::: Central Electricity Regulatory Commission :::

Orders - 2018

Pet. No.	Subject	Date of Order	Date of posting Order on website	Category
244/TT/2018	Approval of transmission tariff from COD to 31.3.2019 of Chittorgarh-Ajmer 765 kV D/C line along with associated bays and 240 MVAR Switchable Line reactors at both end under “Green Energy Corridors: Inter-State Transmission Scheme (ISTS)-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	31.12.2018	31.12.2018	Transmission
237/TT/2018	Approval of transmission tariff from anticipated COD to 31.3.2019 for 05 nos. transmission assets under “North Eastern Region Strengthening Scheme-IV (NERSS-IV)” for 2014-19 in North-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	31.12.2018	31.12.2018	Transmission
241/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 765 kV, 2x330 MVAR Switchable Line Reactors to be charged as Bus Reactor at Dharamjaygarh end in both ckt of Jharsuguda-Dharamjaygarh 765 kV D/C Line under “Common System Associated with East Coast Energy Private Limited and NCC Power Projects Limited LTOA Generation Projects in Srikakulam Area-B” 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	31.12.2018	31.12.2018	Transmission
259/TT/2018	Approval of transmission tariff from actual/anticipated COD to 31.3.2019 for four assets associated with “Eastern Region Strengthening Scheme-XV (ERSS-XV)” 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	31.12.2018	31.12.2018	Transmission
247/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for nine assets under WRSS XVII 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.Power Grid Corporation of India Limited	31.12.2018	31.12.2018	Transmission
258/TT/2018	Approval of transmission tariff from anticipated COD to 31.3.2019 for 2 Nos 400 kV line bays at Srikakulam for termination of Srikakulam Pooling Station-Garividi 400 kV Quad D/C line under ''Sub-station works associated with strengthening of Transmission System beyond Vemagiri'' 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	31.12.2018	31.12.2018	Transmission
66/MP/2017	Petition under Part 7 Regulation 4 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (as amended) read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 in regard to provision 6.3A of the Grid Code.NTPC Limited	31.12.2018	31.12.2018	Misc
I.A No. 98 of 2018 in Petition No. 18/RP/2018	Interlocutory Application for stay of the Commission’s order dated 29.1.2018 in Petition No. 168/MP/2017 West Bengal State Electricity Transmission Company Limited	31.12.2018	31.12.2018	Review
105/TT/2012	Determination of transmission tariff for (a) Kalpakkam PFBR-Sirucheri, D/C 230 kV line (b) Kalpakkam PFBR-Arani, D/C 230 kV line(c) Kalpakkam PFBR-Kanchipuram 230 kV D/C Lines under transmission system associated with Kalpakkam PFBR (500 MW) in Southern Region. Power Grid Corporation of India Ltd	27.12.2018	28.12.2018	Transmission
38/RP/2017 In Petition No. 135/GT/2015	Petition for review of the Order dated 11.7.2017 in Petition No. 135/GT/2015 in the matter regarding approval of tariff of Coal based NLC Tamil Nadu Power Ltd. (TPS 1000MW) for the period from the date of the declaration of commercial operation of Unit I &II till 31.3.2019. NLC India Limited.	26.12.2018	27.12.2018	Review
337/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Asset-I: 3x5 MVA (132/33 kV), 1-ph, ICT-I alongwith associated bays at Tezu Sub-station, Asset-II: 4x5 MVA (132/33 kV) (01 no spare), 1-ph, ICT-II alongwith associated bays at Tezu Sub-station, Asset-III: 132 kV S/C (on D/C Tower) Tezu-Namsai Transmission Line alongwith associated bays at Tezu and Namsai Sub-station, 4X6.67 MVAR, 145 kV, 1-ph Bus Reactor, 3X5 MVA, 132/33 kV, 1-ph ICT-I and 4X5 MVA, 132/33 kV 1-ph ICT-II (01 no spare phase) at Namsai Sub-station under “transmission system associated with Pallatana GBPP and Bongaigaon 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	21.12.2018	26.12.2018	Transmission
163/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Modification of 132 kV bus arrangement including switchgear to Double Main (DM) scheme with GIS at 220/132 kV Birpara Sub-station under Eastern Region Strengthening Scheme XIV 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	21.12.2018	24.12.2018	Transmission
372/MP/2018 along with IA No. 102/2018	Violation of Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 Sathavahana Ispat Ltd.	21.12.2018	21.12.2018	Misc
225/MP/2018	Petition under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulations 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking initiation of appropriate action against the Respondents for non-compliance of the order dated 19.12.2017 in Petition No. 101/MP/2017. DB Power Ltd.	21.12.2018	21.12.2018	Misc
350/MP/2018 along with IA No. 97/2018	Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Section 38 (2) (b) of the Electricity Act, 2003 to set aside the direction in the 2nd Meeting of the Validation Committee for the year 2018-19 held on 20.6.2018 and for quashing of letter dated 25.7.2018 of Respondent No. 1. Power Grid Corporation of India Limited	21.12.2018	21.12.2018	Misc
Review Petition No. 41/RP/2018 in Petition No. 165/GT/2017	Petition seeking review of order dated 5.9.2018 in Petition No. 165/GT/2017 regarding approval of tariff of Koteshwar Hydroelectric project (400 MW) for the period from 1.4.2011 to 31.3.2014 THDC India Limited	21.12.2018	21.12.2018	Review
288/MP/2018	Petition for approval under creation of security interest under Sections 17 (3) and (4) of the Electricity Act, 2003 over the Petitioner No.1`s assets in favour of the Petitioner`s No. 2, its lenders and for any subsequent transferees, assigns, novatees thereof and any refinancing lenders to the project. Jabalpur Transmission Company Limited	19.12.2018	21.12.2018	Misc
39/RP/2017 in Petition No. 146/GT/2015	Petition for review of the Order dated 24.7.2017 passed by the Hon’ble Commission in Petition No. 146/GT/2015 in the matter regarding 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 India Limited	19.12.2018	20.12.2018	Review
159/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 125 MVAR Bus Reactor at 400/220 kV Manesar 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. Power Grid Corporation of India Limited	19.12.2018	19.12.2018	Transmission
173/TT/2013 111/TT/2015	Revision of order dated 15.6.2016 in Petition Nos. 173/TT/2013 and 111/TT/2015 in the light of order dated 28.2.2018 in Review Petition No. 33/RP/2016. Essar Power Transmission Company Limited	19.12.2018	19.12.2018	Transmission
01/SM/2018	Additional tax burden on transmission licensees on introduction of Goods and Service Tax compensation cess The Commission on its own motion Corrigendum (dated: 17.12.2018)	17.12.2018	19.12.2018	Misc
95/MP/2017 along with I.A. No. 35 of 2017 and I.A. No. 93 of 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. Welspun Energy Private Limited	17.12.2018	18.12.2018	Misc
151/MP/2018	Application for down gradation of inter-State trading licence in electricity from Category I to Category II. Shree Cement Limited	17.12.2018	18.12.2018	Misc
Review Petition Nos. 4/RP/2017 & 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. Parbati Koldam Transmission Company Limited	12.12.2018	13.12.2018	Review
160/TT/2018	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 31.03.2019 for Asset-I: Replacement of 1X100MVA, 220/132kV ICT-II by 1X200MVA,220/132kV ICT-II at Raebareli S/S ((DOCO: 19.02.2018), Asset-II: Replacement of 1X100MVA, 220/132kV ICT-III by 1X200MVA,220/132kV ICT-III at Raebareli S/S (DOCO: 01.12.2017) under “Augmentation of Transformation Capacity at Raebareli & Sitarganj 220/132 kV S/S”. Power Grid Corporation of India Limited	12.12.2018	13.12.2018	Transmission
Corrigendum in 106/TT/2018	Corrigendum to order dated 5.11.2018 in Petition No.106/TT/2018 Power Grid Corporation of India Limited	11.12.2018	13.12.2018	Transmission
108/TT/2018	Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and Regulation-6 of CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of (i) Truing up Transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for Transmission System associated with NRSS-XIII in Northern Region consisting of Asset-I: 400 kV D/C (Quad) Gurgaon - Manesar Transmission Line along with associated bays, Asset-II : 400/220 kV 500 MVA ICT-I at Manesar S/S along with associated bays, Asset-III: 400/220 kV 500 MVA ICT-II at Manesar S/S along with associated bays and Asset-IV:125 MVAR Bus Reactor at Manesar. Power Grid Corporation of India Limited	11.12.2018	12.12.2018	Transmission
126/TT/2018	Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999 and Regulation-6 of CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (Terms and Conditions of Tariff) Regulations’ 2014 for determination of a. Truing up Transmission tariff for 2009-14 tariff block and b. Transmission tariff for 2014-19 tariff block for 3x110 MVAR Line reactor for 765kV D/C Raipur PS - Wardha Line 1 Ckt#2 to be charged as Bus reactor at Wardha SS under Integration of Pooling stations in Chhattisgarh with central part of WR for IPP generation projects in Chhattisgarh (IPP C) in Western Region. POWER GRID CORPORATION OF INDIA LTD. Corrigendum (Dated: 30.01.2019)	10.12.2018	10.12.2018	Transmission
101/TT/2018	Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999 and Regulation-6 of CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (Terms and Conditions of Tariff) Regulations’ 2014 for determination of (i) Truing up Transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for the assets of “Transmission System associated with Krishnapatnam UMPP - PART B covered in CERC order dated 24.11.2015 in petition no. 299/TT/2013 and CERC order dated 29.02.2016 in petition no. 96/TT/2014. POWER GRID CORPORATION OF INDIA LTD.	10.12.2018	10.12.2018	Transmission
86/MP/2016	Petition seeking decommissioning and/or closure of Stage-I units (3 x 95 MW) / determination of Annual Fixed Charges for Stage-II units (2 x 210 MW) of Badarpur Thermal Power Station. BSES Rajdhani Power Limited	03.12.2018	03.12.2018	Misc
08/TT/2018	Determination of Transmission Tariff from DOCO to 31.03.2019 for Asset-1-Main SCADA EMS System of SLDC of Manipur,Asset-2-Main SCADA EMS System of SLDC of Mizoram, Asset-3-Main SCADA EMS System of SLDC of Arunachal Pradesh and Asset-4-Main SCADA EMS System of SLDC of Nagaland under “Expansion/ Upgradation of SCADA/EMS system at SLDC of North Eastern Region” for the period 2014-19 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	03.12.2018	03.12.2018	Transmission
Review Petition No.24/RP/2018 in Petition No. 97/MP/2017	Petition for review of the order dated 31.5.2018 passed by the Hon'ble Commission in Petition No.97/MP/2017 and IA No. 21 of 2018. Uttar Haryana Bijli Vitaran Nigam Limited	03.12.2018	03.12.2018	Review
Review Petition No.18/RP/2018 with I.A No.42/2018 in Petition No. 168/MP/2017	Petition seeking review of Commission’s order dated 29.1.2018 in Petition No. 168/MP/2017for directions on CTU for grant of connectivity. West Bengal State Electricity Transmission Company Limited	03.12.2018	03.12.2018	Review
63/TT/2018	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 31.03.2019 for Asset: 02 nos of 400 kV bays at Purulia S/Sunder Eastern Region Strengthening Scheme VII (ERSS VII) in Eastern Region. Power Grid Corporation of India Limited	03.12.2018	03.12.2018	Transmission
254/MP/2017	Application for re-setting of the Rate of Late Payment Surcharge under Regulation 45 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Tariff Regulations BSES Rajdhani Power Limited	03.12.2018	03.12.2018	Misc
9/SM/2018	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. DGEN Transmission Company Limited	03.12.2018	03.12.2018	Misc
Corrigendum in 261/MP/2017	Petition seeking set aside the bill dated 6.11.2017 of the Central Transmission Utility (PGCIL) towards LTA Charges for the Kudgi Transmission System. NTPC Ltd.,	03.12.2018	03.12.2018	Misc
242/MP/2017 With IA No.80/2017	Petition for declaring the letter of invocation of Bank Guarantee dated 23.10.2017 and thereafter the encashment of the Bank Guarantee dated 23.2.2010 of an amount of Rs. 56.10 crore issued by Axis Bank Ltd. as illegal and for return of the said encashment amount along with damages. Aryan MP Power Generation Pvt. Ltd	03.12.2018	03.12.2018	Misc
121/MP/2018	Application for down gradation of inter-State trading licence in electricity from Category II to Category III. ABJA Power Private Limited	03.12.2018	03.12.2018	Misc
305/TD/2018	Application for up-gradation of inter-State trading licence in electricity from Category IV to Category II. Amplus Energy Solutions Private Limited	03.12.2018	03.12.2018	Trading
Corrigendum in 159/MP/2017	Corrigendum to Order dated 5.11.2018 Tata Power Trading Company Limited	03.12.2018	03.12.2018	Misc
I.A. No. 77 of 2018 in Petition No. 284/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 10 of the Power Purchase Agreements dated 17.3.2010 and 21.3.2013 executed between GMR Warora Energy Limited the Distribution Companies in the States of Maharashtra and Dadra and Nagar Haveli respectively for compensation due to change in law GMR Warora Energy Limited	26.11.2018	26.11.2018	Misc
58/TT/2018	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: 400Kv D/C (Quad) Kurukshetra-Jind TL alongwith associated bays under “Transmission System Strengthening in WR-NR Transmission Corridor for IPPs in Chhattisgarh” Power Grid Corporation of India Limited	19.11.2018	20.11.2018	Transmission
153/MP/2017	Petition under Section79 (1)(d) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Open Access in Inter-state Transmission) Regulations,2008 and its amendments for approval of Open Access charges for transmission and wheeling of power using Transmission and Distribution network of Damodar Valley Corporation. Damodar Valley Corporation	19.11.2018	20.11.2018	Misc
40/TT/2018	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 anticipated DOCO to 31.03.2019 for Asset-1: 2 Nos 400kV line Bays at Parli(POWERGRID) Switching Station (for Parli new(TBCB)-Parli(POWERGRID) 400kV D/C(Quad) line under TBCB) and Asset-2: 2 Nos 765kV line Bays at Solapur(POWERGRID) Sub Station (for Parli new(TBCB)-Solapur(POWERGRID) 765kV D/C line under TBCB route) under “POWERGRID works associated with Western Region Strengthening Scheme XV” for tariff block 2014-19 period. Power Grid Corporation of India Limited	15.11.2018	19.11.2018	Transmission
L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of October to December, 2018 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, New Delhi	15.11.2018	19.11.2018	Misc
37/TT/2018	Determination of transmission tariff from anticipated DOCO to 31.3.2019 for Asset-1: 1x500 MVAR, 400/220 kV ICT alongwith associated transformer bays & 220 kV line bays at Itarsi Sub-station under Western Region System Strengthening Scheme-XIV, 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	15.11.2018	16.11.2018	Transmission
148/TT/2018	Petition for determination of Transmission Tariff in respect of the Inter-State Transmission lines owned by TANTRANSCO up to the border of Tamil Nadu (1) Chitoor-Thiruvallam 230 KV SC line (2) Sulurpet-Gummidipoondi 230 KV SC line (3) Yeerandahalli-Hosur 230 KV SC line (4) Mooziyar-Theni 230 KV SC line (5) Iduki-Udumalpet 230 KV SC line. Tamil Nadu Transmission Corporation Ltd. (TANTRANSCO)	16.11.2018	16.11.2018	Transmission
88/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and (a) PPA dated 17.3.2010 between Maharashtra State Electricity Distribution Company Ltd. and EMCO Energy Limited.GMR Warora Energy Limited	15.11.2018	15.11.2018	Misc
102/TT/2018	Determination of transmission tariff (annual fixed cost) for the 2 x400 kV Bays at Jhanor Gandhar GPS of NTPC Ltd. which form part of the inter-state transmission system of EPTCL. Essar Power Transmission Company Ltd.	14.11.2018	14.11.2018	Transmission
162/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 02 Nos. 400kV line bays at Ranchi 400kV Sub-station for Raghunathpur TPS-Ranchi 400kV D/C transmission line under Common Scheme for 765 kV Pooling Stations and Network for NR, Import by NR from ER and from NER/SR/WR via ER and Common scheme for network for WR and Import by WR from ER and from NER/SR/WR via ER in Eastern Region under 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	14.11.2018	14.11.2018	Transmission
203/MP/2018	Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 read with Article 15.2.2 and 15.2.4 of the Transmission Service Agreement dated 6.8.2013, seeking approval for creation of Security Interest in favour of IDBI Trusteeship Services Limited, as Debenture Trustee acting for the benefit of the debenture holders of Petitioner No. 1 in relation to the secured, senior, listed, rated, redeemable, non-convertible debentures to be issued by the Petitioner No. 1, in the form of Separately Tradable and Redeemable Principal Parts of a face value of Rs.10,00,000 each for cash at par aggregating to Rs.860,00,00,000 on a private placement basis for refinancing the existing loans of existing lenders as set out in Schedule VII of the Debenture Trust Deed, executed between Darbhanga-Motihari Transmission Company Limited and IDBI Trusteeship Services Limited dated 21.12.2017. Darbhanga-Motihari Transmission Company Limited IDBI Trusteeship Services Limited	14.11.2018	14.11.2018	Misc
217/MP/2018	Petition for approval under Sections 17 (3) and (4) of the Electricity Act, 2003 for creation of Security Interest over assets of Petitioner No.1 in favour of Axis Trustee Services Limited as Debenture Trustee acting for the benefit of the debenture holders of Petitioner No. 1 in relation to the 6800 senior, listed, unsecured, redeemable, non-convertible debentures issued by Petitioner No. 1 in the form of STRPPs of face value of Rs. 10,00,000/- each aggregating to Rs. 680,00,00,000 on a private placement basis for refinancing the existing loans as set out in Schedule VI of the Debenture Trust Deed between NRSS XXXI (B) Transmission Limited and Axis Trustee Services Limited dated September 19, 2017. NRSS XXXI (B) Transmission Limited Axis Trustee Services Limited	14.11.2018	14.11.2018	Misc
261/MP/2017	Petition seeking set aside the bill dated 06.11.2017 of the Central Transmission Utility (PGCIL) towards LTA Charges for the Kudgi Transmission System. NTPC. Corrigendum (dated: 03.12.2018)	06.11.2018	06.11.2018	Misc
151/MP/2016	Petition under Section 79 (1) (c) read with Sections 142 and 146 of the Electricity Act, 2003 regarding non-compliance of the order dated 8.6.2013 in Petition No. 245/MP/ 2012 and for consequent directions. Dakshin Gujarat Vij Company Limited.	06.11.2018	06.11.2018	Misc
40/RP/2017 in 235/TT/2016	Petition for review and modification of the order dated 19.9.2017 in Petition No.235/TT/2016. PGCIL.	06.11.2018	06.11.2018	Review
