Central Electricity Regulatory Commission

Orders - 2023

Sl.No.	Petition No.	Subject	Date of Order	Date of posting Order on website	Category
569	237/MP/2021 Alongwith I.A. No.31/IA/2022	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with the statutory framework governing inter-State Transmission Systems, and Articles 11 and 12 of the Transmission Service Agreement dated 14.3.2016 executed between Khargone Transmission Limited and its Long-Term Transmission Customers for inter-alia claiming compensation due to Change in Law and seeking extension in the scheduled commercial operation date of the relevant elements of the Project on account of force majeure. Khargone Transmission Limited	31.12.2023	31.12.2023	Misc.
568	365/MP/2022	Petition under Section 142 of the Electricity Act, 2003 read with Regulation 6.4 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 in regard to the non-compliance by the Respondents No. 1 - 5 with the provisions of the Indian Electricity Grid Code and other allied Regulations of this Hon’ble Commission and directives issued by the Petitioner - State Load Despatch Centre, Gujarat under Section 33 of the Electricity Act, 2003 State Load Despatch Centre, Gujarat	31.12.2023	31.12.2023	Misc.
567	356/MP/2022 along with IA No.64/2023	Petition under Section 79 of the Electricity Act, 2003 seeking declaration/ approval of Change in Law events and compensation on account of increase in cost of power generation by MB Power (Madhya Pradesh) Limited due to mandatory blending of domestic coal with imported coal in compliance of the directives issued by Ministry of Power, Government of India, which constitute as Change in Law event in terms of Article 21 of the Agreement for Procurement of Power dated 18.5.2022. MB Power (Madhya Pradesh) Limited	31.12.2023	31.12.2023	Misc.
566	26/MP/2023	Petition under Section 79 including Sections 79(1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act 2003, with respect to the Power Purchase Agreement (PPA) dated 01.11.2013 executed between the Petitioner (DB Power Ltd.) and the Respondent No. 1 (PTC), and the Power Purchase Agreement dated 01.11.2013 executed between Respondent No. 1/ PTC and Respondent No.2 to 5 seeking payment of the outstanding dues towards Late Payment Surcharge on account of delayed reimbursement of transmission charges/ Point of Connection Charges (POC) paid by the Petitioner to PGCIL on behalf of Respondents, in terms of the aforesaid PPA. DB Power Limited	30.12.2023	30.12.2023	Generation
565	47/RP/2022 in 676/TT/2020	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 order 47 Rule 1 of the Code of Civil Procedure, 1908, seeking review and modification of the order dated 25.6.2022 in Petition No. 676/TT/2020. Power Grid Corporation of India Limited	29.12.2023	30.12.2023	Review
564	131/MP/2021	Petition under Section 79(1)(b) along with Section 79(1)(f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 for declaring that Article 10.2.1 of the PPA dated 25.1.2012 and 15.10.2010 along with its amendments, if any, between the Petitioners, respectively and Respondents stands superseded by Regulation 5(1) (v) and (vi) of the DSM Regulations and for consequent direction on the Respondent to proceed accordingly for payment of tariff under the PPA. 1. M/s Solar Field Energy Two Private Limited, 2. Refex Industries Limited	29.12.2023	29.12.2023	Misc.
563	94/MP/2021	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking directions for installation of optical ground wire for the 400kV Kurukshetra – Malerkotla transmission line established under the Northern Region System Strengthening Scheme XXXI(B). Central Transmission Utility	27.12.2023	27.12.2023	Misc.
562	3/RP/2023 in 145/GT/2020	Review of the Commission’s order dated 30.11.2022 in Petition No. 145/GT/2022 in the matter of revision of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Chamera-I Hydroelectric Power Station (540 MW). NHPC Limited	27.12.2023	27.12.2023	Review
561	430/GT/2020	Petition for determination of tariff of Rihand Super Thermal Power Station, Stage-III (1000 MW) for the period from 1.4.2019 to 31.3. 2024. NTPC Limited	27.12.2023	27.12.2023	Generation
560	209/MP/2022	A petition under Section 79 of the Electricity Act 2003 read with Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 before the Central Electricity Regulatory Commission for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of increase in the rate of goods and services tax from 5% to 12 % by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021, in terms of Article 12 of the Power Purchase Agreement dated 25.10.2019 between M/s Ostro Energy Private Limited and Solar Energy Corporation of India Limited M/s Ostro Energy Private Limited	26.12.2023	26.12.2023	Misc.
559	331/MP/2022	Petition under Section 79 (1) (b) of the Electricity Act, 2003 seeking approval of the Secondary Supplementary Power Purchase Agreement dated 10.02.2022 executed between Maithon Power Limited and Damodar Valley Corporation as well as seeking approval to sign and execute Supplementary/Amendment Power Purchase Agreements with Kerala State Electricity Board, Tata Power Delhi Distribution Limited and Tata Power Trading Company Limited for supply to West Bengal State Electricity Distribution Company Limited to pass on the benefits of rationalized coal linkage to the distribution companies. Maithon Power Limited (MPL)	21.12.2023	22.12.2023	Misc.
558	202/MP/2022	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 CERC (Conduct of Business) Regulations,1999 for recovery of additional expenditure, in Sipat STPS Stage-I (1980 MW) and Sipat Stage-II (1000 MW), incurred due to transportation cost of fly ash consequent to Ministry of Environment and Forest, Government of India Notification dated 25.1.2016 as change in law NTPC Ltd. NTPC Bhawan	22.12.2023	22.12.2023	Misc
557	12/RP/2023 in 123/MP/2021	Review of the order dated 16.03.2023 passed by the Hon’ble Commission in the matter of recovery of additional cost incurred consequent to Pay & Wages revision of SJVN/ RHPS Employees, Central Industrial Security Forces (CISF) as well as impact of Revision in Minimum Wages and Implementation of GST Act in respect of Rampur Hydro Power Station SJVN Limited	21.12.2023	21.12.2023	Review
556	267/MP/2022, 268/MP/2022 and 269/MP/2022	A petition under section 79 of the Electricity Act, 2003 for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of Change in Law events on account of increase in the rate of goods and services tax from 5% to 12 % by way of Notification No. 8/2021- central tax (rate) dated 30.09.2021, in terms of Article 12 of the Power Purchase Agreements executed between the Petitioners and Solar Energy Corporation of India Limited. M/s Azure Power Forty-One Private Limited, M/s Azure Power Forty Three Private Limited and M/s Azure Power Maple Private Limited	21.12.2023	21.12.2023	Misc.
555	340/MP/2022 and 341/MP/2022	Petition under Sections 79(1) (b) and 79(1) (f) of Electricity Act, 2003 read with Article 22.4 of Pilot Agreement for Procurement of Power dated 26.10.2018 executed between IL&FS Tamil Nadu Power Company Ltd. and PTC India Ltd. for recovery of (i) outstanding Monthly Invoices (ii) Delayed Payment Interest (iii) compensation for under-scheduling (iv) charges for minimum guaranteed off-take of 55% against the deemed full availability and (v) O&M Expenses and interest on debt. IL&FS Tamil Nadu Power Company Limited	20.12.2023	21.12.2023	Misc.
554	171/MP/2021	A petition under section 79 of the Electricity Act 2003 before the Central Electricity Regulatory Commission for (i) approval of “Change in Law” and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of imposition of safeguard duty on solar cells/modules and rescission of Notification No. 1/2011 - Customs dated 06.01.2011 vide Notification No. 7/2021 - Customs dated 01.02.2021, which has resulted in increase in rate of basic customs duty on import of solar inverters, in terms of Article 12 of the Power Purchase Agreements dated 13.08.2019 between M/s ReNew Sun Waves Private Limited. and Solar Energy Corporation of India Limited M/s ReNew Sun Waves Private Limited	19.12.2023	20.12.2023	Misc.
553	39/RP/2022 in 482/TT/2020	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 10.06.2022 in Petition No. 482/TT/2020. Damodar Valley Power Consumers’ Association	20.12.2023	20.12.2023	Review
552	Corrigendum to 642/GT/2020	Petition for truing-up of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Chamera-III Hydroelectric Project (231 MW). NHPC Limited	19.12.2023	20.12.2023	Generation
551	335/MP/2022	Petition under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Regulation-25 (1) (a) & 25 (1) (b) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations’ 2019 seeking in-principle approval for the procurement of Emergency Restoration System (ERS) for Teestavalley Power Transmission Limited. Sikkim Power Transmission Ltd.	19.12.2023	20.12.2023	Misc.
550	497/MP/2020	Petition under Section 79(1)(c), (d) and (f) and Regulation 103A of Conduct of Business Regulations for clarification/directions in regard to the Order dated 10.10.2019 passed by the Commission in No. L-1/44/2010-CERC for determination of Point of Connection (PoC) rates and transmission losses for the period of October, 2018 to December, 2018. Gujarat Urja Vikas Nigam Limited (GUVNL)	18.12.2023	19.12.2023	Misc.
549	18/SM/2023	Removal of difficulties (Second Order) in giving effect to certain provisions of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023.	18.12.2023	18.12.2023	Suo-Motu
548	131/MP/2019	Petition invoking Section 79(1)(e), 79(1)(i) and Section 79(1)(k) read with Sections 129 & 130 of the Electricity Act, 2003 read with Regulation 7, 8 and 13 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 seeking appropriate directions against Global Energy Private Ltd. BSES Yamuna Power Ltd (BYPL)	15.12.2023	15.12.2023	Misc.
547	638/MP/2020	Petition under Section 79 (1) (c) (d) and (f) of the Electricity Act, 2003 seeking adjudication of Reliability Support Charges (RSC) by Respondent No.1 & 2, Central Transmission Utility and Power System Operation Corporation Limited in terms of the Para 33 of the Order dated 16.05.2016 in 9/MP/2016 and Para 24 of the Order dated 04.04.2018 in Petition No. 142/MP/2017. National High Power Test Laboratory Pvt. Ltd.	15.12.2023	15.12.2023	Misc.
546	207/MP/2021 along with I.A. No. 47 of 2022	Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement(s) dated 25.06.2019 seeking issuance of appropriate order(s) / direction(s) / declaration from this Hon’ble Commission that the imposition of safeguard duty on the import of solar cells, whether or not assembled in modules or panels, vide Notification No. 2/2020-Customs (SG) dated 29.07.2020 issued by the Department of Revenue, Ministry of Finance (Government of India) is an event of Change in Law and for seeking approval to the quantum and mechanism of compensation (along with interest) as submitted along with the present Petition in line with the methodology as settled by this Hon’ble Commission vide its order dated 20.08.2021 in Petition No. 536/MP/2020. M/s Eden Renewable Cite Private Limited Corrigendum Order date:- 16.04.2024	15.12.2023	15.12.2023	Misc.
545	93/MP/2022	Petition under section 79(1)(f) of the Electricity Act, 2003 read with Regulation 27 of the Central Electricity Regulation Commission (Conduct of Business) Regulations, 1999 and Regulation 56 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 seeking directions from this Commission to allow pass through in generation tariff, the interest levied on Electricity duty and Energy Development Cess paid by the Petitioner in respect of the energy supplied from its generating stations. NHDC Limited	14.12.2023	14.12.2023	Misc.
544	312/TD/2023	Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 for grant of an inter-State trading licence. Yggdrasil Commodities India Private Limited	13.12.2023	13.12.2023	Licence
543	304/TD/2023	Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an inter-State trading licence. EKI Power Trading Private Limited	11.12.2023	11.12.2023	Licence
542	125/MP/2021	Petition under Sections 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of Regulations 48 (1)(a), 48 (1)(b), 54 and 55 under Chapter-10 (Miscellaneous Provisions), of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations,2014 and Regulations 66 (1), 66 (2), 76 and 77 under Chapter-15 (Miscellaneous Provisions) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations , 2019 for approval of Determination of Normative Plant Availability Factor (NAPAF) and Relaxation of Norms for Auxiliary Energy Consumption (AEC) in respect of 60 MW Tuirial Hydro Electric Plant. North Eastern Electric Power Corporation Limited	10.12.2023	11.12.2023	Misc.
541	220/MP/2019 and 267/MP/2019	Application under Regulation - 44 (7 & 8) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for Recovery of Shortfall in Energy Charges in comparison to fifty percent of the Annual Fixed Cost (AFC) for reasons beyond the control of generating station during the FY 2017-18 and 2018-19 in respect of Indira Sagar Power Station (ISPS). NHDC Limited	10.12.2023	11.12.2023	Misc.
540	223/GT/2021	Petition for truing-up of tariff for the period 2014-19 and for determination of tariff for the period 2019-24 in respect of Teesta Low Dam-IV Power Station (160 MW). NHPC Limited Corrigendum Order date:- 09.01.2024	08.12.2023	09.12.2023	Generation
539	31/RP/2023 in 255/GT/2020	Review of Commission’s Order dated 28.7.2023 in Petition No. 255/GT/2020 for truing-up of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Uri-I hydroelectric Project (480 MW). NHPC Limited	08.12.2023	08.12.2023	Misc.
538	30/RP/2023 in 18/MP/2023	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulations 17 and 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, for review of the order dated 18.7.2023 in Petition No. 18/MP/2023. Teestavalley Power Transmission Limited	07.12.2023	08.12.2023	Review
537	20/MP/2021	Petition under section 79(1)(c) of the electricity act, 2003 read with regulations 33A of the CERC (grant of connectivity, long-term access and medium-term open access in inter-state transmission and related matters) Regulations, 2009 and section 56 of the Indian Contract Act, 1872 for relinquishment of connectivity and for release of the bank guarantee dated 16.08.2018 (and amendment/ extension thereof), in light of events subsequent which has rendered the transmission agreement for connectivity dated 03.08.2018 frustrated and impossible to perform. Vaayu Renewable Energy (Mevasa) Private Limited (VREMPL)	07.12.2023	07.12.2023	Misc.
536	197/MP/2022	Petition under Section 79(1)(c) and (d) of the Electricity Act, 2003 read with the applicable provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 read with the applicable provisions of Conduct of Business Regulations, 1999 seeking recovery of IDC & IEDC for the 2 nos. 400 kV line bays at Muzaffarpur Sub-station of the Petitioner for termination of Muzaffarpur (PG)-Darbhanga (TBCB) 400 kV D/C (Triple snowbird) line implemented by DMTCL for the period 31.8.2016 to 21.4.2017. Power Grid Corporation of India Limited	06.12.2023	07.12.2023	Misc.
535	41/RP/2022 in 159/TT/2021	Petition seeking review of order dated 25.6.2022 passed in Petition No. 159/TT/2021. Haryana Vidyut Prasaran Nigam Limited	06.12.2023	07.12.2023	Review
534	228/MP/2022	Petition under Regulation 17(12) of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 and under Regulations 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking additional time period in order to meet the compliances set out under Regulations 17 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Hindustan Power Exchange Ltd	06.12.2023	07.12.2023	Misc.
533	277/MP/2019 along with IA No. 21/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in revoking the Long-Term Open Access granted to the Petitioner for evacuation of 300MW power from its Wind Power Project on account of delay in submission of Bank Guarantee as required under the Long Term Access Agreement dated 23.01.2019. Sitac Kabini Renewables Private Limited	06.12.2023	07.12.2023	Misc.
532	No. L-1/44/2010-CERC	Determination of revised Point of Connection (PoC) rates for the period of October 2016 to December 2016 (Q3) and January 2017 to March 2017 (Q4) in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto.	06.12.2023	06.12.2023	Misc.
531	117/MP/2021	Petition under Section 79(1)(f) 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 recognition of Force Majeure events impacting the implementation of the project by the Petitioner and seeking appropriate reliefs with regard to extension of scheduled commissioning date and stay of any coercive measures including stay of encashment of performance bank guarantee. Mytrah Vayu (Sabarmati) Private Limited	05.12.2023	06.12.2023	Misc.
530	283/MP/2022 and 286/MP/2022	A petition under section 79 of the Electricity Act 2003 before the Hon’ble Central Electricity Regulatory Commission for seeking declaration of “Change in Law” on account of change in Goods and Services Tax slabs vide Notification No. 8/2021-Central Tax (Rate) dated 30.09.2021 read with G.O. (MS) No. 121 bearing Notification No. II(2)/CTR/671(e-1)/2021 dated 04.10.2021 issued by the Government of Tamil Nadu in terms of Article 12 of the Power Purchase Agreement executed between JSW Renew Energy Limited and Solar Energy Corporation of India Limited M/s. JSW Renew Energy Limited	05.12.2023	05.12.2023	Misc.
529	725/MP/2020	Petition under Section 79 of the Electricity Act, 2003 and Regulation 24 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulations 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for renewable energy generation) Regulations, 2010 and in compliance to the Commission’s order dated 27.01.2020 in Petition No. 61/MP/2019, whereby POSOCO was directed to file Petition before the Commission with all the facts of the case for the Commission to take the appropriate action. The Nodal Officer, REC Mechanism	05.12.2023	05.12.2023	Misc.
528	35/RP/2022 in 625/TT/2020	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 31.5.2022 in Petition No. 625/TT/2020. Power Grid Corporation of India Limited	04.12.2023	04.12.2023	Review
527	59/MP/2023	Petition under Section 79 (1) of the Electricity Act, 2003 read with Regulation 6, 8, 17 & 18 of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 seeking directions for re-accreditation and registration of the Petitioner under Renewable Energy Certificates mechanism and consequent reliefs Dhanashree Agro Products Private Limited	30.11.2023	30.11.2023	Misc.
526	317/TD/2023	Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 for grant of an inter-State trading license Viviid Power Trading Private Limited	30.11.2023	30.11.2023	Licence
525	260/TD/2023	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an inter-State trading licence. APECO Infrastructure (India) Pvt. Ltd.	30.11.2023	30.11.2023	Licence
524	304/MP/2022	Petition under section 61(d), 79 & 94 of the Electricity Act, 2003 read with regulations 79, 86, 111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 44 of CERC (Terms & Conditions of Tariff) Regulations, 2009, Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 and Regulation 76 & 77 of CERC (Terms & Conditions of Tariff) Regulations, 2019 for recovery of additional income tax paid by NHPC Limited on account of Advance Against Depreciation (AAD) since 01.04.2009 from the beneficiaries of 8 generating stations NHPC Limited	30.11.2023	30.11.2023	Misc.
523	17/SM/2023	Removal of Difficulties for Recovery of Fee and Charges of Load Despatch Centre (LDC) charges in pursuance of the provisions of the Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019.	30.11.2023	30.11.2023	Suo-Motu
522	214/MP/2021 along with IA. No. 50 of 2023	A petition under section 79 of the Electricity Act 2003 before the Central Electricity Regulatory Commission for (i) approval of “Change in Law” and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law event on account of rescission of Notification No. 1/2011 – Customs dated 06.01.2011 vide Notification No. 7/2021 – Customs dated 01.02.2021, which has resulted in increase in rate of basic customs duty on import of solar inverters, increase in quantum of social welfare surcharge and IGST in terms of Article 12 of the Power Purchase Agreement dated 10.08.2020 between M/s ReNew Solar Urja Private Limited and Solar Energy Corporation of India Limited M/s ReNew Solar Urja Private Limited	30.11.2023	30.11.2023	Misc.
521	200/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of Additional Capital Expenditure on account of implementation of Flue Gas De-Sulphurization (FGD) System at NLC Tamil Nadu Power Limited (NTPL), 2 x 500 MW Thermal Power Station in compliance with the Ministry of Environment and Forests and Climate Change, Government of India Notification dated 7.12.2015. NLC Tamil Nadu Power Limited	29.11.2023	29.11.2023	Misc.
520	245/AT/2023	Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges payable by the long-term transmission customers of the “Transmission System for Evacuation of Power from REZ (20 GW) under Phase III-Part A3 in Rajasthan” being established by the Petitioner. Fatehgarh III Transmission Limited	29.11.2023	29.11.2023	Adoption
519	199/MP/2019	Petition under Section 79 (1) (f) and Section 79 (1) (c) of the Electricity Act, 2003 seeking adjudication of disputes between Tata Power Delhi Distribution Limited and Pragati Power Corporation Limited regarding declaration of Availability by Pragati Power Corporation Limited and claiming fixed charges thereto. Tata Power Delhi Distribution Limited	29.11.2023	29.11.2023	Misc.
518	73/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter alia seeking recovery of compensation from the Respondent for deviation from the scheduled power under the Power Purchase Agreement dated 7.3.2019 entered into between the Petitioner and the Respondent. DB Power Limited	29.11.2023	29.11.2023	Misc.
517	66/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Nabinagar Thermal Power Station (4x250 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 7.12.2015. Bhartiya Rail Bijlee Company Limited	24.11.2023	29.11.2023	Misc.
516	243/AT/2023	Application under Section 63 of the Electricity Act, 2003 seeking adoption of transmission charges payable by the long term-transmission customers of the ‘Transmission System for Evacuation of Power from REZ (20 GW) under Phase III-Part A1 in Rajasthan’ being established by the Petitioner. Fatehgarh IV Transmission Limited	28.11.2023	28.11.2023	Adoption
515	18/GT/2021	Petition for truing-up of tariff for the period 2014-19 and for determination of tariff for the period 2019-24 in respect of Uri-II Hydroelectric Project (240 MW). NHPC Limited	27.11.2023	27.11.2023	Generation
514	246/TL/2023	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to Fatehgarh III Transmission Limited. Fatehgarh III Transmission Limited	26.11.2023	26.11.2023	Licence (Transmission)
513	80/MP/2023, 99/MP/2023, 100/MP/2023, 101/MP/2023, 110/MP/2023, 111/MP/2023	Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive for NRLDC for the financial year 2021-22. Northern Region Load Despatch Centre	23.11.2023	26.11.2023	Misc.
512	122/MP/2021	Petition under Section 79(1)(f) read along with Section 79 (1)(b) and 79(1)(c) of the Electricity Act, 2003 seeking adjudication of disputes between Tata Power Delhi Distribution Limited and Pragati Power Corporation Limited, (Pragati, Unit-III, 1371 MW Power Plant-Bawana) regarding forceful power scheduling and consequent violation of Merit Order Dispatch principle. Tata Power Delhi Distribution Limited	24.11.2023	24.11.2023	Misc
511	187/MP/2023	Petition under Sections 79(1)(c), (e) and (k) read with 17(3) and 18 of the Electricity Act, 2003 seeking amendment and transfer of Petitioner’s Inter-State Transmission Licence. Essar Power Transmission Company Limited	23.11.2023	23.11.2023	Misc
510	4/RP/2023 in 302/GT/2020	Review of Commission’s order dated 1.10.2022 in Petition No. 302/GT/2020 pertaining to truing up of tariff for the period 2014-19 in respect of Feroze Gandhi Unchahar Thermal Power Station Stage-I (420 MW). NTPC Limited	23.11.2023	23.11.2023	Review
509	24/TT/2023	Determination of transmission tariff for the 2019-24 tariff period for the Stage-II transmission assets of the transmission system associated with Mahan Thermal Power Plant (MTPP) of EPTCL. Essar Power Transmission Company Limited	22.11.2023	23.11.2023	Transmission
508	244/TL/2023	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission Licence to Fatehgarh IV Transmission Limited. Fatehgarh IV Transmission Limited	22.11.2023	22.11.2023	Licence (Transmission)
507	274/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of the asset: +/-300 MVAR STATCOM at 400 kV Lucknow Sub-station under “Provision of STATCOM at Nalagarh & Lucknow in Northern Region”. Power Grid Corporation of India Limited	22.11.2023	22.11.2023	Transmission
506	6/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of the transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-1: Replacement of 3x167 MVA, 400/220 kV ICTs with 1X500 MVA ICT at Somanhalli Sub-station, Asset-2: Replacement of 4x167 MVA, 400/220 kV ICTs with 1X500 MVA ICT at Somanhalli Sub-station, Asset-3: Replacement of 1x50 MVAr Bus reactor with 1x125 MVAr Bus reactor at 400/220 kV Narendra Sub-station, Asset-4: 01 Nos. 500 MVA, 765/400 kV Regional Spare ICTs at Thiruvalam Sub-station and Asset-5: 01 Nos. 500 MVA, 765/400 kV Regional Spare ICTs at Raichur Sub-station under System Strengthening-XXIII” in Southern Region. Power Grid Corporation of India Limited	22.11.2023	22.11.2023	Transmission
505	54/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Article 13.2(b) of the Power Purchase Agreement dated 2.2.2007, Article 3.7 of the Supplemental Power Purchase Agreement dated 5.12.2018 and Recital O(d) of the Supplemental Power Purchase Agreement dated 30.3.2022 entered with Gujarat Urja Vikas Nigam Ltd. seeking Change in Law compensation. Adani Power (Mundra) Limited	22.11.2023	22.11.2023	Misc.
