260/MP/2017

Petition under Regulation 8 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for seeking permission to allow injection of infirm power with grid for Unit-II of Kudgi STPP Stage-I (3X800 MW), beyond 27.11.2017. NTPC Limited.

152/GT/2015

Petition for truing-up of tariff for the period 2011-14 and determination of tariff for the period 2014-19 in respect of 1050 MW unit of Maithon Power Limited. Maithon Power Ltd.

60/RP/2016 in Petition No. 10/SM/2014

Review Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of order dated 30.6.2016 in Petition No.10/SM/2014. Power Company of Karnataka Ltd.

88/TT/2017

Petition for determination of Transmission Tariff for FY 2014-15 to FY 2018-19 of the Transmission Lines belonging to the Petitioner (MPPTCL) conveying electricity as ISTS lines, for inclusion of these Assets in computation of Point of Connection, Transmission Charges and Losses in accordance with the CERC (Terms & Conditions of Tariff) Regulations 2014 and (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2010 namely;. Madhya Pradesh Power Transmission Company Limited.

173/TT/2016

Truing up of transmission tariff of 2009-14 tariff period under Regulation 6 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and determination of transmission tariff for 2014-15 tariff period Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of Maharashtra State Electricity Transmission Company Ltd. (MSETCL) owned Transmission Lines/System conveying electricity to other States under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Maharashtra State Electricity Transmission Company Limited .

168/TT/2016

Approval of transmission tariff (YTC) for nine Inter-State Transmission Lines connecting Uttar Pradesh and other neighbouring States (Natural inter-State transmission lines) pertaining to Uttar Pradesh Power Transmission Corporation Ltd (UPPTCL) in Northern Region. Uttar Pradesh Power Transmission Corporation Limited.

229/MP/2016

Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 inter alia seeking compensation on account of occurrence of ‘Change in Law events’ and/or Force Majeure events relating to Power Purchase Agreements both dated 01.11.2013 entered into between the Petitioner and the RespondentsPetition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 inter alia seeking compensation on account of occurrence of 'Change in Law events' and/or Force Majeure events relating to Power Purchase Agreement dated 19.8.2013 entered into between the Petitioner and the Respondent. DB Power Ltd.

101/MP/2017

Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 inter alia seeking compensation on account of occurrence of ‘Change in Law events’ and/or Force Majeure events relating to Power Purchase Agreements both dated 01.11.2013 entered into between the Petitioner and the Respondents. DB Power Ltd.

193/MP/2016

Petition under Regulation 6.5 (17) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (Grid Code) read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking a direction to the Respondents to act pursuant to the Grid Code and carry out consequential steps post declaration of grid disturbance. Thermal Powertech Corporation India Limited.

85/MP/2014

Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 read with appropriate provisions of the CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and CERC (Sharing of Inter-state Transmission Charges and losses) Regulations, 2010. PGCIL.

Corrigendum in 125/TT/2016

Corrigendum to order dated 22.9.2017 in Petition No. 125/TT/2016. PGCIL.

214/TT/2016

Petition for determination of transmission tariff from anticipated COD to 31.3.2019 for 2 nos 400 kV bays each at Nagapattinam pooling station and Salem New (Dharmapuri) for terminating Nagapattinam pooling station- Salem New (Dharmapuri) 765 kV D/C line (initially charged at 400 kV) being implemented under tariff based bidding and 1 no. 63 MVAR line reactor at Nagapattinam pooling station and Salem New (Dharmapuri) each for both circuits of Nagapattinam pooling station and Salem New (Dharmapuri) 765 kV D/C line (initially charged at 400 kV) under “Common Transmission scheme associated with ISGS projects in Nagapattinam/ Cuddalore area of Tamil Nadu- Part-A1 (b)” in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

184/TT/2016

Determination of transmission tariff for ± 800 kV Biswanath Chariali-Agra HVDC POLE-II (1500 MW HVDC Terminal at Biswanath Chariali and Agra) alongwith 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. PGCIL.

141/TT/2015

Approval of transmission tariff for MB TPS (Anuppur)-Jabalpur Pooling Station 400 kV D/C (triple Snowbird) line, under Transmission System for connectivity of MB Power (M.P.) Limited in Western Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission(Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

17/TT/2015

Truing up of fee and charges of Unified Load Despatch and Communication Scheme (Powergrid portion i.e. Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in North Eastern Region for the period 2014-19 block based on actual O&M Expenses under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of charges for the 2014-19 tariff block under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

313/TT/2014

Truing up of the tariff of 2011-14 period of 400 kV JPL Tamnar-PGCIL Raipur D/C Line-258.40 km and 2 nos. 315 MVA, 400/220 kV Transformer alongwith 4 nos. of 400 kV bays and 2 nos. of 220 kV bays at Tamnar Sub-station under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of tariff for the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Jindal Power Limited .

144/TT/2016

Approval of transmission tariff for Expansion and Replacement of existing SCADA/EMS System at SLDC’s of Northern Region (NR ULDC Phase-II) from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

28/RP/2017 in Petition No. 322/GT/2014

Review of Commission’s order dated 21.3.2017 in respect of determination of tariff of Sipat Super Thermal Power Station Stage-II (1000 MW) for the period from 1.4.2014 to 31.3.2019 NTPC Ltd.

232/TT/2016

Approval of transmission tariff for Main SCADA EMS System-5 assets under project-“Expansion/ Upgradation of SCADA/EMS System of SLDCs of Eastern Region” from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

189/MP/2016

Petition filed under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 10 of the PPAs dated 29.6.2012 and 23.8.2013 for recovery of Additional Expenditure incurred due to the occurrence of various Change in Law events. . Jindal Power Limited .

39/TT/2015

Miscellaneous petition for approval under sub-section 4 of Section 28 of the Electricity Act, 2003 for determination of (i) Truing up of fee and charges for the period 2009-14 block and (ii) fee and charges for the period 2014-19 block for Unified Load Despatch and Communication Scheme (Powergrid portion i.e. Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in Eastern Region. PGCIL.

203/MP/2015

Petition under Section 79 (1) (c) of the Electricity Act, 2003 for adjudication of dispute between GMR Kamalanga Energy Limited and Power Grid Corporation of India Limited in relation to illegal threat of encashment of the bank guarantee furnished in relation to the long term open access granted to the petitioner. GMR Kamalanga Energy Limited.

57/TT/2017

Petition for determination of transmission tariff from COD to 31.3.2019 for Asset I: 125 MVAR Bus Reactor at 400/220 kV Sonepat Sub-station extension; Asset-II:125 MVAR Bus Reactor at 400/220 kV Jaipur (South) Sub-station extension; Asset-III:125 MVAR Bus Reactor at 400/220 kV Bassi Sub-station extension; Asset-IV:125 MVAR Bus Reactor at 400/220 kV Manesar Sub-station extension; Asset-V:125 MVAR Bus Reactor at 400/220 kV Panchkula Sub-station extension; Asset-VI:125 MVAR Bus Reactor at 400/220 kV Kaithal Sub-station extension; Asset-VII:125 MVAR Bus Reactor at 400/220 kV Kanpur Sub-station extension under “Bus Reactor scheme” in Northern Region, Phase-II under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

185/TT/2016

Truing up of transmission tariff of 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for combined 21 nos. of assets under Common Scheme for 765 kV Pooling Station and Network for NR, Import by NR from ER and Common Scheme for network for WR and Import by WR from ER and from NER/SR/WR via ER in Eastern and Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Regulation 6 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

79/RC/2017

Automatic Generation Control (AGC) pilot project. National Load Despatch Centre.

188/MP/2016

Petition under Sections 79(1) (f) read with 79(1) (c) and 79(1) (b) and Section 60 of the Electricity Act, 2003, inter alia seeking adjudication of disputes as regards the terms of payment/compensation for operation and maintenance of the Petitioner's 2 Nos. of 400 kV Line bays including 2 Tie Bays at 765/400 kV switchyard at Power Grid, Bharari, Substation, Bilaspur, Chhattisgarh and other reliefs. Lanco Amarkantak Power Ltd.

69/TT/2017

Determination of transmission tariff for 400 kV D/C Sikar-Jaipur line with associated bays under “System Strengthening in Northern Region for Sasan and Mundra UMPP” from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

140/MP/2017

Petition under Section 79(1) (k) of the Electricity Act, 2003 read with Regulations 19(2), 63 and 64 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010, and Regulations 24, 112, 113 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Exchange India Limited.

20/RP/2017 in 172/GT/2015

Review of Commission’s order dated 20.3.2017 regarding approval of generation tariff of Tehri Hydroelectric Power Project, Stage-I (1000 MW) for the period from 1.4.2009 to 31.3.2014. THDC.

23/RP/2017 in 299/GT/2014

Review of Commission’s order dated 24.3.2017 regarding revision of tariff of National Capital Thermal Power Station, Dadri Stage-I (840 MW) for the period from 1.4.2009 to 31.3.2014 based on truing- up exercise. NTPC.

231/MP/2015

Petition under Section 79 (1) (c) read with Section 28 of the Electricity Act, 2003. Coastal Gujarat Power Limited .

14/MP/2016

Petition for unlawful denial to modify LTA; Incorrect and improper Regional Transmission Accounting and seeking necessary directions under Section 79 (1) (c) read with 79 (1) (f) of the Electricity Act, 2003. BSES Yamuna Power Limited .

55/TT/2017

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 for determination of transmission tariff from COD to 31.3.2019 for Asset-I: Combined Assets (a) One circuit of 400 kV D/C Dehradun – Bagpat line alongwith associated bays at both ends. Part of second circuit of 400 kV D/C Dehradun – Bagpat T/L as 400 kV S/C Roorkee – Dehradun line from Dehradun end and partly as 400 kV S/C Saharanpur – Bagpat line from Bagpat end using part of one circuit of 400 kV D/C Roorkee – Saharanpur line (under NRSS XXI) at inter-section point alongwith associated bays at Dehradun and Bagpat end, (b) 400/220 kV, 315 MVA ICT-I at Dehradun and associated bays with 1 no. 220 kV line bays, (c) 400/220 kV, 315 MVA ICT-II at Dehradun and associated bays with 1 no. 220 kV line bays and (d) 80 MVAR Bus reactor at Dehradun and associated bays; and Asset-II: 4 nos. 220 kV bays at Dehradun S/S under NRSS-XVIII Scheme in Northern Region. PGCIL.

60/TT/2017

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations’1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from COD to 31.03.2019 for Asset-I: 2 No. Line bays at Amritsar 400/220 kV Sub-station (COD: 1.12.2016) and Asset-II: 4 No. 220 kV Line bays at Malerkotla GIS 400/220 kV Sub-station (COD: 1.12.2016) under “Northern Region System Strengthening Scheme- XXXI-B”. PGCIL.

113/TT/2016

Approval of transmission tariff for Main SCADA EMS System of SLDCs of Assam, Tripura & Meghalaya under project-“Expansion/Upgradation of SCADA/EMS System of SLDCs of North Eastern Region” from COD to 31.3.2019 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

39/TT/2017

Petition for determination of transmission tariff from anticipated COD to 31.3.2019 for (i) Wardha-Nizamabad 765 kV D/C line along with associated bays, (ii) Nizamabad-Dichpalli 400 D/C line along with associated bays, (iii) Establishment of 765/400 kV GIS at Nizamabad with 2X1500 MVA transformers, 1X240 MVAR transformers, 1X240 MVAR bus reactors, 2X240 MVAR switchable line reactors along with associated bays, (iv) extension of 765/400 kV Wardha Sub-station with 2X240 MVAR switchable line reactors along with associated bays and (v) Extension of Dichpalli 400 kV Sub-station of TSTRANSCO under “Wardha-Hyderabad 765 kV link” in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

57/RP/2016

Petition seeking review of the order dated 8.3.2016 in Petition No. 13/MP/2014 seeking recovery of Energy Charge shortfall during the period of 2009-14 as well as the modification of design energy for the succeeding years for calculation of ECR till the energy charge shortfall of the previous years has been made up for the Ranganadi Hydro-electric plant, 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. Assam Power Distribution Company Limited.

132/MP/2017

Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 44 & 45 of CERC (Terms and Conditions of Tariff), Regulations, 2014 seeking adjudication of dispute between Tata Power Delhi Distribution Limited with NTPC Ltd. Tata Power Delhi Distribution Limited.

71/TT/2017

Petition for determination of transmission tariff from DOCO to 31.3.2019 for 400 kV Salem pooling station (Dharmapuri)-Salem 400 kV D/C quad line along with new 765/400 kV pooling station at Salem (Dharmapuri) (initially charged at 400 kV) and bay extensions at Salem 400/220 kV existing sub-Station under transmission system associated with common system associated with Coastal Energen Private Limited and Ind-Bharat Power (Madras) Limited LTOA generation projects in Tuticorin area- Part-B" in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

70/TT/2017

Approval of transmission tariff for 765 kV D/C Darlipalli TPS (NTPC)-Jharsuguda (Sundergarh) Pooling Station transmission line alongwith 02 Nos. of 765 kV line Bays at Jharsuguda (Sundergarh) PS under Transmission System Associated with Darlipalli TPS in Eastern Region from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

208/TT/2016

Approval of transmission tariff for Asset-1: 400 kV, 125 MVAR Bus Reactor with associated bays at Bina, Asset-2:, 400 kV, 63 MVAR Switchable Line Reactors at 400/220 kV Rajgarh Sub-station with associated bays for 400 kV D/C Rajgarh-Sardar Sarovar Transmission Line Ckt. 1 and Ckt. 2, Asset-3: 400/220 kV, 500 MVA ICT at Damoh Sub-station with associated bays and 2 Nos. 220 kV Line bays, Asset-4: 765/400 kV, 1500 MVA, ICT-2 at Raipur Pooling Station with associated bays and 765/400 kV, 1500 MVA, ICT-4 at Raigarh (Tamnar) Pooling Station with associated bays and Asset-5: 400/220 kV, 500 MVA, 2 Nos. ICTs at Vadodara GIS with associated bays, under “Installation of Bus Reactor and ICT in Western Region” in Western Region from COD to 31.3.2019, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

154/MP/2016

Petition under Section 79 (1) (a) of the Electricity Act, 2003 for relief on account of Force Majeure events affecting the Farakka Super Thermal Power Station Stages- I & II (1600 MW) and Stage-III (500 MW). NTPC.

185/MP/2017

Petition under Section 79(1) (c) of the Electricity Act, 2003 read with Regulations 8 and 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008. Ugar Sugar Works Limited- Unit 2.

186/MP/2017

Petition under Section 79(1) (c) of the Electricity Act, 2003 read with Regulations 8 and 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008. Ugar Sugar Works Limited- Unit 2.

48/TT/2017

Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from DOCO to 31.3.2019 for Asset-I: 2 No. 400 kV Line bays at Fatehpur 400/220 kV Substation (Anticipated DOCO: 2.10.2016) under “Provision of 400 kV bays at Fatehpur for ATS under Unchahar TPS”. PGCIL

107/TT/2012

Revision of order dated 19.5.2014 in Petition No. 107/TT/2012 in the light of APTEL's Judgment dated 15.3.2017 in Appeal No. 127 of 2015. PGCIL

183/TT/2016

Approval of transmission tariff of Asset-I: 220 kV D/C Rangpo-New Melli Line and associated bays at Rangpo and New Melli alongwith one no. 220 kV Bus Coupler Bay each at Rangpo and New Melli, Asset-II: 1 no. 31.5 MVAR Bus Reactor (1st) at New Melli and associated bay and Asset-III:1 no. 31.5 MVAR Bus Reactor (2nd) at New Melli and associated bay, under Sikkim Generation Projects-Part-B in Eastern Region for 2014-19 tariff block under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL

204/TT/2016

Approval of transmission tariff for 400 kV line bays-I & II (404 & 405) for D/C (Quad) Bassi-Jaipur (Phagi-RVPNL) line at 765/400 kV Jaipur (Phagi-RVPNL) Sub-station (COD: 4.1.2015) under “Vindhayachal-IV (1000 MW)-Rihand-III (1000 MW) Generation Project” in Western and Northern Region from COD to 31.3.2019, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL

Corrigendum in 145/MP/2017

Corrigendum to order dated 29.9.2017 in Petition No. 145/MP/2017. ReNew Power Ventures Private Limiteds

141/MP/2017

Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulations 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking credit of Renewable Energy Certificates for generation of energy between 21.3.2016 and 8.11.2016. Rai Bahadur Seth Shreeram Narasingdas Private Limited

No. L-1/225/2017/CERC

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. -

292/MP/2015

Petition under Section 79 (1)(f) of the Electricity Act, 2003 seeking recovery of excess amount vis-à-vis interest on working capital after taking consideration lack of stock of coal maintained by NTPC for Farakka Super Thermal Power Station. West Bengal State Electricity Distribution Company Limited.

87/TT/2017

Petition for determination of transmission tariff for the transmission lines belonging to the petitioner (MPPTCL) conveying electricity as deemed ISTS lines, in continuation to the Central Electricity Regulatory Commission’s order dated 15.10.2015 under Petition No. 217/TT/2013 for inclusion of 2 nos. 400 kV lines in computation of point of connection transmission charges in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010 namely, 400 kV Seoni (MP)-Sarni (MP) line and 400 kV Seoni (MP)-Bhilai (Chattisgarh) line. Madhya Pradesh Power Transmission Company Limited.

146/TT/2016

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for Asset-I: +/- 500 kV D/C Mundra-Mohindergarh HVDC bi-pole transmission line with associated sub-stations, bays, electrode lines and associated 400 kV lines (Deemed COD: 1.10.2013) and Asset-II: 400 kV D/C Mundra-Dehgam transmission line with associated system (Deemed COD: 1.10.2013),under Regulation86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Regulation 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 . Adani Transmission (India) Limited.

114/MP/2013

Petition under Sections 29 and 79 of the Electricity Act, 2003 seeking direction to WRLDC on applicability of Regulation 21 (4) of the CERC (Terms and Conditions of Tariff) Regulations, 2009 . NTPC.