205/TT/2017	Approval of transmission tariff form COD to 31.3.2019 for Asset: Pole-II of the ±800 kV, 3000 MW Champa and Kurukshetra HVDC terminals along with associated bays 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. PGCIL.	06.11.2018	06.11.2018	Misc
Corrigendum in 188/MP/2017 alongwith I.A. No.30/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between the Petitioners and Respondents, for seeking approval of ‘Change in Law’ events due to enactment of the ‘GST Laws’. ACME Bhiwadi Solar Power Private Limited.	05.11.2018	06.11.2018	Misc
225/MP/2017	Petition under section 94 (1) (f) of the Electricity Act, 2003 read with related provisions of Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) (Amendment) Regulations, 2013 seeking compensation for loss of Capacity Charge on account of inadequate availability of fuel gas under provisions of Regulation 54 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 in respect of the Assam Gas Based Power Plant (AGBP). North Eastern Electric Power Corporation Limited	05.11.2018	05.11.2018	Misc
110/TT/2018	Approval of transmission tariff from anticipated COD to 31.3.2019 for Asset-1: 1X500 MVA 400/230kV ICT along with associated bays and equipment at Arasur Sub-station, Asset-2: 1 X500 MVA 400/230kV ICT along with associated bays and equipment at Karaikudi Sub-station, Asset-3: 1 X500 MVA 400/230kV ICT along with associated bays and equipment at Tirunelveli Sub-station, Asset-4: 1 X500 MVA 400/230kV ICT along with associated bays and equipment at Pondicherry Sub-station, Asset-5: 1 X500 MVA 400/220kV ICT along with bays and equipment at Kozhikode Sub-station under “Augmentation of transformation capacity 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	05.11.2018	05.11.2018	Transmission
7/TT/2018	Determination of transmission tariff from anticipated COD to 31.03.2019 for LILO of Vindhyachal-Jabalpur 400 kV 2nd D/C line (Ckt3&4) along with associated bays and equipments at 400/220kV Rewa Pooling Station under Transmission System for Ultra Mega Solar Park (750MW) in Rewa District, Madhya Pradesh in Western Region under 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	05.11.2018	05.11.2018	Transmission
105/TT/2018	Approval of transmission tariff from anticipated/actualCOD to 31.3.2019 for Asset I: Combined asset of (a) 400 kV D/C Sasaram-Daltonganj Transmission Line alongwith 2 x 50 MVAR Line Reactors at Daltonganj Sub-station; (b) 400/220 kV, 315 MVA ICT-I alongwith bays at Daltonganj Sub-station; (c) 400 kV 80 MVAR Bus Reactor at Daltonganj Sub-station; and (d) 400/220 kV, 315 MVA ICT-II alongwith bays at Daltonganj Sub-station; Asset II: 04 Nos 220 kV Bays at Daltonganj Sub-station; Asset III: Provision of Circuit Breakers for making line reactors at Biharshariff Sub-station switchable; Asset IV: 01 no. 80 MVAR Bus Reactor At Duburi (OPTCL) Sub-station; Asset V: LILO of 2ndCkt. of 400 kV D/C Jamshedpur-Rourkela transmission line at Chaibasa Sub-station (non-bussed at Chaibasa); and Asset VI: 01 No. 500 MVA, 3 phase 400/220 kV, Transformer (2nd) and associated bays at Pandiabilli GIS under Eastern Region Strengthening Scheme-III (ERSS-III) in Eastern Regionunder 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	05.11.2018	05.11.2018	Transmission
107/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for communication system for DVC under Expansion/Up gradation of SCADA/EMS System of SLDCs of Eastern Region (BSPTCL and DVC)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	05.11.2018	05.11.2018	Transmission
111/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Asset 1:±300 MVAR STATCOM at 400kV Aurangabad Sub-station, Asset 2: ±200 MVAR STATCOM at 400kV Gwalior Sub-station, Asset 3:±300 MVAR STATCOM at 400kV Satna Sub-station and Asset 4: ±300 MVAR STATCOM at 400kV Solapur Sub-station under “Installation of STATCOMs in Western Region” under 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	05.11.2018	05.11.2018	Transmission
125/TT/2018	Approval of transmission tariff from anticipated COD to 31.3.2019 of400kV D/C Allahabad-Kanpur Line along with associated bays at both ends including 2X50 MVAR Line Reactor at Kanpur end underNorthern Regional System Strengthening Scheme-XXXunder 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	05.11.2018	05.11.2018	Transmission
172/MP/2016	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 CERC (Terms and Conditions of Tariff) Regulations, 2014 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 for recovery of additional expenditure incurred due to sharing of fly ash transportation cost consequent to the Ministry of Environment and Forest, Government of India notification dated 25.1.2016 as a "Change in Law" event. NTPC Ltd	05.11.2018	05.11.2018	Misc
159/MP/2017	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming compensation from Respondent on account of event pertaining to change in law as per the terms of LOI dated 14.1.2016 placed by the Respondent upon the Petitioner No.1 Tata Power Trading Company Limited Corrigendum (dated: 03.12.2018)	05.11.2018	05.11.2018	Misc
12/SM/2017 Alongwith I.A. No. 54/2017	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.	05.11.2018	05.11.2018	Misc
106/TT/2018	Approval of transmission tariff from anticipatedCOD to 31.3.2019 for Asset: 400kV D/C (Quad) Nabinagar-II – Gaya transmission line with 02 nos. associated bays at Gaya Sub-station associated with transmission system for Nabinagar-II TPS under Eastern Regionunder 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 "Saudamini", Corrigendum (dated: 11.12.2018)	05.11.2018	05.11.2018	Transmission
Corrigendum in 206/TT/2017	Corrigendum to order dated 19.9.2018 in Petition No.206/TT/2017	05.11.2018	05.11.2018	Transmission
8/SM/2018	Extension of validity of Renewable Energy Certificates (RECs) due to expire between October, 2018 and March, 2019	30.10.2018	30.10.2018	Misc
218/RC/2018	Introduction of New Bid (order) types of Indian Energy Exchange. Indian Energy Exchange Limited.	16.10.2018	16.10.2018	Misc
63 of 2018 in 87/MP/2018	Interlocutory Application for waiver of Court fees and adjustment of application fees. M. R. Industries.	16.10.2018	16.10.2018	Misc
96 of 2018 in 122/MP/2017	Interlocutory Application for seeking impleadment of Gujarat Urja Vikas Nigam Limited as Respondent. Essar Power Gujarat Limited.	15.10.2018	15.10.2018	Misc
62/TT/2018	Approval of transmission tariff from COD to 31.3.2019 of 400 kV D/C Kishenpur-New Wanpoh Line alongwith associated bays at both ends under “Northern Region System Strengthening Scheme XVI” 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.	15.10.2018	15.10.2018	Transmission
272/TT/2015	Revision of order dated 20.9.2017 in Petition No. 272/TT/2015 in the light of order dated 19.7.2018 in Review Petition No. 45/RP/2017. PGCIL.	12.10.2018	12.10.2018	Transmission
312/MP/2015 Petition (Diary No. 328/2018) and Petition No. 296/MP/2018	Petition under Section 79 (1) (f) of the Electricity Act, 2003 qua adjudication over payment of transmission charges and other liabilities under the Bulk Power Transmission Agreement between Meenakshi Energy Private Limited, a generating company, and Power Grid Corporation of India Limited, the Central Transmission Utility. Meenakshi Energy Private Limited.	11.10.2018	11.10.2018	Misc
113/MP/2018	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 declaration and Memorandum entry 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) Biswanath Chariyalli (POWERGRID)-Itanagar 132 kV D/c line (ii) 2 nos. 132 kV line bays at Itanagar for termination of Biswanath Chariyalli (POWERGRID)-Itanagar 132 kV D/C line (iii) LILO of one circuit of Biswanath Chariyalli (POWERGRID)-Itanagar 132 kV D/C (Zebra Conductor) line at Gohpur (AEGCL) (iv) Silchar (POWERGRID)-Misa (POWERGRID) 400 kV D/C (Quad) line (v) 400/132 kV, 2X315 MVA S/S at Surajmninagar (vi) 400/132 kV, 2X315 MVA S/s at P.K. Bari (vii) Surajmaninagar-P.K. Bari 400 kV D/c line (viii) 2 no. 400 kV line bays at Palatana GBPP switchyard for termination of Palatana-Surajmaninagar 400 kV D/C line (ix) AGTPP (NEEPCO)-P.K. Bari (TSECL) 132 kV D/C line with high capacity HTLS Conductor (equivalent to single moose ampacity at 85˚C) (x) 2 nos. 132 kV line bays at AFTPP generation switchyard for termination of AGTPP (NEEPCO)-P.K. Bari (TSECL) 132 kV D/C line (xi) 2 no. 132 kV line bays at P.K. Bari (TSECL) S/S for termination of AGTPP (NEEPCO)-P.K. Bari (TSECL) 132 kV D/C line. NER II Transmission Limited.	08.10.2018	10.10.2018	Misc
33/RC/2017	Regulatory Compliance application in compliance of Regulation 7(2) and 24 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 and Commission’s order dated 11.08.2016 in Petition No. 95/RC/2014. India Energy Exchange Ltd.	09.10.2018	10.10.2018	Misc
179/MP/2016	Petition under Sections 79 (1) (b) and 79 (1) (f) of the Electricity Act, 2003 for adjudication of claims towards compensation arising out of 'Change in law' and consequential reliefs as per provisions of the PPA dated 27.11.2013 between KSK Mahanadi Power Company Limited and TANGEDCO during the Operating period. KSK Mahanadi Power Company Limited.	08.10.2018	10.10.2018	Misc
2/TT/2018	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 anticipated DOCO to 31-03-2019 for Transmission Asset “ASSET- 1A: LILO of 400 kV D/C Gooty-Tumkur (Vasantnarsapur) D/C line at Tumkur (Pavagada) pooling station, ASSET- 1B: New 400/220 kV pooling station at Tumkur (Pavagada) with 1 X 500 MVA 400/220 kV ICT and 1x 125 MVAR Bus reactor and along with associated bays & equipment, ASSET- 2: LILO of 400 kV D/C Bellary -Tumkur (Vasantnarsapur) D/C (Quad Moose) TL at Tumkur (Pavagada) pooling station along with associated bays & equipment, ASSET - 3: 2 X 500 MVA 400/220 kV ICTs along with associated bays & equipment and ASSET–4: Tumkur (Pavagada) pool-Hiryur 400 kV D/C line along with associated bays & equipment at both ends under Transmission System for Ultra mega Solar Power Park at Tumkur (Pavagada), Karnataka-Phase-I. Power Grid Corporation of India Limited.	09.10.2018	10.10.2018	Transmission
45/MP/2018	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 2016-17 with reference to NLDC Charges for the control period 1.4.14 to 31.3.2019. National Load Despatch Centre.	09.10.2018	10.10.2018	Misc
80/MP/2018	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 NERLDC for the financial year 2016-17 with reference to NERLDC Charges for the control period 1.4.2014 to 31.3.2019. North Eastern Regional Load Despatch Centre.	09.10.2018	10.10.2018	Misc
56/MP/2018	Submission under subsection (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 NRLDC for the financial year 2016-17 with reference to NRLDC Charges for the control period 1.4.2014 to 31.3.2019. Northern Regional Load Despatch Centre.	09.10.2018	10.10.2018	Misc
113/TT/2017	Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset I: 160 MVA Transformer (1st) and associated bays at Malda Sub-station, Asset II: 160MVA Transformer (2nd) and associated bays at Malda Sub-station, Asset III: 01 no. 400 kV bay at Malda Sub-station, Asset IV: 160 MVA Transformer and associated bays at 220/132 kV Birpara Sub-station, Asset V: 160 MVA Transformer and associated bays at 220/132 kV Siliguri Sub-station under ERSS-IV project in Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited.	09.10.2018	10.10.2018	Transmission
16/MP/2018	Petition under Regulation 5 read with Regulations 14 & 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 directions for issuance of RECs, updation of name and Re- registration of the Petitioner under the Renewable Energy Certificate Mechanism. M/s Tadas Wind Energy Private Limited.	09.10.2018	10.10.2018	Misc
188/MP/2017 alongwith I.A. No. 30/2018; 189/MP/2017 alongwith I.A. No. 31/2018 190/MP/2017 alongwith I.A. No. 32/2018 201/MP/2017 alongwith I.A. No. 33/2018 202/MP/2017 alongwith I.A. No. 35/2018 203/MP/2017 alongwith I.A. No. 36/2018 204/MP/2017 alongwith I.A. No. 37/2018 230/MP/2017 alongwith I.A. No. 34/2018 231/MP/2017 alongwith I.A. No. 38/2018 232/MP/2017 alongwith I.A. No. 39/2018 233/MP/2017 alongwith I.A. No. 40/2018 13/MP/2018 33/MP/2018 alongwith I.A. No. 50/2018 34/MP/2018 and 47/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between the Petitioners and Respondents, for seeking approval of „Change in Law‟ events due to enactment of the „GST Laws‟. ACME Bhiwadi Solar Power Private Limited. Corrigendum (dated: 05.11.2018)	09.10.2018	10.10.2018	Misc
38/MP/2018	Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Regulation 54 & 55 of CERC (Terms and Conditions of Tariff) Regulation 2014 and Regulation 111 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Extension of cut-off date of Mauda Super Thermal Power Station, Stage-I (2X500MW) from 31.03.2017 to 31.03.2019. NTPC Ltd.	09.10.2018	09.10.2018	Misc
56/TT/2017	Approval under regulation-86 of CERC (Conduct of Business) Regulations’1999 and CERC (Terms and Conditions of Tariff) Regulations’ 2009 for determination of Transmission Tariff of Asset-I: 400 kV D/C (Quard) Dehradun- Abdullahpur transmission line along with associated bays at Dehradun and Abdullahpur Substation and Asset-II: 400kV D/C(Quard) Dulhasti-Kishenpur single circuit strung along with associated bays at kishenpur end under “Northern Region Strengthening Scheme – XXIV. Power Grid Corporation of India Limited.	09.10.2018	09.10.2018	Transmission
50/MP/2018 and 52/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between the Petitioners and Respondents, for seeking approval of “Change in Law events due to enactment of the “GST Laws”. M/s Prayatna Developers Private Ltd.	08.10.2018	09.10.2018	Misc
214/TT/2017	Misc. Petition for Approval under sub-section(4) of Section 28 & 79(1)(d) of Electricity Act 2003 and regulation-86 of CERC (Conduct of Business) Regulations 1999 for determination of i) Trued up Fees and Charges for 2009-14 block ii) Fees and Charges for the period 2014-19 block. for Fibre Optic communication system in lieu of existing Unified Load Despatch and Communication(ULDC) Microwave links in North Eastern Region. Power Grid Corporation of India Limited.	09.10.2018	09.10.2018	Transmission
59/TT/2017	Approval of transmission tariff for Solapur STPP – Solapur (POWERGRID) 400 kV D/C (Quad) 2nd Transmission Line alongwith associated bays at Solapur (POWERGRID) Sub-Station under “Transmission System associated with Solapur STPP (2x660 MW) Part-A” 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.	09.10.2018	09.10.2018	Transmission
100/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 COD to 31.03.2019 for 02 nos 400 kV line bays along with 02 nos 80 MVAR Switchable Line Reactors at 400 kV Siliguri S/S and 02 nos 400 kV line bays (for 400 kV D/C Siliguri-Bongaigaon TL) at Bongaigaon S/S under “Transmission schemes for enabling import of NER/ER surplus power by NR” in Eastern Region for tariff block 2014-19 period. Power Grid Corporation of India Limited.	09.10.2018	09.10.2018	Transmission
244/TT/2017	Approval of transmission tariff for 2016-19 period for 33/220kV, 80/100 MVA GIS Sub-Station Phojal along with 220kV D/C LILO Transmission line. Himachal Pradesh Power Transmission Corporation Limited.	08.10.2018	09.10.2018	Transmission
103/TT/2018	Approval of transmission tariff for 2 x 240 MVAR Switchable Line Reactor with 950 ohms NGR at Aurangabad Sub-station along with associated bays under “Inter-Regional System Strengthening Scheme for WR and NR (Part-A)” for tariff period 2014-19 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.	08.10.2018	09.10.2018	Transmission
127/MP/2016 Along with IA Nos. 2/2017, 70/2017, 88/2017 and 89/2017	Application under Section 92 (2) of the Electricity Act, 2003 read with Regulations 111, 112 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking urgent directions and stay the operation of the LTA termination notice dated 18.6.2018 issued by the Respondent. Ind Barath Energy (Utkal) Limited.	05.10.2018	09.10.2018	Misc
117/GT/2018	Approval of tariff of Koteshwar Hydroelectric Project (400 MW) for the period from 1.4.2014 to 31.3.2019 THDC India Limited.	09.10.2018	09.10.2018	Generation
83/TD/2018	Petition for grant of Category-IV inter-State trading licence to Jammu and Kashmir State Power Development Corporation Limited. Jammu and Kashmir State Power Development Corporation Limited.	08.10.2018	09.10.2018	Misc
215/MP/2018	Petition under Section 61 read with Section 79 (1) (c) and (d) and Section 41 of the Electricity Act, 2003 seeking re-determination/revision of the ratio for sharing of income earned by transmission licensees from telecommunication business towards reduction of annual transmission charges. BSES Rajdhani Power Limited.	05.10.2018	09.10.2018	Misc
133/MP/2016	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2 (b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation due to Change in Law impacting revenues and costs during the Operating Period. Sasan Power Limited.	08.10.2018	09.10.2018	Misc
231/MP/2018	Petition under Regulation 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 and the Detailed Procedure for grant of enhancement of additional quantum of Connectivity under Stage-II of the Detailed Procedure. Srijan Energy Systems Pvt Ltd.	08.10.2018	09.10.2018	Misc
L-1/44/2010-CERC	Nomination of National Load Despatch Center as Implementing Agency. National Load Despatch Center.	08.10.2018	09.10.2018	Misc
81/MP/2018	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 2016-17 with reference to WRLDC Charges for the control period 1.4.2014 to 31.3.2019. Western Regional Load Despatch Centre.	09.10.2018	09.10.2018	Misc
193/TT/2017	Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset I: Part of 400 kV D/C Vapi- Navi Mumbai TL (from Vapi Gantry till 1st M/C point at Loc. AP-18) along with bay at Vapi (DOCO: 01.04.13) (executed in contingency arrangement to make it Vapi- Navsari TL) and Asset II: 220 kV D/C Vapi - Khadoli Transmission line along with associated Bays (DOCO: 01.10.10) under WRSS-V Transmission System in WR Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Ltd.	09.10.2018	09.10.2018	Transmission
15/GT/2018	Approval of tariff of Tuirial hydro Electric Power Plant (60 MW) of North Eastern Electric Power Corporation Limited for the period from COD to 31.03.2019. North Eastern Electric Power Corporation Limited.	09.10.2018	09.10.2018	Generation
161/TT/2017	Approval under Regulation 86 of CERC (Conduct of business) Regulations 1999 CERC (Terms and Conditions of Tariff)Regulation, 2009 and CERC (Terms and conditions of tariff) Regulations, 2014 for determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for LILO of both circuits of 400 kV D/C Kishenpur - Wagoora T/L along with bays at New Wanpoh & 1 No. 315 MVA, 400/220kV ICT-I along with associated bays at New Wanpoh and 03 No. 220 kV Line Bays associated with NRSS- XVI in Northern Region. Power Grid Corporation of India Ltd.	09.10.2018	09.10.2018	Transmission
