Central Electricity Regulatory Commission

Orders - 2020

Petition No.	Subject	Date of Order	Date of posting Order on website	Category
496/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 of Augmentation of Hosur Sub-station by 1X315 MVA, 400/220 kV, Transformer and associated bays under System Strengthening Scheme-XIV in Southern Region. Power Grid Corporation of India Limited	28.08.2020	28.08.2020	Transmission
615/MP/2020	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 inter-change of infirm power for balance activities and declaration of commercial operation of unit-II of Meja TPS Stage-I (2X660 MW) from the grid beyond the extension period of six months from the date of its first synchronization, i.e. beyond 17.9.2020. Meja Urja Nigam Private Limited	28.08.2020	28.08.2020	Misc
186/MP/2020	Submission 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 NERLDC for the financial year 2018-19 with reference to NERLDC Charges for the control period 1.4.2014 to 31.3.2019. North Eastern Regional Load Despatch Centre (NERLDC), Power System Operation Corporation Ltd. (POSOCO)	28.08.2020	28.08.2020	Misc
478/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for Tuticorin JV –Madurai 400 kV D/C (Quad Conductor) Line and extension of 400/220 kV Madurai Sub-station under ATS of Tuticorin JV TPS in the Southern Region. Power Grid Corporation of India Ltd.	27.08.2020	28.08.2020	Transmission
349/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 of 2nd Spare Converter Transformers at Kolar and Talcher of Talcher-Kolar HVDC Link in Southern Region. Power Grid Corporation of India Limited	28.08.2020	28.08.2020	Transmission
13/RP/2020 along with IA No. 26/IA/2020	Petition for review of order dated 25.4.2019 in Petition No. 124/TT/2018 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) & 116 of the Central Electricity Regulatory Commission (Conduct of Business), Regulations, 1999. NHPC Ltd.	26.08.2020	27.08.2020	Review
12/MP/2019 with IA No/64/2019	Petition filed by Madhya Pradesh Power Management Company Limited under Sections 79(1)(c), (f), (k) and other applicable provisions of the Electricity Act, 2003 in connection with the disputes and differences arising due to breach of Power Purchase Agreement dated 8.8.2005 entered between it and Nuclear Power Corporation of India Limited and allowing the claim for damages. Madhya Pradesh Power Management Company Limited	26.08.2020	27.08.2020	Misc
310/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 of 400/220 kV, 1X315 MVA Autotransformer (ICT-III) at 400/220 kV Vapi (POWERGRID) substation in Western Region. Power Grid Corporation of India Limited	26.08.2020	26.08.2020	Misc
47/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between the Petitioner and the Respondent for seeking approval of Safeguard Duty as an event under ‘Change in Law’. Avaada Clean Energy Private Limited	24.08.2020	25.08.2020	Misc
259/GT/2019	Petition for determination of tariff of SUGEN Power Plant (1147.5 MW) for the period from 1.4.2019 to 31.3.2024 Torrent Power Limited	24.08.2020	25.08.2020	Generation
346/TT/2019	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 COD to 31. 3.2019 for Asset: 2 Nos. 765 kV line bays at 765/400 kV Bilaspur Pooling Station (Powergrid) for Bilaspur PS (Powergrid)-Rajnandgaon (TBCB) 765kV D/C line alongwith 2 Nos. 240 MVAR, 765 kV Switchable Line Reactors at 765/400 kV Bilaspur Pooling Station end under “Powergrid works associated with Additional System Strengthening Scheme for Sipat STPS” in Western Region. Power Grid Corporation of India Ltd	22.08.2020	22.08.2020	Transmission
490/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of transmission assets in Western Region consisting of 125 MVAR Bus Reactor at 400/200 kV Rajgarh Sub-station alongwith associated bays at Rajgarh Sub-station in the Western Region. Power Grid Corporation of India Ltd	22.08.2020	22.08.2020	Transmission
327/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset consisting of Asset-I: 125 MVAR, 400 kV Bus Reactor at new Purnea Sub-station along with associated bays, Asset-II: Shifting of 1 no 63 MVAR Bus Reactor installed at new Purnea bus for installation as a fixed line reactor at new Purnea end of one ckt new Siliguri-new Purnea 400 kV D/C (quad) line, Asset-III: Installation of 1 no new 125 MVAR bus reactor at new Purnea 400 kV bus, Asset-IV: Durgapur-Maithon 400 kV D/C line with associated bays at Durgapur and Maithon Sub-station, Asset-V: Installation of 1 no new 125 MVAR bus reactor at Siliguri 400 kV bus, shifting of 3 no. 63 MVAR reactors at 400 kV Siliguri Sub-station, Asset-VI: Installation of new 125 MVAR bus reactor at new Siliguri Sub-station and Asset-VII: 220/132 kV, 160 MVA ICT at Baripada under ERSS-II in the Eastern Region. Power Grid Corporation of India Ltd	22.08.2020	22.08.2020	Transmission
184/MP/2020	Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 6 & Regulation 29 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked Incentive for SRLDC for the financial year 2018-19 with reference to SRLDC Charges for the control period 1.4.2014 to 31.3.2019. Southern Regional Load Despatch Centre	21.08.2020	21.08.2020	Misc
529/MP/2020	Petition under Section 79(1)(c) of the Electricity Act, 2003 and Regulation 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium-Term Open Access in inter-State Transmission System and related matters) Regulations, 2009 seeking relaxation of Regulation 8A of the said Regulations to remove the hardship being faced by Srijan Energy System Private Limited in transferring Stage-II connectivity and Long-Term Open Access granted to it by way of Stage-II connectivity intimation bearing No. C/CTU/ConSt.-II/WR/1200000312 dated 14.6.2018 and LTA intimation bearing No. C/CTU/W/07/LTA/1200002251 dated 29.11.2019 respectively by PGCIL. 1. Srijan Energy System Private Limite 2. Continuum Power Trading (TN) Private Limited	21.08.2020	21.08.2020	Misc
95/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of the transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset consisting of Asset-I: Farakka–Baharampur 400 kV D/C transmission line with 01 No. 400 kV line bay at Baharampur Sub-station and 02 Nos 400 kV line bays at Farakka (Sub-station of NTPC); Asset-II: LILO of Farakka-Jeerat 400 kV S/C line at Sagardighi (WPDCL) Sub-station with associated line bays; Asset-III: 01 No. 125 MVAr Bus Reactor and 01 No. 400 kV line bay at Baharampur Sub-station under the Eastern Region Strengthening Scheme-XV (ERSS-XV) in the Eastern Region. Power Grid Corporation of India Ltd.	21.08.2020	21.08.2020	Transmission
217/MP/2016	Petition seeking compensation on account of Change in Law 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 Agreement dated 1.4.2013 entered into between Thermal Powertech Corporation of India Limited and Distribution Companies in the States of Andhra Pradesh and Telangana. Thermal Powertech Corporation India Limited	21.08.2020	21.08.2020	Misc
268/GT/2019	Approval of tariff of UNOSUGEN Power Plant (382.5 MW) for the period 2019-24 Torrent Power Limited	20.08.2020	21.08.2020	Generation
557/TD/2020	Application for downgradation of inter-State trading licence in electricity from Category ‘II’ to Category ‘IV’. Shree Cement Limited	21.08.2020	21.08.2020	Licensing
136/TT/2017	Petition for determination of transmission tariff from COD to 31.3.2019 for Asset-I: Loop Out of 1st Ckt. of 400 kV D/C Parbati-II-Koldam Transmission Line at Banala, Asset-II: Loop In of 1stCkt of 400 kV D/C Parbati-II-Koldam Transmission Line at Banala, Asset-III: LILO of 2nd Ckt. of Parbati-II Koldam Transmission Line at Pooling Station and LILO at Parbati-III (b-c portion) and Asset-IV: LILO of 2nd Ckt. of Parbati-II-Koldam Transmission Line at Pooling Station along with associated bays and LILO at Parbati-III associated with Parbati-III HEP (f-g portion) 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	20.08.2020	21.08.2020	Transmission
170/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset consisting of Asset A: LILO of one circuit of 400 kV D/C Kankroli-Zerda Line at Bhinmal along with 80 MVAr Bus Reactor at Bhinmal; Asset B: 315 MVA 400/220 kV ICT-I at Bhinmal along with associated bays; Asset C: 315 MVA 400/220 kV ICT-II at Bhinmal along with associated bays; Asset D: 315 MVA 400/220 kV ICT-III at Hissar along with associated bays at Hissar; Asset E: Two nos. 220 kV Bays at Hissar Sub-Station covered under “Northern Region System Strengthening Scheme-VIII” in the Northern Region. Power Grid Corporation of India Ltd.	19.08.2020	19.08.2020	Transmission
58/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Hassan-Mysore 400 kV D/C transmission line and extension of 400/220 kV Hassan & Mysore Sub-station under System Strengthening-IX in the Southern Region. Power Grid Corporation of India Ltd.	17.08.2020	18.08.2020	Transmission
37/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset-I: Modification of 132 kV Bus arrangement including switchgear to Double Main (DM) scheme with GIS at 220/132 kV Birpara Sub-station, Asset-II: 125 MVAR Bus Reactor at Banka Sub-station, Asset-III: 125 MVAR Bus Reactor at Chaibasa Sub-station, Asset-IV: 125 MVAR Bus Reactor at Lakhisarai Sub-station, Asset-V: 125 MVAR Bus Reactor at Durgapur Sub-station, Asset-VI: 125 MVAR Bus Reactor at Baripada Sub-station, Asset-VII: 125 MVAR Bus Reactor at Bolangir Sub-station and Asset-VIII: 125 MVAR Bus Reactor at Keonjhar Sub-station alongwith associated bays under “Eastern Region Strengthening scheme XIV” in Eastern Region. Power Grid Corporation of India Limited	17.08.2020	17.08.2020	Misc
15/SM/2020	Extension of time for submission of Audited Special Balance Sheet required under the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of trading License and other related matters) Regulations, 2020 to support the compliance of Net Worth requirement by inter-State trading licensees.	17.08.2020	17.08.2020	Misc
107/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 four assets under transmission system associated with Parbati-III-HEP in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Ltd.	17.08.2020	17.08.2020	Transmission
25/MP/2019	Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Green Term-Ahead Market (Renewable Energy) Contracts at Indian Energy Exchange Ltd. Indian Energy Exchange Limited	17.08.2020	17.08.2020	Misc
105/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and redetermination of transmission tariff from COD to 31.3.2019 for Tuticorin Pooling Station-Salem Pooling Station 765 kV D/C line (initially charged at 400 kV) along with Bay extensions at Salem Pooling Station and Tuticorin Pooling Station and 80 MVAR Line Reactors at each end of both circuits of Tuticorin Pooling Station-Salem Pooling Station 765 kV D/C line (initially charged at 400 kV) under “Common System Associated with Coastal Energen Private Limited & Ind-Bharat Power (Madras) Limited-LTOA Generation Projects in Tuticorin Area-Part-B ” in Southern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 pursuant to directions of the Commission in order dated 6.11.2018 in Review Petition No. 40/RP/2017. Power Grid Corporation of India Limited	16.08.2020	17.08.2020	Transmission
77/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for transmission assets under Common System associated with ISGS projects in Krishnapatnam area of Andhra Pradesh in the Southern Region. Power Grid Corporation of India Ltd.	16.08.2020	16.08.2020	Misc
158/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 seeking a declaration that the deductions made by the Respondents towards penalty imposed and capacity charges from the bills raised by the Petitioner for the months of December, 2018, January, 2019 and February, 2019 is illegal and wrongful and a consequent direction to the Respondents, to jointly and severally, pay the deducted/ withheld amounts against the bills raised for the month of December, 2018, January, 2019 and February, 2019, i.e. penalty imposed and unpaid capacity charges. Adhunik Power and Natural Resources Limited	15.08.2020	15.08.2020	Misc
243/MP/2019	Petition filed under Section 79(1)(k) of the Electricity Act, 2003 and Regulation 2(1)(d)read with Regulation 27 and111 of the Central Electricity Regulatory Commission (Conduct of Business Regulations) 1999, and Regulations 3, 7 & 14 and 15 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking condonation of delay in uploading Energy Injection Report data for the month of October, 2018 and consequently delay in complying with the procedure for issuance of Renewable Energy Certificates and to further direct the Respondent to issue the certificates due to the Petitioner. DCM SHRIRAM INDUSTRIES LIMITED.	14.08.2020	15.08.2020	Misc
14/RP/2020 in Petition No. 305/MP/2015	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 29.1.2020 passed by the Commission in Petition No. 305/MP/2015 with IA No. 24 of 2019. Adhunik Power and Natural Resources Limited	14.08.2020	14.08.2020	Review
600/MP/2020	Seeking Commission`s permission to allow interchange of power for testing including full load testing of trial run operation of Unit-II of Nabinagar STPS Stage-I (3X660 MW), beyond the period of six months from the date of its first synchronization, i.e. beyond 11.8.2020. Nabinagar Power Generating Company Limited	12.08.2020	12.08.2020	Misc
602/MP/2020	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 inter change of infirm power for balance activities and declaration of commercial operation of unit-II of Lara STPP (2X800 MW) from the grid beyond the extension period of six months from the date of its first synchronization, i.e. beyond 13.8.2020. NTPC Limited	12.08.2020	12.08.2020	Misc
96/TT/2019	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 kV D/C Rangpo-Kishenganj Section, 2 Nos. of line bays and 2 Nos. of 63 MVAR reactors of 400 kV Teesta III–Kishenganj Transmission System in Eastern Region. Teestavalley Power Transmission Ltd.	09.08.2020	09.08.2020	Transmission
426/MP/2019	Petition under Section 66 & 79 of the Electricity Act, 2003 read with Regulations 14 & 15 CERC (Terms and Conditions for recognition & issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondents to effect re-accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and grant/issue the RECs. Yadu Sugar Limited	06.08.2020	07.08.2020	Misc