84/MP/2016 with IA No. 30/2016 and 7/2017

Petition under Section 79 (1) (c), Section 38 (2) and other applicable provisions of the Electricity Act, 2003 and the regulations framed there under for termination of the Bulk Power Transmission Agreements dated 24.2.2010 and Transmission Service Agreement dated 7.12.2010 and assignment and utilization of the long term transmission capacity allocated for other purposes. Chhattisgarh State Power Trading Company Limited.

89/MP/2016

Petition under Section 79(1) (f) of the Electricity Act, 2003 Seeking adjudication of dispute between Petitioners, i.e., BSES Rajdhani Power Limited (BRPL) and BSES Yamuna Power Limited with Pragati Power Corporation Limited (PPCL) regarding declaration of Availability by Pragati –III Combined Cycle Power Project. BSES Rajdhani Power Limited.

47/TT/2017

Truing up of transmission tariff of 2009-14 tariff period under Regulation 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset A: Asset-1- 400 kV 315 MVA Transformer at Bina Sub-station; Asset B: Asset I-400 kV D/C Pirana-Dehgam Transmission Line along with associated bays at Pirana and Dehgam Sub-station and 400 /220 kV Pirana Sub-station (New); Asset II- ICT-I (1X315 MVA) 400/220 kV at Pirana Sub-station along with associated bays; Asset III- ICT-II (1X315 MVA) 400/220 kV at Pirana Sub-station and associated bays Asset IV- Bina Bay Extension with 1x315 MVA ICT along with associated 400 kV and 220 kV Bays; Asset V-400/220 kV Gwalior (Extension) Sub-station with 1x315 MVA ICT along with associated 400/220 kV Bays, Asset C: Asset-1- ICT III at 400/220 kV Pune Sub-station along with associated bays and Asset 2- ICT III at Wardha Sub-station along with associated bays and Asset D: ICT III at Raipur along with bay extension associated with WRSS VI under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

173/MP/2017 alongwith IA No. 63/2017& 72/2017

Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 33A and 33B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium-Term Open Access in Inter-State Transmission and Related Matters) Regulations, 2009 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking directions to Power Grid Corporation of India Limited (PGCIL), to facilitate Connectivity and Long term Open Access to the special purpose vehicles incorporated by the Petitioner to implement the wind power projects awarded to it under the scheme of Government of India, Ministry of New and Renewable Energy dated 28.10.2016 for setting up of 1000 MW ISTS- connected wind power projects. Inox Wind Infrastructure Services Ltd.

69/MP/2014

Petition for the relinquishment of the long term open access under the Bulk Power Transmission Agreement dated 29.7.2009 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009. Aryan MP Power Generation Pvt. Ltd.

200/TT/2016

Approval of transmission tariff for Asset-I: LILO of 400 kV S/C Dadri-Malerkotla line at Kaithal alongwith associated bays and 400 kV, 50 MVAR Line Reactor, Asset-II: 400/220 kV 500 MVA ICT-I at Mandola Sub-station, Asset-III: 400/220 kV 500 MVA ICT-III at Mandola Sub-station, Asset-IV: 400/220 kV 500 MVA ICT-IV at Mandola Sub-station, Asset-V: 400/220 kV 500 MVA ICT-I at Ballabhgarh Sub-station, Asset-VI: LILO of one circuit of 400 kV D/C RAPP-Kankroli line along-with associated bays at Chittorgarh (RRVPNL) Sub-station, Asset-VII: 400/220 kV 500 MVA ICT-II at Mandola Sub-station and Asset-VIII: 400/220 kV 500 MVA ICT-II at Ballabhgarh Sub-station, under “NRSS XXXII in Northern Region” from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

43/TT/2017

Approval of transmission tariff for 400kV, D/C Kameng-Balipara Transmission Lines along with associated bays at Balipara Substation under “North East-Northern/Western Interconnector-I” in North-Eastern Region from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

No.L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period of October to December, 2017 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. NLDC.

240/MP/2016

Petition seeking declaration that no relinquishment charges are payable for termination of the Medium-Term Open Access dated 6.10.2015 granted to the Petitioner by PGCIL. Thermal Powertech Corporation India Limited.

91/TT/2017

Truing up of transmission tariff of 2009-14 tariff period under Regulation 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Barh-Balia 400 kV D/C Quad Transmission line along-with associated bays at Balia Sub-station under transmission System associated with Barh Generation Project (3x660 MW) in Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

22/RP/2017 In 157/MP/2015

Review of the order dated 17.3.2017 in Petition No. 157/MP/2015 seeking adjustment of tariff for increase/ decrease in revenues/ costs of CGPL due to ‘change in law’ during the operating period for years 2011-12, 2012-13 and 2013-14 And. Gujarat Urja Vikas Nigam Limited.

37/TT/2017

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for 6 Nos. of Spare ICTs and Reactors under “Provision of Spare ICTs and Reactors for Eastern, Northern, Southern and Western Regions” in Eastern Region, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

Review Petition No. 40/RP/2017 alongwith I.A. No.71/IA/2017

Petition for review and modification of the order dated 19.9.2017 in Petition No.235/TT/2016. PGCIL.

I.A. No. 47 of 2016 in 440/MP/2014

Interlocutory Application for modification of order dated 29.1.2016 in Petition No. 440/MP/2014. PGCIL.

38/RP/2016 in 33/TT/2013

Review petition under Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the order dated 15.12.2015 in Petition No. 33/TT/2013 alongwith IA No. 37/IA/2016 in the matter of determination of transmission tariff for six assets under Sasan UMPP TS (Group 1) in Northern Region. . PGCIL.

26/TT/2017

Transmission tariff in respect of RVPN owned transmission lines/system connecting with other States and Intervening transmission lines incidental to inter-State transmission of electricity as per Hon’ble Central Electricity Regulatory Commission’s order dated 14.3.2012 against Petition No. 15/Suo-Motu/2012, for inclusion in the POC transmission charges in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. PGCIL.

153/MP/2016

Petition seeking declaration that no relinquishment charges are payable for surrendering the MTOA dated 22.7.2015 granted to the Petitioner by PGCIL GMR.

16/SM/2015

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

42/RP/2016 in 236/MP/2015

Review petition under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 27.6.2016 in Petition No. 236/MP/2015. PGCIL.

44/RP/2016 in 236/MP/2015

Review petition under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 27.6.2016 in Petition No. 236/MP/2015. PGCIL.

234/TT/2016

Approval of transmission tariff for Asset-I: 400 kV Main bay alongwith 50 MVAR Bus Reactor-2 at Kota Sub-station (50 MVAR line reactor shifted from Merta), Asset-II: 125 MVAR, 400 kV Bus Reactor alongwith associated bays at 400/220 kV Koteshwar Sub-station (THDC), Asset-III: 2x63 MVAR Bus Reactor at Dehar and Asset-IV: Replacement of 250 MVA ICT with 4x105 MVA at Dehar, under “Strengthening Scheme in Northern Region” in Northern Region from COD to 31.3.2019, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

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.

3/RP/2017 In Petition No. 306/GT/2014

Review of order dated 5.12.2016 in Petition No. 306/GT/2014 pertaining to revision of tariff of Vindhyachal Super Thermal Power Station, Stage-I (1260 MW) after truing-up exercise for the 2009-14. NTPC.

3/MP/2017

Petition under Section 38(2) of the Electricity Act, 2003 read with Section 79(1)(c) and Section 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulation 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Grant of Regulatory Approval for execution of the Transmission System for Ultra Mega Solar Power Park at Fatehgarh, distt. Jaisalmer, Rajasthan. PGCIL.

221/TT/2016

Approval of transmission tariff for Asset-I: 500 MVA 400/220 kV ICT-II at Bagpat GIS Sub-station along with associated bays and Asset-II: 2 No. 220 kV Line bays associated with Bagpat GIS under “Northern Region System Strengthening Scheme- XIX” in Northern Region from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

Review Petition No. 15/RP/2015 in Petition No. 146/MP/2014

Petition under Section 94 (1) (f) of the Electricity Act, 2003 for review of the order dated 28.5.2015 in Petition No. 146/MP/2014. Western Region Transmission (Maharashtra) Private Limited.

128/MP/2016

Petition under Section 79 of the Electricity Act, 2003 seeking direction to U.P. Jal Vidyut Nigam Limited for filing ARR and Petition for determination of O & M charges in respect of Rihand Hydel Power Station and Matatila Hydel Power Station from 1.4.2008. M.P. Power Management Company Limited.

187/MP/2015

Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003, in connection with the disputes and differences arising under the Transmission Agreement dated 3.1.2011 between ESSAR Power Gujarat Ltd. and Power Grid Corporation of India Ltd and abeyance of connectivity, in respect of the ESSAR Gujarat TPS Bachau 400 kV D/C (Triple) line and extension of Bachau sub-station. Essar Power Gujarat Limited.

95/MP/2017

Petition under Section 79 of the Electricity Act, 2003 for dispute arising out of the Power Purchase Agreement dated 26.07.2016 between Petitioner herein, i.e. M/s Welspun Energy Private Limited and Solar Energy Corporation of India Limited. M/s. Welspun Energy Private Limited.

304/MP/2013 with I.A. No. 57 of 2016 312/MP/2013 313/MP/2013 16/MP/2014 with I.A. No. 8 of 2017 42/MP/2014

Petition under section 79 (1) (b) read with section 79 (1) (f) of the Electricity Act, 2003 for adjustment of generation tariff and other related reliefs. M/s Godawari Green Energy Limited (GGEL).

192/TT/2017

Approval of transmission tariff from COD to 31.3.2019 for Asset-I: 400 kV D/C Aurangabad-Boisar TL (from Aurangabad Sub-station to location 313/0 on D/C Towers and from location 332/0 to Boisar Sub-station on Multi circuit towers) (Anticipated COD: 15.10.2017) and Asset-II: Part of 400 kV D/C Navsari-Boisar TL from location 332/0 to Boisar Sub-station on Multi circuit towers (Actual COD: 31.12.2016) under IPPs generation projects in Chhattisgarh (IPP D) in Western Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

196/TT/2017

Determination of transmission tariff from COD to 31.3.2019 for LILO of both circuits of Mundra UMPP-Limbdi 400 kV D/C line (triple snowbird) at Bachau Sub-station alongwith extension of 400 kV Bachau Sub-station (Anticipated COD:1.10.2017) under “Transmission System Strengthening associated with Mundra UMPP (Part-A)” in Western Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

77/GT/2013

Revision of order dated 12.11.2015 in terms of the judgment of the Appellate Tribunal for Electricity dated 15.5.2017 in Appeal Nos. 35 of 2016 and 45 of 2016 . GMR-Kamalanga Energy Limited.

148/TT/2017

Determination of transmission tariff from COD to 31.3.2019 for Asset-I (A): LILO of Agra-Bharatpur 220 kV S/c Line at Agra (PGCIL) Sub-station alongwith line bays (Anticipated COD: 1.1.2018), Asset-I (B): 1X315 MVA 400/220 kV ICT (Shifted from Ballabhgarh Sub-station) alongwith ICT bays at Agra (PGCIL) Sub-station (Actual COD: 26.6.2017), Asset-II: LILO of 400 kV Amritsar-Hamirpur Line at Jalandhar (One circuit of Parbati Pooling station-Amritsar Line) along with bays (Actual COD: 14.2.2017), Asset-III: 1X 315 MVA, 400/220 kV ICT along with associated bays at Kaithal Sub-station (Spare ICT from Ballabhgarh) (Anticipated COD: 1.11.2017), Asset-IV: 2 nos. 220 kV bays at Kaithal Sub-station (Anticipated COD: 1.11.2017), Asset-V: 2 nos. of 220 kV Line bays at Bhinmal Sub-station (Actual COD: 25.4.2017), under Northern Region System Strengthening Scheme XXXIV, in Northern Region under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

191/TT/2017

Determination of transmission tariff from COD to 31.3.2019 for Asset-1: Mauda II-Betul 400 kV D/C (Quad) T/L alongwith associated bays at Betul GIS, Asset-2: Betul-Khandwa 400 kV D/C (Quad) T/L alongwith associated bays at Betul GIS and Khandwa Sub-station, Asset-3: Khandwa-Indore 400 kV D/C T/L alongwith associated bays and Asset-4: Establishment of 400/220 kV, 2x315 MVA GIS at Betul under “Transmission System associated with Mauda Stage-II (2x660 MW) Generation Project” in Western Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

208/TT/2017

Approval of transmission tariff from COD to 31.3.2019 for Asset-I: (i) Hyderabad (Maheshwaram)-Nizamabad 765 kV D/C Line and (ii) 2 Nos. 765 kV bays along with 1 No. 240 MVAR switchable line reactor each at Hyderabad (Maheshwaram) and Nizamabad Sub-station each for both circuits of Hyderabad-Nizamabad 765 kV D/C Line (Actual COD: 31.8.2017) under “Wardha-Hyderabad 765 kV Link” in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

24/RP/2017 In Petition No. 326/GT/2014

Review of Commission’s order dated 30.3.2017 pertaining to revision of tariff of Jhanor Gandhar Gas Power Station (657.39 MW) for the period from 1.4.2009 to 31.03.2014 after truing up exercise . NTPC.

386/TT/2014

Approval of tariff for Transmission and Distribution system activities of the DVC network for the period for the period from 1.4.2014 to 31.3.2019. Damodar Valley Corporation.

136/TT/2017

Determination of transmission tariff from COD to 31.3.2019 for Asset-1: Loop Out of 1st Ckt. of 400 kV D/C Parbati-II-Koldam Transmission Line at Banala (Actual COD: 10.10.2014), Asset-2: Loop In of 1st Ckt of 400 kV D/C Parbati-II-Koldam Transmission Line at Banala (Actual COD: 3.11.2015), Asset-3: LILO of 2nd Ckt. of Parbati-II- Koldam T/L at Pooling Station and LILO at Parbati-III (b-c Portion) (Actual COD: 3.11.2015) and Asset-4: LILO of 2nd Ckt. of Parbati-II-Koldam T/L at Pooling Station along with associated Bays and LILO at Parbati-III (f-g Portion) (Actual COD: 22.3.2015) associated with Parbati-III HEP in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

211/MP/2011

Petition under Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses), Regulations, 2010 and against the alleged arbitrary action of Western Regional Load Despatch Centre by loading transmission losses on the 220 kV lines being used for transfer of power from the generating station of NSPCL to Bhilai Steel Plant. Steel Authority of India Limited.

28/MP/2017 Along with IA No. 12/2017

Petition under Section 79(1)(c) and 79(1)(k) read along with Section 79(1)(f) of the Electricity Act, 2003 read with Regulations 18 and 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 along with Regulations 111 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 2(1)(i) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. Maruti Clean Coal and Power Limited.

02/RP/2017 In Petition No. 46/TT/2014

Petition for review of the order dated 29.7.2016 in Petition No. 46/TT/2014 under Section 94 of the Electricity Act, 2003. Power Grid Corporation of India Limited.

123/TT/2017

Determination of transmission tariff from COD to 31.3.2019 for LILO of one Ckt. of 400 kV D/C Teesta III-Kishanganj line (LILO-I) at Rangpo and associated bays at Rangpo Sub-station (Invoked COD: 26.11.2016) under Sikkim Generation Projects-Part-B in Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.. Power Grid Corporation of India Limited.

156/TT/2017

Determination of transmission tariff from COD to 31.3.2019 for Asset-I: 2 Nos. of 400 kV GIS line bays at Nizamabad (PG) for the termination of Nizamabad-Yeddumailaram (Shankarpalli) 400 kV D/C line (Anticipated COD: 1.11.2017) and Asset-II: 2 Nos. of 400 kV GIS line bays at Maheswaram (PG) for termination of Maheswaram (PG)-Mehboob Nagar 400 kV D/C Transmission line (Anticipated COD: 1.11.2017) under "Provision of Line bays for the Scheme-Connectivity lines for Maheswaram (Hyderabad) 765/400 kV Pooling Station” in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

157/TT/2017

Determination of transmission tariff from COD to 31.3.2019 for “(a): LILO of Hyderabad-Kurnool 400 kV S/C line at Maheshwaram Pooling Station along with associated bays and (b): Establishment of 765/400 kV GIS Pooling Station at Hyderabad (Maheshwaram) with 2X1500 MVA 765/400 kV Transformers and 2 Nos. 240 MVAR 765 kV alongwith associated bays at Maheshwaram pooling stations under “Sub-Station Works associated with Hyderabad (Maheshwaram) Pooling Station” in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

176/TT/2017

Determination of transmission tariff from COD to 31.3.2019 for Asset-I: 1x125 MVAR 400 kV Bus Reactor-3 along with associated bays and equipment at Vijayawada Sub-station, 1x500 MVA 400/220/33 kV ICT-3 along with associated bays and equipment each at Hyderabad (Ghanapur) and Vijayawada Sub-station, Asset-II: 1x125 MVAR 400 kV Bus Reactor-4 along with associated bays at Vijayawada Sub-station, Asset-III: 1x500 MVA, 400/220/33 kV ICT along with associated bays and equipments at Pugalur Sub-station, Asset-IV: Conversion of 50 MVAR line reactors at Madakathara end on both circuits of Ellapally (palakkad)-Madakathara (North Trissur) 400 kV D/C line into switchable reactors by providing necessary switching arrangement, Asset-V:1x500 MVA, 400/220/33 kV ICT along with associated bays and equipments at Trichy Sub-station and Asset-VI: Replacement of existing 2x315 MVA 400/220 kV transformers with 2x500 MVA transformers and utilize the replaced 2x315 MVA transformers as regional spare at Narendra Sub-station under System strengthening-XX” in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.. Power Grid Corporation of India Limited.

236/TT/2016

Approval of Transmission Tariff from Anticipated/ Actual DOCO to 31.03.2019 for Asset-1: 1 X 500 MVA, 400/220 kV Transformer at Panchkula Sub-station, Asset 2: 1 X 500 MVA , 400/220 kV Transformer at Jalandhar Sub-station, Asset-3: 1 X 315 MVA, 400/220 kV Transformer at Samba Sub-station, Asset-4: 1 X 500 MVA, 400/220 kV Transformer at Gurgaon Sub-station Under “Augmentation of Transformers in Northern Region - Part B” in Northern Region under regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

Corrigendum in 203/TT/2016

Approval of Transmission Tariff from COD to 31.3.2019 for Asset-I:400 kV D/C Meja-Allahabad transmission line along with associated bays at Allahabad under “Transmission System Associated With Meja TPS’ in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Corrigendum (Dated: 28.05.2018) Power Grid Corporation of India Limited.

