|
Petition No. |
Subject |
Date |
258/MP/2024 |
Request for filing rejoinder in Petition No. 258/MP/2024 -reg. Shri Venkatesh, Advocate for TPTCL |
16.12.2024 |
440/GT/2024 |
Petition under Section 62 and 79 (1) (b) of the Electricity Act, 2003 and read with Regulation 13(1) of CERC (Terms and Conditions of Tariff) Regulation 2019 and CERC (Procedure of making of application and other related matters) Regulations 2004 for truing up of tariff of SUGEN 1147.5 MW Mega Power Plant, for the period from 1.4.2019 to 31.3.2024, determined by the Order dated 24.8.2020 in Petition No. 259/GT/2019..Shri Naresh K Joshi, Vice President, Torrent Power Limited |
12.12.2024 |
171/MP/2024 |
Request for filing reply in Petition No. 171/MP/2024 -reg. Electricity Department, Secretariat, Andaman & Nicobar Administration |
20.11.2024 |
91/GT/2023 |
Request for filing reply in Petition No. 91/GT/2023 -reg.Shri Tabrez Malawat, Advocate for Bihar Discoms |
29.10.2024 |
388/GT/2023 |
Request for time extension in Petition No. 388/GT/2023 -reg. Shri Adarsh Tripathi, Advocate for the Petitioner |
12.08.2024 |
264/GT/2021 |
Request for time extension in Petition No. 264/GT/2021 -reg. Shri Anand Ganesan, Advocate for the Petitioner, KBUNL |
12.08.2024 |
119/GT/2023 |
Request for time extension in Petition No. 119/GT/2023 -reg Shri Venkatesh, Advocate for the Petitioner, SKV Law Offices, |
12.08.2024 |
11/RP/2024 |
Request for time extension in Petition No. 11/RP/2024 - reg. Authorized Representative/CEE, East Central Railway |
04.06.2024 |
154/GT/2023 |
Request for time extension in Petition No. 154/GT/2023 - reg. Authorized Representative, Southern Power Distribution Company of Telangana Limited |
04.06.2024 |
256/GT/2020 |
Request for time extension in Petition No. 256/GT/2020 -reg. Shri Anand Ganesan, Advocate for the Petitioner MSA Partners |
30.05.2024 |
446/GT/2020 |
Request for time extension in Petition No. 446/GT/2020 -reg. Shri Aashish Gupta, Advocate for the Respondent, BSPHCL |
03.05.2024 |
145/MP/2024 |
Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for approval of the discount in tariff on account of allocation of coal linkage under the SHAKTI Scheme. Shri Amit Griwan, Adhunik Power & Natural Resources Limited |
03.05.2024 |
399/GT/2020 |
Request for time extension in Petition No. 399/GT/2020 -reg. Shri Anand Ganesan, Advocate for the Petitioner MSA Partners |
25.04.2024 |
145/GT/2019 |
Request for time extension in Petition No. 145/GT/2019 - reg. Shri Ravin Dubey, 1840, Sector -37, Arun Vihar |
09.04.2024 |
446/GT/2020 |
Request for time extension in Petition No. 446/GT/2020 -reg. Shri Anand Ganesan, Advocate for the Petitioner MSA Partners |
08.04.2024 |
183/GT/2022 |
Request for time extension in Petition No. 183/GT/2022 -reg. Shri Anand Ganesan, Advocate for MUNPL |
21.03.2024 |
641/GT/2020 |
Request for time extension in Petition No. 641/GT/2020-reg. Teesta Urja Limited |
11.03.2024 |
31/RP/2023 |
Request for time extension in Petition No. 31/RP/2023 -reg. Authorised Representative, RUVNL |
14.02.2024 |
59/GT/2022 |
Request for time extension in Petition No. 59/GT/2022 - reg. Shri Anand Ganesan, Advocate for Petitioner, BRBCL |
14.02.2024 |
361/GT/2020 & 376/GT/2020 |
Request for time extension in Petition No. 361/GT/2020 & 376/GT/2020 -reg. Ms. Nikita Choukse, Advocate for PPCL |
09.02.2024 |
641/GT/2020 |
Petition for truing up of tariff for the period 2016-19 and determination of tariff for the period 2019-24 in respect of 1200 MW Teesta-III Hydro- electric Project, Sikkim. General Manager, Teesta Urja Limited |
08.02.2024 |
90/GT/2023 |
Request for time extension in Petition No. 90/GT/2023 -reg. Shri Matrugupta Mishra,Advocate for SPGL |
18.01.2024 |
120/GT/2023 |
Petition No. 120/GT/2023 - extension of time Shri Venkatesh, Advocate, SKV Law Offices |
27.12.2023 |
399/GT/2020 |
Request for time extension in Petition No. 399/GT/2020 - reg. Shri Raj Kumar Mehta, Advocate, GRIDCO |
01.12.2023 |
4/RP/2023 |
Request for time extension to file reply in Petition No. 4/RP/2023 -reg. Uttar Pradesh Power Corporation Ltd. (UPPCL) |
13.11.2023 |
Diary No. 118 of 2022 |
Deficiency in the Petition Diary No. 118 of 2022, filed by MPTCL. Shri J. Hynniewta, SE (Elect-II), Meghalaya Power Transmission Corporation Limited |
03.11.2023 |
57/TT/2023 |
Petition for determination of tariff of the Transmission assets operated and managed by Bhakra Beas Management Board (BBMB) and the SLDC Charges for the control period 1.04.2019 to 31.03.2024 – reg. The Director (Power Regulation), Bhakhra-Beas Management Board |
03.11.2023 |
59/GT/2022 |
Request for time extension in Petition No. 59/GT/2022 - reg. Shri Anand Ganesan, Advocate for Petitioner, BRBCL |
19.10.2023 |
11/RP/2023 |
Request for time extension in Petition No. 11/RP/2023 -reg. Shri Sanjay Srivastava, Head (PMG), BSES Rajdhani Power Limited |
26.09.2023 |
11/RP/2023 |
Request for time extension in Petition No. 11/RP/2023 -reg. Authorized Representative, RUVNL (Rajasthan Discoms) |
26.09.2023 |
361/GT/2020 & 376/GT/2020 |
Request for time extension in Petitions No. 361/GT/2020 & 376/GT/2020 -reg. Director (Technical), Indraprastha Power Gen. Co. Limited, (PPCL) |
26.09.2023 |
38/MP/2023 |
Petition for approval of Central Electricity Regulatory Commission for inclusion of 400/220/66 kV GIS Pooling Sub-Station Wangtoo (Sherpa Colony) of H.P. Power Transmission Corporation Limited under PoC mechanism for recovery of transmission charges under Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020. Shri Virender Kumar, DGM (C&M), HPPTCL |
18.09.2023 |
346/MP/2020 |
Petition under Section 79(1)(f) of the Electricity Act 2003 for adjudication of disputes between the Petitioner and the Respondent and for directions. Ms. Anushree Bardhan, Advocate, Anushree Bardhan & Associate |
04.09.2023 |
11/MP/2023 |
Petition for entering into an Agreement with the Indian Railways for Gati Multi-modal Cargo Terminal under Gati Shakti Multi- Modal Cargo Terminal (GCT) Policy 2021. Chief Executive Officer, Maithon Power Limited |
21.07.2023 |
7/RP/2023 |
Request for time extension in Petition No. 7/RP/2023-reg. Shri Anand Kumar Shrivastava, Advocate for TPDDL |
14.07.2023 |
4/RP/2023 & 5/RP/2023 |
Request for time extension in Petition No. 4/RP/2023 & 5/RP/2023 -reg. Shri Mansoor Ali Shoket, Advocate for TPDDL |
23.06.2023 |
34/RP/2022 & 38/RP/2022 |
Request for time extension in Petition No. 34/RP/2022 & 38/RP/2022 -reg. Shri Sanjay Srivastav, Head, Power Management Group |
23.06.2023 |
37/RP/2022 |
Request for time extension in Petition No. 37/RP/2022 -reg. Shri Mansoor Ali Shoket, Advocate for TPDDL |
23.06.2023 |
34/RP/2022 |
Request for time extension in Petition No. 34/RP/2022 -reg. Shri Mansoor Ali Shoket, Advocate for TPDDL |
23.06.2023 |
58/GT/2022 |
Request for time extension in Petition No. 58/GT/2022 -reg. Shri Raj Kumar Mehta, Advocate for GRIDCO Ltd |
16.06.2023 |
38/MP/2023 |
Petition for inclusion of 400/220/66 kV GIS Pooling Sub-Station Wangtoo (Sherpa Colony) of H.P. Power Transmission Corporation Limited under POC mechanism for recovery of transmission charges under 2020 Sharing Regulations – reg.Shri Virender Kumar, DGM,(C&M) H.P., Power Transmission Corporation Limited |
31.05.2023 |
236/MP/2021 |
Request for time extension in Petition No. 236/GT/2021 -reg. Shri Venkatesh, Advocate for NTPC |
04.05.2023 |
264/GT/2021 |
Request for time extension in Petition No. 264/GT/2021 -reg. Shri Anand Ganesan, Advocate for KBUNL MSA Partners, |
04.05.2023 |
58/GT/2022 |
Request for time extension in Petition No. 58/GT/2022 -reg. Shri Venkatesh, Advocate for NTPC |
04.05.2023 |
346/MP/2020 |
Petition under Section 79(1)(f) of the Electricity Act 2003 for adjudication of disputes between the Petitioner and the Respondent and for directions. Ms. Anushree Bardhan, Advocate, Anushree Bardhan & Associate |
28.04.2023 |
37/RP/2022 |
Request for extension of time for filing reply in Petition No. 37/RP/2022 - reg. Shri Raj Kumar Mehta, Advocate, GRIDCO |
17.04.2023 |
399/GT/2020 |
Request for extension of time for filing reply to the amended petition - reg. Shri Raj Kumar Mehta, Advocate, GRIDCO |
24.03.2023 |
363/GT/2020
412/GT/2020 |
Petition for revision of tariff of Koldam Hydro Electric Project for the period from 18.8.2015 to 31.3.2019 after the truing up exercise. Shri Anand Ganesan, Advocate, MSA Partners |
23.03.2023 |
264/GT/2021 |
Petition for revision of tariff of Muzaffarpur Thermal Power Station Stage-I (220 MW) after the truing up exercise for the period from 1.4.2014 to 31.3.2019. Shri Anand Ganesan, Advocate, MSA Partners |
23.03.2023 |
183/GT/2022 |
Petition for approval of tariff of Meja Thermal Power Station Stage-I (2x660 MW) for the period from date of Commercial Operation of Unit-I (30.4.2019 to 31.3.2024). Shri Anand Ganesan, Advocate, MSA Partners |
23.03.2023 |
134/MP/2021 |
Petition under Section 61, Section 63 and Section 79 of the Electricity Act, 2003 read with statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 27.12.2016 executed between NER-II Transmission Limited and its Long-Term Transmission Customers for inter-alia claiming compensation due to Changes in Law and seeking an extension to the scheduled commissioning date of the relevant elements of the Project on account of force majeure events. NER-II Transmission Limited |
05.08.2022 |
134/MP/2021 |
Petition under Section 61, Section 63 and Section 79 of the Electricity Act, 2003 read with statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 27.12.2016 executed between NER-II Transmission Limited and its Long-Term Transmission Customers for inter-alia claiming compensation due to Changes in Law and seeking an extension to the scheduled commissioning date of the relevant elements of the Project on account of Force Majeure events. Power System Operation Corporation Limited (POSOCO) |
05.08.2022 |
134/MP/2021 |
Petition under Section 61, Section 63 and Section 79 of the Electricity Act, 2003 read with statutory framework and Article 11 and Article 12 of the Transmission Service Agreement dated 27.12.2016 executed between NER-II Transmission Limited and its Long-Term Transmission Customers for inter-alia claiming compensation due to Changes in Law and seeking an extension to the scheduled commissioning date of the relevant elements of the Project on account of Force Majeure events. Central Transmission Utility of India Limited (CTUIL) |
05.08.2022 |
121/MP/2021 |
Application under Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of Performance Linked Incentive for NLDC for control period 2014-19. Northern Regional Load Despatch Centre |
18.10.2021 |
120/MP/2021 |
Truing up application under sub-section (4) of section 28 of the Electricity Act, 2003 read with Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of Performance Linked Incentive of ERLDC for control period 2014-19. Eastern Regional Load Despatch Centre |
