatic under frequency relays (UFRs) in the state systems of North Eastern Region, keeping them functional in terms of Regulation 5.2 (n) of the CERC (Indian Electricity Grid Code) (Second Amendment) Regulations 2014 read along with Regulation 9 of the Central Electricity Authority (Grid Standards) Regulations, 2010 and providing of System Protection Schemes (SPS) in NER Grid to operate the transmission system closer to their limits and protect against situations like cascade tripping, tripping of critical elements in terms of Regulation 5.2 (o) of the CERC (Indian Electricity Grid Code) (Second Amendment) Regulations 2014 for ensuring security of the North Eastern Grid as well as the interconnected Indian Grid. North Eastern Regional Load Despatch Centre.

60/MP/2014

Petition under Section 94(f) of the Electricity Act, 2003 read along with part-7(4) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 seeking time extension for implementation of the Commission’s order dated 19.12.2013 in Petition No.263/MP/2012 filed by SRLDC before CERC in the matter of SCADA visibility of AUFR and df/dt protection scheme in Kerala System. Kerala State Electricity Board Limited.

122/MP/2015

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework for tariff-based competitive bidding for transmission service and 765 kV S/C transmission line from Jabalpur-Bhopal, 765 kV S/C transmission line from Bhopal-Indore, 400 kV D/C transmission line from Bhopal-Bhopal, 765 kV S/C transmission line from Aurangabad-Dhule, 765 kV S/C transmission line from Dhule-Vadodara, 400 D/C transmission line from Dhule-Dhule, 2x1500 MVA 765/ 400 kV sub-station at Bhopal and 2x1500 MVA 765 / 400 kV sub-station at Dhule, being implemented by the Petitioner. Bhopal Dhule Transmission Company Limited.

228/MP/2015 with IA 30/2015

Petition under Section 38(2) of the of the Electricity Act, 2003 read with Section 79 (1)(c) and Section 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Grant of Regulatory Approval for execution of the Transmission System associated with 750MW Ultra Mega Solar Power Project in Rewa, Madhya Pradesh. Power Grid Corporation of India Limited.

123/MP/2015

Default in payment of Unscheduled interchanges (UI) charges and Deviation charges in excess of the drawal schedule by Vandana Vidyut Limited and default in opening of Letter of Credit towards the non-payment of UI and DSM charges. Western Regional Load Despatch Center.

37/2015 in 116/MP/2015

Default in payment of Unscheduled interchanges (UI) charges and Deviation charges in excess of the drawal schedule by Essar Power MP Limited and default in opening of Letter of Credit towards the non-payment of UI and DSM charges. Essar Power MP Limited.

219/ADP/2015

Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to the Transmission System being established by the Maheshwaram Transmission Limited. Maheshwaram Transmission Limited.

218/TL/2015

Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 for grant of transmission licence to Maheshwaram Transmission Limited. Maheshwaram Transmission Limited.

23/MP/2014

Petition under Regulation 44 “power to Relax” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Regulation 24 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relaxation of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Power Grid Corporation of India Limited.

402/MP/2014

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the Power Purchase Agreement dated 7.8.2007 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.

194/SM/2013

Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawal schedule by Power Development Department, Jammu and Kashmir.

136/SM/2013

Default in opening of Letter of Credit in accordance with the Central Electricity Regulatory Commission (Unscheduled Interchange charges and related matters) Regulations, 2009 . Power Development Department, Jammu and Kashmir.

74/MP/2014

Petition under Section79 (1) (f) of the Electricity Act, 2003 read with Regulation 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. M/s Bhushan Power & Steel Limited.

17/SM/2014 155/MP/2015

Default in payment of Unscheduled interchanges (UI) charges/Deviation Settlement Charges for the energy drawn in excess of the drawal schedule by Uttar Pradesh Power Corporation Limited. Uttar Pradesh Power Corporation Ltd.

12/SM/2015

Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012 . Pune Power Development Private Limited.

302/MP/2013

Endangering the secured grid operation on Southern region (SR) through inadequate/ non-performance of Restricted Governor Mode Operation (RGMO)/ Free Governor Mode Operation (FGMO) with Manual Intervention (MI) and Noncompliance of Regulation 5.2(f), (g), (h), (i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2010 read along with 5(2) of the Central Electricity Regulatory Commission (Indian Electricity Grid code) (First Amendment), Regulations 2012 by the Generators in Southern region. Southern Regional Load Despatch Centre.