504	Corrigendum to 382/TT/2020	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the assets under “Transfer of Power from Generation Projects in Sikkim to NR / WR Part-B” in Eastern Region Power Grid Corporation of India Limited	20.11.2023	22.11.2023	Transmission
503	386/GT/2020	Petition for approval of tariff for Barsingsar Thermal Power Station (250 MW) for the period from 1.4.2019 to 31.3.2024. NLC India Limited	21.11.2023	21.11.2023	Generation
502	13/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement executed between the Petitioners and Respondents for seeking declaration of and relief for 'Change in Law' and seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset commercial impact of change in law events on account of imposition of safeguard duty on the import of solar cells and modules. Mahoba Solar (UP) Private Limited	20.11.2023	21.11.2023	Misc.
501	95/MP/2023	Petition under Regulations 54, 55 And 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for reporting compliance in terms of the order of the Hon’ble Commission dated 26.04.2011 in Petition No. 285/MP/2021 and for seeking additional time period in order to achieve the compliances set out under Regulation 15 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Power Exchange India Limited	20.11.2023	20.11.2023	Misc.
500	38/RP/2022 in 112/GT/2020	Review of Commission’s order 22.3.2022 and corrigendum order dated 23.5.2022 in Petition No. 112/GT/2020 with regard to the revision of tariff of Rihand Super Thermal Power Station-II (1000 MW). NTPC Limited	20.11.2023	20.11.2023	Review
499	26/RP/2022 in 719/TT/2020	Petition seeking review of the Commission’s order dated 25.11.2021 in Petition No. 719/TT/2020 whereby transmission tariff for the 2014-19 period in respect ATS of Meja Thermal Power Project was trued up and transmission tariff for 2019-24 period was determined. Meja Urja Nigam (P) Limited	14.11.2023	15.11.2023	Review
498	304/TD/2023	Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an inter-State trading licence EKI Power Trading Private Limited	15.11.2023	15.11.2023	Licence
497	287/MP/2019	Petition invoking Regulation 1.5(iv) read with Regulation 5.2(u) and Regulation 6.5(11) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for enforcement of ‘must run’ status granted to solar power projects and Regulation 111 of the Central Electricity Regulatory Commission (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 Limited (WSMPL), 2. Parampujya Solar Energy Private Limited	14.11.2023	15.11.2023	Misc.
496	204/TT/2021	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-1: Central Sector Portion for 89.148 km & Telecom Sharing of 903.892 km of Establishment of Fiber Optic Communication System; Asset-2: DTL Portion for 264.294 km of Establishment of Fiber Optic Communication System; Asset-3: UPPTCL Portion of 96.335 km of Establishment of Fiber Optic Communication System; Asset-4: PSTCL portion of 215.548 km of Establishment of Fiber Optic Communication System; Asset-5: HPSEB portion of 360.571 km of Establishment of Fiber Optic Communication System under “Establishment of Fiber Optic Communication System in Northern Region”. Power Grid Corporation of India Limited	14.11.2023	14.11.2023	Transmission
495	382/TT/2020	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the assets under “Transfer of Power from Generation Projects in Sikkim to NR / WR Part-B” in Eastern Region Power Grid Corporation of India Limited Corrigendum Order date:- 20.11.2023	14.11.2023	14.11.2023	Transmission
494	166/MP/2021	Petition under Sections 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 7 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for payment of compensation. NTPC Limited	14.11.2023	14.11.2023	Misc.
493	181/TL/2023	Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for grant of a separate transmission license to POWERGRID Bikaner Transmission System Limited for the “implementation of 1 no. of 220 kV line bay at 400/220 kV Bikaner-II PS for interconnection of solar project (NHPC Ltd.)”, “implementation of 2 nos. of 220 kV line bays at 400/220 kV Bikaner-II PS for interconnection of RE power park of ALF Solar Amarsar Pvt. Ltd.” ,and “transmission system for evacuation of power from the Rajasthan REZ Ph IV (Part-1) (Bikaner Complex) Part-E ” through “Regulated Tariff Mechanism” (RTM) mode . POWERGRID Bikaner Transmission System Limited	13.11.2023	13.11.2023	Licence (Transmission)
492	389/GT/2020	Petition for approval of tariff of Barauni Thermal Power Station, Stage-I (220 MW) for the period from the date of takeover i.e. 15.12.2018 to 31.3.2019. NTPC Limited	13.11.2023	13.11.2023	Generation
491	238/GT/2020	Petition for truing-up of tariff of Rihand Super Thermal Power Station, Stage-III (1000 MW) for the period 2014-19. NTPC Limited	13.11.2023	13.11.2023	Generation
490	198MP/2020, 259/MP/2020 and 539/MP/2020	Providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (I) of the CERC (Indian Electricity Grid Code) Regulations 2010 read along with Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010 , ensuring proper inspection & patrolling and maintenance of substation and lines in terms of Regulation 5 read along with regulation 23 & regulation 24 of the Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of the North Eastern Grid as well as the interconnected Indian Grid and reliable operation as per clause no. 6.2 of Central Electricity Authority (Manual on Transmission Planning Criteria), 2013. North Eastern Regional Load Despatch Centre (NERLDC)	08.11.2023	08.11.2023	Misc.
489	193/MP/2021	Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 inter-alia seeking a direction to the Respondents to refund the amounts wrongfully deducted by the Respondents from the Bills raised by the Petitioner and a direction to the Respondents to execute Supplementary Power Purchase Agreements under Round (iii) of the Shakti Scheme before 30.9.2021. Adhunik Power and Natural Resources Limited	08.11.2023	08.11.2023	Misc.
488	270/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Purchase Order No. 38 dated 4.2.2016 and Purchase Order No. 22 dated 20.07.2018 issued by distribution companies of State of Telangana for recovery of Late Payment Surcharge payable to Sembcorp Energy India Limited for delayed payment. Sembcorp Energy India Limited	07.11.2023	07.11.2023	Misc.
487	Corrigendum to 429/GT/2020	Approval of tariff of Farakka Super Thermal Power Station Stage-I&II (1600 MW) for the period 2019-24 NTPC Limited	07.11.2023	07.11.2023	Generation
486	224/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 334 MW Solar Power Plants connected to the Interstate Transmission System linked with Setting-up of Solar Manufacturing Plant, selected through Competitive Bidding Process as per the Guidelines dated 3.8.2017 of the Central Government as amended from time to time and interpreted and modified by the Central Government vide subsequent communications. Solar Energy Corporation of India Limited	05.11.2023	05.11.2023	Adoption
485	19/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Vallur Thermal Power Station (3X500 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 7.12.2015. NTPC Tamil Nadu Energy Company Limited (NTECL)	03.11.2023	03.11.2023	Misc.
484	229/TL/2023	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 License and other related matters) Regulations, 2009 seeking Transmission License for NRSS XXIX Transmission Limited for the Transmission Project to be constructed through regulated tariff mechanism (RTM). NRSS XXIX Transmission Limited	01.11.2023	01.11.2023	Licence (Transmission)
483	46/RP/2022	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 alongwith the applicable provisions of law, seeking review of the Order dated 23.08.2022 passed by this Hon’ble Commission in Petition No. 373/MP/2019 in light of the error apparent on the face of the record Adani Solar Energy Jodhpur Five Pvt Ltd.	31.10.2023	31.10.2023	Review
482	217/TL/2023	Petition under Section 18 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 seeking an amendment of Transmission Licence No.2/Transmission/ CERC granted by this Commission to the Petitioner by its order dated 16.5.2007 and further amended by its order dated 3.11.2010 (read with corrigendum dated 1.12.2010). Torrent Power Grid Limited	31.10.2023	31.10.2023	Licence (Transmission)
481	258/MP/2022	Petition for in-principle approval for inclusion of Additional Capital Expenditure for replacement of equipment at Vindhyachal Sub-station under Section 25(2) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in the matter of 400 kV S/C Singrauli-Vindhyachal Transmission Link alongwith (2x250 MW) HVDC Back to Back at Vindhyachal between NR and WR for tariff block 2019-24 and beyond. Power Grid Corporation of India Limited	31.10.2023	31.10.2023	Misc.
480	212/MP/2023	Petition under Sections 11 and 79 of the Electricity Act 2003 seeking directions to Kerala State Electricity Board Limited to make payment towards the cost of imported coal used by Jindal India Thermal Power Limited for generation and supply of power to KSEBL in compliance of Ministry of Power statutory directions dated 26.05.2022 issued under Section 11 of the Electricity Act and Clarification dated 21.03.2023. Jindal India Thermal Power Limited	31.10.2023	31.10.2023	Misc.
479	230/MP/2022	Petition under Section 79 (1) (f) of the Electricity Act, 2003 in relation to non-payment of fixed charges by truing up annualized threshold PLF of 55% as per the tariff determined by the Hon’ble State Commission to M/s. EID Parry (India) Limited under Power Purchase Agreement. M/s. E.I.D Parry (India) Limited	30.10.2023	31.10.2023	Misc.
478	95/MP/2022	Petition under Section 79 of the Electricity Act, 2003 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking issuance of appropriate orders/direction to Solar Energy Corporation of India Limited pursuant to the issues arising out of the Power Purchase Agreements dated 27.12.2017 and seeking consequent relief for releasing the Bank Guarantees issued by the Petitioners in favour of Solar Energy Corporation of India Limited 1. Inox Green Energy Services Pvt. Ltd, 2. Haroda Wind Energy Pvt. Ltd, 3. Khatiyu Wind Energy Pvt. Ltd, 4. Ravapar Wind Energy Pvt. Ltd, 5. Vigodi Wind Energy Pvt Ltd	31.10.2023	31.10.2023	Misc.
477	685/TT/2020	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff from the date of commercial operation (COD) to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of ± 800 kV 6000 MW Raigarh (HVDC Station)-Pugalur (HVDC Station) HVDC Link along with ± 800 kV 1500 MW (Pole-I) HVDC terminals each at Raigarh (HVDC Station) & Pugalur (HVDC Station) under “ HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu)-North Trichur (Kerala)- Scheme 1: Raigarh-Pugalur 6000 MW HVDC System” in the Southern Regional grid. Power Grid Corporation of India Limited	30.10.2023	30.10.2023	Transmission
476	535/MP/2020 and 540/MP/2020	Petition for providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2(l) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read along with Regulation 3(e) of the Central Electricity Authority (Grid Standards) Regulations, 2010, providing adequate load shedding through automatic under frequency relays (UFRs) in Tripura Power System, keeping them functional in terms of Regulation 5.2(n) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read along with Regulation 9 of the Central Electricity Authority (Grid Standards) Regulations, 2010 and ensuring proper inspection & patrolling and maintenance of substation and lines in terms of Regulation 5 read along with Regulations 23 and 24 of Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of North Eastern Grid as well as the interconnected Indian Grid. North Eastern Regional Load Despatch Centre (NERLDC)	27.10.2023	27.10.2023	Misc.
475	188/MP/2022	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Power Purchase Agreement dated 31.5.2019 between Sembcorp Energy India Ltd. and NTPC Vidyut Vyapar Nigam Ltd. for recovery of pending Energy Compensation Bills for the months of April – June 2020 along with Late Payment Surcharge on the pending amounts. Sembcorp Energy India Limited	27.10.2023	27.10.2023	Misc.
474	574/GT/2020	Petition for truing up of tariff for the period 2014-19 and for determination of tariff for the period 2019-24, in respect of Bokaro ‘A’ Thermal Power Station Unit-I (500 MW) Damodar Valley Corporation	26.10.2023	27.10.2023	Generation
473	298/MP/2023	Petition under Section 66 of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 for deferment of effective date of the provisions pertaining to T-GNA Regulations under Chapter 6 of the said Regulations. Hindustan Power Exchange Limited	26.10.2023	26.10.2023	Misc.
472	246/GT/2020	Petition for determination of tariff of Agartala Gas Turbine Combined Cycle Power Plant (135 MW) of North Eastern Electric Power Corporation Limited for the period 2019-24. North Eastern Electric Power Corporation Limited	26.10.2023	26.10.2023	Generation
471	I.A. No. 56 of 2021 in 313/TT/2020	Interlocutory Application for clarification/correction of the computational/arithmetical error in the tariff order dated 31.1.2021 in Petition No. 313/TT/2020 under Section 94(2) of the Electricity Act, 2003 read with Regulation 103A and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited	26.10.2023	26.10.2023	Misc.
470	364/TD/2022	Petition seeking for down-gradation of the inter-State trading licence from Category I to Category V as granted to by the Petitioner and for the change in name of inter-State trading licence of the Petitioner. Svaryu Energy Limited	25.10.2023	25.10.2023	Licence
469	189/MP/2022	Petition under Sections 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of the Chapter-5 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 27(1) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of proposal for Reconstruction, Renovation & Modernization for life extension beyond the normal useful life in respect of Kopili Power Station (4x50 MW = 200 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong. North Eastern Electric Power Corporation Limited	25.10.2023	25.10.2023	Misc.
468	1/RP/2023 in 190/GT/2020	Petition for review of order dated 21.5.2022 in Petition No. 190/GT/2020 in respect of revision of tariff of the National Capital Thermal Power Station Stage-II (980 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Limited	25.10.2023	25.10.2023	Review
467	257/TD/2023	Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 for grant of an inter-State Trading Licence. Elsa Consultancy	23.10.2023	23.10.2023	Licence
466	280/MP/2023	Petition under Sections 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Articles 11, 12 and 16 of the Transmission Service Agreement dated 2.12.2021, seeking extension of time period for achieving Scheduled Date of Commercial Operation (SCOD) of the Project on account of occurrence of force majeure events and change in law event and other consequential reliefs. Rajgarh Transmission Limited	22.10.2023	22.10.2023	Misc.
465	357/MP/2022	In the matter of application filed for relaxation of time limit and for issuance of Renewable Energy Certificate Leo Fasteners	19.10.2023	19.10.2023	Misc.
464	7/RP/2023 in 157/GT/2020	Petition for review of Commission’s order dated 20.9.2022 in Petition No. 157/GT/2020 pertaining to truing up of tariff of Indira Gandhi Super Thermal Power Project, Stage- I (1500 MW) for the period 2014-19. Aravalli Power Company Private Limited	19.10.2023	19.10.2023	Review
463	142/GT/2022	Petition for approval of tariff of Bairasiul Power Station (180 MW) after Renovation and Modernisation for the period 2019-24. NHPC Limited	19.10.2023	19.10.2023	Generation
462	64/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 14 and 15 of the CERC (Terms and Conditions of Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and 2nd Amendment thereof along with supporting affidavit seeking allowance/approval for making application for RECs for the period September, 2021- February, 2022. Siddhayu Ayurvedic Research Foundation Private Limited (SARFPL)	16.10.2023	19.10.2023	Misc.
461	218/GT/2019	Determination of project specific levelized tariff 2x10 MW (AC) NLCIL solar PV power project with 8MWhr BESS (battery energy storage system) at Attam Pahad and Dolly Gunj Sites at South Andaman for the period of 25 years from the actual COD of the station i.e. 30.06.2020 under Regulations 7 and 8 of the CERC (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2017. NLC India Limited	16.10.2023	17.10.2023	Generation
460	41/MP/2023	Petition under Section 79 of the Electricity Act, 2003 to challenge the Respondents’ wrongful action of insisting upon additional requirements, which are contrary to contractual terms and provisions of Power Purchase Agreement, for processing invoices and the communications of the Respondents calling upon solar/ wind power generators to obtain separate connections from Distribution Companies and avail power as per prevailing tariff category during the periods when their plant does not generate electricity. Solar Power Developers Association (SPDA)	16.10.2023	17.10.2023	Misc.
459	228/MP/2021	Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement(s) dated 28.12.2018 seeking issuance of appropriate order(s) / direction(s) / declaration from this Hon’ble Commission that the imposition of safeguard duty on the import of solar cells, whether or not assembled in modules or panels, vide Notification No. 1/2018-Customs (SG) dated 30.07.2018 Notification No. 2/2020-Customs (SG) dated 29.07.2020 issued by the Department of Revenue, Ministry of Finance (Government of India) are events of Change in Law and for seeking approval of the quantum and mechanism of compensation (along with interest / carrying cost) as submitted along with the present Petition in line with the methodology provided by this Hon’ble Commission vide its order dated 20.08.2021 in Petition No. 536/MP/2020. Mahindra Renewables Private Limited	16.10.2023	17.10.2023	Misc.
458	500/MP/2020	Petition under section 79 (1) (a) & (f) of the Electricity Act, 2003 read with Article 10 of the PPA dated 30.03.2016. NTPC Limited	16.10.2023	17.10.2023	Misc.
457	259/MP/2023	Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of the High Price Segment in Intra-Day, Day Ahead Contingency and Term Ahead Market (HP-ITD, HP-DAC & HP-TAM) at Indian Energy Exchange Ltd. Indian Energy Exchange Limited	16.10.2023	16.10.2023	Misc.
456	241/MP/2023	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 44 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (GNA Regulations) along with Regulations 110, 111 and 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 6(3) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012 seeking appropriate directions administering applications filed by Renewable Power Park Developers applying for Connectivity under GNA Regulations. Central Transmission Utility of India Limited	16.10.2023	16.10.2023	Misc.
455	45/RP/2022 in 279/GT/2020	Petition for review of order dated 29.8.2022 passed by the Hon’ble Commission in Petition No. 279/GT/2020 for revision of Auxiliary Energy/Power Consumption (AEC/APC) allowed for the Tripura Gas Based Power Plant (101MW) of North Eastern Electric Power Corporation Limited, Shillong for the period 1.4.2019 to 31.3.2024. North Eastern Electric Power Corporation Limited	16.10.2023	16.10.2023	Review
454	632/GT/2020	Petition for truing-up of tariff in respect of Teesta Low Dam Hydroelectric Power Station-III (132 MW) for the period 2014-19. NHPC Limited	14.10.2023	16.10.2023	Generation
453	43/RP/2022 in 282/GT/2020	Petition for review of order dated 14.8.2022 in Petition No. 282/GT/2020 pertaining to truing up of tariff for the period 2014-19 and for determination of tariff for the period 2019-24 for Nimoo Bazgo Hydroelectric Power Station, under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the CERC (Conduct of Business), Regulations, 1999. NHPC Limited	13.10.2023	13.10.2023	Review
452	32/RP/2022 in 301/GT/2020	Petition for the review of the Commission’s order dated 13.5.2022 in Petition No. 301/ GT/2020 in the matter of truing up of tariff of Gandhar GPS (657.39 MW), for the period 2014-19. NTPC Limited	12.10.2023	12.10.2023	Review
451	Corrigendum to 578/GT/2020	Corrigendum to Commission’s order dated 16.2.2023 in Petition No.578/GT/2020 pertaining to. truing-up of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Maithon Hydel Power station. Damodar Valley Corporation	12.10.2023	12.10.2023	Misc.
450	I.A No. 73/2023 in 286/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with appropriate provisions of applicable law inter alia seeking extension of time to comply with the directions of the Respondent No. 2 to install the required reactive power compensation device for the Petitioner’s 300 MW solar power project situated at Village: Sonanda, Shekhasar, Bandhari, and Kesarpura, Tehsil Bap, District Jodhpur, Rajasthan; and consequently, restrain the Respondent No. 2 from taking coercive action against the Petitioner till such time. Azure Power Maple Private Limited	10.10.2023	10.10.2023	Misc.
449	375/MP/2022 and 379/MP/2022	Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 5(4) and 25 of the CERC (Power Market) Regulations, 2021 for approval of amendments in Renewable Energy Certificate Contracts at Indian Energy Exchange in accordance with the CERC (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 Indian Energy Exchange Limited and Power Exchange India Limited	08.10.2023	10.10.2023	Misc.
448	16/SM/2023	Removal of Difficulties (Fourth Order) in giving effect to certain provisions of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022.	07.10.2023	07.10.2023	Suo-Motu
447	366/GT/2020	Petition for revision of tariff of Barsingsar Thermal Power Station (250 MW) for the period 2014-19, after truing-up exercise. NLC India Limited	06.10.2023	06.10.2023	Generation
446	96/MP/2023	Petition to allow transfer/sell of spare 2 Nos. of 220 kV bays and 1 no. 400 kV tower to BSPTC at mutually agreed consideration, terms and conditions for gainful utilisation of idle assets, and (ii) modification in Transmission Licence No.12/Transmission/2010/CERC dated 10th January, 2019 granted to Cross Border Power Transmission Company Limited for 400 kV D/C Muzaffarpur-Sursand Transmission Line, 2 Nos. 400 kV line bays & 2 Nos. 220 kV Line bays at Muzaffarpur sub-station of Powergrid. Cross Border Power Transmission Company Limited	05.10.2023	05.10.2023	Misc.
445	363/MP/2022 and 368/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111, 112 and 119 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for enforcement / execution of the tariff order dated 28.11.2019 in Petition No. 137/TT/2018 directing bilateral billing and payment of transmission charges by Respondent No. 1 to the Petitioner on account of delay in commissioning of its downstream transmission networks. Power Grid Corporation of India Limited	05.10.2023	05.10.2023	Misc.
444	416/GT/2020	Petition for determination of tariff of Ramagundam Super Thermal Power Station Stages-I&II (2100 MW) for the period 2019-24. NTPC Limited	05.10.2023	05.10.2023	Generation
443	363/GT/2020	Petition for revision of tariff of Koldam Hydroelectric Project (800 MW) for the period from COD (18.7.2015) to 31.3.2019 after truing-up exercise. NTPC Limited	05.10.2023	05.10.2023	Generation
442	Dy. No. 436/2023 with I.A Nos. 437/2023 & 438/2023	Petition under Section 79 (1) (f) of the Electricity Act, 2003 for adjudication of disputes between the Petitioner and the Respondent and for directions to desist from uploading bills relating of differential AFC on the PRAAPTI Portal Madhya Pradesh Power Management Company Limited	04.10.2023	04.10.2023	Misc.
441	Corrigendum to 237/GT/2020	Petition for truing-up of tariff of Ramagundam STPS, Stages-I & II (2100 MW) for the period 2014-19. NTPC Limited	01.10.2023	02.10.2023	Generation
440	15/SM/2023	Removal of Difficulties (Third Order) in giving effect to certain provisions of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022.	01.10.2023	01.10.2023	Suo-Motu
439	14/SM/2023	Removal of difficulties (First Order) in giving effect to certain provisions of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023.	30.09.2023	30.09.2023	Suo-Motu
438	189/TL/2023	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to KPS1 Transmission Limited. KPS1 Transmission Limited	30.09.2023	30.09.2023	Licence (Transmission)
437	Diary No. 430/2023	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 4.1, 18, 22, 41 and 42 of the CERC (Connectivity and General Network Access to the Inter-State Transmission System), 2022 imploring this Commission to direct the Respondent, Central Transmission Utility of India Limited, to grant connectivity to the Petitioner for a quantum of 545 MW, in terms as elaborated in the present petition. SKS Power Generation (Chhattisgarh) Limited	30.09.2023	30.09.2023	Misc.
436	Diary No. 429/2023	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 4.1, 18, 22, 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 imploring the Commission to direct the Respondent, Central Transmission Utility of India Limited to grant Connectivity to the Petitioner for a quantum of 610 MW in terms as elaborated in the petition. IL & FS Tamil Nadu Power Company Limited	30.09.2023	30.09.2023	Misc.
435	13/SM/2023	Removal of Difficulties (Second Order) in giving effect to certain provisions of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022.	29.09.2023	29.09.2023	Suo-Motu
434	IA No. 66/IA/2020 in 685/TT/2020	Application under Section 94(2) of the Electricity Act, 2003 read with Regulation 68 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 on behalf of the Petitioner-Powergrid Corporation of India Limited for placing on record the additional documents and seeking directions. Power Grid Corporation of India Limited	29.09.2023	29.09.2023	Misc.