547/TT/2014

Truing-up of tariff of 2009-14 period of Transmission and Distribution System activities of the DVC network determined by order 27.9.2013 in Petition No.270/TT/2012. Damodar Valley Corporation (DVC).

11/RP/2017 in Petition No.327/GT/2014

Review of the order dated 06.02.2017 in respect of revision of tariff of Vindhyachal Super Thermal Power Station Stage-II (1000 MW) for the period from 01.04.2014 to 31.03.2019. NTPC.

17/RP/2017 in Petition No.342/GT/2014

Review of Commission’s order dated 24.2.2017 in Petition No.342/GT/2014 pertaining to approval of tariff of Vindhyachal Super Thermal Power Station Stage-III (1000MW) for the period 2014-19. NTPC.

206/TT/2016

Approval of transmission tariff for Asset-I: 1 No. 1x500 MVA ICT at 400/220 kV Subhasgram Sub-station along with the associated bays and 2 Nos. of 220 kV equipped line bays at 400 kV Subhasgram Sub-station and Asset-II: Shifting of 2x50 MVAR line Reactor from Patna end of 400 kV Kahalgaon/Barh-Patna D/C line to Balia end of 400 kV Patna-Balia D/C line under Transmission System for “Eastern Region Strengthening Scheme-VIII” in Eastern Region from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd.

125/TT/2017

Determination of transmission tariff from COD to 31.3.2019 for 400 kV D/C (Quad) Lara STPS-I – Champa PS Line along with associated baysat Champa Pooling Station under “Transmission System associated with Lara STPS – I (2x800 MW) Generation Project of NTPC” in Western Region for tariff block 2014-19 period under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd.

195/TT/2016

Approval of transmission tariff for Asset-I: 400 kV FSC in Balia-I and II bays at Sohawal Sub-station of 400 kV D/C Balia-Sohawal Line; Asset-II: 2 Nos. of 220 kV Line bays (Feeder-SEZ and Feeder-Dooni) at 400/220 kV Jaipur South Sub-station; and Asset-III: Bays of 50 MVAR Bus reactor 2 and 3 at 400/220 kV Bassi Sub-station under “Northern Regional Transmission Strengthening Scheme” in Northern Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014. Power Grid Corporation of India Ltd.

30/RP/2017
31/RP/2017

Petition for review and modification of the order dated 15.3.2016 in Petition No. 562/TT/2014 under section 94(1)(f) of the Electricity Act, 2003. Power Grid Corporation of India Ltd.

145/MP/2017

Petition under Section 79(1)(f) of the Electricity Act, 2003 and Regulation 33B (Power to Remove Difficulty) alongwith Regulation 111 (Inherent Powers) of the CERC (Conduct of Business) Regulations, 1999 read with Regulation 2(3) of the CERC (Payment of Fees) Regulations, seeking directions for preventing underutilization of bays for Connectivity granted to Wind/Solar generation projects. Power Grid Corporation of India Ltd.

• Corrigendum (Dated: 13.11.2017)

259/2010

Petition under Section 60 of the Electricity Act, 2003 for issuance of appropriate/necessary direction to the respondents. Everest Power Private Limited.

188/MP/2015

Petition under Section 79 (1) (f) and (c) and other applicable provisions of the Electricity Act, 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open access in inter-state Transmission and related matters) Regulations, 2009, against the arbitrary acts and omissions of respondent inter-alia towards threatening encashment of bank guarantee furnished by petitioner under the terms of Agreement for Long Term access with system Strengthening (Agreement) dated 14.3.2012, executed between the parties herein. Sarda Energy and Minerals Ltd.

14/SM/2017

Extension of validity of Renewable Energy Certificates due to expire between October, 2017 and March, 2018. -.

Interlocutory Application No. 57/2017 In Petition No. 97/MP/2017

Application seeking interim relief. Adani Power Limited.

224/GT/2015

Approval of tariff for Raghunathpur Thermal Power Station, Phase-I, Units-1 and 2 (1200 MW) from the date of commercial operation 31.3.2016 to 31.3.2019. Damodar Valley Corporation.

15/MP/2016

Petition under Section 79 (1) (c) and 79 (1) (h) read with Regulation 20 and 26 of CERC (Open Access in Inter-State Transmission) Regulations, 2008 further read with Regulation 4 of the RERC (Intra-State ABT) Regulations, 2006 and Regulation 4.2 of the State Grid Code seeking directions for preparation of UI account for under drawl against collective transactions within specified time and for payment of UI charges. Rajasthan Steel Chambers.

21/RP/2017 In Petition No. 346/GT/2014

Review of the Commission‟s order dated 15.3.2017 in Petition No. 346/GT/2014 in respect of revision of tariff of Kawas GPS (656.20 MW) after truing up exercise for the period from 1.4.2009 to 31.3.2014. NTPC Ltd.

186/MP/2016

Petition under Section 79 (1) (c) and 79 (1) (h) read with Regulation 20 and 26 of CERC (Open Access in Inter-State Transmission) Regulations, 2008 further read with Regulation 4 of the RERC (Intra-State ABT) Regulations, 2006 and Regulation 4.2 of the State Grid Code seeking directions for preparation of UI account for under drawl against collective transactions within specified time and for payment of UI charges. M/s National Engineering Industries Limited.

13/RP/2017 In 283/GT/2014

Review Petition against order dated 21.01.2017 passed by the Commission in Petition No 283/GT/2014 in the matter of approval of tariff of Kahalgaon Super Thermal Power Station Stage-II (1500 MW) for the period 1.4.2014 to 31.3.2019. NTPC Ltd.

32/MP/2017

Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 and the Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010. PGCIL.

125/TT/2016

Determination of transmission tariff for Asset 1: Central Sector portion (2186.339 km) and Asset 2 : BBMB (208.438 km) for establishment of fibre optic communication system in Northern Region from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

• Corrigendum (Dated: 19.12.2017)

PGCIL.

130/MP/2015 alongwith I.A. No. 67/2017

Petition filed under Section 79 (1) (a) and (f) of the Electricity Act, 2003 read with Regulation 110 & 111 of the CERC (Conduct of Business) Regulations, 2010 for implementation/ enforcement of the provisions of the CERC (Terms and Conditions of Tarff) Regulations, 2014 regarding declaration of Commercial Operation Date in respect of Unit-IV of Barh Super Thermal Power Station Stage-II (660MW) and for consequential directions GRIDCO Limited.

55/MP/2015

Petition for the relinquishment of the long term open access under the Bulk Power Transmission Agreement dated 13.5.2010 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009. Jindal India Thermal Power Limited.

154/TD/2017

Application for grant of inter-State trading licence to Jindal Poly Films Limited. Jindal Poly Films Limited.

272/TT/2015

Determination of transmission tariff for (a) 315 MVA 400/220 kV ICT-I and associated bays and 03 Nos. 220 kV line bays at Saharanpur Sub-station, (b) 315 MVA 400/220 kV ICT-II and associated bays and 03 Nos. 220 kV line bays at Saharanpur Sub-station (c) 50 MVA, 400 kV Bus Reactor-I at Saharanpur Sub-station and (d) 50 MVA, 400 kV Bus Reactor-II at Saharanpur Sub-station under “Northern Region Transmission Strengthening Scheme” in Northern Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

227/TT/2014

Determination of transmission tariff for for Asset-1: 765 kV line Bays & 3*80 MVAR Switchable line Reactor at 765 kV Jabalpur Pooling Substation (for 765 kV S/C Jabalpur-Bhopal line), Asset-2:765 kV Line BAYS & 3*80 MVAR line reactor at 765 kV Indore S/S(for 765 kV S/C Bhopal-Indore line) and Asset-3:Extension of 765 kV Aurangabad substation for 765 kV S/C line bay under “Line bays and reactor provision at Powergrid sub-stations associated with system strengthening for western region” for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

278/TT/2015

Determination of transmission tariff for Assets (11 nos.) under "Eastern Region Strengthening Scheme - III (ERSS-III)" in Eastern Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

235/TT/2016

Approval of transmission tariff of Tuticorin Pooling Station-Salem Pooling Station 765 kV D/C line (initially charged at 400 kV) along with Bay extensions at Salem PS and Tuticorin Pooling Station and 80 MVAR Line Reactors at each end of both circuits of Tuticorin Pooling Station-Salem Pooling Station 765 kV D/C line (initially charged at 400 kV) (COD: 13.11.2016) under “Transmission System associated with Common System Associated with Coastal Energen Private Limited and Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area-Part-B” in Southern Region from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

Corrigendum in 67/TT/2015

Corrigendum to order dated 31.8.2017 in Petition No. 67/TT/2015.

233/TT/2016

Approval of transmission tariff of Asset-I Conversion of 50 MVAR Line Reactor (presently installed at Jeerat end of 400 kV Baharampur – Jeerat TL) as Bus Reactor in parallel with existing Bus Reactor at Jeerat, Asset II: Installation of 01 no. 125 MVAR Bus Reactor at Maithon sub-station with GIS bays, Asset III: 04 nos 220 kV GIS Line Bays at Kishanganj sub-station and Asset IV:Shifting of 1X315 MVA, 400/220 kV ICT from Patna (after replacement of 1X500 MVA ICT) and install it at 400/220 kV Jamshedpur Sub-station as 3rd ICT alongwith associated bays; Modification of 132 kV Bus arrangement with GIS bays at 220/132 kV Purnea sub-station; Shifting of 1X315 MVA ICT from Pusauli and install it at Farakka alongwith associated bays; and Modification of 132 kV Bus arrangement at 220/132 kV Siliguri Sub-station with GIS bays under ERSS XII Project in Eastern Region from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

218/TT/2016

Approval of transmission tariff for Raipur Pooling Station-Wardha 765 kV D/C second line with bay extension and equipment at 765 kV Raipur Pooling Station and Wardha Sub-station under System Strengthening in Raipur-Wardha Corridor for IPP Projects in Chhattisgarh (IPP-F) under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

Review Petition No. 12/RP/2017 in Petition Nos. 449/MP/2014 and 167/MP/2015

Review of order dated 10.3.2017 in Petition Nos. 449/MP/2014 and 167/MP/2015. Malana Power Company Limited.

223/TT/2016

Approval of Transmission Tariff under regulation-86 of CERC (Conduct of Business) Regulations’ 1999 and CERC (Terms and conditions of Tariff) Regulations’ 2014from DOCO to 31.03.2019 for Asset-1: 765 kV, 3X80 MVAR Switchable line reactor for 765 kV S/C Gaya-Varanasi Transmission line as Bus reactor, along with associated bays at Gaya Sub-station and Asset-2: 3X110 MVAR, 765 kV Bus Reactor-I at 765/400 kV Varanasi GIS (Reactor shifting from Sasaram S/S) under "Transmission System for phase I Generation Projects in Jharkhand and West Bengal Part-A2". Power Grid Corporation of India Limited.

62/MP/2013

Petition under Section 79 (1) (f) of the Electricity Act, 2003 for adjudication of the disputes between the petitioner and the Respondent No. 1. Kanti Bijlee Utpadan Nigam Ltd.

I.A. No. 52/2017 in Petition No.327/MP/2013

Interlocutory Application seeking amendment of pleadings/prayers and bringing on record subsequent facts. Diwakar Solar Limited.

174/MP/2016

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework for tariff based competitive bidding for transmission service for approval of quantification of the increase in transmission charges on account of change in law and force majeure events. East North Interconnection Company Limited

9/MP/2017

Petition under Regulation 14 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 read with Sections 66 and 79(l)(k) of the Electricity Act, 2003 for seeking directions to National Load Despatch Center to issue RECs to the Petitioner in terms of the Renewable Energy Certificate (REC) mechanism for 21MW self-consumption of energy. Century Textiles and Industries Limited (Project: Century Pulp & Paper)

180/MP/2016

Petition under Section 79 (1) (c), (d) & (f) of the Electricity Act, 2003 read alongwith Regulation 55 of the Tariff Regulations, 2014 and Regulation 111 (Inherent Powers), Regulation 115 (Power to Remove Difficulties) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited

131/MP/2017 With IA. No. 38/2017

Petition under Section 38(2) of the of the Electricity Act, 2003 read with Section 79 (1)(c) and Section 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Grant of Regulatory Approval for execution of the Transmission System for Ultra Mega Solar Power Park (additional scope) at Tumkur (Pavagada) Karnataka. Power Grid Corporation of India Limited

96/TT/2017

Truing up of transmission tariff of 2009-14 tariff period under Regulation 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of assets under Petition No. 166/TT/2013: Asset 1: Raigarh PS (Near Kotra)-Raigarh PS (near Tamnar) 765 kV Double Circuit Transmission line with associated bays, Asset 2(a): 765/400 kV 1500 MVA ICT-1 with associated bays & Asset 2(b) : 765 kV, 240 MVAR Bus Reactor at Raigarh (near Tamnar) with bays and of Assets under Petition No. 307/TT/2013: Asset 1: 765/400 kV 1500 MVA ICT-2 at Raigarh PS (near Tamnar) with associated bays & Asset 2: 765/400 kV 1500 MVA ICT-3 at Raigarh PS (near Tamnar) with associated bays for IPP generation projects in Chhattisgarh Set B in Western Regionunder Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited

86/TT/2017

Truing up of transmission tariff of 2009-14 tariff period under Regulation 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset-1: 765/400 kV, 1500 MVA ICT-1 along with associated bays at Jabalpur Pooling Sub-station (New) and Asset-2: 400 kV D/C (Quad) Jabalpur Pooling Sub-station (New)-Jabalpur (Existing) Sub-station Transmission line along with associated bays covered in order dated 29.1.2016 in Petition No. 303/TT/2013 and Asset-3: 400 kV 125 MVAR Bus Reactor-1 with associated bays at Jabalpur 765/400 kV PS and Asset-4: 765 kV 3x80 MVAR Bus Reactor-2 with associated bays at Jabalpur 765/400 kV Pooling Sub-station covered in order dated 18.3.2016 in Petition No. 48/TT/2014 under “Transmission System for Phase-1 Generation Project in Orissa Part-B” in Western region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited

40/TT/2017

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for Asset-I: Extension of 765/400 kV Bilaspur Pooling Station (near Sipat) alongwith LILO of Sipat-Seoni Ckt 2 with 240 MVAR Line reactor and Asset II: Installation of 765/400 kV, 1500MVA ICT-3 at Bilaspur Pooling Station under WRSS XI Scheme in Western Region, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited

213/TT/2016

Approval of transmission tariff for 765 kV S/C Jaipur (RVPN)-Bhiwani transmission line 2nd circuit with 240 MVAR (Non-switchable) line reactor and associated bays at Bhiwani end and 240 MVAR (Non-switchable) line reactor and associated bays at Jaipur (RVPNL) end under “Northern Region System Strengthening Scheme XXV” from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited

207/TT/2016

Approval of transmission tariff of Asset-A: 420 kV, 125 MVAR Bus Reactor at Raigarh Sub-station, (COD: 1.8.2014), Asset-B: 420 kV, 80 MVAR Switchable line Reactor at Solapur sub-station (COD: 26.11.2014) and Asset-C: 420 kV, 125 MVAR Bus Reactor at Aurangabad Sub-station (COD: 30.4.2014) under “Installation of Reactors in Western Region” in Western Region from COD to 31.3.2019 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.. Power Grid Corporation of India Limited

67/TT/2015

Determination of transmission tariff for Asset-I: HVDC portion and Combined Asset-II: AC Portion under “North East-Northern/Western Interconnector-I Project” in North East, Northern, Eastern and Western Region for tariff block 2014-19, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

• Corrigendum (Dated: 13.09.2017)

141/MP/2016

Petition under Section 79 of the Electricity Act, 2003 read with Articles 13 and 17 of the PPA dated 22.4.2007 seeking increase in tariff as a result of increase in capital cost of the Mundra UMPP due to Change in Law events during the Construction period. Coastal Gujarat Power Limited

11/SM/2017

Calculation of Average Power Purchase Cost (APPC) at the national level. -

209/TT/2016

Approval of transmission tariff for 2 nos. 400 kV line bays at Muzaffarpur Sub-station for termination of Muzaffarpur (PG)-Darbhanga (TBCB) 400 kV D/C (Triple snowbird) line under Eastern Region Strengthening Scheme VI (ERSS VI) in Eastern Region for tariff block 2014-19from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

14/RP/2017 In Petition No. 293/GT/2014

Review of Commission‟s order dated 16.2.2017 in Petition No. 293/GT/2014 in the matter of approval of tariff of Talcher Super Thermal Power Station, Stage-II (2000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Ltd.

28/MP/2016

Petition under Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business Regulations, 1999) seeking clarification on the methodology of computation of availability for interstate generating stations such as Maithon Power Limited for which capacity has been tied up in Mega watt basis. M/s. Maithon Power Limited.

42/TT/2017

Truing up of transmission tariff of 2009-14 tariff period under Regulation 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset-I (a): 400 kV Line Bays at Biharshariff Sub-station along-with 1x80 MVAR Switchable Line Reactor (for the 400 kV D/C Purnea- Biharshariff Transmission line) Asset-I (b): 1x80 MVAR Switchable Line Reactor (at Biharshariff Sub-station) Asset-II: 400 kV Line Bays at Purnea Sub-station (for the 400 kV D/C Purnea-Biharshariff Transmission line) under Transmission Schemes (in Eastern Region) for enabling import of NER/ER surplus power by NR under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

205/TT/2016

Approval of transmission tariff for 400 kV D/C (Quad) Sarnath-Varanasi transmission line along with associated bays at Varanasi GIS Sub-station under “Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part-B” from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

41/TT/2017

Truing up of transmission tariff of 2009-14 tariff period under Regulation 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for combined assets: a) 400/220 kV,315 MVAR, ICT-I along with associated bays at Hamirpur GIS Sub-station, b) 400kV,80 MVAR Bus Reactor along with associated bays at Hamirpur GIS Sub-station and c) LILO of one circuit of 400kV D/C Parbati-Amritsar T/L at Hamirpur along with associated bays & Line reactor at Hamirpur GIS Sub-station, under Northern Region System Strengthening Scheme-XX in Northern Region under the Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. . PGCIL.