266/MP/2020	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking direction for implementing the order dated 8.3.2019 in Petition No. 92/MP/2015 and order dated 11.12.2019 in Petition No. 252/MP/2019. Central Transmission Utility	07.08.2020	07.08.2020	Misc
587/MP/2020	Petition under Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 8 (7) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking permission for injection of infirm power beyond six months in case of Parbati Hydroelectric Project-Stage-II. NHPC Limited	07.08.2020	07.08.2020	Misc
48/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 of the Combined Asset consisting of Asset A1:Combined Asset-(1) 400 kV D/C Mauda II-Betul (Quad) Transmission Line along with associated bays and 2X50 MVAr Line Reactors at Betul GIS, (2) 315 MVA, 400/220 kV ICT-I & ICT-II along with associated bays and 4 nos. 220 kV line bays & 125 MVAr, 420 kV Bus Reactor alongwith associated bays at Betul GIS & (3) 400 kV D/C Betul-Khandwa (Quad) line along with associated bays at both ends and 2X50 MVAr Switchable Line Reactors at Betul GIS & 2X50 MVAr line reactors at Khandwa Sub-station; Asset A2:Khandwa-Indore 400 kV D/C Transmission Line along with associated bays under “Transmission System associated with Mauda Stage-II (2x660 MW) Generation Project” in the Western Region. Power Grid Corporation of India Ltd.	05.08.2020	06.08.2020	Transmission
337/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 480 MW Solar PV Projects (Tranche-V) connected to the Inter-State Transmission System and selected through competitive bidding process as per the Standard Bidding Guidelines dated 3.8.2017. Solar Energy Corporation of India Limited	04.08.2020	04.08.2020	Misc
Review Petition No. 4/RP/2020 in Petition No. 24/TT/2018	Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 12.6.2019 in Petition No. 24/TT/2018. Karnataka Power Transmission Corporation Limited	03.08.2020	03.08.2020	Review
No.L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of July to September, 2020 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. 1. National Load Despatch Centre, New Delhi 2. Central Transmission Utility, New Delhi	01.08.2020	01.08.2020	Misc
287/MP/2018	Petition under Regulation 16 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 as amended, for grant of registration to establish and operate a Power Exchange in accordance with the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PRANURJA SOLUTION LIMITED.	31.07.2020	31.07.2020	Misc
288/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff for 2001-04 tariff block, 2004-09 tariff block, 2009-14 tariff block and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 of LILO of 400 kV S/C Chamera -I Kishenpur transmission line at Chamera-II under transmission system associated with Chamera HEP Stage-II Transmission System in Northern Region. Power Grid Corporation of India Limited	31.07.2020	31.07.2020	Transmission
329/MP/2020	Petition under Section 79 (1) (a) & (f) read with Section 62 (4) and other applicable provisions of the Electricity Act, 2003 read with Regulation 54 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Tata Power Delhi Distribution Limited	30.07.2020	31.07.2020	Misc
305/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff for 2001-04 tariff block, 2004-09 tariff block, 2009-14 tariff block and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 of combined asset of (i) 1x500 MW HVDC back to back station at Sasaram and (ii) Associated AC Switchyard at Sasaram & Allahabad and auxiliary system including 400 kV Sarnath Allahabad line with associated bays etc. under Eastern Northern Inter-regional HVDC Transmission System in Eastern Region. Power Grid Corporation of India Limited Corrigendum dated:- 24.02.2021	30.07.2020	30.07.2020	Transmission
14/SM/2020	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.	30.07.2020	30.07.2020	Suo-Motu
101/MP/2019	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 transportation cost of fly ash consequent to Ministry of Environment and Forest, Government of India Notification dated 25.01.2016 as ‘Change in Law’ Event. Damodar Valley Corporation Ltd.	29.07.2020	29.07.2020	Misc
382/MP/2018	Petition under Section 79 of the Electricity Act read with Regulations 15 & 16 of the CERC (Ancillary Services Operations) Regulations, 2015 seeking exercise of the power to relax and remove difficulties on the aspect of the severe under-recovery of variable charges under Regulation 13.3 for the Five (5) Gas Based Generating Stations of NTPC, the Petitioner. NTPC Limited	27.07.2020	28.07.2020	Misc
27/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Combined Asset of 765/400 kV Bilaspur Pooling Station (near Sipat) along with LILO of Sipat-Seoni Ckt-I with 3X80 MVAR Switchable Line Reactor, 3X80 MVAR Bus Reactor and 765/400 kV, 1000 MVA ICT 1 & 2 under “WRSSS-X Transmission Scheme” in Western Region. Power Grid Corporation of India Limited	27.07.2020	28.07.2020	Transmission
505/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Combined Asset consisting of Asset-I: Re-conductoring of one circuit (Ckt-I) Farakka-Malda 400 kV D/C with HTLS conductor and upgradation/ replacement of associated bay equipment at Farakka and Malda Asset-II: Re-conductoring of one circuit (Ckt-II) Farakka-Malda 400 kV D/C with HTLS conductor and upgradation/ replacement of associated bay equipment at Farakka and Malda under Eastern Region Strengthening Scheme–XIII (ERSS-XIII) in the Eastern Region. Power Grid Corporation of India Ltd.	27.07.2020	27.07.2020	Transmission
130/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of the Combined Assets consisting of Asset-1: (a) Upgradation of existing 2X50 MVA, 132/33 kV Imphal (POWERGRID) Sub-station to 400 kV by installation of 400/132 kV, 2X315 MVA (7X105 MVA, 1-Ph) ICTs, 2 Nos. 400 kV line bays for termination of 400 kV D/C Silchar-Imphal line and 80 MVAr, 420 kV Bus Reactor along with associated bays at Imphal Sub-station (b) Extension of existing 400/132 kV Silchar (POWERGRID) Sub-station with 2 Nos. of 400 kV GIS line bays for termination of Silchar-Imphal 400 kV D/C line Asset-2: Installation of 1X125 MVAr, 420 kV Bus Reactor along with GIS bays at Silchar Sub-station Asset-3: 1x125 MVAR, 420 kV Bus Reactor along with associated bay at Balipara (POWERGRID) Sub-station Asset-4: 1x125 MVAr, 420 kV Bus Reactor along with associated bay at Bongaigaon (POWERGRID) Sub-station Asset-5: Reconductoring of Agartala GBPP-Agartala (State) 132 kV D/C line with High Capacity HTLS conductor along with necessary up gradation/modification in bay equipment at both ends under “North Eastern Region Strengthening Scheme-IV” in the North Eastern Region. Power Grid Corporation of India Ltd.	25.07.2020	27.07.2020	Transmission
21/RP/2019 in Petition No. 150/TT/2018	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 and Section 114 read with Order 47 Rule 1 of Code of Civil Procedure, 1908 seeking review of order dated 9.8.2019 in Petition No. 150/TT/2018. Damodar Valley Corporation	27.07.2020	27.07.2020	Review
17/RP/2020 in Petition No. 368/TT/2018	Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 22.1.2020 in Petition No. 368/TT/2018. Teestavalley Power Transmission Ltd.	24.07.2020	25.07.2020	Review
70/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for Combined Asset consisting of Asset-1: Conversion of 50 MVAr, 420 kV fixed line reactors in each circuit of Itarsi-Indore (MPPTCL) 400 kV 2XS/C lines into Switchable Line Reactors at Indore (MPPTCL) Sub-station; Asset-2: Conversion of 50 MVAr, 420 kV fixed line reactors in 400 kV D/C Bina (PG) Shujalpur transmission line into Switchable Line Reactors at Shujalpur Sub-station; Asset-3: Conversion of 63 MVAr, 420 kV fixed line reactors in Bhadrawati-Dhariwal 400 kV S/C line into Bus Reactor at Bhadrawati Sub-station; Asset-4: 1 No. 500 MVA 400/220 kV ICT-3 along with associated bays at Khandwa Sub-station; Asset-5: 2 No. 220 kV bays at Khandwa Sub-station; Asset-6: 1 No. 500 MVA 400/220 kV ICT¬4 along with associated bays at Boisar Sub-station; Asset-7: 1 No. 500 MVA 400/220 kV ICT-3 along with associated bays at Kala Sub-station; and Asset-8: 1 No. 500 MVA 400/220 kV ICT-3 along with associated bays at Dehgam Sub-station under the WRSS XVII in the Western Region. Power Grid Corporation of India Ltd.	24.07.2020	25.07.2020	Transmission
22/RP/2019 in Petition No. 255/TT/2018 & 23/RP/2019 in Petition No. 171/TT/2018 23/RP/2019	Petition under Section 94(1)(f) read with Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the order dated 4.10.2019 in Petition No. 255/TT/2018. Power Grid Corporation of India Ltd.	24.07.2020	24.07.2020	Review
280/MP/2019	Petition under Sections 73(n), 79(1)(c) and 79(1)(f), and other applicable provisions of the Electricity Act, 2003 and in terms of reference from the Hon’ble High Court of Calcutta under Article 226 of Constitution of India vide order dated 10.6.2019 in C.A.N No. 11255/2006 along with M.A.T. No.1981/2016 read with order dated 23.9.2016 in Writ Petition No. 17044 of 2015. Eastern Coalfields Limited • Letter dated 21-7-2020.	21.07.2020	23.07.2020	Misc
I.A. No.44/IA/2020 in Suo Motu Petition No. 7/SM/2020	Interlocutory Application for extension of time to file petition for determination of tariff in respect of 400 kV D/C Teesta III-Kishanganj Transmission Line along with 2 nos. line bays and 2 nos. 63 MVAR reactors of the applicant for true up of tariff of the 2014-19 period and determination of tariff of the 2019-24 period in relaxation of Regulation 9(2) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. Teestavalley Power Transmission Ltd. (TPTL)	23.07.2020	23.07.2020	Misc
466/MP/2019	Petition filed under Section 79(1)(k) of the Electricity Act, 2003 and Regulation 2(1)(d) read with Regulation 27 and 111 of the Central Electricity Regulatory Commission (Conduct of Business Regulations) 1999, and Regulations 3, 7 & 14 and 15 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking condonation of delay in uploading Energy Injection Report data for the month of March, 2019 and consequently delay in complying with the procedure for issuance of Renewable Energy Certificates and to further direct the Respondent to issue the certificates due to the Petitioner. M/s Simbhaoli Power Pvt. Ltd.	22.07.2020	23.07.2020	Misc
1/RP/2020 in Petition No. 43/GT/2018	Review of Commission’s order dated 28.10.2019 in Petition No.43/GT/2018 pertaining to approval of tariff of Kishanganga Hydroelectric Project (330 MW) for the period from 18.5.2018 to 31.3.2019. NHPC Limited	22.07.2020	22.07.2020	Review
13/SM/2020	Determination of levellised generic tariff for FY 2020-21 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020.	21.07.2020	21.07.2020	Suo-Motu
16/RP/2020 In Petition No. 97/MP/2019	Petition for review of the order dated 9.1.2020 in Petition No. 97/MP/2020. Magadh Sugar & Energy Limited	21.07.2020	21.07.2020	Review
272/GT/2019	Revision of tariff of UNOSUGEN Power Plant (382.5 MW) for the period from 1.4.2014 to 31.3.2019- Truing-up of tariff determined by Commission’s order dated 18.8.2016 in Petition No. 401/GT/2014 Torrent Power Limited	20.07.2020	21.07.2020	Generation
165/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Combined Asset consisting of Asset-1:LILO of Nalagarh-Kaithal Line at Patiala along with associated bays, Asset-2:400/220 kV 500 MVA ICT-III at Patiala Sub-station, Asset-3:400 kV 125 MVAR Bus Reactor at Patiala Sub-station along with associated bays at Patiala Sub-station, Asset-4: 400/220 kV 500 MVA ICT-III at Malerkotla Sub-station under “Northern Region System Strengthening Scheme-XIV (NRSS-XIV)” in Northern Region. Power Grid Corporation of India Limited	21.07.2020	21.07.2020	Transmission
308/MP/2019	Petition under Section 63 and 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 seeking an extension in Scheduled Commercial Operation Date along with compensatory and declaratory relief under the Transmission Service Agreement dated 14.3.2016 on account of Force Majeure and Change in Law events. Khargone Transmission Limited	20.07.2020	20.07.2020	Misc
119/MP/2019	Petition under Section 79(1)(a) and Section 79(1)(f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for relief on account of a Change in law affecting Stage-II of Badarpur Thermal Power Station. NTPC Limited	19.07.2020	19.07.2020	Misc
287/MP/2019	Petition invoking Regulation 1.5(iv) read with Regulation 5.2(u) and Regulation 6.5(11) of the CERC (Indian Electricity Grid Code) Regulations, 2010 for enforcement of ‘must run’ status granted to solar power projects and Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking direction to State Load Dispatch Centre to stop issuing backing down instructions to the Petitioners. 1. Wardha Solar (Maharashtra) Private Ltd., 2. Parampujya Solar Energy Private Ltd.	16.07.2020	18.07.2020	Misc
137/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff for the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for Combined Asset consisting of Asset-1(i): LILO of 400 kV D/C Bina-Nagda at Shujalpur Sub-station along with 50 MVAr Line Reactor at Shujalpur and new Sub-station at Shujalpur; Asset-1(ii): Switchable Scheme for Reactor at Nagda Sub-station; Asset-1(iii): Switchable Scheme for Reactor at Bina Sub-station; Asset-2: 400 kV, 63 MVAr Bus Reactor at Shujalpur along with associated bay; Asset-3: 400/220 kV ICT I at Shujalpur along with associated bays; Asset-4: ICT II at Shujalpur along with associated bays under the WRSS IX Transmission Scheme in the Western Region. Power Grid Corporation of India Ltd.	16.07.2020	16.07.2020	Transmission
139/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for transmission system associated with SEWA-II HEP in the Northern Region consisting of - Asset-I: One circuit of 132 kV D/C SEWA-II Hiranagar line along with associated bays at Hiranagar Sub-station and one circuit of 132 kV D/C SEWA-II Mahanpur line and associated bays at Mahanpur ; Asset-II: Second circuit of 132 kV D/C SEWA-II Hiranagar line along with associated bays at Hiranagar Sub-station; Asset-III: 132 kV S/C SEWA-II Mahanpur-Kathua transmission line along with associated bays at Kathua and 132 kV S/C Mahanpur-Kathua transmission line along with bays at Mahanpur and Kathua. Power Grid Corporation of India Ltd.	15.07.2020	15.07.2020	Transmission