14/SM/2015

Notice under Section 19 of the Electricity Act, 2003 for revocation of the inter-State transmission licence granted to Talcher II Transmission Company Ltd. Talcher II Transmission Company Ltd.

13/SM/2015

Notice under Section 19 of the Electricity Act, 2003 for revocation of the inter-State transmission licence granted to North Karanpura Transmission Company Ltd. North Karanpura Transmission Company Ltd.

197/MP/2015

Petition under Regulation 7 read with Regulation 12 of the Central Electricity Regulatory Commission (Grant of Connectivity, long Term Open Access and Medium Term Open Access in the inter-State Transmission and related matters) Regulations, 2009. The Indian Railways.

126/MP/2013

Petition under section 66 and 79 of the Electricity Act,2003 read with Regulations 3(4), 5, 6, 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. M/s Tata Motors Limited.

192/MP/2015

Approval under Regulation 54 ‘Power to Relax’ and Regulation 55 “Power to Remove Difficulty’ of the Central Electricity Regulatory Commission (Terms and conditions of Tariff) Regulations, 2014 for reimbursement of additional expenditure towards deployment of special security forces (CISF) at Wagoora Sub-Station for the year 2014-15 in Northern Region. Power Grid Corporation of India Limited.

105/MP/2015

Petition under Section 79 (1) (c) of the Electricity Act, 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter State Transmission and related matter) Regulations, 2009. NTPC Limited.

53/MP/2014

Petition under Section 79 (1) (b) read with Section 79 (1) (c) and Section 79 (1) (f) of the Electricity Act, and Article 8 and Article 14 of the Power Purchase Agreement dated 21.03.2013 executed between EMCO Energy Limited and Electricity Department Dadra and Nagar Haveli for recovery of Capacity Charges arising due to non-scheduling of power as per the terms of the Power Purchase Agreement. EMCO Energy Limited.

159/MP/2015

Default in payment of Unscheduled interchanges (UI) charges and Deviation charges in excess of the drawal schedule by Everest Power Private Limited and default in opening of Letter of Credit towards the non-payment of Deviation (DSM) charges. Northern Regional Load Despatch Center

220/MP/2015 With IA No. 27/2015

Petition under Section 79 (1) (k) 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 seeking permission for allowing injection of infirm power for testing including full load testing for Unit-4 of 4x600 MW power plant beyond 30.9.2015. Jindal Power Limited

176/MP/2015

Petition for assignment of Transmission Licence granted to Petitioner No. 2 and Petitioner No. 3 in favour of Petitioner No. 1 in view of the amalgamation of Petitioner No.2 and 3 with Petitioner No. 1. Reliance Infrastructure Limited,Western Region Transmission (Maharashtra) Private Limited,Western Region Transmission (Maharashtra) Private Limited,SBICAP Trustee Co. Ltd.

195/RC/2015

Regulatory Compliance Application for change of name of inter-State transmission licence of Raichur Sholapur Transmission Company Ltd. Raichur Sholapur Transmission Company Ltd.

73/MP/2014

Petition under Sections 61, 63 and 79 (1) (f) of the Electricity Act, 2003 read with the Statutory framework for tariff-based competitive bidding for transmission service and in the matter of 765 kV 1X D/C transmission line from Dharamjaygarh-Jabalpur and 765 kV S/C transmission line from Jabalpur pool-Bina being implemented by Jabalpur Transmission Company Ltd. Jabalpur Transmission Company Limited.

210/MP/2014 With I.A. 47/2014

Petition under Section79 (1) (c) of the Electricity Act, 2003 read with Regulation 35 of Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004. AD Hydro Power Limited.

8/MP/2014

Petition for evolving a mechanism for grant of an appropriate adjustment/compensation to offset financial/commercial impact of change in law during construction and operating period. EMCO Energy Limited.

10/SM/2015

Investigation of Line Outage due to Tower Collapse in Northern Region on during April 2015 to June 2015 (1st Qtr. of 2015-16) . Power Grid Corporation of India Limited.