21/RP/2016 in 59/MP/2015

Petition under Part 7 Regulation 4 of the CERC (Indian Electricity Grid Code) Regulations, 2010 (as amended) read with Regulation 111 of CERC (Conduct of Business) Regulations, 1999 in regard to provision 6.3 A of the Grid Code. NTPC.

154/TDL/2017

Application for grant of inter-State trading licence to Jindal Poly Films Limited. Jindal Poly Films Limited

No.L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period of July to September, 2017 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. NLDC

46/TT/2017

Determination of transmission tariff for 765 kV line bays and 240 MVAR Switchable Line Reactor at Raichur and Sholapur Sub-stations Under “Line bays and reactor at POWERGRID Sub-station for Raichur-Sholapur transmission line for Synchronous interconnection between SR and WR” under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL

116/TT/2017

Determination of transmission tariff for Asset-I: 400 kV Lucknow-Kanpur (New) D/C transmission line alongwith associated bays at both end; Asset-II: Augmentation of transformation capacity at 400/220 kV Ballabhgarh Sub-station by installing 500 MVA ICT-III; Asset-III: Augmentation of transformation capacity at 400/220 kV Ballabhgarh Sub-station by installing 500 MVA ICT-IV; Asset-IV: Augmentation of transformation capacity by 500 MVA ICT(3rd) at 400/220 kV GIS Gurgaon; Asset-V: Extension of GIS Parbati Pooling Station with 7X105 MVA ICT along with associated bays and 2 Nos. 220 kV bays under NRSS-XXXII in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL

177/MP/2017

Petition under Regulation 8 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for seeking extension of the period for interchange of power for inspection of Unit 2 (250 MW) of Bongaigan TPP (3X250 MW), beyond six months from initial synchronization. NTPC

Suo Motu Petition No. 18/SM/2015

Suo-motu petition in the matter of declaration of commercial operation of Units 20 to 50 of Mundra Ultra Mega Power project developed by Coastal Gujarat Power Limited.. Coastal Gujarat Power Ltd

242/MP/2016

Petition under Section 79 (1) (f) of the Electricity Act, 2003 challenging the wrong and unjustified Bill raised towards PoC charges dated 8.11.2016 for the month of October, 2016 by PGCIL.. Udupi Power Corporation Limited

13/SM/2017 (Suo Motu)

Abolition of Clean Energy Cess and Introduction of Goods and Service Tax compensation cess. -

151/MP/2017

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest over the project assets of the First Petitioner in favour of Security Trustee acting on behalf of lenders and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project, acting on behalf of and for the benefit of the Lenders pursuant to Indenture of Mortgage Agreement and other security creating documents/Financial Agreements and for future refinancing transactions also, by way of mortgage/hypothecation/assignment of Mortgaged Properties and Project Assets, for the transmission lines, i.e. (i) Jullandhar-Samba 400 kV D/C line, (ii) LILO of both circuits of Uri-Wagrooa 400 kV D/C line at Amargarh (on multi-circuit towers) (iii) Samba-Amargarh 400 kV D/C routed through Akhnoor-Rajouri (iv) sub-station establishment of 7x105 MVA (1 ph units), with 400/220 kV GIS sub-station at Amargarh. NRSS XXIX Transmission Limited.

172/MP/2017

Petition under Regulation 8 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for seeking permission to allow interchange of power for testing including full load testing and trial run operation of Unit-II of Kudgi STPP Stage-I (3X800 MW), beyond the period of six months from the date of its first synchronization . NTPC Ltd.

28/RP/2017 in 322/GT/2014

Review of Commission’s order dated 21.3.2017 in Petition No. 322/GT/2014 regarding approval of generation tariff of Sipat Super Thermal Power Station Stage-II (1000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Ltd.

187/MP/2016

Petition under Section 66 of the Electricity Act, 2003 read with Regulation 7 of Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Green Power (Renewable Energy) Contracts at Indian Energy Exchange Ltd. Indian Energy Exchange Limited.

178/MP/2016

Petition under Section 79 (1) (f) of the Electricity Act, 2003 for adjudication of disputes arising under the Power Purchase Agreement dated 26.2.2014 between the Petitioner and the Respondents. KSK Mahanadi Power Company Limited.

Corrigendum in 293/MP/2015

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 18 and 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for keeping in abeyance the long term open access of 775.5 MW granted to Jaypee Nigrie Super Thermal Power Plant. Jaiprakash Power Ventures Limited .

138/MP/2017

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest over the project assets of the Petitioner in favour of Security Trustee/Lenders and for any subsequent transferees, assigns, novatees thereof and any refinancing lenders to the Project, acting on behalf of and for the benefit of the Lenders pursuant to Deed of Hypothecation and other security creating documents/Financing Agreements and for future refinancing transactions also, by way of mortgage/hypothecation/assignment of Project Assets, for the transmission line, i.e. RAPP Shujalpur 400 kV D/C line. RAPP Transmission Company Limited.

31/MP/2017

Petition under Section 17(3) of the electricity Act, 2003 for permission to transfer the Utility and assignment of licence comprising the transmission business/assets of the petitioner No.1/Reliance Infrastructure Limited formerly under Licence No. 6/Transmission/CERC in the name of Western Region Transmission (Maharashtra) Private Limited and Licence No.7/Transmission/CERC in the name of Western Region Transmission (Gujarat) Private Limited in favour of petitioner No.2 Western Transco Power Limited and Petitioner No.3 Western Transmission (Gujarat) Limited respectively.. Reliance Infrastructure Limited .

Review Petition No. 1/RP/2017 in Petition No. 416/TT/2014

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 22.8.2016 in Petition No. 416/TT/2014. PGCIL.

416/TT/2014

Approval of transmission tariff for New 400 kV GIS pooling station at Nagapattinam with 1x125 MVAR Bus Reactor under Transmission System associated with Common Transmission Scheme associated with ISGS Projects in Nagapattinam/Cuddalore area of Tamil Nadu Part-A1(a) in Southern Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014.. NLDC.

10/MP/2017

Application under Section 79 (1) (b), (c), (f) and (k) with Section 142 of the Electricity Act, 2003, read with Regulation 24 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for direction to Respondents to comply with the order dated 21.6.2013 in Petition No. 83/TT/2012 and hold that the Respondent has contravened the direction of the Commission . PGCIL.

84/MP/2015 with I.A. No.8/2016

Endangering the secured grid operation of All India electricity grid through inadequate/non-performance of Free Governor Mode Operation (FGMO) with Manual Intervention by the generators and non-compliance of Regulation 5.2 (f), (g), (h), (i) of Indian Electricity Grid Code read with Regulations 24 and 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. NLDC.

2/MP/2017

Petition under Regulation 15 of the Central Electricity Regulatory Commission (Terms and conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation)) Regulations, 2010. Tata Power Company Limited.

54/MP/2017

Petition under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 6 & Regulation 29 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked Incentive for SRLDC for the financial year 2015-16 with reference to SRLDC Charges for the control period 1.4.2014 to 31.3.2019. Southern Regional Load Despatch Centre.

50/MP/2017

Petition under of Section 28 (4) of Electricity Act, 2003 read with Regulation 6 and Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked Incentive for NLDC for the financial year 2015-16 with reference to NLDC Charges for the control period 1.4.14 to 31.3.2019. National Load Despatch Centre.

65/MP/2017

Petition under of Section 28 (4) of Electricity Act, 2003 read with Regulation 6 and Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked incentive for NERLDC for the Financial year 2015-16 with reference to NERLDC Charges for the control period 1.4.2014 to 31.3.2019. North Eastern Regional Load Despatch Centre (NERLDC).

51/RP/2016 In 201/TT/2015

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 29.7.2016 in Petition No. 201/TT/2015. NTPC.

37/RP/2016 in 534/TT/2014

Review petition under Section 94(1)(f) of Electricity Act, 2003 with Regulation 103 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, seeking review of the order dated 12.5.2016 in Petition No. 534/TT/2014. PGCIL.

154/MP/2015

Petition under Section 79(1)(f) of Electricity Act, 2003 seeking adjudication of dispute between Adani Power Ltd. and Gujarat Urja Vikas Nigam Ltd. regarding the payment for electricity supplied by Adani Power Ltd. prior to Scheduled Commercial Operation Date. Adani Power Ltd.

228/MP/2016

Petition under Section 79 (1) (c) read with Regulations 8 and 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008. OCL India Ltd.

27/RP/2017 In Petition No. 255/GT/2014

Review of Commission’s order dated 3.5.2017 in Petition No. 255/GT/2014 regarding approval of tariff of CFBC Technology based Barsingsar Thermal Power Plant (2 x 125 MW) of NLC Ltd for the period 2014-19. NLC India Limited.

Review Petition No. 56/RP/2016 in Petition No.134/TT/2015

Review Petition under Section 94 of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 19.9.2016 in Petition No. 134/TT/2015. Torrent Power Grid Limited.

147/MP/2017

Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 8 (7) of the Central Electricity Regulatory Commission (Grant of Connectivity, long term access and Medium term open access in inter-State transmission and related matters) Regulations, 2009 seeking permission of the Commission to allow extension for extension of the period for injection of infirm power and drawal of start-up power for commissioning and testing including full load testing of Second Unit (Unit 1) (300 MW) of (4x300 MW) Binjkot TPP of SKS Power Generation (Chhattisgarh) Limited from 31.7.2017 to 31.12.2017. SKS Power Generation (Chhattisgarh) Limited.

152/MP/2017

Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 8 (7) of the Central Electricity Regulatory Commission (Grant of Connectivity, long term access and Medium term open access in inter-State transmission and related matters) Regulations, 2009 seeking permission for extension of the period for injection of infirm power and drawal of start-up power for commissioning and testing including full load testing of First Unit (Unit 2) (300 MW) of (4x300 MW) Binjkot TPP of SKS Power Generation (Chhattisgarh) Limited, beyond six months from 31.1.2017 to 31.7.2017. SKS Power Generation (Chhattisgarh) Limited.

20/RP/2017 in Petition No. 172/GT/2015

Review of Commission’s order dated 20.3.2017 in Petition No. 172/GT/2015 regarding approval of generation tariff of Tehri Hydroelectric Power Project, Stage-I (4X250 MW) for the period from 1.4.2009 to 31.3.2014. THDC Ltd.

23/RP/2017 In Petition No. 299/GT/2014

Review of Commission’s order dated 24.3.2017 in Petition No. 299/GT/2014 regarding revision of tariff of National Capital Thermal Power Station, Dadri Stage-I (840 MW) for the period from 1.4.2009 to 31.3.2014 based on truing- up exercise. NTPC Ltd.

25/RP/2017 in Petition No. 7/GT/2016

Review of Commission’s order dated 24.3.2017 in Petition No. 7/GT/2016 regarding approval of generation tariff of Udupi Thermal Power Station (1200 MW) for the period from 11.11.2010 to 31.3.2014. Hubli Electricity Supply Company Ltd.

53/MP/2017

Petition under Section 28 (4) of Electricity Act, 2003 read with Regulation 6 and Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked Incentive for ERLDC for the Financial year 2015-16 with reference to ERLDC Charges for the control period 1.4.2014 to 31.3.2019. Eastern Regional Load Despatch Centre.

Review Petition No. 1/RP/2017 alongwith I.A. No. 4/IA/2017 in Petition No. 416/TT/2014

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 22.8.2016 in Petition No. 416/TT/2014. PGCIL.

52/MP/2017

Petition under of Section 28 (4) of Electricity Act, 2003 read with Regulation 6 and Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked Incentive for NRLDC for the Financial year 2015-16 with reference to NRLDC Charges for the control period 1.4.2014 to 31.3.2019. Northern Regional Load Despatch Centre.

51/MP/2017

Petition under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 6 & Regulation 29 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked Incentive for WRLDC for the financial year 2015-16 with reference to WRLDC Charges for the control period 1.4.2014 to 31.3.2019. Western Regional Load Despatch Centre.

Review Petition No. 10/RP/2016 in Petition No.381/MP/2014

Review of the order dated 9.2.2016 in Petition No. 381/MP/2014 determining the generic tariff applicable for the 5 MW Solar PV Project of NTPC Ltd. at Garacharama in South Andaman District, Andaman and Nicobar Islands. NTPC Limited.

73/MP/2016

Petition under Section 79 (1) (c) read with Regulations 8 and 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008. Millennium Cement Co. Pvt. Ltd.

210/TT/2016

Determination of transmission tariff for Asset-I: 2 Nos. 400 kV line bays alongwith 1 x 63 MVAR (Fixed) Line Reactor at Chaibasa Sub-station, Asset-II: 1 x 63 MVAR (Fixed) Line Reactor at Chaibasa Sub-station, Asset-III: 2 Nos. 400 kV line bays alongwith 2 x 50 MVAR (Fixed) Line Reactor at Ranchi 765/400 kV Sub-station, Asset-IV: 2 Nos. 400 kV bays at Kharagpur Sub-station and Asset-V: 2 Nos. 400 kV bays at Purulia Sub-station under Eastern Region Strengthening Scheme VII (ERSS VII) in Eastern Region for tariff block 2014- 19. Power Grid Corporation of India Limited.

12/SM/2017

Operationalization of LTA of Long Term Transmission Customers (LTTCs) as per Regulations 8(5) of the Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010. The Central Transmission Utility.

146/GT/2015

Approval of tariff of Circulating Fluidized Bed Combustion Technology based NLC Thermal Power Station-II Expansion Units I & II (2 x 250 MW) for the period from their actual date of commercial operation till 31.3.2019. NLC.

Review Petition No. 64/RP/2016 in Petition No.164/TT/2015

Review petition under Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 29.4.2016 in Petition No. 164/TT/2015. PGCIL.

348/GT/2014

Determination of tariff for Durgapur Thermal Power Station, Units 3 and 4 (350 MW) for the period from 1.4.2014 to 31.3.2019. Damodar Valley Corporation.

63/RP/2016 in 104/TT/2013

Review petition under Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 12.4.2016 in Petition No. 104/TT/2013. PGCIL.

62/RP/2016 In 334/GT/2014

Review of the Commission’s order dated 26.09.2016 in Petition No. 334/GT/2014 in the matter of approval of tariff of Talcher Thermal Power Station (460 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

11/SM/2017

Calculation of Average Power Purchase Cost (APPC) at the national level. -.

293/MP/2015

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 18 and 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for keeping in abeyance the long term open access of 775.5 MW granted to Jaypee Nigrie Super Thermal Power Plant. Jaiprakash Power Ventures Limited.

• Corrigendum (Dated: 09.08.2017)

77/2001

Revision of tariff of Tanda Thermal Power Station (4 x 110 MW) for the period from 15.01.2000 to 31.03.2019 in terms of the judgment of the Hon'ble Supreme Court of India dated 22.03.2017 in Civil Appeal No. 4817 of 2007. NTPC.

54/RP/2016 In 403/TT/2014

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 19.7.2016 in Petition No. 403/TT/2014. Powergrid Corporation of India Ltd.

27/MP/2017

Petition under Regulation 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 111 of CERC (Conduct of Business) Regulations, 1999 for allowing cost of liquid fuel stock in the working capital for dual fuel fired gas stations Section 79 (1) (c) read with Section 79 (1) (f) of the Electricity Act, 2003. NTPC.

106/MP/2017

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of the Petitioner in favour of Security Trustee, acting on behalf of and for the benefit of the Lenders and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the project, by way of hypothecation and equitable mortgage on project assets, pursuant to unattested deed of Hypothecation, Declaration and Undertaking and other Financing Agreements, for the transmission lines i.e. /assignment of Mortgaged Properties and Project Assets, for the transmission lines, i.e. (i) LILO of one ckt of Khandwa-Rajgarh 400 kV D/C line at Khargone TPP, (ii) Khargone TPP Switchyard-Khandwa pool 400 kV D/C (Quad) line, (iii) Khandwa Pool-Indore 765 kV D/C line, (iv) Khandwa Pool-Dhule 765 kV D/C line, (v) Establishment of 765/400 kV, 2x1500 MVA pooling station at Khandwa and (vi) 2 nos. of 765 kV line bays and 7 X 80 MVAR Switchable line reactors (1 unit as spare) along with 800 Ω NGR and its auxiliaries for Khandwa Pool-Dhule 765 kV D/C at Dhule 765/400 kV sub-station of M/s Bhopal Dhule Transmission Company Limited. Khargone Transmission Limited.

94/GT/2016

Approval of tariff of Agartala Gas Turbine Combined Cycle Power Project (135 MW) of North Eastern Electric Power Corporation Limited for the period from 1.4.2014 to 31.3.2019. North Eastern Electric Power Corporation Limited.

277/GT/2014

Approval of tariff of Vallur Thermal Power Station (3 x 500 MW) for the period 2014-19. NTPC Tamil Nadu Energy Company Limited.

135/GT/2015

Approval of tariff of coal based NLC Tamil Nadu Power Limited TPS (1000 MW) for the period from the date of declaration of commercial operation of Units-I &II till 31.3.2019. NLC Tamil Nadu Power Limited .

40/RP/2016 In 305/TT/2013

Review petition under Section 94 of the Electricity Act, 2003 read with Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 17.3.2016 in Petition No. 305/TT/2013. PGCIL.

89/TL/2017

Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Kohima-Mariani Transmission Limited. Kohima-Mariani Transmission Limited .