18.10.2021 |
57/MP/2021 |
Truing up application under sub-section (4) of section 28 of the Electricity Act, 2003 read with Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of Performance Linked Incentive of NRLDC for control period 2014-19. Northern Regional Load Despatch Centre |
18.10.2021 |
192/GT/2020 |
Petition for revision of tariff of Bhilai Expansion Power Plant (2x250 MW) for the period from 1.4.2014 to 31.3.2019 after truing up exercise. NTPC Sail Power Company Limited |
03.12.2020 |
23/GT/2017 |
Petition for approval of tariff of Nabinagar Thermal Power Project (4 x 250 MW) for the period from Date of Commercial Operation of Unit-I (i.e. 15.1.2017) to 31.3.2019 Bhartiya Rail Bijlee Company Limited |
02.11.2020 |
182/GT/2019 |
Petition No. 182/GT/2019-Petition for approval of tariff of Meja Thermal Power Station Stage-I (2x660 MW) for the period from anticipated Date of Commercial Operation of Unit 1 (i.e. 30.4.2019) to 31.3.2024. Meja Urja Nigam Private Ltd |
02.11.2020 |
273/GT/2019 |
Petition for revision of tariff of Ranganadi Hydro Electric Plant (405 MW) for the period 1.4.2014 to 31.3.2019 after truing up exercise. North Eastern Electric Power Corporation Ltd. |
02.11.2020 |
305/TT/2020 |
Petition for truing of tariff of the 2014-19 period and determination of tariff of 3 ISTS lines owned by HPPTCL for the 2019-24 tariff period. H.P. Power Transmission Corporation Limited. |
03.11.2020 |
265/TT/2019 |
Determination of tariff of the Inter-State transmission lines connecting two States along with the bays for the APTRANSCO owned transmission lines/system for the 2019-24 tariff period for inclusion in POC mechanism. Transmission Corporation of Andhra Pradesh Limited. |
03.11.2020 |
266/TT/2019 |
Petition for identification of 132 kV Nepanagar (from 220 kV Nepanagar Sub-station, Madhya Pradesh to Dharni (132/33 kV Dharni Sub-station, MSETCL Amaravati Zone, Maharashtra) line as Inter-State Transmission System and determination of Inter-State Transmission Tariff for the 2019- 24 Tariff Period, for inclusion in the POC Transmission Charges. Maharashtra State Electricity Transmission Company Limited |
03.11.2020 |
588/TT/2020, 589/TT/2020 and 590/TT/2020 |
Approval of Annual Transmission Charges for the period FY 2019-24 under CERC (Terms and Conditions of Tariff) Regulations 2019 and Truing-up of FY 2014-19 under CERC (Terms and Conditions of Tariff) Regulations 2014, for:Petition No 588/TT/2020: 400 KV Double Circuit Muzaffarpur-Gorakhpur Transmission Line in Eastern-Northern Inter-region associated with Tala Hydro Electric Project, East-North Inter-Connector and Northern Region Transmission System of Powerlinks Transmission Limited; Petition No 589/TT/2020: 400 kV Double Circuit Siliguri-Purnea Transmission Line, 400 kV Double Circuit Purnea-Muzaffarpur Transmission Line and 220 kV Double Circuit Muzaffarpur (PGCIL) – Muzaffarpur (BSEB) Transmission Line, in Eastern Region associated with Tala Hydro Electric Project, East – North Interconnector and Northern Region Transmission System; Petition No 590/TT/2020: KV Double Circuit Gorakhpur-Lucknow Transmission Line and 400 KV Double Circuit Bareilly-Mandola Transmission Line, in Northern Region associated with Tala Hydro Electric Project, East – North Interconnector and Northern Region Transmission System. CEO&ED, Powerlinks Transmission Ltd. |
02.11.2020 |
80/TT/2016 and 81/TT/2020 |
Determination of tariff for the licensed transmission business from actual COD to 2018-19 for 400 kV Srinagar Sub-station as per the Commission's order dated 31.1.2013 in Petition No. 133/MP/2012. Power Transmission Corporation of Uttrakhand Limited |
08.10.2020 |
216/TT/2020 |
Petition for truing-up of Transmission Tariff for the period from 01-April-2014 to 31-March-2019 & Determination of tariff for the periodfrom 01-April-2019 to 31-March-2024 for Transmission system constructed, maintained and operated by Adani Transmission (India) Limited vide Licence No. 20/Transmission/2013/CERC Authorised Representative, Adani Transmission (India) Ltd |
16.09.2020 |
308/TT/2020 |
Approval of transmission tariff of the 2014-19 period and determination of transmission tariff of the 2019-24 period for Asset I: 400kV D/C Platana- Silchar Twin Moose Conductor Transmission line- 247.30 km, Asset II: 400 kV D/C Silchar- Byrnihat (one circuit on D/C towers) Twin Moose Conductor Transmission Line- 214.41 km, Asset III: 400 kV D/C Byrnihat- Bongaigaon (one circuit on D/C towers) Twin Moose Conductor Transmission Line- 201 km, Asset IV: 400 kV D/C Silchar- Azara (one circuit on D/C towers) Twin Moose Conductor Transmission Line- 256.41 km, and Asset V: 400 kV D/C Azara-Bongaigaon (one circuit on D/C towers) Twin Moose Conductor Transmission Line-159 km. Sr. Manager-Finance & Commercial, North East Transmission Company Ltd. |
16.09.2020 |
383/TT/2019 |
Petition for truing-up of capital cost for the period from 1-Apr-2014 to 31-Mar-2019 and Determination of transmission tariff for the period from 1-Apr-2019 to 31-Mar-2024 for B Transmission system constructed, maintained and operated by Torrent Power Grid Ltd vide License No. 2/Transmission/CERC dated 16.5.2007 Authorised Representative, Torrent Power Grid Limited (TPGL) |
16.09.2020 |
245/MP/2018 |
Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Regulations 54 and 55 of CERC (Terms and Conditions of Tariff) Regulation 2014 and Regulation 111 and 115 of the CERC (Conduct of Business) Regulations, 1999 for extension of date in relaxation for NAPAF for Palatana Project of ONGC Tripura Power Company Limited. The General Manager (Commercial), ONGC Tripura Power Company Limited |
30.10.2019 |
39/MP/2019 |
Petition under Section 79 of the Electricity Act, 2003 read with PPA dated 21.3.2013 for (i) resolution of bill dispute; (ii) recovery of amounts due to GMR pursuant to supplementary bill raised; and (iii) implementation of orders of this Commission namely, order dated 1.2.2017 in Petition no. 8/MP/2014, order dated 14.3.2018 in Petition No. 13/SM/2017, order dated 16.3.2018 in Petition No. 1/MP/2017 and order dated 15.11.2018 in Petition No. 88/MP/2018. Ms. Swapna Seshadri, Advocate, MSA Partners |
21.10.2019 |
287/MP/2018 |
Petition under Section 16 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 as amended for grant of registration to establish and operate a Power Exchange in accordance with the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Shri Ravi Prakash, DSK Legal |
18.09.2019 |
131/MP/2018 |
Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Power Purchase Agreement dated 7.8.2007 for (i) revision in tariff in exercise of the general regulatory powers; and (ii) compensation on account of increased cost incurred by Sasan Power Limited consequent to procurer event of default. Advocate, J. Sagar Associates |
19.07.2019 |
308/GT/2018
279/GT/2018
322/GT/2018
281/GT/2018
282/GT/2018 |
Extension of dates for electronic filing of reply in Petition Nos.- 308/GT/2018, 279/GT/2018, 281/GT/2018, 322/GT/2018, 282/GT/2018 Head (Power Management Group), BRPL |
08.07.2019 |
183/MP/2015 |
Petition under section 79 (1) (f) of the Electricity Act, 2003 for adjudication of disputes over increase in tariff sought by the Petitioner for its power plant selling power to Andhra Pradesh and Telangana licensees, to compensate for the increase in Clean Energy Cess on coal, being a ‘Change in Law’ under the contracts between petitioner and the respondents. Meenakshi Energy Ltd. |
02.07.2019 |
276/GT/2018 |
Petition for determination of tariff of 2x600 MW Coal Based Power Project at Village-Derang, District-Angul, Odisha for the period commencing from 12.2.2015 for the control period of 2014-19. Ms. Pratiksha, Advocate, Praxis Counsel |
13.06.2019 |
240/GT/2017
& 241/GT/2017 |
Petition for determination of tariff of Muzaffarpur Thermal Power Station Stage-I Unit-2 (110 MW) for the period from 15.10.2010 (COD) to 31.3.2014. Ms. Poorva Saigal, Advocate, Ramachandran & Associates |
13.06.2019 |
23/GT/2017 |
Petition No. 23/GT/2017 i.e. BRBCL v. ECR & ors - Approval of tariff of Nabinagar TPP (4 x 250 MW) for the period from anticipated date of commercial operation of Unit-I to 31.3.2019. Shri Divyanshu Bhatt, Advocate, Trilegal |
07.06.2019 |
300/MP/2018 |
Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Regulation 14 (3) (ii) and Regulation 8 (3) (ii) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations 2014 and read with statutory framework governing procurement of power through Competitive Bidding and Article 10 and 13 of the respective Power Purchase Agreements, executed between GMR Kamalanga Energy Limited and its beneficiaries, seeking compensation on account of Change in Law events impacting revenues and costs during the Operating Period. Advocate, SKV Law Offices |
24.05.2019 |
39/MP/2019 |
Petition No. 39/MP/2019: Petition under Section 79 of the Electricity Act, 2003 read with PPA dated 21.3.2013 for (i) resolution of bill dispute; (ii) recovery of amounts due to GMR pursuant to supplementary bill raised; and (iii) implementation of orders of this Commission namely, order dated 1.2.2017 in Petition no. 8/MP/2014, order dated 14.3.2018 in Petition No. 13/SM/2017, order dated 16.3.2018 in Petition No. 1/MP/2017 and order dated 15.11.2018 in Petition No. 88/MP/2018. MSA Partners |
24.05.2019 |
197/GT/2017 |
Petition No. 197/GT/2017- Approval of tariff of Feroze Gandhi Unchahar Thermal Power Station IV (1x500 MW) for the period from anticipated date of-commercial operation or Unit-I (31.7.2017) to 31.3.2019. U.P. Power Corporation Limited |
15.05.2019 |
284/MP/2018 |
Petition No. 284/MP/2018- Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 10 of the Power Supply Agreement dated 17.3.2010 and 21.3.2013 executed between GMR Warora Energy Limited and Distribution Companies of the states of Maharashtra and DNH for compensation due to change in law. M/s Udit Kishan & Associates |
09.05.2019 |
251/GT/2017 |
Petition for determination of tariff of Udupi Thermal Power Plant (2 x 600 MW) for the period from 1.4.2014 to 31.3.2019 BESCOM |
30.04.2019 |
251/GT/2017 |
Petition for determination of tariff of Udupi Thermal Power Plant (2 x 600 MW) for the period from 1.4.2014 to 31.3.2019 HAS Associates |
30.04.2019 |
23/GT/2017 |
Petition No. 23/GT/2017 i.e. BRBCL v. ECR & ors - Approval of tariff of Nabinagar TPP (4 x 250 MW) for the period from anticipated date of commercial operation of Unit-I to 31.3.2019. MSA Partners |
26.04.2019 |
240/GT/2017
241/GT/2017 |
Petition No. 241/GT/2017: Petition for determination of tariff of Muzaffarpur Thermal Power Station Stage-I Unit-2 (110 MW) for the period from 15.10.2010 (COD) to 31.3.2014.
