283/MP/2012

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding, including the PPA. Coastal Andhra Power Limited.

19/MP/2013,20/MP/2013

Sub: Petition under section 79 (1) (c) read with section 19 of the Electricity Act, 2003 for revocation of license and for vesting of the project in Central Transmission Utility..Power Grid Corporation of India Limited.

315/MP/2013

Petition for adjudication of disputes arising out of the open access approval granted to the petitioner for evacuation of electricity and the terms and conditions of the bulk power transmission agreement dated 24.12.2010..PEL Power Limited

163/MP/2012

Petition towards unpaid unscheduled inter-change charges for the period ranging from 28.8.2005 to 31.12.2006.Bhushan Power and Steel Limited.

243/TT/2014

Determination of transmission tariff from 1.4.2014 to 31.3.2019 for "Special Protection scheme (SPS) for Northern Regional Grid Stage-II" in Northern Region.Power Grid Corporation of India Limited.

517/MP/2014 with IA. No. 63/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003.Udupi Power Corporation Ltd.

413/TT/2014

Determination of transmission tariff from DOCO to 31.3.2019 for Bachau-Varsana (GETCO) 400 kV DIC Transmission Line along with Extension of 400 kV Bachau SIS and Extension of 400 kV Varsana (GETCO) S/S (Ant. DOCO: 1.12.2014) under Western Region System Strengthening Scheme-XIII (WRSS-XIII) in Western Region in WR.Power Grid Corporation of India Limited.

172/MP/2013

Petition under section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 and 17 of the Power Purchase Agreement dated 10.9.2008 executed between Jharkhand Integrated power Limited and Jharkhand State Electricity Board and 17 others for compensation due to Change in Law during the construction period.Jharkhand Integrated Power Limited (JIPL).

146/MP/2014

Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003 for declaring the commissioning of Pune-Aurangabad line on 30.11.2013.Western Region Transmission (Maharashtra) Private Limited.

113/MP/2014

Providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (1) of the CERC (Indian Electricity Grid Code) (Second Amendment) Regulations 2014 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 the state systems of North Eastern Region, keeping them functional in terms of Regulation 5.2 (n) of the CERC (Indian Electricity Grid Code) (Second Amendment) Regulations 2014 read along with Regulation 9 of the Central Electricity Authority (Grid Standards) Regulations, 2010 and providing of System Protection Schemes (SPS) in NER Grid to operate the transmission system closer to their limits and protect against situations like cascade tripping, tripping of critical elements in terms of Regulation 5.2 (o) of the CERC (Indian Electricity Grid Code) (Second Amendment) Regulations, 2014 for ensuring security of the North Eastern Grid as well as the interconnected Indian Grid.North Eastern Regional Load Despatch Centre.

374/MP/2014 59/MP/2014 with I.A. 50/2014 10/SM/2014

Petition under Section 94 (f) of the Electricity Act, 2003 seeking extension of time in implementing the Commission’s order dated 20.2.2014 in Petition no. 146/MP/2013 and I.A. 36/2013 of SRLDC for providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment),Regulations, 2012 read along with Regulation 3 (e) of Central Electricity Authority (Grid Standards) Regulations, 2010 and following best practices of O&M of transmission elements for ensuring security of the Southern Regional grid as well as the interconnected Indian Grid.Tamil Nadu Transmission Corporation Limited.

53/MP/2014

Petition under Section 79 (1) (b) read with section 79 (1) (c ) and Section 79 (1) (f) of the Electricity Act, 2003, and Article 8 and Article 14 of the Power Purchase Agreement dated 21.3.2013 executed between EMCO Energy Limited and Electricity Department, Dadra and Nagar Haveli for recovery of capacity charges arising due to non-scheduling of power as per the terms of the Power Purchase Agreement.EMCO Energy Limited.

310/GT/2013 298/GT/2014

Approval of tariff of Rihand Super Thermal Power Station Stage-II (1000 MW) for the period from 1.4.2009 to 31.3.2014 after the truing up exercise.NTPC Limited.

237/GT/2014

Revision of tariff of Chamera-I Hydro Electric Power Station from 1.4.2009 to 31.3.2014 after the truing up exercise and for approval of tariff of Chamera-I Hydro Electric Power Station for the period 2014-19.NHPC Limited.

236/GT/2014

Revision of tariff of Salal Hydro Electric Power Station from 1.4.2009 to 31.3.2014 after the truing up exercise and for approval of tariff of Salal Hydro Electric Power Station for the period 2014-19.NHPC Limited.

205/GT/2013

Approval of tariff in respect Rihand STPS Stage-III (1000 MW) for the period from anticipated date of commercial operation to 31.3.2014.NTPC Limited.

320/GT/2013 208/GT/2014

Revision of tariff of Talcher Super Thermal Power Station, Stage-II (2000 MW) for the period from 1.4.2009 to 31.3.2014, after truing-up exercise.NTPC Limited.

436/TT/2014

Determination of transmission tariff from anticipated DOCO to 31.3.2019 for 400 kV D/C Sagardighi – Behrampur T/L and Associated Bays at Sagardighi TPS (WBPDCL) And Berhampur S/S (POWERGRID) under Transmission System for “Eastern Region Strengthening Scheme-X” in Eastern Region.PGCIL.

384/TT/2014

Determination of transmission tariff for section of 400 kV (Quad) 2xS/C Parbati- Koldam T/L, starting from LILO point of Parbati (Banala) Pooling station to Koldam HEP for control period of 2014-19 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Parbati Koldam Transmission Company Limited.

312/TT/2014

Determination of transmission tariff for 400 kV D/C Koldam-Ludhiana transmission line for control period of 2014-19 under Regulation 7 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Parbati Koldam Transmission Company Limited.

434/GT/2014

Approval of tariff of Jaypee Karcham Wangtoo Hydro-Electric Project for the period 2014-19.Jaiprakash Power Ventures Limited.

235/GT/2014

Revision of tariff of Bairasiul Hydro Electric Power Station from 1.4.2009 to 31.3.2014 after the truing up exercise and for approval of tariff of Bairasiul Hydro Electric Power Station for the period 2014-19.NHPC Limited.

208/GT/2013 305/GT/2014

Revision of tariff of Korba Super Thermal Power Station, Stage-III (500 MW) from 21.3.2011 to 31.3.2014 after truing-up.NTPC Limited.

393/MP/2014

Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003, seeking appropriate direction or order declaring allocation of LTA on LILO of existing lines by the Respondent No. 1 vide letter dated 22.9.2014 as illegal, arbitrary, malafide and discriminatory and contrary to the provisions of Electricity Act, 2003 and Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and medium term open access in inter-State transmission and related matters) Regulations, 2009.D.B. Power Limited.

33/MP/2014

Dispute arising as a result of non furnishing of details by NTPC and DVC in terms of Regulation 21 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009.Tata Power Delhi Distribution Limited.

136/MP/2014

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

23/RP/2014

Review of the order dated 2.7.2014 in Petition No. 71/MP/2014 titled as “Power Grid Corporation of India Limited Vs Western Region Transmission (Maharashtra) Private Limited".Western Region Transmission (Maharashtra) Pvt. Ltd.

418/TT/2014

Determination of transmission tariff for Asset-I: 765 kV S/C Solapur- Pune T/L and LILO of 400 kV D/C Pune- Parli at Pune GIS S/S with associated bays and equipments, 2x1500 MVA, 765/400 kV ICT-I & 2 at Pune (GIS) and 240 MVAR, 765 kV Bus Reactor and 765 kV, 240 MVAR Switchable Line Reactor at Pune (GIS) S/S with associated bays, Asset-II: LILO of 400 kV D/C Aurangabad- Pune T/L at Pune GIS S/S with associated bays and 400 kV, 50 MVAR Line Reactor under "Transmission System associated with Krishnapatnam UMPP- Part B" in Western Region.Power Grid Corporation of India Limited.

412/TT/2014

Determination of transmission tariff from DOCO to 31.3.2019 for Asset I: 400/220 kV New GIS Sub-station at Navi Mumbai along with LILO of Lonikhand- Kalwa T/L, Asset II: 400 kV D/C Vapi-Kala T/L WR 1 portion from AP18-AP38 (part of 400 kV D/C Vapi- Navi Mumbai T/L) under Western Region System Strengthening Scheme-V in WR.Power Grid Corporation of India Limited.

411/TT/2014

Approval of transmission tariff for LILO of 1st Ckt. of 400 kV D/C Parvati-II- Koldam Transmission line at Parbati Pooling Station (Banala) under transmission system associated with Parbati-III HEP in Northern Region for tariff block 2014-19.Power Grid Corporation Limited of India Limited.

355/TDL/2014

Application for grant of Inter-State trading license to IPCL Power Trading Private Limited.IPCL Power Trading Private Limited.

422/TT/2014

Determination of transmission tariff from DOCO to 31.3.2019 for (1) 765 kV 3x80 MVAR Bus Reactor at Bina S/S along with associated bays (Ant. DOCO: 1.11.2014), (2) 765 kV 4x80MVAR Bus Reactor at Indore S/S with bays (DOCO: 2.8.2014), (3) 765 kV 3x80 MVAR Line Reactor along with associated bays at Gwalior S/S (to be used as Bus Reactor under Interim contingency scheme till readiness of 765 kV S/C Gwalior- Jaipur Ckt-2 T/L) (Ant. DOCO: 1.12.2014) (4) 765 kV S/C Gwalior- Jaipur Ckt-2 T/L and bay extension of 765/400 kV Phagi (RVPN- Jaipur) S/S (Ant. DOCO: 1.2.2015) and (5) 765 kV S/C Bina- Gwalior Ckt-3 T/L (DOCO: 7.5.2014) under transmission system for phase-1 Generation Projects in Odisha - Part-C. .Power Grid Corporation of India Limited

410/TT/2014

Determination of transmission tariff from DOCO to 31.3.2019 for (A) ICT 500 MVA 400/220 kV Bassi Extension S/S, (B) ICT 315 MVA 400/220 kV Allahabad Extension S/S, (C) ICT 500 MVA 400/220 kV Meerut Extension S/S, (D) 400/220 kV, 105 MVA ICT along with associated bays at Wagoora S/S, (E) 500 MVA, 400/220/33 kV ICT along with associated bays at Ludhiana S/S, and (F) 2 Nos. 220 kV bays at Ludhiana S/S under "Augmentation of Transformers in Northern Region Part-A" in Northern RegionPower Grid Corporation of India Limited (PGCIL).

404/TT/2014

Determination of transmission tariff from DOCO to 31.3.2019 for 400/220kV, 2x315MVA GIS and LILO of 400kV D/C Navsari-Boisar Transmission Line at 400/220 kV GIS Sub-station (New) at Magarwada in UT of D&D along with associated bays and 80 MVAR Bus Reactor under "Establishment of 400/220 kV GIS at Magarwada in UT of D&D" in Western Region. .Power Grid Corporation of India Limited (PGCIL).

399/TT/2014

Determination of transmission tariff from DOCO to 31.3.2019 for Asset A:400 kV, 1X125 MVAR Bus reactor at Parli Sub-station(anticipated DOCO:1.10.2014) and Asset B:Conversion of 50 MVAR Line Reactors (4 nos) into switchable Line reactors at 400/220 kV Pune Sub-station (anticipated DOCO 1.1.2015) under installation of reactors (Part-II) in Western Region..Power Grid Corporation of India Limited (PGCIL).

409/TT/2014

Determination of transmission tariff from DOCO to 31.3.2019 for Asset-I: 400 kV, 125 MVAR (3 Ph) Bus Reactor-2 with associated bays at Jabalpur 765/400 kV Pooling S/s, Asset-II: 765 kV, 3x80+1x80 (Spare) MVAR Bus Reactor-2 with associated bays at Jabalpur 765/400 kV Pooling S/s, and Asset-III: 765 kV bay for Dharamjaygarh ckt-#2 and 3x80 MVAR Line Reactor at 765/400 kV Jabalpur Pooling S/s (Interim Contingency as Bus Reactor) at Jabalpur Pooling S/s under "Transmission System for Phase-I Generation Projects in Orissa (Part-B)" in Western Region.Power Grid Corporation of India Limited (PGCIL).

416/TT/2014

Approval of transmission tariff for Transmission System associated with common transmission scheme associated with ISGS projects in Southern Region in accordance with Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014.Power Grid Corporation of India Limited (PGCIL).

415/TT/2014

Approval of transmission tariff for Transmission System for Solapur STPP (2x660 MW) in Western Region in accordance with Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014..Power Grid Corporation of India Limited (PGCIL)

403/TT/2014

Approval of transmission tariff from DOCO to 31.3.2019 for Gooty- Madhugiri 400 kV D/C line along with associated bays & Establishment of new 400/220 kV sub-station at Madhugiri with 2x500 MVA transformers under "Transmission System associated with System Strengthening- XIII in Southern Regional Grid"Power Grid Corporation of India Ltd.

SM/008/2014

Non-compliance of section 29 of the Electricity Act, 2003 and Regulation 5.2 (r), 5.4.2 (a) (g) (h) and (i), 6.4.12, 6.5.20, 6.5.27, 5.7.4 (c) (g) (iv) and 4.6.3 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and Regulation 6 (4) (a) of the Central Electricity Regulatory Commission (Technical Standards for connectivity to the grid ) Regulations, 2007 and Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010.SLDC, Haryana Vidyut Prasaran Nigam Limited and others.

11/SM/2014

Non- Compliance of Sections 38 and 39 of the Electricity Act, 2003.Central Transmission Utility and others.

135/TT/2012

Determination of transmission tariff for Fixed Cost and tariff for the licensed transmission business for the financial Year 2011-12, 2012-13 and 2013-14 for tariff block 2009-14.Jindal Steel and Power Limited.

7/RC/2014

Petition for seeking permission to introduce block bids in the day ahead market contract in Power Exchange India Limited.Power Exchange India Limited.

30/MP/2014

Grant of Connectivity as per Regulation 8 (2) and 8 (4) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium Term Open Access in inter-State transmission and related matter) Regulations, 2009 and Regulation 4 (2) and 6 (6) of the Central Electricity Regulatory Commission (Technical Standards for Connectivity to the Grid) Regulations, 2007.National Load Dispatch Centre.

184/TT/2013

Approval of transmission tariff for (i) +_500 kV Mundra- Mohindergarh HVDC bi-pole transmission line with associated substations, bays, electrode lines and associated 400 kV lines and (ii) 400 kV, D/C Mundra- Dehgam transmission line with associated system for tariff period 2009-2014 from date of grant of transmission license to 31.3.2014.Adani Power Limited.

381/MP/2014

Petition under section 79 (1) (f) of the Electricity Act, 2003 read with Regulations 111 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for adjudication of dispute in regard to matter connected with applicability of Generic Tariff for 5 MW Solar PV project of NTPC Limited at Garacharama in South Andaman district.NTPC Limited.

MP/311/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and appropriate provisions of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Open Access in inter-State Transmission and related matters) Regulations, 2009; Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and losses) Regulations, 2010; Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State transmission Scheme to Central Transmission Utility) Regulations, 2010 and in the matter of signing of LTA for transmission system for immediate evacuation of power from Darlipalli TPS and grant of regulatory approval for execution of transmission system.Power Grid Corporation of India Limited.

210/MP/2014 with IA. No. 47/2014

Petition under section 79 (1) (c) of the Electricity Act, 2003 read with Regulation 35 of the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004.AD Hydro Power Limited.

257/2010

Approval of tariff of Pragati-III Combined Cycle Power Project (1371 MW) from the date of commercial operation upto 31.3.2014.Pragati Power Corporation Limited.

120/MP/2014 114/MP/2014 83/MP/2014

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

206/GT/2013 272/GT/2014

Revision of tariff of Kahalgaon Super Thermal Power Station, Stage-II (1500 MW) for the period from 1.4.2009 to 31.3.2013, after truing-up exercise.NTPC Limited.

384/TT/2014

Determination of transmission tariff for section of 400 kV (Quad) 2XS/C Parbati-Koldam Transmission Line, starting from LILO point of Parbati (Banala) Pooling station to Koldam HEP for control period of 2014-19 under Central Electricity regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Parbati Koldam Transmission Company Limited.

70/GT/2013

Approval of tariff of Vindhyachal Super Thermal Power Station Stage – IV (1000 MW) from the date of commercial operation upto 31.3.2014.NTPC Limited.

99/TT/2012

Approval of Transmission tariff for assets associated with 765 kV system for Central Part of Northern Grid Part-III.Power Grid Corporation of India Limited (PGCIL).

37/TT/2011

Approval of transmission tariff for Transmission system associated with evacuation of power from Karcham Wangtoo Hydro Electric Project.Jaypee Powergrid Limited (JPL).

201/TT/2012

Determination of transmission tariff for transmission assets (Group-3) associated with 765 KV system for Central part of Northern Grid Part-II for the 2009-14 tariff period.Power Grid Corporation of India Limited.

209/MP/2014

Petition under section 17 of the Electricity Act, 2003 seeking approval of merger of Torrent Energy Limited with Torrent Power Limited.Torrent Energy Limited.