181/TT/2016

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period, for Combined Assets for Transmission System associated with Northern Region Bus Reactor Scheme (Group II) in Northern Region, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

182/TT/2016

Truing up of transmission tariff of 2009-14 tariff period and determination of tariff for 2014-19 tariff period, for Asset-I: 1500 MVA, 765/400 kV ICT #2 and 240 MVAR reactor alongwith associated bays at 765/400 kV Nellore Pooling Station and Asset-II: 1500 MVA, 765/400 kV ICT #3 and 240 MVAR reactor alongwith associated bays at 765/400 kV Nellore Pooling Station under “Common System associated with ISGS projects in Krishnapatnam area of Andhra Pradesh” in Southern Region, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

165/TT/2016

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for 400/220 kV 125 MVAR, Bus Reactor alongwith associated bays at Patna Sub-station under Transmission System for “Transfer of Power from Generation Projects in Sikkim to NR/WR Part-B” in Eastern Region, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

20/RP/2016 in Petition Nos.207/GT/2013 & 260/GT/2014

Review of Commission‟s order dated 9.2.2016 in Petition Nos.207/GT/2013 and 260/GT/2014 pertaining to approval/revision of tariff after truing-up exercise based on actual capital expenditure incurred in respect of Muzaffarpur TPS, Stage-I (220 MW) for the period from COD of Unit-I (1.11.2013) to 31.3.2014. Kanti Bijlee Utpadan Nigam Ltd.

Corrigendum in 53/TT/2016

Corrigendum to order dated 27.1.2017 in Petition No. 53/TT/2016. PGCIL.

58/TT/2017

Approval for transmission tariff from anticipated DOCO to 31.3.2019 for 1X125MVAR 400KV Bus reactor at Hassan, Trivandrum, Narendra (New), Gooty, Khammam, Nellore (Existing), Nagarjunasagar, 400/220 kV, 1X500 MVA transformer at Madurai Sub-station along with associated bays and equipments, Replacement of 7X 167 MVA, 400/220 kV ICTs with 2 X 500 MVA ICT at Somanhalli Sub-station (The replaced ICT shall be maintained as a regional spare), Replacement of 1x50 MVAr Bus reactor with 1x125 MVAr Bus reactor at 400/220 kV Narendra Sub-station (The Replaced Bus reactor shall be maintained as a regional spare), 1x63 MVAr Switchable Line reactors at Nellore Pooling Station on each circuit of Nellore pooling station-Gooty 400 kV Quad D/C Line along with associated bays and equipments and Procurement of 01 Nos. 500 MVA, 765/400 kV Regional Spare ICTs at Raichur and Thiruvalam under System Strengthening-XXIII in Southern Region for the 2014-19 tariff period. PGCIL.

09/RP/2016 in 46/GT/2015

Review of Commission’s order dated 13.1.2016 in Petition No.46/GT/2015 regarding approval of generation tariff of Kopili Hydro Electric Power plant (4 x 50 MW) of North Eastern Electric Power Corporation Limited for the period from 1.4.2014 to 31.3.2019. North Eastern Electric Power Corporation Ltd.

103/MP/2017 Alongwith I.A. No. 28/2017

Petition under Sections 79(1) (c) & (k) of the Electricity Act, 2003 read with Regulation 32 of the CERC (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and Related Matters) Regulations, 2009 seeking suspension of payment of PoC charges of part allocation of 400 MW (Southern Region) Long Term Access out of total LTA quantum of 546 MW granted under Bulk Power Transmission Agreement dated 24.2.2010. Simhapuri Energy Limited.

90/AT/2017

Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System associated with established by Kohima-Mariani Transmission Limited. Kohima-Mariani Transmission Limited .

Review Petition No. 6/RP/2017 In Petition No. 280/TT/2015

Review petition under Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 31.3.2016 in Petition No. 280/TT/2015. PGCIL.

85/TT/2017

Determination of transmission tariff for 1x1500 MVA, 765/400 kV ICT at Vindhyachal Pooling Station alongwith associated bays under “Transmission System associated with Vindhyachal-V (500 MW) Project of NTPC (Part-A)” in Western Region for tariff block 2014-19 period under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

38/TT/2017

Determination of transmission tariff of transmission assets in Eastern Region Strengthening Scheme IX in Eastern Region for the 2014-19 tariff period under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

110/TT/2017

Approval of transmission tariff for Extension of Kudankulam APP-Tirunelveli 400 kV (Quad) D/C line to Tuticorin Pooling Station alongwith associated bays at Tuticorin Pooling Station (Anticipated COD:1.4.2017), under “Connectivity for Kudankulam 3 & 4 (2x1000 MW) with Inter-state Transmission System” in Southern Region from COD to 31.3.2019, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

45/TT/2017

Approval for transmission tariff of “(a) LILO of Gazuwaka-Vijayawada 400 kV S/C line at Vemagiri Pooling Station along with associated bays and (b) Establishment of 765/400 kV GIS Pooling Station at Vemagiri with 2X1500MVA 765/400 kV Transformers, 2 nos. 240 MVAR 765 kV and 1 no. 80 MVAR 400 kV Bus Reactors at Vemagiri and 2 nos. 765 kV bays along with 1 no. 240 MVAR switchable line reactor each at Vemagiri and Srikakulam pooling stations each for both circuits of Srikakulam PS-Vemagiri PS 765 kV D/C line under “Sub-Station Works Associated with System Strengthening in Southern Region for Import of Power from Eastern Region” for the 2014-19 tariff period under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 . NTPC Ltd.

23/RP/2016 in Petition No. 315/GT/2014

Review of Order dated 21.12.2015 in Petition No.315/GT/2014 determining the tariff of Singruali STPS for the period 2009-14. NTPC Ltd.

24/MP/2017 alongwith I.A. No. 20 of 2017

Interlocutory Application by Respondent No.1 seeking disposal of the present petition qua Eastern Central Railway. Bharatiya Rail Bijli Company Limited.

127/MP/2017 With I.A. No. 36/2017

Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003. Essar Power M.P. Limited.

Review Petition No.61/RP/2016 In Petition No. 127/TT/2014

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 29.7.2016 in Petition No. 127/TT/2014. PGCIL.

100/TT/2017

Approval of transmission tariff for 2 Nos. 400 kV line bays alongwith 2 Nos. 80 MVAR Switchable Line Reactor at 400 kV Siliguri Sub-station and 2 Nos. 400 kV line bays (for 400 kV D/C Siliguri-Bongaigaon TL) at Bongaigaon Sub-station (Actual COD: 14.11.2014) under Transmission Schemes for enabling import of NER/ER surplus power by NR in Eastern Region from COD to 31.3.2019, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

I.A. No. 55/2016 in Review Petition No. 19/RP/2016 in Petition No. 153/MP/2015

Review of order dated 19.2.2016 passed in Petition No.153/MP/2015 . Sasan Power Limited.

114/MP/2017

Petition under Sections 79 (1) (c) read with Sections 28 and 29 of the Electricity Act, 2003 and the applicable Regulations notified by the Commission in respect of transmission capacity allocation to the generating projects in Sikkim qua Teesta-V 400 kV line i.e. Rangpo-Siliguri 400 kV D/C line inter State transmission System of PGCIL pending the construction and completion of the Teesta-III-Kishanganj 400 kV D/C quad-moose line by Teesta Valley Power Transmission Limited . DANS Energy Private Limited.

10/SM/2017

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

71/TT/2017

Determination of transmission tariff for 400 kV Salem Pooling Station (Dharmapuri) – Salem 400kV D/C Quad Line along with new 765/400kV Pooling Station at Salem(Dharmapuri)(initially charged at 400kV) and Bay Extensions at Salem 400/220kV existing Sub-station under Transmission System associated with Common System associated with Coastal Energen Private Limited andInd-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area – Part-B” in Southern Regionfor the 2014-19 tariff periodunder Regulation86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.. Power Grid Corporation of India Limited.

80/TL/2017

Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to NER-II Transmission Limited. NER-II Transmission Limited

83/TL/2017

Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Medinipur-Jeerat Transmission Limited. Medinipur Jeerat Transmission Limited

243/MP/2016

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

82/TD/2017

Application for grant of inter-State trading licence to Atria Energy Services Private Limited. Atria Energy Services Private Limited

9/SM/2017

Empanelment of Compliance Auditor in the area of Renewable Energy Certificate Mechanism. -

7/RP/2017 in 33/TT/2015

Review petition under Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 25.5.2016 in Petition No. 33/TT/2015. Power Grid Corporation of India Limited.

77/RC/2017

Regulatory Compliance Application for change of name of inter-State trading licence of My Home Power Limited. My Home Power Private Limited.

44/TT/2017

Determination of transmission tariff of Asset-I: Rajarhat-Farakka portion of 400 kV D/C Rajarhat-Purnea transmission line including LILO of one ckt of Rajarhat-Purnea transmission line at Farakka and associated line bays at Rajarhat and Farakka along with 2X80 MVAR Switchable line reactor at Rajarhat GIS and 1X80 MVAR line reactor at Farakka Sub-station, Asset-II: Farakka-Purnea portion of 400 kV D/C Rajarhat-Purnea transmission line alongwith 2 Nos of 80 MVAR switchable line reactor at Purnea Sub-station, Asset-III: LILO of one circuit of Rajarhat-Purnea transmission line at Gokarna and associated line bays at Gokarna alongwith 1X80 MVAR bus reactor at Gokarna Sub-station, Asset-IV: LILO of 400 kV S/C Subhasgram-Jeerat line at Rajarhat and associated bays; 1 no. 400/220 kV, 500 MVA ICT (1st) and associated bays alongwith 2 nos 220 kV line bays at Rajarhat Sub-station, Asset-V: 1 no 400/220 kV, 500 MVA ICT (2nd) and associated bays at Rajarhat Sub-station, Asset-VI: 1 no. 125 MVAR Bus Reactor (1st) and associated bays at Rajarhat Sub-station, Asset-VII: 1 no 125 MVAR Bus Reactor (2nd) and associated bay at Rajarhat Sub-station, Asset-VIII: 4 nos 220 kV line bays at Rajarhat Sub-station, Asset IX: 2 Nos of 400 kV Line bays for termination of LILO of 2nd Ckt of Jamsedpur Rourkela 400 kV Line at Chaibasa Sub-station under Eastern Region Strengthening Scheme-V in Eastern Region for 2014-19 tariff period under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

Corrigendum in 220/ADPT/2014

Corrigendum to order dated 10.12.2014 in Petition No. 220/ADPT/2014. NRSS XXIX Transmission Limited.

81/AT/2017

Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System established by NER- II Transmission Limited. NER II Transmission Limited.

Corrigendum in 120/AT/2016

Corrigendum to order dated 6.9.2016 in Petition No. 120/AT/2016. Gurgaon Palwal Transmission Limited .

60/TT/2017

Determination of transmission tariff for Asset-I: 2 no. Line bays at Amritsar 400/220 kV Sub-station and Asset-II: 4 No. 400 kV Line bays at Malerkotla GIS 400/220 kV Sub-station under “Northern Region System Strengthening Scheme- XXXI-B” under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 . PGCIL.

230/TT/2016

Determination of transmission tariff for 765 kV D/C Srikakulam-Angul Transmission line under “Common System associated with East Coast Energy Private Limited and NCC power projects limited LTOA generation projects in Srikakulam Area, Part-A” in Southern Region and Eastern Region. PGCIL.

84/AT/2017

Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System established by Medinipur-Jeerat Transmission Limited. Medinipur-Jeerat Transmission Limited.

231/TT/2016

Determination of transmission tariff from for 2 nos. 765 kV Line bays along with 2x240 MVAR Switchable Line reactors each at Srikakulam & Angul for termination of both circuit of 765 kV D/C Srikakulam-Angul Transmission line, 2x1500 MVA 765/400 kV ICT's and 1x330 MVAR 765 kV Bus Reactor at Srikakulam under “Common System associated with East Coast Energy private limited and NCC power projects limited LTOA generation projects in Srikakulam Area -part-C” in Southern Region and Eastern region for the 2014-19 tariff period under Regulation86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 . PGCIL.

Corrigendum in 219/ADP/2015

Corrigendum to order dated 24.11.2015 in Petition No. 219/ADP/2015. Maheshwaram Transmission Limited.

89/TL/2017

Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Kohima-Mariani Transmission Limited. Kohima-Mariani Transmission Limited.

4/SM/2017

Non-compliance of Regulation 5.2 (n) of the Central Electricity Regulatory Commission (Indian Electricity Gird Code) Regulations, 2010 for ensuring security of the Northern Regional Grid as well as the interconnected Indian grid. State Load Desptach Centre .

256/GT/2014

Approval of tariff of NLC Thermal Power Station- II Stage- I (630 MW) and Stage-II (840 MW) for the period 2014-19. NLC.

473/GT/2014

Revision of tariff of NLC Thermal Power Station II Stage-I (630 MW) and Stage-II (840 MW) on account of additional capital expenditure incurred for the period from 1.4.2009 to 31.3.2014- Truing- up of annual fixed charges determined by Order dated 27.6.2011 in Petition No. 231/2009 and Order dated 25.6.2013 in Petition No. 17/RP/2011. NLC.

55/TT/2017 56/TT/2017 57/TT/2017 69/TT/2017

Determination of transmission tariff for Asset-I: Combined assets: a) one circuit of 400 kV D/C Dehradun-Bagpat line along with associated bays at both ends. Part of second circuit of 400 kV D/C Dehradun-Bagpat transmission line as 400 kV S/C Roorkee-Dehradun line from Dehradun end and partly as 400 kV S/C Saharanpur- Bagpat line from Bagpat end using part of one circuit of 400 kV D/C Roorkee- Saharanpur line (under NRSS XXI) at intersection point along with associated bays at Dehradun and Bagpat end, b) 400/220 kV, 315 MVA ICT-I at Dehradun and associated bays with 1 no. 220 kV Line bay, c) 400/220 kV, 315 MVA ICT-II at Dehradun and associated bays with 1 no. 220 kV Line bay, and d) 80 MVAR Bus Reactor at Dehradun and associated bays and Asset-II: 4 nos. 220 kV bays at Dehradun Sub-station under NRSS-XVIII Scheme in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 . PGCIL.

39/TT/2017

Determination of transmission tariff for (i) Wardha-Nizamabad 765 kV D/C line along with associated bays,(ii) Nizamabad-Dichpalli 400 kV D/C line along with associated bays, (iii) Establishment of 765/400 kV GIS at Nizamabad with 2x1500 MVA transformers, 1x240 MVAr Bus Reactor, 2x240 MVAR Switchable Line Reactors along with associated bays, (iv) Extension of 765/400 kV Wardha Sub-station with 2x240 MVAr Switchable Line Reactors along with associated bays and (v) Extension of Dichpalli 400 kV Sub-station of TSTRANSCO under “Wardha-Hyderabad 765 kV Link”in Southern Region for the 2014-19 tariff period under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

59/TT/2017

Determination of transmission tariff for Solapur STPP-Solapur 400 kV D/C (Quad) 2nd Transmission Line alongwith associated bays at Solapur Sub-Station under “Transmission System associated with Solapur STPP (2x660 MW) Part-A” in Western Region for tariff block 2014-19 period. PGCIL.

Corrigendum in 108/TT/2016

Determination of transmission tariff for 400 kV D/C Teesta III-Rangpo Section upto LILO Point at Rangpo for 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Teestavalley Power Transmission Limited.

36/MP/2017

Approval under Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 "Power to Relax" and “Power to Remove Difficulty” for reimbursement of additional expenditure towards deployment of Special Security Forces (CISF) at Wagoora sub-station for the year 2015-19 in Northern Region. PGCIL

05/SM/2017 (Suo-Motu)

Determination of levellised generic tariff for FY 2017-18 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2017. -

I.A No. 18 of 2017 In 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 (1050 MW) . GMR- Kamalanga Energy Ltd

102/MP/2017

Petition under Regulation 8 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for seeking permission to allow interchange of power for testing including full load testing and trial run operation of Unit-I of Kudgi STPP Stage-I (3X800 MW), beyond the period of six months from the date of its first synchronization. NTPC

I.A. No. 29 of 2017 In Review Petition No.19/RP/2017 In Petition No. 94/TT/2014

Application seeking modification of the Record of Proceedings dated 11.5.2017 . Greenko Budhil Hydro Power Private Limited

8/RP/2017 in Petition No. 312/TT/2014

Review petition under Section 94 of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103, 111 and 114 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of the order dated 19.12.2016 in Petition No. 312/TT/2014. NTPC

Corrigendum in 319/GT/2014

Corrigendum to order dated 22.3.2017 in Petition No. 319/GT/2014. NTPC

Review Petition No. 15/RP/2017 in Petition No. 156/TT/2015

Review petition under Section 94(1)(f) of the Electricity Act, 2003 and Regulation 103 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, seeking review of the order dated 29.12.2016 in Petition No. 156/TT/2015. NHPC

Review Petition No. 4/RP/2017 In Petition No. 156/TT/2015

Review petition under Section 94(1)(f) of the Electricity Act, 2003 and Regulation 103 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, seeking review of the order dated 29.12.2016 in Petition No. 156/TT/2015. Parbati Koldam Transmission Company Limited

45/GT/2016

Approval of tariff for Bongaigaon Thermal Power Station, Unit I (1 x 250 MW) from 1.4.2016 to 31.3.2019. NTPC

83/TL/2017

Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Medinipur-Jeerat Transmission Limited. Medinipur-Jeerat Transmission Limited

80/TL/2017

Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to NER-II Transmission Limited. NER-II Transmission Limited

78/MP/2017

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest by Warora-Kurnool Transmission Limited over (i) all the movable and immovable assets of the Petitioner including all movable and immovable assets of the utility to be established by the petitioner that constitute the project, (ii) the Transmission Service Agreement executed by the petitioner on January 6, 2016, (iii) its transmission licence to establish the transmission system for ‘Additional inter-Regional AC link for import into Southern Region i.e. Warora-Warangal and Chilkaluripeta-Hyderabad-Kurnool 765 kV link’ dated September 29, 2016, and (iv) all project documents, cash flows, receivables, bank accounts, clearance, notifications, Government approvals, orders, including but not limited to any amendments, supplements to the existing project document, etc. in relation to Áddtional inter-Regional AC link for import into Southern Region i.e. Warora-Warangal and Chilkuripeta-Hyderabad–Kurnool 765 kV link’ comprising of, amongst others, in favour of IDBI Trusteeship Services Limited acting as the security trustee for the benefit of Yes Bank Limited (including their respective successors, transferees, novatees, and assigns) and enforcement thereof in accordance with the terms of the finance documents. Warora-Kurnool Transmission Limited

Corrigendum in 289/GT/2014

Corrigendum to order dated 31.3.2017 in Petition No. 289/GT/2014. NTPC

249/GT/2016

Grant of interim tariff for Teesta III Hydroelectric Power Project (1200 MW) for the period from 23.2.2017to 31.3.2019. Teesta Urja Ltd

9/RP/2017 alongwith I.A. No.15/IA/2017

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 seeking review of the order dated 19.12.2016 in Petition No. 312/TT/2014. Parbati Koldam Transmission Company Limited

I.A. No. 19/2017 in 1/TT/2014

Application under Section 94 of the Electricity Act, 2003 read with Section 151 of CPC and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for clarification of order dated 5.8.2014. Patran Transmission Company Limited

16/RP/2017 In 384/TT/2014

Review of order dated 16.1.2017 in Petition No. 384/TT/2014 under Section 94(1)(f) of the Electricity Act, 2003 and Regulation 103 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. NTPC Limited

Corrigendum in 350/GT/2014

Approval of tariff for Bokaro Thermal Power Station, Unit-I to III (3 x 130 MW) for the period from 1.4.2014 to 31.3.2019. -

8/SM/2017

Amendment to Determination of Fee and Charges payable under Regulation 12 of the Central Electricity Regulatory Commission (Terms and Conditions for Dealing in Energy Savings Certificates) Regulations, 2016. -

10/RP/2017 In 384/TT/2014

Review petition under Section 94(1)(f) of the Electricity Act, 2003 and Regulation 103 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, seeking review of the order dated 16.1.2017 in Petition No. 384/TT/2014. Parbati Koldam Transmission Company Limited.