115/MP/2016	Petition for determining excess income tax reimbursed by beneficiaries, accrued on account of calculating income tax on the total profit instead of tax on RoE for the period 2005 - 2009 and subsequently in respect of NLC's Power Stations, namely NLC TPS -1 (600 MW), NLC TPS-II, Stage-I (1x210 MW), NLC TPS II-Stage-II (4x210 MW) NLC TPS-I Expansion (2x210 MW under regulation 10 of Tariff Regulations, 2004) in pursuance of order dated 12.5.2015 in Petition No. 65/MP/2013. Tamil Nadu Generation and Distribution Corporation Limited.	09.10.2018	09.10.2018	Transmission
192/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 31.03.2019 for Asset I: 400kV D/C Aurangabad - Boisar TL {from Aurangabad S/S to location 313/0 on D/C Towers & from location 332/0 to Boisar S/S on Multi circuit towers} & Asset II: Part of 400kV D/C Navsari – Boisar TL from location 332/0 to Boisar S/S on Multi circuit towers under IPPs generation projects in Chhattisgargh (IPP D) in Western Region. Power Grid Corporation of India Limited.	09.10.2018	09.10.2018	Transmission
191/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 COD to 31.03.2019 for Mauda II – Betul 400 kV D/C (Quad) T/L alongwith associated bays at Betul GIS – Asset-1 (Ant. COD – 01.02.2017),Betul – Khandwa 400 kV D/C (Quad) T/L alongwith associated bays at Betul GIS and Khandwa S/S – Asset-2 (Ant. COD – 01.02.2017),Khandwa – Indore 400 kV D/C T/L alongwith associated bays – Asset-3 (Ant. COD – 01.02.2017)& Establishment of 400/220 kV, 2315 MVA GIS at Betul – Asset-4 (Ant. COD – 01.02.2017) under “Transmission System associated with Mauda Stage-II (2 x 660 MW) Generation Project” in Western Region for tariff block 2014-19 period. Power Grid Corporation of India Ltd.*	03.10.2018	03.10.2018	Transmission
118/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 31.03.2019 for 400 kV D/C Kakrapar APP-Navsari T/L along with associated bays at Navsari GIS & 400 kV D/C Kakrapar APP-Vapi T/L along with associated bays at Vapi S/S. Power Grid Corporation of India Ltd.	03.10.2018	03.10.2018	Transmission
134/TT/2017	Approval under regulation-86 of CERC (Conduct of Business) Regulations’1999 and Regulation-6 of CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (Terms and Conditions of Tariff) Regulations’ 2014 for determination of (i) Truing up Transmission tariff for 2009-14 tariff block and (ii)Transmission tariff for 2014-19 tariff block for Combined Asset: Asset-1 :1x315 MVA, 400/220kV transformer at Nalagarh , Asset-2 : 1x315 MVA, 400/220kV transformer at Abdullahpur , Asset-3 : 1x500 MVA, 400/220kV transformer at Amritsar Asset-4 : 4x105 MVA, 400/220kV single phase transformers at Kishenpur associated with Augmentation of Transformation capacity (Part-1) in Northern & Eastern Region. Power Grid Corporation of India Ltd.	24.09.2018	24.09.2018	Transmission
441/RC/2014	Regulatory Compliance Application for change of Category of inter-State trading licence from Category-II to Category-I. Manikaran Power Ltd.	20.09.2018	20.09.2018	Misc
206/TT/2017	Approval of transmission tariff of Rapp-Kota 400 kV D/C line (part of Rapp-Jaipur (South) 400 kV D/C line with one ckt LILOed at Kota) along with associated bay at Kota under transmission system associated with Rapp 7 and 8 Part-A 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 (Dated: 05.11.2018)	19.09.2018	20.09.2018	Transmission
213/TT/2017	Misc. Petition for Approval under sub-section(4) of Section 28 & 79(1)(d) of Electricity Act 2003 and regulation-86 of CERC (Conduct of Business) Regulations 1999 Power Grid Corporation of India Limited.	20.09.2018	20.09.2018	Transmission
208/TT/2017	Approval of transmission tariff for “(i) Hyderabad (Maheshwaram)-Nizamabad 765kV D/C Line and (ii) 2 nos 765kV bays along with 1 no. 240 MVAR switchable line reactor each at Hyderabad (Maheshwaram) &Nizamabad substation each for both circuits of Hyderabad-Nizamabad 765kV D/C Line” with Anticipated DOCO as 01.08.2017 under “Wardha – Hyderabad 765 kV Link” 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. Power Grid Corporation of India Limited.	20.09.2018	20.09.2018	Transmission
50/MP/2018 and 52/MP/2018	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between the Petitioners and Respondents, for seeking approval of ‘Change in Law’ events due to enactment of the ‘GST Laws’. M/s Prayatna Developers Private Ltd.	19.09.2018	20.09.2018	Misc
248/TT/2017	Approval for truing up of fees and charges of 2009-14 block and determination of fees and charges for the period 2014- 19 block for Asset-I: 17 Nos of OPGW links (759 km), Asset II: 09 nos of OPGW links (490 km), Asset III: 10 nos of OPGW links (440 km) and Asset IV: 01 nos of WBSETCL sector portion OPGW link (78.26 km) under “Fibre Optic communication system in lieu of existing Unified Load Despatch and Communication(ULDC) Microwave links” in Eastern Region. Power Grid Corporation of India Ltd.	20.09.2018	20.09.2018	Transmission
22/GT/2017	Petition under 79 (1) and 86 of the CERC (Conduct of Business) Regulations, 1999, Section 62 (1)(a) of the Electricity Act, 2003 and Regulation 7 (3) and 14 of CERC (Terms and Condition of Tariff) Regulations, 2014 for determination of Tariff for the period 2014-19 in respect of BBMB Power Stations. Bhakhra-Beas Management Board.	19.09.2018	20.09.2018	Generation
220/TT/2017	Approval of transmission tariff for “a) Both circuits of one LILO D/C portion of Simhadri-Vijayawada 400kV Line at Vemagiri-I (AP) shall be LILOed at Vemagiri-II (PG) (D/C Portion and multi-circuit Portion) alongwith associated bays at Vemagiri-II (PG) b) Both circuits of Second LILO D/C portion of Simhadri-Vijayawada 400kV Line at Vemagiri-I (AP) shall be looped in at Vemagiri-II (PG). There shall be NO LOOP OUT. The open section of 400kV D/C line from Vemagiri-I (AP) shall be used for termination of KV Kota Line alongwith associated bays at Vemagiri-II (PG). c) Shifting of 2 Nos. of 63 MVAr reactors from Gazuwaka to Vemagiri-II (PG) for utilization on Simhadri-II-Vemagiri-II (PG) 400kV D/C Line under “Removal of Constraints in 400kV Bays Extensions at 400kV Vemagiri S/S” 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. Power Grid Corporation of India Limited.	19.09.2018	19.09.2018	Transmission
28/MP/2018	Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework and Article 12 of the Transmission Service Agreement dated 10.8.2009 executed between East North Inter-connection Company Limited and its Long Term Transmission Customers for claiming compensation due to Change in Law. East North Interconnection Company Limited	19.09.2018	19.09.2018	Misc
244/MP/2016	Measurement of GCV of coal from the samples taken from the Railways Wagon Top NTPC Limited	19.09.2018	19.09.2018	Misc
L-1/44/2010-CERC	Approval of slab rates for POC Charges and losses for the period July to September 2018, under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. National Load Despatch Centre	19.09.2018	19.09.2018	Misc
104/MP/2018 With IA No. 20/2018	Petition under Section 79 (1) (c ) and (f) and other applicable provisions of the Electricity Act, 2003 seeking directions against the direct bilateral billing of transmission charges by the Respondent No.1, NRSS XXXI (A) Transmission Limited on the Petitioner for the transmission system established in the State of Himachal Pradesh. Himachal Pradesh State Electricity Board	18.09.2018	19.09.2018	Misc
176/TT/2017	Approval of transmission tariff for the 2014-19 tariff period for “ASSET-I: 01x125 MVAr 400 kV Bus Reactor-3 along with associated bays and equipment at Vijayawada Substation, 01x500 MVA 400/220/33 kV ICT-3 along with associated bays and equipment each at Hyderabad (Ghanapur) and Vijayawada Sub-station, ASSET-II: 01x125 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 equipment 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 equipment at Trichy Sub-station, 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.	18.08.2018	19.09.2018	Transmission
259/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 400/220 kV 1X500 MVA ICT-III at Satna along with associated ICT bays and 2 Nos. 220kV line bays at Satna SS under “Western Region Strengthening Scheme-XVI” for tariff block 2014-19 period. PGCIL.	19.09.2018	19.09.2018	Transmission
23/GT/2017 with I.A No. 31 of 2017 and I.A No. 58 of 2018	Approval of tariff of Nabinagar Thermal Power Project (4 x 250 MW) for the period from date of commercial operation of Unit-I to 31.3.2019. Bhartiya Rail Bijlee Company Limited.	18.09.2018	19.09.2018	Generation
25/TT/2018	Approval of tariff for inclusion of transmission assets in computation of Point of Connection (PoC) charges and losses as per the Commission’s order dated 12.5.2017 in Petition No. 7/SM/2017 for inclusion in PoC charges in accordance with Central Electricity Regulatory Commission (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2010 and amendments made thereto. Odisha Power Transmission Corporation Limited.	17.09.2018	18.09.2018	Transmission
160/MP/2017	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to change in law as per the terms of LOA placed by the Respondent upon the Petitioner No. 1 for supply of power from plant of Petitioner No. 2 Tata Power Trading Company Limited.	18.09.2018	18.09.2018	Misc
24/MP/2017	Petition under Section 79 (1) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for issuing direction to ERLDC/ERPC to accept ‘Declared Capacity’ or ‘DC’ of Unit-I of Nabinagar TPP (4X250 MW) of BRBCL from the successful declaration of COD of Unit-I. Bharatiya Rail Bijli Company Limited.	18.09.2018	18.09.2018	Misc
273/MP/2018	Petition under section 79 (1) (b) for approval of the amendment of tariff and PPA on account of allocation of coal linkage under the SHAKTI scheme of the Government of India KSK Mahanadi Power Company Ltd.	18.09.2018	18.09.2018	Misc
109/MP/2017	Petition under Section 142 read with Section 79 (1) (f) and 79 (1) (c) of the Electricity Act, 2003 and Regulation 119 of the Conduct of Business Regulations, 1999 in Petition No. 155/MP/2016. Patran Transmission Company Ltd.	17.09.2018	18.09.2018	Misc
77/MP/2016	Ultra Mega Power Project developed by Coastal Gujarat Power Limited at Mundra Coastal Gujarat Power Limited.	17.09.2018	18.09.2018	Misc
145/MP/2013	Petition for adjudication of disputes arising out of Power Purchase Agreement (Supplementary) dated 18.12.2012 entered into between the Petitioner and the Respondent. DNH Power Distribution Company Ltd.	17.09.2018	17.09.2018	Misc
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 Agreement 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 (Mundra) Limited.	17.09.2018	17.09.2018	Misc
143/MP/2017	Petition seeking review of the order dated 27.10.2016 passed by the Commission in Petition No. 269/GT/2014, in view of the difficulties faced by KSEBL out of the order of Kerala State Electricity Regulatory Commission dated 27.4.2017. Kerala State Electricity Board Limited.	17.09.2018	17.09.2018	Misc
Corrigendum in 165/GT/2017	Approval of tariff of Koteshwar Hydroelectric project (400 MW) for the period from 1.4.2011 to 31.3.2014. THDC India Limited.	17.09.2018	17.09.2018	Generation
158/MP/2017	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to change in law as per the terms of LOA dated 18.1.2016 read with the terms of NIT dated 22.12.2015 executed between the Petitioner No. 1 and the Respondent. Tata Power Trading Company Limited.	17.09.2018	17.09.2018	Misc
134/MP/2018	Application for down gradation of inter-State trading licence in electricity from Category I to Category III. Jindal Poly Films Limited.	07.09.2018	17.09.2018	Misc
179/MP/2018	Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003. Essar Power M.P. Limited.	17.09.2018	17.09.2018	Misc
127/TT/2018	Approval of transmission tariff from COD to 31.3.2019 of ten assets under “Inter-Regional System Strengthening Scheme in WR and NR (Part-B)” 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. PGCIL.	14.09.2018	14.09.2018	Transmission
147/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Aurangabad (POWERGRID)-Padghe (POWERGRID) 765 kV D/C line and Padghe (POWERGRID)-Padghe/kudus (MSETCL) 400 kV D/C (QUAD) line along with associated bays and Establishment of 765/400 kV 2x1500 MVA Padghe GIS Sub-station under System Strengthening in North/West Part of Western Region for IPP Projects in Chhattisgarh (IPP-E) 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.	13.09.2018	14.09.2018	Transmission
I.A. No. 69 of 2018 in 131/MP/2018	Interlocutory Application by the Petitioner seeking appointment of Independent Consultant/Institution. Sasan Power Limited .	11.09.2018	13.09.2018	Misc
252/MP/2018	Petition under Section 79 (1) (f) along with Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 8 (7) 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 seeking permission for extension of the period for injection of infirm power for commissioning and testing of Phase-II (Unit-III) of thermal power project near Thaminapatnam, Chilakur (Mandalam), SPS Nellore, State of Andhra Pradesh, beyond the period of six months from the date of first synchronization, i.e., beyond 9.2.2018 Meenakshi Energy Limited.	10.09.2018	11.09.2018	Misc
274/MP/2018	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 Lara STPP (2X800 MW), beyond the period of six months from the date of first synchronization, i.e., beyond 8.3.2018 NTPC Limited.	07.09.2018	07.09.2018	Misc
Corrigendum in 14/MP/2017	Petition under section 79 (1) (a) and section 79 (1) (f) of the Electricity Act, 2003 read with the CERC (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of Change in Law affecting Stage- II of the Badarpur Thermal Power Station. NTPC.	06.09.2018	06.09.2018	Misc
07/SM/2017	Determination of tariff of the inter-State transmission lines connecting two states. Punjab State Transmission Corporation Ltd.	05.09.2018	06.09.2018	Misc
123/TT/2017	Approval of transmission tariff 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 under Sikkim Generation Projects-Part-B 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.	05.09.2018	06.09.2018	Transmission
136/MP/2018	Petition under Section 17 of the Electricity Act, 2003 for taking over the assets namely the Indian Portion of 132 kV S/C Deothang-Rangia Transmission Line and associated bays at Rangia sub-station from Government of India. PGCIL.	05.09.2018	05.09.2018	Misc
120/AT/2018	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by the WR-NR Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). WR-NR Power Transmission Limited.	05.09.2018	05.09.2018	Misc
9/TT/2018	Truing up of transmission tariff of2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff of2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for the assets of “Transmission System of Vindhyachal-IV & RIHAND-III {1000MW} Generation Project. Power Grid Corporation of India Limited.	05.09.2018	05.09.2018	Transmission
165/GT/2017	Approval of tariff of Koteshwar Hydroelectric project (400 MW) for the period from 1.4.2011 to 31.3.2014. THDC. Corrigendum (Dated: 17.09.2018)	05.09.2018	05.09.2018	Generation
57/MP/2018	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 SRLDC for the financial year 2016-17 with reference to SRLDC Charges for the control period 1.4.2014 to 31.3.2019. Southern Regional Load Despatch Centre.	30.08.2018	04.09.2018	Misc
69/MP/2018	Petition for up-gradation of the inter-State trading licence from Category-IV to Category-II. Amplus Energy Solutions Private Limited.	30.08.2018	04.09.2018	Misc
44/TD/2018	Application for grant of inter-State trading licence to Refex Energy Limited. Refex Energy Limited.	30.08.2018	04.09.2018	Trading
245/TT/2017	Determination of transmission tariff for Gooty-Madhugiri 400 kV D/C line and 2x500 MVA transformers alongwith downstream bays at Madhugiri Sub-station upon bifurcation of capital cost Under “Transmission system associated with System Strengthening-XIII” in Southern 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.	04.09.2018	04.09.2018	Transmission
69/MP/2018	Petition for up-gradation of the inter-State trading licence from Category-IV to Category-II. Amplus Energy Solutions Private Limited	30.08.2018	04.09.2018	Misc
216/RC/2017	Petition for seeking approval to amendments of Bye Laws, Rules and Business Rules with respect to the Central Electricity Regulatory Commission (Terms and Conditions for Exchange of Energy Saving Certificates) Regulations, 2016 regarding Escerts Contracts transaction on Indian Energy Exchange Limited. Indian Energy Exchange Limited	08.08.2018	31.08.2018	Misc
L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of July to September, 2018 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, New Delhi	30.08.2018	30.08.2018	Misc
216/MP/2018	Corrigendum to Order dated 10.8.2018. Adhunik Power & Natural Resources Limited.	28.08.2018	29.08.2018	Misc
55/MP/2018	Submission under sub-section (4) of Section 28 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 2016-17 for the control period 1.4.2014 to 31.3.2019. Eastern Regional Load Despatch Centre.	28.08.2018	29.08.2018	Misc
119/TL/2018	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to WR-NR Power Transmission Limited. WR-NR Power Transmission Limited.	27.08.2018	29.08.2018	Trading
24/MP/2014	Petition under Section 79 of the Electricity Act, 2003 to evolve a mechanism/adjust tariff on account of subsequent events rendering petitioner`s power plant commercially unviable due to unprecedented, unforeseeable and uncontrollable events including enactment of new coal pricing regulation by Indonesian Government, depreciation of Indian Rupee vis-à-vis US Dollar and levy of MAT as per amendment of Section 115 JB of the Income Tax Act, 1961. Adani Power Limited.	27.08.2018	29.08.2018	Misc
93/AT/2018	Application under Section 63 of Electricity Act, 2003 for adoption of Tariff with respect to the Transmission System being established by Fatehgarh- Bhadla Transmission Limited. Fatehgarh- Bhadla Transmission Limited .	27.08.2018	29.08.2018	Misc
94/TL/2018	Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Fatehgarh-Bhadla Transmission Limited. Fatehgarh-Bhadla Transmission Limited.	27.08.2018	29.08.2018	Trading
159/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 125 MVAR Bus Reactor at 400/220 kV Manesar 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. Power Grid Corporation of India Limited.	21.08.2018	21.08.2018	Transmission
14/MP/2017	Petition under section 79 (1) (a) and section 79 (1) (f) of the Electricity Act, 2003 read with the CERC (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of Change in Law affecting Stage- II of the Badarpur Thermal Power Station. NTPC Limited. Corrigendum (Dated: 06.09.2018)	21.08.2018	21.08.2018	Misc