270/GT/2019	Petition for revision of tariff of SUGEN Power Plant (1147.5 MW) for the period from 1.4.2014 to 31.3.2019 after truing-up exercise. Torrent Power Ltd	13.07.2020	13.07.2020	Generation
300/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and for (i) Revision of transmission tariff for 2001-04 tariff period, 2004-09 tariff period, 2009-14 tariff period, (ii) truing up of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and (iii) determination of transmission tariff for 2019-24 tariff periodunder Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 400 kV Biharsharif-Sasaram-Sarnath Transmission Line along with associated bays under Eastern-Northern Inter-regional HVDC Transmission System in Eastern Region. Power Grid Corporation of India Ltd.	12.07.2020	13.07.2020	Transmission
10/RP/2020 in 240/GT/2017 & 241/GT/2017	Petition for review of the Order dated 22.1.2020 in Petition No. 241/GT/2017 & 240/GT/2017 for determination of the tariff for Muzaffarpur Thermal Power Station, Stage-I, Unit-2 (110 MW) for the period from COD (15.10.2010) to 31.3.2014 and for Stage-I (220 MW) for the period from 1.4.2014 to 31.3.2019. Kanti Bijli Utpadan Nigam Limited	10.07.2020	11.07.2020	Review
12/RP/2020 in 249/GT/2016	Review of Commission’s order dated 9.1.2020 in Petition No. 249/GT/2016 with regard to the determination of tariff of Teesta-III Hydro Electric Project (1200 MW) for the period from the actual COD (28.2.2017) to 31.3.2019 Teesta Urja Ltd	10.07.2020	11.07.2020	Review
3/RP/2020 along with IA No.36/IA/2020 in 309/GT/2015	Petition seeking review of Commission’s order dated 19.11.2019 in Petition No. 309/GT/2015 pertaining to revision of tariff of Pragati-III Combined Cycle Power Station (1371.2 MW) for the period from COD of GT-1 to 31.3.2014 after truing up exercise. Pragati Power Corporation Limited	10.07.2020	11.07.2020	Review
15/RP/2020 in 281/GT/2018	Review of Commission’s order dated 5.2.2020 in Petition No.281/GT/2018 regarding revision of tariff of Sewa-II Power Station (120 MW) after truing-up of the capital expenditure incurred for the period from 29.6.2010 to 31.3.2014. NHPC Limited	09.07.2020	11.07.2020	Review
11/RP/2020 in 279/GT/2018	Review of Commission’s order dated 5.2.2020 in Petition No. 279/GT/2018 pertaining to approval of tariff of Uri-II HE Project (240 MW) for the period from 11.10.2013 to 31.3.2014. NHPC Limited	10.07.2020	10.07.2020	Review
26/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of 765 kV Line bays at Jabalpur Pooling Station for 765 kV D/C Gadarwara STPS (NTPC)-Jabalpur Pooling Station TL under "POWERGRID Works associated with Part A of Transmission system for Gadarwara STPS of NTPC" in Western Region. Power Grid Corporation of India Ltd.	06.07.2020	06.07.2020	Transmission
I.A.No.39/IA/2020 & 40/IA/2020 in Suo Motu Petition No. 7/SM/2020	Interlocutory Applications for extension of time to file petitions for determination of tariff in case of existing generating stations/units by relaxation of Regulation 9(2) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 NHPC Ltd & Teesta Urja Ltd	06.07.2020	06.07.2020	Misc
I.A.No.14/IA/2020 in 124/MP/2017	Application under section 94 (2) of the electricity act, 2003 on behalf of the petitioner seeking appropriate directions. M/s. Kanchanjunga Power Company Private Limited	24.06.2020	24.06.2020	Misc
168/MP/2019	Petition, under Section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreement dated 22.04.2007 and Clause 4.7 of the Competitive Bidding Guidelines and this Hon’ble Commission’s Order dated 17.09.2018 in Petition No. 77/MP/2016. Coastal Gujarat Power Limited (CGPL)	22.06.2020	23.06.2020	Misc
37/IA/2020 in 15/RP/2020 in 281/GT/2018	Interlocutory Application for amendment/modification of the review petition Review of Commission’s order dated 5.2.2020 in Petition No.281/GT/2018 regarding revision of tariff of Sewa-II Power Station (120 MW) after truing-up of the capital expenditure incurred for the period from 29.6.2010 to 31.3.2014. NHPC Ltd	19.06.2020	20.06.2020	Misc
5/SM/2020	Determination of Forbearance and Floor Price for the REC framework.	17.06.2020	18.06.2020	Suo-Motu
301/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff for 2001-04 tariff block, 2004-09 tariff block, 2009-14 tariff blockand truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 of Dehri-Karamnasa Transmission System in Eastern Region. Power Grid Corporation of India Ltd.	17.06.2020	17.06.2020	Transmission
527/MP/2020	Anticipated delay in the declaration of Commercial Operation Date of Unit II of the 2×500 MW NLCIL- Neyveli New Thermal Power Project (NNTPP). Seeking Commission’s permission to maintain status-quo for drawal of start-up power and injection of infirm power under UI mechanism till declaration of Commercial Operation Date of Unit II or 30.9.2020, whichever is earlier. NLC India Limited	17.06.2020	17.06.2020	Misc
362/TT/2019	Determination of transmission tariff for the year 2018-19 in respect of 19 Nos. RRVPNL owned transmission lines/ system connecting with other states and intervening transmission lines incidental to inter-state transmission of electricity for inclusion in computation of Point of Connection Charges and Losses in accordance with the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations 2014 and Central Electricity Regulatory Commission (Sharing of InterState Transmission Charges and Losses), Regulations, 2010 and its subsequent amendment. Rajasthan Rajya Vidyut Prasaran Nigam Limited (RRVPNL)	15.06.2020	16.06.2020	Transmission
71/MP/2020 along with IA No.30/2020	Petition seeking approval under Section 17(3) and 17(4) of the Electricity Act, 2003, read with Article 15.3 of the Transmission Service Agreement dated 6.1.2016 and Regulation 12 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 and in the matter of Lender`s right to substitute performance of the Borrower with the Nominee of the Lenders and consequent assignment of transmission licence and assignment of other financing documents and movable and immovable projects assets of Warora Kurnool Transmission Limited in favour of the Nominee of the Security Trustee/Lenders. 1. Warora Kurnool Transmission Limited 2. Yes Bank Limited 3. IDBI Trustee Services Limited	15.06.2020	15.06.2020	Misc
12/SM/2020	Real-time Market for Electricity in India (RTM) - Transmission Corridor Allocation for the period beyond 14th June 2020.	14.06.2020	14.06.2020	Suo-Motu
507/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset-I: 400 kV, 125 MVAR Bus Reactor along with associated bay at Biharsharif Sub-station, Asset-II: 220 kV/132 kV, 160 MVA ICT-I along with associated bay at Purnea Sub-station, Asset-III: 220 kV/132 kV, 160 MVA ICT-II along with associated bay at Purnea Sub-station under “Part-II i.e. Augmentation of transformation capacity and reactive compensation” in Eastern Region. Power Grid Corporation of India Limited	12.06.2020	13.06.2020	Transmission
506/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset-I: 765 kV D/C Wardha-Aurangabad line-II alongwith 2 nos. 330 MVAR switchable line reactor at Wardha end and 1 no. 240 MVAR line reactor for Ckt.-III at Aurangabad end and associated bays and Asset-II: 1 no. 240 MVAR 765 kV line reactor for Wardha-Aurangabad Ckt.-IV at Aurangabad end under “Transmission System Strengthening in Wardha-Aurangabad corridor for IPP projects in Chhattisgarh (IPP-G)” in Western Region. Power Grid Corporation of India Limited	10.06.2020	10.06.2020	Transmission
IA No.69/2019 in 202/MP/2018	Application under Section 94 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2009 seeking amendment of pleadings/prayers and bringing on record subsequent facts with documents. Lanco Amarkantak Power Limited (LAPL)	09.06.2020	09.06.2020	Misc
483/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 of Combined Asset consisting of Asset-I: 160 MVA, 220/132 kV, 3-Phase Auto Transformer at Kopili, Asset-II: 132 kV S/C Kopili-Khandong Transmission Line along with associated bays, Asset-III: 100 MVA, 220/132 kV, 3-Phase Auto Transformer and associated bays at Dimapur Sub-station, Asset-IV: LILO of 132 kV Dimapur-Kohima Transmission Line in North Eastern Region. Power Grid Corporation of India Ltd.	05.06.2020	05.06.2020	Transmission
87/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations1999 and truing up of transmission tariff for 2014-19 periodunder Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 periodunder Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 ofcombined assets associated with East-West Transmission Corridor Strengthening Scheme in Western Region consisting of Asset-1: 400 kV D/C Raigarh-Raipur Transmission Line along with associated bays; Asset-2: 400 kV D/C Ranchi-Rourkela Transmission Line and extension of Ranchi Sub-station; Asset-3: Provision of 40% fixed series compensation package at Raipur Sub-station; Asset-4: 400 kV D/C Rourkela-Raigarh Transmission Line and associated bays at Raigarh and Rourkela. Power Grid Corporation of India Ltd.	05.06.2020	05.06.2020	Transmission
74/MP/2019 With IA No. 57/2019	Petition under Section 79 of the Electricity Act, 2003 read with the Letter of Award dated 29.10.2018 and Article 12 of the Power Purchase Agreement inter alia seeking declaratory and compensatory reliefs on account of a 'Change in Law' viz. the issuance of Notification Nos. 24 and 27 of 2018- Central Tax (Rate) and 25 and 28 of 2018 Integrated Tax (Rate) dated 31.12.2018 by the Ministry of Finance, Government of India, inter alia effectively amending the Goods and Services Tax rates applicable on setting up of solar power projects, resulting in additional non-recurring expenditure in the form of an additional tax burden applicable with effect from 1.1.2019. Azure Power India Private Limited	05.06.2020	05.06.2020	Misc
52/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 of transmission assets associated under System Strengthening-IV in Eastern Region consisting of Asset-A: 400 kV, 125 MVAR Bus Reactor along with associated bays at Patna Sub-station; Asset B: 400 kV, 125 MVAR Bus Reactor along with associated bays at Ranchi; Asset C: 160 MVA Transformer (1st) and associated bays at Malda Sub-station; Asset D: 160MVA Transformer (2nd) and associated bays at Malda Sub-station; Asset E: 01 no. 400 kV bay at Malda Sub-station; Asset F: 160 MVA Transformer and associated bays at 220/132 kV Birpara Sub-station; Asset G: 160 MVA Transformer and associated bays at 220/132 kV Siliguri Sub-station under ERSS-IV project in Eastern Region. Power Grid Corporation of India Ltd.	04.06.2020	04.06.2020	Transmission
373/MP/2020 along with I.A. 27 of 2020	Petition filed under Section 79(1)(f) of the Electricity Act, 2003 seeking approval of Annuity model in terms of Central Electricity Regulatory Commission (Terms and Conditions for Tariff Determination from Renewable Energy Sources) Regulations, 2017 for recovering Safeguard Duty Claim on account of Change in Law from M.P. Power Management Company Limited and Delhi Metro Rail Corporation as per the Order dated 15.10.2019 passed by the Commission in Petition No. 19/MP/2019. ACME Jaipur Solar Power Private Limited	03.06.2020	03.06.2020	Misc
35/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, truing-up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset I: 2 Nos. of 400 kV bays along with 1 X 63 MVAR (fixed) line reactor at Chaibasa Sub-station, Asset II: 1 X 63 MVAR (fixed) line reactor at Chaibasa Sub-station, Asset III: 2 Nos. of 400 kV line bays along with 2 X 50 MVAR (fixed) line reactor at Ranchi 765/400 kV Sub-station, Asset IV: 2 Nos. of 400 kV line bays at Kharagpur Sub-station, Asset V: 2 Nos. of 400 kV line bays at Purulia Sub-station under “Eastern Region Strengthening Scheme VII” in Eastern Region. Power Grid Corporation of India Ltd.	03.06.2020	03.06.2020	Transmission
11/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset A: 400 kV D/C Raipur (existing) - Raipur Pooling Station (Durg) Transmission Line along with associated bays, Asset B: 400 kV D/C Raigarh Pooling Station (Near Kotra)-Raigarh (existing) Sub-Station Transmission Line along associated bays, Asset C: 765 kV D/C Raigarh Pooling Station (Near Kotra) - Raipur Pooling Station (Durg) Transmission Line along with associated bays, Asset D: 765/400 kV, 1500 MVA, ICT I with spare unit and 765 kV, 240 MVAr Bus Reactor with Spare unit at Raigarh Pooling Station (near Kotra) along with associated bays, Asset E: 765/400 kV, 1500 MVA, ICT II and 400 kV, 80 MVAr Bus Reactor at Raigarh Pooling Station (near Kotra) along with associated Bays and 765 kV, 3X80 MVAR, Shunt Reactor for 765 kV, D/C Raigarh Pooling Station (near Kotra) - Raipur Pooling Station (Durg) ckt.-1 charged as Bus Reactor along with associated bays, Asset F: 765/400 kV, 1500 MVA, ICT with Spare unit and 765 kV, 240 MVAr Bus Reactor with Spare unit at Raipur Pooling Station (Durg) along with associated bays, Asset G: 765/400 kV, 1500 MVA, ICT III at Raigarh Pooling Station (near Kotra) along with associated bays and Asset H: 765/400 kV, 1500 MVA, ICT IV at Raigarh Pooling Station (near Kotra) along with associated Bays & 765 kV, 3X80 MVAR, Shunt Reactor for 765 kV, D/C Raigarh Pooling Station (near Kotra)-Raipur Pooling Station (Durg) ckt.-II charged as Bus Reactor along with associated bays (hereinafter referred to as “Transmission Assets / Combined Asset”) under establishment of Pooling Stations at Raigarh (Kotra) and Raipur for IPP Generation Projects in Chhattisgarh (Set A/ DPR -1) in Western Region (hereinafter referred to as “Transmission Project”) Power Grid Corporation of India Ltd.	01.06.2020	01.06.2020	Transmission
60/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 oftransmissionassets associated under System Strengthening - XI in Southern Region consistingof Asset-1: LILO of Circuit-II of Udumalpet- Madakathara (North Trichur) 400 kV D/C Line at Chulliar / Palakkad Sub-station; Asset-2: LILO of Circuit-1 of Udumalpet- Madakathara (North Trichur) 400 kV D/C Line at Chulliar (Palakkad); Asset-3: 63 MVAR Bus Reactors at Palakkad (Chulliar); Asset-4: 1X315 MVA 400/220 kV ICTs with associated bays and 220 kV Downstream System at Palakkad (Chulliar); Asset-5: 1X315 MVA 400/220 kV ICTs with associated bays and equipment at Chulliar (Palakkad). Power Grid Corporation of India Ltd.	01.06.2020	01.06.2020	Transmission