24/2017 in 17/MP/2017

Interlocutory Application for modification in order dated 28.4.2017 in Petition No. 17/MP/2017. Alipurduar Transmission Limited.

-

Suo motu Review of order dated 15.3.2017 in Petition Nos 8/GT/2016, 262/GT/2014 and 261/GT/2014. SJVN Limited.

324/GT/2014

Approval of tariff of National Capital Thermal Power Station Stage-II (2x490 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

67/MP/2017

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of the Petitioner No. 1 in favour of security trustee/lenders pursuant to Rupee Facility Agreement and other security documents, by way of mortgage/hypothecation/assignment on the project assets for benefit of the security interest/lenders by Prabati Koldam Transmission Company Ltd. and to take on record appointment of IDBI Trusteeship Services Limited, the security trustee/Petitioner No. 2 acting on behalf of and for the benefit of (i) IDFC Bank Limited and (ii) IDFC Infrastructure Finance Limited(formerly known as IDFC Infra Debt Fund Limited). Parbati Koldam Transmission Company Limited .

72/MP/2017

Application for up-gradation of inter-State trading licence in electricity from Category IV to Category III. Shyam Indus Power Solutions Private Limited.

07/SM/2017

Determination of tariff of the inter-State transmission lines connecting two states. -

82/TD/2017

Application for grant of inter-State trading licence to Atria Energy Services Private Limited. Atria Energy Services Private Limited.

108/TT/2016

Determination of transmission tariff for 400 kV D/C Teesta III-Rangpo Section upto LILO Point at Rangpo for 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Teestavalley Power Transmission Limited.

• Corrigendum (Dated: 01.06.2017)

310/MP/2015

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework for tariff-based competitive bidding for transmission service with respect to the 765 kV 1 x D/C transmission line from Dharamjaygarh-Jabalpur and 765 kV S/C transmission line from Jabalpur pool-Bina being implemented by Jabalpur Transmission Company Limited. Jabalpur Transmission Company Limited.

30/MP/2017

Petition under Section 62(a) and 79(1)(a) of the Electricity Act, 2003 read with Regulation 8(3)(ii) and 8 (7) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Considering the use of Treated Sewage Water in Thermal Power Plants consequent to promulgation/introduction of Clause 6.2 (5) in the Tariff Policy, 2016 dated 28.1.2016 as Change in Law event. NTPC.

227/MP/2016

Application for up-gradation of inter-State trading licence in electricity from Category IV to Category III. Customized Energy Solutions India Private Limited.

-

Surrender of inter-State Trading Licence granted to DLF Energy Private Limited. DLF Energy Private Limited.

235/MP/2015

Petition under Section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreements dated 2.2.2007 and 6.2.2007 executed by Adani Power Ltd. with Gujarat Urja Vikas Nigam Ltd. and the Power Purchase Agreements dated 7.8.2008 executed by Adani Power Ltd. with Uttar Haryana Bijli Vitran Nigam Limited/ Dakshin Haryana Bijli Vitran Nigam Limited during the operating period. Adani Power Limited.

226/MP/2016

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

99/MP/2016

Petition under Regulation 15 (1) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for approval of Renovation and Modernization (R& M) of 105 MW Loktak Power Station. NHPC.

Corrigendum in 129/GT/2015

Corrigendum to order dated 30.3.2017 in Petition No. 129/GT/2015. ONGC Tripura Power Company Limited.

255/GT/2014

Approval of tariff for Circulating Fluidized Bed Combustion (CFBC) technology based NLC Barsingsar Thermal Power Station (2 x 125 MW) for the period 2014-19.. Neyveli Lignite Corporation Limited.

76/MP/2017

Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 8 (7) of the Central Electricity Regulatory Commission (Grant of Connectivity, long term access and Medium term open access in inter-State transmission and related matters) Regulations, 2009 seeking permission for extension of the period for injection of infirm power and drawal of start-up power for commissioning and testing including full load testing of First Unit (Unit 2) (300 MW) of (4x300 MW) Binjkot TPP of SKS Power Generation (Chhattisgarh) Limited, beyond six months from 31.1.2017 to 31.7.2017. SKS Power Generation (Chhattisgarh) Limited.

50/RP/2016 In Petition No. 294/GT/2014

Review of Commission’s order dated 29.7.2016 in Petition No. 294/GT/2014 in respect of determination tariff of Simhadri Super Thermal Power Station Stage-II for the period 2014-19. NTPC.

48/TT/2017

Determination of transmission tariff of 2 No. 400 kV line bays at Fatehpur 400/220 kV Sub-station under "Provision of 400 kV bays at Fatehpur for ATS under Unchahar TPS" under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. . Power Grid Corporation of India Limited.

L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period of April to June, 2017 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. National Load Despatch Centre.

17/MP/2017

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest by way of mortgage, hypothecation, charge or assignment over all the movable and immovable assets of Alipurduar Transmission Limited and assignment of transmission licence in favour of Security Trustee acting on behalf of the lenders and for approval of documents creating security and of other documents in relation to the financing or refinancing of the project of Alipurduar Transmission Limited. Alipurduar Transmission Limited.

98/MP/2015

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 18 and 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for relinquishment of long term open access from 265.35 MW to 0 MW. Jaiprakash Power Ventures Limited.

130/GT/2016

Revision of tariff of Circulating Fluidized Bed Combustion (CFBC) Technology based Barsingsar Thermal Power Plant (2 X 125 MW) of Neyveli Lignite Corporation Ltd for the period from the date of commercial operation of Units-I and II till 31.3.2014-Truing-up of annual fixed charges determined by Order dated 10.7.2015 in Petition No. 197/GT/2013 and Order dated 14.3.2016 in Petition No. 18/RP/2015. Neyveli Lignite Corporation Limited.

49/MP/2017

Anticipated delay in the declaration of commercial Operation (COD) of Unit-2 of the 2x1000 MWs of Kudankulam Nuclear Power Project (KKNPP-2), Nuclear Power Corporation of India Ltd. Nuclear Power Corporation of India Ltd.

7/RP/2017 alongwith I.A. No. 13/2017

Review of the Commission’s order dated 25.5.2016 in Petition No. 33/TT/2015 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

6/RP/2017 alongwith I.A. No. 11/2017

Review of the Commission’s order dated 31.3.2016 in Petition No. 280/TT/2015 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

5/RP/2017 alongwith I.A. No.10/2017

Review petition under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the Order dated 30.07.2016 in Petition no. 68/TT/2016. LANCO Teeta Hydro Power Limited.

514/TT/2014

Truing up of transmission tariff for 2013-14 in tariff period 2009-14 and determination of transmission tariff for 2014-19 tariff period, for Asset-I: 400 kV D/C Siliguri-Purnea transmission line and Asset-II: 400 kV D/C Purnea-Muzaffarpur transmission line and Asset-III: 220 kV D/C Muzaffarpur(PGCIL)-Muzaffarpur (BSEB) transmission line in Eastern Region associated with Tala Hydro Electric Project, East-North Inter-Connector and Northern Region Transmission System, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Powerlinks Transmission Ltd.

Corrigendum in 02/SM/2017

Corrigendum to the order dated 30.03.2017 in Petition No. 02/SM/2017 :- Determination of Forbearance and Floor Price for the REC framework to be applicable from 1st April 2017.

Corrigendum in 141/TT/2015

Approval of transmission tariff for MB TPS (Anuppur)-Jabalpur Pooling Station 400 kV D/C (triple Snowbird) line only under Transmission System for connectivity of MB Power (M.P.) Limited in Western Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

05/SM/2017

Determination of levellised generic tariff for FY 2017-18 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2017. .

223/MP/2015

Petition relating to dispute between the parties involving the termination of PPA’s due to high average power purchase cost of NTPC,NHPC and THDC plants, seeking surrender of power allocation from the stations and requesting issuance of statutory advise to Ministry of power recommending surrender, reallocation of the Petitioner’s share from these PPA’s in the interest of the consumers of Petitioner’s share from these PPA’s in the interest of the consumers of Petitioner’s licensed area of supply in NCT of Delhi. Tata Power Delhi Distribution Ltd.

Corrigendum in 252/GT/2014

Corrigendum to the order dated 29.3.2017 in Petition No. 252/GT/2014. NHPC.

373/GT/2014

Approval of tariff of Feroze Gandhi Unchahar Thermal Power Station, Stage- III (210 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

15/MP/2017

Petition under Section 79 (1) (c) of the Electricity Act, 2003. GMR Rajahmundry Energy Limited.

301/MP/2015

Adjudication of disputes and seeking analogous reliefs under Section 79 (1) (a) and section 79(1) (f) of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Regulation of Power Supply) Regulations, 2010. BSES Yamuna Power Ltd.

114/MP/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulation 54 “Power to Relax” and Regulation 55 “Power to Remove Difficulty” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 24 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Section 67 (4) of the Electricity Act, 2003 to adjudicate the difference or dispute arisen with regard to the compensation, as detailed in the petition and seeking direction from this Hon’ble Commission relating to construction of 400/220 kV Yelahanka sub-station and LILO of Neelamangla-Hoody 400 kV S/C (Quad) line at 400/220 kV Yelahanka sub-station under System Strengthening in Southern Region-XIII and construction of Madhugiri Yelahanka 400 kV D/C(Quad) line under System Strengthening in Southern Region XIII. Power Grid Corporation of India Limited.

516/TT/2014

Truing up of transmission tariff for 2013-14 in tariff period 2009-14 and determination of transmission tariff for 2014-19 tariff period, for Asset-I: 400 kV D/C Gorakhpur-Lucknow Transmission line (COD: 1.8.2006) and Asset-II: 400 kV D/C Bareily-Mandola transmission line (COD: 1.5.2006), in Northern region associated with Tala Hydro Electric Project, East-North Inter-Connector and Northern Region Transmission System, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Powerlinks Transmission Ltd.

202/TD/2016

Application for grant of inter-State trading licence to Amplus Energy Solutions Private Limited. Amplus Energy Solutions Private Limited.

28/RP/2016 In Petition No. 198/GT/2013

Review of order dated 8.2.2016 in Petition No. 198/GT/2013 as regards determination of tariff of NTPC- Vallur Thermal Power Plant for the period from the respective dates of COD of Units till 31.3.2014. NTPC Tamil Nadu Energy Company Ltd.

285/GT/2014

Approval of tariff of Auraiya Gas Power Station (663.36 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Ltd.

251/MP/2015

Application under Regulation 31(6) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of the generating station during the year 2014-15 in respect of Chamera-III Power Station. NHPC Limited.

317/MP/2013

Petition for the relinquishment of the long term open access under the Bulk Power Transmission Agreement dated 7.6.2010 and return of bank guarantee. Navbharat Power Private Limited.

1/SM/2017

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

64/MP/2017

Petition under Regulation 8 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 as amended seeking permission to allow extension of the period for drawal of start-up power and injection of infirm power for testing including full load trial operation of Unit-2 of Muzaffarpur Thermal Power Station (MTPS) Stage-II, (2X195 MW) of KBUNL, beyond six months from initial synchronization. Kanti Bijlee Utpadan Nigam Limited (KBUNL).

13/TT/2017

Determination of transmission tariff for COD to 31.3.2019 for Asset 1: Pole-I of the +800 kV, 3000 MW Champa Pooling Station and Kurukshetra HVDC terminals along with +800 kV Champa Pooling station -Kurukshetra HVDC transmission line Asset 2: 02 Nos. 400/220 kV, 500 MVA ICTs along with associated bays at 400/220 kV GIS substation at Kurukshetra and Asset 3: 8 nos. 220 kV Line Bays at 400/220 kV GIS substation at Kurukshetra under “”WR- NR” HVDC Interconnector for IPP Projects in Chhattisgarh in Northern Region and Western Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. . Power Grid Corporation of India Limited.

83/MP/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulation 54 “Power to Relax” and Regulation 55 “Power to Remove Difficulty” of the Central Electricity Regulatory Commission (Terms and Conditions of tariff) Regulations, 2014 and Regulation 24 read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Section 67 (4) of the Electricity Act, 2003 to adjudicate the difference or dispute arisen with regard to the compensation, as detailed in the petition seeking direction from the Commission relating to construction of Edamon-Muvattapuzha (Cochin) 400 kV D/C line section of Thirunelveli- Muvattapuzha (Cochin) 400 kV D/C (Quad) transmission line. Power Grid Corporation of India Limited.

166/MP/2015

Miscellaneous petition for issuing orders for grant of compensation pursuant to breach of Long Term open Access granted to PTC India Limited (PTC) and failure to comply with BCD Procedure issued under Regulation 15 (3) of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010. PGCIL.

288/GT/2014

Approval of tariff of Badarpur Thermal Power Station, Stage-I (705 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

445/TT/2014

Truing up of transmission tariff for 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 for Tuticorin JV – Madurai 400 kV D/C (Quad Conductor) Line and extension of 400/220 kV Madurai S/S under ATS of Tuticorin JV TPS in Southern Region (Effective COD 1.2.2012) and Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999. PGCIL.

325/GT/2014

Determination of tariff of Gandhar Gas Power Station (657.39MW) for the period from 1.4.2014 to 31.3.2019. NTPC Limited.

330/GT/2014

Approval of tariff of National Capital Thermal Power Station (NCTPS), Stage-I (840 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Limited.

160/MP/2015

Petition under Section 79(1) read with Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff determination From Renewable Energy Sources) Regulations, 2012 and Regulations 111 and 119 of CERC (Conduct of Business) Regulations, 1999 for applicability Generic Tariff for 50 MW Rajgarh Solar PV Station of NTPC Ltd. NTPC Limited.

112/MP/2015

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2 (b) of the Power Purchase Agreement dated 7.8.2007 executed between GMR Kamalanga Energy Limited and Bihar State Power (Holding) Company Limited for compensation due to change in law impacting revenues and costs during the operating period. GMR-Kamalanga Energy Limited.

58/RP/2016 in 291/GT/2014

Review of order dated 23.8.2016 in Petition No. 291/GT/2014 regarding approval of tariff of Rihand Super Thermal Power Station, Stage-I (1000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

51/MP/2016

Notice under Section 142 of the Electricity Act, 2003 for non-compliance of the Commission`s directions dated 30.10.2014 and 9.10.2015 in Petitions No. 134/MP/2011 and 124/RC/2015 respectively. Chhattisgarh State Power Transmission Company Ltd.

4/SM/2017

Non-compliance of Regulation 5.2 (n) of the Central Electricity Regulatory Commission (Indian Electricity Gird Code) Regulations, 2010 for ensuring security of the Northern Regional Grid as well as the interconnected Indian grid. SLDC.

289/GT/2014

Approval of tariff of Feroze Gandhi Unchahar Thermal Power Station, Stage- II (420 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Ltd .

• Corrigendum (Dated: 19.12.2017)

182/MP/2015

Dispute between TPPDL and NTPC Ltd. in relation to failure of NTPC to get power reallocated from generating stations which have been delayed for several years and generating stations which have outlived their useful life and are operating at high cost. Tata Power Delhi Distribution Ltd.

2/RP/2017 alongwith I.A. No.3/2017

Review of the Commission’s order dated 29.7.2016 in Petition No. 46/TT/2014 under Regulation 103(1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India .

341/GT/2014

Determination of tariff of Kawas Gas Power Station (656.20 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

291/MP/2015

Miscellaneous petition for issuing orders for exemption of losses to APSLDC for Simhadri Stage-I power to Andhra Pradesh under the provisions of Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 and Indian Electricity Grid Code. Transmission Corporation of Andhra Pradesh Limited.

515/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period, for 400 kV D/C Muzaffarpur-Gorakhpur Transmission line in Eastern-Northern Inter-region associated with Tala Hydro Electric Project, East-North Inter-Connector and Northern Region Transmission System in Northern Region (COD: 1.9.2006), under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Powerlinks Transmission Ltd.

281/GT/2015

Approval of tariff of DGEN Mega Power Project (1200 MW) of Torrent Power Limited for the period from COD of Unit-51 (First block) upto 31.3.2019. Torrent Power Limited.

299/GT/2014

Revision of tariff of National Capital Thermal Power Station, Dadri, Stage - I(840 MW)for the period 1.4.2009 to 31.03.2014- Truing up of tariff determined by order dated 20.5.2015 in Petition No. 260/GT/2013.. NTPC.

252/GT/2014

Approval of generation tariff of Chutak Power Station (4x11MW) for the period 2014-19.. NHPC.