433	278/MP/2019	Petition under Sections 62 and 79 (1) (a) of the Electricity Act, 2003 read with Regulations 54 and 55 of CERC (Terms and Conditions of Tariff) Regulations 2014 and Regulations 111 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Relaxation/Modification of the provisions of the Indian 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 (2x363.3 MW) Palatana Project of ONGC Tripura Power Company Limited. ONGC Tripura Power Company Limited	28.09.2023	29.09.2023	Misc.
432	257/TD/2023	Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 for grant of an inter-State Trading Licence. Elsa Consultancy	29.09.2023	29.09.2023	Licence
431	30/RP/2022 In 173/MP/2020	Petition seeking review of Commission’s order dated 10.6.2022 in Petition No. 173/MP/2020 relating to Lignite Transfer Price on account of truing-up in respect of Barsingsar Mines as per MoC guidelines for the period 2014-19. NLC India Limited	28.09.2023	28.09.2023	Review
430	34/RP/2022 in 426/GT/2020	Review of the Commission’s order dated 8.4.2022 in Petition No. 426/GT/2020 pertaining to approval of tariff of the Rihand Super Thermal Power Station-II (1000 MW) for the period 2019-24. NTPC Limited	26.09.2023	27.09.2023	Review
429	Corrigendum in 550/MP/2020 and 609/MP/2020	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 Nathpa Jhakri Hydro Power Station (NJHPS). SJVN LTD	25.09.2023	26.09.2023	Misc.
428	98/MP/2022	Application under Regulation-44(6) of CERC (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2019-20 & FY 2020-21 in respect of Chamera-II Power Station. NHPC Limited	26.09.2023	26.09.2023	Misc.
427	12/SM/2023	Review of the Composite Index used for Computing the Escalation Rate for Imported Coal for Bid Evaluation and Payment.	25.09.2023	25.09.2023	Suo-Motu
426	108/MP/2023 alongwith I.A. No. 27/IA/2023	Petition under Section 79 of the Electricity Act, 2003 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking to set aside transmission charges/bills raised by CTUIL against the Petitioner No.2. The said bills were raised for the period July, 2021 to December, 2022 totaling ₹11,51,36,621 1. Nani Virani Wind Energy Private Limited, 2. INOX Green Energy Services Private Limited	25.09.2023	25.09.2023	Misc.
425	31/RP/2022 in 241/GT/2020	Review of Commission’s order dated 7.5.2022 in Petition No. 241/GT/2020 with regard to the approval of tariff of Vindhyachal Super Thermal Power Station Stage-II (1000 MW) for the period 2014-19. NTPC Limited	25.09.2023	25.09.2023	Review
424	729/MP/2020	Petition under Section 79 of the Electricity Act, 2003 for execution of order dated 19.8.2019 passed in Petition No. 17/MP/2019; and initiation of proceedings/appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the order dated 19.8.2019 passed in Petition No. 17/MP/2019. Adhunik Power and Natural Resources Limited	25.09.2023	25.09.2023	Misc.
423	239/MP/2019, 54/MP/2021 and 135/MP/2022	Petition for recovery of money due and outstanding from BSES Yamuna Power Limited as per tariff determined by the Commission and in terms of the agreement between THDC India Limited and BSES Yamuna Power Limited. THDC India Limited , Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking adjudication of disputes with THDC India Ltd. BSES Rajdhani Power Limited and Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking adjudication of disputes with THDC India Ltd. BSES Yamuna Power Limited	23.09.2023	23.09.2023	Misc.
422	Addendum to order in 72/MP/2020 along with IA. No. 67 of 2021 & IA.No. 67 of 2022	Petition under Section 79 (1) (b) read with Section 79 (1) (f) of the Electricity Act, 2003 for (i) approval of ‘Change in Law’; and (ii) consequential relief(s) to compensate for the increase in capital cost and associated costs due to (a) introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Services Tax Act, 2017 and the State Goods and Services Tax Acts enacted by respective states and (b) imposition and introduction of Safe Guard Duty on the import of solar cells (whether or not assembled in modules or panels) 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 12 read with Article 16.3.1 of the Power Purchase Agreements dated 06.10.2017 between SB Energy Three Private Limited and Solar Energy Corporation of India Limited. SB Energy Three Private Limited	22.09.2023	23.09.2023	Misc.
421	Addendum to order in 73/MP/2020 along with IA.No. 36 of 2023	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for (i) approval of ‘Change in Law’; and (ii) consequential relief to compensate for the increase in capital cost due to introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Services Tax Act, 2017 and the State Goods and Services Tax Acts enacted by respective states, and (b) imposition and introduction of Safe Guard Duty on the import of solar cells (whether or not assembled in modules or panels) 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 12 read with Article 16.3.1 of the Power Purchase Agreements dated 06.10.2017 between SB Energy One Private Limited and Solar Energy Corporation of India Limited. M/s. SB Energy One Private Limited	22.09.2023	23.09.2023	Misc.
420	Addendum to order in 164/MP/2018 165/MP/2018 206/MP/2018 207/MP/2018 209/MP/2018 210/MP/2018 212/MP/2018 226/MP/2018 352/MP/2018 355/MP/2018 358/MP/2018 359/MP/2018 388/MP/2018 395/MP/2018 4/MP/2019 43/MP/2019	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. Parampujya Solar Energy Private Limited (PSEPL)	22.09.2023	23.09.2023	Misc.
419	Addendum to order in 211/MP/2019 & 213/MP/2019	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. RattanIndia Solar 2 Private Limited	22.09.2023	23.09.2023	Misc.
418	Addendum to order in 179/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 19.7.2016, 21.10.2016, 21.10.2016 and 13.1.2017 executed between Tata Power Renewable Energy Limited and Solar Energy Corporation of India Limited for seeking compensation on account of Change in Law events due to enactment of GST Laws. Tata Power Renewable Energy Limited	22.09.2023	23.09.2023	Misc.
417	97/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 15 MW Floating Solar PV Project connected to BBMB Inter-State Transmission System and selected through competitive bidding process as per the Standard Bidding Guidelines dated 3.8.2017 including its amendments/ clarification issued thereof. Bhakra Beas Management Board	23.09.2023	23.09.2023	Adoption
416	277/MP/2023	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 drawal of start-up power for Unit-I (800 MW) of Telangana Ph-I (2X800 MW) from the grid beyond the period of 23.9.2023 till 23.3.2024. NTPC Limited	23.09.2023	23.09.2023	Misc.
415	229/TL/2023	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 License and other related matters) Regulations, 2009 seeking Transmission License for NRSS XXIX Transmission Limited for the Transmission Project to be constructed through regulated tariff mechanism (RTM). NRSS XXIX Transmission Limited	23.09.2023	23.09.2023	Licence (Transmission)
414	207/MP/2022	Petition under Section 178, 79(1)(k) of the Electricity Act, 2003 read with Regulation 4(2) and Regulation 18 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 seeking issuance of appropriate order(s)/ direction(s)/ declaration by the Commission that sale of untied (without PPA) power from 600 MW (4×150 MW) Kameng Hydro Electric Project of the Petitioner as sold under DAM/RTM becomes eligible for issuance of HEC (Non- Solar REC) under the Hydro Power Obligation from 2021-22 to 2029-30 as per the order dated 8.3.2019 and 29 January, 2021 of the MoP, GoI. North Eastern Electric Power Corporation Limited (NEEPCO)	21.09.2023	23.09.2023	Misc.
413	11/SM/2023	Removal of Difficulties (First Order) in giving effect to certain provisions of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022.	22.09.2023	22.09.2023	Suo-Motu
412	154/MP/2021	Petition under Section 79(1)(a) of the Electricity Act, 2003 read with 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 praying for declaration of Deemed Availability for the period from 1.4.2020 to 30.4.2020 in respect of Ramagundam Super Thermal Power Station Stage-III (1X500 MW). NTPC Limited	20.09.2023	22.09.2023	Misc.
411	170/MP/2023	Petition under Section 66 of the Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of High Price bilateral market segment with contracts operating under provisions of Regulation 5(2) and 5(3) of PMR 2021. Power Exchange India Limited	21.09.2023	21.09.2023	Misc.
410	88/TT/2020	Revision of order dated 22.4.2022 in Petition No. 88/TT/2020 consequent to order dated 31.8.2023 in Petition No. 25/RP/2022. Power Grid Corporation of India Limited	20.09.2023	20.09.2023	Transmission
409	81/MP/2022	Miscellaneous Petition under section 79 of the Electricity Act, 2003 read with Regulations 9(2) and 27 (1) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of proposed additional capitalization on account of renovation modernization and up-rating (RM&U) in respect of Unit- 1 (40 MW) of existing Panchet Hydel Power Station (PHS) Unit 1 & 2 (2x40 MW). Damodar Valley Corporation	20.09.2023	20.09.2023	Misc.
408	240/MP/2019	Petition under Section 79(1)(b) of the Electricity Act, 2003 for claiming compensation on account of occurrence of ‘Change in Law’ event as per Article 10.1.1 of the Case -1 long-term Power Purchase Agreement dated 21.3.2013 entered into between GMR Warora Energy Limited and DNH Power Distribution Corporation Limited, thereby resulting into additional recurring/non-recurring expenditure to GMR Warora Energy Limited for supply of 200 MW Contracted Capacity from its 2× 300 MW Thermal Power Station at Warora, District Chandrapur in the State of Maharashtra to DNH Power Distribution Corporation Limited. GMR Warora Energy Limited	20.09.2023	20.09.2023	Misc.
407	412/MP/2019	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014, read with regulation 44(8) and 44(7) of CERC (Terms and Conditions of Tariff) Regulation, 2019, for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018-19 in respect of Teesta Low Dam-IV Power Station. NHPC Limited	18.09.2023	19.09.2023	Misc.
406	411/MP/2019	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014, read with Regulation 44(8) and 44(7) of CERC (Terms and Conditions of Tariff) Regulation, 2019, for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018-19 in respect of Teesta Low Dam-III Power Station. NHPC Limited	18.09.2023	19.09.2023	Misc.
405	11/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of 400 kV line bays at Bhiwani Sub-station for termination of 400 kV Babai-Bhiwani D/C Line under “Provision of 400 kV Line bays at Bhiwani (PG)” in the Northern Region. Power Grid Corporation of India Limited	18.09.2023	19.09.2023	Transmission
404	232/MP/2021	Petition under Section 79(1)(f) read with Section 142 of the Electricity Act, 2003 in terms of the Orders passed by this Commission vide Order dated 09.10.2018 passed in Petition No. 232/MP/2017, Petition No. 233/MP/2017 & Petition No. 13/MP/2018, Order dated 12.04.2019 passed in Petition No.209/MP/2018, Order dated 27.03.2020 passed in Petition No. 395/MP/2018 and Order dated 05.02.2019 passed in Petition No. 187/MP/2018 , seeking recovery of the amount to the tune of Rs. 52 Crores approx from Distribution Companies of Telangana, paid by the Petitioner as an Intermediary Procurer to the various Solar Power Developers towards the Claim on account of the ‘Change in Law’ allowed by this Commission. NTPC Limited	18.09.2023	18.09.2023	Misc.
403	195/TD/2023	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 for the grant of an Inter-State Trading Licence. Energyedge Power Trading Private Limited	18.09.2023	18.09.2023	Licence
402	443/GT/2020	Petition for approval of tariff of Rajiv Gandhi Combined Cycle Power Project (RGCCPP), Kayamkulam (359.58 MW), for the period 2019-24. NTPC Ltd.	15.09.2023	15.09.2023	Generation
401	184/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for transmission assets under “North Eastern Region Strengthening Scheme-VIII”. Power Grid Corporation of India Limited	15.09.2023	15.09.2023	Transmission
400	433/GT/2020	Petition for determination of tariff of Rihand Super Thermal Power Station Stage-I (1000 MW) for the period 2019-24. NTPC Limited	15.09.2023	15.09.2023	Generation
399	178/MP/2023	Petition under Sections 142 and 146 read with Section 66 of the Electricity Act, 2003, seeking appropriate directions against the willful and deliberate non-compliance of Central Electricity Regulatory Commission (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 by the Respondent. Echanda Urja Private Limited	14.09.2023	14.09.2023	Misc.
398	130/MP/2022	Treatment of transmission charges of Torrent Power Grid Limited’s transmission System in view of the fact that the same was conceptualised for supply of power from SUGEN CCPP to Petitioner’s licenced area. Torrent Power Grid Limited	14.09.2023	14.09.2023	Misc.
397	213/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff for 1170MW Wind-Solar Hybrid Power Projects (Tranche-V) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India. Solar Energy Corporation of India Limited	13.09.2023	13.09.2023	Adoption
396	10/SM/2023	Extension of Order dated 07.11.2022 in Petition No. 14/SM/2022	08.09.2023	12.09.2023	Suo-Motu
395	Corrigendum to 06/SM/2021 (Suo-Motu)	A mechanism to determine Compensation on account of installation of Emission Control System by the generating companies in compliance with the Revised Emission Standards issued by Ministry of Environment, Forest & Climate Change (MoEF&CC), Government of India, vide Environment (Protection) Amendment Rules, 2015 on 07.12.2015 in respect of the Thermal Generating stations whose tariff is determined through competitive bidding under Section 63 of the Electricity Act, 2003.	12.09.2023	12.09.2023	Suo-Motu
394	68/MP/2022	Petition under Sections 28(1), 28(3), 29 of the Electricity Act 2003 read with Regulation 2.3 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2010 (as amended) in the matter of dealing with over drawl from the grid by regional entities leading to insecure operation of the grid and other associated matters. Western Regional Load Despatch Centre	11.09.2023	12.09.2023	Misc.
393	132/MP/2022	Petition under Sections 28(1), 28(3) and 29 of the Electricity Act, 2003 read with Regulations 1.5(i), 2.3, 5.2(m) and 5.4.2 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (as amended) in the matter of dealing with over drawl from the grid by regional entities leading to insecure operation of the grid and other associated matters. Southern Regional Load Despatch Centre	11.09.2023	11.09.2023	Misc.
392	199/MP/2023	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 41 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 praying before this Hon’ble Commission to exercise its “Power to Relax” and thereby remove the hardship arising out of the operation of the said Regulations. ACME Solar Holdings Private Limited	05.09.2023	06.09.2023	Misc.
391	432/GT/2020	Petition for approval of tariff of Anta Gas Power Station (419.33 MW) for the period 2019-24. NTPC Limited	05.09.2023	05.09.2023	Generation
390	190/AT/2023	Application under Section 63 read with Section 79(1)(c) & (d) of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by KPS1 Transmission Ltd KPS1 Transmission Limited	05.09.2023	05.09.2023	Adoption
389	424/GT/2020	Petition for approval of tariff of Singrauli Super Thermal Power Station (2000 MW) for the period 2019-24. NTPC Limited	05.09.2023	05.09.2023	Generation
388	22/RP/2023 along with IA No. 58/IA/2023 and 23/RP/2023	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulations 17 and 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of the tariff order dated 8.12.2022 in Petition No. 320/TT/2020. Power Grid Corporation of India Limited	04.09.2023	04.09.2023	Review
387	2/TT/2022	Determination of tariff for (1) 400 kV Uravakonda-Veltoor I & II feeders for 2016-17 to 2018-19 for inclusion in PoC mechanism in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Transmission Corporation of Andhra Pradesh Limited	04.09.2023	04.09.2023	Transmission
386	Corrigendum to 234/GT/2020	Corrigendum to the order dated 15.6.2023 in Petition No. 234/GT/2020. NTPC Limited	01.09.2023	01.09.2023	Misc.
385	133/MP/2022	Petition under Regulation 44(6) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during FY 2019-20 & 2020-21 in respect of Chutak Power Station. NHPC Limited	31.08.2023	31.08.2023	Misc.
384	25/RP/2022 in 88/TT/2020	Petition under section 94(1)(f) of the Electricity Act, 2003 read with Regulations 17 and 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 22.4.2022 in Petition No. 88/TT/2020. Power Grid Corporation of India Limited	31.08.2023	31.08.2023	Review
383	8/RP/2023	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 along with the applicable provisions of law, seeking review of orders dated 23.8.2022 and 25.11.2022 passed by Commission in Petition No. 52/MP/2019 in view of (1) material subsequent events; and (2) judicial precedents governing the law leading to error apparent on the face of record while passing the orders dated 23.8.2022 & 25.11.2022 Solitaire Powertech Private Limited	31.08.2023	31.08.2023	Review
382	282/MP/2019	Petition under Section 142 of the Electricity Act, 2003 for non-compliance of the order dated 3.12.2018 passed in Petition No.242/MP/2017 by Power Grid Corporation of India and for issuance of appropriate direction to Power Grid Corporation of India for payment of amount to be refunded after deduction of relinquishment charges from the encashed Bank Guarantee furnished by the Petitioner along with interest. Aryan MP Power Generation Private Limited	31.08.2023	31.08.2023	Misc.
381	145/TL/2023	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to KPS3 Transmission Limited. KPS3 Transmission Limited	31.08.2023	31.08.2023	Licence (Transmission)
380	189/TL/2023	Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to KPS1 Transmission Limited. KPS1 Transmission Limited	31.08.2023	31.08.2023	Licence (Transmission)
379	295/MP/2019	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014, for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018-19 in respect of Chamera-III Power Station. NHPC Limited	31.08.2023	31.08.2023	Misc.
378	149/TL/2023	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Bhadla Sikar Transmission Limited. Bhadla Sikar Transmission Limited	30.08.2023	30.08.2023	Licence (Transmission)
377	217/MP/2022	Petition Under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for reimbursement of Ash Transportation charges in Simhadri Super Thermal Power Station, Stage-II (2X500MW) in terms of Ministry of Environment and Forest, Government of India Notification dated 25.1.2016. NTPC Limited	30.08.2023	30.08.2023	Misc.
376	183/TL/2023 and 77/MP/2023	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Regulation 6 and Regulation 24 (Power to relax) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of transmission license to Serentinca Renewables India 4 Private Limited. Serentinca Renewables India 4 Private Limited	30.08.2023	30.08.2023	Licence (Transmission)
375	211/MP/2023 Along with IA. No. 48/2023 and 218/MP/2023	Petition under Section 79 of the Electricity Act, 2003 seeking setting aside of Central Transmission Utility of India Ltd.’s letter dated 17.05.2023 closing the Petitioners Application for grant of connectivity and for issuance of directions to CTUIL for grant of connectivity of 1710 MW for Hybrid Project comprising of Solar 810 MW, Wind 900 MW and Energy Storage System 600MWh to the Petitioner ReNew Vikram Shakti Pvt. Ltd. and ACME Cleantech Solutions Pvt. Ltd.	30.08.2023	30.08.2023	Misc.
374	195/TD/2023	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 for the grant of an inter-State Trading Licence. Energyedge Power Trading Private Limited	30.08.2023	30.08.2023	Licence
373	113/TT/2021	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from COD to 31.3.2024 for Assets (03 nos.) under “Powergrid works associated with Transmission System Strengthening in Indian System for transfer of power from new HEPs in Bhutan” in the Eastern Region. Power Grid Corporation of India Limited	29.08.2023	30.08.2023	Transmission
372	136/MP/2022	Petition under Sections 79, 142, 146 and 149 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduction of Business) Regulations, 1999 against the Respondent/ Tamil Nadu Generation and Distribution Corporation Limited for wilful disobedience of this Commission’s final Order dated 04.02.2022 passed in Petition No. 114/MP/2019 1. GMR Energy Trading Limited, 2. GMR Warora Energy Limited	29.08.2023	29.08.2023	Misc.
371	429/GT/2020	Petition for approval of tariff of Farakka Super Thermal Power Station Stage-I&II (1600 MW) for the period from 1.4.2019 to 31.3.2024 NTPC Limited Corrigendum Order date: 07.11.2023	25.08.2023	25.08.2023	Generation
370	36/RP/2022 with IA No. 57/2022	Seeking review of the Order dated 28.08.2022 passed by this Hon’ble Commission in Petition 182/MP/2020 titled as ‘OGPTL vs. WBSEDCL & Ors.’ as per Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Odisha Generation Phase II Transmission Limited	23.08.2023	23.08.2023	Review
369	2/RP/2023 in 79/TT/2020	Petition under section 94(1)(f) of the Electricity Act, 2003 read with Regulation 17 and 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 9.2.2021 in Petition No. 79/TT/2020. Power Grid Corporation of India Limited	23.08.2023	23.08.2023	Review
368	147/TL/2023	Application under Sections 14 and 15 of the Electricity Act, 2003 read with the 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 Raipur Pool Dhamtari Transmission Limited. Raipur Pool Dhamtari Transmission Limited	23.08.2023	23.08.2023	Licence (Transmission)
367	141/TL/2023	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission Licence to Khavda II-B Transmission Limited. Khavda II-B Transmission Limited	22.08.2023	22.08.2023	Licence (Transmission)
366	643/GT/2020	Petition for truing-up of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Sewa-II Power Station (120 MW). NHPC Limited	17.08.2023	18.08.2023	Generation
365	44/RP/2022 In 143/GT/2020	Review of the order dated 29.8.2022 in Petition No. 143/GT/2020 (truing up of tariff for the tariff period 2014-19 in respect of Bairasiul Power Station (180 MW). NHPC Limited	17.08.2023	18.08.2023	Review
364	143/TL/2023	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission Licence to Khavda RE Transmission Limited. Khavda RE Transmission Limited	17.08.2023	17.08.2023	Licence (Transmission)
363	240/TT/2013	Petition for determination of fees and charges for Fibre Optic Communication System in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in Northern Region for tariff block 2009-14 under sub-section 4 of Section 28 and Section 79(1)(d) of the Electricity Act, 2003. Power Grid Corporation of India Ltd	17.08.2023	17.08.2023	Transmission
362	9/SM/2023	Directions under Clause (2) of Part-7 Miscellaneous of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010, in special circumstances.	15.08.2023	15.08.2023	Suo Motu
361	541/MP/2020	Clarification Petition under Section 79 (1) (f) and Section 94 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Section 151 of Code of Civil Procedure seeking clarification of Order dated 05.02.2019 passed by this Commission in Petition No. 192/MP/2018. Phelan Energy India RJ Pvt. Limited	15.08.2023	15.08.2023	Misc.
360	72/TD/2023	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 for grant of an inter-State-trading licence. Adarsh Stainless Private Limited	15.08.2023	15.08.2023	Licence
359	156/MP/2022	Petition under Sections 28(1), 28(3) and 29 of the Electricity Act, 2003 read with Regulation 1.5(i), 2.3, 5.2(m) and 5.4.2 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (as amended) in the matter of dealing with over drawal from grid by the regional entities leading to insecure operation of the grid and other associated matters. Northern Regional Load Despatch Centre	14.08.2023	15.08.2023	Misc.
358	65/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 26 of the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2008 seeking a declaration that the Respondent No.1, West Bengal Electricity Distribution Company Limited is not entitled to levy and collect the wheeling charges and wheeling losses from the Petitioner who is directly connected to the transmission line of the Respondent No.2, West Bengal Electricity Transmission Company Limited along with other appropriate reliefs. Dalmia Cement (Bharat) Limited	14.08.2023	14.08.2023	Misc.
357	8/SM/2023	Directions by the Commission to the Power Exchanges in accordance with the Regulation 27(1) of the Power Market Regulations, 2021. -	12.08.2023	13.08.2023	Suo Motu
356	231/MP/2023	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 drawal of start-up power for Unit-2 (800 MW) of Telangana Ph-I (2X800 MW) from the grid beyond the period of 16.8.2023 till 16.2.2024. NTPC Limited	12.08.2023	12.08.2023	Misc.
355	29/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for execution of Order dated 19.12.2017 passed in Petition No. 229/MP/2016 and Order dated 06.01.2020 passed in Petition No. 208/MP/2018; and initiation of proceedings/ appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the Order dated 19.12.2017 passed in Petition No. 229/MP/2016 and Order dated 06.01.2020 passed in Petition No. 208/MP/2018. DB Power Limited	10.08.2023	11.08.2023	Misc.
354	188/MP/2023	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over Petitioner No.1’s assets in favour of the Petitioner No.2 (including its assignees, transferees, novates) in respect of the Petitioner No.1’s Transmission Project . Kishtwar Transmission Limited	10.08.2023	11.08.2023	Misc.
353	124/TL/2023	Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of transmission license to Khavda II-A Transmission Limited. Khavda II-A Transmission Limited	09.08.2023	09.08.2023	licence.