19/MP/2013 20/MP/2013

Petition under section 79 (1) (c) read with section 19 of the Electricity Act, 2003 for revocation of license and for vesting of the project in Central Transmission Utility.Power Grid Corporation of India Limited.

89/GT/2011 66/GT/2012

Approval of tariff for Mejia TPS, Phase-II, Unit- I & II (2 X 500 MW) from the respective dates of their commercial operation.Damodar Valley Corporation, Kolkatta.

199/TT/2012

Approval of transmission tariff for Asset I : LILO of both circuits of 400 kV D/C Bamnouli-Mundka/Bawana at Jatikalan 765/400 kV S/S, Asset II: Agra-Jatikalan 765 kV S/C TL and Asset III: Agra-Meerut 765 kV S/C T/L under 765 kV system for Central part of Northern Grid part-I for the 2009-14 tariff period.Power Grid Corporation of India Limited.

378/MP/2014

Permission to introduce two day ahead spot (2D-Spot) and extended evening day ahead spot (eve-DAS) in Power Exchange India Limited.Power Exchange India Limited.

114/MP/2013

Approval of transmission tariff for Transmission System associated with Koteshwar HEP in Northern Region in accordance with Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009.NTPC Limited, New Delhi

80/TT/2012

Approval of transmission tariff for Transmission System associated with Koteshwar HEP in Northern Region in accordance with Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009..Power Grid Corporation of India Ltd. (PGCIL)

69/GT/2013

Approval of tariff of Mauda STPS, Stage-I (2X500 MW) from the date of commercial operation upto 31.3.2014.NTPC Limited.

440/MP/2014

Petition under Section 79 (1) (c) & (f) of the Electricity Act, 2003 for adjudication of dispute between Essar Power Gujarat Limited and Power Grid Corporation of India Limited in relation to illegal threat of encashment of the bank guarantee furnished in relation to connectivity granted to the petitioner.Essar Power Gujarat Limited

15/MP/2014

Relaxation of heat rate norms of Assam Gas Based Power Station and Agartala Gas Turbine Station of NEEPCO as per provisions of Regulation 44 of the Central Electricity Regulatory Commission (Power to Relax) Regulations, 2009.North Eastern Electric Power Corporation Limited.

419/MP/2014

Petition on behalf of Raichur Sholapur Transmission Company Limited under Transmission Service Agreement dated 4.8.2010 read with Section 79 (1) (f) of the Electricity Act, 2003.Raichur Sholapur Transmission Company Limited (RSTCL).

163/MP/2012

Petition towards unpaid unscheduled inter-change charges for the period ranging from 28.8.2005 to 31.12.2006.Bhushan Power and Steel Limited.

13/RP/2011 in Petition No. 9/2011

Review of Commission's order dated 28.6.2011 in Petition No. 9/2011 for Exemption from and Extension of time for implementation of Restricted Governor Mode Operation (RGMO) of various Thermal and Hydel generating stations operated by the Andhra Pradesh Power Generation Corporation Ltd (APGENCO).Andhra Pradesh Power Generation Corporation Ltd.

393/MP/2014

Petition under Section 79 (1) (c), (f) & (k) of the Electricity Act, 2003 seeking appropriate direction or order declaring allocation of LTA on LILO of existing lines by the respondent No. 1 vide letter dated 22.9.2014 as illegal, arbitrary, malafide and discriminatory and contrary to the provisions of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and medium term open access in inter-State transmission and related matters) Regulations, 2009..Powergrid Corporation of India Limited and others.

310/MP/2014

Petition for regulation /directive for scheduling Unrequisitioned Power of Sasan Ultra Mega Power Project and direction to Load Despatch Centres to schedule Unrequisitioned Power.Sasan Power Limited.

376/MP/2014

Petition under Section 79 (1) (c) read with 79 (1) (f) and 79 (1) (k) of the Electricity Act, 2003 seeking appropriate direction or order declaring the letter dated 22.9.2014 as arbitrary and unreasonable being dehors the provisions of Electricity Act, 2003 and Detailed Procedure for making application for grant of connectivity in ISTS submitted by Central Transmission Utility and as approved by the Commission under Regulation 27 (1) of the and Regulations-32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and medium term open access in inter-State transmission and related matters) Regulations, 2009.DB Power Limited.

81/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 12, 13 and 17 of the Power Purchase Agreement dated 7.8.2007 executed between the Distribution Companies in the State of Haryana and PTC India Limited and the back to back PPA dated 12.3.2009 entered into between GMR Energy Limited and PTC Indian Limited for compensation due to force majeure events and change in law impacting revenues and costs during the operating period.GMR-Kamlanga Energy Limited, Bangalore.

10/SM /2014

Non-compliance of the Regulation 8 (6) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges) Regulations, 2010.Southern Regional Load Despatch Center and others.

114/MP/2014 120/MP/2014 83/MP/2014

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

136/MP/2014

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

239/2010

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 approval of tariff of 400 kV D/C Jhajjar-Mundaka transmission line of APCPL for the period from the anticipated commercial operation date 31.8.2010 to 31.3.2014.Aravali Power Company Private Limited.

133/MP/2014

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

253/GT/2013 333/GT/2014

Revision of tariff of Faridabad Gas Power Station (431.586 MW) from 1.04.2009 to 31.03.2014 after the truing up exercise.NTPC Limited.

242/GT/2013 218/GT/2014

Approval of tariff of Rampur Hydro Electric Project (412 MW) for the period from the actual date of commercial operation of Unit- I till 31.3.2019.NTPC Limited.

184/GT/2014

Approval of tariff of Rampur Hydro Electric Project (412 MW) for the period from the actual date of commercial operation of Unit- I till 31.3.2019. SJVN Limited.

382/MP/2014

Petition under Section 79 (1) (f) of the Electricity Act, 2003 regarding disputes arising between the petitioner, a generating company, and the Respondent, the Central Transmission Utility and nodal agency for grant of long-term access to the inter-State transmission system.EMCO Energy Limited.

200/TT/2012

Approval of transmission tariff for 765 kV S/C Fatehpur-Agra T/L associated with Supplementary Transmission System under DVC and Maithon Right Bank Project in Northern Region for tariff block 2009-14.PGCIL.

I.A. 50/2014 in Petition No. 59/MP/2014

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) (First Amendment), regulations, 2012 read along with regulation 3 (e) of the CERC (Grid Standards) regulations, 2010 for ensuring security of the Eastern Regional grid as well as the inter-connected Indian grid.Eastern Regional Load Despatch Centre (ERLDC).

87/TT/2012

Approval of transmission tariff for assets under Common Scheme for 765 kV Pooling Stations and Network for NR, Import by NR from ER and from NER/SR/WR via ER and Common Scheme for Network for WR and Import by WR from ER and from NER/SR/WR via ER in Eastern Region for tariff block 2009-14.PGCIL.

70/TT/2012

Approval of transmission tariff for assets associated with Supplementary Transmission System under DVC and Maithon Right bank project in Northern Region from anticipated DOCOs to 31.3.2014.PGCIL.

312/TT/2014

Determination of transmission tariff for 400 kV D/C Koldam-Ludhiana transmission line for control period of 2014-19 under Regulation 7 of the Central electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Parbati Koldam Transmission Company Limited.

105/TT/2012

Determination of transmission tariff from anticipated DOCO to 31.3.2014 for (a) Kalpakkam PFBR-Sirucheri , D/C 230 kV line (b) Kalpakkam PFBR Arani, D/C 230 kV line (c) Kalpakkam PFBR – Kanchipuram D/C 230 kV Lines anticipated DOCO 1.3.2012 under transmission system associated with Kalpakkam PFBR (500 MW) in Southern Region.PGCIL.

423/MP/2014

Petition under clause (7) of Regulation 8 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and medium term open access in inter-State transmission and related matters) Regulations, 2009 as amended from time to time seeking permission for allowing injection of infirm power from Units 51, 52 and 53 of DGEN Mega Power Project for testing including full load testing for the period beyond 6 months up to the declaration of commercial operation of the respective units.Torrent Energy Limited.

419/MP/2014 with IA. No. 58/2014

Petition on behalf of Raichur Sholapur Transmission Company Limited under Transmission Service Agreement dated 4.8.2010 read with Section 79 (1) (f) of the Electricity Act, 2003.Raichur Sholapur Transmission Company Limited (RSTCL).

85/MP/2014

Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 read with appropriate provisions of the Central Electricity Regulatory Commission ( Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State transmission and related matters)Regulations,2009 and Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and losses) Regulations, 2010.Power Grid Corporation of India Limited.

393/MP/2014

Petition under Section 79 (1) (c), (f) & (k) of the Electricity Act, 2003 seeking appropriate direction or order declaring allocation of LTA on LILO of existing lines by the respondent No. 1 vide letter dated 22.9.2014 as illegal, arbitrary, malafide and discriminatory and contrary to the provisions of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and medium term open access in inter-State transmission and related matters) Regulations, 2009.D.B. Power Limited.

6/RP/2011

Review of Order dated 31.8.2010 in Petition No. 230/2009 pertaining to fixation of tariff in respect of NLC TPS-I Expansion (2X210MW) for the period from 1.4.2009 to 31.3.2014– In compliance with the judgment of the Appellate Tribunal for Electricity dated 14.7.2014 in Appeal No. 201/2013.Neyveli Lignite Corporation Limited.

146/MP/2014

Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003 for declaring the commissioning of Pune-Aurangabad line on 30.11.2013.Western Region Transmission (Maharashtra) Private Limited.

2/MP/2014

Claim of Kerala State Electricity Board regarding quantum of adjustment for Income Tax pursuant to the Commission’s order dated 20.9.2012 in Petition No. 15 of 2010 and order of Hon’ble Appellate Tribunal for Electricity dated 3.7.2013 in Appeal No. 250 of 2012.Neyveli Lignite Corporation Limited.

207/GT/2013, 260/GT/2014

Revision of tariff of Mazaffarpur Thermal Power Station, Stage-I(2 X 110 MW) for the period from 1.11.2013 to 31.3.2014.Kanti Bijlee Utpadan Nigam Limited.

9/SM/2014

Investigation of load crash in Northern Region on 30.5.2014.

205/GT/2013

Approval of tariff of Rihand Super Thermal Power Station Stage-III (1000 MW) for the period from the anticipated date of Commercial Operation till 31.03.2014.NTPC Limited.

419/MP/2014 with IA. No. 58/2014

Petition on behalf of Raichur Sholapur Transmission Company Limited under Transmission Service Agreement dated 4.8.2010 read with Section 79 (1) (f) of the Electricity Act, 2003.Raichur Sholapur Transmission Company Limited (RSTCL).

RP/23/2014

Review of the order dated 2.7.2014 in Petition No. 71/MP/2014 titled as “Power Grid Corporation of India Limited Vs Western Region Transmission (Maharashtra) Private Limited".Western Region Transmission (Maharashtra) Pvt. Ltd.

187/TT/2011

Determination of transmission tariff of combined elements from DOCO to 31.3.2014 for combined assets (part) for Asset-1: 400 kV D/C Lucknow(new)-Lucknow(old) line with associated bays at both end, Asset-2: 765 kV S/C Ballia Lucknow line alongwith associated bays at both ends, Asset-3: 765/400 kV, 1500 MVA ICT I at Ballia S/S alongwith associated bays Asset-4: 765/400 kV, 1500 MVA ICT I at Lucknow S/S alongwith associated bays Asset-5: Associated bays at Biharshariff and Sasaram end (for Biharshariff-Sasaram 400 kV quad T/l under supplementary transmission System for DVC Maithon Right Bank project) under Common scheme for 765 kV Pooling stations and Network for NR, Import by NR from ER and Common scheme for network for WR and Import by WR from ER and from NER/SR/WR via ER in Northern Region for tariff block 2009-14 period.PGCIL.

215/TT/2012

Determination of transmission tariff for Asset I: 765 kV S/C Satna-Bina Ckt#2 alongwith associated bays at Satna and Bina S/S; Asset II: 765 kV, 3X80 MVAR Bus Reactor at Satna; Asset III: 765 kV, 4X333 MVA, ICT-1 at Satna alongwith associated bays of 765 kV & 400 kV; Asset: IV Upgradation of the existing Seoni-Bina TL at 765 kV level alongwith associated bays at Seoni S/S and Bina S/S under Sasan UMPP TS in Western Region for tariff block 2009-14.PGCIL.

172/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13 and 17 of the Power Purchase Agreement dated 10.9.2008 executed between Jharkhand Integrated power Limited and Jharkhand State Electricity Board and 17 others for compensation due to Change in Law during the construction period.Jharkhand Integrated Power Limited.

8/MP/2014 with I.A. No. 46/2014

Evolving a mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law during Construction and Operating period.EMCO Energy Limited.

170/MP/2013

Dispute pertaining to the composite scheme of supply for power to the respondents.Jhajjar Power Limited.

135/MP/2014

Petition 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 for grant of Long Term Open Access for Faridabad Solar PV 5 MW.NTPC Limited, New Delhi.

210/MP/2014 with IA. No. 47/2014

Petition under section 79 (1) (c) of the Electricity Act, 2003 read with Regulation 35 of the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004.AD Hydro Power Limited.

135/TT/2012

Approval under Sections 61, 62, 86 (1)(a) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for approval of Annual Fixed Cost and determination of tariff for the licensed transmission business for the financial years 2011-12, 2012-13 and 2013-14.Jindal Power Limited.

310/MP/2014

Petition under section 79 (1) (c) read with Section 79 (1) (h) and Section 79 (1) (k) of the Electricity Act, 2003 read with para 6.5 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read with Commission’s order dated 11.1.2010 in Petition No. 134/2009 for regulation/ utilization of unrequisitioned power.Sasan Power Limited.

125/MP/2014

Petition under Section 79(1) (f) of the Electricity Act, 2003 for reimbursement of interest on the arrear bills issued after revised Regional Energy Account by NRPC in respect of Chamera-I H.E. Project of NHPC for the period 1.5.1994 to 31.3.1997.National Hydro Power Corporation.

91/TT/2012

Determination of transmission tariff for Combined Assets for transmission system associated with PARBATI-III-HEP in Northern Region for tariff block 2009-14 .PGCIL.

TT/227/2014

Approval of transmission tariff for Asset-1: 765 kV Line bays & 3x80 MVAR Switchable line reactor at 765 kV Jabalpur Pooling S/S (for 765 kV S/C Jabalpur-Bhopal line), Asset-2: 765 kV Line bays & 3x80 MVAR line reactor at 765 kV Indore S/S (for 765 kV S/C Bhopal-Indore line), and Asset-3: Extension of 765 kV Aurangabad S/S for 765 kV S/C line bay under Line bays and reactor provision at Powergrid sub-stations associated with System Strengthening for Western Region for tariff block 2014-19.PGCIL.

I.As. 43/2014, 51/2014 , 52/2014 , 54/2014 and 56/2014 in Petition No. 92/MP/2014 376/MP/2014 382/MP/2014 393/MP/2014 RP/025/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003 and Regulations-32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and medium term open access in inter-State transmission and related matters) Regulations, 2009, 'in the matter of arbitrary denial of Medium Term Open Access' violating the provisions of the regulations.Powergrid Corporation of India Limited and others.

67/TT/2012

Approval of transmission tariff for 400 kV D/C (Quad) Koderma-Gaya Transmission Line and associated bays at Gaya S/S associated with Supplementary Transmission System under DVC and Maithon right bank project in Eastern Region for the tariff block 2009-14.PGCIL.

99/TT/2013

Approval of transmission tariff of Asset 1: 400 kV Line bays at Biharshariff S/S alongwith 80 MVAR Switchable Line Reactors for 400 kV D/C Purnea-Biharshariff Transmission Line; and Asset 2: 400 kV Line Bays at Purnea S/S for the 400 kV D/C Purnea-Biharshariff Transmission Line under Transmission schemes for enabling import of NER/ER surplus power by NR in Eastern Region for tariff block 2009-14.PGCIL.

5/MP/2014

Petition under section 79 (1) (c) and (k) of the Electricity Act, 2003 read with Regulation 21 of the Central Electricity Regulatory Commission (Sharing of inter-State transmission charges and losses) Regulations, 2010 and Regulations 110, 111, 112, 113 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.Electricity Department Govt. of Goa.

382/MP/2014 With I.A. No. 49/2014

Petition under Section 79 (1) (f) of the Electricity Act, 2003 regarding disputes arising between the petitioner, a generating company, and the Respondent, the Central Transmission Utility and nodal agency for grant of long-term access to the inter-State transmission system.EMCO Energy Limited.

393/MP/2014 with I.A. 55/2014

Petition under Section 79 (1) (c), (f) & (k) of the Electricity Act, 2003 seeking appropriate direction or order declaring allocation of LTA on LILO of existing lines by the respondent No. 1 vide letter dated 22.9.2014 as illegal, arbitrary, malafide and discriminatory and contrary to the provisions of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and medium term open access in inter-State transmission and related matters) Regulations, 2009.D.B. Power Limited.