• Corrigendum (Dated: 19.04.2017)

326/GT/2014

Revision of tariff of Jhanor Gandhar Gas Power Station (657.39 MW) for the period from 1.4.2009 to 31.03.2014- Truing up of tariff determined by order dated 11.9.2011 in Petition No. 23/GT/2013. NTPC.

337/GT/2014

Approval of tariff of Sipat Super Thermal Power Station Stage – I (1980 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

178/GT/2015

Determination of tariff of Tehri Hydroelectric Power Project (HPP), Stage-I (1000 MW) for the period 2014-19. THDC.

143/MP/2016 With IA. No.61/2016

Petition under Section 38(2) of the of the Electricity Act, 2003 read with Section 79 (1)(c) and Section 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999; and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Grant of Regulatory Approval for execution of the Transmission System for Ultra Mega Solar Power Park at Banaskantha (Radhanesda) Gujarat PGCIL.

434/GT/2014

Petition for determination of generation tariff of Karcham Wangtoo HEP (1000 MW) for the period 2014-19 Himachal Baspa Power Company Limited

76/MP/2014

Petition for reduction of long term open access from 60 MW to 30 MW (Unit-1, Unit-II 15 MW) and refund of the excess transmission charges paid by the Petitioner as per the bulk power transmission agreement dated 30.4.2009 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long term access and Medium term open access in inter-State Transmission and related matters) Regulations, 2009. Spectrum Coal and Power Limited

129/GT/2015

Petition for determination of tariff of Palatana Combined Cycle Gas Based Power Project (726.6 MW) for the period from 1.4.2014 to 31.3.2019. ONGC Tripura Power Company Limited

• Corrigendum (Dated: 03.05.2017)

02/SM/2017

Determination of Forbearance and Floor Price for the REC framework to be applicable from 1st April 2017.

• Corrigendum (Dated: 20.04.2017)

224/MP/2016

Levy of Back-Up Supply in violation of the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2008. Dalmia Cements (Bharat) Limited.

25/MP/2017

Petition under Section 79 (1) (c) read with Section 79 (1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2009 inter alia seeking directions to the respondents to allow the petitioner to draw start-up power for unit-3 of the Petitioner’s Thermal Power Plant. Lanco Amarkantak Power Limited.

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Determination of Fee and Charges payable under Regulation 12 of the Central Electricity Regulatory Commission (Terms and Conditions for Dealing in Energy Savings Certificates) Regulations, 2016.

7/GT/2016

Revision of tariff of Udupi Thermal Power Station (1200 MW) for the period from 11.11.2010 to 31.3.2014 after truing up exercise-Truing-up of tariff determined by order dated 10.7.2015 in Petition No.160/GT2012. Udupi Power Corporation Limited.

346/GT/2014

Revision of tariff of Kawas Gas Power Station (656.20 MW) for the period from 1.4.2009 to 31.03.2014- Truing up of tariff determined by order dated 1.8.2013 in Petition No. 25/GT/2013. NTPC Ltd.

319/GT/2014

Approval of tariff of Feroze Gandhi Unchahar TPS, Stage- I (420 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

• Corrigendum (Dated: 26.05.2017)

12/MP/2017

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of the Petitioner in favour of Security Trustee/Lenders and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project, acting on behalf of and for the benefit of the Lenders pursuant to Indenture of Mortgage Agreement and other security creating documents/Financial Agreements and for future refinancing transactions also, by way of mortgage/hypothecation/assignment of Mortgaged Properties and Project Assets, for the transmission lines, i.e. (i) Aligarh-Prithala 400 kV D/C HTLS Line, (ii) Prithala-Kadarpur 400 kV D/C HTLS Line, (iii) Kadarpur-Sohna Road 400 kV D/C HTLS line, (iv) LILO of Gurgaon-Manesar 400 kV D/C Quad line at Sohna Road S/S, (v) Neemrana (PG)-Dhanonda (HVPNL) 400 kV D/C HTLS Line, (vi) Creation of 400/220 KV, 2 x 500 MVA GIS sub-station at Kadarpur in Gurgaon area along with 1 No. of 125 MVAR Bus Reactor, (vii) Creation of 400/220 kV, 2 x 500 MVA GIS sub-station at Sohna Road in Gurgaon area along with 1 no. of 125 MVAR Bus Reactor, (viii) Creation of 400/220 kV 2x500 MVA GIS sub-station at Prithala in Palwal area along with 1 No. of 125 MVAr Bus Reactor., and (ix) 2 Nos. of 400 KV line bays at 400 kV Dhanonda (HVPNL) sub-station. Gurgaon Palwal Transmission Limited.

190/GT/2015

Revision of tariff of Chutak Power Station (4x11 MW) of NHPC Ltd. for the period 2012-14. Truing-up of tariff determined in order dated 23.1.2015 in petition No. 3/GT/2013. NHPC.

172/GT/2015

Revision of Tariff of Tehri Hydroelectric Power Project (HPP), Stage-I (4 X 250 MW) for the period from 1.4.2009 to 31.3.2014- Truing up of tariff order dated 27.1.2015 in Petition No. 195/GT/2013. THDC.

322/GT/2014

Approval of tariff of Sipat Super Thermal Power Station Stage – II (2 X 500 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

143/MP/2015 With I.A No. 24/2015

Petition under Section 79 of the Electricity Act, 2003 for providing clarification on sharing of capacity charges among beneficiaries of the generating station as per Regulation 30(4) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 42 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. NTPC.

72/MP/2016

Petition seeking in-principle approval of the “Abstract Schemes” of Capital Expenditure in compliance with Environment (Protection) Amendment Rules, 2015 issued by the Ministry of Environment, Forest and Climate Change dated 7.12.2015. Maithon Power Limited.

187/MP/2013

Non-compliance of Regulations 6.4.6, 6.4.9, 2.3.1.5 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and Regulation 7.2 of Central Electricity Regulatory Commission (Unscheduled Interchange charges and related matters) (Second Amendment) Regulations, 2012 endangering the secured grid operation in Southern Region by consistent under injection of power by Meenakshi Energy Private Limited, Nellore. Southern Regional Load Despatch Centre.

336/GT/2014

Approval of tariff of Tanda Thermal Power Station (440 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

263/GT/2014

Approval of tariff of Ratnagiri Gas and Power Project (1967.08 MW) for the period from 1.4.2014 to 31.3.2019. Ratnagiri Gas and Power Pvt. Ltd.

202/TDL/2016

Application for grant of inter-State trading licence to Amplus Energy Solutions Private Limited. Amplus Energy Solutions Private Limited.

149/MP/2015

Petition for seeking approval for revised Lignite Transfer Price of NLC Mines for the period 1.4.2009 to 31.3.2014 on account of truing up additional Capitalization, O&M, Income Tax, Return on Equity and FERV along with the Ministry of Coal guidelines on Fixation of Transfer Price of Lignite. Neyvelli Lignite Corporation.

177/MP/2016

Petition seeking relaxation of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and seeking directions against the Respondent, National Load Despatch Centre on the issue of Renewable Energy Certificate to the members of the petitioner for FY 2014-15 and for future. Indian Wind Power Association.

117/MP/2015

A petition under Sections 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 seeking refund of relinquishment charges paid by the Petitioner company to PGCIL for relinquishment of Medium Term Open Access of 208 MW. D. B. Power Ltd.

136/MP/2016

Approval under Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 "Power to Relax" and “Power to Remove Difficulty” for reimbursement of additional expenditure towards deployment of Special Security Forces (CISF) at Salakati and Bongaigaon sub-stations for the year 2015-19 in Eastern and North Eastern Region. Power Grid Corporation of India Ltd.

136/MP/2014

Petition under Section 79(1) (c) & (f) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009. Power Grid Corporation of India Limited.

157/MP/2015

Petition under Section 79 (1)(b) of the Electricity Act, 2003 read with Article 13.2(b) of the Power Purchase Agreement dated 22.4.2007 (as amended from time to time) seeking adjustment of tariff for increase/ decrease in revenues/ costs of Coastal Gujarat Power Limited due to ‘Change in Law’ during the Operating Period for the Financial Years 2011-12, 2012-13 and 2013-14. Coastal Gujarat Power Limited.

3/RP/2016 in 77/GT/2013

Review of Commission’s order dated 12.11.2015 in Petition No.77/GT/2013 regarding approval of generation tariff of Kamalanga Power Plant (262.6 MW) for the period from the date of COD of Unit- I (30.4.2013) to 31.3.2014. GMR- Kamalanga Energy Limited.

144/GT/2015

Approval of tariff of Mejia Thermal Power Station Unit 5 and 6 (2 x 250 MW) for the period from 1.4.2014 to 31.3.2019. Damodar Valley Corporation.

205/GT/2015

Approval of tariff of Durgapur Steel Thermal Power Station, Units I and II (1000 MW) for the period 2014-19. Damodar Valley Corporation.

344/GT/2014

Revision of tariff of Sipat Super Thermal Power Station, Stage-II (1000 MW) for the period from 1.4.2009 to 31.3.2014- Truing up of tariff determined by order dated 17.9.2014 in Petition No. 132/GT/2013. NTPC.

316/GT/2014

Determination of tariff for Farakka Super Thermal Power Station, Stage-I & II (1600 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

266/GT/2014

Approval of tariff of Indira Gandhi Super Thermal Power Project Stage- I (3x500 MW) for the period from 1.4.2014 to 31.3.2019. Aravali Power Company Private Limited.

339/GT/2014

Approval of tariff of Vindhyachal Super Thermal Power Station Stage IV (1000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Ltd.

8/GT/2016 262/GT/2014 261/GT/2014

Revision of tariff of Nathpa Jhakri Hydroelectric Power Station (1500 MW) for the period 01.04.2004 to 31.03.2009. SJVN Limited.

439/TT/2014 and 438/TT/2014

Truing up of transmission tariff of 400 kV Double Circuit Jhajjar-Mundka Transmission line of Aravali Power Company Private Limited for the period 1.3.2011 to 31.3.2014 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Aravali Power Company Private Limited.

306/MP/2015

Petition under Section 79 (1) (f) of the Electricity Act, 2003 regarding disputes involving Central Transmission Utility, being the nodal agency for grant of long-term open access to the inter-State transmission system. PTC India Ltd.

563/MP/2014

Petition under Regulations 12 and 13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014. Monnet Ispat and Energy Ltd.

8/RP/2016 in 118/MP/2015

Review of order dated 30.12.2015 passed in Petition No.118/MP/2015. MP Power Management Company Limited.

80/TT/2016

Approval of transmission tariff of licensed transmission business for 400 kV Srinagar Sub-station for tariff block 2014-19 under Sections 61, 62 and 79(1) (c) & 79 (1) (d) of the Electricity Act, 2003 Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Transmission Corporation of Uttarakhand Limited.

207/TT/2016

Approval of transmission tariff of Asset-I: 420 kV, 125 MVAR Bus Reactor at Raigarh Sub-station, (COD: 1.8.2014), Asset-II: 420 kV, 80 MVAR Switchable line Reactor at Solapur sub-station (COD: 26.11.2014) and Asset-III: 420 kV, 125 MVAR Bus Reactor at Aurangabad Sub-station (COD: 30.4.2014) under “Installation of Reactors in Western Region” in Western Region from actual COD to 31.3.2019 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

227/MP/2015

Petition for seeking approval for revision of Lignite Transfer Price of NLC Barsingsar Mine for the period 29.12.2011 to 31.3.2014 on account of truing up additional Capitalization, O&M, Income Tax and Return on Equity along with Ministry of Coal guidelines on Fixation of Transfer Price of Lignite. NLC.

449/MP/2014

Petition under Section 79 (1) (f) read with Section 60 of the Electricity Act, 2003. Malana Power Company Limited.

226/MP/2015

Petition under Section 79 (1) (c) and 79 (1) (k) of the Electricity Act, 2003 seeking appropriate directions for operationalisation of the LTA dated 14.9.2010 read with letter dated 27.12.2013. TRN Energy Private Limited.

03/SM/2017

Interim truing up of Transmission tariff during tariff period 2014-19 in terms of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Commission on its own motion.

305/MP/2015

Petition for Section 79 of the Electricity Act, 2003 read with the provisions of the Power Supply Agreement dated 5.1.2011 for directions to make energy charge as pass-through based on the actual fuel cost incurred by the petitioner. Adhunik Power and Natural Resources Ltd.

256/GT/2014

Approval of tariff of NLC Thermal Power Station- II Stage- I (630MW) and Stage-II (840MW) for the period 2014-19. Neyveli Lignite Corporation Limited.

96/MP/2015

Petition under Section 79 (1) (c) and (f) and other applicable provision of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in the inter-State transmission and related matters) Regulations, 2009 against the cancellation of LTA granted by the respondent and encashment of bank guarantee. Chettinad Power Corporation Ltd.

215/TT/2016

Determination of transmission tariff for Asset-1 2 Nos. 400 KV Line bays at Narendra (New), 2 Nos. 400 kV line bays at Madhugiri (Tumkur), 2X63 MVAR (fixed) line reactors (with 600 ohm NGRs) at Narendra (New) and 2X63MVAR (fixed) line reactors (with 600 ohm NGRs) at Madhugiri (Tumkur) for Narendra (New) - Madhugiri (Tumkur) 765 kV D/C line (initially charged at 400 kV), Asset-2 2 Nos. 400 kV line bays at Madhugiri (Tumkur) for Madhugiri (Tumkur) -Bidadi 400 kV D/C (Quad) line and Asset-3) 2 Nos. 400 kV line bays at Bidadi for Madhugiri (Tumkur) - Bidadi 400KV D/C (Quad) line under "Sub-station extension works associated with transmission system required for evacuation of power from Kudgi TPS (3 X 800 MW in Phase -I) of NTPC Limited" in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 . PGCIL.

Corrigendum in 155/MP/2016

Petition under Section 79 (1) (f) read with Section 79 (1) (c) of the Electricity Act, 2003. Patran Transmission Company Limited.

24/RP/2015 in 112/TT/2013

Review petition under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 7.10.2015 in Petition No. 112/TT/2013. PGCIL

310/MP/2015

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework for tariff-based competitive bidding for transmission service with respect to the 765 kV 1 x D/C transmission line from Dharamjaygarh-Jabalpur and 765 kV S/C transmission line from Jabalpur pool-Bina being implemented by Jabalpur Transmission Company Limited. Jabalpur Transmission Company Limited

308/MP/2015

Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulations 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010. Nu Power Renewables Private Limited

340/GT/2014

Approval of tariff for Korba Super Thermal Power Station Stage-III (1x500 MW) for the period from 1.4.2014 to 31.3.2019 NTPC Ltd

280/GT/2014

Approval of tariff of Farakka Super Thermal Power Station, Stage-III (1x500 MW) for the period from 1.4.2014 to 31.3.2019 NTPC Ltd

17/TT/2014

Revision of fees and charges of fibre optic communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in North Eastern Region of tariff block 2009-14, pursuant to order dated 31.10.2016 in Review Petition No. 30/RP/2016. PGCIL.

188/MP/2014

Miscellaneous petition under Regulation 24, 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 54 (Power to Relax) and Regulation 55 (Power to Remove Difficulty) of the Central Electricity Regulatory Commission (Terms and conditions of Tariff) Regulations, 2014 for recovery of cost for the assets of SCADA/EMS system of SLDCs. PGCIL.

133/MP/2014

Petition under Regulation 55 "Power to Remove Difficulties" of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and under Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 PGCIL.

179/MP/2015

Petition under Section 79 of the Electricity Act, 2003 read with clause 5.2 of the operating code under the Indian Electricity Grid Code and Regulations 12 and 13 of the Central Electricity Regulatory Commission (Unscheduled Interchange Charges and related matters) Regulations, 2009; Regulations 7(1) and (2), 12, 13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 and Regulations 111, 114 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. M/s Jaipur Vidyut Vitaran Nigam Limited.

168/MP/2015

Petition under Sections 66, 79 and other applicable provisions of the Electricity Act, 2003 read with Regulation 14 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010. Porwal Auto Components Limited.

165/MP/2015

Petition under Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for renewable energy generation) Regulations, 2010 for issuance of certificate from the date of commissioning of the petitioner’s solar power project and extend the benefit of vintage based multiplier as such project was accredited and commissioned prior to the notification of the REC (Third Amendment) Regulations, 2014. Atapi Power Limited.

120/MP/2014

Petition under Section 79 (1) (c) and (k) of the Electricity Act, 2003 read with Regulation 54 “Power to Relax” and Regulation 55 “Power to Remove Difficulty” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 24 read with Regulation 111 of CERC (Conduct of Business) Regulations, 1999, as detailed in the petition seeking direction from the Commission relating to construction of Mysore (Powergrid)- Kozhikode 400 kV D/C line along with 400/220 kV Kozhikode substation (New) & extension of Mysore substation under transmission system associated with Kaiga- 3&4 (2X235 MW) project. PGCIL.

50/MP/2016

Petition under Section 66 of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 and in the matter of RE Connect Energy Solutions Private Limited. RE Connect Energy Solutions Private Limited.

02/SM/2017

Determination of Forbearance and Floor Price for the REC framework to be applicable from 1st April 2017.

296/GT/2015

Approval of tariff of Koderma Thermal Power Station, Units-I & II (1000 MW) for the period 2014-19 Damodar Valley Corporation

204/GT/2015

Revision of tariff of Durgapur Steel Thermal Power Station Unit-I &II (2x500 MW) for the period from 15.5.2012 to 31.3.2014 - Truing-up of tariff determined by order dated 20.4.2015 in Petition No. 66/GT/2012. Damodar Valley Corporation

47/RP/2016
281/GT/2014

Review of order dated 29.7.2016 in Petition No. 281/GT/2014 regarding approval of tariff of Talcher Super Thermal Power Station, Stage-I (1000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

46/RP/2016 in 279/GT/2014

Review of order dated 30.7.2016 in Petition No. 279/GT/2014 regarding approval of tariff of Kahalgaon Super Thermal Power Station, Stage-I (840 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

45/RP/2016 in 271/GT/2014

Review of Commission’s order dated 27.7.2016 in Petition No. 271/GT/2014 regarding revision of tariff of Kahalgaon Super Thermal Power Station, Stage-I (840 MW) for the period from 1.4.2009 to 31.3.2014 after truing up exercise. NTPC.