11/SM/2015

Roadmap to operationalise Reserves in the country.

6/SM/2014

Non-compliance of Regulation 5.2 (n) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for ensuring security of the Northern regional grid as well as the interconnected Indian grid. Punjab State Transmission Corporation Ltd.

24/MP/2014

Petition under section 79 of the Electricity Act, 2003 to evolve a mechanism/adjust tariff on account of subsequent events rendering petitioners power plant commercially unviable due to unprecedented, unforeseeable and uncontrollable events including enactment of new coal pricing regulation by Indonesian Government and depreciation of Indian Rupee vis-a-vis US Dollar and levy MAT as per amendment of section 115 JB of I.T Act, 1961. Adani Power Limited.

124/RC/2015

An application seeking direction to comply with the order dated 30.10.2014 in Petition No. 123/MP/2011 for the payment of UI bills for the period 3.5.2010 to 31.5.2011 and 1.6.2011 to 30.9.2013 under Section 142 of the Electricity Act, 2003. Bharat Aluminum Company Limited.

163/MP/2015

Petition for approval under Section 17 (3) and (4) of Electricity Act, 2003 for creation and continuation of securities in favor of the IDBI Trusteeship Services Limited (Security Trustee) for the benefit of Consortium Lenders and in favor of ICICI Bank Limited (Working Capital Lender) by way of Hypothecation and/or mortgage of Movable and Immovable Assets of Jaypee Powergrid Limited comprising of LILO of 400 kV D/C Baspa-Nathpa Jhakri transmission line at Wangtoo, 400 kV D/C Karcham-Wangtoo-Abdullapur transmission line (Quad conductor) and 400/200 kV sub-station (Extension) (PGCIL/CTU) at Abdullapur. Jaypee Powergrid Limited.

310/MP/2014

Petition for regulation /directive for scheduling Un-requisitioned Power of Sasan Ultra Mega Power Project and direction to Load Despatch Centres to schedule Un-requisitioned Power. Sasan Power Limited.

L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period of July to September, 2015 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. National Load Despatch Centre.

L-1/44/2010-CERC

Approval of slab rates for POC Charges and losses for the period July to September 2015, under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. National Load Despatch Centre.

169/MP/2015

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for substitution of lenders by the Borrower and to take on record appointment of the SBICAP Trustee Company Limited, the Security Trustee/Petitioner No. 3, acting on behalf of and for the benefit of (i) L&T Infrastructure Finance Company Limited and (ii) IndusInd Bank Limited, in connection with the Package B of Western Region System Strengthening Scheme-II (WRSS-II) in Maharashtra and Karnataka. Reliance Infrastructure Limited.

526/MP/2014

Petition under Regulation 7 read with Regulation 12 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Open Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking Long Term Access in terms of LTA Application No. P-90G/112 dated 10.12.2013 for importing power from inter-State sources. Noida Power Company Limited.

78/MP/2014

CERC order dated 3.2.2014 in Petition No. 78/MP/2013-Prayer for further 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.

214/MP/2015

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 for seeking extension of period for injection of infirm power from the Tripura Gas Based Power project (TGBP) beyond six months from the date of initial synchronization. North Eastern Electric Power Corporation Limited.

L-7/44/2010-CERC

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

177/MP/2015

Approval under Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 "Power to Relax" and “Power to Remove Difficulty” for reimbursement of additional expenditure towards deployment of Special Security Forces (CISF) at Salakati and Bongaigaon sub-stations for the year 2014-15 in Eastern and North Eastern Region. Power Grid Corporation of India Ltd.

209/MP/2015

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 and clause 6.4 of the procedure for drawl of start-up power for new generating station, 2014. R.K.M. Powergen Pvt. Ltd.

194/SM/2013

Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawal schedule by Power Development Department, Jammu and Kashmir. Power Development Department, Jammu and Kashmir.

156/2008

Wilful disobedience of order dated 28.11.2008 in Petition No. 147/2008 by Karnataka Power Transmission Corporation Ltd./ Karnataka State Load Despatch Centre, (ii) Violation of regulation 8 (3) of the CERC (Open Access in inter-State Transmission) Regulations, 2008. Reliance Energy Trading Ltd., New Delhi.