11/SM/2020	Removal of difficulties for giving effect to certain provisions of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) (Fifth Amendment) Regulations, 2014	29.05.2020	29.05.2020	Suo-Motu
225/RC/2020	Petition under Regulation 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Real Time Market (RTM) Contracts at Indian Energy Exchange Ltd (IEX). Indian Energy Exchange Limited (IEX)	29.05.2020	29.05.2020	Misc
304/MP/2020	Petition under Section 66 of The Electricity Act, 2003 read with Section 178 (2) (y) of the Electricity Act, 2003 and Regulation 2, 4, 6, 7 and 11 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of Real Time Market at Power Exchange India Limited and for the fair and transparent allocation of transmission corridor under the framework for Real Time Market under Regulation 13(B) of the Central Electricity Regulatory Authority (Open Access in inter-state transmission) (Sixth Amendment) Regulations, 2019 and Regulation 6.5 of the Central Electricity Regulatory Authority (Indian Electricity Grid Code) (Sixth Amendment) Regulations, 2019. Power Exchange India Limited (PXIL)	29.05.2020	29.05.2020	Misc
388/TT/2019	Determination of transmission tariff for 2014-19 period of 7 (seven)nos. transmission lines belonging to MPPTCL conveying electricity as ISTS lines, for inclusion of these assets in computation of Point of Connection Charges and Losses in accordance with the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations 2014 and Central Electricity Regulatory Commission (Sharing of InterState Transmission Charges and Losses), Regulations, 2010. Madhya Pradesh Power Transmission Company Limited	28.05.2020	29.05.2020	Transmission
10/SM/2020	Implementation of Realtime Market (RTM) for Electricity in India – Transmission Corridor Allocation	28.05.2020	28.05.2020	Suo-Motu
141/TT/2019	Approval of tariff for inclusion of Transmission Assets in Computation of Point of Connection (PoC) Charges and Losses as per 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 (Sharing of inter-state Transmission Charges and Losses) Regulations, 2010 and amendments made thereto read with Regulation 111 to 113 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Odisha Power Transmission Corporation Limited (OPTCL),	27.05.2020	28.05.2020	Transmission
9/TT/2019	Petition for determination of Transmission Tariff from FY 2014-15 to FY 2018-19 of the Transmission Lines belonging to the Petitioner (CSPTCL) conveying electricity as ISTS lines, for inclusion of these assets in computation of Point of Connection, Transmission Charges and Losses in accordance with the CERC (Terms & Conditions of Tariff) Regulations 2014 and (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2010 namely; (i) Kotmikala- Amarkantak-1, 220 kV Line (ii) Kotmikala- Amarkantak-2, 220 kV Line (iii) Raigarh-Budhipadar, 220 kV Line (iv) Korba-Budhipadar, 220 kV Line (v) Seoni- Bhilai 400 kV Line. Chhattisgarh State Power Transmission Company Ltd.	27.05.2020	28.05.2020	Transmission
169/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for adjudication of the issues arising out of the Power Supply Agreement dated 31.12.2014 for supply of 115 MW and Power Supply Agreement dated 26.12.2014 for supply of 100 MW of power to Kerala State Electricity Board Limited. Jhabua Power Limited	25.05.2020	25.05.2020	Misc
307/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 600 MW (out of 1200 MW) Wind- Solar Hybrid Power Projects (Tranche-II) connected to the Inter-State Transmission System and selected through competitive bidding process as per the Guidelines issued by Ministry of New and Renewable Energy dated 25.5.2018. Solar Energy Corporation of India Limited	21.05.2020	21.05.2020	Misc
210/MP/2019	Petition under Section 79(1)(b) read with 79(1)(f) of the Electricity Act, 2003 and Article 34.1 of the Power Supply Agreement dated 18.2.2016, for the approval and consequent relief sought by the Petitioner due to a 'Change in Law' event viz. the introduction of new environmental norms by way of the Environment (Protection) Amendment Rules, 2015 issued by the Ministry of Environment, Forest and Climate Change dated 7.12.2015, impacting the revenues and costs of the Petitioner during the operating period. Sembcorp Energy India Limited	18.05.2020	18.05.2020	Misc
187/MP/2020	Petition under section 79(1)(c) of the electricity act, 2003 read with section 79(1)(k) of the Electricity Act, 2003 along with regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking appropriate direction(s) and / or order(s) from this Hon’ble Commission in relation to 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 further seeking the Commission to issue consequential directions to Power Grid Corporation of India Limited in terms of the relief sought in the present petition. ReNew Solar Power Private Limited	15.05.2020	15.05.2020	Misc
269/MP/2019	Section 38(2) of the of the Electricity Act, 2003 read with Section 79(1)(c) and Section 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulation 111 & 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Grant of Regulatory Approval for execution of the Transmission Scheme for Solar Energy Zones (SEZs) in Rajasthan under Phase-II. Power Grid Corporation of India Limited	12.05.2020	12.05.2020	Misc
19/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff for 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 of combined assets associated with Northern Region System Strengthening Scheme-VI in Northern Region consisting of Asset-1: LILO of 400 kV S/C Ballabhgarh-Bhiwadi Transmission Line at Gurgaon along with associated bays, Asset-2: 315 MVA, 400/220 kV ICT-I alongwith associated bays at GIS Substation at Gurgaon and Asset-3: 315 MVA, 400/220 kV ICT-II alongwith associated bays at GIS Sub-station at Gurgaon. Power Grid Corporation of India Limited	09.05.2020	10.05.2020	Transmission
16/TT/2019	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 COD to 31.03.2019 for Asset: 2 Nos. 765kV line bays at 765/400kV Raipur Pooling Station (Powergrid) for Raipur PS (Powergrid)-Rajnandgaon(TBCB) 765kV D/C line under “Powergrid works associated with Additional System Strengthening Scheme for Chhattisgarh IPPs (Part-B)” in Western Region. Power Grid Corporation of India Limited	10.05.2020	10.05.2020	Transmission
IA No. 91/2019 in 108/MP/2019 & I.A. No. 92/2019 in 109/MP/2019	Interlocutory Application under Regulation 33B – Power to Remove Difficulties 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 read with Regulation 111, 112, 113 & 115 of CERC (Conduct of Business) Regulations, 1998 & Regulation 6(3) of Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012 regarding exemption of construction phase bank guarantee for an applicant who fulfils the exemption eligibility criteria post-submission of LTA application. Power Grid Corporation of India Limited	09.05.2020	09.05.2020	Misc
253/MP/2019 along with IA No. 90/2019	Petition under Section 79 (1) (c) (d) and (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 to the Respondent No.1 to allow scheduling of power from the Petitioner No.1`s Jorethang Loop Hydro Electric Project and Petitioner No.2`s Tashiding Hydro Electric Project under Long Term Access (LTA) in terms of Bulk Power Transmission Agreement dated 24.2.2010 and Long Term Access Agreement dated 19.10.2011 respectively. DANS Energy Private Limited SHIGA Energy Private Limited	07.05.2020	07.05.2020	Misc
209/MP/2019	Petition under Section 79(1)(b) read with 79(1)(f) of the Electricity Act, 2003 and Article 10.1 of the Power Purchase Agreement dated 1.4.2013, for approval and consequent relief sought by the Petitioner due to a 'Change in Law' event viz. the introduction of new environmental norms by way of the Environment (Protection) Amendment Rules, 2015 issued by the Ministry of Environment, Forest and Climate Change dated 7.12.2015, impacting the revenues and costs of the Petitioner during the operating period. Sembcorp Energy India Limited	06.05.2020	06.05.2020	Misc
513/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, truing-up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset-I: 132/33 kV, 50MVA, 3-Ph ICT-I at 132/33 kV Nirjuli Sub-station (POWERGRID), Asset-II: 132/33 kV, 50MVA, 3-Ph ICT-II at 132/33 kV Nirjuli Sub-station (POWERGRID) and Asset-III: 400/220 kV, 315 MVA, 3-Ph ICT-II (2nd ICT) along with associated bays at 400/220 kV Balipura Sub-station (POWERGRID) under “North Eastern Region Strengthening Scheme-II (NERSS-II) Part-A” in North-Eastern Region. Power Grid Corporation of India Limited	06.05.2020	06.05.2020	Transmission
244/TT/2019	Approval under Regulation-86 of CERC (Conduct of Business) Regulations,1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of, (i) Truing up Transmission tariff for 2014-19 tariff block & (ii) Transmission tariff for 2019-24 tariff block For assets under Korba III Transmission System in Western Region. Power Grid Corporation of India Limited	02.05.2020	03.05.2020	Transmission
249/TT/2019	Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for (i) Truing up of Transmission tariff for 2014-19 tariff block and (ii) Determination of Transmission tariff for 2019-24 tariff block for 63 MVAR line Reactor on 400 kV Kolaghar-Rengali Line at Rengali Substation in Eastern Region. Power Grid Corporation of India Limited	01.05.2020	01.05.2020	Transmission
35/TT/2019	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 COD to 31.03.2019 for the Asset:1x500MVA, 400/220/33kV ICT along with associated bays at Trichy Substation under “System Strengthening-XX in Southern Regional Grid”. Power Grid Corporation of India Limited	30.04.2020	01.05.2020	Transmission
499/TT/2019	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset-I: 1x100 MVA, 220/132 kV, 3-Phase Spare ICT at Dimapur Sub-Station, Asset-II: 1 x 5 MVA, 132/33 kV, 1-Phase at Ziro Sub-station, Asset-III: 1X16 MVA, 132/33 kV ICT at Nirjuli Sub-station, Asset-IV: 1X63 MVAR, 420 kV Bus Reactor at Balipara Sub-station under “Provision of Spare Transformers and Reactors” in North Eastern Region. Power Grid Corporation of India Limited	29.04.2020	30.04.2020	Transmission
49/TT/2019	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 COD to 31.03.2019 for Asset-I: Tumkur (Pavagada) Pool-Hiriyur400 kV D/C line along with associated bays and 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	28.04.2020	29.04.2020	Transmission
274/TT/2019	Approval under Regulation-86 of CERC (Conduct of Business) Regulations,1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of, (i) Truing up Transmission tariff for 2014-19tariff block& (ii) Transmission tariff for 2019-24 tariff block For LILO of Vemagiri-Gajuwaka 400 kV D/C line at Simhadri-II TPS under “Transmission System associated with Simhadri-II generation project” in Southern Region Power Grid Corporation of India Limited	27.04.2020	27.04.2020	Transmission
9/SM/2020	Extension of validity of Renewable Energy Certificates (RECs) expired or due to expire between 1st April, 2020 and 30th September, 2020	27.04.2020	27.04.2020	Suo-Motu
245/TT/2019	Approval under Regulation-86 of CERC (Conduct of Business) Regulations,1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of, (i) Truing up Transmission tariff for 2014-19 tariff block & (ii) Transmission tariff for 2019-24 tariff block For LILO of Alamathy-Siperumbudur 400 kV DC line at North Chennai TPS switchyard under “transmission system associated with Chennai NTPC –TNEB JV TPS” in Southern Region. Power Grid Corporation of India Limited	23.04.2020	24.04.2020	Transmission
446/MP/2019	Petition under Section 79 of the Electricity Act, 2003 and Article 13.2(b) of the Power Purchase Agreement dated 07.08.2007 and this Hon’ble Commission’s Order dated 08.10.2018 in Petition No. 133/MP/2016 seeking provisional approval of the additional capital and operational expenditure on account of installation of various Emission Control System in compliance of Ministry of Environment, Forest and Climate Change Notification dated 07.12.2015 re: emissions. Sasan Power Limited (SPL),	23.04.2020	24.04.2020	Misc
L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of April to June, 2020 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. 1. National Load Despatch Centre, New Delhi 2. Central Transmission Utility, New Delhi	23.04.2020	23.04.2020	Misc
247/TT/2019	Approval under Regulation86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and truing up transmission tariff of 2014-19 tariff under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations,2014and determination of tariff of 2019-24 tariff period Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Series Capacitors on Circuits-I and II of 220 kV D/C Kishanpur-Pampore Transmission Line at Kishanpur Sub-station in Northern Region. Power Grid Corporation of India Limited	18.04.2020	19.04.2020	Transmission
8/SM/2020	Extension and Expansion of Pilot on Security Constrained Economic Dispatch (SCED)	18.04.2020	18.04.2020	Suo-Motu
307/TT/2019	Approval under Regulation-86 of CERC (Conduct of Business) Regulations,1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for determination of (i) Truing up Transmission tariff for 2014-19 tariff block & (ii) Transmission tariff for 2019-24 tariff block for “Spare Converter Transformer for Vizag back to back HVDC terminal” in Southern Region. Power Grid Corporation of India Limited	16.04.2020	16.04.2020	Transmission
32/TT/2019	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 COD to 31.03.2019 for Asset-I: 02 Nos. 400kV bays at Samba Substation for Amargarh to Samba (Powergrid) transmission line along with 02 Nos. 50 MVAR Non switchable line Reactors under Northern Region System Strengthening Scheme-XXIX (NRSS-XXIX) in Northern Region. Power Grid Corporation of India Limited	14.04.2020	14.04.2020	Transmission
34/TT/2019	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 COD to 31.03.2019 for Asset-I: 400 kV D/C Hiriyur – Mysore transmission line along with associated bays and 2X80 MVAR switchable line reactors along with associated bays at 400/220 kV Mysore S/S, Asset-II: 2X500 MVA 400/220 kV ICTs along with associated bays at Tumkur (Pavagada) S/S and Asset-III: 1X500 MVA 400/220 kV ICT along with associated bays and equipment at Tumkur (Vasantnarsapur) S/S under Transmission system for Ultra Mega Solar Power Park at Tumkur (Pavagada), Karnataka - Phase II (Part A) in Southern Region. Power Grid Corporation of India Limited	14.04.2020	14.04.2020	Transmission