352	173/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Purchase Orders dated 18.9.2018 and 29.10.2018 issued by distribution companies of the State of Andhra Pradesh for recovery of Late Payment Surcharge on delayed payments of invoices raised by Sembcorp Energy India Limited. Sembcorp Energy India Limited	09.08.2023	09.08.2023	Misc.
351	640/MP/2020	Petition seeking clarification regarding levy of carrying cost inter alia in terms of Regulation 7 and 52 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and amendment thereof under Regulation 55 of the said Regulations. Haryana Power Purchase Centre	08.08.2023	08.08.2023	Misc.
350	279/MP/2022 and 284/MP/2022	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 and Article 8 of the Power Purchase Agreement dated 30.1.2021 executed between the parties NTPC Renewable Energy Limited	08.08.2023	08.08.2023	Misc.
349	51/GT/2021	Petition for approval of tariff of Kameng Hydroelectric Power Plant (KaHEP) (600 MW) for the period from actual COD of Units-1 & 2 and projected COD of Units-3 & 4) till 31.3.2024. North Eastern Electric Power Corporation Limited	08.08.2023	08.08.2023	Generation
348	153/MP/2023	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the Petitioner’s Assets in favour of the Respondent No. 10 (as the Debenture Trustee acting for the benefit of the Debenture Holders). Alipurduar Transmission Limited	07.08.2023	07.08.2023	Misc.
347	87/MP/2021	Petition under Section79 (1)(d) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Open Access in Inter-state Transmission) Regulations, 2008 and its amendments for redetermination of Open Access charges for transmission and wheeling of power using Transmission and Distribution network of Damodar Valley Corporation for FY 2017-18 and FY 2018-19. Damodar Valley Corporation	07.08.2023	07.08.2023	Misc.
346	53/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Chandrapura Thermal Power Station Unit-7 & 8 having an installed capacity of 500 MW (2x250 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India Notification dated 7.12.2015. Damodar Valley Corporation	07.08.2023	07.08.2023	Misc.
345	197/MP/2020 201/MP/2020 263/MP/2020 and 556/MP/2020	Petition under section 28 (3) (e) of the Electricity Act, 2003 read with clause 1.5 of IEGC 2010 for establishment and maintenance of Communication facilities by the users of the North-Eastern Region in terms of Clause 4.6.2 of IEGC, 2010, read with Regulation 6(3) of CEA (Technical Standards for Connectivity to the Grid) Regulation, 2007 to ensure availability of reliable real time data at NERLDC. North Eastern Regional Load Despatch Centre	04.08.2023	04.08.2023	Misc
344	126/TL/2023	Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to KPS2 Transmission Limited. KPS2 Transmission Limited	04.08.2023	04.08.2023	Licence (Transmission)
343	157/MP/2023	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the Petitioner’s Assets in favour of the Respondent No.4 (as the Security Trustee acting for the benefit of the Hedge Banks) in respect of the Petitioner’s Transmission Project. WRSS XXI (A) Transco Limited	03.08.2023	03.08.2023	Misc.
342	37/RP/2022 in 362/GT/2020	Petition for review of Commission’s order dated 21.4.2022 in Petition No. 362/GT/2022 in the matter of truing up of tariff for the period 2014-19 in respect of Kahalgaon Super Thermal Power Station, Stage-II (1500 MW). NTPC Limited	02.08.2023	02.08.2023	Review
341	258/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Article 17 of the PPA dated 20.01.2009 for adjudication of dispute with respect to non- payment of amount towards the level of lifting penalty paid to the coal suppliers by Jhajjar Power Limited in terms of Article 1.2.8 of Schedule 7 of the PPA for the Contract Year 2016-17. Jhajjar Power Limited (JPL)	01.08.2023	01.08.2023	Misc.
340	17/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and for determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-I: 2 Nos. 400 kV GIS line bays at Koteshwar Sub-station under Extension of 400/220 kV Koteshwar Pooling Station and Asset-II: 1 No. 220 kV line bay at 400/220 kV Roorkee Sub-station under “Line bays associated with Northern Region System Strengthening Scheme-XXXVI” in the Northern Region. Power Grid Corporation of India Limited	31.07.2023	01.08.2023	Transmission
339	139/TL/2023	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Dharamjaigarh Transmission Limited. Dharamjaigarh Transmission Limited	31.07.2023	31.07.2023	Licence (Transmission)
338	128/TL/2023	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Khavda II-C Transmission Limited. Khavda II-C Transmission Limited	31.07.2023	31.07.2023	Licence (Transmission)
337	130/TL/2023	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to ERWR Power Transmission Limited. ERWR Power Transmission Limited	31.07.2023	31.07.2023	Licence (Transmission)
336	255/GT/2020	Petition for truing-up of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Uri-I hydroelectric Project (480 MW). NHPC Limited	28.07.2023	28.07.2023	Generation
335	32/GT/2020	Petition for truing-up of tariff of Agartala Gas Turbine Combined Cycle Power Plant (135 MW) of NEEPCO Limited for the period 2014-19. North Eastern Electric Power Corporation Limited	28.07.2023	28.07.2023	Generation
334	156/TD/2023	Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-State trading licence. Wind World (India) Power Development Private Limited	27.07.2023	27.07.2023	Licence
333	237/GT/2020	Petition for truing-up of tariff of Ramagundam STPS, Stages-I&II (2100 MW) for the period 2014-19. NTPC Limited Corrigendum Order date:- 01.10.2023	26.07.2023	26.07.2023	Generation
332	292/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 2 Nos. 220 kV Line bays at Saharanpur Sub-station under scheme named as 2 Nos. 220 kV Line bays at Saharanpur (PG). Power Grid Corporation of India Limited	26.07.2023	26.07.2023	Transmission
331	174/MP/2023	Approval under Section 17(3) & 17(4) of Electricity Act 2003, for assignment of licence granted to Gadag II-A Transmission Limited pursuant to order dated 26.2.2023 bearing license No. 86/Transmission/2023/CERC (the “Transmission License”) by way of hypothecation/assignment by way of security in favour of Catalyst Trusteeship Limited acting as the Security Trustee for the benefit of YES Bank Limited (including its successors, transferees, novatees, and/or assigns, the “Lender”/ “Lenders” or “YES Bank”) and other secured parties (viz. Lenders’ Agent and the Security Trustee) and creation of other security by way of mortgage / hypothecation / assignment of rights, title, interest, claims, demands, benefits of Gadag II-A Transmission Limited in the project under “Transmission Scheme for Solar Energy Zone in Gadag (1500 MW), Karnataka: Part A-Phase-II” on Build, Own, Operate and Transfer basis, as detailed in the schedule to the transmission licence (the “Project”), Project assets, clearances, Project documents, agreements, approvals and rights, accounts, receivables of Gadag II-A Transmission Limited. Gadag II-A Transmission Limited	26.07.2023	26.07.2023	Misc.
330	402/GT/2019	Petition for determination of tariff of Khargone Super Thermal Power Station (1320 MW) for the period from COD of Unit-I (1.2.2020) to 31.3.2024. NTPC Limited	26.07.2023	26.07.2023	Generation
329	458/MP/2019	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014, for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2017-18 in respect of Chamera-II Power Station. NHPC Limited	25.07.2023	26.07.2023	Misc.
328	185/MP/2021	Petition under Section 79 (1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003,read with Article 8.6.7 of the PPA dated 15.03.2016 executed between the RKM Powergen Private Limited and Respondent No.1, Uttar Pradesh Power Corporation Limited imploring this Commission to direct the Respondent No. 1 to make payments, to the Petitioner of the amounts outstanding in terms of the PPA on account of (i) Late Payment Surcharge; (ii) reimbursement of the illegally deducted penalty for short supply of power. R.K.M. Powergen Private Limited	25.07.2023	25.07.2023	Misc.
327	146/AT/2023	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by the KPS3 Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited) KPS3 Transmission Limited	25.07.2023	25.07.2023	Adoption
326	122/MP/2023	Petition under Section 66 of the Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking approval for introduction of High Price contracts in High Price Day Ahead Market (HP-DAM), High Price Term Ahead Market (HP-TAM), and High Price Contingency Contracts. Hindustan Power Exchange Limited	24.07.2023	25.07.2023	Misc.
325	18/RP/2023 along with IA (Diary) No. 212/2023 and 19/RP/2023 along with IA (Diary)No. 211/2023	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulations 17 and 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of the tariff order dated 9.1.2023 in Petition No. 473/TT/2020. Power Grid Corporation of India Limited	20.07.2023	21.07.2023	Review
324	681/TT/2020	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff from COD to 31.3.2019 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of transmission assets under “Transmission System associated with North East-Northern/Western Inter Connector-I”. Power Grid Corporation of India Limited	20.07.2023	21.07.2023	Transmission
323	242/MP/2022	Miscellaneous petition for in-principle approval for incurring additional capital expenditures (ACE) during 2019-24 block towards replacement of Transformers /Reactors under clause 25(2)(c) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 Power Grid Corporation of India Limited	20.07.2023	21.07.2023	Misc.
322	200/MP/2023	Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 seeking declaration to the effect that MB Power ought not to be substituted by another party under the Power Purchase Agreement executed between HPPC and IIPL for supply of power for the period 1.7.2023 till 30.9.2023. MB Power (Madhya Pradesh) Limited	21.07.2023	21.07.2023	Misc.
321	273/MP/2021	Petition under section 79 (1) (a) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 21.12.2018 executed between NTPC Limited and Uttar Pradesh Power Corporation Limited, seeking compensation due to increase in costs on account of change in rate of Goods & Services Tax amounting to a Change in Law event with respect to the Solar PV Power Project having project capacity of 140 MW at Bilhaur, Uttar Pradesh. NTPC Limited	20.07.2023	20.07.2023	Misc.
320	150/AT/2023	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by the Bhadla Sikar Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Bhadla Sikar Transmission Limited	20.07.2023	20.07.2023	Adoption
319	145/TL/2023	Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to KPS3 Transmission Limited. KPS3 Transmission Limited	20.07.2023	20.07.2023	Licence (Transmission)
318	564/GT/2020	Petition for truing up of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Koderma Thermal Power Station, Units I & II (1000 MW) Damodar Valley Corporation	20.07.2023	20.07.2023	Generation
317	142/AT/2023	Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to the Transmission System being established by the Khavda II-B Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Khavda II-B Transmission Limited	20.07.2023	20.07.2023	Adoption
316	309/MP/2022	Petition under Regulation 35(3)(c) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval and recovery of Security Expenses for the transmission systems for the period from 1.4.2019 to 31.3.2024. Teestavalley Power Transmission Limited.	18.07.2023	19.07.2023	Misc.
315	421/GT/2020	Petition for truing-up of tariff of Muzaffarpur Thermal Power Station (MTPS) Stage-II (390 MW) for the period from COD of Unit-I (i.e.18.3.2017) to 31.3.2019. Kanti Bijlee Utpadan Nigam Limited.	18.07.2023	18.07.2023	Generation
314	18/MP/2023	Petition under Section 79(1)(c) and Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 76 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 seeking relaxation of operation and maintenance norms specified under Regulation 35(3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. Teestavalley Power Transmission Limited.	18.07.2023	18.07.2023	Misc.
313	144/AT/2023	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by the Khavda RE Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Khavda RE Transmission System Limited.	18.07.2023	18.07.2023	Adoption
312	410/MP/2019	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during 2018-19 in respect of Koldam Hydro Electric Power Station. NTPC Limited.	18.07.2023	18.07.2023	Misc.
311	132/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Clause 7.0 of the Bulk Power Purchase Agreement executed between Indian Railways and Bhartiya Rail Bijlee Company Limited dated 16.12.2010 seeking relief on account of Force Majeure events being suffered by the Indian Railways. Indian Railways.	17.07.2023	18.07.2023	Misc
310	149/TL/2023	Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Bhadla Sikar Transmission Limited. Bhadla Sikar Transmission Limited.	18.07.2023	18.07.2023	Licence
309	56/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Muzaffarpur Thermal Power Station, Stage-II (2X195 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 07.12.2015. Kanti Bijlee Utpadan Nigam Limited.	17.07.2023	17.07.2023	Misc.
308	143/TL/2023	Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Khavda RE Transmission System Limited. Khavda RE Transmission System Limited.	17.07.2023	17.07.2023	Licence
307	465/MP/2019	Petition under Section 79(1)(f) read with Section 79(1)(b) of the Electricity Act, 2003 before this Commission seeking declaration of the events which led to relinquishment by the Petitioner, as force majeure events within the meaning of Clause 9.0 of the BPTA, seeking relinquishment of the LTOA of 96 MW granted to it without any liability thereof, thereby seeking exemption from payment of relinquishment charges as a consequence of the existence of force majeure events, as opposed to the stand taken by PGCIL in its letter dated 09.01.2019. Madhya Bharat Power Corporation Limited.	15.07.2023	17.07.2023	Misc.
306	148/AT/2023	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Raipur Pool Dhamtari Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Raipur Pool Dhamtari Transmission Limited	16.07.2023	17.07.2023	Adoption
305	211/MP/2019 & 213/MP/2019	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. M/s Solar Energy Corporation of India Limited and others Addendum Order Date:- 22.09.2023	14.07.2023	16.07.2023	Misc
304	313/MP/2022	Petition under Regulation 14 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 and under Regulations 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking additional time period to achieve and maintain the Net Worth criteria as set out under Regulations 14 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Hindustan Power Exchange Ltd	16.07.2023	16.07.2023	Misc
303	42/RP/2022 in 284/GT/2020	Review of Commission’s order dated 18.8.2022 in Petition No. 284/GT/2020 in the matter of revision of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Dhauliganga Power Station (280 MW). NHPC Limited	16.07.2023	16.07.2023	Review
302	151/TD/2023	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading Licence and other related matters) Regulations, 2020 for grant of an Inter- State Trading Licence. Embassy Classic Private Limited	14.07.2023	14.07.2023	Licence
301	147/TL/2023	Application under Sections 14 and 15 of the Electricity Act, 2003 read with the 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 Raipur Pool Dhamtari Transmission Limited. Raipur Pool Dhamtari Transmission Limited	13.07.2023	13.07.2023	Licence (Transmission)
300	141/TL/2023	Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Khavda II-B Transmission Limited. Khavda II-B Transmission Limited	13.07.2023	13.07.2023	Licence (Transmission)
299	369/GT/2020	Petition for truing-up of tariff of Anta Gas Power Station (419.33 MW) for the period 2014-19. NTPC Limited Corrigendum Order date:- 18.01.2024	10.07.2023	10.07.2023	Generation
298	569/GT/2020	Petition for truing up of tariff for the period 2014-19 in respect of Bokaro Thermal Power Station, Units 1, 2 & 3 (630 MW) and for determination of tariff for the period 2019-24 in respect of Bokaro Thermal Power Station, Unit No. 3 (210 MW). Damodar Valley Corporation	10.07.2023	10.07.2023	Generation
297	135/MP/2023	Petition under section 79(1)(a) and (f) of the Electricity Act, 2003 read with other applicable provisions of law for adjudication of dispute arising due to non-payment of income tax by beneficiaries which was paid by the Petitioner under Direct Tax Vivad Se Vishwas Act, 2020. NLC India Limited	10.07.2023	10.07.2023	Misc.
296	72/TD/2023	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 for grant of an inter-State Trading Licence. Adarsh Stainless Private Limited	09.07.2023	09.07.2023	Licence
295	127/AT/2023	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the KPS2 Transmission Limited. (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited) KPS2 Transmission Limited	09.07.2023	09.07.2023	Adoption
294	97/AT/2023	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 15 MW Floating Solar PV Project connected to BBMB Inter-State Transmission System and selected through competitive bidding process as per the Standard Bidding Guidelines dated 3.8.2017 including its amendments/ clarification issued thereof. Bhakra Beas Management Board	09.07.2023	09.07.2023	Adoption
293	129/AT/2023	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Khavda II-C Transmission Limited. Khavda II-C Transmission Limited	07.07.2023	07.07.2023	Adoption
292	131/AT/2023	Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the ERWR Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited) ERWR Power Transmission Limited	07.07.2023	07.07.2023	Adoption
291	140/AT/2023	Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to the Transmission System being established by the Dharamjaigarh Transmission Limited. Dharamjaigarh Transmission Limited	06.07.2023	06.07.2023	Adoption
290	126/TL/2023	Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to KPS2 Transmission Limited. KPS2 Transmission Limited	06.07.2023	06.07.2023	Licence (Transmission)
289	125/AT/2023	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by Khavda II-A Transmission Limited. Khavda II-A Transmission Limited	06.07.2023	06.07.2023	Adoption
288	128/TL/2023	Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Khavda II-C Transmission Limited. Khavda II-C Transmission Limited	05.07.2023	05.07.2023	Licence (Transmission)
287	130/TL/2023	Application under Section 14 and Section 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to ERWR Power Transmission Limited. ERWR Power Transmission Limited	05.07.2023	05.07.2023	Licence (Transmission)
286	Corrigendum to 470/MP/2019	Petition seeking extension of Scheduled Commercial Operation Date on account of Force Majeure events and consequential reliefs arising therefrom under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003, Articles 4, 11 and 16 and other relevant clauses of the Transmission Service Agreement dated 22.09.2015 executed between the Petitioner and the Long-Term Transmission Customers read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Alipurduar Transmission Limited	23.06.2023	23.06.2023	Misc.
285	124/TL/2023	Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of transmission licence to Khavda II-A Transmission Limited. Khavda II-A Transmission Limited	05.07.2023	05.07.2023	Licence (Transmission)
284	139/TL/2023	Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Dharamjaigarh Transmission Limited. Dharamjaigarh Transmission Limited	05.07.2023	05.07.2023	Licence (Transmission)
283	694/TT/2020	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 2 Nos 765 kV line bays at 765/400 kV Indore Sub-station of POWERGRID (for Khandwa PS(TBCB)-Indore 765 kV D/C line) & 240 MVAr, 765 kV Switchable Line Reactors along with 700 Ohms NGR at 765/400 kV Indore Sub-station end of each ckt of Khandwa Pool- Indore 765 kV D/C line (line being implemented under TBCB) under “POWERGRID Works associated with Transmission system Strengthening in WR associated with Khargone TPS” in Western Region. Power Grid Corporation of India Limited	04.07.2023	05.07.2023	Transmission
282	141/TT/2015	Re-consideration of order dated 15.12.2017 in Petition No.141/TT/2015 pursuant to the directions of Appellate Tribunal for Electricity in common judgment dated 6.10.2022 in Appeal No. 73 of 2018 and Appeal No. 196 of 2019. Power Grid Corporation of India Limited	03.07.2023	04.07.2023	Transmission
281	388/GT/2020	Petition for truing-up of tariff of National Capital Thermal Power Station Dadri, Stage-I (840 MW) for the period 2014-19. NTPC Limited	04.07.2023	04.07.2023	Generation
280	428/MP/2019	Under Section 79(1)(c) of the Electricity Act, 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium-Term open access in Inter-State transmission and related matters) Regulations, 2009, praying to quash the demand for relinquishment charges by Central Transmission Utility against the conditional grant of Medium Term Open Access on 14-04-2015 and 19-08-2015 to avail power under Long Term Power Purchase agreements entered with Maithon Power Limited on 30-12-2013 and 29 -6-2015. Kerala State Electricity Board Limited	03.07.2023	04.07.2023	Misc.
279	573/GT/2020	Petition for truing up of annual fixed charges for the period 2014-19 and for determination of tariff for the period 2019-24 in respect of Durgapur Steel Thermal Power Station, Units 1 & 2 (1000 MW). Damodar Valley Corporation	03.07.2023	03.07.2023	Generation
278	259/MP/2021	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, seeking deferment of operationalization of Long-Term Access (LTA) granted by the Central Transmission Utility (CTU) to the Petitioner. SBSR Power Cleantech Eleven Private Limited	03.07.2023	03.07.2023	Misc.
277	286/GT/2020	Petition for truing-up of tariff of Vindhyachal Super Thermal Power Station Stage-IV (1000 MW) for the period 2014-19. NTPC Limited	30.06.2023	30.06.2023	Generation
276	110/TT/2022	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, 2019 for determination of transmission tariff from COD to 31.3.2024 for Asset-A:1 no. 500 MVA 400/220 kV ICT-4 along with associated 400 kV and 220 kV bays at Bhuj Sub-station, Asset-B: 1 no. 500 MVA 400/220 kV ICT-5 along with associated 400 kV & 220 kV bays at Bhuj Sub-station, Asset-C:1 no. 500 MVA 400/220 kV ICT-3 along with associated 400 kV & 220 kV bays at Bhuj Sub-station, Asset-D: 1 no. 500 MVA, 400/220 kV ICT-8 along with associated 400kV and 220kV transformer bays at Bhuj PS and 1 no. 1500 MVA, 765/400 kV ICT-4 along with associated 765 kV and 400 kV transformer bays at Bhuj PS, Asset-E: 1 no. 500 MVA, 400/220 kV ICT-7 along with associated 400 kV and 220 kV transformer bays at Bhuj PS, Asset-F: 1 no. 1500 MVA, 765/400 kV ICT-3 along with associated 765 kV & 400 kV transformer bays at Bhuj PS and 1 No. 500 MVA, 400/220 kV ICT-6 along with associated 400 kV & 220 kV transformer bays at Bhuj PS and Asset-G: 1 X 500 MVA, 400/220 kV Transformer along with associated bays at Tuticorin-II (GIS) Sub-station under “System Strengthening Scheme at Tuticorin- II and Bhuj PS” in the Western and Southern Region. Power Grid Corporation of India Limited	30.06.2023	30.06.2023	Transmission
275	104/MP/2018	Petition under Section 79 (1) (c) and (f) and other applicable provisions of the Electricity Act, 2003 seeking directions against the direct bilateral billing of transmission charges by the Respondent No.1, NRSS XXXI (A) Transmission Limited on the Petitioner for the transmission system established in the State of Himachal Pradesh (Received by way of remand). Himachal Pradesh State Electricity Board	30.06.2023	30.06.2023	Misc.
274	72/MP/2020 along with I.A. No. 67 of 2021 & I.A. No. 67 of 2022	Petition under Section 79 (1) (b) read with Section 79 (1) (f) of the Electricity Act, 2003 for (i) approval of ‘Change in Law’; and (ii) consequential relief(s) to compensate for the increase in capital cost and associated costs due to (a) introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Services Tax Act, 2017 and the State Goods and Services Tax Acts enacted by respective states and (b) imposition and introduction of Safe Guard Duty on the import of solar cells (whether or not assembled in modules or panels) 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 12 read with Article 16.3.1 of the Power Purchase Agreements dated 06.10.2017 between SB Energy Three Private Limited and Solar Energy Corporation of India Limited. SB Energy Three Private Limited Addendum Order Date:- 22.09.2023	30.06.2023	30.06.2023	Misc.
273	169/GT/2023	Petition for approval of generation tariff of Naitwar Mori Hydroelectric Project (60 MW) for the period from actual COD of first Unit to 31.3.2024. SJVN Limited	30.06.2023	30.06.2023	Generation
272	91/MP/2021	Petition under Section 79(1)(c) and Section 38(2)(b) & (c) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking allowance of interest during construction (IDC) and incidental expenses during construction (IEDC) for the period from 21.5.2015 to 21.9.2015 for the “220 kv d/c New Melli-Rangpo line and associated bays at new Melli and Rangpo along with 1 no. 220 kv bus coupler bay each at Rangpo and New Melli” implemented as part of the transmission system for transfer of power from generating stations in Sikkim. Power Grid Corporation of India Limited	30.06.2023	30.06.2023	Misc.
271	73/MP/2020 along with I.A. No. 36 of 2023	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for (i) approval of ‘Change in Law’; and (ii) consequential relief to compensate for the increase in capital cost due to introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Services Tax Act, 2017 and the State Goods and Services Tax Acts enacted by respective states, and (b) imposition and introduction of Safe Guard Duty on the import of solar cells (whether or not assembled in modules or panels) 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 12 read with Article 16.3.1 of the Power Purchase Agreements dated 06.10.2017 between SB Energy One Private Limited and Solar Energy Corporation of India Limited. M/s. SB Energy One Private Limited Addendum Order Date:- 22.09.2023	28.06.2023	30.06.2023	Misc.