332/2010

Revision of the Commission's order dated 21.2.2014 in Petition No. 332/2010 in the light of the judgment of the Appellate Tribunal for Electricity dated 5.5.2015 in Appeal No. 129 of 2014. Power Grid Corporation of India Limited.

19/MP/2013 & 20/MP/2013

Application under Section 79 (1) (c) read with Section 19 of the Electricity Act, 2003 for revocation of licence and for vesting of the project in the Central Transmission Utility. Power Grid Corporation of India Limited.

142/MP/2012 with I.A. 7/2013

Petition under Section 20 “Power to Remove Difficulty” of Central Electricity Regulatory Commission (Regulation of Power Supply) Regulations, 2010 read with Regulation 111 of Central Electricity Regulatory Commission (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 Limited.

196/MP/2015

Miscellaneous petition under Sections 61,62, 64 and 86 (1)(e) of the Electricity Act, 2003 read with Section 178 (2) (s) and Regulation 8 (1) of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff Determination from Renewable Energy Sources) Regulations, 2012 praying for the Hon`ble Commission to use its suo-motu powers for enacting suitable regulations for terms and conditions for the fixation of the norms for determination of generic tariff for electricity generation from Rankine Cycle Combustion Based Power Plants utilizing MSW that shall be considered to include Municipal Solid Waste (MSW) and its derivatives, including Refused Dervied Fuel (RDF) as fuel. . Waste Management Association.

19/RP/2015 in 91/TT/2012

Petition for review of the order dated 26.5.2015 in Petition No. 91/TT/2012 under Section 94 of the Electricity Act, 2003. Power Grid Corporation of India Limited.

10/RC/2013

Petition under Section 142 of the Electricity Act, 2003. Shamanur Sugars Limited .

171/MP/2015

Petition under Section 79 (1) (b) and (c) read with Regulations 4, 5 and 54 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Lanco Kondaplli Power Limited.

009/SM/2015

Following up actions on the recommendations of CAC Sub-Committee on Congestion in Transmission.

011/SM/2014

Non- compliance of Sections 38 and 39 of the Electricity Act, 2003.

8/SM/2015

Non-compliance of Regulation 5.2(o) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010.

112/MP/2014

Petition under Section 79 (1) (c) Read with Section 142 of the Electricity Act, 2003 for compliance of the order dated 8.6.2013 in Petition No. 245/MP/2012. Dakshin Gujarat Vij Company Limited.

90/MP/2015

Petition for seeking declaration that the commissioning of the first asset of the Kudgi Transmission System was delayed due to reasons beyond the control of the petitioner and declaration that the petitioner is entitled to a day for day extension for non availability of inter-connection facility. Kudgi Transmission Ltd.

13/RP/2015 in I.A.No. 20/2015 in 341/SM/2013

Petition for review of the order dated 26.6.2015 in I.A No.20/2015 in Petition No. 341/SM/2013.Financial Technologies (India) Limited.

86/MP/2014

Petition under Section 94 (f) of the Electricity Act, 2003 seeking time extension for implementing the Commission’s order dated 20.2.2014 in Petition No. 146/MP/2013 with I.A. 36/2013, in the matter of 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, 2012 read along with Regulation 3 (e) of Central Electricity Authority (Grid Standards) Regulations, 2010 and following best practice of O&M of transmission elements for ensuring security of the Southern Regional grid as well as the inter-connected Indian grid.Kerala State Electricity Board Limited.

52/RC/2015

Approval of name of inclusion in the panel for appointment as Independent Directors on the Board of Power Exchange of India Limited. Power Exchange of India Limited.

283/MP/2012

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding, including the PPA. Coastal Andhra Power Limited.

009/SM/2015

Following up actions on the recommendations of CAC Sub-Committee on Congestion in Transmission.

011/SM/2014

Non- compliance of Sections 38 and 39 of the Electricity Act, 2003.

8/SM/2015

Non-compliance of Regulation 5.2(o) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010.

006/SM/2015

Extended Market Session on Power Exchanges. Shri Kapil Dev, PXIL.

138/RC/2015

Extended Market Session on Power Exchanges. Indian Energy Exchange.

No. L-1/44/2010-CERC

Approval of slab rates for POC Charges and losses for the period May and June 2015, under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. National Load Despatch Centre.