Petition No. 240/GT/2017: Petition for approval of tariff of Muzaffarpur Thermal Power Station Stage-I (2 x 110 MW) from 1.4.2014 to 31.3.2019. Ramachandran & Associates |
26.04.2019 |
384/MP/2018 |
Petition under Section 17(3) and 17(4) of Electricity Act 2003 for seeking approval for creation of security over the identified security in favour of Debentrue Trustee pursuant to the execution of the Debenture Trust Deed on 27.6.2017 and for creation of charge, by way of hypothecation over the Hypothecates Property in the manner, ranking and priority in favour of the IDBI Tusteeship Services Limited acting in trust for, on behalf of and for the benefit of the Debenture Holders, as security for the discharge of the secured obligations in accordance with Deed of Hypothecation dated 28.6.2017.Kudgi Transmission Limited |
25.04.2019 |
349/MP/2018 |
Petition under Section 17(3) and 17(4) of Electricity Act 2003 read with Clauses 15.8.3 of the Rupee Loan Agreement dated 29.6.2016 alongwith Clause 11.9 of the Security Trustee Agreement dated 29.6.2016 alongwith Article 15 of the Transmission Service Agreement dated 23.6.2015, for the purpose of recognition by the Commission of the change in the constitution of the consortium of existing lenders approved by the Commission vide order dated 16.8.2016 passed by in Petition No.109/2016. Chhattisgarh-WR-Transmission Limited |
25.04.2019 |
284/MP/2018 |
Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 10 of the Power Supply Agreement dated 17.3.2010 and 21.3.2013 executed between GMR Warora Energy Limited and Distribution Companies of the states of Maharashtra and DNH for compensation due to change in law. Udit Kishan & Associates |
16.04.2019 |
284/MP/2018 |
Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 10 of the Power Supply Agreement dated 17.3.2010 and 21.3.2013 executed between GMR Warora Energy Limited and Distribution Companies of the states of Maharashtra and DNH for compensation due to change in law. MSA Partners |
16.04.2019 |
23/GT/2017 |
Petition No. 23/GT/2017 i.e. BRBCL v. ECR & ors - Approval of tariff of Nabinagar TPP (4 x 250 MW) for the period from anticipated date of commercial operation of Unit-I to 31.3.2019 MSA Partners |
12.04.2019 |
276/GT/2018 |
Petition for determination of tariff of 2x600 MW Coal Based Power Project at Village-Derang, District-Angul, Odisha for the period commencing from 12.2.2015 for the control period of 2014-19 Shri Raj Kumar Mehta |
12.04.2019 |
344/MP/2018 |
Petition for approval of the additional expenses on account of Wage Revision, Additional Manpower, Increase in Performance Related Pay Kitty, Certification Linked Incentive and higher O&M expenses for the control period 2014-19 NLDC |
10.04.2019 |
320/GT/2018 |
Petition No. 320/GT/2018, NHPC Limited v. West Bengal State Electricity Distribution Company Limited Ms. Anushree Bardhan, Advocate, M/s Ramchandran & Associates |
03.04.2019 |
298/MP/2018 |
Petition No. 298/MP/2018 - Damodar Valley Corporation (DVC) v. West Bengal State Electricity Regulatory Commission (WBSEDCL) Shri Abhishek Kumar, Advocate, M/s PLA Advocates |
03.04.2019 |
280/GT/2018 |
Petition No. 280/GT/2018, NHPC Limited v. West Bengal State Electricity Distribution Company Limited Ms. Anushree Bardhan, Advocate, M/s Ramchandran & Associates |
03.04.2019 |
3/MP/2019 |
Petition under Section 17(3) and 17(4) of Electricity Act 2003 read with Clauses 17.8.3 of the Rupee Loan Agreement dated 17.5.2016 alongwith Clause 11.9 of the Security Trustee Agreement dated 17.5.2016 alongwith Article 15 of the Transmission Service Agreement dated 24.6.2015, for grant of approval in relation to change of the constitution of the consortium of existing lenders approved by the Commission vide order dated 28.7.2016 passed by in Petition No.87/2016. Raipur-Rajnandgaon-Warora Transmission Limited |
28.03.2019 |
36/MP/2019 |
Petition under Section 17(3) and 17(4) of Electricity Act 2003 read with Clauses 10.1.1 of the Facility Agreement dated 28.9.2016 alongwith Clause 10.6.1 o the Security Trustee Agreement dated 28.9.2016 alongwith Article 15 of the Transmission Service Agreement dated 23.6.2015, for grant of approval in relation to change of the constitution of the consortium of existing lenders in line with the order dated 6.12.2016 passed by the Commission in Petition No.219/MP/2016. Sipat Transmission Limited |
28.03.2019 |
285/MP/2018 |
Petition No. 285/MP/2018 – Seeking permission to extend time for filing rejoinder. J. Sagar Associates |
28.03.2019 |
301/MP/2018 |
Petition under Section 79(1) (b) & (f) of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 10 of the Power Purchase Agreements dated 17.3.2010, 23.3.2013 and 27.11.2013 executed between GMR Warora Energy Limited and the Procurers for compensation due to Change in Law impacting revenues and costs during the Operating Period. GMR Warora Energy Limited |
27.03.2019 |
85/MP/2014 |
Petition No.85/MP/2014- (PGCIL V. DVC) Mr. Shri Venketesh, Advocate SKV Law Offices |
15.03.2019 |
308/GT/2018 |
Petition No. 308/GT/2018 (NHPC V. PSPCL) – Approval for determination of final tariff for the period 2014-19 in respect of Uri-II Power Station. MSA PARTNERS |
15.03.2019 |
298/MP/2018 |
Petition No. -298/MP/2018 Petition seeking adjudication of disputes between the Petitioner and the Respondent for claim of fixed charges due to unilateral termination of PPA by WBSEDCL in regard to supply of power from Koderma TPS of DVC Ramachandran Associates |
15.03.2019 |
112/MP/2015 |
Petition No. 112/MP/2015 – Seeking permission to extend time for filing response. J. Sagar Associates |
15.03.2019 |
392/MP/2018 |
Petition under Section 17(3) and 17(4) of Electricity Act 2003, for Assignment of Licence by way for creation of security interest in favour of Security Trustee/Lenders and other security creating documents/financing agreements by way of mortgage/ hypothecation/assignment of mortgage properties and project assets of Fatehgarh- Bhadla Transmission Limited. Fatehgarh- Bhadla Transmission Limited |
05.03.2019 |
298/MP/2018 |
Petition seeking adjudication of disputes between the Petitioner and the Respondent for claim of fixed charges due to unilateral termination of PPA by WBSEDCL in regard to supply of power from Koderma TPS of DVC Ms. Anushree Bardhan, Advocate |
05.03.2019 |
251/GT/2017 |
Petition for determination of tariff of Udupi Thermal Power Plant (2 x 600 MW) for the period from 1.4.2014 to 31.3.2019Udupi Power Corporation Ltd. |
26.02.2019 |
112/MP/2015 |
Petition No. 112/MP/2015 – Withdrawal of Affidavit filed on 14.2.2019 (Acknowledgement Number 489 of 2019) J. Sagar Associates |
25.02.2019 |
357/MP/2018 |
Petition for approval under Section 17(3) and 17(4) of the Electricity Act, 2003 for creation of security interest. Goa Tamnar Transmission Project Limited |
08.02.2019 |
381/MP/2018 |
Petition for approval under Section 17(3) and 17(4) of the Electricity Act, 2003 for creation of security interest. Kohima- Mariani Transmission Limited |
08.02.2019 |
112/MP/2015 |
Petition No.112/MP/2015 - Petition under Section 79 of the Electricity Act, 2003 for compensation due to change in law impacting revenues and costs during the operating period. Ramachandran Associates |
29.01.2019 |
379/TD/2018 |
Petition for seeking grant of Category-I inter-State trading licence to Rajasthan Urja Vikas Nigam Limited. Rajasthan Urja Vikas Nigam Limited |
28.01.2019 |
324/MP/2018 |
Petition filed under Section 79(1)(b) of the Electricity Act, 2003 read with Article 7(2)(b) of the Power Purchase Agreement dated 26.12.2005J. Sagar Associates |
24.01.2019 |
Petition No. 41/RP/2018 in Petition No. 165/GT/2017 |
Petition seeking review of order dated 5.9.2018 in Petition No. 165/GT/2017 regarding approval of tariff of Koteshwar Hydroelectric project (400 MW) for the period from 1.4.2011 to 31.3.2014 TATA Power Delhi Distribution Limited, |
24.01.2019 |
315/GT/2018 |
Approval of generation tariff of Rampur Hydro Power Station (412 MW) for the period from actual COD of first Unit 13.5.2014 to 31.3.2019. MSA Partners |
24.01.2019 |
251/GT/2017 |
Petition for determination of tariff of Udupi Thermal Power Plant (2 x 600 MW) for the period from 1.4.2014 to 31.3.2019 Udupi Power Corporation Ltd. |
24.01.2019 |
Petition No. 245/MP/2018 & 98/MP/2018 |
Petition No. 245/MP/2018- Petition for relaxation of NAPAF for Palatana Project ONGC Tripura Power Company Limited |
14.12.2018 |
Petition No. 333/MP/2018 |
Petition No. 333/MP/2018 i.e. ECR vs BRBCL & ors – Petition regarding the validity of the commercial operations date of Units-I & II of Nabinagar TPP as declared by BRBCL BRBCL |
13.12.2018 |
Petition No. 23/GT/2017 |
Petition No. 23/GT/2017 i.e. BRBCL v. ECR & ors - Approval of tariff of Nabinagar TPP (4 x 250 MW) for the period from anticipated date of commercial operation of Unit-I to 31.3.2019. BRBCL |
13.12.2018 |
Petition No. 217/TT/2017 |
Truing up of transmission tariff for 2009-14 tariff block and determination of tariff for 2014- 2019 tariff block in Petition No. 217/TT/2017 filed by Jaypee Powergrid Limited. Jaypee Powergrid Limited |
10.12.2018 |
Petition No. 234/MP/2017
170/GT/2017
& 171/GT/2017 |
Petition No. 234/MP/2017- MPPMCL vs RRVPNL & ors and Petition Nos., 170/GT/2017 & 171/GT/2017- RRVPNL vs MPPMCL & ors MP Power Managament Company Limited |
07.12.2018 |
Petition No. 23/GT/2017 |
Petition No. 23/GT/2017 i.e. BRBCL v. ECR & ors - Approval of tariff of Nabinagar TPP (4 x 250 MW) for the period from anticipated date of commercial operation of Unit-I to 31.3.2019. Advocate, MSA Partners. |
06.11.2018 |
Petition No. 74/GT/2017 |
Approval of tariff for Muzaffarpur Thermal Power Station (2x195 MW) for the period from COD of Unit-I (18.3.2017) to 31.3.2019. Kanti Thermal. |
17.10.2018 |
Petition No. 151/MP/2018 |
Petition for down-gradation of inter-State trading licence from Category-I to Category-II.Shree Cement Limited. |
17.10.2018 |
Petition No. 234/MP/2017 |
Petition No. 234/MP/2017- MPPMCL vs RRVPNL & ors.MP Power Managament Company Limited. |
15.10.2018 |
Petition No. 250/RC/2018 |
Petition for Regulatory Compliance on account of change of name and further necessary changes in documents held in the name of Mittal Processors Pvt. Ltd. to Kreate Energy (I) Pvt. Ltd.Shri Kulbhushan Mittal. |
12.10.2018 |
Petition No. 23/GT/2017 |
I.A. No. 58 of 2018 in Petition No. 23/GT/2017 i.e. BRBCL v. ECR & ors - Approval of tariff of Nabinagar TPP (4 x 250 MW) for the period from anticipated date of commercial operation of Unit-I to 31.3.2019.Advocate, MSA Partners |
09.10.2018 |
Petition No. 88/MP/2018 |
Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding ("Competitive Bidding Guidelines") and (a) PPA dated 17.03.2010 between Maharashtra State Electricity Distribution Company Ltd. and EMCO Energy Limited.J.Sagar Associates |
27.08.2018 |
Petition No. 269/MP/2017 |
Petition under Section 79 (1) (c) and Section 79 (1) (f) of the Electricity Act, 2003 read with Clause 9 of the BPTA, Clause 11 of the TSA and Regulation 32 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for deferment of operationalization of LTA on account of Force majeure events.Suparna Srivastava Advocates & Solicitors |
31.08.2018 |