270	726/MP/2020, 57/MP/2021, 120/MP/2021, 121/MP/2021 and 130/MP/2021	Truing up application under sub-section (4) of Section 28 of Electricity Act 2003 read with Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of Performance Linked Incentive of NERLDC for control period 2014-19. North Eastern Regional Load Despatch Centre (NERLDC), Northern Regional Load Despatch Centre (NRLDC), Eastern Regional Load Despatch Centre (ERLDC) and National Load Despatch Centre (NLDC)	30.06.2023	30.06.2023	Misc.
269	45/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from COD to 31.3.2024 for transmission assets under Project-"POWERGRID works associated with North Eastern Region Strengthening Scheme-VI” in the North Eastern Region. Power Grid Corporation of India Limited	28.06.2023	30.06.2023	Transmission
268	619/MP/2020	Petition under Section 79 of the Electricity Act, 2003 for execution of orders dated 19.12.2017 and 14.3.2018 passed by this Commission in Petition No. 101/MP/2017 and 13/SM/2017 respectively and initiation of proceedings/appropriate action under Section 142 read with Section 149 of the Electricity, Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for non-compliance of the orders dated 19.12.2017 and 14.3.2018 passed by this Commission in Petition No. 101/MP/2017 and 13/SM/2017 respectively. DB Power Limited	28.06.2023	28.06.2023	Misc.
267	230/GT/2020	Petition for truing-up of tariff of Rihand STPS, Stage-I (1000 MW) for the period 2014-19. NTPC Limited	27.06.2023	27.06.2023	Generation
266	265/MP/2022 along with IA No. 58 of 2022 and Diary (IA) No. 462/2022	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of disputes. Arunachal Pradesh Power Corporation Private Limited	26.06.2023	27.06.2023	Misc.
265	5/MP/2017	Petition under Section 79(1) (f) and 79(1) (b) of the Electricity Act, 2003 in connection with the disputes and differences arising under the Power Purchase Agreement dated 12.5.2008 between the Petitioner and Respondent No. 1. Maithon Power Limited	25.06.2023	25.06.2023	Misc.
264	4/MP/2017	Petition under Section 79(1) (f) and 79(1) (b) of the Electricity Act, 2003 in connection with the disputes and differences arising under the Power Purchase Agreement dated 18.7.2008 between the Petitioner and Respondent No. 1. Maithon Power Limited	25.06.2023	25.06.2023	Misc.
263	513/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreements dated 7.8.2008 entered with Haryana Utilities, Guidelines for Determination of Tariff by Bidding Process for Procurement of Power by Distribution Licensees dated 19.1.2005, amended from time to time, and revised Tariff Policy 2016, seeking compensation due to certain change in law events. Adani Power (Mundra) Limited	23.06.2023	23.06.2023	Misc.
262	470/MP/2019	Petition seeking extension of Scheduled Commercial Operation Date on account of Force Majeure events and consequential reliefs arising therefrom under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003, Articles 4, 11 and 16 and other relevant clauses of the Transmission Service Agreement dated 22.09.2015 executed between the Petitioner and the Long-Term Transmission Customers read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Alipurduar Transmission Limited Corrigendum Order date:- 05.07.2023	23.06.2023	23.06.2023	Misc.
261	273/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-A: 400 kV 125 MVAr Bus Reactor at Bina Sub-station, Asset-B1: 500 MVA, 400/220 kV ICT3 at Damoh Sub-station with associated bays, Asset-B2: 02 Numbers Line bays at Damoh Sub-station, Asset-C: 63 MVAr SLR along with associated bays at Rajgarh Sub-station for Rajgarh-Sardar Sarovar Line-I, Asset-D: 63 MVAr SLR along with associated bays at Rajgarh Sub-station for Rajgarh-Sardar Sarovar Line-II, Asset-E: 500 MVA 400/220 kV ICT-1 & ICT-2 at Vadodara GIS with associated bays, Asset-F: 4 Numbers 220 kV Line bays at Vadodara GIS and Asset-G: 1500 MVA 765/400 kV ICT-2 at Raipur PS & 1500 MVA 765/400 kV ICT-4 at Raigarh (Tamnar) Pooling Station along with associated bays under “Installation of Bus Reactor and ICT in Western Region” in the Western Region. Power Grid Corporation of India Limited	22.06.2023	23.06.2023	Transmission
260	330/MP/2019	Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act 2003 and Regulation 7(1) (aa) 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. 1. ACME Solar Holdings Limited, 2. ACME Chittorgarh Solar Energy Private Limited	23.06.2023	23.06.2023	Misc.
259	257/GT/2020	Petition for truing-up of tariff for the period 2014-19 and for determination of tariff for the period 2019-24 in respect of Rangit Power Station (60 MW). NHPC Limited	22.06.2023	22.06.2023	Generation
258	41/RP/2022 in 159/TT/2021	Petition seeking review of order dated 25.6.2022 passed in Petition No. 159/TT/2021. Haryana Vidyut Prasaran Nigam Limited	21.06.2023	21.06.2023	Review
257	10/TT/2019	Reconsideration of the order dated 5.2.2020 in Petition No.10/TT/2019 and the order dated 11.8.2021 in Review Petition No.18/RP/2020 pursuant to the directions of Appellate Tribunal for Electricity in its judgment dated 8.7.2022 in DFR No.378 of 2021. Transmission Corporation of Andhra Pradesh Limited	21.06.2023	21.06.2023	Transmission
256	18/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from the date of commercial operation to 31.3.2019 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-1: Central Sector Portion for 660.145 km of Fibre Optic Communication System; Asset-2: UPPTCL Portion for 252.913 km of Fibre Optic Communication System, Asset-3: Establishment of Fiber Optic Communication System in Northern Region Kishenpur-New Wanpoh Link (137.52 km) (Central Sector Portion); Asset-4: Establishment of Fiber Optic Communication System in the Northern Region Bairasul-Pong Link (96.77 km) (Central Sector Portion) under “Establishment of Fibre Optic Communication System in Northern Region under fibre optic expansion project (Additional Requirement)”. Power Grid Corporation of India Limited	20.06.2023	21.06.2023	Transmission
255	570/GT/2020	Petition for truing up of annual fixed charges for the period 2014-19 and for determination of tariff for the period 2019-24 in respect of Units- 7 & 8 of Chandrapura Thermal Power Station (500 MW). Damodar Valley Corporation	16.06.2023	17.06.2023	Generation
254	415/GT/2020	Petition for determination of tariff of Vindhyachal Super Thermal Power Station, Stage- V (500 MW) for the period 2019-24. NTPC Ltd.	15.06.2023	16.06.2023	Generation
253	234/GT/2020	Petition for truing-up of tariff of Rajiv Gandhi CCPP, Kayamkulam (359.58 MW) for the period 2014-19. NTPC Limited Corrigendum Order date:-01.09.2023	15.06.2023	16.06.2023	Generation
252	55/MP/2021	Petition under Section 79 of the Electricity Act, 2003 for execution of the order dated 15.1.2020 passed by the Commission in Petition No. 63/MP/2019; and initiation of proceedings/appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for noncompliance of the order dated 15.1.2020 passed by the Commission in Petition No. 63/MP/2019. DB Power Limited	13.06.2023	13.06.2023	Misc.
251	103/TL/2023	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 License and other related matters) Regulations, 2009 seeking Transmission License for Patran Transmission Company Limited for the Transmission Project to be constructed through regulated tariff mechanism (RTM). Patran Transmission Company Limited	13.06.2023	13.06.2023	Licence (Transmission)
250	L-1/250/2019/CERC	Removal of difficulties to extend certain provisions of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020.	12.06.2023	12.06.2023	Misc.
249	47/MP/2023	Petition under Sections 79, 142, 146 and 149 of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 against the Respondent No. 1/ Bihar State Power Holding Company Limited and the Respondent No. 2/ PTC India Limited for wilful disobedience in the execution of Order dated 16.12.2022 in Petition No.94/MP/2022. SKS Power Generation (Chhattisgarh) Limited	12.06.2023	12.06.2023	Misc.
248	410/MP/2019	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014 for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018-19 in respect of Koldam Hydro Electric Power Station. NTPC Limited	07.06.2023	09.06.2023	Misc.
247	642/GT/2020	Petition for truing-up of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Chamera-III Hydroelectric Project (231 MW). NHPC Limited Corrigendum Order date:- 19.12.2023	09.06.2023	09.06.2023	Generation
246	151/TD/2023	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading Licence and other related matters) Regulations, 2020 for grant of an Inter- State Trading Licence. Embassy Classic Private Limited	08.06.2023	08.06.2023	Licence
245	186/MP/2023	Petition seeking permission to continue interchange of infirm power including drawl of start-up power under Deviation Settlement Mechanism (DSM) beyond the prescribed period of six months from the date of first synchronisation i.e beyond 9.1.2023 till declaration of commercial operation date of KAPP-3 or up to 9.1.2024, whichever is earlier. Nuclear Power Corporation of India Limited (NPCIL)	07.06.2023	07.06.2023	Misc.
244	241/MP/2022	Miscellaneous Petition against approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 220 kV Kishanganga-Amargarh D/C line on M/C tower under the scheme “Transmission System associated with Kishanganga HEP” in the Northern Region. NHPC Limited	06.06.2023	07.06.2023	Misc.
243	724/MP/2020	Truing up application under sub-section (4) of Section 28 of Electricity Act 2003 read with Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of Performance Linked Incentive of SRLDC for control period 2014-19. Southern Regional Load Despatch Centre	05.06.2023	06.06.2023	Misc.
242	IA.No. 3 of 2023 in 192/MP/2021	Petition under section 79 of the Electricity Act, 2003 read with the Power Purchase Agreement (PPA) dated 20.08.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), read with the back to back Power Sale Agreements (PSAs) dated 17.06.2019 and 26.06.2019 executed between SECI and BSES Yamuna Power Limited (BYPL) and Tata Power Delhi Distribution Limited (TPDDL), respectively. M/s SBSR Power Cleantech Eleven Private Limited	05.06.2023	05.06.2023	Misc.
241	14/MP/2021	Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 and Regulation 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 of this Commission for adjudication of the dispute with the Respondent regarding payment of tariff considering the period from 16.12.2015 to 31.3.2016 as the first contract year in terms of Schedule 8 of the Power Purchase Agreement dated 27.11.2013 read with Addendum No.1 dated 20.12.2013 and for extension for expiry date under the Power Purchase Agreement. Dhariwal Infrastructure Limited	04.06.2023	04.06.2023	Misc.
240	168/MP/2021	A petition under section 79 of the Electricity Act 2003 before the Central Electricity Regulatory Commission for (i) approval of “Change in Law” and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of imposition of safeguard duty on solar cells/modules and rescission of Notification No. 1/2011 - Customs dated 06.01.2011 vide Notification No. 7/2021 - Customs dated 01.02.2021, which has resulted in increase in rate of basic customs duty on import of solar inverters, in terms of Article 12 of the Power Purchase Agreement dated 18.11.2019 between M/s ReNew Solar Energy (Jharkhand Three) Private Limited and Solar Energy Corporation of India Limited. M/s ReNew Solar Energy (Jharkhand Three) Private Limited	02.06.2023	03.06.2023	Misc.
239	83/MP/2019 along with IA Nos.59/2019 and 61/2019 and 403/MP/2019 along with IA No.10/2020 and 216/MP/2021	Petition under Section 19 of the Electricity Act, 2003 seeking revocation of trading licensees for breach of contractual obligation by allowing the source generator to sell the power in Power Exchanges instead of supply to MSEDCL, as per contract / LOI. Maharashtra State Electricity Distribution Company Limited and D. B Power Limited and GMR Energy Trading Limited	02.06.2023	02.06.2023	Misc.
238	411/GT/2020	Petition for approval of tariff of Vallur Thermal Power Station (1500 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Tamil Nadu Energy Company Limited	31.05.2023	31.05.2023	Generation
237	55/TT/2022	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-1: 400 kV D/C Patiala-Panchkula Transmission Line; Asset-2: LILO of 400 kV S/C Dadri-Malerkotla line at Kaithal alongwith associated bays and 400 kV, 50 MVAR Line Reactor; Asset-3: LILO of one circuit of 400 kV D/C RAPP-Kankroli line along-with associated bays at Chittorgarh (RRVPNL) Sub-station; Asset-4: 400 kV Lucknow-Kanpur (New) D/C transmission line alongwith associated bays at both end; Asset-5: Augmentation of transformation capacity at 400/220 kV Ballabhgarh Sub-station by installing 500 MVA ICT-III; Asset-6: Augmentation of transformation capacity at 400/220 kV Ballabhgarh Sub-station by installing 500 MVA ICT-IV; Asset-7: Augmentation of transformation capacity by 500 MVA ICT(3rd) at 400/220 kV GIS Gurgaon; Asset-8: Extension of GIS Parbati Pooling Station with 7X105 MVA ICT along with associated bays and 2 Nos. 220 kV bays; Asset-9: 400/220 kV 500 MVA ICT-I at Mandola Sub-station; Asset-10: 400/220 kV 500 MVA ICT-II at Mandola Sub-station; Asset-11: 400/220 kV 500 MVA ICT-III at Mandola Sub-station; Asset-12: 400/220 kV 500 MVA ICT-IV at Mandola s/s; Asset-13: 400/220 kV 500 MVA ICT-I at Ballabhgarh Sub-station; Asset-14: 400/220 kV 500 MVA ICT-II at Ballabhgarh Sub-station; under “Northern Regional Strengthening Scheme-XXXII” in the Northern Region. Power Grid Corporation of India Limited	31.05.2023	31.05.2023	Transmission
236	7/SM/2023	Expansion of scope for procurement of Ancillary Services under shortfall conditions of the CERC (Ancillary Services) Regulations, 2022	31.05.2023	31.05.2023	Suo-Motu
235	22/TT/2021	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset 1: 220 kV Kishanganga-Wagoora D/C line Partially on M/C tower along with associated bays at Wagoora Sub-station under “Transmission system associated with Kishenganga HEP” in Northern Region. Power Grid Corporation of India Limited	31.05.2023	31.05.2023	Transmission
234	380/MP/2022	Petition under Regulation 40 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 and Clause 8 of the Guidelines for Registration and Filing Application for Establishing and Operating over the Counter (OTC) Platform for grant of registration to establish and operate the OTC Platform. GNA Energy Private Limited (GNAEPL)	31.05.2023	31.05.2023	Misc.
233	243/MP/2022	Petition under Section 79(1)(f) of the Electricity Act, 2003 for recovery of Late Payment Surcharge on the Monthly Bills of the Petitioner. DB Power Limited	31.05.2023	31.05.2023	Misc.
232	428/GT/2020	Petition for approval of tariff of NTPC Auraiya Gas Based Power Station 663.36 MW for the period from 1.4.2019 to 31.3.2024. NTPC Limited	31.05.2023	31.05.2023	Generation
231	164/MP/2018 165/MP/2018 206/MP/2018 207/MP/2018 209/MP/2018 210/MP/2018 212/MP/2018 226/MP/2018 352/MP/2018 355/MP/2018 358/MP/2018 359/MP/2018 388/MP/2018 395/MP/2018 4/MP/2019 43/MP/2019	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. Parampujya Solar Energy Private Limited (PSEPL) Wardha Solar (Maharashtra) Private Limited (WSMPL) Addendum Order Date:- 22.09.2023	30.05.2023	30.05.2023	Misc.
230	201/MP/2022	Petition under Sections 79 of the Electricity Act, 2003, read-with Article 4.5(a) of the Power Purchase Agreements (PPA) dated 14.02.2020 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI) for supply of 180 MW and 150 MW respectively, read-with the back-to-back Power Sale Agreement (PSA) dated 5.2.2020 executed between SECI and Bihar State Power (Holding) Company Limited seeking extension of Scheduled Commercial Operation Date (SCOD). Adani Solar Energy RJ Two Private Limited	30.05.2023	30.05.2023	Misc.
229	175/MP/2023	Petition seeking permission to continue drawal of start-up power from the grid as per Deviation Settlement Mechanism (DSM) till first synchronization of KAPP-4 or 2.7.2024, whichever is earlier. Nuclear Power Corporation of India Limited (NPCIL	29.05.2023	29.05.2023	Misc.
228	550/MP/2020 and 609/MP/2020	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 Nathpa Jhakri Hydro Power Station (NJHPS). SJVN LTD Corrigendum Order date:- 25.09.2023	26.05.2023	27.05.2023	Misc.
227	96/MP/2021	Petition under Sections 79 and 142 of the Electricity Act, 2003 read with Regulation 111, 113 and 119 of the Conduct of Business Regulations, 1999 for execution of Order dated 8.11.2019 passed by the Commission and directions and initiation of appropriate action against the Respondent no. 1 to 3 for non-compliance of the directions issued under order dated 8.11.2019 in Petition No. 17/MP/2018. NTPC Vidyut Vitaran Nigam Limited	27.05.2023	27.05.2023	Misc.
226	152/MP/2023	Petition seeking permission to continue interchange of infirm power including drawal of start-up power from the Grid as per Deviation Settlement Mechanism (DSM) beyond 30.6.2023, till the first synchronization of RAPP-7 or 30.6.2024 whichever is earlier. Nuclear Power Corporation of India Limited (NPCIL)	26.05.2023	27.05.2023	Misc.
225	342/MP/2022	Petition under Sections 79(1)(c), (e) and (k) read with 17(3) and 18 of the Electricity Act, 2003 seeking amendment and transfer of the Petitioner’s inter-State transmission licence. Essar Power Transmission Company Limited	24.05.2023	24.05.2023	Misc.
224	299/TT/2022	Approval under Sub-section (4) of Section 28 & 79(1)(d) of Electricity Act, 2003 and Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of fees and charges for 2014-19 tariff period and for determination of fees and charges for the 2019-24 tariff period in respect of Transmission Assets (5 Nos.) under “Fibre Optic Communication System (847.124 km) in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave Links” in the Southern Region. Power Grid Corporation of India Limited	22.05.2023	23.05.2023	Transmission
223	567/GT/2020	Petition for truing up of annual fixed charges for the period 2014-19 and for determination of tariff for the period 2019-24 in respect of Durgapur Thermal Power Station, Unit- III (140 MW) and Unit-IV (210 MW). Damodar Valley Corporation	19.05.2023	19.05.2023	Generation
222	271/MP/2021	Petition under Sections 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking directions for implementation and establishment of new pooling station at Fatehgarh-II connected through LILO of Fatehgarh Pooling Station-Bhadla 765 kV D/C line. Central Transmission Utility of India Limited,	19.05.2023	19.05.2023	Misc.
221	240/MP/2022	Petition under Section 79(1)(a), (b) & (f) of the Electricity Act, 2003 read with Regulation 17 of CERC (Terms and Conditions of Tariff) Regulations, 2019 owing to completion of 25 years of operations from Commercial Operations Date of NTPC’s three (3) Gas Power Stations, namely Anta, Auraiya & Dadri. Tata Power Delhi Distribution Limited	19.05.2023	19.05.2023	Misc.
220	334/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-1: 500 MVA, 400/220 kV ICT along with associated bays at Gazuwaka Sub-station, Asset-2: 1X125 MVAR, 420 kV Bus Reactor along with associated bays at Madhugiri (Tumkur) 400 kV Sub-station, Asset-3: 1X125 MVAR, 420 kV Bus Reactor along with associated bays at Dharampuri 400 kV Sub-station, Asset-4: 1X125 MVAR, 420 kV Bus Reactor along with associated bays at Hosur 400 kV Sub-station, Asset-5: 1X125 MVAR, 420 kV Bus Reactor along with associated bays at Hiriyur 400 kV Sub-station, Asset-6: 1X125 MVAR, 420 kV Bus Reactor along with associated bays at Pugalur 400 kV Sub-station and Asset-7: 2X125 MVAR, 420 kV Bus Reactor along with associated bays at Pugalur HVDC (GIS) 400 kV Sub-station under “System Strengthening-XXV” in Southern Region. Power Grid Corporation of India Limited	18.05.2023	18.05.2023	Transmission
219	174/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 of the Power Purchase Agreement (PPA) dated 15.11.2018 filed on behalf of M/s. Clean Solar Power (Jodhpur) Private Limited seeking declaration that change in rate of Goods and Services Tax from 5% to 12% on solar cells and modules w.e.f. 01.10.2021 on account of amendment to Notification No. 01/2017-Central Tax (Rate) and Notification No. 01/2017-Integrated Tax (Rate) dated 28.06.2017 vide Notification No. 6/2021-Central Tax (Rate) and Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 as a ‘change in law’ event under Article 12.1 of the PPA and to further direct the Respondent (Solar Energy Corporation of India Limited) to pay compensation along with carrying cost towards additional amount incurred on account of increment in Goods and Services Tax paid by the Petitioner pursuant to notifications dated 30.09.2021 and to restitute the Petitioner to the same financial position as it would have been before the notification dated 30.09.2021. M/s. Clean Solar Power (Jodhpur) Private Limited	17.05.2023	18.05.2023	Misc.
218	287/MP/2022	Petition under Regulation 4(1) of Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2020, read with the directions given in the (a) Order dated 30.06.2021 of the Hon’ble Commission in 495/MP/2020 intimating about continuation of Telecommunications and Digital Technology Businesses in accordance with the approvals granted by the Hon’ble Commission under Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2007 and other relevant orders & (b) Order dated 10.07.2021 of the Hon’ble Commission in 494/MP/2020 seeking prior approval of the Hon’ble Commission to undertake existing Telecommunications and Digital Technology business of Petitioner, through its wholly owned subsidiary company Power Grid Corporation of India Ltd.	17.05.2023	17.05.2023	Misc.
217	91/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for revision of transmission tariff of 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for transmission system associated with Kudankulam Atomic Power Project in Southern Region. Power Grid Corporation of India Limited	15.05.2023	16.05.2023	Transmission
216	332/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-1: Augmentation of 500 MVA 400/220 kV ICT at Wardha Sub-station; Asset-2: Augmentation of 500 MVA 400/220 kV ICT at Seoni Sub-station; Asset-3: Augmentation of 500 MVA 400/220 kV ICT at Morena Sub-station and Asset-4: Conversion of 50 MVAr fixed line reactor at Bina (PG) end of Sagar (MP)-Bina (PG) 400 kV line into switchable line reactor under Western Region System Strengthening Scheme-WRSS XXIII. Power Grid Corporation of India Limited	15.05.2023	15.05.2023	Transmission
215	Corrigendum to 135/MP/2018	Petition seeking payment of transmission tariff between the date of commissioning and date of charging of Element 2 and Element 3 of transmission assets of Kudgi Transmission Limited Kudgi Transmission Limited	15.05.2023	15.05.2023	Misc.
214	103/TL/2023	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 License and other related matters) Regulations, 2009 seeking Transmission License for Patran Transmission Company Limited for the Transmission Project to be constructed through regulated tariff mechanism (RTM). Patran Transmission Company Limited	15.05.2023	15.05.2023	Licence (Transmission)
213	28/TL/2023	Application under Sections 14, 15 and 79 (1) (e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of transmission license to Kishtwar Transmission Limited. Kishtwar Transmission Limited	12.05.2023	12.05.2023	Licence (Transmission)
212	Corrigendum to 239/GT/2020	Petition for truing-up of tariff of Vindhyachal Super Thermal Power Station Stage-V (500 MW) for the period 2014-19. NTPC Ltd	11.05.2023	11.05.2023	Generation
211	4/MP/2021	Petition under Sections 66 and 79 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 14 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking directions to the Respondent for issuance of Renewable Energy Certificates. Roshni Powertech Private Limited	11.05.2023	11.05.2023	Misc.
210	108/TT/2016	Reconsideration of the order dated 15.5.2018 in Petition No.108/TT/2016 and the order dated 30.12.2019 in Review Petition No.25/RP/2018 pursuant to the directions of Appellate Tribunal for Electricity in its judgment dated 18.8.2022 in Appeal No. 55 of 2022. Teestavalley Power Transmission Limited	09.05.2023	11.05.2023	Transmission
209	76/MP/2023	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the Petitioner’s Assets in favour of the Respondent No.2 (as the Security Trustee acting for the benefit of the Hedge Banks) in respect of the Petitioner’s Transmission Project. Lakadia Banaskantha Transco Limited	10.05.2023	10.05.2023	Misc.