No. L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period of May and June 2015 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. 1. National Load Despatch Centre, New Delhi.

157/MP/2013

Petition under Regulation 22(3) of CERC (Terms & Conditions of Tariff) Regulations, 2009 for revision of Declared Capacity for a day (in MW) for the generating stations. THDC India Ltd.

285/MP/2013

Petition under Section 79 (f) of Electricity Act, 2003 for adjudicating the dispute on secondary fuel oil consumption rate adopted in the revised energy charge bills of NTPC station violating the provisions of the regulation 21(6) (a) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Kerala State Electricity Board.

1/SM/2015

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

13/SM/2014

Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. Gemac Engineering Services Private Limited.

170/MP/2015

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.

267/Suo motu/2012

Filing of application for determination of tariff for generation of electricity from the generating stations and inter-state transmission system of electricity through the transmission system of Sardar Sarovar Narmada Nigam Ltd (SSNNL).Sardar Sarovar Narmada Nigam Ltd.

I.A. No. 20/2015 in 341/SM/2013

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

L-1/44/2010-CERC

Approval of slab rates for POC Charges and losses for the period May and June 2015, under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto.National Load Despatch Centre.

314/MP/2014

Petition under Section 79 (1) (c) and 79 (1) (k) of the Electricity Act, 2003 seeking appropriate directions for operationalisation/scheduling of the LTA dated 20.12.2013. D.B.Power Limited.

129/GT/2015

Grant of interim tariff for Block-II of Palatana Combined Cycle Gas Turbine Power Project (2 x 363.3 MW) of ONGC Tripura Power Company Ltd from 1.4.2014 till 31.3.2016. ONGC Tripura Power Company Ltd, Tripura.

12/SM/2014

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009.

103/ADP/2015

Application for Adoption of Transmission Charges under Section 63 of the Electricity Act, 2003 to establish ‘Transmission System associated with DGEN TPS (1200 MW) of Torrent Power Limited’ on build, own, operate and maintain basis. DGEN Transmission Company Limited.

72/MP/2015

Petition for assignment of transmission license in favour of Reliance Infrastructure Limited under Section 17 (3) of the Electricity Act, 2003. Reliance Infrastructure Limited.

146/MP/2014

Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003 for declaring the commissioning of Pune-Aurangabad line on 30.11.2013. Western Region Transmission (Maharashtra) Pvt. Ltd.

64/MP/2014

Petition under Regulations 3 (4) and 14 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable 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. M/s Shreekanth Mhaskoba Sakhar Karkhana Ltd.

110/TT/2015

Determination of transmission tariff from DOCO to 31.3.2014 for LILO of 2nd circuit of 220 kV Jalandhar-Hamipur transmission line under “Strengthening Scheme in Northern Region" in Northern Region 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.

88/ADP/2015

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

257/2010

Approval of tariff of Pragati-III Power Plant (1371 MW) of Pragati Power Corporation Limited for the period from date of commercial operation of Block-I & II (First and Second Block) upto 31.3.2014 . Pragati Power Corporation Limited.

IA No. 18/2015 In 341/SM/2013

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

337/2010

Petition under Regulation 21 (Sharing of Inter-State transmission charges and losses) Regulations, 2010 read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 to remove the difficulties arising on account of billing, collection and disbursement of transmission charges activity entrusted to the petitioner.Power Grid Corporation of India Ltd.

256/TT/2013

Determination of tariff in respect of Maharashtra State Electricity Transmission Company Limited (MSETCL) owned Transmission Lines/System conveying electricity to other States as per Central Electricity Regulatory Commission’s order dated 14.3.2012 against Petition No 15/SM/2012, for inclusion in the PoC transmission charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009.Maharastra State Electricity Transmission Company Limited.

83/MP/2015

Petition under Regulation 111 read with 116 of the Central Electricity Regulatory Commission conduct of business regulations, seeking time extension for implementing the Commission’s order dated 20.2.2014 in Petition No. 146/MP/2013 with I.A. 36/2013, in the matter of 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, 2012 read along with Regulation 3 (e) of Central Electricity Authority (Grid Standards) Regulations, 2010 and following best practice of O&M of transmission elements for ensuring security of the Southern Regional grid as well as the interconnected Indian grid.Transmission Corporation of Telangana Limited (TS TRANSCO).