Petition No. 209/MP/2017 |
Approval of transmission charges of 176.5 km Double Circuit 220 kV dedicated transmission line of A.D. Hydro Power Limited from Prini (Generating station of ADHPL) to Nalagarh (Sub-station of CTU)-reg.Senior General Manager (Commercial), A.D. Hydro Power Limited |
04.09.2018 |
Petition No. 251/GT/2017 |
Petition No. 251/GT/2017- Petition for determination of tariff of Udupi Thermal Power Plant for the period from 1.4.2014 to 31.3.2019.Shri Darpan K.M Advocate. |
02.08.2018 |
Petition No. 23/GT/2017 |
Petition No. 23/GT/2017 i.e. BRBCL v. ECR & ors - Approval of tariff of Nabinagar TPP (4 x 250 MW) for the period from anticipated dte of commercial operation of Unit-I to 31.3.2019.Shri Divyanshu Bhatt Trilegal. |
09.07.2018 |
- |
Review Petition No. 38/RP/2017 in Petition No. 135/GT/in the case of NLC India Limited vs KSEB & others; and Review Petition No. 39/RP/2017 in Petition No. 146/GT/2015 in the case of NLC India Limited vs TANGEDCO & others Ms. Anushree Bardhan Ramachandran & Associates |
29.06.2018 |
Petition No. 171/MP/2016 |
Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 for adjudication of claims towards compensation arising out of 'Change In Law' and consequential reliefs as per provisions of the PPA dated 26.2.2014 between the Petitioner and Respondents. Ramachandran & Associates (Advocates). |
25.05.2018 |
Petition No. 179/MP/2016 |
Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 for adjudication of claims towards compensation arising out of 'Change In Law' and consequential reliefs as per provisions of the PPA dated 27.11.2013 between the Petitioner and Respondents. MSA Partners. |
23.05.2018 |
- |
Terms and conditions of tariff for the tariff period starting from 1.4.2019- Seeking of information from Central Generating Companies, Joint Ventures Companies, Independent Power Producers and Central/Inter-State Transmission Companies whose tariff is being regulated by CERC. Himachal Baspa Power Company Limited. |
17.05.2018 |
Diary No.121/MP/2018 |
Application for downgrading of Inter-State Trading Licence from Category-II to Category-III. Abja power Pvt. Ltd. |
09.05.2018 |
Petition No.120/AT/2018 |
Applications under Section 63 and Section 14 of the Electricity Act, 2003 for adoption of transmission charges and grant of transmission licence respectively with respect to transmission system being established by WR-NR Power Transmission Limited. REC Transmission Projects Company Ltd. |
01.05.2018 |
Petition No. 170/GT/2017 & 170/GT/2017 |
Petition for approval of generation tariff for shared hydro projects of Rajasthan & Madhya Pradesh installed in Rajasthan namely Jawahar Sagar hydel Power Station for the financial year 2012-13 & 2013-14. Rajasthan Rajya Vidyut Prasaran Nigam Limited. |
20.04.2018 |
69/MP/2018 |
Petition for up-gradation of inter-State Trading Licence from Category IV to Category II. Amplus Energy Solutions Private Limited. |
11.04.2018 |
Petition No. 44/TD/2018 |
Petition for seeking grant of Category-I inter-State trading licence under Section 15(1) 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, 2009 and its amendments. Refex Energy Limited. |
11.04.2018 |
Petition No. 83/TD/2018 |
Petition for seeking grant of Category-IV inter-State trading licence under Section 15(1) 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, 2009 and its amendments. Jammu and Kashmir State Power Development Corporation Limited. |
11.04.2018 |
Petition No.93/AT/2018 |
Applications under Section 63 and Section 14 of the Electricity Act, 2003 for adoption of transmission charges and grant of transmission licence respectively with respect to transmission system being established by Fatehgarh-Bhadla Transmission Limited. PFC Consulting Limited. |
04.04.2018 |
Petition No.97/AT/2018 |
Applications under Section 63 and Section 14 of the Electricity Act, 2003 for adoption of transmission charges and grant of transmission licence respectively with respect to transmission system being established by Goa Tanmar Transmission Project Limited.PFC Consulting Limited. |
04.04.2018 |
Petition No. 251/GT/2017 |
Petition for determination of tariff of Udupi Thermal Power Plant for the period from 1.4.2014 to 31.3.2019.Udupi Power Corporation Limited. |
02.04.2018 |
Petition Nos. 22/GT/2017 & 16/TT/2017 |
Approval of tariff for BBMB hydro generation project for the period 2014-19.Bhakhra-Beas Management Board. |
21.03.2018 |
Petition No. 62/MP/2017 |
Non-mapping of TANGEDCO as respondent in Petition No. 62/MP/2017.Tamil Nadu Generation and Distribution Corporation Ltd. |
22.03.2018 |
Petition Nos. 170/GT/2017 & 171/GT/2017 |
Petition for approval of generation tariff for shared hydro projects of Rajasthan & Madhya Pradesh installed in Rajasthan namely Jawahar Sagar hydel Power Station for the financial year 2012-13 & 2013-14.Rajasthan Rajya Vidyut Prasaran Nigam Limited. |
19.03.2018 |
- |
Application for grant of Licence for trading licence under Section 14 of the Electricity Act, 2003.Relax Energy Limited. |
01.03.2018 |
Petition No.39/AT/2018 |
Applications under Section 63 and Section 14 of the Electricity Act, 2003 for adoption of transmission charges and grant of transmission licence respectively with respect to transmission system being established by ERSS XXI Transmission Limited.REC Transmission Projects Company Ltd. |
12.02.2018 |
-
|
Terms and conditions of tariff for the tariff period starting from 1.4.2019- Seeking of information from Central Generating Companies, Joint Ventures Companies, Independent Power Producers and Central/Inter-State Transmission Companies whose tariff is being regulated by CERC..Maithon Power Limited Corporate Centre. |
29.12.2017 |
-
|
Terms and conditions of tariff for the tariff period starting from 1.4.2019- Seeking of information from Central Generating Companies, Joint Ventures Companies, Independent Power Producers and Central/Inter-State Transmission Companies whose tariff is being regulated by CERC.ONGC Tripura Power Company Ltd. |
29.12.2017 |
Diary No. 257/MP/2017
|
Application for up-gradation of Inter-State Trading Licence from Category-II to Category-I.Solar Energy Corporation of India Limited. |
08.12.2017 |
Petition No. 85/GT/2016
|
Approval of tariff for Patratu Thermal Power Station (2X195 MW) for the period from date of takeover i.e. 1.4.2016 to 31.3.2019.Patratu Vidyut Utpadan Nigam Limited. |
13.11.2017 |
Petition No. 74/GT/2017
|
Approval of tariff for Muzaffarpur Thermal Power Station (2X195 MW) for the
period from anticipated COD of Unit-I to 31.3.2019.Kanti Thermal. |
31.10.2017 |
Petition No. 198/TT/2017
|
Comments of CEA on usefulness of the following assets:- Asset-I: ±800 kV 3000 MW HVDC Pole-III and LILO of Biswanath Chariali-Agra HVDC line for parallel operation of the HVDC station at Alipurduar, Asset-II: ±800 kV 3000 MW HVDC Pole-IV alongwith Earth electrode station and Earth Electrode line at Alipurduar and Agra end, Asset-III: LILO of Bongaigaon-Siliguri 400 kV D/c line (Quad) (under private Sector) alongwith associated bays at Alipurduar, Asset-IV: LILO of Balipara-Salakati 220 kV D/c line alongwith associated bays at new pooling station in Alipurduar, Asset-V: 1x315 MVA 400/220 kV, ICT-I at Alipurduar, AssetVI: 1x315 MVA 400/220 kV ICT-II at Alipurduar, Asset-VII: 1x125 MVAR 400 kV Bus Reactor-I at Alipurduar and AssetVIII: 1x125 MVAR 400 kV Bus Reactor-II at Alipurduar, under the transmission system associated with “Transmission system for development of pooling station in Northern part of West Bengal and transfer of power from Bhutan to NR/WR”.Central Electricity Authority |
25.10.2017 |
Petition No. 198/TT/2017
|
Comments of POSOCO on usefulness of the following assets:- Asset-I: ±800 kV 3000 MW HVDC Pole-III and LILO of Biswanath Chariali-Agra HVDC line for parallel operation of the HVDC station at Alipurduar, Asset-II: ±800 kV 3000 MW HVDC Pole-IV alongwith Earth electrode station and Earth Electrode line at Alipurduar and Agra end, Asset-III: LILO of Bongaigaon-Siliguri 400 kV D/c line (Quad) (under private Sector) alongwith associated bays at Alipurduar, Asset-IV: LILO of Balipara-Salakati 220 kV D/c line alongwith associated bays at new pooling station in Alipurduar, Asset-V: 1x315 MVA 400/220 kV, ICT-I at Alipurduar, AssetVI: 1x315 MVA 400/220 kV ICT-II at Alipurduar, Asset-VII: 1x125 MVAR 400 kV Bus Reactor-I at Alipurduar and AssetVIII: 1x125 MVAR 400 kV Bus Reactor-II at Alipurduar, under the transmission system associated with “Transmission system for development of pooling station in Northern part of West Bengal and transfer of power from Bhutan to NR/WR”.Power System Operation Corporation Limited |
25.10.2017 |
Petition No. 150/MP/2016
|
Petition for consideration of declared capacity of Nathpa-Jhakri HydoPower Station (6X250MW) aggregating to 1500 MW and Rampur HydroPower Station (6X 68.67 MW) aggregating to 412 MW. And The Minutes of the 120th and 122nd OCC Meetings of the Northern Regional Power Committee dated 24.2.2016 and dated 22.4.2016 on the scheduling and declaration of the capacity of Nathpa- Jhakri and Rampur Hydro Power Stations.- |
29.09.2017 |
Petition No.75/MP/2017
|
Application under Section 17(3) of the Electricity Act, 2003 read with Regulation 7(t) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2009 (Trading Licence Regulations) and other applicable regulations, seeking prior approval of the Commission to transfer the trading licence held by the applicant to JSW Green Energy Limited in terms of the approved scheme of arrangement.- |
12.09.2017 |
Petition No. 61/GT/2016
|
Approval of tariff for the period from 1.4.2014 to
31.3.2019 and truing-up of tariff from COD to 31.3.2014 in respect of 262.5 MW
gross capacity sale from Kamalanga Thermal Power Plant of GMR -
Kamalanga Energy Limited (GKEL) (3x350 MW).- |
01.09.2017 |
Petition No.74/GT/2017
|
Approval of tariff for Muzaffarpur Thermal Power Station (2X195 MW) for the
period from anticipated COD of Unit-I to 31.3.2019.Kanti Thermal. |
18.08.2017 |
Diary No.236/2017
|
Regulatory Compliance Application seeking approval for creation of Security interest over all the movable and immovable assets of the petitioner in favour of the debenture trustees/lenders pursuant to Debenture Trust Deed and other creating documents for future refinancing transactions, by way of mortgage/hypothecation/assignment on Project assets for benefits of the Debenture Holders/Debenture Trustee/Lenders to the project.Kudgi Transmission Limited. |
18.07.2017 |
Diary No.191/2017
|
Application for grant of licence for inter-State trading under Section 15 of the Electricity Act, 2003.Aalishan Energy Pvt. Limited. |
18.07.2017 |
Petition Nos. 22/GT/2017
|
Approval of tariff for BBMB hydro generation project for the period 2014-19.Bhakhra-Beas Management Board. |
14.07.2017 |
Diary No.206/2017
|
Application for grant of inter-State Trading Licence for Category-I.Jindal Poly Films Limited. |
05.07.2017 |
Diary No.150/2017
|
Application for grant of inter-State Trading Licence for Category-IV.Saini Power Transactor. |
30.06.2017 |
Petition No.216/MP/2016
|