208	253/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with Articles 11 & 22 of the Pilot Agreement for Procurement of Power dated 25.02.2019 and Pilot Power Supply Agreement dated 26.02.2019 seeking directions to PTC/Haryana Power Purchase Centre to make payment of Rs. 12,64,54,644/- claimed under Tariff Invoice dated 02.05.2020 raised by MB Power for the month of April 2020 in terms of the PPA. MB Power (Madhya Pradesh) Limited	09.05.2023	09.05.2023	Misc.
207	298/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of ... Power Grid Corporation of India Limited	08.05.2023	08.05.2023	Transmission
206	37/TD/2023	Application for grant of licence for inter-State trading in electricity under Category IV under the Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Trading licence and other related matters) Regulations,2020. THDC India Limited	06.05.2023	06.05.2023	Licence
205	IA. No. 21/2023 in 58/MP/2023	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and applicable laws and provisions inter alia seeking payment of compensation for breach of provisions of the Power Purchase Agreement dated 21.07.2017 executed by and between Wind Five Renergy Private Limited and PTC India Limited. Wind Five Renergy Limited,	06.05.2023	06.05.2023	Misc.
204	92/MP/2021	Petition by Essar Power Transmission Company Ltd. under Section 79(1)(c) and (d) of the Electricity Act, 2003 in terms of the direction issued pursuant to the 2nd Meeting of Validation Committee for the Application Period from 1.7.2020 to 30.9.2020 for implementation of Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 alongwith IA for interim relief for payment of provisional tariff for the Stage-1 assets from the PoC pool from July, 2020 with interest. Essar Power Transmission Company Limited	04.05.2023	05.05.2023	Misc.
203	57/MP/2022	Petition for approval of Central Electricity Regulatory Commission for inclusion of 220 kV D/C Charor- Banala Transmission line of H.P. Power Transmission Corporation Limited under PoC mechanism for recovery of transmission charges under Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) Regulations, 2020 H.P. Power Transmission Corporation Limited	04.05.2023	04.05.2023	Misc.
202	288/TT/2022	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revised petition, as directed vide order dated 24.12.2021 in Petition No. 135/TT/2020 for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for Asset-I: 400 kV D/C Solapur (STPP) - Solapur (PG) Transmission Line along with bay extension at Solapur (PG) Sub-station & Asset-II: Extension of 400/220 kV Solapur Sub-station - Augmentation of Sub-station by 500 MVA (3rd) Transformer (by Shifting of 500 MVA Transformer from Wardha to Solapur) under “Transmission System for Solapur STPP (2x660 MW)” in the Western Region. Power Grid Corporation of India Limited	04.05.2023	04.05.2023	Transmission
201	580/MP/2020 & 63/MP/2021 along with IA No. 11 of 2021	Petition under Sections 63 and 79 of the Electricity Act, 2003 read with the Competitive Bidding Guidelines and Articles 11 and 13 of the Power Purchase Agreement dated 04.09.2018 executed between ReNew Wind Energy (TN) Private Limited and Solar Energy Corporation of India Limited. M/s ReNew Wind Energy (TN) Private Limited	04.05.2023	04.05.2023	Misc.
200	IA No. 33/2023 in Petition No. 223/MP/2022	Application seeking approval of provisional tariff on fixation of Lignite Input Price for Neyveli Mines for the period from 1.4.2019 to 31.3.2024. NLC India Limited	04.05.2023	04.05.2023	Misc.
199	256/MP/2022	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking recovery of fixed charges paid by the Petitioner to the Respondent for the Anta, Auriya and Dadri power plants of the Respondent for the period from 12.8.2021 till 12.2.2022 and other incidental charges and a declaration that the Petitioner is not liable to bear any share in the take-or-pay liability that may be imposed on the Respondent by Gas Authority of India Ltd, in future for Anta, Auriya and Dadri power plants of the Respondent. Punjab State Power Corporation Limited	03.05.2023	03.05.2023	Misc.
198	290/TT/2022	Petition for approval of tariff of two numbers of non-ISTS Lines, namely 220 kV Joda-Ramchandrapur (SC) and 220 kV S/C Jindal-Jamshedpur (DVC) lines of OPTCL and inclusion in PoC (Point of Connection) Charges and Losses. Odisha Power Transmission Corporation Limited	30.04.2023	30.04.2023	Transmission
197	225/MP/2017	Petition seeking compensation for loss of capacity charge on account of inadequate availability of fuel gas under provisions of Regulation 54 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 in respect of the Assam Gas Based Power Plant (received by way of remand from APTEL). North Eastern Electric Power Corporation Limited	29.04.2023	30.04.2023	Misc.
196	297/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revised petition, as directed vide order dated 24.12.2021 in Petition No. 135/TT/2020 for truing up of transmission tariff for the 2014-19 tariff period and determination of transmission tariff for the 2019-24 tariff period for combined asset associated with “Western Region Strengthening Scheme VI” in the Western Region. Power Grid Corporation of India Limited	29.04.2023	30.04.2023	Transmission
195	196/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from COD to 31.3.2024under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-1: 2 Numbers of 220 kV line bays at 400/220 kV Cochin East (Pallikkara) Sub-station for termination of Cochin East (Pallikara)-Aluva 220 kV D/C line, to be implemented by KSEBL and Asset-2: 2 Numbers of 400 kV line bays at Kozhikode (Areakode) Sub-station for termination of North Trissur (Madakkathara)-Kozhikode (Areakode) 400 kV (Quad) D/C line to be implemented by KSEBL under System strengthening-XXVI in Southern Region. Power Grid Corporation of India Limited	29.04.2023	30.04.2023	Transmission
194	532/MP/2020	Petition under Section 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 and Regulation 36 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, seeking intervention on the lignite transfer price fixed by Neyveli Lignite Corporation of India Limited for the period 2019-24. Kerala State Electricity Board	30.04.2023	30.04.2023	Misc.
193	276/MP/2022	Petition for in-principle approval for incurring Additional Capital Expenditures (ACE) during 2019-24 period towards reconstruction of Residential/Non-Residential Buildings under Regulation 25(2)(a) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. Power Grid Corporation of India Limited	28.04.2023	30.04.2023	Misc.
192	296/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff fromCOD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019for2 Nos. 765 kV line bays at Raigarh (Tamnar) POWERGRID Pooling Station and 2 Nos. 765 kV line bays at 765kV Dharamajaygarh POWERGRID Pooling Station (For Termination of Dharamajaygarh PS section B – Raigarh (Tamnar) PS 765 kV D/c line, Under TBCB) under “Additional System for Power Evacuation from Generation Projects pooled at Raigarh (Tamnar) Pool” in Western Region. Power Grid Corporation of India Limited	28.04.2023	30.04.2023	Transmission
191	327/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset 1:1 no. 125 MVAr, 400 kV Bus Reactor along with associated 400 kV bay at 400/220 kV Khandwa Sub-station, Asset 2: 1 no. 240 MVAr Bus Reactor along with 765kV bay at 765kV Solapur Sub-station, Asset 3: 1 no. 125 MVAR, 400 kV Bus Reactor along with associated 400 kV bays at 400/220 kV Rajgarh Sub-station, Asset 4: 1 no. 330 MVAr Bus Reactor along with 765kV bays at 765kV Wardha Sub-station, Asset 5: 1 no. 240 MVAr Bus Reactor along with 765kV bays at 765kV Aurangabad Sub-station, Asset 6: 1 no. 125MVAr 400kV Bus Reactor along with associated 400 kV bays at 400/220 kV Champa Pooling split section, Asset 7: 1 no. 400/220 kV 500 MVA ICT along with associated Bays at 400/220 kV Jabalpur Sub-station, Asset 8: 1 no. 400/220 kV 500 MVA ICT along with associated bays at 400/220 kV Itarsi Sub-station under Western Region System Strengthening-XX (WRSS-XX). Power Grid Corporation of India Limited	28.04.2023	30.04.2023	Transmission
190	575/GT/2020	Petition for truing up tariff for the period 2014-19 and for determination of tariff for the period 2019-24 in respect of Raghunathpur Thermal Power Station (RTPS) Phase-I Units-1 and 2 (1200 MW) Damodar Valley Corporation	29.04.2023	29.04.2023	Generation
189	82/MP/2023 81/RC/2023 and 88/RC/2023	Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of Ancillary Service Contracts. Power Exchange India Limited (PXIL) Hindustan Power Exchange Ltd (HPX) Indian Energy Exchange Limited (IEX)	28.04.2023	28.04.2023	Misc.
188	328/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of the transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for various assets under “Green Energy Corridors-Inter State Transmission Scheme (ISTS) Part-B” in Western Region and Northern Region. Power Grid Corporation of India Limited	28.04.2023	28.04.2023	Transmission
187	397/GT/2020	Petition for approval of tariff of Khandong Hydro Electric Plant (50 MW) for the period 2019-24 North Eastern Electric Power Corporation Limited	28.04.2023	28.04.2023	Generation
186	371/GT/2019	Petition for revision of tariff of Khandong Hydroelectric Project (50 MW) for the period 1.4.2014 to 31.3.2019 after truing-up exercise. North Eastern Electric Power Corporation Limited	28.04.2023	28.04.2023	Generation
185	74/MP/2022	Petition seeking directions against the Respondent, National Load Despatch Centre in the matter of issuances of the Renewable Energy Certificates to the Petitioner for the specified period. Delhi International Airport Limited (DIAL)	27.04.2023	27.04.2023	Misc.
184	565/GT/2020	Petition for truing up tariff for the period 2014-19 in respect of Chandrapura Thermal Power Station, Unit Nos. I to III (390 MW) and for determination of tariff for the period 2019-24 in respect of Chandrapura Thermal Power Station, Unit No. III (130 MW) Damodar Valley Corporation	27.04.2023	27.04.2023	Generation
183	568/GT/2020	Petition for truing up of annual fixed charges for the period 2014-19 and for determination of tariff for the period 2019-24, in respect of Mejia Thermal Power Station, Units 7 & 8 (1000 MW) Damodar Valley Corporation	27.04.2023	27.04.2023	Generation
182	441/GT/2020	Petition for approval of tariff of Talcher Super Thermal Power Station, Stage-II (2000 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited	27.04.2023	27.04.2023	Generation
181	202/MP/2021	Petition for execution/implementation of the order dated 3.6.2019 passed under Section 79 of the Electricity Act, 2003 by this Commission in Petition No. 156/MP/2018; and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Uttar Pradesh Power Corporation Limited and Uttar Pradesh Discoms in relation thereto. MB Power (Madhya Pradesh) Limited	27.04.2023	27.04.2023	Misc.
180	534/MP/2020	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 10 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 for supply of 100 MW Contracted Capacity from Unit 2 of its 2 x 300 MW Coal-based thermal generating station located at Tadali, Chandrapur in the State of Maharashtra to Tamil Nadu Generation and Distribution Corporation Limited, and in compliance with the directions of the Hon’ble Commission in the Order dated 29.03.2020 passed in Petition No. 327/MP/2018 along with IA No. 87/2018. Dhariwal Infrastructure Limited	26.04.2023	26.04.2023	Misc.
179	320/MP/2019	Application under Regulation-31(6) of CERC (Terms and Conditions of Tariff) Regulations, 2014, read with regulation 44(8) and 44(7) of CERC (Terms and Conditions of Tariff) Regulation, 2019, for recoupment of under-recovered energy charges due to shortfall in energy generation for reasons beyond the control of generating station during the FY 2018-19 in respect of Sewa-II Power Station. NHPC Limited	25.04.2023	26.04.2023	Misc.
178	607/MP/2020	Petition under Section 79(1) of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreement dated 22.04.2007 executed between the Petitioner with the Procurers across five States, namely Maharashtra, Gujarat, Rajasthan, Haryana and Punjab, 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	25.04.2023	25.04.2023	Misc.
177	62/TD/2023	Application under Section 14 of the Electricity Act, 2003 read with Regulation 16 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of inter-State trading licence. Renesys Solar Private Limited	23.04.2023	23.04.2023	Licence
176	195/MP/2022	Petition under Section 79(1)(c), (d) and (f) read with 142 of the Electricity Act, 2003 seeking adjudication of disputes as well as compliance of order dated 14.3.2022 passed by the Commission in Petition No. 145/TT/2018. Essar Power Transmission Corporation Limited	21.04.2023	23.04.2023	Misc.
175	6/SM/2023	Reserve Regulation Ancillary Services (RRAS) under CERC (Ancillary Services Operations), Regulations 2015: Regarding	23.04.2023	23.04.2023	Suo-Motu
174	637MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Articles 12.3, 12.3(ii)(1)(b), 12.7(e) and 17 of the PPA dated 7.8.2008 (as amended vide Amendment Agreement dated 17.9.2008) and under Articles 12.3, 12.3(ii)(1)(b), 12.7(e) and 17 of the TPTCL PPA dated 20.1.2009 (as amended vide Agreement dated 12.10.2010) respectively, seeking recovery of the deemed capacity charges by Jhajjar Power Limited from the Procurers for the contract year 2018-19. Jhajjar Power Limited	23.04.2023	23.04.2023	Misc.
173	219/MP/2022	Petition under Section 79(1) (b) and (f) of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 18.11.2019 between the Petitioner and the Respondent No. 1 seeking relief on account of Change in Law events, viz., the imposition of Safeguard Duty as well as increase in the Integrated Goods and Services Tax, and grant of consequential reliefs therefor. Ayana Renewable Power One Private Limited	21.04.2023	22.04.2023	Misc.
172	281/MP/2021	Petition under Sections 61 read with 79 of the Electricity Act 2003 and Regulation 6.3.B of CERC (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016 and this Hon’ble Commission’s Order No. L-1/219/2017-CERC dated 05.05.2017 seeking directions to Uttar Pradesh Power Corporation Limited for making payment for Technical Minimum Compensation on account of Part Load Operation of MB Power’s 1200 MW (2x600 MW) Anuppur Thermal Power Project. MB Power (Madhya Pradesh) Limited	20.04.2023	21.04.2023	Misc.
171	42/MP/2023	Petition under section 79(1)(c) of the Electricity Act, 2003 seeking appropriate directions for the mode and manner for compliance of direction issued by the Appellate Tribunal for Electricity in its judgment dated 6.10.2022 in Appeal No.196/2019 and Appeal No.73/2018. Central Transmission Utility of India Limited (CTUIL)	17.04.2023	18.04.2023	Misc.
170	698/GT/2020	Petition for revision of tariff of Farakka Super Thermal Power Station, Stage-I & II (1600 MW) for the period 2014-19 period, after truing up exercise. NTPC Limited	17.04.2023	17.04.2023	Generation
169	44/TL/2023	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 License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to WRSR Power Transmission Limited. WRSR Power Transmission Limited	17.04.2023	17.04.2023	Licence (Transmission)
168	I.A. No. 9/2023 in 85/MP/2022 I.A. No. 10/2023 in 123/MP/2022 I.A. No. 12/2023 in 246/MP/2022	Application for Urgent Listing of the Petition and Interim Relief under Section 79 and Section 94(2) of the Electricity Act, 2003 As Read with Regulation 68 of the Central Electricity Regulatory Commission (Conduct of Business) Regulation, 1999. Punjab State Power Corporation Limited Uttar Haryana Bijli Vitran Nigam Limited Dakshin Haryana Bijli Vitran Nigam Limited Maharashtra State Electricity Distribution Company Limited	17.04.2023	17.04.2023	Misc.
167	295/GT/2020	Petition for revision of tariff of Auraiya Gas Power Station (663.36 MW) for the period from 1.4.2014 to 31.3.2019 after truing-up exercise. NTPC Limited	15.04.2023	15.04.2023	Generation
166	No. L-1/268/2022/CERC	Terms and conditions of tariff for the tariff period starting from 1.4.2024 - Seeking of information from Central Generating Companies, Joint Ventures Companies, Independent Power Producers and Central/Inter-State Transmission Companies whose tariff is being regulated by CERC. * Submission of O&M data - Last date extended upto 30th May, 2023 * Extension letter	13.04.2023	13.04.2023	Misc.
165	33/TT/2021	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, truing up of transmission tariff for 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-I: Pole-I of the ±800 kV, 3000 MW Champa Pooling Station & Kurukshetra HVDC Terminals along with ±800 kV Champa Pooling station-Kurukshetra HVDC Transmission Line, ... Power Grid Corporation of India Limited	12.04.2023	12.04.2023	Transmission
164	7/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from the date of commercial operation (COD) to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for transmission assets under “Baharampur (Powergrid)-Bhermara (Bangladesh) 2nd 400 kV D/C transmission line (Indian Portion)'' in Eastern Region. Power Grid Corporation of India Limited	12.04.2023	12.04.2023	Transmission
163	60/MP/2023	Petition under Sections 79, 142, 146 and 149 of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduction of Business) Regulations, 1999 against the Respondent/ Kerala State Electricity Board Limited for wilful disobedience and the execution of this Commission’s final Order dated 31.12.2021 passed in Petition No. 317/MP/2019. Bharat Aluminum Company Limited	12.04.2023	12.04.2023	Misc.
162	37/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset 1: LILO of one circuit of 400 kV D/C Vapi-Navi Mumbai line transmission line along with 400/220 kV GIS Kala Sub-station (New) in UT D&NH 315 MVA 400/220 kV ICT-I & ICT-II and 80 MVAR, 420 kV Bus Reactor alongwith 4 Nos. of 220 kV downstream bays and Asset 2: LILO of 2nd Ckt of 400 kV D/C Vapi-Navi Mumbai Transmission Line alongwith associated bays at Kala Sub-station under “Establishment of 400/220 kV GIS Sub-station at Kala in UT of DNH” in Western Region. Power Grid Corporation of India Limited	10.04.2023	11.04.2023	Transmission
161	14/MP/2023	Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of High Price Day Ahead Market on PXIL’s PRATYAY Platform. Power Exchange India Limited (PXIL)	11.04.2023	11.04.2023	Misc.
160	336/MP/2022	Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 13 (3) of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for Mid-term truing up of ERLDC Fees & Charges for the control period 2019-24. Eastern Regional Load Despatch Centre	11.04.2023	11.04.2023	Misc.
159	307/MP/2022	Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 13 (3) of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for Mid-term truing up of NERLDC Fees & Charges for the control period 2019-24. North Eastern Regional Load Despatch Centre	11.04.2023	11.04.2023	Misc.
158	37/TD/2023	Application for grant of licence for inter-State trading in electricity under Category IV under the Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Trading licence and other related matters) Regulations, 2020. THDC India Limited	10.04.2023	10.04.2023	Licence
157	5/SM/2023	Directions in the interest of grid security, in pursuance of the provisions of the Electricity Act, 2003 and the provisions of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2022	09.04.2023	09.04.2023	Suo-Motu
156	113/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff for the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for assets under “POWERGRID works associated with System Strengthening for IPPs in Chhattisgarh and other generation projects in Western Region.” Power Grid Corporation of India Limited	06.04.2023	06.04.2023	Transmission
155	268/MP/2021	Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the long-term Power Purchase Agreement dated 17.10.2019 entered into between M/s Powerica Limited and Solar Energy Corporation of India Limited for approval of Change in Law events and consequential compensation. M/s Powerica Limited	05.04.2023	06.04.2023	Misc.
154	216/MP/2022	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 13.06.2020 executed between ABC Renewable Energy (RJ- 01) Pvt. Ltd. And NTPC Ltd. seeking declaration that change in rate of Goods and Services Tax from 5% to 12% w.e.f. 1.10.2021 on account of amendment to Notification Nos. 1/2017-Central Tax (Rate), 01/2017-Intergrated Tax (Rate) dated 28.06.2017 and Finance Department (Govt. of Rajasthan) Notification No. F.12(56)FD/Tax/2017-Pt-I-40 dated 29.6.2017 by way of Notification No. 8/2021-Central Tax (Rate), Notification No. 8/2021- Integrated Tax (Rate) dated 30.9.2021 and Finance Department (Govt. of Rajasthan) Notification No. F.12(1)FD/Tax/2021-60 dated 30.9.2021 as a ‘change in law’ event under Article 12 of the PPA and to further direct NTPC Ltd. to pay the compensation along with applicable carrying cost towards additional expenditure incurred on account of increase in rate of Goods and Services Tax and paid by the Petitioner, in order to restitute the Petitioner to the same economic position as it would have been prior to the Notifications dated 30.9.2021. ABC Renewable Energy (RJ-01) Private Limited	05.04.2023	06.04.2023	Misc.
153	261/MP/2019	Petition under Regulation 12 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014 as amended from time to time read with the Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019. PTC India Limited	05.04.2023	06.04.2023	Misc.
152	354/AT/2022	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Wind-Solar Hybrid Power Projects (Tranche-IV) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of the Government of India. Solar Energy Corporation of India Limited	06.04.2023	06.04.2023	Adoption
151	239/GT/2020	Petition for revision of tariff of Vindhyachal Super Thermal Power Station Stage-V (500 MW) for the period from COD (30.10.2015) to 31.3.2019, after truing up exercise. NTPC Limited Corrigendum Order date:- 11.05.2023	05.04.2023	06.04.2023	Generation
150	143/MP/2022 178/MP/2022 and 88/MP/2022	Petition for approval of the Transaction Fee of the Indian Energy Exchange in compliance with the provisions of Central Electricity Regulatory Commission (Power Market) Regulations, 2021. 1. Indian Energy Exchange Limited 2. Power Exchange India Limited 3. Hindustan Power Exchange Limited	05.04.2023	05.04.2023	Misc.
149	144/GT/2020	Petition for truing-up of tariff for the period 2014-19 and for determination of tariff for the period 2019-24 in respect of Tanakpur hydroelectric Power Station (94.2 MW MW). NHPC India Limited	05.04.2023	05.04.2023	Generation
148	27/RP/2021 in 30/GT/2020	Review of Commission’s Order dated 16.9.2021 in Petition No. 30/GT/2020 regarding determination of tariff of Nathpa Jhakri Hydro Power Station (1500 MW) for the period from 1.4.2019 to 31.3.2024. SJVN Limited	04.04.2023	04.04.2023	Review
147	4/SM/2023	Directions by the Commission to the Power Exchanges registered under the Power Market Regulations, 2021	31.03.2023	01.04.2023	Suo-Motu
146	487/GT/2020	Petition for approval of tariff of Faridabad Gas Based Power Station (431.59 MW), for the period 2019-24. NTPC Limited	31.03.2023	31.03.2023	Generation
145	398/GT/2020	Petition for approval of tariff of Kopili Hydroelectric Project (200 MW) for the period 2019-24. North Eastern Electric Power Corporation Limited	31.03.2023	31.03.2023	Generation
144	83/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-1: Tumkur (Pavagada) Pooling station-Devanahally (KPTCL) 400 kV D/C (Quad) line along with associated bays and equipment’s at Tumkur (Pavagada) Pooling Station & Devanahally (KPTCL) under “Additional ATS for Tumur (Pavagada) under Transmission system for Ultra Mega Solar Power Park at Tumkur (Pavgada), Karnataka-Phase II (Part B)” in Southern Region. PGCIL	31.03.2023	31.03.2023	Transmission
143	370/GT/2019	Petition for revision of tariff of Kopili Hydroelectric Project (200 MW) for the period 2014-19, after truing-up exercise. North Eastern Electric Power Corporation Limited	31.03.2023	31.03.2023	Generation
142	62/TD/2023	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of inter-State trading licence. Renesys Solar Private Limited	31.03.2023	31.03.2023	License
141	197/GT/2017 and 364/GT/2020 and 3/GT/2021	Approval of tariff of Feroze Gandhi Unchahar Thermal Power Station, Stage- IV (500 MW) for the period from the actual date of commercial operation of Unit-I (30.9.2017) to 31.3.2019 and period 2019-24- Implementation of the judgment dated 22.9.2022 of the Appellate Tribunal for Electricity in Appeal No.61/2020. NTPC Limited	29.03.2023	29.03.2023	Generation
140	442/GT/2020	Petition for determination of tariff of Kahalgaon Super Thermal Power Station, Stage-II (1500 MW) for the period 2019-24 NTPC Limited	29.03.2023	29.03.2023	Generation
139	No. L-1/268/2022/ CERC	Terms and conditions of tariff for the tariff period starting from 1.4.2024- Seeking of information from Central Generating Companies, Joint Ventures Companies, Independent Power Producers and Central/Inter-State Transmission Companies whose tariff is being regulated by CERC. * Download Annexture	29.03.2023	29.03.2023	Misc.