MP/113/2014

Providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (1) of the CERC (Indian Electricity Grid Code) (Second Amendment) Regulations 2014 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 the state systems of North Eastern Region, keeping them functional in terms of Regulation 5.2 (n) of the CERC (Indian Electricity Grid Code) (Second Amendment) Regulations 2014 read along with Regulation 9 of the Central Electricity Authority (Grid Standards) Regulations, 2010 and providing of System Protection Schemes (SPS) in NER Grid to operate the transmission system closer to their limits and protect against situations like cascade tripping, tripping of critical elements in terms of Regulation 5.2 (o) of the CERC (Indian Electricity Grid Code) (Second Amendment) Regulations, 2014 for ensuring security of the North Eastern Grid as well as the interconnected Indian Grid.North Eastern Regional Load Despatch Centre.

MP/076/2014

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

25/RP/2014 in 92/MP/2014

Application under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and medium term open access in inter-State transmission and related matters) Regulations, 2009 and Section 94 (1) (f) of the Electricity Act, 2003 is seeking a review of the order dated 8.8.2014 and 5.9.2014 in Petition No. 92/MP/2014 and setting aside of the grant of MTOA to applications received in June, 2013.Bharat Aluminium Company Limited.

109/TT/2013

Determination of transmission tariff of elements from DOCO to 31.3.2014 for 240 MVAR Bus Reactor at Agra under Common Scheme for 765 kV Pooling Stations and Network for NR, Import by NR from ER and Common Scheme for network for WR and import by WR from ER from NER/SR/WR via ER in Northern Region for tariff block 2009-14.Power Grid Corporation of India Ltd.

214/TT/2012

Determination of transmission tariff for (i) 765 kV 4*333 MVA ICT-I at Bina along with associated bays of 765 kV & 400 kV (ii) 765 kV,3*333 MVA ICT-II at Satna along with associated bays of 765 kV & 400 kV (iii) 400 kV D/C Bina-Bina (MPPTCL) Ckt 3 & 4 TL along with associated bays at Bina (MPPTCL) S/S (iv) Upgradation of existing Bina-Gwalior Ckt2 TL at 765 kV level along with associated bays at Bina SS & Gwalior SS under Sasan UMPP TS in Western Region for tariff block 2009-14.Power Grid Corporation of India Ltd.

45/TT/2013

Approval of date of commercial operation under Regulation 3(12)(c) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 and Regulation-24 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999. And determination of transmission tariff from anticipated DOCO to 31.3.2014 for 400 kV D/C Balipara-Bongaigaon (Quad) TL along with 2 Nos 63 MVAR Line Reactor at both end and 30% FSC at Balipara S/S along with associated bays (Anticipated DOCO 1.4.2013) and 80 MVAR, 420kV BuS Reactor at Bongaigaon S/S along with associated bays (Anticipated DOCO 1.4.2013) under North East/ Northern Western Interconnector I and Transmission System of Kameng Hydro Electric Project in NER for Tariff Block 2009-14 period.Power Grid Corporation of India Ltd.

229/2010

Approval of tariff of Indira Gandhi Super Thermal Power Project, Stage-I (3X500 MW) for the period from anticipated commercial date of Unit – I i.e. 1.10.2010 to 31.3.2014.Aravali Power Company Private Limited.

157/MP/2013

Petition under Regulation 22 (3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for revision of Declared Capacity for a day (in MW) for the generating stations of the THDC India Limited.THDC India Limited.

12/SM/2014

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009.Karan Chand Thapar and Bros Limited and others.

337/2010

Petition under Regulation 21 (Sharing of Inter-State transmission charges and losses) read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 to remove the difficulties arising on account of billing, collection and disbursement of transmission charges activity entrusted to the petitioner. Power Grid Corporation of India Limited.

19/MP/2013 20/MP/2013

Petition under section 79 (1) (c) read with section 19 of the Electricity Act, 2003 for revocation of license and for vesting of the project in Central Transmission Utility. Power Grid Corporation of India Limited.

19/MP/2013 20/MP/2013

Petition under section 79 (1) (c) read with section 19 of the Electricity Act, 2003 for revocation of license and for vesting of the project in Central Transmission Utility Power Grid Corporation of India Limited.

54/MP/2014

Petition under section 17 (3) of the Electricity Act, 2003 for amalgamation/ merger of WRTML and WRTGL with Reliance Infra (RInfra). Reliance Infrastructure Limited (RInfra) and others.

18/RP/2014

Review of Order dated 13.5.2014 in Petition No.135/GT/2013 revising the tariff of Kahalgaon Super Thermal Power Station, Stage-I (840 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd.

MP/69/2014

Petition for relinquishment of the long term open access under the Bulk Power Transmission Agreement dated 29.7.2009, under Regulation 18 read with 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, long term access and medium term open access in inter-State transmission and related matters) Regulations, 2009. Aryan MP Power Generation Private Limited.

MP/157/2014

Grant of Connectivity and use of inter-State transmission line for evacuation of power from 96 MW Dikchu Hydro Electric Power in Sikkim. Sneha Kinetic Power Projects Private Limited.

MP/083/2014

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

81/MP/2014

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

76/MP/2014

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

10/SM/2014

Non-compliance of the Regulation 8 (6) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges) Regulations, 2010.

120/MP/2014

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

19/MP/2013 20/MP/2013

Petition under section 79 (1) (c) read with section 19 of the Electricity Act, 2003 for revocation of license and for vesting of the project in Central Transmission Utility. Power Grid Corporation of India Limited.

33/MP/2014

Dispute arising as a result of non furnishing of details by NTPC and DVC in terms of Regulation 21 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Tata Power Delhi Distribution Limited.

MP/85/2014

Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 read with appropriate provisions of the Central Electricity Regulatory Commission (Grant of Connectivity, long term access and medium term open access in inter-State transmission and related matters) Regulations, 2009 and Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010. Power Grid Corporation of India Ltd.

43/TT/2013

Petition for determination of transmission tariff for Spare ICTs and reactors under Provision of Spare ICTs and Reactors for Eastern Region from DOCO to 31.3.2014. Power Grid Corporation of India Ltd.

136/MP/2014

Petition under Section 79 (1) (c ) and (f ) of the Electricity Act, 2003 and CERC (Grant of Connectivity, Long term Open Access in inter-State Transmission and related matters) Regulations, 2009. Power Grid Corporation of India Ltd.

MP/310/2014

Petition under section 79 (1) (c) read with Section 79 (1) (h) and Section 79 (1) (k) of the Electricity Act, 2003 read with para 6.5 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read with Commission’s order dated 11.1.2010 in Petition No. 134/2009 for regulation/ utilization of unrequisitioned power.Sasan Power Limited.

MP/114/2014

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

5/MP/20 14

Petition under section 79 (1) (c) and (k) of the Electricity Act, 2003 read with Regulation 21 of the Central Electricity Regulatory Commission (Sharing of inter-State transmission charges and losses) Regulations, 2010 and Regulations 110, 111, 112, 113 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Electricity Department Govt. of Goa.

14/MP/2013

Petition under section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and articles 13 and 17 of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation due to Change in Law during the Construction Period.Sasan Power Limited.

24/RP/2014

Review Petition under Section 94(f) of Electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of Business) Regulations, 1999 for Review of order dated 2.7.2014 in Petition No. 322/RC/2013 and Petition No. RC/003/2014.Power Exchange India Ltd.

254/GT/2013

Approval of transmi tariff for Assets (09 Nos.) under "Transmission System for phase-I Generation projects in Orissa- Part-A" in Eastern Region.NTPC Limited.

112/TT/2013

Approval of transmi tariff for Assets (09 Nos.) under "Transmission System for phase-I Generation projects in Orissa- Part-A" in Eastern Region.Power Grid Corporation of India Ltd.

267/2010 227/TT/2013

Determination of transmission tariff for Barh-Balia 400 kV D/C (Quad) line under Transmission System associated with Barh-Generation Project (3X660 MW) in Eastern Region from DOCO (1.7.2010) to 31.3.2014.Power Grid Corporation of India Limited (PGCIL).

160/MP/2013

Petition under Sections 62, 79 (1) (a), (b), (c) and (f) and other applicable provisions of the Electricity Act, 2003 read with the Indian Electricity Grid Code notified by the Central Commission in respect of scheduling and dispatch of electricity from the Indira Gandhi Super Thermal Power Project of the petitioner at Jhajjar to Respondent 1 and 2 and adjudication of disputes raised by Respondent 1 and 2.Aravali Power Company (P) Limited.

235/GT/2013

Approval of Tariff of Tanda Thermal Power Station (400 MW) from 1.4.2009 to 31.3.2014 after the truing up exercise.NTPC Limited.

89/GT/2011, 66/GT/2012

Approval of tariff for Mejia TPS, Phase-II, Unit- I & II (2 X 500 MW) from the respective dates of their commercial operation.Damodar Valley Corporation, Kolkatta.

IA No. 48/2014 in Petition No. 252/GT/2013

Application for withdrawal of I.A No. 2/2014 for fixation of provisional tariff of the generating station.Jaiprakash Power Ventures Ltd.

RP/15/2014

Review of Commission's order dated 22.2.2014 in Petition No. 184/TT/2011.NTPC Ltd.

2/MP/2014

Claim of Kerala State Electricity Board regarding quantum of adjustment for Income Tax pursuant to the Commission’s Order dated 20.9.2012 in Petition No. 15 of 2010 and Order of Hon’ble Appellate Tribunal for electricity dated 3.7.2013 in Appeal No. 250 of 2012.Neyveli Lignite Corporation Limited.

TT/295/2013

Approval of transmission tariff for assets associated with Vindhyachal IV and Rihand III (1000 MW) Generation Project (Group-3) in Western and Northern Regions for tariff block 2009-14.Power Grid Corporation of India Ltd.

TT/300/2013

Approval of transmission tariff for 400 kV D/C Agra-Sikar line along with bays under System Strengthening Scheme in Northern Region for Sasan & Mundra UMPPs for tariff block 2009-14.Power Grid Corporation of India Ltd.

TT/246/2014

Approval of transmission tariff for Assets (09 Nos.) under "Transmission System for phase-I Generation projects in Orissa- Part-A" in Eastern Region.Power Grid Corporation of India Ltd.

TT/41/2013

Approval of transmission tariff for Asset I: 765 kV, 240 MVAR Switchable Line Reactor under Bus Reactor at Ballia S/S; Asset II: 765 kV Line bays at Sasaram S/s (for 765 kV Sasaram-Fatehpur TL under SASAN Project) under Common Scheme for 765 kV Pooling Station and Network for NR, Import by NR from ER and from NER/SR/WR via ER and Common scheme for network for WR and Import by WR from ER and from NER/SR/WR via ER in ER for tariff block 2009-14.Power Grid Corporation of India Ltd.

6/MP/2014

Petition under section 79 (1) (c) of the Electricity Act, 2003 for cancellation of transmission license dated 9.5.2011 granted by the Commission to M/s Jindal Power Limited for 400 kV D/C Jindal Power Limited, Tamnar-PGCIL, Raipur transmission line and 400/220/33kV Jindal Power Limited Tamnar -Switchyard.Chhattisgarh State Power Distribution Co. Limited.

14/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13 and 17 of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation due to Change in Law during the Construction Period.Sasan Power Limited.

33/MP/2014

Dispute arising as a result of non furnishing of details by NTPC and DVC in terms of Regulation 21 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009.Tata Power Delhi Distribution Limited.

172/MP/2013

Petition under section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 and 17 of the Power Purchase Agreement dated 10.9.2008 executed between Jharkhand Integrated power Limited and Jharkhand State Electricity Board and 17 others for compensation due to Change in Law during the construction period.Jharkhand Integrated Power Limited.

157/MP/2013

Petition under Regulation 22 (3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for revision of Declared Capacity for a day (in MW) for the generating stations of the THDC India Limited.THDC India Limited.

I.A. 43/2014 in Petition No. MP/092/2014

Application on behalf of KSK Mahanadi Power Ltd. for directions from the Commission.KSK Mahanadi Power Ltd.

MP/103/2014 with I.A. 22/2014

Petition under Section 79 (1) (c) (f) and (k) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for keeping in abeyance the ongoing trial operation of the incomplete SR synchronization till the satisfactory resolution of all concerns arising out of the trial run of the SR synchronization and serous issues causing major grid disruption.Maharashtra State Electricity Transmission Company Limited.

91/TT/2012

Determination of transmission tariff from DOCO to 31.3.2014 for Combined Assets for transmission system associated with PARBATI-III-HEP in Northern Region for tariff block 2009-14.PGCIL.

14/2010 and I.A. 18/2014 in Petition No. 224/TT/2012

Application for splitting of tariff into (i) Byrnihat-Azara and (ii) Azara-Bongaigaon section of Asset III, viz. Byrhihat-Bongaigaon 400 kV Twin Moose Pallatana-Bongaigaon Transmission Line of North East Transmission Company Ltd. (NETCL) (I.A. 14/2014).North East Transmission Company Ltd. (NETCL).

MP/113/2014

Providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (1) of the CERC (Indian Electricity Grid Code) (Second Amendment) Regulations 2014 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 the state systems of North Eastern Region, keeping them functional in terms of Regulation 5.2 (n) of the CERC (Indian Electricity Grid Code) (Second Amendment) Regulations 2014 read along with Regulation 9 of the Central Electricity Authority (Grid Standards) Regulations, 2010 and providing of System Protection Schemes (SPS) in NER Grid to operate the transmission system closer to their limits and protect against situations like cascade tripping, tripping of critical elements in terms of Regulation 5.2 (o) of the CERC (Indian Electricity Grid Code) (Second Amendment) Regulations 2014 for ensuring security of the North Eastern Grid as well as the interconnected Indian Grid.North Eastern Regional Load Despatch Centre.

45/TT/2013

Determination of transmission tariff for 400 kV D/C Balipara-Bongaigaon (Quad) transmission line along with 2 Nos 63 MVAR line reactors at both end and 30% FSC at Balipara S/S and 80 MVAR, 420 kV bus reactor at Bongaigaon S/S under transmission system at Bongaigaon S/S along with associated bays under Northeast/North Western Interconnector I and transmission system of Kameng Hydro-Electric Project for tariff block 2009-14 period in North Eastern Region.PGCIL.

TT/241/2014 TT/242/2014 TT/243/2014 TT/244/2014 TT/245/2014

Approval of transmission tariff for 125 MVAR Bus Reactor at Gorakhpur Extn. under "Immediate Evacuation System Associated with Barh-II TPS (1320 MW)" in NR for tariff block 2014-19.Power Grid Corporation of India Ltd.

MP/77/2014

Application under Regulation 5 read with Regulation 14 of the Central Electricity Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking clarification of the order dated 18.9.2013 in Petition No. 246/MP/2012.Timarpur-Okhla Waste Management Limited, New Delhi

170/MP/2013 319/MP/2013

Dispute pertaining to the composite scheme of supply for power to respondent Nos. 1 and 2 (situate in the State of Haryana).Jhajjar Power Limited.

185/TT/2013

Determination of wheeling charges in respect of transmission system of Odisha Power Transmission Corporation Limited comprising of 220 kV D/C Rourkela-Tarkera-Budhipadar-Korba (Odisha portion) line and associated sub-station bays with effect from 1.4.2009 to 31.3.2014 for transmission of surplus power from NTPC power stations in Eastern Region (ER) to Western Region ( WR).Odisha Power Transmission Corporation Limited (OPTCL)

RP/15/2014

Review of Commission's order dated 22.2.2014 in Petition No. 184/TT/2011.NTPC Ltd.

TT/120/2013

Approval of transmission tariff for 240 MVAR Switchable Line Reactor along with associated bays at Bilaspur Pooling Station under Common Scheme for 765 kV Pooling Stations and Network for NR, Import by NR from ER and Common Scheme for Network for WR and Import by WR from ER and from NER/SR/WR via ER in Western Region for tariff block 2009-14.Power Grid Corporation of India Ltd.

RP/23/2014

Review of the order dated 2.7.2014 in Petition No. 71/MP/2014 titled as “Power Grid Corporation of India Limited Vs Western Region Transmission (Maharashtra) Private Limited.Western Region Transmission (Maharashtra) Pvt. Ltd.

I.A. No. 24/2014 in Petition No. 127/2012 and 128/2012

Application under Sections 14 and 63 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 license to Powergrid Vemagiri Transmission Limited and Adoption of Transmission charges respectively. power Grid Vemagiri Transmission Limited

74/MP/2014

Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term access and Medium Terms Open Access in inter-State Transmission and related matters) Regulations, 2009.Bhushan Power and Steel Limited

MP/065/2014

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

MP/134/2014

Petition under section 79 (1) (c) of the of the Electricity Act, 2003 read with Regulation 111 and 114 of the Central Electricity Regulatory Commission(Conduct of Business) Regulations, 1999 and appropriate provision of the Central Electricity Regulatory Commission (Grant of Connectivity, long-term access and medium term access in inter-State transmission and related matters) Regulations,2009 and Central Electricity Regulatory Commission (Sharing of inter-State transmission charges and losses) Regulations, 2010 and Central Electricity Regulatory Commission (Terms and Conditions of tariff ) Regulations, 2014.Power Grid Corporation of India Limited.

5/MP/2014

Petition under Section 79 (1) (c) and (k) of the Electricity Act, 2003 read with Regulation 21 of the Central Electricity Regulatory Commission (Sharing of inter-State transmission charges and losses) Regulations, 2010 and Regulations 110, 111, 112, 113 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999Electricity Department, Govt. of Goa .