35/MP/2017	Petition under Regulation 4 of 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) regarding requirement of implementing RGMO/FGMO for vintage units of UPRVUNL. Uttar Pradesh Rajya Vidyut Utpadan Nigam Limited.	20.08.2018	21.08.2018	Misc
161/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Asset 1: 1 no. 400 kV line bay (at POWERGRID, Sikar end) along with 50 MVAR Non-Switchable line reactor for Ckt-I of 400 kV D/C Bikaner (RVPNL)- Sikar (PG) line and Asset 2: 1 no. 400 kV line bay (at POWERGRID, Sikar end) along with 50 MVAR Non- Switchable line reactor for Ckt-II of 400 kV D/C Bikaner (RVPNL)- Sikar (PG) line under “line bays associated with various Regional Strengthening Schemes in NR” Scheme 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.	20.08.2018	21.08.2018	Transmission
158/TT/2018	Approval of transmission tariff from anticipated COD to 31.3.2019 for Asset 1: 400/220 kV, 3 X 105 MVA ICT alongwith associated bays at Hamirpur Sub-station, Asset 2: 220 kV, 2 Nos Line Bays at Hamirpur Sub-station, Asset 3: 220 kV, 2 Nos Line bays at Jallandhar Sub-station and Asset 4: 1 X 500 MVA, 400/220 kV ICT-IV at GIS 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.	20.08.2018	21.08.2018	Transmission
34/TD/2017	Application for grant of inter-State trading licence to Rajasthan Urja Vikas Nigam Limited. Rajasthan Urja Vikas Nigam Limited.	08.08.2018	21.08.2018	Trading
216/MP/2018	Petition under sections 79(1)(b) read with 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking approval of the Supplementary Power Purchase Agreement dated 15.2.2018 executed between the Petitioner and the Respondent to pass on the discount on tariff under the SHAKTI Scheme -2017 issued by the Ministry of Coal, Government of India Adhunik Power & Natural Resources Limited. Corrigendum (Dated: 28.08.2018)	10.08.2018	10.08.2018	Misc
20/RP/2018 in 13/TT/2017	Petition for review and modification of the order dated 22.2.2018 in Petition No. 13/TT/2017 under section 94(1)(f) of the Electricity Act, 2003. PGCIL.	07.08.2018	07.08.2018	Review
52/2018 in 95/MP/2017	Application on behalf of the Petitioner under Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2009 seeking permission to bring on record subsequent events and development of the project being developed by the Petitioner. M/s Welspun Energy Private Limited.	06.08.2018	07.08.2018	Misc
43/GT/2018	Approval of generation tariff of Kishanganga HE Project (330 MW) for the period from anticipated COD of Units- I & II to 31.3.2019 in terms of the CERC (Terms and Conditions of Tariff) Regulations, 2014. NHPC.	07.08.2018	07.08.2018	Generation
I.A. No. 55 of 2018 in Petition No. 127/MP/2016	Application under Section 92 (2) of the Electricity Act, 2003 read with Regulations 111,112 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking urgent directions and stay the operation of the LTA termination notice dated 18.6.2018 issued by the Respondent. Ind Barath Energy (Utkal) Limited.	03.08.2018	03.08.2018	Misc
202/MP/2018	Petition under Section 79(1)( c) read with 79(1)(f) of the Electricity Act, 2003, inter-alia, seeking setting aside of communication dated 27.6.2018 issued by Respondent No. 1. Lanco Amarkantak Power Limited.	03.08.2018	03.08.2018	Misc
Corrigendum in 263/TT/2017	Corrigendum to order dated 22.6.2018 in Petition No. 263/TT/2018. PGCIL.	31.07.2018	02.08.2018	Transmission
Corrigendum in 122/MP/2018	Petition for seeking declaration that the Petitioner can declare and schedule power on the basis of its actual Auxiliary consumption as per the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 as amended from time to time, for fulfilling its obligations under two different Power Purchase Agreements. Lanco Anpara Power Ltd.	31.07.2018	02.08.2018	Misc
44/TDL/2018	Application for grant of inter-State trading licence to Refex Energy Limited. Refex Energy Limited.	30.07.2018	01.08.2018	Trading
30/MP/2018	Petition under Section 79 (1) (c ) and(f) and other applicable provision of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in the inter-State transmission and related matters) Regulatins, 2009 against the letter dated 22.11.2017 of the Respondent, wrongly denying the use of connectivity granted to Ms/ AGEL (Petitioner`s parent company) at Khavada, by the petitioner`s proposed wind project at Dayaparin Kutch District of Gujarat. Adani Green Energy (MP) Limited.	30.07.2018	31.07.2018	Misc
207/TT/2017	Approval of transmission tariff for Asset 1: Part of 400 kV D/C Navsari Boisar transmission line from 45 A/0 to 69/0 (D/C portion strung on M/C Twin-Twin portion comprising of 400 kV D/C Navsari-Boisar and 400 kV D/C Vapi-Kudus), Part of 400 kV D/C Navsari-Boisar transmission line from 69/0 to 313/0 and Part of 400 kV D/C Navsari-Boisar from 313/0 to 332/0 (D/C portion strung on M/C Twin-Quad portion comprising of 400 kV D/C Navsari-Boisar and 400 kV D/C Aurangabad-Boisar); Asset 2: 240 MVAR Switchable Line Reactor for 765 kV Seoni-Wardha Ckt. 1 at Seoni sub-station; Asset 3: 240 MVAR Switchable Line Reactor for 765 kV Seoni-Wardha Ckt. 2 at Seoni sub-station; Asset 4: Part of 400 kV D/C Vapi- Kudus transmission line from location 44-45 A/0 (D/C portion strung on M/C Twin-Twin portion comprising of 400 kV D/C Navsari-Boisar and 400 kV D/C Vapi-Kudus)- {400 kV D/C Navsari-Boisar portion from location 44 to 45 A/0 already commissioned on 1.4.2014; Asset 5: Part of 400 kV D/C Vapi- Kudus transmission line from 45 A/0 to 69/0 (D/C portion strung on M/C Twin-Twin portion comprising of 400 kV D/C Navsari-Boisar and 400 kV D/C Vapi-Kudus), Part of 400 kV D/C Vapi-Kudus transmission line from 69/0-104/0 and Part of 400 kV D/C Aurangabad-Boisar from 313/0 to 332/0 (D/C portion strung on M/C Twin-Quad portion comprising of 400 kV D/C Navsari-Boisar and 400 kV D/C Aurangabad-Boisar) under “Transmission System associated with Mundra Ultra Mega Power Project” for tariff period 2014-19 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 Ltd.	23.07.2018	30.07.2018	Transmission
115/TT/2017	Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of Asset-1 : combined assets of 1500 MVA 765/400/33 kV ICT-I, ICT-II, ICT-III and ICT-IV along with associated bays at Jhattikara 765/400 kV new Sub-station; Asset-2 : combined assets of 1500 MVA 765/400/33 kV ICT-I and ICT-II along with associated bays at Meerut Sub-station; Asset-3 : associated bays for LILO of both circuits of 400 kV D/C Bamnouli-Mundka/Bawana at Jhattikara 765/400 kV New Sub-station; Asset-4 : one no. 765 kV line bay for 765 kV Agra- Jhattikara line including 765 kV 240 MVAR switchable line reactor as bus reactor operation mode at 765/400 kV Jhattikara (New) Sub-station; Asset-5 : Associated line bays for (765 kV S/C Agra – Jhattikara Transmission Line) at Agra Sub-station; Asset-6 : One No. 765 kV line bay for 765 kV Agra- Meerut line along with 765 kV 240 MVAR switchable line reactor under bus reactor operation mode at 765/400/220 kV Meerut Sub-station; Asset-7 : Associated line bays for 765 kV S/C Agra – Meerut Transmission Line at Agra Sub-station; Asset-8 : 765 kV 240 MVAR Bus Reactor along with associated bays at 765/400/220 kV at Meerut Sub-station; Asset-9 : 765 kV 240 MVAR Bus Reactor along with associated bays at 765/400/220 kV at Jhattikara Sub-station; Asset-10 : Associated bays at Jhattikara for 765 kV Jhattikara – Bhiwani Line under 765 kV system for Central part of Northern Grid Part-II under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Ltd.	23.07.2018	30.07.2018	Transmission
01/TT/2018	Approval of transmission tariff of Asset-I: (i) 132 kVS/C (on D/C Tower) Pasighat–Roing Transmission Line alongwith associated bays at Pasighat and Roing Sub-station, (ii) 3x5 MVA (132/33kV), 1-ph, ICT-I alongwith associated bays at Roing, (iii) 4x5 MVA (132/33 kV), 1-ph, ICT-II alongwith associated bays at Roing, (iv) 4x6.67 MVAR, 1-Ph, 132 kV Bus Reactor along with associated bay at Roing, Asset-II: (i) 132 kV S/C (on D/C Tower) Roing–Tezu Transmission Line alongwith associated bays at Roing and Tezu Sub-station, (ii) 4x6.67 MVAR, 1-Ph, 132 kV Bus Reactor along with associated bay at Tezu under “Transmission system associated with Pallatana GBPP and Bongaigaon TPS” from COD to 31.3.2019 under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd.	23.07.2018	26.07.2018	Transmission
44/TT/2017	Approval of transmission tariff for 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 02 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; 01 no. 400/220 kV, 500MVA ICT (1st) and associated bays alongwith 02 nos 220 kV line bays at Rajarhat Sub-station, Asset-V: 01 no 400/220 kV, 500 MVA ICT (2nd) and associated bays at Rajarhat Sub-station, Asset-VI: 01 no. 125 MVAR Bus Reactor (1st) and associated bays at Rajarhat Sub-station, Asset-VII: 01 no 125 MVAR Bus Reactor (2nd) and associated bay at Rajarhat Sub-station, Asset-VIII: 04 nos 220 kV line bays at Rajarhat Sub-station, Asset IX: 02 Nos of 400 kV Line bays for termination of LILO of 02nd Ckt of Jamsedpur Rourkela 400 kV Line at Chaibasa Sub-station under Eastern Region Strengthening Scheme-V 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.	23.07.2018	26.07.2018	Transmission
231/TT/2016	Petition for determination of transmission tariff from COD to 31.3.2019 for 2 nos. 765 kV line bay along with 2X240 MVAR Switchable Line Reactors each at Srikakulam and 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” for the 2014-19 tariff block. Power Grid Corporation of India Limited.	23.07.2018	26.07.2018	Transmission
Corrigendum in 84/MP/2018	Corrigendum to Order dated 18.5.2018 Adhunik Power & Natural Resources Limited.	17.07.2018	26.07.2018	Misc
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.	23.07.2018	25.07.2018	Review
65/TD/2018	Application for grant of licence for inter-State trading in electricity. NTPC Ltd.	23.07.2018	25.07.2018	Trading
Review Petition No. 29/RP/2017 in Petition No. 45/GT/2016	Review of the order dated 22.5.2017 with regard to approval of tariff of Bongaigaon Thermal Power Station, Unit I (250 MW) for the period from 1.4.2016 to 31.3.2019. NTPC Ltd.	23.07.2018	25.07.2018	Review
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, Asset-I (B): 1X315 MVA 400/220 kV ICT (Shifted from Ballabhgarh Sub-station) alongwith ICT bays at Agra (PGCIL) Sub-station, Asset-II: LILO of 400 kV Amritsar-Hamirpur Line at Jalandhar (One circuit of Parbati Pooling station-Amritsar Line) along with bays, Asset-III: 1X 315 MVA, 400/220 kV ICT along with associated bays at Kaithal Substation (Spare ICT from Ballabhgarh), Asset-IV: 2 nos. 220 kV bays at Kaithal Sub-station, Asset-V: 2 nos. of 220 kV Line bays at Bhinmal Sub-station, 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	23.07.2018	25.07.2018	Transmission
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. Power Grid Corporation of India Limited	19.07.2018	25.07.2018	Transmission
Review Petition No. 9/RP/2018 in Petition No.69/MP/2014 with I.A No. 9/2018	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, 1999for seeking review of order dated 31.10.2017 in Petition No.69/MP/2014 in the matter of relinquishment of the Long term Open Access under the Bulk Power Transmission Agreement dated 29.7.2009 under Regulation 18 read with 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.	23.07.2018	24.07.2018	Review
122/MP/2018	Petition for seeking declaration that the Petitioner can declare and schedule power on the basis of its actual Auxiliary consumption as per the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 as amended from time to time, for fulfilling its obligations under two different Power Purchase Agreements. Lanco Anpara Power Ltd. Corrigendum (Dated: 31.07.2018)	23.07.2018	24.07.2018	Misc
46/RP/2017	Petition for review and modification of the order dated 20.9.2017 in Petition No. 227/TT/2014 under section 94(1)(f) of the Electricity Act, 2003 Bhopal Dhule Transmission Company Limited.	23.07.2018	24.07.2018	Review
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 400/220kV 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. Power Grid Corporation of India Limited	20.07.2018	23.07.2018	Transmission
52/RP/2016 in 411/TT/2014	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 30.7.2016 in Petition No. 411/TT/2014. Parbati Koldam Transmission Company Ltd	20.07.2018	20.07.2018	Review
264/TT/2017	Approval of transmission tariff for 400 kV Anta Bay at Kota Sub-station for 400 kV S/C Anta-Kota line (line owned by RVPNL) under “Northern Region System Strengthening Scheme-XXVII” for 2014-19 period 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	20.07.2018	20.07.2018	Transmission
229/MP/2017	Petition under Section 79 (1) (f) read with Section 79 (1) (b) of the Electricity Act, 2003 for adjudication of disputes between NTPC Vidyut Vyapar Nigam Limited and Power Company of Karnataka Limited related to the procurement of power pursuant to a Tariff Based Competitive Bid Process undertaken by the Power Company of Karnataka Limited. NTPC Vidyut Vyapar Nigam Limited	20.07.2018	20.07.2018	Misc
3/RP/2018 In 32/MP/2017	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, for Review of Order dated 26.9.2017 in Petition No.32/MP/2017. Himachal Sorang Power Pvt. Ltd. Limited	19.07.2018	20.07.2018	Review
212/TT/2017	Petition for revision of Fees and Charges for the period 2014-19 tariff block on accelerated depreciation of SCADA/EMS systems of SLDCs for Unified Load Despatch & Communication Scheme under Section 28(4) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Terms and Conditions) of Tariff Regulations, 2014. PGCIL	19.07.2018	20.07.2018	Transmission
64/TT/2018	Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Transmission System Associated with System Strengthening in NR for Sasan and Mundra UMPP in Northern Region consisting of Asset-A: 400 KV Agra-Sikar (D/C QUAD) Line with associated Bays at Agra (COD: 01.01.2014) ; Asset-B: 2 nos. 400 kV line bays for 400 kV D/C Agra-Sikar line including 2 nos. 50 MVAR Line Reactors under Bus Reactor operation mode at 400/220 kV Sikar Sub-station (COD: 01.08.2013) under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL	20.07.2018	20.07.2018	Transmission
218/TT/2017	Petition for revision of Fees and Charges for the period 2014-19 tariff block on accelerated depreciation of SCADA/EMS systems of SLDCs for Unified Load Despatch & Communication Scheme under Section 28(4) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Terms and Conditions) of Tariff Regulations, 2014. PGCIL	20.07.2018	20.07.2018	Transmission
125/TT/2017	Approval of transmission tariff for 400 kV D/C (Quad) Lara STPS-I-Champa PS Line along with associated bays at Champa Pooling Station under “Transmission System associated with Lara STPS-I (2x800 MW) Generation Project of NTPC” in Western Region for 2014-19 period 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	20.07.2018	20.07.2018	Transmission
82/TT/2018	Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for 6 assets for the period from 1.4.2009 to 31.3.2014 for Asset-I:-LILO of 220 kV Tanakpur-Bareilly Transmission Line (Ckt-II) at Sitarganj along with associated bays, Asset-II:- 220/132, 100 MVA ICT-I at Sitarganj along with associated bays, Asset-III:- 220/132, 100 MVA ICT-II at Sitarganj along with associated bays, Asset-IV:-220/132, 100 MVA ICT-I at Pithoragarh along with associated bays, Asset-V:-220/132, 100 MVA ICT-II at Pithoragarh along with associated bays, Asset-VI:- LILO of one circuit of Dhauliganga- Bareilly Transmission Line at Pithoragarh along with associated bays associated with “System Strengthening Scheme in Uttaranchal” in NR under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL	20.07.2018	20.07.2018	Transmission
31/MP/2018	Increase in Operation and Maintenance expenses incurred by NLCIL’s Thermal Power Stations on account of Wage Revision and other pay hikes with effect from 01-01-2012 to Employees (Non-Executives & workmen) posted to NLCIL’s Power Stations namely NLCIL TPS I (600 MW), NLCIL TPSII - Stage I (3X210 MW), NLCIL-TPS-II Stage-II (4X210 MW), NLCIL TPS I Expn (2 x 210 MW) and NLCIL Barsingsar Thermal Power Station (2x125 MW) and to allow the recovery of the same from the beneficiaries of NLCIL Power Stations for the period 1.1.2012 to 31.3.2014. NLC India Limited	18.07.2018	20.07.2018	Misc
45/RP/2017	Petition for review and modification of the order dated 20.9.2017 in Petition No. 272/TT/2015 under Section 94(1)(f) of the Electricity Act, 2003. PGCIL	19.07.2018	20.07.2018	Review
04/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Asset 1: 2 No. 400 kV line bays at Samba Sub-station and 2 No. 400 kV line bays at Jallandhar Sub-station and Asset 2 : 2 No. 400 kV line bays at Samba Sub-station and 2 No. 50 MVAR line reactor at Samba Sub-station under “Northern Region System Strengthening Scheme-XXIX (NRSS-XXIX)” 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	19.07.2018	20.07.2018	Transmission
98/MP/2017	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 14 (3) (ii) and Regulation 8 (3) (ii) of the CERC (Terms and Condition of Tariff) Regulations 2014 for approval of expenditure on installation of various Emission Control Systems as detailed, for compliance of Ministry of Environment and Forests and Climate Change, Government of India, Notification dated 7.12.2015 mandating compliance with revised Environmental norms for Thermal Power Stations. NTPC	20.07.2018	20.07.2018	Misc
14/RP/2018 in 114/MP/2017	Petition under Section 94 of the Electricity Act, 2003 and Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, for Review of order dated 22.6.2017 in Petition No.114/MP/2017. Gati Infrastructure Private Limited.	18.07.2018	19.07.2018	Misc
45/TT/2017	Petition for determination of transmission tariff from DOCO to 31.3.2019 for Transmission Asset “(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, 2nos 240 MVAR 765kV & 1 no. 80 MVAR 400 kV Bus Reactors at Vemagiri and 2nos 765 kV bays along with 1 no. 240 MVAR switchable line reactor each at Vemagiri & 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” 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.	19.07.2018	19.07.2018	Transmission
47/RP/2017	Petition under section 94 (1) (f) of the Electricity Act, 2003 read with order 47 rule 1 of the Code of Civil Procedure, 1907 for review of the order dated 18.10.2017 in Petition No. 26/TT/2017. Rajasthan Rajya Vidyut Prasaran Nigam Limited.	18.07.2018	19.07.2018	Review
119/TL/2018	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to WR-NR Power Transmission Limited. WR-NR Power Transmission Limited.	16.07.2018	17.07.2018	Licensing
(Suo-Motu) 07/SM/2018	Pilot Project on 05-Minute Scheduling, Metering, Accounting and Settlement for Thermal/Hydro, and on Hydro as Fast Response Ancillary Services (FRAS). .	16.07.2018	16.07.2018	Misc
95/TL/2018	Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Goa-Tamnar Transmission Project Limited. Goa Tamnar Transmission Project Limited.	13.07.2018	16.07.2018	Licensing