Petition under Section 63 and 79 (1) (f) read with Section 79 (1) (c) of the Electricity Act, 2003 seeking compensatory and declaratory relief under the Transmission Services Agreement dated 7.12.2010 on account of ‘Change in Law’ and ‘Force Majeure ‘ events.Bhopal Dhule Transmission Company Limited. |
28.06.2017 |
L-1/215/2017/CERC
|
Request for allowing extension of time to file petitions before the Commission for determination of tariff of inter-state transmission lines. Tamil Nadu Transmission Corporation Limited. |
27.06.2017 |
L-1/215/2017/CERC
|
Request for allowing extension of time to file petitions before the Commission for determination of tariff of inter-state transmission lines. Odisha Power Transmission Corporation Limited. |
28.06.2017 |
Petition No. 183/TT/2016
|
Determination of transmission tariff for 2014-19 tariff period, for three assets under Sikkim Generation Projects - Part-B in Eastern Region.The HSA Advocates. |
29.06.2017 |
Petition No.75/MP/2017
|
Application under Section 17(3) of the Electricity Act read with Regulation 7(t) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2009 (Trading Licence Regulations)and other applicable regulations, seeking prior approval of the Commission to transfer the trading licence held by the applicant to JSW Green Energy Limited in terms of the approved scheme of arrangement.Prima Carta Law Offices. |
28.06.2017 |
22/GT/2017
|
Approval of tariff for BBMB hydro generation project for the period 2014-19.BBMB. |
28.06.2017 |
L-1/144/2013-CERC
|
Comments on draft Central Electricity Regulatory Commission (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2017.Powerlinks Transmission Ltd. |
21.06.2017 |
Diary No.191/2017
|
Application for grant of licence for inter-State trading under Section 15 of the Electricity Act, 2003.Aalishan Energy Pvt. Limited. |
13.06.2017 |
Petition No.77/RC/2017
|
Regulatory Compliance Application for Change of Name from “My Home Power Private Limited” to “ABJA Power Private Limited”.ABJA Power Private Limited. |
01.06.2017 |
Petition No.184/TT/2016
|
Comments of CEA on determination of transmission tariff for Asset : ± 800 kV Biswanath Chariali,- Agra HVDC POLE-II (1500 MW HVDC Terminal at Biswanath Chariali and Agra) along with Earth Electrode line and Earth Electrode Station for both Biswanath Chariali and Agra from anticipated COD 1.9.2016 to 31.3.2019 under the transmission system associated with "North East - Northern/Western Inter Connector - I Project " - Reg.Central Electricity Authority. |
31.05.2017 |
Petition No.184/TT/2016
|
Comments of POSOCO on determination of transmission tariff for Asset : ± 800 kV Biswanath Chariali - Agra HVDC POLE-II (1500 MW HVDC Terminal at Biswanjath Chariali and Agra) along with Earth Electrode line and Earth Electrode Station for both Biswanath Chariali and Agra from anticipated COD 1.9.2016 to 31.3.2019 under the transmission system associated with "North East - Northern/Western Inter Connector - I Project" - Reg.POSOCO. |
31.05.2017 |
Petition No.75/MP/2017
|
Application under Section 17(3) of the Electricity Act read with Regulation 7(t) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2009 and other applicable regulations, seeking prior approval of the Commission to transfer the trading licence held by the applicant to JSW Green Energy Limited in terms of the approved scheme of arrangement.Prima Carta Law Offices. |
24.05.2017 |
Petition No.174/MP/2016
|
Petition for approval of quantification of the increase in transmission charges on account of change in law and force majeure events. East North Inter-connection Company Limited. |
18.05.2017 |
Petition No.34/TD/2017
|
Application for grant of Inter-State Trading Licence for Category-I. Rajasthan Urja Vikas Nigam Limited. |
16.05.2017 |
Petition No.51/MP/2016
|
Application under Sections 142 and 146 of the Electricity Act, 2003. Chhattisgarh State Power Transmission Company Limited. |
15.05.2017 |
Petition No. 347/2016
|
Petition for determination of wheeling charges for 2014-19 period in respect of transmission system of OPTCL. Odisha Power Transmission Corporation Limited. |
08.05.2017 |
Petition No. 224/TT/2012
|
Petition No. 224/TT/2012 alongwith IA Nos. 14 and 18 of 2014 for determination of transmission tariff for Asset-1: 400 kV D/C Pallatana-Silchar Twin Moose Conductor Transmission Line- 247 km; Asset-2: 400 kV D/C Silchar-Byrnihat Twin Moose Conductor Transmission Line- 210 km; Asset-3: 400 kV D/C Byrnihat-Bongaigaon Twin Moose Conductor Transmission Line- 204 km-Reg.North East Transmission Company Limited. |
01.05.2017 |
Diary No.137/2017
|
Applications under Section 63 and Section 14 read with Section 15(1) of the Electricity Act, 2003 for adoption of transmission charges and grant of transmission licence respectively with respect to transmission system being established by Kohima- Mariani Transmission Limited.PFC Consulting Limited. |
19.04.2017 |
Petition No.75/MP/2017
|
Application under Section 17(3) of the Electricity Act read with Regulation 7(t) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2009 and other applicable regulations, seeking prior approval of the Commission to transfer the trading licence held by the applicant to JSW Green Energy Limited in terms of the approved scheme of arrangement.JSW Power Trading Company Limited. |
17.04.2017 |
Diary No.118/2017
|
Applications under Section 63 and Section 14 of the Electricity Act, 2003 for adoption of transmission charges and grant of transmission licence respectively with respect to transmission system being established by Mednipur-Jeerat Transmission Limited.PFC Consulting Limited. |
10.04.2017 |
Diary No.130/2017
|
Applications under Section 63 and Section 14 of the Electricity Act, 2003 for adoption of transmission charges and grant of transmission licence respectively with respect to transmission system being established by NER II Transmission Limited.REC Transmission Projects Company Ltd. |
07.04.2017 |
Ref.: L-1/2013/2017/CERC
|
Operation and Maintenance of National Power Monitoring Centre (NPMC).POSOCO. |
29.03.2017 |
Diary No.48/2017
|
Up-gradation of Inter-State Trading Licence from Category-IV to Category-III..Shyam Indus Power Solutions Private Limited. |
17.03.2017 |
Petition No. 383/MP/2014
|
Petition for extension of time for implementation and exemption from implementation of Restricted Governor Mode Operation (RGMO), as required under Clause 5.2 (f) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (as amended). M.P. Power Generating Company Limited. |
09.03.2017 |
No. 214/TDL/2011
|
The DLF Energy Private Limited, who is inter-State trading licensee, has filed an application for surrender of its licence granted by the Commission on 7.3.2012 . NLDC |
08.03.2017 |
Petition No 230/TT/2016
|
Comments of CEA on 765 kV D/C Srikakulam - Angul Transmission line assets under "Common system associated with East Coast Energy Pvt Ltd and NCC Power Projects LTOA generation projects in Area-Part A" in Petition No 230/TT/2016 and 231/TT/2016 . ABJA Power Private Limited |
06.02.2017 |
Dairy No. 14/2017
|
Regulatory Compliance Application for Change of Name from “My Home Power Private Limited” to “ABJA Power Private Limited”. . ABJA Power Private Limited |
18.01.2017 |
Petition No. 174/MP/2016
|
Petition for approval of quantification of the increase in transmission charges on account of change in law and force majeure events . J.Sagar Associates |
16.01.2017 |
Petition No. 152/GT/2015
|
Petition No. 152/GT/2015 - Approval of tariff for the period 2014-19 and truing- up of tariff for the period 2011-14 in respect of 1050 MW unit of Maithon Power Ltd . J.Sagar Associates |
05.01.2017 |
Petition No. 6/RP/2016
|
Review Petition No. 6/RP/2016 for review of the order dated 18.12.2015 in Petition No. 135/TT/2012.
JPL
|
09-12-2016 |
Pet No. 54/RP/2016
|
Comments of CEA on PGCIL's Gooty-Madhugiri 400KV D/C line along with the associated bays-reg.
CEA
|
28-11-2016 |
Pet No. 54/RP/2016
|
Comments of SRLDC on PGCIL's Gooty-Madhugiri 400KV D/C line along with the associated bays-reg.
SRLDC
|
28-11-2016 |
Pet No. 227/MP/2016
|
Application for change of trading license category from IV to category III.
Customized Energy Solutions India Private Limited
|
02-12-2016 |
Pet No. 51/RP/2016
|
Comments of CEA on Kudgi-Narendra (New) line– Reg.
Central Electricity Authority
|
30-11-2016 |
Petition No. 201/TD/2016
|
Application for grant of Inter-State trading licence for Category- IV.
Atria Energy Services Private Limited
|
30-11-2016 |
Petition No. 226/MP/2016
|
Petition for approval under Section 17(3) and 17 (4) of The Electricity Act, 2003, for substitution/addition of lenders by the Borrower/Petitioner No. 1 and to take on record appointment of the SBICAP Trustee Company Limited, the Security Trustee/Petitioner No.2, acting on behalf of and for the benefit of India Infrastructure Finance Company Limited along with existing lenders- L&T Infrastructure Finance Company Limited and IndusInd Bank Limited and their successors, assigns, novatees and transferees in connection with the Package B of Western Region System Strengthening Scheme-II (WRSS-B) in state of Maharashtra and Karnataka.
Reliance Infrastructure Limited
|
30-11-2016 |
Petition No. 237/TT/2016
|
Determination of transmission tariff of the inter-State transmission lines connecting two States for the APTRANSCO owned transmission lines/system as per the Central Electricity Regulatory Commission’s order dated 14.3.2012 in Petition No. 15/Suo-Motu/2012, for inclusion in POC transmission charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.
Transmission Corporation of Andhra Pradesh Ltd.
|
25-11-2016 |
Petition No. 227/MP/2016
|
Up-gradation of Inter-State Trading Licence from Category-IV to
Category-III.
Customized Energy Solutions India Private Limited
|
24-11-2016 |
Petition No. 54/RP/2016
|
Comments of CEA on PGCIL's Gooty-Madhugiri 400 kV D/C line along with
the associated bays
Central Electricity Authority
|
24-11-2016 |
Petition No. 54/RP/2016
|
Comments by SRLDC on PGCIL's Gooty-Madhugiri 400 kV D/C line along
with the associated bays
.
Southern Regional Load Despatch Centre
|
24-11-2016 |
Petition No. 139/MP/2016
|
Petition under section 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Regulation 22 (6) (ii) (Chapter-3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations,2009 and Regulation 31 (6) (b) (Chapter-7) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations,2014 for allowing recovery of Energy Charge shortfall during the period of 2012-13, 2013-14 and 2014-15 as well as the modification of design energy for 2014-15, 2015-16 and 2016-17 for calculation of ECR till the energy charge shortfall of the previous years has been made up for the Ranganadi Hydro Electric Plant (RHEP), where actual energy generated by the station during a year is less than its approved design energy for reasons beyond the control of the generating company (NEEPCO)
.
North Eastern Electric Power Corporation Limited
|
16-11-2016 |
Diary No.355/2016
|
Up-gradation of Inter-State Trading Licence from Category-III to
Category-II
.
My Home Power Private Limited
|
15-11-2016 |
Petition No. 201/TD/2016
|
Application for grant of Licence for inter-state trading under Section-15 of the Electricity Act, 2003 to undertake Inter-state trading of electricity within India.