224/MP/2020 along with IA No.15/2020	Petition under Section 79(1)(c) and (k) of the Electricity Act, 2003 read with Regulation 34(1) and Regulation 37 of the Central Electricity Regulatory Commission (Cross-Border Trade of Electricity) Regulations, 2019 for declaration that revocation of the Letter of Intent dated 3.1.2020 issued to the Petitioner is illegal and arbitrary and further to direct the Respondent No.1 and Respondent No.2 to honour their obligations under the Letter of Intent dated 3.1.2020. Coastal Energen Private Limited	08.04.2020	08.04.2020	Misc
Addendum 7/SM/2020	In the matter of extension of time to file petitions for determination of tariff in case of existing generating stations/ units by relaxation of Regulation 9(2) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019.	07.04.2020	07.04.2020	Suo-Motu
7/SM/2020	Extension of time to file petitions for determination of tariff in case of existing generating stations/ units by relaxation of Regulation 9(2) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 Addendum (Order Date: 07.04.2020)	06.04.2020	06.04.2020	Suo-Motu
299/MP/2019 360/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 31.05.2017 executed between the Petitioner and Solar Energy Corporation of India Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws. Sadipali Solar Private Limited, Jyoti Solar Solutions Private Limited	02.04.2020	04.04.2020	Misc
6/SM/2020	Implementation of the directions of the Government of India dated 28.03.2020 under section 107 of the Electricity Act, 2003 to Central Electricity Regulatory Commission regarding reduction of Late Payment Surcharge.	03.04.2020	03.04.2020	Suo-Motu
5/SM/2020	Determination of Forbearance and Floor Price for the REC framework. (Last date extended for receiving comments 08.05.2020) Public Notice for extension of time	31.03.2020	01.04.2020	Suo-Motu
272/TT/2018	Approval of transmission tariff for Asset I - STATCOM System (+/-) 300 MVAR complete in all respect including Coupling transformer, Mechanically switched compensation (2x125 MVAR reactor), cooling system & STATCOM protection/ controller etc. at Ranchi Substation and Asset II - STATCOM System (+/-) 200 MVAR complete in all respect including Coupling transformer, Mechanically switched compensation (2x125 MVAR reactor and 2x125 MVAR Capacitor), cooling system & STATCOM protection/ controller etc. at Kishanganj Substation under “Eastern Region Strengthening Scheme –XI (ERSS-XI)” 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	29.03.2020	29.03.2020	Transmission
147/TT/2019	Approval under Regulation-86 of CERC (Conduct of Business) Regulations,1999 and 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 & (ii) Transmission tariff for 2014-19 tariff block For Transmission System Associated with Augmentation of Transformation Capacity in Northern region Part-A” in Northern Region consisting of Asset-I: 500 MVA,400/220/33 kV ICT-I along with associated bays at Moga S/s; Asset-II: 500 MVA, 400/220/33 kV ICT-II along with associated bays at Moga S/s; Asset-III: 500 MVA 400/220 kV Spare Transformer for Northern Region at Neemrana. Power Grid Corporation of India Limited	29.03.2020	29.03.2020	Transmission
295/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 COD to 31.3.2019 for Asset-1: Replacement of existing 1 no.50 MVA, 220/132 kV ICTs by 160 MVA, 220/132 kV ICT at Balipara Sub-station along with replacement of 132 kV equipment Asset-2: 2nd 400/220 kV, 315 MVA ICT, new 220 kV Bus arrangement (GIS) with 4 nos. of 220 kV Bays at Bongaigaon Sub- station of POWERGRID along with stringing of 2nd Circuit of 220 kV D/C Bongaigaon-Salakati TL and 1 no. of 220 kV line bay at Salakati Sub-station (for 220kV D/C Bongaigaon-Salakati TL) under “North Eastern Region Strengthening Scheme-III (NERSS-III)” in North Eastern Region. Power Grid Corporation of India Limited	29.03.2020	29.03.2020	Transmission
327/MP/2018 along with IA No.87/2018	Petition under Section 79(1)(f) of the Electricity Act, 2003 for claiming compensation on account of occurrence of ‘Change in Law’ events as per Article 10.1.1 of the Case-1 long-term Power Purchase Agreement dated 27.11.2013 read with Addendum No.1 dated 20.12.2013 entered into between Dhariwal Infrastructure Limited and Tamil Nadu Generation and Distribution Corporation Limited thereby resulting into additional recurring/non-recurring expenditure by Dhariwal Infrastructure Limited for supply of 100 MW Contracted Capacity from Unit 2 of its 2×300 MW coal based thermal generating station located at Tadali, Chandrapur in the State of Maharashtra to Tamil Nadu Generation and Distribution Corporation Limited.Dhariwal Infrastructure Limited	29.03.2020	29.03.2020	Misc
388/MP/2018 395/MP/2018	Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between the Petitioners and the Respondents for seeking approval of Change in Law events due to enactment of the GST Laws. Wardha Solar (Maharashtra) Private Ltd. (WSMPL)	27.03.2020	28.03.2020	Misc
4/SM/2020 Suo-Motu	Removal of difficulties for giving effect to certain provisions of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) (Fifth Amendment) Regulations, 2014.	27.03.2020	27.03.2020	Suo-Motu
IA No. 79 of 2019 In Petition No. 155/MP/2019	Interlocutory Application under Section 94 (b) and Section 142 of the Electricity Act, 2003, and Regulations 54, 55 and 74 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with principles of Section 30 and Order XI, XII and XIII of the Code of Civil Procedure, 1908. Udupi Power Corporation Limited	26.03.2020	26.03.2020	Misc
127/MP/2019 135/MP/2019 129/MP/2019 130/MP/2019 134/MP/2019	Petition under Section 79(1)(f) the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between the Petitioner and the Respondents for seeking approval of Change in Law events due to enactment of the GST Laws and seeking relief for non-recurring additional expense incurred by the Petitioner on account of the said Change in Law and also the carrying cost associated therewith. Clean Solar Power (Gulbarga) Private Limited	26.03.2020	26.03.2020	Misc
3/SM/2020 (Suo-Motu)	Extension of the period of applicability of the levellised generic tariff for RE issued vide order dated 19.03.2019 in Petition No. 01/SM/2019	24.03.2020	24.03.2020	Suo-Motu
47/AT/2020	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by Jam Khambaliya Transco Limited. Jam Khambaliya Transco Limited	24.03.2020	24.03.2020	Misc
46/TL/2020	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to grant of Transmission Licence to Jam Khambaliya Transco Limited. Jam Khambaliya Transco Limited (JKTL)	24.03.2020	24.03.2020	Licensing
01/SM/2020 (Suo-Motu)	Extension of Pilot on Security Constrained Economic Despatch (SCED)	23.03.2020	23.03.2020	Suo-Motu
157/TD/2019	Application for grant of inter-State Trading licence for Category-I. Rajasthan Urja Vikas Nigam Limited	23.03.2020	23.03.2020	Licensing
258/MP/2020	Petition seeking permission to continue withdrawal of start-up power from the Grid as per Deviation Settlement Mechanism (DSM) till first synchronization of KAPP-3 or 30.9.2020, whichever is earlier. Nuclear Power Corporation of India Limited (NPCIL)	20.03.2020	20.03.2020	Misc
242/MP/2020	Anticipated delay in the declaration of Commercial Operation Date of Unit II of the 2×500 MW NLCIL- Neyveli New Thermal Power Project (NNTPP). NLC India Limited	20.03.2020	20.03.2020	Misc
Corrigendum to 8/RP/2019 in Petition No. 238/MP/2017	Corrigendum to order dated 13.1.2020 in Petition No. 8/RP/2019 Darbhanga-Motihari Transmission Company Limited	20.03.2020	20.03.2020	Misc
Corrigendum to 286/ADP/2015	Corrigendum to order dated 28.1.2016 in Petition No. 286/ADP/2015. Sipat Transmission Limited	19.03.2020	19.03.2020	Misc
362/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 COD to 31.3.2019 for Asset-1: 63 MVAR, 400 KV Switchable Line Reactor along with 500 Ohms NGR at Rajgarh (POWERGRID) end of Khargone TPS – Rajgarh (POWERGRID) 400 kV line under “POWERGRID Works associated with Transmission system Strengthening in WR associated with Khargone TPS” in Western Region. Power Grid Corporation of India Limited	19.03.2020	19.03.2020	Transmission
385/MP/2019 With I.A. No. 1/2020	Petition under Sections 129, 142, 79 and other applicable provisions of the Electricity Act, 2003 and the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009 for violation of the terms and conditions of the licence and the agreement entered into between the parties for non-payment of dues to the seller in trading transactions. Refex Energy Private Limited (REL)	18.03.2020	18.03.2020	Misc
188/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 550 MW Wind Power Projects connected to the Inter-State Transmission System and selected through competitive bidding process as per the Standard Bidding Guidelines issued by Ministry of Power dated 8.12.2017. NTPC Limited	18.03.2020	18.03.2020	Misc
I.A. No. 17 of 2020 in Petition No. 226/MP/2020	Application under section 94(2) of the Electricity Act, 2003 seeking interim relief in the nature of directions restraining the Respondents from taking coercive actions against the Petitioner. Wind Four Renergy Pvt. Ltd.	12.03.2020	12.03.2020	Misc
456/MP/2019	Approval under Section 17(3) and 17(4) of the Electricity Act, 2003, for assignment of licence by way of creation of security interest in favour of Security Trustee/Lenders (defined below) and other security creating documents/financing agreements by way of mortgage/hypothecation/assignment of mortgage properties and Project assets of Odisha Generation Phase-II Transmission Limited. Odisha Generation Phase-II Transmission Limited	11.03.2020	11.03.2020	Misc
164/TD/2020	Petition under Section 15 of the Electricity Act, 2003 read with Regulation 6(1) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2009. Clean Max Fusion Power LLP	09.03.2020	11.03.2020	Licensing
No. L-1/44/2010-CERC	Approval of slab rates for POC Charges and losses for the period January to March 2020, under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto.	06.03.2020	06.03.2020	Misc
441/AT/2019	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by Fatehgarh-II Transco Limited. Fatehgarh-II Transco Limited) (FTL)	05.03.2020	06.03.2020	Misc
444/AT/2019	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by Lakadia Vadodara Transmission Project Limited. Lakadia Vadodara Transmission Project Limited (LVTPL)	05.03.2020	06.03.2020	Misc
448/AT/2019	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by Bhuj-II Transmission Limited. Bhuj-II Transmission Limited (BTL)	05.03.2020	05.03.2020	Misc
443/AT/2019	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by Lakadia Banaskantha Transco Limited. Lakadia Banaskantha Transco Limited (LBTL)	05.03.2020	05.03.2020	Misc
445/TL/2019	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to grant of Transmission Licence to Lakadia Vadodara Transmission Project Limited. Lakadia Vadodara Transmission Project Limited (LVTPL) Corrigendum dated:- 12.02.2021	04.03.2020	05.03.2020	Licensing
398/AT/2019	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by Ajmer Phagi Transmission Limited. Ajmer Phagi Transco Limited (APTL)	04.03.2020	04.03.2020	Misc
425/TL/2019	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Fatehgarh-II Transco Limited. Powergrid Ajmer Phagi Transmission Limited (PAPTL) Corrigendum dated:- 12.02.2021	04.03.2020	04.03.2020	Licensing
40/TD/2020	Application for down-gradation of inter-State trading licence in electricity from Category I to Category II. JSW Power Trading Company Limited	04.03.2020	04.03.2020	Trading
397/TL/2019	Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Grant of Transmission License and other related matters) Regulation, 2009 with respect to Transmission Licence to Ajmer Phagi Transco Limited. Powergrid Ajmer Phagi Transmission Limited (PAPTL)	04.03.2020	04.03.2020	Licensing
222/MP/2020	Extension of the period for interchange in power of Unit 8 (250 MW) of Barauni Thermal Power Station Stage-II (2x250 MW) beyond six months from initial synchronization. NTPC Limited	02.03.2020	03.03.2020	Misc
55/MP/2015	Petition for relinquishment of the Long-term Open Access under the Bulk Power Transmission Agreement dated 13.5.2010 under the 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. M/s Jindal India Thermal Power Limited (JITPL)	03.03.2020	03.03.2020	Misc
442/TL/2019	Petition under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to grant of Transmission Licence to Lakadia Banaskantha Transco Limited. Lakadia Banaskantha Transco Limited	03.03.2020	03.03.2020	Licensing
447/TL/2019	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Bhuj-II Transmission Limited. Power Grid Bhuj Transmission Limited (PBTL)	03.03.2020	03.03.2020	Licensing
382/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 480 MW Wind Power Projects (Tranche-VII) connected to the Inter-State Transmission System and selected through competitive bidding process as per the Standard Bidding Guidelines issued by Ministry of Power dated 8.12.2017. Solar Energy Corporation of India Limited	28.02.2020	28.02.2020	Misc
161/AT/2019 and IA No. 85/2019	Petition for approval of tariff under Section 63 of the Electricity Act, 2003 along with Section 79(1)(k) of the Electricity Act, 2003 for adoption of tariff for purchase of 50 MW Wind Power from Solar Energy Corporation of India Limited which has been discovered through a transparent process by way of a competitive bidding conducted in terms of the competitive bidding guidelines issued by the Ministry of Power under Section 63 of the Electricity Act, 2003. 1. Tata Power Delhi Distribution Ltd, 2. Solar Energy Corporation of India Limited	28.02.2020	28.02.2020	Misc
56/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 840 MW Wind- Solar Hybrid Power Projects (Tranche-I) connected to the Inter-State Transmission System and selected through competitive bidding process as per the Guidelines issued by Ministry of New and Renewable Energy dated 25.5.2018. Solar Energy Corporation of India Limited Corrigendum dated:- 26.02.2021	28.02.2020	28.02.2020	Misc