Interlocutory Application No.53/2018 In petition No. 204/MP/2018	Interlocutory Applications for exemption from filing court fee. Eingur Wind Energy Private Limited.	13.07.2018	16.07.2018	Misc
97/AT/2018	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by the Goa Tanmar Transmission Project Limited for “Additional 400 kV Feed to Goa and Additional System for Power Evacuation from Generation Projects pooled at Raigarh (Tamnar) Pool on Build, Own, Operate and Maintain basis. Goa Tanmar Transmission Project Limited.	13.07.2018	16.07.2018	Misc
Review Petition No. 2/RP/2018	Petition under section 94 (1) (f) of the Electricity Act, 2003 read with order 47 rule 1 of the Code of Civil Procedure, 1907 for review of the order dated 3.11.2017 in Petition No. 87/TT/2017. Power Grid Corporation of India Limited.	16.07.2018	16.07.2018	Review
48/TD/2018	Application seeking grant of Category-I inter-State trading licence under Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. NLC India Limited.	13.07.2018	16.07.2018	Trading
112/MP/2018	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 the Petitioner No. 2 i.e. Debenture Trustee, acting for the benefit of the Debentures Holders and for any subsequent transferees, assign, novatees thereof pursuant to Indenture of Mortgage 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) Jabalpur-Bhopal 765 kV S/C Transmission Line from Bhopal- Indore 765 kV S/C Transmission Line, (ii) Bhopal-Bhopal 400 D/C Transmission Line, (iii) Aurangabad-Dhule 765 kV S/C Transmission Line, (iv) Dhule-Vadodra 765 kV S/C Transmission Line, (v) Dhule-Dhule Transmission Line, and (vi) Sub-station at Dhule being implemented by Bhoptal-Dhule Transmission Company Limited. Bhopal Dhule Transmission Company Limited.	13.07.2018	16.07.2018	Misc
74/MP/2018	Petition for consideration of declared capacity of Nathpa Jhakri Hydro Power Station (6 x 250 MW) and Rampur Hydro Power Station (6 x 68.67 MW) corresponding to Installed capacity including overload capacity in accordance with Regulation 6.5 (12) of CERC (Indian Electricity Grid Code) Regulations, 2010. SJVN Limited.	11.07.2018	13.07.2018	Misc
43/RP/2017 in 67/TT/2015	Review Petition No. 43/RP/2017 seeking review of order dated 31.8.2017 in Petition No. 67/TT/2015. PGCIL.	12.07.2018	13.07.2018	Review
93/MP/2017	Petition under Section 79(1)(a), 79(1)(b), 79(1)(f) of the Electricity Act, 2003 and Regulation 30 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, seeking clarification on payment of ‘Other Charges’ claimed by NTPC and Maithon Power Ltd. in the monthly energy bills of the generating stations and the claim of higher ‘Annual Fixed Cost’ for the tariff period 2014-19, over and above the Annual Fixed Cost approved by Hon’ble Commission in the tariff orders. Kerala State Electricity Board Limited.	11.07.2018	12.07.2018	Misc
32/MP/2018	Increase in Operation and Maintenance expenses incurred by NLCIL’s Mines on account of Wage Revision and other pay hikes with effect from 1.1.2012 to Employees (Non-Executives and Workmen) posted in NLCIL Mines linked to NLCIL’s Power Stations, namely NLCIL TPS I (600 MW), NLCIL TPS II - Stage I (3X210 MW), NLCIL-TPS II-Stage II (4X210 MW), NLCIL TPS I Expn (2x210 MW) and NLCIL Barsingsar Thermal Power Station (2X125 MW) and to allow appropriate adjustment of money due from/payable to the beneficiaries of NLCIL Stations for the period 1.1.2012 to 31.3.2014. NLC India Limited.	09.07.2018	11.07.2018	Misc
1/RP/2018 in 128/MP/2016	Review of order dated 12.10.2017 in Petition No. 128/MP/2016 filed by M.P. Power Management Company Limited seeking directions on U.P. Jal Vidyut Nigam Limited for filing ARR and for determination of O & M charges in respect of Rihand Hydel Power Station and Matatila Hydel Power Station from 1.4.2008. Madhya Pradesh Power Management Company Limited.	11.07.2018	11.07.2018	Review
42/RP/2017 in 218/TT/2016	Petition for review and modification of the order dated 18.9.2017 in Petition No.218/TT/2016. PGCIL.	11.07.2018	11.07.2018	Review
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 the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.	09.07.2018	11.07.2018	Transmission
79/TT/2018	Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset A: 3 x 110 MVAR Switchable Line Reactor to be charged as Bus Reactor-1 at 765/400 kV Wardha S/S, Asset B: 3x110 MVAR Switchable Line Reactor to be charged as Bus Reactor 2 at 765/400 kV Wardha S/S, Asset C: 3x80 MVAR 765 kV Line reactor for 765 kV D/C Wardha-Aurangabad Line 1 Ckt#1 to be used as Bus Reactor at Aurangabad S/S, Asset D: 3x80 MVAR 765 kV Bus Reactor at Aurangabad S/S and Asset E: 765/400 kV 1500 MVA ICT-2 at Aurangabad S/S under “Transmission System Strengthening in Western part of WR for IPPs generation projects in Chhattisgargh (IPP D)” in Western Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.	11.07.2018	11.07.2018	Transmission
108/TT/2017	Petition for truing up of fees and charges for 2009-14 block and determination of fees and charges for 2014-19 tariff block in respect of 4 nos. of Assets under “Fiber Optic Communication System in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave Links in Northern Region” Scheme PGCIL.	09.07.2018	09.07.2018	Transmission
156/TT/2017	Approval of transmission tariff 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 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 under "Provision of line bays for the Scheme-Connectivity lines for Maheshwaram (Hyderabad) 765/400 kV Pooling Station” 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.	09.07.2018	09.07.2018	Transmission
41/RP/2017 213/TT/2016	In the matter of: Petition for review and modification of the order dated 7.9.2017 in Petition No.213/TT/2016. PGCIL.	06.07.2018	09.07.2018	Review
60/TT/2018	Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of 400 kV D/C Kishenpur-Samba transmission line along with bays at both ends, 01 no. 315 MVA, 400/220 kV ICT-I along with associated bays at Samba and 03 nos. 220 kV line bays under Northern Region Strengthening Scheme-XXII in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.	06.07.2018	09.07.2018	Transmission
Review Petition No. 35/RP/2017 in Petition No. 154/MP/2015	Petition for review of order dated 31.7.2017 in Petition No. 154/MP/2015 under Section 94 (1) (f) of the Electricity Act, 2003 Read with Order 47 Rule 1 of the Code of Civil Procedure and Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Gujarat Urja Vikas Nigam Limited.	05.07.2018	09.07.2018	Review
249/TT/2017	Approval of transmission tariff for Asset-I: Extension of 400/220 kV Sikar Sub-station with 1X500 MVA, 400/220 kV auto transformer along with associated bays along with 2 nos. 220 kV line bays and Asset-II: Extension of 400/220 kV Manpuri Sub-station with 1X500 MVA, 400/220/33 kV auto Transformer and associated bays along with 2 nos. 220 kV line bays under “Augmentation of transformation capacity at Mainpuri and Sikar” 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.	06.07.2018	06.07.2018	Transmission
58/TT/2017	Approval for transmission tariff from anticipated COD 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. Power Grid Corporation of India Limited.	05.07.2018	05.07.2018	Transmission
157/TT/2017	Approval of transmission tariff for transmission asset “(a) LILO of Hyderabad-Kurnool 400kV 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 2X1500MVA 765/400 kV Transformers and 2 nos. 240 MVAR Bus Reactor 765 kV alongwith associated bays at Maheshwaram pooling stations under “Sub-Station Works associated with Hyderabad (Maheshwaram) pooling station” 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.	05.07.2018	05.07.2018	Transmission
11/TT/2018	Approval under Regulation 86 of the 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 DOCO to 31.3.2019 for Asset-1:SCADA/EMS systems for Main and backup SLDC of Chhattisgarh (CSPTCL), Asset-2:SCADA/EMS systems for Main and backup SLDC of Goa Electricity Department (GED), Asset-3:SCADA/ EMS system upgradation of Main and backup SLDCs and Sub-LDCs of Gujarat (GETCO), Asset-4: SCADA/EMS system up-gradation of Main and backup SLDCs and Sub-LDCs of Madhya Pradesh (MPPTCL), Asset-5: SCADA/EMS system upgradation of Main and backup SLDCs of Daman and Diu (DDED) and Asset-6:SCADA/EMS system upgradation of Main and backup SLDCs and Sub-LDCs of Dadar and Nagar Haveli (DNHED) under “Expansion/ Upgradation of SCADA/EMS system at SLDC of Western Region” for the period 2014-19 block. Power Grid Corporation of India Limited.	03.07.2018	05.07.2018	Transmission
Review Petition No. 6/RP/2018 in Petition No. 208/TT/2016	Petition for review and modification of the order dated 22.11.2017 in Petition No. 208/TT/2016. Power Grid Corporation of India Limited.	04.07.2018	05.07.2018	Review
110/TT/2017	Approval of transmission tariff from anticipated COD to 31.3.2019 for “Extension of Kudankulam APP- Tirunelveli 400 kV (Quad) D/C line to Tuticorin pooling station along with associated bays at Tuticorin pooling station under Connectivity for Kudankulam 3 & 4 (2X1000 MW) with interstate transmission system” 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.	29.06.2018	03.07.2018	Transmission
133/TT/2017	Approval of transmission tariff for ±100 MVAR STATCOM at NP Kunta Pooling Station under “Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh-Part A (Phase-I)” 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.	29.06.2018	02.07.2018	Transmission
196/TT/2017	Approval of transmission tariff 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 under “Transmission System Strengthening associated with Mundra UMPP (Part-A)” for tariff block 2014-19 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. PGCIL.	29.06.2018	02.07.2018	Transmission
61/GT/2016	Revision of tariff for the period from COD to 31.3.2014 based on truing up exercise and approval of tariff for the period from 1.4.2014 to 31.3.2019 in respect of 262.5 MW gross capacity sale from Kamalanga Thermal Power Plant of GMR-Kamalanga Energy Limited (1050 MW) to GRIDCO. GMR-Kamalanga Energy Limited.	29.06.2018	02.07.2018	Generation
I.A No. 45 of 2017 in Petition No. 312/MP/2015	Interlocutory Application seeking amendment of pleadings/prayers and bringing on record subsequent facts Meenakshi Energy Private Limited.	29.06.2018	02.07.2018	Misc
175/TT/2017	Approval 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 read with Sections 62 and 79 of the Electricity Act, 2003 for determination of transmission tariff for 2014 -19 tariff block. Delhi Transco Limited.	29.06.2018	29.06.2018	Transmission
14/MP/2018	Petition under Section 17 read with Section 79 (1) (c) of the Electricity Act, 2003 for creation of security interest by Western Transco Power Limited in favour of SBICAP Trustee Company Limited acting on behalf of IDFC Bank Limited, IDFC Infrastructure Finance Limited and seeking approval of substitution of lenders, namely L&T Infra Debt Fund Limited, IndusInd Bank Limited & India Infrastructure Finance Company Limited, with IDFC Bank Limited and IDFC Infrastructure Finance Limited. Western Transco Power Limited.	27.06.2018	28.06.2018	Misc
12/MP/2018	Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation and/or perfection of security interest by the Borrower/Petitioner No.1 in favour of IDBI Trusteeship Services Ltd., the Security Trustee/Petitioner No. 2. Raichur Sholapur Transmission Company Private Limited.	27.06.2018	28.06.2018	Misc
149/TT/2017	Truing up of transmission tariff of 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of “Loop-out of 220 k Jalandhar-Hamirpur line at Hamirpur (To be used as LILO of 1ST Ckt. of 220 kV Hamirpur-Jalandhar T/L)” under the “Strengthening Scheme in Northern Region” in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.	28.06.2018	28.06.2018	Transmission
85/TT/2017	Petition for determination of transmission tariff from COD to 31.3.2019 for 1x1500 MVA, 765/400 kV ICT at Vindhyachal Pooling Station along with associated bays, under “Transmission System associated with Vindhyachal-V (500 MW) project of NTPC (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. PGCIL.	27.06.2018	28.06.2018	Transmission
Corrigendum in 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.	26.06.2018	28.06.2018	Misc
135/TT/2017	Petition for determination of wheeling charges in respect of transmission system of Odisha Power Transmission Corporation Limited comprising the 220 kV D/C Rourkela Tarkera Budhipadar Korba (Odisha portion) line and associated sub-station bays for the period 2014-19 for transmission of surplus power from NTPC Power Stations in Eastern Region (ER) to Western Region (WR). Odisha Power Transmission Corporation Limited.	26.06.2018	27.06.2018	Transmission
4/SM/2018	Calculation of Average Power Purchase Cost (APPC) at the national level	21.06.2018	26.06.2018	Misc
216/MP/2016	Petition under Sections 63 and 79 (1) (f) read with Section 79 (1) (c) of the Electricity Act, 2003 seeking compensatory and declaratory relief under the Transmission Service Agreement dated 7.12.2010 on account of ‘Change in Law’ and ‘Force Majeure’ events. Bhopal Dhule Transmission Company Ltd.	25.06.2018	26.06.2018	Misc
155/TT/2017	Petition for approval of tariff of two ISTS lines for inclusion in the computation of Point of Connection (PoC) Charges and Losses as per order dated 12.5.2017 in Petition No. 07/SM/2017 for inclusion in PoC charges in accordance with Central Electricity Regulatory Commission (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2010. Odisha Power Transmission Corporation Limited.	22.06.2018	25.06.2018	Transmission
171/MP/2016	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 for adjudication of claims towards Compensation arising out of Change in Law and consequential reliefs as per provisions of the PPA dated 26.2.2014 between KSK Mahanadi Power Company Limited and the distribution licensees in the State of Uttar Pradesh during the operation period. KSK Mahanadi Power Company Limited.	22.06.2018	25.06.2018	Misc
221/TT/2017	Approval of tariff in respect of PTCUL owned transmission lines / system connecting with other states and intervening transmission lines incidental to inter-State transmission of electricity as per the Central Electricity Regulatory Commission’s order dated 14.3.2012 in Petition No. 15/Sou-Motu/2012, for inclusion in POC charges as provided in the Central Electricity Regulatory Commission (Sharing of inter-State transmission Charges and Losses) Regulation, 2010 in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for tariff block 2014-19 period and Regulation 86 of CERC (Conduct of Business) Regulations, 1999. Power Transmission Corporation of Uttarakhand Limited.	22.06.2018	25.06.2018	Transmission
6/TT/2018	Determination of transmission tariff for 400/220 kV New Wanpoh Sub-station: (+) 300 MVAR / (-) 200 MVAR SVC under "Static VAR Compensator (SVCs) in Northern Region" under Regulation86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd.	22.06.2018	25.06.2018	Transmission
263/TT/2017	Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of Asset I:LILO of Meramundali-Jeypore 400 kV S/C line at Angul Sub-station,Asset II: one no. of 125 MVAR Reactor (1st) and associated bays at Angul Sub-station,Asset III: one no. of 125 MVAR Reactor (2nd) and associated bays at Angul Sub-station,Asset IV: one no. of 125 MVAR Reactor (3rd) and associated bays at Angul Sub-station, Asset VI: LILO-I (Ckt.-III) of Rourkela-Raigarh 400 kV D/C line at Jharsuguda Sub-station, Asset-VII:LILO-II (Ckt.-I) of Rourkela-Raigarh 400 kV D/C line at Jharsuguda Sub-station, Asset-VIII:one no. of 125 MVAR Reactor (1st) and associated bays at Jharsuguda Sub-station, Asset-IX:one no. of 125 MVAR Reactor (2nd) and associated bays at Jharsuguda Sub-station under Transmission System for Phase-I Generation Projects in Orissa-Part-Aunder Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited. Corrigendum (Dated: 31.07.2018)	22.06.2018	25.06.2018	Transmission
223/MP/2017	Petition under Section 79 (1) of the Electricity Act, 2003 and Sections 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, challenging the illegal and arbitrary rejection of grant of REC application of the Petitioner by Respondent. ENN ENN Corp Limited.	20.06.2018	25.06.2018	Misc
Review Petition No. 7/RP/2018 in Petition No.60/TT/2017	Petition for review and modification of the order dated 30.11.2017 in Petition No. 60/TT/2017. NRSS XXXI (B) Transmission Limited.	20.06.2018	21.06.2018	Rewiev
241/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 Kankroli Sub-station: (+) 400 MVAR/(-) 300 MVAR SVC under "Static VAR Compensator (SVCs) in Northern Region". Power Grid Corporation of India Ltd.	21.06.2018	21.06.2018	Transmission
237/TT/2016	Approval of transmission tariff of the Inter-State transmission lines connecting two States for the APTRANSCO owned transmission lines/system as per the Central Electricity Regulatory Commission’s order dated 14.3.2012 in Petition No. 15/Suo-Motu/2012, for inclusion in POC Transmission charges under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Transmission Corporation of Andhra Pradesh Limited.	21.06.2018	21.06.2018	Transmission
95/TL/2018	Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Goa-Tamnar Transmission Project Limited. Goa Tamnar Transmission Project Limited.	19.06.2018	20.06.2018	Trading
215/TT/2017	Determination of Tariff for the year 2017-18 in respect of RVPN owned transmission lines/system connecting with other States and Intervening transmission lines incidental to inter-State transmission of electricity for inclusion in the POC transmission charges in accordance with the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulation 2014 and Central Electricity Regulatory Commission (Sharing of Transmission Charges and Losses) Regulation, 2010 and its subsequent amendments. Rajasthan Rajya Vidyut Prasaran Nigam Limited.	20.06.2018	20.06.2018	Transmission
94/TL/2018	Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Fatehgarh-Bhadla Transmission Limited. Fatehgarh-Bhadla Transmission Limited.	04.06.2018	14.06.2018	Licensing
Review Petition No. 12/RP/2018 in Petition No.203/MP/2015	Petition under Section 94 of the Electricity Act, 2003 and Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, read with order 47 Rule 1 of the Code of Civil Procedure, 1908 for Review of order dated 8.12.2017 in Petition No.203/MP/2015. GMR Kamalanga Energy Limited	12.06.2018	13.06.2018	Review
3/SM/2018	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. Adhunik Alloys and Power Limited	12.06.2018	13.06.2018	Misc