146/MP/2014

Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003 for declaring the commissioning of Pune-Aurangabad line on 30.11.2013.Western Region Transmission (Maharashtra) Private Limited

53/MP/2014

Petition under Section 79 (1) (b) read with section 79 (1) (c ) and Section 79 (1) (f) of the Electricity Act, 2003, and Article 8 and Article 14 of the Power Purchase Agreement dated 21.3.2013 executed between EMCO Energy Limited and Electricity Department, Dadra and Nagar Haveli for recovery of capacity charges arising due to non-scheduling of power as per the terms of the Power Purchase Agreement.EMCO Energy Limited

163/MP/2012

Petition towards unpaid unscheduled inter-change charges for the period ranging from 28.8.2005 to 31.12.2006.Bhushan Power and Steel Limited

19/MP/2013 20/MP/2013

Petition under section 79 (1) (c) read with section 19 of the Electricity Act, 2003 for revocation of license and for vesting of the project in Central Transmission Utility.Power Grid Corporation of India Limited.

99/TT/2013

Determination of transmission tariff of Asset 1: 400 kV Line bays at Biharshariff Sub-station alongwith 80 MVAR Switchable Line reactors for 400 kV D/C Purnea-Biharshariff Transmission Line; Asset 2:400 kV Line Bays at Purnea Sub-station for the 400 kV D/C Purnea-Biharshariff Transmission Line under Transmission schemes for enabling import of NER/ER surplus power by NR in Eastern Region from DOCO (1.4.2013) to 31.3.2014 for tariff block 2009-14 period..PGCIL

104/TT/2013 247/TT/2013 118/TT/2014

Determination of transmission tariff for Asset 1: Reconductoring Ckt-i of 400 kV D/C Siliguri-Purnea (HTLS contd._ Transmission Line; Asset 2: Reconductoring Ckt II of 400 kV D/C Siliguri – Purnea (HTLD contd.) Transmission LIne under ERSS-I in Eastern Region from anticipated DOCO (1.6.2013) to 31.3.2014 for tariff block 2009-14Power Grid Corporation of India Limited (PGCIL).

MP/157/2014

Grant of Connectivity and use of inter-State transmission line for evacuation of power from 96 MW Dikchu Hydro Electric Power in Sikkim.Sneha Kinetic Power Projects Private Limited.

8/RP/2014

Review of Commission's order dated 23.12.2013 in Petition No. 62/TT/2012.

MP/91/2014 With I.A.No. 20/2014

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

SM/008/2014

Non-compliance of Section 29 of the Electricity Act, 2003 and Regulations 5.2 (r), 5.4.2 (a) (g) (h) and (i), 6.4.12, 6.5.20, 6.5.27, 5.7.4 (c) (g) (iv) and 4.6.3 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and Regulation 6 (4) (a) of the Central Electricity Regulatory Commission (Technical Standards for connectivity to the grid ) Regulations, 2007 and Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010.

MP/065/2014

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

135/MP/2014

Petition 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 for grant of Long Term Open Access for Faridabad Solar PV 5 MW.NTPC Limited, New Delhi.

125/MP/2014

Petition under Section 79(1) (f) of the Electricity Act, 2003 for reimbursement of interest on the arrear bills issued after revised Regional Energy Accounts by NRPC in respect of Chamera-I HE Project for the period from 01.05.1994 to 31.03.1997.NHPC Limited.

TDL/021/2014

Application for grant of Inter-State trading license to RJ Power (India).RJ Power (India).

Petition No. 22/RP/2014 In Petition No. 116/GT/2013

Review petition against order dated 15.5.2014 granting provisional tariff for Koteshwar HE Project (4X100 MW) of Tehri Hydro Development Corporation Ltd for the period from 1.4.2011 to 31.3.2014.THDC India Limited.

MP/084/2014

Petition under section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 17 of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the procurers for recovery of amounts claimed by Sasan Power Limited in terms of monthly bills.Sasan Power Limited.

MP/91/2014 With I.A.No. 20/2014

Petition under Section 79 of the Electricity Act, 2003 read with clause 5.2 of the operating code under the Indian Electricity Grid Code and Regulations 12 and 13 of the Central Electricity Regulatory Commission (Unscheduled Interchange Charges and related matters) Regulations, 2009; Regulations 7(1) and (2), 12, 13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism And Related Matters) Regulations, 2014 and Regulations 111, 114 and 115 of the Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999.Southern India Mills’ Association, Tamil Nadu.

MP/111/2014 with I.A. No. 34/2014

Petition under section 79 and 94 of the Electricity Act, 2003 read with Regulation 24 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and medium term open Access in inter-State transmission and related matters) regulations, 2009 along with affidavit in support thereof.Hindustan Electricity Generation Company Limited.

32/MP/2014

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework for tariff-based competitive bidding for transmission service of 400 kV D/C quad transmission line from Bongaigaon-Siliguri and 400 kV D/C quad transmission line from Purnia-Biharsharif being implemented by East-North Interconnection Company Ltd.East-North Inter-connection Company Ltd.

114/MP/2013

Petition under section 29 and 79 of the Electricity Act, 2003 and the applicable provisions of the Indian Electricity Grid Code.NTPC Limited, New Delhi.

317/MP/2013

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

MP/64/2014

Petition under Regulation 3 (4) and 14 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of renewable energy certificate for renewable energy generation) Regulations, 2010.M/s Shreenath Mhaskoba Sakar Karkhana Limited.

73/MP/2014

Petition under Sections 61, 63 and 79 (1) (f) of the Electricity Act, 2003 read with Articles 11 and 12 of the Transmission Service Agreement executed between Jabalpur Transmission Company Limited and Long Term Transmission Customers on 1.12.2010 and Clause 10 of the Competitive Bidding Guidelines dated 17.4.2006.Jabalpur Transmission Company Limited, New Delhi.

MP/156/2014 With IA No. 35/2014

Petition under section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreements dated 7.8.2008 executed between Uttar Haryana Bijli Vitran Nigam Limited/ Dakshin Haryana Bijli Vitran Nigam Limited and Adani Power Limted.Adani Power Limited.

187/MP/2014

Petition under section 66 read with Section 79 (1) (k) and other appropriate provisions of the Electricity Act, 2003 seeking the indulgence of the CERC for passing appropriate orders/directions to enable the petitioner to import power from the hydro generation project being developed by Dagachhu Hydro Power Corporation in Bhutan.Tata Power Trading Company Limited.

33/MP/2014

Dispute arising as a result of non furnishing of details by NTPC and DVC in terms of Regulation 21 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009.Tata Power Delhi Distribution Limited.

MP/006/2014

Petition for cancellation of Transmission Licence dated 9.5.2011 granted to M/s Jindal Power Limited for 400 kV D/C Jindal Power Limited, Tamnar-PGCIL, Raipur transmission line and 400/220/33 kV Jindal Power Limited Tamnar-Switchyard.Chhattisgarh State Power Distribution Co. Ltd.

319/MP/2013

Petition seeking a declaration that COD by the generating company was illegal and not in accordance with the terms of the PPA and prudent utility practices. Tata Power Delhi Distribution Limited

SM/010/2014

Non-compliance of the Regulation 8 (6) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges) Regulations, 2010.Southern Regional Load Despatch Center and others.

170/MP/2013

Dispute pertaining to the composite scheme of supply for power to respondent Nos. 1 and 2 (situate in the State of Haryana).Jhajjar Power Limited.

79/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13 and 17 of the Power Purchase Agreement dated 07.08.2007 executed between the Distribution Companies in the State of Haryana and PTC India Limited and the back to back PPA dated 12.3.2009 entered into between GMR Energy Limited and PTC Indian Limited for compensation due to change in law impacting revenues and costs during the operating period..GMR-Kamlanga Energy Limited, Bangalore.

81/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 12, 13 and 17 of the Power Purchase Agreement dated 07.08.2007 executed between the Distribution Companies in the State of Haryana and PTC India Limited and the back to back PPA dated 12.3.2009 entered into between GMR Energy Limited and PTC Indian Limited for compensation due to force majeure events and change in law impacting revenues and costs during the operating period.GMR-Kamlanga Energy Limited, Bangalore.

10/MP/2014

Levy of back up supply charges in violation of Central Electricity Regulatory Commission’s Regulations.M/s Shamanur Sugars Limited.

131/MP/2014

Petition for seeking Commission’s permission to maintain status-quo for injection of infirm power under UI mechanism till declaration of COD of Unit-I or 31.3.2015 whichever is earlier.Neyveli Lignite Corporation Limited.

2/MP/2014

Claim of Kerala State Electricity Board regarding quantum of adjustment for Income Tax pursuant to the Commission’s Order dated 20.9.2012 in Petition No. 15 of 2010 and Order of Hon’ble Appellate Tribunal for electricity dated 3.7.2013 in Appeal No. 250 of 2012.Neyveli Lignite Corporation Limited.

MP/91/2014 With I.A.No. 20/2014

Petition under Section 79 of the Electricity Act, 2003 read with clause 5.2 of the operating code under the Indian Electricity Grid Code and Regulations 12 and 13 of the Central Electricity Regulatory Commission (Unscheduled Interchange Charges and related matters) Regulations, 2009; Regulations 7(1) and (2), 12, 13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism And Related Matters) Regulations, 2014 and Regulations 111, 114 and 115 of the Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999.Southern India Mills’ Association, Tamil Nadu.

157/MP/2013

Petition under Regulation 22 (3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for revision of Declared Capacity for a day (in MW) for the generating stations of the THDC India Limited.THDC India Limited.

86/MP/2014

Petition under section 94 (f) of the Electricity Act, 2003 seeking time extension for implementing the Commission’s order dated 19.12.2013 in petition No. 146/MP/2013 with I.A. 36/2013 filed by SRLDC pertaining to providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment), Regulations, 2012 read along with Regulation 3 (e) of Central Electricity Authority (Grid Standards) Regulations, 2010 and following best practices of O&M of transmission elements for ensuring security of the Southern Regional grid as well as the interconnected Indian Grid.Kerala State Electricity Board Limited.

MP/008/2014 with I.A. No. 6/2014

Evolving a mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law during Construction and Operating period.EMCO Energy Limited.

MP/114/2014

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

54/MP/2014

Petition under Section 17 (3) of the Electricity Act, 2003 for amalgamation/merger of Western Region Transmission (Maharashtra) Private Limited and Western Region Transmission (Gujarat) Private Limited with Reliance Infrastructure Limited.Reliance Infrastructure Limited and others.

19/MP/2013 20/MP/2013

Petition under section 79 (1) (c) read with section 19 of the Electricity Act, 2003 for revocation of licence and for vesting of the project in Central Transmission Utility.Power Grid Corporation of India Limited.

315/MP/2013

Petition for adjudication of disputes arising out of the open access approval granted to the petitioner for evacuation of electricity and the terms and conditions of the bulk power transmission agreement dated 24.12.2010.PEL Power Limited.

14/RP/2014 in Petition No. 160/GT/2012

Review of Commission's order dated 20.2.2014 in Petition No.160/GT/2012 pertaining to determination of tariff of 2 x 600 MW power plant of Udupi Power Corporation Limited.Udupi Power Corporation Limited

I.A. No.14/2014 and I.A. No. 18/2014 in Petition No. 224/TT/2012

Application for splitting of tariff into (i) Byrnihat- Azara and (ii) Azara-Bongaigaon section of Asset III, viz. Byrnihat- Bongaigaon 400 kV Twin Moose Palatana-Bongaigaon Transmission Line of North East Transmission Company Ltd. (NETC) (I.A. 14/2014).NETCL

331/SM/2013

Non-compliance of the Central Electricity Regulatory Commission(Procedure, Terms and Conditions for grant of transmission license and other related matters) Regulations, 2009.

112/MP/2014

Petition under section 79 (1) (c) read with section 142 of the Electricity Act, 2003 for compliance of the order dated 8.6.2013 in Petition No. 245/MP/2012.Dakshin Gujarat Vij Company Limited.

MP/91/2014 With I.A.No. 20/2014

Petition under Section 79 of the Electricity Act, 2003 read with clause 5.2 of the operating code under the Indian Electricity Grid Code and Regulations 12 and 13 of the Central Electricity Regulatory Commission (Unscheduled Interchange Charges and related matters) Regulations, 2009; Regulations 7(1) & (2), 12, 13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism And Related Matters) regulations, 2014 and regulations 111, 114 and 115 of the Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999.Southern India Mills’ Association, Tamil Nadu.

MP/111/2014 with I.A. No. 34/2014

Petition under Sections 79 and 94 of the Electricity Act, 2003 read with Regulation 24 of the CERC (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009.Hindustan Electricity Generation Company Pvt. Ltd., Mumbai.

73/MP/2014 with I.A.No. 33/2014

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

5/MP/2014

Petition under Section 79 (1) (c) and (k) of the Electricity Act, 2003 read with Regulation 21 of the Central Electricity Regulatory Commission (Sharing of inter-State transmission charges and losses) Regulations, 2010 and Regulations 110, 111, 112, 113 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.Electricity Department, Govt. of Goa

24/MP/2014

Petition under Section 79 of the Electricity Act, 2003 to evolve a mechanism/adjust tariff on account of subsequent events rendering petitioners power plant commercially unviable due to unprecedented, unforeseeable and uncontrollable events including enactment of new coal pricing regulation by Indonesian Government and depreciation of Indian Rupee vis-a-vis US Dollar and levy MAT as per amendment of section 115 JB of Income Tax Act, 1961.Adani Power Ltd

MP/076/2014

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

53/MP/2014

Petition under Section 79 (1) (b) read with section 79 (1) (c ) and Section 79 (1) (f) of the Electricity Act, 2003, and Article 8 and Article 14 of the Power Purchase Agreement dated 21.3.2013 executed between EMCO Energy Limited and Electricity Department, Dadra and Nagar Haveli for recovery of capacity charges arising due to non-scheduling of power as per the terms of the Power Purchase Agreement..EMCO Energy Limited

30/MP/2014

Grant of Connectivity as per Regulation 8 (2) and 8 (4) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term access and medium term open access in inter-State transmission and related matter) Regulations, 2009 and Regulation 4 (2) and 6 (6) of the Central Electricity Regulatory Commission (Technical Standards for Connectivity to the Grid) Regulations, 2007.National Load Dispatch Centre, New Delhi

64/MP/2014

Petition under Regulation 3 (4) and 14 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of renewable energy certificate for renewable energy generation) Regulations, 2010.Shreenath Mhaskoba Sakhar Karhana Limited.

69/MP/2014

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

243/GT/2013

Revision of tariff of Talcher Super Thermal Power Station, Stage-I (1000 MW) for the period from 1.4.2009 to 31.3.2014 after truing up exercise.NTPC, New Delhi.

32/MP/2014

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework for tariff based competitive bidding for transmission service.East-North Interconnection Company Ltd .

59/MP/2014

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) (First Amendment), regulations, 2012 read along with regulation 3 (e) of the CERC (Grid Standards) regulations, 2010 for ensuring security of the Eastern Regional grid as well as the inter-connected Indian grid.Eastern Regional Load Despatch Centre.

15/RP/2014

Review of the order dated 22.2.2014 in Petition No. 184/TT/2011 wherein the transmission tariff of ATS of Pallatana Gas Based Power Project and the Bongaigaon Thermal Power Station in North Eastern Region for the tariff period from 1.4.2009 to 31.3.2014 was allowed.NTPC Ltd.

64/MP/2013

Petition under section 79 (1) (a) (b) (c) and (f) of the Electricity Act, 2003 in respect of power supply related disputes issues raised by Jharkhand State Electricity Board.Damodar Valley Corporation, Kolkata.

14/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13.2 (b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the procurers for compensation due to unprecedented, unforeseen and uncontrollable depreciation of the Indian Rupees.Sasan Power Limited, Mumbai.

60/MP/2014

Petition under section 94 (f) of the Act read with part 7 (iv) of the CERC (Indian Electricity Grid Code) Regulations, 2010, seeking extension of time for implementing Hon’ble Commission’s order dated 19.12.2013 in petition no. 263/MP/2012 filed by SRLDC in the matter of SCADA visibility of AURF and df/dt protection scheme in Kerala system.Kerala State Electricity Board Limited.

77/GT/2013

Petition under Section 62 and Section 79(1) (b) of the Electricity Act, 2003 read with CERC (Terms and Conditions of Tariff) Regulation, 2009 seeking determination of tariff of 262.5 MW (Gross) capacity sale from GMR-Kamalanga Energy Limited (GKEL) to GRIDCO acting as nominee of Govt. of Odisha for procuring power for the Odisha Discoms for the period from 1.4.2013 up to 31.3.2014.GMR-Kamalanga Energy Limited.

267/ 2010 227/TT/2013

Determination of transmission tariff for Barh-Balia 400 kV D/C (Quad) line under Transmission System associated with Barh-Generation Project (3X660 MW) in Eastern Region from DOCO (1.7.2010) to 31.3.2014.Power Grid Corporation of India Limited (PGCIL).