Atria Energy Services Private Limited
|
11-11-2016 |
Petition No. 202/TD/2016
|
Application for grant of Licence for inter-state trading under Section-15 of the Electricity Act, 2003 to undertake Inter-state trading of electricity within India.
Amplus Energy Solutions Pvt. Limited.
|
04-11-2016 |
Petition No. 251/GT/2013
|
Determination of tariff for generating stations and transmission systems of Bhakra-Beas Management Board for the period 2014-19.
Bhakhra-Beas Management Board.
|
28-10-2016 |
Petition No. 149/MP/2012
|
Petition under Section 79 (1) (h) of the Electricity Act, 2003 read with Regulation 5.2 (f) of CERC (IEGC) Regulations, 2010 regarding restricted governor mode of operation by hydro-electric generating stations and Chapter-V of CERC (Conduct of Business) Regulations, 1999 for exempting Purulia Pump Storage Project of WBSEDCL from Black Start Mode and Restricted Governor Mode of Operation.
West Bengal Electricity Distribution Co. Ltd.
|
08-09-2016 |
Petition No. 242/TT/2015
|
Application filed under Section 28(4) of the Electricity Act, 2003 and Regulation 6 of the Central Electricity Regulatory Commission (Fee and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for Fees and Charges of Southern Regional Load Despatch Centre for the control period 2014-19.
Southern Regional Load Despatch Centre.
|
31-08-2016 |
Petition No. 244/TT/2015
|
Application filed under Section 28(4) of the Electricity Act, 2003 and Regulation 6 of the Central Electricity Regulatory Commission (Fee and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for Fees and Charges of Southern Regional Load Despatch Centre for the control period 2014-19.
Power System Operation Corporation Ltd.
|
31-08-2016 |
No. L-1/44/2010-CERC
|
Submission of Point of Connection (PoC) Charges and Losses Results for 2016-17 (Q3) As per Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and subsequent amendments thereto – Reg.
National Load Despatch Centre.
|
19-08-2016 |
-
|
Regarding filing of petition for determination of transmission tariff for Inter-state transmission lines of DTL from FY 2014-15 onwards.
Delhi Transco Limited.
|
25-07-2016 |
Petition No. 102/TT/2016
|
I am directed to refer to your letter dated 10.05.2016 regarding sharing of transmission tariff of Asset I : LILO of both the circuit of 400kV D/C Gazuwaka-Vijayawada line at Vemagiri and Asset II : Extension of 400/220 kV Sub-station at Vijayawada and to state that PGCIL has filed a petition on 22.06.2016 for splitting of the trued up tariff allowed vide order dated 26.11.2015 between Asset I and II which has been registered as 102/TT/2016. You may raise the issue in reply to the said petition.
TANGEDCO.
|
04-07-2016 |
Diary No. 181/2016
|
Applications under Section 63 and Section 14 of the Electricity Act, 2003 for adoption of transmission charges and grant of transmission licence respectively with respect to transmission system being established by North Karanpura Transmission Limited.
.REC Transmission Projects Company Ltd.
|
15-07-2016 |
Petition No. 266/GT/2014
|
Approval of tariff of Indira Gandhi Super Thermal Power Project (1500 MW) of Aravali Power Company Private Limited for the period from 1.4.2014 to 31.3.2019.
.Aravali Power Company Private Limited.
|
28-06-2016 |
-
|
Determination of tariff for generating stations and transmission systems of Bhakra-Beas Management Board for the period 2009-14 in accordance with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 – Petition No. 251/GT/2013
.Bhakhra-Beas Management Board.
|
27-05-2016 |
Petition Nos. 193/GT/2015 & 248/GT/2014
|
Truing-up of capital expenditure and tariff for the period 2013-14 in respect of Teesta Low Dam-III Power Station
.HSA Advocates.
|
19-05-2016 |
Petition No. 66/AT/2016 & 67/TL/2016
|
Application under Section 63 of the Electricity Act, 2003 for
Adoption of Transmission Charges and Transmission License
with respect to Transmission system being established by Odisha Generation Phase-II Transmissions Limited
.PFC Consulting Limited.
|
02-05-2016 |
Petition No. 281/GT/2015 401/GT/2015
|
Approval of tariff of 1200 MW DGEN Mega Power Project of Torrent Power Limited for the period from COD of Unit 51 (First Block) to 31.3.2019.Torrent Power Ltd.
|
28-04-2016 |
-
|
General directions with respect to third proviso to clause (3) of Regulation 27 of the 2014 Tariff Regulations.Torrent Power Ltd |
15.03.2016 |
Petition No. 152/GT/2015
|
Approval of tariff of the period 2014-19 and truing-up of tariff for the period 2011-14 in respect of 1050 MW unit of Maithon Power Limited.HSA Advocates.
|
24-02-2016 |
Petition No. 281/GT/2015
|
Approval of tariff of 1200 MW DGEN Mega Power Project of Torrent Power Limited for the period from COD of Unit 51 (First Block) to 31.3.2019.Torrent Power Ltd.
|
10-02-2016 |
-
|
Furnishing updated technical details in repect of NLC Thermal Power Stations - Reg.Neyveli Lignite Corporation Limited
|
28-04-2015 |
-
|
Request for Adhoc Tariff of Block-2 of OTPC, 726.6 MW Palatana Project upon successful declaration of block-2 under commercial operation.ONGC Tripura Power Company Limited.
|
13-04-2015 |
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.
|
22-04-2015 |
Petition No. 94/SM/2013
|
Default in payment of Unscheduled interchange (UI) charges for the energy drawn in excess of the drawn schedule by Power Development Department, Government of Jammu and Kashmir
.Power Development Department.
|
08-04-2015 |
Petition No-083/MP/2015
|
Petition No. 083/MP/2015 titled Transmission Corporation of
Telangana Limited
.TSTRANSCO.
|
24-03-2015 |
IA. in Petition No MP/059/2014
|
Providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulations 5.2 (l) of the CERC (Indian Electricity Grid Code) (First Amendment) Regulations, 2012 read along with Regulation 3 (e) of the CERC (Grid Standards) Regulations, 2010 for ensuring security of the Eastern Regional Grid as well as the inter-connected Indian Grid.Eastern Regional Load Despatch Centre.
|
20-03-2015 |
Dy. No. 447/2015
|
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 Limited.
|
02-03-2015 |
Petition No. 482/TDL/2014
|
Application for the grant of inter-State trading licence.Nydel Resources Private Limited.
|
02-03-2015 |
Petition No. 223/MP/2013
|
Petition for clarification on the Transmission Licence No. 9/Transmission/CERC dated 16.6.2009 granted to North East Transmission Co. Ltd.North East Transmission Co. Ltd. |
03-03-2015 |
Diary No. 298/2015
|
Approval of transmission tariff for the period 2014-19 for Combined Assets of LILO of 400 kV S/C Vidhyanchal- Korba transmission line; 400 kV D/C Gandhar-Hazira transmission line; and 400/220 kV GIS Sub-station at Hazira (Stage-I)- Regarding.Essar Power Transmission Company Limited. |
04-03-2015 |
Dy. No. 436/2.3.2015
|
Application under Sections 63 and 14 of the Electricity Act, 2003 for adoption of Transmission charges and grant of transmission licence with respect to Transmission System Strengthening associated with Vindhyachal-V being established by Vindhyalchal Jabalpur Transmission Limited.REC Transmission Projects Company Limited. |
05-03-2015 |
Petition No. 224/TT/2012
|
Determination of transmission tariff for Asset-I: 400 kV D/C Pallatana-Silchar
transmission line, Asset-II: 400 kV D/C Silchar-Byrnihat transmission line, and
Asset-III: 400 kV D/C Byrnihat- Bogaigaon Twin Moose conductor transmission
line- 204 KM
. |
09-01-2015 |
Petition No. TDL/482/2014
|
Application for the grant of inter-State trading licence:
. |
22-12-2014 |
Petition No.259/TT/2013
|
Tariff for 400 KV Single Circuit Kolaghat- Baripada transmission line (portion owned by WBSETCL) and 220 KV Single Circuit Santaldih-Chandil Transmission line (portion owned by WBSETCL) for the period from 01.04.2011 to 31.03.2014. West Bengal State Electricity Transmission Company Limited,. |
17-11-2014 |
Petition No. 207/GT/2013 & 260/GT/2014
|
Determination of tariff of Muzzafarpur Thermal Power Station Stage-I (2X110 MW) for the period from 1.11.2013 to 31.3.2014.EEMG. |
12-11-2014 |
Petition No. 20/TT/2014
|
Petition for Truing-up of Annual Transmission Charges for the
period FY 2009-13 and Revised Estimates of FY 2013-14 for 400 kV Double Circuit Gorakhpur – Lucknow Transmission Line and 400 kV Double Circuit Bareilly – Mandola Transmission Line, in Northern Region associated with Tala Hydro Electric Project, East-North Interconnector and Northern Region Transmission System
.Powerlinks Transmission Ltd. |
06-06-2014 |
Petition No. 199/GT/2013
|
Approval of Final Tariff of Unit-I of OTPC 726.6 (2x363.3) MW Palatana Combined Cycle Gas Turbine (CCGT) Power Project (hereinafter referred to as the “Project”) of ONGC Tripura Power Company Limited for the period from COD of Unit-I (363.3 MW) on 4.1.2014 to 31.3.2014.ONGC Tripura Power Company Ltd. |
01.10.2014 |
Petition No. 257/2010
|
Petition for approval of tariff of Pragati-III CCPP 1371 MW power plant of Pragati Power Corporation Ltd. for the period from COD up to 31.3.2014.Pragati Power Corporation Limited.. |
26.09.2014 |
Petition No.065/MP/2013
|
NLC Petition No.65/MP/2013- NLC Mines- Increase in O&M Expenses on account of wage revision & pay hike to Employees of NLC minesNeyveli Lignite Corporation Limited. |
19.09.2014 |
Petition No. 229/2010
|
Approval of Tariff of Indira Gandhi Super Thermal Power Project Stage-I (3x500=1500 MW) based on audited accounts as on station COD for the period from the COD of Unit-I i.e. 5.3.2011 to 31.03.2014.Aravali Power Company (P) Limited. |
17.09.2014 |
Petition No. 199/GT/2013
|
Approval of Final Tariff of Unit-I of OTPC 726.6 (2x363.3) MW Palatana Combined Cycle Gas Turbine (CCGT) Power Project (hereinafter referred to as the “Project”) of ONGC Tripura Power Company Limited for the period from COD of Unit-I (363.3 MW) on 4.1.2014 to 31.3.2014.ONGC Tripura Power Company Ltd. |
05.09.2014 |
Petition No. 199/GT/2013
|
Petition under section 62 and 79 (1)(b) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2009 and Central Electricity Regulatory Commission (Procedure of making application of determination of Tariff, Publication of application and other related matters) Regulations, 2004, as amended thereto for approval of tariff of OTPC 726.6 (2x363.3) MW Palatana Combined Cycle Gas Turbine (CCGT) Power Project of ONGC Tripura Company Ltd for the period from COD of Unit-I (363.3 MW) to 31-03-2014.ONGC Tripura Power Company Ltd. |
27.08.2014 |
Petition No. 286/TT/2013
|
Determination of transmission tariff of natural inter-state transmission lines of UPPTCL under POC mechanism in compliance of the Central Electricity Regulatory Commission order in Suo-motto Petition No. 15/SM/2012.Uttar Pradesh Power Transmission Corporation Limited. |
19.08.2014 |
Petition No. 106/TT/2012
|
Determination of transmission tariff of LILO point Jhanor (Gandhar)- Dehgam line to 400 kV Sub-station of PGCIL at Pirana (Kamod) with LILO at 400 kV Pirana Sub-station of TPL.Torrent Power Grid Limited. |
14.08.2014 |
Petition No. 121/GT/2014
|
Petition under 62 and 79 (1) (a) of Electricity Act 2003, read with Chapter-V of Central Electricity Regulatory Commission Regulations, 1999 for Revision of Tariff of UNOSUGEN 382.5 MW Power Plant from COD to 31st March, 2014 – Truing up of Tariff Regulation 2009 for Tariff determined in Order dated 6th December 2013 in Petition No. 175/GT/2013.Torrent Power Ltd. |
05.08.2014 |
Petition No. 257/2010
|
Petition for approval of tariff of Pragati-III CCPP 1371 MW power plant of Pragati Power Corporation Ltd. for the period from COD up to 31.3.2014.Pragati Power Corporation Limited. |