65/MP/2013

Petition for increase in Operation and Maintenance expenses incurred by NLC`s Mines on account of wage revision with effect from 1.1.2007 to 31.3.2009 and other pay hikes to employees (Executives and Workmen), linked to NLC's Power Stations, namely NLC TPS –I (600 MW), NLC TPS-II, Stage-I (3x210 MW), NLC TPS II-Stage-II (4x210 MW) NLC TPS-I Expansion (2x210 MW) and Pay revision of CISF personnel posted in NLC Mines with effect from 1.1.2006 to 31.3.2009.Neyveli Lignite Corporation Limited.

L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period April, 2015 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.

13/RP/2011 in 9/MP/2011

Review of Commission's order dated 28.6.2011 in Petition No. 9/2011 for Exemption from and Extension of time for implementation of Restricted Governor Mode Operation (RGMO) of various Thermal and Hydroelectric generating stations operated by the Andhra Pradesh Power Generation Corporation Ltd (APGENCO). Andhra Pradesh Power Generation Corporation Ltd.

229/2010

Approval of tariff of Indira Gandhi Super Thermal Power Project, Stage-I (3 x 500 MW) for the period from date of commercial operation of Unit-I to 31.3.2014. Aravali Power Company Private Limited.

68/MP/2013

Petition for revision of pooled lignite price on account of inclusion of Mine-II Expansion lignite cost for the period from 2010-11 to 2013-14. Neyveli Lignite Corporation Limited.

158/MP/2013

Petition under Regulation 63 and 64 of Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for removal of difficulty arising due to present method of Transmission Corridor Allocation to Power Exchanges for Collective Transactions. Power Exchange India Limited.

77/MP/2014

Application under Regulation 5 read with Regulation 14 of the Central Electricity Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking clarification of the order dated 18.9.2013 in Petition No.246/MP/2012. Timarpur-Okhla Waste Management Limited.

520/MP/2014

Petition under Regulation 7 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 seeking issuance of Renewable Energy Certificates for the 4 MW and 10.4 MW projects of the petitioner based in Tamil Nadu.Vish Wind Infrastructure LLP.

04/RP/2015 in 102/TT/2013

Review under Regulation 103 (1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 of order dated 31.1.2014 in Petition No. 102/TT/2013 in the matter of approval of transmission tariff for Thermal Powertech Corporation India Limited-Nellore Pooling Station Transmission Line with associated bay extensions for the period from DOCO to 31.3.2014 in Southern Region for tariff block 2009-14.Power Grid Corporation of India Limited.

95/MP/2015

Petition under Regulation 111 read with Regulation 116 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking extension of time for implementing the Commission`s order dated 19.12.2013 in Petition No. 146/MP/2013.Transmission Corporation of A.P. Limited.

MP/463/2014

Petition under Section 79(1)(f) of the Electricity Act, 2003 for a direction to the respondents to pay additional fixed charges of `0.439/kWh for the balance period of PPA.M/s GMR Vemagiri Power Generation Ltd.

12/SM/2014

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009.Karam Chand Thapar and Bros. Ltd.

108/MP/2015

Petition for extension of three months beyond the prescribed period for inter-change of power, and for relaxation of the norms pertaining to trial run and trial operation of Unit-1 (685 MW) of the petitioner’s power plant in Raikheda, District Raipur, Chhattisgarh.GMR Chhattisgarh Energy Limited.

109/MP/2015

Petition under considering injection of energy from Unit-I of the petitioner company as infirm power by seeking a relaxation under Regulation 12 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanisms and related matters) Regulations, 2014 read with Section 79 (1) (k) of the Electricity Act, 2003.Jindal India Thermal Power Limited.

113/RC/2015

Regulatory Compliance Application for change of name of inter-State transmission licence of Vizag Transmission Limited.Vizag Transmission Limited.