I.A. Nos. 25/2014 and 26/2014 in Petition No. MP/092/2014

Applications seeking impleadment as party to the petition and clarification of the Record of Proceedings dated 12.6.2014 in Petition No. MP/92/2014.D.B.Power Limited.

MP/092/2014

Petition under section 79 (1) (c) of the Electricity Act, 2003 and Regulations 32 of the Central Electricity Regulatory Commission Grant of Connectivity, Long-Term and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 and 'in the matter of arbitrary denial of Medium Term Open Access' violating the provisions of the regulations.Kerala State Electricity Board Ltd.

222/GT/2013

Revision of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-II (420 MW) for the period from 1.4.2009 to 31.3.2014 after truing-up exercise.NTPC Ltd.

196/GT/2013

Determination of tariff of Chandrapura Thermal Power Station Units 7 & 8 (2x 250 MW) for the period from the date of commercial operation to 31.3.2014.DVC.

54/TT/2013

Determination of transmission tariff for 125 MVAR bus Reactor (DOCO 1.10.2012) at Manesar associated with Northern Region System Strengthening-XIII (NRSS-XIII) of Northern Region for tariff block 2009-14 period in Northern Region.Power Grid Corporation of India Limited

240/TT/2013

Petition for determination of Fees and Charges for Fibre Optic Communication System in lieu of existing Unified Load Dispatch and Communication (ULDC) Microwave links in Northern Region for tariff block 2009-14.Power Grid Corporation of India Limited

290/TT/2013

Determination of transmission tariff of 400 kV D/C Chamera Pooling station-Jhalandhar T/L along with bays and Line reactor at Jhalandhar under transmission system associated with Chamera-III HEP for tariff block 2009-14 period in Northern Region.Power Grid Corporation of India Limited

237/GT/2013

Petition for revision of tariff for the period 1.4.2009 to 31.3.2014 based on actual capital expenditure incurred during the financial years 2009-10 to 2011-12 and projected capital expenditure during the financial years 2012-13 and 2013-14 in respect of Assam Gas Based Power Project (291 MW) of North Eastern Electric Power Corporation Limited.

260/GT/2013

Revision of tariff of National Capital Thermal Power Station, Dadri, Stage-I (840 MW) for the period from 1.4.2009 to 31.3.2014 after truing-up exercise.Power Grid Corporation of India Limited.

290/TT/2013

Determination of transmission tariff of 400 kV D/C Chamera Pooling station-Jhalandhar T/L along with bays and Line reactor at Jhalandhar under transmission system associated with Chamera-III HEP for tariff block 2009-14 period in Northern Region.Power Grid Corporation of India Limited

158/MP/2013

Petition under Regulation 63 and 64 of Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for removal of difficulty arising due to present method of Transmission Corridor Allocation to Power Exchanges for Collective Transactions.Power Exchange India Ltd.

MP/065/2014

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

89/TT/2014, 90/TL/2014

Application for adoption of transmission charges with respect to Transmission System being established by the NRSS XXXI(B) Transmission Limited.NRSS XXXI(B) Transmission Limited.

MP/083/2014

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

74/MP/2014

Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term access and Medium Terms Open Access in inter-State Transmission and related matters) Regulations, 2009.Bhushan Power and Steel Limited.

MP/085/2014

Petition under section 79 (1) (c) and (f) of the Electricity Act, 2003 read with appropriate provisions of the Central Electricity Regulatory Commission ( Grant of Connectivity, long term access and medium term open access in inter-State transmission and related matters) Regulations, 2009 and Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and losses) Regulations, 2010.Power Grid Corporation of India Limited.

255/TT/2013

Determination of transmission tariff for installation of 400/220 kV, 1*315 MVA transformer at Mapusa (ICT-III) sub-station along with 2 nos. of 220 kV line bays (anticipated DOCO 1.10.2013) under Augmentation of Transformer and Bays in Western Region from DOCO to 31.3.2014.Power Grid Corporation of India Limited.

025/2004 in Petition No. 92/MP/2014

Interlocutory application in Petition No. 92/MP/2014 seeking impleadment as party to the petition.Power Grid Corporation of India Limited and others .

026/2014 in Petition No. 327MP/2013

Application for stay.Diwakar Solar Power Limited.

10/MP/2014

Levy of back up supply charges in violation of Central Electricity Regulatory Commission’s Regulations.Shamanur Sugars Limited.

95/RC/2014

Regulatory Compliance Application in compliance to Regulation 7(2) and 24 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010.Indian Energy Exchange Ltd.

TDL/043/2014

Application for grant of Inter-State trading license (category-I) to IL& FS Energy Development Company Limited.IL& FS Energy Development Company Limited.

RP/013/2014

Petition under section 79 of the Electricity Act, 2003 praying for direction to UP Power Corporation Limited for payment of compensation amount to MP Power Management Company Limited due to retention of MPs share of Power/ non-supply of IT from Rihand Matatila Hydel Power Stations to MPSEB and resumption of MPs share of power from Rihand and Matatila Hydel Power Stations.MP Power Management Company Limited.

92/MP/2014 With I.A.No. 23/2004

Petition under section 79 (1) (c) of the Electricity Act, 2003 and Regulations 32 of the Central Electricity Regulatory Commission Grant of Connectivity, Long-Term and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009 and 'in the matter of arbitrary denial of Medium Term Open Access' violating the provisions of the regulations.Kerala State Electricity Board Ltd.

MP/91/2014 With I.A.No. 20/2014

Petition under Section 79 of the Electricity Act, 2003 read with clause 5.2 of the operating code under the Indian Electricity Grid Code and Regulations 12 and 13 of the Central Electricity Regulatory Commission (Unscheduled Interchange Charges and related matters) Regulations, 2009; Regulations 7(1) & (2), 12, 13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism And Related Matters) regulations, 2014 and regulations 111, 114 and 115 of the central electricity regulatory commission (Conduct Of Business) Regulations, 1999.Southern India Mills’ Association, Tamil Nadu.

317/MP/2013

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

006/SM/2014

Non compliance of Regulation 5.2(n) of CERC (Indian Electricity Grid Code) Regulations, 2010 for ensuring security of the Northern Regional Grid as well as the Interconnected Indian grid.Shri Anurag Aggarwal, CMD, PSTCL and others.

66/TT/2014

Petition under section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to transmission system being established by RAPP Transmission Company Limited awarded under a competitive bidding process.RAPP Transmission Company Limited.

62/MP/2013

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

7/RP/2014

Review of order dated 19.12.2013 in Petition No. 263/MP/2012 relating to maintaining and ensuring integrated secured grid operation in Southern Region in terms of Regulation 5.2 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010.SLDC, APTRANSCO .

007/SM/2014

Non-Compliance of Commission`s direction dated 26.09.2012 in Petition No 168/MP/2011.SLDC, Delhi Transco Limited and others.

005/SM/2014 10/RP/2014

Non-Compliance of Regulation 5.4.2 (d) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010.State Load Despatch Centre, Madhya Pradesh.

103/MP/2014 With I.A.No. 22/2004

Petition for keeping in abeyance the ongoing trial operation of the incomplete SR Synchronization [Synchronization of SR Grid with NEW Grid over 765 kV Raichur (SR)-Sholapur (WR)-I S/C lines] till the satisfactory resolution of all concerns arising out of the trial run of the SR Synchronization and serious issues causing major grid disruption.Maharasthra State Electricity Transmission Company Limited.

302/MP/2013

Endangering the secured grid operation on Southern region (SR) through inadequate/ non-performance of Restricted Governor Mode Operation (RGMO)/ Free Governor Mode Operation (FGMO) with Manual Intervention (MI) and Non-compliance of Regulation 5.2(f), (g), (h), (i) of CERC (Indian Electricity Grid Code) Regulations 2010 read along with 5(2) of CERC (Indian Electricity Grid code) (First Amendment), Regulations 2012 by the Generators in Southern region.Southern Regional Load Despatch Centre.

MP/013/2014

Petition under section 79 (1) of the Electricity Act, 2003 read with Chapter- V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 22 (6) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for allowing recovery of energy charges shortfall during the period of 2009-14 as well as the modification of design energy for the succeeding years for calculation of ECR till the energy charge shortfall of the previous years has been made up for the Ranganadi Hydro Electric Plant (RHEP), where actual energy generated by the station during a year is less than its approved design energy for reasons beyond the control of the generating company. .North Eastern Electric Power Corporation Limited .

158/MP/2013

Petition under Regulations 63 and 64 of Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for removal of difficulty arising due to present method of Transmission Corridor Allocation to Power Exchanges for Collective Transactions.Power Exchange India Ltd.
1.Annexure-I (Presentation by IIT Mumbai).
2. Annexure-II (Illustration by IIT Mumbai).

165/TT/2013

Approval of transmission tariff for LILO of existing Bangalore- Salem 400 kV S/C at Hosur under System Strengthening-XVIII in Southern Regional Grid.Power Grid Corporation of India Ltd. (PGCIL).

311/MP/2013

Determination of transmission tariff of Elements from DOCO to 31.3.2014 for assets (6 nos. bus reactors-Part IV) under Common Scheme for 765 kV Pooling Stations and Network for NR, Import by NR from ER and common scheme for network for WR and Import by WR from ER and from NER/SR/WR via ER in Northern Region for tariff block 2009-14..East Coast Energy Private Limited

207/TT/2012

Determination of transmission tariff of Elements from DOCO to 31.3.2014 for assets (6 nos. bus reactors-Part IV) under Common Scheme for 765 kV Pooling Stations and Network for NR, Import by NR from ER and common scheme for network for WR and Import by WR from ER and from NER/SR/WR via ER in Northern Region for tariff block 2009-14..Power Grid Corporation of India Ltd

187/MP/2013

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

MP/013/2014

Petition under section 79 (1) of the Electricity Act, 2003 read with Chapter- V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 22 (6) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for allowing recovery of energy charges shortfall during the period of 2009-14 as well as the modification of design energy for the succeeding years for calculation of ECR till the energy charge shortfall of the previous years has been made up for the Ranganadi Hydro Electric Plant (RHEP), where actual energy generated by the station during a year is less than its approved design energy for reasons beyond the control of the generating company.North Eastern Electric Power Corporation Limited

8/MP/2014 with I.A. No. 6/2014

Evolving a mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law during Construction and Operating period.Emco Energy Limited.

RP/013/2014

Petition under section 79 of the Electricity Act, 2003 praying for direction to UP Power Corporation Limited for payment of compensation amount to MP Power Management Company Limited due to retention of MPs share of Power/ non-supply of IT from Rihand Matatila Hydel Power Stations to MPSEB and resumption of MPs share of power from Rihand and Matatila Hydel Power Stations.MP Power Management Company Limited.

81/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13 and 17 of the Power Purchase Agreement dated 7.8.2007 executed between the Distribution Companies in the State of Haryana and PTC India Limited and the back to back PPA dated 12.3.2009 entered into between GMR Energy Limited and PTC India Limited for compensation due to change in law impacting revenues and costs during the operating period.GMR-Kamlanga Energy Limited, Bangalore.

219/GT/2013

Approval of tariff of Koderma Thermal Power Station, Units I & II (2 x 500 MW) for the period from the actual date of commercial operation to 31.3.2014.DVC Ltd.

284/GT/2013

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 approval of revised tariff of Feroz Gandhi Unchahar Thermal Power Station, St-I (420 MW) for the period from 1.4.2009 to 31.3.2014 after the truing up exercise.NTPC Ltd.

I.A. 14/2014 & 18/2014 in 224/TT/2012

Petition for determination of transmission tariff from anticipated commercial operation date (1.9.2012) to 1.4.2013 of Asset I:400 kV D/C Pallatana-Silchar Twin Moose Conductor Transmission Line- 247 km (anticipated DOCO: 1.9.2012), Asset II: 400 kV D/C SilcharByrnihat Twin Moose Conductor Transmission Line-210 km (anticipated DOCO:1.1.2013) and Asset III: 400 kV D/C Byrnihat-Bongaigaon Twin Moose Conductor Transmission Line-204 km (anticipated DOCO:1.4.2013).NETCL.

331/SM/2013

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of transmission license and other related matters) Regulations, 2009.Raichur Sholapur Transmission Company Limited and others.

15/RP/2014

Review of the order dated 22.2.2014 passed by the Hon’ble Commission in Petition No. 184/TT/2011 approving the transmission tariff of ATS of Pallatana Gas Based Power Project and the Bongaigaon Thermal Power Station in North Eastern Region for the tariff period from 1.4.2009 to 31.3.2014.NTPC.

30/MP/2014

Grant of Connectivity as per Regulation 8 (2) and 8 (4) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term access and medium term open access in inter-State transmission and related matter) Regulations, 2009 and Regulation 4 (2) and 6 (6) of the Central Electricity Regulatory Commission (Technical Standards for Connectivity to the Grid) Regulations, 2007.National Load Dispatch Centre.

19/MP/2013 20/MP/2013

Petition under section 79 (1) (c) read with section 19 of the Electricity Act, 2003 for revocation of license and for vesting of the project in Central Transmission Utility.North Karanpura Transmission Company Ltd. and others.

170/MP/2013

Dispute pertaining to the composite scheme of supply for power to respondent Nos. 1 and 2 (situate in the State of Haryana).Jhajjar Power Limited.

001/TT/2014

Petition under section 63 of the Electricity Act, 2003 for adoption of Tariff for the transmission system to be established by the petitioner awarded under a competitive bidding process.Patran Transmission Company Limited.

33/MP/2014

Dispute arising as a result of non furnishing of details by NTPC and DVC in terms of Regulation 21 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009.Tata Power Delhi Distribution Limited.

205/GT/2013

Petition for approval of tariff of Rihand Super Thermal Power Station Stage-III (1000 MW) for the period from anticipated date of commercial operation to 31.3.2014.NTPC Limited.

197/GT/2013

Approval of of tariff for Circulating Fluidized Bed Combustion (CFBC) Technology based Barsingsar Thermal Power Plant (2 x 125 MW) of Neyveli Lignite Corporation Ltd, for the period from the date of commercial operation of Unit-I and II to 31.3.2014NLC Ltd.

MP/098/2014

Petition under section 79 (1) (c) read with Regulations 17,18 and 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Regulation 5 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 (and appropriate corresponding Regulations earlier).Shyam Century Ferrous and others.

73/MP/2014

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

267/2010 227/TT/2013

Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of Transmission Tariff for Barh-Balia 400kV D/C (Quad) line under Transmission System associated with Barh Generation Project (3x660 MW) in Eastern Region from DOCO (1.7.2010) to 31.3.2014. Power Grid Corporation of India Ltd.

160/MP/2013

Petition under section 62, 79 (1) (a), (b), (c) and (f) and other applicable provisions of the Electricity Act, 2003 read with the Indian Electricity Grid Code notified by the Central Commission in respect of scheduling and dispatch of electricity from the Indira Gandhi Super Thermal Power Project of the petitioner at Jhajjar to respondent 1 and 2 and adjudication of disputes raised by respondent 1 and 2 .Aravali Power Company (P) Limited .

121/MP/2011

Petition for recovery of additional cost incurred due to abnormal increase in water charges at NTPC stations .NTPC Limited, New Delhi.

65/MP/2013

Increase in O&M Expenses on account of wage revision and other pay hikes to employees (Executive and Workmen) of NLC Mines linked to NLC’s power stations, Pay revision to CISF personnel posted in NLC mines-Recovery from the beneficiaries of NLC stations. .Neyveli Lignite Corporation Limited.

106/TT/2013

Approval of transmission tariff for three assets, after approval of RCE under Transmission System for Start-up Power to DVC and Maithon Right Bank Generation Projects in ER from DOCOs to 31.3.2014 .Power Grid Corporation of India Ltd. (PGCIL) .

55/TT/2014 56/TL/2014

Application for adoption of transmission charges with respect to Transmission System being established by the Unchahar Transmission Limited.Unchahar Transmission Limited.

287/TT/2013

Determination of transmission tariff for (1) 400 kV D/C (quad) Vadodara - Asoj transmission line along with associated bays at Asoj (GETCO S/S) under system strengthening scheme in North/West Part of IPP projects in Chhattisgarh (for direct interconnection with 400 kV D/C Vadodara-Pirana transmission line) by passing Vadodara pooling Sub-station under interim arrangement in Western Region for tariff block 2009-14 period.Power Grid Corporation of India Limited.

68/MP/2013

Petition for revision of pooled lignite price on account of inclusion of Mine-II Expansion lignite cost for the period from 2010-11 to 2013-14.Neyveli Lignite Corporation Limited.

289/TT/2013

Determination of transmission tariff for (1) 400 kV Vadodara – Pirana transmission line along with associated bays at Pirana S/S(for direct inter-connection with 400 kV D/C Vadodra Asoj T/L under interim contingency scheme) (anticipated DOCO 1.1.2014) under Transmission System for IPP Generation Projects in Madhya Pradesh & Chhattisgarh in Western Region for tariff block 2009-14 period.Power Grid Corporation of India Limited .