198/TT/2017	Determination of transmission tariff for Asset-I: ±800 kV 3000 MW HVDC Pole-III and LILO of Bishwanath Chariali - Agra HVDC line for parallel operation of the HVDC station at Alipurduar, Asset-II: ±800 kV 3000 MW HVDC Pole-IV along with Earth electrode station and Earth Electrode line at Alipurduar and Agra end, Asset-III:LILO of Bongaigaon-Siliguri 400 kV D/C line (quad) along with associated bays at Alipurduar, Asset-IV:LILO of Birpara-Salakati 220 kV D/C line along with associated bays at new pooling station in Alipurduar, Asset-V:1x315 MVA 400/220 kV, ICT-I at Alipurduar, Asset-VI:1x315 MVA 400/220 kV ICT-II at Alipurduar, Asset-VII:1x125 MVAr 400 kV bus reactor-I at Alipurduar and Asset-VIII:1x125 MVAr 400 kV bus reactor-II at Alipurduar from COD to 31.3.2019 under the transmission system associated with “Transmission System for development of pooling station in Northern part of West Bengal and transfer of power from Bhutan to NR/WR”. Power Grid Corporation of India Limited.	13.06.2018	13.06.2018	Transmission
111/TT/2017	Corrigendum to order dated 9.3.2018 in Petition No. 111/TT/2017.	12.06.2018	13.06.2018	Transmission
39/RP/2017 in Petition No. 146/GT/2015	Review of the Commission's order dated 24.7.2017 in Petition No. 146/GT/2015 for 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 Neyveli Lignite Corporation Limited.	12.06.2018	13.06.2018	Review
176/MP/2018	Anticipated delay in the declaration of commercial Operation (COD) of Unit-3 of the 2x700 MW Kakrapar Atomic Power Project-3 & 4 (KAPP-3), Nuclear Power Corporation of India Ltd. Nuclear Power Corporation of India Ltd.	11.06.2018	13.06.2018	Misc
Review Petition No. 2/RP/2018 in Petition No. 87/TT/2017	Petition for review and modification of the order dated 3.11.2017 in Petition No.87/TT/2017. Madhya Pradesh Power Transmission Company Ltd.	12.06.2018	12.06.2018	Review
10/RP/2018 in Petition No. 39/TT/2015	Petition for review and modification of the order dated 12.12.2017 in Petition No. 39/TT/2015 under section 94(1)(f) of the Electricity Act, 2003 Power Grid Corporation of India Limited.	12.06.2018	12.06.2018	Review
Review Petition No. 11/RP/2018 in Petition No. 88/TT/2017	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 19.12.2017 in Petition No. 88/TT/2017. Madhya Pradesh Power Transmission Company Limited.	12.06.2018	12.06.2018	Review
8/RP/2018 in Petition No. 55/TT/2017	Petition for review and modification of the order dated 30.11.2017 in Petition No. 55/TT/2017 under section 94(1)(f) of the Electricity Act, 2003. Power Grid Corporation of India Limited.	12.06.2018	12.06.2018	Review
43/IA/2018 in 102/TT/2018	Interlocutory Application No.43/IA/2018 filed by NTPC seeking directions to direct the CTU to transfer the PoC charges in respect of the two 400 kV bas at Gandhar Switchyard of NTPC directly to NTPC. NTPC.	11.06.2018	11.06.2018	Transmission
219/TD/2017	Application for grant of inter-State trading licence in electricity. Saini Power Tractor.	06.06.2018	11.06.2018	Trading
48/TD/2018	Application for grant of inter-State trading licence to NLC India Limited. NLC.	06.06.2018	11.06.2018	Trading
235/MP/2017	Application for seeking approval under Sections 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest by Darbhanga-Motihari Transmission Company Ltd. in favour of IDBI Trusteeship Services Ltd. as Security Trustee, acting on behalf of IDFC Bank Ltd., over all rights, title and interest of the Petitioner-I, both present & future, over and in respect of (i) all the movable and immovable assets of the Petitioner-I including all movable and immovable assets of the utility to be established by the Petitioner-I that constitute the Project; (ii) the Transmission Service Agreement executed by the Petitioner-I in the month of August, 2013; (iii) the transmission license dated May 30, 2014 for the development of transmission system under Eastern Region System Strengthening Scheme-VI; and (iv) all the Project documents as well as the cash flows, receivables, bank accounts, clearance(s), notifications, Government approvals, orders, both present and future and including but not limited to any amendments, supplements to the existing project documents etc., under the project, pursuant to the refinancing of the original project lenders of the Petitioner through the loans availed from the Lender. Darbhanga-Motihari Transmission Company Limited.	06.06.2018	11.06.2018	Misc
137/TT/2018	Approval of transmission tariff from anticipated COD to 31.3.2019 for Asset-I: 1X160 MVA ICT-I alongwith associated bays at Daltonganj Sub-station, 1X160 MVA ICT-II alongwith associated bays at Daltonganj Sub-station and 2X132 kV Line bays at Daltonganj Sub-station Asset-II: 02 Nos of 132 kV line bays at Daltonganj Sub-station under ERSS XVII Part A 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. PGCIL.	11.06.2018	11.06.2018	Transmission
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.	06.06.2018	11.06.2018	Misc
103/TT/2018	Approval of transmission tariff for 2x240 MVAr Switchable Line Reactor with 950 ohms NGR at Aurangabad Sub-station along with associated bays under “Inter-Regional System Strengthening Scheme for WR and NR (Part-A)” for tariff period 2014-19 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. PGCIL.	06.06.2018	06.06.2018	Transmission
No.L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of April to June, 2018 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, New Delhi.	05.06.2018	05.06.2018	Misc
211/MP/2017	Petition under Section 79 of the Electricity Act, 2003 for revision of tariff on account of increase in capital cost relating to the provisions of the Power Purchase Agreement dated 14.10.2016. Solar Power Developers Association.	05.06.2018	05.06.2018	Misc
99/MP/2017	Petition under Section 79(1)(f) read with Section 79(1)(c) & (d) of the Electricity Act, 2003 in relation to dispute arising under the Transmission Service Agreement dated 20.12.2013. POWERGRID Unchahar Transmission Limited.	31.05.2018	04.06.2018	Misc
146/MP/2018	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 for seeking permission to allow interchange of infirm power with grid for Unit-III of Kudgi STPP Stage-I (3X800MW), beyond 31.5.2018. NTPCLimited.	01.06.2018	01.06.2018	Misc
170/MP/2016	Petition under Sections 79 (1) (b) and 79 (1) (f) of the Electricity Act, 2003 for adjudication of claims towards compensation arising out of 'Change in law' and consequential reliefs as per provisions of the PPA dated 27.11.2013 between KSK Mahanadi Power Company Limited and TANGEDCO during the operation period. M/s. KSK Mahanadi Power Company Limited.	31.05.2018	01.06.2018	Misc
97/MP/2017 & I.A. No. 21 of 2018	Petition invoking: (a) Sections 79 and 63 of the Electricity Act, 2003; (b) Clauses 4.7 and 5.17 of the Competitive Bidding Guidelines; and (c) Article 13 read with Article 17 of the PPAs dated 7.8.2008. Adani Power (Mundra) Limited.	31.05.2018	01.06.2018	Misc
190/MP/2016 With I.A. No. 62 of 2016	Petition under Section 79 (1) (c) & (f) of the Electricity Act, 2003, read with 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 directions in respect of LTA to be granted for Budhil Hydro Electric Project in terms thereof. Greenko Budhil Hydro Power Pvt. Ltd.	31.05.2018	01.06.2018	Misc
15/RP/2018 in Petition No. 98/TT/2016	Petition for review and modification of the order dated 30.8.2016 in Petition No. 98/TT/2016 under section 94(1)(f) of the Electricity Act, 2003 Power Grid Corporation of India Limited.	31.05.2018	31.05.2018	Review
146/MP/2017	Approval under Regulation 54 and Regulation 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, “Power to Relax’ and “Power to remove Difficulty” for one time reimbursement of carrying cost for replacement of porcelain insulators with Polymer Insulators of the assets covered under Petition No. 305/2010 in respect of Northern Region. Power Grid Corporation of India Limited.	28.05.2018	30.05.2018	Misc
5/RP/2018 in 70/TT/2017	Petition for review and modification of the order dated 21.11.2017 in Petition No. 70/TT/2017. Power Grid Corporation of India Limited.	29.05.2018	30.05.2018	Misc
196/GT/2016	Approval of tariff of Bokaro ‘A’ Thermal Power Station Unit-I (500 MW) for the period from COD of Unit-I of the generating station (23.2.2017) to 31.3.2019. DVC.	30.05.2018	30.05.2018	Generation
203/TT/2016	Corrigendum to order dated 5.10.2017 in Petition No. 203/TT/2016. Power Grid Corporation of India Limited.	28.05.2018	29.05.2018	Transmission
Review Petition No. 44/RP/2017 in Petition No. 103/MP/2017 Alongwith I.A. No. 74/2017	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, read with order 47 Rule 1 of the Code of Civil Procedure, 1908 for Review of Order dated 6.7.2017 in Petition No.103/MP/2017. Power Grid Corporation of India Limited.	21.05.2018	24.05.2018	Review
-	Representation of AD Hydro Power Limited pursuant to the directions of Hon’ble High Court of Himachal Pradesh in Writ Petition No.6883/2014. AD Hydro Power Limited.	23.05.2018	23.05.2018	Misc
84/MP/2018	Petition under section 79 (1) (b) and (f) for approval of the discount in tariff on account of allocation of coal linkage under the SHAKTI scheme of the Government of India Adhunik Power & Natural Resources Limited. Corrigendum (Dated: 17.07.2018)	18.05.2018	18.05.2018	Misc
16/RP/2018 In Petition No. 152/GT/2015	Review of the Commission's order dated 26.12.2017 in Petition No. 152/GT/2015 for approval of tariff after truing-up exercise 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.	16.05.2018	17.05.2018	Review
150/MP/2016	Petition for consideration of declared capacity of Nathpa Jhakri Hydro Power Station (6 x 250 MW) aggregating to 1500 MW and Rampur Hydro Power Station (6 x 68.67 MW) aggregating to 412 MW and in the matter of "The Minutes of the 120th and 122nd OCC Meetings of the Northern Regional Power Committee dated 24.2.2016 and dated 22.4.2016 on the scheduling and declaration of the capacity of Nathpa Jhakri and Rampur Hydro Power Stations" SJVN Limited.	16.05.2018	17.05.2018	Misc
6/SM/2018	Extension of validity of Renewable Energy Certificates due to expire between April, 2018 and September, 2018	15.05.2018	16.05.2018	Misc
19/MP/2017	Revision of the Declared Capacity of Nathpa Jhakri Hydro Power Station (6 x 250 MW) of SJVN Limited on 15.7.2016 and 9.8.2016 by the Northern Regional Load Dispatch Centre. SJVNL.	15.05.2018	15.05.2018	Misc
108/TT/2016	Approval of transmission tariff of 400 kV D/C Teesta III-Rangpo Section upto LILO point at Rangpo for 2014-19 period under Section 62 and 79(1)(d) of the Electricity Act, 2003 read with 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 Ltd.	15.05.2018	15.05.2018	Transmission
222/TT/2016	Approval of transmission tariff for 1x125 MVAR Bus Reactor at 400 kV Nagapattinam GIS along with associated bays and equipment 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 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.	14.05.2018	15.05.2018	Transmission
3/RP/2018	Quorum of the Central Commission for hearing the Review Petitions. .	11.05.2018	14.05.2018	Review
I.A. No.83/IA/2017 in 46/RP/2017	I.A. No.83/IA/2017 for staying the operation of the order dated 20.9.2017 and staying the operation of bills raised by PGCIL during the pendency of the review petition. Bhopal Dhule Transmission Company Limited.	10.05.2018	10.05.2018	Review
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. Corrigendum (Dated: 26.06.2018)	09.05.2018	10.05.2018	Misc
92/MP/2017 alongwith IA No. 91/2017	Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulation 111 & 114 of the CERC Conduct of Business Regulations,1999 and 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; CERC (Sharing of Interstate Transmission Charges and Losses) Regulations, 2010; Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010 for Signing of Long Term Access Agreement for Transmission System for evacuation of power from Unchahar TPS of NTPC. PGCIL.	08.05.2018	09.05.2018	Misc
126/MP/2017	Petition under Section 79(1) (c) and (d) of the Electricity Act, 2003 read with Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of inter State transmission charges and losses) Regulations, 2010 for declaration and direction with regard to the status of the 400kV D/C Transmission Line from Indira Gandhi Super Thermal Power Station (Aravali Power Station) to Daulatabad owned, operated and maintained by Haryana Vidyut Prasaran Nigam Limited (HVPNL). Uttar Haryana Bijli Vitran Nigam Limited.	04.05.2018	08.05.2018	Misc
63/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 02 nos of 400 kV bays at Purulia Sub-station under Eastern Region Strengthening Scheme VII (ERSS VII) 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. PGCIL.	07.05.2018	07.05.2018	Transmission
58/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 400 kV D/C (Quad) Kurukshetra-Jind transmission line alongwith associated bays under “Transmission System Strengthening in WR-NR Transmission Corridor for IPPs in Chhattisgarh” 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.	07.05.2018	07.05.2018	Transmission
61/TT/2018	Determination of transmission tariff from COD to 31.3.2019 for 2 nos. 400 kV Malerkotla bays at 400/220 kV GIS Sub-station at Kurukshetra under “ Provision of 400 kV bays for lines under Northern Region System Strengthening Scheme-XXXI (Part-B) 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. PGCIL.	07.05.2018	07.05.2018	Transmission
59/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Asset-I: LILO of both Circuit of 400 kV D/C Rourkela-Raigrah (02nd Line) alongwith 04 Nos of 400 kV Line bays at Jharsuguda (Sundargarh) Sub-station; Asset-II: Split Bus arrangement at 400 kV Bus at Jharsuguda (Sundargarh) Sub-station and Asset-III: 02 Nos of 400 kV Line bays for termination of OPGC (IB TPS)-Jharsuguda 400 kV D/C line (Under TBCB) at Jharsuguda (Sundargarh) under work associated with common transmission system for Phase-II Generation project in Odisha under 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. PGCIL.	07.05.2018	07.05.2018	Transmission
112/TT/2017	Determination of Tariff for the year 2014-15, 2015-16 and 2016-17 in respect of RVPN owned transmission lines/system connecting with other States and intervening transmission lines incidental to inter-State transmission of electricity for Inclusion in the POC transmission charges in accordance with the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations 2014 and Central Electricity Regulatory Commission (Sharing of Transmission Charges and Losses) Regulation, 2010 and its subsequent amendments. Rajasthan Rajya Vidyut Prasaran Nigam Limited.	04.05.2018	07.05.2018	Transmission
53/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Asset-I: 06 Nos. of link under central sector (562.873) Asset-II: 07 Nos. of OPGW links (664.53 km) and Asset-III: 07 Nos. links under Central Sector (1076.57 km) under the project Fibre 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. PGCIL.	03.05.2018	04.05.2018	Transmission
49/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Asset I:400 kV Transmission Line for Swapping of Kahalgaon 1 bay with Sasaram 1 bay at Biharsharif Sub-station; Asset II: 400 kV Transmission Line for Swapping of Purnea (1&2) Bays with Sasaram bays (3&4) at Biharsharif Sub-station and Asset III: Split Bus arrangement with tie line Breaker for 400 kV Biharsharif Sub-station under Split Bus arrangement for various sub-stations 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. PGCIL.	03.05.2018	04.05.2018	Transmission
183/MP/2017	Petition for revision in tariff under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 92 & 94 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 in the matter of Transmission Tariff of 500 MVA, 400/220 kV ICT at Moga (COD 1.7.2013) under Augmentation of transformation capacity in Northern Region-Part A in Northern Region for Tariff Block 2009-14. PGCIL.	03.05.2018	03.05.2018	Misc
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. .	02.05.2018	02.05.2018	Misc
Corrigendum in 110/MP/2016	Petition under Section 79 (1) (f) read with Section 79 (1) (c) of the Electricity Act, 2003 seeking compensatory and declaratory relief under the Transmission Service Agreement dated 6.8.2013 on account of ‘Change in Law’ and ‘Force Majeure’ events. Purulia and Kharagpur Transmission Company Ltd.	26.04.2018	02.05.2018	Misc
Review Petition No. 47/RP/2017 in Petition No. 26/TT/2017	Petition under section 94 (1) (f) of the Electricity Act, 2003 read with order 47 rule 1 of the Code of Civil Procedure, 1907 for review of the order dated 18.10.2017 in Petition No. 26/TT/2017. Rajasthan Rajya Vidyut Prasaran Nigam Limited.	27.04.2018	01.05.2018	Review
126/MP/2016 Alongwith I.A. No. 29/2016	Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to change in law as per Article 10 of the Power Purchase Agreement dated 23.8.2013 (PPA) executed between the Petitioner and the Respondent. Bharat Aluminium Company Limited.	27.04.2018	01.05.2018	Misc
I.A. No. 22 of 2018 in Review Petition No. 13/RP/2018	Application for seeking interim directions Power Grid Corporation of India Limited.	26.04.2018	27.04.2018	Review
39/AT/2018	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by the ERSS XXI Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited) ERSS XXI Transmission Limited.	25.04.2018	26.04.2018	Misc
182/MP/2017	Petition for revision of tariff under Section 79(1)(c) of the Electricity Act, 2003 read with Regulations 92 & 94 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 in the matter of Transmission Tariff of 500 MVA, 400/220 kV ICT at Moga (COD 1.7.2013) under Augmentation of transformation capacity in Northern Region-Part A in Northern Region for Tariff Block 2009-14 Power Grid Corporation of India Limited.	25.04.2018	26.04.2018	Misc
239/MP/2017	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and with Regulation 54 of CERC (Terms and Condition of Tariff) Regulation, 2014 for Relaxation of the Station Heat Rate Norms of Vallur Thermal Power Station (3X500MW) for the period from 1.4.2014 to 31.3.2019. NTECL.	25.04.2018	26.04.2018	Misc
80/TT/2016 and 81/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.	24.04.2018	25.04.2018	Transmission
42/TL/2018	Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to ERSS XXI Transmission Limited. ERSS XXI Transmission Limited.	24.04.2018	25.04.2018	Licensing
85/GT/2016	Petition under section 62 and 79 (1) (a) of the Electricity act, 2003 read with chapter-V of the CERC (Conduct of Business) Regulations, 1999 for approval of tariff of Patratu Thermal Power Station for the period from the date of takeover i.e. 1.4.2016 to 31.3.2019. Patratu Vidyut Utpadan Nigam Limited.	24.04.2018	25.04.2018	Generation
20/TDL/2018	Application for grant of inter-State trading licence to NHPC Limited. NHPC Limited.	23.04.2018	24.04.2018	Licensing