138	3/SM/2023	Extension of Order dated 07.11.2022 in Petition No. 14/SM/2022	27.03.2023	29.03.2023	Suo-Motu
137	392/GT/2020 with IA No.39/2021	Petition for truing-up of tariff of Talcher Super Thermal Power Station, Stage-II (2000 MW) for the period 2014-19. NTPC Limited	29.03.2023	29.03.2023	Generation
136	180/MP/2022 198/MP/2022 200/MP/2022 232/MP/2022 199/MP/2022 239/MP/2022 244/MP/2022 214/MP/2022 238/MP/2022 231/MP/2022 236/MP/2022 and 237/MP/2022	Petition under sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for approval of Performance Linked Incentive for NLDC for the financial year 2019-20. National Load Despatch Centre (NLDC) Northern Regional Load Despatch Centre (NRLDC) Western Regional Load Despatch Centre (WRLDC) Southern Regional Load Despatch Centre (SRLDC) Eastern Regional Load Despatch Centre (ERLDC)	28.03.2023	29.03.2023	Misc.
135	78/TT/2021	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff for 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff for 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Rihand Transmission System in Northern Region. PGCIL	27.03.2023	28.03.2023	Transmission
134	203/MP/2020	Petition under Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for truing up of expenditure approved vide order dated 20.3.2017 in Petition No. 136/MP/2016 for years 2016-19 towards deployment of special security forces (CISF) at Salakati and Bongaigaon Sub-station in respect of Eastern and North Eastern Region. PGCIL	27.03.2023	27.03.2023	Misc
133	43/AT/2023	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the inter-state transmission system being established by WRSR Power Transmission Limited (a 100% wholly owned subsidiary of Adani Transmission Limited). WRSR Power Transmission Limited	26.03.2023	26.03.2023	Adoption
132	178/MP/2020	Petitioner under Section 79 of the Electricity Act, 2003 to adjudicate upon dispute between the Petitioner MSETCL and the Respondent Electricity Department of the Union Territory of Daman & Diu IN Daman & Diu in accordance to the Bulk Power Transmission Agreement (BPTA) entered into between the parties on 6.9.2011. Maharashtra State Electricity Transmission Company Limited	25.03.2023	25.03.2023	Misc.
131	417/GT/2020	Petition for approval of tariff of Simhadri Super Thermal Power Station, Stage-I (1000 MW) for the period 2019-24. NTPC Limited	24.03.2023	24.03.2023	Generation
130	27/AT/2023	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system to be implemented by Kishtwar Transmission Limited. Kishtwar Transmission Limited	23.03.2023	23.03.2023	Adoption
129	Corrigendum to 381/TT/2020	Approval under sub-section 4 of Section 28 of the Electricity Act, 2003 for truing up of fees and charges for 2014-19 tariff period and determination of fees and Charges for 2019-24 tariff period in respect of 4 no. of Assets under “Fiber Optic Communication System in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave Links in Northern Region”. Power Grid Corporation of India Limited	22.03.2023	22.03.2023	Transmission
128	44/TL/2023	Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to WRSR Power Transmission Limited. WRSR Power Transmission Limited	22.03.2023	22.03.2023	Licence (Transmission)
127	40/RP/2022 in 192/GT/2020	Review of Commission’s Order dated 4.8.2022 in Petition No. 192/GT/2020 in respect of revision of tariff of Bhilai Expansion Power Plant (500 MW) for the period 2014-19, after truing-up exercise. NTPC-SAIL Power Company Limited	21.03.2023	22.03.2023	Review
126	28/TL/2023	Application under Sections 14, 15 and 79 (1) (e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of transmission license to Kishtwar Transmission Limited. Kishtwar Transmission Limited	20.03.2023	20.03.2023	Licence (Transmission)
125	576/GT/2020	Petition for truing-up of tariff of Vallur Thermal Power Station (1500 MW) for the period 2014-19. NTPC Tamil Nadu Energy Company Limited	20.03.2023	20.03.2023	Generation
124	9/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of LILO of Sagardighi-Subhashgram 400 kV S/C line at Jeerat and 02 Nos. 400 kV GIS line bays at Jeerat Sub-station of West Bengal under “Eastern Region Strengthening Scheme XV (ERSS-XV)'' in Eastern Region. Power Grid Corporation of India Ltd	20.03.2023	20.03.2023	Transmission
123	300/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of 765 kV Line Bays and 240 MVAr Switchable Line Reactor at Raichur and Sholapur Sub-stations under “Line bays and reactor at POWERGRID Sub-station for Raichur – Sholapur transmission line for Synchronous interconnection between SR and WR” in Western Region. Power Grid Corporation of India Limited	20.03.2023	20.03.2023	Transmission
122	202/MP/2020	Petition under Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, for truing up of expenditure approved vide order dated 31.5.2017 in Petition No. 36/MP/2017 for years 2016-19 towards deployment of special security forces (CISF) at Wagoora Sub-station in Northern Region. Power Grid Corporation of India Limited	20.03.2023	20.03.2023	Misc.
121	Corrigendum to 37/TT/2021	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-1: 14 numbers OPGW links (1513.362 km) under Central Sector; Asset-2: 27 numbers OPGW links (1892.58 km) under Central Sector; Asset-3: 14 numbers OPGW links (1423.69 km) under Central Sector; Asset-4: 3 numbers OPGW links (123.33 km) under Central Sector; Asset-5: 2 numbers OPGW links (9.22 km) under State Sector (MPPTCL); Asset-6: 6 numbers OPGW links (191.421 km) under State Sector (MPPTCL); Asset-7: 3 numbers OPGW links (392.63 km) under Central Sector; Asset-8: 2 numbers OPGW links (546 km) under Central Sector; and Asset-9: 2 numbers OPGW links (274 km) under Central Sector under Establishment of Fibre Optic Communication System under Master Communication Plan in the Western Region. Power Grid Corporation of India Limited	17.03.2023	20.03.2023	Transmission
120	84/MP/2021	Petition for recovery of additional cost incurred consequent to pay & wage revision of SJVN employees, Central Industrial Security Forces (CISF) personnel, and the impact of Minimum wage revision and implementation of GST in respect of Nathpa Jhakri Hydroelectric Power Station. SJVN Limited	18.03.2023	20.03.2023	Misc.
119	11/RP/2022 in 401/GT/2020	Review of Commission’s order dated 31.1.2022 in Petition No. 401/GT/2020 with regard to the approval of tariff of Vindhyachal Super Thermal Power Station Stage-I (1260 MW) for the period 2019-24. NTPC Limited	17.03.2023	18.03.2023	Review
118	Corrigendum to 285/GT/2020	Petition for truing-up of tariff of Vindhyachal Super Thermal Power Station Stage-III (1000 MW) for the period 2014-19. NTPC Ltd	17.03.2023	18.03.2023	Generation
117	50/RP/2022 in 482/TT/2020	Petition for review of order dated 10.6.2022 in Petition No. 482/TT/2022 under Section 94(2) of the Electricity Act, 2003, read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2009 and Section 114 read with order 47 Rule 1 of the Code of Civil Procedure, 1908. Damodar Valley Corporation	16.03.2023	17.03.2023	Review
116	39/RP/2022	Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of the tariff order dated 10.6.2022, passed in Petition No. 482/TT/2020, as modified vide corrigendum dated 22.7.2022, whereby truing up of transmission tariff for the period 2014-19 & determination of transmission tariff for the period 2019-24 has been undertaken in respect of Existing Transmission and Distribution (T&D) System Network of Damodar Valley Corporation in Eastern Region. Damodar Valley Power Consumers’ Association (DVPCA)	14.03.2023	17.03.2023	Review
115	123/MP/2021	Petition for recovery of additional cost incurred consequent on the pay and wage revision of SJVN Employees, Central Industrial Security Forces (CISF) and also impact of revision in Minimum Wages and Implementation of GST Act, in respect of Rampur Hydro Power Station(RHPS). SJVN Limited	16.03.2023	16.03.2023	Misc.
114	29/MP/2023	Petition seeking approval of this Commission under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with Article 15.2.1 read with Article 15.2.4 of the Transmission Service Agreement dated 13.1.2016 along with Article 17.2.1 read with Article17.2.4 of the Supplementary TSA dated 3.7.2017 for creating security interest over the assets (immovable & movable), licenses/permits/approvals, current assets, bank accounts as well pledge of equity shares of the Petitioner in favour of SBICAP Trustee Company Limited, the Security Trustee on behalf of Kotak Mahindra Bank and ICICI Bank, the lenders. NRSS XXXVI Transmission Limited	16.03.2023	16.03.2023	Misc.
113	572/GT/2020	Petition for truing-up of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Tilaiya Hydel Power Station, Units I & II (4 MW). Damodar Valley Corporation	16.03.2023	16.03.2023	Generation
112	110/GT/2020	Petition for revision of tariff for NLC Thermal Power Station (TPS-I) (600 MW) for the period 2014-19 after truing-up exercise. NLC India Limited	15.03.2023	15.03.2023	Generation
111	274/MP/2021 275/MP/2021 & 256/MP/2021	Petition under Section 79 of the Electricity Act 2003 read with Article 12 of the Power Purchase Agreements dated 06.10.2017 seeking in-principle approval for Change in Law event i.e., Finance Department (Tax Division), Government of Rajasthan Notifications dated 19.11.2019 and 30.03.2020 in terms of which Land Tax is to be imposed upon the Project land of 2 x 50 MW (100 MW) Solar PV Power Plants established by SB Energy Three Private Limited in the State of Rajasthan. 1. SB Energy Three Private Limited 2. SB Energy Four Private Limited 3. Adani Solar Energy Four Private Limited	14.03.2023	14.03.2023	Misc.
110	571/GT/2020	Petition for truing up of annual fixed charges for the period 2014-19 and for determination of tariff for the period 2019-24 in respect of Mejia Thermal Power Station, Unit Nos. 5 & 6 (500 MW) Damodar Valley Corporation	14.03.2023	14.03.2023	Generation
109	333/MP/2019	Revision and increase of tariff adopted due to Force Majeure and Change in Law Events resulting in the delay in the commercial operation of Nagapattinam-Salem-Madhugiri transmission system. POWERGRID NM Transmission Limited	11.03.2023	11.03.2023	Misc.
108	732/TT/2020	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019... Power Grid Corporation of India Limited	10.03.2023	10.03.2023	Transmission
107	114/MP/2022 115/MP/2022	Petition under Section 79(1)(f) read with Section 79(1)(b) of the Electricity Act, 2003 filed by Green Infra Renewable Energy Limited seeking to install additional 5% capacity for its 249.90 MW Wind Power Project located in Tuticorin District, Tamil Nadu in accordance with the Scheme for setting up of 1000 MW ISTS - connected Wind Power Projects dated 22.10.2016 issued by the Ministry of New & Renewable Energy and Request for Selection Document for Scheme for setting up of 1000 MW ISTS - connected Wind Power Projects dated 28.10.2016. 1. Green Infra Renewable Energy Limited (GIREL) 2. Green Infra Wind Energy Limited (GIWEL)	07.03.2023	10.03.2023	Misc.
106	10/MP/2023	Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for bringing on record the appointment of Vardhman Trusteeship Pvt. Ltd./ Respondent No. 2 as the Security Trustee and for creation of security interest over assets of Petitioner in favour of the Security Trustee, acting on behalf of and for the benefit of the lenders (and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project), by way of hypothecation and equitable mortgage on the Project assets, pursuant to unattested deed of Hypothecation, Declaration and Undertaking and other Financing Agreements, for the development of the Transmission Project. Rajgarh Transmission Limited	10.03.2023	10.03.2023	Misc.
105	385/GT/2020	Petition for approval of tariff for NLC Thermal Power Station-II, 1470 MW (TPS- II Stage- I (630 MW) and Stage-II (840 MW) for the period 2019-24. NLC India Limited	10.03.2023	10.03.2023	Generation
104	245/AT/2022	Petition under section 63 of the Electricity Act, 2003 for adoption of tariff for the Solar Power Projects (Tranche-IX) connected to the Inter-State Transmission System (ISTS) and selected through competitive bidding process as per the guidelines of Government of India. Solar Energy Corporation of India Limited	08.03.2023	08.03.2023	Adoption
103	175/MP/2021	Petition under Section 79 (1) (c), and 79 (1) (k) of the Electricity Act, 2003 read with Clause 6.4.3 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 seeking approval for scheduling of power for Chuzachen Hydro Electric Power Plant from Eastern Regional Load Dispatch Centre. Gati Infrastructure Private Limited	07.03.2023	08.03.2023	Misc.
102	69/MP/2023	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 31.7.2022 in case of Parbati Hydroelectric Project-Stage-II. NHPC Limited	06.03.2023	07.03.2023	Misc.
101	423/GT/2020	Petition for approval of tariff of the Mauda Super Thermal Power Station Stage-II (1320 MW) for the period 2019-2024 NTPC Limited	04.03.2023	04.03.2023	Generation
100	538/MP/2020	Petition invoking Section 79(1)(d) and (f) of the Electricity Act,2003 read with Regulation 5(3) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 seeking compensation/relief for increased construction cost due to certain Change in Law as per the applicable provisions of Transmission Service Agreement dated 24.6.2015. Chhattisgarh WR Transmission Limited	02.03.2023	03.03.2023	Misc.
99	279/MP/2022 & 284/MP/2022	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 and Article 8 of the Power Purchase Agreement dated 30.01.2021 executed between the parties NTPC Renewable Energy Limited	01.03.2023	01.03.2023	Misc.
98	537/MP/2020	Petition for recovery of additional O&M expenses incurred against impact of Pay revision of NHDC employees and employees of Central Industrial Security Force, impact of change in minimum wages, and implementation of Goods & Service Tax, in Omkareshwar Power Station during the period 2014-19. NHDC Limited	28.02.2023	28.02.2023	Misc.
97	566/GT/2020	Petition for truing up of annual fixed charges for the period 2014-19 and for determination of tariff for the period 2019-24 in respect of Panchet Hydel Power Station, Units-I & II (80 MW) Damodar Valley Corporation	28.02.2023	28.02.2023	Generation
96	368/GT/2020	Petition for revision of tariff of NLC Thermal Power Station-II 1470 MW (TPS- II Stage- I (630 MW) and Stage-II (840 MW) for the period 2014-19 after truing up exercise. NLC India Limited	28.02.2023	28.02.2023	Generation
95	533/MP/2020	Petition under Section 79(1)(d) and (f) of the Electricity Act, 2003 read with Regulation 5(3) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 seeking compensation/relief for increased construction cost due to certain events of Change in Law as per the applicable provisions of Transmission Service Agreement dated 24.6.2015. Raipur-Rajnandgaon-Warora Transmission Limited	27.02.2023	27.02.2023	Misc.
94	226/MP/2022	Petition under Section 79(1)(k) read with Regulation 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 dated 14.01.2010 read with the Detailed Procedure issued in terms of Regulation 3(3) of the said Regulations and its subsequent amendments/revisions for relaxation of the provisions of the Modified Detailed Procedure dated 16.03.2018 Narmada Switchgear Private Limited (NSPL)	27.02.2023	27.02.2023	Misc.
93	531/MP/2020	Petition for recovery of additional O&M expenses incurred towards impact of pay revision of NHDC employees and employees of Kendriya Vidyalaya & Central Industrial Security Force (CISF), Impact of wage revision (change in minimum wages) and implementation of Goods & Service Tax in respect of Indira Sagar Power Station during the period 2014-19. NHDC Limited	27.02.2023	27.02.2023	Misc.
92	351/TL/2022	Application under Section 14 & 15 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 Gadag II-A Transmission Limited. Gadag II-A Transmission Limited	26.02.2023	26.02.2023	Licence
91	164/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and Article 12 of the Transmission Service Agreement dated 20.9.2016. Kohima-Mariani Transmission Limited	25.02.2023	25.02.2023	Misc.
90	248/MP/2021	Petition filed for approval of manpower plan and associated HR expenses of POSOCO for the control period 2019-24 in compliance of the directions of the Central Electricity Regulatory Commission in Petition Nos. 375/MP/2019, 374/MP/2019, 376/MP/2019, 378/MP/2019, 400/MP/2019 and 399/MP/2019. National Load Despatch Centre (NLDC)	24.02.2023	25.02.2023	Misc.
89	6/TT/2020	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff for 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 in respect of Asset-1: 1 Number 220 kV Line Bay for 220 kV Rewa Pooling-Ramnagar circuit- 2 line and 1 Number 220 kV Line Bay for 220 kV Rewa pooling-Barsaita Desh circuit 2 line at Rewa Pooling Station, Asset-2: 1 Number 220 kV Line Bay for 220 kV Rewa Pooling – Ramnagar circuit - 1 line at Rewa Pooling Station, Asset-3 : 2 Number 220 kV line bays for 220 kV Rewa Pooling-Badwar circuit- 1 and circuit- 2 line at Rewa Pooling Station and Asset-4: 1 Number 500 MVA, 400/220 kV ICT 3 along with associated 400 kV and 220 kV transformer bays at Rewa Pooling Station under Transmission System for Ultra Mega Solar Park (750MW) in Rewa District, Madhya Pradesh in Western Region. Power Grid Corporation of India Limited	24.02.2023	25.02.2023	Transmission
88	281/MP/2022	Submission under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 13 (3) of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for Mid-term truing up of NLDC Fees & Charges for the control period 2019-24. National Load Despatch Centre	24.02.2023	24.02.2023	Misc.
87	355/MP/2022 & 358/MP/2022	In the matter of application filed for relaxation of time limit and for issuance of Renewable Energy Certificates Grace Infrastructure Private Limited (GIPL)	24.02.2023	24.02.2023	Misc.
86	173/TT/2021	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect Asset-1: ±800 kV 1500 MW (Pole-II) HVDC terminals each at Raigarh (HVDC Station) & Pugalur (HVDC Station) and Asset-2: ±800 kV 1500 MW (Pole-III) HVDC terminals each at Raigarh (HVDC Station) & Pugalur (HVDC Station) under “HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu)-North Trichur (Kerala)-Scheme-1: Raigarh-Pugalur 6000 MW HVDC System” in the Southern Regional grid. Power Grid Corporation of India Limited	22.02.2023	23.02.2023	Transmission
85	271/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Establishment of 2 Nos. of 765 kV GIS Bays along with Line Reactor (non-Switchable) at Varanasi GIS end and 2 Nos. of 765 kV AIS Bays at Vindhaychal Pooling Sub-station for 765 kV D/C Vindhyachal Pooling-Varanasi Line under “POWERGRID works associated with the new WR-NR 765 kV inter-regional corridor’’. Power Grid Corporation of India Limited	22.02.2023	23.02.2023	Transmission
84	292/GT/2020	Petition for truing up of annual fixed charges in respect of the Simhadri Super Thermal power Station Stage-I (1000 MW) for the period 2014-19. NTPC Limited	22.02.2023	22.02.2023	Generation
83	7/TT/2021	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of the assets under “Transmission System of Vindhyachal-IV & Rihand-III (1000 MW) Generation Project. Power Grid Corporation of India Limited	21.02.2023	22.02.2023	Transmission
82	45/RP/2022 in 279/GT/2020	Review petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulations 103(1) and 103 (2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, and Regulations 76 (Power to Relax) and 77 (Power to Remove Difficulty) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, seeking review of Order dated 29.08.2022 passed by the Hon’ble Commission in Petition No. 279/GT/2020 for revision of Auxiliary Energy/Power Consumption (AEC/APC) allowed for the Tripura Gas Based Power Plant (101MW) of North Eastern Electric Power Corporation Limited, Shillong for the period 01.04.2019 to 31.03.2024. North Eastern Electric Power Corporation Limited	21.02.2023	21.02.2023	Generation
81	38/RP/2022 in 112/GT/2020	Review of Commission’s order 22.3.2022 and corrigendum order dated 23.5.2022 in Petition No. 112/GT/2020 with regard to the revision of tariff of Rihand Super Thermal Power Station-II (1000 MW). NTPC Limited	21.02.2023	21.02.2023	Review
80	164/TT/2022	Approval under Sub-section (4) of Section 28 and Section 79(1)(d) of the Electricity Act, 2003 and Regulation, 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for (i) truing up of fees and charges for 2014-19 tariff period and (ii) determination of fees and charges for 2019-24 tariff period in respect of Transmission Assets (2 Nos.) under the scheme “Fibre Optic Communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in North Eastern Region.” Power Grid Corporation of India Limited	21.02.2023	21.02.2023	Transmission
79	49/RP/2022 in 365/GT/2020	Review of Order dated 30.9.2022 in Petition No. 365/GT/2020 for Truing up of Annual fixed charges for control period 2014-19 of NLCIL Thermal Power Station-I Expansion Units I & II. NLC India Ltd.	20.02.2023	20.02.2023	Review
78	44/RP/2022 in 143/GT/2020	Petition for review of the Commission’s order dated 14.8.2022 in Petition No.282/GT/2020 (Truing up of tariff for the period 2014-19 in respect of Bairasiul Hydroelectric Power Station (180 MW). NHPC Limited	17.02.2023	17.02.2023	Review
77	242/TT/2021	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of Transmission Tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset: ±800 kV 1500 MW (Pole-IV) HVDC terminals each at Raigarh (HVDC Station) & Pugalur (HVDC Station) under “HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu) – North Trichur (Kerala)-Scheme-1: Raigarh-Pugalur 6000 MW HVDC System” in the Southern Regional Grid. Power Grid Corporation of India Limited	16.02.2023	17.02.2023	Transmission
76	577/GT/2020	Petition for truing up of annual fixed charges for the period 2014-19 and for determination of tariff for the 2019-24 period in respect of Mejia Thermal Power Station, Units-I to III (630 MW) Damodar Valley Corporation	17.02.2023	17.02.2023	Generation
75	578/GT/2020	Petition for truing up of annual fixed charges for the period 2014-19 and for determination of tariff for the period 2019-24 in respect of Maithon Hydel Power Station, Units-I to III (63.2 MW) Damodar Valley Corporation Corrigendum Order date:- 12.10.2023	16.02.2023	16.02.2023	Generation
74	365/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-Extension of 220 kV Navsari (GIS) Sub-station: 2 Nos. line Bays and Asset 2-Extension of 400 kV Vadodara (GIS) Sub-station: 3 Nos. of Bays ( 2 Nos. Line Bays & 1 No. Bus Reactor Bay) including 1x125 MVAR, 400 kV Bus Reactor under “Transmission System associated with DGEN (1200 MW) of Torrent Power Limited” in Western Region. Power Grid Corporation of India Limited	16.02.2023	16.02.2023	Transmission
73	37/RP/2022 in 362/GT/2020	Petition for the review of the Commission’s order dated 21.4.2022 in Petition No. 362/GT/2022 in the matter of truing up of tariff for the tariff period 2014-19 in respect of Kahalgaon Super Thermal Power Station, Stage-II (1500 MW). NTPC Limited	16.02.2023	16.02.2023	Review
72	359/MP/2022	Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of the High Price Day Ahead Market (HP-DAM) in Integrated Day Ahead Market (I-DAM) segment at IEX. Indian Energy Exchange Limited	16.02.2023	16.02.2023	Misc.
71	301/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of “The Bus splitting scheme at Moga Sub-station” under “Transmission Scheme for controlling high loading and high short circuit level at Moga Sub-station” in Northern Region. Power Grid Corporation of India Limited	15.02.2023	16.02.2023	Transmission
70	453/MP/2019	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Transmission Service Agreement dated 24.6.2015 entered into between the Petitioner and the Respondents seeking Change in Law compensation. Sipat Transmission Limited	15.02.2023	15.02.2023	Misc.
69	254/AT/2022 along with IA No. 69/2022	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff discovered through Competitive Bidding Process for procurement of power from the 1200 MW Grid-Connected Solar PV Power Project at Village- Kalijal & Matuon ki dhani, Tehsil- Shiv, District- Barmer and at Village Rawadi Chak, Tehsil- Fatehgarh, District- Jaisalmer in Rajasthan as per the Standard Bidding Guidelines of Ministry of Power, GOI dated 03.08.2017 and its amendments thereof. NTPC Limited	15.02.2023	15.02.2023	Adoption
68	2/SM/2023	Blending of Imported Coal with Domestic coal.	14.02.2023	15.02.2023	Suo-Motu
67	43/RP/2022 in 282/GT/2020	Petition for review of the Commission’s order dated 14.8.2022 in Petition No.282/GT/ 2020 (Truing up of tariff for the period 2014-19 and for determination of tariff for the period 2019-24 in respect of Nimoo Bazgo Power Station (45 MW). NHPC Limited	14.02.2023	15.02.2023	Review
66	241/MP/2019	Petition under Sections 79(1)(f) read with 79(1)(c) and 79(1)(b) of the Electricity Act, 2003 relating to adjudication of dispute relating to Energy Meter Data discrepancy at Bhadrawati station leading to commercial loss to GMR Warora Energy Limited. GMR Warora Energy Limited	13.02.2023	13.02.2023	Misc.