MP/076/2014

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

24/MP/2014

Petition under section 79 of the Electricity Act, 2003 to evolve a mechanism/adjust tariff on account of subsequent events rendering petitioners power plant commercially unviable due to unprecedented, unforeseeable and uncontrollable events including enactment of new coal pricing regulation by Indonesian Government and depreciation of Indian Rupee vis-avis US Dollar and levy MAT as per amendment of section 115 JB of I.T Act, 1961. Adani Power Limited, Ahmedabad

79/MP/2013 81/MP/2013 77/GT/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13 and 17 of the Power Purchase Agreement dated 07.08.2007 executed between the Distribution Companies in the State of Haryana and PTC India Limited and the back to back PPA dated 12.3.2009 entered into between GMR Energy Limited and PTC Indian Limited for compensation due to change in law impacting revenues and costs during the operating period.GMR-Kamlanga Energy Limited, Bangalore.

102/TT/2013

Determination of transmission tariff for Thermal Powertech Corporation India Limited-Nellore pooling station TL with associated bay extension for the period from DOCO to 31.3.2014 in Southern Region for tariff block 2009-14 period.Power Grid Corporation of India Limited.

105/TT/2013

Approval of transmission tariff from actual DOCO 1.10.2012 to 31.3.2014 for 1X80 MVAR, 420 kV, 3 phase Bus reactor at 400 kV Balipara S/S under transmission system associated with North East/Northern Western Interconnector-I and transmission system of Kameng HEP in North Eastern Region for tariff block 2009-14.Power Grid Corporation of India Limited.

153/MP/2013

Approval under Central Electricity regulatory Commission (Grant of Regulatory Approval for execution of Inter-State transmission Scheme to central transmission utility) regulations, 2010 read with Central Electricity regulatory Commission ( Grant of Connectivity, Long Term and Medium term Open Access to the inter-State transmission and related matters) Regulations, 2009, for grant of regulatory approval for execution of transmission system required in connection with grant of connectivity to NCC Power Project Limited.Power Grid Corporation of India Limited.

6/MP/2013 21/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13.2.(b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the procurers for compensation due to change in law impacting and costs during the operating period.Sasan Power Limited, Mumbai.

159/MP/2013

Petition under section 62,79 (1) (c) and (d) and other applicable provisions of the Electricity Act, 2003 read with chapter V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for revision of Unscheduled Interchange Accounts in respect of dispatch of electricity from the Indira Gandhi Super Thermal Power Project of Aravali Power Company Limited at Jhajjar.Aravali Power Company (P) Limited.

5/MP/2014

Petition under section 79 (1) (c) and (k) of the Electricity Act, 2003 read with Regulation 21 of the Central Electricity Regulatory Commission (Sharing of inter-State transmission charges and losses) Regulations, 2010 and Regulations 110, 111, 112, 113 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.Electricity Department Govt. of Goa.

64/MP/2013

Petition under section 79 (1) (a) (b) (c) and (f) of the Electricity Act, 2003 in respect of power supply related disputes issues raised by Jharkhand State Electricity Board.Damodar Valley Corporation.

64/MP/2014

Petition under section 142 of the Electricity Act, 2003 with Regulations 3 (4) and 14 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 .Shreekanth Mhaskoba Sakhar Kaarkhana Ltd.

32/MP/2014

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework for tariff based competitive bidding for transmission service.East-North Interconnection Company Ltd.

RP/010/2014

Review of order dated 18.12.2013 passed in Suo-Motu Petition No. 208/SM/2011 on the implementation of Automatic Demand Management Scheme in terms of the CERC (IEGC) Regulations, 2010.SLDC, Madhya Pradesh.

53/MP/2014

Petition under Section 79 (1) (b) read with section 79 (1) (c ) and Section 79 (1) (f) of the Electricity Act, 2003, and Article 8 and Article 14 of the Power Purchase Agreement dated 21.3.2013 executed between EMCO Energy Limited and Electricity Department, Dadra and Nagar Haveli for recovery of capacity charges arising due to non-scheduling of power as per the terms of the Power Purchase Agreement.EMCO Energy Limited.

60/MP/2014

Petition under section 94 (f) of the Act read with part 7 (iv) of the CERC (Indian Electricity Grid Code) Regulations, 2010, seeking time extension for implementing Hon’ble Commission’s order dated 19.12.2013 in Petition No. 263/MP/2012 filed by SRLDC in the matter of SCADA visibility of AURF and df/dt protection scheme in Kerala system.Kerala State Electricity Board Limited.

130/MP/2013

Petition for compliance of section 39 of the Electricity Act, 2003 read with Regulations 2.8.1 (c) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) (first amendment), Regulations 2012 to ensure development of an efficient, co-ordinate and economical system of intra-state transmission lines for smooth flow of electricity from a generating station to the load centers and for providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulations 5.2 (I) of the CERC(Indian Electricity Grid Code) (first amendment) Regulations 2010 for ensuring security of the eastern Regional grid as well as the interconnected Indian grid.Eastern Regional Load Despatch Centre, Kolkata.

9/RP/2014 in Petition No. 204/GT/2011

Review of Order dated 21.1.2014 in Petition No.204/GT/2011 regarding approval of generation tariff of Farakka Super Thermal Power Station, Stage-III (1 x 500 MW) for the period from the actual date of commercial operation COD (4.4.2012) to 31.3.2014.NTPC Ltd.

42/TT/2013

Approval of transmission tariff for 2 Nos. 400 kV line bays along with 2 Nos. 80 MVAR switchable line reactors at 400 kV Siliguri S/S and 2 Nos. 400 kV line bays at Bongaigaon S/S under Transmission Schemes for enabling import of NER/ER surplus power by NR in Eastern Region for tariff block 2009-14.Power Grid Corporation of India Ltd. (PGCIL).

206/TT/2012

Approval of transmission tariff for Asset I: 160 MVA transformer (1st) and associated bays at Malda S/S; Asset II: 160 MVA transformer (2nd) and associated bays at Malda S/S; Asset III: 1 No. 400 kV bay at Malda S/S; Asset IV: 160 MVA transformer and associated bays at 220/ 132 kV Birpara S/S; and Asset V: 160 MVA transformer and associated bays at 220/132 kV Siliguri S/S under ERSS-IV in Eastern Region for tariff block 2009-14.Power Grid Corporation of India Ltd. (PGCIL).

197/TT/2012

Determination of transmission tariff for the tariff block 2009-14 period for (i) LILO of 220 kV Tanakpur-Bareilly transmission line (Ckt.-II) at Sitarganj along with associated bays (DOCO 1.3.2009) (ii) 220/132 kV ICT-I at Sitarganj alongwith associated bays (1.3.2012) under system strengthening scheme in Uttarnchal in Northern Region.Power Grid Corporation of India Limited.

317/MP/2013

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

10/MP/2014

Levy of back up supply charges in violation of Central Electricity Regulatory Commission’s Regulations.Shamanur Sugar Limited.

309/MP/2013

Petition under clause (7) of Regulation 5 of Central Electricity Regulatory Commission (Unscheduled Interchanges (UI) and related matters, Second Amendment) Regulations, 2012, read with section 111 and section 113 of the Central Electricity Regulatory Commission (Conduct of Business Regulations, 1999) as amended thereto, for removal of Cap Rate applied on infirm power injected by 726.6 (2X363.3 MW) Palatana Combined Cycle Gas Based Power Project of ONGC Tripura Power Company Limited for the period from synchronization of Unit-I to the COD of the project.ONGC Tripura Power Company Limited.

7/RP/2014

Review of Order dated 19.12.2013 passed by the Commission in Petition No. 263/MP/2012 of SRLDC relating to maintaining and ensuring integrated secured grid operation in Southern Region in terms of regulation 5.2 of IEGC.Southern Regional Load Despatch Centre and others.

64/MP/2013

Petition under section 79 (1) (a) (b) (c) and (f) of the Electricity Act, 2003 in respect of power supply related disputes issues raised by Jharkhand State Electricity Board.Damodar Valley Corporation.

2/MP/2014

Claim of Kerala State Electricity Board regarding quantum of adjustment for Income Tax pursuant to the Commission’s Order dated 20.9.2012 in Petition No. 15 of 2010 and Order of Hon’ble Appellate Tribunal for electricity dated 3.7.2013 in Appeal No. 250 of 2012.Neyveli Lignite Corporation Limited.

9/MP/2014

Petition under Regulations 63 and 64 Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for extension of time frame for compliance with Regulation 19 (1) (i) read with Regulation20 of the Central Electricity Regulatory Commission(Power Market) Regulations, 2010 relating to maximum shareholding limits prescribed therein.Indian Energy Exchange Limited.

114/MP/2013

Petition under section 29 and 79 of the Electricity Act, 2003 and the applicable provisions of the Indian Electricity Grid Code.NTPC Limited, New Delhi.

100/TT/2013

Approval of transmission tariff for Asset-I: 400/220 kV, 315 MVA ICT-II at Samba S/S along with associated bays and 3 Nos. 220 kV line bays, and Asset-II: 1 No. 400 kV, 80 MVAR Bus Reactor at Samba S/S along with associated bays under NRSS-XXII under Northern Region System Strengthening Scheme-XXII for tariff block 2009-14 .Jayaswal Neco Urja Limited.

80/MP/2014 with I.A. No. 19/2014

Petition under section 79 (1 (f) of the Electricity Act, 2003 for adjudication of disputes arising out of the open access approval granted to the open access approval granted to the petitioner for evacuation of the electricity and the terms and conditions of the bulk power transmission agreement.Jayaswal Neco Urja Limited.

163/TT/2013

Approval of transmission tariff for 500 MVA, 400/220 kV ICT at Moga under the Augmentation of Transformation capacity in Northern Region- Part A for Tariff block 2009-14 period Power Grid Corporation of India Ltd. (PGCIL).

31/TT/2013

Approval of transmission tariff for Provision of Bus Reactors in Northern Region (Group-II) for tariff block 2009-14 period.Power Grid Corporation of India Ltd. (PGCIL).

RC/003/2014

Petition seeking extension of time to comply with order dated 26.2.2013.Power Exchange India Ltd. Mumbai.

185/TT/2013

Determination of wheeling charges in respect of transmission system of Odisha Power Transmission Corporation Limited comprising 220 kV D/C Rourkela-Tarkera-Budhipadar-Korba (Odisha portion) line and associated Sub-station bays with effect from 1.4.2009 to 31.3.2014 for transmission of surplus power from NTPC power stations in Eastern Region to Western Region.Odisha Power Transmission Corporation Limited (OPTCL).

106/TT/2012

Determination of transmission tariff of LILO Point Jhanor (Gandhar)-Dehgam line to 400 kV S/S of PGCIL at Pirana with LILO at 400 kV Pirana S/S of TPL for the period from 1.4.2011 to 31.3.2014.Torrent Power Grid Limited (TPGL).

RP/013/2014

Petition under section 79 of the Electricity Act, 2003 praying for direction to UP Power Corporation Limited for payment of compensation amount to MP Power Management Company Limited due to retention of MPs share of Power/ non-supply of IT from Rihand Matatila Hydel Power Stations to MPSEB and resumption of MPs share of power from Rihand and Matatila Hydel Power Stations.MP Power Management Company Limited.

79/MP/2013 81/MP/2013 77/GT/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13 and 17 of the Power Purchase Agreement dated 07.08.2007 executed between the Distribution Companies in the State of Haryana and PTC India Limited and the back to back PPA dated 12.3.2009 entered into between GMR Energy Limited and PTC Indian Limited for compensation due to change in law impacting revenues and costs during the operating period.GMR-Kamlanga Energy Limited, Bangalore.

183/MP/2013

Petition under section 79 (1) (b) and (f) and other applicable provisions of the Electricity Act, 2003 and regulations of the Central Commission in respect of sale and purchase of power from the Gas Power Station (1967.08 MW) of the petitioner to Maharashtra State Electricity Distribution Company Limited.Ratnagiri Gas and Power Private Limited.

RP/006/2014

Review Petition under clause 12 (Power to Relax) on Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 effective from 17.2.2014.Tripura State Electricity Corporation Limited, Banamalipur.

MP/80/2014 with I.A. No.19/2014

Petition under Section 79 (1) (f) of the Electricity Act, 2003 for adjudication of disputes arising out of the open access approval granted for evacuation of electricity and the terms and conditions of the Bulk Power Transmission Agreement.Jayaswal Neco Urja Limited, New Delhi.

13/2014 in Petition No. 228/GT/2013

Approval of generation tariff of Parbati Hydroelectric Project, Stage-III (4 x 130 MW) for the period from 24.3.2014 to 31.3.2014--Interlocutory Application filed for determination of tariff from anticipated date of commercial operation of all four units (30.3.2014) till 31.3.2014 based on revised tariff filing forms.NHPC Limited.

51/TT/2013

Approval of transmission tariff for (i) 765/400 kV, 3*500 MVA ICT-II along with associated bays of 765 kV & 400 kV at Gwalior S/S; (ii) Up-gradation of existing Gwalior-Agra Ckt. 2 T/L at 765 kV level along with associated bays at Agra S/S and Gwalior S/S; (iii) 765/400 kV, 4*500 MVA ICT-I along with associated bays of 765 kV & 400 kV at Gwalior S/S; (iv) 765/400 kV, 3*333 MVA ICT-II along with associated bays of 765 kV & 400 kV at Bina S/S; (v) Up-gradation of existing Bina-Gwalior Ckt. 1 T/L at 765 kV level along with associated bays at Bina S/S & Gwalior S/S; (vi) Upgradation of existing Gwalior-Agra Ckt. 1 T/L at 765 kV level along with associated bays at Agra S/S & Gwalior S/S under Sasan UMPP Transmission System in Western Region for tariff block 2009-14 period.Power Grid Corporation of India limited.

8/RP/2014

Review of the Commission's order dated 23.12.2013 in Petition No. 62/TT/2012.Power Grid Corporation of India Ltd.

Petition No. 59/MP/2014

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) (First Amendment), regulations, 2012 read along with regulation 3 (e) of the CERC (Grid Standards) regulations, 2010 for ensuring security of the Eastern Regional grid as well as the inter-connected Indian grid.Eastern Regional Load Despatch Centre.

115/GT/2013

Approval of generating tariff of Teesta Low Dam Project Stage-III for the period from 1.4.2013 to 31.3.2014.NHPC Limited.

182/GT/2013

Revision of tariff of Vindhyachal Super Thermal Power Station Stage I (1260 MW) for the period from 01.04.2009 to 31.03.2014-Truing up of tariff determined by order dated 12.09.2012 in Petition No. 227/2009.NTPC Ltd., New Delhi.

259/TT/2013

Approval of tariff for 400 kV single circuit Kolghat-Baripada transmission line (portion owned by WBSETCL) and 220 kV Single circuit Santaldih-Chandil Transmission line (portion owned by WBSETCL) for the period from 1.4.2011 to 31.3.2014 as per the Commission's orders dated 14.3.2012 and 25.4.2013 in Petition No. 15/SM/2012.West Bengal State Electricity Transmission Company Limited.

257/TT/2013

Determination of tariff for natural inter-state transmission lines as per the Commission's order dated 25.4.2013 in Petition No. 15/SM/2012.Damodar Valley Corporation.

213/TT/2013

Determination of tariff in respect of RVPN owned transmission lines/system with the other states and intervening transmission lines incidental to inter-state transmission of electricity as per the Commission's order dated 14.3.2012 in Petition No. 15/SM/2012, for inclusion in the POC transmission charges in accordance with the 2009 Tariff Regulations.Rajasthan Rajya Vidyut Prasaran Nigam Limited (RVPN).

78/TT/2012

Approval under Regulation-86 for transmission tariff for 765 kV S/C Seoni-Wardha TL (Ant. DOCO: 1.3.2012) under WRSS-II, Set A Scheme for Western Region from DOCO to 31.3.2014.Power Grid Corporation of India limited.

267/2010

Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of Transmission Tariff for Barh-Balia 400kV D/C (Quad) line under Transmission System associated with Barh Generation Project (3x660 MW) in Eastern Region from DOCO (1.7.2010) to 31.3.2014. – In terms of judgement of APTEL dated 2.7.2012 in Appeal No.123/2011 (PSPCL vs PGCIL & ors.).Power Grid Corporation of India Ltd.

98/TT/2012

Determination of transmission tariff for Asset 1 132 kV Silchar-Hailakandi (AEGCL) line alongwith associated bays (anticipated DOCO 1.4.2012) Asset 2 200 MVA, 400/132 kV, ICT-II at Silchar alongwith associated bays (anticipated DOCO 1.4.2012) Asset 3 400 kV D/C Pallatana-Surajmaninagar line (charged at 132 kV) alongwith associated bays (anticipated DOCO 1.7.2012) Asset 4 400 kV Silchar-Purbakanchanbari line (charged at 132 kV) alongwith associated bays (anticipated DOCO 1.7.2012) Asset 5 80 MVAR,,420 kV Bus reactor at Bongaigaon (charged at 132 kV) alongwith associated bays (anticipated DOCO 1.7.2012) under transmission system associated with Pallatana gas based power Project and Bongaigaon Thermal Power Station in NER for tariff block 2009-14 period.Power Grid Corporation of India limited.