249/TT/2017	Approval of transmission tariff for Asset: I Extension of 400/220 kV Sikar Sub-station with 1X500 MVA, 400/220 kV auto transformer along with associated bays along with 2 nos. 220 kV line bays and Asset: II Extension of 400/220 kV Manipuri Sub-station with 1X500 MVA, 400/220/33 kV auto transformer along with associated bays along with 2 nos. 220 kV line bays under “Augmentation of transformation capacity at Manipuri and Sikar” in Northern Region from COD to 31.3.2019 for tariff block 2014-19 under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.	20.04.2018	23.04.2018	Transmission
137/MP/2017	Petition for modification in calculation of Point of Connection (POC) transmission charges applied in collective transactions. Indian Energy Exchange Limited.	20.04.2018	23.04.2018	Misc
206/TT/2017	Approval of transmission tariff for RAPP-Kota 400 kV D/C line (part of RAPP-Jaipur (South) 400 kV D/C line with one ckt LILOed at Kota) along with associated bay at Kota under “Transmission System associated with RAPP 7&8, Part-A”. Power Grid Corporation of India Limited.	20.04.2018	23.04.2018	Transmission
Corrigendum in 104/MP/2017	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 (“Change in Law”) of the Power Purchase Agreements dated 7.8.2008 executed between Uttar Haryana Bijli Vitran Nigam Limited/ Dakshin Haryana Bijli Vitran Nigam Limited and Adani Power Limited. Adani Power Limited.	20.04.2018	20.04.2018	Misc
5/SM/2018	Empanelment of Compliance Auditor in the area of Renewable Energy Certificate Mechanism	19.04.2018	19.04.2018	Misc
18/MP/2017 Alongwith I.A. No. 6/2017	Petition under section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to change in law as per the terms of Power Purchase Agreements dated 13.6.2013 (PPAs) executed between the Petitioner and the Respondents Bharat Aluminium Company Limited.	18.04.2018	19.04.2018	Misc
4/SM/2018	Calculation of Average Power Purchase Cost (APPC) at the national level	11.04.2018	12.04.2018	Misc
86/MP/2018	Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for the purpose of brining on record the appointment of Axis Trustee Services Limited/Petitioner No. 2 as the new Security Trustee which in the process of replacing the earlier Security Trustee i.e. Petitioner No. 3 so as to ensure that the new Security Trustee continues to function seamlessly and swiftly on behalf and for benefits of the lenders. Alipurduar Transmission Limited	10.04.2018	12.04.2018	Misc
36/RP/2017 alongwith I.A. No. 64/IA/2017	Petition for review and modification of the order dated 21.3.2016 in Petition No.142/TT/2014 under section 94(1)(f) of the Electricity Act, 2003. PGCIL	10.04.2018	10.04.2018	Review
14/MP/2017	Petition under section 79 (1) (a) and section 79 (1) (f) of the Electricity Act, 2003 read with the CERC (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of Change in Law affecting Stage- II of the Badarpur Thermal Power Station. NTPC	09.04.2018	10.04.2018	Misc
142/MP/2017	Petition under Section 79(1) (c) and Section 79(1) (k) of the Electricity Act, 2003 read with Regulation 8 of the CERC (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-state Transmission and related matters) Regulations, 2009 and Regulation 111 – 113 (Inherent Powers) and Regulation 115 (Power To Remove Difficulties) of the CERC (Conduct of Business) Regulations, 1999 with respect to applicability of Reliability Support Charges on the Petitioner in terms of the order dated 16.5.2016 in Petition No. 9/ MP/ 2016. National High Power Test Laboratory Pvt. Ltd	04.04.2018	06.04.2018	Misc
40/TT/2018	Determination of transmission tariff for Asset-I: 2 Nos. 400 kV line bays at Parli (Powergrid) Switching Station (for Parli new (TBCB)- Parli (Powergrid) 400 kV D/C (quad) line under TBCB) and Asset-II: 2 Nos. 765 kV line bays at Solarpur (Powergrid) Station(for Parli new (TBCB)- Solarpur (Powergrid) 765 kV D/C line under TBCB route) from COD to 31.3.2019 under the “Powergrid works associated with Western Region Strengthening Scheme-XV” in Western Region for 2014-19 tariff block. Power Grid Corporation of India Limited.	05.04.2018	06.04.2018	Transmission
259/TT/2017	Determination of transmission tariff for 400/220 kV 1X500 MVA ICT-III at Satna along with associated ICT bays and 2 Nos. 220 kV line bays at Satna Sub-station from COD to 31.3.2019 under “Western Region Strengthening Scheme-XVI” in Western Region for 2014-19 tariff block. Power Grid Corporation of India Limited	05.04.2018	06.04.2018	Transmission
118/TT/2017	Approval of transmission tariff for 400 kV D/C Kakrapar APP-Navsari T/L along with associated bays at Navsari GIS and 400 kV D/C Kakrapar APP-Vapi T/L along with associated bays at Vapi S/S under “Transmission System associated with Kakrapar Atomic Power Project 3 & 4” for tariff block 2014-19 in Western Region from COD to 31.3.2019. Power Grid Corporation of India Limited	05.04.2018	06.04.2018	Transmission
107/GT/2015	Approval of tariff of Koldam Hydroelectric Power Project (4 x 200 MW) for the period from COD of the station (18.7.2015) till 31.3.2019. NTPC Ltd.	05.04.2018	05.04.2018	Generation
110/MP/2016	Petition under Section 79 (1) (f) read with Section 79 (1) (c) of the Electricity Act, 2003 seeking compensatory and declaratory relief under the Transmission Service Agreement dated 6.8.2013 on account of ‘Change in Law’ and ‘Force Majeure’ events. Purulia and Kharagpur Transmission Company Ltd. Corrigendum (Dated: 26.04.2018)	03.04.2018	04.04.2018	Misc
239/MP/2016	Petition under Section 79 (1) (b) and 79 (1) (f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to change in laws as per Article 13 of the Power Purchase Agreement dated 26.02.2007 (PPA) executed between the Petitioner and the Respondent. ACB (India) Ltd.	28.03.2018	04.04.2018	Misc
104/MP/2017	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 (“Change in Law”) of the Power Purchase Agreements dated 7.8.2008 executed between Uttar Haryana Bijli Vitran Nigam Limited/ Dakshin Haryana Bijli Vitran Nigam Limited and Adani Power Limited. Adani Power Limited. Corrigendum (Dated: 20.04.2018)	28.03.2018	28.03.2018	Misc
252/MP/2017	Petition under Section 79 (1) (f) of the Electricity Act, 2003 for adjudication of dispute between the Generator and the Transmission Licensee. Greenko Budhil Hydro Power Private Limited.	28.03.2018	28.03.2018	Misc
85/MP/2018	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 as amended till date, seeking permission for extension of the period for injection of infirm power for commissioning & testing including full load testing of second unit (Unit No.1) (300 MW) of (4x300 MW) Binjkote TPP of SKS Power Generation (Chhattisgarh) Limited, from 31.3.2018 to 30.4.2018. SKS Power Generation (Chattisgarh) Limited.	28.03.2018	28.03.2018	Misc
02/SM/2018	Determination of levellised generic tariff for FY 2018-19 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2017. .	28.03.2018	28.03.2018	Misc
5/TT/2018	Approval of transmission tariff for 14 numbers OPGW links (1513.362 km), 27 numbers OPGW links (1892.58 km), 21 numbers OPGW links (2217.94 km) under Central Sector, 10 numbers OPGW links (258.37 km) under State Sector (MPPTCL) and 9 numbers OPGW links (1326.19 km) under Central Sector under “Establishment of fiber optic Communication System under Master Communication Plan in Western Region” from COD to 31.3.2019 for tariff block 2014-19. PGCIL	28.03.2018	28.03.2018	Transmission
25/RP/2017 in 7/GT/2016	Review of Commission’s order dated 24.3.2017 in Petition No. 7/GT/2016 regarding 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. Hubli Electricity Supply Company Ltd	28.03.2018	28.03.2018	Review
42/TL/2018	Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to ERSS XXI Transmission Limited. ERSS XXI Transmission Limited	26.03.2018	28.03.2018	Licensing
20/TDL/2018	Application for grant of inter-State trading licence to NHPC Limited. NHPC	26.03.2018	28.03.2018	Licensing
62/MP/2017	Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission charges with respect to the Transmission System established by Powergrid NM Transmission Limited (erstwhile Nagapattinam-Madhugiri Transmission Company Limited). Nagapattinam-Madhugiri Transmission Company Limited	27.03.2018	28.03.2018	Misc
245/MP/2016	Petition under Section 35 and 36 of the Electricity Act, 2003 read with the CERC (Rates, Charges and Terms and Conditions for use of Intervening Transmission Facilities) Regulations, 2010 seeking fixation of and adjudication on the transmission charges for the proposed use of PGCIL’s Inter-State transmission facility of 400 kV Bhadravati S/s for conveyance of 200 MW power from GMR Warora Energy Limited in terms of the PPA dated 17.03.2010. Maharashtra State Electricity Distribution Co. Ltd.	27.03.2018	27.03.2018	Misc
37/RP/2017 alongwith IA No.66/IA/2017	Petition for review and modification of the order dated 29.2.2016 in Petition No. 225/TT/2015 under section 94(1)(f) of the Electricity Act, 2003. PGCIL	27.03.2018	27.03.2018	Review
009/SM/2015	Following up actions on the recommendations of CAC Sub-Committee on Congestion in Transmission. Commission on its own motion	26.03.2018	27.03.2018	Misc
222/TT/2016	Approval of transmission tariff of 1x125 MVAR Bus Reactor at 400 kV Nagapattinam GIS alongwith associated bays and equipments, 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 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	22.03.2018	26.03.2018	Transmission
221/TT/2017	Approval of tariff of the Inter-State transmission lines connecting other states incidental to Inter-State transmission of electricity for transmission lines owned by PTCUL. Power Transmission Corporation of Uttarakhand Ltd	27.02.2018	26.03.2018	Transmission
220/TT/2017	Determination of transmission tariff for Transmission Assets: a) both circuits of one LILO D/C portion of Simhadri-Vijayawada 400 kV line at Vemagiri-I (AP) shall be LILOed at Vemagiri-II (PG) (D/C portion and multi-circuit portion) alongwith associated bays at Vemagiri-II (PG). b) Both circuits of second LILO D/C portion of Simhadri-Vijayawada 400 kV line at Vemagiri-I (AP) shall be looped in at Vemagiri-II (PG), there shall be ‘No Loop Out’. The open section of 400 kV D/C line from Vemagiri-I (AP) shall be used for termination of kV Kota line alongwith associated bays at Vemagiri-II (PG). c) Shifting of 2 nos. of 63 MVAR reactors from Gazuwaka to Vemagiri-II (PG) for utilization on Simhadri-II- Vemagiri-II (PG) 400 kV D/C line under “Removal of Constraints in 400 kV bays extensions at 400 kV Vemagiri S/S” in Southern Region. Power Grid Corporation of India Limited	23.03.2018	26.03.2018	Transmission
37/TT/2018	Determination of transmission tariff for 1 x 500 MVA, 400/220 kV ICT along with associated transformer bays and 220 kV line bays at Itarsi Sub-station from COD to 31.3.2019 under the “Western Region System Strengthening Scheme-XIV” in Western Region. Power Grid Corporation of India Limited	23.03.2018	26.03.2018	Transmission
63/MP/2017	Petition for seeking indulgence and intervention of the Commission to protect the rights and interest of the all generators who have entered into competitively bid Case-1 Power Purchase Agreement due to delay in publication of a separate Wholesale Price Index (Non-Coking Coal) Series. Association of Power Producers	22.03.2018	23.03.2018	Misc
04/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for Asset 1: 2 No. 400 kV line bays at Samba Sub-station and 2 No. 400 kV line bays at Jalandhar Sub-station and Asset 2 : 2 No. 400 kV line bays at Samba Sub-station and 2 No. 50 MVAR line reactor at Samba Sub-station under “Northern Region System Strengthening Scheme-XXIX (NRSS-XXIX)” 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.	22.03.2018	23.03.2018	Transmission
1/TT/2018	Approval of transmission tariff for Asset-I: (i) 132 kV S/C (on D/C Tower) Pasighat-Roing transmission line along with associated bays at Pasighat and Roing Sub-station, (ii) 3X5 MVA, 1-ph, ICT-I along with associated bays at Roing, (iii) 4X5 MVA, 1-ph, ICT-II along with associated bays at Roing, (iv) 4X6.67 MVAR, 1-ph,132 kV bus reactor along with associated bays at Roing, Asset-II: (i) 132 kV S/C (on D/C Tower) Roing-Tezu transmission line along with associated bays at Roing and Tezu Sub-station, (ii) 4X6.67 MVAR, 1-ph,132 kV bus reactor along with associated bays at Tezu under “Transmission system associated with Pallatana GBPP and Bongaigaon TPS” under for tariff block 2014-19 in North Eastern Region from COD to 31.3.2019. Power Grid Corporation of India Limited.	22.03.2018	22.03.2018	Transmission
06/TT/2018	Approval of transmission tariff from COD to 31.3.2019 for 400/220 kV New Wanpoh Sub-station: (+) 300 MVAR / (-)200 MVAR SVC under “Static VAR Compensators (SVCs) 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.	22.03.2018	22.03.2018	Transmission
215/TT/2016	Determination of transmission tariff from COD to 31.3.2019 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. Power Grid Corporation of India Limited.	22.03.2018	22.03.2018	Transmission
241/TT/2016	Determination of transmission tariff from COD to 31.3.2019 for 400/220 kV Kankroli Sub-station: (+) 400 MVAR/(-) 300 MVAR SVC, under “Static VAR Compensators (SVCs) in Northern Region” in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.	22.03.2018	22.03.2018	Transmission
6/SM/2017	Voluntary Closure of Business Operations of Power exchange India Limited: Show cause notice for non-compliance of the directions of the Commission in the letter dated 3.3.2017. Power Exchange India Limited.	21.03.2018	22.03.2018	Misc
5/RP/2017 in 68/TT/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 the Order dated 30.7.2016 issued in Petition no. 68/TT/2016. LANCO Teesta Hydro Power Limited.	20.03.2018	21.03.2018	Review
192/MP/2016	Petition under Section 79 (1) (f) read with Section 79 (1) (c) of the Electricity Act, 2003 and under Regulation 31 (3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for declared capacity and certification thereof by WRLDC/WRPC in respect of the Petitioner`s 1320 MW (2X660 MW) coal based power project at Nigrie, District Singrauli, State of Madhya Pradesh. Jaiprakash Power Venture Limited.	20.03.2018	21.03.2018	Misc
166/TDL/2017	Application for grant of inter-State trading licence to Alishan Energy Pvt. Ltd. Alishan Energy Pvt. Ltd	20.03.2018	21.03.2018	Licensing
105/MP/2017 alongwith I.A. No. 42/2017	Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with Articles 11.6 and 17 of the Power Purchase Agreement dated 7.8.2008 for recovery of unpaid dues towards fuel cost. GMR-Kamalanga Energy Limited.	20.03.2018	21.03.2018	Misc
181/MP/2017 alongwith IA No. 51/2017	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, alongwith (i) Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access to the Inter-State Transmission and Related Matters) Regulations, 2009; (ii) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (iii) Regulation 111 & 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and (iv) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Signing of Long Term Access Agreement and Grant of Regulatory Approval for execution of the Transmission System associated with Shongtong Karcham HEP. Power Grid Corporation of India Ltd.	19.03.2018	20.03.2018	Misc
33/RP/2017 alongwith I.A.60 of 2017 in 5/TT/2015	Review petition under Section 94 (1)(f) of the Electricity Act, 2003 for review and modification of the final order dated 29.3.2016 in Petition No. 5/TT/2015. Power Grid Corporation of India Limited.	20.03.2018	20.03.2018	Review
I.A No. 12 of 2018 in 105/MP/2017	Interlocutory Application for directions to call for details regarding the certification of quantum of coal allocated to Haryana under FSA dated 26.3.2013 by CIL and direct GMR to produce document of the details of bids/ allocations carried under the Shakti Scheme Haryana Power Purchase Centre.	19.03.2018	19.03.2018	Misc
1/MP/2017	Petition under Section 79 of Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and (a) Article 10 of the PPA dated 17.3.2010 between Maharashtra State Electricity Distribution Company Ltd and EMCO Energy Ltd (b) Article 10 of the PPA dated 21.3.2013 between Electricity Department of Union Territory of Dadra and Nagar Haveli and EMCO Energy Ltd and (c) Article 10 of the PPA dated 27.11.2013 between GMR Energy Trading Ltd and Tamil Nadu Generation and Distribution Corporation Ltd through EMCO Energy Ltd and to evolve a mechanism for grant of appropriate adjustment/ compensation to offset financial/ commercial impact of Change in law events during the Operating Period GMR Warora Energy Limited.	16.03.2018	19.03.2018	Misc
34/RP/2017 alongwith 61/IA/2017	Petition for review and modification of the order dated 18.3.2016 in Petition No. 15/TT/2014 under section 94(1)(f) of the Electricity Act, 2003. PGCIL.	19.03.2018	19.03.2018	Misc
175/MP/2016	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation due to Change in Law impacting revenues and costs during the Operating Period. Sasan Power Limited.	13.03.2018	15.03.2018	Misc
73/MP/2017	Corrigendum to order dated 21.2.2018 in Petition No.73/MP/2017 Power Grid Corporation of India Limited.	15.03.2018	15.03.2018	Misc
150/TT/2017	220 kV inter-State Transmission Lines owned by KSEBL connecting Kerala to other States - (1) Kaniyampetta-Kadakola 220 kV SC line (2) Mooziyar-Theni 220 kV SC line (3) Idukki-Udumalpet 220 kV SC line as per the Commission’s order dated 12.5.2017 in Petition No. 07/SM/2017 for inclusion in PoC charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Kerala State Electricity Board Limited.	14.03.2018	14.03.2018	Transmission
3/SM/2018	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. Adhunik Alloys & Power Limited.	08.03.2018	14.03.2018	Misc
130/MP/2017	Petition under Section 79 of the Electricity Act, 2003 read with Part 7, Clause 4 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 in regard to difficulties faced in implementation of the Mechanism for compensation for degradation of Heat rate, Auxiliary Power Consumption and Secondary Fuel Consumption due to Part Load Operation and Multiple Start/ Stop of Units NTPC.	13.03.2018	14.03.2018	Misc
13/SM/2017	Abolition of Clean Energy Cess and Introduction of Goods and Services Tax Compensation Cess GMR-Kamalanga Energy Limited and others.	14.03.2018	14.03.2018	Misc
61/MP/2017	Petition under Section 79 (1) (f) of the Electricity Act, read with Regulation18 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. Visa Power Private Limited	28.02.2018	13.03.2018	Misc
45/RP/2017	Petition for review and modification of the order dated 20.9.2017 in Petition No. 272/TT/2015. Power Grid Corporation of India Limited	12.03.2018	12.03.2018	Review
20/MP/2017 alongwith IA No. 47/2017	Petition under Section 79 (1)(c) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Access in inter-State transmission and related matters) Regulations, 2009 and Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010. Kanti Bijlee Utpadan Nigam Limited	09.03.2018	12.03.2018	Misc