10/2015 in 341/SM/2013

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

79/MP/2015

Application for approval under Sections 17 (3) and 17 (4) of the Electricity Act, 2003 for creation and enforcement of security interest by NRSS XXXI (B) Transmission Limited over (i) all the movable and immovable assets of the petitioner including all movable and immovable assets of the utility to be established by the petitioner that constitute the project, (ii) the Transmission Service Agreement executed by the petitioner on 2.1.2014 (iii) its transmission licence for development of inter-State Transmission System under “Northern Region System Strengthening Scheme NRSS-XXXI (Part B)” dated 25.1.2014, (iv) all project documents, cash flows, receivables, bank accounts, clearance, notifications, Government approvals, orders, including but not limited to any amendments, supplements to the existing project documents etc., in relation to “Northern Region System Strengthening NRSS-XXXI (Part B)”comprising of, amongst others in favour of IDBI Trusteeship Services Limited acting as the security trustee for the benefit of lenders, as security for the financial assistance provided agreed to be provided by such lenders for part financing the project envisaging establishment of inter-State transmission system under “Northern Region System Strengthening Scheme NRSS-XXXI (Part B)” comprising of, amongst others, (i) Kurukshetra-Malerkotla 400 kV D/C line and (ii) Malerkota-Amritsar 400 kV D/C line and associated works required for the successful commissioning thereof.NRSS XXXI (B) Transmission Limited.

121/MP/2011

Petition under Regulation 44 of the CERC (Terms and Conditions of tariff) Regulation, 2009 read with Regulation 111 and other related Regulations of CERC (Conduct of Business) Regulation, 1999 for recovery of additional cost incurred due to abnormal increase in water charges at NTPC stations.NTPC Ltd.

L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period April, 2015 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.

006/SM//2015

Extended Market Session on Power Exchanges.

127/2012 128/TL/2012 156/MP/2012

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 Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Ltd..Power Grid Corporation of India Ltd.

Petition No. 451/MP/2014

Application for approval under Section 17 (3) of the Electricity Act, 2003 for creating security in favour of Security Trustee pursuant to unattested Deed of hypothecation, by way of hypothecation on project assets for benefit of the lenders/security trustee to the project, for the transmission system for “Eastern Region System Strengthening Scheme-VII”.Purulia & Kharagpur Transmission Company Limited.

1/SM/2015

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

SM/005/2015

Determination of Benchmark Capital Cost Norm for Solar PV power projects and Solar Thermal power projects applicable during FY 2015-16.

SM/004/2015

Determination of generic levellised generation tariff for the FY 2015 - 16 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2012.

06/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the Power Purchase Agreement dated 7.8.2007 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.

92/MP/2015

Petition seeking directions with regard to difficulties in implementing some of the directions given in the order dated 16.2.2015 in Petition Nos. 92/MP/2014 along with IA Nos. 43/2014, 41/2014, 52/2014, 54/2014, 56/20114 and 59/2014, Petition Nos. 376/MP/2014, 382/MP/2014 393/MP/2014 and Review Petition No. 25/RP/2014. Power Grid Corporation of India Ltd.

54/MP/2015

Petition under Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of certificates from the date of commissioning of the petitioner`s member of association of solar power projects and extend the benefit of Vintage based Multiplier as such projects accredited and commissioned prior to the notification of the REC (Third Amendment) Regulations, 2014. Solar Power Society .

548/MP/2014

Application for approval under Sections 17 (3) and 17 (4) of the Electricity Act, 2003 for creating security in favour of IDBI Security Trusteeship Service Ltd. over (i) all the movable and immovable assets of the petitioner including all movable and immovable assets of the utility to be established by the petitioner that constitute the project, (ii) on its transmission licence granted vide order dated 30.5.2014 in Petition No. 324/2013, (iii) the Transmission Service Agreement executed by the petitioner on 6.8.2013, (iv) all project documents, strengthening Scheme-VI comprising of, amongst others, (a) Muzaffarpur-Darbhanga 400 kV D/C line, (b) LILO of both Ckts of Barh-Gorakhpur 400 kV D/C line at Mothihari, (c) creation of 400/220 kV GIS sub-station of Darbhanga, and (d) creation of 400/132 kV GIS sub-station at Mothihari and associated works required for the successful commissioning thereof. Darbhanga- Motihari Transmission Company Limited.

13/SM/2014

Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. Gemac Engineering Services Private Limited.

84/MP/2013

Petition for registration under REC mechanism and Section 86 (1) (e) of Electricity Act, 2003. Shree Renuka Sugars Ltd.