153/MP/2013

Approval under Central Electricity regulatory Commission (Grant of Regulatory Approval for execution of Inter-State transmission Scheme to central transmission utility) regulations, 2010 read with Central Electricity regulatory Commission ( Grant of Connectivity, Long Term and Medium term Open Access to the inter-State transmission and related matters) Regulations, 2009, for grant of regulatory approval for execution of transmission system required in connection with grant of connectivity to NCC Power Project Limited.Power Grid Corporation of India Limited.

62/MP/2013

Petition under section 79 (1) (f) of the Electricity Act, 2003 for adjudicating the dispute between the petitioner and the respondent.Kanti Bijlee Utpadan Nigam Limited.

321/TL/2013 001/TT/2014

Petition under Section 14, 15, 79 (1) (e) and other applicable provisions of the Electricity Act, 2003 and the Regulations of the Commission for Grant of inter-State Transmission Licence to the applicant.Patran Transmission Company Limited.

MP/006/2014

Petition for cancellation of Transmission Licence dated 9.5.2011 granted to M/s Jindal Power Limited for 400 kV D/C Jindal Power Limited, Tamnar-PGCIL, Raipur transmission line and 400/220/33 kV Jindal Power Limited Tamnar-Switchyard.Chhattisgarh State Power Distribution Co. Ltd.

157/MP/2013

Petition under Regulation 22 (3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for revision of Declared Capacity for a day (in MW) for the generating stations of the THDC India Limited.THDC India Limited.

315/MP/2013

Petition for adjudication of disputes arising out of the open access approval granted to the petitioner for evacuation of electricity and the terms and conditions of the bulk power transmission agreement dated 24.12.2010.PEL Power Limited, Hyderabad.

138/GT/2013

Approval of Tariff in respect of Mejia Thermal Power Station Extn. Unit 5 & 6 (2x250 MW) for 2009-14 along with Additional Capital Expenditure for the period from 1.4.2009 to 31.3.2014.DVC.

Petition No. 35/MP/2014

Petition regarding the notice of demand served on the company under section 156 of the Income Tax, 1961 received from the deputy commissioner of the Income Tax, under Regulation 21 of the CERC (Power System Development Fund) Regulations, 2010, for removal of difficulties and under Regulation 14 of the CERC (measures to relieve congestion in real time operations) Regulations, 2009, Regulation 12 of the CERC (Unscheduled interchange Charges and related matters) Regulations, 2009 a\nd under Part 7 Regulation 4 of CERC (Indian Electricity Grid Code) Regulations, 2010 power to relax.Power System Operation Corporation Limited .

Petition No. 285/MP/2013

Petition under section 79 (f) of the Electricity Act, 2003 for adjudicating the dispute on the secondary fuel oil consumption rate adopted in the revised energy charge bills of NTPC stations violating the provisions of the regulation 21 (6) (a) of the CERC (Terms and Conditions of Tariff) Regulations, 2009.Kerala State Electricity Board .

Petition No. 256/TT/2013

Determination of tariff in respect of Maharashtra State Electricity Transmission Company Limited (MSETCL) owned transmission lines/system with the other states as per the Commission's order dated 14.3.2012 in Petition No. 15/SM/2012, for inclusion in the POC transmission charges in accordance with the 2009 Tariff Regulations Maharashtra State Electricity Transmission Company Limited .

26/GT/2013 3/GT/2013

Approval of generation tariff of Chamera HE project, Stage-III for the period from 1.9.2011 to 31.3.2014. and Approval of generation tariff of Chutak Hydroelectric Project (4 x 11 MW) for the period from 1.9.2011 to 31.3.2014. NHPC Ltd.

8/MP/2014 with I.A. No. 6/2014

Evolving a mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law during Construction and Operating period.Emco Energy Limited.

151/TT/2011

Determination of transmission tariff for (i) 1x500 MW HVDC back to back station at Sasaram, and (ii) Associated AC switchyard at Sasaram and Allahabad and Auxiliary System including 400 kV Sarnath- Allahabad line with associated bays etc. under Eastern- Northern inter-regional HVDC Transmission System in Eastern Region for the tariff period 2009-14.Power Grid Corporation of India Ltd.

302/MP/2013

Endangering the secured grid operation of Southern region through inadequate/ non-performance of Restricted Govern Mode Operation (RGMO) / Free Govern Mode Operation (FGMO) with Manual Intervention and non- compliance of Regulation 5.2 (f), (g), (h), (i) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read with 5 (2) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2012 by the generators in Southern Region.Southern Regional Load Despatch Centre.

3/RP/2014

Review of order dated 14.11.2013 in Petition No. 57/TT/2012 in respect of determination of Fees and Charges for Unified Load Despatch and Communication Scheme (POWERGRID portion i.e. Communication System portion and SLDC system retained by the petitioner after formation of POSOCO) in Western Region for the period 2009-14 block under sub-section (4) of Section 28 of Electricity Act, 2003 read with Regulation 103 (1) of the CERC (Conduct of Business) Regulations, 1999.Power Grid Corporation of India Ltd.

24/MP/2014

Petition invoking (a) sections 61 and 79 of the Electricity Act, 2003; (b) Articles 12, 13 and 17 of the PPA date 6.2.2007; and (c ) clauses 4.7 and 5.17 of the Competitive bidding guidelines.Adani Power Limited, Ahmadabad.

331/SM/2013

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of transmission license and other related matters) Regulations, 2009.

79/MP/2013 81/MP/2013 77/GT/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13 and 17 of the Power Purchase Agreement dated 07.08.2007 executed between the Distribution Companies in the State of Haryana and PTC India Limited and the back to back PPA dated 12.3.2009 entered into between GMR Energy Limited and PTC Indian Limited for compensation due to change in law impacting revenues and costs during the operating period.GMR-Kamlanga Energy Limited, Bangalore.

MP/062/2014 with I.A. No. 16 of 2014

Petition for revision of the Escalation Rates for domestic Coal published by the Hon'ble Central Electricity Regulatory Commission for the purposes of payment in the PPA under Case -I Bidding process, along with Affidavit.India Bulls Power Ltd.

19/MP/2013 20/MP/2013

Petition under section 79 (1) (c) read with section 19 of the Electricity Act, 2003 for revocation of license and for vesting of the project in Central Transmission Utility.Power Grid Corporation of India Ltd.

158/MP/2013

Petition under Regulations 63 and 64 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for removal of difficult arising due to present method of transmission corridor allocation to Power Exchanges for collective transactions.Power Exchange India Limited.

77/TT/2012

Determination of transmission tariff for transmission assets (Group-1) associated with 765 kV system for Central Part of Northern Grid Part-II, for tariff block 2009-14 period.Power Grid Corporation of India Ltd.

183/MP/2013

Petition under section 79 (1) (b) and (f) and other applicable provisions of the Electricity Act, 2003 and regulations of the Central Commission in respect of sale and purchase of power from the Gas Power Station (1967.08 MW) of the petitioner to Maharashtra State Electricity Distribution Company Limited.Ratnagiri Gas and Power Private Limited.

319/MP/2013

Petition seeking a declaration that COD by the generating company was illegal and not in accordance with the terms of the PPA and prudent utility practices.Tata Power Delhi Distribution Limited.

160/MP/2013

Petition under sections 62, 79 (1) (a), (b), (c) and (f) and other applicable provisions of the Electricity Act, 2003 read with the Indian Electricity Grid Code notified by the Central Commission in respect of scheduling and dispatch of electricity from the Indira Gandhi Super Thermal Power Project of the petitioner at Jhajjar to respondent 1 and 2 and adjudication of disputes raised by respondent 1 and 2.Aravali Power Company (P) Limited.

117/2010

Approval of transmission tariff for 220/132 kV, 100 MVA ICT-II at Sitarganj along with associated bays under System Strengthening Scheme in Uttranchal in Northern Region for tariff block 2009-14 period- Remand from Appellate Tribunal for Electricity.PGCIL.

337/2010

Petition under Regulation 21 (Sharing of Inter-State transmission charges and losses) Regulations, 2010 read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 to remove the difficulties arising on account of billing, collection and disbursement of transmission charges activity entrusted to the petitioner.Power Grid Corporation of India Limited, Gurgaon.

1/TT/2011

Approval of transmission tariff for (i) LILO of 220 kV Tanakpur-Bareilly Transmission Line (Ckt.-II) at Sitarganj alongwith associated bays; and (ii) 220/132 kV ICT-I at Sitarganj alongwith associated bays under System Strengthening Scheme in Uttaranchal in Northern Region for tariff block 2004-09- Remand from Appellate Tribunal for Electricity.PGCIL.

97/TT/2013

Approval of transmission tariff for 125 MVAR Bus Reactor alongwith associated bays at Roorkee Sub-station under NRSSS XXI for tariff block 2009-14 period.PGCIL.

08/RP/2014

Review of the order dated 23.12.2013 in Petition No. 62/TT/2012 in respect of determination of transmission charges for assets under WRSS-XI in Western Region for 2009-14 period.PGCIL.

RP/006/2014

Review Petition under clause 12 (Power to Relax) on Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 effective from 17.2.2014.Tripura State Electricity Corporation Limited, Banamalipur.

40/TT/2013

Approval of transmission tariff for Asset I: 400 kV, 125 MVAR Bus Reactor alongwith associated bays at Patna S/S; and Asset II: 400 kV, 125 MVAR Bus Reactor alongwith associated bays at Ranchi S/S under ERSS-IV for tariff block 2009-14.PGCIL.

274/2010

Petition for approval of capital cost and determination of generation tariff of the 2 x 525 MW generating units of Maithon Power Ltd for the period from 25.12.2010 for Unit-I and from 25.4.2011 to 31.3.2014for Unit-II.Maithon Power Ltd, New Delhi.

37/TT/2011

Petition under Sections 79(1)(c) and (d) read with Section 2(36)(ii) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.Jaypee Powergrid Ltd.

288/TT/2013

Approval of date of commercial operation under Regulation 3 (12) (c) of Central Electricity Regulatory Commission (Terms & Conditions of tariff) Regulations, 2009 and Regulation 24 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Determination of transmission tariff for LILO of 400 kV D/C Nathpa Jhakri-Nallagarh (Triple Snowbird) line at Rampur under transmission system associated with Rampur HEP in Northern Region.PGCIL.

TT/026/2014

Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of Transmission Tariff for “500 MVA, 400/220/33 kV ICT-II along with associated bays at Moga S/s” (Anticipated DOCO: 1.3.2014) and “500 MVA, 400/220/33 kV ICT along with associated bays at Ludhiana S/s” (Anticipated DOCO: 1.3.2014) under the “Augmentation of Transformation capacity in Northern Region-Part A” for Tariff block 2009-14 period in Northern Region.PGCIL.

2/RP/2014

Petition under section 94 of the Electricity Act, 2003 read with Regulations 103,111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the order dated 20.11.2013 in Petition No. 211/MP/2011.Steel Authority of India Limited.

107/TT/2013

Approval of transmission tariff for Up-gradation of Transfer Capacity of Talcher-Kolar HVDC Bipole for the period from 1.4.2009 to 31.3.2014.PGCIL.

95/TT/2012

Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of Transmission Tariff for (i) LILO of 400kV D/C Vindhyachal-Jabalpur Ckt 3&4 TL at Sasan (Ant. DOCO: 1.3.2012), (ii) 765 kV S/C Sasan-Satna Ckt-1 TL (initially charged at 400 kV level) along with associated bays at Satna (under contingency plan for power evacuation of NTPC-VSTPP#4 Generation project (Ant. DOCO: 1.3.2012), (iii) 765 kV S/C Satna-Bina Ckt#1 TL (initially charged at 400 kV level) along with associated bays at Satna & Bina S/S (under contingency plan for power evacuation of NTPC-VSTPP#4 generation project) (Ant. DOCO: 1.3.2012), (iv) 765 kV S/C Bina-Indore TL (initially charged at 400 kV level) along with associated bays at Bina S/S (Bypassing Indore (new-POWERGRID) SS (under contingency plan for power evacuation of NTPC-VSTPC#4 Generation Project) (Ant. DOCO: 1.4.2012) and (v) 400 D/C (quad) Indore (new)-Indore (MPPTCL) TL along with associated bays at Indore (MPPTCL) SS Bypassing Indore (New POWERGRID) SS for interconnection with Bina-Indore Line {under contingency plan for power evacuation of NTPC-VSTPP#4 Generation Project) associated with Sasan UMPP TS in Western Region for tariff block 2009-14 period.PGCIL.

TT/039/2014 TT/040/2014 TT/045/2014 TT/046/2014

Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of Transmission Tariff of Assets (05 nos.) under Common Scheme for 765 kV Pooling Stations and Network for NR, Import by NR from ER and from NER/SR/WR via ER and common scheme for network for WR and import by WR from ER and from NER/SR/WR via ER in Western Region for tariff block 2009-14 period.PGCIL.

27/TT/2014

Determination of provisional transmission tariff from DOCO to 31.3.2014 for A) LILO of N'Sagar-Gooty 400 kV S/C line at Kurnool (New) Substation (B) Kurnool (New)-Kurnool (APTRANSCO) 400 kV D/C quad line, (C ) Establishment of new 765/400 kV Substation at Kurnool with 2X1500 MVA transformers (D) Extension of Kurnool (APTRANSCO) Substation and (E) 1X240 MVAR bus reactor at Kurnool (new) Substation under "Transmission system associated with Krishnapatnam part C1" in Southern region for tariff block 2009-14.Karnataka power transmission Corporation Limited & 13 others.

TT/025/2014

Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of Transmission Tariff from DOCO to 31.3.2014 for 400 kV Salem Pooling Station-Salem 400 kV D/C Quad line along with new 765/400 kV pooling station at Salem (initially charged at 400 kV) and bay extensions at Salem 400/220 kV existing substation under Transmission System associated with Common System Associated with Coastal Energen Private Ltd. and Ind-Bharat Power (Madras) Ltd. LTOA Generation Projects in Tuticorin Area-Part-B in Southern Region.PGCIL.

7/RP/2014

Review of order dated 19.12.2013 in Petition No. 263/MP/2012 relating to maintaining and ensuring integrated secured grid operation in Southern Region in terms of regulation 5.2 of IEGC.SLDC, APTRANSCO.

MP/013/2014

Petition under section 79 (1) of the Electricity Act, 2003 read with Chapter- V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 22 (6) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for allowing recovery of energy charges shortfall during the period of 2009-14 as well as the modification of design energy for the succeeding years for calculation of ECR till the energy charge shortfall of the previous years has been made up for the Ranganadi Hydro Electric Plant (RHEP), where actual energy generated by the station during a year is less than its approved design energy for reasons beyond the control of the generating company.North Eastern Electric Power Corporation Limited.

309/MP/2013

Petition under clause (7) of the Regulation 5 of the Central Electricity Regulatory Commission (Unscheduled Interchanges and Related matters) (Second Amendment) Regulations, 2012 read with section 111 and section 113 of the Central Electricity Regulatory Commission (Conduct of Business Regulation, 1999) as amended thereto, for removal of Cap rate applied on infirm power injected by 726.6 (2X363.3 MW) Palatana Combined Cycle Gas based Power Project of ONGC Tripura Power Company Limited for the period from synchronization of Unit-I to the COD of the project.ONGC Tripura Power Company Limited.

317/MP/2013

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

62/MP/2013

Petition under section 79 (1) (f) of the Electricity Act, 2003 for adjudicating the dispute between the petitioner and the respondent.Kanti Bijlee Utpadan Nigam Limited.

MP/009/2014

Petition under Regulation 63 and 64 Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for extension of time frame for compliance with Regulation 19 (1) (i) read with Regulation20 of the Central Electricity Regulatory Commission(Power Market) Regulations, 2010 relating to maximum shareholding limits prescribed therein.Indian Energy Exchange Limited.

111/TT/2012

Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of Transmission Tariff from anticipated DOCO (01.01.2012) to 31.03.2014 for 400 kV D/C Neemrana-Sikar line alongwith associated bays under Northern Region Scheme Strengthening Scheme-XVII, for tariff block 2009-14 period in Northern Region.Power Grid Corporation of India Ltd.

227/TT/2013

Determination of revised transmission tariff for Barh-Balia 400 kV D/C (quad) line alongwith associated bays at Balia Sub-station after approval of revised cost estimate under transmission system associated with Barh Generation project (3X660 MW) in Eastern Region from DOCO (1.7.2010) to 31.3.2014.PGCIL.

267/ 2010

Determination of transmission tariff for Barh-Balia 400 kV D/C (quad) line under transmission system associated with Barh-Generation Project (3X660 MW) in Eastern region from DOCO (1.7.2010) to 31.3.2014.PGCIL.

I.A. No. 2/2014 in Petition No. 252/GT/2013

Interlocutory Application for fixation of provisional tariff –Petition for determination of generation tariff of Karcham Wangtoo HEP (4 x 250 MW) for the period from 26.5.2011 to 31.3.2014.Jaiprakash Power Venture Ltd (JPVL).

159/MP/2013

Petition under sections 62, 79 (1) (c) and (d) and other applicable provisions of the Electricity Act, 2003 read with Chapter V of the Central Electricity Regulatory Commission (Conduct of Business) regulations, 1999 for revision of the Unscheduled Interchange Accounts in respect of dispatch of electricity from Indira Gandhi Super Thermal Power Project of the petitioner at Jhajjar.Aravalli Power Company Private Limited.