187/AT/2019 and IA No.86/2019	Petition for approval of tariff under Section 63 of the Electricity Act, 2003 along with Section 79(1) (k) of the Electricity Act, 2003 for adoption of tariff for purchase of 100 MW Solar Power from Solar Energy Corporation of India Limited which has been discovered through a transparent process by way of competitive bidding conducted in terms of the competitive bidding guidelines issued by the Ministry of Power under Section 63 of the Electricity Act, 2003. 1. Tata Power Delhi Distribution Limited, 2. Solar Energy Corporation of India Limited	28.02.2020	28.02.2020	Misc
396/AT/2019	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 600 MW Solar PV Projects (Tranche-II) connected to the Inter-State Transmission System and selected through competitive bidding process as per the Standard Bidding Guidelines dated 3.8.2017. Solar Energy Corporation of India Limited	26.02.2020	26.02.2020	Misc
57/AT/2020	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for inter-State Transmission System connected 600 MW Solar PV Power Projects under open category and selected through competitive bidding process as per the Standard Bidding Guidelines issued by Ministry of Power dated 3.8.2017. NTPC	24.02.2020	25.02.2020	Misc
46/TL/2020	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to grant of Transmission Licence to Jam Khambaliya Transco Limited. Jam Khambaliya Transco Limited	24.02.2020	25.02.2020	Licensing
Corrigendum of 19/MP/2019 & 46/MP/2019	Petition under section 79(1)(b) read with section 79(1)(f) of the Electricity Act, 2003 for (i) declaration of ‘change in law’ event; and (ii) grant of consequential relief to compensate for the increase in capital cost due to introduction and imposition of Safe Guard Duty by way of notification no. 01/2018- Customs-SG dated 30.07.2018 issued by the Department of Revenue, Ministry of Finance, in terms of Article 17 of the Power Purchase Agreements between Petitioners and Respondents viz. M.P. Power Management Company Limited and Delhi Metro Rail Corporation. ACME Jaipur Solar Power Private Limited	19.02.2020	21.02.2020	Misc
162/AT/2019 and IA No.84/2019	Petition for approval of tariff under Section 63 of the Electricity Act, 2003 along with Section 79(1) (k) of the Electricity Act, 2003 for adoption of tariff for purchase of 50 MW Wind Power from Solar Energy Corporation of India Limited which has been discovered through a transparent process by way of competitive bidding conducted in terms of the competitive bidding guidelines issued by the Ministry of Power under Section 63 of the Electricity Act, 2003. 1. Tata Power Delhi Distribution Limited, 2. Solar Energy Corporation of India Limited	19.02.2020	19.02.2020	Misc
Suo Motu Petition No. 12/SM/2019	Methodology for Estimation of Electricity Generated from Biomass in Biomass Co-fired Thermal Power Plants.	18.02.2020	19.02.2020	Suo Motu
38/MP/2016 With I.A Nos. 6/2018 and 36/2019	Petition under Section 79 (a) (c ) read with Section 79 (1) (f) of the Electricity Act, 2003, inter alia, seeking a declaration that the factors/events, namely delay in forest clearance of land for main plant, cancellation of allocated coal block to the Petitioner, non-signing of Fuel Supply Agreement, delay in acquisition/procurement of land for main plant, delay in approval of land for Ash Pond by State of Odisha, delay in clearance of railway line from Eastern Coast Railway, Odisha, delay in clearance for construction of dedicated transmission line from Ministry of Power in the construction of the 2x660 MW coal based thermal power plant located in Dhenkenal District, Odisha as force majeure events under BPTA dated 24.2.2010, seeking extension of time period for achieving the Commercial Operation Date of project and other consequential reliefs under the BPTA dated 24.2.2010. Lanco Babandh Power Ltd.	14.02.2020	14.02.2020	Misc
303/MP/2015 & 3/MP/2016	Petition for the relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 05.01.2011 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. M/s. Vedanta Limited (Formerly Sesa Sterlite Limited)	05.02.2020	07.02.2020	Misc
137/MP/2016	Petition for relinquishment of the Long-term Open Access under the Bulk Power Transmission Agreement dated 5.1.2011 under the 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 GMR Kamalanga Energy Limited (GMRKEL)	05.02.2020	06.02.2020	Misc
91/TT/2012	Reconsideration of the order dated 21.7.2016 in Petition No.91/TT/2012 pursuant to the directions of Appellate Tribunal for Electricity in judgment dated 16.7.2018 in Appeal No. 281 of 2016 and 81 of 2017. Power Grid Corporation of India Limited	05.02.2020	06.02.2020	Transmission
164/MP/2017	Petition seeking surrender of 610 MW (575 MW in Western Region and 35 MW in Southern Region) out of total Long-term Access quantum of 1150 MW granted under the Bulk Power Transmission Agreement dated 24.12.2010. IL & FS Tamil Nadu Power Company Limited	05.02.2020	06.02.2020	Misc
129/MP/2017	Petition seeking surrender of 146 MW (135 MW in Western Region and 11 MW in Southern Region) out of total Long-term Access quantum of 546 MW granted under the Bulk Power Transmission Agreement dated 24.2.2010 read with Annexure – I as modified vide amendments dated 2.1.2012 and 17.10.2012 Simhapuri Energy Limited (SEL)	05.02.2020	06.02.2020	Misc
246/MP/2016	Petition for relinquishment of the Long-term Open Access under the Bulk Power Transmission Agreement dated 24.2.2010 under the 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 Coastal Energen Private Limited (CEPL)	05.02.2020	06.02.2020	Misc
11/MP/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 Open Access in inter-State Transmission and related matters) Regulations, 2009 and the detailed procedure for grant of LTA, seeking relinquishment of Long-term Access of 386 MW in Western Region out of the total quantum of 816 MW as per the BPTA dated 31.3.2010 GMR Chhattisgarh Energy Limited (GCEL)	05.02.2020	06.02.2020	Misc
169/MP/2017 & 253/MP/2017	Petition seeking surrender/relinquishment of 170 MW (170 MW in Western Region) out of total Long-term Access quantum of 683 MW granted under the Bulk Power Transmission Agreement dated 24.2.2010 SKS Power Generation (Chhattisgarh) Limited (SPGCL)	05.02.2020	06.02.2020	Misc
42/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulations 8(5) and 8(6) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010, read with Clause 4 of the Bulk Power Transmission Agreement dated 8.1.2010; read with Clause 12 of the Bulk Power Transmission Agreement entered into between PGCIL and various Electricity Boards for the Western Region dated 31.3.1999; Clause 14 of the Bulk Power Transmission Agreement entered into between PGCIL and various State Electricity Boards for the Eastern Region dated 16.9.2004; and Clause 13 of the Bulk Power Transmission Agreement entered into between PGCIL and Haryana Vidyut Prasaran Nigam Limited for the Northern Region dated 16.10.2003 challenging the levy of Transmission Charges on East Central Railway by PGCIL. East Central Railway	05.02.2020	06.02.2020	Misc
322/GT/2018	Approval of tariff of Sewa-II Power Station (120 MW) for the period 2014-19 NHPC Ltd	05.02.2020	06.02.2020	Generation
308/GT/2018	Determination of tariff of Uri-II Hydroelectric Project (240 MW) for the period of 2014-19 NHPC Ltd	05.02.2020	06.02.2020	Generation
28/TT/2019	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-1 : 2 nos. 220 kV Line Bays at 400/220 kV Damoh S/S, Asset-2 : 400/220 kV, 500 MVA, ICT 1 & 2 with associated bays and 2 nos. 220kV downstream bays at Vadodara substation and Asset-3: 2 nos. 220kV downstream bays at Vadodara substation under “Installation of Bus Reactor & ICT in Western Region ” project for 2014-19 tariff period as per directive of the Commission vide order dated 04.07.2018 for Review petition no. 6/RP/2018 in petition no. 208/TT/2016. Power Grid Corporation of India Limited	05.02.2020	05.02.2020	Transmission
Corrigendum in 67/MP/2019 & 68/MP/2019	Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between Petitioners and the Respondent No.1 for seeking declaration and relief for ‘Change in Law’. Clean Sustainable Energy Private Limited	05.02.2020	05.02.2020	Misc
262/TT/2019	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 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.	05.02.2020	05.02.2020	Transmission
334/TT/2018	Approval of transmission tariff of the existing and new 400 kV inter-State transmission lines of the Transmission and Distribution Network of the Damodar Valley Corporation for the 2017-19 period. Damodar Valley Corporation	05.02.2020	05.02.2020	Transmission
335/TT/2018	Approval of transmission tariff for new transmission element and combining with the existing system of transmission and distribution system activities of the network in respect of Damodar Valley Corporation for the tariff period 2014-19. Damodar Valley Corporation	05.02.2020	05.02.2020	Transmission
283/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 I: 50 MVAR Line reactor at Jaipur (South) in 400 kV D/C Kota- Jaipur (South) line (Part of 400 kV D/C Rapp- Jaipur TL) utilized as Bus reactor at Jaipur (south) substation (DOCO: 5.3.2018) and Asset II : 400 kV D/C Kota - Jaipur (South) line along with associated bays at Kota and Jaipur(South) (part of RAPP-Jaipur (S) 400 kV D/C line with one ckt LlLO at Kota) under "Transmission system associated with RAPP 7 & 8, Part-B" in Northern Region". Power Grid Corporation of India Limited	05.02.2020	05.02.2020	Transmission
183/TT/2016	Approval of transmission tariff of Asset-I: 220 kV D/C Rangpo-New Melli Line and associated bays at Rangpo and New Melli alongwith one no. 220 kV Bus Coupler Bay each at Rangpo and New Melli, Asset-II: 1 no. 31.5 MVAR Bus Reactor (1st) at New Melli and associated bay and Asset-III:1 no. 31.5 MVAR Bus Reactor (2nd) at New Melli and associated bay, under Sikkim Generation Projects-Part-B in Eastern Region for 2014-19 tariff block under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited	05.02.2020	05.02.2020	Transmission
176/MP/2019	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 07.02.2018 between the Petitioner and NTPC Limited seeking relief on account of Change in Law event, viz., the imposition of Safeguard Duty by Notification No. 01/2018 Customs (SG) dated 30.07.2018 issued by the Department of Revenue, Ministry of Finance, Government of India. Solairepro Urja Private Limited	05.02.2020	05.02.2020	Misc
281/GT/2018	Revision of tariff of Sewa-II Power Station (120 MW) after truing-up of the capital expenditure incurred for the period from 29.6.2010 to 31.3.2014 NHPC Ltd	05.02.2020	05.02.2020	Generation
279/GT/2018	Revision of tariff of Uri-II Hydroelectric Project (240 MW) for the period from 11.10.2013 to 31.3.2014-Truing up of tariff determined by Commission’s order dated 4.2.2016 in Petition No. 156/GT/2013 NHPC Ltd	05.02.2020	05.02.2020	Generation
195/MP/2019 along with I.A. No. 65/IA/2019 and 88/IA/2019	Petition under Section 79 read with Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010, read with Regulation 33A and 33B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and Regulations 111 and 112 of the CERC (Conduct of Business) Regulations, 1999 invoking the jurisdiction of this Hon’ble Commission for resolving discrepancies arising on account of conflict between the SCOD under the PPA and date of operationalization of Connectivity and LTA. Vivid Solaire Energy Private Limited	05.02.2020	05.02.2020	Misc
10/TT/2019	Determination of transmission tariff of the Inter-State transmission lines connecting two states for the APTRANSCO owned transmission lines/system as per the Central Electricity Regulatory Commission’s order dated 5.9.2018 in Petition No. 07/Suo-Motu/2017 and order dated 21.6.2018 in Petition No. 237/TT/2016 for inclusion in POC Transmission charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Transmission Corporation of Andhra Pradesh Limited (APTRANSCO)	05.02.2020	05.02.2020	Transmission
Corrigendum to 266/TT/2018	Corrigendum to order dated 27.1.2020 in Petition No. 266/TT/2018 Power Grid Corporation of India Limited	04.02.2020	05.02.2020	Transmission
184/MP/2019	Petition under Regulation 44(6), (7) & (8) of The Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for recovery of unrecovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018-19 in respect of Karcham Wangtoo HEP JSW Hydro Energy Ltd.	04.02.2020	04.02.2020	Misc
1/TT/2019	Approval under Regulation-86 of CERC (Conduct of Business) Regulations,1999 and 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 & (ii) Transmission tariff for 2014-19 tariff block , for ... Power Grid Corporation of India Limited	04.02.2020	04.02.2020	Transmission
114/MP/2018	Petition seeking issuance of consequential directions to the respondents for complying with the Detailed Operating Procedure qua Reserve Shut Down of the Unit(s) of the 2x660 MW Mahatma Gandhi Thermal Power Plant at Matenhali, District Jhajjar, Haryana. Tata Power Delhi Distribution Limited	04.02.2020	04.02.2020	Misc
115/MP/2019	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for recovery of dues owed by GRIDCO to GMR Kamalanga Energy Limited under Revised Power Purchase Agreement dated 04.01.2011. GMR-KAMALANGA ENERGY LIMITED	04.02.2020	04.02.2020	Misc
L-1/44/2010-CERC	Determination of Point of Connection (PoC) rates and transmission losses for the period of January to March, 2020 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. 1. National Load Despatch Centre, New Delhi, 2. Central Transmission Utility, New Delhi	04.02.2020	04.02.2020	Misc
356/MP/2018 & 51/MP/2019	Petition under Section 79(1)(b) read with section 79(1)(f) 9 of the Electricity Act, 2003 for the Declaration of ‘Change in Law’ event due to introduction and imposition of Safeguard Duty by way of notification No.01 / 2018 - Customs (SG) dated 30.07.2018 issued by the Department of Revenue, Ministry of Finance, Government of India, in terms of Article 12 of the Power Purchase Agreements Dated 31.10.2018 executed between the Petitioner and the Respondent. Azure Power India Private Limited	03.02.2020	03.02.2020	Misc
321/GT/2018	Determination of tariff of Chamera-III Hydroelectric Project (231 MW) for the period 2014-19 NHPC Ltd	29.01.2020	30.01.2020	Generation
384/MP/2019	Petition for approval for creation of security interest under Sections 17(3) & 17(4) of Electricity Act, 2003 over Petitioner No. 1’s Assets in favour of Catalyst Trusteeship Limited for the benefit of Lenders and their assignees, transferees, novatees for the purpose of Petitioner No. 1’s Transmission Project. NER II Transmission Limited ...	29.01.2020	30.01.2020	Misc