65	34/RP/2022 in 426/GT/2020	Review of Commission’s order dated 8.4.2022 in Petition No. 426/GT/2020 with regard to approval of tariff of the Rihand Super Thermal Power Station-II (1000 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited	13.02.2023	13.02.2023	Review
64	32/RP/2022 in 301/GT/2020	Petition for the review of the Commission’s order dated 29.8.2022 in the matter of truing up of tariff for the tariff period 2014-19 in respect of Jhanor Gandhar GPS (657.39 MW) under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the CERC (Conduct of Business), Regulations, 1999. NTPC Limited	13.02.2023	13.02.2023	Review
63	50/MP/2023	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 drawal of start-up power for Unit-2 (800 MW) of Telangana Ph-I (2X800 MW) from the grid beyond the period of fifteen months (16.2.2023). NTPC Limited	13.02.2023	13.02.2023	Misc.
62	229/GT/2020	Petition for revision of tariff for the 2014-19 tariff period and determination of tariff for the 2019-24 tariff period in respect of Salal Power Station (690 MW). NHPC Limited	13.02.2023	13.02.2023	Generation
61	51/MP/2023	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 drawal of start-up power for Unit-I (800 MW) of Telangana Ph-I (2X800 MW) from the grid beyond the period of fifteen months (after 15.2.2023). NTPC Limited	13.02.2023	13.02.2023	Misc.
60	28/RP/2022 in 253/GT/2020	Review of Commission’s Order dated 14.4.2022 in Petition No. 253/GT/2020 in respect of revision of tariff of Kawas GPS (656.2 MW) for the 2014-19 tariff period on account of truing up. NTPC Limited	13.02.2023	13.02.2023	Review
59	185/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-1: 1 no. 500 MVA 400/220 kV Transformer along with associated bays at NP Kunta Sub-station, Asset-2: 2 nos. 220 kV line bays (Bay No. 210 and 212) at NP Kunta Sub-station and Asset-3: 2 nos. 220 kV line bays (Bay No 209 & 211) at NP Kunta Sub-station under “Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh - Part C (Phase-III)” in the Southern Region. Power Grid Corporation of India Limited	09.02.2023	09.02.2023	Transmission
58	31/RP/2022 in 241/GT/2020	Review of Commission’s order dated 7.5.2022 in Petition No. 241/GT/2020 regarding truing up of tariff of Vindhyachal STPS Stage-II (1000 MW) for the period 2014-19. NTPC Limited	09.02.2023	09.02.2023	Review
57	352/AT/2022	Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the inter-state transmission system being established by Gadag II-A Transmission Limited (a 100% wholly owned subsidiary of ReNew Transmission Ventures Private Limited). Gadag II-A Transmission Limited	09.02.2023	09.02.2023	Adoption
56	42/RP/2022 in 284/GT/2020	Petition for review of the Commission’s order dated 18.8.2022 in Petition No.284/GT/2020 (Truing up of tariff for the period 2014-19 and for determination of tariff for the period 2019-24 in respect of Dhauliganga Power Station) NHPC Limited	09.02.2023	09.02.2023	Review
55	255/TT/2021	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-I: 02 nos. 220 kV line bays at Rajarhat GIS, Asset-II: 01 nos. 400/220 kV 500 MVA ICT (02nd) and associated bays at Rajarhat GIS, Asset-III: Purnea-Faraka Portion of 400 kV D/C Rajarhat-Purnea Line and Asset-IV: Rajarhat-Gokarna Portion of 400 kV D/C Rajarhat-Purnea Line and associated bays along with 02x80 MVAR line reactors at Rajarhat GIS under “Eastern Region Strengthening Scheme V (ERSS-V)” in the Eastern Region. Power Grid Corporation of India Limited	08.02.2023	08.02.2023	Transmission
54	720/MP/2020	Petition under Sections 79 and 94 of the Electricity Act, 2003 read with Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking appropriate directions and relief pursuant to order dated 31.01.2019 passed by this directing implementation of Pilot SCED with effect from 01.04.2019 M/s Costal Gujarat Power Limited	08.02.2023	08.02.2023	Misc.
53	175/MP/2022	Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Purchase Orders dated 06.07.2018 issued by distribution companies of State of Telangana pursuant to Request for Proposal dated 08.06.2018 for recovery of Late Payment Surcharge on delayed payments of invoices raised by Sembcorp Energy India Limited. Sembcorp Energy India Limited	08.02.2023	08.02.2023	Misc.
52	238/MP/2021	Petition under Section 79(1)(f) read with Section 142 of the Electricity Act, 2003 in terms of the orders dated 9.10.2018, 12.4.2019 and 18.4.2019 passed by the Commission in Petition No. 188/MP/2017 and Batch, Petition No. 206/MP/2018 and Batch and Petition No. 164/MP/2018 and Batch respectively seeking consequential recovery of the amount of Rs. 22.66 crores from Karnataka Discoms, paid by the Petitioner as an Intermediary Procurer to Solar Power Developers towards the claim of ‘Change in Law’ allowed by this Commission. NTPC Limited	08.02.2023	08.02.2023	Misc.
51	252/MP/2021	Petition under Section 79(1)(f) and Section 79(1)(c) read with Section 158 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking reference to arbitration of inter-State dispute between the Petitioner being the State of Haryana and the Respondent being the Union Territory of Chandigarh with respect to recovery of an amount of Rs.11,15,64,277.30 i.e. the cost of 15.8 crore units of the pilfered electricity at the then prevalent rates along with compound interest @ 18% till the date of payment. Haryana Vidyut Prasaran Nigam Limited	08.02.2023	08.02.2023	Misc.
50	394/GT/2020	Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of Mauda STPS, Stage-II (1320 MW). NTPC Limited	07.02.2023	08.02.2023	Generation
49	119/MP/2021	Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 23.3.2011 seeking appointment of Arbitrator for resolution of disputes between Tata Power Delhi Distribution Limited and THDC Limited. Tata Power Delhi Distribution Limited	07.02.2023	07.02.2023	Misc.
48	275/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for transmission asset “Replacement of existing 4 x 105 MVA, 400/220 kV, 1-Ph ICTs with 1x500 MVA, 400/220 kV, 3Ph ICT at Misa Sub-station” under “North Eastern Region Strengthening Scheme-IV (NERSS-IV)” in the North-Eastern Region. Power Grid Corporation of India Limited	06.02.2023	07.02.2023	Transmission
47	1/SM/2023	Directions in the interest of grid security, in pursuance of the provisions of the Electricity Act, 2003 and the provisions of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2022	06.02.2023	06.02.2023	Suo-Motu
46	18/RP/2022 in 395/GT/2020	Review of Commission’s order dated 21.3.2022 in Petition No. 395/GT/2020 with regard to the revision of tariff of Korba STPS Stage-III (500 MW) for the 2014-19 tariff period, after truing-up exercise. NTPC Limited	06.02.2023	06.02.2023	Review
45	166/TT/2022	Petition under Section 62(1)(c) of the Electricity Act, 2003 for determination of Wheeling Charges in respect of Transmission System of Odisha Power Transmission Corporation Limited comprising the 220 kV D/C Rourkela-Tarkera- Budhipadar-Korba (Odisha portion) Line and associated Sub-station Bays for 2019-24 tariff period for transmission of surplus power from NTPC Power Stations in Eastern Region (ER) to Western Region (WR). Odisha Power Transmission Corporation Limited (OPTCL),	06.02.2023	06.02.2023	Transmission
44	351/TL/2022	Application under Section 14 & Section 15 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 Gadag II-A Transmission Limited. Gadag II-A Transmission Limited	06.02.2023	06.02.2023	Licence (Transmission)
43	316/TL/2022	Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to ER NER Transmission Limited ER NER Transmission Limited	04.02.2023	05.02.2023	Licence (Transmission)
42	118/MP/2021 along with IA No. 40/2021	Petition under Section 79(1)(f) read with section 79(1)(a), (b) and (k) of the Electricity Act, 2003 seeking inter alia a declaration that the Power Purchase Agreement dated 16.03.2020 stands validly terminated and/ or discharged, and seeking the release of the Performance Bank Guarantee issued to the Respondent. Sprng Wind Energy Private Limited	31.01.2023	31.01.2023	Misc.
41	277/MP/2022 278/MP/2022 282/MP/2022	Petition under Section 79 (1)(f) read with section 19 of the Electricity Act, 2003 read with Regulation 9, 19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) regulations, 2020 seeking recovery of penalty for less return of power by the respondent as per banking agreement dated 29.03.2022 and seeking revocation of the inter-state trading license granted to M/s Svaryu Energy Limited (formerly Refex Energy Limited). Haryana Power Purchase Centre (HPPC)	30.01.2023	31.01.2023	Misc.
40	343/MP/2019	Petition under section 79 of the Electricity Act, 2003 read with Regulations 79, 111 & 114 of the CERC (Conduct of Business) Regulations, 1999 and Regulations 12 and 13 of the CERC (Terms & Conditions of Tariff) Regulations, 2004, Regulation 44 of the CERC (Terms & Conditions of Tariff) Regulations, 2009 and Regulation 54 and Regulation 55 of the CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of pay regularization of below board level executives of NHPC Limited, for the period from 1.1.2007 to 31.3.2019. NHPC Limited	28.01.2023	29.01.2023	Misc
39	177/MP/2020	Petition under Section 79(1)(b), 79(1)(f) and other applicable provisions of the Electricity Act, 2003 for applicability of the provisions of PPA dated 26.02.2014 and amendment dated 23.01.2018 for levying penalty for maintaining availability below 80% for a contract year. KSK Mahanadi Power Company Limited	28.01.2023	29.01.2023	Misc
38	172/TT/2021	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff for the 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-1: ± 320 kV VSC based 2000 MW Pugalur(HVDC) - North Trichur HVDC(Kerala) HVDC link along with ±320 kV 1000 MW (Mono Pole-II) HVDC terminals each at Pugalur (HVDC Station) & North Trichur (HVDC Station, Kerala); Asset-2: ± 320 kV 1000 MW (Mono Pole-I) HVDC terminals each at Pugalur (HVDC Station) & North Trichur (HVDC Station, Kerala); Asset-3: LILO of North Trichur-Cochin 400 kV (Quad) D/c line at North Trichur HVDC station along with associated bays & equipment’s(GIS) at North Trichur HVDC station; Asset-4: 2 X 315 MVA 400/220/33 kV 3 Ph Auto Transformer along with its associated bays & equipment’s(GIS) at North Trichur HVDC station; and Asset-5: 2 Nos. additional 220 kV line bays(GIS) at North Trichur HVDC for implementation of 220 kV feeder of Kerala under “HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu) – North Trichur (Kerala) – Scheme # 3: Pugalur-Trichur 2000 MW VSC based HVDC System”. . PGCIL	27.01.2023	29.01.2023	Transmission
37	323/TL/2022	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 seeking Transmission Licence for Khandukhal Rampura Transmission Limited. Khandukhal Rampura Transmission Limited	27.01.2023	27.01.2023	Licence
36	344/MP/2022	Approval under Section 17(3) and 17(4) of Electricity Act 2003, for assignment of licence granted to Gadag Transmission Limited pursuant to order dated 18.7.2022 bearing license no. 76/Transmission/2022/CERC (the “Transmission License”) by way of hypothecation for creation of security interest in favour of Axis Trustee Services Limited acting as the security trustee (“Security Trustee”), for the benefit of Axis Bank Limited (“Axis Bank”) (including their respective successors, transferees, novatees, and assigns) (collectively the “Lender”/ “Lenders”) and other secured parties (viz. Lenders’ Agent and the Security Trustee) and creation of other security by way of mortgage/ hypothecation/assignment of rights, title, interest, claims, demands, benefits of Gadag Transmission Limited in the project under “Transmission Scheme for Solar Energy Zone in Gadag (2500 MW), Karnataka - Part A” on build, own, operate and maintain basis, as detailed in the schedule to the Transmission License (the “Project”), Project assets, clearances, project documents, agreements, approvals and rights, accounts, receivables of Gadag Transmission Limited. Gadag Transmission Limited	27.01.2023	27.01.2023	Misc
35	Corrigendum in 205/GT/2020	Corrigendum to Order dated 30.11.2022 in Petition No.205/GT/2020- Petition for truing-up of annual fixed charges for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Unit-4 of Mejia Thermal Power Station (210 MW). Damodar Valley Corporation	27.01.2023	27.01.2023	Generation
34	670/TT/2020	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of 21 Transmission assets under “Eastern Region Strengthening Scheme XII” in Eastern Region. Power Grid Corporation of India Limited	24.01.2023	25.01.2023	Transmission
33	75/TT/2021	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from COD to 31.3.2024 for the transmission assets “NNTPS Switchyard – Ariyalur (Villupuram) 400 kV D/C Twin line” and “2 nos. of 400 kV Line bays at Ariyalur Sub-station (TANTRANSCO) for terminating NNTPS Switchyard – Ariyalur (Villupuram) 400 kV D/C line” under “Transmission System for evacuation of power from 2X500 MW Neyveli Lignite Corporation Limited TS-1 (Replacement) (NNTPS)” in Southern Regional Grid. Power Grid Corporation of India Limited	23.01.2023	25.01.2023	Transmission
32	Addendum to Order in 179/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 19.7.2016, 21.10.2016, 21.10.2016 and 13.1.2017 executed between Tata Power Renewable Energy Limited and Solar Energy Corporation of India Limited for seeking compensation on account of Change in Law events due to enactment of GST Laws. Tata Power Renewable Energy Limited	24.01.2023	24.01.2023	Misc.
31	718/MP/2020	Petition under section 62 and 79 (1) of the Electricity Act,2003 read with related provisions of the Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Regulations8(3) (Chapter-3), 54 (Power to Relax), and 55 (Power to Remove Difficulty) (Chapter-10) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff ) Regulations, 2014, for recovery of the impact of enhancement of gratuity limit during the financial year 2017-18 in respect of all the eight power stations of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong. North Eastern Electric Power Corporation Limited	23.01.2023	23.01.2023	Misc.
30	722/MP/2020 & 723/MP/2020	Petition under Section 79(1)(b) read with Section 79(1)(f) 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. 2/2020-Customs (SG) dated 29.7.2020 issued by the Department of Revenue, Ministry of Finance, Government of India, in terms of Article 12 of the Power Purchase Agreement dated 17.9.2019 executed between the Petitioner and the Respondent No.1. Azure Power Forty One Private Limited	20.01.2023	20.01.2023	Misc.
29	15/RP/2022 in 644/TT/2020	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 and modification of the order dated 18.2.2022 in Petition No. 644/TT/2020.	20.01.2023	20.01.2023	Review
28	402/GT/2020	Petition for approval of tariff of Vindhyachal Super Thermal Power Station Stage-III (1000 MW) for the period 2019-24. NTPC Ltd.	20.01.2023	20.01.2023	Generation
27	285/GT/2020	Petition for truing-up of tariff of Vindhyachal Super Thermal Power Station Stage-III (1000 MW) for the period 2014-19. NTPC Limited Corrigendum Order date:- 17.03.2023	18.01.2023	18.01.2023	Generation
26	27/RP/2022 in 145/TT/2018	Petition for review of order dated 14.3.2022 in Petition No. 145/TT/2018 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 read with Order 47 of the Civil Procedure Code, 1908. Mahan Energen Limited	16.01.2023	16.01.2023	Review
25	317/AT/2022	Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to the Transmission System being established by ER NER Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited) ER NER Transmission Limited	16.01.2023	16.01.2023	Adoption
24	155/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Articles 3, 6, 7.2(b) and other provisions of Power Purchase Agreement dated 26.12.2005 seeking adjudication of disputes related to legitimate dues payable to Udupi Power Corporation Limited by Karnataka ESCOMs for the period 2010-11 to 2018-19. Udupi Power Corporation Limited	13.01.2023	13.01.2023	Misc.
23	221/MP/2021	Petition under Section 79 of the Electricity Act, 2003 read with Part 7 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) 2010 seeking clarification on the methodology of sharing of part load compensation as per Regulation 6.3B of the Central Electricity Regulatory Commission (Indian Electricity Grid Code)(Fourth Amendment) Regulations, 2016 read with approved mechanism of compensation vide Order dated 5th May 2017 thereof and its sharing amongst beneficiaries for interstate generating stations such as Maithon Power Limited for capacity tied up on Mega Watt basis. Maithon Power Limited	12.01.2023	13.01.2023	Misc.
22	183/MP/2019	Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 seeking adjudication of disputes arising out of the Agreement for Power Procurement (APP) executed between Petitioner and Respondents No. 2 to 5. Jindal India Thermal Power Limited	12.01.2023	12.01.2023	Misc.
21	322/AT/2022	Application under Section 63 read with Section 79(1)(c) & (d) of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System being established by Khandukhal Rampura Transmission Limited. Khandukhal Rampura Transmission Limited	12.01.2023	12.01.2023	Adoption
20	13/RP/2022 in 660/TT/2020	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 and modification of the order dated 3.1.2022 in Petition No. 660/TT/2020. Power Grid Corporation of India Limited	12.01.2023	12.01.2023	Review
19	24/RP/2022 in 146/GT/2020	Review of Commission’s Order dated 9.5.2022 in Petition No. 146/GT/2020 in the matter of revision of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Dulhasti Power Station (390 MW). NHPC Limited	12.01.2023	12.01.2023	Review
18	261/MP/2021	Petition under Section 79(1)(b) of the Electricity Act, 2003 for approval of Supplementary Agreements (Amendments) of PPAs on account of rationalization of coal. Jhabua Power Limited	11.01.2023	12.01.2023	Misc.
17	323/TL/2022	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 seeking Transmission Licence for Khandukhal Rampura Transmission Limited. Khandukhal Rampura Transmission Limited	09.01.2023	10.01.2023	Licence (Transmission)
16	16/MP/2021	Petition under Section 79 (1) (b) and 79 (1) (f) of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 1.4.2013 and amended Power Purchase Agreement dated 10.4.2015 entered into between Sembcorp Energy India Ltd. (formerly Thermal Powertech Corporation India Ltd.) and the distribution licensees of States of Andhra Pradesh and Telangana, seeking compensation on account of change in law event due to the levy of Evacuation Facility Charges and Rapid Loading Charges imposed by Coal India Limited. Sembcorp Energy India Limited	09.01.2023	10.01.2023	Misc.
15	473/TT/2020	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of 2014-19 period under the 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 System associated with Ramagundam STPP including ICT at Khammam and Reactor at Gazuwaka under “CTP Augmentation in Southern Region”. Power Grid Corporation of India Limited	09.01.2023	09.01.2023	Transmission
14	179/MP/2020	Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 19.7.2016, 21.10.2016, 21.10.2016 and 13.1.2017 executed between Tata Power Renewable Energy Limited and Solar Energy Corporation of India Limited for seeking compensation on account of Change in Law events due to enactment of GST Laws. Tata Power Renewable Energy Limited Addendum Order Date:- 24.01.2023 Addendum Order Date:- 22.09.2023	09.01.2023	09.01.2023	Misc.
13	177/MP/2022	Petition under Section 79 the Electricity Act, 2003 seeking refund of amounts wrongfully claimed by Power Grid as Deferred Tax Liability (DTL) and Foreign Exchange Rate Variation (FERV) charges. Himachal Pradesh State Electricity Board Limited (HPSEBL)	09.01.2023	09.01.2023	Misc.
12	37/TT/2021	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-1: 14 numbers OPGW links (1513.362 km) under Central Sector; Asset-2: 27 numbers OPGW links (1892.58 km) under Central Sector; Asset-3: 14 numbers OPGW links (1423.69 km) under Central Sector; Asset-4: 3 numbers OPGW links (123.33 km) under Central Sector; Asset-5: 2 numbers OPGW links (9.22 km) under State Sector (MPPTCL); Asset-6: 6 numbers OPGW links (191.421 km) under State Sector (MPPTCL); Asset-7: 3 numbers OPGW links (392.63 km) under Central Sector; Asset-8: 2 numbers OPGW links (546 km) under Central Sector; and Asset-9: 2 numbers OPGW links (274 km) under Central Sector under Establishment of Fibre Optic Communication System under Master Communication Plan in the Western Region. Power Grid Corporation of India Limited Corrigendum Order Date:- 17.03.2023	09.01.2023	09.01.2023	Transmission
11	13/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset under “POWERGRID works associated with Eastern Region Strengthening Scheme XVIII” in Eastern Region. Power Grid Corporation of India Limited	09.01.2023	09.01.2023	Transmission
10	21/RP/2022 in 240/GT/2020	Review of Commission’s order dated 14.4.2022 in Petition No. 240/GT/2020 with regard to the revision of tariff of Sipat STPS Stage-I (1980 MW) for the 2014-19 tariff period, after truing-up exercise. NTPC Limited	09.01.2023	09.01.2023	Review
09	316/TL/2022	Application under Section 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to ER NER Transmission Limited ER NER Transmission Limited	08.01.2023	08.01.2023	License (Transmission)
08	235/AT/2022	Petition under section 63 of the Electricity Act, 2003 for adoption of tariff for renewable energy projects connected to inter-state transmission system (ISTS) with assured peak power supply in India and selected through competitive bidding process as per the guidelines of the Government of India. Solar Energy Corporation of India Limited	08.01.2023	08.01.2023	Adoption
07	263/GT/2021	Petition for revision of tariff of Muzaffarpur Thermal Power Station Stage-I (220 MW) for the period from 1.4.2019 to 31.3.2024. Kanti Bijlee Utpadan Nigam Limited	06.01.2023	06.01.2023	Generation
06	19/RP/2022 in Petition No. 296/GT/2020	Review of Commission’s Order dated 30.4.2022 in Petition No. 296/GT/2020 in the matter of truing-up of tariff in respect of Loktak Hydroelectric Power Station (105 MW) for the period from 1.4.2014 to 31.3.2019. NHPC Limited	05.01.2023	05.01.2023	Review
05	I.A No.27/IA/2022 in 141/TT/2019	Application under Regulation 111, 112, 113 and 116 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Section 79(1)(c) and (d) of the Electricity Act, 2003. Odisha Power Transmission Corporation Limited	04.01.2023	05.01.2023	Misc.
04	128/MP/2022	Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking directions to Respondent Nos. 1 to 8 to procure the power generated and supplied by the Petitioner from 6.5.2022 onwards in terms of directions as issued by Ministry of Power on 5.5.2022 under Section 11 of the Electricity Act, 2003 and also seeking a declaration/direction with regard to rate/compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 6.5.2022 to 31.10.2022, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited	03.01.2023	03.01.2023	Misc.
03	376/RC/2022	Petition seeking approval to appoint Independent Directors on the Board of Power Exchange India Limited. Power Exchange India Limited	03.01.2023	03.01.2023	Misc.
02	112/TT/2021	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from COD to 31.3.2024 for Asset-1: 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 Sub-station, Asset-2: 1X500 MVA 400/220 kV ICTs along with associated bays at Tumkur (Pavagada) Sub-station, Asset-3: 1X125 MVA 400 kV Bus Reactor along with associated bays at Tumkur (Pavagada) Pooling Sub-station and Asset-4: 1X500 MVA 400/220 kV ICT along with associated bays and equipment at Tumkur (Vasantnarsapur) Sub-station under “Transmission System for Ultra Mega Solar Power Park at Tumkur (Pavagada), Karnataka - Phase II (Part A)” in the Southern Region. Power Grid Corporation of India Limited	03.01.2023	03.01.2023	Transmission
01	233/MP/2022	Petition under Section 79(1)(k) of the Electricity Act, 2003 and Regulations 3, 10 & 17 and 18 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2022, seeking condonation of delay in complying with the procedure for issuance of renewable energy certificates, and to thereafter direct the Respondent to issue the certificates due to the Petitioner. HPCL Biofuels Limited	02.01.2023	02.01.2023	Misc.