05.08.2014 |
Petition No.246/TT/2013
|
Determination of Transmission Tariff of natural inter-state Transmission lines of HVPNL.Harayana Vidyut Prasaran Nigam Limited. |
23.07.2014 |
Petition No. 18/TT/2014
|
Petition for Truing-up of Annual Transmission Charges for the period FY 2009-13 and Revised Estimates of FY 2013-14, for 400 KV Double Circuit Muzaffarpur-Gorakhpur Transmission Line in Eastern-Northern Inter-region associated with Tala Hydro Electric Project, East-North Inter-Connector and Northern Region Transmission System of Powerlinks Transmission Limited.Powerlinks Transmission Ltd. |
22.07.2014 |
Petition No. 257/2010
|
Petition for approval of tariff of Pragati-III CCPP 1371 MW power plant of Pragati Power Corporation Ltd. for the period from COD up to 31.3.2014 .Pragati Power Corporation Limited. |
11.07.2014 |
Petition No.GT/132/2014
|
Petition Under Section 62 and 79 (1) (a) of the Electricity Act,2003 read with Chapter-V of the CERC (Conduct of Business ) Regulations 1999.NTPC Sail Power Company Private Limited. |
07.07.2014 |
Petition No. 18/TT/2014
|
Petition for Truing-up of Annual Transmission Charges for the period FY 2009-13 and Revised Estimates of FY 2013-14, for 400 KV Double Circuit Muzaffarpur-Gorakhpur Transmission Line in Eastern-Northern Inter-region associated with Tala Hydro Electric Project, East-North Inter-Connector and Northern Region Transmission System of Powerlinks Transmission Limited.Powerlinks Transmission Ltd. |
27.06.2014 |
Petition No. 19/TT/2014
|
Petition for Truing-up of Annual Transmission Charges for the period FY 2009-13 and Revised Estimates of FY 2013-14, for 400 KV Double Circuit Siliguri-Purnea Transmission Line, 400 KV Double Circuit Purnea-Muzaffarpur Transmission Line and 220 KV Double Circuit Muzaffarpur (PGCIL) – Muzaffarpur (BSEB) Transmission Line, in Eastern Region associated with Tala Hydro Electric Project, East-North Interconnector and Northern Region Transmission System.Powerlinks Transmission Ltd. |
27.06.2014 |
Petition No. 184/TT/2013
|
Approval of Transmission Tariff for Asset-I: +/- 500 kV Mundra– Mohindergarh HVDC bi-pole transmission line with associated substation, bays, electrode line and associated 400 kV line and Asset-II: 400 kV D/C Mundra– Dehgam transmission line with associated system for control period 2009-2014
. |
27.06.2014 |
Petition No. 200/TT/2013
|
Determination of transmission tariff of inter-state transmission lines connecting two states
. |
17.06.2014 |
Petition No. 201/TT/2013
|
Determination of transmission tariff for transmission lines connecting two states (Tripura part)
. |
17.06.2014 |
Petition No. 203/TT/2013
|
Determination of transmission tariff in accordance with the CERC (Terms & Condition of Tariff) Regulation 2009 for inclusion of transmission assets in computation of Point of Connection transmission charges and losses under the CERC (sharing of Inter-state transmission charges and losses) Regulations, 2010
. |
17.06.2014 |
Petition No. 204/TT/2013
|
Determination of transmission tariff of Inter State Transmission Lines connecting the State of Meghalaya with neighbouring states
. |
17.06.2014 |
Petition No. 212/TT/2013
|
Determination of transmission tariff in accordance with the CERC (Terms & Condition of Tariff) Regulation 2009 for inclusion of transmission assets in computation of Point of Connection transmission charges and losses under the CERC (sharing of Inter-state transmission charges and losses) Regulations, 2010. |
17.06.2014 |
Petition No. 214/TT/2013
|
Determination of transmission tariff for transmission lines connecting Andhra Pradesh with other neighboring states, namely a) 220 kV line from Chittoor to Thiruvalam b) 220 kV line from Gooty to Bellary c) 220 kV line from Sulurpet to Gummidipundi d) 220 kV line from Sedam to Tandur
. |
17.06.2014 |
Petition No. 215/TT/2013
|
Determination of transmission tariff of Non-ISTS connecting two states in pursuance of the Commission's order dated 14.3.2012 in Petition No. 15/SM/2012
. |
17.06.2014 |
Petition No. 216/TT/2013
|
Determination of transmission tariff of inter-state transmission lines connecting two states.
|
17.06.2014 |
Petition No. 217/TT/2013
|
Determination of transmission tariff for EHV lines belonging to the petitioner, for inclusion of these assets in computation of Point of Connection, Transmission Charges and Losses under CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 .. |
17.06.2014 |
Petition No. 218/TT/2013
|
Determination of transmission tariff for 400 kV Mandola- Bawana D/C and 400 kV Ballabhgarh- Bamnauli D/C transmission lines along with 4 Nos. 400 kV bays. |
17.06.2014 |
Petition No. 225/TT/2013
|
Determination of transmission tariff for EHV lines belonging to the petitioner, for inclusion of these assets in computation of Point of Connection, Transmission Charges and Losses under CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 . |
17.06.2014 |
Petition No. 232/TT/2013
|
Determination of transmission tariff in respect of Inter-state transmission lines owned by KSEB upto the border of Kerala state, i.e. (1) Kaniyampetta-Kadakola 220 kV SC line (2) Moozhiyar-Theni 220 kV line(3) Idukki-Udamalpet 220 kV SC line
.. |
17.06.2014 |
Petition No. 245/TT/2013
|
Approval of transmission tariff for the EHV lines belonging to the petitioner, for inclusion of these assets in computation of Point of Connection, Transmission charges and Losses under CERC (Sharing of Inter-State transmission charges and Losses), Regulations, 2010 .. |
17.06.2014 |
Petition No. 246/TT/2013
|
Determination of transmission tariff of natural inter-state transmission lines of HVPNL under POC mechanism in compliance of the Central Electricity Regulatory Commission order in Suo-motto Petition No. 15/SM/2012.
.. |
17.06.2014 |
Petition No. 239/2013
|
Determination of Transmission Tariff for 400 kV D/C Jhajjar-Mundka T/L .. |
12.06.2014 |
220/GT/2013
|
Revision of tariff of Bhilai Expansion Power Plant (2 x 250 MW) from 21.10.2009 to 31.03.2014. |
13.06.2014 |
37/TT/2013
|
Petition for determination of tariff for transmission system associated with evacuation of power from Karcham-Wangtoo HEP located in the State of Himachal Pradesh to Abdullapur sub-station located in the State of Haryana. |
29.04.2014 |
Petition No.221/GT/2013
|
Petition No.221/GT/2013 for Revision of Annual Fixed Charges
in respect of SUGEN 1147.5 MW Power Plant of Torrent Power Plant for the period from 01.04.2009 to 31.03.2014. |
06.05.2014 |
Petition No. 135/TT/2012
|
Approval under Section 61, 62 and 86(1) (a) of the Electricity Act, 2003 and the Central Electricity Regulatory Commission(Terms and Conditions of tariff) Regulations, 2009 for approval of Annual Fixed Cost and determination of Tariff for the licensed transmission business for the financial years 2011-12,2012-13 and 2013-14.Jindal Power Limited. |
28.03.2014 |
Petition No. 184/TT/2013
|
Transmission tariff for (i) +_500KV Mundra- Mohindergarh HVDC bipole transmission line with associated substations, bays, electrode lines and associated 400 KV lines, (ii) 400 KV D/C Mundra- Dehgam transmission line with associated system for control period 2009-2014.Adani Power Limited. |
02.04.2014 |
Petition No. 135/TT/2012
|
Approval under Section 61, 62 and 86(1) (a) of the Electricity Act, 2003 and the Central Electricity Regulatory Commission(Terms and Conditions of tariff) Regulations, 2009 for approval of Annual Fixed Cost and determination of Tariff for the licensed transmission business for the financial years 2011-12,2012-13 and 2013-14.Jindal Power Limited. |
28.03.2014 |
Petition No. 77/GT/2013
|
Determination of Tariff in respect of 262.5 MW gross capacity sale from Kamalanga Thermal Power Plant of GMR – Kamalanga Energy Limited (GKEL) to GRIDCO from the period commencing from 1.4.2013 to 31.3.2014.GMR-Kamalanga Energy Limited. |
19.03.2014 |
Petition No. 199/GT/2013
|
Approval of Tariff of OPTC 726.6 (2x363.3) MW Palatana Combined Cycle Gas Turbine (CCGT) Power Project.ONGC Tripura Power Company Ltd. |
12.02.2014 |
Petition No. 106/TT/2012
|
Determination of transmission tariff of LILO point Jhanor-Dehgam line to 400 kV S/S of PGCIL at Pirana with LILO at 400 kV Pirana S/S of TPL for the period from 1.4.2011 to 31.3.2014.M/s Torrent Powergrid Limited (TPL). |
20.01.2014 |
Docket No.: 292-TT-2013
|
Approval under regulation-86 of the CERC (Conduct of Business) Regulations' 1999 and CERC (Terms and Conditions of Tariff) Regulations' 2009 for determination of Transmission Tariff of 400/220 kV 125 MVAR Bus Reactor along with associated bays at Patna S/s under Transmission System for "Transfer of Power from Generation Projects in Sikkim to NR/WR Part-B" in Eastern Region for CERC tariff block 2009-14 period. |
30.10.2013 |
Petition No. 213/TT/2013
|
Tariff in respect of RVPNL owned transmission lines/system connecting with other States and intervening transmission lines incidental to interstate transmission of electricity.Rajasthan Rajya Vidyut Prasaran Nigam Ltd. |
08.01.2014 |
Petition No. 259/TT/2013
|
Tariff for 400 KV Single Circuit Kolaghat- Baripada transmission line (portion owned by WBSETCL) and 220 KV Single Circuit Santaldih-Chandil Transmission line (portion owned by WBSETCL) for the period from 1.4.2011 to 31.3.2014.West Bengal State Electricity Transmission Company Ltd. |
02.01.2014 |
Petition No. 297/TT/2013
|
Approval of transmission tariff for section of 400 kV (Quad) S/C Parbati-II-Koldam Transmission Line (CKT-II) from LILO Point of Parbati-III HEP to LILO Point of Parbati Pooling Station in Northern Region for tariff block 2009-14.Parbati Koldam Transmission Co. Ltd. |
02.01.2014 |
Petition No. 245/TT/2013
|
Transmission Tariff for EHV Lines belonging to the Petitioner, for inclusion of its four assets in computation of point of Connection, Transmission Charges and Losses under CERC (Sharing of Inter-State transmission Charges and Losses), Regulations, 2010.Chhattisgarh State Power Transmission Company Ltd. |
01.01.2014 |
Petition No. 286/TT/2013
|
Determination of tariff for the Natural Inter-State EHV Lines for inclusion of 11 assets in computation of point of connection, transmission charges and losses.Uttar Pradesh Power Transmission Corporation Ltd. |
02.01.2013 |
Petition No. 173/TT/2013
|
Approval of transmission tariff/provisional transmission tariff for (a) Combined Assets of LILO of 400 kV S/C Vidhyanchal-Korba transmission line and 400 kV D/C Gandhar-Hazira transmission line and 400/220 kV GIS Sub-station at Hazira and associated bays; and (b) 400 kV D/C Quad Moose transmission line from Mahan Thermal Power plant-Sipat Pooling Sub-station and associated bays for the tariff block 2009-14.Essar Power Transmission Co. Ltd. |
10.12.2013 |
Petition No. 252/GT/2013
|
Petition No. 252/GT/2013: Approval of Generation Tariff of Jaypee Karcham Wangtoo Hydro Electric Project (Karcham Wangtoo HEP) for the period 26-05-2011 to 31-03-2014 .Jaiprakash Power Ventures Ltd |
05.12.2013 |
Petition No. 104/2013
|
Docket No. 104/2013 : Approval of generation tariff of Jaypee Karcham Wangtoo Hydro- Electric Project for the period 26.05.2011 to 31.03.2014 2009 for determination of tariff .Jaiprakash Power Ventures Ltd |
05.12.2013 |
Petition No. 217/TT/2013
|
Approval of transmission tariff for the EHV Lines belonging to the Petitioner, for inclusion of these Assets in computation of Point of Connection, Transmission charges & Losses under CERC (sharing of Inter-State Transmission Charges and Losses), Regulations, 2010 .Madhya Pradesh Power Transmission Co. Ltd |