194/MP/2019	Petition under Sections 66 and 79 of the Electricity Act 2003 read with Regulations 14 and 15 of Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for renewable energy generation) Regulations, 2010 for directions to the Respondents, National Load Despatch Centre and Madhya Pradesh Urja Vikas Nigam Ltd., State Nodal Agency for revalidation of accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) mechanism and consequent reliefs. M/s. Porwal Auto Components Ltd.	29.01.2020	29.01.2020	Misc
219/GT/2019	Grant of interim tariff for Neyveli New Thermal Power Station (1000 MW) of NLC India Ltd for the period from anticipated COD of Units-I & II to 31.3.2021 NLC India Limited	29.01.2020	29.01.2020	Generation
305/MP/2015 With I.A. No. 24/2019	Petition under Section 79 of the Electricity Act, 2003 read with the provisions of the Power Supply Agreement dated 5.1.2011 and Power Purchase Agreement dated 25.3.2011 for directions to make Energy Charges as pass through based on the actual fuel cost incurred by the Petitioner. Adhunik Power and Natural Resources Limited (APNRL)	29.01.2020	29.01.2020	Misc
323/MP/2019	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 seeking direction to Respondent to make payment of the Late Payment Surcharge towards Delayed Payments of Transmission Charges for the Associated Transmission System of the Kudgi Super Thermal Power Project. Central Transmission Utility	29.01.2020	29.01.2020	Misc
299/MP/2018	Petition under Section 79 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 for clarification regarding construction modalities for BALCO- Dharamjaygarh 400 kV D/C (2nd D/C Line) for the purpose of connectivity to BALCO for 250 MW as a bulk consumer. Bharat Aluminium Company Limited,	29.01.2020	29.01.2020	Misc
322/TT/2019	Approval under Regulation-86 of CERC (Conduct of Business) Regulations,1999 and 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 & (ii) Transmission tariff for 2014-19 tariff block For Asset: 01 no. 160 MVA, 220/160 kV, 3-ph Transformer at Baripada (shifted to Purnea) under “Provision of Spare ICTs and Reactors for Eastern Region”. Power Grid Corporation of India Limited	29.01.2020	29.01.2020	Transmission
118/MP/2015 & 153/MP/2015	Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 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	28.01.2020	29.01.2020	Misc
336/AT/2019	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by Udupi Kasargode Transmission Limited. Udupi Kasargode Transmission Limited	28.01.2020	29.01.2020	Misc
282/GT/2018	Revision of tariff of Chamera-III Hydroelectric Project (231 MW) for the period 2012-14-Truing up of tariff determined by Commission’s order dated 24.3.2015 in Petition No. 26/GT/2013 NHPC Ltd	28.01.2020	28.01.2020	Generation
29/TT/2019	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 COD to 31.03.2019 for Asset-I: 1X125 MVAR 400 kV Bus reactor along with associated bays at Cuddapah Substation, 1X240 MVAR 765 kV Bus reactor along with associated bays at Kurnool Sub-station, 1X240 MVAR 765 kV Bus reactor along with associated bays at Nellore PS Sub-station, 1X240 MVAR 765 kV Bus reactor along with associated bays at Raichur Sub-station, Asset II: 2X240 MVAR 765 kV Bus Reactors along with associated bays at Thiruvalam Substation under “Installation of Bus reactors at Cuddapah, Nellore PS , Kurnool, Raichur and Thiruvalam” in Southern Region. Power Grid Corporation of India Limited	28.01.2020	28.01.2020	Transmission
107/MP/2019	Petition under Section 66 and 79 of the Electricity Act, 2003 read with Regulation 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition & issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of directions to the Respondent, National Load Despatch Centre, to effect accreditation and registration of the Petitioner under the Renewable Energy Certificates (REC) Mechanism and consequent reliefs. M/s. Ratedi Wind Power Private Limited	28.01.2020	28.01.2020	Misc
242/MP/2019	Petition filed under Section 79 of the Electricity Act, 2003 read with Regulations 3(4) and 14 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Techno Electric & Engineering Company Limited	28.01.2020	28.01.2020	Misc
111/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with PPA dated 31.03.1997 against the illegal and unlawful refusal of the Respondents to accept declaration of availability from the 370 MW combined cycle power station at Vemagiri, East Godavari District, Andhra Pradesh and consequent refusal to schedule power from the Project and pay applicable tariff including capacity charges for deemed generation. GMR Vemagiri Power Generation Limited (GVPGL)	28.01.2020	28.01.2020	Misc
67/MP/2019 & 68/MP/2019	Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between Petitioners and the Respondent No.1 for seeking declaration and relief for ‘Change in Law’. Clean Sustainable Energy Private Limited Corrigendum dated:- 05.02.2020	28.01.2020	28.01.2020	Misc
138/MP/2019	Petition filed under Section 142 of the Electricity Act. 2003 for non-compliance of the Commission's directions contained in Orders dated 09.10.2018. ACME Kurukshetra Solar Energy Private Limited	28.01.2020	28.01.2020	Misc
30/TT/2019	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 Raipur Pooling Station–Wardha 765 kV 2nd D/C line along with bay extension and equipment at 765 kV Raipur Pooling Station and Wardha Sub-station under “System Strengthening in Raipur-Wardha Corridor for IPP Projects in Chhattisgarh (IPP-F)” as per directives of Commission vide order dated 11.7.2018 in Petition 42/RP/2017. Power Grid Corporation of India Limited	28.01.2020	28.01.2020	Transmission
149/GT/2018	Petition for approval of tariff of PARE Hydro Electric Power Plant (110 MW) for the period from COD to 31.3.2019 North Eastern Electric Power Corporation Ltd	28.01.2020	28.01.2020	Generation
Review Petition No. 35/RP/2018 in Petition No. 261/TT/2015 and Petition No. 232/MP/2018	Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 27.5.2016 in Petition No. 261/TT/2015. MB Power (Madhya Pradesh) Ltd.	28.01.2020	28.01.2020	Review
266/TT/2018	Approval under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission tariff from COD to 31.3.2019 for Asset-1: 2 nos. 500 MVA, 400/220 kV ICTs along with associated bays at Parli (Powergrid) switching station and 4 nos. 220 kV line bays (for LILO of Parli - Harangul 220 kV lines and Parli Osmanabad 220 kV S/C line), Asset-2: 2 nos. 220 kV line bays at Mapusa (Colvale) (Powergrid Substation (for Mapusa (Colvale) (Powergrid)-Tuem 220 kV D/C line) and Asset-3: 2 nos. 400 kV line bays for 400 kV D/C Indore (POWERGRID)-Ujjain Transmission Line at 765/400 kV Indore (Powergrid) Substation under WRSS-XVI for tariff block 2014-19 period. Power Grid Corporation of India Limited Corrigendum	27.01.2020	27.01.2020	Transmission
61/MP/2019	Petition seeking directions against the Respondent National Load Dispatch Center in the matter of issuance of the Renewable Energy Certificates to the Petitioners for the specified period. 1. Weizmann Limited, 2. Karma Energy Limited	27.01.2020	27.01.2020	Misc
I.A.No.3/2020 in Petition No. 392/MP/2019	Interlocutory Application for directions pursuant to the Commission’s order dated 23.12.2019 in Petition No. 392/MP/2019 THDC India Limited	27.01.2020	27.01.2020	Misc
408/AT/2019	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by WRSS XXI (A) Transco Limited. WRSS XXI (A) Transco Limited	27.01.2020	27.01.2020	Misc
11/RP/2019 in 74/GT/2017	Review of Commission’s order dated 29.4.2019 in Petition No. 74/GT/2017 pertaining to approval of tariff of Muzaffarpur Thermal Power Station, Stage-II (390 MW) from COD of Unit-1 (18.3.2017) to 31.3.2019 Kanti Bijlee Utpadan Nigam Limited	27.01.2020	27.01.2020	Misc
Corrigendum in 213/MP/2018 208/MP/2018	Petition under Section 79(1) (b) read with Section 79(1)(f) of the Electricity Act, 2003, inter alia, seeking compensation on account of ‘Change in Law’ events under Article 10 of the Power Purchase Agreements both dated 1.11.2013 entered into between the Petitioner and the Respondents. D B Power Limited	27.01.2020	27.01.2020	Misc
207/MP/2019	Petition under Section 79(1)(k) of the Electricity Act, 2003 read with Section 66 of the Electricity Act, 2003 and Regulations 26(i)(a), 63 & 64 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for grant of proprietary membership of Power Exchanges to M/s. Railways Energy Management Company Limited for transactions involving Indian Railways. 1. Railways Energy Management Company Limited, 2. Indian Railways	27.01.2020	27.01.2020	Misc
394/MP/2019	Petition under section 79(1)(f) of The Electricity Act, 2003 read with Regulation 20 and 21 Of The Central Electricity Regulatory Commission (Sharing Of Transmission Charges & Losses In Inter-State Transmission) Regulations, 2010 And Regulation 111 of The Central Electricity Regulation Commission (Conduct Of Business) Regulations, 1999 seeking directions to recover the outstanding dues of Transmission Charges of the Respondents through adjustment in charges recovered from use of Short Term Open Access. The Central Transmission Utility	24.01.2020	27.01.2020	Misc
384/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 Debenture Trustee, by way of mortgage. 1. Kudgi Transmission Limited, 2. IDBI Trusteeship Services Limited	22.01.2020	24.01.2020	Misc
409/TL/2019	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to grant of Transmission Licence to WRSS XXI (A) Transco Limited. WRSS XXI (A) Transco Limited	24.01.2020	24.01.2020	Licensing
447/TL/2019	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Bhuj-II Transmission Limited. Bhuj-II Transmission Limited (BTL)	24.01.2020	24.01.2020	Licensing
335/TL/2019	Application under Sections 14, 15, 79 (1) (e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 for grant of Transmission Licence to Udupi Kasargode Transmission Limited. Udupi Kasargode Transmission Limited (UKTL)	24.01.2020	24.01.2020	Licensing
425/TL/2019	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Fatehgarh-II Transco Limited. Fatehgarh-II Transco Limited (FTL)	24.01.2020	24.01.2020	Licensing
397/TL/2019	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Ajmer Phagi Transco Limited. Ajmer Phagi Transco Limited (APTL)	24.01.2020	24.01.2020	Licensing
445/TL/2019	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to grant of Transmission Licence to Lakadia Vadodara Transmission Project Limited. Lakadia Vadodara Transmission Project Limited (LVTPL)	23.01.2020	24.01.2020	Licensing
442/TL/2019	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to grant of Transmission Licence to Lakadia Banaskantha Transco Limited. Lakadia Banaskantha Transco Limited (LBTL)	23.01.2020	23.01.2020	Licensing
375/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 COD to 31.03.2019 for Asset-I: 1x63MVAR, 400kV Bus Reactor-I at 400/220kV Sohawal Sub-station, Asset-II: 1x63 MVAR, 400kV Bus Reactor-II at 400/220kV Sohawal Sub-station, Asset-III: 2 nos. 220kV bays of 220kV (PG)-Sohawal(UP) TL at 400/220kV Sohawal (PG) Substation, Asset-IV: 2 nos. 220kV bays No. 208 & 209 (Barabanki-I &II of UPPTCL) at 400/220kV Sohawal (PG) Substation, Asset-V: 2 nos. 220 kV Line Bays of Sohawal (PG)-Tanda (UP) TL at 400/220kV Sohawal (PG) Substation, Asset-VI: 2 nos. 220kV bays No. 206 & 207 of Shahjahanpur (PG) –Shahjahanpur (UPPTCL) at 400/220kV Shahjahanpur Sub-Station, Asset-VII:1 No, 220kV line bays No. 210 of Shahjahanpur (PG) –Shahjahanpur (UPPTCL) at 400/220kV Shahjahanpur SubStation, Asset-VIII: 1 No, 220kV line bays No. 211 of Shahjahanpur(PG)Shahjahanpur (UPPTCL) at 400/220kV Shahjahanpur Sub-Station, Asset-IX: 2 Nos. 220kV Line bays (Vatika-I and Vatika-II) at 400/220kV Jaipur (South) Substation, Asset-X: 2 Nos. 220kV line bays(211 and 212) at 400/220kV Jaipur (South) Substation under “Northern Regional Transmission Strengthening Scheme” in Northern Region. Power Grid Corporation of India Limited	22.01.2020	23.01.2020	Transmission
318/MP/2019	Petition under Section 79(1)(c), Section 18 and Section 17(3) of the Electricity Act, 2003, read with Regulation 19 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009, and invoking all other enabling powers of the Central Electricity Regulatory Commission permitting the amendment of the Transmission Licence dated 23.5.2017 granted to the NER-II Transmission Limited for establishing Transmission System for NER System Strengthening Scheme-II (Part-B) and V, (NER-II B & V) on Build, Own, Operate and Maintain basis and accordingly allowing carving out of Silchar-Misa 400 kV D/C (quad) transmission line from the purview of the aforesaid Transmission Licence and to vest the same in the favour of a separate entity i.e. Sterlite Grid 12 Limited (Respondent No. 1/ SGL12). NER-II Transmission Limited	22.01.2020	23.01.2020	Misc
368/TT/2018	Approval 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 for determination of transmission tariff for Circuit 1(b) of 400 kV D/C Teesta III-Rangpo Section upto LILO point at Rangpo for control period 2014-19 under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Teestavalley Power Transmission Ltd.	22.01.2020	22.01.2020	Transmission
267/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 COD to 31.03.2019 for Asset-1: Central sector portion (1646.039 km) & Asset-2: BBMB (2.35 km) for Establishment of Fibre Optic communication system in Northern Region. Power Grid Corporation of India Limited	22.01.2020	22.01.2020	Transmission
241/GT/2017 & 240/GT/2017	Petition for determination of tariff of Muzaffarpur Thermal Power Station Stage-I, Unit-II(110 MW) for the period from COD (15.10.2010) to 31.3.2014 Kanti Bijli Utpadan Nigam Limited	22.01.2020	22.01.2020	Generation
251/GT/2017	Petition for determination of tariff of Udupi Thermal Power Plant (1200 MW) for the period from 1.4.2014 to 31.3.2019 Udupi Power Corporation Limited	22.01.2020	22.01.2020	Generation
74/MP/2020	Seeking Commission`s permission to allow interchange of infirm power beyond period of six months from the date of first synchronization, i.e beyond 26.12.2019 for the declaration of commercial operation of Unit-1 of Khargone STPS (2X660 MW). NTPC Limited	22.01.2020	22.01.2020	Misc
