Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 for the grant of an inter-State Trading Licence. Energyedge Power Trading Private Limited

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to KPS1 Transmission Limited KPS1 Transmission Limited

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to KPS3 Transmission Limited. KPS3 Transmission Limited

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Bhadla Sikar Transmission Limited. Bhadla Sikar Transmission Limited (BSTL)

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Khavda II-B Transmission Limited. Khavda II-B Transmission Limited

Application under Sections 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 with respect to Transmission Licence to Raipur Pool Dhamtari Transmission Limited. Raipur Pool Dhamtari Transmission Limited

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Khavda RE Transmission System Limited. Khavda RE Transmission System Limited

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Khavda II-C Transmission Limited. Khavda II-C Transmission Limited

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Khavda II-C Transmission Limited. Khavda II-C Transmission Limited

Application under Section 14 and Section 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to ERWR Power Transmission Limited

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to KPS2 Transmission Limited

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to KPS2 Transmission Limited

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Dharamjaigarh Transmission Limited.

Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading Licence and other related matters) Regulations, 2020 for grant of an Inter- State Trading Licence. Embassy Classic Private Limited

Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking Transmission License for Patran Transmission Company Limited for the Transmission Project to be constructed through regulated tariff mechanism (RTM). Patran Transmission Company Limited

Application for grant of licence for inter-State trading in electricity under Category IV under the Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Trading licence and other related matters) Regulations, 2020. THDC India Limited

Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of inter-State trading licence. Renesys Solar Private Limited.

Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to WRSR Power Transmission Limited. WRSR Power Transmission Limited.

Application under Sections 14, 15 and 79 (1) (e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of transmission license to Kishtwar Transmission Limited. Kishtwar Transmission Limited.

Application under Section 14 & Section 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Gadag II-A Transmission Limited. Gadag II-A Transmission Limited.

Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 seeking Transmission Licence for Khandukhal Rampura Transmission Limited. Khandukhal Rampura Transmission Limited

Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to ER NER Transmission Limited ER NER Transmission Limited

Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. VEH Global India Private Limited (VGIPL)

Application under Section 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of Transmission Licence to Neemuch Transmission Limited

Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an Inter-State Trading licence. REL Power Trading LLP.

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003 (Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Power Grid Bhadla Transmission Limited (formerly Fatehgarh Bhadla Transco Limited) a 100% wholly owned subsidiary of Power Grid Corporation of India Limited. Power Grid Bhadla Transmission Limited)

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003 (Petition under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an inter-State trading licence in electricity. Visual Percept Solar Projects Private Limited)

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003 (Application under Section 14 & 15 of the Electricity Act, 2003 (the Act) has been made by the Applicant, POWERGRID Bikaner Transmission System Limited(PBTSL), B-9, Qutab Institutional Area, Katwaria Sarai, New Delhi 110016 for grant of separate transmission licence for (i) Implementation of 220 kV bays for RE generators and 400/220kV ICTs at Bikaner-11 PS scheme, (t) Implementation of I no. of 400 kV line bay at 400/220 kV Bikaner-11 PS for interconnection of 1000 MW Solar Project of SJVN Ltd. and (iii) Implementation of 2 nos. of 220 kV line bays at 400/220kV Bikaner-11 PS for interconnection of 1000 MW solar projects (ACME Solar Holdings Pvt. Ltd, Prerak Greentech Pvt. Ltd.) through RTM mode(hereinafter referred to as the 'transmission scheme')).

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003 (Application under Section 14 and Section 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for grant of separate Transmission Licence for implementation of 80 MVAR reactor at 765 kV Warangal New sub-station through the Regulated Tariff Mechanism (RTM) mode to Warora Kurnool Transmission Limited. Warora Kurnool Transmission Limited)

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003 (Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of transmission licence to Rajgarh Transmission Limited. Rajgarh Transmission Limited (RTL))

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (vi) of regulation 16 of the CERC (Power Market) Regulations, 2010

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

Notice under clause (a) of Sub-section (5) of section 15 of the Electricity Act, 2003

NOTICE UNDER CLAUSE (c) OF SUB-SECTION (2) OF SECTION 18 OF THE ELECTRICITY ACT, 2003 (the Act)

Notice in pursuance of Sub-Regulation (3) of Regulation 13 of the CERC (Terms and Conditions for grant of trading licence and other related matter) Regulations, 2019