18.11.2013 |
Petition No. 257/2010
|
Petition No. 257/2010: Determination of Tariff for Pragati-III (1371 MW CCCP) . Pragati Power Corporation Ltd
New Delhi- 02 . |
05.11.2013 |
Petition No. 246/2013
|
Approval of Tariff of natural interstate transmission lines of HVPNL under POC mechanism in compliance of CERC Order in Suo Motu Petition No 15/2012.HVPNL. |
01-11-2013 |
Petition No. 199/GT/2013
|
Approval of Tariff of OPTC 726.6 (2x363.3) MW PalatanaCombined Cycle Gas Turbine (CCGT) Power Project. ONGC Tripura Power Company Limited. |
25-10-2013 |
Petition No. 256/TT/2013
|
Determination of tariff in respect of Maharashtra State Electricity Transmission Company Limited (MSETCL) owned Transmission Lines/System with other States in terms of CERC order dated 14.3.2012 in Petition No. 15/SM/2012.'Prakashganga', MSETCL. |
25-10-2013 |
Petition No. 225/TT/2013
|
Determination of Transmission Tariff for Inter State Transmission lines connecting between Karnataka and neighbouring States (Natural Inter State Transmission Lines) belonging to KPTCL.Karnataka Power Transmission Corporation Limited. |
25-10-2013 |
Petition No. 111/GT/2012
|
Determination of tariff (Revision) of SUGEN 1147.5 MW Power Plant of Torrent Power Plant for the period from 01.04.2009 to 31.3.2014.Torrent Power Grid Ltd. |
26-09-2013 |
Docket No. 90/TT/2012
|
Determination of transmission tariff for asset 220 kV D/C Kunihar-Panchkula Transmission line associated with 220 kV system for Northern Grid in NR.H.P. Power Transmission Corporation Limited. |
04-10-2013 |
Docket No. 105/2013
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Transmission tariff for (i) +_500KV Mundra-Mohindergarh HVDC bipole transmission line with associated substations, bays,electrode lines and associated 400 KV lines, (ii) 400 KV D/C Mundra- Dehgam transmission line with associated system for control period 2009-2014 from the date of grant of transmission licence to 31.3.2014.Adani Power Limited. |
04-09-2013 |
100/2013
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Application for adoption of transmission charges with respect to the Transmission system being established by Kudgi Transmission Limited (a wholly owned subsidiary of L & T Infrastructure Development Projects).REC Transmission Projects Company Limited. |
09-09-2013 |
Petition No. 111/GT/2012
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Determination of tariff of inter-state transmission lines connecting two states in pursuance of Commission's Suo-motu order dated 14.3.2012 in Petition No. 15/SM/2012.Torrent Power Grid Ltd. |
09-09-2013 |
Docket No. 103/TT/2012
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Determination of tariff (Revision) of SUGEN 1147.5 MW Power Plant of Torrent Power Plant for the period from 01.04.2009 to 31.3.2014.Power Transmission Corporation of Uttarakhand Ltd. |
21-08-2013 |
Docket No. 99/TT/2013
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Approval of Transmission Tariff in respect of the Inter State Transmission lines owned by TANTRANSCO upto the border of Tamil Nadu.Tamilnadu Transmission Corporation Ltd. |
12-08-2013 |
Docket No.65/TT/2012
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Application for determination of tariff in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 for inclusion of Transmission assets in computation of point of connection transmission charges and losses under the Central Electricity Regulatory Commission (sharing of Inter-State Transmission charges and losses) Regulations, 2010.Orissa Power Transmission Corporation Limited. |
05-11-2012 |
Docket No. 62/2012
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Determination of tariff of the inter State Transmission Lines connecting states of Punjab, Haryana, Rajasthan and Himachal Pradesh.Bhakra Beas Management Board (BBMB). |
31-7-2013 |
Petition No. 224/2012
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Determination of transmission tariff for Asset-I: 400 KV D/C Pallatana-Silchar (twin) moose conductor transmission line, Asset-II: 400 KV D/C Silchar-Byrnihat Twin Moose conductor transmission line- 210 KM and Asset-III: 400 KV D/C Byrnihat-Bogaigaon Twin Moose conductor transmission line- 204 KM.North East Transmission Company Ltd. |
30-6-2013 |
Petition No. 111/GT/2012
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Determination of tariff (Revision) of SUGEN 1147.5 MW Power Plant of Torrent Power Plant for the period from 01.04.2009 to 31.3.2014.Torrent Power Grid Ltd. |
19-6-2013 |
Petition No. Docket No. 38/2013
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Determination of tariff of UNOSUGEN Power Plant (382.5 MW) of Torrent Power Ltd for the period from the date of its commercial operation to 31.3.2014.Torrent Power Grid Ltd. |
24-6-2013 |
Docket No-38 & 65/GT/2013
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Approval of Tariff of UNOSUGEN 382.5 MW Power Plant of Torrent Power Ltd. for the period from COD upto 31.3.2014.Torrent Power Grid Ltd. |
21-5-2013 |
Docket no. 111/GT/2012
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Petition for determination of tariff of SUGEN 1147.5 MW power Plant of Torrent Power Ltd. – Prayer for extension of time for submission of reply.Torrent Power Grid Ltd. |
06-5-2013 |
Docket No.115/TT/2012
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Petition for clarification on the Transmission License No. 9/Transmission/CERC dated 16.6.2009 granted to North East Transmission Co. Ltd. by CERC.North East Transmission Company Ltd. |
30-4-2013 |
Docket No. 39/2013
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Approval of Transmission Tariff for Transmission Lines Connecting between Karnataka and other neighbouring states (Natural Inter State Transmission Lines) pertaining to Karnataka Power Transmission Corporation Limited.KPTCL |
10-4-2013 |
Petition No. 224/TT/2012
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Approval of transmission tariff for assets associated with Gas Based Combined Cycle Power Project (GBCCPP) of ONGC Power Company Limited, New Delhi.North East transmission Company Limited. |
09-04-2013 |
Docket No.8/TT/2013
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Approval of transmission tariff/provisional transmission tariff for (a) Combined Assets of LILO of 400 KV S/C Vidhyanchal -Korba transmission line & 400 KV D/C Gandhar-Hazira transmission line & 400/220 KV GIS Substation at Hazira & associated bays; and (b) 400 KV D/C Quad Moose transmission line from Mahan Thermal power plant-Sipat Pooling S/S and Associated bays for the period 2012-13 to 2013-14.Essar Power Transmission Company Ltd. |
21-3-2013 |
Petition No.106/TT/2012
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Approval of transmission tariff for the EHV Lines belonging to the Petitioner, for inclusion of these Assets in computation of Point of Connection, Transmission Charges and Losses under CERC (Sharing of Inter-State Transmission Charges and losses), Regulations 2010.Torrent Power Grid Ltd. |
01-3-2012 |
Docket No. 107/TT/2012
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Approval of transmission tariff for the EHV Lines belonging to the Petitioner, for inclusion of these Assets in computation of Point of Connection, Transmission Charges and Losses under CERC (Sharing of Inter-State Transmission Charges and losses), Regulations 2010.Madhya Pradesh Power Transmission Co. Ltd. |
01-3-2012 |
Docket No. 111/GT/2012
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Petition for determination of tariff due to revision of annual fixed charges on account variation in additional capital expenditure incurred during the period 2009-10 and 2010-11 of Sugen power plant (1147.50 MW) of Torrent Power Ltd.Torrent Power Limited |
25-2-2012 |
160/GT/2012
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Determination of tariff for Udupi Thermal Power Station (2x600 MW) for the period from 11.11.2012 (Unit-I) and from 19.8.2012 to 31.3.2014 for Unit-II . UDUPI Power Corporation Limited , |
01-11-2012 |
160/GT/2012
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Determination of tariff for the 2x600 MW power plant set up by UDUPI Power Corporation Ltd. in UDUPI Taluka, UDUPI District, Karnatka . UDUPI Power Corporation Limited , |
30-10-2012 |
Docket No
90/TT/2012
91/TT/2012
92/TT/2012
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Approval of transmission Tariff for Asset 220 KV D/C Kunihar-Panchkula Transmission line associated with 220 KV system for Northern Grid, for Tariff block 2009-14 period in Northern Region . H.P.Power Transmission Corporation Limited, |
18-10-2012 |
Docket No
57/GT/2012
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Docket No. 57/GT/2012: Approval of tariff of Palatana Combined Cycle Gas Turbine Power Project (2 x 363.3 MW) for the period from COD of Unit-1 upto 31.3.2014. ONGC Tripura Power Company Limited, |
03-10-2012 |
MPL/CEO/
F-10/0812-03
/CERC
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Withdrawal of IA No. 21 of 2012 for Approval of revised Capital Cost and Tariff Proposal of Maithon Power Limited (MPL). Maithon Power Limited, |
22-08-2012 |
135/TT/2012
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Approval under section 61, 62 and 86 (1) (a) of the Electricity Act, 2003 and the CERC (Terms and Condition of Tariff) Regulation 2009 for approval of Annual Fixed Cost and determination of transmission tariff for the licensed transmission business for the financial years 2011-12, 2012-13 and 2013-14. Jindal Power Limited-Transmission |
08-08-2012 |
57/GT/2012
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Petition No.57/GT/2012- Determination of Tariff for Palatana Combined Cycle Gas Turbine Power Project (2 x 363.3 MW) for the period of COD of Unit-1 upto 31.3.2014 - Request for extension of time. ONGC Tripura Power Company Limited |
18-07-2012 |
57/GT/2011
|
Petition No. 57/GT/2012-Approval of tariff of Palatana Combined Cycle Gas Turbine Power Project (2 x 363.3 MW) for the period from COD of Unit-1 up to 31.3.2014.. ONGC Tripura Power Company Limited |
28-06-2012 |
47/GT/2011
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Approval of Generation Tariff for UDUPI Power Corporation Ltd. (2x600 MW).. UDUPI Power Corporation Limited (UPCL) |
02-07-2012 |
47/GT/2011
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Approval of Generation Tariff for UDUPI Power Corporation Ltd (2 x 600 MW). UDUPI Power Corporation Limited (UPCL) |
24-05-2012 |
257/2010
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Determination of Tariff for Pragati-III (1371 MW CCCP) - Request for extension of time. Pragati Power Corporation Limited (PPCL), |
22-05-2012 |
131/MP/2012
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Petition under Sections 62, 79 and 178 of the Electricity Act, 2003 read with Regulation 44 of CERC (Terms and Conditions of Tariff) Regulations, 2009 and Regulation 110, 111, 112 and 115 of CERC (Conduct of Business) Regulations, 1999. M/s Mahaguj Power Limited |
23-05-2012 |
37/TT/2011
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Petition for determination of tariff for transmission system associated with evacuation of power from Karcham Wangtoo Hydro Electric Project located in the State of Himachal Pradesh to Abdullapur sub-station located in the State of Haryana . |
3-04-2012 |
37/2011
|
|
23-12-2011 |