323/GT/2014

Determination of tariff for Korba Super Thermal Power Station, Stage-I & II (2100 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

180/GT/2015

Approval of tariff for Chandrapura Thermal Power Station Units 7 and 8 (2x250 MW) for the period from 1.4.2014 to 31.3.2019.. DVC.

342/GT/2014

Approval of generation tariff of Vindhyachal Super Thermal Power Station Stage-III (1000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

338/GT/2014

Determination of generation tariff of Vindhyachal Super Thermal Power Station, Stage-I (6 x 210 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

17/RP/2015

Review of Commission’s order dated 7.5.2015 in Petition No.37/TT/2011 regarding approval of transmission tariff for Transmission System associated with evacuation of power from Karcham Wangtoo Hydro Electric Project for 2009-14 tariff period.Jaypee Powergrid Limited

85/TT/2015

Approval of transmission tariff for 8 Nos. assets under Eastern Region Strengthening Scheme-III (ERSS-III) in Eastern Region for 2014-19 tariff block under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations,2014. Power Grid Corporation of India Limited

16/MP/2016

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the procurers for compensation due to change in law impacting revenues and costs during the operating period. Sasan Power Limited.

53/RP/2016 in 317/GT/2014

Review of Commission’s order dated 29.7.2016 in Petition No. 317/GT/2014 regarding revision of tariff of Rihand Super Thermal Power Station, Stage-I (1000 MW) for the period from 1.4.2009 to 31.3.2014 after truing up exercise. NTPC Ltd

1/RP/2016

Review of order dated 18.11.2015 passed in Petition No.402/MP/2016. Sasan Power Limited

54/RP/2016

Review petition under Section 94 of the Electricity Act, 2003 read with Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of the order dated 19.9.2016 in Petition No. 403/TT/2014 Powergrid Corporation of India Ltd.

141/TT/2015

Approval of transmission tariff for MB TPS (Anuppur)-Jabalpur Pooling Station 400 kV D/C (triple Snowbird) line only under Transmission System for connectivity of MB Power (M.P.) Limited in Western Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited

• Corrigendum (Dated: 20.04.2017)

293/GT/2014

Approval of tariff of Talcher Super Thermal Power Station, Stage-II (2000 MW) for the period from 1.4.2014 to 31.3.2019 NTPC Ltd

383/MP/2014

Application under clause 4 Part-7 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for extension of time for implementation of Restricted Governor Mode Operation (RGMO) as required under clause 5.2 (f) of the Regulation, in respect of certain Thermal and Hydel Generating Stations operated by the Madhya Pradesh Power Generating Co. Limited M.P. Power Generating Co. Ltd..

184/GT/2014

Approval of generation tariff of Rampur Hydroelectric Project (412 MW) for the period from the actual date of commercial operation of Unit-I till 31.3.2019. SJVNL.

65/MP/2014

Petition under Regulation 4 Part-7 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking relaxation of Regulation 5.2 (f) (iv) regarding requirement of implementing FGMO for certain units of NTPC. NTPC Limited

Corrigendum in 437/GT/2014

Corrigendum to the order dated 17.1.2017 in Petition No. 437/GT/2014 Aravali Power Company Private Limited

213/TT/2016

Determination of transmission tariff for 765 kV S/C Jaipur (RVPN) - Bhiwani TL (Part – I and II) along with associated bays under "Northern Region System Strengthening Scheme XXV" in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited

67/TT/2015

Approval of transmission tariff for i) Asset-I (HVDC Portion) and ii) Combined Asset-II (AC Portion) from anticipated COD 31.03.2015 to 31.03.2019 under the transmission system associated with “North East-Northern/ Western Interconnector-I Project” in North Eastern, Northern & Western Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited

473/GT/2014

Revision of tariff of NLC Thermal Power Station II Stage - I (630 MW) and Stage - II (840 MW) on account of additiona l capital expenditure incurred for the period from 1.4.2009 to 31.3.2014 - Truing - up of annual fixed charges determined by Order dated 27.6.2011 in Petition No. 231 /2009 and Order dated 25.6.2013 in Petition No. 17/RP/2011 Neyveli Lignite Corporation Limited

115/GT/2015

Revision of tariff of Mejia Thermal Power Station Extension, Unit 5 and 6 (2 x 250) for the period 2009-14 - Truing-up of tariff determined by order 23.1.2015 in Petition No. 138/GT/2013 Damodar Valley Corporation

181/GT/2015

Revision of tariff of Chandrapura Thermal Power Station Units 7 and 8 (2x250 MW) for the period 2009-14 after truing-up exercise- Truing-up of tariff determined by order dated 12.3.2015 in Petition No. 196/GT/2013. Damodar Valley Corporation

6/RP/2016 in 135/TT/2012

Review of the order dated 18.12.2015 in Petition No.135/TT/2012 under Sections 61, 62 and 86(1)(a) of the Electricity Act, 2003. Jindal Power Limited

156/MP/2014

Petition under Section 79 of the Electricity Act, 2003 read with Article 13 (“Change in Law”) of the Power Purchase Agreements (“PPAs”) dated 07.08.2008 executed between Uttar Haryana Bijli Vitran Nigam Limited/ Dakshin Haryana Bijli Vitran Nigam Limited and Adani Power Limited Adani Power Limited

343/GT/2014

Revision of tariff of Vindhyachal Super Thermal Power Station, Stage-III (1000 MW) for the period from 1.4.2009 to 31.3.2014- Truing up of tariff determined by order dated 15.5.2014 in Petition No.148/GT/2013 NTPC Ltd

274/GT/2014

Revision of tariff of Farakka Super Thermal Power Station Stage-I & II (1600 MW) for the period from 1.4.2009 to 31.3.2014- Truing up of tariff determined by order dated 12.11.2014 in Petition No.233/GT/2013 NTPC Ltd

327/GT/2014

Approval of tariff of Vindhyachal Super Thermal Power Station, Stage-II (1000 MW) for the period from 1.4.2014 to 31.3.2019 NTPC Ltd

234/TT/2016

Approval of transmission tariff for Asset I: 400 kV Main bay alongwith 50 MVAR Bus Reactor-2 at Kota Sub-station (50 MVAR line reactor shifted from Merta, Asset-II: 125 MVAR, 400 kV Bus Reactor alongwith associated bays at 400/220 kV Koteshwar Substation (THDC), Asset-III: 2x63 MVAR Bus Reactor at Dehar and Asset-IV: Replacement of 250 MVA ICT with 4x105 MVA at Dehar under “Strengthening Scheme in Northern Region” in Northern Region from COD to 31.3.2019, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited

194/GT/2015 249/GT/2014

Revision of tariff of Chamera-III Hydroelectric Project (231 MW) after truing-up of the capital expenditure incurred for the period 2012-14-Truing up of tariff determined by order dated 24.3.2015 in Petition No. 23/GT/2013 NHPC Ltd

201/TD/2016

Application for grant of inter-State trading licence to Atria Energy Services Private Limited. Atria Energy Services Private Limited

372/GT/2014

Petition for approval of tariff of Rihand Super Thermal Power Station Stage-III (1000 MW) for the period from 1.4.2014 to 31.3.2019 NTPC Limited

193/GT/2015 248/GT/2014

Revision of tariff of Teesta Low Dam Hydroelectric Power station-III (132 MW) for the period from 1.4.2013 to 31.3.2014-Truing-up of tariff determined by order dated 22.1.2015 in Petition No. 115/GT/2013 NHPC Ltd

205/TT/2016

Approval of transmission tariff of 400 kV D/C (Quad) Sarnath-Varanasi transmission line alongwith associated bays at Varanasi GIS Sub-station, under “Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part-B” from actual COD to 31.3.2019 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited

8/MP/2014

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 10 of the Power Purchase Agreements dated 17.03.2010 and 21.03.2013 executed between EMCO Energy Limited and the distribution Companies in the States of Maharashtra and Dadra Nagar Haveli respectively for evolving mechanism for grant of an appropriate adjustment/ compensation to offset financial/commercial impact of Force Majeure and Change in Law events during Operation Period and Construction Period. EMCO Energy Limited/GMR Warora Energy Limited

8/MP/2017

Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 8 (7) of the Central Electricity Regulatory Commission (Grant of Connectivity, long term access and Medium term open access in inter-State transmission and related matters) Regulations, 2009 seeking permission of the Commission to allow extension for extension of the period for injection of infirm power and drawal of start-up power for commissioning and testing including full load testing of First Unit (Unit 2) (300 MW) of 4x300 MW) Binjkot TPP of SKS Power Generation (Chhattisgarh) Limited, beyond six months from 31.1.2017 to 31.7.2017. SKS Power Generation Limited

125/MP/2014

Miscellaneous Petition under Section 79(1) (f) of the Electricity Act, 2003 for reimbursement of interest on the arrear bills issued after revised Regional Energy Account by NRPC in respect of Chamera-I HE Project for the period 01-05-1994 to 31-03-1997 NHPC Limited

328/GT/2014

Determination of tariff for Mauda Super Thermal Power Station Stage-I (1000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Limited

558/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period, for 400 kV D/C Baharampur-Bheramara Transmission line, LILO of 400 kV S/C Farakka-Jeerat Transmission line at Baharampur and 1 no. 80 MVAR Bus Reactor and associated line bays and reactor bay at Baharampur (COD: 1.9.2013) under Interconnection between India and Bangladesh Electrical Grids for India portion in Eastern Region, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd

308/GT/2014

Approval of tariff of Dadri Gas Power Station (829.78 MW) for the period from 1.4.2014 to 31.3.2019 NTPC Ltd

251/GT/2014

Revision of tariff after truing-up of the capital expenditure incurred for the period 2010-14 and determination of tariff of Sewa-II Hydro electric Project for the period 2014-19. NHPC Ltd

36/RP/2016

Review of Commission’s order dated 27.6.2016 in Petition No.270/GT/2014 pertaining to approval of tariff of Simhadri Super Thermal Power Station (1000MW) for the period 2014-19. NTPC Ltd

345/GT/2014

Revision of tariff of Korba Super Thermal Power Station Stage-I & II (2100 MW) for the period from 1.4.2009 to 31.3.2014- Truing up of tariff determined by order dated 5.11.2014 in Petition No.230/GT/2013 NTPC Ltd

292/GT/2014

Approval of tariff of Ramagundam Super Thermal Power Station Stage-I & II (2100 MW) for the period from 1.4.2014 to 31.3.2019 NTPC Ltd

53/TT/2016

Approval of transmission tariff from COD to 31.3.2019 of Asset-I:11 nos. of OPGW links under Central Sector of 789.635 km; Asset-II: 3 nos. of OPGW links under Central Sector of 112.886 km; and Asset-III: 5 Nos. OPGW links under Central Sector of 527.751 km under the project Fiber Optic Communication System in ER under expansion of wide-band communication network in Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Power Grid Corporation of India Limited

• Corrigendum (Dated: 07.07.2017)

32/RP/2016

Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Review of order dated 29.4.2016 in Petition No.99/TT/2014. Power Grid Corporation of India Ltd

Review Petition No. 60/RP/2016 along with I.A. No. 52/2016 in Petition No.10/SM/2016

Review Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of order dated 30.6.2016 in Petition No.10/SM/2014 along with I.A. for condonation of delay. Power Company of Karnataka Ltd.

L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period of January to March, 2017 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. NLDC.

218/TT/2016

Determination of transmission tariff for Raipur Pooling Station – Wardha 765 kV D/C second line with bay extension and equipment at 765kV Raipur Pooling station & Wardha substation under System Strengthening in Raipur - Wardha Corridor for IPP Projects in Chhattisgarh (IPP-F) under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

104/MP/2016

Petition under Section 79 (1) (c) read with Section 79 (1) (f) of the Electricity Act, 2003. NRSS XXIX Transmission Limited.

241/TT/2016

Approval of transmission tariff for 400/220 kV Kankroli Sub-station: (+) 400 MVAR/(-) 300 MVAR SVC, under “Static VAR Compensators (SVCs) in Northern Region” in Northern Region from COD to 31.3.2019, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

194/TDL/2016

Application for grant of inter-State trading licence to Renew Solar Services Private Limited. Renew Solar Services Private Limited.

56/RP/2016 in 134/TT/2015

Review petition under Section 94 of the Electricity Act, 2003 read with Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of the order dated 19.9.2016 in Petition No. 134/TT/2015 Torrent Power Grid Limited

205/TT/2016

Approval of transmission tariff of 400 kV D/C (Quad) Sarnath-Varanasi transmission line alongwith associated bays at Varanasi GIS Sub-station, under “Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part-B” from actual COD to 31.3.2019 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited

233/TT/2016

Approval of transmission tariff for Asset I: Conversion of 50 MVAR line Reactor (installed at Jeerat end of 400 kV Baharampur-Jeerat T/l) as Bus Reactor in parallel with existing Bus Reactor at Jeerat, (COD: 29.8.2016), Asset-II: Installation of 1 no. 125 MVAR Bus Reactor at Maithon Sub-station with GIS bays, (COD: 6.10.2016), Asset-III: 4 nos. 220 kV GIS Line Bays at Kishanganj Sub-station, (COD: 20.10.2016) and Asset-IV: Shifting of 1x315 MVA, 400/220 kV ICT from Patna (after replacement of 1x500 MVA ICT) and install it at 400/220 kV Jamshedpur Sub-station as 3rd ICT alongwith associated bays, Modification of 132 kV Bus arrangement with GIS bays at 220/132 kV Purnea Sub-station, Shifting of 1x315 MVA ICT from Pusauli and install it at Farakka alongwith associated bays and Modification of 132 kV Bus arrangement at 220/132 kV Siliguri Sub-station with GIS bays, (Anticipated COD: 31.1.2017) under “Eastern Region Strengthening Scheme-XII” in Eastern Region from COD to 31.3.2019, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Power Grid Corporation of India Limited

283/GT/2014

Approval of tariff of Kahalgaon Super Thermal Power Station Stage-II (1500 MW) for the period from 1.4.2014 to 31.3.2019 NTPC Ltd

384/TT/2014 alongwith I.A. No. 04/IA/2015

Approval of transmission tariff for section of 400 kV (Quad) 2xS/C Parbati-Koldam transmission line (starting from LILO point of Parbati (Banala) Pooling Station to Koldam HEP) in Northern Region for 2014-19 period under Regulation 86 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Parbati Koldam Transmission Company Limited

214/TT/2016

Determination of transmission tariff for 2 nos 400 kV bays each at Nagapattinam pooling station and Salem New (Dharmapuri) for terminating Nagapattinam Pooling Station -Salem New (Dharmapuri) 765 KV D/C Line (Initially charged at 400 KV) being implemented under tariff based bidding and 1 no. 63 MVAR line reactor at Nagapattinam pooling station and Salem New (Dharmapuri) each for both circuits of Nagapattinam Pooling Station -Salem New (Dharmapuri) 765 KV D/C Line (Initially charged at 400 KV) under "Common Transmission scheme associated with ISGS projects in Nagapattinam/Cuddalore area of Tamil Nadu -Part-A1 (b)" in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited

437/GT/2014

Revision of tariff of Indira Gandhi Super Thermal Power Project Stage- I (3x500 MW) for the period from 5.3.2011 to 31.3.2014-Truing up of order dated 6.5.2015 in Petition No. 229/2010. Aravali Power Company Private Limited

• Corrigendum (Dated: 14.02.2017)

149/TT/2016

Determination of transmission tariff under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 for 400/220 kV Ludhiana Sub-station: (+) 600 MVAR / (-) 400 MVAR under "Static VAR Compensator (SVCs) in Northern Region". Power Grid Corporation of India Limited

164/TT/2016

Determination of transmission tariff of 2014-19 tariff period for “Transmission System for Phase-I Generation Projects in Orissa Part-C” in Western Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Regulation 6 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited

221/TT/2016

Approval of transmission tariff of Asset-I: 500 MVA 400/220 kV ICT-II at Bagpat GIS Sub-station alongwith associated bays, (COD: 3.7.2016) and Asset-II: 2 nos. 220 kV line bays associated with Bagpat GIS, (COD: 11.9.2016) under “Northern Region System Strengthening Scheme-XIX” in Northern Region from actual COD to 31.3.2019 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited

1/SM/2017

Non- compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012 1. Vandana Vidyut Limited

195/TT/2016

Approval of transmission tariff for Asset I: 400 kV FSC in Balia-I & II bays at Sohawal Sub-station of 400 kV D/C Balia-Sohawal line (COD: 12.2.2016), Asset-II: 2 nos. 220 kV line bays (Feeder-SEZ and Feeder-Dooni) at 400/220 kV Jaipur South Sub-station (COD: 18.10.2014) and Asset-III: Bays of 50 MVAR Bus Reactor-2 & 3 at 400/220 kV Bassi Sub-station (COD: 11.11.2015) under “Northern Regional Transmission Strengthening Scheme” in Northern Region from COD to 31.3.2019, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited

155/MP/2016

Petition under Section 79 (1) (f) read with Section 79 (1) (c) of the Electricity Act, 2003. Patran Transmission Company Limited.

• Corrigendum (Dated: 06.03.2017)

107/GT/2016 with I.A. No. 63 of 2016

Approval of generation tariff for Teesta Low Dam Project, Stage-IV (4 x 40 MW) for the period from actual COD of Units - I & II and anticipated COD of Units - III & IV till 31.3.2019. NHPC Limited.

218/TT/2016

Determination of transmission tariff for Raipur Pooling Station – Wardha 765 kV D/C second line with bay extension and equipment at 765kV Raipur Pooling station & Wardha substation under System Strengthening in Raipur - Wardha Corridor for IPP Projects in Chhattisgarh (IPP-F) under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

238/MP/2016

Application for up-gradation of inter-State trading licence in electricity from Category III to Category II.My Home Power Private Limited.

12/SM/2016

Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 and the Central Electricity Regulatory Commission (Power Market) Regulations, 2010.Manikaran Power Limited and Indian Energy Exchange Ltd.