111/TT/2017	Truing up of transmission tariff of RRVPNL owned transmission lines/system connecting other states and intervening transmission lines incidental to inter-State transmission of electricity of the years 2011-12, 2012-13 and 2013-14 in accordance with the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2009. Rajasthan Rajya Vidyut Prasaran Nigam Limited Corrigendum (Dated: 12.06.2018)	09.03.2018	09.03.2018	Transmission
229/RC/2015	Application under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulation 21 of the Central Electricity Regulatory Commission (Sharing of Transmission Charges and Losses in Inter State Transmission) Regulations, 2010 alongwith Regulation 111 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 2 (1) (j) and Regulation 6 (1) (d) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. Power Grid Corporation of India Limited,	08.03.2018	09.03.2018	Misc
26/RP/2017 alongwith I.A.32 of 2017 in 85/TT/2015	Review petition under Section 94(1)(f) of the Electricity Act, 2003 for review and modification of the final order dated 24.2.2017 in Petition No. 85/TT/2015. Power Grid Corporation of India Limited	08.03.2018	09.03.2018	Review
266/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) Koteshwar pooling Station-Rishikesh 400 KV D/C (HTLS) line, (ii) 2 nos. of bays at 400 KV Rishikesh Sub-station of PTCUL, (iii) LILO of one Ckt. of 400 KV D/C Sikar (PG)- Neemrana (PG) line at Babai (RRVPNL), (iv) Babai (RRVPNL)- Bhiwani (PG) 400 KV D/C line, (v) 2 Nos. of bays at 400 KV Babai (RRVPNL) sub-station for LILO of one Ckt. of 400 KV D/C Sikar (PG) – Neemrana (PG) line at Babai (RRVPNL), (vi) 2 Nos. of bays at 400 KV Babai (RRVPNL) sub-station for Babai (RRVPNL)- Bhiwani (PG) 400 kV D/C line. NRSS XXXVI Transmission Limited	08.03.2018	08.03.2018	Misc
41/RP/2017	Petition for review and modification of the order dated 7.9.2017 in Petition No. 213/TT/2016. Power Grid Corporation of India Limited.	08.03.2018	08.03.2018	Review
42/RP/2017	Petition for review and modification of the order dated 18.9.2017 in Petition No.218/TT/2016. Power Grid Corporation of India Limited.	08.03.2018	08.03.2018	review
66/MP/2018	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 Lara STPP (2X800 MW), beyond the period of six months from the date of first synchronization, i.e., beyond 8.3.2018. PGCIL.	08.03.2018	08.03.2018	Misc
174/MP/2017	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 of the CERC (Grant of Connectivity, Long-Term Access & Medium-Term Open Access in Inter State Transmission & related matters), Regulation 2009. M/s Suzlon Power Infrastructure Ltd.	08.03.2018	08.03.2018	Misc
268/MP/2017	Petition under Section 17 read with Section 79 (1) (c ) of the Electricity Act, 2003 for seeking approval of substitution of lenders, namely Credit Agricole Corporate and Investment Bank, Mizuho Corporate Bank with Standard Chartered Bank. Western Transmission (Gujarat) Limited.	08.03.2018	08.03.2018	Misc
207/TT/2017	Approval of transmission tariff for Asset 1: Part of 400 kV D/C Navsari Boisar T/L from 45 A/0 to 69/0 (D/C portion strung on M/C Twin-Twin portion comprising of 400 kV D/C Navsari-Boisar and 400 kV D/C Vapi-Kudus), Part of 400 kV D/C Navsari-Boisar T/L from 69/0 to 313/0 and Part of 400 kV D/C Navsari-Boisar from 313/0 to 332/0 (D/C portion strung on M/C Twin-Quad portion comprising of 400 kV D/C Navsari-Boisar and 400 kV D/C Aurangabad-Boisar); Asset 2:240 MVAr Switchable Line Reactor for 765 kV Seoni-Wardha Ckt.#1 at Seoni S/S; Asset 3:240 MVAr Switchable Line Reactor for 765 kV Seoni-Wardha Ckt.#2 at Seoni S/S; Asset 4:Part of 400 kV D/C Vapi- Kudus T/L from location 44-45 A/0 (D/C portion strung on M/C Twin-Twin portion comprising of 400 kV D/C Navsari-Boisar and 400 kV D/C Vapi-Kudus)- {400 kV D/C Navsari-Boisar portion from location 44 to 45 A/0 already commissioned on 1.4.2014; Asset 5:Part of 400 kV D/C Vapi- Kudus T/L from 45 A/0 to 69/0 (D/C portion strung on M/C Twin-Twin portion comprising of 400 kV D/C Navsari-Boisar and 400 kV D/C Vapi-Kudus)-, Part of 400 kV D/C VApi-Kudus T/L from 69/0-104/0 and Part of 400 kV D/C Aurangabad-Boisar from 313/0 to 332/0 (D/C portion strung on M/C Twin-Quad portion comprising of 400 kV D/C Navsari-Boisar and 400 kV D/C Aurangabad-Boisar) under “Transmission System associated with Mundra Ultra Mega Power Project”for tariff block 2014-19 in Western Region from COD to 31.3.2019. PGCIL.	06.03.2018	07.03.2018	Transmission
120/MP/2017	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 2016-17 and for future. Indian Wind Power Association (IWPA).	01.03.2018	06.03.2018	Misc
I.A. No. 1/2018 In Petition No. 246/MP/2016	Petition under Section 94 (2) of the Electricity Act, 2003 seeking interim relief. Coastal Energen Pvt. Limited.	01.03.2018	06.03.2018	Misc
246/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 Debenture Trustee, by way of mortgage. Kudgi Transmission Limited.	05.03.2018	06.03.2018	Misc
226/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 Debenture Trustee, acting on behalf of and for the benefit of the Debentures Holders 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 Indenture of Mortgage, 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) Jabalpur-Bhopal 765 kV S/C Transmission Line from Bhopal- Indore 765 kV S/C Transmission Line, (ii) Bhopal-Bhopal 400 D/C Transmission Line, (iii) Aurangabad-Dhule 765 kV S/C Transmission Line, (iv) Dhule-Vadodra 765 kV S/C Transmission Line, (v) Dhule-Dhule Transmission Line and (vi) Sub-station at Dhule. Bhopal Dhule Transmission Company Limited.	27.02.2018	05.03.2018	Misc
73/MP/2017 Along with I.A. No. 75, 76, 77 and 78 of 2017	Application under Section 79(1)(c) & 79(1)(d) of the Electricity Act, 2003 seeking permission for implementing the directions given in the order dated 16.2.2017 of the Commission in 24/RP/2015. PGCIL. Corrigendum (Dated: 15.03.2018)	21.02.2018	05.03.2018	Misc
184/MP/2017	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 Axis Trustee Services Limited, the Debenture Trustee/Petitioner No. 2, acting on behalf of and for the benefit of (i) Axis Bank Limited, and (ii) Aditya Birla Finance Limited, and creation and enforcement of security interest in favour of Debenture Trustee for the benefit of lenders (i) all movable and immovable assets of the utility to be established by the petitioner that constitute the project, (ii) the Transmission Service Agreement executed by the petitioner on 2.1.2014 (iii) Transmission Licence for development of Inter State Transmission System under “Northern Region System Strengthening Scheme NRSS- XXI (Part B)” dated 25.8.2014 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., under “Northern Region System Strengthening Scheme NRSS- XXI (Part B). NRSS XXXI (B) Transmission Limited .	27.02.2018	05.03.2018	Misc
10/MP/2016	Petition under Sections 79 (1) (f) and 19 of the Electricity Act, 2003 read with Regulation 14 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 seeking refund of the Late Payment Surcharge illegally retained by the Respondent No. 1 under Power Purchase Agreement dated 30.5.2011 alongwith interest and initiation of proceedings for revocation of the Inter-State Trading License of the Respondent No.1 Jaiprakash Power Ventures Limited .	01.03.2018	01.03.2018	Misc
167/MP/2016 alongwith I.A. No. 42/2016 I.A. No. 44/2017 and 81/2017	Petition for the relinquishment of Long Term Open Access under the Bulk Power Transmission Agreement dated 24.2.2010 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. Adhunik Power and Natural Resources Limited.	27.02.2018	01.03.2018	Misc
256/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 declaration and Memorandum entry 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) Biswanath Chariyalli (POWERGRID)-Itanagar 132 kV D/c line (ii) 2 nos. 132 kV line bays at Itanagar for termination of Biswanath Chariyalli (POWERGRID)-Itanagar 132 kV D/C line (iii) LILO of one circuit of Biswanath Chariyalli (POWERGRID)-Itanagar 132 kV D/c (Zebra Conductor) line at Gohpur (AEGCL) (iv) Silchar (POWERGRID)-Misa (POWERGRID) 400 kV D/c (Quad) line (v) 400/132 kV, 2X315 MVA S/s at Surajmninagar (vi) 400/132 kV, 2X315 MVA S/s at P.K. Bari (vii) Surajmaninagar-P.K. Bari 400 kV D/c line (viii) 2 no. 400 kV line bays at Palatana GBPP switchyard for termination of Palatana-Surajmaninagar 400 kV D/C line (ix) AGTPP (NEEPCO)-P.K. Bari (TSECL) 132 kV D/C line with high capacity HTLS Conductor (equivalent to single moose ampacity at 85˚C) (x) 2 nos. 132 kV line bays at AFTPP generation switchyard for termination of AGTPP (NEEPCO)-P.K. Bari (TSECL) 132 kV D/C line (xi) 2 no. 132 kV line bays at P.K. Bari (TSECL) S/s for termination of AGTPP (NEEPCO)-P.K. Bari (TSECL) 132 kV D/c line. NER II Transmission Limited.	27.02.2018	01.03.2018	Misc
211/MP/2016	Petition under Section 19 of the Electricity Act, 2003 read with Regulation 14 and Regulation 7 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 seeking revocation of the Inter-State Trading Licence granted to M/s Global Energy Private Limited. Jindal Power Limited.	27.02.2018	01.03.2018	Misc
33/RP/2016 173/TT/2013 111/TT/2015	Review of order dated 15.6.2016 in Petition No. 173/TT/2013 and 111/TT/2015. Essar Power Transmission Company Limited .	28.02.2018	01.03.2018	Misc
02/SM/2018	Determination of levellised generic tariff for FY 2018-19 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2017. .	01.03.2018	01.03.2018	Misc
257/MP/2017	Application for up-gradation of inter-State trading licence in electricity from Category II to Category I. Solar Energy Corporation of India.	27.02.2018	28.02.2018	Misc
26/MP/2018	Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003. Essar Power M.P. Limited.	27.02.2018	28.02.2018	Misc
121/MP/2017	Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Article 13 of the PPA dated 22.4.2007 and Clause 4.7 of the Competitive Bidding Guidelines, seeking adjustment of tariff for increase / decrease in cost/revenue of CGPL due to occurrence of ‘Change in Law’ events. Coastal Gujarat Power Limited.	21.02.2018	23.02.2018	Misc
51/MP/2018	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-III of Kudgi STPP Stage-I (3X800 MW), beyond the period of six months from the date of its first synchronization, i.e., beyond 21.2.2018. NTPC Limited.	23.02.2018	23.02.2018	Misc
1/RP/2018 In Petition No. 128/MP/2016	Petition seeking rectification of the order dated 12.10.2017 in Petition No. 128/MP/2016 M.P.Power Management Company Limited.	21.02.2018	23.02.2018	Review
131/MP/2016	Petition under Section 79 of Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and (a) Article 10 of the PPA dated 9.11.2011 between GMR Kamalanga Energy Ltd and Bihar State Electricity Board and (b) Article 13 of the PPA dated 12.3.2009 between GMR Energy Ltd. (on behalf of GMR Kamalanga Energy Ltd) and PTC India Ltd with back to back PPA between PTC India Ltd and Haryana Distribution companies, for compensation due to Change in Law and to evolve a mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law during the Operating Period. GMR-Kamalanga Energy Limited.	21.02.2018	23.02.2018	Misc
13/TT/2017	Determination of transmission tariff from COD to 31.3.2019 for Asset I: 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 II: 02 Nos. 400/220 kV, 500 MVA ICTs along with associated bays at 400/220 kV GIS Sub-station at Kurukshetra and Asset III: 8 nos. 220 kV line bays at 400/220 kV GIS Sub-station at Kurukshetra under “Western Region–Northern Region HVDC inter-connector for IPP Projects in Chhattisgarh” in Northern Region and Western Region 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. Power Grid Corporation of India Limited.	22.02.2018	23.02.2018	Transmission
21/MP/2018	Petition under section 79 (1) (b) for approval of the amendment of tariff and PPA on account of allocation of coal linkage under the SHAKTI scheme of the Government of India. KSK Mahanadi Power Company Ltd.	21.02.2018	22.02.2018	Misc
41/MP/2018	Petition under Section 79(l)[b) of the Electricity Act, 2003 read with statutory framework governing procurement of power through Competitive bidding and (a) the PPA dated 9.11.2011 between GMR Kamalanga Energy Ltd and Bihar State Electricity Board and (b) the PPA dated 28.9.2006 (revised on 4.1.2011) between GMR Kamalanga Energy Ltd and GRIDCO Limited for approval of the amendment of the aforesaid PPAs in compliance with the provisions of the Scheme for Harnessing and Allocating Koyala (Coal) Transparently in India. GMR Kamalanga Energy Limited.	21.02.2018	22.02.2018	Misc
No. L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of January to March, 2018 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, New Delhi.	16.02.2018	22.02.2018
59/RP/2016 In Petition No. 87/TT/2015	Review of the Commission’s order dated 18.4.2016 in Petition No. 87/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. Power Grid Corporation of India Ltd.	13.02.2018	19.02.2018	Review
179/MP/2017	Petition under section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-V of the CERC (Conduct of Business) Regulations, 1999 for relaxation of norms of Vindhyachal Super Thermal Power Station, Stage-II (1000 MW) for the period from 1.4.2014 to 31.3.2019 . NTPC Ltd	16.02.2018	19.02.2018	Misc
Interlocutory Application No.5/2018	Interlocutory Applications for exemption from filing court fee.. M/s Mirra and Mirra Industries	15.02.2018	19.02.2018	-
167/MP/2017	Petition under section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-V of the CERC (Conduct of Business) Regulations, 1999 for relaxation of APC norms of Talcher Super Thermal Power Station, Stage-I (1000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC	16.02.2018	19.02.2018	Misc
250/TT/2017	Approval of transmission tariff from COD to 31.3.2019 of 765 kV line bays at Jabalpur Pooling Station for 765 kV D/C Gadarwara STPS (NTPC)-Jabalpur Pooling Station transmission line under “Powergrid works associated with Part-A of transmission system for Gadarwara STPS of NTPC” in Western 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	13.02.2018	15.02.2018	Transmission
198/MP/2016	Corrigendum to order dated 7.2.2018 in Petition No. 198/MP/2016. NTPC	13.02.2018	19.02.2018	Misc
198/MP/2016	Petition under Section 79 of the Electricity Act, 2003 and provisions 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 the provisions of Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010 for revising the date of operationalisation of LTA granted to Singrauli Small Hydro Power Station (2X4MW) to 31.3.2017 or the actual COD whichever is later. NTPC. Corrigendum (Dated: 13.02.2018)	07.02.2018	12.02.2018	Misc.
75/MP/2017	Petition for the approval of transfer of trading licence held by JSW Power Trading Company Limited to JSW Green Energy Limited. JSW Power Trading Company Limited.	01.02.2018	05.02.2018	Misc.
I.A. No. 90 of 2017 in 15/MP/2016	Interlocutory Application under section 94(2) of the Electricity Act, 2003 read with Regulations 103A and 114 of the CERC (Conduct of Business) Regulations, 1999 M.R.Industries.	29.01.2018	31.01.2018	Misc.
168/MP/2017	Petition under section 79 (1) (f) read with section 79 (1) (c) and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium-Term Open Access in Inter-state transmission and related matters) Regulations, 2009. India Power Corporation Limited.	29.01.2018	31.01.2018	Misc.
I.A. No. 26/2017 in 157/MP/2015	Interlocutory Application seeking clarification/ modification of Order dated 17.3.2017 in Petition No. 157/MP/2015. Coastal Gujarat Power Limited.	29.01.2018	31.01.2018	Misc.
Review Petition No. 55/RP/2016 alongwith 27/IA/2017 in Petition No. 173/TT/2013 and Petition No. 111/TT/2015	Review of the Commission’s order dated 15.6.2016 in Petition No. 173/TT/2013 and Petition No. 111/TT/2015 under Regulation 94 of the Electricity Act, 2003 read with Regulations 103, 111 and 114 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. NTPC Limited.	30.01.2018	31.01.2018	Review.
163/MP/2017	Petition seeking a revision in the methodology for computing the Escalation Rates for domestic coal, as published by the Commission, for the purposes of payment of tariff with respect to a PPA under Case-I bidding process. Bharat Aluminium Company Limited.	19.01.2018	24.01.2018	Misc.
29/RP/2017 in 45/GT/2015	Review of Commission’s order dated 22.5.2017 in Petition No. 45/GT/2016 in the matter of approval of tariff of Bongaigaon Thermal Power Station of Unit- I (250 MW) for the period from 1.4.2016 to 31.3.2019 NTPC Ltd.	23.01.2018	24.01.2018	Review.
10/MP/2018	Petition under Section 79 (1) (c) (f) of the Electricity Act, 2003. Essar Power M.P. Limited.	19.01.2018	19.01.2018	Misc.
95/2017 in 145/MP/2017	Interlocutory Application seeking clarification of the order dated 29.9.2017 in Petition No. 145/MP/2017 in relation to directions issued by the Commission inter-alia with regard to granting of physical connectivity for wind or solar projects, by way of allocation of bay, only upon commissioning of the dedicated transmission line and the wind generating station for directions to calculate excise duty on coal. Orange Sironj Wind Power Pvt. Ltd.	18.01.2018	19.01.2018	Misc.
38/RP/2017 in 135/GT/2015	Review of the Commission’s order dated 11.7.2017 in Petition No. 135/GT/2015 regarding 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	16.01.2018	17.01.2018	Review.
32/RP/2017 I.A. 59/2017 In 325/GT/2014	Review of the Commission's order dated 10.4.2017 in Petition No. 325/GT/2014 for approval of tariff of Gandhar Gas Power Station (657.39 MW) for the period 2014-19. NTPC Ltd.	15.01.2018	16.01.2018	Review.
01/SM/2018 (Suo Motu)	Additional tax burden on transmission licensees on introduction of Goods and Service Tax compensation cess. Western Region Transmission (Maharashtra) Private Limited.	10.01.2018	11.01.2018	Misc.
39/2017 in 112/MP/2015	Application for directions on behalf of the Petitioner. GMR-Kamalanga Energy Limited.	08.01.2018	09.01.2018	Misc.
40/2017 in 8/MP/2014	Interlocutory Applications for directions to calculate excise duty on coal. PGMR Warora Energy Limited.	08.01.2018	09.01.2018	Misc.
92/MP/2015 I.A. No. 97/2017 in	Application for seeking permission to implead in the present proceedings. Power Grid Corporation of India Limited.	03.01.2018	05.01.2018	Misc.
258/MP/2017	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 18 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 200. Srijan Energy Systems Private Limited.	03.01.2018	05.01.2018	Misc.
265/MP/2017	Petition for seeking permission for extension of the period for injection of infirm power and drawal of start-up power for commissioning & testing including full load testing of second unit (Unit No.1) (300 MW) of (4x300 MW) Binjkote TPP of SKS Power Generation (Chhattisgarh) Limited, from 1.1.2018 to 31.3.2018. SKS Power Generation (Chattisgarh) Limited.	02.01.2018	03.01.2018	Misc.
Click here to view 2017 orders