8/MP/2019	Petition for relaxation/modification of the provisions of the India Electricity Grid Code (Fourth Amendment) Regulations, 2016 and the Central Electricity Regulatory Commission (Deviation and Settlement Mechanism and related matters) (Fourth Amendment) Regulations, 2018 in respect of the schedule for operation of the Ratnagiri Gas Power Station Ratnagiri Gas and Power Private Limited	21.01.2020	21.01.2020	Misc
124/MP/2019	Petition pursuant to Judgment of the Hon’ble Appellate Tribunal for Electricity dated 06.03.2019 in Appeal No. 149 of 2017 and 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 07.08.2007 executed between Sasan Power Limited and the Procurers for awarding of Carrying Cost on the compensation payable for allowed Change in Law events. Sasan Power Limited	21.01.2020	21.01.2020	Misc
43/MP/2019	Petition under Sections 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 16.09.2016 claiming Carrying Cost on Change in Law compensation granted by the Order of the Commission dated 19.09.2018 in Petition No 50/MP/2018. Prayatna Developers Private Ltd. (PDPL)	21.01.2020	21.01.2020	Misc
132/MP/2018	Petition under Section 79(1)(c) and Section 38(2)(b) of the Electricity Act, 2003 for continuation of Lilo of 400 kV s/c Vindhyachal-Korba transmission line at Mahan Supre Thermal Power Station subject to completion of 400kv d/c Mahan-Sipat transmission line by Respondent no.2. Power Grid Corporation of India Limited	21.01.2020	21.01.2020	Misc
311/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 COD to 31.3.2019 for Asset: 1x500 MVAR, 400/220 kV ICT along with associated transformer bays and 220 kV line bays at Itarsi Sub-station under “Western Region System Strengthening Scheme-XIV” in Western Region. Power Grid Corporation of India Limited	21.01.2020	21.01.2020	Transmission
68/MP/2017	Petition under sections 79(1)(c) read with 79(1)(f) of the Electricity Act, 2003, inter alia seeking setting aside/quashing of invocation & encashment by the Respondent of the Bank Guarantee furnished by the Petitioner in relation to the grant of LTA to the Petitioner qua its proposed Thermal Power Project in Singrauli District, Madhya Pradesh and consequent direction to the Respondent to reimburse the en-cashed amount along with interest to the Petitioner. DB Power (Madhya Pradesh) Ltd	21.01.2020	21.01.2020	Misc
Corrigendum in 125/MP/2019 Alongwith I.A. 63 of 2019	Petition under Section 79 of the Electricity Act, 2003 for seeking extension of time for commissioning of balance capacity of 72 MW (out of 100 MW) Solar PV project in terms of the order dated 17.12.2018 passed by this CommissionAvaada Energy Private Limited.	16.01.2020	16.01.2020	Misc
63/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003, inter alia seeking recovery of Capacity Charges/Damages under the Power Purchase Agreements both dated 1.11.2013 entered into between the Petitioner and the Respondents DB Power Limited.	15.01.2020	16.01.2020	Misc
11/SM/2019	Methodology for Computing the Escalation Rate for Transportation of Imported Coal/Gas on account of Implementation of MARPOL Regulation with effect from 1.1.2020	15.01.2020	16.01.2020	Misc
Review Petition No. 7/RP/2019 in Petition No. 195/MP/2017	Review Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 29.03.2019 passed in Petition No. 195/MP/2017NRSS XXXI (B) Transmission Ltd.	15.01.2020	15.01.2020	Review
11/RC/2019	Introduction of New Bid (Order) types at Indian Energy Exchange. Indian Energy Exchange Limited	14.01.2020	14.01.2020	Misc
125/MP/2019 Alongwith I.A. 63 of 2019	Petition under Section 79 of the Electricity Act, 2003 for seeking extension of time for commissioning of balance capacity of 72 MW (out of 100 MW) Solar PV project in terms of the order dated 17.12.2018 passed by this Commission. Avaada Energy Private Limited Corrigendum dated:- 16.01.2020	13.01.2020	13.01.2020	Misc
20/MP/2019 along with IA No.35/2019	Petition under Section 66, 142 & 149 of the Electricity Act, 2003 read with Regulation 24, 37(ii), 53, 63 & 64 of CERC (Power Market) Regulations, 2010 for seeking urgent intervention of the Commission and issue of appropriate direction to Indian Energy Exchange (IEX) and Power Trading Corporation (PTC) of India Ltd. NHPC Limited	13.01.2020	13.01.2020	Misc
56/MP/2019 57/MP/2019 58/MP/2019	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 27 and 33A 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 for time extension of achieving financial closure as provided under Clause 9.3.2 of the Detailed Procedure issued by the Central Commission for ‘Grant of Connectivity to projects based on Renewable sources to the inter-State Transmission System’ dated 15.5.2018. Vaayu Renewable Energy (Sironj) Private Limited	13.01.2020	13.01.2020	Misc
78/MP/2018	Petition for unilateral surrender of 400 MW power by MPPMCL from Mejia TPS & Chandrapura TPS of DVC in violation of provisions of PPA Damodar Valley Corporation	13.01.2020	13.01.2020	Misc
8/RP/2019 in Petition No. 238/MP/2017	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 29.3.2017 in Petition No. 238/MP/2017. Darbhanga-Motihari Transmission Company Limited Corrigendum dated: 20.03.2020	13.01.2020	13.01.2020	Review
2/TT/2019	Determination of tariff for the TSTRANSCO owned Inter State Transmission Lines/System of the 38 Nos. natural Inter-State Transmission lines connecting Telangana and Andhra Pradesh States as per the Central Electricity Regulatory Commission order dated 14.3.2012 in petition No. 15/Suo-Motu/2012, for inclusion in PoC Transmission charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Transmission Corporation of Telangana Limited	13.01.2020	13.01.2020	Transmission
387/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 400kV D/C Mundra UMPP – Bhuj (Triple Snowbird) Transmission Line alongwith extension of 400kV Mundra UMPP Switchyard and 400kV Bhuj Pooling Station under Transmission System Strengthening Associated with Mundra UMPP (Part-B). Power Grid Corporation of India Limited	13.01.2020	13.01.2020	Transmission
100/MP/2018	Petition filed under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 along with Regulation 68 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking indulgence of the Hon’ble Central Electricity Regulatory Commission to direct NTPC Vidyut Vyapar Nigam Limited to comply with the Order dated 11.10.2017 in Petition No. 16/MP/2014 by computing the delay suffered by the Generation Project due to force majeure eventualities and revise the Schedule Commercial Operation Date for the Generation Project. M/S Megha Engineering & Infrastructures Limited	10.01.2020	10.01.2020	Misc
236/MP/2017	Petition against the decision of MPPMCL for Unilateral surrender of 100 MW from DSTPS in violation of provision of PPA between DVC & MPPMCL Damodar Valley Corporation	10.01.2020	10.01.2020	Misc
175/MP/2019	Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest by the Borrower/Petitioner No.1 in favour of IDBI Trusteeship Services Ltd., the Security Trustee/Petitioner No. 2 acting on behalf of and for the benefit of (i) Axis Bank, Mumbai Branch, with respect to RTL Facility, (ii) Bank of India, Mumbai Branch with respect to RTL Facility; and (iii) Bank of Baroda, Mumbai Branch, with respect to RTL Facility in connection with the project of 765 kV SC Quad transmission line running from Raichur, Karnataka to Sholapur, Maharashtra. 1) Raichur Sholapur Transmission Company Private Limited, 2) IDBI Trusteeship Services Limited	10.01.2020	10.01.2020	Misc
247/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 anticipated COD to 31.03.2019 for Asset-I: 1X500 MVA, 765/400 kV Transformer as spare ICT at Agra Sub-station, Asset-II: 1X500 MVA, 765/400 kV Transformer as spare ICT at Fatehpur Sub-station, Asset-III: 765/400 kV,500 MVA, single phase Auto Transformer as spare ICT at Jhatikra sub-station and Asset-IV: 765/400 kV, 333 MVA, single phase Auto Transformer as spare ICT at Bhiwani sub-station under “Spare 765/400 kV Transformers for Northern Region”. Power Grid Corporation of India Limited	10.01.2020	10.01.2020	Transmission
249/GT/2016	Determination of tariff of Teesta III Hydro Electric Project (1200 MW) for the period from the actual COD (28.2.2017) to 31.3.2019 Teesta Urja Ltd	09.01.2020	10.01.2020	Generation
320/GT/2018	Petition for determination of tariff of Teesta Low Dam Hydroelectric Power Station-III (132 MW) for the period 2014-19 NHPC Limited	09.01.2020	10.01.2020	Generation
229/MP/2018	Petition under Section 79 (1) (b) and (f) and other applicable provisions of the Electricity Act, 2003. Prayatna Developers Private Ltd.	09.01.2020	09.01.2020	Misc
Review Petition Nos. 38/RP/2018 in Petition No. 116/TT/2017	Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 20.7.2018 in Petition No. 116/TT/2017. Power Grid Corporation of India Limited	09.01.2020	09.01.2020	Review
97/MP/2019	Petition under Section 79(1) of the Electricity Act, 2003 and Section 14 & 15 of 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 application of the Petitioner by Respondents, seeking change of name and/or re-accreditation Magadh Sugar & Energy Limited	09.01.2020	09.01.2020	Misc
199/GT/2017	Petition for determination of tariff of Kudgi Super Thermal Power Station, Stage-I (2400 MW) for the period from COD of Unit-I to 31.3.2019 NTPC Ltd	08.01.2020	09.01.2020	Generation
245/MP/2018	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Regulation 54 and 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 date in relaxation for Normative Annual Plant Availability Factor for Palatana Project (2X 363.3 MW) of ONGC Tripura Power Company Limited. ONGC Tripura Power Company Limited (OTPCL)	08.01.2020	08.01.2020	Misc
22/MP/2019	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 8.3 of the Power Purchase Agreement dated 19.08.2013 entered into between the Petitioner and the Respondent, for recovery of Late Payment Surcharge on account of delay in payment of Monthly Bills of the Petitioner by the Respondent D.B. Power Ltd.	08.01.2020	08.01.2020	Misc
48/MP/2019	Petition under Regulation 32 and 33A 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 Detailed Procedure of the Central Electricity Regulatory Commission, Delhi dated May 15, 2018 for extension of time for filing of documentation under Clause 5.1 and Clause 9.2 of the Detailed Procedure and Deemed Stage II Connectivity accorded by POWERGRID Corporation of India (Ltd.) to Regen Wind Farm (Vagarai) Pvt. Ltd. ReGen Wind Farm (Vagarai) Pvt. Ltd.	08.01.2020	08.01.2020	Misc
Review Petition No. 19/RP/2018 in Petition No. 62/MP/2017	Review of Order dated 26.03.2018 in Petition No. 62/MP/2017 filed by POWERGRID NM Transmission Limited (erstwhile Nagapattinam - Madhugiri Transmission Company Limited). POWERGRID NM Transmission Limited	08.01.2020	08.01.2020	Review
Review Petition No. 44/RP/2018 in Petition No. 235/MP/2015	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 17.9.2018 in Petition No. 235/MP/2015. Gujarat Urja Vikas Nigam Limited	08.01.2020	08.01.2020	Review
126/MP/2019	Petition under Section 79(1)(c) and (f) and other applicable provisions of the Electricity Act, 2003 seeking declaration that the event namely, notification of the GIB Arc coordinates vide letter dated 28.2.2019 by the Deputy Conservator of Forest, Jaisalmer on account of which Petitioner is required to re-route the 765 kV D/C Fatehgarh-Bhadla Transmission Line, is a Change in Law event under Article 12 of the TSA dated 10.1.2018, with liberty to approach the Commission to assess the actual impact of such Change in Law event, based on the actual and audited expenditure incurred by the Petitioner as per formula specified under Article 12.2.1 of the TSA and other consequential reliefs. Fatehgarh-Bhadla Transmission Limited	08.01.2020	08.01.2020	Misc
364/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 COD to 31.03.2019 for Asset-I: 400 kV D/C Silchar-Melriat transmission line (Charged at 132 kV) alongwith associated bays, Asset-II: LILO of 132 kV S/C Aizawl-Zemabawk Transmission Line along with associated bays at Melriat Sub-station (New), Asset-III: 132 kV D/C Melriat (New)– Sihhmui Transmission Line alongwith associated bays, Asset-IV: 4x5 MVAR (including 01 no hot spare), 132 kV, 1-ph, Bus Reactor at Melriat S/S alongwith Melriat (PG) GIS Sub-station under the transmission system associated with “Transmission system associated with Pallatana GBPP and Bongaigaon TPS” in North Eastern Region. Power Grid Corporation of India Limited	07.01.2020	07.01.2020	Transmission
159/MP/2019	Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 27 and 33A 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 seeking time extension for achieving financial closure as provided under Clause 9.3.2 of the Detailed Procedure issued by the Central Commission for `Grant of Connectivity to projects based on Renewable sources to the Inter State Transmission System’ dated 15.5.2018. Toramba Renewable Energy Private Limited	07.01.2020	07.01.2020	Misc
61/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 COD to 31.03.2019 for Asset: 2 nos. 400 kV Malerkotla Bays at 400/220 kV GIS Substation at Kurukshetra under “Provision of 400 kV bays for lines under Northern Region System Strengthening Scheme-XXXI(Part-B)” in Northern Region. Power Grid Corporation of India Limited	07.01.2020	07.01.2020	Transmission
178/GT/2017	Petition for determination of tariff of Solapur Super Thermal Power Station (1320 MW) for the period from the actual date of commercial operation of Unit-I (25.9.2017) to 31.3.2019 NTPC Ltd	06.01.2020	07.01.2020	Generation
I.A. No. 29/2019 in Petition No. 4/MP/2017	Petition under Section 79 (1) (f) and 79 (1) (b) of the Electricity Act, 2003 in connection with the dispute and differences arising under the PPA dated 18.7.2008 between the Petitioner and BSES Rajdhani Power Limited (Interlocutory application on behalf of BSES Rajdhani Power Limited for amendment of its reply/counter claim dated 13.9.2017) Maithon Power Limited	06.01.2020	07.01.2020	Misc
208/MP/2018	Amended Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter alia seeking compensation on account of ‘Change in Law events’ under Article 10 of the Power Purchase Agreement dated 19.08.2013 entered into between the Petitioner and the Respondents. D B Power Limited Corrigendum dated:-27.01.2020	06.01.2020	06.01.2020	Misc
Review Petition No. 10/RP/2019 in Petition No. 168/TT/2018	Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 20.2.2019 in Petition No. 168/TT/2018. Powergrid Corporation of India Limited	06.01.2020	06.01.2020	Review