91/MP/2015

Seeking permission for drawl of start-up power for Unit-2 under DSM and for extension of the period for injection of infirm power for testing including full load testing of DB Power's Chhattisgarh Plant-Unit-2 (600 MW), beyond six months from initial synchronization. DB Power Limited

49/MP/2014

Petition seeking direction to declare additional transfer capability to the extent of upto 350 MW in the ER-SR corridor arising out of injection of GRIDCO power in south Odisha in ER and direct POSOCO to permit of open access in ER-SR corridor for additional transfer capacity by the constituents of Southern Region for the period from February 2014 to onwards. Tamil Nadu Generation and Distribution Corporation Ltd.

3/SM/2015

Transmission charges for power generated from solar generating stations. Power Grid Corporation of India Limited .

92/MP/2014 376/MP/2014 382/MP/2014 with I.A. Nos. 43/2014, 51/2014, 52/2014, 54/2014, 56/2014 and 59/2014

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.

567/MP/2014

Seeking permission for drawl of start-up power for Unit-2 under DSM and for extension of the period for injection of infirm power for testing including full load testing of DB Power's Chhattisgarh Plant-Unit-2 (600 MW), beyond six months from initial synchronization.DB Power Limited.

304/MP/2013

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

8/MP/2015

Petition under Regulation 3 (12) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for seeking confirmation of COD on 31.3.2014 or alternatively under Regulation 8 (7) 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 and its amendments for allowing injection of infirm power from 1x600 MW Unit-I for a period up to June 2015.Korba West Power Company Limited.

21/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 and 17 of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation due to “Change in Law” during the Construction Period.Sasan Power Limited .

64/MP/2013

Petition under Section 79(1)(f) read with 79(a), (b) and (c) of the Electricity Act, 2003 in respect of Power Supply related disputed issues raised by Jharkhand State Electricity Board.Damodar Valley Corporation.

1/Suo-Motu/2015

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

RP/06/2014

Review Petition under Regulation 12 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 effective from 17.2.2014..Tripura State Electricity Corporation Limited

311/MP/2013

Corrigendum to order dated 5.1.2015 in Petition No. 311/MP/2013.East Coast Energy Limited.

131/MP/2014

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.

169/Suo Motu/2012

Signing of Connection Agreements by old and existing generating stations.Central Transmission Utility.
1. Draft Connection Agreement.

421/MP/2014

Petition under Section 17 (3) read with Section 79 (1) (e) of the Electricity Act, 2003 for Assignment of Transmission Licence (No. 20/Transmission/2013/CERC) of Adani Power Limited to Adani Transmission (India) Limited.1. Adani Power Limited.

54/MP/2014

Petition under section 17 (3) of the Electricity Act, 2003 for amalgamation/ merger of Petitioner No 2 (WRTML) and Petitioner No 3 (WRTGL) with Petitioner No 1 (RInfra). Reliance Infrastructure Limited

209/MP/2014

Petition under Section 17 (3) of the Electricity Act, 2003 Torrent Energy Limited .

12/SM/2014

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. Karam Chand Thapar and Bros Ltd.

23/RP/2014 in Petition No. 71/MP/2014

Review of the order dated 2.7.2014 passed by the Commission in Petition No. 71/MP/2014 titled as “Power Grid Corporation of India Limited Vs Western Region Transmission (Maharashtra) Private Limited”. Western Region Transmission (Maharashtra) Private Limited.

242/2009

Revision of the Commission's order dated 18.6.2010 in Petition No. 242/2009 in the light of the judgment of the Appellate Tribunal for Electricity dated 3.5.2013 in Appeal No. 118 of 2012. Power Grid Corporation of India Limited.

10/RP/2014 in Petition No. 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. State Load Despatch Centre.

311/MP/2013

Petition under Section 79 (1) (f) and (c) read with Section 38 (2) (c) and (d) of the Electricity Act, 2003 and proviso to Regulation 8.8 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 seeking a direction against the respondent to construct the associated transmission system for evacuation of power from 2640 MW, Bhavanapadu Thermal Power Project in Srikakulam district of Andhra Pradesh. East Coast Energy Limited.

L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period January to March, 2015 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.