250/GT/2013

Revision of tariff of Simhadri Super Thermal Power Station, Stage-I (1000 MW) for the period from 1.4.2009 to 31.3.2014 after truing up exercise.NTPC Ltd., New Delhi.

160/MP/2013

Petition under section 62,79 (1) (a) (b) and (f) and other applicable provisions of the Electricity Act, 2003 read with the Indian Electricity Grid Code notified by Central Commission in of scheduling and dispatch of electricity from the Indira Gandhi STPP of the petitioner at Jhajjar.Aravali Power Company Private Limited.

69/TT/2012

Approval of transmission tariff for Combined Asset I+II: (I) 400 kV D/C Manesar-Neemrana line along with associated bays and (II) 400 kV D/C Bhiwadi-Neemrana line; and Asset-III: 2X315 MVA 400/220 kV ICTs (ICT-I & ICT-II) at Neemrana under the transmission system associated with NRSS XV for tariff block 2009-14 period.PGCIL.

321/TL/2013 001/TT/2014

Petition under Section 14, 15, 79 (1) (e) and other applicable provisions of the Electricity Act, 2003 and the Regulations of the Commission for Grant of inter-State Transmission Licence to the applicant.Patran Transmission Company Limited.

100/TT/2012

Approval of transmission tariff for transmission assets (Group 2) associated with 765 kV system for Central Part of Northern Grid Part-II for tariff block 2009-14 period in Northern Region.PGCIL.

86/TT/2012

Approval under Regulation 86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of transmission tariff for (i) Vindhyachal IV-Vindhyachal Pooling Station 400 kV D/C (QUAD) (Bypassing Vindhyachal Pooling Station) TL and (ii) 400 kV D/C Sasan-Vindhyachal Pooling Transmission Line (Ant. DOCO: 1.3.2012) associated with Vindhyachal IV and Rihand III (1000 MW) generation project (under interim/contingency arrangement for power evacuation) in Western Region for tariff block 2009-14 period.Power Grid Corporation of India Ltd.

331/SM/2013

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of transmission license and other related matters) Regulations, 2009.

2/MP/2014

Claim of Kerala State Electricity Board regarding quantum of adjustment for Income Tax pursuant to the Commission’s order dated 20.9.2012 in Petition No. 15 of 2010 and order of Hon’ble Appellate Tribunal for electricity dated 3.7.2013 in Appeal No. 250 of 2012.Neyveli Lignite Corporation Limited, Chennai.

79/MP/2013 81/MP/2013 77/GT/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13 and 17 of the Power Purchase Agreement dated 07.08.2007 executed between the Distribution Companies in the State of Haryana and PTC India Limited and the back to back PPA dated 12.3.2009 entered into between GMR Energy Limited and PTC Indian Limited for compensation due to change in law impacting revenues and costs during the operating period.GMR-Kamlanga Energy Limited.

205/2009

Approval of incentive under Regulation-86 of Conduct of Business Regulations, 1999 and Terms and Conditions of Tariff Regulations, 2004 based on availability of transmission system of Western Region for year 2008-09.Power Grid Corporation of India Limited.

52/MP/2014

Petition under section 79 (1) (f) 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.Vandana Vidyut Limited.

226/GT/2013

Revision of tariff of Simhadri Super Thermal Power Station, Stage- II (1000 MW) for the period from 1.4.2009 to 31.03.2014 after truing up exercise.NTPC Ltd.

233/GT/2013

Revision of tariff of Farakka STPS Stage-I & II (1600 MW) for the period from 1.4.2009 to 31.3.2014 after truing up exercise.NTPC Ltd.

285/2009 &226/2009

Approval of tariff of Kawas Gas Power Station (656.2 MW) for the period from 1.4.2009 to 31.3.2014 in terms of the judgment of the Appellate Tribunal for Electricity dated 25.10.2013 in Appeal No. 70/2012.NTPC, New Delhi.

174/MP/2013

Petition to relax the performance parameters stated in the CERC (Standard of Performance of inter-State transmission licensees) Regulations, 2012.Power Grid Corporation of India Limited.

244/GT/2013

Approval of generation tariff of Rampur Hydro Electric Project (412 MW) for the period from the anticipated date of commercial operation of first Unit till 31.3.2014.SJVNL Limited, New Shimla.

89/TT/2012

Determination of transmission tariff from anticipated DOCO to 31.3.2014 for (a) assets 2X500 MVA ICTs at Jaipur-South (anticipated DOCO 1.6.2012) (b) 2X315 MVA ICTs at Sohwal (anticipated DOCO 1.7.2012) and (c) Combined tariff of LILO of 400 kV D/C Agra-Jaipur line at Jaipur-South (anticipated DOCO 1.7.2012) & LILO of 400 kV D/C Balia-Lucknow line at Sohwal (anticipated DOCO 1.7.2012) under Northern Regional transmission strengthening Scheme in NR for tariff block 2009-14 period.PGCIL.

221/GT/2013

Revision of annual fixed charges of SUGEN Power Plant (1147.5 MW) from COD to 31.3.2014 on account of variation in additional capital expenditure incurred during the years 2009-10 and 2010-11.Torrent Power Ltd., Ahmedabad .

311/MP/2013

Petition under section 79 (1) (f) & (c) read with section 38 (2) (c) & (d) of the Electricity Act, 2003 and proviso to Regulation 8.8 of the Central Electricity Regulatory Commission (grant of Connectivity, long term access and medium term open access in inter-state transmission and related matters) Regulations, 2009 seeking a direction against the respondent to construct the associated transmission system for evacuation of power from 2640MW, Bhavanapadu Thermal Power Project in Srikakulam district of Andhra Pradesh.East Coast Energy Private Limited, Hyderabad.

101/TT/2013

Approval of transmission tariff for 400 kV D/C Baharampur-Bheramara T/L, LILO of 400 kV S/C Farakka-Jeerat T/L at Baharampur, 1 No. 80 MVAR Bus Reactor and associated line bays and Reactor Bay at Baharampur associated with Interconnection of Electrical Grids of India and Bangladesh (Indian portion).PGCIL.

113/TT/2012

Determination of transmission tariff for spare interconnecting transformers (ICTs) for Northern Region for tariff block 2009-14.PGCIL.

64/MP/2013

Petition under section 79 (1) (a) (b) (c) and (f) of the Electricity Act, 2003 in respect of power supply related disputes issues raised by Jharkhand State Electricity Board.Damodar Valley Corporation.

6/RP/2014

Review of Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014. .Tripura State Electricity Corporation Limited, Banamalipur .

19/MP/2013 20/MP/2013

Petition under section 79 (1) (c) read with section 19 of the Electricity Act, 2003 for revocation of license and for vesting of the project in Central Transmission Utility.Power Grid Corporation of India Limited.

62/MP/2013

Petition under section 79 (1) (f) of the Electricity Act, 2003 for adjudicating the dispute between the petitioner and the respondent.Kanti Bijlee Utpadan Nigam Limited.

42/TT/2013

Determination of Transmission Tariff of 2 Nos. 400 kV line bays along with 2 Nos. 80 MVAR Switchable line reactors at 400 kV Siliguri S/S and 2 Nos. 400 kV line bays at Bongaigaon S/S under transmission schemes for enabling import of NER/ER surplus power by NR in ER from anticipated DOCO to 31.3.2014 for tariff block 2009-14 period.PGCIL.

236/GT/2013 238/GT/2013

Revision of annual fixed charges based on actual capital expenditure incurred during 2009-12 and projected capital expenditure during 2012-14 in respect of Khandong Hydro Power Station (2 x 25 MW) after truing up exercise.North Eastern Electric Power Corporation Ltd., New Delhi.

I.A. No. 2/2014 in Petition No. 252/GT/2013

Interlocutory Application for fixation of provisional tariff –Petition for determination of generation tariff of Karcham Wangtoo HEP (4 x 250 MW) for the period from 26.5.2011 to 31.3.2014.Jaiprakash Power Venture Ltd (JPVL).

195/GT/2013

Approval of generation tariff for Tehri Hydroelectric Project, Stage-I (4 x 250 MW) for the period from 1.4.2009 to 31.3.2014.THDC (I) Ltd.

315/MP/2013

Petition for adjudication of disputes arising out of the open access approval granted to the petitioner for evacuation of electricity and the terms and conditions of the bulk power transmission agreement dated 24.12.2010.PEL Power Limited, Hyderabad.

82/TT/2012

Approval of transmission tariff for Asset I: 765 kV Moga- Bhiwani T/L and Asset II: 765 kV Jattikalan- Bhiwani T/L associated with 765 kV system for Central Part of Northern Grid Part-1, for tariff block 2009-14 period in Northern Region.PGCIL.

68/TT/2012

Determination of transmission tariff from DOCO to 31.3.2014 for assets (Part-II) under Common Scheme for 765 kV Pooling Stations and Network for NR, Import by NR from ER and Common scheme for Network for WR and import by WR from ER and NER/SR/WR via ER in Northern Region for tariff block 2009-14 period.PGCIL.

38/TT/2013

Determination of Transmission Tariff for 125 MVAR Bus Reactor along with associated bays at Lucknow under common scheme for 765 kV Pooling Station and Network for NR, Import by NR from ER and Common scheme for network for WR and Import by WR from ER and from NER/SR/WR via ER in Northern Region.PGCIL.

94/TT/2012

Determination of transmission tariff for 125 MVAR Bus Reactor at 400/220 kV Rajgarh S/S alongwith associated bays at Rajgarh S/S under 125 MVAR Bus Reactor at 400/220 kV Rajgarh S/S Scheme of Western Region from DOCO to 31.3.2014.PGCIL.

157/MP/2013

Petition under Regulation 22 (3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for revision of Declared Capacity for a day (in MW) for the generating stations of the THDC India Limited.THDC India Limited, Rishikesh.

317/MP/2013

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

130/MP/2013

Petition to ensure development of an efficient, co-ordinate and economical system of intra-state transmission lines for smooth flow of electricity from a generating station to the load centers and for 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) (first amendment), Regulations, 2012 read along with Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of the Eastern Regional grid as well as the interconnected Indian grid..Eastern Regional Load Despatch Centre, Kolkata.

72/TT/2012

Determination of Transmission Tariff for (I) combined assets of establishment of 765 kV Wardha S/S with 1500 MVA ICT-I, 240 MVAR Bus Reactor and switchable 240 MVAR Line Reactor at Seoni, bays for Seoni-Wardha Ckt-2 at Wardha S/S & Seoni & 765/400 kV 1500 MVA ICT-3 with bays at Wardha S/S (ant. DOCO 1.3.2012), 400/220 kV Bachchau Sub-station (Gujrat) and 1X63 MVAR Bus Reactor at Bachchau Substation (New) alongwith associated bays (ant. DOCO 1.6.2011), 400 kV Gandhar (NTPC)-Navasari Line along with associated bays at gandhar (NTPC) and Navasari (GIS) S/S, Navasari GIS S/S (new) (Ant. DOCO 1.3.2012)(Notional DOCO 1.3.2012) & (II)Combined asset of extension at 765/400 kV 1500 MVA ICT 2 at Wardha S/S with bays and bays extension at 765 kV Seoni S/S & Wardha S/S for 765 Seoni-Wardha Ckt-I alongwith switchable line reactor at seoni (notional ant. DOCO 1.4.2012) and under ATS for Mundra (4000 MW) UMPP for the period from DOCO to 31.3.2014.PGCIL.

53/TT/2013

Determination of transmission tariff for 400 kV D/C Raipur Wardha T/L alongwith FSC at Wardha under WRSS-II Set-A Scheme of Western Region from DOCO to 31.3.2014.PGCIL.

80/TDL/2013

Application for grant of inter-State trading licence to Rajasthan Renewable Energy Corporation Limited .Rajasthan Renewable Energy Corporation Limited.

325/TT/2013 326/TL/2013

Application under section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to transmission system being established by Purulia and Kharagpur Transmission Company Limited.Purulia & Kharagpur Transmission Company Limited.

323/TT/2013 324/TL/2013

Application for adoption of transmission charges with respect to Eastern Region System Strengthening Scheme-VI established by Darbhanga-Motihari Transmission Company Limited.Darbhanga-Motihari Transmission Company Limited.

183/MP/2013

Petition under section 79 (1) (b) and (f) and other applicable provisions of the Electricity Act, 2003 and regulations of the Central Commission in respect of sale and purchase of power from the Gas Power Station (1967.08 MW) of the petitioner to Maharashtra State Electricity Distribution Company Limited.Ratnagiri Gas and Power Private Limited.

167/MP/2013

Petition under Section 66, 79 and other applicable provisions of the Electricity Act read with Regulations 14 of CERC’s (Terms and Conditions for Recognitions and Issuance of Renewal Energy Certificate for renewal energy generation) Regulations, 2010 for directions and orders as considered appropriate to National Load Despatch Centre, on the issue of Renewable Energy Certificates to the Petitioner.M/s Urjankur Shree Datta Power Co. Ltd.

MP/09/2014

Petition under Regulation 63 and 64 of Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for extension of time frame for compliance with Regulation 19(1)(i) read with Regulation 20 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 relating to maximum shareholding limits prescribed therein. Petition filed by IEX.Indian Energy Exchange Ltd., New Delhi .

285/MP/2013

Petition under section 79 (f) of the Electricity Act, 203 for adjudicating the dispute on the secondary fuel oil consumption rate adopted in the energy charge bills of NTPC station violating the provisions of the regulation 21 (6) (a) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 .Kerala State Electricity Board, Thiruvananthapuram.

5/MP/2014

Petition under section 79 (1) (c ) and 79 (1) (k) of the Electricity Act, 2003.Electricity Department, Government of Goa.

163/MP/2012

Petition towards unpaid unscheduled inter-change charges for the period ranging from 28.8.2005 to 31.12.2006.Bhushan Power and Steel Limited.

302/MP/2013

Petition in the matter of endangering the secured grid operation on Southern Region through inadequate/Non-performance of Restricted Governor Mode Operation (RGMO)/ Free Governor Mode Operation (FGMO) with Manual Intervention and non- compliance of Regulation 5.2 (f), (g), (h), (i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read along with Regulation 5 (2) of Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First amendment) Regulations, 2012 by the generators in Southern region.Southern Regional Load Despatch Centre, Bangalore.

3/RP/2014

Review of the Commission's order dated 14.11.2013 in Petition No. 57/TT/2012 approving Fees and Charges for Unified Load Despatch & Communication Scheme (POWERGRID portion i.e. Communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in Western Region for the period 2009-14 block.PGCIL.

331/SM/2013

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of transmission licence and other related matters) Regulations, 2009.Raichur Sholapur Transmission Company Limited.

2/RP/2014 In 211/MP/2011

Petition under section 94 of the Electricity Act, 2003 read with regulations 103,111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the order dated 20.11.2013.Steel Authority of India Limited, Chhattisgarh.

304/MP/2013 312/MP/2013 313/MP/2013 327/MP/2013 MP/14/2014 MP/16/2014

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

309/MP/2013

Petition under Clause (7) of Regulation 5 of the CERC (Unscheduled Interchanges and Related Matters, Second Amendment) Regulations, 2012, read with Section 113 of the CERC (Conduct of Business) Regulations, 1999 as amended thereto, the removal of cap rate applied on infirm power injected by 726.6 (2X363.3 MW) Palatna combined cycle gas Based Power Project of ONGC Tripura Power Company Limited for the period from synchronization of Unit-I to the COD of the project.ONGC Tripura Power Company Limited (OTPC)

331/SM/2013

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

186/MP/2013

Petition under section 79 (1) (c) and (d) of the Electricity Act, 2003 read with regulation 24 of the Conduct of Business Regulations, 1999 for initiation of proceedings on the aspect of sharing of Short Term Open Access charges on the Inter-State transmission system..Power Grid Corporation of India Limited, Gurgaon.

172/MP/2013

Petition under section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 and 17 of the Power Purchase Agreement dated 10.9.2008 executed between Jharkhand Integrated power Limited and Jharkhand State Electricity Board and 17 others for compensation due to Change in Law during the construction period.Jharkhand Integrated Power Limited (JIPL).

143/MP/2013 with I.A. No. 38/2013

Petition seeking payment of the unscheduled interchange payable to the petitioner from the Northern Region Unscheduled Interchange Pool Account Fund.Tata Power Delhi Distribution Limited.

293/MP/2013

Levy of back up supply charges and withholding of UI charges in violation of Central Electricity regulatory Commission during the grant of inter-state open access.Janki Corp. Limited, Bhilwara.

282/MP/2013

Petition seeking payment of the Unscheduled Interchange payable to the petitioner from the Northern Region Unscheduled Interchange Pool Account Fund.BSES Yamuna Power Limited, Delhi.

322/RC/2013

Application seeking appropriate directions modifying the order dated 25.7.2013 passed in I.A. No. 17/2013 in Petition No. 52/2013.Power Exchange India Limited (PXIL)

146/MP/2013 with I.A 36/2013

Petition for providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2.(I) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 read with Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010 and following best practices of O & M of transmission elements for ensuring security of the SR grid and Indian Grid.Southern Regional Load Despatch Centre, Bangalore.