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Final Order 2010

UI/RLDC
Pet. No.
Subject
Date of Hearing
Date of Order

261/2010
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Uttar Pradesh Power Corporation Ltd., Lucknow . Uttar Pradesh Power Corporation Ltd., Lucknow		 28-10-2010 03-12-2010

220/2010
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in access of the drawn schedule by Bihar State Electricity Board, Patna. Bihar State Electricity Board, Patna		 28-10-2010 25-11-2010

222/2010
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in access of the drawn schedule by Department of Power, Govt. of Mizoram, Aizwal. Department of Power, Govt. of Mizoram, Aizwal		 28-10-2010 25-11-2010

61/2010
Petition under Regulation 22(2) read with Regulation 26 of the Central Electricity Regulatory Commission (Open access in the inter-State transmission) Regulations, 2008. Monnet Ispat and Energy Limited, New Delhi 		28-10-2010 08-11-2010

L-7/14/2010
/CERC

Utilisation of RLDC Reactive energy charge component of Power System Development Funds for the purpose of capacity building.
1. Managing Committee, Power System Development Funds
2. Northern Regional Power Committee
3. Western Regional Power Committee
4. Southern Regional Power Committee
5. Eastern Regional Power Committee
6. North Eastern Regional Power Committee 		- 27-09-2010

Adjudication
Case No.
1/2010
Maintaining grid security of the Southern Regional Grid by curbing over-drawals and effecting proper load management by TNEB. Tamil Nadu Electricity Board 10-08-2010
21-09-2010

188/2009

Petition under Section 79 of the Electricity Act, 2003, alleging denial of open access. Narayanpur Power Company Pvt. Ltd. Bangalore		 20-07-2010 27-07-2010

305/2009
Petition under Section 79 of the Electricity Act, 2003, alleging denial of open access. Venakatshwara Power Projects Ltd. Bedkihal 		15-06-2010 18-06-2010

8/2009
(Suo-motu)

Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawal schedule by Uttranchal Power Corporation Ltd. Uttranchal Power Corporation Ltd, Dehradun		 16-04-2009 18-06-2010

237/2009
(Suo Motu)
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawal schedule by Haryana Vidyut Parasaran Nigam Limited. Haryana Vidyut Prasaran Nigam Limited 		03-12-2009 26-02-2010

252/2009
with IA.
62/2009
Implementation of WAMS project in Western Region and utilization of surplus amount available in Unscheduled Interchange Pool Account Fund. Western Regional Load Despatch Centre, Mumbai		 12-01-2010
15-02-2010

21/2010
Levy of additional UI charges consequent to the interim order dated 12.11.2009 of the Hon'ble High Court of Allahabad, Lucknow bench in writ Petition No. 10169 of 2009 (M/B) (UPPCL Vs. CERC & NRLDC). Northern Regional Power Committee, New Delhi		 - 12-02-2010

52/2009
(Suo-Motu)

Maintenance of Grid Discipline-Non compliance of provisions of Indian Electricity Grid Code. Karnataka Power Transmission Corporation Limited, Bangalore 		- 02-02-2010
59/2009
(Suo-Motu)

Maintenance of Grid Discipline-Non compliance of provisions of Indian Electricity Grid Code. Rajsathan Rajya Vidyut Prasaran Nigam Ltd., Jaipur 		- 02-02-2010
134/2009
With
I.A.54/2009
Petition to initiate proceedings to amend the CERC (Open Access in Inter-State Transmission) (Amendment) Regulations, 2009 w.r.t providing flexibility in revision of daily schedule in case of bilateral transactions in order to facilitate utilization of un-requisitioned surplus (URS) Power to NTPC stations. NTPC Ltd., New Delhi
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 11-01-2010